Madras High Court
D.Radhakrishnan vs Thiru.M.A.Murugesan on 14 June, 2023
Author: R.Suresh Kumar
Bench: R.Suresh Kumar
Cont.P.(MD) No.221 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 14.06.2023
CORAM:
THE HONOURABLE MR.JUSTICE R.SURESH KUMAR
AND
THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN
CONT.P.(MD)No.221 of 2020
D.Radhakrishnan ... Petitioner / Respondent
-Vs-
Thiru.M.A.Murugesan,
Managing Director,
Tamil Nadu State Transport Corporation (Madurai) Ltd.,
Madurai-16. ...Contemnor / Appellant
PRAYER : Contempt Petition filed under Section 11 of the Contempt of Courts
Act, to punish the respondent / contemnor for willful disobedience of the order
passed by this Court in W.A.(MD)No.1322 of 2019, dated 25.11.2019.
For Petitioner : Mr.S.Govindan
For Respondent : Mr.J.Senthil Kumaraiah
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Cont.P.(MD) No.221 of 2020
ORDER
[Order of the Court was made by R.SURESHKUMAR, J.] This Contempt Petition is filed for the alleged disobedience of the order passed by this Court in W.A.(MD)No.1322 of 2019, dated 25.11.2019.
2.Today, when the matter is taken up for hearing, the learned counsel for the respondent has submitted that as per the directions given by the Division Bench of this Court in the said judgment, pensionary benefits of the petitioner shall be calculated and be paid from September, 2008 to November, 2013.
3.In this context, the learned counsel for the respondent has relied upon the communication dated 29.02.2020 which reads thus:-
“NkNy fz;Ls;s khz;GkpF ePjpkd;w cj;juTg;gb Vw;fdNt jq;fSf;F jhkjkhf toq;fg;gl;l Xa;t+jpa njhiff;F tl;bj; njhifahf (2011 Kjy; 2013 tiu) &.1>11>734/- njhiff;Fhpa fhNrhiy toq;fg;gl;Ltpl;lJ. jw;nghOJ W.A.(MD)No.1322 / 2019 cj;jutpd; gb 2008 Kjy; 2011 tiuapyhd fhyj;jpw;F toq;fg;gl Ntz;ba tl;bj;njhif Page 2 of 5 https://www.mhc.tn.gov.in/judis Cont.P.(MD) No.221 of 2020 &.63>642/-f;Fhpa fPo; fz;l fhNrhiy ,j;Jld; ,izj;J jq;fSf;F mDg;gp itf;fg;gLfpwJ.
fhNrhiy vz;-887928-njhif-&.63>642/- dt-27.02.2020- I.O.B.MDU”
4.By relying upon the same, the learned counsel for the respondent would submit that already interest on pension from 2011 to 2013 was given and for the period from 2008 to 2011, a sum of Rs.63,642/- ( Rupees Sixty Thousand Six Hundred and Fourty Two Only) has also been given in the said proceedings by way of cheque dated 27.02.2020. Therefore, in entirety, interest has been paid as directed by this Court. Therefore, the order has been fully complied with. However, the learned counsel for the petitioner would submit that calculation sheet given by the respondent having been perused, the petitioner feels that the calculation has not been in consonance with the procedure, which was in vogue or the method of calculation may not be correct. Therefore, on this ground still he has got some grievance.
5.Insofar as such liberty is concerned, the Division Bench of this Court Page 3 of 5 https://www.mhc.tn.gov.in/judis Cont.P.(MD) No.221 of 2020 has stated in the order that if the petitioner has got any grievance with regard to the computation of the amount, he would be given such liberty to question the same in a separate proceedings. Retaining the said liberty already given by the Division Bench of this Court, we feel that the order passed by the Division Bench of this Court since has been complied with, this Contempt Petition can be closed, accordingly, it is closed.
[R.S.K., J.] & [K.K.R.K., J.]
14.06.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
MYR
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Cont.P.(MD) No.221 of 2020
R.SURESH KUMAR, J.
AND
K.K.RAMAKRISHNAN, J.
MYR
CONT.P.(MD)No.221 of 2020
14.06.2023
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