Karnataka High Court
Dr Raju D S vs Sri Udayshankar S Bhyrappa on 13 February, 2026
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CCC No. 1030 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 13TH DAY OF FEBRUARY, 2026
PRESENT
THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE C.M. POONACHA
CIVIL CONTEMPT PETITION NO. 1030 OF 2025
BETWEEN:
1. DR. RAJU D.S.
S/O SHIVANNA D L
AGED ABOUT 56 YEARS
ASSOCIATE PROFESSOR
MATHEMATICS
PRESENTLY R/AT NO.1303
3RD MAIN, 8TH CROSS
VIVEKANANDANAGAR
MYSURU - 570 034
2. DR. SANDEEP KUMAR K.J.
S/O K.B. JAVAREGOWDA
Digitally
signed by AGED ABOUT 38 YEARS
VEERENDRA ASSOCIATE PROFESSOR, EEE
KUMAR K M
PRESENTLY R/AT NO.621, 2ND MAIN
Location:
High Court of 14TH CROSS, B.M.SRI.NAGAR
Karnataka METAGALLI, MYSURU - 570 016
3. SRI VEDAMOHAN V
S/O VASUDEVAN S
AGED ABOUT 44 YEARS
ASSISTANT PROFESSOR, ME
PRESENTLY R/AT NO.4
5TH MAIN 'B' BLOCK
J.P. NAGAR, MYSURU - 570 031
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4. PROF. MADHU. R
S/O RAMACHANDRASWAMY
AGED ABOUT 39 YEARS
ASSISTANT PROFESSOR, ME
PRESENTLY R/AT NO. 278
"SRIRANJINI", 5TH MAIN, 8TH CROSS
JAYANAGARA, MYSURU - 570014
5. PROF. RAVISHANKAR M.D
S/O DATHATHREYA M.N
AGED ABOUT 37 YEARS
ASSISTANT PROFESSOR, ME
PRESENTLY R/AT NO.14
26TH BLOCK, BEML LAYOUT
SRIRAMPURAM, 2ND STAGE
(NEAR MAHAVEER VIDYAMANDIR)
MYSURU - 570 023
6. PROF. SUDARSHAN. N
S/O V LAXMINARAYANA UPADHYA
AGED ABOUT 37 YEARS
ASSISTANT PROFESSOR, ME
PRESENTLY R/AT NO.EWS 89
4/2 CROSS, NEAR SALUMARADA
TIMMAKKA PARK
2ND PHASE, 3RD STAGE
DATTAGALLI, MYSORE - 570 022
7. PROF. SANDIP M.S.
S/O SHIVALINGE SETTY K S
AGED ABOUT 47 YEARS
ASSISTANT PROFESSOR, ME
PRESENTLY R/AT NO. 48
2ND MAIN ROAD
BIRAVESHWARA NAGAR
HEBBAL, MYSURU - 570 016
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8. DR. SHRINATHA R KATTI
S/O RANGANATH ACHARYA KATTI
AGED ABOUT 37 YEARS
ASSISTANT PROFESSOR, ME
PRESENTLY R/AT NO.1393/8
3RD MAIN, KRISHNAMURTHY PURAM
MYSURU - 570 004
9. PROF. PAVITRA J.
D/O JAYARAMU Y K
AGED ABOUT 32 YEARS
ASSISTANT PROFESSOR, ME
PRESENTLY R/AT NO.259
PAVITHRA NILAYA, KBL GARDENIA
VIJAYANAGAR 4TH STAGE
MYSURU - 570 017
10. PROF. NITHIN M.
S/O MAHADEVAPPA K.M.
AGED ABOUT 32 YEARS
ASSISTANT PROFESSOR, ME
PRESENTLY R/AT NO.408
12TH MAIN, 26TH CROSS
D BLOCK, J.P. NAGAR
MYSURU - 570 031
11. PROF. MANASA K.B
D/O K B PAPANNA
AGED ABOUT 36 YEARS
ASSISTANT PROFESSOR, ISE
PRESENTLY R/AT NO.4230
8TH CROSS, 17TH MAIN
VIJAYANAGAR 2ND STAGE
MYSURU -570017.
