M. PATTURAJAN Vs. RAJEERANJAN, THE CHAIRMAN, TAMIL NADU

JUDGEMENT

(1.) HEARD Mr.Patturajan, the petitioner appearing party-in-person and Ms.Srimathi learned Standing counsel for the Tamil Nadu Generation Distribution and Corporation Limited.

(2.) THIS contempt petition arose out of the orders passed by this Court in W.P(MD).No.896 of 2012 dated 08.02.2012. In that Writ Petition, the petitioner sought for a direction to settle his professional bills and consequently to pay a sum of Rs.3,20,000.00 towards his legal fees.

(3.) WHEN the matter came up on 08.02.2012, this Court directed the Chairman of the Electricity Board to look into the matter and dispose of the issue and pay the petitioner as per his entitlement. Such exercise should be completed within a period of four weeks. With the said direction, the Writ Petition came to be disposed of. The petitioner not being satisfied with the allowances already paid and contending that the said direction given by this court has not been complied with and there is disobedience of the orders passed by this Court has filed the present contempt seeking to punish the respondents, namely, the Chairman of the Tamil Nadu Generation Distribution and Corporation Limited. When the matter came up on 30.03.2012, this Court directed the notice to be served on the learned Standing Counsel and the learned standing counsel was directed to get further instructions from the respondents. On such notice, the respondent has filed a detailed counter affidavit dated 04.04.2012.