Karnataka High Court
Smt Bharathi Patil vs State Of Karnataka on 12 October, 2023
Bench: Chief Justice, M.G.S. Kamal
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 12TH DAY OF OCTOBER, 2023
PRESENT
THE HON'BLE MR. PRASANNA B. VARALE, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE M.G.S. KAMAL
WRIT APPEAL No.305 OF 2023 (GM-CC)
C/W
WRIT APPEAL No.300 OF 2023 (GM-CC)
WRIT APPEAL No. 337 OF 2023 (GM-CC)
WRIT APPEAL No.482 OF 2023 (GM-CC)
WRIT APPEAL No.591 OF 2023 (GM-CC)
WRIT APPEAL No.886 OF 2023 (GM-CC)
WRIT APPEAL No.939 OF 2023 (GM-CC)
IN WA NO. 305 OF 2023
BETWEEN:
1. NARENDRA BABU G.V.
S/O K.V. VENKATESHAPPA
AGED ABOUT 27 YEARS
R/AT GUDIBANDE TOWN, A BLOCK
HOUSING BOARD COLONY
CHIKKABALLAPUR-561 209.
2. YALLAPPA BAGALI
S/O RAVUTAPPA
AGED ABOUT 30 YEARS
R/AT CHIKKABEVANUR
INDI TALUK,
VIJAYAPURA - 586 211.
2
3. VANI R S
W/O SUBRAMANI B G
AGED ABOUT 34 YEARS
R/A CHINNAMMA LAYOUT
1ST CROSS, CHOLANAYAKANAHALLI
R T NAGAR POST
HEBBALA, BENGALURU - 560 032.
4. CHAITHRA A.J.
W/O BASAVARAJU B N
AGED ABOUT 30 YEARS
R/A 18 HONGIRANA
17TH CROSS 17TH MAIN ROAD
ANDRAHALLI
BENGALURU - 560 091.
5. ASHWINI S.,
W/O PRAKASH T T
AGED ABOUT 35 YEARS
R/A 31, NANDA GOKULA APARTMENT
1ST MAIN ROAD
PALACE GUTTAHALLI
BENGALURU - 560 003.
6. SIDDALINGESHWARA PATTANASHETTI
S/O SOMALINGAPPA
AGED ABOUT 29 YEARS
R/AT 35, VIJAYA COLONY
NAVARASAPURA
VIJAYAPURA - 586 108.
7. BASAVARAJ HALAKI
S/O SATAPPA
AGED ABOUT 30 YEARS
R/A GOTYAL, JEVOOR POST
CHADACHAN TALUK
VIJAYAPURA - 586 204.
8. NANDISH S.,
S/O SIDDARAMAIAH
AGED ABOUT 30 YEARS
3
R/A JODIPURA VILLAGE
BAVANAHALLI POST
MALUR TQ
KOLAR - 563 130.
9. VASEEM A
S/O AMEER AHAMAD
AGED ABOUT 37 YEARS
R/A TAMARIND MERCHANT
JAYANAGAR MAIN ROAD
SHIKARIPURA TALUK
SHIMOGHA - 577 427.
10 . PARVATIBAI SANGANNA BIDARI
W/O MALLIKARJUNA K SAJJAN
AGED ABOUT 31 YEARS
R/A TANGADAGI POST
MUDEEBIHAL TALUK
BIJAPURA - 586 129.
11 . MALLIKARJUN B RAKKASAGI
S/O BASAVARAJ
AGED ABOUT 29 YEARS
R/A HAVARAGI POST
HUNAGUND TALUK
BAGALKOTE - 587 118.
12 . DADAKHALANADAR DHAVANAKATTI
S/O IBRAHIMSAB
AGED ABOUT 32 YEARS
R/AT KADUR HIREKERUR
HAVERI - 581 116.
13 . SHRUTHI B
W/O SATHISHA N
AGED ABOUT 28 YEARS
R/AT D.NO.9
BASAWESHWARA TEMPLE ROAD
MUTTHUR VILLAGE AND POST
PIRIYAPATTANA TALUK
MYSORE - 571 107.
4
14 . SUMA B M
W/O SHIVKUMAR H S
AGED ABOUT 31 YEARS
R/A HONNEMADU VILLAGE
DODDA HOBALI
G MALLIGERE MANDYA - 571 416.
15 . SAVITA MASKANAL
W/O RAJ KUMAR BANNI
AGED ABOUT 33 YEARS
R/A GANESHNAGAR, TALIKOTI
MUDDEBIHALA TALUK
VIJAYAPURA - 586 214.
16 . ANITHA R
W/O PRAMOD REDDY M B
AGED ABOUT 33 YEARS
R/A MARENAHALLI
HOLUR POST
KOLAR - 563126.
17 . SHWETA PUTTANNAVAR
W/O MAHAVEER SHEBANNANAVAR
AGED ABOUT 32 YEARS
R/A 189A, BASTI ONI,
DEVARASHIGEHALLI
BELAGAVI - 591 153.
18 . MANJUNATH P MENEDAL
S/O PARASHURAM MENEDAL
AGED ABOUT 33 YEARS
R/A 153, NEKAR COLONY
ILKAL HUNAGUND TALUK
BAGALKOTE DISTRICT - 587 125.
19 . SANTOSH MALLIGAWAD
S/O HONNAPPA MALLIGAWAD
AGED ABOUT 37 YEARS
R/A GANGADHAR NAGAR
SHIGLI POST, LAXMESHWARA TALUK
GADAG - 582 210.
5
20 . GANGADHARAIAH K C
S/O CHANDRASHEKARAIAH
AGED ABOUT 39 YEARS
R/A BANNIKODI POST
HONNALLI TALUK
DAVANAGERE - 577 516.
21 . RAVI MALLAPPA BEVINAGIDAD
S/O MALLAPPA PANCHAPPA BEVINAGIDAD
AGED ABOUT 37 YEARS
R/A MANOLLI, PARASGAD
BELAGAVI - 591 117.
22 . HURAN BI KHAZI
D/O ALLAHUDDIN
AGED ABOUT 25 YEARS
R/A ISLAMPURA STREET
RANEBENNUR TALUK
HAVERI - 581 115.
23 . SAVITHA KORI
D/O SOMANINGA
AGED ABOUT 34 YEARS
R/A 205, YATNAL
BIJAPURA - 586 104.
24 . MAMATHA M I
W/O MALLIKARJUNA H N
AGED ABOUT 38 YEARS
R/A 311, V R GOKULUM
NEAR MILANA CONVENTION HALLI
KANNUR HALLI MAIN ROAD
HOSKOTE - 562 114.
25 . LEELAVATHI N.,
W/O SUBRAMANYA G
AGED ABOUT 34 YEARS
R/A 87, 1ST MAIN ROAD
JC NAGAR
MAHALAKSHMIPURAM
BENGALURU - 560 086.
6
26 . RASHMI B N
W/O GANESH K.,
AGED ABOUT 37 YEARS
R/AT NO. 60 BELAKU
1ST FLOOR, 6TH MAIN, 6TH CROSS
BAIRAVESHWARA NAGAR
NAGARBHAVI MAIN ROAD
BENGALURU -560 072.
27 . MUBEEN LALMIYA
W/O IMAMASAB KILLEDAR
AGED ABOUT 34 YEARS
R/AT SIDDANABHAVI ONI
NARAGUND TALUK
GADAG-582 207.
28 . NISHA RANI
D/O DIGAMBER RAO
AGED ABOUT 28 YEARS
R/AT HAJNAL BHALKI TALUK
BIDAR DISTRICT-585 444.
29 . MANJULA B.,
W/O SANTOSH U N
AGED ABOUT 37 YEARS
R/AT MYLARPATTANA ROAD
SANTHOSH NILAYA, UPPARAHALLI,
NAGAMANGALA TALUK
MANDYA -571 432.
30 . UMESH BALLUR
S/O SHREESHAIL
AGED ABOUT 38 YEARS
R/AT INGALIGE POST
MUDHOL TALUK
BAGALKOTE -587 313.
31 . LOKESH TUKARAM BHANGER
S/O TUKARAM
AGED ABOUT 35 YEARS
R/AT SAUNDATTI PARASAGAD
BELGAVI-591 224.
7
32 . JAYADHEEP T PARUTAGALE
S/O TUKARAM
AGED ABOUT 37 YEARS
R/AT NO. 1701, BASAVANAGAR
SHEDBAI, KAGWAD
CHIKKODI TALUK
BELAGAVI -591 315.
33 . SACHIN JUNJARAWAD
S/O SURESH JUNJARAWAD
AGED ABOUT 32 YEARS
R/AT SAUNDATTI, PARASAGAD
BELAGAVI-591 126.
34 . AMBARISH ONTETEEN
S/O IRANNA,
AGED ABOUT 33 YEARS
DEVARA HIPPARAGI POST
SINDHAGI TALUK
VIJAYAPURA-586 115.
35 . LAVANYA R
W/O LOKESH H
AGED ABOUT 30 YEARS
KABBALA VILLAGE AND POST
HOSADURGA TALUK
CHITRADURGA-577 597.
36 . RENUKA HADAPAD
W/O IRANNA
AGED ABOUT 37 YEARS
R/AT AB NAGARA MUNDARGI
GADAG-582 118.
37 . CHANDRASHEKARAGOUDA KAREGOUDA
S/O FHAKKIRAGOUDAR NINGANGOIUDAR
AGED ABOUT 33 YEARS
R/AT KUSAGUR, RANEBENNUR
HAVERI-581208.
8
38 . RUBIYA BEGUM KOPPAL
D/O BASHUSAB
AGED ABOUT 33 YEARS
R/AT MUNDARGI, GADAG-582 118.
39 . SUBHASGOUDA PATIL
S/O LINGANAGOUDA
AGED ABOUT 39 YEARS
R/AT MARADUR POST HALAGI
HAVERI-581 213.
40 . MANJUNATH ANDAVAGOL
S/O APPASAHEB
AGED ABOUT 33 YEARS
R/AT POST TONASHYAL
VIJAYAPURA RURAL -586 121.
41 . MANJULA T K
W/O CHIRANJEEVE B
AGED ABOUT 32 YEARS
R/AT KALAMMANA GUDI BEEDI
CHIKKANAYAKANAHALLI
TUMKUR -572 214.
42 . BASAPPA KURI
C/O CHUNAPPA N. SARVI
AGED ABOUT 38 YEARS
R/AT SHARADA NILAYA, 13TH CROSS
GOKUL NAGAR, MUTAGA
BELAGAVI-591 124.
43 . SHEETAL SAVADI SAJJAN
S/O NAGARAJ SAVADI
AGED ABOUT 35 YEARS
R/AT PLOT NO. 3, 1ST CROSS
BESIDE CHAITRA APARTMENT SHRINAGAR
DHARWAD-580 003.
...APPELLANTS
(BY SRI. V. LAKSHMINARAYANA SR. ADVOCATE FOR
SMT. ANUSHA L., ADVOCATES)
9
AND
1. THE STATE OF KARNATAKA
REP BY UNDER SECRETARY
DEPT. OF PRIMARY AND
SECONDARY EDUCATION
2ND GATE, 6TH FLOOR
M.S. BUILDING
DR. AMBEDKAR ROAD
BENGALURU-560 001.
2. DEPARTMENT OF PERSONAL
AND ADMINISTRATIVE REFORMS
SECRETARY TO GOVERNMENT
ROOM NO.245, 2ND FLOOR
VIDHANA SOUDHA
BENGALURU-560 001.
3. CENTRALISED ADMISSION CELL
SPECIAL OFFICER
OPP. CAUVERY BHAVAN
BENGALURU-560 002.
4. THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPT
CHIKKODI-591 232.
5. DEPUTY DIRECTOR
OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
CHIKKODI-591 232.
6. THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPT
MYSORE-570 007.
7. DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
MYSURU-570 007.
10
8. THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPT
KALABURAGI-585103.
9. DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
KALABURAGI-585 103.
10 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPT
DAKSHINA KANNADA-575 003.
11 . DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
DAKSHINA KANNADA-575003.
12 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPT
RAMANAGAR-562 159.
13 . DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
RAMANAGARA-562 159.
14 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPT
BENGALURU NORTH-560 026.
15 . DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
BENGALURU NORTH-560 026.
16 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPT
BENGALURU SOUTH- 562 106.
11
17 . DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
BENGALURU SOUTH-562 106.
18 . THE DISTRICT OFFICER
DEPARTMENT OF PUBLIC INSTRUCTION
HAVERI-581 110.
19 . DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
HAVERI-581 110.
20 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPARTMENT
SIRSI UTTAR KANNADA-581 401.
21 . DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
SIRSI-581 401.
22 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPARTMENT
RAICHUR-584101.
23 . DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
RAICHUR-584 101.
24 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPARTMENT
BAGALKOTE-587101.
25 . DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
BAGALKOTE-587 101.
12
26 . DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
VIJAYAPURA-586 101.
27 . AKSHATA CHOUGALA
W/O BHARAMU P TEERTH
AGED ABOUT 28 YEARS
R/AT PARAMANANDAWADI POST
RAIBAG TALUK
BELGAVI BELAGAVI-591 311.
28 . PRIYANKA
W/O MANJESH
AGED ABOUT 27 YEARS
R/A B R KAVAL VILLAGE
HANAGODU POST AND HOBLI
HUNSUR, MYSORE-571 105.
29 . JYOTHI A.,
W/O MAHESHA P.
AGED ABOUT 36 YEARS
R/AT NO.4718
NEELAKANTA NAGAR
NANJANGUD
MYSURU-571 301.
30 . RANI H N
W/O NANJESHA
AGED ABOUT 29 YEARS
R/A NO.307, NAGAWALA POST
ILVALA HOBLI
MYSURU-571 130.
31 . JYOTHI CHANDRASHEKHAR KARIKAL
W/O VISHWANATH
AGED ABOUT 29 YEARS
R/A SEDAM ROAD
RTO OFFICE SAI NAGAR
KALABURAGI-585 105.
13
32 . CHAITRA V.Y.
W/O RAGHU K.S.
AGED ABOUT 28 YEARS
R/A VADDARAHALLI VILLAGE
BELAVADI POST
CHIKKAMAGALURU-577 146.
33 . GURULAKSHMI N
W/O THIMMAPPA RAJU
AGED ABOUT 32 YEARS
R/A SADARAHALLI VILLAGE
AKKUR POST
CHANNAPATNA
RAMANAGARA-562 138.
34 . SUNEETHA R
W/O JAGADEESHA
AGED ABOUT 32 YEARS
R/A DODDA YERAMGERE VILLAGE
BIJJAHALLI POST
KODIHALLI HOBLI
KANAKAPURA TALUK.
35 . KALPANA BEERAPPA NAIK
W/O MAHESH G NAIK
AGED ABOUT 30 YEARS
R/A VANNALLI POST
KUMTA
UTTARA KANNADA-581 343.
36 . GAYATHRI NAIK
W/O SHIVARAJ SHANTAPPA NAIK
AGED ABOUT 32 YEARS
R/A ARAMANEKOPPA POST
KODKANI, KUMTA
UTTARAKANNADA-581 440.
37 . NISHA
W/O SATHISH
AGED ABOUT 31 YEARS
R/A 5-155, THAREMAR HOUSE
14
DKOLAVOOR, MURTHUR VILLAGE
KOLAVAR POST, MANGALORE NORTH
DAKSHINA KANNADA - 574 144.
38 . SAVITHA HOSATTI
W/O MAHESH MALI
AGED ABOUT 32 YEARS
R/A POAIGALI, ATHANI,
CHIKKODI - 591 248.
39 . PRATHIBA BEERAPPA YANKANCHI
W/O MURASIDDA GAVADE
AGED ABOUT 29 YEARS
R/A SHIVANUR POST, ATHANI
CHIKKODI - 591232.
40 . RAMYARANI
W/O PRABHAKAR RAJU POOJARY
AGED ABOUT 30 YEARS
R/A 1-218, SAPTHAGIRI
BELAVE POST AND VILLAGE
UDUPI - 576 212.
41 . NANDA B GOUDAR
W/O MANJUNATH N GHATTI
AGED ABOUT 31 YEARS
R/A 2408, SIMHASAN PLOT
GAJENDRAGAD
GADAG - 582 114.
42 . SHEEBA ANJUM
W/O MOHAMMED ETHESHAM ULLA
AGED ABOUT 33 YEARS
R/A 778/222
BEHIND POLICE STATION
BUR ROAD, BANGARPET
KOLAR - 563 114.
43 . ASHA S.,
W/O VINAYAKUMAR
AGED ABOUT 31 YEARS
15
R/A 1/9, REDDI LINGAYATH ONI
DOOPADAHALLI POST
KOTTUR, VIJAYANAGAR
KARNATAKA - 583 134.
44 . PRAMILA T.,
W/O GOPALA R
AGED ABOUT 37 YEARS
R/AT# 97, SWAMIVIVEKANANDA
BADAVANE, BAHADURPURA
ANEKAL, BENGALURU - 562 106.
45 . PATIMA BABAKKANAVAR
W/O ABDUL KHADAR R/A JILANI
AGED ABOUT 29 YEARS
R/AT # 2579, SAVALA BAVIONI
MULGUND RURAL
GADAG - 582117.
46 . SHRUTHI
W/O VEERAREDDY
AGED ABOUT 27 YEARS
R/A 92, CHINTAKUNTA POST
YADGIRI - 585 214.
47 . LEELA HIREMATH
W/O SANTOSH KUMAR
AGED ABOUT 31 YEARS
R/A PLOT NO.2,
10-934/21/2A/2
OPP. VIVEKANANDA COLLEGE
NEAR FIRE STATION
MAHALAXMI LAYOUT
KALABURAGI - 585 101.
48. SMT. RUKIYA BANU M.V.
D/O MUSHTAK AHMED
W/O LIYAKATH
AGED ABOUT 28 YEARS
PERMANENT R/O:
No. 14/1287, JAYANAGAR
JANATHA QUATRESS
16
DHARWAD - 580 001.
49. SMT. NAJAMOON MULLA
D/O IBRAHIMSAB MULLA
W/O SUBHANI
AGED ABOUT 35 YEARS
PERMANENT R/O:
NADUVINAPETH, MANIHAL POST
SUREBAN TALUK
RAMANAGARA DISTRICT - 591 127.
50. SMT. SHAILA LAKSHMAN KABBUR
D/O LAKSHMAN
W/O DATTATREYA BIRAJADAR
AGED ABOUT 28 YEARS
PERMANENT R/O:
PETKARCHAWL
MARUTHI GALLI
GATAPRABHA
MALLAPURA POST
GOKAK BELGAUM - 591 306.
51. SMT. THARA G.E.,
D/O ESHAWARAPPA G.S.,
W/O MOHAN KUMAR N.,
AGED ABOUT 27 YEARS
PERMANENT R/O
CHIKKANAHALLI
SIRA, TUMKURU - 572 125.
52. SMT. ARPITHA S.,
D/O SURENDRA S.K.,
W/O B.M. VARANESH
AGED ABOUT 29 YEARS
No.136, HALLIKERE BALLUR
MUDIGERE
CHIKKAMAGALRU - 577 122.
53. SMT. TRIVENI M.G.,
D/O GIRIJA MAHESH
W/O YOGESHA
AGED ABOUT 33 YEARS
17
PERMANENT R/O
WARD No.02
BEHIND APMC NAIDU LAYOUT
NEHRUNAGAR
BELUR, HASSAN - 573 115.
54. SMT. NAVEEDA KHANNUM
D/O ASSADULLA KHAN
W/O HAYATH BASHA S.,
AGED ABOUT 32 YEARS
PERMANENT R/O
NEAR JAMIYA MASJID
KERE BILACHI POST
CHENNAGIRI,
DAVANAGERE - 577 218.
55. SMT. VIDYA G.,
D/O GHANARAJ D.,
W/O VASU R.,
AGED ABOUT 31 YEARS
PERMANENT R/O
HUNASINAKERE LAYOUT
BEHIND SANTHEPETE SCHOOL
HASSAN - 573 201.
56. SMT. SALMA JABEEN
D/O NUSRATH ALI
W/O RAVI M.L.,
AGED ABOUT 32 YEARS
PERMANENT R/O
B-1, 21, ANTHARIKSHA NAGAR
MCF HOUSING COLONY
HARALAHALLI
HASSAN - 573 202.
57. SMT. SHILPA H.R.,
D/O RAJASHEKAR H.K.,
W/O SHREE HARSHA
AGED ABOUT 33 YEARS
PERMANENT R/O
HEBBALE VILLAGE
SOMAVARPET TALUK
18
KODAGU - 571 232.
58. SMT. MEENAKSHI M.,
D/O MAYAPPA
W/O SHIVARAJA K.,
AGED ABOUT 31 YEARS
PERMANENT R/O
No.111, HOSABEEDI
HINKAL, MYSURU RURAL
KARNATAKA - 570 017.
59. SMT. SARASWATHI TIWARI
D/O KESHAVA TIWARI
W/O RAGHAVENDRA RAJAPUT
AGED ABOUT 32 YEARS
PERMANENT R/O
No.3278, 4TH CROSS
SARASWATHI NAGAR
GANESHPURA, HINDALAGA
BELGAVI - 591 108.
60. SMT. NETRA P., D/O PUTTASWAMY
W/O VIJAYA SHANKAR M.,
AGED ABOUT 32 YEARS
PERMANENT R/O
No.518, 18TH CROSS
4TH MAIN, VIDYARANYAPURA
MYSORE - 570 008.
61. SMT. MADUSHREE NAIK
D/O MAHABALESHWAR
W/O NAGARAJ BEERAPPA NAIK
AGED ABOUT 29 YEARS
PERMANENT R/O
No.42/B, MIRJA KUMATA
UTTARAKANNADA - 581 440.
62. SMT. NOORAIN SULTANA
W/O KAFEEL AHMED
AGED ABOUT 29 YEARS
PERMANENT R/O
10TH CROSS, 1ST STAGE
19
BEHIND QUBAMASJID
RML NAGAR, SHIVAMOGGA - 577 201.
