Madras High Court
Hindu Middle School vs Sangeetha Chinnarani on 18 March, 2025
CONT.P(MD)No.1112 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 18.03.2025
CORAM
THE HONOURABLE MR.JUSTICE SHAMIM AHMED
CONT.P(MD)No.1112 of 2024
Hindu Middle School,
represented by its Secretary,
Tirunelveli District. ... Petitioner
vs.
1.Sangeetha Chinnarani
District Elementary Education Officer,
Tirunelveli District.
(Previously called as District Educational Officer,
Cheranmahadevi, Tirunelveli District)
2.A.Joseph Kiragori,
Block Educational Officer,
Pappakudi, Pappakudi Post,
Tirunelveli District- 627 602. ... Respondents
PRAYER: Contempt Petition filed under Section 11 of the Contempt of Court
to punish the respondents herein for their deliberate and wilful disobedience
of the order of this Court, dated 02.09.2022 in Writ Petition (MD)No.18599 of
2020.
For Petitioner :Mr.E.V.N.Siva
For Respondents :Mr.F.Deepak
Special Government Pleader
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CONT.P(MD)No.1112 of 2024
ORDER
Heard Mr.E.V.N.Siva, learned Counsel for the petitioner and
Mr.F.Deepak, learned Special Government Pleader for the respondents.
2.This is a petition seeking initiation of contempt proceedings against
the respondents for violation of the order, dated 02.09.2022 passed by this
Court in W.P.(MD)No.18599 of 2020.
3.The learned Counsel for the petitioner submits that a bunch of Writ
Petition was filed before this Court in which the leading Writ Petition number
is W.P.(MD)No.6344 of 2018 and the petitioner's Writ Petition number is
W.P.(MD)No.18599 of 2020 and a common judgment was delivered by this
Court, dated 02.09.2022. The learned Counsel for the petitioner submits that
as the judgment and order passed by this Court, dated 02.09.2022 was not
complied with, 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 being taken up, Mr.F.Deepak, learned
Special Government Pleader for the respondents has produced an order
passed by the first respondent, dated 17.03.2025, in which, he submits that
the respondents have made fully complied with the judgment and order
passed by this Court, dated 02.09.2022 passed in W.P.(MD)No.18599 of
2020 and as per the directions issued by this Courts, the respondents have
made the entire amount due to the petitioner. The copy of the order passed
by the first respondent, dated 17.03.2025 has been produced before this
Court, which is taken on record. The copy of the order passed by the first
respondent has also been given to the learned Counsel for the petitioner.
Thus, the learned Special Government Pleader submits that as the judgment
and order passed by this Court has been fully complied with by the
respondents, the respondents may be discharged from the present contempt
proceedings.
5.Mr.EVN.Siva, learned Counsel for the petitioner submits that he has
received the copy of the order, dated 17.03.2025 today in the Court and on
perusal of the order, he submits that the respondents have made compliance
of the judgment and order of this Court dated 02.09.2022 passed in
W.P.(MD)No.18599 of 2020. Thus, he submits that he has no objection, if the
respondents are discharged from the present contempt proceedings and the
Contempt Petition may be disposed of accordingly.
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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.18599 of 2020, dated 02.09.2022 and the order passed by the
first respondent, dated 17.03.2025, 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 18.03.2025
Internet :Yes / No
NCC :Yes / No
cmr
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To
1.The District Elementary Education Officer,
Tirunelveli District.
(Previously called as District Educational Officer,
Cheranmahadevi, Tirunelveli District)
2.The Block Educational Officer,
Pappakudi, Pappakudi Post,
Tirunelveli District- 627 602.
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SHAMIM AHMED, J.
cmr
18.03.2025
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