Madras High Court
V.Parimala vs Lakshmi Rajaram on 28 October, 2020
Author: T.Raja
Bench: T.Raja
Contempt Petition No.513 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 28.10.2020
CORAM
THE HONOURABLE MR.JUSTICE T.RAJA
Contempt Petition No.513 of 2020
V.Parimala .. Petitioner
Versus
Lakshmi Rajaram,
The Secretary,
Dr.Mangalam Higher Secondary School,
Sivananda Saraswathi Sewasraman,
Kattankolathur,
Kancheepuram District. .. Respondent
Prayer: Petition filed under Section 11 of the Contempt of Courts Act 1971 to
enquire and punish the respondent for her willful disobedience of the order of this
Court dated 08.03.2018 made in W.M.P. No.6462 of 2018 in W.P. No.5265 of
2018.
For Petitioner : Mr.C.Umashankar
For Respondent : Mr.B.Ramesh for
Mr.C.Rukmani
ORDER
Mr.B.Ramesh, learned counsel for the respondent, placing an un-conditional apology for having wrongly passed the order of termination dated 28.02.2020, pleaded that the said order has been inadvertently passed. However, withdrawing http://www.judis.nic.in Contempt Petition No.513 of 2020 the same now the petitioner has been disbursed with the salary and that respondents 1 and 2 in the writ petition namely, the Education Department are liable to pay the arrears for the period from March to September 2020 and in this regard, a request letter has also been sent to them for payment of arrears of salary. Since this Court has been safeguarding the interest of all concerned who are giving education to the Society and that the Secretary of the School has never intended to disobey the order of this Court as they are all the time giving unlimited regard and respect to the Court and that the petitioner's salary has been paid and that recommendation has also been sent to respondents 1 and 2 in the writ petition for payment of arrears from March to September 2020, the inadvertent mistake may be condoned and this contempt petition may be closed.
2.Mr.C.Umashankar, learned counsel appearing for the petitioner, agreeing with the above submission with regard to the payment of salary and also writing letter to respondents 1 and 2 in the writ petition requesting them to release the arrears of salary for the period from March to September, requested this Court to close the Contempt Petition.
3.Recording the submission made by both sides, placing the counter http://www.judis.nic.in Contempt Petition No.513 of 2020 affidavit filed by the respondent stating unconditional apology, the Contempt Petition stands closed.
28.10.2020 vga http://www.judis.nic.in Contempt Petition No.513 of 2020 T.RAJA,J.
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