Madras High Court
V.J.Manoj Kumar vs Mr.Subramanian on 9 January, 2018
Author: T.Raja
Bench: T.Raja
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 09.01.2018 CORAM: THE HON'BLE MR.JUSTICE T.RAJA Contempt Petition No.2139 of 2017 V.J.Manoj KUmar ... Petitioner Vs. Mr.Subramanian, District Educational Officer, Office of the District Educational Officer, Manjakuppam, Cuddalore-607 001. ... Respondent This Contempt Petition is filed to punish the respondents for willfully and wantonly disobeying the order of this Court dated 17.03.2017 in W.P.No.29998 of 2014. For Petitioner : Ms.T.Dharani For Respondent : Mrs.P.Rajalakshmi, Additional Government Pleader O R D E R
Alleging the violation of the orders of this Court made in W.P.No.29998/2014 dated 17.03.2017, the present contempt petition has been filed.
T.RAJA, J.
tsi
2. When the matter is called today, by producing the Proceedings of the respondent in Na.Ka.No.7075/A5/2017 dated 14.12.2017, Mrs.P.Rajalakshmi, learned Additional Government Pleader appearing for the respondent submitted that the order of this Court has been duly complied with.
3. Recording the same, the Contempt Petition is closed.
09.01.2018 tsi Cont.Petn.No.2139 of 2017