Madras High Court
A.Pavunkumar vs Dr.P.K.Senthilkumar on 7 February, 2025
Author: C.Saravanan
Bench: C.Saravanan
Cont.p.No.2317 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 07.02.2025
CORAM :
THE HONOURABLE MR.JUSTICE C.SARAVANAN
Cont.P.No.2317 of 2022
1.A.Pavunkumar,
S/o.M.Annamalai
2.P.Chandrasekar,
S/o.R.Ponnurangam
3.P.Manojkumar,
S/o.S.Palanisamy
4.P.Ananthan,
S/o.M.Pandian ... Petitioners
Vs.
1.Dr.P.K.Senthilkumar, I.P.S.,
The Member Secretary,
Tamil Nadu Uniformed Services Recruitment Board
(TNUSRB),
Old Commissioner of Police Office Campus,
Panthean Road,
Egmore, Chennai – 600 008.
2.Dr.C.Sylendra Babu, I.P.S.,
The Director General of Police,
Tamil Nadu,
Dr.Radhakrishnan Salai,
Mylapore, Chennai – 600 004. ... Respondents
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Cont.p.No.2317 of 2022
Prayer: Petition filed under Section 11 of Contempt of Courts Act, 1971, to
punish the respondents for wilful disobedience of the Order of this Court dated
07.01.2022 made in W.P.No.10467 of 2021.
For Petitioners :
For P1 : Ms.N.Kavitha Rameshwar
For P2 : Mr.S.Jerald Lenin
For Respondents :
For R1 : Mr.D.Sowmidattan
For R2 : Mrs.P.Rajarajeswari
Government Advocate
ORDER
Post facto, pursuant to the directions of this Court, the respondents have now passed an Order dated 11.12.2024 bearing Ref.C.No.D1/4997/2020. The said Order has been passed pursuant to Order dated 28.11.2024.
2. The respondents have found the respective petitioners are ineligible to be selected as Sub Inspectors in response to the recruitment notification.
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3. The matter would require a detailed consideration. Therefore, this Contempt Petition is closed with liberty to the petitioners to challenge the Order dated 11.12.2024 in the manner known to law within a period of 30 days from the date of receipt of a copy of this Order.
07.02.2025 Neutral Citation : Yes / No arb 3/7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/07/2025 11:34:38 am ) Cont.p.No.2317 of 2022 C.SARAVANAN, J.
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This case is listed under the caption “For Being Mentioned” at the instance of the learned counsel for the petitioners.
2. The learned Senior Counsel for the petitioners submits that there was a delay in making a challenge to the order, dated 11.12.2024 by about four months and he requests to modify the time prescribed. Since the petitioner is entitled to challenge the order dated 11.12.2024 and the delay is only marginal, the time for taking steps to challenge the order is extended till 17.06.2025.
3. Accordingly, the Paragraph No.3 in the order, dated 07.02.2025 in Cont.P.No.2317 of 2022 shall be substituted as follows:
“3. The matter would require a detailed consideration. Therefore, this Contempt Petition is closed with liberty to the petitioners to challenge the order dated 11.12.2024 in the manner know to law on or before 17.06.2025.” 5/7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/07/2025 11:34:38 am ) Cont.p.No.2317 of 2022
4. Registry is directed to carry out necessary correction and issue fresh order copy to the parties.
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