Madras High Court
S.Selvindurai vs Mr.Arun on 20 June, 2025
Contempt Petition (MD)No.713 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 20.06.2025
CORAM:
THE HONOURABLE MR.JUSTICE SHAMIM AHMED
Contempt Petition (MD)No.713 of 2025
In
W.P.(MD)No.18064 of 2013
S.Selvindurai,
Ex.Hav.701,
TSP IX Battalion,
No.3/58b Sheikilar Street,
Agasthiyar Patti Post,
Ambasamuthiram Taluk,
Tirunelveli – 627 428. Petitioner/Petitioner
Vs
1.Mr.Arun, I.P.S.,
The Additional Director General of Police (Admin),
Office of the Director General of Police,
Mylapore,
Chennai – 600 002.
2.Mrs.S.Santhi, I.P.S.,
The Deputy Inspector General of Police,
Armed Police,
Trichy.
1/7
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/06/2025 01:09:46 pm )
Contempt Petition (MD)No.713 of 2025
3.Karthikeyan,
The Commandant,
TSP IX BN, Manimuthar,
Tirunelveli 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.18064 of 2013, dated 23.01.2020.
For Petitioner : Mr.K.M.Mohammed Ali
For Respondents : Mr.F.Deepak
Special Government Pleader
ORDER
This is a petition seeking initiation of contempt proceedings
against the Respondents for violation of the order, dated 23.01.2020
passed by the Writ Court in W.P.(MD)No.18064 of 2013.
2.Heard Mr.K.M.Mohammed Ali, learned counsel appearing for
the Petitioner and Mr.F.Deepak, learned Special Government Pleader who
accepts notice on behalf of the Respondents. Therefore, no further notice is
required to be issued to the Respondents.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/06/2025 01:09:46 pm )
Contempt Petition (MD)No.713 of 2025
3. The Contempt Petition has been filed for non compliance of the
judgment and order passed by the Writ Court in W.P.(MD)No.18064 of
2013 dated 23.01.2020 and the learned Single Judge of this Court allowed
the said Writ Petition in the following terms:
“7. Accordingly, the impugned order of
punishment imposed by the third respondent
herein in PR No.55/2010 dated 21.06.2011,
confirmed by order of the second respondent in
AP No.16 of 2011 dated 16.08.2011 and finally
rejecting the Review Petition by the third
respondent by order in Na.Ka.No.A4/6877/2012
dated 17.05.2012 are hereby quashed and the
respondents are directed to reinstate the
petitioner as Havildar with all backwages and
attendant benefits accrued to his service with
revision of pay scale in the salary. The said
exercise shall be completed within 12 weeks from
the date of receipt of a copy of this order.
8. With the above directions, the writ petition
is allowed. No costs. Consequently, connected
Miscellaneous Petition is closed.”
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/06/2025 01:09:46 pm )
Contempt Petition (MD)No.713 of 2025
4. Today, when the matter is being taken up, Mr.F.Deepak, learned
Special Government Pleader for the Respondents, produced an order dated
19.03.2025, passed by the Commandant, TSP IX Battalion, Manimuthar
and submits that the Respondents have complied with the order of the Writ
Court dated 23.01.2020 passed in W.P.(MD)No.18064 of 2013. A copy of
the said order has been taken on record and the same has already been
furnished to the learned counsel for the Petitioner. Therefore, he prays that
the Respondents may be discharged from the contempt proceedings.
5.Mr.K.M.Mohammed Ali , learned counsel for the Petitioner submits
that he has received a copy of the order dated 19.03.2025 and submits that
the direction issued by the Writ Court vide judgment and order dated
23.01.2020 passed in W.P.(MD)No.18064 of 2013 has been fully complied
with. He further states that he has no objection to the Respondents being
discharged from the contempt proceedings.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/06/2025 01:09:46 pm )
Contempt Petition (MD)No.713 of 2025
6. Considering the submissions made by the learned counsel for the
Petitioner and the learned Special Government Pleader for the
Respondents, and upon perusal of the order dated 19.03.2025 passed by
the Commandant, TSP IX Battalion, Manimuthar, this Court is satisfied
that the Respondents have fully complied with the judgment and order of
the Writ Court dated 23.01.2020 passed in W.P.(MD)No.18064 of 2013. 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 contempt proceedings.
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.
20.06.2025
Nsr
Index:Yes/No
Web:Yes/No
Speaking/Non Speaking
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/06/2025 01:09:46 pm )
Contempt Petition (MD)No.713 of 2025
To:
1.The Additional Director General of Police (Admin),
Office of the Director General of Police,
Mylapore,
Chennai – 600 002.
2.The Deputy Inspector General of Police,
Armed Police,
Trichy.
3.The Commandant,
TSP IX BN, Manimuthar,
Tirunelveli District.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/06/2025 01:09:46 pm )
Contempt Petition (MD)No.713 of 2025
SHAMIM AHMED, J.
Nsr
Contempt Petition (MD)No.713 of 2025
20.06.2025
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/06/2025 01:09:46 pm )
