Karnataka High Court
Mr Venkatesh S/O Nagappa Morabad vs The State Of Karnataka on 22 January, 2026
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WP No. 108378 of 2025
C/W WP No. 108168 of 2025
WP No. 108682 of 2025
HC-KAR AND 3 OTHERS
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 22ND DAY OF JANUARY, 2026
BEFORE
THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
WRIT PETITION NO.108378 OF 2025 (LB-RES)
C/W
WRIT PETITION NO.108168 OF 2025
WRIT PETITION NO.108682 OF 2025
WRIT PETITION NO.108683 OF 2025
WRIT PETITION NO.108684 OF 2025
WRIT PETITION NO.108726 OF 2025
IN WRIT PETITION NO.108378 OF 2025
BETWEEN:
SMT. PUSHPA W/O. SIDDALINGAYYA HIREMATH,
AGE. 46 YEARS, OCC. CONTRACTORS,
R/O. GARDEN PETH, HUBBALLI,
TQ. HUBLI, DIST. DHARWAD-580020.
Digitally signed
by YASHAVANT ...PETITIONER
NARAYANKAR (BY SRI. VISHWANATH HEGDE, ADVOCATE)
Location: HIGH
COURT OF AND:
KARNATAKA
1. THE STATE OF KARNATAKA,
REP. BY THE HON'BLE PRINCIPAL SECRETARY,
DEPARTMENT OF URBAN DEVELOPMENT,
VIKAS SOUDHA, BENGALURU-580001.
2. THE HUBLI-DHARWAD MUNICIPAL CORPORATION,
REP. BY ITS COMMISSIONER,
SRI SIDDAPPA KAMBLI ROAD,
TQ. HUBBALLI, DIST. DHARWAD-580020.
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C/W WP No. 108168 of 2025
WP No. 108682 of 2025
HC-KAR AND 3 OTHERS
3. THE REGIONAL COMMISSIONER,
HUBLI-DHARWAD MUNICIPAL CORPORATION,
ZONE-11 OFFICE, NEAR OLD MARKET,
OLD HUBLI, TQ. HUBBALLI,
DIST. DHARWAD-580024.
...RESPONDENTS
(BY SMT. GIRIJA HIREMATH, HCGP FOR R1;
SRI. IRANAGOUDA KABBUR, ADV. FOR R2 AND R3 (VK NOT FILED);
SRI. G.K. HIREGOUDAR, ADVOCATE FOR R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF CONSTITUTION OF INDIA, PRAYING TO A) ISSUE A WRIT IN THE
NATURE OF CERTIORARI QUASHING THE OFFICE ORDER DATED
22.09.2025 BEARING NO.HDMC/01/25-26 PASSED BY RESPONDENT
NO.2 IS PRODUCED HEREWITH AND MARKED AS ANNEXURE-G. B)
ISSUE A WRIT IN THE NATURE OF CERTIORARI QUASHING THE
INTIMATION LETTER DATED 30.09.2025 BEARING
NO.HDMC/24/05/25-26 PASSED BY RESPONDENT NO.3 IS PRODUCED
HEREWITH AND MARKED AS ANNEXURE-H. C) ISSUE A WRIT IN THE
NATURE OF MANDAMUS DIRECTING THE RESPONDENT NO.2 TO
CONSIDER THE REPRESENTATION DATED 13.10.2025 AT ANNEXURE-
J. D) ANY OTHER RELIEFS THIS HON'BLE COURT DEEMS FIT MAY
PLEASE BE GRANTED IN FAVOUR OF THE PRESENT PETITIONER.
IN WRIT PETITION NO.108168 OF 2025
BETWEEN:
MR. VENKATESH S/O. NAGAPPA MORABAD,
AGE. 53 YEARS, OCC. CONTRACTOR,
R/O. #02, A, TIMMASAGAR, ANCHATAGERI,
DHARWAD-580024.
...PETITIONER
(BY SRI. RAHUL S.KUNTOJI, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REP. BY THE HON'BLE PRINCIPAL SECRETARY,
DEPARTMENT OF URBAN DEVELOPMENT,
VIKAS SOUDHA, BENGALURU-580001.