63. SMT. S. SHAHWAR UNNISA
D/O SANULLA SHARIFF S.,
W/O ASLAM SAIKALGAR
AGED ABOUT 29 YEARS
PERMANENT R/O
CHENNAGIRI DAVANGERE - 577 213.
64. SMT. KANEEZ FATTIMA
D/O GHOUSE PASHA
W/O MOHAMMED I
AGED ABOUT 28 YEARS
PERMANENT R/O
SECOND STAGE COTTON PETE
MG ROAD
KOLAR - 517 247.
65. SMT. SHAMALA A.S.,
D/O. SHIVANNA GOWDA K.,
W/O GAJENDRA L.,
AGED ABOUT 37 YEARS
PERMANENT R/O
No.10,11 WARD 1564
GEETHASHALA ROAD
VTC PEENYA DASARAHALLI
BANGALORE - 560 057.
66. SMT. TABASSUM JHA
D/O SHIVAPUTRAPPA MALGI
W/O MAHALINGAPPA TALUK
AGED ABOUT 35 YEARS
PERMANENT R/O
No.340, NEAR POST OFFICE
DOTHIHAL, KUSTAGI
KOPPAL - 583 287.
67. SMT. GULFAM
D/O PEERKHAN T.M.,
W/O AASIF PASHA
AGED ABOUT 26 YEARS
20
PERMANENT R/O
TALAGUNDHA VILLAGE
MEDIHALA POST
KOLAR - 563 101.
68. SMT. VARSHA PATIL
W/O FHAKKIR @ TRISHUL HIRAGANNAVAR
AGED ABOUT 33 YEARS
PERMANENT R/O
HIRAGANNAVAR BUILDING
UNDER RAIWAY BRIDGE
HAVERI - 581 110.
69. SMT. SMEETHA SUBEDAR
D/O ASHOK
W/O RAWUTH KANAKANA WADI
AGED ABOUT 29 YEARS
PERMANENT R/O
HALEPET GALLI, TERADHAL
RABAKAVI TALUK
BANNAHATTI
BAGALKOT - 587 315.
70. SMT. SOUMYA N.S.,
D/O SHEKARAPPA N.H.,
W/O SUDHARSHANA R.V.,
AGED ABOUT 28 YEARS
PERMANENT R/O
ULLASA NILAYA KUVEMPU NAGAR
T.H. ROAD, RIPPANPET
HOSANAGARA TALUK
SHIVAMOGGA - 577 426.
71. SMT. SNEHALATHA DEVAREDDY
D/O MALLANAGOUDA
W/O SANTOSH
AGED ABOUT 29 YEARS
PERMANENT R/O
No.1227, BADAVADAGI STREET
WARD No.03, HUNGUND
BAGALKOT - 587 118.
21
72. SMT. SWELEHA NAZNEEN
D/O NAZEER AHMED
W/O FAYAAZ
AGED ABOUT 30 YEARS
PERMANENT R/O
SAGARA, SHIVAMOGGA - 577 401.
73. SMT. SANDHYARANI B
D/O BABU
W/O RAMESH S.,
AGED ABOUT 29 YEARS
PERMANENT R/O
10TH WARD, BEHIND JUNIOR COLLEGE
PLD BANK ROAD
BAGEPALLI, CHIKKABALLAPURA - 561 207.
74. SMT. NAGARATHNA VENKANNA NAYAK
D/O VENKANNA NAYAK
W/O ASHWIN KUMAR
AGED ABOUT 27 YEARS
PERMANENT R/O
SAGADA GIRI, ANKOLA TALUK
UTTARAKANNADA - 581 319.
75. SMT. JYOTHI H.N.,
D/O NAGARAJU
W/O SHASHI KUMAR
AGED ABOUT 27 YEARS
PERMANENT R/O
CHINNADA GUDI
HUNDI VILLAGE AND POST
NANJANAGUD, MYSORE - 571 312.
76. SMT. DIVYASHREE K.,
D/O B. KRISHNA
W/O ADITYA NAIRY
AGED ABOUT 27 YEARS
PERMANENT R/O
3-131, HERANJE 5 SENSE 52 HEROOR
KUNJALU POST
UDUPI - 576 213.
22
77. SMT. VATSALA R.G.,
D/O LATE GANGANNA
W/O NAGARAJU H.A.,
AGED ABOUT 29 YEARS
PERMANENT R/O ROPPADA PALYA
SWANDENA HALLI POST
TUMAKUR - 572 104.
78. SMT. SUDHARANI
D/O YALAGUNDAPPA BEERADAR
W/O SHRI AMARESHA
AGED ABOUT 39 YEARS
PERMANENT R/O
JAYABHAVANI NILAYA
SARASWATHI VIDYA MANDIR
COTNOOR, KALABURGI - 585 102.
79. SMT. USHA C.M.,
D/O SHREE MALLIKARJUNAPPA
W/O SANDEEP H.E.,
AGED ABOUT 27 YEARS
PERMANENT R/O
CHIKKABANUR, BANUR POST
SAKARAYANAPATNA HOBLI, KADUR
CHIKKAMAGALURU - 577 135.
80. SMT. SHWETHA V.,
D/O VENKATESHAPPA V.C.,
W/O VENKATESH N.,
AGED ABOUT 32 YEARS
PERMANENT R/O
A BLOCK, NEAR KAUVERY HARDWARE SHOP
NARASAPURA ROAD
VEMGAL, KOLAR - 563 101.
81. SMT. LAKSHMI S.,
D/O SUBRAMANI
W/O JAGADEESH E.,
AGED ABOUT 32 YEARS
PERMANENT R/O
BANNAHATTI VILLAGE
TEKALE POSE, MALUR TALUK
KOLAR - 563 137.
23
82. SMT. SHAILA KAKHANADAKI
D/O KASHINATH KAKANADAKI
W/O SHREE SHAILA M., AMBALAL
AGED ABOUT 29 YEARS
PERMANENT R/O
CHELUVANARAYANA SWAMY NILAYA
RANGAPPA ROAD
BANASHANKARI
BANGALORE - 560 085.
83. SMT. SAVITHA V.,
D/O VENTAKESH R.,
W/O KOTESHWARA REDDY C.,
AGED ABOUT 33 YEARS
PERMANENT R/O
No.07/58, R VENKATESHA NILAYA
KOLAR - 563 101.
84. SMT. RAMYA S.,
D/O SURESH
W/O MAHESH P.,
AGED ABOUT 29 YEARS
PERMANENT R/O
KENCHAMMANA HALLI
SASALA KUNTE
PAVAGADA
MUDUGIRI - 561 202.
85. SMT. SHAHANAZ A.,
D/O ABDUL KALEEL
W/O SYED MAOHAMMED AKEEL HUSSAIN
AGED ABOUT 30 YEARS
PERMANENT R/O
No.50 PALANAJOGI HALLI
DODDABALLAPUR
BENGALURU - 561 203.
86 SMT. SANGEETHA A.N.,
D/O NINGEGOWDA
W/O RADHAKRISHNA
AGED ABOUT 35 YEARS
24
PERMANENT R/O
AKKUR VILLAGE & POST CHENNAPATNA
RAMANAGARA - 562 138.
87 SMT. DIVYASHREE B.J.,
D/O JAYARAMAIAH B.,
W/O CHANDRASHEKAR H.A.,
AGED ABOUT 31 YEARS
PERMANENT R/O
GUBBI, TUMKUR - 572 216.
88. SMT. ZAIBA TARANNUM
W/O MUKTHIYA BASHA
PERMANENT R/O
HELE MEDARKERI
NEW CHAMPA BUILDING
SHIKARIPURA
SHIVAMOGGA - 577 427.
89. SMT. KALAVATHI B.M.,
D/O MAHADEVAIAH
W/O NAGABHUSHAN
AGED ABOUT 33 YEARS
PERMANENT R/O
No.84, 3RD CROSS
SARASWATIPURAM
WAVERS COLONY
NELAMANGALA
BENGALURU RURAL- 562 123.
90. SMT. KALPANA T.G.,
D/O SHREE GOPALAPPA A
W/O SHREE SANTHOSH N.,
AGED ABOUT 30 YEARS
PERMANENT R/O
R/No.7322, RAMA MANDIR TEMPLE ROAD
WEAVERS COLONY
NELAMANGALA
BANGALORE RURAL - 562 123.
91 SMT. SUMA B.L.,
W/O VIJAYAKUMAR N.D.,
25
AGED ABOUT 28 YEARS
PERMANENT R/O
BILEKAL HALLI VILLAGE
UDDEBORANHALLI POST
CHIKKABALLAPURA - 577 168.
92. SMT. SAVITHA
D/O SHREE SIVAPUTRAPPA MALAGI
W/O MAHALLINGAPPA TIRAKI
AGED ABOUT 35 YEARS
PERMANENT R/O
No.340, NEAR POST OFFICE, DOTHIHAL
KUSTAGI, KOPPALA - 583 278.
93. SMT. GANGUBHAI JALAPUR
D/O SHREE BASANNA
W/O SHREE MAHANTESH
AGED ABOUT 30 YEARS
PERMANENT R/O:
R/O KONNUR
TALIKOTE, MUDDEBIHAL
VIJAPUR - 586 208.
94. SMT. SEEMA SORAGANVI
W/O ANNA SAAB BELAGALI
AGED ABOUT 32 YEARS
PERMANENT R/O:
R/O POST SATTI, TALUK ATANI
BELGAVI, CHIKKODI - 591 240.
95. SMT. ARCHANA B.P.
D/O PUTTASWAMY
W/O ROHITH K.,
AGED ABOUT 32 YEARS
PERMANENT R/O:
R/O No.9, ADARSH NAGAR
KOLLEGALA
CHAMARAJ NAGAR - 571 440.
96. SMT. VIJAYALAKSHMI
D/O RAJKUAR
W/O VISHWANATH B.,
26
AGED ABOUT 30 YEARS
PERMANENT R/O:
R/O 3-113/688
NAGONDANAHALLI
BENGALORE NORTH
WHITE FIELD BANGALORE - 560 066.
97. SMT. JYOTHI N.,
W/O LOKESH N.R.,
AGED ABOUT 32 YEARS
PERMANENT R/O:
R/O 61 SANTHE BEEDI
OPPOSITE PARIYAPPA SWAMY
MATHA DOMMASANDRA
ANEKAL TALUK
BENGALORE SOUTH - 562 125.
98. SMT. BASIRA BEGUM
D/O SRI. MALLIKSAB MULLA
W/O SRI. JAKEER HUSSAIN
AGED ABOUT 30 YEARS
PERMANENT R/O:
R/O BALASHETTY HALLI POST
KAMANATAGI HUNSAGI
SHORAPUR, YADGIRI - 585 291.
99. SMT. RATHNA K.P.,
D/O PARAMESHWARAPPA
W/O MAHANTHESH
AGED ABOUT 30 YEARS
PERMANENT R/O:
123/10 NARASIMHA COMPOUND 1ST MAIN ROAD
T. DASARAHALLI
BANGALORE - 560 057.
100. SMT. MALA M.,
D/O SRI. MALLAIAH
W/O SRI. SHIVANNA
AGED ABOUT 32 YEARS
PERMANENT R/O:
R/I 1/20 2ND MAIN ROAD
MARENAHALLI
27
VIJAYANAGAR
BANGALORE - 560 040.
101. SMT. DEEKSHITHA Y.E.,
D/O EKAMBARACHAR
W/O CHANDRASHEKAR P.,
AGED ABOUT 27 YEARS
PERMANENT R/O:
R/O 60/61 NEXT TO BBMP OFFICE DEVASANDRA
KRISHNARAJA PURAM
BANGALORE NORTH - 560 036.
102. SMT. SUDHA S.R.,
D/O RAMA
AGED ABOUT 36 YEARS
PERMANENT R/O:
R/O DEVIPURA TEMPLE ROAD
SRI. RAMA NAGARA
TALAPADI POST
MANGALORE - 575 023.
103. SMT. JYOTHI G.,
D/O GANAPATHY ACHARYA
W/O CHANDRASHEKARA
AGED ABOUT 36 YEARS
PERMANENT R/O:
R/O YERMAL THAENKA KAAPU TALUK
UDUPI - 574 119.
104. SMT. SUMALATHA
D/O KOTYAPPA SALIAN
W/O SANTHOSH U.,
AGED ABOUT 32 YEARS
PERMANENT R/O:
R/O 4-23, PULLITHADI HOUSE
NAARINGANA, BANTWALA
DAKSHINA KANNADA - 575 018.
105. SMT. VIJAYALAKSHMI ARALIKATTI
D/O CHANDRASHEKAR ARALIKATTI
W/O JAGADEESH HANDADAKATTI
AGED ABOUT 38 YEARS
28
PERMANENT R/O:
R/O 2ND CROSS,
NEAR DTC GANCHI NAGAR
DHARWAD - 580 004.
106. SMT. JAYAPADMA DESAI
D/O SANATH KUMAR DESAI
W/O BRAMHA SUHAS MUTTIN
AGED ABOUT 29 YEARS
PERMANENT R/O:
R/O MARKET ROAD
UPPINABELAGERI
DHARWAD - 581 206.
107. SMT. ASHABI BHASHASAB MEERANNAVAR
D/O BHASHASAB
W/O MOULALI NASHIKUDI
AGED ABOUT 31 YEARS
PERMANENT R/O:
R/O KALAS POST
KUNDAGOL
DHARWAD - 581 107.
108. SMT. SUMA KRISHNAPPA SAWUKAR
D/O KRISHNAPPA SAWUKAR
W/O RAMESH
AGED ABOUT 35 YEARS
PERMANENT R/O:
R/O HEBSUR POST
HUBLI TALUK
DHARWAD DISTRICT - 581 209.
109. SMT. SHYAMALA
D/O NARAYANA KULAL
W/O SURESH KULAL
AGED ABOUT 32 YEARS
PERMANENT R/O:
R/O No.2-87, HANIGADDE
MUDDUMANE POST
SHIRURMANDATTI
UDUPI - 576 223.
29
110. SMT. PRIYA N. KARADIN
D/O SRI. NAMADEVAPPA KARADIN
W/O AMRUT KARAJAGI
AGED ABOUT 31 YEARS
PERMANENT R/O:
R/O S.P. KARAJAGI
HOUSE No.1/2, HDMC
BELAMKAR ONI
HUBBALI - 580 024.
111. SMT. JAYASHREE
D/O RAMACHANDRA
W/O SANTHOSH KUMAR
AGED ABOUT 33 YEARS
PERMANENT R/O:
R/O LACHINCHOLI POST
ALAND TQ
KALABURGI DISTRICT - 585 302.
112. SMT. KAVYA B.R.
D/O RAVEENDRA D.,
W/O JYOTHISH K.,
AGED ABOUT 32 YEARS
PERMANENT R/O:
R/O NERTHANE HOUSE
DHARMASTALA
BELTANGADI TALUK
DAKSHINA KANNADA - 574 216.
113. SMT. TAJASWINI TANVASHI
D/O SIDDALINGAPPA
W/O SUNIL JAGATI
AGED ABOUT 35 YEARS
PERMANENT R/O:
R/O No.5659, MALLAMMA NAGAR
NEAR DURGADEVI TEMPLE
MUDHOL
BAGALKOT - 587 313.
114. SMT. ANITHA Y.V.,
D/O VENKATARAVANAPPA
W/O MURALIDHAR H.,
30
AGED ABOUT 35 YEARS
PERMANENT R/O:
R/A VYACHAPURA HALLI
GOWRIBIDANUR
CHIKKABALLAPUR - 561 210.
115. SMT. SAVITHRI BASAPPA GEDAGERI
D/O BASAPPA
W/O CHANDRASHWKAR HOSMANI
AGED ABOUT 32 YEARS
PERMANENT R/O:
R/A No.27, BEVOOR POST
YALBURGA TALUK
KOPPALA - 583 237.
116. SMT. HARSHA KAMATE
D/O BHEEMAPPA
W/O SANTHOSH KUMAR
AGED ABOUT 27 YEARS
PERMANENT R/O:
C/O G.S. SAMANI H.NO.140
NEAR J J HOSPITAL
HUKKERI ROAD
GHATAPRABHA
GOKAK, BALAGHAVI - 591 306.
117. SMT. RAMYA H.M.,
D/O MANCHE GOWDA
W/O KIRAN KUMAR R.,
AGED ABOUT 31 YEARS
PERMANENT R/O:
R/O No.111, 5TH CROSS
ULLAL MAIN ROAD
JJ NAGAR
JNANBHARATHI
BANGALORE - 560 056.
118. SMT. SHEETHAL RAMACHANDRA NAIK
D/O RAMCHANDRA NAIK
W/O TIRUMALA NAIK
AGED ABOUT 29 YEARS
PERMANENT R/O:
31
R/O ELUMUDI HAKLU
HADEEN POST, BELAKE TQ
UTTARA KANNADA - 581 320.
119. SMT. PRIYANKA DESAI
D/O BASANGOUDA
W/O MANOJ KUMAR BIDARI
AGED ABOUT 30 YEARS
PERMANENT R/O:
R/O KHANAPUR
VIJAYAPURA SINDAGI
BIJAPUR - 586 128.
120. SMT. NAYANA NAIK
D/O VENKAPPA S. NAIK
W/O VIDYADHARA R NAIK
AGED ABOUT 30 YEARS
PERMANENT R/O:
R/O BAAD POST
KUMUTA TQ
UTTARAKANNADA - 581 351.
121. SMT. DIVYA Y.,
D/O YALLAPPA POOJARI
W/O HARISHCHANDRA
AGED ABOUT 30 YEARS
PERMANENT R/O:
R/O RANGANAPAL
BILAKALI VILLAGE
MUDIGERE TQ
CHIKMAGALURU - 577 121.
122. SMT. SOWMYA
D/O SHOBANANDA KUMAR H.,
W/O SHRIKANTH
AGED ABOUT 29 YEARS
PERMANENT R/O:
R/O SRI. SAI KRUPA NERALAKATTE
KUVETTU, DAKSHINA KANNADA - 574 224.
123. SMT. SULOCHANA S.,
D/O SANJEEVA POOJARI
32
W/O NAVEEN K.,
AGED ABOUT 29 YEARS
PERMANENT R/O:
R/O No.2-57, NEAR CHAARMADI SCHOOL
CHAARMADI, BELTANGADI
DAKSHINA KANNADA - 574 228.
124. SMT. PARVEEN M., PATEL
D/O MOULALI PATEL
W/O ABDUL RAHIM BABAR M. DAKHANI
AGED ABOUT 38 YEARS
PERMANENT R/O
R/O BADI KAMAN JM ROAD
VIJAYAPURA - 586 101.
125. SMT. SHRUTHI BELLUNDAGI
D/O KALLAPPA BELLUNDAGI
W/O SHANKREPPA P. MASALI
AGED ABOUT 27 YEARS
PERMANENT R/O:
R/O KANNUR POST
VIJAYAPURA TQ & DISTRICT - 586 101.
126. SMT. SAMEENA KOUSAR MAISTRY
D/O FAQRUDDIN MAISTRY
W/O MOHAMMED YASIN HAVALAGI
AGED ABOUT 34 YEARS
PERMANENT R/O:
R/O J.M. ROAD
BEHIND JAMIYA MASJID
PATEL GARDEN, VIJAYAPURA - 586 104.
127. SMT. ASHA D.M.
D/O MANJAPPA
W/O GOVINDARAJU S.D.,
AGED ABOUT 29 YEARS
PERMANENT R/O:
R/O KUMBALLURU, HONNALI
DAVANAGERE - 577 219.
128. SMT. KRIPA HEGDE K.,
D/O RAGHU HEGDE K.,
33
W/O AJITH HEGDE
AGED ABOUT 34 YEARS
PERMANENT R/O:
R/O SRI. VINAYAK KRUPA
KAADUBETTAMALA KAARKALA
UDUPI - 574 122.
129. SMT. ASHWINI KEMMPANNAVAR
D/O NEELAPPA
W/O GURU SIDDANAGOUDA POLICE PATIL
AGED ABOUT 29 YEARS
PERMANENT R/O:
R/O HIRE MYAGERI
KOPPAL - 583 236.
130. SMT. SHREEDEVI
D/O SATHYANARAYAN BHATT
W/O ANANTH K.,
AGED ABOUT 33 YEARS
PERMANENT R/O:
R/O ANANTH DHAMA
NEAR NET COLLEGE
NITTE, KAARKALA
UDUPI DISTRICT - 574 110.
131. SMT. SWATHI
D/O NITHYANANDA SHETTY
W/O DEEPAK SHETTY
PERMANENT R/O:
R/O ANANDA NILAYA
GOLIYADI, MELMANE
PADU ANJAR, HIRIYADKA POST
UDUPI - 576 113.
132. SMT. JAYASHRI SIDARAY LANGOT
D/O SIDARAY LANGOT
W/O MAHANTESH METRI
AGED ABOUT 27 YEARS
PERMANENT R/O:
R/O KURUBA GALLI, ATHANI
CHIKKODI - 591 304.
34
133. SMT. CHANDRKANTHI HEGDE
D/O RAGHAV HEGDE
W/O RANJITH HEGDE
AGED ABOUT 27 YEARS
PERMANENT R/O:
R/O HARAVATTLU HOUSE
KADATALA
KAARKALA UDUPI - 574 108.
134. SMT. SHRI. SHANKARI
W/O SANDEEP PADMASALI
AGED ABOUT 33 YEARS
PERMANENT R/O:
R/O SANGABITTU VILLAGE
BANTWALA TQ
DAKSHINAKANNADA - 574 237.
135. SMT. POORNIMA
D/O MANJUNATHA
W/O SUBHASH
AGED ABOUT 29 YEARS
PERMANENT R/O:
R/O BIJOOR
BYNDDOR TQ
UDUPI - 576 232.
136. SMT. RAJANI KUMARI M.G.,
W/O VINAY KUMAR L.,
AGED ABOUT 31 YEARS
PERMANENT R/O:
MALLAPUR VILLAGE
MADEHALLI
CHITRADURGA - 515 281.
