Madras High Court
Mrs.N.Beaula Rani vs Dr.Manjula on 12 March, 2019
Author: T.Raja
Bench: T.Raja
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 12.03.2019
CORAM
THE HONOURABLE MR.JUSTICE T.RAJA
Contempt Petition Nos.1225 to 1229 of 2018
Mrs.N.Beaula Rani .. Petitioner in Cont.P.No.1225 of 2018
Mrs.P.K.Amutha Veni .. Petitioner in Cont.P.No.1226 of 2018
Mrs.D.Golda Mary Christy .. Petitioner in Cont.P.No.1227 of 2018
Mrs.N.Shermila .. Petitioner in Cont.P.No.1228 of 2018
Mrs.O.P.Bindhu Kala .. Petitioner in Cont.P.No.1229 of 2018
-vs-
1. Dr.Manjula
The Director of Collegiate Education
College Road
Chennai 600 006
2. Dr.Tmt.D.Saralathembavani
The Joint Director of Collegiate Education
Tirunelveli Region
Tirunelveli 627 0001 .. Respondents in all the Cont.Petitions
Petitions under Section 11 of the Contempt of Courts Act, 1971 praying to
punish the respondent for wilful disobedience of the order of this Court dated
07.11.2017 made in W.P.Nos.28369 to 28373 of 2017.
For Petitioners :: Mr.S.V.Karthikeyan
for M/s R.Elizabeth
For Respondents :: Mr.V.Kadhirvelu
Special Government Pleader
ORDER
Learned counsel for the petitioners and the learned Special Government http://www.judis.nic.in 2 Pleader for the respondents jointly submitted that the order passed by this Court has been duly complied with. Recording their joint statement, these contempt petitions stand closed. Consequently, Sub Application Nos.261 to 265 of 2018 are also closed.
12.03.2019 ss http://www.judis.nic.in 3 T.RAJA, J.
ss Cont.P.Nos.1225 to 1229 of 2018 12.03.2019 http://www.judis.nic.in