Mir Ziauddin vs Thiru Hans Raj Verma on 1 March, 2016

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Madras High Court

Mir Ziauddin vs Thiru Hans Raj Verma on 1 March, 2016

Bench: D.Hariparanthaman

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED:  01.03.2016
CORAM:
THE HONOURABLE MR.JUSTICE D.HARIPARANTHAMAN,J.
Cont.P.No.78 of 2016
 

Mir Ziauddin									... Petitioner

Vs.
 
Thiru Hans Raj Verma, I.A.S.,
Secretary to Government,
Environment & Forests (FR.9) Department,
Secretariat, Chennai  9		    					... Respondent
 		

		Petition filed under Section 11 of the Contempt of Courts Act to punish the respondent  herein for disobeying the order dated 27.07.2015 in  W.P.No.19452 of 2015.

			For Petitioner       : Mr. Ravi Shanmugam

			For Respondent    : Mr.N.Inbanathan,
 						Government Advocate

					O R D E R

This contempt petition is filed for disobeying the order dated 27.07.2015 passed by this Court in Writ Petition No.19452 of 2015.

2. The learned counsel for the petitioner has submitted that the contempt petition can be closed due to the affidavit filed by the Principal Chief Conservator of Forest. The penultimate paragraph in the affidavit filed by the Principal Chief Conservator of Forests is extracted hereunder:

D.HARIPARANTHAMAN,J.

mrp/glp "It is therefore prayed that this Hon'ble High Court may please direct the petitioner to submit his pension application with all relevant information and details to the 2nd respondent herein for taking appropriate action to send Pension proposal to the Principal Accountant General, Chennai.6 immediately for sanction and issue of necessary authorisation to settle the terminal benefits to the petitioner as this Hon'ble Court may deem fit and proper in the circumstances of the case and thus render justice."

3. In view of the affidavit and the statement made by the learned counsel for the petitioner, the contempt petition is closed.

01.03.2016 mrp/glp Cont.P.No.78 of 2016

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