Karnataka High Court
Shridevi Subhash Jigajinni, vs Shri.B S Purshotam on 21 November, 2013
Bench: Dilip B Bhosale, B Manohar
-: 1 :-
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 21ST DAY OF NOVEMBER, 2013
PRESENT
THE HON'BLE MR.JUSTICE DILIP B BHOSALE
AND
THE HON'BLE MR.JUSTICE B.MANOHAR
C.C.C. NO.3685/2013 A/W
C.C.C.Nos. 3649-3652/2013, 3653-3657/2013,
3658-3659/2013, 3660-3665/2013, 3666-3674/2013,
3675-3676/2013, 3683/2013,
3684/2013 & 3706-3707/2013,
3686-87/2013 (CIVIL)
IN C.C.C.NO.3685/2013
BETWEEN:
SHRIDEVI SUBHASH JIGAJINNI,
AGE: 30 YEARS, OCC: SOCIAL
SCIENCE TEACHER,
MURARJI DESAI RESIDENTIAL
SCHOOL, KATKOL, TQ: RAMDURGA,
DIST: BELGAUM. ... COMPLAINANT
(BY SRI. M B KANAVI, ADV.)
AND
SHRI B S PURSHOTAM
KARNATAKA RESIDENTIAL
EDUCATIONAL INSTITUTIONAL SOCIETY,
CHIEF EXECUTIVE DIRECTOR,
-: 2 :-
DEPT. NO. 179, 1ST FLOOR, MAIN ROAD,
ROOPA COMPLEX, 1ST MAIN ROAD,
SHESHADRIPURAM,BANGALORE-560 020. ... ACCUSED
(BY SRI. SUNIL DESAI, ADV.)
THIS CCC IS FILED U/S.11 AND 12 OF THE CONTEMPT OF
COURTS ACT, PRAYING TO INITIATE CONTEMPT OF COURT
PROCEEDINGS AGAINST THE ACCUSED FOR HAVING COMMITTED
CONTEMPT OF COURT ORDER DATED:25.04.2013 PASSED IN
WRIT APPEAL NO.30663/2013, AND TO PUNISH THEM IN
ACCORDANCE WITH LAW.
IN C.C.C.Nos. 3649-3652/2013
BETWEEN:
1. SUDHAKAR MAHABAL BHOSAGE
AGE: 27 YEARS, OCC: MATHEMATICS TEACHER
MORARJI DESAI RESIDENTAIL SCHOOL,
MADABHAVI, TQ: ATHANI,
DIST: BELGAUM.
2. SADANAND SHRIMANT MORE,
AGE: 29 YEARS, OCC: KANNADA TEACHER,
MORARJI DESAI RESIDENTAIL SCHOOL
MADABHAVI, TQ: ATHANI, DIST: BELGAUM.
3. ASHOK NINGAPPA BIRADI
AGE: 29 YEARS, OCC: HISTORY TEACHER,
MORARJI DESAI RESIDENTAIL SCHOOL,
MADABHAVI, TQ: ATHANI, DIST: BELGAUM.
4. UMESH SHANKAR DEVARADDY,
AGE: 29 YEARS, OCC: ENGLISH TEACHER,
MORARJI DESAI RESIDENTAIL SCHOOL,
MADABHABI, TQ: ATHANI,
DIST: BELGAUM. ... COMPLAINANTS
(BY SRI. M B KANAVI, ADV.)
-: 3 :-
AND
SHRI B S PURUSHOTAM
THE EXECUTIVE DIRECTOR,
KARNATAKA RESIDENTAIL EDUCATIONAL
INSTITUTION SOCIETY, AN ORGANISATION
OF SOCIAL WELFARE DEPARTMENT,
NO.179, 3RD FLOOR, 1ST MAIN ROAD,
SHESHADRIPURAM, BANGALORE-590020. ... ACCUSED
(BY SRI. SUNIL DESAI, ADV.)
