SAMUEL DS GNANASEELAN Vs. RASHMI V MAHESH

JUDGEMENT

(1.) Heard the learned counsel for the complainants.

(2.) The present contempt petition is filed on a grievance that the order dtd. 28/4/2022 passed by the learned Single Judge of this Court in W.P.No.9014/2022 is not complied with.

(3.) The learned counsel for the complainants invited our attention to the copy of the order dtd. 28/4/2022 passed in W.P.No.9014/2022 placed on record at Annexure-A (page 12). By the said order, respondent Nos.1 and 2 i.e., the State of Karnataka, Higher Education Department and the Karnataka Examination Authority were directed to permit the petitioners/complainants to register with Karnataka Examination Authority for CET-2022 as per the notification dtd. 16/4/2022, appear in the examination and permit the complainants to participate in the counselling of CET-2022 and allow them to choose their seats. He further submits that it was a justifiable expectation of the complainants that pursuant to the order of this Court, accused Nos.1 and 2 shall permit them to appear in the examination and to participate in the counselling of CET 2022. However, the communication dtd. 16/10/2022 received by the complainants was at their dismay and surprise. By the said communication, the complainants were informed that they were stopped from the CET admission process. Therefore, the learned counsel submits that the said communication is willful disobedience of the order of this Court.