Karnataka High Court
Sri.Krishnappa And Ors vs Smt.Shalini Rajneesh (I.A.S) & Anr on 6 August, 2018
Bench: L.Narayana Swamy, K.N.Phaneendra
1
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 06TH DAY OF AUGUST 2018
PRESENT
THE HON'BLE MR. JUSTICE L.NARAYANA SWAMY
AND
THE HON'BLE MR. JUSTICE K.N.PHANEENDRA
CCC Nos.200122 and 200124/2018 (Civil)
BETWEEN:
1. SRI.KRISHNAPPA S/O MALLAPPA GOUNDI
AGE: 54 YEARS OCC: CLERK-CUM-TYPIST
IN THE OFFICE OF BLOCK EDUCATION OFFICER
AND BLOCK RESOURCE CENTRE, MANVI
TQ: MANVI DIST: RAICHUR
2. SRI.SYED MINAJUDDIN
S/O SAYED NASIRUDDIN
AGE: 56 YEARS OCC: CLERK-CUM-TYPIST
IN THE OFFICE OF BLOCK EDUCATION OFFICER
AND BLOCK RESOURCE CENTRE YARAMARAS
RAICHUR, DIST: RAICHUR.
3. SRI.GHANAMATHAD SHIVAYOGI
S/O RUDRAYYAGOUDA
AGE: 54 YEARS OCC: DRIVER IN
THE OFFICE OF DEPUTY DIRECTOR OF PUBLIC
INSTRUCTION AND EX-OFFICIO DISTRICT
PROJECT, CO-ORDINATOR SARVA SHIKSHA
ABHIYAN, RAICHUR, DIST: RAICHUR.
... COMPLAINANTS
(BY SRI.SHARANABASAPPA.K.BABSHETTY AND
SRI.M.S.HARAVI, ADVOCATES)
2
AND:
1. SMT.SHALINI RAJNEESH (IAS)
THE PRL. SECRETARY
PRIMARY AND SECONDARY
EDUCATION DEPARTMENT
M.S.BUILDING, BENGALURU
2. DR.REJU M.T. (IAS)
THE STATE PROJECT DIRECTOR
SARVA SHIKSHA ABHIYAN AND
RASTRIYA MADHAMIKA SHIKSHA
ABHIYAN-KARNATAKA AND
THE COMMISSIONER OF PUBLIC INSTRUCTION
NRUPATHUNG ROAD,
BENGALURU. ... ACCUSED
(BY SRI.R.V.NADAGOUDA, AAG)
THESE CCCS ARE FILED UNDER SECTIONS 11 AND 12 OF
THE CONTEMPT OF COURT ACT 1971 READ WITH ARTICLE 215
OF CONSTITUTION OF INDIA, PRAYING TO INITIATE CONTEMPT
PROCEEDINGS AGAINST THE ACCUSED AND TO PUNISH THEM
SUITABLY FOR THE OFFENCES PUNISHABLE UNDER SECTIONS
11 AND 12 OF CONTEMPT OF COURT ACT, 1971 FOR WILLFUL
DISOBEDIENCE OF THE ORDER DATED 16.01.2018 PASSED IN
W.P.NO.208467-469/2017 ON THE FILE OF HON'BLE COURT AS
PER ANNEXURE-A.
THESE CCCS ARE COMING ON FOR ORDERS, THIS DAY,
NARAYANA SWAMY J., MADE THE FOLLOWING:
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ORDER
The learned Additional Advocate General has filed an affidavit and submitted that, the directions issued by the learned Single Judge to respondents No.1 and 2 to consider the representations submitted by the petitioners, have been complied with for the purpose of regularization of their services and hence contempt petitions may be dropped.
2. We have examined the compliance and satisfied. The representations of the complainants have been complied.
Accordingly, the contempt petitions are dropped. The complainants are at liberty to proceed against the accused, if compliance is not satisfied and challenge the same.
Sd/-
JUDGE Sd/-
JUDGE KJJ