Karnataka High Court
Sri Goutam Vittappa Kamble vs The State Of Karnataka on 11 July, 2025
Author: Pradeep Singh Yerur
Bench: Pradeep Singh Yerur
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NC: 2025:KHC-D:8619
WP No. 102311 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 11TH DAY OF JULY 2025
BEFORE
THE HON'BLE MR. JUSTICE PRADEEP SINGH YERUR
WRIT PETITION NO.102311 OF 2025 (S-RES)
BETWEEN:
1. SRI. GOUTAM VITTAPPA KAMBLE,
AGE: 67 YEARS, OCC: TEACHER,
R/O. GOVT. HIGH SCHOOL SAUNDATTI,
TQ: SAUNDATI, DIST: BELAGAVI-591126.
2. K.S. SAVANUR,
AGE: 64 YEARS, OCC: TEACHER,
R/O. GOVT. GIRL HIGH SCHOOL CHINCHALI,
TQ: RAIBAG, DIST: BELAGAVI-591126.
3. SMT. HUVAKKA VITTAPPA KAMBLE,
AGE: 58 YEARS, OCC: TEACHER,
R/O. GOVT. KANNADA BOYS SCHOOL SAUNDATTI,
TQ: SAUNDATTI, DIST: BELAGAVI-591126.
4. SRI. RAJEV BHARAMAPPA MUDALAGI,
AGE: 60 YEARS, OCC: TEACHER,
R/O GOVT. PRIMARY SCHOOL GAIBI TOTA,
VIJAYALAKSHMI
M KANKUPPI
TQ: RAIBAG, DIST: BELAGAVI-591317.
Digitally signed by
VIJAYALAKSHMI M
KANKUPPI
Location: High Court of
Karnataka, Dharwad Bench
Date: 2025.07.16 14:35:13
+0530
5. SRI. MAYAPPA BHEEMAPPA KAPPAGUDDI,
AGE: 62 YEARS, OCC: TEACHER,
R/O GOVT. PRIMARY SCHOOL LAXMI GUDI TOTA,
KUM. GUM(CHINCHALLI), TQ: RAIBAG,
DIST: BELAGAVI-591317.
6. SRI. CHANDRASHEKAR RAMAPPA KAMBLE,
AGE: 64 YEARS, OCC: TEACHER,
R/O GOVT. HIGH SCHOOL HIDKAL,
TQ: RAIBAG, DIST: BELAGAVI-591220.
7. SRI. BHEEMAPPA GOPAL KAMBLE,
AGE: 58 YEARS, OCC: TEACHER,
R/O GOVT. KANNADA BOYS SCHOOL,
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HC-KAR
KOUJALAGI TOTA HIDKAL,
TQ: RAIBAG, DIST: BELAGAVI-591317.
8. SRI. SHEKHAR TAYAVVA PARTHANHALLI,
AGE: 56 YEARS, OCC: TEACHER,
R/O GOVT. HIGH SCHOOL MANNIKERI TOTA HIDKAL-
591220,
TQ: RAIBAG, DIST: BELAGAVI.
9. SRI. PUNDALIK KALLAPPA NAIK,
AGE: 51 YEARS, OCC: TEACHER,
R/O GOVT. PRIMARY SCHOOL KANADAL,
TQ: RAIBAG, DIST: BELAGAVI-591235.
10. TATAPPA SURENDRA AKKATANGERAHAL,
AGE: 45 YEARS, OCC: TEACHER,
R/O GOVT. HIGH SCHOOL AMARGOL,
TQ: HUKKERI, DIST: BELAGAVI-591126.
11. BABANNA JINNAPPA PATIL,
AGE: 52 YEARS, OCC: TEACHER,
R/O GOVT. HIGH SCHOOL SARAPUR,
TQ: SAUNDATTI, DIST: BELAGAVI-591126.
12. NEELAPPA DUNDAPPA SOMANNAVAR,
AGE: 58 YEARS, OCC: TEACHER,
R/O SHIRAGOAN-581214, TQ: HUKKERI,
DIST: BELAGAVI.
13. SRI. IRAPPA ADIVEPPA MADAR,
AGE: 67 YEARS, OCC: TEACHER,
R/O GOVT. PRIMARY SCHOOL NADIGUDIKETRA,
TQ: HUKKERI, DIST: BELAGAVI-591309.
...PETITIONERS
(BY SRI. LAXMAN T. MANTAGANI, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY ITS SECRETARY,
EDUCATION DEPARTMENT, M.S. BUILDING,
BENGALURU-560001.
2. THE UNDER SECRETARY,
PRIMARY EDUCATION TO GOVERNMENT OF KARNATAKA,
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WP No. 102311 of 2025
HC-KAR
PRIMARY EDUCATION, M.S. BUILDING,
BENGALURU-560001.
