M.Angammal vs Mrs.Sabitha on 20 November, 2020

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Madras High Court

M.Angammal vs Mrs.Sabitha on 20 November, 2020

Bench: P. Velmurugan

                                                                      CONTEMPT PETITION No.895 of 2014


                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 20.11.2020

                                                       CORAM

                              THE HONOURABLE MR.JUSTICE P. VELMURUGAN

                                       CONTEMPT PETITION No.895 of 2014


                      M.Angammal                                                  .. Petitioner

                                                          Vs.

                      1.Mrs.Sabitha,
                      The State of Tamil Nadu,
                      rep. by the Secretary to the Government,
                      School Education Department,
                      Fort St. George,
                      Chennai – 600 009.

                      2.Mr.Rameswara Murugan,
                      The Director of School Education (Higher Secondary),
                      College Road, Nungambakkam,
                      Chennai – 600 006.

                      3.Mr.V.Kumar,
                      The Chief Educational Officer,
                      Namakkal, Namakkal District.                                .. Respondents

                      PRAYER: Contempt Petition has been filed under Section 11 of Contempt
                      of Courts Act, 1971, to punish the respondents for wilfull disobedience the
                      order of this Court dated 20.04.2012 made in W.P.No.10965 of 2012.

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                                                                         CONTEMPT PETITION No.895 of 2014


                                      For Petitioner          : No appearance

                                      For Respondent       : Mr.P.Chinadurai
                                                             Additional Government Pleader
                                                       ORDER

This petition has been filed to punish the respondents herein for the act of Contempt of Court for his disobedience of the order dated 20.04.2012 passed in W.P.No.10965 of 2012.

2. There is no representation on the side of the petitioner.

3. Learned Additional Government Pleader appearing for the respondents would submit that the order of this Court has already been complied with. In support of the same, he has also produced a copy of the proceedings dated 18.03.2014 in Na.Ka.No.5219/A4/2012.

4. Recording the same, this Contempt petition is closed.

20.11.2020 nl Index : Yes/No Internet : Yes/No Speaking / Non-speaking order 2/4 http://www.judis.nic.in CONTEMPT PETITION No.895 of 2014 To

1.Mrs.Sabitha, The State of Tamil Nadu, rep. by the Secretary to the Government, School Education Department, Fort St. George, Chennai – 600 009.

2.Mr.Rameswara Murugan, The Director of School Education (Higher Secondary), College Road, Nungambakkam, Chennai – 600 006.

3.Mr.V.Kumar, The Chief Educational Officer, Namakkal, Namakkal District.

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http://www.judis.nic.in CONTEMPT PETITION No.895 of 2014 P. VELMURUGAN, J.

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