Madras High Court
J.Esther vs Mr.Arivoli on 23 June, 2025
Contempt Petition (MD)No.2536 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 23.06.2025
CORAM:
THE HONOURABLE MR.JUSTICE SHAMIM AHMED
Contempt Petition (MD)No.2536 of 2023
In
W.P.(MD)No.17176 of 2021
J.Esther,
W/o.Lawrence Kovilraj,
2/11, East Street,
East Keela Sadayamangalam,
Moondradaipu (via), Nanguneri,
Tirunelveli District. Petitioner/Petitioner
Vs
1.Mr.Arivoli,
Director of School Education,
DPI Compound,
College Road, Chennai.
2.Mr.Chinnarasu,
Chief Educational Officer,
Tirunelveli,
Tirunelveli District.
3.Mrs.Thayapathinaltham,
District Educational Officer,
Valliyoor, Tirunelveli District. Contemnors/Respondents
1/6
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/06/2025 06:45:30 pm )
Contempt Petition (MD)No.2536 of 2023
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.17176 of 2021, dated 23.06.2022.
For Petitioner : Ms.T.Suvathi
For Respondents : 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 23.06.2022
passed by the Writ Court in W.P.(MD)No.17176 of 2021.
2. Heard Ms.T.Suvathi, learned counsel appearing for the
Petitioner and Mr.D.Sadiq Raja, learned Additional Government Pleader
who accepts notice on behalf of the Respondents. Therefore, no further
notice is required to be issued to the Respondents.
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.17176 of
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/06/2025 06:45:30 pm )
Contempt Petition (MD)No.2536 of 2023
2021 dated 23.06.2022 and the learned Single Judge of this Court allowed
the said Writ Petition in the following terms:
“5.Accordingly, the impugned order dated
17.03.2020 is quashed. Consequently, there shall
be a direction to the third respondent herein to
grant annual increments, incentives, earned leave
and arrears of salary from the date of the
petitioner's appointment ie., 24.07.2017, by
passing appropriate orders, within a period of six
(6) weeks from the date of receipt of a copy of this
order. This Writ Petition stands allowed. There
shall be no order as to costs. Consequently,
connected Miscellaneous Petition is closed.”
4. Today, when the matter is being taken up, Mr.D.Sadiq Raja,
learned Additional Government Pleader for the Respondents, produced an
order dated 30.07.2024, passed by the 3rd Respondent/District Educational
Officer, Tirunelveli and submits that the Respondents have complied with
the order of the Writ Court dated 23.06.2022 passed in W.P.(MD)No.
17176 of 2021. A copy of the said order has been taken on record and the
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/06/2025 06:45:30 pm )
Contempt Petition (MD)No.2536 of 2023
same has been furnished to the learned counsel for the Petitioner.
Therefore, he prays that the Respondents may be discharged from the
contempt proceedings.
5. Ms.T.Suvathi, learned counsel for the Petitioner submits that she
has received a copy of the order dated 30.07.2024 and submits that the
direction issued by the Writ Court vide judgment and order dated
23.06.2022 passed in W.P.(MD)No.17176 of 2021 has been fully complied
with. She further states that she has no objection to the Respondents being
discharged from the contempt proceedings.
6. Considering the submissions made by the learned counsel for the
Petitioner and the learned Additional Government Pleader for the
Respondents, and upon perusal of the order dated 30.07.2024 passed by
the 3rd Respondent/District Educational Officer, Tirunelveli, this Court is
satisfied that the Respondents have fully complied with the judgment and
order of the Writ Court dated 23.06.2022 passed in W.P.(MD)No.17176 of
2021. In view of the same, this Court deems it appropriate that no useful
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/06/2025 06:45:30 pm )
Contempt Petition (MD)No.2536 of 2023
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.
23.06.2025
Nsr
Index:Yes/No
Web:Yes/No
Speaking/Non Speaking
To:
1.The Director of School Education,
DPI Compound,
College Road, Chennai.
2.The Chief Educational Officer,
Tirunelveli,
Tirunelveli District.
3.The District Educational Officer,
Valliyoor, Tirunelveli District.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/06/2025 06:45:30 pm )
Contempt Petition (MD)No.2536 of 2023
SHAMIM AHMED, J.
Nsr
Contempt Petition (MD)No.2536 of 2023
23.06.2025
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/06/2025 06:45:30 pm )
