Karnataka High Court
Savitha N Venkataramana vs Sri. Ritesh Kumar Singh, I.A.S on 7 November, 2024
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NC: 2024:KHC:45030-DB
CCC No. 537 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 7TH DAY OF NOVEMBER, 2024
PRESENT
THE HON'BLE MR N. V. ANJARIA, CHIEF JUSTICE
AND
THE HON'BLE MR JUSTICE K. V. ARAVIND
CCC NO. 537 OF 2024 (CIVIL)
BETWEEN:
1. SAVITHA N. VENKATARAMANA
W/O. SRI SUBBAIAH,
AGED ABOUT 38 YEARS,
PRESENTLY WORKING KANNADA TEACHER
AT VIJAYA EDUCATION SOCIETY (R)
GRAM PANCHAYAT OFFICE ROAD,
HINAKAL, MYSURU - 570 030,
RESIDING AT NO. 5707,
VIJAYANAGAR, 4TH STAGE,
2ND PHASE, MYSURU - 570 030.
...COMPLAINANT
(BY SRI SATEESH N. KOTTALAGI, ADVOCATE FOR
Digitally signed
SRI SRIKANTH M P., ADVOCATE)
by VALLI
MARIMUTHU AND:
Location: High
Court of 1. SRI RITESH KUMAR SINGH, I.A.S.,
Karnataka
SECRETARY TO GOVERNMENT,
PRIMARY AND SECONDARY EDUCATION,
M.S. BUILDING,
DR. AMBEDKAR VEEDHI,
BANGALORE - 560 001.
2. SMT. B. B. CAUVERY I.A.S.,
COMMISSIONER FOR PUBLIC INSTRUCTIONS
NEW PUBLIC OFFICES,
NRUPATHUNGA ROAD,
K.R. CIRCLE,
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NC: 2024:KHC:45030-DB
CCC No. 537 of 2024
BANGALORE - 560 001.
3. SRI KRISHNAJI S. KARICHANNAVARA
DIRECTOR OF PUBLIC INSTUCTIONS
SECONDARY EDUCATION,
NEW PUBLIC OFFICES,
NRUPATHUNGA ROAD,
K.R. CIRCLE,
BANGALORE - 560 001.
4. SRI PANDU H. K.
DEPUTY DIRECTOR OF PUBLIC INSTRUCTIONS,
MYSURU DISTRICT,
MYSURU - 570 005.
5. SRI VIVEKANANDA
BLOCK EDUCATION OFFICER,
MYSURU DISTRICT,
MYSURU - 570 001.
6. SMT. C. NALINI
SECRETARY
VIJAYA EDUCATION SOCIETY (R),
GRAM PANCHAYAT OFFICE ROAD,
HINAKAL,
MYSURU - 570 030.
7. THE STATE OF KARNATAKA
SECRETARY TO GOVERNMENT,
PRIMARY AND SECONDARY EDUCATION,
M.S. BUILDING,
DR. AMBEDKAR VEEDHI,
BANGALORE - 560 001.
...ACCUSED
(BY SRI K.S. HARISH, G.A. FOR RESPONDENTS)
THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF
THE CONTEMPT OF COURT ACT, 1971, BY THE
COMPLAINANT, WHEREIN HE PRAYS THAT THIS HON'BLE
COURT MAY BE PLEASED TO INITIATE APPROPRIATE
ACTION AGAINST THE ACCUSED FOR THE NON
COMPLIANCE OF THE ORDER DATED 01.06.2023 PASSED IN
W.P.NO.2527/2023 (S-RES) BY THIS HON'BLE COURT.
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NC: 2024:KHC:45030-DB
CCC No. 537 of 2024
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE THE CHIEF JUSTICE MR. JUSTICE
N. V. ANJARIA
and
HON'BLE MR JUSTICE K. V. ARAVIND
ORAL JUDGMENT
(PER: HON'BLE THE CHIEF JUSTICE
MR. JUSTICE N. V. ANJARIA)
On 04.11.2024, the following order was passed by this Court,
"The compliance of the order of
learned Single Judge is indicated in the
affidavit filed by respondent No.4 as the
order/endorsement is issued. It is stated
that the said compliance would be subject
to the writ appeal which is claimed to have
been filed by the respondents.
The order/endorsement issued by the
competent authority reflects in its condition
No.1 that such writ appeal is filed.
Learned Senior Advocate for the
complainant stated that no such writ appeal
is filed and there are no details available
about the writ appeal even on the website
of the High Court.
2. Today, when the proceedingS came up for consideration,
learned Government Advocate Mr. K.A. Harish for the respondents
fairly submitted that condition No.1 mentioned in the order was
wrongly translated inasmuch as the appeal has not been filed.
NC: 2024:KHC:45030-DB
However, it is not in dispute among the parties that the order
brought under contempt is complied with.
3. In that view, nothing survives in the proceedings.
4. Accordingly, the contempt petition is disposed of.
Sd/-
(N. V. ANJARIA)
CHIEF JUSTICE
Sd/-
(K. V. ARAVIND)
JUDGE
DDU
