SMT SHWETA vs RAHUL SHARANAPPA SANKANOOR IAS
- Court
- Karnataka High Court
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HC-KAR
NC: 2026:KHC-K:11654-DB
CCC No. 200232 of 2026
CNR: KAHC030113082026
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
TH
DATED THIS THE 29 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. 200232 OF 2026
BETWEEN:
SMT. SHWETA
D/O SHANKAR GOUDA PATIL
W/O VISHNUKUMAR NAYAK,
AGE: 40 YEARS, OCC: ASSISTANT TEACHER,
AT SMT. RANI JANAKIDEVI KANNADA
HIGHER PRIMARY SCHOOL (AIDED),
SHORAPUR, DIST. YADGIR,
R/O. RENUKA NILAYA, HASANAPUR CAMP,
DIVALAGUDDA ROAD, SHORAPUR,
DIST. YADGIR- 585 224.
…COMPLAINANT
(BY SRI. A. M. NAGRAL, ADVOCATE)
AND:
1. RAHUL SHARANAPPA SANKANOOR IAS,
THE ADDITIONAL COMMISSIONER,
DEPARTMENT OF PUBLIC EDUCATION,
KALABURAGI- 585 102.
2. CHENNABASSAPPA MUDHOL,
THE DEPUTY DIRECTOR (ADMINISTRATION),
DEPARTMENT OF PUBLIC EDUCATION,
Digitally signed
by B NAGAVENI
Location: HIGH
COURT OF
KARNATAKA
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YADAGIR- 585 201.
3. NINGARAJA MULIMANI,
THE BLOCK EDUCATION OFFICER, SHORAPUR,
TQ. SHORAPUR, DIST. YADAGIR-585 224.
4. RAGHAVENDRA KULKARNI BADIYAL,
SECRETARY, SRI VENUGOPAL SWAMY
EDUCATION TRUST, SHORAPUR,
SHORAPUR, DIST. YADAGIR – 585 224.
…ACCUSED
5. THE STATE OF KARNATAKA,
REPRESENTED BY ITS UNDER SECRETARY,
DEPARTMENT OF PRIMARY EDUCATION,
M.S. BUILDING, BENGALURU – 560 001.
…PROFORMA PARTY
(BY SMT. MAYA T.R., AGA FOR R1 TO R3 & R5;
V/O DTD.14.10.2026 CCC IS R4 IS DISMISSED)
THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURT ACT AND ARTICLE 215 OF THE
CONSTITUTION OF INDIA, PRAYING TO HOLD THAT THE
RESPONDENTS ARE GUILTY OF COMMITTING CONTEMPT OF
THE ORDERS OF THIS HON’BLE COURT ORDER DATED 31-08-
2026 PASSED IN WP NO.203298/2026 BY THE LEARNED
SINGLE JUDGE AND INITIATE CONTEMPT PROCEEDINGS
AGAINST THE RESPONDENTS AND PUNISH IN ACCORDANCE
WITH LAW AND GRANT OTHER SUCH RELIEFS.
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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HC-KAR
NC: 2026:KHC-K:11654-DB
CCC No. 200232 of 2026
CNR: KAHC030113082026
ORAL ORDER
(PER: HON'BLE MR. JUSTICE ASHOK S. KINAGI)
1. This contempt petition is filed under Sections 11 and
12 of the Contempt of Courts Act, 1971, read with
Article 215 of the Constitution of India for disobeying
the order passed by the learned Single Judge in
W.P.No.203298/2026 dated 31.08.2026, wherein the
learned Single Judge in paragraph No.5 has passed
the following order:
“ In view of the aforesaid facts and
circumstances and rival submissions, the concerned
respondent Nos.2, 3 and 4 are hereby directed to
address the grievances of the petitioner and
consider her representation at Annexures-C, C1, D,
E and F dated 18.11.2025, 21.11.2025,
06.12.2025, 05.01.2025 and 13.04.2026,
respectively, and pass appropriate orders, in
accordance with law, bearing in mind Annexures-B,
B1, G, G1, G2, G3, H and H1, within a period of 3
weeks from the date of receipt of a copy of this
order.”
