N. Mahesh vs Dr. Selavakumar S
2024 Latest Caselaw 340 Kant

Karnataka High Court

N. Mahesh vs Dr. Selavakumar S on 4 January, 2024

Bench: Chief Justice, Krishna S Dixit

                                                 -1-
                                                            NC: 2024:KHC:430-DB
                                                            CCC No. 227 of 2023




                         IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 4TH DAY OF JANUARY, 2024

                                             PRESENT
                        THE HON'BLE MR PRASANNA B. VARALE, CHIEF JUSTICE
                                                AND
                             THE HON'BLE MR JUSTICE KRISHNA S DIXIT
                                     CCC NO. 227 OF 2023 (CIVIL)
                   BETWEEN:
                   1.     N. MAHESH,
                          S/O LATE NAGAPPA,
                          AGED ABOUT 59,
                          WORKNG AS JTO,
                          GOVERNMENT ITI,
                          NR MOHALLA, MYSORE - 570 007

                   2.     G RAVISHANKAR
                          S/O GURUMALLAPPA M,
                          AGED ABOUT 52,
                          WORKNG AS JTO,
                          GOVERNMENT ITI,
                          H D KOTE, MYSORE DISTRICT.
Digitally signed   3.     N C CHINNASWAMY
by AMBIKA H B             S/O LATE CHNNA NAIKA,
Location: HIGH            AGED ABOUT 53 YEARS,
COURT OF                  WORKNG AS JTO,
KARNATAKA                 GOVERNMENT ITI,
                          NR MOHALLA, MYSORE - 570 007
                                                           ...COMPLAINANTS
                   (BY SRI V. LAKSHMINARAYAN, SENIOR ADVOCATE FOR
                    SMT.ANUSHA L, ADVOCATE)

                   AND:
                   1.     DR. SELAVAKUMAR S
                          THE SECRETARY TO SKILL DEVELOPMENT,
                          ENTREPRENEURSHIP AND
                          LIVELIHOOD DEPARTMENT,
                          M S BUILDING, BANGALORE - 560 001
                              -2-
                                         NC: 2024:KHC:430-DB
                                        CCC No. 227 of 2023




2.   MS JYOTHI K
     COMMISSIONER,
     DEPARTMENT OF INDUSTRIAL TRAINING AND
     EMPLOYMENT,
     KAUSHALYA BHAVAN,
     DIARY CIRCLE,
     BANGALORE - 560 029

3.   MS S MANJULA
     JOINT DIRECTOR,
     DIVISIONAL OFFICE
     DEPARTMENT OF INDUSTRIAL TRAINING AND
     EMPLOYMENT, KHB BUILDING,
     SARASWATHIPURAM, 9TH MAIN,
     MYSORE - 570 009

4.   HARISHWARAPPA B E
     PRINCIPAL,
     GOVERNMENT ITI,
     NR MOHALLA, MYSORE - 570 007

5.   SRINIVAS K R
     PRINCIPAL,
     GOVERNMENT ITI,
     H D KOTE, MYSORE DISTRICT.
                                                 ...ACCUSED
6.   STATE OF KARNATAKA
     REPRESENTED BY ITS
     CHIEF SECRETARY
     VIDHANA SOUDHA
     BENGALURU - 560 001
                                   ...PRO FORMA RESPONDENT

(BY SRI S.S.MAHENDRA, PRINCIPAL GOVERNMENTADVOCATE)

      THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, PRAYING TO DECLARE THE
ACCUSED No.1 AND 2 OF HAVING COMMITTED WILLFUL AND
DELIBERATE DISOBEDIENCE OF THE ORDERS PASSED BY THE
HONBLE DIVISION BENCH IN CHIKKALINGAIAH V. STATE OF
KARANATAKA DATED 07.03.2017 IN WP NO.21523-21575/2016 C/W
W.P No.21576-21634/2016 C/W 21635-640/2016 (S-KAT) (ANNEXURE-
F) (PARA 24) AND DENIED THE BENEFITS WHICH HAVE BEEN
EXTENDED ON THE BASIS OF SUCH JUDGMENT AND THE RULES,
                                 -3-
                                             NC: 2024:KHC:430-DB
                                            CCC No. 227 of 2023




BY ISSUING ANOTHER GOVERNMENT ORDER, WHICH IS
CONTUMACIOUS IN CHARACTER AND THE STATE GOVERNMENT
HAS COMMITTED THE CONTEMPT OF COURT AND THEREFORE,
PASS ANY ORDERS OR APPROPRIATE DIRECTIONS AS DEEMED
FIT BY THIS COURT IN THE CIRCUMSTANCES OF THE CASE AND
ETC.

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

                             ORDER

The learned Senior Counsel appearing for the complainants

fairly submits that the order of which non-compliance is alleged in

the present contempt petition, is now subjected to challenge before

the Karnataka Administrative Tribunal. As such, the learned Senior

Counsel seeks leave to withdraw the contempt petition.

2. Leave granted. The contempt petition is disposed as

withdrawn.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

AHB