Karnataka High Court
Smt Jyothi D/O Savalaram Mali vs The State Of Karnataka on 5 November, 2025
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2025:KHC-D:15128
WP No. 104102 of 2022
HC-KAR
IN THE HIGH COURT OF KARNATAKA,AT DHARWAD
DATED THIS THE 5TH DAY OF NOVEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
WRIT PETITION NO. 104102 OF 2022 (S-DIS)
BETWEEN:
SMT JYOTHI D/O SAVALARAM MALI
(SMT. JYOTI W/O NANJANAGOUDA PATIL)
AGE. 55 YEARS, OCC. LECTURER (HOME SCIENCE)
DANDELI EDUCATION SOCIETY
BANGURNAGAR PU COLLEGE
AMBEWADI, DANDELI-581325
TQ. HALIYAL, DIST. UTTARKANNADA
...PETITIONER
(BY SRI. A S PATIL, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
TO THE DEPARTMENT OF EDUCATION
M S BUILDING
BENGALURU-560001.
2. THE COMMISSIONER
VISHAL
NINGAPPA
DEPARTMENT OF PRE UNIVERSITY EDUCATION
PATTIHAL SAMPIGE ROAD, 18TH CROSS, MALLESHWARAM
Digitally signed by VISHAL
NINGAPPA PATTIHAL
Location: High Court of
Karnataka Dharwad Bench
BENGALURU-560012.
Date: 2025.11.07 11:53:43
+0530
3. THE DIRECTOR
DEPARTMENT OF PRE UNIVERSITY EDUCATION
SAMPIGE ROAD, 18TH CROSS, MALLESHWARAM
BENGALURU-560012.
4. THE JOINT DIRECTOR
OF PUBLIC EDUCATION DEPARTMENT
BELAGAVI-590001.
5. THE DEPUTY DIRECTOR
OF PUBLIC EDUCATION DEPARTMENT
KARWAR-581301
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NC: 2025:KHC-D:15128
WP No. 104102 of 2022
HC-KAR
TQ. KARWAR,
DIST. UTTAR KANNADA.
6. DANDELI EDUCATION SOCIETY
THE WEST COAST PAPER MILLS
AMBEWADE, DANDELI-581325
TQ. HALIYAL, DIST. UTTAR KANNADA
REPRESENTED BY ITS SECRETARY
7. THE PRINCIPAL
DANDELI EDUCATION SOCIETY
BANGURNAGAR PU COLLEGE
AMBEWADI, DANDELI-581325
TQ. HALIYAL, DIST. UTTARKANNADA
...RESPONDENTS
(BY SMT. GIRIJA S. HIREMATH, HCGP FOR R1 TO R5;
NOTICE TO R6 AND R7 IS DISPENSED WITH)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO:
I) ISSUE A WRIT OF MANDAMUS OR ANY OTHER ORDER OR
DIRECTION DIRECTING THE RESPONDENTS NO. 1 TO 5 TO
ACCORD PERMISSION TO THE RESPONDENTS NO.6 AND 7
TO INTRODUCE THE PUC SCIENCE COURSE WITH THE
COMBINATION OF HOME SCIENCE SUBJECT ALONG WITH
OTHER SUBJECTS NAMELY PHYSICS, CHEMISTRY AND
BIOLOGY (PCBH) SO AS TO FACILITATE THE PETITIONER TO
HAVE THE SUFFICIENT WORKLOAD IN THE HOME SCIENCE
SUBJECT BY CONSIDERING THE REPRESENTATIONS DATED
05-02-2022, 18-02-2022,04-03-2022 AND 04-04-2022
SUBMITTED BY THE PETITIONER AS PER ANNEXURE-H,L,M
AND P RESPECTIVELY.
II) OR IN THE ALTERNATIVELY ISSUE A WRIT OF MANDAMUS OR
ANY OTHER ORDER OR DIRECTION , DIRECTING THE
RESPONDENT NO.2 TO 4 PASS APPROPRIATE ORDERS OF
DEPLOYING THE SERVICES OF THE PETITIONER ON
DEPUTATION TO ANY OF THE PU COLLEGE IN ANY OF THE
COLLEGES IN WHICH THERE IS EXISTENCE OF WORKLOAD
IN HOME SCIENCE SUBJECT BY CONSIDERING THE
RECOMMENDATION MADE BY THE RESPONDENT NO. 5 VIDE
COMMUNICATION DATED 05-02-2022 AS PER ANNEXURE-J.
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NC: 2025:KHC-D:15128
WP No. 104102 of 2022
HC-KAR
THIS WRT PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE M.NAGAPRASANNA)
1. Heard Sri.A.S.Patil, learned counsel for the petitioner and Smt.Girija S. Hiremath, learned HCGP for respondent Nos.1 to 5.
2. Learned counsel for the petitioner submits that the order of dismissal, which was passed subsequent to the filing of the subject petition has been challenged in a separate petition.
3. In view of the above submission and the fact that the challenge is pending consideration before this Court, the subject petition does not survive for any further consideration and is accordingly disposed of.
Sd/-
(M.NAGAPRASANNA) JUDGE AC CT:ANB List No.: 1 Sl No.: 49