Madras High Court
M.Thirumeni vs Dheeraj Kumar Ias on 22 July, 2025
CONT P(MD) NO. 978 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 22-07-2025
CORAM
THE HONOURABLE MR.JUSTICE SHAMIM AHMED
CONT P(MD) NO. 978 of 2025
M.Thirumeni
S/o.Muthusamy, No.105, Chinnakumulai, Papanadu Post,
Orathanadu Taluk, Thanjavur District.
Petitioner
Vs
1. Dheeraj Kumar IAS
Additional Chief Secretary to Government, Home (Po1.VI) Department,
Secretariat, Chennai - 600 009.
2. Govind Mohan, IAS
Principal Secretary to Government,
Home (Po1.VI) Department,
Secretariat, Chennai - 600 009.
3. Shankar Jiwal, IPS
Director General of Police,
Tamil Nadu,
Chennai - 600 004.
4. Ziaul Haque, IPS
Deputy Inspector General of Police,
Trichy Range, Trichy,
(i/c) Thanjavur Range,
Thanjavur.
5. R.Rajaram, TPS
Superintendent of Police,
District Police Office,
Thanjavur.
Respondents
PRAYER: Contempt Petition filed under Section 11 of the Contempt of Court to punish the
contemnors/respondents for their wilful disobedience of the order dated 26.03.2024
passed by this Court in W.P.(MD) No.18196 of 2020.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/07/2025 03:11:52 pm )
For Petitioner
Mr.S.Venkatesan
For Respondents:
Mr.Veerakathiravan Additional Advocate General assisted by
Mr.F.Deepak
Special Government Pleader
ORDER
This Contempt Petition has been filed to punish the contemnors/respondents for wilfully
disobeying and not complying with the order of the Writ Court passed in W.P(MD) No.18196 of
2020, dated 26.03.2024.
2.Heard Mr.S.Venkatesan, learned counsel for the petitioner and Mr.Veerakathiravan, learned
Additional Advocate General assisted by Mr.F.Deepak, learned Special Government Pleader for
the respondents.
3.This Court, vide order dated 18.07.2025, had passed the following order:-
“This Contempt Petition has been filed to punish the contemnors/respondents for
wilfully disobeying and not complying with the order of this Court passed in W.P(MD)
No.18196 of 2020, dated 26.03.2024.
2.Heard Mr.S.Venkatesan, learned counsel for the petitioner and Mr.F.Deepak, learned
Special Government Pleader for the respondents.
3.The Hon'ble Writ Court, vide judgment and order dated 26.03.2024, had disposed of
the aforesaid writ petition with the following directions:-
“23. In the light of the above, this Court is of the considered view that the disciplinary
proceedings initiated against the petitioner resulting in imposing the punishment of
dismissal from service are liable to be quashed and accordingly, the impugned orders
passed by the respondents are quashed. The period of suspension shall be treated
“leave” for which the petitioner may be entitled to. The respondents are further directed
to settle the terminal benefits of the petitioner from the date of superannuation, i.e.,
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/07/2025 03:11:52 pm )
30.06.2013 as expeditiously as possible, at any rate, within a period of three months
from the date of receipt of a copy of this order.
24. In the result, this Writ Petition is allowed. No costs. Consequently, connected
miscellaneous petition is closed. ”
4.Thereafter, this Court, vide order dated 28.04.2025, had passed the following order:-
“This matter is being coming up for reporting compliance.
2. Mr.A.Baskaran, learned Additional Government Pleader appearing for the
respondents, submitted that the process is already on for release of the amount due in
favour of the petitioner and seeks four weeks time for reporting compliance.
3. Hence, list the matter on 09.06.2025 for reporting compliance. ”
5.The learned counsel for the petitioner submits that the petitioner is retired from
service on 30.06.2013 and despite the judgment and order passed by the Writ Court in
W.P.(MD) No.18196 of 2020, dated 26.03.2024 and the order passed by the Co-
ordinate Bench of this Court, dated 28.04.2025, in Cont.P.(MD) No.978 of 2025, the
respondents have paid the amounts towards GPF Final Withdrawal, TLS and DCRG in
the account of the petitioner and insofar as the amounts towards SPF Scheme 1984,
SPF-Scheme 2000, CVP and Pension are concerned, the respondents have not paid
the same so far to the petitioner. Thus, he submits that the respondents have partly
complied with the judgment and order passed by the Writ Court in W.P.(MD) No.18196
of 2020, dated 26.03.2024 and have not made full compliance of the order of the Writ
Court, dated 26.03.2024. Thus, he submits that the respondents have wilfully and
deliberately flouted the order passed by this Court and are in contempt of the order of
this Court dated 26.03.2024 and 28.04.2025. Thus, they should be summoned and
punished by exercising the powers under Sections 11 and 12 of the Contempt of
Courts Act, 1971.
