Karnataka High Court
Sri. Nagaraju S vs Sri. Sanjay Garg Ias on 16 November, 2022
Author: Prasanna B. Varale
Bench: Prasanna B. Varale
-1-
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF NOVEMBER, 2022
PRESENT
THE HON'BLE MR. PRASANNA B. VARALE, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE ASHOK S. KINAGI
CCC NO. 860 OF 2022 (CIVIL)
C/W
CCC NO.855/2022, CCC NO.856/2022, CCC NO.857/2022,
CCC NO.858/2022, CCC NO.859/2022, CCC NO.861/2022,
CCC NO.862/2022, CCC NO.863/2022, CCC NO.864/2022
& CCC NO.865/2022 (CIVIL)
IN CCC NO. 860 OF 2022
BETWEEN:
CHIKKAVENKATAPPA
S/O VENKATALAKSHMAIAH
AGED ABOUT 71 YEARS
WORKED AS CASUAL LABOUR
(TEMPORARY STATUS)
INDIAN INSTITUTE OF
HORTICULTURAL RESEARCH
HESSARAGATTA
BENGALURU - 89
AND
R/AT NO.337/2, K.T. PURA
T.B. CROSS
KODAGI TIRUMALAPURA
HESSARAGATTA LAKE
BENGALURU NORTH
BENGALURU - 560 089
...COMPLAINANT
(BY SRI M. NAGARAJAN, ADVOCATE)
-2-
AND:
1. SRI SANJAY GARG, IAS
WORKING AS SECRETARY TO
INDIAN COUNCIL OF
AGRICULTURAL RESEARCH
KRISHI BHAVAN
DR. RAJENDRA PRASAD ROAD
NEW DELHI - 110 001
2. DR. B.N.S. MURTHY
DIRECTOR
INDIAN INSTITUTE OF
HORTICULTURAL RESEARCH
HESSARAGATTA LAKE POST
BENGALURU -560 089
3. SRI G.G. HARAKANGI
CHIEF ADMINISTRATIVE OFFICER
INDIAN INSTITUTE OF
HORTICULTURAL RESEARCH
HESSARAGATTA LAKE POST
BENGALURU - 560 089
... ACCUSED
(R-2 SERVED & UNREPRESENTED;
SRI B.A. CHANDRASHEKAR, ADVOCATE FOR A-3)
THIS CCC IS FILED UNDER ARTICLE 215 OF THE
CONSTITUTION OF INDIA AND SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971 R/W RULE 5 OF THE HIGH
COURT OF KARNATAKA (CONTEMPT OF COURT PROCEEDINGS)
RULES, 1981, PRAYING TO ISSUE SUMMONS TO THE ACCUSED
PERSONS AND THEY BE TRIED FOR THEIR WILLFUL
DISOBEDIENCE OF THE JUDGMENT OF THIS COURT DATED
30.03.2021 IN W.P.NO.3474/2021 (S-CAT) VIDE ANNEXURE-B.
-3-
IN CCC NO. 855/2022
BETWEEN
SRI NAGARAJU S
S/O SRI SIDDABASAPPA
AGED ABOUT 69 YEARS
WORKED AS CASUAL LABOUR
(TEMPORARY STATUS)
INDIAN INSTITUTE OF
HORTICULTURAL RESEARCH
HESSARAGATTA
BENGALURU - 89
AND
R/AT COLONY KODAGI THIRUMALAPUR
BENGALURU NORTH
KODAGI THIRUMALAPUR
HESSARAGHATTA LAKE
BENGALURU - 560 089
... COMPLAINANT
(BY SRI M. NAGARAJAN, ADVOCATE)
AND:
1. SRI SANJAY GARG, IAS
WORKING AS SECRETARY TO
INDIAN COUNCIL OF
AGRICULTURAL RESEARCH
KRISHI BHAVAN
DR. RAJENDRA PRASAD ROAD
NEW DELHI - 110 001
2. DR. B.N.S. MURTHY
DIRECTOR
INDIAN INSTITUTE OF
HORTICULTURAL RESEARCH
HESSARAGATTA LAKE POST
BENGALURU -560 089
-4-
3. SRI G.G. HARAKANGI
CHIEF ADMINISTRATIVE OFFICER
INDIAN INSTITUTE OF
HORTICULTURAL RESEARCH
HESSARAGATTA LAKE POST
BENGALURU - 560 089
... ACCUSED
(R-2 SERVED & UNREPRESENTED;
SRI B.A. CHANDRASHEKAR, ADVOCATE FOR A-3)
THIS CCC IS FILED UNDER ARTICLE 215 OF THE
CONSTITUTION OF INDIA AND SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971 R/W RULE 5 OF THE HIGH
COURT OF KARNATAKA (CONTEMPT OF COURT PROCEEDINGS)
