Karnataka High Court
Megahanath P vs State Of Karnataka on 10 December, 2025
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
-1-
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
R
IN THE HIGH COURT OF KARNATAKA,AT DHARWAD
DATED THIS THE 10TH DAY OF DECEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
WRIT PETITION NO. 105933 OF 2025 (GM-RES)
C/W
WRIT PETITION NOS. 103827 OF 2025, 103828 OF 2025,
103829 OF 2025, 103831 OF 2025, 103832 OF 2025,
103842 OF 2025, 103843 OF 2025, 103844 OF 2025,
103845 OF 2025, 103846 OF 2025, 103847 OF 2025,
103848 OF 2025, 103849 OF 2025, 103850 OF 2025,
103851 OF 2025, 103852 OF 2025, 103853 OF 2025,
103854 OF 2025, 103855 OF 2025, 103856 OF 2025,
103857 OF 2025, 105939 OF 2025, 105941 OF 2025,
106291 OF 2025, 106292 OF 2025, 108567 OF 2025
IN W.P. NO.105933/2025
BETWEEN:
Digitally signed JAGADEESHA MOGER
by NAGAVENI S/O. MADEV MOGER
Location: High AGED ABOUT 39 YEARS
Court of RESIDING AT: DURGA NILAYA
Karnataka SODIGADDE, BELKE, BHATKALA,
UTTARA KANNADA
KARNATAKA 581320.
...PETITIONER
(BY SRI. ANIRUDH A KULKARNI, SRI. VASISTA RAMPRASAD AND
SMT. SHREYAS S. ADVOCATES)
AND:
1. STATE OF KARNATAKA
R/BY ITS PRINCIPAL SECRETARY,
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NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
DEPARTMENT OF HEALTH AND FAMILY WELFARE,
GOVERNMENT OF KARNATAKA,
VIKASA SOUDHA, DR B. R. AMBEDKAR VEEDHI
BENGALURU 560001
2. THE COMMISSIONER
COMMISSIONERATE OF HELATH AND FAMILY
WELFARE SERVICES, AROGYA SOUDHA,
1ST BLOCK, MAGADI ROAD, BENGALURU 560023.
3. THE DISTRICT HEALTH OFFICER
UTTARA KANNADA DISTRICT
DISTRICT HOSPITAL COMPLEX
UTTARA KANNADA 577201
4. THE ADMINISTRATIVE MEDICAL OFFICER
TALUK GENERAL HOSPITAL BHATKALA
UTTARA KANNADA DISTRICT 581320
5. THE ASSISTANT DRUGS CONTROLLER
DRUGS CONTROL DEPARTMENT UTTARA KANNADA
CIRCLE
C/O DISTRICT SURGEON, DIST HOSPITAL,
KARWAR-585401.
6. PHARMACEUTICALS AND MEDICAL
DEVICES BUREAU OF INDIA (PMBI)
R/BY ITS CHIEF EXECUTIVE OFFICER
HAVING OFFICE AT 8TH FLOOR,
VIDEOCON TOWER BLOCK E1, JHANDEWALAN
EXTENSION, NEW DELHI 110055.
...RESPONDENTS
(BY SRI.J.M. GANGADHAR AAG A/W
SRI. T. HANUMAREDDY FOR R1 TO R5;
SRI. VENKATESH M. KHARVI, ADVOCATE FOR R6)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER OR
DIRECTION QUASHING THE IMPUGNED GOVERNMENT ORDER
BEARING NO.AA.KU.KA.173 PTD 2025 DATED 14.05.2025 AT
ANNEXURE-A AT PAGE NOS.27 TO 29 AS BEING ARBITRARY,
DISCRIMINATIVE AND VIOLATIVE OF PRINCIPLES OF NATURAL
-3-
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
JUSTICE, AND FUNDAMENTAL RIGHTS GUARANTEED UNDER THE
CONSTITUTION OF INDIA, 1950 AND THE LAW LAID DOWN BY HON
BLE SUPREME COURT OF INDIA AND ETC.,
IN W.P. NO.103827/2025
BETWEEN:
RAKESH M
S/O. MAHALINGAPPA L.,
AGED ABOUT 28 YEARS,
R/O. ANNAPURNAAMMA
HULL SANTA PETE,
POST: KUSANUR HAVERI,
KARNATAKA - 581 120.
...PETITIONER
(BY SRI. ANIRUDH A. KULKARNI,
VASISTA RAMPRASAD &
SHREYAS S., ADVOCATES)
AND:
1. STATE OF KARNATAKA,
REPRESENTED BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HEALTH AND
FAMILY WELFARE, GOVERNMENT OF KARNATAKA,
VIKASA SOUDHA, DR. BR AMBEDKAR VEEDHI,
BENGALURU - 560 001.
2. THE COMMISSIONER,
COMISSIONERATE OF HEALTH AND FAMILY,
WELFARE SERVICES, AROGYA SOUDHA,
1ST BLOCK, MAGADI ROAD,
BENGALURU - 560 023.
3. THE DISTRICT HEALTH AND
FAMILY WELFARE OFFICER
HAVERI DISTRICT, ZILLADALITA BHAVAN
DEVAGIRI, HAVERI KARNATAKA - 581 110.
4. THE ADMINISTRATIVE MEDICAL OFFICER,
COMMUNITY HEALTH CENTRE,
AKKIALUR, HANAGAL TALUK,
HAVERI DIST - 581 110.
-4-
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
5. PHARMACEUTICALS AND MEDICAL,
DEVICES BEREAU OF INDIA PMBI,
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER,
HAVING OFFICE AT 8TH FLOOR,
VIDEOCON TOWER, BLOK E1,
JHANDEWALAN EXTENSION, NEW DELHI - 110 055.
...RESPONDENTS
(BY SRI. J.M.GANGADHAR AAG A/W
SRI. T. HANUMAREDDY, AGA FOR R1 TO R4;
SRI. VENKATESH M. KHARVI, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER OF
DIRECTION QUASHING THE IMPUGNED GOVERNMENT ORDER
BEARING NO. AA.KU.KA. 173 PTD 2025 BENGALURU DATED
14.05.2025 AT ANNEXURE - A AT PAGE NOS. 27 TO 29 AS BEING
ARBITRARY, DISCRIMINATIVE AND VIOLATIVE OF PRINCIPLES OF
NATURAL JUSTICE, AND FUNDAMENTAL RIGHTS GUARANTEED UNDER
THE CONSTITUTION OF INDIA, 1950 AND THE LAW LAID DOWN BY
HON'BLE SUPREME COURT OF INDIA. B) ISSUE A WRIT OF MANDAMUS
OR ANY OTHER APPROPRIATE WRIT, ORDER OR DIRECTION
RESTRAINING THE RESPONDENTS, THEIR AGENTS, SERVANTS OR
ANYONE CLAIMING THROUGH THEM FROM TAKING ANY COERCIVE
ACTION AGAINST THE PETITIONER PURSUANT TO THE IMPUGNED
GOVERNMENT ORDER BEARING NO. AA.KU.KA. 173 PTD 2025,
BENGALURU DATED 14.05.2025 AND ETC.,
IN W.P. NO.103828/2025
BETWEEN:
NARENDRA P
S/O. HALANJAYA PANIYAPPA,
AGED ABOUT 28 YEARS,
RESIDING AT HUNISHIHALLI,
SASVENAHALLI, HARAPANAHALI,
DAVANAGERE,
KARNATAKA - 583 127.
...PETITIONER
(BY SRI. ANIRUDH A. KULKARNI,
VASISTA RAMPRASAD &
SHREYAS S., ADVOCATES)
-5-
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
AND:
1. STATE OF KARNATAKA,
REPRESENTED BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HEALTH AND
FAMILY WELFARE,
GOVERNMENT OF KARNATAKA,
VIKASA SOUDHA,
DR. BR AMBEDKAR VEEDHI,
BENGALURU - 560 001.
2. THE COMMISSIONER,
COMISSIONERATE OF
HEALTH AND FAMILY
WELFARE SERVICES, AROGYA SOUDHA,
1ST BLOCK, MAGADI ROAD,
BENGALURU - 560 023.
3. THE DISTRICT HEALTH OFFICR,
BALLARI DISTRICT,
DISTRICT HOSPITAL COMPLEX,
BALLARI - 583 101.
4. THE CHIEF MEDICAL OFFICER,
TALUK GENERAL HOSPITAL,
SANDR TOWN,
BALLARI DISTRICT - 583 119.
5. PHARMACEUTICALS AND MEDICAL
DEVICES BEREAU OF INDIA PMBI
REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER,
HAVING OFFICE AT 8TH FLOOR,
VIDEOCON TOWER, BLOK E1,
JHANDEWALAN EXTENSION,
NEW DELHI - 110 055.