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WP No. 108378 of 2025
C/W WP No. 108168 of 2025
WP No. 108682 of 2025
HC-KAR AND 3 OTHERS
2. THE HUBLI-DHARWAD MUNICIPAL CORPORATION,
REP BY ITS COMMISSIONER,
SIR SIDDAPPA KAMBLI ROAD,
TQ. HUBBALLI, DIST. DHARWAD-580020.
3. THE REGIONAL COMMISSIONER,
HUBLI-DHARWAD MUNICIPAL CORPORATION,
ZONE-11 OFFICE, BEHIND NEW ENGLISH SCHOOL,
TQ. HUBBALLI, DIST. DHARWAD-580024.
...RESPONDENTS
(BY SRI. IRANAGOUDA KABBUR, ADVOCATE (VK NOT FILED);
SRI. G.K. HIREGOUDAR, ADVOCATE FOR R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF CONSTITUTION OF INDIA, PRAYING TO A) ISSUE A WRIT IN THE
NATURE OF CERTIORARI QUASHING THE OFFICE ORDER PASSED BY
RESPONDENT NO.2 BY HDMC/01/2025-26 DATED 22/09/2025 VIDE
ANNEXURE-F. B) ISSUE A WRIT IN THE NATURE OF CERTIORARI
QUASHING THE INTIMATION LETTER BY RESPONDENT NO.3 BY
HDMC/74/05/2025-26 DATED 30/09/2025 VIDE ANNEXURE-G. C)
ISSUE A WRIT IN THE NATURE OF MANDAMUS DIRECTING THE
RESPONDENT NO.2 TO CONSIDER THE REPRESENTATION DATED
13/10/2025 AT ANNEXURE-H. D) ANY OTHER RELIEFS THIS HON'BLE
COURT DEEMS FIT MAY PLEASE BE GRANTED IN FAVOUR OF THE
PRESENT PETITIONER.
IN WRIT PETITION NO.108682 OF 2025
BETWEEN:
MR. VENKATESH S/O. HANUMANTHAPPA BELDONI,
AGE. 53 YEARS, OCC. CONTRACTOR,
R/O. #26, AMBEDKAR NAGAR, CHENNAPETH,
HUBLI, DHARWAD-580024.
...PETITIONER
(BY SRI. VISHWANATH HEGDE, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REP. BY THE HON'BLE PRINCIPAL SECRETARY,
DEPARTMENT OF URBAN DEVELOPMENT,
VIKAS SOUDHA, BENGALURU-580001.
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HC-KAR AND 3 OTHERS
2. THE HUBLI-DHARWAD MUNICIPAL CORPORATION,
REP. BY ITS COMMISSIONER,
SIR SIDDAPPA KAMBLI ROAD,
TQ. HUBBALLI, DIST. DHARWAD-580020.
3. THE REGIONAL COMMISSIONER,
HUBLI-DHARWAD MUNICIPAL CORPORATION,
ZONE-11 OFFICE, TQ. HUBBALLI,
DIST. DHARWAD-580024.
4. THE DEPUTY COMMISSIONER AND
THE CHIEF ACCOUNT OFFICER, HDMC,
SIR SIDDAPPA KAMBLI ROAD,
TQ. HUBBALLI, DIST. DHARWAD-580020.
5. THE EXECUTIVE ENGINEER, SWM,
SIR SIDDAPPA KAMBLI ROAD,
TQ. HUBBALLI, DIST. DHARWAD-580020.
...RESPONDENTS
(BY SMT. GIRIJA HIREMATH, HCGP FOR R1;
SRI. I.K. KABBUR, ADVOCATE FOR R2 TO R5 (VK NOT FILED))
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF CONSTITUTION OF INDIA, PRAYING TO A) ISSUE A WRIT IN THE
NATURE OF CERTIORARI QUASHING THE OFFICE ORDER PASSED BY
RESPONDENT NO.2 IN HDMC/01/2025-26 DATED 22.09.2025 VIDE
ANNEXURE-F. B) ISSUE A WRIT IN THE NATURE OF CERTIORARI
QUASHING THE INTIMATION LETTER BEARING
NO.HDMC/VAKANAM.9/01/2025-26 DATED 30/09/2025 BY
RESPONDENT NO.3 VIDE ANNEXURE-G. C) ISSUE A WRIT IN THE
NATURE OF MANDAMUS DIRECTING THE RESPONDENT NO.2 TO
CONSIDER THE REPRESENTATION DATED 13/10/2025 AT ANNEXURE-
H. D) ANY OTHER RELIEFS THIS HON'BLE COURT DEEMS FIT MAY
PLEASE BE GRANTED IN FAVOUR OF THE PRESENT PETITIONER.
