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Madras High Court

A.Ayyppan vs C.Vijayaraj Kumar on 1 July, 2025

                                                                               Cont.P(MD)Nos.631 to 641 of 2025


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 01.07.2025

                                                         CORAM

                             THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI

                                       Cont.P(MD)Nos.631 to 641 of 2025

                 A.Ayyppan                                            ... Petitioner/Petitioner
                                                                    (In Cont.P(MD)No.631/2025)

                 A.Thirumal                                           ... Petitioner/Petitioner
                                                                    (In Cont.P(MD)No.632/2025)

                 K.Govindammal                                        ... Petitioner/Petitioner
                                                                    (In Cont.P(MD)No.633/2025)

                 K.Gurusamy                                           ... Petitioner/Petitioner
                                                                    (In Cont.P(MD)No.634/2025)

                 R.Muthusamy                                          ... Petitioner/Petitioner
                                                                    (In Cont.P(MD)No.635/2025)

                 M.Ponnusamy                                          ... Petitioner/Petitioner
                                                                    (In Cont.P(MD)No.636/2025)

                 R.Gopalakrishnan                                     ... Petitioner/Petitioner
                                                                    (In Cont.P(MD)No.637/2025)

                 S.Mari                                               ... Petitioner/Petitioner
                                                                    (In Cont.P(MD)No.638/2025)

                 R.Malayaman                                          ... Petitioner/Petitioner
                                                                    (In Cont.P(MD)No.639/2025)



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                                                                               Cont.P(MD)Nos.631 to 641 of 2025


                 K.Thinamani                                          ... Petitioner/Petitioner
                                                                    (In Cont.P(MD)No.640/2025)

                 C.Madasamy                                           ... Petitioner/Petitioner
                                                                    (In Cont.P(MD)No.641/2025)

                                                   Vs.
                 1.C.Vijayaraj Kumar,
                   Secretary to Government,
                   Backward Class & Most Backward Classes,
                   Secretariat, Chennai-09.

                 2.M.Asia Mariam,
                   Commissioner,
                   Backward Class & Most Backward Classes,
                   Chepauk, Chennai-05.

                 3.M.Marimuthu,
                   District Backward Class, Most Backward Classes &
                    Minority Welfare Officer,
                   Ramanathapuram District.                       ... Contemnors/Respondents
                                                                            (In all cases)

                 PRAYER in Cont.P(MD)No.631 of 2025 : Contempt Petition filed under under
                 Section 11 of the Contempt of Courts Act, 1971, to initiate contempt proceedings
                 against the contemnors/respondents and punish them for the willful disobedience
                 of the order of this Court in W.P(MD)No.18866 of 2021, dated 10.07.2024.


                 PRAYER in Cont.P(MD)No.632 of 2025 : Contempt Petition filed under under
                 Section 11 of the Contempt of Courts Act, 1971, to initiate contempt proceedings
                 against the contemnors/respondents and punish them for the willful disobedience
                 of the order of this Court in W.P(MD)No.18867 of 2021, dated 10.07.2024.



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                                                                               Cont.P(MD)Nos.631 to 641 of 2025


                 PRAYER in Cont.P(MD)No.633 of 2025 : Contempt Petition filed under under
                 Section 11 of the Contempt of Courts Act, 1971, to initiate contempt proceedings
                 against the contemnors/respondents and punish them for the willful disobedience
                 of the order of this Court in W.P(MD)No.18868 of 2021, dated 10.07.2024.


                 PRAYER in Cont.P(MD)No.634 of 2025 : Contempt Petition filed under under
                 Section 11 of the Contempt of Courts Act, 1971, to initiate contempt proceedings
                 against the contemnors/respondents and punish them for the willful disobedience
                 of the order of this Court in W.P(MD)No.18869 of 2021, dated 10.07.2024.


                 PRAYER in Cont.P(MD)No.635 of 2025 : Contempt Petition filed under under
                 Section 11 of the Contempt of Courts Act, 1971, to initiate contempt proceedings
                 against the contemnors/respondents and punish them for the willful disobedience
                 of the order of this Court in W.P(MD)No.18870 of 2021, dated 10.07.2024.


