SELVI Vs. DISTRICT COLLECTOR THIRUVALLUR AND ANOTHER

JUDGEMENT

(1.) The matter is being listed today under the caption 'For Reporting Compliance'.

(2.) Mr. A.N.Thambidurai, Learned Special Government Pleader for the respondents stated that even though a communication has been sent to the respondents, they have not contacted him.

(3.) It is very unfortunate to note that when the matter is posted by this Court for reporting compliance, the respondents are sleeping over the matter, in order to make them to wake up from the slumber, a sum of Rs. 25,000/- (Rupees twenty five thousand only) is imposed as 'Costs' on the person, who is responsible for not complying with the order dated 20.02018 and the concerned Deputy Collector shall ensure that the said amount is paid to the parents of the recent sexual assault victim of Ayanavaram, Chennai within a period of one week from the date of receipt of a copy of this order. The said sum may be utilised by her parents for treatment and welfare. Moreover, the amount of Rs. 25,000/- shall be deducted from the salary of the official concerned in five equal monthly instalments beginning from July, 2018 (who is very much responsible for not complying with the order, dated 20.02018 in true letter and spirit).