RULES, 1981, PRAYING TO ISSUE SUMMONS TO THE ACCUSED
PERSONS AND THEY BE TRIED FOR THEIR WILLFUL
DISOBEDIENCE OF THE JUDGMENT OF THIS COURT DATED
30.03.2021 IN W.P.NO.3448/2021 (S-CAT) VIDE ANNEXURE-B.
IN CCC NO. 856/2022
BETWEEN
SRI K VENKANNA
S/O SRI DODDA KEMPAIAH
AGED ABOUT 67 YEARS
WORKED AS CASUAL LABOUR
(TEMPORARY STATUS)
INDIAN INSTITUTE OF
HORTICULTURAL RESEARCH
HESSARAGATTA
BENGALURU - 89
AND
R/AT HESSARAGHATTA POST
BILIJALI, BENGALURU NORTH TALUK
BILIJALI, HESARAGHATTA
BENGALURU - 560 088
... COMPLAINANT
(BY SRI M. NAGARAJAN, ADVOCATE)
-5-
AND:
1. SRI SANJAY GARG, IAS
WORKING AS SECRETARY TO
INDIAN COUNCIL OF
AGRICULTURAL RESEARCH
KRISHI BHAVAN
DR. RAJENDRA PRASAD ROAD
NEW DELHI - 110 001
2. DR. B.N.S. MURTHY
DIRECTOR
INDIAN INSTITUTE OF
HORTICULTURAL RESEARCH
HESSARAGATTA LAKE POST
BENGALURU -560 089
3. SRI G.G. HARAKANGI
CHIEF ADMINISTRATIVE OFFICER
INDIAN INSTITUTE OF
HORTICULTURAL RESEARCH
HESSARAGATTA LAKE POST
BENGALURU - 560 089
... ACCUSED
(R-2 SERVED & UNREPRESENTED;
SRI B.A. CHANDRASHEKAR, ADVOCATE FOR A-3)
THIS CCC IS FILED UNDER ARTICLE 215 OF THE
CONSTITUTION OF INDIA AND SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971 R/W RULE 5 OF THE HIGH
COURT OF KARNATAKA (CONTEMPT OF COURT PROCEEDINGS)
RULES, 1981, PRAYING TO ISSUE SUMMONS TO THE ACCUSED
PERSONS AND THEY BE TRIED FOR THEIR WILLFUL
DISOBEDIENCE OF THE JUDGMENT OF THIS COURT DATED
30.03.2021 IN W.P.NO.3407/2021 (S-CAT) VIDE ANNEXURE-B.
-6-
IN CCC NO. 857/2022
BETWEEN
SRI V. NARAYANAPPA
S/O SRI VENKATARAMANAPPA
AGED ABOUT 70 YEARS
WORKED AS CASUAL LABOUR
(TEMPORARY STATUS)
INDIAN INSTITUTE OF
HORTICULTURAL RESEARCH
HESSARAGATTA
BENGALURU - 89
AND
R/AT HESSARAGHATTA
NARASIMHASWAMY TEMPLE ROAD
BENGALURU NORTH
HESSARAGHATTA
BENGALURU - 560 088
... COMPLAINANT
(BY SRI M. NAGARAJAN, ADVOCATE)
AND:
1. SRI SANJAY GARG, IAS
WORKING AS SECRETARY TO
INDIAN COUNCIL OF
AGRICULTURAL RESEARCH
KRISHI BHAVAN
DR. RAJENDRA PRASAD ROAD
NEW DELHI - 110 001
2. DR. B.N.S. MURTHY
DIRECTOR
INDIAN INSTITUTE OF
HORTICULTURAL RESEARCH
HESSARAGATTA LAKE POST
BENGALURU -560 089
-7-
3. SRI G.G. HARAKANGI
CHIEF ADMINISTRATIVE OFFICER
INDIAN INSTITUTE OF
HORTICULTURAL RESEARCH
HESSARAGATTA LAKE POST
BENGALURU - 560 089
... ACCUSED
(R-2 SERVED & UNREPRESENTED;
SRI B.A. CHANDRASHEKAR, ADVOCATE FOR A-3)
THIS CCC IS FILED UNDER ARTICLE 215 OF THE
CONSTITUTION OF INDIA AND SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971 R/W RULE 5 OF THE HIGH
COURT OF KARNATAKA (CONTEMPT OF COURT PROCEEDINGS)
