Madras High Court
Bro.M.Arul vs Thiru.Nandakumar on 9 April, 2025
Author: N. Anand Venkatesh
Bench: N. Anand Venkatesh
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 09.04.2025
CORAM
THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH
Contempt Petition No.1022 of 2025
in WP.No.30538 of 2024
Bro.M.Arul ..Petitioner
..Vs.
Thiru.Nandakumar
District Educational Officer
Ooty-643 001
Nilgiris District. ..Respondent
Contempt Petition filed under Section 11 of the Contempt of Courts Act, to
punish the respondent under the Contempt of Courts Act, 1971 for his willful
disobedience of the directions/orders, dated 18.10.2024 passed by this Court in
WP.No.30538 of 2024.
For Petitioner : Mr.S.Doraisamy
For Respondent : Mrs.S.Mythreye Chandry
Special Government Pleader
ORDER
This Contempt Petition was filed on the ground that the order passed by this Court in WP.No30538 of 2024 dated 18.10.2024, was not complied with.
2.When the matter was taken up for hearing today, the affidavit of the https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/05/2025 02:34:48 pm ) 2 respondent was placed and the relevant portion is extracted hereunder:
5. I respectfully submitted that alleging disobedience of order dated 18.10.2024 made in W.P.No.30358 of 2024 petitioner herein have come up with the above contempt petition. I respectfully submitted that pursuant to the orders passed by this Hon'ble Court department have taken necessary steps for implementing directions issued by this Hon'ble Court. I respectfully submitted that petitioner herein submitted his fresh representation dated 28.10.2024 and the same was duly considered by the contemnor/respondent and implemented directions issued by this Hon'ble Court vide proceedings in Na.ka.No.2896/A5/2022, dated 02.04.2025 issued by the District Educational Officer (Secondary), Ooty making necessary recommendations to Account general for disbursing pensionary benefits to the petitioner herein and the same was returned by the Account general Department raising certain queries and the same was resubmitted by the District Educational Officer, Ooty vide proceedings in Na.Ka.No.2896/A5/2022, dated 07.01.2025 and the same was again returned by the Accountant General directing to revise the pay fixation.
Accordingly after making necessary changes, proposal making necessary recommendations for disbursing pensionary benefits of petitioner was finally resubmitted by the District Educational Officer (Secondary), Ooty vide proceedings in Na.Ka.No.2896/A5/2022, dated 02.04.2025 and thereby order passed by this Hon'ble Court dated 18.10.2024 in W.P.No.30358 of 2024 complied and the delay happened only due to the bonafide reasons stated supra. I respectfully submit that once again I tender my unconditional apology. Hence in the interest of Justice this Hon'ble Court may be pleased to purge us from the above contempt proceedings. Otherwise it will cause grave prejudice and irreparable hardship and heavy loss to the petitioner herein.
3.The proceedings of the District Educational Officer, Nilgiris, dated 02.04.2025 was also placed before this Court. On going through the same, it is clear that necessary recommendation has been made for disbursing pensionary benefits https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/05/2025 02:34:48 pm ) 3 of the petitioner.
4.In the light of the above development, there shall be a direction to the Accountant General, to act upon the proceedings of the respondent dated 02.04.2025 and sanction pension. The arrears of the pensionary benefits shall also be paid to the petitioner. This process shall be completed within a period of six weeks from the date of receipt of copy of the order. A copy of this order shall be marked to the Accountant General (A&E), Tamil Nadu, 361, Anna Salai, Chennai 600 018.
5.This contempt petition is disposed of with the above directions.
09.04.2025 Index: Yes/No Speaking Order/Non-Speaking Order KP Copy to The Accountant General (A&E) 361, Anna Salai, Chennai 600 018.
Tamil Nadu.
To Thiru.Nandakumar District Educational Officer Ooty-643 001 Nilgiris District.
N. ANAND VENKATESH, J.
KP https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/05/2025 02:34:48 pm ) 4 Contempt Petition No.1022 of 2025 in WP.No.30538 of 2024 09.04.2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/05/2025 02:34:48 pm )