Karnataka High Court
Chandankumar vs Mr. Honnappa Sanganagouda on 4 February, 2026
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NC: 2026:KHC-K:1001-DB
CCC No. 200325 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 4TH DAY OF FEBRUARY, 2026
PRESENT
THE HON'BLE MR. JUSTICE R.NATARAJ
AND
THE HON'BLE MR. JUSTICE TYAGARAJA N. INAVALLY
CIVIL CONTEMPT PETITION NO. 200325 OF 2025
BETWEEN:
1. CHANDANKUMAR
S/O DEVARAM YADAV,
AGE 22 YEARS, OCC STUDENT,
R/O BIDAR, DISTRICT BIDAR.
2. ASHISKUMAR SEVLIYA
S/O DURGALAL REGAL,
Digitally signed by AGE 22 YEARS, OCC STUDENT,
SACHIN R/O BIDAR, DISTRICT BIDAR.
Location: HIGH
COURT OF
KARNATAKA
3. ABHIJIT KUMAR SEVLIYA
S/O ARVIND KUMAR AGE 30 YEARS,
OCC STUDENT, R/O BIDAR,
DISTRICT BIDAR.
4. ANKIT ANAND
S/O AKHILESH KUMAR NAYAK,
AGE 23 YEARS, OCC STUDENT,
R/O BIDAR, DISTRICT BIDAR.
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NC: 2026:KHC-K:1001-DB
CCC No. 200325 of 2025
HC-KAR
5. OM KUMAR
S/O SHIVASHANKAR TANTI,
AGE 22 YEARS, OCC STUDENT,
R/O BIDAR, DISTRICT BIDAR.
...COMPLAINANTS
(BY SRI. GHATE KONDIBARAO, ADVOCATE)
AND:
1. MR. HONNAPPA SANGANAGOUDA NAGNOOR,
THE PRINCIPAL AND DEPUTY DIRECTOR
(DEVELOPMENT), D.I.E.T.,
NAUBAD-BIDAR-585403.
2. MR. H.N. GOPALAKRISHNA
THE DIRECTOR (EXAMS),
KARNATAKA SCHOOL EXAMINATION AND
REVALUATION BOARD, MALLESHWARAM,
6TH CROSS ROAD, BENGALURU-560003.
...Accused
3. STATE OF KARNATAKA,
REPRESENTED BY PRL SECRETARY,
DEPARTMENT OF PRIMARY AND SECONDARY
EDUCATION, MS BUILDING,
BENGLAURU-560001.
...PROFORMA PARTY
(BY SMT.MAYA T.R., HCGP)
THIS CCC FILED U/SEC. 11 AND 12 OF THE CONTEMPT
OF COURT ACT, 1971 PRAYING THAT THIS HONOURABLE
COURT TO REGISTER THE COMPLAINT AND ISSUE NOTICES
CALLING UPON THE RESPONDENTS, WHY THEY SHOULD NOT
BE DEALT WITH UNDER THE CONTEMPT OF COURTS ACT, 1971
HAVING DISOBEYED THE ORDER/ DIRECTION PASSED BY THE
LEARNED SINGLE JUDGE OF THIS HONOURABLE COURT IN
WRIT PETITION NO.203284/2023 VIDE ANNEXURE-A
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NC: 2026:KHC-K:1001-DB
CCC No. 200325 of 2025
HC-KAR
05.06.2025 AND PUNISH THE RESPONDENTS AS PER LAW, TO
MEET THE ENDS OF JUSTICE AND EQUITY.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE R.NATARAJ
and
HON'BLE MR. JUSTICE TYAGARAJA N. INAVALLY
ORAL ORDER
(PER: HON'BLE MR. JUSTICE R.NATARAJ) This contempt petition is filed alleging the non- compliance of the order dated 05.06.2025 passed in the W.P.No.203284/2023.
2. W.P.No.203284/2023 was filed seeking a writ in the nature of certiorari to quash the observations made by the District Institute of Educational and Research and Training (DIET) declining to issue exam forms permitting the students of the Karnataka D.EL.Ed. College and Basava Tatva Education Society for the academic year 2021-2022, 2022-2023. The writ petition was disposed off in terms of an order dated 05.06.2025 directing the -4- NC: 2026:KHC-K:1001-DB CCC No. 200325 of 2025 HC-KAR respondents Nos.3 and 4 therein to permit the students to appear for the D.EL.Ed examinations, if they fulfilled all the necessary requirements and announce their results. The respondent Nos.3 and 4 in the writ petition were given liberty to takeout appropriate proceedings against the management of the colleges, if it was found that the colleges were not functioning in accordance with law. The complainants contend that they were not permitted to take the examinations and therefore they are before this Court.
3. The learned counsel for the complainants reiterated the above submissions and submitted that despite the direction issued by this Court, respondent Nos.3 and 4 have rejected their request for permission to take up the examinations on various other grounds. He therefore prays that suitable contempt action be initiated against the accused.
4. Per contra, the learned High Court Government Pleader submits that the learned Single Judge while disposing off the writ petition had directed that the -5- NC: 2026:KHC-K:1001-DB CCC No. 200325 of 2025 HC-KAR students shall be permitted to take up the examinations only if they fulfilled all the necessary requirements. She contends that the Principal of District Institute of Educational and Research and Training (DIET), Bidar had verified and found that the complainants did not fulfill the requirements as per the NCTE norms and rules and regulations issued by the accused No.2 such as 80% attendance, practice teaching in the same medium at primary school and college and internship in the same medium at primary school and college. Therefore, an endorsement dated 17.07.2025 was issued. She contends that in similar circumstances, another set of students had filed CCC No.200223/2025 which was closed by this Court. Therefore, she prays that this contempt petition be also dropped.
5. The learned counsel for the complainants does not dispute that such an endorsement dated 17.07.2025 was issued rejecting the request of the complainants. -6-
NC: 2026:KHC-K:1001-DB CCC No. 200325 of 2025 HC-KAR
6. In that view of the matter, this contempt petition is dropped. It is however open for the complainants to challenge the endorsement issued in the manner known to law.
Sd/-
(R.NATARAJ) JUDGE Sd/-
(TYAGARAJA N. INAVALLY) JUDGE SN List No.: 1 Sl No.: 27