Madras High Court
R.Rajarathinam vs Sabitha on 20 June, 2014
Author: N.Paul Vasanthakumar
Bench: N.Paul Vasanthakumar
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 20.06.2014 CORAM THE HONOURABLE MR.JUSTICE N.PAUL VASANTHAKUMAR Contempt Petition No.229 of 2014 R.Rajarathinam ... Petitioner Vs. 1.Sabitha, The State of Tamil Nadu, rep. by the Secretary to Government, School Education Department, Fort St. George, Chennai 600 009. 2.Rameswara Murugan, The Director of School Education (Hr. Secondary), College Road, Nungambakkam, Chennai 600 006. 3.Sugumar Devadoss, The Chief Educational Officer, Dindigul, Dindigul District. ... Respondents Petition filed under Section 11 of the Contempt of Courts Act, 1971 to punish the respondents for the wilful disobedience of the order passed by this Court in W.P.No.8818 of 2012 dated 04.4.2012. For Petitioner : Mr.V.Thirupathi For respondent : Mr.V.Jayaprakash Narayanan Special Government Pleader ORDER
This Contempt Petition has been filed for non-compliance of the order of this Court made in W.P.No.8818 of 2012, dated 04.4.2012, N.PAUL VASANTHAKUMAR, J.
bbr wherein a direction was issued to the respondents to extend the benefits of G.O.Ms.No.216, Finance (PC) Department, dated 22.03.1993 to the petitioner and to revise the pensionary benefits and pay arrears within a period of four weeks from the date of receipt of a copy of this order.
2.The learned Special Government Pleader submits that the arrears amount of Rs.3,06,717/- has been sanctioned and also credited to the account of the contempt petitioner on 23.12.2013.
3. Recording the said submission, the order of this Court dated 04.4.2012 in W.P.No.8818 of 2012 is complied with. Hence, the Contempt Petition is closed. No costs.
20.06.2014 Index:Yes/No bbr
Cont. P. No.229 of 2014