(1.) This Contempt Petition has been filed to punish the first and second respondents/contemnors for their willful and wanton disobedience of the order dated 25.07.2014 passed in Contempt Petition (MD) No.515 of 2014.
(2.) Originally, the petitioner has filed a Writ Petition in W.P.(MD) No.5937 of 2014 seeking issuance of a Mandamus to direct the respondent/first respondent herein to consider his representation dated 26.08.2013 for payment of marriage assistance of Rs.25,000/- to his daughter viz., S.Rajalakshmi under Moovaloor Ramamirtham Ammaiyar Ninaivu Marriage Assistance Scheme in accordance with the rules framed therein. This Court by order dated 07.04.2014 disposed of the said writ petition directing the respondent/first respondent herein to consider the representation of the petitioner dated 26.08.2013 and pass appropriate orders on merits and in accordance with law within a period of four weeks from the date of receipt of a copy of the order. Since the said order has not been complied with by the respondent in letter and spirit, the petitioner has filed a Contempt Petition in Cont.P.(MD)No.515 of 2014 and the same was closed by this Court on 25.07.2014 by directing the District Social Welfare Officer, K.K.Nagar, Madurai, the second respondent herein to consider the case of the petitioner and issue necessary cheque to the petitioner as his name finds place in the list of beneficiaries as expeditiously as possible preferably within a period of three weeks from the date of receipt of a copy of the order and such payment shall be authorised by the first respondent/Corporation, who shall disburse the same to the petitioner without further delay. Since the said direction was not complied with by the respondents herein, the petitioner has come forward with this Contempt Petition.
(3.) The first respondent has filed a counter stating that in obedience to the orders of this Hon'ble Court, the Corporation made payment to the beneficiary through Cheque Dated 06.02.2015 and the same was received by the petitioner on 06.02.2015.