LAWS(MAD)-2019-7-146

M SILAMPARASAN Vs. NANDAKUMAR, I A S

Decided On July 18, 2019
M Silamparasan Appellant
V/S
Nandakumar, I A S Respondents

JUDGEMENT

(1.) Alleging wilful disobedience of the order of this Court made in WA No.424 of 2018, dated 23.01.2019, instant Contempt Petition is filed against Mr.Nandakumar, IAS, Secretary and Controller of Examinations, Tamil Nadu Public Service Commission (TNPSC), Chennai.

(2.) Material on record discloses that Contempt Notice dated 25.03.2019, has been acknowledged by the Secretary and Controller of Examinations, Tamil Nadu Public Service Commission (TNPSC), Chennai, on 27.03.2019. Notice dated 25.03.2019, reads thus:-

(3.) On 19.06.2019, we issued statutory notice to respondent. Said notice has been acknowledged on 04.07.2019. Pursuant to which, Mr.Nandakumar, IAS, Secretary and Controller of Examinations, Tamil Nadu Public Service Commission (TNPSC), Chennai, is present in Court.