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Judgment
9 paragraphs · 213 wordsH.P. Sandesh, J
Learned Additional Government Advocate files memo of appearance on behalf of respondents/State.
This contempt petition is filed praying to initiate contempt proceedings and sentence the accused for contempt of direction of this Hon’ble Court dated 31.07.2025 in W.P.No.201705/2025.
In spite of this Court passed an order dated 31.07.2025 in W.P.No.201705/2025 to implement the order dated 23.12.2024 by addressing a letter dated 19.02.2025 clarifying the posting of the petitioner, directed the Block Education Officer i.e., respondent No.4 to implement the order of respondent No.3 in accommodating the petitioner in the School No.35 i.e., Government Urdu Primary School, Vijayapura forthwith, but same has not been implemented.
Learned Additional Government Advocate files an affidavit stating that the order passed by this Court is implemented as per Annexures-R1 and R2.
It is noticed that there is a delay for compliance of the order by the present Block Education Officer, in spite of order came to his knowledge immediately he has taken the charge on 08.08.2025. Hence, imposed cost of Rs.10,000/-.
Compliance affidavit is accepted and same is taken on record.
The respondent No.1/accused is directed to deposit the cost within three days from today, in the Registry.
In view of compliance, civil contempt proceedings is dropped.