...RESPONDENTS
(BY SRI. J.M.GANGADHAR AAG A/W
SRI. T. HANUMAREDDY, AGA FOR R1 TO R4;
SRI. VENKATESH M. KHARVI, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER OF
DIRECTION QUASHING THE IMPUGNED GOVERNMENT ORDER
-6-
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
BEARING NO. AA.KU.KA. 173 PTD 2025 BENGALURU DATED
14.05.2025 AT ANNEXURE A AT PAGE NO. 25-27 AS BEING
ARBITRARY, DISCRIMINATIVE AND VIOLATIVE OF PRINCIPLES OF
NATURAL JUSTICE AND FUNDAMENTAL RIGHTS GUARANTEED UNDER
THE CONSTITUTION OF INDIA, 1950 AND THE LAW LAID DOWN BY
HON'BLE SUPREME COURT OF INDIA. B. ISSUE A WRIT OF MANDAMUS
OR ANY OTHER APPROPRIATE WRIT, ORDER OR DIRECTION
RESTRAINING THE RESPONDENTS, THEIR AGENTS, SERVANTS OR
ANY ONE CLAIMING THROUGH THEM FROM TAKING ANY COERCIVE
ACTION AGAINST THE PETITIONER PURSUANT TO THE IMPUGNED
GOVERNMENT ORDER BEARING AA.KU.KA. 173 PTD 2025 BENGALURU
DATED 14.05.2025 AND ETC.,
IN W.P. NO.103829/2025
BETWEEN:
ASHWINI KANTI
C/O. RAMESH KANTI,
AGED ABOUT 38 YEARS,
RESIDING AT JAKANUR,
BAMKHANDI TALUK, BAGALKOT,
KARNATAKA - 587 301.
...PETITIONER
(BY SRI. ANIRUDH A. KULKARNI,
VASISTA RAMPRASAD &
SHREYAS S., ADVOCATES)
AND:
1. STATE OF KARNATAKA,
RETPD BY ITS PRL. SECRETARY,
DEPT OF HEALTH AND FAMILY WELFARE,
GOVT. OF KARNATAKA,
VIKASA SOUDHA,
DR. B.R. AMBEDKAR VEEDHI,
BENAGLURU-560 001.
2. THE COMMISSIONER,
COMMISSIONERATE OF HEALTH AND
FAMILY WELFARE SERICES,
AROGYA SOUDHA,
1ST BLOCK, MAGADI ROAD,
BENGALURU - 560 023.
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NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
3. THE DIRECTOR,
ZILLA HEALTH AND
FAMILY WELFARE OFFICE,
ROOM NO. 130,
ZILLA ADMINISTRATIVE OFFICE
BAGALKOT, KARNATAKA - 587 102.
4. THE CHIEF MEDICAL OFFICER,
TALUK GENERAL HOSPITAL,
NO.556 AND 557 GROUND FLOOR,
JAMAKHANDI, BAGALKOT - 587 103.
5. PHARMACEUTICALS AND
MEDICAL DEVICES BUREAU OF INDIA(PMBI)
RETPD BY ITS CHIEF EXECUTIVE OFFICER,
HAVING OFFICE AT 8TH FLOOR,
VEDEOCON TOWER,
BLOCK E1, JHANDEWALAN EXTENSION,
NEW DELHI - 110 055.
...RESPONDENTS
(BY SRI. J.M.GANGADHAR AAG A/W
SRI. T. HANUMAREDDY, AGA FOR R1 TO R4;
SRI. VENKATESH M. KHARVI, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER OF
DIRECTION QUASHING THE IMPUGNED GOVERNMENT, ORDER
BEARING NO. AA.KU.KA. 173 PTD 2025, BENGALURU DATED
14.05.2025 AT ANNEXURE - A AT PAGE NOS. 25-27 AS BEING
ARBITRARY, DISCRIMINATIVE AND VIOLATIVE OF PRINCIPLES OF
NATURAL JUSTICE, AND FUNDAMENTAL RIGHTS GUARANTEED UNDER
THE CONSTITUTION OF INDIA, 1950 AND THE LAW LAID DOWN BY
HON'BLE SUPREME COURT OF INDIA. B) ISSUE A WRIT OF MANDAMUS
OR ANY OTHER APPROPRIATE WRIT, ORDER OR DIRECTION
RESTRAINING THE RESPONDENTS, THEIR AGENTS, SERVANTS OR
ANYONE CLAIMING THROUGH THEM FROM TAKING ANY COERCIVE
ACTION AGAINST THE PETITIONER PURSUANT TO THE IMPUGNED
GOVERNMENT ORDER BEARING NO. AA.KU.KA. 173 PTD 2025
BENGALURU DATED 14.05.2025. C) PASS SUCH OTHER ORDER AS
THIS HON BLE COURT MAY DEEM FIT IN THE FACTS AND
CIRCUMSTANCES OF THIS CASE, IN THE INTEREST OF JUSTICE AND
EQUITY AND ETC.,
-8-
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
IN W.P. NO.103831/2025
BETWEEN:
MEENAKSHI S. SALIMATA
W/O. RUDRAIAH S. MATHAD,
AGED ABOUT 41 YEARS,
RESIDING AT DANDAGIHALLI,
BILLAHALLI, HAVERI,
KARNATAKA - 581 208.
...PETITIONER
(BY SRI. ANIRUDH A. KULKARNI,
VASISTA RAMPRASAD &
SHREYAS S., ADVOCATES)
AND:
1. STATE OF KARNATAKA,
REPRESENTED BY ITS PRL. SECRETARY,
DEPT OF HEALTH AND FAMILY WELFARE,
GOVT. OF KARNATAKA, VIKASA SOUDHA,
DR. B.R. AMBEDKAR VEEDHI,
BENAGLURU - 560 001.
2. THE COMMISSIONER,
COMMISSIONERATE OF HEALTH AND FAMILY
WELFARE SERICES, AROGYA SOUDHA,
1ST BLOCK, MAGADI ROAD,
BENGALURU - 560 023.
3. THE DISTRICT HEALTH AND FAMILY
WELFARE OFFICER, DEVAGIRI,
KARNATAKA - 581 110.
4. THE ADMINISTRATIVE MEDICAL OFFICER,
HONNALLI RANEBENNUR ROAD,
BEERESHWAR NAGAR,
GOURI SHANKAR NAGAR,
RANEBENNUR, KARNATAKA - 581 115.
5. PHARMACEUTICALS AND
MEDICAL DEVICES BUREAU OF INDIA(PMBI)
RETPD BY ITS CHIEF EXECUTIVE OFFICER,
HAVING OFFICE AT 8TH FLOOR,
VEDEOCON TOWER,
-9-
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
BLOCK E1, JHANDEWALAN EXTENSION,
NEW DELHI - 110 055.
...RESPONDENTS
(BY SRI. J.M.GANGADHAR AAG A/W
SRI. T. HANUMAREDDY, AGA FOR R1 TO R4;
SRI. VENKATESH M. KHARVI, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER OF
DIRECTION QUASHING THE IMPUGNED GOVERNMENT ORDER
BEARING NO. AA.KU.KA. 173 PTD 2025 BENGALURU DATED
14.05.2025 AT ANNEXURE - A AT PAGE NOS. 25-27 AS BEING
ARBITRARY, DISCRIMINATIVE AND VIOLATIVE OF PRINCIPLES OF
NATURAL JUSTICE, AND FUNDAMENTAL RIGHTS GUARANTEED UNDER
THE CONSTITUTION OF INDIA, 1950 AND THE LAW LAID DOWN BY
HON'BLE SUPREME COURT OF INDIA. B) ISSUE A WRIT OF MANDAMUS
OR ANY OTHER APPROPRIATE WRIT, ORDER OR DIRECTION
RESTRAINING THE RESPONDENTS, THEIR AGENTS, SERVANTS OR
ANYONE CLAIMING THROUGH THEM FROM TAKING ANY COERCIVE
ACTION AGAINST THE PETITIONER PURSUANT TO THE IMPUGNED
GOVERNMENT ORDER BEARING NO. AA.KU.KA. 173 PTD 2025
BENGALURU DATED 14.05.2025 AND ETC.,
IN W.P. NO.103832/2025
BETWEEN:
PRATAP KAMBLE S/O. ERANNA,
AGED ABOUT 58 YEARS,
RESIDING AT PLOT NO. 187,
MALIAR KRUPA, 5TH MAIN ROAD,
MURARJI NAGAR, GOKUL ROAD,
HUBLI DHARWAD, KARNATAKA 580 030.
...PETITIONER
(BY SRI. ANIRUDH A. KULKARNI,
VASISTA RAMPRASAD &
SHREYAS S., ADVOCATES)
AND:
1. STATE OF KARNATAKA,
REPRESENTED BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HEALTH AND
FAMILY WELFARE,
- 10 -
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
GOVERNMENT OF KARNATAKA,
VIKASA SOUDHA, DR. BR AMBEDKAR VEEDHI,
BENGALURU 560 001.
2. THE COMMISSIONER,
COMISSIONERATE OF HEALTH AND
FAMILY WELFARE SERVICES,
AROGYA SOUDHA, 1ST BLOCK,
MAGADI ROAD, BENGALURU - 560 023.
3. THE COMMISSIONER HUBBALLI,
DHARWAD MAHANAGARA PALIKE,
WARD NO. 47, SIR SIDDAPPA KAMBLI,
ROAD, LAMINGTON HIGH SCHOOL ROAD,
BESIDE MINI VIDHANA SOUDHA,
DESHPANDENAGAR,
HUBBALLI - 580 020.
4. THE CHEIF MEDICAL OFFICER,
PALIKE CHITAGUPPI HOSPITAL,
BESIDES HOSPITAL OPD,
LAMINGTON ROAD, HUBBALLI - 580 020.