THESE CCCs ARE FILED U/S.11 AND 12 OF THE CONTEMPT
OF COURTS ACT, R/W. UNDER ARTICLE 215 OF CONSTITUTION OF
INDIA, PRAYING TO INITIATE CONTEMPT OF COURT
PROCEEDINGS AGAINST THE ACCUSED FOR HAVING COMMITTED
CONTEMPT OF COURT ORDER DATED:21.03.2013 PASSED BY
THIS HON'BLE COURT IN WRIT APPEAL NO.30054-58/2013, VIDE
ANNEXURE-A AND TO PUNISH HIM IN ACCORDANCE WITH LAW.
IN C.C.C.Nos. 3653-3657/2013
BETWEEN:
1. BASAVARAJ S/O. BHIMAPPA LALSINGI
AGE: 32 YEARS, OCC: ENGLISH TEACHER,
MORARJI DESAI RESIDENTIAL SCHOOL,
MURGUNDI, TQ: ATHANI-591304,
DIST: BELGAUM.
2. SHIVAJI S/O. HANAMANTH KAMBLE
AGE: 30 YEARS, OCC: SOCIAL SCIENCE
TEACHER, MORARJI DESAI RESIDENTIAL
SCHOOL, MURGUNDI, TQ: ATHANI-591304,
DIST: BELGAUM.
3. BALAPPA SHIVAPPA BANAJIGER,
AGE: 32 YEARS, OCC: SCIENCE TEACHER
KITTUR RANI CHENNAMMA RESIDENTIAL
SCHOOL, SANKONATTI, TQ: ATHANI-591304,
TQ. BELGAUM/NAVALGUNDA,
DHARWAD DIST.
-: 4 :-
4. DNYANESHWAR APPASAB MANJARI
AGE: 29 YEARS, OCC: MATHEMATICS TEACHER
5-8 MORARJI DESAI RESIDENTIAL SCHOOL,
MURGUNDI, TQ: ATHANI--591304,
DIST: BELGAUM.
5. UMESH BASAPPA HAMAPANNAVAR
AGE: 29 YEARS, OCC:ENGLISH TEACHER,
KITTUR RANI CHENNAMMA RESIDENTIAL
SANKONATTI (MURGUNDI),
TQ: ATHANI--591304, DIST: BELGAUM. ... COMPLAINANTS
(BY SRI. M B KANAVI, ADV.)
AND
SHRI B S PURUSHOTAM
THE EXECUTIVE DIRECTOR,
KARNATAKA RESIDENTAIL EDUCATIONAL
INSTITUTION SOCIETY,
AN ORGANISATION OF SOCIAL WELFARE
DEPARTMENT, NO.179, 3RD FLOOR,
1ST MAIN ROAD, SHESHADRIPURAM,
BANGALORE-560020. ... ACCUSED
(BY SRI. SUNIL DESAI, ADV.)
THESE CCCs ARE FILED U/S.11 AND 12 OF THE CONTEMPT
OF COURTS ACT, R/W. UNDER ARTICLE 215 OF CONSTITUTION OF
INDIA, PRAYING TO INITIATE CONTEMPT OF COURT
PROCEEDINGS AGAINST THE ACCUSED FOR HAVING COMMITTED
CONTEMPT OF COURT ORDER DATED:21.03.2013 PASSED IN
WRIT APPEAL NO.30265-721/2013, VIDE ANNEXURE-A AND TO
PUNISH THEM IN ACCORDANCE WITH LAW.
IN C.C.C.Nos. 3658-3659/2013
BETWEEN:
1. VAGANEPPA S/O. APPANNA DEVARADDI
AGE: 40 YEARS, OCC: CRAFT TEACHER,
SHREE MORARJI DESAI RESIDENTAL SCHOOL,
MADHABHAVI, TQ: ATHANI,
-: 5 :-
DIST: BELGAUM.
2. UJWALA DUNDAPPA LABBI,
AGE: 30 YEARS, OCC: COMPUTER TEACHER,
MORARJI DESAI RESIDENTAL SCHOOL,
SANKESHWAR, TQ: HUKKERI,
DIST: BELGAUM. ... COMPLAINANTS
(BY SRI. M B KANAVI, ADV.)
AND
SHRI B S PURUSHOTAM
THE EXECUTIVE DIRECTOR,
KARNATAKA RESIDENTAIL EDUCATIONAL
INSTITUTION SOCIETY, AN ORGANISATION
OF SOCIAL WELFARE DEPARTMENT,
NO.179, 3RD FLOOR, 1ST MAIN ROAD,
SHESHADRIPURAM, BANGALORE-560020. ... ACCUSED
(BY SRI. SUNIL DESAI, ADV.)
