Karnataka High Court
Mr. S Devaraja S/O Pathri Basappa vs Mr Rajaneesh Goyal on 7 January, 2014
Bench: N.Kumar, C.R.Kumaraswamy
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IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
Dated this the 7th day of January, 2014
Present
THE HON'BLE MR.JUSTICE N.KUMAR
and
THE HON'BLE MR.JUSTICE C.R.KUMARASWAMY
CCC Nos.3839-46/2013 (Civil)
Between:
1. Mr. S. Devaraja
S/o Pathri Basappa,
Aged about 58 years,
Occ: Head Master.
2. Mr. R. Chandrappa,
S/o R. Halappa,
Aged about 51 years,
Occ: Asst. Teacher
3. Mr. Ramappa,
S/o Shivappa,
Aged about 50 years,
Occ: Asst. Teacher.
4. Mr. M.P. Kenchaveerappa,
S/o Channappa,
Aged about 52 years,
Occ: Asst. Teacher.
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5. Mr. B. Basavaraja
S/o Thirukappa,
Aged about 49 years,
Occ: Asst. Teacher.
6. Mr. N. Jagadeesh
S/o Channabasappa,
Aged about 57 years,
Occ: Asst. Teacher.
7. Mr. B. M. Virupakshaiah,
S/o B. M. Channabsaiah,
Aged about 46 years,
Occ: Watchman.
Complainant Nos.1 to 6 are working at
Sri. Basaveshwara High School, Ramapura,
Kudligi Taluk, Bellary District.
8. Mr. K.M. Prakash,
S/o K.M. Sharanaiah,
Aged about 35 years,
Occ: Hindi Teacher.
Complainant No.8 is working at
Gurukottureshwara High School, Kottur,
Kudligi Taluk, Bellary District.
...Petitioners/Complainants
(By Sri. G.M. Chandrashekar, Advocate)(Absent)
And:
1. Mr. Rajaneesh Goyal,
The Principal Secretary,
Aged about 49 years,
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Department of Primary Education,
M.S. Buildings,
Vidhana Veedhi,
Bangalore-01.
2. The Commissioner,
Department of Primary Education,
Nrupatunga Road,
Bangalore-01.
3. The Deputy Director of Public Instructions,
Bellary District.
Bellary.
4. Block Education Officer,
Koppal Taluk,
Koppal,
Bellary district.
5. Sri.Mallikarjuna Vidya Samsthe (R)
Kottur,
Kudligi Taluk,
Bellary District,
Represented by its Secretary.
...Respondents/Accused
These petitions are filed under Section 11 and 12
of the Contempt of Courts Act, R/w, Article 215 of the
Constitution of India, praying to initiate severe
contempt proceedings against the accused for having
deliberately, willfully and intentionally disobeyed in
compliance of the court order dated 04.08.2011 passed
in WP Nos.64989-64996/2011(S-Res) by the learned
Single Judge marked at Annexure-A and to deal with
them in accordance with law, without any further loss
of time.
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These petitions coming on for orders this day,
N.Kumar J, made the following:
ORDER
Office objection is not complied with, hence, the contempt petition is dismissed.
SD/-
JUDGE SD/-
JUDGE JTR