SOMAYYA vs SMT THASMINA S KOLAR

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HC-KAR
NC: 2026:KHC-K:11823-DB
CCC No. 200112 of 2025


CNR: KAHC030053922025



IN THE HIGH COURT OF KARNATAKA



KALABURAGI BENCH

ND
DATED THIS THE 2 DAY OF NOVEMBER, 2026


PRESENT

THE HON'BLE MR. JUSTICE ASHOK S. KINAGI

AND


THE HON'BLE MR. JUSTICE SUBRAMANYA RANGARAO

CIVIL CONTEMPT PETITION NO. 200112 OF 2025

BETWEEN:

SOMAYYA S/O GHOSAYYA,
AGED ABOUT 36 YEARS,
OCC: DRAWING TEACHER,
MALLIKARJUN EDUCATION SOCIETY (R),
HIGHER SECONDARY SCHOOL,
DEVARANAVADAGI,
TQ. SINDAGI, DIST. VIJAYAPUR.
…COMPLAINANT
(BY SRI. G.G.CHAGASHETTI AND
SRI I.R. BIRADAR, ADVOCATES)

AND:

1. SMT. THASLINA S. KOLAR,
THE DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS,
VIJAYAPUR,
DIST. VIJAYAPUR- 586101.
…ACCUSED

2. THE STATE OF KARNATAKA,
BY ITS SECRETARY,







Digitally signed
by B NAGAVENI
Location: HIGH
COURT OF
KARNATAKA

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CCC No. 200112 of 2025


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EDUCATION DEPARTMENT,
(PRIMARY AND SECONDARY),
M. S. BUILDING,
BANGALORE- 01.
… PROFORMA PARTY

3. SRI VEERAYYA SALIMATH,
THE DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS,
VIJAYAPUR,
DIST. VIJAYAPUR-586101.
…ACCUSED

(BY SMT. MAYA T.R., AGA FOR R2;
SRI. SACHIN M. MAHAJAN, ADVOCATE FOR R1 & R3)

THIS CCC IS FILED UNDER SECTIONS 10, 11 AND 12 OF
THE CONTEMPT OF COURT ACT, PRAYING TO INITIATE
CONTEMPT PROCEEDINGS AGAINST THE RESPONDENT/
ACCUSED AND TO PUNISH HIM IN ACCORDANCE WITH LAW
FOR HAVING DISOBEYED THE ORDER OF THE LEARNED
SINGLE JUDGE DATED 03.12.2024 IN WP NO.200247/2021 (S-
RES) VIDE ANNEXURE-A.

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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NC: 2026:KHC-K:11823-DB
CCC No. 200112 of 2025


CNR: KAHC030053922025


ORAL ORDER
(PER: HON'BLE MR. JUSTICE ASHOK S. KINAGI)

1. This contempt petition is filed under Sections 10, 11
and 12 of the Contempt of Courts Act, 1971 seeking
to initiate contempt proceedings against the
respondents/accused for disobeying the order dated
03.12.2024 passed by the learned Single Judge in
W.P.No.200247 of 2021.

2. The learned Single Judge has passed the order which
reads as follows:
“i. The writ petition is allowed.
ii. The impugned endorsement issued by
respondent No.3-DDPI as evidenced by
Annexure-E, is hereby quashed and set aside.
iii. Respondent No.3-DDPI is directed to
release the petitioner’s salary for the post of
Drawing Teacher with effect from 24.01.2009.
iv. The respondent-DDPI shall complete this
exercise within a period of two months from

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the date of receipt of a certified copy of this
order.”


3. After the disposal of the said Writ Petition, the
complainant has submitted a representation dated nil
but served on the respondent on 17.12.2024 along
with the copy of the order. Despite receipt of the
representation, the respondents did not comply the
order passed by the learned Single Judge and the
respondents have willfully disobeyed the order
passed by the learned Single Judge. Hence, this
contempt petition is filed.

4. Today, learned Additional Government Advocate has
filed compliance affidavit of one Manjunath A.
Guledagodda, working as a Deputy Director (ADMN)
Public Inspections, Vijayapura. Paragraphs-2 to 5 of
the said affidavit reads as under:
“02. I further state that, the above Contempt
Petition is filed being aggrieved by the violation

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CCC No. 200112 of 2025


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of the order passed by the learned Single Judge
in WP.No.200247/2021 dated 03.12.2024.
03. It is submitted that, as per the order of the
learned Single Judge, the Government has
issued the Government order dated 28.10.2026
for release of all the arrears of salary and
accordingly, I have submitted the bill to the
Treasury on 28.10.2026 and 29.10.2026.
Accordingly, the petitioners/ complainants
salary for the post of Drawing Teacher with
effect from 24.01.2009 amounting of
Rs.85,74,070/- (Rs. Eighty Five Lakhs Seventy
Four Thousand and Seventy Only) is credited to
his account. Account statement details as well
as copy of message received by the
complainants for having received the amount as
aforesaid has been submitted herewith and
same is marked is at ANNEXURE R.1 AND R.2.
04. It is submitted that, the Hon’ble Apex Court
in this matter in Special Leave to Appeal (C)
Nos.11921/2026 dated 27.07.2026 arising out
of impugned final judgment and order dated
21.01.2026 in WA No.200169/2025 passed by
the High Court of Karnataka at Kalaburagi
modified the directions contained in paragraph-
15 of the order passed in WA No.200169/2025
which had directed cost of Rs.50,000/-shall be

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paid by the appellant No.3-Deputy Director of
Public Instructions, Vijayapura out of his
pocket, which has been modified that the cost
shall be paid by the State of Karnataka.
Accordingly, the cost of Rs.50,000/- has been
paid to the complainant by way of cheque
bearing No.885136 dated 29.10.2026. The copy
of the cheque is herewith produced and marked
is at ANNEXURE R.3. Therefore, the
accused/Respondent have complied the
directions of the learned Single Judge in
WP.No.200247/2021 dated 03.12.2024 and
directions of the Hon'ble Apex Court in Special
Leave to Appeal (C) Nos. 11921/2026 dated
27.07.2026.
05. I respectfully submit that I have ut-most
regards to the orders of the Hon’ble Court and
there is no willful disobedience however, there
is any delay in compliance due to rush of work
and the bonafide reasons stated above and
therefore, I tender my unconditional apology
which may be placed on record.”


5. From perusal of the compliance affidavit, it would
disclose that respondent No.3 has duly complied with
the order passed by the learned Single Judge and

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has also tendered an unconditional apology for the
delay in complying the order passed by the learned
Single Judge.

6. As the order passed by the learned Single Judge has
been duly complied with, the compliance affidavit is
taken on record.

7. In view of compliance of the order passed by the
learned Single Judge, nothing further survives for
consideration in this contempt petition. Accordingly,
the contempt proceedings are dropped .

8. Notice is discharged.

Sd/-
(ASHOK S. KINAGI)
JUDGE


Sd/-
(SUBRAMANYA RANGARAO)
JUDGE

NB
List No.: 2 Sl No.: 11/Ct:pk