Karnataka High Court
Prof.V Srinivasan vs Shri G.Kumar Naik on 7 June, 2022
Bench: Chief Justice, Ashok S.Kinagi
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 07TH DAY OF JUNE, 2022
PRESENT
THE HON'BLE MR. RITU RAJ AWASTHI, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE ASHOK S. KINAGI
CCC NO. 8/2022 (CIVIL)
BETWEEN:
1. PROF.V. SRINIVASAN
S/O. LATE VENKATACHAR,
AGED ABOUT 81 YEARS,
RTD. PROFESSOR
R/AT 170, 2ND MAIN ROAD,
PADMANABHA NAGAR,
BENGALURU - 560 070.
2. PROF. T.G. RAGHAVENDRA
S/O. LATE T.K. GUNDAPPA,
AGED ABOUT 83 YEARS,
RTD. SG LECTURER
RTD SG LECTURER,
R/AT NO.25, 2ND CROSS,
C.R. LAYOUT,
J.P.NAGAR I PHASE,
BENGALURU - 560 078.
3. PROF. SHEIK AZMATHULLA
S/O. LATE MOHAMMED GOUSE PEER
AGED ABOUT 83 YEARS,
RTD SG LECTURER,
R/AT NO.204, 8TH D MAIN,
HRBR LAYOUT I BLOCK,
KALYAN NAGAR,
BENGALURU - 560 043.
2
4. PROF. S.H. SIDDAPPA DEVARU
S/O. LATE H.S. DEVARU,
AGED ABOUT 81 YEARS
RTD SG LECTURER,
R/AT NO.189, 15TH B CROSS,
II STAGE, II PHASE,
MAHALAXMIPURAM,
BENGALURU - 560 086.
5. DR. D.C. PATIL
S/O.LATE CHANNABASANAGOUDA PATIL,
AGED ABOUT 82 YEARS,
RTD PROFESSOR,
PREVIOUS ADDRESS AT BENGALURU,
NOW AT 2ND CROSS,
MALAMADDI, STATION ROAD
DHARWAD - 560 102.
6. PROF. S.C. HIREMATH
S/O LATE CHENNABASAYYA HIREMATH,
AGED ABOUT 82 YEARS,
RTD PRINCIPAL,
PREVIOUS ADDRESS AT BENGALURU,
BUT NOW R/AT NO.178/55,
3RD MAIN, RAJARGIRI,
DHARWAD - 04.
7. PROF. S.K. KULKARNI
S/O LATE KRISHNA KULKARNI,
AGED ABOUT 75 YEARS,
RTD SG LECTURER,
R/AT C/O 28A KATRIGUPPA EAST,
BANASHANKARI III STAGE,
5TH MAIN, BENGALURU - 560 085.
8. PROF. S.C. PATIL
S/O LATE C. PATIL,
AGED ABOUT 83 YEARS
RTD S G LECTURER,
PREVIOUS ADDRESS AT BENGALURU,
NOW AT C/O DR. PATIL,
A-5, STAFF QTRS,
HOSPITAL CAMPUS,
CHITRADURGA.
3
9. PROF. M.R. ULLEGADDI
S/O LATE RUDRAPPA,
AGED ABOUT 83 YEARS,
RTD SG LECTURER,
PREVIOUS ADDRESS AT BENGALURU,
NOW AT NO.11, 2ND CROSS,
ASHOK NAGAR,
BELAGAVI - 16.
10 . PROF. M.B. KANAGANNI
S/O LATE BASAWANTAPPA KANAGANNI,
AGED ABOUT 83 YEARS,
RTD SG LECTURER,
PREVIOUS ADDRESS AT BENGALURU,
BUT NOW AT NO.22, 2ND CROSS,
MRUTYUNJAYA NAGAR,
BELAGAVI - 560 032.
11 . PROF. S.C. TOTAD
S/O LATE CHANNAPPA TOTAD,
AGED ABOUT 82 YEARS,
SG LECTURER,
PREVIOUS ADDRESS AT BENGALURU,
NOW RESIDING AT NO.1665/41,
LINGARAJ COLONY,
GANESHPUR, HINDALAGA
BELAGAVI - 560 001.
12 . PROF. M.B. BIKKANAVAR
S/O LATE BASAPPA BIKKANAVAR,
AGED ABOUT 82 YEARS,
RTD SG LECTURER,
PREVIOUS ADDRESS AT BENGALURU,
NOW AT "AMRUTH" KALYAN EXTENSION,
GOKAK
13 . PROF. B.K. KAMBI
S/O LATE KALLAYYA KAMBI,
AGED ABOUT 81 YEARS,
RTD SG LECTURER,
"SHREESHAIL KRUPA"
KALYAMN EXTENSION, GOKAK.