5. PHARMACEUTICALS AND MEDICAL
DEVICES BEREAU OF INDIA PMBI,
REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER,
HAVING OFFICE AT 8TH FLOOR,
VIDEOCON TOWER, BLOK E1,
JHANDEWALAN EXTENSION,
NEW DELHI - 110 055.
...RESPONDENTS
(BY SRI. J.M.GANGADHAR AAG A/W
SRI. T. HANUMAREDDY, AGA FOR R1 TO R4;
SRI. VENKATESH M. KHARVI, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER OF
DIRECTION QUASHING THE IMPUGNED GOVERNMENT ORDER
BEARING NO. AA.KU.KA. 173 PTD 2025 BENGALURU DATED
14.05.2025 AT ANNEXURE A AT PAGE NO. 25-27 AS BEING
ARBITRARY, DISCRIMINATIVE AND VIOLATIVE OF PRINCIPLES OF
NATURAL JUSTICE AND FUNDAMENTAL RIGHTS GUARANTEED UNDER
THE CONSTITUTION OF INDIA, 1950 AND THE LAW LAID DOWN BY
- 11 -
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
HONBLE SUPREME COURT OF INDIA. B. ISSUE A WRIT OF MANDAMUS
OR ANY OTHER APPROPRIATE WRIT, ORDER OR DIRECTION
RESTRAINING THE RESPONDENTS, THEIR AGENTS, SERVANTS OR
ANYONE CLAIMING THROUGH THEM FROM TAKING ANY COERCIVE
ACTION AGAINST THE PETITIONER PURSUANT TO THE IMPUGNED
GOVERNMENT ORDER BEARING AA.KU.KA. 173 PTD 2025 BENGALURU
DATED 14.05.2025 AND ETC.,
IN W.P. NO.103842/2025
BETWEEN:
MEGHANATH P.
S/O. VENKATARATHNAM,
AGED ABOUT 55 YRS,
R/AT HOUSE NO.142-1,
WARD NO.17, 1ST FLOOR,
KOLACHALAM COMPOUND,
OPP. OLD KSRTC BUS STAND,
BALLARYI, KARNATAKA - 583 101.
...PETITIONER
(BY SRI. ANIRUDH A. KULKARNI,
VASISTA RAMPRASAD &
SHREYAS S., ADVOCATES)
AND:
1. STATE OF KARNATAKA,
REPD. BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HEALTH AND FAMILY WELARE
GOVT. OF KARANTAKA, VIKASA SOUDHA,
DR. B.R. AMBEDKAR VEEDHI,
BENGALURU - 560 001.
2. THE COMMISSIONER,
COMMISSIONERATE OF HEALTH AND
FAMILY WELFARE SERVICES
AROGYA SOUDHA, 1ST BLOCK
MAGADI ROAD, BENGALURU - 560 023.
3. THE DISTRICT HEALTH OFFICER BALLARI DISTRICT,
DISTRICT HOSPITAL COMPOUND,
OPP. MUNICIPAL GROUND,
SATYANARAYANAPET, BALLARI - 583 101.
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NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
4. THE ADMINISTARATIVE MEDICAL OFFICER,
COMMUNITY HEALTH CENTRE, THORANAGALLU
SANDUR, BALLARI, KARNATAKA - 583 123.
5. PHARMACEUTICALS AND MEDICAL
DEVICES BUREAU OF INDIA PMBI
RPTD BY ITS CHIEF EXECUTIVE OFFICER,
HAVING OFFICE AT 8TH FLOOR,
VIDEOCON TOWER, BLOCK E1,
JHANDEWALAN EXTENSION,
NEW DELHI-110 055.
...RESPONDENTS
(BY SRI. J.M.GANGADHAR AAG A/W
SRI. T. HANUMAREDDY, AGA FOR R1 TO R4;
SRI. VENKATESH M. KHARVI, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER OF
DIRECTION QUASHING THE IMPUGNED GOVERNMENT ORDER
BEARING NO. AA.KU.KA. 173 PTD 2025 BENGALURU DATED
14.05.2025 AT ANNEXURE - A AT PAGE NOS. 27 TO 29 AS BEING
ARBITRARY, DISCRIMINATIVE AND VIOLATIVE OF PRINCIPLES OF
NATURAL JUSTICE, AND FUNDAMENTAL RIGHTS GUARANTEED UNDER
THE CONSTITUTION OF INDIA, 1950 AND THE LAW LAID DOWN BY
HON BLE SUPREME COURT OF INDIA. B) ISSUE A WRIT OF
MANDAMUS OR ANY OTHER APPROPRIATE WRIT, ORDER OR
DIRECTION RESTRAINING THE RESPONDENTS, THEIR AGENTS,
SERVANTS OR ANYONE CLAIMING THROUGH THEM FROM TAKING ANY
COERCIVE ACTION AGAINST THE PETITIONER PURSUANT TO THE
IMPUGNED GOVERNMENT ORDER BEARING NO. AA.KU.KA. 173 PTD
2025 BENGALURU DATED 14.05.2025 AND ETC.,
IN W.P. NO.103843/2025
BETWEEN:
AKSHATA R. PATIL D/O. RAYANAGOUDA PATIL,
AGED ABOUT 24 YEARS,
RESIDING AT MARUTI NAGAR, MUDDEBIHAL,
BIJAPUR, KARNATAKA - 586 212.
...PETITIONER
(BY SRI. ANIRUDH A. KULKARNI,
VASISTA RAMPRASAD &
SHREYAS S., ADVOCATES)
- 13 -
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
AND:
1. STATE OF KARNATAKA,
REPRESENTED BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HEALTH AND FAMILY WELFARE,
GOVERNMENT OF KARNATAKA,
VIKASA SOUDHA, DR. B R AMBEDEKAR VEEDHI,
BENGALURU - 560 001.
2. THE COMMISSIONER,
COMMISSIONERATE OF HEALTH AND
FAMILY WELFARE SERVICES
AROGYA SOUDHA, 1ST BLOCK
MAGADI ROAD, BENGALURU - 560 023.
3. THE DISTRICT HEALTH OFFICER
BAGALKOT DISTRICT,
DISTRICT HEALTH AND FAMILY
WELFARE OFFICE, BAGALKOTE DISTRICT,
KARNATAKA - 587 103.
THE DISTRICT SURGEON,
DISTRICT HOSPITAL COMPLEX,
BAGALKOTE - 587 103.
5. PHARMACEUTICALS AND MEDICAL
DEVICES BUREAU OF INDIA PMBI
RPTD BY ITS CHIEF EXECUTIVE OFFICER,
HAVING OFFICE AT 8TH FLOOR,
VIDEOCON TOWER, BLOCK E1,
JHANDEWALAN EXTENSION,
NEW DELHI-110 055.
...RESPONDENTS
(BY SRI. J.M.GANGADHAR AAG A/W
SRI. T. HANUMAREDDY, AGA FOR R1 TO R4;
SRI. VENKATESH M. KHARVI, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER OF
DIRECTION QUASHING THE IMPUGNED GOVERNMENT ORDER
BEARING NO. AA.KU.KA. 173 PTD 2025, BENGALURU DATED
14.05.2025 AT ANNEXURE - A AT PAGE NOS. AS BEING ARBITRARY,
DISCRIMINATIVE AND VIOLATIVE OF PRINCIPLES OF NATURAL
JUSTICE, AND FUNDAMENTAL RIGHTS GUARANTEED UNDER THE
- 14 -
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
CONSTITUTION OF INDIA, 1950 AND THE LAW LAID DOWN BY
HON'BLE SUPREME COURT OF INDIA. B) ISSUE A WRIT OF MANDAMUS
OR ANY OTHER APPROPRIATE WRIT, ORDER OR DIRECTION
RESTRAINING THE RESPONDENTS, THEIR AGENTS, SERVANTS OR
ANYONE CLAIMING THROUGH THEM FROM TAKING ANY COERCIVE
ACTION AGAINST THE PETITIONER PURSUANT TO THE IMPUGNED
GOVERNMENT ORDER BEARING NO. AA. KU.KA. 173 BENGALURU PTD
2025, DATED 14.05.2025 AND ETC.,
IN W.P. NO.103844/2025
BETWEEN:
MEGAHANATH P
S/O. VENKATARATHNAM,
AGED ABOUT 55 YEARS,
RESIDING AT HOUSE NO 142/1,
WARDNO 17, 1ST FLOOR,
KOLACHALAM COMPOUND,
OPP. OLD KSRTC BUS STAND,
BALLARI, KARNATAKA - 583 101.
...PETITIONER
(BY SRI. ANIRUDH A. KULKARNI,
VASISTA RAMPRASAD &
SHREYAS S., ADVOCATES)
AND:
1. STATE OF KARNATAKA,
R/BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HEALTH AND FAMILY WELFARE,
GOVERNMENT OF KARNATAKA,
VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI,
BENGALURU - 560 001.
2. THE COMMISSIONER,
COMMISSIONERATE OF HEALTH AND FAMILY
WELFARE SERVICES, AROGYA SOUDHA,
1ST BLOCK, MAGADI ROAD,
BENGALURU - 560 023.
3. THE DISTRICT HEALTH OFFICER
BALLARI DISTRICT,
DISTRICT HOSPITAL COMPOUND,
OPP. MUNICIPAL GROUND,
- 15 -
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
SATYANARAYANAPET, BALLARI - 583 101.
