[Cites 2, Cited by 0]
Karnataka High Court
Sri Annegowda L vs Smt V Rashmi Mahesh I A S on 1 April, 2026
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NC: 2026:KHC:17723-DB
CCC No. 308 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 1ST DAY OF APRIL, 2026
PRESENT
THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE C.M. POONACHA
CIVIL CONTEMPT PETITION NO. 308 OF 2026
BETWEEN:
1. SRI ANNEGOWDA L
AGED ABOU 70 YEARS 2 MONTHS
(SENIOR CITIZEN)
OCC. RETIRED HEAD MASTER
SRI BHAGYA BHYRAWESWARA
HIGH SCHOOL (AIDED), BIDADI
RAMANAGARA TALUK
BANGALORE SOUTH DISTRICT
PRESENTLY R/O FLAT NO.108
SLV GARDENIYA
SIR M VISWESWARAIAH NAGAR
8TH BLOCK, VISWANEEDAM POST
Digitally GIDADAKONENAHALI
signed by
VEERENDRA BANGALORE - 560 091
KUMAR K M ...COMPLAINANT
Location:
High Court of (BY SRI ANNEGOWDA L., COMPLAINANT/PARTY-IN-PERSON)
Karnataka
AND:
1. SMT. V RASHMI MAHESH, I.A.S
ADDITIONAL CHIEF SECRETARY
TO GOVERNMENT OF KARNATAKA
DEPARTMENT OF SCHOOL
EDUCATION AND LITERACY
M.S. BUILDING, 6TH FLOOR
BANGALORE - 560 001
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CCC No. 308 of 2026
HC-KAR
2. SRI VIKAS KISHORE SURALKAR, I.A.S.
COMMISSIONER FOR SCHOOL EDUCATION
NRUPATHUNGA ROAD
BANGALORE - 560 001
3. SRI KRISHNAJI S KARICHANNAVARA
DIRECTOR (SECONDARY) OF
SCHOOL EDUCATION
NRUPATHUNGA ROAD
BANGALORE - 560 001
4. SRI S. SWAMY
DEPUTY DIRECTOR OF
SCHOOL EDUCATION (ADMN)
PANCHAYATH BHAVAN
2ND FLOOR, RAMANAGAR
BANGALORE SOUTH DISTRICT - 562 159
5. SRI SRI SRI NIRMALANANDA SWAMIJI
PRESIDENT, SRI ADICHUNCHANAGIRI
SIKSHANA TRUST
SRI ADICHUNCHANGIRI KSHETRA
BELLUR HOBLI, NAGAMANGALA TALUK
MANDYA DISTRICT - 571 811
... ACCUSED
6. STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY TO GOVERNMENT
DEPARTMENT OF SCHOOL
EDUCATION AND LITERACY
M.S.BUILDING, 6TH FLOOR
BENGALURU - 560 001
...PRO-FORMA RESPONDENT
(BY SRI. S.H.RAGHAVENDRA., AGA FOR A1 TO A4 AND
PRO-FORMA RESPONDENT)
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CCC No. 308 of 2026
HC-KAR
THIS CCC IS FILED UNDER ARTICLE 215 OF THE
CONSTITUTION OF INDIA R/W SECTIONS 11 AND 12 OF THE
CONTEMP OF COURTS ACT, 1971, PRAYING THIS HON'BLE COURT
BE PLEASED TO INITIATE CONTEMPT PROCEEDINGS AGAINST
THE ACCUSED AND PUNISH THEM FOR DISOBEDIENCE OF THE
ORDER PASSED BY THE LEARNED SINGLE JUDGE OF THIS
HON'BLE HIGH COURT ON 17.11.2025 IN WRIT PETITION
NO.17676/2025 (S-RES) AT ANNEXURE-B AND ETC.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
and
HON'BLE MR. JUSTICE C.M. POONACHA
ORAL ORDER
(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)
1. Issue notice.
2. The learned Additional Government Advocate accepts notice
for accused Nos.1 to 4 and the pro-forma respondent.
3. The complainant has filed the present complaint alleging
willful disobedience of the order dated 17.11.2025 passed by the
learned Single Judge of this Court in W.P.No.17676/2025 (S-RES).
4. The complainant had filed the said writ petition, inter alia,
impugning his suspension order dated 08.05.1993. During the
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HC-KAR
course of the proceedings, it is stated that the suspension order
was revoked and therefore the writ petition was disposed off.
5. The complainant who appears in-person submits that
although the suspension ought to have been revoked automatically
and the complainant is entitled for payment of emoluments,
however, he has not been paid the amounts as due.
6. There is no direction that had been issued in this regard.
Therefore, we are unable to accept that any proceedings under the
Contempt of Courts Act, 1971 are required to be initiated. The
complaint is, accordingly, closed.
7. It is clarified that this order will not preclude the complainant
from availing any remedies, if available, in respect of his grievance,
albeit in accordance with law.
Sd/-
(VIBHU BAKHRU)
CHIEF JUSTICE
Sd/-
(C.M. POONACHA)
JUDGE
KMV
List No.: 2 Sl No.: 2
