Madras High Court
The Secretary vs C.Samayamoorthy on 29 April, 2025
Contempt Petition (MD)No.756 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 29.04.2025
CORAM:
THE HONOURABLE MR.JUSTICE SHAMIM AHMED
Contempt Petition (MD)No.756 of 2025
In
W.P.(MD)No.4640 of 2021
The Secretary,
Fatima College (Autonomous),
Mary Land, Madurai – 625 018,
Madurai District. Petitioner / Writ Petitioner
Vs
1.C.Samayamoorthy,
The Secretary,
Department of Higher Education,
Fort St.George,
Chennai – 600 009.
2.E.Sundaravalli,
The Commissioner of Collegiate Education,
College Road, Chennai – 600 006.
Earlier,
The Director of Collegiate Education,
College Road, Chennai – 600 006.
3.Dr.A.Gunasekaran,
The Joint Director of Collegiate Education,
Palam Station Road, Madurai – 625 020.
Contemnor/ Respondents1 to 3
1/8
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/04/2025 12:03:10 pm )
Contempt Petition (MD)No.756 of 2025
PRAYER: Contempt Petition is filed under Section 11 of Contempt of
Courts Act, to punish the Contemnor/ Respondents 1 to 3 for willfully
disobeying and not complying with the order passed by this Court in
W.P(MD)No.4640 of 2021, dated 30.06.2022.
For Petitioner : Ms.A.Amala
For Respondents : Mr.R.Baskaran,
Additional Advocate General,
Assisted by,
Mr.F.Deepak
Special Government Pleader
ORDER
This is a petition seeking initiation of contempt proceedings against
the Respondents for violation of the order, dated 30.06.2022 passed by the
Writ Court in W.P.(MD)No.4640 of 2021.
2. Heard Ms.A.Amala, learned counsel for the Petitioner and
Mr.R.Baskaran, learned Additional Advocate General, assisted by,
Mr.F.Deepak, learned Special Government Pleader for the Respondents,
who accepts notice on behalf of the Respondents.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/04/2025 12:03:10 pm )
Contempt Petition (MD)No.756 of 2025
3. When the matter was taken up on 22.04.2025, this Court passed the
following order:
2. Mr. R. Baskaran, learned Additional Advocate
General, assisted by Mr. F. Deepak, learned Special
Government Pleader for the Respondents, produced the
Government Order in G.O. (2D) No. 06, Higher
Education (E2) Department, dated 21.04.2025, and the
proceedings of the Joint Director of Collegiate
Education, Madurai Region, Madurai, dated
22.04.2025. The said proceedings state that under the
relevant chapter of the Grant-in-Aid Code and the
cited G.O., the Joint Director of Collegiate Education,
Madurai Region, Madurai, sanctions payment of salary
grant to the Fatima College, Madurai, in the current
financial year 2025-2026. The copies of the
Government Order and the proceedings of the Joint
Director of Collegiate Education, are taken on record.
3. Mr.R.Baskaran, learned Additional Advocate
General, submits that the Government sanctioned the
Petitioner's arrears of salary for the period from
13.02.2017 to 31.12.2022, amounting to Rs.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/04/2025 12:03:10 pm )
Contempt Petition (MD)No.756 of 2025
53,90,480/-, vide G.O. (2D) No. 06, Higher Education
(E2) Department, dated 21.04.2025.
4. Mr.R.Baskaran, learned Additional Advocate
General, further submits that if the Petitioner submits
the pay bill to the Respondents, the amount shall be
credited to the account of the incumbent forthwith,
within a period of three days from the date of receipt of
the pay bill.
5. Put up this case on 29.04.2025 “for further
orders” before this Court.
6. Let a copy of this order be given to
Mr.R.Baskaran, learned Additional Advocate General,
for its necessary compliance and information to the
Respondents..
4. In compliance with the order passed by this Court dated 22.04.2025
in the present Contempt Petition, Mr.R.Baskaran, learned Additional
Advocate General, assisted by, Mr.F.Deepak, learned Special Government
Pleader for the Respondents, submits that the amount to the tune of
Rs.53,90,480/- (Rupees Fifty Three Lakhs Ninety Thousand and Four
Hundred Eighty only) has been credited to the account of the incumbent,
viz., A.Sarpiya Rani. Thus, the Respondents have fully complied with the
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/04/2025 12:03:10 pm )
Contempt Petition (MD)No.756 of 2025
judgment and order passed by the Writ Court dated 30.06.2022 in
W.P.(MD)No.4640 of 2021. Therefore, he prays that the Respondents be
discharged from the contempt proceedings.
5. Ms.A.Amala, learned counsel for the Petitioner, submits that the
incumbent, viz., A.Sarpiya Rani has received the amount to the tune of
Rs.53,90,480/- (Rupees Fifty Three Lakhs Ninety Thousand and Four
Hundred Eighty only) and submits that the Respondents have fully
complied with the judgment and order passed by the Writ Court dated
30.06.2022 in W.P.(MD)No.4640 of 2021 as well as the directions issued
by this Court dated 08.04.2025 and 22.04.2025 in the present Contempt
Petition. The learned counsel further states that she has no objection to the
Respondents being discharged from the contempt proceedings.
6. Considering the submissions made by the learned counsel for the
Petitioner and the learned Additional Advocate General for the
Respondents, and upon perusal of the records, this Court is satisfied that
the Respondents have fully complied with the judgment and order of the
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/04/2025 12:03:10 pm )
Contempt Petition (MD)No.756 of 2025
Writ Court dated 30.06.2022 passed in W.P.(MD)No.4640 of 2021 as well
as the directions issued by this Court in the present Contempt Petition
dated 08.04.2025 and 22.04.2025. In view of the same, this Court deems it
appropriate that no useful purpose would be served by keeping the
contempt proceedings pending. Therefore, the Respondents are discharged
from the contempt proceedings.
7. In view of the above, the Contempt Petition is disposed of. The
file shall be consigned to record. There shall be no order as to costs.
29.04.2025
NCC:yes/no
Index:yes/no
Internet:yes/no
Nsr
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/04/2025 12:03:10 pm )
Contempt Petition (MD)No.756 of 2025
To:
1.The Secretary,
Department of Higher Education,
Fort St.George,
Chennai – 600 009.
2.The Commissioner of Collegiate Education,
College Road,
Chennai – 600 006.
Earlier,
The Director of Collegiate Education,
College Road, Chennai – 600 006.
3.The Joint Director of Collegiate Education,
Palam Station Road, Madurai – 625 020.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/04/2025 12:03:10 pm )
Contempt Petition (MD)No.756 of 2025
SHAMIM AHMED, J.
Nsr
Contempt Petition (MD)No.756 of 2025
29.04.2025
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/04/2025 12:03:10 pm )