4. THE CHIEF ADMINISTRATIVE MEDICAL OFFICER,
TALUKA GENERAL HOSPITAL,
SIRUGUPPA BALLARI, KARNATAKA - 583 121.
5. PHARMACEUTICALS AND MEDICAL
DEVICES BUREAU OF INDIA (PMBI),
R/BY ITS CHIEF EXECUTIVE OFFICER,
HAVING OFFICE AT 8TH FLOOR,
VIDEOCON TOWER, BLOCK E1,
JHANDEWALAN EXTENSION,
NEW DELHI - 110 055.
...RESPONDENTS
(BY SRI. J.M.GANGADHAR AAG A/W
SRI. T. HANUMAREDDY, AGA FOR R1 TO R4;
SRI. VENKATESH M. KHARVI, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER OF
DIRECTION QUASHING THE IMPUGNED GOVERNMENT ORDER
BEARING NO. AA.KU.KA. 173 PTD 2025 DATED 14.05.2025
BENGALURU AT ANNEXURE A AT PAGE NO. 27 TO 29 AS BEING
ARBITRARY, DISCRIMINATIVE AND VIOLATIVE OF PRINCIPLES OF
NATURAL JUSTICE AND FUNDAMENTAL RIGHTS GUARANTEED UNDER
THE CONSTITUTION OF INDIA, 1950 AND THE LAW LAID DOWN BY
HON'BLE SUPREME COURT OF INDIA. B. ISSUE A WRIT OF
MANDAMUS OR ANY OTHER APPROPRIATE WRIT, ORDER OR
DIRECTION RESTRAINING THE RESPONDENTS, THEIR AGENTS,
SERVANTS OR ANYONE CLAIMING THROUGH THEM FROM TAKING ANY
COERCIVE ACTION AGAINST THE PETITIONER PURSUANT TO THE
IMPUGNED GOVERNMENT ORDER BEARING AA.KU.KA. 173 PTD 2025
DATED 14.05.2025 AND ETC.,
IN W.P. NO.103845/2025
BETWEEN:
MAHADEVI SANJIV MAGADUM
W/O. SANKIV MAGADUM,
AGED ABOUT 38 YERS, R/O. KOLIGUDDA,
RAIBAG TLAUK BELAGAVI,
KARNATAKA - 591 220.
...PETITIONER
- 16 -
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
(BY SRI. ANIRUDH A. KULKARNI,
VASISTA RAMPRASAD &
SHREYAS S., ADVOCATES)
AND:
1. STATE OF KARNATAKA,
REPRESENTED BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HEALTH AND FAMILY WELFARE,
GOVERNMENT OF KARNATAKA,
VIKASA SOUDHA, DR. BR AMBEDKAR VEEDHI,
BENGALURU - 560 001.
2. THE COMMISSIONER,
COMISSIONERATE OF HEALTH AND FAMILY
WELFARE SERVICES, AROGYA SOUDHA,
1ST BLOCK, MAGADI ROAD,
BENGALURU - 560 023.
3. THE DISTRICT HEALTH AND FAMILY WELFARE
OFFICR BELAGAVI DISTRICT,
DISTRICT HEALTH AND
FAMILY WELFARE OFFICE,
BELAGAVI DISTRICT,
KARNATAKA - 591 317.
4. THE CHEIF MEDICAL OFFICER,
GENERAL HOSPITAL, RAIBAG TALUK,
BELAGAVI DISTRICT - 591 317.
5. PHARMACEUTICALS AND MEDICAL,
DEVICES BEREAU OF INDIA PMBI,
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER,
HAVING OFFICE AT 8TH FLOOR,
VIDEOCON TOWER, BLOK E1,
JHANDEWALAN EXTENSION,
NEW DELHI - 110 055.
...RESPONDENTS
(BY SRI. J.M.GANGADHAR AAG A/W
SRI. T. HANUMAREDDY, AGA FOR R1 TO R4;
SRI. VENKATESH M. KHARVI, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER OF
- 17 -
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
DIRECTION QUASHING THE IMPUGNED GOVERNMENT ORDER
BEARING NO. AA.KU.KA. 173 PTD 2025 BENGALURU DATED
14.05.2025 AT ANNEXURE - A AT PAGE NOS. 25-27 AS BEING
ARBITRARY, DISCRIMINATIVE AND VIOLATIVE OF PRINCIPLES OF
NATURAL JUSTICE, AND FUNDAMENTAL RIGHTS GUARANTEED UNDER
THE CONSTITUTION OF INDIA, 1950 AND THE LAW LAID DOWN BY
HON'BLE SUPREME COURT OF INDIA. B) ISSUE A WRIT OF MANDAMUS
OR ANY OTHER APPROPRIATE WRIT, ORDER OR DIRECTION
RESTRAINING THE RESPONDENTS, THEIR AGENTS, SERVANTS OR
ANYONE CLAIMING THROUGH THEM FROM TAKING ANY COERCIVE
ACTION AGAINST THE PETITIONER PURSUANT TO THE IMPUGNED
GOVERNMENT ORDER BEARING NO. AA.KU.KA. 173 PTD 2025
BENGALURU DATED 14.05.2025 AND ETC.,
IN W.P. NO.103846/2025
BETWEEN:
PRANESH C S/O. C. NARAYANACHAR,
AGED ABOUT 53 YEARS,
R/O. 19, 1ST WARD, NEAR KESHAVA
TEMPLE, BALLARI,
KARNATAKA - 583 219.
...PETITIONER
(BY SRI. ANIRUDH A. KULKARNI,
VASISTA RAMPRASAD &
SHREYAS S., ADVOCATES)
AND:
1. STATE OF KARNATAKA,
REPRESENTED BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HEALTH AND FAMILY WELFARE,
GOVERNMENT OF KARNATAK,
VIKASA SOUDHA, DR. BR. AMBEDKAR VEEDHI,
BENGALURU - 560 001.
2. THE COMMISSIONER,
COMMISSIONERATE OF HEALTH AND
FAMILY WELFARE SERVICES, ANAND RAO CIRCLE,
BENGALURU - 560 009.
3. THE DISTRICT HEALTH OFFICER
HAVERI DISTRICT,
DISTRICT HEALTH AND FAMILY WELFARE OFFICER,
- 18 -
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
BELLARY, KARNATAKA - 593 219.
4. THE ADMINISTRATIVE MEDICAL OFFICER,
GOVERNMENT GENERAL HOSPITAL,
HUVINAHADAGALI, BELLARI DIST - 583 219.
5. PHARMACEUTICALS AND MEDICAL
DEVICES BEREAU OF INDIA PMBI
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER,
HAVING OFFICE AT 8TH FLOOR,
VIDEOCON TOWER, BLOK E1,
JHANDEWALAN EXTENSION,
NEW DELHI 110055.
...RESPONDENTS
(BY SRI. J.M.GANGADHAR AAG A/W
SRI. T. HANUMAREDDY, AGA FOR R1 TO R4;
SRI. VENKATESH M. KHARVI, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER OF
DIRECTION QUASHING THE IMPUGNED GOVERNMENT BENGALURU
ORDER BEARING NO. AA.KU.KA. 173 PTD 2025, BENGALURU DATED
14.05.2025 AT ANNEXURE - A AT PAGE NOS.27 TO 29 AS BEING
ARBITRARY, DISCRIMINATIVE AND VIOLATIVE OF PRINCIPLES OF
NATURAL JUSTICE, AND FUNDAMENTAL RIGHTS GUARANTEED UNDER
THE CONSTITUTION OF INDIA, 1950 AND THE LAW LAID DOWN BY
HON'BLE SUPREME COURT OF INDIA. B) ISSUE A WRIT OF MANDAMUS
OR ANY OTHER APPROPRIATE WRIT, ORDER OR DIRECTION THE
RESPONDENTS, THEIR AGENTS, SERVANTS OR ANYONE CLAIMING
THROUGH THEM FROM TAKING ANY COERCIVE ACTION AGAINST THE
PETITIONER PURSUANT TO THE IMPUGNED GOVERNMENT ORDER
BEARING NO. AA. KU.KA. 173 BENGALURU PTD 2025, BENGALURU
DATED 14.05.2025 AND ETC.,
IN W.P.NO.103847/2025
BETWEEN:
MEGAHANATH P., S/O. VENKATARATHNAM,
AGED ABOUT 55 YRS,
R/AT HOUSE NO.142-1 WARD NO.17,
1ST FLOOR, KOLACHALAM COMPOUND,
OPP. OLD KSRTC BUS STAND, BELLARY,
KARNATAKA - 583 101.
- 19 -
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
...PETITIONER
(BY SRI. ANIRUDH A. KULKARNI,
VASISTA RAMPRASAD &
SHREYAS S., ADVOCATES)
AND:
1. STATE OF KARNATAKA,
REPD. BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HEALTH
AND FAMILY WELARE,
GOVT. OF KARANTAKA, VIKASA SOUDHA,
DR. B.R. AMBEDKAR VEEDHI,
BENGALURU - 560 001.
2. THE COMMISIONER,
COMMISSIONERATE OF HEALTH AND
FAMILY WELFARE SERVICES,
AROGYA SOUDHA, 1ST BLOCK,
MAGADI ROAD, BENGALURU - 560 023.
