Madras High Court
M.Madan vs T.Sabitha on 21 October, 2016
Author: R.Mahadevan
Bench: R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 21.10.2016
CORAM
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
Contempt Petition No.521 of 2012 in
W.P.No.17146 of 2010
1.M.Madan
2.K.R.Ramachandran
3.R.Chandran
4.S.R.Ramamorthy
5.T.M.Pyareyjan
6.M.Tajudeen
7.Pulavar R.Krishnamoorthy
8.K.A.Abdul Rasheed
9.R.S.Jayabal
10.K.Kalavathi
11.T.V.Vediyappan
12.N.Kuppusamy
13.N.K.Pavunammal
14.D.Padmini
15.T.Munusamy
16.D.Nagalingam
17.K.S.Nagarajan
18.S.Aptha Begam
19.V.Periyannan
20.N.L.Rajagopal
21.D.Anandan, Retired Headmaster, Kinthagapalli (Village & Post),
Via Bargoor, Krishnagiri.
22.K.Sathiyanarayanan
23.C.Venkataraman
24.D.S.Ramachandraiah
25.C.Venkataramaiah
26.D.Anandan, Retd.Headmaster,
Kandagapalli Village, Via Padugoor, Krishnagiri
27.N.Periyathambi
28.P.V.Nandhan
29.R.Devanesan
30.Y.Rathinamani
31.M.Kalliyappan .. Petitioners
Vs
T.Sabitha,
The Secretary to Government,
Government of Tamil Nadu,
School Education Department,
Fort St.George, Chennai-600 009. .. Respondent
Petition under Section 11 of Contempt of Courts Act, 1971 to punish the respondent for non-compliance of the order passed by this Court in W.P.No.17146 of 2010 dated 19.07.2011.
For Petitioners : Mr.V.Thirupathi
For Respondent : Mr.K.V.Dhanapalan,
Special Government Pleader
ORDER
Alleging that the order passed in W.P.No.17146 of 2010 dated 19.07.2011 has not been complied with, the petitioners have come up with this Contempt Petition.
2.Today, the learned Special Government Pleader appearing for the respondents submitted that the order passed by this Court in the writ petition has been complied with, by issuing appropriate proceedings to the petitioners.
3.Recording the above, the contempt petition is closed.
Index : Yes/No 21.10.2016
Internet : Yes/No
KM
To
The Secretary to Government,
Government of Tamil Nadu,
School Education Department,
Fort St.George, Chennai-600 009.
R.MAHADEVAN, J.
KM
Cont.P.No.521 of 2012 in
W.P.No.17146 of 2010
21.10.2016