RULES, 1981, PRAYING TO ISSUE SUMMONS TO THE ACCUSED
PERSONS AND THEY BE TRIED FOR THEIR WILLFUL
DISOBEDIENCE OF THE JUDGMENT OF THIS COURT DATED
30.03.2021 IN W.P.NO.3488/2021 (S-CAT) VIDE ANNEXURE-B.
IN CCC NO. 858/2022
BETWEEN
SMT. HANUMAKKA
W/O LATE DASAPPA
WHO WAS WORKING AS
AS CASUAL LABOUR
(TEMPORARY STATUS)
AGED ABOUT 55 YEARS
INDIAN INSTITUTE OF
HORTICULTURAL RESEARCH
HESSARAGATTA
BENGALURU - 89
AND
R/AT SANTE TOPU
BILIJAJI MAIN ROAD
BENGALURU NORTH
HESSARAGATTA
BENGALURU - 560 088
... COMPLAINANT
(BY SRI M. NAGARAJAN, ADVOCATE)
-8-
AND:
1. SRI SANJAY GARG, IAS
WORKING AS SECRETARY TO
INDIAN COUNCIL OF
AGRICULTURAL RESEARCH
KRISHI BHAVAN
DR. RAJENDRA PRASAD ROAD
NEW DELHI - 110 001
2. DR. B.N.S. MURTHY
DIRECTOR
INDIAN INSTITUTE OF
HORTICULTURAL RESEARCH
HESSARAGATTA LAKE POST
BENGALURU -560 089
3. SRI G.G. HARAKANGI
CHIEF ADMINISTRATIVE OFFICER
INDIAN INSTITUTE OF
HORTICULTURAL RESEARCH
HESSARAGATTA LAKE POST
BENGALURU - 560 089
... ACCUSED
(R-2 SERVED & UNREPRESENTED;
SRI B.A. CHANDRASHEKAR, ADVOCATE FOR A-3)
THIS CCC IS FILED UNDER ARTICLE 215 OF THE
CONSTITUTION OF INDIA AND SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971 R/W RULE 5 OF THE HIGH
COURT OF KARNATAKA (CONTEMPT OF COURT PROCEEDINGS)
RULES, 1981, PRAYING TO ISSUE SUMMONS TO THE ACCUSED
PERSONS AND THEY BE TRIED FOR THEIR WILLFUL
DISOBEDIENCE OF THE JUDGMENT OF THIS COURT DATED
30.03.2021 IN W.P.NO.3444/2021 (S-CAT) VIDE ANNEXURE-C.
-9-
IN CCC NO. 859/2022
BETWEEN
SRI S. JAYARAMAIAH
S/O SRI SHYAMANNA
AGED ABOUT 67 YEARS
WORKED AS CASUAL LABOUR
(TEMPORARY STATUS)
INDIAN INSTITUTE OF
HORTICULTURAL RESEARCH
HESSARAGATTA,
BENGALURU - 89
AND
R/AT NO.1901/1
NEAR TELEPHONE EXCHANGE
BENGALURU NORTH
HESSARAGATTA
BENGALURU - 560 088
... COMPLAINANT
(BY SRI M. NAGARAJAN, ADVOCATE)
AND:
1. SRI SANJAY GARG, IAS
WORKING AS SECRETARY TO
INDIAN COUNCIL OF
AGRICULTURAL RESEARCH
KRISHI BHAVAN
DR. RAJENDRA PRASAD ROAD
NEW DELHI - 110 001
2. DR. B.N.S. MURTHY
DIRECTOR
INDIAN INSTITUTE OF
HORTICULTURAL RESEARCH
HESSARAGATTA LAKE POST
BENGALURU -560 089
3. SRI G.G. HARAKANGI
CHIEF ADMINISTRATIVE OFFICER
INDIAN INSTITUTE OF
- 10 -
HORTICULTURAL RESEARCH
HESSARAGATTA LAKE POST
BENGALURU - 560 089
... ACCUSED
(R-2 SERVED & UNREPRESENTED;
SRI B.A. CHANDRASHEKAR, ADVOCATE FOR A-3)
THIS CCC IS FILED UNDER ARTICLE 215 OF THE
CONSTITUTION OF INDIA AND SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971 R/W RULE 5 OF THE HIGH
COURT OF KARNATAKA (CONTEMPT OF COURT PROCEEDINGS)