3. THE DISTRICT HEALTH OFFICER,
BALLARI DISTRICT, DISTRICT HOSPITAL
COMPOUND, OPP. MUNICIPAL GROUND,
SATYANARAYANAPET,
BALLARI - 583 101.
4. THE ADMINISTRATIVE MEDICAL OFFICER,
COMMUNITY HEALTH CENTRE,
KAPIL TALUK,BELLARY DISTRICT,
KARNATAKA - 583 123.
5. PHARMACEUTICALS AND MEDICAL
DEVICES BUREAU OF INDIA(PMBI)
RPTD BY ITS CHIEF EXECUTIVE OFFICER,
HAVING OFFICE AT 8TH FLOOR,
VIDEOCON TOWER, BLOCK E1,
JHANDEWALAN EXTENSION,
NEW DELHI-110055.
...RESPONDENTS
(BY SRI. J.M.GANGADHAR AAG A/W
SRI. T. HANUMAREDDY, AGA FOR R1 TO R4;
SRI. VENKATESH M. KHARVI, ADVOCATE FOR R5)
- 20 -
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER OF
DIRECTION QUASHING THE IMPUGNED GOVERNMENT ORDER
BEARING NO. AA.KU.KA. 173 PTD 2025 BENGALURU DATED
14.05.2025 AT ANNEXURE - A AT PAGE NOS. 25 TO 27 AS BEING
ARBITRARY, DISCRIMINATIVE AND VIOLATIVE OF PRINCIPLES OF
NATURAL JUSTICE, AND FUNDAMENTAL RIGHTS GUARANTEED UNDER
THE CONSTITUTION OF INDIA, 1950 AND THE LAW LAID DOWN BY
HON'BLE SUPREME COURT OF INDIA. B) ISSUE A WRIT OF MANDAMUS
OR ANY OTHER APPROPRIATE WRIT, ORDER OR DIRECTION
RESTRAINING THE RESPONDENTS, THEIR AGENTS, SERVANTS OR
ANYONE CLAIMING THROUGH THEM FROM TAKING ANY COERCIVE
ACTION AGAINST THE PETITIONER PURSUANT TO THE IMPUGNED
GOVERNMENT ORDER BEARING NO. AA.KU.KA. 173 PTD 2025
BENGALURU DATED 14.05.2025 AND ETC.,
IN W.P. NO.103848/2025
BETWEEN:
VIJAYKUMAR MALIMATH
S/O. SHIVANANDAYYA,
AGED ABOUT 28 YEARS,
RESIDING AT HIREHULLAL,
HAVERI, KARNATAKA - 581 148.
...PETITIONER
(BY SRI. ANIRUDH A. KULKARNI,
VASISTA RAMPRASAD &
SHREYAS S., ADVOCATES)
AND:
1. STATE OF KARNATAKA,
REPD. BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HEALTH AND FAMILY WELARE,
GOVT. OF KARANTAKA, VIKASA SOUDHA,
DR. B.R. AMBEDKAR VEEDHI,
BENGALURU - 560 001.
2. THE COMMISSIONER,
COMMISSIONERATE OF HEALTH AND FAMILY
WELFARE SERVICES, AROGYA SOUDHA,
1ST BLOCK, MAGADI ROAD,
BENGALURU - 560 023.
- 21 -
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
3. THE DISTRICT HEALTH OFFICER
HAVERI DISTRICT, DEVAGIRI,
HAVERI, KARNATAKA - 581 110.
4. THE ADMINISTRATIVE MEDICAL OFFICER,
PRIMARY HEALTH CENTRE, CHIKKABASUR,
SUDAMBI ROAD, CHIKKABASUR,
BYADAGI, TALUK: HAVERI,
KARNATAKA - 581 106.
5. PHARMACEUTICALS AND MEDICAL
DEVICES BUREAU OF INDIA(PMBI),
RPTD BY ITS CHIEF EXECUTIVE OFFICER,
HAVING OFFICE AT 8TH FLOOR,
VIDEOCON TOWER, BLOCK E1, JHANDEWALAN
EXTENSION, NEW DELHI - 110 055.
...RESPONDENTS
(BY SRI. J.M.GANGADHAR AAG A/W
SRI. T. HANUMAREDDY, AGA FOR R1 TO R4;
SRI. VENKATESH M. KHARVI, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER OF
DIRECTION QUASHING THE IMPUGNED GOVERNMENT ORDER
BEARING NO. AA.KU.KA. 173 PTD 2025 BENGALURU DATED
14.05.2025 AT ANNEXURE A AT PAGE NO. 26 TO 28 AS BEING
ARBITRARY, DISCRIMINATIVE AND VIOLATIVE OF PRINCIPLES OF
NATURAL JUSTICE AND FUNDAMENTAL RIGHTS GUARANTEED UNDER
THE CONSTITUTION OF INDIA, 1950 AND THE LAW LAID DOWN BY
HON'BLE SUPREME COURT OF INDIA. B. ISSUE A WRIT OF MANDAMUS
OR ANY OTHER APPROPRIATE WRIT, ORDER OR DIRECTION
RESTRAINING THE RESPONDENTS, THEIR AGENTS, SERVANTS OR
ANYONE CLAIMING THROUGH THEM FROM TAKING ANY COERCIVE
ACTION AGAINST THE PETITIONER PURSUANT TO THE IMPUGNED
GOVERNMENT ORDER BEARING AA.KU.KA. 173 PTD 2025 BENGALURU
DATED 14.05.2025 AND ETC.,
- 22 -
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
IN W.P. NO.103849/2025
BETWEEN:
BHOOMIKA CHANNAPPA BALIKAI
D/O. CHANNAPPA BALIKAI,
AGED ABOUT 22 YEARS,
R/O. BELHATTI WADAVI NEAR MARUTI TEMPLE,
GADAG, KARNATAKA - 582 112.
...PETITIONER
(BY SRI. ANIRUDH A. KULKARNI,
VASISTA RAMPRASAD &
SHREYAS S., ADVOCATES)
AND:
1. STATE OF KARNATAKA,
RETPD BY ITS PRL. SECRETARY,
DEPATMENT OF HEALTH AND FAMILY WELFARE,
GOVT. OF KARNATAKA, VIKASA SOUDHA,
DR. B.R. AMBEDKAR VEEDHI,
BENAGLURU - 560 001.
2. THE COMMISSIONER,
COMMISSIONERATE OF HEALTH
AND FAMILY WELFARE SERICES,
AROGYA SOUDHA, 1ST BLOCK,
MAGADI ROAD, BENGALURU - 560 023.
3. THE DIRECTOR,
ZILLA HEALTH AND FAMILY WELFARE
DISTRICT ADMINISTRATION
BUILDING, JNANA GANGA GADAG,
KARNATAKA - 585 106.
4. THE ADMINISTRATIVE MEDICAL OFFICER,
TALUK GENERAL HOSPITAL,
MUNDARAG - 582 218.
5. PHARMACEUTICALS AND MEDICAL
DEVICES BUREAU OF INDIA (PMBI),
RETPD BY ITS CHIEF EXECUTIVE OFFICER,
HAVING OFFICE AT 8TH FLOOR,
VEDEOCON TOWER, BLOCK E1,
JHANDEWALAN EXTENSION,
- 23 -
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
NEW DELHI - 110 055.
...RESPONDENTS
(BY SRI. J.M.GANGADHAR AAG A/W
SRI. T. HANUMAREDDY, AGA FOR R1 TO R4;
SRI. VENKATESH M. KHARVI, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER OF
DIRECTION QUASHING THE IMPUGNED GOVERNMENT ORDER
BEARING NO. AA.KU.KA. 173 PTD 2025 BENGALURU DATED
14.05.2025 AT ANNEXURE - A AT PAGE NOS. 25 TO 27 AS BEING
ARBITRARY, DISCRIMINATIVE AND VIOLATIVE OF PRINCIPLES OF
NATURAL JUSTICE, AND FUNDAMENTAL RIGHTS GUARANTEED UNDER
THE CONSTITUTION OF INDIA, 1950 AND THE LAW LAID DOWN BY
HON'BLE SUPREME COURT OF INDIA. B) ISSUE A WRIT OF MANDAMUS
OR ANY OTHER APPROPRIATE WRIT, ORDER OR DIRECTION
RESTRAINING THE RESPONDENTS, THEIR AGENTS, SERVANTS OR
ANYONE CLAIMING THROUGH THEM FROM TAKING ANY COERCIVE
ACTION AGAINST THE PETITIONER PURSUANT TO THE IMPUGNED
GOVERNMENT ORDER BEARING NO. AA.KU.KA. 173 PTD 2025
BENGALURU DATED 14.05.2025 AND ETC.,
IN W.P. NO.103850/2025
BETWEEN:
LINGARAJU METI
S/O. BASAVARAJU METI,
AGED ABOUT 47 YEARS,
R/O. 52, INFRONT OF PANCHYAT,
DANAYAKANAKERE, BALLARI,
KARNATAKA - 583 222.
...PETITIONER
(BY SRI. ANIRUDH A. KULKARNI,
VASISTA RAMPRASAD &
SHREYAS S., ADVOCATES)
AND:
1. STATE OF KARNATAKA,
REPRESENTED BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HEALTH AND FAMILY WELFARE,
GOVERNMENT OF KARNATAKA,
VIKASA SOUDHA, DR. BR AMBEDKAR VEEDHI,
- 24 -
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
BENGALURU - 560 001.
