A BELTHAZAR Vs. S NEELA, CHAIRMAN, CHILD WELFARE COMMITTEE AND PANDIAMMAL, AUTHORISED OFFICER, CHILD CARE CENTRE, GANDHIGRAM UNIVERSITY

JUDGEMENT

(1.) This Contempt Petition has been filed, under Section 11 of the Contempt of Courts Act, 1971, to punish the Respondents for their wilful disobedience of the order, passed by this Court, on 06.10.2010, in W.P.(MD) No. 12568 of 2010.

(2.) It has been stated that this Court had passed an order, on 06.10.2010, in W.P.(MD) No. 12568 of 2010, permitting the seventeen children, whose names had been mentioned therein, to attend the funeral of the Petitioner's wife Shelina, held at Nilakkottai, Dindigul District, at 4.30 p.m, on 06.10.2010. By the said order, the Petitioner had been directed to take the children, safely, to attend the funeral, from the second Respondent, Child Care Centre, Gandhigram University, Gandhigram, Dindigul District. It had also been directed that the children shall be accompanied by at least two responsible officers of the second Respondent, Child Care Centre.

(3.) It had also been stated that it shall be the responsibility of the Petitioner, as well as the Respondents, to ensure that sufficient arrangements are made for the convenience of the children, by providing them the basic amenities, during their trip. In the said order, it had also been stated that all the children, who had attended the funeral, should be taken back to the second Respondent, Child Care Centre, Gandhigram University, Gandhigram, Dindigul District, by 6 p.m. on 06.10.2010. Further, it was made clear that the custody of the children should remain only with the authorised officer of the second Respondent, namely, the Child Care Centre, Gandhigram University, Gandhigram, Dindigul District. In spite of such an order being passed by this Court and the same having been communicated to the contemnors, by Mr. K.M. Vijayakumar, the learned Special Government Pleader, appearing on behalf of the Respondents in the Writ Petition, by way of a telephonic message, the contemnors had wilfully disobeyed the order passed by this Court.