Syed Mahaboob Aslam vs Thiru.Ponmudi on 8 March, 2024

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Madras High Court

Syed Mahaboob Aslam vs Thiru.Ponmudi on 8 March, 2024

Bench: M.S. Ramesh

                                                                             Cont.P.No.222 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 08.03.2024

                                                       CORAM:

                                  THE HONOURABLE MR. JUSTICE M.S. RAMESH

                                                 Cont.P.No.222 of 2024

                     Syed Mahaboob Aslam                                     ...Petitioner

                                                          Vs

                     1.Thiru.Ponmudi,
                       Managing Director, Head Office,
                       Tamil Nadu State Transport Corporation,
                       Salem Region, No.12, Ramakrishna Road,
                       Salem – 636 007.

                     2.Thiru.Athappan,
                       General Manager, Head Office,
                       Tamil Nadu State Transport Corporation,
                       Salem Region, No.12, Ramakrishna Road,
                       Salem – 636 007.                                      ...Respondents

                     PRAYER: Contempt Petition filed under Section 11 of Contempt of
                     Court Act, to punish the respondents for the willful disobedience of the
                     orders of this Court passed in W.P.No.6395 of 2023 dated 01.03.2023.

                                     For Petitioner    : Mr.V.Elangovan

                                     For Respondents : Mr.K.Raja
                                                       Standing Counsel


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https://www.mhc.tn.gov.in/judis
                                                                                   Cont.P.No.222 of 2024

                                                           ORDER

The learned Standing Counsel appearing for the respondents submitted that the petitioner's representation has been considered and a sum of Rs.5,28,225.90, towards 50% of the back wages for the period between 07.08.2003 and 31.01.2012 have been disbursed to the petitioner on 21.02.2024.

2. In view of the said submission, the disobedience alleged cannot be termed to be willful in nature. However, if the petitioner is of the view that the entire 50% of the back wages have not been settled, liberty is hereby granted to the petitioner to make a claim before the respondents in accordance with law. Accordingly, the Contempt Petition stands closed.

08.03.2024 Index:Yes/No Internet:Yes/No hvk 2/4 https://www.mhc.tn.gov.in/judis Cont.P.No.222 of 2024 To

1.Thiru.Ponmudi, Managing Director, Head Office, Tamil Nadu State Transport Corporation, Salem Region, No.12, Ramakrishna Road, Salem – 636 007.

2.Thiru.Athappan, General Manager, Head Office, Tamil Nadu State Transport Corporation, Salem Region, No.12, Ramakrishna Road, Salem – 636 007.

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https://www.mhc.tn.gov.in/judis Cont.P.No.222 of 2024 M.S.RAMESH,J.

hvk Cont.P.No.222 of 2024 08.03.2024 4/4 https://www.mhc.tn.gov.in/judis

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