2. THE COMMISSIONER,
COMISSIONERATE OF HEALTH AND FAMILY
WELFARE SERVICES, AROGYA SOUDHA,
1ST BLOCK, MAGADI ROAD,
BENGALURU - 560 023.
3. THE DISTRICT HEALTH AND FAMILY
WELFARE OFFICR, BALLARI DISTRICT,
DISTRICT HOSPITAL COMPOUND,
OPP. MUNICIPAL GROUND,
SATYANARAYANAPET, BALLARI - 583 101.
4. TH ADMINISTRATIVE MEDICAL OFFICER,
PRIMARY HEALTH CENTRE,
MARIYAMMANAHALLI, HOSAPETE TALUK,
VIJAYANAGARA, KARNATAKA - 583 222.
5. PHARMACEUTICALS AND MEDICAL,
DEVICES BEREAU OF INDIA PMBI,
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER,
HAVING OFFICE AT 8TH FLOOR,
VIDEOCON TOWER, BLOK E1,
JHANDEWALAN EXTENSION,
NEW DELHI - 110 055.
...RESPONDENTS
(BY SRI. J.M.GANGADHAR AAG A/W
SRI. T. HANUMAREDDY, AGA FOR R1 TO R4;
SRI. VENKATESH M. KHARVI, ADVOCATE FOR R5)
THIS WP IS FILED PRAYING TO,A) ISSUE A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER OF
DIRECTION QUASHING THE IMPUGNED GOVERNMENT BENGALURU
ORDER BEARING NO. AA.KU.KA. 173 PTD 2025, BENGALURU DATED
14.05.2025 AT ANNEXURE - A AT PAGE NOS.26 TO 28 AS BEING
ARBITRARY, DISCRIMINATIVE AND VIOLATIVE OF PRINCIPLES OF
NATURAL JUSTICE, AND FUNDAMENTAL RIGHTS GUARANTEED UNDER
THE CONSTITUTION OF INDIA, 1950 AND THE LAW LAID DOWN BY
HON'BLE SUPREME COURT OF INDIA.B) ISSUE A WRIT OF MANDAMUS
OR ANY OTHER APPROPRIATE WRIT, ORDER OR DIRECTION
RESTRAINING THE RESPONDENTS, THEIR AGENTS, SERVANTS OR
ANYONE CLAIMING THROUGH THEM FROM TAKING ANY COERCIVE
ACTION AGAINST THE PETITIONER PURSUANT TO THE IMPUGNED
- 25 -
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
GOVERNMENT ORDER BEARING NO. AA. KU.KA. 173 BENGALURU PTD
2025, BENGALURU DATED 14.05.2025 AND ETC.,
IN W.P. NO.103851/2025
BETWEEN:
SHIDLINGAPPA S. SAVANUR
S/O. SHIVANANDAPPA,
AGED ABOUT 55 YEARS,
R/O: DESAI BANA
OLD TELEPHOTE OFFICE,
LAKSMESHWAR RURAL GADAG,
KARNATAKA - 582 116.
...PETITIONER
(BY SRI. ANIRUDH A. KULKARNI,
VASISTA RAMPRASAD &
SHREYAS S., ADVOCATES)
AND:
1. STATE OF KARNATAKA,
REPRESENTED BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HEALTH
AND FAMILY WELFARE,
GOVERNMENT OF KARNATAKA,
VIKASA SOUDHA,
DR. BR AMBEDKAR VEEDHI,
BENGALURU - 560 001.
2. THE COMMISSIONER,
COMISSIONERATE OF HEALTH AND
FAMILY WELFARE SERVICES,
AROGYA SOUDHA, 1ST BLOCK,
MAGADI ROAD, BENGALURU - 560 023.
3. THE ADMINISTRATIVE MEDICAL OFFICER,
ZILLA HEALTH AND FAMILY WELFARE OFFICE,
DISTRICT ADMINISTRATION BUILDING,
JNANA GANGA, LAKSHMESHWAR,
KARNATAKA - 585 106.
4. THE ADMINISTRATIVE MEDICAL OFFICER,
ADMINISTRATIVE MEDICAL OFFICE,
- 26 -
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
COMMUNITY HEALTH CENTRE,
LAKSHWAR, GADAG - 582 116.
5. PHARMACEUTICALS AND MEDICAL,
DEVICES BEREAU OF INDIA PMBI,
REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER,
HAVING OFFICE AT 8TH FLOOR,
VIDEOCON TOWER, BLOK E1,
JHANDEWALAN EXTENSION,
NEW DELHI - 110 055.
...RESPONDENTS
(BY SRI. J.M.GANGADHAR AAG A/W
SRI. T. HANUMAREDDY, AGA FOR R1 TO R4;
SRI. VENKATESH M. KHARVI, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER OF
DIRECTION QUASHING THE IMPUGNED GOVERNMENT ORDER
BEARING NO. AA.KU.KA. 173 PTD 2025 BENGALURU DATED
14.05.2025 AT ANNEXURE A AT PAGE NO. 25 TO 27 AS BEING
ARBITRARY, DISCRIMINATIVE AND VIOLATIVE OF PRINCIPLES OF
NATURAL JUSTICE AND FUNDAMENTAL RIGHTS GUARANTEED UNDER
THE CONSTITUTION OF INDIA, 1950 AND THE LAW LAID DOWN BY
HON'BLE SUPREME COURT OF INDIA. B. ISSUE A WRIT OF MANDAMUS
OR ANY OTHER APPROPRIATE WRIT, ORDER OR DIRECTION
RESTRAINING THE RESPONDENTS, THEIR AGENTS, SERVANTS OR
ANYONE CLAIMING THROUGH THEM FROM TAKING ANY COERCIVE
ACTION AGAINST THE PETITIONER PURSUANT TO THE IMPUGNED
GOVERNMENT ORDER BEARING AA.KU.KA. 173 PTD 2025 BENGALURU
DATED 14.05.2025 AND ETC.,
IN W.P. NO.103852/2025
BETWEEN:
SHAMBHULING S. KULKARNI
S/O. SHIVAYOGI KULKARNI,
AGED ABOUT 30 YEARS,
R/O. CHIKKAMAGADUR, KARAJAGI,
HAVERI,
KARNATAKA - 581 112.
- 27 -
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
...PETITIONER
(BY SRI. ANIRUDH A. KULKARNI,
VASISTA RAMPRASAD &
SHREYAS S., ADVOCATES)
AND:
1. STATE OF KARNATAKA,
REPRESENTED BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HEALTH AND FAMILY
WELFARE GOVERNMENT OF KARNATAKA,
VIKASA SOUDHA,
DR. BR AMBEDKAR VEEDHI,
BENGALURU - 560 001.
2. THE COMMISSIONER,
COMISSIONERATE OF HEALTH AND FAMILY
WELFARE SERVICES, AROGYA SOUDHA,
1ST BLOCK, MAGADI ROAD,
BENGALURU - 560 023.
3. THE DISTRICT HEALTH AND FAMILY
WELFARE OFFICR, HAVERI DISTRICT,
DISTRICT HOSPITAL COMPOUND,
DEVAGIRI HAVERI,
KARNATAKA - 581 110.
4. THE ADMINISTRATIVE MEDICAL OFFICER,
TALUKA GENERAL HOSPITAL,
SHIGAGAON HAVERI,
KARNATAKA - 581 205.
5. PHARMACEUTICALS AND MEDICAL
DEVICES BEREAU OF INDIA PMBI
REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER,
HAVING OFFICE AT 8TH FLOOR,
VIDEOCON TOWER, BLOK E1,
JHANDEWALAN EXTENSION,
NEW DELHI - 110 055.
...RESPONDENTS
(BY SRI. J.M.GANGADHAR AAG A/W
SRI. T. HANUMAREDDY, AGA FOR R1 TO R4;
SRI. VENKATESH M. KHARVI, ADVOCATE FOR R5)
- 28 -
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
THIS WP IS FILED PRAYING TO, A. ISSUE A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER OF
DIRECTION QUASHING THE IMPUGNED GOVERNMENT ORDER
BEARING NO. AA.KU.KA. 173 PTD 2025 DATED 14.05.2025 AT
ANNEXURE A AT PAGE NO. 25 TO 27 AS BEING ARBITRARY,
DISCRIMINATIVE AND VIOLATIVE OF PRINCIPLES OF NATURAL
JUSTICE AND FUNDAMENTAL RIGHTS GUARANTEED UNDER THE
CONSTITUTION OF INDIA, 1950 AND THE LAW LAID DOWN BY
HON'BLE SUPREME COURT OF INDIA. B. ISSUE A WRIT OF MANDAMUS
OR ANY OTHER APPROPRIATE WRIT, ORDER OR DIRECTION
RESTRAINING THE RESPONDENTS, THEIR AGENTS, SERVANTS OR
ANYONE CLAIMING THROUGH THEM FROM TAKING ANY COERCIVE
ACTION AGAINST THE PETITIONER PURSUANT TO THE IMPUGNED
GOVERNMENT ORDER BEARING AA.KU.KA. 173 PTD 2025 BENGALURU
DATED 14.05.2025 AND ETC.,
IN W.P. NO.103853/2025
BETWEEN:
NAYANA M W/O. GURURAJA S.B.
