Smt Mangamma vs Sri Umashankar
2021 Latest Caselaw 1881 Kant

                          -1-



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 6TH DAY OF APRIL, 2021

                      PRESENT

   THE HON'BLE MR.ABHAY S. OKA, CHIEF JUSTICE

                         AND

   THE HON'BLE MR.JUSTICE JOHN MICHAEL CUNHA

             C.C.C NO.231 OF 2021 (CIVIL)

BETWEEN:
SMT MANGAMMA
W/O B G GOVINDAPPA
AGED ABOUT 61 YEARS
RETIRED HEAD MISTRESS
KECS ENGLISH HIGHER PRIMARY SCHOOL
NAGAPPA STREET
PALACE GUTTAHALLI
BANGALORE - 560 003
R/AT NO 862, 25TH CROSS
17TH MAIN 3RD SECTOR
HSR BDA LAYOUT
BENGALURU - 560 102
                                       ... COMPLAINANT
(BY SHRI PADMANABHA R, ADVOCATE)

AND:
1. SRI UMASHANKAR
   THE PRINCIPAL SECRETARY
   DEPARTMENT OF PRIMARY
   AND SECONDARY EDUCATION
   M S BUILDING, BANGALORE - 560001

2. DR K G JAGADEESHA
   THE COMMISSIONER FOR
   PUBLIC INSTRUCTIONS
   NRUPATHUNGA ROAD
   BANGALORE - 560 001

3. M P MADEGOWDA
   THE DIRECTOR OF PUBLIC
                             -2-



  INSTRUCTIONS (PRIMARY EDUCATION)
  OFFICE AT COMMISSIONER FOR
  PUBLIC INSTRUCTIONS
  NRUPATUNGA ROAD
  BENGALURU - 560 001

4. SRI R NARESH
   THE ACCOUNTANT GENERAL
   IN KARNATAKA (ENTITLEMENT
   AND ACCOUNTS) PARK HOUSE
   BANGALORE - 560 001

5. SRI T M VIJAYA BHASKAR
   CHIEF SECRETARY
   STATE OF KARNATAKA
   VIDHANA SOUDHA
   BANGALORE - 560 001

6. SRI K DWARAKANATH BABU
   PRINCIPAL SECRETARY
   STATE OF KARNATAKA
   DEPARTMENT OF LAW AND
   PARLIAMENTARY AFFAIRS
   VIDHANA SOUDHA
   BANGALORE - 560 001
                                            ... ACCUSED
7. THE STATE OF KARNATAKA
   REPRESENTED BY ITS
   PRINCIPAL SECRETARY
   (PRIMARY AND SECONDARY)
   M S BUILDING, BANGALORE - 560 001
                              ... PROFORMA RESPONDENT
(BY V.SREENIDHI, ADDITIONAL GOVERNMENT ADVOCATE)
                           ---
      THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971 PRAYING TO INITIATE
CONTEMPT PROCEEDINGS AGAINST ALL THE ACCUSED FOR
HAVING DELIBERATELY AND WILLFULLY DISOBEYED THE
ORDER DATED 28.11.2018 PASSED BY THIS HON'BLE COURT
IN W.P Nos.55190-55264 OF 2014 AS PER ANNEXURE-A, IN SO
FAR AS COMPLAINANTS ARE CONCERNED AND ETC.

     THIS CCC COMING ON FOR ORDERS THIS DAY, CHIEF
JUSTICE MADE THE FOLLOWING:
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                               ORDER

It is not in dispute that an order has been passed on

22nd July 2020 in compliance with the order of which breach is

alleged. Hence, this petition will be governed by the judgment

and order dated 18th January 2021 passed in C.C.C No.164 of

2020.

2. Accordingly, in terms of the said order, the

contempt petition is disposed of.

3. The pending interlocutory application does not

survive for consideration and stands disposed of.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

AHB