6.Today, when the matter is taken up, Mr.F.Deepak, learned Special Government
Pleader for the respondents, on instructions, submits that the respondents have
credited the amounts towards GPF Final Withdrawal, TLS and DCRG in the account of
the petitioner and insofar as the amounts towards SPF Scheme 1984, SPF-Scheme
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/07/2025 03:11:52 pm )
2000, CVP and Pension are concerned, he has no instructions as to whether it was
paid or not to the petitioner. In this regard, he has produced a copy of the order passed
by the fifth respondent/the Superintendent of Police, District Police Office, Thanjavur,
dated 06.06.2025, in which it has been stated that some amounts have been paid to
the petitioner and the petitioner's pension proposal was also sent to the Principal
Accountant General (A&E), Chennai for the sanction of pension, Gratuity and
Commutation. In paragraph No.5 of the order dated 06.06.2025, the aforesaid fact has
been clearly stated, which reads as under:-
“ 5) It is submitted that, in compliance to the High Court directions the following
pensionary benefits were settled and his pension proposal were sent to the Principal
Accountant General (A&E), Chennai for the sanction of pension, Gratuity and
Commutation and is awaited necessary follow up action is being taken to get orders
early.
S.No Pensionary Amount Bill No.& Remarks
Benefits Date
1 GPF Final Rs. GPF.No. Cashed on
Withdrawal 1,41,330 2238/201 21.10.23
3-14
2 SPF Rs. M.Bill.No. Cashed on
Scheme 32,729 05/2025- 29.04.2025
3 SPF- Rs. M.Bill.No. Cashed on
Scheme 15,874 06/2025- 29.04.2025
TLS Rs. S.Bill.No. Cashed on
80,857 118/2025 28.05.2025
-26
5 DCRG Rs. Pension Proposal sent to
3,74,693 A.G. Chennai on 26.04.2025.
Admissibility report awaited
from AG, Chennai
6 CVP Rs.
2,14,465
7 Pension Rs.
6,405
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/07/2025 03:11:52 pm )
7.A copy of the order dated 06.06.2025 passed by the fifth respondent, has been
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 petitioner.
8.Accordingly, in view of the submissions made by the learned counsels for the
parties and after perusal of the judgment and order made in W.P.(MD) No.18196 of
2020, dated 26.03.2024 and the order passed by the Co-ordinate Bench of this Court,
dated 28.04.2025, in Cont.P.(MD) No.978 of 2025 and also the order dated
06.06.2025 passed by the fifth respondent especially paragraph No.5 of the order
dated 06.06.2025 and considering the fact that the petitioner was granted only the
amounts towards GPF Final Withdrawal, TLS and DCRG, the fifth
respondent/Superintendent of Police, District Police Office, Thanjavur, is directed to
file a personal affidavit to justify his conduct and the defects of payment made to the
petitioner and to justify as to why the judgment and order dated 26.03.2024, is not
fully complied with and why contempt proceedings should not be initiated as against
him, in spite of a clear cut direction given by the Writ Court in W.P.(MD) No.18196 of
2020, dated 26.03.2024 and the Co-ordinate Bench of this Court, dated 28.04.2025,
in Cont.P.(MD) No.978 of 2025 and in spite of the fact that the petitioner has already
been retired from service on 30.06.2023.
9.Put up this case 'for orders' on 22.07.2025 before this Court. Let a copy of this
order be issued to Mr.F.Deepak, learned Special Government Pleader for the
respondents for its necessary compliance and information.”
4.Today, when the matter is taken up, Mr.Veerakathiravan, learned Additional Advocate General
assisted by Mr.F.Deepak, learned Special Government Pleader for the respondents informs this
Court that in compliance of the order dated 18.07.2025, the fifth respondent, namely,
R.Rajaram, TPS, Superintendent of Police, Thanjavur District, Thanjavur, is present in person
before this Court today and has filed an affidavit of compliance of the fifth respondent along with
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/07/2025 03:11:52 pm )
payment details, in which it has been stated that the direction issued by the Writ Court in W.P.
(MD) No.18196 of 2020, dated 26.03.2024, as well as this Court in Cont.P.(MD) No.978 of 2025,
dated 18.07.2025, has been complied with and all the monetary benefits have been settled to
the petitioner through ECS except the arrears of pension and CVP, which are to be settled by
the Treasury authorities.
5.It was further submitted that the entire papers regarding payment of arrears of pension and
CVP have already been forwarded to the Accounts Section, from where, it has to be transferred
to the Treasury Department for disbursement of amount to the petitioner. Mr.Veerakathiravan,
learned Additional Advocate General assisted by Mr.F.Deepak, learned Special Government
Pleader for the respondents further assures this Court that the amount will be credited in the
account of the petitioner in accordance with law within three weeks from today, without fail and
the petitioner is now receiving the pension regularly without any default.