AGED ABOUT 27 YRS
RESIDING AT 268,
COLLEGE ROAD MAKOPPA
JADE, SHIVAMOGGA
KARNATAKA - 577 419.
...PETITIONER
(BY SRI. ANIRUDH A. KULKARNI,
VASISTA RAMPRASAD &
SHREYAS S., ADVOCATES)
AND:
1. STATE OF KARNATAKA,
REPD. BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HEALTH AND FAMILY
WELARE, GOVT. OF KARANTAKA,
VIKASA SOUDHA,
DR. B.R. AMBEDKAR VEEDHI,
BENGALURU- 560 001.
2. THE COMMISSIONER,
COMMISSIONERATE OF HEALTH AND FAMILY
WELFARE SERVICES, AROGYA SOUDHA,
- 29 -
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
1ST BLOCK, MAGADI ROAD,
BENGALURU - 560 023.
3. THE DISTRICT HEALTH OFFICER,
UTTARA KANNDA DISTRICT,
DISTRICT HOSPITAL COMPLEX,
UTTARA KANNADA - 577 201.
4. THE ADMINISTRATIVE MEDICAL OFFICER,
TALUK GENERAL HOSPITAL, SIDDAPURA,
UTTARA KANNDA DIST - 581 355.
5. PHARMACEUTICALS AND
MEDICAL DEVICES BUREAU OF INDIA (PMBI),
RPTD BY ITS CHIEF EXECUTIVE OFFICER,
HAVING OFFICE AT, 8TH FLOOR,
VIDEOCON TOWER BLOCK E1,
JHANDEWALAN EXTENSION,
NEW DELHI - 110 055.
...RESPONDENTS
(BY SRI. J.M.GANGADHAR AAG A/W
SRI. T. HANUMAREDDY, AGA FOR R1 TO R4;
SRI. VENKATESH M. KHARVI, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER OF
DIRECTION QUASHING THE IMPUGNED GOVERNMENT ORDER
BEARING NO. AA.KU.KA. 173 PTD 2025, BENGALURU DATED
14.05.2025 AT ANNEXURE - A AT PAGE NOS.25 TO 27 AS BEING
ARBITRARY, DISCRIMINATIVE AND VIOLATIVE OF PRINCIPLES OF
NATURAL JUSTICE, AND FUNDAMENTAL RIGHTS GUARANTEED UNDER
THE CONSTITUTION OF INDIA, 1950 AND THE LAW LAID DOWN BY
HON'BLE SUPREME COURT OF INDIA. B) ISSUE A WRIT OF MANDAMUS
OR ANY OTHER APPROPRIATE WRIT, ORDER OR DIRECTION
RESTRAINING THE RESPONDENTS, THEIR AGENTS, SERVANTS OR
ANYONE CLAIMING THROUGH THEM FROM TAKING ANY COERCIVE
ACTION AGAINST THE PETITIONER PURSUANT TO THE IMPUGNED
GOVERNMENT ORDER BEARING NO. AA. KU.KA. 173 PTD 2025,
BENGALURU DATED 14.05.2025 AND ETC.,
- 30 -
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
IN W.P. NO.103854/2025
BETWEEN:
DHARMARAJ LANGOTI
S/O. JAYAPATI LANGOTI,
RESIDING AT: BANNUR, HAVERI,
SHIGGAON, KARNATAKA - 577 419.
...PETITIONER
(BY SRI. ANIRUDH A. KULKARNI,
VASISTA RAMPRASAD &
SHREYAS S., ADVOCATES)
AND:
1. STATE OF KARNATAKA,
REPD. BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HEALTH AND FAMILY
WELARE, GOVT. OF KARANTAKA,
VIKASA SOUDHA,
DR. B.R. AMBEDKAR VEEDHI,
BENGALURU- 560 001.
2. THE COMMISSIONER,
COMMISSIONERATE OF HEALTH AND FAMILY
WELFARE SERVICES, AROGYA SOUDHA,
1ST BLOCK, MAGADI ROAD,
BENGALURU - 560 023.
3. THE DISTRICT HEALTH OFFICER,
HAVERI DISTRICT,
GOVERNMENT HOSPITAL COMPLES,
P.B.ROAD, HAVERI,
KARNATAKA - 581 110.
4. THE DISTRICT SURGEON'S OFFICE
DISTRICT HOSPITAL PB ROAD,
HAVERI, KARANATAKA - 577 428.
5. PHARMACEUTICALS AND
MEDICAL DEVICES BUREAU OF INDIA (PMBI),
RPTD BY ITS CHIEF EXECUTIVE OFFICER,
HAVING OFFICE AT, 8TH FLOOR,
VIDEOCON TOWER BLOCK E1,
JHANDEWALAN EXTENSION,
- 31 -
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
NEW DELHI - 110 055.
...RESPONDENTS
(BY SRI. J.M.GANGADHAR AAG A/W
SRI. T. HANUMAREDDY, AGA FOR R1 TO R4;
SRI. VENKATESH M. KHARVI, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER OF
DIRECTION QUASHING THE IMPUGNED GOVERNMENT ORDER
BEARING NO. AA.KU.KA. 173 PTD 2025, BENGALURU DATED
14.05.2025 AT ANNEXURE - A AT PAGE NOS.27 TO 29 AS BEING
ARBITRARY, DISCRIMINATIVE AND VIOLATIVE OF PRINCIPLES OF
NATURAL JUSTICE, AND FUNDAMENTAL RIGHTS GUARANTEED UNDER
THE CONSTITUTION OF INDIA, 1950 AND THE LAW LAID DOWN BY
HON'BLE SUPREME COURT OF INDIA. B) ISSUE A WRIT OF MANDAMUS
OR ANY OTHER APPROPRIATE WRIT, ORDER OR DIRECTION
RESTRAINING THE RESPONDENTS, THEIR AGENTS, SERVANTS OR
ANYONE CLAIMING THROUGH THEM FROM TAKING ANY COERCIVE
ACTION AGAINST THE PETITIONER PURSUANT TO THE IMPUGNED
GOVERNMENT ORDER BEARING NO. AA. KU.KA. 173 PTD 2025,
BENGALURU DATED 14.05.2025 AND ETC.,
IN W.P. NO.103855/2025
BETWEEN:
TASLEEM BANU W/O.TOUSIF AHMED
AGED ABOUT 26 YEARS,
RESIDING AT:310/11, 17TH WARD,
ANANTHPUR ROAD, VISHAL NAGAR,
BALLARI, KARNATAKA - 583 101.
...PETITIONER
(BY SRI. ANIRUDH A. KULKARNI,
VASISTA RAMPRASAD &
SHREYAS S., ADVOCATES)
AND:
1. STATE OF KARNATAKA,
REPD. BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HEALTH AND FAMILY
WELARE, GOVT. OF KARANTAKA,
VIKASA SOUDHA,
DR. B.R. AMBEDKAR VEEDHI,
- 32 -
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
BENGALURU- 560 001.
2. THE COMMISSIONER,
COMMISSIONERATE OF HEALTH AND FAMILY
WELFARE SERVICES, AROGYA SOUDHA,
1ST BLOCK, MAGADI ROAD,
BENGALURU - 560 023.
3. THE DISTRICT HEALTH AND FAMILY
WELFARE OFFICER, BALLARI DISTRICT,
DISTRICT HOSPITAL COMPOUND,
OPP. MUNICIPAL GROUND, SATYANARAYANAPET,
BALLARI - 583 101.
4. THE DISTRICT SURGEON
DISTRICT HOSPITAL, BALARI,
SANGAM CIRCLE, ANANTHPUR ROAD,
BALLARI - 583 101.
5. PHARMACEUTICALS AND
MEDICAL DEVICES BUREAU OF INDIA (PMBI),
RPTD BY ITS CHIEF EXECUTIVE OFFICER,
HAVING OFFICE AT, 8TH FLOOR,
VIDEOCON TOWER BLOCK E1,
JHANDEWALAN EXTENSION,
NEW DELHI - 110 055.
...RESPONDENTS
(BY SRI. J.M.GANGADHAR AAG A/W
SRI. T. HANUMAREDDY, AGA FOR R1 TO R4;
SRI. VENKATESH M. KHARVI, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER OF
DIRECTION QUASHING THE IMPUGNED GOVERNMENT ORDER
BEARING NO. AA.KU.KA. 173 PTD 2025, BENGALURU DATED
14.05.2025 AT ANNEXURE - A AT PAGE NOS.25 TO 27 AS BEING
ARBITRARY, DISCRIMINATIVE AND VIOLATIVE OF PRINCIPLES OF
NATURAL JUSTICE, AND FUNDAMENTAL RIGHTS GUARANTEED UNDER
THE CONSTITUTION OF INDIA, 1950 AND THE LAW LAID DOWN BY
HON'BLE SUPREME COURT OF INDIA. B) ISSUE A WRIT OF MANDAMUS
OR ANY OTHER APPROPRIATE WRIT, ORDER OR DIRECTION
RESTRAINING THE RESPONDENTS, THEIR AGENTS, SERVANTS OR
ANYONE CLAIMING THROUGH THEM FROM TAKING ANY COERCIVE
ACTION AGAINST THE PETITIONER PURSUANT TO THE IMPUGNED
- 33 -
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
GOVERNMENT ORDER BEARING NO. AA. KU.KA. 173 PTD 2025,
BENGALURU DATED 14.05.2025 AND ETC.,
IN W.P. NO.103856/2025
BETWEEN:
SHIVARAJ BASAPPA CHAVADI
S/O. BASAPPA HB,
AGED ABOUT 44 YEARS,
RESIDING AT SURKOND, NARGUND,
GADAG, KARNATAKA - 582 207.