12. PROF. SHRUTHI B.S
D/O SIDDARAJU J
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AGED ABOUT 36 YEARS
ASSISTANT PROFESSOR, ISE
PRESENTLY R/AT NO.137
BABURAYANA KOPPALU
SRIRANGA PATTANA TALUK
MANDYA DISTRICT 571 - 438.
13. PROF. PRATHIBA.L
D/O LEELA NARASIMHA B R
AGED ABOUT 40 YEARS
ASSISTANT PROFESSOR
MATHEMATICS
PRESENTLY R/AT NO. 150
SRI LAKSHMI NIVASA
NACHANAHALLI KOPPALURU
3RD STAGE, B ZONE
J.P NAGAR, MYSURU-570 031.
14. DR. SUMITHRA
W/O V. KRISHNAPPA
AGED ABOUT 44 YEARS
ASSISTANT PROFESSOR
MATHEMATICS
PRESENTLY R/AT NO.2075
24TH CROSS, KITTUR RANI
CHENNAMMA CIRCLE
HEBBAL 2ND STAGE
MYSURU - 570 017.
15. PROF. DEEPAK.P
S/O PARASHIVAMURTHY M S
AGED ABOUT 33 YEARS
ASSISTANT PROFESSOR, CSE
PRESENTLY R/AT NO.313
FIRST FLOOR, 4TH MAIN
5TH CROSS, VIJAYANAGAR
1ST STAGE, MYSURU 570 017.
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16. PROF. MAHESH. M
S/O MALLIKARJUNA S
AGED ABOUT 33 YEARS
ASSISTANT PROFESSOR, EEE
PRESENTLY R/AT NO. 5012,
2ND PHASE, VIJAYANAGARA
4TH STAGE, MYSURU -570034
17. PROF. AJAY A.V
S/O VEERABHADRAPPA B
AGED ABOUT 33 YEARS
ASSISTANT PROFESSOR, CSE
PRESENTLY R/AT ARALIKATTE
VILLAGE AND POST
CHAMARAJANAGAR TALUK
AND DISTRICT-571128.
18. PROF. SUJATHA H.R.
W/O M.M. MOHAN
AGED ABOUT 56 YEARS
ASSOCIATE PROFESSOR,
CHEMISTRY
PRESENTLY R/AT NO.13
30TH BLOCK, SOMANATHA NAGAR
MYSURU - 570 033.
19. SMT. U USHAMANI
W/O M N PRASANNA
AGED ABOUT 57 YEARS
LIBRARIAN
PRESENTLY R/AT NO.45
2ND STAGE, 2ND CROSS
TELECOM LAYOUT, BOGADI
MYSURU - 570 026.
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20. SRI SUDINA H C
S/O CHANGAPPA H D
AGED ABOUT 46 YEARS
PHYSICAL EDUCATION DIRECTOR
PRESENTLY R/AT NO.42,
RCE LAYOUT, VIJAYANAGARA
4TH STAGE, MYSURU-570034.
...COMPLAINANTS
(BY SRI. VEERABHADRAIAH M, ADVOCATE)
AND:
1. SRI UDAYSHANKAR S BHYRAPPA
S/O S.L. BHYRAPPA
AGED ABOUT 62 YEARS
THE HONORARY SECRETARY OF
THE NATIONAL INSTITUTE OF
ENGINEERING FOUNDATION
(A PUBLIC TRUST REGISTERED
UNDER THE PROVISION OF
INDIAN TRUST ACT, 1882)
HAVING REGISTERED OFFICE
AT NO CH-51, MANANDAVADI ROAD
VIDYARANYAPURAM
MYSURU SOUTH, MYSURU - 570 008.