137. SMT. SUNITHA KOLLI
W/O CHANDRANATH
AGED ABOUT 29 YEARS
PERMANENT R/O:
R/O KIMS QUATRESS BLOCK No.2
HOUSE No.15, VIDYANAGARA
HUBBLI, DHARWAD - 580 031.
35
138. SMT. LALITHA DARGAD
W/O MALLIKARJUNA
AGED ABOUT 27 YEARS
PERMANENT R/O:
R/O DEVARADDI STREET
HUNGUND
BAGALKOT - 587 102.
139. SMT. VANI S.,
W/O SATHISHA
AGED ABOUT 33 YEARS
PERMANENT R/O:
R/O JODIMANE
HAANE HALLI, BARKUR
DHARMAVARA UDUPI - 576 210.
140. SMT. SHIVABASAMMA MADIWALAR
W/O HONAKEREPPA MADIWALAR
AGED ABOUT 29 YEARS
PERMANENT R/O:
R/O HALGATTI
RAMADURGA
BELAGAVI - 591 123.
141. SMT. LATHA G.D.,
W/O MANJUNATHA
AGE(MAJOR)
PERMANENT R/O:
R/O GADDEHALLI POST
MAAVINAHALLI, C.S. PURA HOBLI
TUMKUR - 572 213.
142. SMT. USHA ALAVANDI
D/O NINGAPPA A.T.,
W/O P. DEVENDRAPPA
AGED ABOUT 31 YEARS
PERMANENT R/O:
R/O HIMALAPURA ROAD
BADIGERA ONI
DOOPADA HALLI VILLAGE
KOTTUR
VIJAYANAGARA - 583 134.
36
143. SMT. RADHIKA
D/O SHARANEGOUDA
W/O SHIVAKUMAR
AGED ABOUT 27 YEARS
PERMANENT R/O:
R/O HINGALAGI
HEVOORU, HILAKAL
BAGALKOT - 587 154.
144. SMT. YASHODAMMA N.,
W/O SHASHIKUMAR A.,
AGED ABOUT 32 YEARS
PERMANENT R/O:
R/O Y KAGGAL POST
BALLARI TALUK
BALLARI - 583 111.
145. SMT. JYOTHI ANGADI
D/O VIRUPAXAPPA ANGADI
W/O SHIVARUDRAPPA V. BANDIWAD
AGED ABOUT 34 YEARS
PERMANENT R/O:
R/O No.795, NEAR BANNIKATTI
RAJIV GHANDI NAGAR
GADAG - 582 101.
146. SMT. RAJESHWARI HIREMAT
D/O MALLAYYA HIREMAT
W/O PANCHAXARAYYA ARADYAMATH
AGED ABOUT 29 YEARS
PERMANENT R/O:
R/O JALALPUR POST
SAVANOOR TALUK
HAVERI DISTRICT - 581 118.
147. SMT. TASKEEN KOUSAR SANADI A
D/O ABDUL KAREEM SANADI
W/O MAAZAHMED BELAJUMKAR
AGED ABOUT 29 YEARS
PERMANENT R/O:
R/O HASHMIN NAGAR
4TH CROSS, KWB - 6738/04
37
DHARWAD - 580 008.
148. SMT. PARVATHI NINGAPPA ANGADI
D/O NINGAPPA ANGADI
W/O MANUNATH HUDDAR
AGED ABOUT 25 YEARS
PERMANENT R/O:
R/O NELLUR POST
MUSHIGERI TALUK
GAJENDRAGAD, GADAG - 582 211.
149. SMT. JYOTI PANCHAKSHARAYYA HIREMAT
D/O PANCHAKSHARAYYA HIREMAT
W/O BASAYYA D . MATHAPATI
AGED ABOUT 28 YEARS
PERMANENT R/O:
R/O A.P. NARENOOR
BADAMI TALUK
BAGALKOT - 587 206.
150. SMT. BASAVVA HEMAREDDY YARAGATTI
D/O HEMAREDDY YARAGATTI
W/O RAGHAVENDRA V. HARLAPUR
AGED ABOUT 31 YEARS
PERMANENT R/O:
R/O KONGWAD, TADAHAL
NAVALGUNDH
DHARWAD - 580 001.
151. SMT. PUSHPALATH P.,
W/O VIJAYAKUMAR R.K.,
AGED ABOUT 30 YEARS
PERMANENT R/O:
R/O KERETONNUR POST & VILLAGE
PANDAVAPURA TALUK
MANDYA - 571 434.
152. SMT. RESHMA BAGWAN
W/O IRSHAD BAGWAN
AGED ABOUT 29 YEARS
PERMANENT R/O
R/O ITAGI COLONY
38
TORAVI ROAD
VIJYAPUR - 586 102.
153. SMT. VIJAYALAKSHMI BASAPPA BADIGER
W/O MANJUNATH BADIGER
AGED ABOUT 32 YEARS
PERMANENT R/O
R/O YADWAD ROAD
HULKUND, RAMDURGA
BELGAVI - 591 114.
154. SMT. SONIKA
W/O BASAVARAJ
AGED ABOUT 30 YEARS
PERMANENT R/O
R/O MADANIPARAGA POST
ALAND TALUK
KALBURGI - 585 236.
155. SMT. VIJAYALAKSHMI
W/O KIRAN
AGED ABOUT 28 YEARS
PERMANENT R/O
R/O ROUDAL BAND CAMP LINGASUGUR
RAICHUR - 584 127.
156. SMT. UMADEVI
W/O BHEEMASHANKAR
AGED ABOUT 35 YEARS
PERMANENT R/O
R/O No. 11-421/16
SAMATHA COLONY BRAHMPUR KALBURGI SOUTH
KALBURGI - 585 302.
157. SMT. VIDYA SHERUGAR
D/O NAGESHSHERUGAR
W/O VIJAY SERVGARA
AGED ABOUT 33 YEARS
PERMANENT R/O
R/O No.13-198/2
SANTHANAKERI
GANGOLLI VILLAGE & POST
39
KUNDAPUR TALUK
UDUPI - 576 216.
158. SMT. GOURAMMA
D/O SHIVABASAPPA
W/O RAVISHANKAR
AGED ABOUT 31 YEARS
PERMANENT R/O
R/O GUNJALLI CAMP
K. HOSAHALLI POST
SINDANOOR TALUK
RAICHUR - 584 132.
159. SMT. POORNIMA GARADIMANI
D/O GURUNATH
W/O CHANDRASHEKAR B.,
AGED ABOUT 31 YEARS
PERMANENT R/O
No.7/2, SRI. BANASHANKARI NILAYA
RATHAPURPETH
RAMADURGA
BELAGAVI DISTRICT - 591 123.
160 .SMT. REKHA KURI
D/O MAHANTESH KURI
W/O NINGAPPA PUJARI
AGED ABOUT 29 YEARS
PERMANENT R/O
R/O BEERALIGESHWARA TEMPLE ROAD
BASAVANA BAGEWADI
VIJAYAPURA - 586 203.
161. SMT. VEENA GADDAD
D/O VEERAPPA GADDAD
W/O DAYANAND B.N.,
AGED ABOUT 29 YEARS
PERMANENT R/O
R/O BIJAWARA POST
MUDUGIRI TALUK
TUMKURU - 572 132.
162. SMT. SUNEETHA TUMBAL
40
D/O MALLANNA
W/O SANDEEP
AGED ABOUT 34 YEARS
PERMANENT R/O
R/O No. 1203/A MANIHAL, SUREBAN
RAMADURGA TALUK
BELAGAVI - 591 127.
163. SMT. NETRAVATHI SOMANATH SULIBHAVI
D/O SOMNATH SULIBHAVI
W/O VISHWANATH
AGED ABOUT 31 YEARS
PERMANENT R/O
R/O RAMADURGA BELGAVI - 591 123.
164. JAYASHREE GOTYAL
D/O MAHADEVAPPA GOTYAL
AGED ABOUT 31 YEARS
R/AT POST ATHARGA INDI
VIJAYAPURA - 586 112.
165. GOURAVVA HAJERI
S/O SHANKARSING
AGED ABOUT 29 YEARS
R/AT POST TONASHYAL
VIJAYAPURA - 586 108.
166. SUNANDA BADIGER
D/O MANAPPA
AGED ABOUT 31 YEARS
R/AT OPP UMASHANKAR KARYALAY
CHANDA BAWADI ROAD
SHIRIYAL SHETTI CHOCK
VIJAYAPURA -586 101.
167. MANJULA PATIL
D/O NETAJI
AGED ABOUT 33 YEARS
R/AT GOTAKHINDAKI POST
BHANTANURA TALIKOTE
MUDDEBIHAL
VIJAYAPURA - 586 214.
41
168. GEETA BHEEMANAGOUD BIRADAR
D/O BHEEMANAGOUD BIRADAR
AGED ABOUT 32 YEARS
R/AT PLOT NO.16
BAGAVANTI HOSPITAL BACKSIDE
BASAVANA BAGEWADI ROAD
VIJAYAPURA KARNATAKA - 586 109.
169. POTADAR SHRUTI RAMESH
D/O RAMESH
AGED ABOUT 32 YEARS
R/AT PATIL NAGAR AT POST CHADACHAN
VIJAYAPURA - 586 205.
170. DEEPIKA GONGADI
D/O AJITKUMAR GONGADI
AGED ABOUT 34 YEARS
R/AT PADMA NILAYA 20TH CROSS
KHB COLONY HUDCO
MUDDEBIHAL
VIJAYAPUR - 586 212.
171. JYOTI MOOLIMANI
D/O BEEMANAGOUD MOOLIMANI
AGED ABOUT 29 YEARS
R/AT BEEMANAGOUD MOOLIMANI KUDARI
SALAWADAGI
VIJAYAPURA - 586 208.
172. RAMA S. MANTHAL
S/O SHIVASHARNAPPA
AGED ABOUT 29 YEARS
R/AT 4-120/38
DASIMAYYA COLONY
KAMALAPUR KALABURGI - 585 313.
173. AMBIKA
DO SIDDAPPA
AGED ABOUT 27 YEARS
R/AT CHITKUNTA POST
NAVADGI TALUK
CHINCHOLI KALBURGI - 585 324.
42
174 MADHUMATI
D/O DHARMANNA
AGED ABOUT 35 YEARS
R/AT H.NO.6-1-14
REVANASIDDESHWAR COLONY
ALAND KALABURGI - 585 302.
175. SHASHIKALA
D/O SHIVANANDA
AGED ABOUT 33 YEARS
R/AT H.NO.2-910/78/58
I BLOCK IT MAIN ROAD
5TH CROSS VEERANDRA PATI BADAVANE
KALABURGI-585 101.
176. MALLAMMA
D/O NAGANNA
AGED ABOUT 29 YEARS
R/AT NO.1/181
VEERAHADRESHWARA TEMPLE ROAD
AT/OI DIGGAON CHITTAPUR
KALABURGI- 585 211.
177. GURUBAI
S/O GOVINDAPPA
AGED ABOUT 35 YEARS
R/AT VITTEM SHARAQI MOHALLA
TIMMAPUR SHORAPUR TALUK
YADGIR DISTRICT - 585 220.
178. POOJA
D/O SHARANAPPA
AGED ABOUT 28 YEARS
R/AT PLOT NO.68 17/74
RAMAYYA LAYOUT
KOTNOOR MUTH
KALBURAGI- 585 102.
179. NIRMALA
D/O SHIVARAMREDDY
AGED ABOUT 32 YEARS
R/AT 5/70 KODLI POST CHINCOLI VILLAGE
43
KALAGI TALUK
KALABURAGI - 585 312.
180. SHRUTI SANGANAGOUDA
D/O SANGANAGOUDA
AGED ABOUT 30 YEARS
R/AT POST HADANOOR
HADANOOR SHORAPUR
YADGIRI - 585 216.
181. BHOODEVI
D/O VEERBHADRAPPA
AGED ABOUT 28 YEARS
R/AT HOUSE No.5-5-113/4
SHIVANAGRA STATION
YADGIRI - 585 202.
182 SUNITA MAHANANDA
D/O NARASAREDDY
AGED ABOUT 32 YEARS
R/AT WARD No. RADDERONI KANAKAGIRI
GANGAVATHI KOPPAL - 583 283.
183. VANI D.,
D/O THIPPANNA
AGED ABOUT 36 YEARS
R/AT No.1-37 32ND WARD
AGASARA ONI HOSPETE
VIJAYANAGAR - 583 201.
184. NETRAVATI D/O NEELAPPA
AGED ABOUT 25 YEARS
R/AT DOOR No.L12
SHINTRA HATTI
KOPPAL -583 231.
185. KUSUMA
D/O VENKATESH KARADAKAL
AGED ABOUT 34 YEARS
R/AT WARD No.1
HULIHYDER TALUK
44
GANGAVATHI TALUK
KOPPAL DISTRICT - 583 283.
186. SUNITA BASETEPPA
D/O BASETAPPA KUMBLAVATI
AGED ABOUT 34 YEARS
D.NO.115 GIRIJA NILAYA
AMARVATHI HOSPET
VIJAYANAGAR - 583 201.
187. NAGEENA BANU
D/O MAHABUBALI
AGED ABOUT 32 YEARS
R/AT CHANNAVIRESHWARA NAGAR
AKKI ALUR HANAGAL TALUK
HAVERI - 581 102.
188. TALAT KHANUM PATHAN
S/O KAMAL KHAN
AGED ABOUT 30 YEARS
R/AT 40, 2ND CROSS
MANTUR ROAD, BYALI PLOT HUBLI
HUBLI CITY, DHARWAD - 580 020.
189. ANITHA SHIVALINGAPPA
D/O SHIVALINGAPPA
AGED ABOUT 31 YEARS
R/AT YAMMIGANUR POST
KACHAVI HIREKERUR
HIREKERUR HAVERI - 581 120.
190. SUNITA Y. HIREKURUBAR
D/O YAMANAPPA
AGED ABOUT 30 YEARS
R/AT SECTOR No.8 PLOT No.70B
NAVANAGAR BAGALKOTE - 587 102.
191. AKSHATA
D/O MANJUNATHA
AGED ABOUT 35 YEARS
R/AT No.32, SHIVAMOGGA ROAD
45
IST WARD HOSANAGAR
SHIVAMOGGA - 577 418.
192. MAHADEVI BANNIMARAD
D/O KARIYAPPA
AGED ABOUT 30 YEARS
R/AT PO VENKATAAPUR
MUNDARAGI TALUK
GADAG - 582 113.
193. KAVYA MANJUNATH NAIK
D/O MANJUNATH MURKUNDI NAIK
AGED ABOUT 33 YEARS
R/AT No.490/1 SHADHIHITTAL VILLAGE
KUMTA TALUK, UTTARA KANNADA - 581 343.
194. ROOPA
D/O GURUVA POOJARY
AGED ABOUT 32 YEARS
R/AT No.1/55, HARADI SALIKERI BRAHAMAVARA
UDUPI - 576 213.
195. SAVITHA
D/O THUKAAMA SHETTY
AGED ABOUT 32 YEARS
R/AT 1-43 NEAR MARIGUDI
KOWDOOR BILURU POST
KARKALA UDUPI - 574 102.
196. DEEPA B.P.
D/O PARASHURAMA
AGED ABOUT 35 YEARS
R/AT No.63
AISHWARYA GOLDEN NEST LAYOUT
(NORTH BLOCKS) KOPPA GATE
ANEKAL BENGALURU SOUTH 460 105.
197. LAKSHIMI V.,
D/O VIJAYAKUMAR K.,
AGED ABOUT 28 YEARS
R/AT 414, MAIN ROAD
46
THORAVANDA AGASANHALLI ANAVATTI
SORAB SHIVMOGGA -577 413.
198. MYTHRI E.S.,
D/O SOME GOWDA
AGED ABOUT 32 YEARS
R/AT SINGANAHALLI VILLAGE
JAINAHALLI POST
AKKIHEBBAL HOBLI
K.R. PETE, MANDYA - 571 605.
199. VIDYAVTI YALABURGI
D/O GANGADHAR YALABURGI
AGED ABOUT 36 YEARS
R/AT No.25, JAYASHREE COLONY
BAGALAKOTE - 587 112.
200. POORNIMA
D/O SOMANNA
AGED ABOUT 35 YEARS
R/AT NEAR ALEMANE MALLAPURA ALUR POST
CHAMARAJA NAGAR - 571 117.
201. RESHMA G. BAGAWAN
D/O GIDDUSAB BAGAWAN
AGED ABOUT 32 YEARS
R/AT 1541 HIREMANI LAYOUT
AT POST GAJENDRAGAD
GAJENDRAGAD TALUK
GADAG - 582 114.
202. ARSHIYA TABASSUM C.A.
D/O SAYED AHAMED S.,
AGED ABOUT 29 YEARS
R/AT No.9/320
KARINANJANAPURA ROAD
MUBARAK MOHALLA
CHAMARAJA NAGAR - 571 313.
203. RASHIDA BEGUM PINJAR
D/O MALIKSA PINJAR
47
AGED ABOUT 28 YEARS
R/AT K.M. HUNDI VILLAGE
KADAKOLA POST JAYAPURA HOBLI
MYSURU TALUK & DISTRICT - 571 311.
204. RANJITHA G.B.,
D/O BASAVARAJAPPA G.S.,
AGED ABOUT 30 YEARS
R/AT BEDARASHIVANAKERE VILLAGE
BASAVASHIVANAKERE POST
CHITRADURGA - 577 541.
205. MAMATHA K.,
D/O LATE KHANDOBARAO
AGED ABOUT 36 YEARS
R/AT No.139,
3RD MAIN
11TH CROSS,
ALANAHALLY LAYOUT
MYSORE - 570 028.
206. ARPITHA G.R.,
D/O RAGHUNATHA G.H.,
AGED ABOUT 32 YEARS
R/AT MEERASABIHALLI
CHALLAKERE
CHITRADURGA - 577 522.
...RESPONDENTS
(BY SRI. VIKRAM HUILGOL ADDL. ADVOCATE GENERAL A/W
SMT. MAMATHA SHETTY. AGA FOR RESPONDENTS 1, 2 & 4
TO 26;
SRI. K. ANANDA, ADVOCATE FOR R3;
SRI. K.N. PHANINDRA, SR. ADVOCATE A/W
SMT. LATHA S. SHETTY, ADVOCATE FOR R27 TO 47;
SRI. VIJAYA SIMHA REDDY D.V. ADVOCATE FOR R48 TO 163
SRI. DILIP KUMAR, ADVOCATE FOR R164 TO 207
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
48
ORDER OF THE LEARNED SINGLE JUDGE DATED:30.01.2023
PASSED IN WRIT PETITION.NO.23752/2022 (ANNEXURE -A)
AND DISMISS THE WRIT PETITION AND CONSEQUENTLY
DIRECT THE RESPONDENTS TO IMPLEMENT FROM THE STAGE
OF PROVISIONAL LIST DATED:18.11.2022 (ANNEXURE -A TO
A18 IN WRIT PETITION No.23752/2022) IN ACCORDANCE WITH
LAW STRICTLY AS PER THE NOTIFICATION.
IN WA. NO.300 OF 2023
BETWEEN :
1. SMT. BHARATHI PATIL
W/O RAMESH CHINCHAGADI
AGED ABOUT 37 YEARS
R/AT ARAKURAHATTI
NAVAGUNDA TALUK
DHARWAD - 582 03.
2. SRI. BALAPPA BANAJIGER
S/O SHIVAPPA BANAJEEGER
AGED ABOUT 41 YEARS
R/AT SATHI, ATHANI TALUK
BELAGAVI-591240.
3. SMT. DIVYA M.K.
D/O KRISHNA G.
AGED ABOUT 32 YEARS
R/AT MALLAPAN HALLI
HOLLENARASIPURA
HASSAN-573211.
49
4. SMT. PARAVEEN BEGUM D. HANAMASAGAR
D/O DADEPEER
AGED ABOUT 34 YEARS
R/AT WARD NO.1
NEAR KANTI CIRCLE
ILAKAL TALUK
BAGALKOTE-587 125.
5. SMT. REKHA D.K.
W/O HARISH .L
AGED ABOUT 35 YEARS
R/AT MAYALLARA LINGESHWARA NILAYA
WARD NO.1, DON BOSCO SCHOOL
D.M. PALYA, SHIRA GATE
TUMAKURU-572 106.
6. SRI. BASAVARAJ N. SIDARADDI
S/O NEELAKANTARAYA
AGED ABOUT 37 YEARS
R/AT SASANURU
TALIKOTE TALUK
VIJAYAPURA-586 216.
7. SMT. SHAILA BIRADAR
W/O BAPU GOWDA NAGAPPA CHICHOLI
AGED ABOUT 30 YEARS
R/AT VADAVADAGI
BASAVANA BAGEVADI TALUK
VIJAYAPURA - 586216.
8. SMT. PUSHPA KAMATAGI
W/O JAMPANNA
AGED ABOUT 36 YEARS
R/AT WARD No.11
MAIN ROAD, KAMATAGI
HUNAGUNDA
BAGALKOTE - 587120.
50
9. SMT. ANITHA VASANADA
D/O HANUMANTH VASANADA
AGED ABOUT 29 YEARS
R/AT KHAJJINDONI TALUK
KALADAGI
BAGALAKOTE - 587 204.
10 . SMT. LALITHA CHOWDARY
W/O B.B. MAKANAPUR
AGED ABOUT 28 YEARS
R/AT OTIHAL SINDAGI
VIJAYAPURA - 586115.
11 . SMT. RADHA B.S.
W/O MANU B.
AGED ABOUT 34 YEARS
R/AT No.48, BEGUR
AJJAMPURA, TARIKERI
CHIKKAMAGALURU
KARNATAKA - 577550.
12 . SMT. SHOBHA N.
W/O RAMESH
AGED ABOUT 36 YEARS
R/AT No. 7/2, NEW No.8
1ST CROSS, KARAGAPPA GARDEN
MISSION ROAD, BENGALURU SOUTH
BENGALURU
KARNATAKA - 560027.
