Madras High Court
B.Bharathi vs Mr.Chetan B.Sanghi on 13 August, 2018
Author: K.K.Sasidharan
Bench: K.K.Sasidharan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 13.08.2018
CORAM
THE HONOURABLE MR. JUSTICE K.K.SASIDHARAN
Contempt Petition No.1394 of 2018
B.Bharathi
Petitioner
Vs
1.Mr.Chetan B.Sanghi,
Former Chief Secretary to Government
of Puducherry,
The Chief Secretary,
Puducherry-605 001.
2.Mr.G.Rakesh Chandra, I.A.S.,
The Secretary for Education,
Chief Secretariat (Education),
Government of Puducherry,
Puducherry-605 001.
3.Mr.T.Karialan,
The Director of Higher and Technical
Education-cum-Head of the Department,
Government of Puducherry,
PIPMATE Complex, Lawspet,
Puducherry-605 008.
4.Mrs.Tamizarasi,
The Director cum Head of Office,
Kanchi Mammunivar Center for
Postgraduate Studies,
Lawspet, Puducherry-605 008. ... Respondents
Contempt petition is filed under Sections 11 of the Contempt of Courts Act, 1971, to punish the respondent for having committed contempt of Court by willfully disrespecting, non complying and disobeying the order passed in W.P.No.796 of 2015 dated 01.04.2015.
For Petitioner : Mr.B.Bharathi
Party-in-person
O R D E R
The petitioner has come up with the contempt petition with a grievance that inspite of the direction given by this Court, the respondent has not given him interest for the belated payment of statutory benefits.
2. The order passed by this Court dated 01.04.2015 in W.P.No.796 of 2015 does not contain any specific direction to pay interest. I am therefore of the view that the petitioner has not made out a case to initiate contempt proceedings. It is always open to him to take independent proceedings claiming interest for the belated payment.
3. The contempt petition is closed with the above observation.
13.08.2018 raa K.K.SASIDHARAN,J.
raa Cont. P.No.1394 of 2018 13.08.2018