TAHSEEN BANU M TAZEEMTARK vs THE STATE OF KARNATAKA
- Court
- Karnataka High Court
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HC-KAR
NC: 2026:KHC-K:11576-DB
CCC No. 200213 of 2026
CNR: KAHC030106902026
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
TH
DATED THIS THE 28 DAY OF OCTOBER, 2026
PRESENT
THE HON'BLE MR. JUSTICE ASHOK S. KINAGI
AND
THE HON'BLE MR. JUSTICE SUBRAMANYA RANGARAO
CIVIL CONTEMPT PETITION NO. 200213 OF 2026
BETWEEN:
1. TAHSEEN BANU M.TAZEEMTARK
D/O MOHAMMED HANEEF TAZEENTAK,
AGE : 43 YEARS,
OCC: ASSISTANT TEACHER,
GOUSIA ARABIC SCHOOL,
DEVITGERI GALLI, STATION ROAD,
VIJAYAPURA – 586 103.
2. SMT. FOUZIYA BANU M.BAGWAN
D/O MAHEBOOBSAB BAGWAN,
AGE : 41 YEARS,
OCC : ASSISTANT TEACHER,
GOUSIA ARABIC SCHOOL,
DEVITGERI GALLI, STATION ROAD,
VIJAYAPURA – 586 103.
3. REHAN A. MULLA
S/O ABDUL AZEEZ MULLA,
AGE : 33 YEARS,
OCC : ASSISTANT TEACHER,
GOUSIA ARABIC SCHOOL,
DEVITGERI GALLI, STATION ROAD,
VIJAYAPURA – 586 103.
…COMPLAINANTS
(BY SRI KOUJALAGI CHANDRAKANTH LAXMAN, ADVOCATE)
Digitally
signed by
SHIVALEELA
D UDAGI
Location:
HIGH COURT
OF
KARNATAKA
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AND:
1. THE STATE OF KARNATAKA,
BY IT'S SECRETARY,
DEPARTMENT OF PRIMARY AND SECONDARY
EDUCATION
M.S.BUIDLING, BENGALURU- 560001.
….PROFORMA PARTY
2. THE STATE OF KARNATAKA,
REP. BY ITS UNDER SECRETARY,
SCHOOL EDUCATION AND LITERACY DEPT.,
M.S.BUILDING,
BENGALURU – 560 001. (VIDYAPIE)
3. THE COMMISSIONER,
SCHOOL EDUCATION DEPARTMENT,
NRUPATUNGA ROAD,
BENGALURU – 560 002.
(VIKAS KISHORE SURALKAR)
4. THE CHIEF EXECUTIVE OFFICER,
ZILLA PANCHAYAT,
VIJAYAPURA – 586 101.
(SRI RISHI ANAND).
5. THE DEPUTY DIRECTOR (ADMINISTRATION)
OF SCHOOL EDUCATION DEPARTMENT,
VIJAYAPURA, DIST : VIJAYAPURA – 586 101.
(SRI MANJUNATH GULEDGUDDA)
6. THE BLOCK EDUCATION OFFICER,
SCHOOL EDUCATION DEPARTMENT,
CITY ZONE, VIJAYAPURA – 586 101
(SRI RAGHAVENDRA S/O VENKATESH)
7. THE PRESIDENT / SECRETARY,
NEW MUSLIM EDUCATION (NME) SOCIETY,
NO.22, HAVELI STREET,
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CCC No. 200213 of 2026
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BAGALKOT ROAD,
VIJAYAPURA – 586 109.
(SRI PARVEZ INAMDAR).
