Madras High Court
I.Sobitha Royoappa vs Thenkasi S.Jawahar on 4 November, 2020
Author: S.Vaidyanathan
Bench: S.Vaidyanathan
Contempt Petition(MD).No.2165 of 2017
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 04.11.2020
CORAM:
THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
Contempt Petition(MD).No.2165 of 2017
in
Writ Petition (MD).No.2020 of 2016
I.Sobitha Royoappa .. Petitioner/Petitioner
Vs.
1.Thenkasi S.Jawahar,
The Special Commissioner
Treasuries and Accounts Department,
2nd Floor, Panagal Building,
Sidapet, Chennai – 600015.
2.R.Illangovan,
The Director of School Education,
College Road, Chennai-600 006.
3.S.Bala,
The Chief Educational Officer,
Kanyakumari District at Nagercoil,
Kanyakumari District-629 001.
4.D.Arumugam,
The District Educational Officer,
Nagercoil, Kanyakumari District.
5.B.Maria Thangam,
The District Educational Officer,
Thuckalay- 629 175,
Kanyakumari District. .. Contemnors/ Respondents
1/2
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Contempt Petition(MD).No.2165 of 2017
S.VAIDYANATHAN, J.
PJL
Prayer: Contempt Petition is filed under Section 11 of Contempt of Courts
Act, 1971, to punish the respondents/contemnors for willfully disobeying the
order passed by this Court in W.P.(MD).No.2020 of 2016 dated 27.02.2017.
For Petitioner : Mr.X.Zavier Rajini
For Respondents : Mrs.K.Srimathy
Special Government Pleader
ORDER
Mrs.K.Srimathy, learned Special Government Pleader appearing for the respondents submitted that the order of this Court has been complied with by the respondents. Recording the submission, this contempt petition is closed. If the petitioner has got any grievance, it is open to him to agitate the same in the manner known to law.
04.11.2020 Index : Yes/No Internet : Yes/No PJL Cont.P.(MD).No.2165 of 2017 in W.P.(MD).No.2020 of 2016 2/2 http://www.judis.nic.in