IN WRIT PETITION NO.108683 OF 2025
BETWEEN:
MR. VISHWANATH S/O. ANAND WADDAPALLI,
AGE. 34 YEARS, OCC. CONTRACTOR,
R/O. #46/2, INDIRA NAGAR, BANKAPUR CHOWK,
P.B. ROAD, OLD-HUBLI, HUBLI,
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DIST. DHARWAD-580024.
...PETITIONER
(BY SRI. VISHWANATH HEGDE, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REP. BY THE HON'BLE PRINCIPAL SECRETARY,
DEPARTMENT OF URBAN DEVELOPMENT,
VIKAS SOUDHA, BENGALURU-580001.
2. THE HUBLI-DHARWAD MUNICIPAL CORPORATION,
REP. BY ITS COMMISSIONER,
SIR SIDDAPPA KAMBLI ROAD,
TQ. HUBBALLI, DIST. DHARWAD-580020.
3. THE REGIONAL COMMISSIONER,
HUBLI-DHARWAD MUNICIPAL CORPORATION,
ZONE-10 OFFICE, TQ. HUBBALLI,
DIST. DHARWAD-580024.
4. THE DEPUTY COMMISSIONER AND
THE CHIEF ACCOUNT OFFICER, HDMC,
SIR SIDDAPPA KAMBLI ROAD,
TQ. HUBBALLI, DIST. DHARWAD-580020.
5. THE EXECUTIVE ENGINEER, SWM,
SIR SIDDAPPA KAMBLI ROAD,
TQ. HUBBALLI, DIST. DHARWAD-580020.
...RESPONDENTS
(BY SMT. GIRIJA HIREMATH, HCGP FOR R1;
SRI. I.K. KABBUR, ADVOCATE FOR R2 TO R5 (VK NOT FILED))
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF CONSTITUTION OF INDIA, PRAYING TO A) ISSUE A WRIT IN THE
NATURE OF CERTIORARI QUASHING THE OFFICE ORDER BEARING
NO.HDMC/01/2025-26 DATED 22.09.2025 PASSED BY THE
RESPONDENT NO.2 IS PRODUCED HEREWITH AND MARKED AS
ANNEXURE-D. B) ISSUE A WRIT IN THE NATURE OF CERTIORARI
QUASHING THE INTIMATION LETTER VIDE HDMC/74/05/2025-26
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DATED 26/09/2025 PASSED BY THE RESPONDENT NO.3 IS PRODUCED
HEREWITH AND MARKED AS ANNEXURE-E. C) ISSUE A WRIT IN THE
NATURE OF MANDAMUS DIRECTING THE RESPONDENT NO.2 TO
CONSIDER THE REPRESENTATION DATED 13/10/2025 AT ANNEXURE-
F. D) ANY OTHER RELIEFS THIS HON'BLE COURT DEEMS FIT MAY
PLEASE BE GRANTED IN FAVOUR OF THE PRESENT PETITIONER.
IN WRIT PETITION NO.108684 OF 2025
BETWEEN:
MR. VASUDEV S/O. MUTHYALAPPA GUNTAPALLI,
AGE. 51 YEARS, OCC. CONTRACTOR,
R/O. SITE NO.758, FLAT NO.104,
2ND FLOOR, HESARAGHATTA ROAD,
ATHMEEYA GELEYARA BALAGA,
CHIKKASANDRA, BENGALURU-560090.
...PETITIONER
(BY SRI. VISHWANATH HEGDE, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REP. BY THE HON'BLE PRINCIPAL SECRETARY,
DEPARTMENT OF URBAN DEVELOPMENT,
VIKAS SOUDHA, BENGALURU-580001.
2. THE HUBLI-DHARWAD MUNICIPAL CORPORATION,
REP. BY ITS COMMISSIONER,
SIR SIDDAPPA KAMBLI ROAD,
TQ. HUBBALLI, DIST. DHARWAD-580020.