3. THE DIRECTOR (PRIMARY EDUCATION),
NEW PUBLIC OFFICES, NRUPATUNGA ROAD,
BENGALURU-560001.
4. THE COMMISSIONER OF EDUCATION IN KARNATAKA,
NEW PUBLIC OFFICES, NRUPATUNGA ROAD,
BENGALURU-560001.
5. THE ZILLA PANCHAYA, BELAGAVI,
BY ITS CHIEF EXECUTIVE OFFICER,
DIST: BELAGAVI-590001.
6. THE DEPUTY DIRECTORS,
DEPARTMENT OF PUBLIC INSTRUCTIONS,
BELAGAVI DISTRICT, BELAGAVI-590001.
7. THE DEPUTY DIRECTOR (DEVELOPMENT),
DIET, BELAGAVI DISTRICT, BELAGAVI-590001.
...RESPONDENTS
(BY SRI. P.N. HATTI, HCGP)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
MANDAMUS DIRECTING THE RESPONDENTS AUTHORITIES TO
IMPLEMENT THE GOVERNMENT ORDER NO.ED3 PMA 2008
BENGALURU DATED 20/01/2011 VIDE ANNEXURE-B AND ORDER IN
NO.ED38 PMA 2011, DATED 06/08/2012 VIDE ANNEXURE-C, BOTH
ARE ISSUED BY THE 2ND RESPONDENT AND ISSUE A WRIT OF
MANDAMUS DIRECTING THE RESPONDENT AUTHORITIES NO.3 AND
6 TO DISBURSE THE PAY SCALE WITH EFFECT FROM 20/1/2011 AND
ARREARS AS PER THE GOVERNMENT ORDER NO.ED3 PMA 2008
BENGALURU DATED 20/01/2011 VIDE ANNEXURE-B AND ORDER IN
NO.ED38 PMA 2011, DATED 06/08/2012 VIDE ANNEXURE-C BOTH
ARE ISSUED BY THE 2ND RESPONDENT & ETC.
THIS WRIT PETITION COMING ON FOR PRELIMINARY HEARING
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
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WP No. 102311 of 2025
HC-KAR
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE PRADEEP SINGH YERUR)
1. Heard learned counsel for the petitioners. Learned HCGP is directed to take notice for the respondents.
2. Petitioners are before this Court seeking a writ of mandamus for a direction to the respondents to consider their case for release of payment of honorary amount fixed by the Government for salary. Petitioners are working as teachers having completed 15 years of service. The scale is revised from ₹ 6,800/- to ₹ 13,000/- with effect from 29.11.2011. The honorary service pay scale came to be revised from ₹ 3,000/- to ₹ 14,800/- with effect on 20.01.2011. It is the case of petitioners that they have not been paid the salary or pay of honorary teachers as per the qualification and the services rendered by them. But they have been working on the same rate with full time work along with the regularly placed teachers. Therefore the petitioners should be entitled to -5- NC: 2025:KHC-D:8619 WP No. 102311 of 2025 HC-KAR two years salary for equal pay for equal work that they have been putting in the educational institutions as teachers. It is contended that identically placed petitioners had approached this Court by filing a writ petition W.P.104329/2020 for release of the revised pay scale in accordance to the Government Regulations and Notifications, which came to be disposed of by this Court on 10.08.2021. Therefore, the petitioners also seek similar orders in their favour for the consideration of their case for release of the revised pay and salary.
3. Per contra, learned HCGP contends that some of the petitioners have already retired and they may not be entitled for consideration of the prayer sought for and they would not be entitled to the revised salary. The others who are eligible would be considered and they would be given the salary if they are legally entitled to, without making any claim for the pensionary benefits or other benefits.
4. In view of the submission so made by the learned counsel for petitioners and the respondents, this -6- NC: 2025:KHC-D:8619 WP No. 102311 of 2025 HC-KAR Court deems it appropriate to dispose of the matter, reserving liberty to the petitioners to place all such materials to show their employment in the respondent- Educational Institutions for the salary, so also the revised salary in accordance to the Government Notification. Upon furnishing the same, the respondents shall consider the representation of the petitioners and pass suitable orders. Accordingly, I pass the following:
ORDER i. Petition is allowed.
ii. The respondent Nos.2, 3 and 4 shall consider the case of the petitioners. iii. Writ of mandamus is issued directing the respondent Nos.2, 3 and 4 to consider the case of the petitioners for payment of salary or honorary pay as per their entitlements and so also revised pay as per the Government Order No.ED38 PMA 2008 dated 20.01.2011 in accordance with law within an -7- NC: 2025:KHC-D:8619 WP No. 102311 of 2025 HC-KAR outer limit of 2 months from the date of receipt of copy of the order.
Sd/-
(PRADEEP SINGH YERUR) JUDGE KGK CT-vp List No.: 1 Sl No.: 9