Madras High Court
J.Thirumalainarayanan vs C.Samayamurthi on 16 April, 2025
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
Cont.P.No.96 of 2025 etc
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 16.04.2025
CORAM
THE HONOURABLE Mr. JUSTICE G.K.ILANTHIRAIYAN
Cont.P.Nos.96 to 106 & 258 to 263 of 2025
Cont.P.No.96 of 2025:-
J.Thirumalainarayanan ... Petitioner
Vs.
1. C.Samayamurthi, I.A.S.,
State of Tamil Nadu,
Principal Secretary to Government,
Personnel and Administrative Reforms Department,
Fort St. George,
Chennai – 600 009.
2. Brajendra Navnit, I.A.S.,
State of Tamil Nadu,
Principal Secretary to Government,
Commercial Taxes Department,
Fort St. George,
Chennai – 600 009.
3. Dr.D.Jagannathan, I.A.S.,
Commissioner of Commercial Taxes,
4th Floor, Ehilagam Building,
Kamarajar Road,
Chepauk, Chennai – 5.
4. S.K.Ashokkumar
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Cont.P.No.96 of 2025 etc
Deputy Commissioner (Inspection),
Commercial Taxes Department,
Villupuram District,
Villupuram.
5. C.Nedunchezhiyan,
Principal Accountant General (Tamil Nadu),
O/o. The Principal Accountant General,
AG's Office Complex, 361, Anna Salai,
Teynampet,
Chennai – 600 018. ... Respondents
Prayer:- Contempt petition has been filed under Section 11 of the Contempt
of Courts Act, 1971, praying to punish the respondents for wilfully
disobeying the orders passed in the Writ Petition in W.P.No.34752 of 2022
dated 18.03.2024.
For Petitioner : Mr.S.Nedunchezhiyan
For Respondents
For R1 : Mr.J.Ravindran,
Additional Advocate General
Assisted by Mr.P.Balathandayutham
Special Government Pleader
For R2, 3 & 4 : Mr.Harsharaj
Special Government Pleader
For R5 : Mr.V.Vijayashankar
COMMON ORDER
These Contempt Petitions have been filed to punish the
respondents for non compliance of the common order dated 18.03.2024,
passed by this Court in W.P.No.34752 of 2022 etc., batch & W.P.No.35145
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Cont.P.No.96 of 2025 etc
of 2022 etc., batch, thereby directed the respondents to sanction retirement
benefits by counting the period of service rendered by the petitioners in their
respective posts including the period of break in service with payment of
revised pension and other retirement benefits within a period of twelve weeks.
2. As directed by this Court by an order dated 19.03.2025, all the
contemnors are present before this Court.
3. The learned Additional Advocate General appearing for the
respondents submitted that aggrieved by the order passed by this Court dated
18.03.2024, the respondents filed batch of writ appeals and the same were
dismissed by the Hon'ble Division Bench of this Court by common judgment
dated 15.04.2025 in W.A.No.1070 of 2025 etc., batch. However, to comply
the order passed by this Court, the Hon'ble Division Bench extended the time
for further period of eight weeks.
4. In view of the above submission, the respondents are directed to
comply the order passed by this Court dated 18.03.2024, within a period as
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Cont.P.No.96 of 2025 etc
stipulated by the Hon'ble Division Bench of this Court. Accordingly, all the
Contempt Petitions are closed. If the respondents failed to comply the order
passed by this Court, all the contempt petition shall revive automatically.
16.04.2025
Index : Yes/No
Neutral Citation : Yes/No
Speaking/Non Speaking order
rts
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Cont.P.No.96 of 2025 etc
To
1. The Principal Secretary to Government,
State of Tamil Nadu,
Personnel and Administrative Reforms Department,
Fort St. George,
Chennai – 600 009.
2. The Principal Secretary to Government,
State of Tamil Nadu,
Commercial Taxes Department,
Fort St. George,
Chennai – 600 009.
3. The Commissioner of Commercial Taxes,
4th Floor, Ehilagam Building,
Kamarajar Road,
Chepauk, Chennai – 5.
4. The Deputy Commissioner (Inspection),
Commercial Taxes Department,
Villupuram District,
Villupuram.
5. The Principal Accountant General (Tamil Nadu),
O/o. The Principal Accountant General,
AG's Office Complex, 361, Anna Salai,
Teynampet,
Chennai – 600 018.
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G.K.ILANTHIRAIYAN, J.
rts
& 258 to 263 of 2025
16.04.2025
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