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CCC No. 200232 of 2026
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2. After the disposal of the said writ petition, the
petitioner submitted a representation vide Annexure-
B, seeking compliance with the directions issued by
the learned Single Judge in the aforesaid writ
petition. Despite service of receipt of order passed by
the learned Single Judge, the respondents did not
comply the order passed by the learned Single Judge
in the aforesaid writ petition. Hence, the respondents
have willfully disobeyed the order passed by the
learned Single Judge and this contempt petition.
3. Learned Additional Government Advocate has filed
the affidavit of one Sri. Ningaraja Mulimani, who is
working as a Block Education Officer. The affidavit
reads as follows:
“2. I humbly submit that, the complainant
filed a above said contempt Petition for willful
disobedience of the Order passed by the Learned
Single Judge in W.P.No.203298/2026 (S-TR) dated:
31.08.2026.
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3. I respectfully submit that, the complainant
filed W.P.No. 203298b/2026 for seeking to issue a
Writ of Mandamus directing concerned respondents
to consider the representations of the petitioner
seeking transfer from Smt. Rani Janakidevi Kannada
Higher Primary school, Surapur to Chetak Kannada
Higher Primary School situated at Filter Bed Area,
Kalaburagi or similarly situated aided institution at
Kalaburagi. On 31.08.2026 after hearing the matter
the Hon'ble Court was pleased to dispose of the writ
petition by directing the respondents No.2, 3 and 4
to consider the representations of the petitioner vide
Annexure-C, C1, D, E and F dated 18.11.2025,
21.11.2025, 06.12.2025, 05.01.2025 and
13.04.2026 respectively and pass appropriate order
in accordance with law bearing in mind Annexures-
B, B1, G, G1, G2, G3, H and H1 within a period of
three weeks from the date of receipt of copy of the
order.
4. It is respectfully submitted that, in view of
the direction Issued by this Hon'ble High Court I
have considered the grievance of the complainant
by considering the representation dated
18.11.2025, 21.11.2025, 06.12.2025, 05.01.2025
and 13.04.2026 in accordance with law and issued
endorsement to the complainant on 23.10.2026.
The copy of the endorsement is herewith produced
and marked as ANNEXURE-R1.
5. I humbly submits that, there is no intention
to disobey the order passed by this Hon'ble Court
and the compliance has been made as directed by
this Hon'ble Court, for having complied the order of
this Hon'ble Court kindly drop the contempt petition,
in the interest of justice and equity.
6. I respectfully submit that, since there is
some delay in considering the direction of this
Hon'ble Court within the stipulated time, I beg your
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CCC No. 200232 of 2026
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lordship pardon for the said delay and there is no
intention to disobey the order of this Hon'ble Court
and the delay caused is not intentional or willful.
The delay is for administrative reasons. For the said
delay, I sincerely tender my unconditional apology
before this Hon'ble Court and my unconditional
apology may kindly be accepted.
7. I respectfully submit that, I have highest
regard and respect for the order of this Hon'ble
Court or orders passed by any Court of law. At no
point of time, I have disobeyed the directions/orders
of this Hon'ble Court willfully and intentionally. I
hereby tendered my unconditional apology for the
unintentional disobedience or lapses if any that may
have occurred from my side keeping in view of the
facts and circumstances of the case”.
4. From perusal of the compliance affidavit filed by
respondent No.3, it clearly discloses that the
respondents have duly complied the order passed by
the learned Single Judge and also tendered an
unconditional apology for the delay that occurred in
implementing the order.
5. As the order passed by the learned Single Judge has
been duly complied with, the compliance affidavit
dated 27.10.2026 is taken on record.
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CCC No. 200232 of 2026
CNR: KAHC030113082026
6. In view of compliance of the order passed by the
learned Single Judge, nothing survives for
consideration in this contempt petition. Accordingly,
the contempt proceedings are dropped .
7. Notice to respondents is discharged.
8. Liberty is reserved to the complainant to challenge
the endorsement issued by the respondents, if so
desired.
Sd/-
(ASHOK S. KINAGI)
JUDGE
Sd/-
(SUBRAMANYA RANGARAO)
JUDGE
AMA
List No.: 2 Sl No.: 11
Ct:pk