Madras High Court
The Correspondent vs Dr.A.Karuppasamy on 23 July, 2025
Contempt Petition (MD)No.1240 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 23.07.2025
CORAM:
THE HONOURABLE MR.JUSTICE SHAMIM AHMED
Contempt Petition (MD)No.1240 of 2019
In
W.P.(MD)No.2580 of 2018
The Correspondent,
Britto Primary School,
Kallal – 630 305,
Sivagangai District. ...Petitioner/Petitioner
Vs
1.Dr.A.Karuppasamy,
The Director of School Education,
College Road,
Chennai – 600 006.
2.G.Paramathayalan,
The District Educational Officer,
Earlier as the District Elementary
Educational Officer,
Thiruppattur,
Sivagangai District.
3.M.Arulananthu,
The Block Educational Officer,
Earlier as the Additional Elementary
Educational Officer,
Kallal, Sivagangai District. Contemnors/Respondents
1/7
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Contempt Petition (MD)No.1240 of 2019
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.2580 of 2018, dated 07.03.2019.
For Petitioner : Ms.A.Amala
For Respondents : Mr.R.Baskaran,
Additional Advocate General
Assisted by,
Mr.D.Sadiq Raja
Additional Government Pleader
ORDER
This is a petition seeking initiation of contempt proceedings
against the Respondent for violation of the order, dated 07.03.2019 passed
by the Writ Court in W.P.(MD)No.2580 of 2018.
2.Heard Ms.A.Amala, learned counsel appearing for the Petitioner
and Mr.R.Baskaran, Additional Advocate General, assisted by 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.
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Contempt Petition (MD)No.1240 of 2019
3. The Contempt Petition has been filed for non compliance of the
common judgment and order passed by the Writ Court in a bunch of Writ
Petitions, wherein the Petitioner's Writ Petition, bearing W.P.(MD)No.
2580 of 2018 was disposed of on 07.03.2019 [Leading Writ Petition is
W.P.(MD)No.15334 of 2017 etc., batch) and the learned Single Judge of
this Court disposed of the said Writ Petitions vide order dated 07.03.2019
in the following terms:
“6.The learned counsel appearing for the
petitioners further submitted that as per the
Government Order in G.O(Ms)No.525, School
Education (D1) Department, dated 29.12.1997, it
is only for the Director of Elementary Education
to redeploy the staff from one School to another
and that the petitioners' Schools cannot redeploy
them on its own.
7.The learned Special Government Pleader
brought to the notice of this Court that there are
surplus teachers in the Management and the same
is not adhered to by the respective Management.
8.In such view of the matter, the Government
authorities are directed to grant approval at the
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Contempt Petition (MD)No.1240 of 2019
earliest. As and when approval is granted and
deployment order is passed considering the
surplus strength, such deployment order is to be
given forthwith by the Management with
immediate effect.
9.With the above direction, these Writ
Petitions are disposed of. No costs. Consequently,
connected Miscellaneous Petitions are closed.”
4. Today, when the matter is being taken up, Mr.R.Baskaran, learned
Additional Advocate General assisted by Mr.D.Sadiq Raja, learned
Additional Government Pleader for the Respondents, produced an order
dated 29.08.2023, passed by the District Educational Officer (Elementary),
Devakkottai along with the compliance affidavit and submits that the
Respondents have complied with the order of the Writ Court dated
07.03.2019 passed in W.P.(MD)No.2580 of 2018. A copy of the said
order has been taken on record and the same has been furnished to the
learned counsel for the Petitioner. Therefore, he prays that the
Respondents may be discharged from the contempt proceedings.
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Contempt Petition (MD)No.1240 of 2019
5. Ms.Amala, learned counsel for the Petitioner received a copy of the
dated 29.08.2023, passed by the District Educational Officer (Elementary),
Devakkottai along with the compliance affidavit and submits that the
Respondents have complied with the order of the Writ Court dated
07.03.2019 passed in W.P.(MD)No.2580 of 2018. The learned counsel
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
parties and upon perusal of the order dated 29.08.2023, passed by the
District Educational Officer (Elementary), Devakkottai along with the
compliance affidavit, this Court is satisfied that the Respondents have
complied with the judgment and order of the Writ Court dated 07.03.2019
passed in W.P.(MD)No.2580 of 2018. 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 present contempt proceedings.
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Contempt Petition (MD)No.1240 of 2019
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.
23.07.2025
Nsr
Index:Yes/No
Web:Yes/No
Speaking/Non Speaking
To:
1.The Director of School Education,
College Road,
Chennai – 600 006.
2.The District Educational Officer,
Earlier as the District Elementary
Educational Officer,
Thiruppattur,
Sivagangai District.
3.The Block Educational Officer,
Earlier as the Additional Elementary
Educational Officer,
Kallal, Sivagangai District.
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Contempt Petition (MD)No.1240 of 2019
SHAMIM AHMED, J.
Nsr
Contempt Petition (MD)No.1240 of 2019
23.07.2025
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