B.Bharathi vs Mr.Chetan B.Sanghi on 13 August, 2018

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Madras High Court

B.Bharathi vs Mr.Chetan B.Sanghi on 13 August, 2018

Bench: K.K.Sasidharan

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 13.08.2018
CORAM

THE HONOURABLE MR. JUSTICE K.K.SASIDHARAN

Contempt Petition No.68 of 2018


B.Bharathi   
                                                            		   Petitioner

Vs

1.Mr.Chetan B.Sanghi,
  Former Chief Secretary to Government
     of Puducherry, Principal Secretary (Presently)
   Urban Development, Government of National
  Capital Territory of Delhi, 9th & 10th Level,
  Delhi Secretariat, I.P.Estate,
  New Delhi  110 002.

2.Mr.G.Rakesh Chandra, I.A.S.,
  The Secretary for Education,
  Chief Secretariat (Education),
  Government of Puducherry,
  Puducherry-605 001.

3.Mr.T.Karialan,
  The Director of Higher and Technical
     Education-cum-Head of the Department,
  Government of Puducherry,
  PIPMATE Complex, Lawspet,
  Puducherry-605 008.

4.Mrs.Tamizarasi,
  The Director cum Head of Office,
  Kanchi Mammunivar Center for 
     Postgraduate Studies,	
  Lawspet, Puducherry-605 008.	

5.Dr.U.Pitchaimani,
  The Principal,
  Tagore Arts College, Lawspet,
  Puducherry-605 008.

6.Dr.Sasi Kanta Dash,
  The Principal,
  Bharathidasan Government College for Women,
  Puducherry-605 003.						...   Respondents
  	Contempt petition is filed  under Sections 11 of the Contempt of Courts Act, 1971, to punish the respondent for having committed contempt of Court by  disrespecting, non complying  and disobeying the order passed in W.P.No.861 of 2015 dated 25.02.2015.
	
		For Petitioner       : Mr.B.Bharathi
					  Party-in-person	

		    
O R D E R

The petitioner has come up with the contempt petition with a grievance that inspite of the direction given by the Court, the respondent has not given him an opportunity of hearing.

2. The order passed by this Court dated 24.02.2015 in W.P.No.861 of 2015 does not contain any specific direction to that effect. Therefore, I am of the view that the petitioner has not made out a case to initiate contempt proceedings. It is always open to the petitioner to initiate independent proceedings claiming the amount due to him as well as the interest for the belated payment.

3. The contempt petition is closed with the above observation.

13.08.2018 raa K.K.SASIDHARAN,J.

raa Cont. P.No.68 of 2018 13.08.2018

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