Madras High Court
P.Saravana Kumar vs Dr.R.Selvaraj I.A.S on 18 October, 2024
Author: R.Subramanian
Bench: R.Subramanian
CONT.P(MD)No.1926 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 18.10.2024
CORAM :
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
CONTEMPT PETITION(MD)No.1926 of 2024
in
W.P(MD)No.12280 of 2018
P.Saravana Kumar ... Petitioner
vs.
1. Dr.R.Selvaraj I.A.S
The Commissioner and Secretary
to the Department of Highways and Rural Works,
Secretariat, St. George Fort,
Chennai – 600 009.
2. Mr. Sathya Prakash
The Chief Engineer,
Highways and Rural Works,
Chepauk, Chennai – 600 009.
3. Mr. R.K.Ramesh
The Superintending Engineer,
Highways and Rural Works Department,
Madurai Division,
Madurai - 625 002.
4. Mr. M.Mohana Gandhi
The Divisional Engineer,
Highways and Rural Works Department,
Madurai – 625 020.
5. Mr. Sugumar,
The Assistant Divisional Engineer,
Highways and Rural Works Department,
Madurai – 625 020. ... Respondents
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Page No.1 of 5
CONT.P(MD)No.1926 of 2024
Prayer : Contempt Petition filed under Section 11 of the Contempt of
Courts Act, 1971, to initiate contempt proceedings under section 11 of the
Contempt of Courts Act 1971, against the Respondents herein for their willful
disobedience to the order passed by this Honourable Court in W.P.(MD).No
12280 of 2018 order dated 11.01.2019 and punish them accordingly.
For Petitioner : Mr.M.Vivek Kumar
For Respondents : Mr.S.R.A.Ramachandran
Additional Government Pleader
ORDER
The contempt is complained of the order dated 11.01.2019 made in
W.P.(MD)No 12280 of 2018.
2. The said order has merged with the judgment in W.A(MD)No.1251
of 2019 dated 18.06.2024. The operative portion of the judgment made in
W.A(MD)No.1251 of 2019 reads as follows:
''6. Accordingly, this Writ Appeal is dismissed with a direction
to the appellants to consider the respondent/writ petitioner's case for
appointment on compassionate grounds in terms of G.O.Ms.No.33,
Labour Welfare and Skill Development (Q1) Department, dated
08.03.2023 and pass orders on merits and in accordance with law
within a period of eight weeks from the date of receipt of a copy of
this judgment. No costs. Consequently, connected miscellaneous
petitions are closed.''
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3. The 4th respondent has considered the representation of the
petitioner in terms of G.O.Ms.No.33, Labour Welfare and Skill Development
(Q1) Department, dated 08.03.2023 and rejected it by order dated 14.08.2024
on the ground that it is time barred. The said proceedings are not under
challenge. Leaving it open to the petitioner either to approach the Division
Bench or to challenge the order dated 14.08.2024, the Contempt Petition is
dismissed.
Index : Yes / No 18.10.2024
Neutral Citation : Yes / No
bala
To
1. Dr.R.Selvaraj I.A.S
The Commissioner and Secretary
to the Department of Highways and Rural Works,
Secretariat, St. George Fort,
Chennai – 600 009.
2. Mr. Sathya Prakash
The Chief Engineer,
Highways and Rural Works,
Chepauk, Chennai – 600 009.
3. Mr. R.K.Ramesh
The Superintending Engineer,
Highways and Rural Works Department,
Madurai Division,
https://www.mhc.tn.gov.in/judis
Madurai - 625 002.
4. Mr. M.Mohana Gandhi
The Divisional Engineer,
Highways and Rural Works Department,
Madurai – 625 020.
5. Mr. Sugumar,
The Assistant Divisional Engineer,
Highways and Rural Works Department,
Madurai – 625 020.
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R.SUBRAMANIAN, J.
bala
ORDER MADE IN
DATED : 18.10.2024
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