A PALANIAPPAN Vs. ADVOCATE GENERAL OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner prays for a writ in the nature of Certiorari to quash the order passed by learned Advocate General declining permission to the petitioner to initiate criminal contempt against respondents 2 to 4.

(2.) THE case of the petitioner is that he is a trade union leader and had filed a suit, against show cause notice issued by Tamil Nadu State Transport Corporation, in which, respondents 1 to 3 were employees as Officers.

(3.) IT is not in dispute that application for transfer was dismissed. The Court, before whom the case was pending, did not find the allegations to be contemptuous in nature. As no proceeding was initiated by the Court against whom allegations were made, learned Advocate General also did not find that the allegations of the petitioner constitute criminal contempt, therefore, did not permit the petitioner to approach this Court for prosecuting the respondents by filing criminal contempt petition.