Madras High Court
B.Mohamed Salman vs K.Navaskani on 10 February, 2026
Cont.P.No.2854 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 10.02.2026
CORAM
THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN
Cont.P.No.2854 of 2025
1.B.Mohamed Salman
2.M.Sheik Mohamed
3.J.Musthafa
4.Y.Peer Mohamed
5.B.Anwar Ali .. Petitioners
Vs.
1.K.Navaskani
The Chairman,
Tamil Nadu Wakf Board,
No.1, Jaffar Syrang Street,
Vallal Seethakathi Nagar,
Chennai – 600 001.
2.Dr.Darez Ahamed, IAS,
The Chief Executive Officer,
Tamilnadu Waqf Board,
No.1, Jaffar Syrang Street,
Vallal Seethakathi Nagar,
Chennai – 600 001. .. Respondents
Prayer: Contempt Petition filed under Section 11 of the
Contempt of Courts Act to punish the respondents for wilful
disobedience of the order of this Court dated 23.05.2025 passed
in W.M.P.No.21289 of 2025 in W.P.No.19008 of 2025.
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Cont.P.No.2854 of 2025
For Petitioners : Mr.R.Veeramani
For Respondents : Mr.Abdul Mubeen
ORDER
Pursuant to the request made by Mr.Abdul Mubeen on 30.01.2026, the matter is listed today.
2. When the matter is called, Mr.Abdul Mubeen has produced a proceeding of the Chief Executive Officer of the Wakf Board dated 09.02.2026 and the same is scanned and extracted hereunder:
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3. The petitioners have been reinstated by the said order as Junior Assistants, subject to the outcome of W.A.No.347 of 2026, W.A.No.348 of 2026 and W.A.No.350 of 2026. As the respondents have complied with the order, the Contempt Petition is closed.
4. Mr.Abdul Mubeen states that the petitioners, if they report for duty tomorrow i.e., on 11.02.2026, they will be assigned work. His statement is recorded.
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