Madras High Court
The Correspondent vs Pradeep Yadav on 23 July, 2025
CONT.P(MD)No.1200 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 23.07.2025
CORAM
THE HONOURABLE MR.JUSTICE SHAMIM AHMED
CONT.P(MD)No.1200 of 2019
The Correspondent,
R.C.Primary School,
Thiruchiluvaipuram,
Kamuthi – 623 603,
Ramanathapuram District. ... Petitioner
vs.
1.Pradeep Yadav,
Secretary,
The State of Tamil Nadu,
Department of School Education,
Fort St.George, Chennai – 600 009.
2.Dr.A.Karuppasamy,
Director of School Education,
College Road, Chennai – 600 006.
3.K.Ramar,
District Educational Officer,
earlier as the District Elementary Educational Officer,
Paramakudi, Ramanathapuram District.
4.Susai,
Block Educational Officer,
earlier as the Additional Elementary Educational Officer,
Kamuthi-623 604, Ramanathapuram District. ... Respondents
PRAYER: Contempt Petition filed under Section 11 of the Contempt of Courts
Act, to punish the respondents herein for his deliberate and wilful disobedience
of the order of this Court, dated 07.03.2019 in W.P.(MD)No.345 of 2019.
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CONT.P(MD)No.1200 of 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
respondents for violation of the order, dated 07.03.2019, passed by this Court in
W.P.(MD)No.345 of 2019.
2.Heard Ms.A.Amala, learned Counsel for the petitioner and
Mr.R.Baskaran, learned Additional Advocate General assisted by Mr.D.Sadiq
Raja, learned Additional Government Pleader for the respondents.
3.The Co-ordinate Bench of this Court, vide order, dated 07.03.2019 in
W.P.(MD)No.345 of 2019, had passed the following order:-
“18.In such view of the matter, the Government authorities are
directed to grant approval at the 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.”
4.The learned Counsel for the petitioner submits that despite the judgment
and order passed by this Court in W.P.(MD)No.345 of 2019, dated 07.03.2019,
the respondents have not complied with the directions of this Court and they
have wilfully and deliberately flouting the orders passed by this Court, dated
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07.03.2019. Thus, the learned Counsel submits that the respondents should be
summoned and punished for committing contempt by exercising the powers
under Sections 11 and 12 of the Contempt of Courts Act, 1971.
5.Today, when the matter is taken up, Mr.R.Baskaran, learned Additional
Advocate General, assisted by Mr.D.Sadiq Raja, learned Additional Government
Pleader, who accepted notice on behalf of the respondents, in compliance of the
order passed by this Court, dated 07.03.2019, produced a compliance affidavit
annexing an order, dated 06.01.2024, passed by the third respondent. The order
passed by the third respondent, dated 06.01.2024, is taken on record. A copy of
the order passed by the third respondent has also been given to the learned
Counsel for the petitioner. Thus, the learned Additional Advocate General
submits that as the judgment and order passed by this Court has been fully
complied with by the respondents, the respondents may be discharged from the
present contempt proceedings and the present Contempt Petition may be
disposed of.
6.Ms.A.Amala, learned Counsel for the petitioners submits that she has
also received the copy of the order passed by the third respondent, dated
06.01.2024 and submits that the respondents have made complied with the
judgment and order passed by this Court 07.03.2019 passed in W.P.(MD)No.
345 of 2019. Thus, she submits that she has no objection that the respondents
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may be discharged from the present contempt proceedings and the Contempt
Petition may be disposed of .
7.After considering the arguments, as advanced by the learned Counsel
for the parties and after perusal of the order passed by this Court in W.P.(MD)No.
345 of 2019, dated 07.03.2019 and the order passed by the third respondent,
dated 06.01.2024, this Court is also satisfied that the respondents have made
fully complied with the directions issued by this Court and no useful purpose will
be served in continuing the present contempt proceedings any further.
Accordingly, the respondents are discharged from the present contempt
proceedings and the present Contempt Petition is disposed of. The file is
consigned to record. No order as to costs.
Index :Yes / No 23.07.2025
Internet :Yes / No
NCC :Yes / No
cmr
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To
1.The Secretary,
The State of Tamil Nadu,
Department of School Education,
Fort St.George, Chennai – 600 009.
2.The Director of School Education,
College Road, Chennai – 600 006.
3.The District Educational Officer,
earlier as the District Elementary Educational Officer,
Paramakudi, Ramanathapuram District.
4.The Block Educational Officer,
earlier as the Additional Elementary Educational Officer,
Kamuthi-623 604, Ramanathapuram District.
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SHAMIM AHMED, J.
cmr
23.07.2025
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