Madras High Court
R.Linet Amala Santhakumari vs Tmt.D.Sabitha on 28 September, 2015
Author: T.Raja
Bench: T.Raja
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 28.09.2015
CORAM
THE HONOURABLE MR.JUSTICE T.RAJA
CONT.P(MD)No.1160 of 2015
and
SUB.A(MD)No.208 of 2015
R.Linet Amala Santhakumari .. Petitioner
Vs.
1.Tmt.D.Sabitha, I.A.S.,
The State of Tamil Nadu rep. by
Principal Secretary to Government,
Department of Education,
Secretariat,
Fort St. George,
Chennai ? 600 009.
2.Thiru.Dr.Kannappan,
The Director of School Education,
DPI Campus, College Road,
Chennai ? 600 006.
3.Thiru.Dr.Elangovan,
The Director of Elementary Education,
DPI Campus, College Road,
Chennai ? 600 006.
4.Thiru.Ramakrishnan,
The Chief Educational Officer,
164, Devarpuram Road,
Seena Vaana Hr.Sec. School Campus,
Thoothukudi ? 628 003.
5.Thiru.Nagarajan,
The District Education Officer,
Elementary Education,
New No.64/Old No.39B,
T.Ramasamy Naidu Street,
Near 1st Rail Way Gate,
Thoothukudi ? 628 002.
6.Thiru.Rajendran,
The Additional/Assistant
Elementary Educational Officer,
A.E.O. Office,Kottur Block,
Kottur ? 614 708,
Tiruvarur District. .. Respondents
Contempt Petition is filed under Section 11 of Contempt of Courts Act,
1971, to punish the respondents herein for the act of contempt committed by
them for their wilful disobedience of the orders of this Court made in
W.P(MD)No.3523 of 2015, dated 07.07.2015.
!For Petitioner : Mr.R.Esthov Antony Ashok
^For Respondents : Mr.VR.Shanmuganathan,
Special Government Pleader.
:ORDER
Alleging that the order of this Court in W.P(MD)No.3523 of 2015, dated 07.07.2015, has not been complied with, the petitioner has come up before this Court with this contempt petition.
2.The learned Special Government Pleader appearing for the respondents, submitted that as per the direction given by this Court, the case of the petitioner will be duly considered, when the First General Counselling for transfer, takesplace.
3.Recording the said statement made by the learned Special Government Pleader, this Contempt Petition is closed, with liberty to the petitioner to approach this Court, in the event of not considering her, in the First General Counselling. Consequently, connected Sub.A(MD)No.208 of 2015 is closed.
To
1.Tmt.D.Sabitha, I.A.S., The Principal Secretary to Government, Department of Education, Government of Tamil Nadu, Secretariat, Fort St. George, Chennai ? 600 009.
2.Thiru.Dr.Kannappan, The Director of School Education, DPI Campus, College Road, Chennai ? 600 006.
3.Thiru.Dr.Elangovan, The Director of Elementary Education, DPI Campus, College Road, Chennai ? 600 006.
4.Thiru.Ramakrishnan, The Chief Educational Officer, 164, Devarpuram Road, Seena Vaana Hr.Sec. School Campus, Thoothukudi ? 628 003.
5.Thiru.Nagarajan, The District Education Officer, Elementary Education, New No.64/Old No.39B, T.Ramasamy Naidu Street, Near 1st Rail Way Gate, Thoothukudi ? 628 002.
6.Thiru.Rajendran, The Additional/Assistant Elementary Educational Officer, A.E.O. Office,Kottur Block, Kottur ? 614 708, Tiruvarur District. .