Madras High Court
P.Pushpam vs Balasubramanian on 17 February, 2026
Author: R.Vijayakumar
Bench: R.Vijayakumar
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 17.02.2026
CORAM
THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR
Cont.P.(MD)No.193 of 2026
in
W.P.(MD)No.21965 of 2024
P.Pushpam ...Petitioner/Petitioner
Vs
1. Balasubramanian,
General Manager,
The Tamil Nadu State Transport Corporation (Tirunelveli) Ltd,
Nagercoil Region,
Kanniyakumari District.
2. K.Bama,
Administrator,
The Tamil Nadu State Transport Corporation Employees Pension Trust,
Thiruvalluvar Illam,
Pallavan Salai, Chennai - 600 002. ...Contemnor/1st Respondent
PRAYER: Contempt Petition is filed under Section 11 of Contempt of Courts
Act, 1971, to commit and punish the contemnor/respondent for willfully
disobeying and non-complying with the order dated 13-09-2024 in
W.P.(MD).No.21965 of 2024.
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https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/02/2026 11:50:49 am )
For Petitioner : M/s.G.M.Xavier
For Respondents : M/s.D.Jebaraj
Standing Counsel for R1
Mr.S.C.Herold Singh
Standing Counsel for R2
ORDER
The learned counsel appearing on either side submit that the order of this Court has been complied with.
2. Recording the same, this Contempt Petition stands closed.
17.02.2026 NCC : Yes/No Index : Yes/No Internet: Yes/No RJR 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/02/2026 11:50:49 am ) To
1. The General Manager, The Tamil Nadu State Transport Corporation (Tirunelveli) Ltd, Nagercoil Region, Kanniyakumari District.
2. The Administrator, The Tamil Nadu State Transport Corporation Employees Pension Trust, Thiruvalluvar Illam, Pallavan Salai, Chennai - 600 002.
3/4https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/02/2026 11:50:49 am ) R.VIJAYAKUMAR, J.
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