Karnataka High Court
Dr Shekar H S vs The State Of Karnataka on 13 March, 2026
Author: S.R.Krishna Kumar
Bench: S.R.Krishna Kumar
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NC: 2026:KHC:15089
WP No. 13491 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 13TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO. 13491 OF 2024 (S-RES)
BETWEEN:
DR SHEKAR H. S.
S/O SIDDEGOWDA,
AGED ABOUT 45 YEARS,
PRESENTLY WORKING AS
ASSISTANT PROFESSOR
DEPARTMENT OF PHARMACY PRACTICE,
VISVESHWARAPURA INSTITUTE OF
PHARMACEUTICAL SCIENCES,
22ND MAIN, 24TH CROSS,
OPP. BDA COMPLEX,
BSK 2ND STAGE
BENGALURU - 560 070.
...PETITIONER
(BY SRI. H. V. MANJUNATHA, ADVOCATE)
AND:
Digitally signed 1. THE STATE OF KARNATAKA
by CHANDANA DEPARTMENT OF HEALTH
BM
AND FAMILY WELFARE (MEDICAL EDUCATION)
Location: High
Court of VIKASA SOUDHA,
Karnataka BENGALURU - 560 001
REPRESENTED BY ITS SECRETARY.
2. THE GENERAL SECRETARY,
RAJYA VOKKALIGARA SANGHA,
NO.148,
"NADA PRABHU KEMPEGOWDA BHAVANA"
K.R.ROAD, V.V.PURAM,
BANGALORE - 560 004
3. THE PRINCIPAL,
VISVESHWARAPURA INSITUTE OF
PHARMACEUTICAL SCIENCES
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NC: 2026:KHC:15089
WP No. 13491 of 2024
HC-KAR
22ND MAIN, 24TH CROSS,
OPP. BDA COMPLEX,
BSK 2ND STAGE,
BENGALURU - 560 070.
4. DR. KIRAN NAGARAJ,
S/O NAGARAJ,
AGED ABOUT 46 YEARS,
PRESENTLY WORKING AS
ASSISTANT PROFESSOR
DEPARTMENT OF PHARMACY PRACTICE,
VISVESHWARAPURA INSTITUTE OF
PHARMACEUTICAL SCIENCES,
22ND MAIN, 24TH CROSS,
OPP. BDA COMPLEX,
BSK 2ND STAGE,
BENGALURU - 560 070.
...RESPONDENTS
(BY SRI. G. RAMESH NAIK, AGA FOR R1;
SRI. NISHANTH A.V., ADVOCATE FOR R2 & R3;
SRI. SARAVANA S., ADVOCATE FOR R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF
CONSTITUTION OF INDIA PRAYING TO QUASHING THE OFFICE
ORDER BEARING NO. 233/2024-25 DATED 13/05/2024 PASSED BY
THE 2ND RESPONDENT SANGHA AT ANNEXURE -A TO THE EXTENT
OF THE 4TH RESPONDENT PLACED AT SL.NO.10 AND
REDESIGNATIE THE 4TH RESPONDENT AS PER THE 6TH AICTE
PAY SCALE IN THE POST OF ASSISTANT PROFESSOR AND ETC.,
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2026:KHC:15089
WP No. 13491 of 2024
HC-KAR
CORAM: HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
ORAL ORDER
Learned counsel for the petitioner submits that the petitioner has rendered infructuous.
2. The said submission is placed on record.
3. Accordingly, the writ petition is disposed of as having become infructuous.
Sd/-
(S.R.KRISHNA KUMAR) JUDGE BMC List No.: 1 Sl No.: 32