Karnataka High Court
Sri D K Karebasappa vs Sri Rajaneesh Goel, on 3 January, 2014
Bench: N.K.Patil, Rathnakala
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 3RD DAY OF JANUARY, 2014
:PRESENT:
THE HON'BLE MR. JUSTICE N.K. PATIL
AND
THE HON'BLE MRS. JUSTICE RATHNAKALA
CCC Nos.2747-2753 OF 2013 (CIVIL)
BETWEEN
1. SRI D.K. KAREBASAPPA,
S/O D. KARIYAPPA,
AGED ABOUT 38 YEARS,
OCC:HEAD MASTER.
2. SRI KARIBASAIAH M,
S/O UJJANAIAH,
AGED ABOUT 39 YEARS,
OCC:ASSISTANT TEACHER
3. SRI KAYAKADA BHEMAPPA,
S/O BASAPPA,
AGED ABOUT 45 YEARS,
OCC:P.E. TEACHER
4. SRI K.C. BASAVANAGOWDA,
S/O KALANGI CHOWDAPPA,
AGED ABOUT 30 YEARS,
OCC:ASSISTANT TEACHER.
5. SRI H.B. BHEMAPPA,
S/O SANNASIDDAPPA,
AGED ABOUT 46 YEARS,
OCC:ASSISTANT TEACHER,
2
6. SMT MANJAVVA CHALAVADI
D/O HANUMANTHAPPA,
AGED ABOUT 32 YEARS,
OCC:ASSISTANT TEACHER.
7. SRI DEVENDRAPPA,
S/O NAGAPPA BELAKERI,
AGED ABOUT 29 YEARS,
OCC:ASSISTANT TEACHER,
ALL ARE WORKING AT
SRI BEERALINGESHWARA
HIGHER PRIMARY SCHOOL,
MALLEBENNUR, HARIHARA (TQ),
DAVANAGERE (DIST)-577 530.
... COMPLAINANTS
(BY SRI MARUTHI G.B, ADV.,)
AND
1. SRI RAJANEESH GOEL,
MAJOR,
THE STATE OF KARNATAKA
BY ITS SECRETARY,
DEPARTMENT OF PRIMARY EDUCATION,
MULTISTORIED BUILDING,
VIDHANA VEEDHI,
BANGALORE-01,
2. SRI MOHAMMAD MOHSIN,
MAJOR,
THE COMMISSIONER
DEPARTMENT OF PRIMARY EDUCATION,
NRUPATHUNGA ROAD,
BANGALORE-01.
3
3. SRI D.K. SHIVAKUMAR,
MAJOR,
THE DEPUTY DIRECTOR OF PUBLIC
INSTRUCTIONS, ADMINISTRATION,
DEPARTMENT OF PUBLIC INSTRUCTIONS,
DAVANAGERE-577 002.
4. SRI K.C. MALLIKARJUNA, MAJOR,
THE BLOCK EDUCATION OFFICER,
HARIHARA,
DAVANAGERE DISTRICT-577 601.
... ACCUSED
(BY SRI A.K. VASANTH, AGA)
THESE CCCs ARE FILED UNDER SECTIONS 11 &
12 OF THE CONTEMPT OF COURT ACT BY THE
COMPLAINANTS, PRAYING TO INITIATE CONTEMPT
PROCEEDINGS AGAINST THE ACCUSED FOR
DISOBEYING THE ORDER DATED 15.03.2013 PASSED
BY THE HON'BLE HIGH COURT IN W.P.NO.11986-
11992/2013 VIDE ANNEXURE-A.
THESE CCCs COMING ON FOR ORDERS THIS
DAY, N.K. PATIL J., MADE THE FOLLOWING:
:ORDER:
In these cases, the complainants have prayed to initiate contempt of Court Proceedings against the accused for disobeying the order dated 15.03.2013 passed in WP Nos.11986-11992/2013, Vide Annexure-A. 4
2. 2. Learned AGA appearing for the accused submitted that, the instant contempt petitions filed by the complainants may be disposed of following the order dated 19.11.2013 passed in CCC No.2543-45/2013 (Civil) in the case of Sri E. Eranna and Others Vs. Mr. Rajkumar Katri and others granting three months' time to the Principal Secretary, Government of Karnataka and others for compliance of the order dated 15.03.2013 passed in WP Nos.11986-11992/2013.
3. In reply, the learned counsel appearing for the complainants at the outset fairly submitted that, the submission of the learned AGA may be placed on record and the instant CCC may be disposed of, by giving another three months' time for compliance of the order dated 15.03.2013 passed in WP Nos.11986- 11992/2013.
4. In the light of the submissions made by the learned counsel appearing for both the parties, as 5 stated supra, the instant CCCs stand disposed of extending time by three months from today, for compliance of order dated 15.03.2013 passed in WP Nos.11986-11992/2013. Ordered accordingly.
Sd/-
JUDGE Sd/-
JUDGE Sbs*