13 . SRI. KUMAR ASUTI
S/O SRI BASAVARAJA
AGED ABOUT 30 YEARS
R/AT MADALAGERI
TALUK - RON
DISTRICT GADAG - 582209.
14 . SRI. SANTHOSH KUMAR B. BELLAVATHI
S/O BASAVANTHAPPA
AGED ABOUT 27 YEARS
R/AT KANCHINGALURUL
51
HANGAL TALUK-581101
HAVERI DISTRICT.
...APPELLANTS
(BY SRI. VISHWANATHA SHETTY V., ADVOCATE)
AND:
1. STATE OF KARNATAKA
REP BY UNDER SECRETARY
DEPARTMENT OF PRIMARY AND
SECONDARY EDUCATION 2ND GATE
6TH FLOOR M.S. BUILDING
DR AMBEDKAR VEEDHI
BANGALORE - 560 001.
2. DEPARTMENT OF PERSONAL AND
ADMINISTRATIVE REFORMS
SECRETARY TO GOVERNMENT
ROOM NO. 245, 2ND FLOOR
VIDHANA SOUDHA
BANGALORE - 560 001.
3. CENTRALISED ADMISSION CELL
SPECIAL OFFICER
OPP CAUVERY BHAVAN
BANGALORE - 560 002.
4. THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE
DEPARTMENT CHIKKODI
CHIKKODI DISTRICT - 591 232.
5. DEPUTY DIRECTOR OF
PUBLIC INSTRUCTION (ADM)
DEPT. OF PUBLIC INSTRUCTION
OFFICE OF DDPI
CHIKKODI - 591232.
6. THE DISTRICT OFFICER
BACKWARD CLASSES
52
WELFARE DEPARTMENT
MYSROE
MYSORE DISTRICT - 570 007.
7. DEPUTY DIRECTOR OF
PUBLIC INSTRUCTION (ADM)
DEPT OF PUBLIC INSTRUCTION
OFFICE OF DDBI
MYSORE - 570007.
8. THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
KALABURGI
KALBURGAI DISTRICT - 585 103.
9. DEPUTY DIRECTOR
OF PUBLIC INSTRUCTION
(ADM) DEPT. OF PUBLIC INSTRUCTION
OFFICE OF DDPI
KALBURAGI - 585 103.
10 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
DAKSHINA KANNADA
DAKSHINA KANNADA DISTIRCT - 575 003.
11 . DEPUTY DIRECTOR
OF PUBLIC INSTRUCTION (ADM)
DEPT. OF PUBLIC INSTRUCTION
OFFICE OF DDPI,
DAKHSINA KANNADA - 575 003.
12 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
RAMANAGAR
RAMANAGAR - 562 159.
53
13 . DEPUTY DIRECTOR
OF PUBLIC INSTRUCTION (ADM)
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
RAMANAGARA - 562 159.
14 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
BANGALORE NORTH
BANGALORE NORTH - 560026.
15 . DEPUTY DIRECTOR
OF PUBLIC INSTRUCTION (ADM)
DEPT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
BANGALORE NORTH - 560026.
16 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
BANGALORE SOUTH
BANGALORE SOUTH - 562106.
17 . DEPUTY DIRECTOR
OF PUBLIC INSTRUCTION (ADM)
DEPT OF PUBIC INSTRUCTION
OFFICE OF DDPI
BANGALORE SOUTH-562106.
18 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT OF HAVERI
HAVERI-581110.
19 . DEPUTY DIRECTOR
OF PUBLIC INSTRUCTION(ADM)
DEPT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
HAVERI-581110.
54
20 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT SIRSI
SIRSI UTTAR KANNADA-581401.
21 . DEPUTY DIRECTOR
OF PUBLIC INSTRUCTION(ADM)
DEPT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
SIRSI-581 401.
22 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT-RAICHUR
RAICHUR-584 101.
23 . DEPUTY DIRECTOR
OF PUBLIC INSTRUCTION (ADM)
DEPT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
RAICHUR-584 101.
24 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT-BAGALAKOTE
BAGALAKOTE-587 101.
25 . DEPUTY DIRECTOR
OF PUBLIC INSTRUCTION (ADM)
DEPT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
BAGALAKOTE-587 101.
26 . DEPUTY DIRECTOR
OF PUBLIC INSTRUCTION (ADM)
DEPT OF PUBLIC INSTRUCITON
OFFICE OF DDPI
VIJAYAPURA-586 101.
27 . AKSHATA CHOUGALA
W/O BHARAMU P TEERTH
55
AGED ABOUT 28 YEARS
R/A 1 POST, PARAMANDAWADI TALUK
RAIBAG DISTRICT
BELAGAVI-591 311.
28 . PRIYANKA
W/O MANJESH
AGED ABOUT 27 YEARS
R/AT B.R. KAVAL VILLAGE
HANAGODU POST AND HOBLI
HUNSURU, MYSORE-571105.
29 . JYOTHI A
W/O MAHESH P
AGED ABOUT 36 YEARS
R/A NO.4718, NEELAKANTA NAGAR
NANJANGUD, MYSURU-571301.
30 . RANI H N
W/O NANJESHA
AGED ABOUT 29 YEARS
R/A NO.307, HUYILALU VILLAGE
NAGAWALA POST, ILVALA HOBLI
MYSORE-571130.
31 . JYOTHI CHANDRASHEKAR KARIKAL
W/O VISHWANATH
AGED ABOUT 29 YEARS
R/AT SEDAM ROAD
RTO OFFICE, SAI NAGAR
KALBURGI 585105.
32 . CHAITHRA V Y
W/O RAGHU K S
AGED ABOUT 28 YEARS
R/AT VADDARAHALLI VILLAGE
BEDAVADI POST
CHIKKAMANGALURU TALUK
CHIKKAMANGALURU 577146.
56
33 . GURULAKSHMI N.,
W/O THIMMAPPARAJU
AGED ABOUT 32 YEARS
R/AT SADARAHALLI VILLAGE
AKKUR POST CHANNAPATANA
RAMANAGARA - 562 138.
34 . SUNEETHA R
W/O JAGADEESHA
AGED ABOUT 32 YEARS
R/AT DODDA YERAMGERE VILLAGE
BIJJAHALLI POST
KODIHALLI HOBLI
KANAKAPURA TALUK - 562 117.
35 . KALPANA BEERAPPA NAIK
W/O MAHESH G NAIK
AGED ABOUT 30 YEARS
R/AT VANNALLI POST KUMTA
UTTARA KANNADA - 581 343.
36 . GAYATHRI NAIK
W/O SHIVARAJ SHANTAPPA NAIK
AGED ABOUT 32 YEARS
R/AT ARAMANEKOPPA POST
KODKANI KUMTA
UTTARA KANNADA - 581 440.
37 . NISHA
W/O SATHISH
AGED ABOUT 31 YEARS
R/AT 5-155 THAREMAR HOUSE
DKOLAVOOR MURHTUR VILALGE
KOLAVAR POST
MANGALORE NORTH
DAKSHINA KANNADA - 574 144.
38 . SAVITHA HOSATTI
W/O MAHESH MALI
AGED ABOUT 32 YEARS
R/AT POAIGALI ATHANI
57
CHIKKODI - 591 248.
39 . PRATHIBA BEERAPPA YANKANCHI
W/O MURASIDDA GAVADE
AGED ABOUT 29 YEARS
R/AT POST SHIVANUR ATHANI
CHIKKODI-591 232.
40 . RAMYARANI
W/O PRABHAKAR RAJU POOJARY
AGED ABOUT 30 YEARS
R/AT 1-218, SAPTHAGIRI
BELAVE POST AND VILLAGE
UDUPI-576 212.
41 . NANDA B GOUDAR
W/O MANJUNATH N GHATI
AGED ABOUT 31 YEARS
R/AT HOUSE NO.2408
SIMHASAN PLOT GAJENDRAGAD
GAJENDRAGAD GADAG-583 114.
42 . SHEEBA ANJUM
W/O MOHAMED ETHESHAM ULLA
AGED ABOUT 33 YEARS
R/AT NO.778/222 BEHIND POLICE SATION
BUR ROAD, BANGARPET
BANGARPET
KOLAR-563 114.
43 . ASHA S
W/O VINAYAKUMAR
AGED ABOUT 31 YEARS
R/AT 1/9 REDDI LINGAYATH ONI
DOOPADAHALLI POST
KOTTUR, VAJAYANAGAR
KARNATAKA - 583134.
44 . PRAMILA T
W/O GOPALA R
AGED ABOUT 37 YEARS
58
R/AT NO.97
SWAMIVIVEKANANDA BADAVANE
BAHADURPURA, ANEKAL
BENGALURU-562106.
45 . PATIMA BABAKKANAVAR
W/O ABDULKHADARJILANI
AGED ABOUT 29 YEARS
R/AT 2579 SAVALABAVIONI
MULGUND RURAL
MULGUND GADAG - 582 117.
46 . SHRUTI
W/O VEERAREDDY
AGED ABOUT 27 YEARS
RESIDING AT H.NO.92
POST CHINTAKUNTA
YADGIR DISTRICT
YADAGIRI - 585 214.
47 . LEELA HIREMATH
W/O SANTOSH KUMAR
AGED ABOUT 31 YEARS
RESIDING AT PLOT NO.2
H.NO.10-934/21/2A/2
OPP. VIVEKANAND COLLEGE
NEAR FIRE STATION
MAHALAXMI LAYOUT
KABURAGI - 585 101.
...RESPONDENTS
(BY SRI. VIKRAM HUILGOL, AAG a/w
SMT. MAMTHA SHETTY, AGA FOR R1, R2, R4 TO R26;
SRI. K. ANANDA, ADVOCATE FOR R3;
SRI. K.N.PHANINDRA, SENIOR ADVOCATE A/W
SMT. LATHA S. SHETTY, ADVOCATE FOR C/R-34.)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO CALL FOR THE
ENTIRE RECORDS ON THE FILE OF THE HON'BLE SINGLE JUDGE
IN WRIT PETITION NO.23752 OF 2022 AND BE PLEASED TO SET
59
ASIDE THE ORDER DATED 30.01.2023 PASSED BY THE
HON'BLE SINGLE JUDGE IN WRIT PETITION NO.23752 OF 2022
BY ALLOWING THE ABOVE APPEAL ON MERITS.
IN WA NO.337 OF 2023
BETWEEN:
1. GANESHA PRASAD K.,
S/O LATE DEVADASA NAYAK
AGED ABOUT 33 YEARS
R/AT KODI HOUSE
KUDI-82, KODIBETTU
UDUPI - 576113.
2. HALAPPA MANTUR
S/O YALLAPPA
AGED ABOUT 29 YEARS
R/A POST JAGANUR
TQ-CHIKKODI
DISTRICT-BELAGAVI-591305.
3. PAWAN KUMAR N G
S/O GANGADHARA N B
AGED ABOUT 38 YEARS
R/A NO.9, SANGAMA NILAYA
GOWTHAMA BUDHA ROAD
OPP.CANARA BANK
CHOWKAHALLY
KRISHNARAJANAGR
MYSORE-571602.
4. RAMYA.B.S.
W/O SANTOSH NAYAK
AGED ABOUT 29 YEARS
R/AT NO.75
NEAR POST OFFICE
AT AND POST VASAR KUDRIGE
TQ ANKOLA
UTTAA KANNADA DISTRICT-581 357.
60
5. MALATHI
S/O GOPALA MOOLYA
AGED ABOUT 39 YEARS
R/AT NO.3-103
KOKALA HOUSE
MANCHI, BANTWAL
DAKSHINA KANNADA DISTRICT-574 323.
6. ASHWITHA.S
W/O ABHIJITH KUMAR
AGED ABOUT 32 YEARS
R/AT NO.2-306 (1)
SHREE DEVIKRIPA VARAKABE
KUVETTU
BELTHANGADY TALUK
DAKSHINA KANNADA DISTRICT-574 224.
7. MAHESHWARI H.M.
D/O MAHADEVAPPA M
AGED ABOUT 31 YEARS
R/AT AJANTHA PARADISE
D-10, 3RD CROSS
CHOWDESHWARI LAYOUT
MARATHAHALLI
BENGALURU-560 037.
8. MADHUSHREE M
W/O VASANTHA KUMAR
AGED ABOUT 32 YEARS
R/AT NO.11-156
SHIVA SADANA PALLADKA
KOILA VILLAGE, K.C.FARM POST
KADABA TALUK
DAKSHINA KANNADA -574 241.
9. SHOBHA H.S.
W/O RAVI M.B
AGED ABOUT 36 YEARS
R/AT NO.66/113
6TH CROSS, 8TH MAIN
JNANJYOTHI NAGARA
61
NEAR SVK KALYANA MANTAPA
MALLATHAHALLI
BENGALURU SOUTH
BENGALURU-560 056.
10 . CHETHANA N
D/O NAGESHAPPA N.S.
AGED ABOUT 29 YEARS
R/AT HIREHARAKA VILLAGE
GOWTHAMAPURA POST
SAGARA, SHIVAMOGGA-577 412.
11 . SOWMYA
D/O L. JAGANNATH SHETTY
AGED ABOUT 32 YEARS
GURUKRUPA HOUSE
KAROLGUDDE, JODUKATTE
MIJAR POST AND VILLAGE
DAKSHINA KANNADA-574107.
12 . SWAPNA MAHADEV NAIK
W/O VIKESH VINOBA NAIK
AGED ABOUT 28 YEARS
NEAR SHANKAR NARAYAN TEMPLE
LAXMESHWAR ANKOLA-581 314.
13 . ASHWINI MAHADEV NAIK
D/O MAHADEV NAIK
AGED ABOUT 27 YEARS
R/AT SHEDIKULI
POST BABRUWADA
TALUK ANKOLA
UTTARA KANNADA DISTRICT-581 314.
14 . HARINAKSHI
D/O NARAYANA
W/O B.RAJESH
AGED ABOUT 36 YEARS
R/AT NATTIBAIL HOUSE
UPPINANGADY
PUTTUR TALUK
DAKSHINA KANNADA DISTRICT-574 241.
62
15 . JYOTI UMESH NAIK
D/O UMESH NAIK
AGED ABOUT 27 YEARS
R/AT MARKANDESHWAR
BAILUR BHATKAL
UTTARA KANNADA DISTRICT -581350.
16 . MAMATHA KUMARI
D/O THIMMAPPA POOJARY V
AGED ABOUT 44 YEARS
R/AT NO. 2-157,/2, "SAMYAK"
6TH CROSS, JAYANTHI NAGAR
KUKKUNDOOR KARKALA
UDUPI -574104.
17 . VINOD RAMESH NAYAK
S/O RAMESH P NAYAK
AGED ABOUT 38 YEARS
R/AT KANAGIL
PO HINCHAKAD
TQ ANKOLA
DIST UTTARA KANNADA -581353.
18 . REENA GOPALKRISHNA NAYAK
D/O GOPALAKRISHNA NAYAK
W/O VENKATESH HAMMANNA NAYAK
AGED ABOUT 30 YEARS
R/AT NO. 42, NEAR MARUTHI TEMPLE
VTC BELEKERI, PO BELEKERI
ANKOLA TALUK
UTTARA KANNADA DISTRICT-581321.
19 . SUDHARANI KARANI
D/O DEVANANDA
AGED ABOUT 30 YEARS
R/AT H NO. 1-11-46/54
RANAPRATAP SINGH COLONY
RAMPUR ROAD
RAICHUR-584101.
20 . RESHMA KUMARI
D/O SUNDARA BANGERA
63
AGED ABOUT 37 YEARS
RESIDING AT NO 1-180
HALEGETU HOUSE NAVOOR
BANTWAL
DK DISTRICT - 574211.
21 . NOOR ARSHIYA
S/O SIDDIQ PASHA
AGED ABOUT 37 YEARS
RESIDING AT KOLATHURU VILLAGE
YELDURU POST
SRINIVASAPURA TALUK
KOLAR DISTRICT - 563 138.
22 . PADMAVATHI
AGED ABOUT 36 YEARS
D/O RAMA
RESIDING AT C /O GANGA POOJARI
MATHOSHREE KRISHNA NILAYA
DODDAMANE HOUSE
UPPUNDA BYNDOOR
UDUPI - 576 232.
23 . SMITHA A
W/O BHASKARA SHETTY
D/O GOPALA SHETTY
AGED ABOUT 34 YEARS
RESIDING AT 2-162
ARPINI GUTHU HOUSE,
KANYANA POST AND VILLAGE
BANTWAL TALUK
D K DISTRICT - 574 279.
24 . RANI KAPATAKAR
D/O SEETARAM KAPATAKAR
W/O VINESH KRISHNA ALORE
AGED ABOUT 30 YEARS
RESIDING AT NO 337A KOLHAR
BASAVANA BAGEWADI
VIJAYAPURA - 586 210.
64
25 . MAHADEVI
D/O YAMANAPPA W/O YAMANURAPPA
AGED ABOUT 31 YEARS
RESIDING AT SINGANAHAL
KARATAGI
GANGAVATHI
KOPPALA- 583 282.
...APPELLANTS
(BY SRI. NAIK NITYANAND VENKATARAMAN, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REP. BY UNDER SECRETARY
DEPT. OF PRIMARY AND SECONDARY EDUCATION
2ND GATE, 6TH FLOOR
M.S.BUILDING, DR. AMBEDKAR VEEDHI
BENGALURU - 560001.
2. DEPARTMENT OF PERSONNEL
AND ADMINISTRATIVE REFORMS
SECRETARY TO GOVERNMENT
ROOM NO.245, 2ND FLOOR
VIDHANA SOUDHA
BANGALORE - 560001.
3. CENTRALIZED ADMISSION CELL
SPECIAL OFFICER
OPP. CAUVERY BHAVAN
BENGALURU - 560002.
4. THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE
DEPARTMENT CHIKKODI
CHIKKODI DISTRICT - 591201.
5. DEPUTY DIRECTOR OF
PUBLIC INSTRUCTION (ADMN)
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
65
CHIKKODI - 591201.
6. THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE
DEPARTMENT OF MYSORE
MYSORE DISTRICT - 570007.
7. DEPUTY DIRECTOR OF PUBLIC
INSTRUCTION (ADMN)
DEPT. OF PUBLIC INSTRUCTION
OFFICE OF DDPI
MYSORE - 570007.
8. THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE
DEPARTMENT, KALABURAGI
KALABURAGI DISTRICT - 585103.
9. DEPUTY DIRECTOR OF PUBLIC
INSTRUCTION (ADMN)
DEPT. OF PUBLIC INSTRUCTION
OFFICE OF DDPI
KALABURAGI - 585103.
10 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
DAKSHINA KANNADA
DAKSHINA KANNADA DISTRICT - 575 003.
11 . THE DEPUTY DIRECTOR OF PUBLIC
INSTRUCTION (ADMN)
DEPT OF PUBLIC INSTRUCTION
OFFICER OF DDPI
DAKSHINA KANNADA - 575 003.
12 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE
DEPARTMENT RAMANAGAR
RAMANAGAR - 562 159.
66
13 . DEPUTY DIRECTOR OF PUBLIC
INSTRUCTION (ADMN)
DEPT OB PUBLIC INSTUCTION
OFFICE OF DDPI
RAMANAGAR - 562 159.
14 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPARTMENT
BANGALORE NORTH
BANGALORE NORTH - 560 026.
15 . DEPUTY DIRECTOR OF PUBLIC
INSTRUCTION (ADMN)
DEPT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
BANGALORE NORTH - 560 026.
16 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPARTMENT
BANGALORE SOUTH
BANGALORE SOUTH - 562 106.
17 . DEPUTY DIRECTOR OF PUBLIC
INSTURCITON (ADMN)
DEPT OF PUBLIC INTRUCTIONS
OFFICE OF DDPI
BANGALORE SOUTH - 562 106.
18 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE
DEPARTMENT HAVERI
HAVERI - 581 110.
19 . DEPUTY DIRECTOR OF PUBLIC
INSTRUCTION (ADMN)
DEPT OF PUBLIC INSTRUCTION
OFFICE OF DDPI, HAVERI - 581 110.
20 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE
DEPARTMENT
67
SIRSI, UTTARA KANNADA - 581 401.
21 . DEPUTY DIRECTOR OF PUBLIC
INSTRUCTION (ADMN)
DEPT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI, SIRSI - 581401.
22 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPARTMENT
RAICHUR, RAICHUR 584101.
23 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTION(ADMN)
DEPT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
RAICHUR - 584101.
24 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPARTMENT
BAGALKOTE, BAGALKOTE - 587101.
25 . DEPUTY DIRECTOR OF PUBLIC
INSTRUCTION(ADMN)
DEPT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
BAGALAKOTE - 587101.
26 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTION(ADMN)
DEPT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
VIJAYAPURA - 586 101.
27 . AKSHATHA CHOUGALA
W/O BHARAMU P TEERTH
AGED ABOUT 29 YEARS
RESIDING AT 1 POST PARAMANANDAWADI
TQ RAIBAG DIST BELAGAVI
BELAGAVI - 591 311.
68
28 . PRIYANKA
W/O MANJESH
AGED ABOUT 28 YEARS
R/AT B R KAVAL VILLAGE
HANAGODU POST AND HOBLI
HUNSUR, MYSORE 571105.
29 . JYOTHI A
W/O MAHESHA P
AGED ABOUT 37 YEARS
R/AT NO 4718, NEELAKANTA NAGAR
NANJANGUD.
30 . RANI H N
W/O NANJESHA
AGED ABOUT 30 YEARS,
R/AT NO 307, HUYILALU VILLAGE
NAGAWALA POST, ILAVALA HOBLI
MYSORE 571130.
31 . JYOTI CHANDRASHEKHAR KARIKAL
W/O VISHWANATH
AGED ABOUT 30 YEARS
R/AT SEDAM ROAD
RTO OFFICE, SAI NAGAR
KALABURGI - 585105.