THESE CCCs ARE FILED U/S.11 AND 12 OF THE CONTEMPT
OF COURTS ACT, R/W. UNDER ARTICLE 215 OF CONSTITUTION OF
INDIA, PRAYING TO INITIATE CONTEMPT OF COURT
PROCEEDINGS AGAINST THE ACCUSED FOR HAVING COMMITTED
CONTEMPT OF COURT ORDER DATED:21.03.2013 PASSED IN
WRIT APPEAL NO.30064-66/2013, VIDE ANNEXURE-A AND TO
PUNISH THEM IN ACCORDANCE WITH LAW.
IN C.C.C.Nos. 3660-3665/2013
BETWEEN:
1. MOHAN MARUTI BADIGER
AGE: 27 YEARS, OCC: KANNADA TEACHER,
MORARJI DESAI RESIDENTIAL SCHOOL,
HAROGERI (ALAGAWADI)
TQ. RAIBAG, DIST. BELGAUM.
2. JAYASHRI KALLAPPA HANAJI
AGE: 30 YEARS, OCC: ENGLISH TEACHER,
MORARJI DESAI RESIDENTIAL SCHOOL
-: 6 :-
HAROGERI (ALAGAWADI)
TQ: RAIBAG, DIST: BELGAUM.
3. MAHESHWARI MAHADEV SHELAKE,
AGE: 27 YEARS, OCC: KANNADA TEACHER,
MORARJI DESAI RESIDENTIAL SCHOOL
HAROGERI (ALAGAWADI)
TQ: RAIBAG, DIST: BELGAUM.
4. PRASHANT MALLAPPA MIRJI
AGE: 29 YEARS, OCC: MATHEMATICS TEACHER,
MORARJI DESAI RESIDENTIAL SCHOOL
HAROGERI (ALAGAWADI)
TQ: RAIBAG, DIST: BELGAUM.
5. RAVI SHIVARUDR MARINAIK
AGE: 31 YEARS, OCC: HISTORY TEACHER,
MORARJI DESAI RESIDENTIAL SCHOOL
HAROGERI (ALAGAWADI)
TQ: RAIBAG, DIST: BELGAUM.
6. SANGAPPA BAUSAB WALAGAD
AGE: 29 YEARS, OCC: ENGLISH TEACHER
MORARJI DESAI RESIDENTIAL SCHOOL
HAROGERI (ALAGAWADI)
TQ: RAIBAG, DIST: BELGAUM.
7. APPU MAHADEV HULLENNAVAR,
AGE:31 YRS, OCC:PRINCIPAL
MORARJI DESAI RESIDENTIAL
SCHOOL, NIDSOSI, TQ:HUKKERI,
DIST:BELGAUM.
8. RAMESH DHARAMAPPA LAMANI,
AGE:38 YRS, OCC:HINDI TEACHER,
MORARJI RESIDENTIAL
SCHOOL, KUDACHI, TQ:RAIBAG,
DIST:BELGAUM.
9. PRAVEENKUMAR BHARMAPPA WADRALI,
AGE:27 YRS, OCC:SOCIAL SCIENCE
TEACHER, MORARJI DESAI RESIDENTIAL SCHOOL,
NIDSOSI, TQ:HUKKERI, DIST:BELGAUM. ... COMPLAINANTS
-: 7 :-
(BY SRI. M B KANAVI, ADV.)
AND
SHRI B S PURUSHOTAM
THE EXECUTIVE DIRECTOR,
KARNATAKA RESIDENTAIL EDUCATIONAL
INSTITUTION SOCIETY, AN
ORGANISATION OF SOCIAL WELFARE
DEPARTMENT, NO.179, 3RD FLOOR,
1ST MAIN ROAD, SHESHADRIPURAM,
BANGALORE-560002. ... ACCUSED
(BY SRI. SUNIL DESAI, ADV.)
