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Madras High Court

S.Selvam vs Mr.P.W.C.Davidar on 23 October, 2018

Author: S.Vaidyanathan

Bench: S.Vaidyanathan

                                                            1

                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 23.10.2018

                                                         CORAM

                                        THE HON'BLE JUSTICE S.VAIDYANATHAN

                                          Contempt Petition (MD) No.682 of 2018
                                                            in
                                                W.P.(MD) No.13053 of 2017
                      S.Selvam                                             ... Petitioner/Petitioner
                                                           -vs-
                      1. Mr.P.W.C.Davidar, I.A.S.,
                          The Government of Tamil Nadu,
                          Rep. By its Secretary to Government,
                          Transport Department, Secretariat,
                          Fort St.Geoge, Chennai-9.

                      2. Mr.Ravindran,
                         The Managing Director,
                         Tamil Nadu State Transport Corporation (Kumbakonam) Ltd.,
                         Railway Station Road, Kumbakonam,
                         Thanjavur District.

                      3. Mr.Elangovan,
                         The General Manager,
                         Tamil Nadu State Transport Corporation (Kumbakonam) Ltd.,
                         Periyamilaguparai, Trichy.

                      4. Mr.Muniappan,
                         The Administrator,
                         Tamil Nadu State Transport Corporation Employees' Pension Fund Trust,
                         Thiruvalluvar House, Pallavan Salai,
                         Chennai-2.                                  ... Respondents/Contemnors
                      Prayer: Petition filed under Section 11 of the Contempt of Courts Act, 1971 to
                      initiate contempt proceedings against the Contemnors / Respondents and
                      punish them fro their wilful disobedience of the order of the Hon'ble High
                      Court in W.P.(MD) No.13053 of 2017 dated 14.07.2017.


http://www.judis.nic.in
                                                              2

                                     For Petitioner     :      Mr.A.Rahul
                                     For R2 & R3        :      Mr.D.Sivaraman
                                                             *****
                                                            ORDER

This contempt petition has been filed for punishing the respondents for having not obeyed the order of this Court dated 14.07.2017 passed in W.P.(MD) No.13053 of 2017.

2. When the matter is taken up for hearing, it is represented by the learned counsel for the petitioner that the order has been duly complied with and therefore, the petition may be closed.

3.In view of the above submission, this Contempt Petition is closed. No costs.

23.10.2018 ar http://www.judis.nic.in 3 To:

1. Mr.P.W.C.Davidar, I.A.S., The Government of Tamil Nadu, Rep. By its Secretary to Government, Transport Department, Secretariat, Fort St.Geoge, Chennai-9.
2. Mr.Ravindran, The Managing Director, Tamil Nadu State Transport Corporation (Kumbakonam) Ltd., Railway Station Road, Kumbakonam, Thanjavur District.
3. Mr.Elangovan, The General Manager, Tamil Nadu State Transport Corporation (Kumbakonam) Ltd., Periyamilaguparai, Trichy.
4. Mr.Muniappan, The Administrator, Tamil Nadu State Transport Corporation Employees' Pension Fund Trust, Thiruvalluvar House, Pallavan Salai, Chennai-2.

http://www.judis.nic.in 4 S.VAIDYANATHAN,J., ar Contempt Petition (MD) No.682 of 2018 in W.P.(MD) No.13053 of 2017 23.10.2018 http://www.judis.nic.in