Madras High Court
J.Shanthi Pushpakumari vs Murugammal on 10 June, 2025
CONT.P(MD)No.142 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 10.06.2025
CORAM
THE HONOURABLE MR.JUSTICE SHAMIM AHMED
CONT.P(MD) No.142 of 2025
J.Shanthi Pushpakumari ... Petitioner
vs.
1.Murugammal,
District Educational Officer,
O/o. the District Educational Office,
Paramakudi, Ramanathapuram District.
2.Ravikumar,
Block Educational Officer-I,
O/o. the Block Educational Office,
Paramakudi -SB401,
Ramanathapuram District. ... Respondents
PRAYER: Contempt Petition filed under Section 11 of the Contempt of Court
to punish the contemnors/respondents for the deliberate and wilful
disobedience of the order dated 10.01.2023 passed by this Court in W.P.
(MD) No.2719 of 2020.
For Petitioner :Mr.H.Mohammed Imran assisted by
Ms.Afrin Fathima
For Respondents :Mr.R.Bhaskaran, AAG assisted by
Mr.D.Sadiq Raja
Additional Government Pleader
1/6
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CONT.P(MD)No.142 of 2025
ORDER
This Contempt Petition has been filed for non compliance of the
judgment and order passed by this Court in W.P.(MD) No.2719 of 2020, dated
10.01.2023.
2.Heard Mr.H.Mohammed Imran assisted by Ms.Afrin Fathima, learned
counsel for the petitioner and Mr.R.Bhaskaran, 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 10.01.2023 in
W.P.(MD) No.2719 of 2020, had passed the following order:-
“8.Accordingly, the writ petition is allowed and the
impugned order is set aside. The respondent is directed to grant
incentive increment to the petitioner for acquiring higher
qualification in M.A. degree, within a period of four weeks from the
date of receipt of a copy of this order. No costs. Consequently,
connected miscellaneous petitions are closed. ”
4.The learned counsel for the Petitioner submits that despite the
judgment and order passed by this Court in W.P.(MD)No.2719 of 2020, dated
10.01.2023, the respondents have not complied with the directions of this
Court and they have wilfully and deliberately flouting the orders passed by
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this Court, dated 10.01.2023. 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.Bhaskaran, learned
Additional Advocate General assisted by Mr.D.Sadiq Raja, learned Additional
Government Pleader for the respondents, in compliance of the order passed
by this Court dated 10.01.2023, has filed a compliance affidavit of the second
respondent, dated 09.06.2025, annexing a copy of the order passed by the
second respondent, dated 09.06.2025, wherein it has been stated that the
order passed by this Court dated 10.01.2023 in W.P.(MD)No.2719 of 2020
has been fully complied with.
6.The compliance affidavit filed by the second respondent, dated
09.06.2025, is taken on record. A copy of the compliance affidavit has also
been given to the learned counsel for the petitioner. The learned Additional
Advocate General further assures this Court that whatever the payment
payable to the petitioner will be paid to him within a period of four weeks from
today without fail in the account of the petitioner. Thus, he submits that the
respondents may be discharged from the present contempt proceedings and
the present Contempt Petition may also be disposed of.
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7.Mr.H.Mohammed Imran assisted by Ms.Afrin Fathima, learned
counsel for the petitioner submits that he has received a copy of the
compliance affidavit of the second respondent, dated 09.06.2025 and submits
that the judgment and order passed by this Court dated 10.01.2023 in W.P.
(MD)No.2719 of 2020 has been fully complied with. Thus, he has no objection
to discharge the respondents from the present contempt proceedings, if the
respondents pay the amount payable to the petitioner within a period of four
weeks from today, as assured by the learned Additional Advocate General.
8.Accordingly, after considering the arguments advanced by the
learned counsel for the parties and after perusal of the order passed by this
Court in WP.(MD) No.2719 of 2020, dated 10.01.2023 and after perusal of the
compliance affidavit of the second respondent, dated 09.06.2025 and the
order passed by the second respondent, dated 09.06.2025, this Court
satisfied that the direction issued by this Court in W.P.(MD) No.2719 of 2020,
dated 10.01.2023 has been fully complied with by the respondents and the
money will be credited in the account of the petitioner within a period of four
weeks from today, without fail, as assured by the learned Additional Advocate
General. Thus, no useful purpose will be served in continuing with the
present contempt proceedings against the respondents.
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9.Accordingly, the Contempt Petition is finally disposed of and the
respondents are discharged from the present contempt proceedings. The file
is consigned to record. No costs.
Index :Yes / No 10.06.2025
Internet :Yes / No
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To
1.District Educational Officer,
O/o. the District Educational Officer,
Paramakudi, Ramanathapuram District.
2.Block Educational Officer-I,
O/o. the Block Educational Officer,
Paramakudi -SB401,
Ramanathapuram District.
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SHAMIM AHMED, J.
mm
10.06.2025
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