Madras High Court
N.Rajendran vs Muthukrishnan on 3 March, 2025
CONT.P(MD)No.2124 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 03.03.2025
CORAM
THE HONOURABLE MR.JUSTICE SHAMIM AHMED
CONT.P(MD)No.2124 of 2024
N.Rajendran ... Petitioner
vs.
1.Muthukrishnan
The General Manager,
Tamil Nadu State Transport Corporation (Kumbakonam) Ltd.,
Trichy Region,
Trichy.
2.Bhama,
The Administrator,
Tamil Nadu State Transport Employees' Pension Fund Trust,
Thiruvalluvar Illam,
Anna Salai, Chennai -2. ... Respondents
PRAYER: Contempt Petition filed under Section 11 of the Contempt of
Court to punish the contemnors/respondents for wilfully disobeying and
not complying with the order of this Court dated 10.03.2021 in W.P.
(MD)No.5202 of 2021.
For Petitioner :Mr.S.Arunachalam
1/6
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CONT.P(MD)No.2124 of 2024
For R1 :Mr.K.Ramaiah
Standing Counsel
For R2 : Mr.S.C.Herold Singh
ORDER
This Contempt Petition has been filed to punish the
contemnors/respondents for wilfully disobeying and not complying with
the order passed by this Court in W.P.(MD)No.5202 of 2021, dated
10.03.2021.
2. The petitioner has filed a writ petition bearing W.P.(MD) No.
5202 of 2021 seeking for a Writ of Mandamus directing the respondents
to pay interest at the rate of 18% per annum on the belated payment of
the retirement benefits from 01.02.2019 to 24.01.2021.
3. This Court, vide judgment and order dated 10.03.2021, had
disposed of the said writ petition with the following directions:-
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“7. In this background, there shall be a direction to the
respondents to pay the interest to the petitioner at the rate of 6%
per annum on the belated payment of the retirement benefits,
commencing from the date of retirement, till the date of actual
disbursement, within a period of six months from the date of
receipt of a copy of this order.”
4. When the matter was taken up today, Mr.S.C.Herold Singh,
learned Standing Counsel for the second respondent submits that in
compliance of the order passed in W.P.(MD) No.5202 of 2021, dated
10.03.2021, the first respondent has passed an order in
Ref.No.TNSTC/TRY/SM1/2124/2021, dated 01.03.2025, in which it has
been stated that the second respondent has made the payment to the
petitioner, as per the directions issued by this Court, vide order dated
10.03.2021. Thus, he submits that the order of this Court has been fully
complied with by the first respondent and as the amount has already been
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paid to the petitioner, the respondents may be discharged from the
contempt proceedings and the Contempt Petition may be disposed of.
5. Mr.S.Arunachalam, learned Counsel for the petitioner has no
objection to discharge the respondents from the present contempt
proceedings, as the order passed by this Court in W.P.(MD)No.5202 of
2021 dated 10.03.2021 has been fully complied with by the first
respondent, vide order, dated 01.03.2025 and no amount payable by the
respondents is due to the petitioner. A copy of the order passed by the
first respondent in Ref.No.TNSTC/TRY/SM1/2124/2021 dated
01.03.2025 has also been received by the petitioner before this Court.
6. Accordingly, in view of the submissions made by the learned
counsel for the parties and after perusal of the order passed by the first
respondent, dated 01.03.2025 in Ref.No.TNSTC/TRY/SM1/2124/2021,
this Court satisfied that the direction issued by this Court in W.P.
(MD).No.5202 of 2021, dated 10.03.2021, has been complied with by the
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first respondent and no useful purpose will be served in continuing the
present contempt proceedings against the respondents. Accordingly, the
Contempt Petition is disposed of and the respondents are discharged
from the present contempt proceedings. No costs. The file is consigned to
record.
Index :Yes / No 03.03.2025
Internet :Yes / No
NCC :Yes / No
mm
To
1.The General Manager,
Tamil Nadu State Transport Corporation (Kumbakonam) Ltd.,
Trichy Region,
Trichy.
2.The Administrator,
Tamil Nadu State Transport Employees' Pension Fund Trust,
Thiruvalluvar Illam,
Anna Salai, Chennai -2.
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SHAMIM AHMED, J.
mm
03.03.2025
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