Sri Suresha L vs The State Of Karnataka
2024 Latest Caselaw 12053 Kant

Karnataka High Court

Sri Suresha L vs The State Of Karnataka on 30 May, 2024

Author: Chief Justice

Bench: Chief Justice

                                                   -1-
                                                            NC: 2024:KHC:18432-DB
                                                              CCC No. 140 of 2024




                            IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                 DATED THIS THE 30TH DAY OF MAY, 2024

                                                PRESENT
                              THE HON'BLE MR. N.V. ANJARIA, CHIEF JUSTICE
                                                  AND
                                 THE HON'BLE MR. JUSTICE K.V. ARAVIND
                                       CCC NO. 140 OF 2024 (CIVIL)

                       BETWEEN:

                       1.   SRI SURESHA L
                            S/O LAKSHMAN NAYAK
                            AGED ABOUT 41 YEARS
                            R/AT BEHIND FIRE STATION
                            NEAR T VENKATASWAMY
                            FIRST GRADE COLLEGE
                            GOWRIBIDANUR ROAD
                            TUMKUR-572 132
                                                            ...COMPLAINANT

                       (BY SRI R HEMANTH RAJ, ADVOCATE)
Digitally signed by
VASANTHAKUMARY
BK                     AND:
Location: High Court
of Karnataka
                       1.   THE STATE OF KARNATAKA
                            THE PRINCIPAL SECRETARY TO GOVERNMENT
                            EDUCATION DEPARTMENT
                            (PRIMARY AND SECONDARY EDUCATION)
                            M S BUILDINGS
                            BENGALURU-560 001
                                                             ...PRO FORMA
                                                             RESPONDENT
                              -2-
                                         NC: 2024:KHC:18432-DB
                                          CCC No. 140 of 2024




2.    SMT. KAVERI B B
      THE COMMISSIONER OF
      PUBLIC INSTRUCTIONS
      NEW PUBLIC OFFICES
      K R CIRCLE
      NRUPATHUNGA ROAD
      BENGALURU-560 001

3.    SRI HASSAN MOHIUDDIN
      THE SELECTION AUTHORITY
      AND DIVISIONAL SECRETARY
      KARNATAKA SECONDARY EDUCATION
      AND EXAMINATION BOARD
      BENGALURU DIVISION
      NEW PUBLIC OFFICES
      K R CIRCLE
      NRUPATHUNGA ROAD
      BENGALURU-560 001
                                             ...ACCUSED
(BY SMT. PRAMODHINI KISHAN, AGA)


       THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF

THE CONTEMPT OF COURTS ACT, 1971, PRAYING TO TAKE

COGNIZANCE OF THE OFFENCE FOR CONTEMPT OF COURT

AND    PUNISH   THE     ACCUSED     PERSONS     HEREIN    FOR

DISOBEDIENCE     OF     FINAL      ORDER/JUDGMENT      DATED

27.09.2023 PASSED BY THE DIVISION BENCH OF THIS COURT

IN    WRIT   PETITION     NO.2034/2021     PRODUCED      VIDE

ANENXURE-A.
                                  -3-
                                            NC: 2024:KHC:18432-DB
                                              CCC No. 140 of 2024




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

                              ORDER

Evidencing compliance of the directions in the order dated

27.09.2023, whereby the respondents were directed to consider

the complainant's case and complete the appointment process

within outer limit of three months, learned Additional Government

Advocate Smt. Promodhini Kishan has produced the copy of the

order dated 30.05.2024 showing that the complainant is given

appointment.

2. Copy of the aforesaid order is also made available to learned

advocate Mr. R. Hemanth Raj for the complainant. He is satisfied

that the directions are complied with.

3. However, he raised a grievance that the place of posting is

not shown in the order.

4. It will be open for the complainant to approach the competent

authority requesting for appropriate orders of posting.

NC: 2024:KHC:18432-DB

5. In the above view, the present contempt proceedings do not

survive. They stand closed and disposed of.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

BKV