Madras High Court
Unknown vs Thiru.T.S.Jawahar Ias on 22 July, 2025
CONT.P(MD)No.364 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 22.07.2025
CORAM
THE HONOURABLE MR.JUSTICE SHAMIM AHMED
CONT.P(MD) No.364 of 2023
in
W.P.(MD) No.20018 of 2022
1.R.Muthukrishnan,
S/o.Thiru Ramakrishnan,
Ganeshapuram Village,
Karuppatti Post 625 205,
Vadipatti Taluk,
Madurai District.
2.P.Selvan,
S/o.Thiru Balu,
Ammapatti Village 625 706,
Thirumangalam Taluk,
Madurai District.
3.R.Rajendran,
S/o.Ramasamy,
Indhira Street,
Uthapanayakkanur Post 625
Usilampatti Taluk,
Madurai District.
4.N.Mayilvahanan,
S/o.Late. Thiru.Nallu,
Door No.12/1, Thandakaranpatti,
2nd Cross Street,
Palanganatham,
Madurai 625 003.
5.R.Muniyandi,
S/o.Thiru.Raman,
Door No.26, 2nd Street,
East Street,
Ponmeni, Madurai 625 016.
1/7
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CONT.P(MD)No.364 of 2023
6.K.Rajeswari,
D/o.Thiru.Kasipathi,
Kodangipatti Village,
Vadipatti Taluk,
Madurai District. ... Petitioners
vs.
Thiru.T.S.Jawahar IAS,
Additional Chief Secretary to Government,
Adi Dravidar and Tribal Welfare Department,
Secretariat,
Chennai 600 009. ... Respondent
PRAYER: Contempt Petition filed under Section 11 of the Contempt of Court
to punish the contemnor/1st respondent in the writ petition for his wilful and
deliberate disobedience to the order of this Court in W.P.(MD) No.20018 of
2022 dated 29.08.2022.
For Petitioners :Mr.V.Kasiraja
For Respondent :Mr.D.Sadiq Raja
Additional Government Pleader
ORDER
This Contempt Petition has been filed with the prayer that the
respondent/contemnor has not complied with the judgment and order passed
by the Hon'ble Writ Court in W.P.(MD) No.20018 of 2022, dated 29.08.2022.
2.Heard Mr.V.Kasiraja, learned counsel for the petitioners and
Mr.D.Sadiq Raja, learned Additional Government Pleader, for the
Respondent.
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3.The Co-ordinate Bench of this Court, vide judgment and order dated
29.08.2022, had disposed of the said writ petition with the following
directions:-
“4.In the light of the above observations, there shall be a
direction to the first respondent herein to consider the petitioners'
representations, dated 18.07.2019, on its own merits and pass
appropriate orders in accordance with law, within a period of three (3)
months from the date of receipt of a copy of this order. It is made clear
that this Court has not expressed any of its views with regard to the
merits of the claim of the petitioners and that it is open to the concerned
respondent to consider the same on its own merits.”
4.Today, when the matter is taken up, Mr.D.Sadiq Raja, learned
Additional Government Pleader for the respondent submits that in compliance
of the judgment and order passed in W.P.(MD) No.20018 of 2022, dated
29.08.2022, the respondent has considered the claim and grievances of the
petitioners and vide order dated 07.03.2023, has passed a reasoned and a
speaking order on merits and in accordance with law. In this regard, he filed a
copy of the decision taken by the District Adi Dravidar and Tribal Welfare
Department, Madurai, dated 07.03.2023. It was further submitted that the
order passed by the District Adi Dravidar and Tribal Welfare Department,
Madurai, dated 07.03.2023, has already been challenged by the petitioners
before the Co-ordinate Bench of this Court by way of filing writ petitions
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bearing W.P.(MD) Nos.7963 to 7965 of 2023, which are pending for
consideration. Thus, the learned Additional Government Pleader submits that
the respondent may be discharged from the present contempt proceedings
and the present Contempt Petition may also be dismissed, accordingly, as the
judgment and order of this Court dated 29.08.2022 has been fully complied
with, vide order dated 07.03.2023 and the present Contempt Petition has now
become infructuous.
5.A copy of the order passed by the District Adi Dravidar and Tribal
Welfare Department, Madurai, dated 07.03.2023 is produced before this
Court, which is now taken on record and a copy of the same has also been
given to the learned counsel for the petitioners.
6.Mr.V.Kasiraja, learned counsel for the petitioners also concedes the
submission of Mr.D.Sadiq Raja, learned Additional Government Pleader for
the respondent and has no objection if the respondent is discharged from the
present contempt proceedings and the present Contempt Petition may also
be dismissed, accordingly, as the judgment and order of this Court dated
29.08.2022 has been fully complied with, vide order dated 07.03.2023 and the
present Contempt Petition has now become infructuous.
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7.Accordingly, in view of the submissions made by the learned counsel
for the parties, after perusal of the judgment and order passed in W.P.(MD)
No.20018 of 2022, dated 29.08.2022 and the order passed by the District Adi
Dravidar and Tribal Welfare Department, Madurai, dated 07.03.2023 and also
considering the statement of Mr.V.Kasiraja, learned counsel for the petitioners
that the order passed by the District Adi Dravidar and Tribal Welfare
Department, Madurai, dated 07.03.2023, has already been challenged by the
petitioners before the Co-ordinate Bench of this Court by way of filing writ
petitions bearing W.P.(MD) Nos.7963 to 7965 of 2023, this Court is satisfied
that the direction issued by this Court in W.P.(MD) No.20018 of 2022, dated
29.08.2022 has been complied with by the respondent and no useful purpose
will be served in continuing with the present contempt proceedings against
the respondent, as the present Contempt Petition has no cause of action and
is liable to be dismissed.
8.Accordingly, this Contempt Petition is dismissed and the respondent
is discharged from the present contempt proceedings. The file is consigned to
record. No costs.
Index :Yes / No 22.07.2025
Internet :Yes / No
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To
Additional Chief Secretary to Government,
Adi Dravidar and Tribal Welfare Department,
Secretariat,
Chennai 600 009.
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SHAMIM AHMED, J.
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22.07.2025
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