THESE CCCs ARE FILED U/S.11 AND 12 OF THE CONTEMPT
OF COURTS ACT, R/W. UNDER ARTICLE 215 OF CONSTITUTION OF
INDIA, PRAYING TO INITIATE CONTEMPT OF COURT
PROCEEDINGS AGAINST THE ACCUSED FOR HAVING COMMITTED
CONTEMPT OF COURT ORDER DATED:21.03.2013 PASSED IN
WRIT APPEAL NO.30075-87/2013, VIDE ANNEXURE-A AND TO
PUNISH THEM IN ACCORDANCE WITH LAW.
IN C.C.C.Nos.3666-74/2013
BETWEEN:
1. MAHESH S/O GADIGEYYA CHARANTHIMATHA
AGE: 38 YEARS, OCC: PHYSICAL EDUCATION
TEACHER, MORARJI DESAI RESIDENTAIL
SCHOOL, BAILHONGAL,
DIST: BELGAUM.
2. SHREEDEVI
D/O GANGADHARAYYASWAMI KOTIMATH,
AGE: 29 YEARS, OCC: ENGLISH TEACHER
KITTUR RANI CHENNAMMA RESIDENTIAL
SCHOOL, BAILHONGAL, BELGAUM.
3. SANGEETA D/O RAMESH MURGOD,
AGE: 26 YEARS,
OCC: PHYSICAL EDUCATION TEACHER,
KITTUR RANI CHENNAMMA RESIDENTIAL
-: 8 :-
SCHOOL, BAILHONGAL,
TQ: BAILHONGAL, BELGAUM.
4. SHRISHAIL S/O BHIMAPPA HOLER,
AGE:25 YEARS,
OCC: PHYSICAL EDUCATION TEACHER,
MORARJI DESAI RESIDENTIAL SCHOOL,
SHANTY BASTWAD,
BAILHONGAL, BELGAUM.
5. SMT. RANI MALAGOUDAR MAGADUM
AGE:28 YEARS,OCC: MATHEMATICS TEACHER,
MORARJI DESAI RESIDENTIAL SCHOOL,
SHANTY BASTWAD,
BAILHONGAL, BELGAUM.
6. VITTAL S/O YALLAPPA GOLASANGI
AGE:30 YEARS,OCC: ENGLISH TEACHER,
MORARJI DESAI RESIDENTIAL SCHOOL,
HALABHAVI, BELGAUM.
7. RAVI B.PUJERI
AGE: 30 YEARS,
OCC: PHYSICAL EDUCATION TEACHER,
MORARJI DESAI RESIDENTIAL SCHOOL,
HALBHAVI, BELGAUM.
8. MOHAMDRAFI S/O IMAMHUSSAIN NADAF
AGE: 28 YEARS,OCC: SCIENCE TEACHER,
MORARJI DESAI RESIDENTIAL SCHOOL,
HALABHAVI, BELGAUM.
9. SMT. AKKAVVA W/O BHIMAPPA JADHAV
AGE: 36 YEARS, OCC: HINDI TEACHER
MORARJI DESAI RESIDENTIAL SCHOOL,
VAKKUND, BELGAUM. ... COMPLAINANTS
(BY SRI. M B KANAVI, ADV.)
-: 9 :-
AND
SHRI B S PURSHOTAM
THE EXECUTIVE DIRECTOR,
KARNATAKA RESIDENTIAL EDUCATIONAL
INSTITUTION SOCIETY, AN ORGANISATION
OF SOCIAL WELFARE DEPARTMENT,
NO.179, 3RD FLOOR, 1ST MAIN ROAD,
SHESHADRIPURAM,
BANGALORE-560020. ... ACCUSED.
(BY SRI. SUNIL DESAI, ADV.)
THESE CCCs ARE FILED U/S.11 AND 12 OF THE CONTEMPT
OF COURTS ACT, R/W. UNDER ARTICLE 215 OF CONSTITUTION OF
INDIA, PRAYING TO INITIATE CONTEMPT OF COURT
PROCEEDINGS AGAINST THE ACCUSED FOR HAVING COMMITTED
CONTEMPT OF COURT ORDER DATED:21.03.2013 PASSED IN
WRIT APPEAL NO.30245-64/2013, VIDE ANNEXURE-A AND TO
PUNISH HIM IN ACCORDANCE WITH LAW.
