Madras High Court
G.Rajasekar vs Sakthivel on 17 March, 2025
CONT.P(MD)No.276 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 17.03.2025
CORAM
THE HONOURABLE MR.JUSTICE SHAMIM AHMED
CONT.P(MD)No.276 of 2023
G.Rajasekar ... Petitioner
vs.
1.Sakthivel,
General Manager,
Tamilnadu State Transport Corporation (Kumbakonam) Limited,
Trichy Region, Trichy.
2.Bhama,
Administrator,
Tamil Nadu State Transport Employees’s Pension Fund Trust,
Thiruvalluvar Illam, Anna Salai, Chennai. ... Respondents
PRAYER: Contempt Petition filed under Section 11 of the Contempt of Court
to punish the contemnors/respondents for willfully disobeying and not
complying with the order of this Court, dated 18.08.2021 in W.P.(MD)No.
14740 of 2021.
For Petitioner :Mr.V.R.Arunkumar
For R1 :Mr.K.Jegadeesh Balan
For R2 :Mr.S.C.Herold Singh
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CONT.P(MD)No.276 of 2023
ORDER
Heard Mr.V.R.Arunkumar, learned Counsel for the petitioner,
Mr.K.Jegadeesh Balan, learned Standing Counsel for the first respondent and
Mr.S.C.Herold Singh, learned Standing Counsel for the second respondent.
2.This is a petition seeking initiation of contempt proceedings against
the respondents for violation of the order, dated 18.08.2021 passed by this
Court in W.P.(MD)No.14740 of 2021.
3.The Writ Petition filed by the petitioner bearing W.P.(MD)No.14740 of
2021 was disposed of by this Court by order dated 18.08.2021, with a
direction to the respondents to pay the penal interest at the rate of 6% per
annum on the belated payment of the retirement benefits to the petitioner.
The learned Counsel for the petitioner submits that the petitioner was not
given 6% interest on the belated payment. Thus, being no alternative, the
petitioner has filed the present Contempt Petition with a prayer that the
respondents have deliberately and wilfully flouted the judgment and order
passed by this Court and thus, they should be summoned and punished for
committing contempt of Court by exercising the powers under Sections 11
and 12 of the Contempt of Court Act.
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4.Today, when the matter is taken up by this Court, Mr.K.Jegadeesh
Balan, learned Standing Counsel for the first respondent produced a copy of
the order passed by the Assistant Manager (Legal), Tamil Nadu State
Transport Corporation (Kum) Limited, Trichy, which is signed on 07.03.2024,
which is taken on record and submits that the judgment and order passed by
this Court, dated 18.08.2021 has been fully complied with and the
respondents have already paid the interest at the rate of 6%, as directed by
this Court. Thus, the learned Standing Counsel for the first respondent
submits that as the order has been complied with, the respondents may be
discharged from the present contempt proceedings.
5.Mr.V.R.Arunkumar, learned Counsel for the petitioner submits that
the order passed by this Court in W.P.(MD)No.14740 of 2021, dated
18.08.2021, has been fully complied with and the entire amount due to the
petitioner has been paid to the petitioner and thus, he prays before this Court
that the respondents may be discharged from the present contempt
proceedings and the Contempt Petition may be disposed of accordingly.
6.After considering the arguments, as advanced by the learned
Counsel for the parties and after perusal of the order passed by this Court in
W.P.(MD)No.14740 of 2021, dated 18.08.2021 and the order passed by the
Assistant Manager (Legal), Tamil Nadu State Transport Corporation (Kum)
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Limited, Trichy, which is signed on 07.03.2024, this Court is also satisfied that
the respondents have made fully complied with the directions issued by this
Court and no useful purpose will be served in continuing the present
contempt proceedings any further. Accordingly, the respondents are
discharged from the present contempt proceedings and the present Contempt
Petition is disposed of. The file is consigned to record. No order as to costs.
Index :Yes / No 17.03.2025
Internet :Yes / No (2/2)
NCC :Yes / No
cmr
To
1.The General Manager,
Tamilnadu State Transport Corporation (Kumbakonam) Limited,
Trichy Region, Trichy.
2.The Administrator,
Tamil Nadu State Transport Employees’s Pension Fund Trust,
Thiruvalluvar Illam, Anna Salai, Chennai.
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SHAMIM AHMED, J.
cmr
17.03.2025
(2/2)
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