VIJETHA DHINAKARAN Vs. LALITHA

JUDGEMENT

(1.) This contempt petition is filed by the petitioner praying to initiate contempt proceedings against the respondents herein for their wilful disobedience in not complying with the order passed by this Court on 15.04.2019 in Review Application No. 82 of 2019 in W.P.No.6255 of 2019, and also Contempt Petition No. 578 of 2019.

(2.) The petitioner herein has filed Writ Petition No. 6255 of 2019 before this Court praying to issue a Writ of Mandamus directing the first respondent herein to re-issue the Community Certificate, dated 24.03.2008 bearing No. 5414041 by mentioning the name of her father Edward Kumar instead of her husband name Dinakaran.

(3.) In the writ petition, it was specifically averred by the petitioner that she had successfully cleared the preliminary level and main level examination conducted by the Union Public Service Commission. It is further stated that when she was preparing for her interview, she received an e-mail dated 06.02.2009 from the Union Public Service Commission stating that in the Community Certificate produced by her, her father's name is not mentioned and therefore, she was called upon to produce the Community Certificate by incorporating her father's name. It is in those circumstances, she filed the said Writ Petition.