32 . CHITRA V Y
W/O RAGHU K S
AGED ABOUT 29 YEARS
R/AT VADDARAHALLI VILLAGE
BELAVADI POST
CHIKMAGALURU TALUK
CHIKKAMAGALURU - 577 146.
33 . GURULAKSHMI N
W/O THIMMAPPARAJU
AGED ABOUT 33 YEARS
R/AT SADARAHALLI VILLAGE
AKKUR POST, CHANNAPATNA
RAMANAGARA - 562 138.
69
34 . SUNEETHA R
W/O JAGADEESHA
AGED ABOUT 33 YEARS
R/AT DODDA YERAMGERE VILLAGE
BIJJAHALLI POST
KODIHALLI HOBLI
KANAKAPURA TALUK.
35 . KALPANA BEERAPPA NAIK
W/O MAHESH G NAIK
AGED ABOUT 31 YEARS
R/AT VANNALLI POST, KUMTA
UTTARA KANNADA 581343.
36 . GAYATRI NAIK
W/O SHIVARAJ SHANTAPPA NAIK
AGED ABOUT 32 YEARS
R/AT ARAMANEKOPPA
POST KODKANI, KUMTA
UTTARA KANNADA - 581 440.
37 . NISHA
W/O SATHISH,
AGED ABOUT 32 YEARS,
R/AT 5-155, THAREMAR HOUSE,
KOLAVOOR, MUTHURU VILLAGE,
KOLAVOOR POST,
MANGALORE NORTH,
DAKSHINA KANNADA - 574 144.
38 . SAVITA HOSATTI
W/O MAHESH MALI,
AGED ABOUT 33 YEARS,
R/AT POAIGALI, ATHANI,
CHIKKODI - 591248.
39 . PRATIBHA BEERAPPA YANKANCHI
W/O MURASIDDA GAVADE,
AGED ABOUT 30 YEARS,
R/AT POST SHIVANUR, ATHANI,
CHIKKODI -591232.
70
40 . RAMYARANI
W/O PRABHAKAR RAJU POOJARY
AGED ABOUT 31 YEARS
R/A 1-218, SAPTHAGIRI
BELVE POST AND VILLAGE
UDUPI-576212.
41 . NANDA B GOUDAR
W/O MANJUNATH N GHATTI
AGED ABOUT 32 YEARS
R/A HOUSE NO.2408
SIMHASAN PLOT GAJENDRAGAD
GAJENDRAGAD
GADAG-582114.
42 . SHEEBA ANJUM
W/O MOHAMED ETHESHAM ULLA
AGED ABOUT 34 YEARS
R/A 7782, BEHIND POLICE STATION
BUR ROAD, BANGARPET
KOLARA-563 114.
43 . ASHA S
W/O VINAYAKUMAR
AGED ABOUT 32 YEARS
R/A 1/9, REDDY LINGAYATH ONI
DOOPADAHALI OPST
KOTTURU, VIJAYANAGAR
KARNATAKA-583 134.
44 . PRAMILA T
W/O GOPALA R
AGED ABOUT 38 YEARS
R/A NO.97,
SWAMIVIVEKANANDA BADAVANE
BAHADURPURA, ANEKAL
BENGALURU-562106.
45 . PATIMA BABAKKANAVAR
W/O ABDULKHADARJILANI
AGED ABOUT 30 YEARS
R/A NO.2579
71
SAVALABAVIONI
MULGUND RURAL, MULGUND
GADAG-582117.
46 . SHRUTI
W/O VEERAREDY
AGED ABOUT 27 YEARS
R/A H.NO.92, POST CHINTAKUNTA
YADGIR DISTRICT
YADAGIRI-585 214.
47 . LEELA HIREMATH
W/O SANTHOSH KUMAR
AGED ABOUT 32 YEARS
R/A PLOT NO.2, H.NO.10-934/21/2A/2
OPP.VIVEKANANDA COLLEGE
NEAR FIRE STATION
MAHALAKSHMI LAYOUT
KALABURAGI-585 101.
...RESPONDENTS
(BY SRI. VIKRAM HUILGOL, AAG a/w
SMT. MAMTHA SHETTY, AGA FOR R1, R2, R4 TO R26;
SRI. K. ANANDA, ADVOCATE FOR R3;
SRI. K.N.PHANINDRA, SENIOR ADVOCATE A/W
SMT. LATHA S. SHETTY, ADVOCATE FOR C/R-34.)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ORDER DATED 30.01.2023 PASSED BY THE HON'BLE SINGLE
JUDGE IN WRIT PETITION NO.23752 OF 2022 BY ISSUING
FURTHER NECESSARY DIRECTION, ORDER AS THIS HON'BLE
COURT DEEMS FIT AND PROPER IN THE FACTS AND
CIRCUMSTANCES OF THE CASE.
72
IN WA NO.482 OF 2023
BETWEEN :
1. MAMTHA M.M.
W/O GIREESHA M.S.,
AGED ABOUT 36 YEARS
No. G636, 1ST MAIN , 10TH CROSS
HAL CENTRAL TOWNSHIP
BEHIND HAL POLICE STATION
MARATHAHALLI POST
MARATHAHALLI, BENGALURU - 560 037.
2. SANNA KARIYAMMA
SANNAKARIYAMMA
W/O N T PALAKSHAIAH
AGED ABOUT 35 YEARS
R/AT THOGARIGUNTE
CHELUR (HOBLI)
ANKASANDRA (POST), GUBBI
TUMAKURU - 572 117.
3. SUNITA
D/O DASHARATH
AGED ABOUT 31 YEARS
RESIDING AT H No.11784
BASAVNAGAR
MSK MILL ROAD
KALABURAGI - 585 103.
4. AMRUTAMMA
D/O KISHTAYYA,
AGED ABOUT 31 YEARS,
NO 1/22, KADTAL KADCHERLA
SEDAM, KALABURAGI - 585 318.
5. ANUSUJA
D/O RAMLAPPA
AGED ABOUT 36 YEARS
H NO 2/11 AT POST KADCHARLA
SEDAM TQ
KALABURAGI - 585 318.
73
6. BHAGYASHRI GURALINGAPPA TELI
W/O GURAPPA GOTAGUNAKI
AGED ABOUT 29 YEARS
AT SHAKYAPUR (SY) POST
SADKOL TQ JEWARAGI
KALABURAGI - 585 325.
7. DEEPA
W/O SUDHAKAR
AGED ABOUT 35 YEARS
H NO 193, AT NANDUR K POST
HIRENANDUR
KALABURAGI NORTH
KALABURAGI - 585 228.
8. KALPANA
W/O MANJUNATH REDDY
AGED ABOUT 39 YEARS
AT POST H NO 15/67
BHAGIRTHI NILAYA
BASAVESHWARA NAGAR
JEWARGI TQ
KALABURAGI - 585 310.
9. KAVITA
W/O MALAPPA
AGED ABOUT 26 YEARS
E/178 TQ DIST
KALABURAGI - 585 308.
10 . SUREKHA
D/O BASAVARAJ
AGED ABOUT 29 YEARS
H NO 8-1565/7
TAJ NAGAR ROAD
CHANNAVEER NAGAR
KALABURAGI - 585 104.
74
11 . HANUMAVVA SHIVANAGOUDA PATEL
D/O SHIVANAGOUDA PATIL
AGED ABOUT 31 YEARS
GOPASHANI POST HERUR
HUNAGUND
BAGALAKOTE - 587 154.
12 . BASAVRAJ MORDI
S/O RAVASAB
AGED ABOUT 29 YEARS
AP SHIRGUR TQ RAIBAG DISTRICT
BELAGAVI 591311.
13 . JAYASHREE A HATTI
W/O PRASHANT D KANDRATTI
AGED ABOUT 31 YEARS
NO 188/2C, PLOT NO 24
BASAV NAGAR GOKAK
BELAGAVI - 591307.
14 . RAVIKUMAR KOPPAL
S/O SHIVARUDRAPPA
AGED ABOUT 35 YEARS
SANKESHWAR
JAYANAGAR JSECOND CLASS
NEAR NESARI GARDEN
HUKKERI TALUK
BELAGAVI-591313.
15 . USHA S K
W/O GIRISH
AGED ABOUT 35 YEARS
KAGGALA VILLAGE, HADYA POST
CHUNCHANAKATTE HOBLI
K R NAGARA TALUK
MYSURU-571617.
16 . SAMEENA BANO
W/O ROSHAN ZAMIR DHALAYATH
AGED ABOUT 44 YEARS
C/O ROSHAN ZAMIR I DHALAYATH
75
PLOT NO.12 KGN GALLI
NEW GANDHI NAGAR
BELAGAVI-590016.
17 . ROOPA R
W/O CHANNAKESHAVA M
AGED ABOUT 39 YEARS
07 KONAGHATTA
KASABA HOBALI
DODDABALLAPURA
BENGAGULRU RURA-561203.
18 . MILJA N J
W/O AJEESH NJ
AGED ABOUT 35 YEAR
NELLIVILA HOUSE
NOOJIBALTHILA VILLAGE
RENJILADY POST
KADABA TALUK, PUTTUR
DAKSHINA KANNADA-574 221.
19 . PAVITHRA H S
W/O GANESH KUMAR K
AGED ABOUT 32 YEARS
4-232 KODIMBALA HOUSE
KODIMBALA VILLAGE AND POST
PUTTUR
DAKSHINA KANNADA-574 221.
20 . SARASVATI CHANDRAGOUDA PATIL
W/O SHIDDHALINGESH
AGED ABOUT 30 YEARS
NUMBER 11
SOTAKANAL, NAVALGUND
DHARWAD-582 208.
21 . KAMARUNABI MABUSAB NAGARAHALLI
D/O MABUSASB NAGARAHALLI
AGED ABOUT 25 YEARS
A B NAAR NEAR BUS STAND ROAD
MUNDARAGI DT GADA
GADAG-582 118.
76
22 . TABASUM VADDATTI
D/O ABDULVAHAB
AGED ABOUT 33 YEARS
TABASUM VADDATTI GARADIMANI ONI
MUNDARAGI
GAGDA-582 118.
23 . NAYANA M
D/O MANJUNATH C.S.,
AGED ABOUT 28 YEARS
NO 230/1
BEHIND KUMAR NURSIN HOME
MYSORE ROAD, CHANNARAYAPATNA
HASSAN-573 116.
24 . PAVITRA
D/O SIDDAPPA SANGATI
AGED ABOUT 32 YEARS
AT YALAMAERI POST
IRAKALGADA
KOPPAL-583 237.
25 . PRATIBHA
D/O SIDDAPPA SANGATI
AGED ABOUT 27 YEARS
AT YALAMAGERI POST
IRAKALADA, KOPPAL-583 237.
26 . SUMITRA
S/O NAGESH BINGI
AGED ABOUT 37 YEARS
C/O GYANAPPA MAJJIGI
NEAR ANJINEYA TEMPLE
WARD NO. 2, ALLANAGAR
KOPPAL-583 228.
27 . PAVITRA S NAIK
D/O SUBHAS NAIK
AGED ABOUT 32 YEARS
AT KENI POST KENI, TALUK ANKOLA
ANKOLA, UTTARAKANNADA
KARNATAKA-581 314.
77
28 . NAGALAKSHMI D.,
W/O UDAYA ACHARYA
AGED ABOUT 36 YEARS
CHANDRESHWARA NILAYA
VARANGA POST AND VILLAGE
HEBRI, KARKALA
UDUPI-574108.
29 . SANJAY
S/O MANJESH H B
AGED ABOUT 33 YEARS
NO.724, SHIVAJYOTHI NAGARA
HUNSUR TOWN, HUNSUR
MYSORE-571 105.
APPELLANTS
(BY SRI. MITHUN G A., ADVOCATE )
AND:
1. STATE OF KARNATAKA
REP BY UNDER SECRETARY
DEPARTMENT OF PRIMARY AND
SECONDARY EDUCATION
2ND GATE, 6TH FLOOR
M.S. BUILDING DR AMBEDKAR VEEDHI
BANGALORE - 560 001.
2. THE DEPARTMENT OF PERSONAL
AND ADMINISTRATIVE REFORMS
REP BY ITS UNDER SECRETARY
TO GOVERNMENT ROOM NO. 245
2ND FLOOR, VIDHANA SOUDHA
BANGALORE - 560 001.
3. CENTRALISED ADMISSION CELL
SPECIAL OFFICER
OPP CAUVERY BHAVAN
BANGALORE - 560 002.
4. THE DISTRICT OFFICER
BACKWARD CLASSES
78
WELFARE DEPARTMENT
BENGALURU SOUTH
BENGALURU SOUTH - 562 106.
5. DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS (ADM)
DEPARTMENT OF PUBLIC
INSTRUCTION OFFICE OF DDPI
BENGALURU SOUTH - 562 106.
6. THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPARTMENT
KALABURGI
KALBURGI DISTRICT - 585 103.
7. DEPUTY DIRECTOR
OF PUBLIC INSTRUCTIONS ADM
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
KALBURGI - 585 103.
8. THE DISTRICT OFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
BAGALAKOTE
BAGALAKOTE - 587 101.
9. DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS (ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
BAGALAKOTE - 587 101.
10 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
CHIKKODI
CHIKKODI DISTRICT - 591 232.
11 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS (ADM).,
79
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
CHIKKODI - 591 232.
12 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
DAKSHINA KANNADA
DAKSHINA KANNADA DISTRICT - 575 003.
13 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS (ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
DAKSHINA KANNADA DISTRICT - 575 003.
14 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
MYSURU -570 007.
15 . DEPUTY DIRCTOR OF
PUBLIC INSTRUCTIONS (ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
MYSURU - 570 007.
16 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
RAMANAGAR - 562159.
17 . DEPUTY DIRECTOR OF
PUBLIC INSTRUTIONS (ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
RAMANAGAR - 562159.
80
18 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
BENGALURU NORTH - 560026.
19 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS (ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
BENGALURU NORTH - 560 026.
20 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
HAVERI - 581 110.
21 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS (ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
HAVERI 581 110.
22 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
SIRSI, UTTAR KANNADA - 581 401.
23 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTION (ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI, SIRSI 581 401.
24 . THE DISTRICT OFFICER
BACKWARD CLASSESS
WELFARE DEPARTMENT
RAICHUR - 584 101.
25 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS
DEPARMENT OF PUBLIC INSTRUCTIONS
RAICHUR - 584 101.
81
26 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
VIJAYAPURA - 586 101.
27 . AKSHATHA CHOUGALA
W/O BHARAMU P TEERTH
AGED ABOUT 28 YEARS
R/AT PARAMANANDWADI POST
RAIBAG TALUK , BELAGAVI 591 311.
28 . PRIYANKA
W/O MANJESH
AGED ABOUT 27 YEARS
R.AT B R KAVAL VILLAGE
HANAGODU POST AND HOBLI
HUNSUR , MYSURU - 571 105.
29 . JYOTHI A
W/O MAHESHA P
AGED ABOUT 36 YEARS
R/AT 4718, NEELAKANTA NAGAR
NANJANGUD
MYSURU - 571 301.
30 . RANI H N
W/O NANJESHA
AGED ABOUT 29 YEARS,
R/AT NO. 307, NAGAWALA POST
ILVALA HOBLI , MYSURU 571 130.
31 . JYOTHI CHANDRASHEKHAR KARIKAL
W/O VISHWANATH
AGED ABOUT 29 YEARS
R/AT SEDAM ROAD
RTO OFFICE SAI NAGAR
KALABURGI - 585 105.
32 . CHAITRA V Y
W/O RAGHU K.S
82
AGED ABOUT 28 YEARS
R/AT VADDARAHALLI VILLAGE
BELAVADI POST
CHIKKAMAGALURU - 577 146.
33 . GURULAKSHMI N
W/O THIMMAPPA RAJU
AGED ABOUT 32 YEARS
R/AT SADARAHALLI VILLAGE
AKKUR POST
CHANNAPATNA
RAMANAGARA - 562 138.
34 . SUNEETHA R.,
W/O JAGADEESHA
AGED ABOUT 32 YEARS
R/AT DODDA YERAMAGERE VILLAGE
BIJJAHALLI POST
KODIHALLI HOBLI
KANAKAPURA TALUK.
35 . KALPANA BEERAPPA NAIK
W/O MAHESHA G NAIK
AGED ABOUT 30 YEARS
R/AT VANNALLI POST
KUMTA, UTTARA KANNADA - 581 343.
36 . GAYATHRI NAIK
W/O SHIVARAJA SHANTAPPA NAIK
AGED ABOUT 32 YEARS
R/ATT ARAMANEKOPPA POST
KODKANI KUMTA
UTTARA KANNADA - 581 440.
37 . NISHA
W/O SATHISH
AGED ABOUT 31 YEARS
R/AT 5-155, THAREMAR HOUSE
DKOLAVOOR MURTHUR VILLAGE
KOLAVAR POST, MANALORE NORTH
DAKSHINA KANNADA - 574 144.
83
38 . SAVITHA HOSATTI
W/O MAHESH MALL
AGED ABOUT 32 YEARS
R/AT PAIGALI, ATHANI
CHIKKODI - 591 248.
39 . PRATHIBA BEERAPPA YANCHANCHI
W/O MURASIDDA GAVADE
AGED ABOUT 29 YEARS
R/AT SHIVANUR POST, ATHANI
CHIKKODI 591 232.
40 . RAMYARANI
W/O PRABHAKAR RAJU POOJARY
AGED ABOUT 30 YEARS
R/AT 1-218, SAPTHAGIRI
BELAVE POST AND VILLAGE
UDUPI - 576 212.
41 . NANDA B GOUDAR
W/O MANJUNATH N GHATTI
AGED AOUT 31 YEARS
R/AT 2408, SIMHASAN PLOT
GAJENDRAGAD
GADAG - 582 114.
42 . SHEEBA ANJUM
W/O MOHAMMED ETHESHAM ULLA
AGED ABOUT 33 YEARS
R/AT 778/222, BEHIND POLICE STATION
BAR ROAD, BANGARPET
KOLAR - 563 114.
43 . ASHA S
W/O VINAYAKUMAR
AGED ABOUT 31 YEARS
R/AT NO 19
REDDI LINGAYATH ONI
DOOPADAHALLI POST
KOTTUR, VIJAYANAGAR
KARNATAKA - 583 134.
84
44 . PRAMILA T
W/O GOPALA R.,
AGED ABOUT 37 YEARS
R/AT NO 97
SWAMIVIVEKANANDA BADAVANE
BAHADURPURA, ANEKAL
BENGALURU - 562 106.
45 . PATIMA BABAKKANAVAR
W/O ABDUL KHADAR JILANI
AGED ABOUT 29 YEARS
R/AT 2579, SAVALA BAVIONI
MULGUND RURAL
GADAG - 582 117.
46 . SHRUTHI
W/O VEERAREDDY
AGED ABOUT 27 YEARS
R/AT NO 92 , CHINTAKUNTA POST
YADGIRI - 585 214.
47 . LEELA HIREMATH
W/O SANTOSH KUMAR
AGED ABOUT 31 YEARS
R/AT PLOT NO 2, NO 10-934/21/2AA/2
OPP VIVEKANAND COLLEGE
NEAR FIRE STATION
MAHALAXMI, LAYOUT
KALABURGI 585 -101.
...RESPONDENTS
(BY SRI. VIKRAM HUILGOL, AAG a/w
SMT. MAMTHA SHETTY, AGA FOR R1, R2, R4 TO R26;
SRI. K. ANANDA, ADVOCATE FOR R3;
SRI. K.N.PHANINDRA, SENIOR ADVOCATE A/W
SMT. LATHA S. SHETTY, ADVOCATE FOR 27 TO 47)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO a) TO QUASH THE
ORDER OF THE LEARNED SINGLE JUDGE DATED 30.01.2023
85
PASSED IN WP 23752/2022 AND DISMISS THE WRIT PETITION
AND CONSEQUENTLY DIRECT THE RESPONDENTS Nos. 1, 2
AND 3 PROCEED WITH THE PROVISIONAL LIST DATED
18.11.2022 (ANNEXURE A TO A18 IN W. P. No. 23752/2022) IN
ACCORDANCE WITH LAW STRICTLY AS PER THE CIRCULARS
EXISTING AS ON DATE OF CALLING OF THE RECRUITMENT AND
ETC.
IN WA NO.591 OF 2023
BETWEEN :
1. G K CHANDRA SHEKAR
S/O KRISHNAPPA
AGED ABOUT 44 YEARS
R/A WARD NO.28
YELE PETE
CHIKKABALLAPUR
CHIKKABALLAPUR DISTRICT- 562 101.
2. SHOBHA N.
W/O UMESH N
AGED ABOUT 35 YEARS
R/A AKSHAYA NADTHIKAL
MOODUKODI VILLAGE
MOODUKODI POST
BELTHANGADY TALUK
DAKSHINA KANNADA- 574242.
86
3. SUNEETHA
W/O LAKSHMANA
AGED ABOUT 32 YEARS
R/A SHASHI KRIPA HOUSE
ARASAKATTE VILLAGE
BELTHANGADY TALUK
DAKSHINA KANNADA- 574 109.
4. SUMITHRA
W/O K.S. NAVEEN KUMAR
AGED ABOUT 33 YEARS
R/A AKSHYA BADAVANE
INDIRANAGAR, KOPPA
CHIKKAMANGALURU- 577 126.
5. ANNAPOORNESHWARI K.H.,
W/O HEMANTH J KAMATH
AGED ABOUT 38 YEARS
R/A NO.2-10-780/3
BEJAI NEW ROAD
5TH CROSS, BEJAI, MANGALURU
DAKSHINA KANNADA - 575 004.
6. SHEERINA BAHU
W/O JAHANGIR PASHA
AGED ABOUT 34 YEARS
R/A RICE MILL ROAD
ALDUR, CHIKKAMANGALURU
CHIKKAMANGALURU DISTRICT -577111.
7. ANANT M DEVADIGA
S/O MANJAYYA R DEVADIGA
AGED ABOUT 38 YEARS
R/A MATADAKERI VILLAGE
HALDIPURA POST
HONNAVAR TALUK
UTTARA KANNADA - 581327.
