Karnataka HC Drops Three Teachers’ Contempt Case After Officials Consider Their Representations Within Court’s Deadline

The complainants filed a contempt petition alleging disobedience of the order in W.P. No. 201017/2025, which directed the respondents to consider their representations dated 13 March 2025, bearing in mind an earlier order dated 29 August 2023, and pass appropriate orders within three months of receiving the writ order.

The judgment refers to the writ order as dated 1 June 2026 in one place and 10 June 2026 elsewhere. The respondents filed a compliance affidavit stating that, after receiving the complainants’ representation and a copy of the writ order on 17 June 2026, they considered the representation and issued an endorsement on 9 September 2026, which was received by the complainants.

The petition was brought under Sections 11 and 12 of the Contempt of Courts Act, 1971, read with Article 215 of the Constitution of India.

The Court’s reasoning proceeded on the basis that where the court-ordered direction has been complied with within the stipulated period, no further issue survives for consideration in the contempt petition.

The Court considered the compliance affidavit, which stated that the complainants’ representation had been considered and an endorsement issued and communicated within the period prescribed by the writ order.

On that basis, the Court found the direction had been complied with in time and concluded that nothing remained for consideration in the contempt proceedings.

The notice was discharged.