Lekshmi S.S vs R.Santhimalar
2024 Latest Caselaw 20412 Mad

Madras High Court

Lekshmi S.S vs R.Santhimalar on 28 October, 2024

Author: R.Vijayakumar

Bench: R.Vijayakumar

                                                                         Cont P(MD).No.2039 of 2024


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 28.10.2024

                                                    CORAM

                              THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                         CONT.P(MD)No.2039 of 2024
                                                   in
                                          W.P(MD) No.9254 of 2024

                     Lekshmi S.S                                  ... Petitioner/Petitioner

                                                          - Vs-
                     1. R.Santhimalar
                        Director,
                        Directorate of Medical Education and Research,
                        Represented by the Medical Education,
                        Kilpauk, Chennai – 600 010.

                     2. Revathy Balan,
                        Dean,
                        Tirunelveli Medical College,
                        Represented by its Dean,
                        Highground, Tirunelveli – 627 011.

                     3. Porchelvan,
                        Deputy Director of Health Services,
                        Thoothukudi.

                     4. Krishnajothi,
                        Block Medical Officer,
                        Government Primary Health Centre,
                        Wallanadu, Thoothukudi.                            ... Contemnors /
                                                                               Respondents



                     1/4

https://www.mhc.tn.gov.in/judis
                                                                               Cont P(MD).No.2039 of 2024


                     PRAYER: Contempt Petition is filed under Section 11 of the Contempt
                     of Courts Act, to punish the respondents herein for their wilful
                     disobedience of the order of this Court in W.P(MD) No.9254 of 2024,
                     dated 16.04.2024.


                                         For Petitioner         : Mr.R.Raghaev

                                         For Respondents        : Mr.J.Ashok
                                                                  Additional Government Pleader

                                                           ORDER

The present Contempt Petition has been filed alleging violation of

the orders of this Court dated 16.04.2024 made in W.P(MD) No.9254 of

2024.

2. It is represented by the learned Additional Government Pleader

appearing for the respondents that the order of the writ Court has been

stayed by the Hon'ble Division Bench of this Court in W.A(MD) No.

2112 of 2024, on 22.10.2024.

https://www.mhc.tn.gov.in/judis

3. Recording the same, this Contempt Petition stands closed with

liberty to the petitioner to revive the contempt petition subject to the

outcome of the judgment of the Writ Appeal.

                                                                                     28.10.2024
                     Index             : Yes/No
                     Internet          : Yes/No
                     NCC               : Yes/No
                     ebsi


                     To

                     1. The Director,

Directorate of Medical Education and Research, Represented by the Medical Education, Kilpauk, Chennai – 600 010.

2.The Dean, Tirunelveli Medical College, Represented by its Dean, Highground, Tirunelveli – 627 011.

3.The Deputy Director of Health Services, Thoothukudi.

4. The Block Medical Officer, Government Primary Health Centre, Wallanadu, Thoothukudi.

https://www.mhc.tn.gov.in/judis

R.VIJAYAKUMAR,J.

ebsi

28.10.2024

https://www.mhc.tn.gov.in/judis