Associated Managements Of ... vs Sri.P.Ravi Kumar Ias
2021 Latest Caselaw 1902 Kant

                               1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 16TH DAY OF APRIL, 2021
                        PRESENT
      THE HON'BLE MR. ABHAY S. OKA, CHIEF JUSTICE
                           AND
       THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
                  CCC NO.256/2021 (CIVIL)

BETWEEN

ASSOCIATED MANAGEMENTS OF PRIMARY AND
SECONDARY SCHOOLS IN KARNATAKA (KAMS)
REGD. OFFICE-MSR MAIN ROAD, MATHIKERE
BANGALORE-560054, REPRESENTED BY ITS
GENERAL SECRETARY SRI D SHASHI KUMAR
AGED 51 YEARS, S/O SHRI DEVAPPA GOWDA
                                    ...COMPLAINANT

(BY SRI G R MOHAN, ADVOCATE)


AND

1.     SRI P.RAVI KUMAR, IAS
       CHIEF SECRETARY
       VIDHANA SOUDHA
       BENGALURU - 560001

2.     SRI S R UMASHANKAR, IAS
       PRINCIPAL SECRETARY
       DEPARTMENT OF PRIMARY AND
       HIGHER SECONDARY EDUCATION
       M S BUILDINGS
       DR. AMBEDKAR ROAD
       BANGALORE-560001
                                  2



3.    SRI ANBU KUMAR, IAS
      THE COMMISSIONER
      DEPARTMENT OF PUBLIC INSTRUCTIONS
      K.R. CIRCLE, BANGALORE-560001

4.    STATE OF KARNATAKA
      OFFICE OF THE
      ADVOCATE GENERAL OF KARNATAKA
      KARNATAKA HIGH COURT
      BENGALURU - 560001
                                                      ...ACCUSED

(BY SRI V SREENIDHI, AGA)


      THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF
THE CONTEMPT OF COURTS ACT, 1971 READ WITH
ARTICLE 215 OF THE CONSTITUTION OF INDIA PRAYING TO
INITIATE CONTEMPT OF COURT PROCEEDINGS AGAINST
THE ACCUSED/RESPONDENTS AS PER SECTION 11 OF THE
ACT AND PUNISH THEM UNDER SECTION 12 OF THE ACT.

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

                             ORDER

A copy of the order dated 21st December 2020 passed on

the basis of the judgment and order at Annexure-C has been

served to the learned counsel appearing for the complainant.

The learned counsel appearing for the complainant states that he

has filed the contempt petition as a copy of the said order was not

served upon the complainant. Hence, no case is made out to

initiate action under the contempt of Courts Act, 1971.

2. Accordingly, the contempt petition is disposed of. If

the complainant is aggrieved by the said order, appropriate

proceedings can be always adopted.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

bkv