RULES, 1981, PRAYING TO ISSUE SUMMONS TO THE ACCUSED
PERSONS AND THEY BE TRIED FOR THEIR WILLFUL
DISOBEDIENCE OF THE JUDGMENT OF THIS COURT DATED
30.03.2021 IN W.P.NO.3503/2021 (S-CAT) VIDE ANNEXURE-B.
IN CCC NO. 861/2022
BETWEEN
VENKATASWAMAPPA
S/O VENKATALAKSHMAIAH
AGED ABOUT 73 YEARS
WORKED AS CASUAL LABOUR
(TEMPORARY STATUS)
INDIAN INSTITUTE OF
HORTICULTURAL RESEARCH
HESSARAGATTA
BENGALURU - 89
AND
R/AT NO.351/1
K.T. PURA, T.B. POST
KODAGI TIRUMALAPURA
HESSARAGATTA LAKE
BENGALURU NORTH
BENGALURU - 560 089
... COMPLAINANT
(BY SRI M. NAGARAJAN, ADVOCATE)
- 11 -
AND:
1. SRI SANJAY GARG, IAS
WORKING AS SECRETARY TO
INDIAN COUNCIL OF
AGRICULTURAL RESEARCH
KRISHI BHAVAN
DR. RAJENDRA PRASAD ROAD
NEW DELHI - 110 001
2. DR. B.N.S. MURTHY
DIRECTOR
INDIAN INSTITUTE OF
HORTICULTURAL RESEARCH
HESSARAGATTA LAKE POST
BENGALURU -560 089
3. SRI G.G. HARAKANGI
CHIEF ADMINISTRATIVE OFFICER
INDIAN INSTITUTE OF
HORTICULTURAL RESEARCH
HESSARAGATTA LAKE POST
BENGALURU - 560 089
... ACCUSED
(R-2 SERVED & UNREPRESENTED;
SRI B.A. CHANDRASHEKAR, ADVOCATE FOR A-3)
THIS CCC IS FILED UNDER ARTICLE 215 OF THE
CONSTITUTION OF INDIA AND SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971 R/W RULE 5 OF THE HIGH
COURT OF KARNATAKA (CONTEMPT OF COURT PROCEEDINGS)