                 PRAYER in Cont.P(MD)No.636 of 2025 : Contempt Petition filed under under
                 Section 11 of the Contempt of Courts Act, 1971, to initiate contempt proceedings
                 against the contemnors/respondents and punish them for the willful disobedience
                 of the order of this Court in W.P(MD)No.18871 of 2021, dated 10.07.2024.


                 PRAYER in Cont.P(MD)No.637 of 2025 : Contempt Petition filed under under
                 Section 11 of the Contempt of Courts Act, 1971, to initiate contempt proceedings
                 against the contemnors/respondents and punish them for the willful disobedience
                 of the order of this Court in W.P(MD)No.18872 of 2021, dated 10.07.2024.




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                                                                               Cont.P(MD)Nos.631 to 641 of 2025


                 PRAYER in Cont.P(MD)No.638 of 2025 : Contempt Petition filed under under
                 Section 11 of the Contempt of Courts Act, 1971, to initiate contempt proceedings
                 against the contemnors/respondents and punish them for the willful disobedience
                 of the order of this Court in W.P(MD)No.18873 of 2021, dated 10.07.2024.


                 PRAYER in Cont.P(MD)No.639 of 2025 : Contempt Petition filed under under
                 Section 11 of the Contempt of Courts Act, 1971, to initiate contempt proceedings
                 against the contemnors/respondents and punish them for the willful disobedience
                 of the order of this Court in W.P(MD)No.18874 of 2021, dated 10.07.2024.


                 PRAYER in Cont.P(MD)No.640 of 2025 : Contempt Petition filed under under
                 Section 11 of the Contempt of Courts Act, 1971, to initiate contempt proceedings
                 against the contemnors/respondents and punish them for the willful disobedience
                 of the order of this Court in W.P(MD)No.18875 of 2021, dated 10.07.2024.


                 PRAYER in Cont.P(MD)No.641 of 2025 : Contempt Petition filed under under
                 Section 11 of the Contempt of Courts Act, 1971, to initiate contempt proceedings
                 against the contemnors/respondents and punish them for the willful disobedience
                 of the order of this Court in W.P(MD)No.18876 of 2021, dated 10.07.2024.


                 In all cases:
                                   For Petitioners         : Mr.V.Manikandan

                                   For Respondents : Mr.Ajmal Khan
                                                     Additional Advocate General
                                                     assisted by Mr.P.T.Thiraviyam
                                                     Government Advocate


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                                                                                        Cont.P(MD)Nos.631 to 641 of 2025




                                                        COMMON ORDER


The present contempt petitions have been filed alleging violation of the orders of this Court in W.P(MD)Nos.18866 to 18876 of 2021, dated 10.07.2024.

2. This Court directed the respondents to consider the petitioners' representations, dated 24.06.2021 and pass appropriate orders in the light of G.O.Ms.No.19 of Bckward Class and Most Backward Class and Minorities Welfare (CNAP) Department, dated 07.03.2008.

3. When the matter is taken up for hearing, the learned Additional Advocate General submitted that the order is already complied and the petitioners' representations were considered in the light of G.O.Ms.No.19 of Bckward Class and Most Backward Class and Minorities Welfare (CNAP) Department, dated 07.03.2008 and the same were rejected by order, dated 25.06.2025.

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4. Giving liberty to the petitioners to challenge the rejection order, dated 25.06.2025, all the Contempt Petitions are closed.




                                                                                                          01.07.2025

                 NCC      : Yes/ No
                 Index : Yes / No
                 Internet : Yes

                 gbg


                 To

                 1.The Secretary to Government,

Backward Class & Most Backward Classes, Secretariat, Chennai-09.

2.The Commissioner, Backward Class & Most Backward Classes, Chepauk, Chennai-05.

3.The District Backward Class, Most Backward Classes & Minority Welfare Officer, Ramanathapuram District.

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gbg Order made in Cont.P(MD)Nos.631 to 641 of 2025 01.07.2025 7/7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/07/2025 07:56:44 pm )