8. SNEHAL NARAYAN PATIL
D/O NARAYAN PATIL
AGED ABOUT 27 YEARS
87
R/A LAXMI GALLI
IDALHAND POST
KHANAPUR TALUK
BELAGAVI- 591302.
9. SMT. RATNA SHETTY
W/O SANTOSHA GANIGA
AGED ABOUT 36 YEARS
R/A NO.1-51, GURUNAGAR
SHIROOR, BYNDOOR
UDUPI- 576 228.
10 . SHWETHA BIRADAR
W/O SANGAPPA RADDER
AGED ABOUT 38 YEARS
R/A WARD NO.2
RADDER STREET
AMARAWATI, HUNGUND
BAGALKOT- 587118.
11 . NASAREN BHAN ALLAPUR
D/O NAJEER AHAMAD ALLAPUR
AGED ABOUT 33 YEARS
R/A NEAR WATER TANK
CHIKKALINGADAHALLI
HAVERI
HAVERI DISTRICT - 581110.
12 . HEENAJ NADAF
D/O IQBAL AHAMAD
AGED ABOUT 32 YEARS
R/A NO. 704/B, NADAF GALLI
ITAGI, KHANAPUR TALUK
BELAGAVI- 591 112.
13 . MUTTAPPA GUTTAL
S/O BASAPPA
AGED ABOUT 36 YEARS
R/A HALERITTI VILLAGE
HOSARITTI TALUK, HAVERI TALUK
HAVERI DISTRICT - 581 213.
88
14 . SMT. DEEPA SURESH DOLLI
W/O JYOTHIRAJ YALLAPPA TAYAPPAGOL
AGED ABOUT 26 YEARS
R/A NO.O285, TANAJI GALLI
MAJAGAVI, BELAGAVI- 590 008.
15 . KUBRA JABEEN A.R.
W/O ATIQUR RAHAMAN SHERIFF
AGED ABOUT 46 YEARS
R/A SHABBIR LAYOUT
BEHIND VANI SCHOOL
TANK BUND ROAD
CHINTAMANI
CHIKKABALLAPUR DISTRICT - 563 125.
16 . IDUDDI SUBHAS
S/O IDUDDI TAMMANA
AGED ABOUT 39 YEARS
R/A RAJAPUR VILLAGE
ARAHAVI HOBLI
MUDALAGI POST
BALAGAVI DISTRICT - 591 224.
APPELLANTS
(BY SRI. B. RAMESH, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REP BY UNDER SECRETARY
DEPT. OF PRIMARY AND SECONDARY EDUCATION
2ND GATE, 6TH FLOOR
M.S.BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU- 560 001.
2. DEPARTMENT OF PERSONAL
AND ADMINISTRATIVE REPORMS
SECRETARY TO GOVERNMENT
ROOM NO.245, 2ND FLOOR
VIDHANA SOUDHA
BENGALURU- 560001.
89
3. DENTRALISED ADMISSION CELL
SPECIAL OFFICER
OPP. CAUVERY BHAVAN
BENGALURU- 560 002.
4. THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPT.
CHIKKODI - 591 232.
5. DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
CHIKKODI - 591 232.
6. THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPARTMENT
MYSORE- 570 007.
7. DEPUTY DIRECTOR OF PUBLIC INSTRUCTION,
DEPARTMENT OF PUBLIC INSTRUCTION,
OFFICE OF DDPI
MYSURU- 570 007.
8. THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPARTMENT
KALABURAGI- 585 103.
9. DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
KALABURAGI - 585 103.
10 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPARTMENT
DAKSHINA KANNADA - 575 003.
11 . DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
DAKSHINA KANNADA - 575 003.
90
12 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPARTMENT
RAMANAGAR -562159.
13 . DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
RAMANAGARA - 562159.
14 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPARTMENT
BENGALURU NORTH - 560026.
15 . DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
BENGALURU NORTH - 575003.
16 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPARTMENT
BENGALURU SOUTH - 562106.
17 . DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI,
BENGALURU SOUTH - 562106.
18 . THE DISTRICT OFFICER
DEPARTMENT OF PUBLIC INSTRUCTION
HAVERI- 581110.
19 . DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
HAVERI - 581 110.
20 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPARTMENT
SIRSI, UTTAR KANNADA- 581401.
91
21 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI, SIRSI - 581401.
22 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
RAICHUR - 584101.
23 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
RAICHUR - 584101.
24 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
BAGALKOTE PIN - 587101.
25 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
BAGALKOTE PIN - 587 101.
26 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
VIJAYAPURA PIN - 586101.
27 . AKSHATA CHOUGALA
W/O BHARAMU P TEERTH
AGED ABOUT 28 YEARS
R/A PARAMANANDAWADI POST
RAIBAG TALUK
BELAGAVI - 591 311.
28 . PRIYANKA
W/O MANJESH
92
AGED ABOUT 27 YEARS
R/A B R KAVAL VILLAGE
HANAGODU POST AND HOBLI
HUNSUR, MYSURU- 571105.
29 . JYOTHI A
W/O MAHESHA P
AGED ABOUT 36 YEARS
R/A NO. 4718, NEELAKANTA NAGAR
NANJANGUD
MYSURU- 571301.
30 . RANI H.N
W/O NANJESHA
AGED ABOUT 29 YEARS
R/A NO. 307, NAGAWALA POST
ILVALA HOBLI
MYSURU- 571 130.
31 . JYOTHI CHANDRASHEKAR KARIKAL
W/O VISHWANATH
AGED ABOUT 290 YEARS
R/A SEDAM ROAD
RTO OFFICE SAI NAGAR
KALABURAGI - 585 105.
32 . CHAITRA V Y
W/O RAGHU K.S.,
AGED ABOUT 28 YEARS
DR/A VADDARAHALLI VILLAGE
BELAVADI POST
CHIKKAMAGALURU - 577 146.
33 . GURULLAKSHMI N
W/O THIMMAPPA RAJU
AGED ABOUT 32 YEARS
R/A SADARAHALLI VILLAGE
AKKUR POST, CHANNAPATNA
RAMANGARA - 562138.
93
34 . SUNEETHA R
W/O JAGADEESHA
AGED ABOUT 32 YEARS
R/A DODDA YERAMGERE VILLAGE
BIJJAHALLI POST
KODIHALLI HOBLI
KANAKAPURA TALUK
RAMANAGARA DISTRICT -562117.
35 . KALPANA BEERAPPA NAIK
W/O MAHESH G NAIK
AGED ABOUT 30 YEARS
R/A VANNALLI POST, KUMTA
UTTARA KANNADA - 581343.
36 . GAYATHRI NAIK
W/O SHIVARAJ SHANTAPPA NAIK
AGED ABOUT 32 YEARS
R/A ARAMANEKOPPA POST
KODKANI, KUMTA
UTTARA KANNADA - 581440.
37 . NISHA
W/O SATHISH
AGED ABOUT 31 YEARS
R/A NO.5-155, THAREMAR HOUSE
DKOLAVOOR, MURTHUR VILLAGE
KOLAVAR POST, MANGALORE NORTH
DAKSHINA KANNADA - 574144.
38 . SAVITHA HOSATTI
W/O MAHESH MALI
AGED ABOUT 32 YEARS
R/A POAIGALI, ATHANI
CHIKKODI- 591248.
39 . PRATHIBA BEERAPPA YANKANCHI
W/O MURASIDDA GAVADE
AGED ABOUT 29 YEARS
R/A SHIVANUR POST, ATHANI
CHIKKODI - 591 232.
94
40 . RAMYARANI
W/O PRABHAKAR RAJU POOJARY
AGED ABOUT 30 YEARS
R/A 1-218, SAPTHAGIRI
BELAVE POST AND VILLAGE
UDUPI- 576 212.
41 . NANDA B GOUDAR
W/O MANJUNATH N GHATTI
AGED ABOUT 31 YEARS
R/A NO. 2408, SIMHANSAN PLOT
GAJENDRAGAD, GADAG- 582114.
42 . SHEEBA ANJUM
W/O MOHAMMED ETHESHAM ULLA
AGED ABOUT 33 YEARS
R/A NO. 778/222
BEHIND POLICE STATION
BUR ROAD, BANGARPET
KOLAR- 563.114.
43 . SMT. ASHA S
W/O VINAYAKUMAR
AGED ABOUT 31 YEARS
R/A NO. 1/9
REDDI LINGAYATH ONI
DOOPADAHALLI POST
KOTTUR, VIJAYANAGAR - 583134.
44 . PRAMILA T
W/O GOPALA R.,
AGED ABOUT 37 YEARS
R/A NO. 97
SWAMIVIVEKANANDA
BADAVANE, BAHADURPURA
ANEKAL, BENGALURU - 562106.
45 . PATIMA BABAKKANNAVAR
W/O ABDUL KHADAR JILANI
AGED ABOUT 29 YEARS
R/A NO. 2579
SAVALA BAVIONI
95
MULGUND RURAL
GADAG- 582 117.
46 . SMT. SHRUTHI
W/O VEERAREDDY
AGED ABOUT 27 YEARS
R/A NO.92
CHINTAKUNTA POST
YADGIRI - 585 214.
47 . SMT. LEELA HIREMATH
W/O SANTOSH KUMAR
AGED ABOUT 31 YEARS
R/A PLOT NO.2
NO.10-934/21/2A/2
OPP. VIVEKANAND COLLEGE
NEAR FIRE STATION
MAHALAXMI LAYOUT
KALABURAGI - 585 101.
...RESPONDENTS
(BY SRI. VIKRAM HUILGOL, AAG a/w
SMT. MAMTHA SHETTY, AGA FOR R1, R2, R4 TO R26;
SRI. K. ANANDA, ADVOCATE FOR R3;
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO a)SET ASIDE THE
ORDER DATED 30/01/2023 PASSED IN WP NO.23752/2022 BY
THE LEARNED SINGLE JUDGE BY DISMISSING THE WRIT
PETITION AND CONSEQUENTLY DIRECT THE RESPONDENTS TO
IMPLEMENT FROM THE STAGE OF PROVISIONAL LIST DATED
18/11/2022 (ANNEXURES-A TO A18 IN WP NO.23752/2022) IN
ACCORDANCE WITH LAW STRICTLY AS PER THE NOTIFICATION.
96
IN WA NO.886 OF 2023
BETWEEN :
1. ARCHANA NAIK
W/O UDAY NAIK,
AGED ABOUT 32 YEARS
MUGWA VILLAGE AND POST
SURAKATTE
HONNAVAR TALUK
UTTARAKANNADA-581 334.
2. AMMRIN MADIHALLI
D/O MADARSAB
AGED ABOUT 36 YEARS
PACHHAPUR POST
SUNAGAR GALLI, HUKKERI
BELAGAVI - 591122.
3. KANTAMMA WATHAR
W/O SHANTAGOUDAPATIL
AGED ABOUT 34 YEARS
B SALAWADAGI POST
TALIKOTI
VIJAYAPURA - 586 214.
4. HANAMANT JAGADEV
S/O MAHADEVJAGADEV
AGED ABOUT 35 YEARS
A/P- SATTI, ATHANI TALUK
BELAGAVI - 591 240.
5. DEEPIKA M
W/O PRADEEP M N,
AGED ABOUT 31 YEARS
NO 32, VEERABHADRESHWARA NILAYA
HOUSING BOARD
ALUR, HASSAN -573213.
6. JHANAVI K S
97
W/O BASAPPA SHETTY K R
AGED ABOUT 30 YEARS,
KURUVANGI VILLAGE AND POST
CHIKKAMAGALURU - 577102.
7. RAJAPPA S
S/O SIDDAPPA
AGED ABOUT 28 YEARS
KEBBERPURA VILLAGE
HUNDIPURA POST
GUNDLUPET TALUK
CHAMARAJANAGAR - 571 111.
8. SUDHARANI
D/O CHANDRAPPA,
H NO. 2/96/1
BEHIND DEVAMMA TEMPLE
DUGANOOR POST
SEDAM TALUK
KALABURAGI- 585 318.
9. RENUKA
W/O BHEEMARAYA,
AGED ABOUT 32 YEARS,
H.NO. 2/9, AT KOTAGERA POST
KOTAGERA, YADAGIRI- 585 214.
...APPELLANTS
(BY SRI. P.S. RAJAGOPLA, SENIOR ADVOCATE A/W
SRI. MITHUN G.A. ADVOCATE)
AND:
1. STATE OF KARNATAKA
REP BY UNDER SECRETARY
DEPARTMENT OF PRIMARY AND
SECONDARY EDUCATION
2ND GATE, 6TH FLOOR
M.S. BUILDING
DR AMBEDKAR VEEDHI
98
BANGALORE 560 001.
2. THE DEPARTMENT OF PERSONAL
AND ADMINISTRATIVE REFORMS
REP. BY ITS UNDER SECRETARY
TO GOVERNMENT ROOM NO. 245
2ND FLOOR VIDHANA SOUDHA
BANGALORE - 560 001.
3. CENTRALISED ADMISSION CELL
REP. BY SPECIAL OFFICER
OPP CAUVERY BHAVAN
BANGALORE - 560 002.
4. THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT C
HIKKODI
CHIKKODI DISTRICT-591232.
5. DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS (ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
CHIKKODI 591 232.
6. THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE
DEPARTMENT, MYSURU
MYSURU DISTRICT - 570 007.
7. DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS (ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
MYSURU - 570 007.
8. THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
KALABURGI
99
KALABURGI DISTRICT-585 103.
9. DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS(ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI,
KALABURGI-585 103.
10 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
DAKSHINA KANNADA
DAKSHINA KANNADA DISTRICT - 575 003.
11 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS (ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
DAKSHINA KANNAD- 575 003.
12 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
RAMANAGARA
RAMANAGARA- 562 159.
13 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS (ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
RAMANAGARA- 575 003.
14 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
BANGALORE NORTH
BANGALORE NORTH-560 026.
15 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS (ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
100
OFFICE OF DDPI
BANGALORE NORTH- 570 026.
16 . THE DISTRICT OFFICER BACKWARD CLASSES
WELFARE DEPARTMENT
BANGALORE SOUTH
BANGALORE SOUTH -562 159.
17 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS (ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
BENGALURU SOUTH- 562 106.
18 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT OF HAVERI
HAVERI- 561 110.
19 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS (ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
HAVERI -581 110.
20 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT SIRSI
SIRSI, UTTAR KANNADA- 581 401.
21 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS (ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
SIRSI - 581 401.
22 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
RAICHUR
RAICHUR- 584 101.
101
23 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS (ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
RAICHUR- 584 101.
24 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
BAGALAKOTE
BAGALAKOTE- 587 101.
25 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
BAGALAKOTE- 587 101.
26 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
VIJAYAPURA- 586 101.
27 . AKSHATA CHOUGALA
W/O BHARAMU P. TEERTH
AGED ABOUT 28 YEARS
R/AT PARAMANANDAWADI POST
RAIBAG TALUK
BELAGAVI- 591 311.
28 . PRIYANKA
W/O MANJESH,
AGED ABOUT 27 YEARS
R/AT B.R. KAVAL VILLAGE
HANAGODU POST AND HOBLI
HUNSUR, MYSURU - 571 105.
29 . JYOTHI A.
W/O MAHESHA P.
AGED ABOUT 36 YEARS
102
R/AT NO.4718
NEELAKANTA NAGAR
NANJANGUD,
MYSURU -571 301.
30 . RANI H.N.
W/O NANJESHA
AGE ABOUT 29 YEARS
R/AT NO.307, NAGAWALA POST
ILVALA HOBLI
MYSURU -571 130.
31 . JYOTHI CHANDRASHEKHAR KARIKAL
W/O VISHWANATH
AGED ABOUT 29 YEARS
R/AT SEDAM ROAD
RTO OFFICE SAI NAGAR
KALABURAGI - 585 105.
32 . CHAITRA V.Y.
W/O RAGHU K.S.
AGED ABOUT 28 YEARS
R/AT VADDARAHALLI VILLAGE
BELAVADI POST
CHIKKAMAGALURU- 577 146.
33 . GURULAKSHMI N.
W/O THIMMAPPA RAJU
AGED ABOUT 32 YEARS
R/AT SADARAHALLI VILLAGE
AKKUR POST, CHANNAPATNA
RAMANAGARA- 562 138.
34 . SUNEETHA R.
W/O JAGADEESHA
AGED ABOUT 32 YEARS
R/AT DODDA YERAMGERE VILLAGE
BIJJAHALLI POST
KODIHALLI HOBLI
KANAKAPURRA TALUK.
103
35 . KALPANA BEERAPPA NAIK
W/O MAHESH G NAIK
AGED ABOUT 30 YEARS
R/AT VANNALLI POST, KUMTA
UTTARA KANNADA -581 343.
36 . GAYATHRI NAIK
W/O SHIVARAJ SHANTAPPA NAIK
AGED ABOUT 32 YEARS
R/AT ARAMANEKOPPA POST
KODKANI, KUMTA
UTTARA KANNADA- 581 440.
37 . NISHA
W/O SATHISH
AGED ABOUT 31 YEARS
R/AT NO.5-155
THAREMAR HOUSE
DKOLAVOOR, MURTHUR VILLAGE
KOLAVAR POST
MANGALORE NORTH
DAKSHINA KANNADA -574 144.
38 . SAVITHA HOSATTI
W/O MAHESH MALL
AGED ABOUT 32 YEARS
R/AT POAIGALI, ATHANI
CHIKKODI - 591 248.
39 . PRATHIBA BEERAPPA YANKANCHI
W/O MURASIDDA GAVADE
AGED ABOUT 29 YEARS
R/AT SHIVANUR POST, ATHANI
CHIKKODI- 591 232.
40 . RAMYARANI
W/O PRABHAKAR RAJU POOJARY
AGED ABOUT 30 YEARS
R/AT 1-218, SAPTHAGIRI
BELAVE POST AND VILLAGE
UDUPI - 576 212.
104
41 . NANDA B GOUDAR
W/O MANJUNATH N. GHATTI
AGED ABOUT 31 YEARS
R/AT NO. 2408, SIMHASAN PLOT
GAJENDRAGAD
GADAG - 582 114.
42 . SHEEBA ANJUM
W/O MOHAMMED ETHESHAM ULLA
AGED ABOUT 33 YEARS
R/AT NO. 778/222
BEHIND POLICE STATION
BAR ROAD, BANGARPET
KOLAR- 563 114.
43 . ASHA S
W/O VINAYAKUMAR
AGED ABOUT 31 YEARS
R/AT NO.19
REDDI LINGAYATH ONI
DOOPADAHALLI POST
KOTTUR, VIJAYANAGAR- 583 134
KARNATAKA.
44 . PRAMILA T
W/O GOPALA R.
AGED ABOUT 37 YEARS
R/AT NO.97, SWAMIVIVEKANANDA
BADAVANE, BAHADURPURA
ANEKAL, BENGALURU - 562 106.
45 . PATIMA BABAKKANAVAR
W/O ABDUL KHADAR JILANI
AGED ABOUT 29 YEARS
R/AT NO.2579
SAVALA BAVIONI
MULGUND RURAL
GADAG -582 117.
46 . SHRUTHI
W/O VEERAREDDY
AGED ABOUT 27 YEARS
105
R/AT NO.92
CHINTAKUNTA POST
YADGIRI- 585 214.
47 . LEELA HIREMATH
W/O SANTOSH KUMAR
AGED ABOUT 31 YEARS
R/AT PLOT NO.2
NO.10-934/21/2A/2
OPP. VIVEKANAND COLLEGE
NEAR FIRE STATION, MAHALAXMI
LAYOUT, KALABURGI - 585-101.
...RESPONDENTS
(BY SRI. VIKRAM HUILGOL, AAG a/w
SMT. MAMTHA SHETTY, AGA FOR R1, R2, R4 TO R26;
SRI. K. ANANDA, ADVOCATE FOR R3;
SRI. K.N.PHANINDRA, SENIOR ADVOCATE A/W
SMT. LATHA S. SHETTY, ADVOCATE FOR 27 TO 47)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO QUASH THE ORDER
OF THE LEARNED SINGLE JUDGE DATED 30.01.2023 PASSED IN
WP.No.23752/2022 AND DISMISS THE WP AND
CONSEQUENTLY DIRECT THE RESPONDENT No-1, 2 AND 3
PROCEED WITH THE PROVISIONAL LIST DATED 18.11.2022
(ANNEXURE-A TO A18 IN WP.No.23752/2022) IN ACCORDANCE
WITH LAW STRICTLY AS PER THE CIRCULARS EXISTING AS ON
DATE OF CALLING OF THE RECRUITMENT AND ETC.
IN WA NO.939 OF 2023
BETWEEN :
1 . RASHMITHA KARKERA N.,
CARE OF PRADEEP KUMR P R
106
AGED ABOUT 34 YEARS
RESIDENT OF PODUMBA HOUSE
AJJAVARA SULIA
DAKSHINA KANNADA -574 239.
KARNATAKA
2 . NIVEDITA CHANDRAKANT NAIK
D/O CHANDRAKANT NAIK
AGED ABOUT 30 YEARS
R/O NO 165
NEAR OM PRAKASH ICE FACTORY
LAXMESHWAR ANKOLA
ANKOLA -581314
KARNATAKA.
...APPELLANTS
(BY SRI. HARISH M.G., ADVOCATE)
AND:
1 . THE STATE OF KARNATAKA
BY ITS UNDER SECRETARY
DEPT OF PRIMARY AND
SECONDARY EDUCATION
2ND GATE, 6TH FLOOR
MULTISTORIED BULDINGS
DR AMBEDKAR VEEDHI
BANGALORE - 560 001.
2 . DEPARTMENT OF PERSONEL
AND ADMINISTRATIVE REFORMS
SECRETARY TO GOVERNMENT
ROOM NO 245, 2ND FLOOR
VIDHANA SOUDHA
BENGALURU - 560 001.
