A.Pandeeswari vs M.Dhasarasdhan
2025 Latest Caselaw 6747 Mad

Madras High Court

A.Pandeeswari vs M.Dhasarasdhan on 4 September, 2025

Author: B.Pugalendhi

Bench: B.Pugalendhi

                                                                                     CONT.P.(MD)No.2503 of 2025


                      BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 04.09.2025

                                                      CORAM:

                             THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                       CONT.P.(MD)No.2503 of 2025
                                                  in
                                         WP(MD)No.7388 of 2021

                     A.Pandeeswari                                        ... Petitioner

                                                            Vs

                     M.Dhasarasdhan,
                     The Managing Director,
                     Tamilnadu State Transport Corporation
                     Kumbakonam Limited,
                     27, Pugai Vandi Pudhiya Salai,
                     Kumbakonam - 612001.                ...Contemnor/Respondent

                     PRAYER: Contempt Petition filed under Section 11 of the
                     Contempt of Courts Act, praying this Court, to punish the
                     Contemnor/3rd     Respondent            for       willful         disobedience         of
                     implementing the order of this Court passed in WP(MD) No.7388 of
                     2021 order dated 27.01.2025.


                                  For Petitioner              :S.Sivaprakash
                                  For Respondent              :Mr.S.C.Herold Singh
                                                               Standing Counsel

                     1/5




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                                                                                       CONT.P.(MD)No.2503 of 2025


                                                       ORDER

This contempt petition is filed that the order of this

Court in WP(MD) No.7388 of 2021 order dated 27.01.2025, has not

been complied with.

2.The petitioner, the wife of one Annadurai has lodged a

complaint as against her husband that he has committed an offence

of bigamy and also filed a writ petition before this Court in

WP(MD) No.7388 of 2021, seeking a Mandamus to the Chief

Secretary and Managing Director of the Tamil Nadu State Transport

Corporation, to take disciplinary action as against her husband, in

the light of the judgment in WP.No.16082 of 2014, dated

23.07.2019.

3.This Court, by its order, dated has disposed of that writ

petition with a direction to the Tamil Nadu State Transport

Corporation authorities, Kumbakonam, to consider the

representation of the petitioner, dated 24.03.2021, in accordance

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with law within a stipulated time.

4.This contempt petition is filed that the above order of

this Court has not been complied with.

5.When this contempt petition is taken up for admission

today, the learned standing counsel appearing for the respondent

Corporation submits that the charge memo has already been issued

as against the petitioner’s husband on 11.05.2023 and a copy of the

same is also furnished to this petitioner.

6.Recording the aforesaid submission made by the

learned standing counsel that a charge memo has already been issued

against the petitioner’s husband on 11.05.2023, this contempt

petition is closed.

04.09.2025

Index:Yes/No Internet:Yes/No vrn

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To

The Managing Director, Tamilnadu State Transport Corporation Kumbakonam Limited, 27, Pugai Vandi Pudhiya Salai, Kumbakonam - 612001.

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B.PUGALENDHI, J.

vrn

Order made in

in

04.09.2025

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