Madras High Court
R. Brinda vs The Principal Secretary on 7 September, 2020
Author: S.Vaidyanathan
Bench: S.Vaidyanathan
Cont.P.No.2299 of 2014
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 07.09.2020
CORAM:
THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
Cont.P.No.2299 of 2014
in
W.P.No.25534 of 2011
R. Brinda ...Petitioner
.Vs.
The Principal Secretary,
School Education Department,
Fort St.George, Chennai -9. ... Respondents
Prayer: Contempt petition filed under Section 11 of the Contempt of Court
Acts, 1971, seeking to punish the respondents for the act of committing
contempt of Court by disobeying the order of this Court dated 26.04.2012
made in W.P.No.25534 of 2011.
For Petitioner : Mr.G. Punniyakotti
For Respondents : Mr.M.Elumalai
Additional Government pleader
ORDER
(The case has been heard through video conference) The contempt petition has been filed to punish the respondents for willful disobedience of the order passed by this Court in W.P.No.25534 of 2011 dated 26.04.2012.
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2. This Court heard Mr.G.Punniyakotti, the learned counsel for the petitioner and Mr.M.Elumalai, the learned Additional Government pleader appearing for the respondents.
3. The learned Additional Government pleader appearing for the respondent has submitted that the order dated 26.04.2012 made in W.P.No.25534 of 2011. has been complied with.
4. In view of the above, this contempt petition is closed. It is made clear that if the petitioner is aggrieved by the said proceedings, it is open to him to challenge the same in accordance with law.
07.09.2020 smn Index: Yes/No Internet: Yes/No 2/3 http://www.judis.nic.in Cont.P.No.2299 of 2014 S.VAIDYANATHAN,J.
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