3. THE ASSISTANT COMMISSIONER AND
THE REGIONAL COMMISSIONER,
HUBLI-DHARWAD MUNICIPAL CORPORATION,
ZONE-07 OFFICE, BEHIND NEW ENGLISH SCHOOL,
TQ. HUBBALLI, DIST. DHARWAD-580024.
4. THE DEPUTY COMMISSIONER AND
THE CHIEF ACCOUNT OFFICER, HDMC,
SIR SIDDAPPA KAMBLI ROAD,
TQ. HUBBALLI, DIST. DHARWAD-580020.
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HC-KAR AND 3 OTHERS
5. THE EXECUTIVE ENGINEER, SWM,
SIR SIDDAPPA KAMBLI ROAD,
TQ. HUBBALLI, DIST. DHARWAD-580020.
...RESPONDENTS
(BY SMT. GIRIJA HIREMATH, HCGP FOR R1;
SRI. I.K. KABBUR, ADVOCATE FOR R2 TO R5 (VK NOT FILED))
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF CONSTITUTION OF INDIA, PRAYING TO A) ISSUE A WRIT IN THE
NATURE OF CERTIORARI QUASHING THE OFFICE ORDER BEARING
NO.HDMC/01/2025-26 DATED 22.09.2025 PASSED BY RESPONDENT
NO.2 VIDE ANNEXURE-E. B) ISSUE A WRIT IN THE NATURE OF
CERTIORARI QUASHING THE INTIMATION LETTER BEARING
NO.HDMC/74/05/2025-26 DATED 27/09/2025 PASSED BY
RESPONDENT NO.3 VIDE ANNEXURE-F. C) ISSUE A WRIT IN THE
NATURE OF MANDAMUS DIRECTING THE RESPONDENT NO.2 TO
CONSIDER THE REPRESENTATION DATED 13/10/2025 AT ANNEXURE-
G. D) ANY OTHER RELIEFS THIS HON'BLE COURT DEEMS FIT MAY
PLEASE BE GRANTED IN FAVOUR OF THE PRESENT PETITIONER.
IN WRIT PETITION NO.108726 OF 2025
BETWEEN:
M/S. MANJUNATH CLEANING AND
SECURITY AGENCY, REP. ITS PROPRIETOR,
MR. SHARANAPPA S/O. BASAPPA SHIRAWAR,
AGE. 52 YEARS, OCC. CONTRACTOR,
R/O. #39/79, KARKI BASAVESHWAR NAGAR,
HUBLI, DIST. DHARWAD-580024.
...PETITIONER
(BY SRI. VISHWANATH HEGDE, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REP. BY THE HON'BLE PRINCIPAL SECRETARY,
DEPARTMENT OF URBAN DEVELOPMENT,
VIKAS SOUDHA, BENGALURU-580001.
2. THE HUBLI-DHARWAD MUNICIPAL CORPORATION,
REP. BY ITS COMMISSIONER,
SIR SIDDAPPA KAMBLI ROAD,
TQ. HUBBALLI, DIST. DHARWAD-580020.
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3. THE REGIONAL COMMISSIONER,
HUBLI-DHARWAD MUNICIPAL CORPORATION,
ZONE-11 OFFICE, BEHIND NEW ENGLISH SCHOOL,
TQ. HUBBALLI, DIST. DHARWAD-580024.
4. THE DEPUTY COMMISSIONER AND
THE CHIEF ACCOUNT OFFICER, HDMC,
SIR SIDDAPPA KAMBLI ROAD,
TQ. HUBBALLI, DIST. DHARWAD-580020.
5. THE EXECUTIVE ENGINEER, SWM,
SIR SIDDAPPA KAMBLI ROAD,
TQ. HUBBALLI, DIST. DHARWAD-580020.
