Anil Kumar And Anr vs The State Of Karnataka And Ors on 22 August, 2022

[Cites 1, Cited by 1]

Karnataka High Court

Anil Kumar And Anr vs The State Of Karnataka And Ors on 22 August, 2022

Bench: H.B.Prabhakara Sastry

           IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

     DATED THIS THE 22ND DAY OF AUGUST 2022

                           PRESENT

THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY

                              AND

        THE HON'BLE MR. JUSTICE ANIL B. KATTI

              CCC No.200063/2022 (CIVIL)

BETWEEN:

1.     Sri Anil Kumar S/o Nagappa Wali
       Aged about 40 years
       Occ: Asst. Teacher
       (Now been Relieved)
       R/o Hondal village
       Tq. Basavan Bagewadi
       Dist. Vijayapur-586201

2.     Sri Vittal S/o Nagappa Devangavi
       Aged about 40 years
       Occ: Asst. Teacher (Now been Relieved)
       R/o Muttagi village
       Tq. Basavan Bagewadi
       Dist. Vijayapur-586201
                                                ... Complainants
(By Sri Ravi B.Patil, Advocate)

AND:

1.     Sri N.V. Hosur S/o Not Known
       Aged about 59 years
       The Deputy Director
       Public Instruction Department
                                              CCC No.200063/2022
                                2




      Vijayapur District Vijayapur-586203
                                                  ... Accused No.1

2.    Sri Sangamesh Pujari
      S/o Not Known
      Aged about 46 years
      The Block Education Officer
      Basavan Bagewadi
      Tq. Basavana Bagewadi
      Dist. Vijayapur-586203
                                                  ... Accused No.2

3.    The State of Karnataka
      Through its Principal Secretary
      Primary and Secondary
      Education Department
      Of Education, M.S. Building
      Bengaluru-560 001
                                         ... Proforma Respondent

(By Sri Veeranagouda M. Biradar, AGA for A1 and A2;
 Sri Mallikarjun C. Basareddy, Government Advocate               for
proforma respondent)


      This CCC is filed under Section 2 (B) read with Section 12
of the Contempt of Courts Act, 1971 praying to initiate
proceedings against the accused for committing contempt of
lawful order passed in Writ Petition No.200972/2021 dated
31.08.2021 and punish the accused in accordance with law and
to pass such order/orders as this Court deems fit in the
circumstances of the case, including an order as to the costs of
the present proceeding, in the interest of justice and equity.


      This CCC coming on for orders, through physical hearing/
video conference this day, Dr.H.B.Prabhakara Sastry J.,
made the following:
                                             CCC No.200063/2022
                                   3




                             ORDER

Learned counsel for the petitioners and learned Government Advocate for respondents are physically present.

2. The respondent No.2/accused No.2 has filed an affidavit of compliance duly serving a copy thereof to the petitioners. The petitioners, after going through the affidavit, acknowledge the compliance of the direction given to the respondent Nos.4 and 5 in W.P.No.200972/2021 (S-RES) dated 31.08.2021 by the learned Single Judge this Court.

Since both side submit that the compliance of the direction has been made by the respondents herein, the petition stands closed.

Sd/-

JUDGE Sd/-

JUDGE swk

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