Madras High Court
M.Govindan vs Mr.Anoop Jaiswal on 9 June, 2017
Author: T.S.Sivagnanam
Bench: T.S.Sivagnanam
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 09.06.2017
CORAM
THE HON'BLE MR.JUSTICE T.S.SIVAGNANAM
Cont.P.(MD)No.1519 of 2015
M.Govindan .. Petitioner/Petitioner
Versus
Mr.Anoop Jaiswal, I.P.S.,
The Chairman,
TamilNadu Uniformed Services Recruitment Board,
P.T.Lee Chengalvarayar Naicker Maaligai,
No.807, 2nd Floor, Anna Salai,
Chennai ? 600 002. .. Contemnor/Respondent
Contempt Petition under Section 11 of Contempt of Courts Act, praying
to punish the respondent herein for his willful disobedience of the order
passed by this Hon'ble Court in W.P. No.2706 of 2013 dated 26.03.2013.
!For Petitioner : Mr.R.Subramanian
^For Respondent : Mr.VR.Shanmuganathan
Special Government Pleader
:ORDER
This Contempt Petition has been filed alleging disobedience of the order and direction issued in W.P.(MD) No.2706 of 2013 dated 26.03.2013.
2.The learned Special Government Pleader appearing for the respondent submitted that as against the order passed in W.P.(MD) No.2706 of 2013 dated 26.03.2013, appeal was filed in W.A.(MD) No.47 of 2016 and by judgment dated 20.01.2016, the appeal has been allowed and the order passed in W.P.(MD) No.2706 of 2013 was set aside.
3.Recording the same, the Contempt Petition is closed.
To Mr.Anoop Jaiswal, I.P.S., The Chairman, TamilNadu Uniformed Services Recruitment Board, P.T.Lee Chengalvarayar Naicker Maaligai, No.807, 2nd Floor, Anna Salai, Chennai ? 600 002..