Madras High Court
R.S.Janarthanan vs K.Muthukaruppan on 17 December, 2018
Author: T. Raja
Bench: T. Raja
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated 17.12.2018
Coram
THE HONOURABLE MR.JUSTICE T. RAJA
Contempt Petition No.2202 of 2017
R.S.Janarthanan ... Petitioner
Versus
1.K.Muthukaruppan,
The Managing Director,
Tamil Nadu State Transport
Corporation (Villupuram) Limited
Vazhuthareddy,
Villupuram-605 602.
2.L.Rajaram
The General Manager,
Tamil Nadu State Transport
Corporation (Villupuram) Limited,
Kancheepuram Region
Kancheepuram. ... Respondents
Prayer: Petition filed under Section 11 of the Contempt of Courts
Act 1971 to punish the respondents for willful disobedience of the
order passed by this Court in W.P.No.15876 of 2016 dated
28.04.2016.
For Petitioner : Mr.G.Sakthivel
For Respondents : Mr.A.Anthony Arockiaraj
http://www.judis.nic.in
2
T. RAJA,J.
vga
ORDER
When the matter is taken up for hearing, the learned counsel appearing for the petitioner has filed details of calculation dated 15.12.2018 showing that the balance amount of Rs.9,239/- to be settled by the respondents.
2.The learned counsel for the respondents has also filed a Calculation Memo dated 17.12.2018 stating that the respondents have paid gratuity, interest on gratuity at the rate of 6% per annum, provident fund along with interest, commutation pension with interest and leave liability amount at Rs.5,10,118/-, Rs.3,08,578/-, Rs.2,01,540/-, Rs.94,505/-, Rs.1,44,144/-, Rs.2,53,139/-, Rs.2,247/-, Rs.1,332/- respectively to the petitioner.
3.This Court, finding no fault with the calculation arrived by the respondent, is inclined to close this petition, as nothing further survives for adjudication.
4.Accordingly, the Contempt Petition stands closed.
17.12.2018 vga Speaking/Non Speaking order Index: Yes/No Contempt Petition No.2202 of 2017 http://www.judis.nic.in