2. DR. ROHINI NAGAPADMA
W/O M.B. SHRIDHAR
AGED ABOUT 64 YEARS
THE PRINCIPAL OF
NIE INSTITUTE OF TECHNOLOGY
(AN ENGINEERING COLLEGE
RUN UNDER THE MANAGEMENT
OF THE NATIONAL INSTITUTE OF
ENGINEERING FOUNDATION/ TRUST)
NO.50 (PART), HOOTAGALLI
INDUSTRIAL AREA
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KOORGALLI VILLAGE, BESIDE BEML
MYSURU-570 018.
3. SRI. UDAYSHANKAR S BHYRAPPA
S/O S.L. BHYRAPPA
AGED ABOUT 62 YEARS
THE HONORARY SECRETARY OF
THE NATIONAL INSTITUTE OF
ENGINEERING (A SOCIETY
REGISTERED UNDER THE
PROVISION OF THE
KARNATAKA SOCIETIES
REGISTRATION ACT, 1960).
HAVING REGISTERED OFFICE
AT NO.CH-51. MANANDAVADI ROAD
VIDYARANYAPURAM
MYSURU SOUTH, MYSURU 570 008.
4. DR. ROHINI NAGAPADMA
W/O M.B. SHRIDHAR
AGED ABOUT 64 YEARS
THE PRINCIPAL OF
THE NATIONAL INSTITUTE OF
ENGINEERING (AN ENGINEERING
COLLEGE RUN UNDER THE
THE MANAGEMENT OF THE NIE SOCIETIES)
SITUATED AT NO.CH-51
MANANDAVADI ROAD
VIDYARANYAPURAM
MYSURU SOUTH, MYSURU 570 008.
...ACCUSED
(BY SRI. NATARAJA BALLAL A, ADVOCATE FOR ACCUSED 1 TO 4)
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THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, PRAYING TO ISSUE NOTICE
TO THE ACCUSED NO.1 TO 4 ON THIS CONTEMPT PETITION. AND
INITIATE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
NO.1 TO 4 SINCE THEY HAVE OVERREACHED AND DISOBEYED
THIS HONBLE COURT ORDER DATED 12.06.2025 PASSED IN
W.P.NO.15270/2025 (S-RES) AND MADE FALSE STATEMENT
BEFORE THIS HONBLE COURT ON 12.06.2025 WITHOUT PASSING
ANY ORDER U/S. 98 OF KARNATAKA EDUCATION ACT, 1983 AS
PER ANNEXURE-A AND PUNISH THEM IN TERMS OF CONTEMPT
OF COURTS ACT, 1971.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
and
HON'BLE MR. JUSTICE C.M. POONACHA
ORAL ORDER
(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)
1. The complainant has filed the present complaint alleging willful disobedience of the order dated 12.06.2025 passed by the learned Single Judge of this Court in W.P.No.15270/2025 (S-RES), whereby the Court had directed the accused to continue the services of the complainants, if they are not retrenched from service. -9-
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2. The accused have filed an affidavit affirming that the complainants were retrenched prior to the said order. It is also annexed therewith the communications dated 11.06.2025 sent to various employees who were retrenched, including the complainants. The said letter also mentions that the amounts paid on retrenchment have been credited to their account. The accused have also placed on record the Bank statement which supports the said assertion.
3. The learned counsel appearing for the complainants submits that the retrenchment cannot be made by way of communications of letters and there has to be a specific order with prior communication to the complainant.
4. The question whether the complainants have been rightly retrenched or retrenched by due process of law, cannot be made the subject matter of these proceedings.
5. The writ petitions filed by the complainants are pending consideration before the learned Single Judge.
6. We are unable to accept that there is any proceedings for willful disobedience of the order dated is 12.06.2025, are required to be initiated against the accused.
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7. The complainant is, accordingly, closed.
8. All rights and contentions of the parties in this regard are reserved.
Sd/-
(VIBHU BAKHRU) CHIEF JUSTICE Sd/-
(C.M. POONACHA) JUDGE KMV List No.: 1 Sl No.: 25