Madras High Court
I.Anburani vs Mrs.Kathika on 22 July, 2025
Contempt Petition (MD)No.1977 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 22.07.2025
CORAM:
THE HONOURABLE MR.JUSTICE SHAMIM AHMED
Contempt Petition (MD)No.1977 of 2025
In
W.P.(MD)No.2939 of 2021
I.Anburani,
W/o.Johnson,
B.T.Assistant (Science),
Pasumalai Higher Secondary School,
Madurai. ...Petitioner/Petitioner
Vs
1.Mrs.Kathika,
The Chief Educational Officer,
Madurai District,
Madurai.
2.Mr.Ashok Kumar,
The District Educational Officer,
District Educational Office,
Tirumangalam,
Madurai District. ...Contemnors/Respondents
PRAYER: Contempt Petition is filed under Section 11 of Contempt of
Courts Act, to punish the Contemnors/Respondents for willfully
disobeying and not complying with the order passed by this Court in
W.P(MD)No.2939 of 2021, dated 12.09.2024.
1/6
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Contempt Petition (MD)No.1977 of 2025
For Petitioner : Mr.S.Anwar Shameem
For Respondents : Mr.D.Sadiq Raja
Additional Government Pleader
ORDER
This is a petition seeking initiation of contempt proceedings against
the Respondents for violation of the order, dated 12.09.2024 passed by this
Court in W.P.(MD)No.2939 of 2021.
2. Heard Mr.S.Anwar Shameem, learned counsel appearing for the
Petitioner and Mr.D.Sadiq Raja, learned Additional Government Pleader,
who accepts notice on behalf of the Respondents. Therefore, no further
notice is required to be issued to the Respondents.
3. This Contempt Petition has been filed for non compliance of the
judgment and order dated 12.09.2024 passed in W.P.(MD)No.2939 of
2021 and the learned Single Judge of the Writ Court disposed of the said
Writ Petition in the following terms:
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Contempt Petition (MD)No.1977 of 2025
“4.For the foregoing reasons, the impugned order
dated 27.12.2019 passed by the second respondent is
hereby quashed and the matter is remanded to the first
respondent for fresh consideration on merits and in
accordance with law. The first respondent shall pass
final orders within a period of twelve [12] weeks from
the date of receipt of a copy of this order.
5.With the aforesaid direction, this Writ Petition
stands disposed of. There shall be no order as to costs.
Consequently, the connected miscellaneous petition is
closed.”
4.Today, when the matter was taken up, Mr.D.Sadiq Raja, learned
Additional Government Pleader for the Respondents, filed an affidavit of
compliance along with the order dated 07.05.2025 passed by the 1st
Respondent/Chief Educational Officer, Madurai District. He submitted that
the Petitioner's claim was rejected in accordance with law, based on the
relevant legal principles. Thus, he submits that the Respondents have
complied with the order of the Writ Court dated 12.09.2024 passed in
W.P.(MD)No.2939 of 2021. A copy of the said order has been taken on
record and the same has been furnished to the learned counsel for the
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Contempt Petition (MD)No.1977 of 2025
Petitioner. Therefore, he prays that the Respondents may be discharged
from the contempt proceedings.
5. Mr.S.Anwar Sameed, learned counsel for the Petitioner submits
that he has received a copy of the order dated 07.05.2025 along with
compliance affidavit, wherein the Respondent has decided the Petitioner's
claim, albeit rejecting it. He further submits that if the Petitioner is
aggrieved by the said order, he may be permitted to challenge it before the
competent Court of law. The learned counsel states that he 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 Government Pleader for the
Respondents, and upon perusal of the order dated 07.05.2025, passed by
the 1st Respondent/Chief Educational Officer, Madurai District, this Court
is satisfied that the Respondents have fully complied with the judgment
and order of the Writ Court dated 12.09.2024 passed in W.P.(MD)No.2939
of 2021. In view of the same, this Court deems it appropriate that no useful
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Contempt Petition (MD)No.1977 of 2025
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 with
liberty to the Petitioner to challenge the order dated 07.05.2025 before the
competent Court of law, if he is so aggrieved. The file shall be consigned
to record. There shall be no order as to costs.
22.07.2025
NCC:yes/no
Index:yes/no
Internet:yes/no
Nsr
To:
1.The Chief Educational Officer,
Madurai District,
Madurai.
2.The District Educational Officer,
District Educational Office,
Tirumangalam,
Madurai District.
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Contempt Petition (MD)No.1977 of 2025
SHAMIM AHMED, J.
Nsr
Contempt Petition (MD)No.1977 of 2025
22.07.2025
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