R.Dinesh S vs Maheshwar Dayal
2025 Latest Caselaw 961 Mad

Madras High Court

R.Dinesh S vs Maheshwar Dayal on 15 July, 2025

                                                                                         CONT P.(MD)No.2209 of 2024


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 15.07.2025

                                                           CORAM:

                                  THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI

                                            CONT P.(MD)No.2209 of 2024

                    R.Dinesh                                     s          ... Petitioner / Petitioner
                                                                Vs.


                    1.Maheshwar Dayal, IPS,
                      Director General of Police,
                      Director General of Prisons
                       and Correctional Services,
                      Whannels Road,
                      Egmore,
                      Chennai-600 008.

                    2.Sunil Kumar,
                      The Chairman,
                      Tamilnadu Uniformed Service
                        Recruitment Board,
                      Old Commissioner of Police Campus,
                      Pantheon Road, Egmore,
                      Chennai - 600 008.                                    ... Contemnors /Respondents

                    PRAYER:          Contempt Petition filed under Section 11 of Contempt of
                    Courts Act, 1971, to initiate contempt proceedings against the
                    contemnors for having deliberately, willfully flouted the Judgment dated
                    18.03.2024 in W.P.MD)No.399 of 2024.


                                          For Petitioner              : Mr.K.Muthu Ganesa Pandian

                                          For Respondents             : Mr.T.Amjad Khan,
                                                                        Government Advocate


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                                                                                         CONT P.(MD)No.2209 of 2024


                                                          ORDER

This Contempt Petition is filed to initiate contempt proceedings

against the contemnors for having deliberately, willfully flouted the

Judgment dated 18.03.2024 in W.P.MD)No.399 of 2024.

2. Heard, the learned counsels on either side and carefully

perused the materials available on record.

3. When the matter was taken up for hearing, the learned

Government Advocate submitted that the Writ Appeal has already been

filed by the respondents herein as against the order dated 18.03.2024

made in W.P.MD)No.399 of 2024 and the Hon'ble Division Bench of this

Court has granted interim stay in the writ appeal.

4.Recording the same, this contempt petition is closed. Liberty is

given to the petitioner to reopen the contempt petition, if the Writ

Appeal is dismissed.

15.07.2025

NCC : Yes / No Index : Yes / No Internet : Yes Sml

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To

1.The Director General of Police, Director General of Prisons and Correctional Services, Whannels Road, Egmore, Chennai-600 008.

2.The Chairman, Tamilnadu Uniformed Service Recruitment Board, Old Commissioner of Police Campus, Pantheon Road, Egmore, Chennai - 600 008.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/07/2025 03:21:04 pm )

L.VICTORIA GOWRI, J.,

Sml

15.07.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/07/2025 03:21:04 pm )