Madras High Court
P.Sankar vs Mr D.Jaganathan on 25 November, 2022
Author: D.Krishnakumar
Bench: D.Krishnakumar
Cont.P.No.1570 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 25.11.2022
CORAM:
THE HON'BLE MR. JUSTICE D.KRISHNAKUMAR
Cont.P.No. 1570 of 2022
1.P.Sankar
2.V.Senthilnathan .. Petitioners
Vs.
Mr D.Jaganathan, I.A.S.,
Chairman,
The Teachers Recruitment Board,
4th Floor, E.V.K.Sampath Maligai,
DPI Campus, College Road,
Chennai-600006. ..Respondent
Prayer: Contempt petition filed under Section.11 of the Contempt of Courts
Act praying for punishing the respondents for willfully and disobedience of
the order in W.P.No. 17241 of 2020 dated 18.02.2022
For Petitioner : No Appearance
For Respondents : Mr.R.Neelakandan, AAG
Assisted by Mr.C.Kathiravan, Spl.GP
ORDER
Today, none appeared on behalf of the petitioners. The 1/3 https://www.mhc.tn.gov.in/judis Cont.P.No.1570 of 2022 learned Additional Advocate General appearing for the respondent-Board has D.KRISHNAKUMAR. J ak submitted that pursuant to the order of this Court, the respondent-Board has completed the selection process and provisionally selected the 1st petitioner namely P.Sankar and not selected the 2nd petitioner namely V.Senthilnathan for the reason stated in the rejection order. The learned Additional Advocate General has also produced the Provisional Selection List published by the respondent-Board.
2. Recording the statement made by the learned Additional Advocate General and the Provisional Selection List for the year 2012-2016 published by the respondent-Board, the contempt petition stands closed.
25.11.2022
Internet : Yes / No
ak
To
Mr D.Jaganathan, I.A.S.,
Chairman,
The Teachers Recruitment Board,
4th Floor, E.V.K.Sampath Maligai, DPI Campus, College Road, Chennai-600006. 2/3 https://www.mhc.tn.gov.in/judis Cont.P.No.1570 of 2022 Cont. P. No. 1570 of 2022 3/3 https://www.mhc.tn.gov.in/judis