3 . CENTRALIZED ADMISION CELL
SPECIAL OFFICER
OPP CAUVERY BHAVAN
BENGALURU - 560 002.
107
4 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE
DEPARTMENT
DAKSHINA KANNADA - 575 003.
5 . THE DEPUTY DIRECTOR OF PUBLIC
INSTURCTION (ADMN)
DEPARTMENT OF PUBLIC INSTURCTION
OFFICE OF DDPI
DAKSHINA KANNADA - 575 003.
...RESPONDENTS
(BY SRI. VIKRAM HUILGOL, AAG a/w
SMT. MAMTHA SHETTY, AGA FOR R1, R2, R4 & R5;
SRI. K. ANANDA, ADVOCATE FOR R3)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO A) SET ASIDE THE
IMPUGNED ORDER OF THE LEARNED SINGLE JUDGE DATED
30.01.2023 PASSED IN WP No-23752/2022 AND DISMISS THE
WRIT PETITION AND CONSEQUENTLY DIRECT THE
RESPONDENTS TO IMPLEMENT FROM THE STAGE OF THE
PROVISIONAL LIST DATED 18.11.2022 (ANNEUXURE-A TO A18
IN WP No-23752/2022) IN ACCORDANCE WITH LAW STRICTLY
AS PER THE NOTIFICATION.
THESE APPEALS BEING HEARD AND RESERVED, COMING
ON FOR PRONOUNCEMENT OF JUDGMENT, THIS DAY,
M.G.S.KAMAL J., DELIVERED THE FOLLOWING:
108
JUDGMENT
These writ appeals arise out of order dated 30.01.2023 passed in W.P.No.23752/2022(GM-CC) filed by private respondents/petitioners by which learned Single Judge of this Court while allowing the said writ petition has quashed the provisional selection list dated:18.11.2022 insofar it relates to the petitioners being brought under the General Merit category and has directed the petitioners to be treated as belonging to category to which they applied for, qua the caste and income certificates appended to the applications. Further liberty has been reserved to the State to regulate its procedure by continuing recruitment and taking it to its logical conclusion.
2. Facts leading up to filing of these writ appeals briefly stated are;
By notification dated 21.03.2022 issued district wise, applications were invited from the eligible candidates for recruitment to the post of Graduate Primary School Teachers from sixth standard to eight standard classes in 109 the Government and Aided institutions. Competitive examinations were held on 21.05.2022 and 22.05.2022 and results were announced on 17.08.2022. A provisional list was published on 18.11.2022. Petitioners being aggrieved by exclusion of their names in the provisional list, filed the above writ petition seeking following reliefs;
(a) Issue a writ in the nature of certiorari or any other appropriate writ order or direction quashing the provisional selection list dated 18.11.2022 by respondent No.3-(Annexure -A to A18).
(b) Issue a writ in the nature of mandamus or any other appropriate writ order or direction directing respondent No.3 to consider the case of the petitioner Nos.1 to 15 under category 2A, petitioner No.16 under category 2B, petitioner Nos.17 and 18 under category 3A and petitioner Nos. 19 to 21 under category 3B in the final selection list, taking note of the caste certificate issued by the Tahsildar without insisting on the income certificate from the husband of the petitioner (B to B20).
(c) Issue a writ in the nature of mandamus or any other appropriate writ, order or direction declaring that the action of the respondents herein changing the category of the petitioners from OBC to GM without intimation for the reason they and income certificate in the name of the husband of the petitioners without considering the caste and income certificates in the name of the father of the petitioners is highly arbitrary, illegal and without authority of law.
(d) Pass such other and further orders as may be necessary in the interest of justice.
110
3. It is the contention of the petitioners that they belong to OBC category having completed their B.Ed., and D.Ed., and being eligible had applied for the post of teachers in respective subjects under reservation category of OBC through online application and had also submitted necessary documents as sought for. That after accepting the applications the concerned DDPI had invited the petitioners to appear for written and descriptive examination wherein the petitioners secured good score and ranking and were thus qualified for 1:2 document verification. It is further contended that in the notification dated 21.03.2022 calling for recruitment for Graduate Primary School Teachers there was no specification provided with respect to production of income and caste certificate of the husband of the petitioners. That on verification of the documents furnished by the petitioners, for some of the petitioners OBC categories was changed to General Merit and for some of the petitioners documents were returned back with no intimation with regard to defect in documents or otherwise. That the concerned 111 DDPI had rejected the caste cum income certificate of some of the candidates on the basis that though they were married, the certificates which they produced had been issued in the name of their father. That some of the candidates had approached this Court by filing the writ petition in W.P.No.22429/2022 and that this Court by order dated 15.11.2022 and on 18.11.2022 had directed that the names of the petitioners enlisted therein would be considered under the different categories of OBC and that in spite of the same, the provisional list had been issued without complying with the directions of this Court. That in the said provisional list, names of the petitioners were not included even though they had good ranking and the candidates who are below the petitioners were selected. That on an enquiry the petitioners were informed that the DDPI had rejected their income and caste certificates as they had obtained the same in their father's name. Being aggrieved by the same, the above writ petition is filed seeking the relief as extracted hereinabove. 112
4. The said writ petition was resisted by the state contending inter alia that the petition as presented was not maintainable and that the petitioners had to approach the Administrative Tribunal in terms of Section 15 of the Administrative Tribunals Act, 1985. That the authorities had rightly considered the documents furnished by the petitioners in accordance with the norms and policies of the Government which prescribed that in the case of married women candidates income of the spouse shall be taken into consideration and that it cannot be speculated that the spouse after the marriage is dependent on the parents. That the selection policy adopted by the respondent authorities is in accordance with the norms laid down by DPAR. That out of total 5978 married women candidates who had submitted income certificates of their spouse along with the application have been considered for verification in the ratio of 1:2. Among them 3700 meritorious married women candidates have been selected for provisional list of 1:1. That the married women candidates who had submitted income certificate of the 113 parents have been in fact short listed in the ratio of 1:1 in the provisional list by bringing such candidates under general merit category. That in the application a declaration had been provided that incorrect and incomplete application would be rejected and accordingly authorities on verification of the records have rejected the applications of the married women candidates who had furnished the income certificates of their parents instead of their spouse. That the State Government has issued Government order dated 19.09.1985 and 12.12.1986 regarding determination of income of the married women and the rejection of the candidature is on account of the defective certificates and the same is neither arbitrary or illegal. Hence, sought for dismissal of the petition.
5. Learned Single Judge on hearing respective counsel for the parties framed following points for consideration:
(i) Whether writ petitions challenging the action of interpretation of caste and income certificates by selecting authority-DDPI would be maintainable?114
(ii) Whether the caste and income of the husband of the female applicant should be taken into consideration or the caste and income of the parents?
(iii) Whether the selecting authority-DDPI would get jurisdiction to interpret caste and income certificates issued by competent authorities?
6. While answering the issue No.(i) on maintainability learned Single Judge though has taken note of the Judgments of the Apex Court in the case of L.Chandra Kumar Vs. Union of India reported in (1997)3 SCC 261 regarding jurisdiction of the Tribunal in the matters relating to process of recruitment to the service under the Services of the State, however relying upon the Judgment of the Apex Court in the case of T.K.Rangarajan Vs State of Tamil Nadu and others reported in (2003) 6 SCC 581 has held that in the fact situation of the matter writ petition is entertainable. While answering the issue No.(ii) learned Single Judge relying upon the Judgment of the Apex Court in the case of Surinder Singh Vs Punjab State Electricity Board and others reported in (2014) 15 SCC 767 and Sunitha Singh Vs State of UP reported 115 in (2018) 2 SCC 493 and State of Karnataka Vs Smt.Yoeshwari and anr in W.P.No.24115/2018 and connected cases decided on 19.11.2018, came to the conclusion that the decision of the selecting authority-DDPI in interpreting and holding the caste and income of the husband is to be taken into consideration is contrary to law and directed the respondent Authorities to consider the applications of the petitioners on the basis of caste and income certificates of the parents and not of their spouse and as belonging to their respective categories against which they have applied for. While answering issue No.(iii) relying upon the Judgment of the Division Bench of this Court in the case of Executive Director, Karnataka Examination Authority and Selection Authority, Malleswaram, Bangalore Vs State of Karnataka and anr reported in (2018) SCC Online Karnataka 4112 held that the Selecting Authority-DDPI has no jurisdiction to interpret the caste certificate issued by the competent authority. Thus, having held as above, learned Single Judge quashed the provisional selection list so far as it 116 relates to the petitioners being brought under General Merit Category and issued further directions as noted above. Being aggrieved by the same, the present writ appeals are filed.
7. These appeals are filed by the appellants who are not parties to the writ petition. The principal grounds urged amongst other by the appellants in these writ appeals are:
(a) Whether the writ petition is maintainable in view of the bar contained under Article 323A of the Constitution of India and in view of Section 15 of the Act, 1985;
(b) Whether a validly issued income certificate in terms of Government Order dated 12.12.1986, which order had been passed by the State in exercise of its power conferred under Article 16(4) of Constitution of India laying down classification of backward classes for the purpose of reservation of appointments and posts defining eligibility for reservation, could have been invalidated by the learned 117 Single Judge without there being challenge to the said Government Order;
(c) Whether without impleading the appellants who are the selected candidates, as party/respondents to the writ petition, the provisional list could have been set aside;
8. Before adverting to the grounds urged in these appeals, it is necessary to note that an identical writ petition was filed in W.P.No.200032/2023 before Kalaburagi Bench of this Court and the same was dismissed by order dated:12.01.2023 as not maintainable reserving liberty to the petitioner therein to approach the Tribunal constituted under Act, 1985. Similarly, writ petitions filed before the Principal Bench of this court in W.P.No.5009/2023 C/w W.P.Nos.5820/2023, 5833/2023, 5879/2023, 5916/2023, 5926/2023, 5987/2023, 6237/2023, 6258/2023 and 6640/2023 were also disposed of as not maintainable with liberty to the petitioners therein to urge all grounds contended in the petitions before the Tribunal.
118
9. Sri.Lakshminarayana, learned Senior counsel appearing for the appellants in W.A.No.305/2023 reiterating the grounds urged in the memorandum of appeal and the contents of written synopsis submitted that;
(a) That the Graduate Primary School Teachers post is a civil post governed by Karnataka Education Department Services (Department of Public Instructions) (Recruitment) Rules, 1967, as such the said recruitment would fall within the provisions of Rules framed under Section 8 of the Karnataka State Civil Services Act, 1978 and the service as defined thereunder comes within the conditions of service specified under Article 323A(1)(c) of the Constitution of India.
(b) That in furtherance to the provisions of Article 323(A)(1) of the Constitution of India, the Parliament enacted the Administrative Tribunals Act, 1985. Section 15 of the said Act, 1985 conferred the jurisdiction on the Administrative Tribunal in respect of matters pertaining 119 to recruitment to Civil Services or to any Civil Post of the State.
(c) That the Administrative Tribunal is the Court of first instance and the High Court would get the jurisdiction under Article 226 read with Article 227 of the Constitution only in exercise of its power of judicial review over the order that may be passed by the Administrative Tribunal. He relied upon the Judgment of the Apex Court in the case of L.Chandra Kumar (supra). Thus, he submitted the learned Single Judge in the first place had no jurisdiction to entertain the writ petition and in the second place even exercise of judicial review of the order passed by the Administrative Tribunal could be exercisable only by the Division Bench and not by learned Single Judge.
(d) That the writ jurisdiction cannot be converted as an alternate forum enlarging the scope to include the disputes which are specifically excluded under the provisions of Constitution of India and by the law settled by the Apex Court in the case of L.Chandra Kumar 120 (Supra). He further relied upon the Judgment of the Apex Court in the case of Union of India Vs Alapan Bandopadyaya reported in (2022) 3 SCC 133 in support of his submission.
(e) That the very notification was the subject matter of challenge before the Kalaburagi Bench of this Court in W.P.No.200032/2023 which was dismissed in view of law laid down by the Apex Court in the case of L.Chandra Kumar (supra) for want of jurisdiction. Thus, he submitted that the impugned order apart from being inconsistent to the order passed by the Coordinate Bench for want of jurisdiction also raises the territorial jurisdiction as it covers the recruitments in respect of candidates from Gulbarga District.
(f) That a decision rendered without impleading proper and necessary party is liable to be ignored by a party who is affected by the same is against the principles of natural justice. That in the instant case, since the names of the appellants were included in the provisional list and they not having been made party to 121 the writ petition, the impugned order is liable to be ignored as not binding on them.
(g) It is further contended that policy of reservation in terms of Government order dated 12.12.1986 is in force for more than 36 years and without a prayer or a challenge to the same, learned Single Judge could not have quashed the notification. That the entire process of recruitment was based on the said order dated 12.12.1986, which prescribes determination of income of the husband of a married woman and not of her parents. That as per the notification instructions have been issued to comply with the requirement of notification and since the recruitment pertains to civil posts same would fall within the provisions of Section 15 of the Administrative Tribunals Act and challenge to the same would only be before Administrative Tribunal.
10. Sri.P.S.Rajagopal, learned Senior counsel appearing for learned counsel for appellants in W.A.No.886/2013 submitted that;
122
a) The very relief sought in the writ petition is seeking quash of provisional select list dated 18.11.2022 and for direction to respondent No.3 to consider the case of the petitioners under category 2A, 2B and 3A and 3B in the final select list. He submits the entire issue pertains to a service concerning post of civil service of the state. Thus, in terms of paragraph 99 of L.Chandra Kumar's case jurisdiction of the High Court is ousted.
b) Learned Senior counsel referred to provisions of Education Department Services, Karnataka State Civil Services Rules 1978 more particularly Rule 7 thereof providing for reservation of posts. He insisted that since the said Rules provide for recruitment to State Civil Services, provision of Section 15 and 28 of the Act, 1984 would apply excluding the jurisdiction of the High Court.
(c) Adverting to the reasoning assigned by learned Single Judge at paragraph 8 of the impugned order with reference to Judgments of the Apex Court in the case of L.Chandra Kumar (supra) and T.K.Rangarajan 123 (supra) learned Senior counsel submitted that the facts of the case in T.K.Rangarajan are distinguishable in that, a case of "unprecedented extraordinary situation having no parallel" had involved. While the facts of the present case do not meet the factual situation of T.K.Rangarajan as there is no such extraordinary situation involved.
(d) That there is no whisper in the writ petition regarding approaching the Tribunal not being adequate and efficacious remedy. He contended that learned Single Judge had made out a new case which is not pleaded by the parties. In support of his contentions he referred to the Judgment of the Apex Court in the case of Trozan & Co., Ltd., (1953) 1 SCC 456 paragraph 38 and the Judgment in the case of State of W.B Vs W.B. Registration Copywriters Association (2009) 14 SCC
132.
(e) Learned Senior counsel further submitted that concept of creamy layer at the national level was brought in the year 1992. As for as the State of Karnataka, the 124 same was introduced much prior to 04.03.1977. The Government order was issued on 28.12.1983 and a subsequent order dated 12.12.1986 is in the form of instruction to the candidates and to the authority issuing the income certificate. That there has been no challenge to any of the orders namely order dated 28.12.1983 and the order dated:12.12.1986. As such no mandamus could have been issued.
(f) The provisions of Karnataka Scheduled Caste and Scheduled Tribes and other Backward Classes (Reservation of Appointments Etc.,) Act, 1990, Karnataka Scheduled Caste and Scheduled Tribes and other Backward Classes (Reservation of Appointments Etc.,) Rules, 1992 and the Government orders issued under the provisions of Article 16(4) of the Constitution of India. The said Government Order apart from laying down modalities of operation of reservation has clarified that to compute "family income" in respect of women candidates who are married the income of the parents should not be added to her income and in 125 such case only income of their husband should be taken into consideration.
(g) That since the said Government orders have been passed in furtherance to the aforesaid Acts the same have become statutory orders and while making appointments to any office in the civil service of the State of Karnataka or a civil post under the State of Karnataka appointment or posts shall be reserved for scheduled castes, scheduled tribes and other backward classes to such extent and in such manner as may be specified from time to time. Rule 7 of the Recruitment Rules stipulates that the reservation of post shall be in accordance with the norms and extent provided under Rule 9 of the Karnataka Civil Services (General Recruitments) Rules, 1977.
(h) That the recruitment notification in the instant case stipulated that candidates claiming reservation as persons belonging to other backward classes, category-2A, 2B, 3A and 3B should submit along with their applications, caste cum income certificates in Form `F' stipulated under 126 Order dated 08.02.2023 in accordance with Rules 3A(2) and (3) of Reservation Rules. Thus, he submitted that learned Single Judge contrary to the aforesaid rules and the recruitment notification which are not even challenged, erroneously relied upon an inapplicable Judgment in the case of Surinder Singh Vs Punjab State Electricity Board reported in (2014) 15 SCC 676 to hold that while computing the family income in the case of married woman even the income of parents could be taken into consideration.
(i). That learned Single Judge erred in holding that the selecting authority acted without jurisdiction in rejecting the reservation claim of the petitioners on the premise that validity of the reservation certificates can be adjudicated only by District Caste and Income Verification Committee constituted under the Act and Rules.
11. Sri. Naik Nityanand Venkataraman, Sri.Mithun G.A., and Sri.Harish M.G., for the appellants 127 submitted their arguments supplementing the submission made by the learned Senior counsel.
12. Sri.K.N.Phanindra, learned Senior counsel appearing for the counsel for respondent Nos. 24 to 47 who were the petitioners in the writ petition submitted that;
(a) the core issue that was before the learned Single Judge was with regard to jurisdiction of the DDPI in interpreting the caste certificate and income certificate issued by the competent authorities. That since the said issue did not pertain to process of recruitment the writ petition was entertainable. That the judicial review is part of the basic structure of the Constitution of India. That the issue of "maintainability" of a writ petition being different from the issue of "entertainability" of the petition, there is no express constitutional bar in maintaining a writ petition. That learned Single Judge in excise of his discretionary any power has given the finding with regard to the entertainability of the writ petition and with regard to the 128 jurisdiction of Deputy Director of Public Instruction in interpreting the caste certificate and income certificate, as such there is no infirmity in the impugned order.
(b) He submitted that the finding of the learned Single Judge is based on the Judgment of the Apex Court in the case of T.K.Rangarajan (supra) as it involved several thousands of candidates and the issue was only relating to interpretation of the caste and income certificate.
(c) That the learned Single Judge came to the conclusion that the caste verifying certificate is to be issued only on the income of the parents and the said conclusion has been arrived at based on the Judgment of the Apex Court in the case of Surinder Singh vs. Punjab Electricity Board and others (2014) 15 SCC 767, Sunita Singh vs. State of U.P. (2018) 2 SCC 492, Ashok Bhushan Takhur vs. State of Bihar (1995) 5 SCC 403 and on the basis of judgment dated 19.11.2018 passed by the Coordinate Bench of this Court in the case of 129 State of Karnataka vs. Smt. Yogeshwari and another (W.P.No.24119/2018).
(d) As regard the issue concerning Deputy Director of Public Instruction having jurisdiction to interpret the caste and income certificate, the learned Single Judge relying upon the judgment of the Division Bench of this Court in the case of Executive Director, KEA vs. State and another 2018 SCC Online Kar.4112 has held that such interpretation can only be by authority which has issued the certificate and not the selecting authority.
e) Thus, he submitted the aforesaid core issues and the finding given by the learned Single Judge is based on the precedents and to the said extent the writ petition was entertainable and no infirmity could be found.
(f) Bringing to the notice of this Court the subsequent events that have taken place after passing of the impugned order, whereby the State Government conducted the proceedings on 07.02.2023 under the Chairmanship of Ministry of Primary and Secondary 130 Education resolving to implement the direction issued by the learned Single Judge, learned Senior counsel submitted that the State Government has published new provisional list on 27.02.2023 and after considering the objections to the said provisional list, the State Government has published the final selection list on 08.03.2023. As such, the writ appeals have become infructuous as nothing survives for consideration in view of the subsequent development. He submitted that if the appellants are aggrieved by the selection list dated 08.03.2023 they have separate cause of action and have to agitate the same before the appropriate forum. In support of his submission, learned Senior counsel relies upon the Judgment of the Apex Court in the cases of Ramachandraprasad Singh vs. Sharad Yadav (2021) 13 SCC 794, Pasupulipi Venkateshwaralu vs. The Motor and General Traders (1975)1 SCC 770 and K.N. Rajakumar vs. V. Nagarajan and others (2022) 4 SCC 617. Thus, he seeks for dismissal of the writ appeals.
131
13. Sri. Vikram Huilgol, learned Additional Advocate General for the respondent-State submitted that subsequent to the impugned order passed by the learned Single Judge a final selection list has been prepared taking into consideration both the Government order dated 12.12.1986 and the directions issued by the learned Single Judge. A total number of 67892 candidates were found eligible for selection in all the subjects, namely, English Language, Social Studies in Kannada, Urdu and Marati Medium , Mathematics and Science in Kannada, Urdu and Marati Medium, Biological science in Kannada, Urdu and Marati medium including Kalyana Karnataka Region. That out of said 67,892 eligible candidates a list in the ratio of 1:2 was prepared and instead of 30,000 required candidates only 22,432 candidates were selected on roster and merit basis from all 35 districts, as some of the categories did not have twice the required number of candidates. That even though in some districts candidates are more they cannot be selected as the selection is district wise. In other words, an applicant who applied in a 132 particular district and wrote competitive exam in that district cannot be considered for some other district. That out of the 22,432 eligible candidates selected as above, after considering the income certificate of both husband and parents a list consisting of 13,342 candidates was prepared based on merit cum roster. Out of them 8,376 are women candidates 4,973 are male candidates and 3 are transgender. That on account of redoing the exercise by applying both circular dated 12.12.1986 and the judgment of learned Single Judge and by redrawing of a fresh list based on the individual merits of the candidates 451 candidates who were present in the earlier selection list dated 18.11.2022 have not found place in the revised selection list published on 08.03.2023. Thus, he submits that the final selection list is based on the order of the learned Single Judge and the Government order dated 12.12.1986 and that there is no departure from the reservation policy of the Government. Hence, seeks for dismissal of the appeals.
