Suo Motu vs R. Tamil Selvan
2026 Latest Caselaw 1278 Mad

Madras High Court

Suo Motu vs R. Tamil Selvan on 13 March, 2026

Author: Anita Sumanth

Bench: Anita Sumanth

    2026:MHC:1082
                                                                                          CONT P No. 193 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 13-03-2026

                                                            CORAM

                                   THE HON'BLE DR.JUSTICE ANITA SUMANTH

                                                               AND

                                   THE HON'BLE MR.JUSTICE SUNDER MOHAN

                                                CONT P No. 193 of 2026
                Suo Motu
                Contempt Petition
                                                                                                ..Petitioner(s)

                                                                 Vs

                R. Tamil Selvan,
                No. 32, Guru Nagar,
                Cholasakkara Nallur,
                Mayiladuthurai - 609 118,
                Nagapattinam District.
                                                                                               ..Contemnor(s)

                Prayer:            Suo Motu Criminal Contempt Proceedings initiated against the
                Contemnor herein as per the Order of the Hon'ble High Court, dated 11.12.2025
                made in W.A.No. 1204 of 2025

                           For Petitioner(s):      Mr.S.Kaithamalai Kumar


                           For Contemnor(s):       R. Tamil Selvan
                                                   (person appeared before the Court)




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                                                                                          CONT P No. 193 of 2026


                                                            ORDER

(Order of the Court was made by Dr.Anita Sumanth J.)

In light of the affidavit dated 01.03.2026, which is extracted below, we

accept the unconditional apology put forth by the contemnor.

‘AFFIDAVIT OF UNCONDITIONAL APOLOGY ON BEHALF OF THE CONTEMNOR.

1, R. Tamil Selvan, S/o. Ramalingam, aged about 55 years, Aadhar No.6348 3499 6636, Mobile No.9443675373, residing at No.32, Guru Nagar, Senthangudi, Solasakkara Nalur Post, Mayiladuthurai - 609 118, do hereby Solemnly affirm and sincerely state as follows:

1. I am the Respondent / Contemnor in the above mentioned case and I am well acquainted with the facts of the case.

2. That I have received the show cause notice dated 30.01.2026 issued by this Honourable Court regarding proceedings under The Contempt of Court Act, 1971.

3. That at the very outset, I tender my unconditional and unqualified apology to this Honourable Court for the actions / wordings in email grievances dated 11.05.2025, 25.05.2025, 29.05.2025, 01.06.2025 & 26.06.2025, scandalise and tend to lower the authority of the Madras High Court and the Presiding Officer of the District Labour Court, amounting to Criminal Contempt, which I realise have caused distress and disrespect to the dignity of this Honourable Court.

4. That I have the highest regard for the majesty and dignity of this Honourable Court and the process of Law.

5. I deeply regret such wrong wordings used against judges in my email grievances and feel genuine remorse for the conduct.

It was never my intention to lower the authority of the Madras High Court and interfere with the administration of justice.

6. I hereby withdraw all such wrong wordings and email grievances unconditionally.

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7. That I undertake to never repeat such mistake and wrong wordings in communication in the future and will always uphold the majesty of law.

8. I pray this Honourable Court to accept this affidavit, forgive me for my wrong doing and discharge the Criminal Contempt Proceedings initiated against me.’

2. We, however caution the contemnor to desist from such actions in

future and to scrupulously abide by the contents of his affidavit dated

01.03.2026. It is made clear that the slightest deviation from the undertaking

given now will be viewed very seriously by this Court.

3. This contempt petition is closed. No costs.

                                                                                        (A.S.M.,J.)     (S.M.,J.)
                                                                                             13-03-2026
                Index: Yes/No
                Speaking order
                Neutral Citation: Yes
                mpl




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                                                                       DR.ANITA SUMANTH J.
                                                                                                 AND
                                                                              SUNDER MOHAN J.
                                                                                                  mpl









                                                                                          13-03-2026




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