RULES, 1981, PRAYING TO ISSUE SUMMONS TO THE ACCUSED
PERSONS AND THEY BE TRIED FOR THEIR WILLFUL
DISOBEDIENCE OF THE JUDGMENT OF THIS COURT DATED
30.03.2021 IN W.P.NO.3499/2021 (S-CAT) VIDE ANNEXURE-B.
IN CCC NO. 862/2022
BETWEEN
SRI A. NAGARAJU
S/O SRI ANNEYAPPA
- 12 -
AGED ABOUT 69 YEARS
WORKED AS CASUAL LABOUR
(TEMPORARY STATUS)
INDIAN INSTITUTE OF
HORTICULTURAL RESEARCH
HESSARAGATTA
BENGALURU - 89
AND
R/AT KODAGI THIRUMALAPUR
HESSARAGATTA LAKE
BENGALURU NORTH
BENGALURU - 560 089
... COMPLAINANT
(BY SRI M. NAGARAJAN, ADVOCATE)
AND:
1. SRI SANJAY GARG, IAS
WORKING AS SECRETARY TO
INDIAN COUNCIL OF
AGRICULTURAL RESEARCH
KRISHI BHAVAN
DR. RAJENDRA PRASAD ROAD
NEW DELHI - 110 001
2. DR. B.N.S. MURTHY
DIRECTOR
INDIAN INSTITUTE OF
HORTICULTURAL RESEARCH
HESSARAGATTA LAKE POST
BENGALURU -560 089
3. SRI G.G. HARAKANGI
CHIEF ADMINISTRATIVE OFFICER
INDIAN INSTITUTE OF
HORTICULTURAL RESEARCH
HESSARAGATTA LAKE POST
BENGALURU - 560 089
... ACCUSED
(R-2 SERVED & UNREPRESENTED;
SRI B.A. CHANDRASHEKAR, ADVOCATE FOR A-3)
- 13 -
THIS CCC IS FILED UNDER ARTICLE 215 OF THE
CONSTITUTION OF INDIA AND SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971 R/W RULE 5 OF THE HIGH
COURT OF KARNATAKA (CONTEMPT OF COURT PROCEEDINGS)
RULES, 1981, PRAYING TO ISSUE SUMMONS TO THE ACCUSED
PERSONS AND THEY BE TRIED FOR THEIR WILLFUL
DISOBEDIENCE OF THE JUDGMENT OF THIS COURT DATED
30.03.2021 IN W.P.NO.3405/2021 (S-CAT) VIDE ANNEXURE-B.
IN CCC NO. 863/2022
BETWEEN
SRI M. RAMAIAH
S/O SRI MUNIVENKATAPPA
AGED ABOUT 67 YEARS
WORKED AS CASUAL LABOUR
(TEMPORARY STATUS)
INDIAN INSTITUTE OF
HORTICULTURAL RESEARCH
HESSARAGATTA
BENGALURU - 89
AND
R/AT NO.825/10
NEAR NATIONAL PUBLIC SCHOOL
HESSARAGATTA
BENGALURU - 560 089
... COMPLAINANT
(BY SRI M. NAGARAJAN, ADVOCATE)
AND:
1. SRI SANJAY GARG, IAS
WORKING AS SECRETARY TO
INDIAN COUNCIL OF
AGRICULTURAL RESEARCH
KRISHI BHAVAN
DR. RAJENDRA PRASAD ROAD
NEW DELHI - 110 001
- 14 -
2. DR. B.N.S. MURTHY
DIRECTOR
INDIAN INSTITUTE OF
HORTICULTURAL RESEARCH
HESSARAGATTA LAKE POST
BENGALURU -560 089
3. SRI G.G. HARAKANGI
CHIEF ADMINISTRATIVE OFFICER
INDIAN INSTITUTE OF
HORTICULTURAL RESEARCH
HESSARAGATTA LAKE POST
BENGALURU - 560 089
... ACCUSED
(R-2 SERVED & UNREPRESENTED;
SRI B.A. CHANDRASHEKAR, ADVOCATE FOR A-3)
THIS CCC IS FILED UNDER ARTICLE 215 OF THE
CONSTITUTION OF INDIA AND SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971 R/W RULE 5 OF THE HIGH
COURT OF KARNATAKA (CONTEMPT OF COURT PROCEEDINGS)