14. Heard. Perused the records.
133
15. Considering pleading and reliefs sought in the writ petition, reasons assigned by learned Single Judge in the impugned order, grounds urged in these appeals and the submissions made by learned counsel for the parties, at the outset what needs to be considered is;
a) Whether writ petition as filed seeking the reliefs thereunder is entertainable under Article 226 of the Constitution of India?
16. In this regard at the first instance it is necessary to point out the nature and scope of the issue involved in the matter. It is beneficial to refer the impugned notification dated 21.03.2022 issued by the respondent- State Department of Public Education, Selection and Appointment Authority and District Deputy Director (Administration), Bangalore North Taluk. The title of the notification is "Recruitment Notification". The subject mentioned therein is the "recruitment to the post of Graduate Primary Teacher (for class 6 to 8) for the years 2020-21 to be filled by direct recruitment through District 134 Level Competitive Examination". The said notification further refers to Karnataka Education Department Services (Public Education Department)(Recruitment)(Special) Rules, 2022, under which the same is issued. It further clarifies that the said notification for selection is issued for public information following the prevailing Rules as per the Recruitment Rules, Reservation Rules and Government Orders issued from time to time mentioned in reference for selection.
17. The aforesaid Rules 2022, have been framed by the State Government in exercise of powers conferred by Section 3 and 8 of the Karnataka State Civil Services Act, 1978. The recruitment process as mentioned in the notification consist of a competitive examination and preparation of select list on the basis of marks secured in the competitive examination with the weightage added in terms of Rule 6. Rule 7(i) of the Rules, 2022 stipulate that the reservation of post shall be in accordance with extant orders of Government and extant law including current orders of the State Government relating to reservation of 135 posts for the persons belonging to Scheduled Caste, Scheduled Tribes and other backward classes. Rule 8 under the heading "Selection List" envisages publication of provisional select list, receiving and considering objections, if any, to the provisional select list and publication of final select list thereafter.
18. The policy providing for reservation of posts for the persons belonging to Scheduled Caste, Scheduled Tribes and other backward classes is traceable to the Government order dated 28.12.1983 which was issued under clause (4) of Article 16 of the Constitution of India providing the meaning of the phrase "family income" and the manner and method of its computation. The said order provides that while computing "family income" in the case of married women candidate income of her parents should not be added and only the income of her husband to be taken into consideration if they are staying separately as an independent family. If they are living in a joint family income of the candidate along with income of the joint 136 family should be taken into consideration for calculation of family income. In the case of candidate who is a widow her income alone shall be taken into consideration irrespective of whether or not she lives independently.
19. By another order dated 12.12.1986 the Government reiterated the modalities of operation of reservation.
20. With effect from 01.06.1992 the Karnataka Scheduled Castes, Scheduled Tribes and other backward classes (Reservation of Appointments etc.) Act, 1990 (hereinafter referred to as `Reservation Act') was enforced. By the said Act all the Government Orders issued under clause(4) of Article 16 of the Constitution of India became statutory orders and it mandated that while making appointment to any office in a civil service of State of Karnataka or a Civil Post under the State of Karnataka, appointments or posts shall be reserved for Scheduled Caste, Scheduled Tribes and other backward classes to such extent and in such manner as may be specified from 137 time to time in the order made by the Government under clause (4) of Article 16 of the Constitution of India. The Act defines other backward classes to mean Communities, Castes and Tribes notified by the State Government from time to time under clause (4) of Article 15 and clause (4) of Article 16 of Constitution of India. The Act further provides mechanism and protocol for issuance of caste certificate, income and caste certificates and their validation.
21. In exercise of powers conferred under Section 13 of the Reservation Act, the State framed the Rules called the Karnataka Scheduled Caste, Scheduled Tribes and Backward Classes (Reservation of Appointment etc.) Rules, 1992. The order dated 08.02.2000 issued by the Government under the Rules stipulates that the income and caste certificate being issued to the candidates belonging to backward classes other than category-I to be in Form F. 138
22. Thus, the recruitment notifications subject matter of the present lis which were issued for each District in the State on the same day stipulated that the candidates claiming reservation as persons belonging to other backward classes, category 2A, 2B, 3A and 3B to submit along with their applications caste cum income certificate in Form F as stipulated under the Government Order dated 08.02.2000 in accordance with Rule 3-A(2) and (3) on or before 22.04.2022 being the last date for submission of applications. The notification further states that the reservation certificates which are not as per the formats prescribed by Government Order dated 08.02.2000 and not issued in accordance with Rule 3-A(2) and (3) and if received after the stipulated date for receipt of applications, would be rejected.
23. Thus, the above undisputed material facts would reveal that the primary school teacher post of which recruitment is sought is a 'civil post' governed by the Karnataka Education Department Services(Department of Public Instruction) (Recruitment) Rules, 1967 and 139 Amendment Rules, 2017. Thus, the said post being civil post under the State is governed under the Rules framed under Sub-Section (1) of Section 3 read with Section 8 of the Karnataka Civil Services Act, 1978.
24. The Administrative Tribunals Act, 1985 has been promulgated for adjudication or trial by the Administrative Tribunals of disputes and complaints with respect to recruitment and conditions of service of persons appointed to public services and posts in connection with the affairs of the Union or of any State or any local or other authority within the territory of India under the control of Government of India or of any corporation or society owned or controlled by the Government in pursuance of Article 323A of Constitution and the matters connected therewith are incidental thereto.
25. Section 15 of the Act, 1985 provides for exclusive jurisdiction of the Administrative Tribunal in relation to recruitment and matter concerning recruitment to any civil service or the State or to any civil post under 140 the State. In other words the matters involving recruitment or matter concerning recruitment are to be dealt with adjudicated and determined by the Administrative Tribunal in terms of Section 15 of the Act, 1985.
26. Section 28 of the Act, 1985 exclude the jurisdiction of all courts except the Supreme Court under Article 136 of the Constitution of India and the Labour Courts and other authorities under the Industrial Disputes Act.
27. The Apex Court in the case of L.Chandra Kumar Vs Union of India reported in (1997) 3 SCC 261 has held that the Administrative Tribunals constituted under Act, 1985 have jurisdiction to consider all the matters covered under the Act including issue relating to constitutional validity of the provisions relating to recruitment of employees and regulations governing the service conditions. The Apex Court has further held that all decisions of Administrative Tribunals would be subject to 141 the scrutiny by the Division Bench of their respective High Courts. Paragraph 93 and 94 of the said judgment of the Apex Court are extracted hereunder;
"93. Before moving on to other aspects, we may summarise conclusions on the jurisdictional powers of these Tribunals. The Tribunal are competent to hear matters where the vires of statutory provisions a for the High Courts and the Supreme Court which have, under questioned. However, in discharging this duty, they cannot act as substitute constitutional set-up, been specifically entrusted with such an obligation Their function in this respect is only supplementary and all such decisions of the Tribunals will be subject to scrutiny before a Division Bench of the respective High Courts. The Tribunals will consequently also have the power a to test the vires of subordinate legislations and rules. However, this power of the Tribunals will be subject to one important exception. The Tribunals shall not entertain any question regarding the vires of their parent statutes following the settled principle that a Tribunal which is a creature of an Act cannot declare that very Act to be unconstitutional. In such cases alone, the High Court concerned may be approached directly. All other decisions of b these Tribunals, rendered in cases that they are specifically empowered to adjudicate upon by virtue of their parent statutes, will also be subject to scrutiny before a Division Bench of their respective High Courts. (We may add that the Tribunals will, however, continue to act as the only courts of first instance in respect of the areas of law for which they have been constituted. By this, we mean that it will not be open for litigants to directly approach the High Courts even in cases where they question the vires of statutory legislations (except, as mentioned, where the legislation which creates the particular Tribunal is challenged) by overlooking the jurisdiction of the Tribunal concerned.
94. The directions issued by us in respect of making the decisions of Tribunals amenable to scrutiny before a Division Bench of the respective High Courts 142 will, however, come into effect prospectively i.e. will apply to decisions rendered hereafter. To maintain the sanctity of judicial proceedings, we have invoked the doctrine of prospective overruling so as not to disturb the procedure in relation to decisions already rendered".
28. Further the Apex Court in the case of Union of India vs. Allapan Bandyopadhyay reported in (2022) 3 SCC 133 following its judgment passed in L.Chandra kumar's case at paragraph 38, 39 and 40 has held as under;
"38. When once a Constitution Bench of this Court declared the law "all decisions of Tribunals created under Article 323-A and Article 323-B of the High Court within whose jurisdiction the Tribunal concerned falls", of the Constitution will be subject to the scrutiny before a Division Bench It is impermissible to make any further construction on the said issue. The will cover and take within its sweep orders passed on applications or otherwise b expression "all decisions of these Tribunals used by the Constitution Bench to another Bench of the Tribunal in exercise of the power under Section 25 of in the matter of transfer of original applications from one Bench of the Tribunal the Act.
39. In other words, any decision of such a Tribunal, including the one a Division Bench of a High Court within whose jurisdiction the Tribunal passed under Section 25 of the Act could be subjected to scrutiny only before concerned falls. This unambiguous exposition of law has to be followed scrupulous while deciding the jurisdictional High Court for the purpose of bringing in challenge against-an-order of transfer of an original application from one Bench of 143 Tribunal to another Bench in the invocation of Section 25 of the Act.
40. The law thus declared by the Constitution Bench cannot be revisited by the bundle of facts to ascertain whether they would confer territorial jurisdiction a Bench of lesser quorum or for that matter by the High Courts by looking into to the High Court within the ambit of Article 226(2) of the Constitution. We are of the considered view that taking another view would undoubtedly result in indefiniteness and multiplicity in the matter of jurisdiction in situations when a decision passed under Section 25 of the Act is to be called in question especially in cases involving multiple parties residing within the jurisdiction of different High Courts albeit aggrieved by one common order passed by the Chairman at the Principal Bench at New Delhi".
29. Thus, from the aforesaid factual aspect of the matter, applicable provisions of law and the judgments of the Apex Court it is clear that in the matters of recruitment process, it is the Tribunal under the Act, 1985 which is the court of first instance and the role of Division Bench of the High Court within whose jurisdiction the Tribunal is situated is only in exercise of and judicial review under Article 226/227 of constitution of India.
30. The Apex Court in the case of Rajendra Diwan vs. Pradeep Kumar Ranibala reported in (2019) 20 SCC 143 at para 86 has held as under;
144
"86. In exercise of its extraordinary power of superintendence and/or judicial review under Articles 226 and 227 of the Constitution of India, the High Courts restrict interference to cases of patent error of law which go to the root of the decision; perversity; arbitrariness and/or unreasonableness; violation of principles of natural justice, lack of jurisdiction and usurpation of powers. The High Court does not re-assess or re-analyse the evidence and/or materials on record. Whether the High Court would exercise its writ jurisdiction to test a decision of the Rent Control Tribunal would depend on the facts and circumstances of the case. The writ jurisdiction of the High Court cannot be converted into an alternative appellate forum, just because there is no other provision of appeal in the eye of the law".
31. Viewed in that light the next question that arises is whether the reasoning assigned by learned Single Judge while answering issue No.1 regarding maintainability of the writ petition is justified. As seen at paragraph 8 of the impugned order though learned Single Judge has taken note of the law laid down by the Apex Court in the case of L.Chandra Kumar has chosen to rely upon judgment of the apex court in the case of T.K.Rangarajan vs. State of Tamil Nadu reported in (2003) 6 SCC 581. The facts which involved in the case of T.K.Rangarajan as narrated at para 2 therein reveal that the Tamil Nadu Government had terminated services of all employees who had resorted to strike for their demands. The said 145 'unprecedented action' was challenged before the High Court of Madras by filing petitions under Articles 226 and 227 of the Constitution of India, in which by an interim order the learned Single Judge had directed the State Government that the suspension and dismissal of employees without conducting any enquiry be kept in abeyance until further orders and the such employees were directed to resume the duty. The said interim order was questioned in the writ appeal before the Division Bench of the High Court which set aside the interim order by arriving at a conclusion that without exhausting alternative remedy of approaching the Administrative Tribunal, writ petitions were not maintainable. The said case also involved total detention of about 2211, out of which 74 were ladies and only 165 male and 7 female personals had been released on bail. Considering the pathetic conditions of arrestees who were mainly clerks and subordinate staff the Court had directed their release on bail. This order of the Division Bench was challenged by filing an appeal seeking similar reliefs under Article 32 of the Constitution. The Apex Court 146 in the aforesaid factual background of the matter at paragraphs 5 held that, "5. At the outset, it is to be reiterated that under Article 226 of the Constitution the High Court is empowered to exercise its extraordinary jurisdiction to meet unprecedented extraordinary situation having no parallel. It is equally true that the extraordinary powers are required to be sparingly used. The fact of the present case reveal that this was most extraordinary case which called for interference by the High Court as the State Government has dismissed about two Lakhs employees for going on strike. "
(Emphasis supplied by us)
32. At paragraph 6 and 7 taking note of the law laid down in the case of L.Chandrakumar, and also the observation of the Court at para 77, 78 and 81 of Keshvananda Bharathi case, at para 10 has held as under;
"10. There cannot be any doubt that the aforesaid of judgment of the larger Bench of this Court and we respectfully agree with same. However, in a case like this , thousand of employees are directed to approach the Tribunal, the Tribunal would not be in a position to render justice to the cause. Hence, as stated earlier because of very very exceptional circumstances that arose in the present case, there was no justifiable reason for the High Court not to entertain the petition on the ground of alternative remedy provided under the statute."
(Emphasis supplied by us) 147
33. It is further seen in the said judgment the larger issue involved was also with regard to the consideration of fundamental right to go on strike.
34. As rightly pointed out by Sri. P.S.Rajagopal, learned Senior counsel appearing for some of the appellants, that the facts obtained in the case of T.K.Rangarajan (supra) on completely different and distinct from that of the facts involved in the case at hand. In the instant case it is only rejection of caste and income certificates of some of the candidates during the recruitment process. Their names are only figured in a selection provisional list. No vested right as such is created in their favour except expectation of being selected. This cannot be construed as "an unprecedented extraordinary situation having no parallel", as pointed out by the Apex Court in its judgment in T.K.Rangarajan's case.
35. It is also relevant to note at this juncture that a similar petition seeking quash of endorsement had been filed in W.P.No.200032/2023 (S-RES) before learned Single 148 Judge at Kalburagi Bench of this court and another batch of writ petitions in W.P.No.5009/2023 (S-RES) connected with other matters were filed before learned Single Judge of this Court. Taking note of the law laid by the Apex Court in the case of L.Chandra Kumar (supra) and relevant provisions the Administrative Tribunal Act, 1985, these writ petitions were dismissed/disposed of by orders dated 12.01.2023 and 26.5.2023 respectively, reserving liberty to the petitioners their in to approach the Tribunal constituted under the Administrative Tribunal Act, 1985.
36. As rightly pointed out by Sri. Lakshminarayan, learned Senior counsel appearing for some of the appellants the aforesaid orders passed by the Coordinate Benches in dismissing the writ petitions and the impugned order in entertaining the writ petition on the very ground of jurisdiction by interpreting the law laid down by the Apex Court in the L.Chandra Kumar's case has lead to an irreconcilable anomalous situation.
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37. Necessary to note at this juncture the submissions made by Sri. K.N.Phanindra, learned Senior counsel who sought to make a distinction between "maintainability" and "entertainability" of a writ petition. True it is that any writ petition in exercise of review jurisdiction of the high Court under Article 226 and 227 is maintainable. The question whether relief sought therein in the given facts and the position of law could be entertained?. As noted in the instant case, in view of statutory bar contained under the Administrative Tribunals Act, 1985 and the legal position enunciated by the Apex Court in L.Chandra Kumar's case, it is very clear that the Tribunals constituted under the Act, 1985 are the courts of first instance in the matters pertaining to the process of recruitment and it is only a Division Bench of the respective High Courts vested with power of judicial review against the decision/orders passed by the Tribunals.
38. For the aforesaid reasons and analysis, we are of the considered view that the writ petition filed by the respondent Nos. 27 to 47 seeking reliefs as sought for 150 therein, under the facts and circumstances of the case could not have been entertained that too solely relying upon the judgment of the Apex Court in the case of T.K.Rangarajan (supra), facts of which are palpably different and distinguishable.
39. Since our conclusion on the entertainability of the writ petition having been arrived at in the negative, we refrain from expressing any opinion on the merits or otherwise of the contentions raised on the two other issues dealt with by learned Single Judge. It is therefore, appropriate that impugned order be set aside and all the contentions regarding the said issues be kept open to be urged before the Tribunal.
40. Before parting, it is necessary and imperative to note, at the cost of repetition, that in the affidavit dated 24.08.2023 filed on behalf of the respondents -State it is deposed that in terms of the notifications dated 21.03.2022 issued for each of the 35 Districts 15,000 posts were notified for recruitment of Graduate Primary Teachers 151 in Government primary schools (6 to 8 standard) (5,000 for Kalyana Karnataka District and 10,000 for other Districts). It is further deposed that 1,06,083 applicants had participated, out of which a total number of 67,892 candidates were found eligible for selection in all subjects. That out of said 67,892 eligible candidates an eligible list in the ratio of 1:2 was prepared and instead of 30,000 candidates only 22,432 were selected on roster and merit basis from all 35 Districts. It is deposed that it is because some of the categories did not have required number of candidates, as such, there was a shortfall in numbers of candidates selected in specific subject. It is further deposed that subsequent to the impugned order passed by the learned Single Judge a selection list in the ratio of 1:1 was prepared and published on 08.03.2023. That the said list was prepared taking into consideration both the Government order dated 12.12.1986 and the order of the learned Single Judge. In that, out of 22,432 eligible candidates, income certificate of both husband and parents was considered and a list consisting of 13,352 candidates 152 was prepared on the basis of merit cum roster. Out of this 8,376 are women candidates, 4,973 are male candidates and 3 are transgenders. It is further deposed that on account of re-doing the exercise by applying both circular dated 12.12.1986 and the order of the learned Single Judge while drawing up a fresh list on the basis of individual merits of the candidates 451 candidates whose names were enlisted in the earlier selection list dated 18.11.2022 have been left out and have not found place in the revised selection list published on 08.03.2023.
41. Referring to aforesaid contents of the affidavit and the documents produced at Annexure-R1, R2, R3 R4, R5 and R6 to the said affidavit, Sri. Vikram Huilgol, learned Additional Advocate General submitted that the respondent-State Government be permitted to proceed with appointments at least in respect of the said 13352 candidates. He submitted that acute shortage of teachers is impacting the State function in imparting education which is a constitutional obligation of the State. He further submitted that the candidates whose names that were 153 found in the earlier selection list dated 18.11.2022 and did not find place in the revised selection list published on 08.03.2023 is only numbering 451 and the names of the remaining candidates were in any case existed in the said earlier selection list dated 18.11.2022. He submitted that the State would ensure that such appointments would be subject to the outcome of the challenge being made by the petitioners in these petitions.
42. In response, it was contended on behalf of the appellants that if such a process is adopted same would adversely affect the carrier prospects of the appellants. It is also contended on behalf of the appellants that the effect of the impugned order passed by the learned Single Judge is that around 350 selectees are now substituted by another set of 350 candidates. Therefore, it is contended on behalf of the appellants that even the appellants herein be appointed against the admitted vacant posts subject to outcome of the challenge being raised by them. 154
43. In response, learned Additional Advocate General, submitted that the request of the appellants to accommodate them in the selection process was not practicable inasmuch as different notifications were issued for each of the 35 districts and the candidates who have applied in one district cannot be considered for another district merely because vacancy available in other districts. Also because the requirement in each district varies as the notification has been issued considering the local requirement arising on subject wise. Such accommodation of the appellants would also impact the reservation roster.
44. We have given our anxious consideration to the aforesaid submissions made on behalf of the State and the appellants. It is not in dispute that the Deputy Director of Public Instruction the appointing authority had rejected the candidature of the writ petitioners on the premise of they not furnishing the caste cum income certificates as prescribed in the notifications and had brought them under General Merit Category. This issue however requires 155 consideration in a properly constituted petition before the Administrative Tribunal as held by us hereinabove.
45. Thus, considering imminent requirement of the Graduate Primary School Teachers and large vacancy across the State and in the interest of the students of 6 to 8 standards who are left high and dry for want of teachers, we are of the considered view that the respondent-State be permitted to proceed with appointing teachers from 13352 selected candidates as per the list dated 08.03.2023 produced at Annexure-R6 to the affidavit. It is however made clear since it is deposed in the affidavit that the said list at Annexure-R6 has been prepared and published on 08.06.2023 by taking into consideration income certificate of both husband and parents, as well as on merit cum roster, the appointment of the candidates who have not submitted the caste cum income certificate in the form prescribed in the notification and which is not in terms of Government Order dated 12.12.1986, and who are included in the list in view of the 156 order passed by learned Single Judge be deferred until the outcome of the result of the challenge.
46. As regards the remaining 451 posts since it is contended that their names have been excluded purely on the merit basis, it is clarified that if in the event the eligibility of such candidates who have not furnished the caste cum income certificate in the prescribed form is held to be invalid, such posts may be filled from amongst the candidates who have been excluded on merits and the candidates who have submitted certificates in the prescribed form.
47. We further make it clear that this provision enabling the State Government to proceed with the process of appointment is made under the peculiar fact situation of the matter wherein the present litigation has brought the process of appointment of teachers of class 6 to 8 across the State to a grinding halt only on account of rejection of application of some of the candidates by the Deputy 157 Director of Public Instruction for want of caste cum income certificate in the prescribed form.
With the above observation, writ appeals are partly allowed. Impugned order dated 30.01.2023 passed in W.P.No.23752/2022 (GM-CC) is set aside. Respondent- State is permitted to proceed appointing the teachers in the lines of observation made in paragraphs 45 and 46 hereinabove.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE SBN/RU