P PUGALENTHI Vs. THIRU S S JAWAHAR

JUDGEMENT

(1.) This petition for initiation of contempt against the respondents has been filed for the alleged wilful disobedience of the order dated 7th Jan., 2011, passed by this Court in W.P. No.191 of 2011.

(2.) The writ petition was filed by the peti-tioner for issuance of a writ of mandamus forbearing respondents 1 and 2 from associ-ating with the 3rd respondent, Tamil Maiyam, in any manner for the purpose of conducting cultural festival, viz., Chennai Sangamam, which was scheduled to be held between be-tween 12th Jan., 2011 and 17th Jan., 2011. The case of the petitioner in the writ petition is that public money is being spent for con-ducting the Chennai Sangamam and, there-fore, incurring of any expenditure towards Chennai Sangamam cannot be given to the 3rd respondent, which is an independent or-ganization.

(3.) In the counter affidavit filed by the re-spondents in the writ petition, it was stated inter alia that the 3rd respondent normally identifies and deploys recognized groups who perform the events in the Chennai Sangamam. There is no financial transaction between the Government of Tamil Nadu and the 3rd respondent. It was further stated that the remuneration for the artists is paid di-rectly by the Tamil Nadu Tourism Develop-ment Corporation based on Government sanction. Paragraphs 10,11,12 and 13 of the counter affidavit are reproduced herein be-low :