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Karnataka High Court
Dr Archana N V vs Sri Udayshankar S Bhyrappa on 13 February, 2026
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NC: 2026:KHC:8952-DB
CCC No. 1031 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 13TH DAY OF FEBRUARY, 2026
PRESENT
THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE C.M. POONACHA
CIVIL CONTEMPT PETITION NO. 1031 OF 2025
BETWEEN:
1. DR ARCHANA N V
D/O N.L. VENKATESH
AGED ABOUT 48 YEARS
PROFESSOR,
NO.1082, ANAGHA, 1ST MAIN,
3RD CROSS, SRIRAMPURA
2ND STAGE, MYSURU 23
2. DR. SALILA HEGDE
D/O MANJUNATH
AGED ABOUT 56 YEARS
ASSOCIATE PROFESSOR
Digitally PRESENTLY R/AT NO. 2, BLOCK - 5
signed by
VEERENDRA SOMANATHANAGAR,
KUMAR K M ABHYODHAYA APARTMENT
Location: MYSURU 560 022.
High Court of
Karnataka
3. DR. NALINI K.B.
D/O BHASKAR
AGED ABOUT 50 YEARS
ASSOCIATE PROFESSOR
PRESENTLY R/AT NO. 326
KOORGALLI, BELAVADI POST
MYSURU 570 018.
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HC-KAR
4. DR. MANJULA. A.V.
D/O K. VENKATESH
AGED ABOUT 50 YEARS
ASSOCIATE PROFESSOR
PRESENTLY R/AT NO.16NS
HIG GROUP - 4, 2ND PHASE EXTENSION
K.H.B. COLONY, HOOTAGALLI
MYSURU 570 018
5. SRI. RAGHAVENDRA. M
S/O SUBRAMANYA JOISHA. M
AGED ABOUT 42 YEARS
ASSISTANT PROFESSOR
C/O SUMATHI CHANDRASHEKHAR 173/2
LIG-2 GROUP -4
KHB COLONY HOOTAGALLI
MYSORE 570018
6. DR. HARISH S.V.
S/O VISHWESWARAIAH S.P
AGED ABOUT 45 YEARS
ASSISTANT PROFESSOR
PRESENTLY R/AT NO.MIG 115
I-BLOCK, 2ND MAIN, 5TH CROSS
RAMAKRISHNA NAGAR
MYSURU
7. SRI. PAWAN BHARADWAJ
S/O T.N. SUDHINDRA KUMAR
AGED ABOUT 40 YEARS
ASSISTANT PROFESSOR
PRESENTLY R/AT NO.344, 5TH MAIN
9TH CROSS, JAYANAGAR,
MYSURU 570 014.
8. SRI. NAGALING M. GURAV
S/O MALLAPPA GURAV
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AGED ABOUT 34 YEARS
ASSISTANT PROFESSOR
PRESENTLY R/AT BUDNI VILLAGE
NEAR HANUMAN TEMPLE,
HUNSIKATTI POST
JAMKHANDI TALUK
BAGALKOTE 587 301.
9. DR. MALATHI. M
D/O MALEGOWDA. S
AGED ABOUT 41 YEARS
ASSISTANT PROFESSOR
PRESENTLY R/AT NO.5363/P
3RD STAGE, DATTAGALLY
MYSURU 570 022.
10. SMT. DIVYA. S
D/O K.C. SUBRAMANYA
AGED ABOUT 37 YEARS
ASSISTANT PROFESSOR
PRESENTLY R/AT NO.344,
5TH MAIN, 9TH CROSS
JAYANAGAR, MYSURU 570 014.
11. SMT. NANDINI S.K.
D/O SHANTAPPA KODIHALLI
AGED ABOUT 33 YEARS
ASSOCIATE PROFESSOR
PRESENTLY R/AT GIRINANDI,
F26, 6TH MAIN, F-BLOCK
GOPALAGOUDA EXTENSION
SHIVAMOGGA-577 205.
12. SMT. PUSHPALATHA H.P.
D/O PARASHIVAMURTHY H.S
AGED ABOUT 34 YEARS
ASSISTANT PROFESSOR
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HC-KAR
PRESENTLY R/AT NO.259
SHEELA MARGA
SIDDHARTHA LAYOUT
MYSURU 570 011.
13. SMT. SHRUTHI. K.S.
D/O SHIVANNA
AGED ABOUT 33 YEARS
ASSISTANT PROFESSOR
PRESENTLY R/AT NO.788/15
10TH CROSS, RAMANUJA ROAD
NEAR SRINIVASAN
AGRAHARA PARK
MYSURU 570 004.
14. SRI. PRASAD S.N.
S/O C.N. SHIVARAM
AGED ABOUT 48 YEARS
ASSISTANT PROFESSOR
PRESENTLY R/AT NO.1588/B
3RD MAIN, 13TH CROSS
DATTAGALLI 'A' BLOCK
MYSURU 570 022.
