Karnataka High Court
Sri. E. Eranna vs Mr. Rajkumar Katri on 19 November, 2013
Bench: K.L.Manjunath, A.V.Chandrashekara
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 19TH DAY OF NOVEMBER 2013
PRESENT
THE HON'BLE MR.JUSTICE K.L.MANJUNATH
AND
THE HON'BLE MR.JUSTICE A.V.CHANDRASHEKARA
CCC.NOs.2543-2545 OF 2013 (CIVIL)
BETWEEN :
1. SRI. E. ERANNA
S/O ERANNA,
AGED ABOUT 37 YEARS,
WORKING AS LECTURER IN ENGLISH,
SRI VIDYARANYA P U COLLEGE,
BUKKAPATTANA,
SIRA TALUK,
TUMKUR DISTRICT.
2. SRI MANJANNA M.B
S/O BHIMANNA,
AGED ABOUT 54 YEARS,
WORKING AS LECTURER IN POLITICAL SCIENCE,
SRI VIDYARANYA P U COLLEGE,
BUKKAPATTANA,
SIRA TALUK,
TUMKUR DISTRICT.
3. SRI.B.KENCHAPPA
S/O BASAPPA,
AGED ABOUT 41 YEARS,
WORKING AS LECTURER IN ECONOMICS,
SRI VIDYARANYA P U COLLEGE
BUKKAPATTANA,
SIRA TALUK,
TUMKUR DISTRICT.
... COMPLAINANTS
(BY SRI. PADMANABHA R, ADV.)
2
AND
1. MR. RAJKUMAR KATRI
THE PRINCIPAL SECRETARY TO
GOVERNMENT OF KARNATAKA,
EDUCATION DEPARTMENT,
M.S.BUILDING,
BANGALORE-560 001.
2. DR.RAMEGOWDA
THE DIRECTOR,
PRE-UNIVERSITY EDUCATION,
SAMPIGE ROAD,
18TH CROSS, MALLESHWARAM,
BANGALORE-560012.
3. MR.JAYAPRAKASH
THE DEPUTY DIRECTOR
FOR PRE-UNIVERSITY EDUCATION,
TUMKUR DISTRICT,
TUMKUR-572 101
... ACCUSED
(BY SRI. A.K.VASANTH, AGA)
THESE CCCs (CIVIL) ARE FILED UNDER SECTION 11
& 12 OF THE CONTEMPT OF COURT ACT PRAYING TO
INITIATE AND TAKE CONTEMPT ACTION AGAINST THE
RESPONDENTS FOR WILLFUL DISOBEDIENCE AND
COMMITTING CONTEMPT OF THE ORDER IN W.P.NO.
11259-11265/2012 DATED 17.07.2012 VIDE ANNEXURE-
'A' PASSED BY THIS HON'BLE COURT.
THESE CCCs (CIVIL) COMING ON FOR ORDES THIS
DAY, MANJUNATH, J.., MADE THE FOLLOWING:
ORDER
Heard the learned counsel for the complainants and the learned Government Advocate for the respondent - State.
3
2. It is submitted that in the connected matters, the Special Leave Petition (SLP) filed by the State has been dismissed by the Supreme Court.
3. In view of dismissal of SLP by the Supreme Court, the respondents are bound to comply with the directions issued in the present case. Accordingly, in all the connected matters, this Court is granting three months time for compliance of the directions issued.
4. In view of the same, the respondents are granted three months time from today for compliance of directions issued. Learned AGA is directed to inform the respondent to comply with the order. Accordingly, these petitions are closed.
SD/-
JUDGE SD/-
JUDGE RS/*