RULES, 1981, PRAYING TO ISSUE SUMMONS TO THE ACCUSED
PERSONS AND THEY BE TRIED FOR THEIR WILLFUL
DISOBEDIENCE OF THE JUDGMENT OF THIS COURT DATED
30.03.2021 IN W.P.NO.3500/2021 (S-CAT) VIDE ANNEXURE-B.
IN CCC NO. 864/2022
BETWEEN
SMT. NANJAMMA
W/O SRI NARASE GOWDA
AGED ABOUT 67 YEARS
WORKED AS CASUAL LABOUR
(TEMPORARY STATUS)
INDIAN INSTITUTE OF
HORTICULTURAL RESEARCH
HESSARAGATTA
BENGALURU - 89
- 15 -
AND
R/AT LIVER KANDAPURA
HESSARAGATTA LAKE
BENGALURU NORTH
BENGALURU - 560 089
... COMPLAINANT
(BY SRI M. NAGARAJAN, ADVOCATE)
AND:
1. SRI SANJAY GARG, IAS
WORKING AS SECRETARY TO
INDIAN COUNCIL OF
AGRICULTURAL RESEARCH
KRISHI BHAVAN
DR. RAJENDRA PRASAD ROAD
NEW DELHI - 110 001
2. DR. B.N.S. MURTHY
DIRECTOR
INDIAN INSTITUTE OF
HORTICULTURAL RESEARCH
HESSARAGATTA LAKE POST
BENGALURU -560 089
3. SRI G.G. HARAKANGI
CHIEF ADMINISTRATIVE OFFICER
INDIAN INSTITUTE OF
HORTICULTURAL RESEARCH
HESSARAGATTA LAKE POST
BENGALURU - 560 089
... ACCUSED
(R-2 SERVED & UNREPRESENTED;
SRI B.A. CHANDRASHEKAR, ADVOCATE FOR A-3)
THIS CCC IS FILED UNDER ARTICLE 215 OF THE
CONSTITUTION OF INDIA AND SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971 R/W RULE 5 OF THE HIGH
COURT OF KARNATAKA (CONTEMPT OF COURT PROCEEDINGS)
RULES, 1981, PRAYING TO ISSUE SUMMONS TO THE ACCUSED
PERSONS AND THEY BE TRIED FOR THEIR WILLFUL
- 16 -
DISOBEDIENCE OF THE JUDGMENT OF THIS COURT DATED
30.03.2021 IN W.P.NO.3501/2021 (S-CAT) VIDE ANNEXURE-B.
IN CCC NO.865/2022
BETWEEN
SRI BASANNA
S/O SRI BYLAPPA
AGED ABOUT 73 YEARS
WORKED AS CASUAL LABOUR
(TEMPORARY STATUS)
INDIAN INSTITUTE OF
HORTICULTURAL RESEARCH
HESSARAGATTA
BENGALURU - 89
AND
R/AT 37
KODAGI THIRUMALAPURA
HESSARAGATTA LAKE
BENGALURU NORTH
BENGALURU - 560 089
... COMPLAINANT
(BY SRI M. NAGARAJAN, ADVOCATE)
AND:
1. SRI SANJAY GARG, IAS
WORKING AS SECRETARY TO
INDIAN COUNCIL OF
AGRICULTURAL RESEARCH
KRISHI BHAVAN
DR. RAJENDRA PRASAD ROAD
NEW DELHI - 110 001
2. DR. B.N.S. MURTHY
DIRECTOR
INDIAN INSTITUTE OF
HORTICULTURAL RESEARCH
- 17 -
HESSARAGATTA LAKE POST
BENGALURU -560 089
3. SRI G.G. HARAKANGI
CHIEF ADMINISTRATIVE OFFICER
INDIAN INSTITUTE OF
HORTICULTURAL RESEARCH
HESSARAGATTA LAKE POST
BENGALURU - 560 089
... ACCUSED
(R-2 SERVED & UNREPRESENTED;
SRI B.A. CHANDRASHEKAR, ADVOCATE FOR A-3)
THIS CCC IS FILED UNDER ARTICLE 215 OF THE
CONSTITUTION OF INDIA AND SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971 R/W RULE 5 OF THE HIGH
COURT OF KARNATAKA (CONTEMPT OF COURT PROCEEDINGS)
RULES, 1981, PRAYING TO ISSUE SUMMONS TO THE ACCUSED
PERSONS AND THEY BE TRIED FOR THEIR WILLFUL
DISOBEDIENCE OF THE JUDGMENT OF THIS COURT DATED
30.03.2021 IN W.P.NO.3478/2021 (S-CAT) VIDE ANNEXURE-B.
THESE CCCs COMING ON FOR ORDERS THIS DAY, CHIEF
JUSTICE MADE THE FOLLOWING:
ORDER
In these petitions, the learned counsel for accused No.3 has filed compliance affidavit reporting compliance of the order passed by the learned Single Judge. It is stated in the compliance affidavit that in terms of the order of this Court, the Competent Authority has passed an order on 21.10.2022. A copy of the said order is annexed to the compliance affidavit.
- 18 -
2. The learned counsel for the complainants submits that liberty may be granted to the complainants to challenge the order dated 21.10.2022 before the appropriate forum.
3. As the order passed by this Court is complied with, the grievance raised in the contempt petitions no more survives. Hence, the contempt proceedings are dropped.
4. Accordingly, the contempt petitions are disposed of. Notice is discharged. However, liberty is granted to the complainants to challenge the order dated 21.10.2022 before the appropriate forum, if so advised.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE bkv