IN C.C.C.NOS. 3675-76/2013
BETWEEN:
1. SHIDDAPPA S/O. DUNDAPPA HALINGALI
AGE: 29 YEARS, KANNADA TEACHER,
R/O. NAGANUR,
TQ: GOKAK, DIST: BELGAUM.
2. NAGARAJ
S/O. RAMACHANDRA SURYAVANSHI,
AGE:30 YRS, OCC:HINDI TEACHER,
R/O. SHINDIKURBET,
TQ:GOKAK, DIST:BELGAUM.
3. SURESH S/O. BASAPPA BAILBAR,
AGE:27 YRS, OCC:SOCIAL SCIENCE
TEACHER, R/W. MUDALAGI,
TQ:GOKAK DIST:BELGAUM.
-: 10 :-
4. MUTTAPPA S/O. YALLAPPA SULLAD
AGE: 30 YEARS, P E TEACHER
R/O. GOKAK, DIST. BEGLAUM. ... COMPLAINANTS
(BY SRI. M B KANAVI, ADV.)
AND
SHRI B S PURSHOTAM
THE EXECUTIVE DIRECTOR,
KARNATAKA RESIDENTAIL EDUCATIONAL
INSTITUTION SOCIETY, AN ORGANISATION
OF SOCIAL WELFARE DEPARTMENT,
NO.179, 3RD FLOOR, 1ST MAIN ROAD,
SHESHADRIPURAM,
BANGALORE-560020. ... ACCUSED.
(BY SRI. SUNIL DESAI, ADV.)
THESE CCCs ARE FILED U/S.11 AND 12 OF THE CONTEMPT
OF COURTS ACT, R/W. UNDER ARTICLE 215 OF CONSTITUTION OF
INDIA, PRAYING TO INITIATE CONTEMPT OF COURT
PROCEEDINGS AGAINST THE ACCUSED FOR HAVING COMMITTED
CONTEMPT OF COURT ORDER DATED:21.03.2013 PASSED IN
WRIT APPEAL NO.31346/2012 AND 30331-334/2013, VIDE
ANNEXURE-A AND TO PUNISH HIM IN ACCORDANCE WITH LAW.
IN C.C.C.NO.3683/2013
BETWEEN
KENCHAPPA PATRAPPA VAJJARAMATTI,
AGE: 30 YEARS, OCC: PHYSICAL
EDUCATION TEACHER,
MORARJI DESAI RESIDENTIAL
SCHOOL, KATKOL, TQ: RAMDURGA,
DIST: BELGAUM. ... COMPLAINANTS
(BY SRI. M B KANAVI, ADV.)
-: 11 :-
AND
SHRI B S PURSHOTAM
THE EXECUTIVE DIRECTOR,
KARNATAKA RESIDENTAIL EDUCATIONAL
INSTITUTION SOCIETY, AN ORGANISATION
OF SOCIAL WELFARE DEPARTMENT,
NO.179, 3RD FLOOR, 1ST MAIN ROAD,
SHESHADRIPURAM,
BANGALORE-560020. ... ACCUSED.
(BY SRI. SUNIL DESAI, ADV.)
THIS CCC IS FILED U/S.11 AND 12 OF THE CONTEMPT OF
COURTS ACT, R/W. UNDER ARTICLE 215 OF CONSTITUTION OF
INDIA, PRAYING TO INITIATE CONTEMPT OF COURT
PROCEEDINGS AGAINST THE ACCUSED FOR HAVING COMMITTED
CONTEMPT OF COURT ORDER DATED:25.04.2013 PASSED IN
WRIT APPEAL NO.30662/2013 AND 30664/2013, VIDE ANNEXURE-
A AND TO PUNISH THEM IN ACCORDANCE WITH LAW.
IN C.C.C.NOs. 3684/2013 & 3706-07/2013
BETWEEN
1. NEELAWWA SOMAYYA GODACHANNAVAR,
AGE: 36 YEARS, OCC: HINDI TEACHER,
KITTUR RANI CHENNAMMA
RESIDENTIAL SCHOOL, SALAHALLI,
TQ: RAMDURGA, DIST: BELGAUM.