...RESPONDENTS
(BY SMT. GIRIJA HIREMATH, HCGP FOR R1;
SRI. I.K. KABBUR, ADVOCATE FOR R2 TO R5 (VK NOT FILED))
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF CONSTITUTION OF INDIA, PRAYING TO A) ISSUE A WRIT IN THE
NATURE OF CERTIORARI QUASHING THE OFFICE ORDER PASSED BY
RESPONDENT NO.2 IN HDMC/01/2025-26 DATED 22.09.2025 VIDE
ANNEXURE-F, IN SO FAR AS PETITIONER IS CONCERNED. B) ISSUE A
WRIT IN THE NATURE OF CERTIORARI QUASHING THE INTIMATION
LETTER BEARING NO.HDMC/74/05/25-26 DATED 30/09/2025 PASSED
BY RESPONDENT NO.3 VIDE ANNEXURE-G. C) ISSUE A WRIT IN THE
NATURE OF MANDAMUS DIRECTING THE RESPONDENT NO.2 TO
CONSIDER THE REPRESENTATION DATED 13/10/2025 AT ANNEXURE-
H. D) ANY OTHER RELIEFS THIS HON'BLE COURT DEEMS FIT MAY
PLEASE BE GRANTED IN FAVOUR OF THE PRESENT PETITIONER.
THESE WRIT PETITIONS, COMING ON FOR ORDERS, THIS DAY,
COMMON ORDER WAS MADE THEREIN AS UNDER:
CORAM: THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
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ORAL COMMON ORDER
Writ Petition No.108378/2025 is filed seeking the following
prayer:
"a) Issue a Writ in the nature of Certiorari
quashing the office order dated 22/09/2025
bearing No.HDMC/01/25-26 passed by Respondent
No.2 is produced herewith and marked as
Annexure-G.
b) Issue a Writ in the nature of Certiorari quashing
the intimation letter dated 30/09/2025 bearing
No.HDMC/24/05/25-26 passed by Respondent
No.3 is produced herewith and marked as
Annexure-H.
c) Issue a Writ in the nature of Mandamus
directing the Respondent No.2 to consider the
representation dated 13.10.2025 at Annexure-J.
d) Any other reliefs this Hon'ble Court deems fit
may please be granted in favour of the present
petitioner."
2. Writ Petition No.108168/2025 is filed seeking the
following prayer:
"a) Issue a Writ in the nature of Certiorari
quashing the Office order passed by Respondent
No.2 by HDMC/01/2025-26 dated 22/09/2025
vide Annexure-F.
b) Issue a Writ in the nature of Certiorari quashing
the intimation letter by Respondent No.3 by
HDMC/74/05/2025-26 dated 30/09/2025 vide
Annexure-G.
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c) Issue a writ in the nature of Mandamus
directing the Respondent No.2 to consider the
representation dated 13/10/2025 at Annexure-H.
d) Any other reliefs this Hon'ble Court deems fit
may please be granted in favour of the present
Petitioner."
3. Writ Petition No.108682/2025 is filed seeking the
following prayer:
"a) Issue a Writ in the nature of Certiorari
quashing the Office order passed by Respondent
No.2 in HDMC/01/2025-26 dated 22.09.2025 vide
Annexure-F.
b) Issue a Writ in the nature of Certiorari quashing
the intimation letter bearing
No.HDMC/VaKaNam.9/01/2025-26 dated
30/09/2025 by Respondent No.3 vide Annexure-G.
c) Issue a writ in the nature of Mandamus
directing the Respondent No.2 to consider the
representation dated 13/10/2025 at Annexure-H.
d) Any other reliefs this Hon'ble Court deems fit
may please be granted in favour of the present
Petitioner."
4. Writ Petition No.108683/2025 is filed seeking the
following prayer:
"a) Issue a Writ in the nature of Certiorari
quashing the office order bearing
No.HDMC/01/2025-26 dated 22.09.2025 passed
by the Respondent No.2 is produced herewith and
marked as Annexure-D.
b) Issue a Writ in the nature of Certiorari quashing
the intimation letter vide HDMC/74/05/2025-26
dated 26/09/2025 passed by the Respondent No.3
is produced herewith and marked as Annexure-E.
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c) Issue a writ in the nature of Mandamus
directing the Respondent No.2 to consider the
representation dated 13/10/2025 at Annexure-F.
d) Any other reliefs this Hon'ble Court deems fit
may please be granted in favour of the present
Petitioner."
5. Writ Petition No.108684/2025 is filed seeking the
following prayer:
"a) Issue a Writ in the nature of Certiorari
quashing the office order bearing
No.HDMC/01/2025-26 dated 22.09.2025 passed
by Respondent No.2 vide Annexure-E.
b) Issue a Writ in the nature of Certiorari quashing
the intimation letter bearing
No.HDMC/74/05/2025-26 dated 27/09/2025
passed by Respondent No.3 vide Annexure-F.
c) Issue a writ in the nature of Mandamus
directing the Respondent No.2 to consider the
representation dated 13/10/2025 at Annexure-G.
d) Any other reliefs this Hon'ble Court deems fit
may please be granted in favour of the present
Petitioner."