…ACCUSED / RESPONDENTS
(BY SMT. MAYA T.R., AGA FOR R1;
R2, R4 AND R6 ARE SERVED)
THIS CCC IS FILED UNDER SECITONS 11 AND 12 OF THE
CONTEMPT OF COURT ACT, 1971 READ WITH ARTICLE 215 OF
CONSTITUTION OF INDIA, PRAYING TO INITIATE CONTEMPT
PROCEEDINGS FOR THE OFFENCE PUNISHABLE UNDER
SECTIONS 11 AND 12 OF CONTEMPT OF COURT ACT AGAINST
THE ACCUSED FOR THEIR DELIBERATE DISOBEDIENCE TO THE
ORDER PASSED BY THE LEARNED SINGLE JUDGE ON DATED
10.06.2026 PASSED IN WP NO.201017/2025 (S-RES) 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: HON'BLE MR. JUSTICE ASHOK S. KINAGI
AND
HON'BLE MR. JUSTICE SUBRAMANYA RANGARAO
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CCC No. 200213 of 2026
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ORAL ORDER
(PER: HON'BLE MR. JUSTICE ASHOK S. KINAGI)
This contempt petition is filed under Section 11 and 12 of
the Contempt of Courts Act, 1971 for disobeying the order
dated 01.06.2026 passed in W.P.No.201017/2025, wherein, the
learned Single Judge directed the respondents to address the
grievances of the complainants and consider their
representations dated 13.03.2025 at annexures-K, L, M, N and
O bearing in mind Annexure-G dated 29.08.2023 and pass
appropriate orders in accordance with law within a period of
three months from the date of receipt of a copy of this order.
2. After the disposal of the said Writ Petition, the
complainant has submitted a representation along with the
copy of the order passed in the Writ Petition vide Annexures-B,
C and D. The respondents have willfully disobeyed the order
passed by the learned Single Judge. Hence, this contempt
petition.
3. Learned Additional Government Advocate filed
compliance affidavit of one Manjunath A. Guledgudda, working
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as Deputy Director (Admin) Public Instructions, Vijayapura,
wherein at para 2 to 8 it is stated as under:
“02. I further state that, the above Contempt Petition is
filed being aggrieved by the violation of the order passed
by the learned Single Judge in WP.No.201017/2025 (S-
RES) dated 10.06.2026 wherein, the learned Single Judge
has directed the respondent-Authorities to consider the
representations of the petitioner dated 13.03.2025 vide
Annexure-K, L, M, N and O bearing in mind Annexure-G
dated 29.08.2023 and pass appropriate order in
accordance with law, within a period of three months from
the date of receipt of a copy of this order.
03. I further submit that, after disposal of the above said
Writ Petition, the complainant has submitted the
representation before the Authorities on 17.06.2026 upon
receiving the said representation along with the order
passed by the learned Single Judge, the representation of
the petitioner was duly considered by looking into the
records and thereafter an endorsement was came to be
issued on 09.09.2026. The copy of the endorsement
dated 09.09.2026 is marked is at ANNEXURE R.1 .
04. I further submit that, after the said representation
was duly considered and appropriate orders was passed
vide Annexure-R1 and same was communicate to the
complainant from the outward office received the
complainant has received the said endorsement by hand.
The copy of the relevant portion of the outward register is
marked is at ANNEXURE R.2 .
05. I further submit that, in view of the endorsement
issued to the complainant, the directions of the learned
Single Judge is complied within the time frame stipulated
by the learned Single Judge.
06. I most respectfully submit that there has been no
willful, deliberate or intentional disobedience of the order
of the Hon'ble Court on the part of the
accused/Respondent No.5 and there has been delay in
taking necessary the same is neither deliberate nor with
an intentional disobey the orders of this Hon'ble Court.
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07. submit that the I respectfully accused/respondent
No.5 has acted Bonafide and with utmost respect towards
the orders passed by the Hon'ble Court and the action so
taken on the representation submitted by the petitioner,
demonstrates that the orders of the learned Single Judge
was complied within the frame stipulated period of the
Hon'ble Court.
08. I respectfully submit that, the accused
No.5/Respondent No.5 hold dignity, majesty and orders of
the Hon'ble Court in highest regards.
WHEREFORE , it prays that this Hon'ble Court be pleased
to accept the affidavit and drop the Contempt Petition
against the Respondents, in the interest of justice and
equity.
Hence, this AFFIDAVIT.”
4. From the perusal of the compliance affidavit, the
respondents have complied the order passed by the learned
Single Judge. The said order has been complied within time
stipulated by the learned Single Judge.
5. The compliance affidavit is taken on record.
6. The respondents had already complied the order
passed by the learned Single Judge.
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CCC No. 200213 of 2026
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7. In view of the same, nothing survives for
consideration in this contempt petition. Accordingly, contempt
petition is dropped . Notice is discharged.
Sd/-
(ASHOK S. KINAGI)
JUDGE
Sd/-
(SUBRAMANYA RANGARAO)
JUDGE
SDU
LIST NO.: 2 SL NO.: 11
CT;VK