4
14 . PROF. M.G .NARASANNAVAR
S/O LATE GURUSIDDAPPA NARASANNAVAR,
AGED ABOUT 75 YEARS,
RTD SG LECTURER,
PREVIOUS ADDRESS AT BENGALURU,
BUT NOW R/AT "BASAV KRUPA",
KALYAN EXTENSION, GOKAK.
15 . PROF. S.B. PATTANASETTI
D/O LATE BASALINGAPPA PATTANASETTI,
AGED ABOUT 83 YEARS,
RTD SG LECTURER,
PREVIOUS ADDRESS AT BENGALURU,
BUT NOW R/AT BLOCK NO.99,
KHB COLONY, SOLAPUR ROAD,
VIJAYPUR - 586 103.
16 . PROF.S.R. KENGANAL
S/O LATE RENCHAPPA KENGANAL,
AGED ABOUT 75 YEARS,
RTD LECTURER, 67, BANJARA COLONY,
SOLAPUR ROAD,
VIJAYAPUR - 586 103.
17 . PROF. B.S. SARANGAMATH
S/O LATE SANGAYYA SARANGAMATH,
AGED ABOUT 82 YEARS,
RTD LECTURER,
R/AT B 411, MAHAVEER GARDENIA,
KUMARASWAMY LAYOUT,
I STAGE, 32ND CROSS,
BENGALURU-560078.
18 . PROF. G.M. BHAIRODGI
S/O LATE MALLIKARJUNAPPA BHAIRODGI,
AGED ABOUT 82 YEARS,
RTD SG LECTURER,
PREVIOUS ADDRESS AT BENGALURU,
BUT NOW AT BASAVANAGAR,
BAGALKOT ROAD
VIJAYAPUR - 586 101.
... COMPLAINANTS
(BY SRI ASHOK R. KALYANASHETTY, ADVOCATE)
5
AND:
1. SHRI G. KUMAR NAIK,
AGE MAJOR,
PRL SECRETARY,
DEPARTMENT OF HIGHER EDUCATION,
THE STATE OF KARNATAKA,
6TH FLOOR, M.S. BUILDING,
BENGALURU - 560 001.
2. SHRI I.S.N. PRASAD,
AGE MAJOR,
PRINCIPAL SECRETARY,
DEPARTMENT OF FINANCE,
VIDHANA SOUDHA ,
AMBEDKAR VEEDHI,
BENGALURU - 560 001.
3. SHRI R. NARESH,
AGE MAJOR,
ACCOUNT GENERAL,
OFFICE OF THE ACCOUNTANT GENERAL (A AND E),
PARK HOUSE ROAD,
POST BOX NO.5329,
BENGALURU - 560 001.
... ACCUSED
(BY SRI G.V. SHASHIKUMAR, AGA)
THIS CCC IS FILED UNDER ARTICLE 215 OF THE
CONSTITUTION OF INDIA R/W SECTIONS 11 & 12 OF THE
CONTEMPT OF COURTS ACT, 1971 BY THE COMPLAINANT,
WHEREIN THEY PRAYS THAT THE HON'BLE COURT MAY BE
PLEASED TO INITIATE CONTEMPT PROCEEDINGS TO PUNISH
THE ACCUSED HEREIN SUITABLY FOR CONTEMPT OF COURT FOR
THEIR WILLFUL DISOBEDIENCE AND FAILURE TO COMPLY WITH
THE COURT ORDER/DIRECTION DATED 01.07.2021 PASSED IN
W.P.NO.23577/2014 AND ETC.
THIS CCC COMING ON FOR ORDERS THIS DAY, CHIEF
JUSTICE MADE THE FOLLOWING:
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ORDER
This contempt proceedings arises out of the judgment
and order dated 01.07.2021 passed in W.P.No.23577/2014.
2. Learned Additional Government Advocate
appearing for the respondents/accused had filed the
compliance affidavit on the last date stating therein that the
Government Order has been issued fixing the pension of the
petitioners/complainants.
3. Today, when the matter is taken up, learned
Additional Government Advocate has filed a memo enclosing
the Government Order whereby, the Government Order dated
30.03.2022 has been modified and the rate of interest from
5.4% to 6% has been changed for payment of interest on the
delay in payment of arrears of pension etc., as ordered by the
writ Court.
4. Learned counsel for the petitioners/complainants
has not filed any objections although the time was granted to
him to file objections, if any on the compliance made by the
respondents/accused.
5. We are satisfied that the respondents/accused
have complied the writ Court directions. Nothing remains to be
adjudicated.
6. The contempt petition is dismissed. The notice is
discharged.
7. In case, the petitioners/complainants are not able
to get the payment of due amount pursuant to the
Government Orders issued with respect to compliance of the
writ Court directions, they would be at liberty to approach
Court again after a period of two months.
Sd/-
CHIEF JUSTICE
Sd/-
JUDGE
VM