2. ROOPA D/O. BASALINGAPPA HANCHINMANI,
AGE:26 YRS, OCC:MATHEMATICS TEACHER,
MORARJI DESAI RESIDENTIAL SHCOOL, HALBAVI,
DIST:BELGAUM. ... COMPLAINANTS
(BY SRI. M B KANAVI, ADV.)
AND
SHRI B S PURSHOTAM
THE EXECUTIVE DIRECTOR,
KARNATAKA RESIDENTAIL EDUCATIONAL
-: 12 :-
INSTITUTION SOCIETY, AN ORGANISATION
OF SOCIAL WELFARE DEPARTMENT,
NO.179, 3RD FLOOR, 1ST MAIN ROAD,
SHESHADRIPURAM,
BANGALORE-560020. ... ACCUSED.
(BY SRI. SUNIL DESAI, ADV.)
THESE CCCs ARE FILED U/S.11 AND 12 OF THE CONTEMPT
OF COURTS ACT, R/W. UNDER ARTICLE 215 OF CONSTITUTION OF
INDIA, PRAYING TO INITIATE CONTEMPT OF COURT
PROCEEDINGS AGAINST THE ACCUSED FOR HAVING COMMITTED
CONTEMPT OF COURT ORDER DATED:09.04.2013 PASSED IN
WRIT APPEAL NO.30532/2013 AND 30534/2013, VIDE ANNEXURE-
A AND TO PUNISH THEM IN ACCORDANCE WITH LAW.
IN C.C.C.Nos. 3686-3687/2013
BETWEEN
1. BHAGYASHREE D/O GANAPATHI, MEDAR
AGE: 28 YEARS, OCC: TEACHER,
R/O: NEAR DEVI GARAGE J G CO,
ROAD, GATAPRABHA,
TQ: GOKAK, DIST: BELGAUM.
2. JYOTHI D/O YAMANAPPA PATTAR,
AGE: 28 YEARS, OCC: TEACHER,
R/O: CHICHNUR,
TQ. RAMADURGA, BELGAUM. ... COMPLAINANTS
(BY SRI. M B KANAVI, ADV.)
AND
SHRI B S PURSHOTAM,
THE EXECUTIVE DIRECTOR,
KARNATAKA RESIDENTIAL EDUCATIONAL
INSTITUTION SOCIETY, AN ORGANIZATION
OF SOCIAL WELFARE DEPARTMENT, NO. 179,
3RD FLOOR, 1ST MAIN ROAD,
SHESHADRIPURAM, BANGALORE-560 020. ... ACCUSED
-: 13 :-
(BY SRI. SUNIL DESAI, ADV.)
THESE CCCs ARE FILED U/S.11 AND 12 OF THE CONTEMPT
OF COURTS ACT, R/W. UNDER ARTICLE 215 OF CONSTITUTION OF
INDIA, PRAYING TO INITIATE CONTEMPT OF COURT
PROCEEDINGS AGAINST THE ACCUSED FOR HAVING COMMITTED
CONTEMPT OF COURT ORDER DATED:21.03.2013 PASSED IN
WRIT APPEAL NO.30113-114/2013, VIDE ANNEXURE-A AND TO
PUNISH THEM IN ACCORDANCE WITH LAW.
THESE CCCs COMING ON FOR ORDERS THIS DAY, DILIP B
BHOSALE, J., MADE THE FOLLOWING:
PC:
Heard learned counsel for the parties.
2. Mr.Sunil Desai, learned counsel appearing for the
respondent-accused in all these cases, at the outset,
submits that the respondent-accused shall consider the complainants' representations within a period of two months from today, and as per the judgment and order dated 20.02.2013 shall extend benefits to the complainants, if it is found that they are entitled for the same. His statement is recorded and accepted.
3. In view thereof, learned counsel appearing for the complainants does not press these contempt of court -: 14 :- cases and prays for liberty to seek revival of these cases, if, the decision as aforementioned is not taken within the period of two months from today. The contempt of court cases are accordingly disposed of with liberty as prayed. It is made clear that we have not examined whether the complainants are entitled for benefits of the judgment dated 20.02.2013.
It is needless to mention that the respondent- accused shall communicate the decision to the complainants within a period of two weeks from the date of decision.
With these observations, the contempt of court cases are disposed of.
SD/-
JUDGE SD/-
JUDGE Jm/-