Madras High Court
S.U.Vinayagam vs Thiru M.Balaguruvappa on 17 March, 2015
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED:17.03.2015 Coram The Hon'ble Mr. Justice S.NAGAMUTHU Cont.P.No.2157 of 2014 S.U.Vinayagam .... Petitioner vs. Thiru M.Balaguruvappa The Secretary, Sir Theagaraya College Higher Secondary School Committee, Chennai-600 021 .. Respondent Petition filed under Section 11 of the Contempt of Courts Act to punish the respondent for wilfully disobeying the orders passed in M.P.No.2 of 2014 in W.P.No.15242 of 2014, dated 13.06.2014. For Petitioner .. Mr.G.Sankaran For Respondent .. Mr.B.Ravi ORDER
Alleging that the interim order of this Court made in M.P.No.2 of 2014 in W.P.No.15242 of 2014, dated 13.06.2014, has not been complied with and the same has been violated, the petitioner has come up with this contempt petition.
S.NAGAMUTHU,J.
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2. In the said interim order, this Court directed the respondents not to disturb the petitioner from functioning as P.G. Assistant in Mathematics.
3. Now a counter has been filed wherein it has been stated by the respondent that the petitioner was relieved from service on 1.4.2014 itself and to prove the same, the respondent has produced a Circular dated 28.3.2014 ( at page No.35 of the typed set of papers).
4. In view of the above, in my considered opinion, there is a dispute as to whether the petitioner was working as on the date of the interim order or not, which cannot be resolved in this contempt petition, as it is a matter to be resolved only in the main writ petition. Hence, I am not inclined to continue this contempt petition. This contempt petition is closed. The petitioner is at liberty to raise all the grounds raised herein, in the writ petition.
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Cont.P.No.2157 of 2014