Madras High Court
V.Ramasamy vs Tmt.Shabitha I.A.S on 1 August, 2017
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED 01.08.2017 CORAM THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM Cont.P.No.990 of 2016 V.Ramasamy .. Petitioner Versus Tmt.Shabitha I.A.S., The Secretary to Government School Education (E2) Department Fort ST.George Chennai 600 009. .. Respondent Prayer: Contempt petition under Section 11 of the Contempt of Courts Act, 1976, to punish the respondent for his willful disobedience of the order dated 03.06.2015 passed in W.P.No.1429/2015. For Petitioner : Mr.M.Ramadass For Respondent : Mr.M.Perumal Government Advocate O R D E R
The learned counsel appearing for the contempt petitioner as well as the respondent, jointly made a submission that the order S.M.SUBRAMANIAM,J.
dna passed by this Court, on 03.06.2015 in W.P.No.14290 of 2015 has been complied with, by issuing the G.O.Ms.No.238 School Education (E2) Department dated 17.10.2016. In view of the said submissions, no further adjudication, is necessary in the contempt application. Accordingly the contempt application stands closed. However, no order as to costs.
01.08.2017 Index : Yes/No Internet : Yes/No dna Cont.P.No.990 of 2016 31.07.2017