Madras High Court
G. Lalitha vs Tmt. D. Sabitha I.A.S on 18 June, 2014
Author: T. Raja
Bench: T. Raja
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 18.06.2014
CORAM:
THE HONOURABLE MR. JUSTICE T. RAJA
Contempt Petition No.1240 of 2014
in
W.P.No.10419 of 2012
G. Lalitha .. Petitioner
Vs.
1. Tmt. D. Sabitha I.A.S.,
Principal Secretary To Government
Education Department
Government of Tamil Nadu
Fort St. George, Chennai-9.
2. Dr. D. Elangovan
Director of Elementary Education
College Road, Chennai 6.
3. Mr. V. Ranganathan
District Elementary Educational Officer
Vellore (Fort)
Vellore. .. Respondents
Contempt Petition filed praying to punish the respondents herein for their wilful disobedience of the order passed by this Hon'ble Court dated 28.06.2013 made in W.P.No.10419 of 2012.
For Petitioner : Mr. S. Mani
For Respondents : Mr. V. Jayaprakash Narayanan
Spl. GP for R1 to R3
O R D E R
This Contempt Petition has been filed by the petitioner against the respondents for non-compliance of the order dated dated 28.06.2013 made in W.P.No.10419 of 2012.
2. Today, when the matter was taken up, learned Special Government Pleader appearing for the respondents submitted that the order of this Court has been duly complied with, by the third respondent. The said communication in Na.Ka.No. 2240/A5/2013 dated 13.06.2014 has also been produced, which shall form part of the record.
3. Mr. Mani, learned counsel for the petitioner also submitted that the order has been duly complied with. In view of above order, this Contempt petition is closed.
avr 18.06.2014
T. RAJA, J.
avr
Cont. P. No.1240 of 2014
18.06.2014