Madras High Court
P.Tamilarasi vs Thiru. Rajendran on 6 August, 2025
Cont.P. No. 1830 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 06.08.2025
CORAM
THE HONOURABLE MR. JUSTICE MUMMINENI SUDHEER KUMAR
Cont.P. No.1830 of 2025
P.Tamilarasi ..
Petitioner
Vs.
Thiru. Rajendran
The Joint Director of School
Education (Personnel)
College Road, Chennai – 600 006. .. Respondent
Prayer: Contempt petition filed under Section 11 of Contempt of Court Act,
1971, to punish the respondent for wilful disobedience of the order of this
Hon'ble Court made in W.P.No.6528 of 2015 dated 23.01.2024.
For Petitioner : Mr.R.Saseetharan
For Respondent : Ms.Akila Rajendran
Government Advocate.
ORDER
This contempt petition has been filed alleging violation of the order dated 23.01.2024 passed in W.P.No.6528 of 2015.
2. Today, when the matter is taken up for consideration, Ms.Akila Rajendran, learned Government Advocate placed before this Court a copy of 1/3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/08/2025 06:37:33 pm ) Cont.P. No. 1830 of 2025 the proceedings Na.Ka.No.041573/C2/E1/2014 dated 04.08.2025 purported to be in compliance with the order passed by this Court. The learned counsel for the petitioner also confirmed the same.
3. In view of the same, this Court does not see any reason to continue the contempt proceedings against the respondents and accordingly, the contempt petition is closed.
06.08.2025
dpa
Index : Yes / No
Internet : Yes / No
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https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/08/2025 06:37:33 pm )
Cont.P. No. 1830 of 2025
MUMMINENI SUDHEER KUMAR ,J.
dpa
Cont.P. No. 1830 of 2025
06.08.2025
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https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/08/2025 06:37:33 pm )