IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.4883 OF 2002

N. Sumathi        ...Appellant(s)

Versus

G. Selvakumar      ...Respondent(s)

O  R  D  E  R

Heard learned counsel for the appellant.

By  the  impugned  order,  Madras  Bench  of  the  Central  Administrative

Tribunal  (for  short,  `the  Tribunal')  held  the  appellant  guilty  of  contempt  on  the

ground that she violated the status quo order dated 12.12.2000 and directed her to

pay a fine of Rupees two thousand five hundred and in default, to undergo simple

imprisonment for a period of two weeks.   

A  perusal  of  the  record  shows  that  the  appellant  tendered  unqualified

apology in the form of two affidavits dated 29.3.2001 and 25.4.2001 but, the Tribunal

did not accept the same.  We have carefully gone through the two affidavits and are

satisfied that, in the facts and circumstances of the case, the Tribunal should have

accepted the unqualified apology tendered by the appellant and should have dropped

the contempt proceeding.

Accordingly,  the appeal is allowed,  impugned order is set aside and the

unqualified apology tendered by the appellant is accepted.

No costs.

......................J.       [B.N. AGRAWAL]

......................J.       [G.S. SINGHVI]

New Delhi, March 31, 2009.