S. KALAVATHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) These Contempt Petitions are filed seeking to punish the respondent for the deliberate and wilful disobedience of the common order passed by this Court in W.A(MD)Nos.466 and 467 of 2018, dtd. 12/11/2018, which reads as follows:

(2.) When the matter is taken up for hearing today, the learned Additional Government Pleader appearing for the respondent has produced a proceedings of the Deputy Director (Administration) of Government Examinations, Chennai-600 006 in R.C.No. 002784/E2-1/2018, dtd. 15/12/2020, in compliance of the common order passed by this Court.

(3.) However, it will not preclude the Petitioners from working out their remedy before the appropriate recognized forum, if so aggrieved by the said order.