6. Writ Petition No.108726/2025 is filed seeking the
following prayer:
"a) Issue a Writ in the nature of Certiorari
quashing the Office order passed by Respondent
No.2 in HDMC/01/2025-26 dated 22.09.2025 vide
Annexure-F, in so far as petitioner is concerned.
b) Issue a Writ in the nature of Certiorari quashing
the intimation letter bearing No.HDMC/74/05/25-
26 dated 30/09/2025 passed by Respondent No.3
vide Annexure-G.
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c) Issue a writ in the nature of Mandamus
directing the Respondent No.2 to consider the
representation dated 13/10/2025 at Annexure-H.
d) Any other reliefs this Hon'ble Court deems fit
may please be granted in favour of the present
Petitioner."
7. The facts of the above mentioned cases are that, the
petitioners are the contractors carrying the works of solid waste
management on contract basis. It is the case of the petitioners
that, they were interested in the work orders to collect waste
from door to door and to keep the streets clean. The work orders
passed by respondent No.3 in favour of the petitioners are
placed before the Court. The said work orders were extended
from time to time. As per the work orders, the petitioners had
employed several workers for effective implementation of the
contracts. In some cases, due to unavailability of the labourers,
the petitioners also bought workers from other states and
districts for successful implementation of the works and without
fail, paid salaries to them. It is stated that, the petitioners have
invested more than 15 years of their lives tirelessly
implementing the work orders and contracts. It is the case of the
petitioners that, respondent No.2, in consultation and under the
direction of the State, has been issuing directions and orders.
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Respondent No. 2 passed an order dated 24.04.2025, whereby
the petitioners were directed to fix the minimum wages, Variable
Dearness Allowance (VDA) and PDA for the period from
01.02.2025 to 31.03.2026. The petitioners have been
implementing the said order and the same was intimidated to the
respondents. It is the grievance of the petitioners that
Respondent No. 2, without issuing any notice or affording any
opportunity of hearing to the petitioners, passed the order dated
22.09.2025, whereby Respondent No. 3 was directed to pass an
order for termination of the petitioners' contract and work
orders. It is stated that, the respondents cannot unilaterally
cancel the contracts without issuing any notice. It is submitted
that, the petitioners have given their representations to the
respondents, but the respondents have failed to consider the
same.
8. Learned counsel appearing for respondent No.2/
Corporation submits that, respondent No.2 has received several
complaints from workers engaged through various contractors,
including the petitioners, alleging non-payment of wages. In this
regard, they have given complaints to the Legal Services
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Authority and to different authorities. Proceedings under
Provident Fund Act are also initiated. It is submitted that, in the
light of these complaints received by the respondents and taking
into consideration the interest of the labourers, the respondents
have passed the order, whereby, they are utilising the services of
all the labourers who are working with all the contractors and
now the Corporation is directly paying the salaries to them. This
action of the respondents is in the interest of the larger public
and the petitioners have no right to question the order, as there
are no existing contracts between the petitioners and the
respondent.
9. Having heard the learned counsels on either side,
perused the material on record. As all the writ petitions are
pertaining to the same dispute, they are disposed of by way of a
common order.
10. Learned counsel appearing for respondent No.2 has
placed before this Court a bundle of representations addressed to
various authorities, along with print media reports, which
indicate that the contractors failed to pay wages to the labourers
and also defaulted in remitting provident fund contributions. In
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that regard, proceedings are already initiated. Since the
petitioners have no legal right to approach this Court and the
decision taken by respondent No.2 is in the larger public interest,
this Court, in exercise of its jurisdiction under Article 226 of the
Constitution of India, cannot interfere with the action taken by
the respondents. This Court do not find any reasons to interfere
with the order impugned. Hence, this Court is passing the
following:
ORDER
(i) Accordingly, all the writ petitions are dismissed.
(ii) All I.As. in the writ petitions shall stand closed.
Sd/-
JUSTICE LALITHA KANNEGANTI RH CT: UMD List No.: 2 Sl No.: 15