Madras High Court
K.Santhosh vs Dr.B.Chandra Mohan on 12 February, 2026
Cont P.No.2651 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 12.02.2026
CORAM :
THE HONOURABLE MR. MANINDRA MOHAN SHRIVASTAVA,
CHIEF JUSTICE
AND
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
CONT P No.2651 of 2025
K.Santhosh
S/o.S.Krishnamoorthy,
211, Amman Kovil Street,
Perambur, Sirkali, Mayiladuthurai.
Petitioner(s)
Vs
1. Dr.B.Chandra Mohan, IAS
Secretary to Government of Tamilnadu,
School Education Department,
Secretariat, Chennai-600 009.
2. S.Kannappan,
Director of School Education,
DPI Campus, College Road,
Chennai-600 006.
3. K.C.Subashini
Chief Educational Officer,
Nagapattinam.
4. S.Shanthi
District Educational Officer, Myladudhurai.
Contemnor(s)
______________
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Cont P.No.2651 of 2025
PRAYER: Petition filed under Section 11 of the Contempt of Courts Act
to punish the respondents for committing grave contempt and gross
disobedience of the order passed by this court in CMP No.1285 of 2025
in WA No.184 of 2025 dated 12.02.2025.
For Petitioner(s): Mrs. Kavitha Rameshwar
For Contemnor(s): Mr. K.Karthik Jagannath
Government Advocate
for R1
ORDER
(Order of the Court was made by the Hon'ble Chief Justice) In view of the judgment of the Apex Court in the case of Anjuman Ishaat-e-Taleem Trust v The State of Maharashtra and others1, contempt proceedings cannot be continued.
Contempt petition is, accordingly, closed. There shall be no order as to costs.
(MANINDRA MOHAN SHRIVASTAVA, CJ) (G.ARUL MURUGAN,J)
12.02.2026
Index : Yes/No
Neutral Citation : Yes/No sasi 1 2025 INSC 1063 ______________ Page 2 of 3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/02/2026 02:54:50 pm ) Cont P.No.2651 of 2025 THE HON'BLE CHIEF JUSTICE AND G.ARUL MURUGAN,J.
(sasi) CONT P No.2651 of 2025 12.02.2026 ______________ Page 3 of 3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/02/2026 02:54:50 pm )