Karnataka High Court
H.V. Sagar vs Dr. S. Selvakumar on 25 October, 2024
Author: K.Somashekar
Bench: K.Somashekar
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NC: 2024:KHC:43067-DB
CCC No. 883 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF OCTOBER, 2024
PRESENT
THE HON'BLE MR JUSTICE K.SOMASHEKAR
AND
THE HON'BLE MR JUSTICE RAJESH RAI K
CIVIL CONTEMPT PETITION NO. 883 OF 2022
BETWEEN:
H.V. SAGAR
S/O LATE SHASHIKALA R
AGED ABOUT 24 YEARS
R/AT NO.4454, 2ND MAIN ROAD
MANJUNATH NAGAR
CHANNAPATNA TOWN AND TALUK
RAMANAGARA DISTRICT.
...COMPLAINANT
(BY SRI. CHANDRANNA S - ADVOCATE)
Digitally AND:
signed by
SUMATHY
KANNAN 1. DR. S. SELVAKUMAR
Location: S/O SAERAGARYAN M
High Court AGED ABOUT 54 YEARS
of Karnataka SECRETARY II (PRY.AND SEC)
GOVERNMENT OF KARNATAKA
EDUCATION DEPARTMENT
6TH FLOOR, M.S.BUILDING
BENGALURU-560001.
2. DR VISHAL R
S/O RAVI
AGED ABOUT 45 YEARS
COMMISSIONER OF PUBLIC INSTRUCTION
NEW PUBLIC OFFICES BUILDING
N.T.ROAD, BENGALURU-560001.
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CCC No. 883 of 2022
3. SRI KRISHNUOGI S KARICHANNAVARNNAVAR
S/O SOMARAYAPPA L. KARICHANNANAVAR
AGED ABOUT 55 YEARS
DIRECTOR OF PUBLIC INSTRUCTION (S.E)
NEW PUBLIC OFFICES BUILDING
N.T.ROAD, BENGALURU-560001.
4. SRI. GANGASAMY H G
S/O NANJAIAH
AGED ABOUT 58 YEARS
DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
RAMANAGAR DISTRICT
RAMANAGAR 571511.
5. SRI. MARIGOWDA B N
S/O LATE NANJAIAH
AGED ABOUT 58 YEARS
BLOCK EDUCATION OFFICER
CHANNAPATNA TALUK
CHANNAPATNA-57150.
6. SRI. REVANSIDDAPPA
S/O SIDDAPPA
AGED ABOUT 55 YEARS
SECRETARY
SREE SIDDARAMESHWARA
VIDYA SAMSTHE
BEVOOR-562108
CHANNAPATNA TALUK
RAMANAGARA DISTRICT.
7. SMT. GOWRAMMA S J
W/O HOVAIAH
AGED ABOUT 40 YEARS
DEPUTY PRINCIPAL
SREE SIDDARAMESHWARA
COMPOSITE P.U COLLEGE
BEVOOR-562108
CHANNAPATNA TALUK
RAMANAGARA DISTRICT.
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CCC No. 883 of 2022
8. THE STATE OF KARNATAKA
BY ITS SECRETARY II (PRY AND SEC)
EDUCATION DEPARTMENT
M.S. BUILIDING
BENGALURU - 560001.
...ACCUSED
(BY SRI. DEVARAJ C H - GOVERNMENT ADVOCATE FOR
ACCUSED NO.1; MS. VIDYA PAI - ADVOCATE FOR NAYANA
TARA B G - ADVOCATE FOR ACCUSED NOS. 6 & 7)
THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF
THE CONTEMPT OF COURTS ACT, 1971, PRAYING TO:
A)INITIATE PROSECUTION AGAINST THE 1ST TO 7TH ACCUSED
FOR WILLFUL DISOBEDIENCE OF THE DIRECTIONS AND
ORDERS ON IN WP NO.47426/2017(S-RES) DATED 17.12.2021
AT ANNEXURE-A4 AND SENTENCE THEM FOR IMPRISONMENT;
B) DIRECT THE 1ST ACUSSED TO PAY THE ARREARS OF SALARY
OF THE COMPLAINANT'S MOTHER LATE SHASHIKALA .R AS PER
THE JUDGMENT DATED 17.12.2021 PASSED BY THE HON'BLE
HIGH COURT.
THIS CCC, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE K.SOMASHEKAR
AND
HON'BLE MR JUSTICE RAJESH RAI K
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CCC No. 883 of 2022
ORAL ORDER
(PER: HON'BLE MR JUSTICE K.SOMASHEKAR)
This contempt petition is initiated by the complainant
for wilful disobedience of the order passed by the learned
single Judge in W.P.No.47426/2021 dated 17.12.2021.
2. Learned counsel Sri Chandranna S for the
complainant is on record but there is no representation
either through video conferencing or present before the
Court physically.
3. Learned GA for accused No.1 is present before the
Court physically.
4. Learned counsel Ms.Vidya Pai for Accused Nos.6
and 7 is present before the Court physically and
represents Smt.Nayanatara B G who is on record. She
submits that the order passed by the learned single Judge
has been substantially complied and in this regard an
affidavit has also been filed. The submission is taken on
record.
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5. Keeping in view the absence of the counsel for the
complainant and also the submission made by the learned
counsel for the accused, this contempt petition does not
survive for consideration. Accordingly, the contempt
proceeding is dropped.
Sd/-
(K.SOMASHEKAR)
JUDGE
Sd/-
(RAJESH RAI K)
JUDGE
DKB
