Madras High Court
M.Ganesan vs D.Sabitha on 4 February, 2022
Author: D.Krishnakumar
Bench: D.Krishnakumar
CONT.P.No.2724 of 2014
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 04.02.2022
CORAM
THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
CONT.P.No.2724 of 2014
1. M.Ganesan
2. S.Damodaran
3. D.Bensan Santharaj
4. C.Mannar
5. V.N.Srinivasan
6. C.Sarasa
7. A.Ambiga
8. C.Parvathy
9. N.T.Subulakshmi
10. P.Arjunan
11. P.J.Narasiman
12. P.A.Arokiamary ..Petitioners
Vs.
1. D.Sabitha, I.A.S,
The Secretary to Government,
School Education Department,
Government of Tamil Nadu,
Fort St.George, Chennai-600 009. ..Respondent
Prayer: Contempt Petition filed under Section 11 of the Contempt of
Courts act 1971 to punish the respondent for willful disobedience of the
order of this Court dated 21.02.2014 passed in W.P.No.5000 of 2014.
For Petitioners : M/s.A.S.Kaizer
For Respondent : Mr.V.Nanmaran, Additional Govt Pleader
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CONT.P.No.2724 of 2014
ORDER
According to the Additional Government Pleader appearing for the respondent, Except petitioner No.9 N.T.Subulakshmi, order passed by the Writ Court in W.P.No.5000 of 2004, dated 21.02.2014 has been complied with by the respondent and copy of the proceedings also produced before this Court. If no such order passed in respect of the petitioner No.9, the respondent department is directed to pass orders and serve the copy of the order to the petitioner No.9. Counsel for the petitioners is directed to receive copy of the proceedings from the office of the Additional Government Pleader. If the petitioners are aggrieved, it is open to challenge the said order in the manner known to law, if so advised.
2. In view of the above, the contempt petition stands closed. No costs.
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