Karnataka High Court
Dr K Narayan vs The Commisioner Of Collegiate ... on 3 December, 2025
-1-
NC: 2025:KHC:50547
WP No. 17981 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 3RD DAY OF DECEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE ASHOK S.KINAGI
WRIT PETITION NO. 17981 OF 2025 (S-RES)
BETWEEN:
1. DR K NARAYAN
S/O KAMBAIAH
AGED ABOUT 65 YEARS,
RETIRED ASSOCIATE PROFESSOR IN ECONOMICS
MAHARANI'S ARTS COLLEGE FOR WOMEN CLUSTER
UNIVERSITY
PALACE ROAD
BENGALURU-560001
R/AT NO. 122, 5TH CROSS, 13TH BLOCK,
2ND STAGE, NAGARABHAVI,
BENGALURU-560072
Digitally
signed by 2. DR SUNANDA. D
SUNITHA K S W/O MAHADEV JANAMATTI
Location: AGED ABOUT 65 YEARS,
HIGH COURT RETIRED ASSOCIATE PROFESSOR IN PHYSICS,
OF
KARNATAKA V.H.D HOME SCIENCE COLLEGE FOR WOMEN
(CLUSTER UNIVERSITY)
PALACE ROAD
BENGALURU-560001
R/AT NO.53, M.H.R LAYOUT
NEAR SAPTAGIRI ENGINEERING COLLEGE
CHIKKABANAVARA POST
BENGALURU-560090.
...PETITIONERS
(BY SRI. M.D. KRUPESH, ADVOCATE FOR
SRI. PADMANABHA.R., ADVOCATE)
-2-
NC: 2025:KHC:50547
WP No. 17981 of 2025
HC-KAR
AND:
1. THE COMMISIONER OF COLLEGIATE EDUCATION.,
PALACE ROAD,
BENGALURU - 560 001
2. THE DIRECTOR FOR COLLEGIATE EDUCATION
PALACE ROAD,
BENGALURU-560001
3. THE JOINT DIRECTOR,
REGIONAL OFFICE,
DEPARTMENT OF COLLEGIATE EDUCATION,
MYSORE DIVISION,
MYSORE- 570001
...RESPONDENTS
(BY SMT. B.P. RADHA, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECTING THE RESPONDENTS TO TAKE CORRECTIVE AND
EFFECTIVE STEPS PURSUANT TO ANNEXURE A AND B FOR
RELEASING AND PAYING THE UGC ARREARS TO THE
PETITIONERS BY CONSIDERING THE REPRESENTATIONS
DATED 05.04.2025 AND 02.05.2025 MADE BY THE
PETITIONERS VIDE ANNEXURE-D AND E AND FURTHER ISSUE
A WRIT IN THE NATURE OF MANDAMUS DIRECTING THE
RESPONDENTS TO TAKE CORRECTIVE AND EFFECTIVE STEPS
PURSUANT TO ANNEXURE-C FOR RELEASING AND PAYING THE
ARREARS PH.D. INCREMENT TO THE 2ND PETITIONER IN VIEW
OF THE SIMILAR AND IDENTICAL ORDER DATED IN 31.07.2024
PASSED IN WP NO.17753/2024 VIDE ANNEXURE-F.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
*******
-3-
NC: 2025:KHC:50547
WP No. 17981 of 2025
HC-KAR
CORAM: HON'BLE MR. JUSTICE ASHOK S.KINAGI
ORAL ORDER
The petitioner filed this writ petition seeking for the following reliefs:
"1. Issue a writ in the nature of mandamus directing the respondents to take corrective and effective steps pursuant to Annexure-A and B for releasing and paying the UGC arrears to the petitioners by considering the representations dated 05.04.2025 and 02.05.2025 made by the petitioners vide Annexure-D and E and further issue a writ in the nature of mandamus directing the respondents to take corrective and effective steps pursuant to Annexure-C for releasing and paying the arrears Ph.D. increment to the 2nd petitioner in view of the similar and identical order dated in 31.07.2024 passed in WP no.17753/2024 vide Annexure-F
2. Issue such other orders, directions as deemed fit in the circumstances of the case and allow this writ petition with exemplary costs, in the interest of justice." -4-
NC: 2025:KHC:50547 WP No. 17981 of 2025 HC-KAR
2. Brief facts leading rise to the filing of this writ petition are as follows:
The similarly placed petitioners filed the writ petition in W.P.No.17753/2024 and the said writ petition came to be disposed of vide order dated 31.07.2024. The petitioners herein are similar and identical to the petitioners in the aforesaid writ petition and seeking the similar relief. It is contended that the respondents have not paid the arrears of UGC for certain period due and payable to the petitioners. The principal of the petitioner's college has calculated the UGC arrears payable to the petitioners. The arrears of Ph.D increment of the petitioner No.2 was also not paid by the respondents for certain period. The petitioners submitted their representations dated 05.04.2025 and 02.05.2025 to pay the arrears. The respondents have not taken any action on the representations, submitted by the petitioners. Hence, this writ petition.-5-
NC: 2025:KHC:50547 WP No. 17981 of 2025 HC-KAR
3. Heard the learned counsel for the petitioner and learned Additional Government Advocate for the respondents.
4. Learned Additional Government Advocate submitted that if reasonable time is granted to the respondents, the respondents would consider the representations dated 05.04.2025 and 02.05.2025.
5. In view of the submission made by the learned Additional Government Advocate, the writ petition is disposed of directing the respondents to consider the representations dated 05.04.2025 and 02.05.2025 and pass the appropriate order in accordance with law within 8 weeks from the date of receipt of copy of this order.
Pending IA's if any disposed of accordingly.
Sd/-
(ASHOK S.KINAGI) JUDGE SKS CT:KHV