N.MEENATCHI Vs. NANTHAGOPAL

JUDGEMENT

(1.) Heard Mr.V.Panneer Selvam, learned counsel appearing for the petitioner and Mr.D.Sivaraman, learned Standing Counsel appearing for the respondent.

(2.) This Contempt Petition has been filed alleging wilful disobedience of the order and direction issued in W.P.(MD) No. 21326 of 2018. The question, which went before the Hon'ble Division Bench is whether the petitioner should be treated as a candidate who is entitle to the special reservation for persons studied in Tamil Medium. In fact, this issue has been referred to the Hon'ble Full Bench of this Court and the Hon'ble Full Bench by order dated 27.09.2019 made in W.P. Nos.27127, 27156, 27225 of 2018 and 5397 of 2019, held that the similar candidates as that of the petitioner are not entitled to be considered for Special Reservation. At this juncture, it is worthwhile to quote the following from the said order:

(3.) In the light of the above legal position, we are unable to initiate Contempt Proceedings against the respondent. Therefore, the Contempt Petition is closed.