Madras High Court
K.Renganayaki vs Sabeetha on 20 November, 2014
Author: N.Paul Vasanthakumar
Bench: N.Paul Vasanthakumar
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 20.11.2014 CORAM THE HONOURABLE MR.JUSTICE N.PAUL VASANTHAKUMAR Contempt Petition No.2863 of 2014 1.K.Renganayaki 2.S.Kasthuribai 3.K.Renganayaki ... Petitioners Vs. 1.Sabeetha The State of Tamilnadu, rep. by the Secretary to Government, School Education Department, Fort St. George, Chennai-600 009. 2.Sugumar Devadoss, The Chief Educational Officer, Dindigul, Dindigul District. ... Respondents. Petition filed under Section 11 of the Contempt of Courts Act, 1971 to punish the respondents for the wilful disobedience of the order passed by this Court in W.P.No.15469 of 2012, dated 04.7.2012. For Petitioner : Mr.V.Thirupathi For Respondents : Mrs.A.Shrijayanthi Special Government Pleader ***** ORDER
This Contempt Petition is filed for non-compliance of the order of this Court made in W.P.No.15469 of 2012, dated 04.7.2012, wherein a direction was issued to the respondents to extend the benefits of G.O.Ms.No.216, Finance (PC) Department, dated 22.03.1993 to the petitioner and to revise the pensionary benefits and pay arrears within a period of four weeks from the date of receipt of a copy of this order.
2. The learned counsel appearing for the petitioners submitted that the benefits arising out of G.O.Ms.No.216, Finance (PC) Department, dated 22.03.1993 has been extended to the petitioners and the petitioners have received the amount payable to them and the order of this Court has been complied with and the Contempt Petition may be closed.
3. Recording the said submission, the order of this Court made in W.P.No.15469 of 2012, dated 04.7.2012 is complied with and the Contempt Petition is closed. No costs.
20.11.2014 Index:Yes/No Internet:Yes/No bbr N.PAUL VASANTHAKUMAR, J.
bbr Cont. P. No.2863 of 2014 20.11.2014