Florence Chandra vs Mr.S.Kannappan
2025 Latest Caselaw 975 Mad

Madras High Court

Florence Chandra vs Mr.S.Kannappan on 16 July, 2025

                                                                             Contempt Petition (MD)No.1190 of 2025


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 16.07.2025

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE SHAMIM AHMED

                                    Contempt Petition (MD)No.1190 of 2025
                                                       In
                                           W.P.(MD)No.5218 of 2021
                    Florence Chandra,
                    B.T.Assistant (Maths),
                    SCMS Girls Higher Secondary School,
                    Sachiapuram,
                    Sivakasi,
                    Virudhunagar District.                           Petitioner/Petitioner
                                                          Vs

                    1.Mr.S.Kannappan,
                      The Director of School Education,
                      O/o.The Director of School Education,
                      DPI Compound,
                      College Road,
                      Chennai.

                    2.Mr.D.Raman,
                      The Chief Educational Officer,
                      Office of the Chief Educational Office,
                      Virudhunagar,
                      Virudhunagar District.

                    3.Mr.V.Thiruppathi,
                      The District Educational Officer,
                      O/o.The District Educational Office,
                      Sivakasi,
                      Virudhunagar District.

                    1/10




https://www.mhc.tn.gov.in/judis             ( Uploaded on: 17/07/2025 03:01:38 pm )
                                                                                    Contempt Petition (MD)No.1190 of 2025


                    4.Mr.G.Sashikumar,
                      The Correspondent,
                      SCMS Girls Higher Secondary School,
                      Sachiapuram,
                      Sivakasi,
                      Virudhunagar 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.5218 of 2021, dated 11.03.2021.

                                  For Petitioner            : Mr.J.Jabezam Goodley

                                  For R-1 to R-3            : 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 11.03.2021 passed by this

Court in W.P.(MD)No.5218 of 2021.

2. Heard Mr.J.Jabezam Goodley, learned counsel for the Petitioner

and Mr.D.Sadiq Raja, learned Additional Government Pleader who accepts

notice on behalf of the Respondents 1 to 3. Therefore, no further notice is

required to be issued to the Respondents 1 to 3.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/07/2025 03:01:38 pm ) Contempt Petition (MD)No.1190 of 2025

3. When the matter was taken up on 17.06.2025, this Court passed the

following order:

“2. The Contempt Petition has been filed for non compliance of the judgment and order passed by the Writ Court in W.P.(MD)No.5218 of 2021 dated 11.03.2021 and the learned Single Judge of this Court allowed the said Writ Petition in the following terms:

“5. In the light of the above observations, the fourth respondent Management is granted liberty to make an appropriate proposal to the third respondent herein, recommending the candidature of the petitioner herein for grant of incentive increment for having possessed his higher educational degree. On receipt of such a proposal, the third respondent herein, shall positively consider the same, if not otherwise disqualify, in the line of the observations made by this Court and extend the benefit of incentive increment, atleast within a period of twelve (12) weeks from the date of receipt of the proposal.

6. Accordingly, the Writ Petition stands allowed. However, there shall be no order as to costs. Consequently, connected miscellaneous petition is closed.”

3. The learned counsel for the Petitioner further submits that despite the judgment and order passed by the Writ Court dated 11.03.2021 in W.P.(MD)No.5218

https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/07/2025 03:01:38 pm ) Contempt Petition (MD)No.1190 of 2025

of 2021, the Respondents have not complied with the directions of this Court and they have wilfully and deliberately flouting the orders passed by this Court.

Thus, the learned counsel submits that the Respondents are in contempt and they may be summoned before this Court and punished for committing contempt by exercising the powers under Sections 11 and 12 of the Contempt of Courts Act, 1971.

4. Upon perusing the judgment and order passed by this Court dated 11.03.2021 in W.P.(MD)No.5218 of 2021 as well as the affidavit filed in support of the contempt petition, which states that the Respondents have not complied with the orders of the Writ Court, this Court is of the view that the Respondents appear to have wilfully and deliberately disobeyed the order of the Writ Court. Consequently, this Court deems it necessary to initiate proceedings against the Respondents for their alleged non-compliance with the said orders.

5. Mr.D.Sadiq Raja, learned Additional Government Pleader for the Respondents, request time to ensure compliance with the judgment and order of the Writ Court dated 11.03.2021 in W.P.(MD)No.5218 of 2021. He also assure this Court that whatever order is passed by this Court will be fully complied with and

https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/07/2025 03:01:38 pm ) Contempt Petition (MD)No.1190 of 2025

requests three weeks time to ensure compliance with the said order.