6.In paragraph No.11 of the compliance affidavit, the aforesaid fact has been clearly stated,
which reads as under:-
“ 11) It is respectfully submitted that, all the terminal benefits have been settled to the
petitioner through ECS as detailed above except the pension and CVP which are to be
settled by the Treasury authorities. The Sub-Treasury Officer, Orathanadu has
informed that the above said two balance amounts will be settled within a week. We are
closely monitoring to settle the benefits at the earliest possible and assure that the
amount will be settled within couple of days positively.”
7.A copy of the compliance affidavit filed by the fifth respondent has been 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 petitioner.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/07/2025 03:11:52 pm )
8.Thus, the learned Additional Advocate General assisted by Mr.F.Deepak, learned Special
Government Pleader for the respondents submits that the respondents may be discharged from
the present contempt proceedings, as the judgment and order of the Hon'ble Writ Court in W.P.
(MD) No.18196 of 2020, dated 26.03.2024 as well as the directions issued by this Court in
Cont.P.(MD) No.978 of 2025, dated 18.07.2025, has been complied with by the respondents
and the present Contempt Petition may also be disposed of, accordingly.
9.Mr.R.Rajaram, TPS, Superintendent of Police, Thanjavur District, Thanjavur, who is present in
person before this Court today, also submits that the entire papers regarding payment of arrears
of pension and CVP have already been forwarded to the Accounts Section and it is for the
Treasury Department to settle the amount to the petitioner and the same will be credited in the
account of the petitioner in accordance with law within three weeks from today, without fail.
Thus, he prays this Court that his personal appearance may be dispensed with.
10.Mr.S.Venkatesan, learned counsel for the petitioner, submits that he has received a copy of
the compliance affidavit of the fifth respondent along with payment details and has no objection,
if the respondents are discharged from the present contempt proceedings at this stage, as the
judgment and order of the Writ Court dated 26.03.2024 and the directions of this Court, dated
18.07.2025 has been complied with by the respondents and the present Contempt Petition may
also be disposed of at this stage, accordingly. It was further submitted that a positive direction
may be given to the respondents to grant arrears of pension and CVP payable to the petitioner
within the time frame fixed by this Court, as assured by Mr.Veerakathiravan, learned Additional
Advocate General assisted by Mr.F.Deepak, learned Special Government Pleader for the
respondents.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/07/2025 03:11:52 pm )
11.Accordingly, in view of the submissions made by the learned counsel for the parties, after
perusal of the judgment and order of the Writ Court passed in W.P.(MD) No.18196 of 2020,
dated 26.03.2024 as well as the directions of this Court, dated 18.07.2025 in Cont.P.(MD) No.
978 of 2025 and after perusal of the compliance affidavit filed by the fifth respondent and as per
the assurance given by Mr.Veerakathiravan, learned Additional Advocate General assisted by
Mr.F.Deepak, learned Special Government Pleader for the respondents that the amount
towards arrears of pension and CVP will be paid in the account of the petitioner in accordance
with law within three weeks from today, without fail, this Court satisfied that the direction issued
by this Court in W.P.(MD) No.18196 of 2020, dated 26.03.2024 as well as this Court dated
18.07.2025 in Cont.P.(MD) No.978 of 2025 has been complied with by the respondents and
there is no justification in continuing the present contempt proceedings against the respondents
at this stage.
12.Accordingly, the Contempt Petition is finally disposed of at this stage and the respondents
are discharged from the present contempt proceedings at this stage. It is made clear that the
respondents shall credit the amount towards arrears of pension and CVP in the account of the
petitioner in accordance with law within three weeks from today, without any further delay. The
file is consigned to record. No costs.
22-07-2025
mm
To
1. Dheeraj Kumar IAS
Additional Chief Secretary to Government, Home (Po1.VI) Department,
Secretariat, Chennai - 600 009.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/07/2025 03:11:52 pm )
2. Govind Mohan, IAS
Principal Secretary to Government,
Home (Po1.VI) Department,
Secretariat, Chennai - 600 009.
3. Shankar Jiwal, IPS
Director General of Police,
Tamil Nadu,
Chennai - 600 004.
4. Ziaul Haque, IPS
Deputy Inspector General of Police,
Trichy Range, Trichy,
(i/c) Thanjavur Range,
Thanjavur.
5. R.Rajaram, TPS
Superintendent of Police,
District Police Office,
Thanjavur.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/07/2025 03:11:52 pm )
SHAMIM AHMED, J.
mm
22.07.2025
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/07/2025 03:11:52 pm )
