Karnataka High Court
Smt. Sumangala D/O. Shivappa Hullikeri vs Sri. B. S. Bhajantri on 3 November, 2025
Author: S G Pandit
Bench: S G Pandit
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NC: 2025:KHC-D:14861-DB
CCC No. 100282 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 3RD DAY OF NOVEMBER, 2025
PRESENT
THE HON'BLE MR. JUSTICE S G PANDIT
AND
THE HON'BLE MRS JUSTICE GEETHA K.B.
CIVIL CONTEMPT PETITION NO.100282 OF 2025
BETWEEN:
SMT. SUMANGALA D/O. SHIVAPPA HALLIKERI
@ SMT. SUMANGALA W/O. ANDAPPA KADIYAVAR
AGE: 47 YEARS, OCC: NIL,
R/O. SAVADI VILLAGE,
TALUK RON, DISTRICT: GADAG.
...COMPLAINANT
(BY SRI. H.M. DHARIGOND, ADVOCATE)
AND:
1. SRI. B.S. BHAJANTRI
THE TALUK HEALTH OFFICER,
TALUK HOSPITAL COMPOUND RON,
Digitally signed by
BHARATHI H M TALUK: RON, DISTRICT: GADAG-582209.
Location: HIGH
COURT OF
KARNATAKA
DHARWAD
BENCH
Date: 2025.11.05
2. SRI. ANILKUMAR BEVINMARAD
10:41:20 +0530
THE PANCHAYATH DEVELOPMENT OFFICER,
GRAM PANCHAYATH SAVADI,
TALUK: RON, DISTRICT: GADAG-5822093.
3. SMT. VIJAYALAXMI D/O. BASAVARAJ NITTALI
@ SMT. VIJAYALAXMI W/O. BALAPPA DALAVAYI
AGE: 26 YEARS,
OCC: NOW SELECTED AS ASHA WORKER
R/O. SAVADI VILLAGE,
TALUK: RON, DISTRICT: GADAG 582209.
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NC: 2025:KHC-D:14861-DB
CCC No. 100282 of 2025
HC-KAR
4. SMT. MANGALA D/O. SHANKARAPPA HADAPAD
@ SMT. MANGALA W/O. MALLAPPA HADAPAD
AGE: 32 YEARS,
OCC: NOW SELECTED AS ASHA WORKER,
R/O. SAVADI VILLAGE,
TALUK: RON, DISTRICT: GADAG-582209.
...ACCUSED
5. THE STATE OF KARNATAKA
IT'S REPRESENTED BY AGA DHARWAD
BENCH AT DHARWAD.
....PROFORMA RESPONDENT
(BY SRI. LAXMAN T. MANTAGANI, ADVOCATE FOR ACCUSED
NO.2;
NOTICE SERVED TO ACCUSED NOS.1, 3 AND 4;
SRI. SHARAD V. MAGADUM, AGA FOR PROFORMA
RESPONDENT)
THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, R/W. ARTICLE 215 OF
CONSTITUTION OF INDIA,1950, PRAYING TO, ALLOW THE
CONTEMPT PETITION AND PUNISH THE ACCUSED IN
ACCORDANCE WITH LAW AND AS PER THE PROVISIONS OF THE
CONTEMPT OF COURT ACT FOR HAVING DISOBEYED THE ORDER
DATED. 11.02.2025 PASSED IN WP NO.103171/2017 PASSED BY
THIS HON'BLE COURT VIDE ANNEXURE-A, IN THE INTEREST OF
JUSTICE AND EQUITY.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: THE HON'BLE MR. JUSTICE S G PANDIT
AND
THE HON'BLE MRS JUSTICE GEETHA K.B.
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NC: 2025:KHC-D:14861-DB
CCC No. 100282 of 2025
HC-KAR
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE S G PANDIT) This contempt petition is filed complaining disobedience of the order dated 11.02.2025 in Writ Petition No.103171/2017, whereunder this Court passed the following order:
"(i) The petition allowed-in-part.
(ii) The impugned resolution dated 24.08.2016 passed by respondent No.5 which selected the respondent Nos.6 and 7 as Asha worker at Savadi village vide Annexure-N stands quashed.
(iii) The respondent Nos.4 and 5 shall now reconsider the applications of the petitioner, respondent Nos.6 and 7 bearing in mind the observations made in the course of the order.
(iv) The reconsideration and the necessary action shall be complied within three months from the date of receipt of copy of this order, if not earlier."
2. On issuance of notice, accused have appeared before this Court. Accused No.1 has filed affidavit dated 23.09.2025, as well as affidavit dated 03.11.2025, reporting compliance. Along with the affidavit dated 03.11.2025, accused No.1 has enclosed order dated 30.10.2025 of the -4- NC: 2025:KHC-D:14861-DB CCC No. 100282 of 2025 HC-KAR District Health Family Welfare Officer, Gadag District, appointing the complainant as Asha Worker.
3. As the complainant is appointed as Asha Worker, we are of the considered opinion that the order under complaint is complied. Hence, the further proceedings are dropped.
Sd/-
(S G PANDIT) JUDGE Sd/-
(GEETHA K.B.) JUDGE SH Ct-cmu LIST NO.: 1 SL NO.: 7