Sri P R Manohar Achari vs Smt. Rashmi Mahesh
2026 Latest Caselaw 3085 Kant

Karnataka High Court

Sri P R Manohar Achari vs Smt. Rashmi Mahesh on 8 April, 2026

                                           -1-
                                                    NC: 2026:KHC:19226-DB
                                                     CCC No. 1615 of 2025


                HC-KAR




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 8TH 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. 1615 OF 2025
               BETWEEN:

               1.   SRI P R MANOHAR ACHARI
                    S/O P RAMA ACHAR
                    AGED ABOUT 55 YEARS
                    RESIDING AT GUDIPALLI VILLAGE
                    MULBAGAL TALUK
                    KOLAR DISTRICT
                                                         ...COMPLAINANT
               (BY SRI GAUTHAM B.S., ADVOCATE)

               AND:

Digitally      1.   SMT. RASHMI MAHESH
signed by
SRIDEVI S           REP. BY ITS SECRETARY
Location:           THE STATE OF KARNATAKA
High Court          DEPARTMENT OF EDUCATION
of Karnataka        M.S. BUILDING
                    BENGALURU - 560 001

               2.   SRI G. SREERAMAPPA
                    THE SECRETARY
                    ASHWINI RURAL KANNADA HIGH SCHOOL
                    BANGARPET TALUK
                    KOLAR DISRTICT
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                                    NC: 2026:KHC:19226-DB
                                     CCC No. 1615 of 2025


 HC-KAR



3.   SRI KRISHNOJI N KARICHANNANAVAR
     THE DIRECTOR OF PUBLIC INSTRCTION
     SECONDARY EDUCATION
     NRUPATHUNGA ROAD
     BANGALURU - 560 001

4.   SRI ALMAS PARVEENTHJ
     THE DEPUTY DIRECTOR OF
     PUBLIC INSTRUCTIONS
     KOLAR DISRTICT
     KOLAR - 563 101

5.   SMT. ANITHA
     THE BLOCK EDUCATION OFFICER
     K.G.F. BANGARPET
     KOLAR - 563 101
                                         ...ACCUSED
6.   THE STATE OF KARNATAKA
     DEPARTMENT OF EDUCATION
     VIDHANA SOUDHA
     BENGALURU-560 001
     REP. BY ITS PRINCIPAL SECRETARY.
                                 ...PRO FORMA RESPONDENT

(BY SRI S.H. RAGHAVENDRA, AGA FOR ACCUSED NOS.1, 3 TO 6 &
 ACCUSED No.2 IS SERVED & UNREPRESENTED)

      THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF
THE CONTEMPT OF COURT ACT, 1971 PRAYING TO INITIATE
CONTEMPT PROCEEDINGS AGAINST THE              ACCUSED'S
HEREIN     FOR    THEIR   WILLFUL     AND    DELIBERATE
DISOBEDIENCE OF THE ORDER DATED 04.08.2023 PASSED
BY THIS HON'BLE COURT IN WRIT PETITION NO.51838/2013
OR PASS ANY SUCH OTHER AND FURTHER ORDERS AS THIS
                                 -3-
                                            NC: 2026:KHC:19226-DB
                                              CCC No. 1615 of 2025


 HC-KAR




HON'BLE COURT DEEM FIT AND PROPER IN THE FACTS AND
CIRCUMSTANCES OF THE CASE.

      THIS PETITION, COMING ON FOR ORDERS, 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. The learned counsel for the complainant seeks to withdraw

the present complaint and he states that the order of disobedience

which is alleged, has been complied with.

2. The complaint is accordingly, closed.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C.M. POONACHA) JUDGE

SD List No.: 1 Sl No.: 32