...COMPLAINANTS
(BY SRI. VEERABHADRAIAH M, ADVOCATE)
AND:
1. SRI UDAYSHANKAR S BHYRAPPA
S/O S.L. BHYRAPPA
AGED ABOUT 62 YEARS
THE HONORARY SECRETARY
OF THE NATIONAL INSTITUTE OF
ENGINEERING FOUNDATION
(A PUBLIC TRUST REGISTERED
UNDER THE PROVISION OF
INDIAN TRUST ACT, 1882)
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HAVING REGISTERED OFFICE AT
NO CH-51, MANANDAVADI ROAD
VIDYARANYAPURAM
MYSURU SOUTH, MYSURU 570 008.
2. DR. ROHINI NAGAPADMA
W/O M.B. SHRIDHAR
AGED ABOUT 64 YEARS
THE PRINCIPAL OF
NIE INSTITUTE OF TECHNOLOGY
(AN ENGINEERING COLLEGE
RUN UNDER THE MANAGEMENT
OF THE NATIONAL INSTITUTE OF
ENGINEERING FOUNDATION/ TRUST)
NO.50 (PART), HOOTAGALLI
INDUSTRIAL AREA
KOORGALLI VILLAGE
BESIDE BEML, MYSURU 570 018.
3. SRI. UDAYSHANKAR S BHYRAPPA
S/O S.L. BHYRAPPA
AGED ABOUT 62 YEARS
THE HONORARY SECRETARY
OF THE NATIONAL INSTITUTE
OF ENGINEERING
(A SOCIETY REGISTERED
UNDER THE PROVISION
OF THE KARNATAKA SOCIETIES
REGISTRATION ACT, 1960)
HAVING REGISTERED OFFICE AT
NO.CH-51, MANANDAVADI ROAD
VIDYARANYAPURAM
MYSURU SOUTH, MYSURU 570 008.
4. DR ROHINI NAGAPADMA
W/O M.B. SHRIDHAR
AGED ABOUT 64 YEARS
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CCC No. 1031 of 2025
HC-KAR
THE PRINCIPAL OF
THE NATIONAL INSTITUTE
OF ENGINEERING
(AN ENGINEERING COLLEGE
RUN UNDER THE MANAGEMENT
OF THE NIE SOCIETIES)
SITUATED AT NO. CH-51
MANANDAVADI ROAD
VIDYARANYAPURAM
MYSURU SOUTH
MYSURU - 570 008.
...ACCUSED
(BY SRI. NATARAJA BALLAL A, ADVOCATE FOR ACCUSED 1 TO 4)
THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, PRAYING TO ISSUE NOTICE
TO THE ACCUSED NO.1 TO 4 ON THIS CONTEMPT PETITION. AND
INITIATE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
NO.1 TO 4 SINCE THEY HAVE OVERREACHED AND DISOBEYED
THIS HONBLE COURT ORDER DATED 12.06.2025 PASSED IN WP
NO.15326/2025 (S-RES) AND MADE FALSE STATEMENT BEFORE
THIS HONBLE COURT ON 12.06.2025 WITHOUT PASSING ANY
ORDER U/S.98 OF KARNATAKA EDUCATION ACT, 1983 AS PER
ANNEXURE-A AND PUNISH THEM IN TERMS OF CONTEMPT OF
COURTS ACT, 1971.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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CCC No. 1031 of 2025
HC-KAR
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 complainant has filed the present complaint alleging
willful disobedience of the order dated 12.06.2025 passed by the
learned Single Judge of this Court in W.P.No.15326/2025 (S-RES),
whereby the Court had directed the accused to continue the
services of the complainants, if they are not retrenched from
service.
2. The accused have filed an affidavit affirming that the
complainants were retrenched prior to the said order. It is also
annexed therewith the communications dated 11.06.2025 sent to
various employees who were retrenched, including the
complainants. The said letter also mentions that the amounts paid
on retrenchment have been credited to their account. The accused
have also placed on record the Bank statement which supports the
said assertion.
3. The learned counsel appearing for the complainants submits
that the retrenchment cannot be made by way of communications
NC: 2026:KHC:8952-DB
HC-KAR
of letters and there has to be a specific order with prior
communication to the complainant.
4. The question whether the complainants have been rightly
retrenched or retrenched by due process of law, cannot be made
the subject matter of these proceedings.
5. The writ petitions filed by the complainants are pending
consideration before the learned Single Judge.
6. We are unable to accept that any proceedings for willful
disobedience of the order dated is 12.06.2025, are required to be
initiated against the accused.
7. The complainant is, accordingly, closed.
8. All rights and contentions of the parties in this regard are
reserved.
Sd/-
(VIBHU BAKHRU)
CHIEF JUSTICE
Sd/-
(C.M. POONACHA)
JUDGE
KMV
List No.: 1 Sl No.: 10
