[Cites 1, Cited by 0]
Karnataka High Court
Sri Vittal vs Sriram A V on 9 March, 2026
-1-
NC: 2026:KHC:13975-DB
CCC No. 560 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 9TH DAY OF MARCH, 2026
PRESENT
THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
AND
THE HON'BLE MRS. JUSTICE M G UMA
CIVIL CONTEMPT PETITION NO. 560 OF 2025
BETWEEN:
SRI VITTAL,
S/O LATE HARISHCHANDRA,
AGED ABOUT 60 YEARS, (SENIOR CITIZEN)
BENEFIT OF SENIOR CITIZEN NOT CLAIMED.
RESIDING AT NO.12, GROUND FLOOR,
PNS LAYOUT, 2ND CROSS,
MUNISWAMMAPPA ROAD,
SUBBANAPALYA, BANGALORE,
NORTH, P.O-MARUTHI SEVANAGAR,
DIST-BANGALURU-560033,
MOBILE NO.9945861895
...COMPLAINANT
Digitally signed
by PRASHANTH
NV (BY SMT. ANINDITA CHAKRABORTY, ADVOCATE)
Location: High
Court of
Karnataka
AND:
1. SRIRAM A V
S/O- UNKNOWN
AGE- MAJOR
THE REGISTRAR
UNIVERSITY OF VISVESVARAYA
COLLEGE OF ENGINEERING
K.R.CIRCLE,
BANGALORE - 560 001.
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NC: 2026:KHC:13975-DB
CCC No. 560 of 2025
HC-KAR
2. DR. K.G. JAGADEESHA, IAS
S/O- UNKNOWN
AGE- MAJOR
PRINCIPAL SECRETARY
DEPARTMENT OF HIGHER
EDUCATION, M.S. BUILDING,
DR.B.R.AMBEDKAR VEEDHI,
BANGALORE - 560 001.
3. STATE OF KARNATAKA
DEPARTMENT OF HIGHER
EDUCATION, M.S. BUILDING,
DR. B.R. AMBEDKAR VEEDHI
BENGALURU - 560001
REP. BY ITS ADDITIONAL
CHIEF SECRETARY
...ACCUSED
(BY SRI. ARIHANT R. SUNGAY, ADVOCATE FOR
SRI. T.P. RAJENDRA KUMAR SUNGAY,
ADVOCATE FOR ACCUSED NO.1
ACCUSED NO.2 IS SERVED AND UNREPRESENTED,
SRI. S.H. RAGHAVENDRA, AGA FOR R-3)
THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF
THE CONTEMPT OF COURTS ACT, BY THE COMPLAINANT,
WHEREIN PRAYS THAT THE HONBLE COURT BE PLEASED
TO CALL FOR RELEVANT RECORDS FROM THE ACCUSED
PERSONS AND INITIATE PROCEEDINGS AGAINST THEM AND
PUNISH THEM FOR HAVING DELIBERATELY DISOBEYED THE
ORDER DATED 04.02.2025 PASSED BY THIS HONBLE COURT
IN WP NO.33297/2024(S).
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NC: 2026:KHC:13975-DB
CCC No. 560 of 2025
HC-KAR
THIS CCC, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
AND
HON'BLE MRS. JUSTICE M G UMA
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 04.02.2025 passed by the
learned single judge in Writ Petition No.33297/2024
(S-RES).
2. In terms of the said order, the accused was directed to
consider the representation of the complainant and pass
appropriate orders within a period of four weeks, in the matter of
settlement of pensionary benefits.
3. The accused submitted that the same is being done.
4. Learned counsel has also filed a memo indicating that
pensionary benefits and arrears of pension have been paid to the
complainant from 01.05.2024 to 31.10.2025 and he has been paid
regular monthly pension from November 2025 onwards.
NC: 2026:KHC:13975-DB
HC-KAR
5. The learned counsel for the complainant does not dispute the
same. However, submits that the complainant would be entitled to
pension from an earlier date.
6. In view of the above, given the limited directions issued
under the order, disobedience of which is alleged, we do not
consider it apposite to initiate any proceedings under the Contempt
Court Act, 1971.
7. The complaint is accordingly closed.
8. However, this does not preclude the complainant from
availing of the substantive remedies in respect to the disbursement,
to the claim for pensionary benefits.
Sd/-
(VIBHU BAKHRU)
CHIEF JUSTICE
Sd/-
(M G UMA)
JUDGE
BH
CT:VS
List No.: 1 Sl No.: 26