6. In view of the assurance given by Mr.D.Sadiq Raja, learned Additional Government Pleader for the Respondents 1 to 3, this Court grants the Respondents a final opportunity to comply with the judgment and order of this Court dated 11.03.2021 in W.P.(MD)No. 5218 of 2021, without fail, within a period of three weeks from today. The 4th Respondent is also directed to comply with the order of the Writ Court dated 11.03.2021 in W.P.(MD) No. 5218 of 2021. The Petitioner is directed to serve a copy of this order personally on the 4th Respondent and also take steps to send it by registered post within a period of one week from today. The Respondents are directed to communicate the decision taken by them to the Petitioner and to file an affidavit of compliance in this regard within a period of three weeks from today. Failure to comply with this order within the stipulated timeframe will require the Respondents to appear in person before this Court on the next date fixed to justify why the Writ Court's order has not been complied with.

7. Put up this case on 15.07.2025 “For Further Orders” before this Court.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/07/2025 03:01:38 pm ) Contempt Petition (MD)No.1190 of 2025

8. Let a copy of this order is given to Mr.D.Sadiq Raja, learned Additional Government Pleader for its necessary compliance and information to the Respondents.”

4. Today, when the matter was taken up, Mr.D.Sadiq Raja, learned

Additional Government Pleader, submitted that the respondents had

preferred a Writ Appeal bearing W.A.(MD)No.1937 of 2025 against the

judgment and order passed by the learned Single Judge of the Writ Court

dated 11.03.2021, in W.P.(MD)No.5218 of 2021. He further submitted that

the Hon'ble Division Bench of this Court, vide judgment and order dated

15.07.2025, partly allowed the Writ Appeal, thereby modifying the

judgment and order of the learned Single Judge. He stated that the order

had not been uploaded in the official website of this Court, as it was passed

only on 15.07.2025, and to that effect, he produced a copy of the case

status report, which is now taken on record. He requested six weeks time

from today to make compliance with the direction issued by the Appellate

Court and assured that the respondents would communicate the decision

taken by them to the petitioner. Therefore, he prayed that the respondents

https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/07/2025 03:01:38 pm ) Contempt Petition (MD)No.1190 of 2025

may be discharged from the present contempt proceedings and the

contempt petition may also be disposed of.

5. Mr.J.Jabezam Goodley, learned counsel for the Petitioner,

submitted that the respondents had preferred a Writ Appeal in

W.A.(MD)No.1937 of 2025 against the judgment and order passed by the

learned Single Judge of the Writ Court dated 11.03.2021, in W.P.(MD)No.

5218 of 2021 and the Division Bench of this Court, vide judgment and

order dated 15.07.2025, partly allowed the Writ Appeal, modifying the

judgment and order of the learned Single Judge. He further submits that as

assured by the learned Additional Government Pleader that the Appellate

Court's judgment would be complied with within six weeks, Mr.J.Jabezam

Goodley stated he had no objection to discharging the respondents from

the present contempt proceedings and prays this Court to dispose of the

present contempt petition accordingly.

6. Considering the submissions made by the learned counsel for the

parties and after perusal of the case status report in W.A.(MD)No.1937 of

2025 dated 15.07.2025 and the assurance given by the learned Additional

https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/07/2025 03:01:38 pm ) Contempt Petition (MD)No.1190 of 2025

Government Pleader to comply with the Appellate Court's judgment within

six weeks and communicate the decision to the Petitioner, this Court finds

no useful purpose would be served in continuing the contempt

proceedings. Therefore, this Court deems it appropriate to drop the

contempt proceedings against the Respondents. Accordingly, the

Respondents are discharged from the contempt proceedings at this stage.

7. In view of the above, the Contempt Petition is disposed of at this

stage. The file shall be consigned to the records. There shall be no order as

to costs.

16.07.2025

NCC:yes/no Index:yes/no Internet:yes/no Nsr

https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/07/2025 03:01:38 pm ) Contempt Petition (MD)No.1190 of 2025

To:

1.The District Educational Officer, Thoothukudi Educational District, Thoothukudi District.

2.The Block Educational Officer, Karunkulam Union, Thoothukudi Educational District, Thoothukudi District, Formerly Known as, Additional Assistant, Elementary Educational Officer, Karunkulam Union, Thoothukudi District.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/07/2025 03:01:38 pm ) Contempt Petition (MD)No.1190 of 2025

SHAMIM AHMED, J.

Nsr

Contempt Petition (MD)No.1190 of 2025

16.07.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/07/2025 03:01:38 pm )