...PETITIONER
(BY SRI. ANIRUDH A. KULKARNI,
VASISTA RAMPRASAD &
SHREYAS S., ADVOCATES)
AND:
1. STATE OF KARNATAKA,
REPD. BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HEALTH AND FAMILY
WELARE, GOVT. OF KARANTAKA,
VIKASA SOUDHA,
DR. B.R. AMBEDKAR VEEDHI,
BENGALURU- 560 001.
2. THE COMMISSIONER,
COMMISSIONERATE OF HEALTH AND FAMILY
WELFARE SERVICES, AROGYA SOUDHA,
1ST BLOCK, MAGADI ROAD,
BENGALURU - 560 023.
3. THE DISTRICT HEALTH AND FAMILY
WELFARE OFFICER, GADAG DISTRICT,
DISTRICT ADMINISTRATION BUILDING,
JNANA GANGA, KARNATAKA - 585 106,
GADAG - 582 208.
4. THE ADMINISTRATIVE MEDICAL OFFICER,
TALUKA HOSPITAL RON,
GADGA, KARNATAKA - 582 208.
5. PHARMACEUTICALS AND
MEDICAL DEVICES BUREAU OF INDIA (PMBI),
- 34 -
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
RPTD BY ITS CHIEF EXECUTIVE OFFICER,
HAVING OFFICE AT, 8TH FLOOR,
VIDEOCON TOWER BLOCK E1,
JHANDEWALAN EXTENSION,
NEW DELHI - 110 055.
...RESPONDENTS
(BY SRI. J.M.GANGADHAR AAG A/W
SRI. T. HANUMAREDDY, AGA FOR R1 TO R4;
SRI. VENKATESH M. KHARVI, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER OF
DIRECTION QUASHING THE IMPUGNED GOVERNMENT ORDER
BEARING NO. AA.KU.KA. 173 PTD 2025, BENGALURU DATED
14.05.2025 AT ANNEXURE - A AT PAGE NOS.28 TO 30 AS BEING
ARBITRARY, DISCRIMINATIVE AND VIOLATIVE OF PRINCIPLES OF
NATURAL JUSTICE, AND FUNDAMENTAL RIGHTS GUARANTEED UNDER
THE CONSTITUTION OF INDIA, 1950 AND THE LAW LAID DOWN BY
HON'BLE SUPREME COURT OF INDIA. B) ISSUE A WRIT OF MANDAMUS
OR ANY OTHER APPROPRIATE WRIT, ORDER OR DIRECTION
RESTRAINING THE RESPONDENTS, THEIR AGENTS, SERVANTS OR
ANYONE CLAIMING THROUGH THEM FROM TAKING ANY COERCIVE
ACTION AGAINST THE PETITIONER PURSUANT TO THE IMPUGNED
GOVERNMENT ORDER BEARING NO. AA. KU.KA. 173 PTD 2025,
BENGALURU DATED 14.05.2025 AND ETC.,
IN W.P. NO.103857/2025
BETWEEN:
PRADEEP NANDAGAON S/O. BABU,
AGED ABOUT 42 YEARS,
RESIDIG AT:65/1B, BASADI ONI,
KHAVATKOPPA, BELAGAUM,
KARNATAKA - 591 220.
...PETITIONER
(BY SRI. ANIRUDH A. KULKARNI,
VASISTA RAMPRASAD &
SHREYAS S., ADVOCATES)
- 35 -
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
AND:
1. STATE OF KARNATAKA,
REPD. BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HEALTH AND FAMILY
WELARE, GOVT. OF KARANTAKA,
VIKASA SOUDHA,
DR. B.R. AMBEDKAR VEEDHI,
BENGALURU- 560 001.
2. THE COMMISSIONER,
COMMISSIONERATE OF HEALTH AND FAMILY
WELFARE SERVICES, AROGYA SOUDHA,
1ST BLOCK, MAGADI ROAD,
BENGALURU - 560 023.
3. THE DISTRICT HEALTH OFFICER,
BELAGAVI DISTRICT,
GOVERNMENT HOSPITAL, ATHANI,
BELAGAVI - 591 304
4. THE CHIEF MEDICAL OFFICER
GOVERNMENT HOSPITAL,
ATHANI TALUK,
BELAGAVI DISTRICT - 591 304.
5. PHARMACEUTICALS AND
MEDICAL DEVICES BUREAU OF INDIA (PMBI),
RPTD BY ITS CHIEF EXECUTIVE OFFICER,
HAVING OFFICE AT, 8TH FLOOR,
VIDEOCON TOWER BLOCK E1,
JHANDEWALAN EXTENSION,
NEW DELHI - 110 055.
...RESPONDENTS
(BY SRI. J.M.GANGADHAR AAG A/W
SRI. T. HANUMAREDDY, AGA FOR R1 TO R4;
SRI. VENKATESH M. KHARVI, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER OF
DIRECTION QUASHING THE IMPUGNED GOVERNMENT ORDER
BEARING NO. AA.KU.KA. 173 PTD 2025, BENGALURU DATED
14.05.2025 AT ANNEXURE - A AT PAGE NOS.25 TO 27 AS BEING
ARBITRARY, DISCRIMINATIVE AND VIOLATIVE OF PRINCIPLES OF
- 36 -
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
NATURAL JUSTICE, AND FUNDAMENTAL RIGHTS GUARANTEED UNDER
THE CONSTITUTION OF INDIA, 1950 AND THE LAW LAID DOWN BY
HON'BLE SUPREME COURT OF INDIA. B) ISSUE A WRIT OF MANDAMUS
OR ANY OTHER APPROPRIATE WRIT, ORDER OR DIRECTION
RESTRAINING THE RESPONDENTS, THEIR AGENTS, SERVANTS OR
ANYONE CLAIMING THROUGH THEM FROM TAKING ANY COERCIVE
ACTION AGAINST THE PETITIONER PURSUANT TO THE IMPUGNED
GOVERNMENT ORDER BEARING NO. AA. KU.KA. 173 PTD 2025,
BENGALURU DATED 14.05.2025 AND ETC.,
IN W.P. NO.105939/2025
BETWEEN:
BRAHAMACHARY VADLA
S/O. VISHWAROPACHARY VADLA,
AGED ABOUT 45 YEARS,
RESIDING AT PLOT NO.117,
H.NO.2, MANOJ PARK, SULLA ROAD,
KESHWAPUR, DHARWAD, HUBBALLI,
KARNATAKA -580 023.
...PETITIONER
(BY SRI. ANIRUDH A. KULKARNI,
VASISTA RAMPRASAD &
SHREYAS S., ADVOCATES)
AND:
1. STATE OF KARNATAKA,
REPD. BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HEALTH AND FAMILY
WELARE, GOVT. OF KARANTAKA,
VIKASA SOUDHA,
DR. B.R. AMBEDKAR VEEDHI,
BENGALURU- 560 001.
2. THE COMMISSIONER,
COMMISSIONERATE OF HEALTH AND FAMILY
WELFARE SERVICES, AROGYA SOUDHA,
1ST BLOCK, MAGADI ROAD,
BENGALURU - 560 023.
3. THE DISTRICT HEALTH OFFICER,
UTTARA KANNADA DISTRICT,
- 37 -
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
DISTRICTT HOSPITAL COMPLEX,
UTTARA KANNADA - 581 349
4. THE ADMINISTRATIVE MEDICAL OFFICER,
TALUK GENERAL HOSPITAL, MUNDGOD,
UTTARA KANNADA DISTRICT - 581 349.
5. THE ASSISTAT DURGS CONTROLLER,
DRUGS CONTROL DEPARTMENT,
UTTARA KANNADA CIRCLE
C/O DISTRICT SURGEON,
DISTRICT HOSPITAL, KARWAR - 585 401.
6. PHARMACEUTICALS AND
MEDICAL DEVICES BUREAU OF INDIA (PMBI),
RPTD BY ITS CHIEF EXECUTIVE OFFICER,
HAVING OFFICE AT, 8TH FLOOR,
VIDEOCON TOWER BLOCK E1,
JHANDEWALAN EXTENSION,
NEW DELHI - 110 055.
...RESPONDENTS
(BY SRI. J.M.GANGADHAR AAG A/W
SRI. T. HANUMAREDDY, AGA FOR R1 TO R5;
SRI. VENKATESH M. KHARVI, ADVOCATE FOR R6)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER OR
DIRECTION QUASHING THE IMPUGNED GOVERNMENT ORDER
BEARING NO.AA.KU.KA.173 PTD 2025 DATED 14.05.2025 AT
ANNEXURE-A AT PAGE NOS.27 AS BEING ARBITRARY,
DISCRIMINATIVE AND VIOLATIVE OF PRINCIPLES OF NATURAL
JUSTICE, AND FUNDAMENTAL RIGHTS GUARANTEED UNDER THE
CONSTITUTION OF INDIA, 1950 AND THE LAW LAID DOWN BY HON
BLE SUPREME COURT OF INDIA. B) ISSUE A WRIT OF CERTIORARI OR
ANY OTHER APPROPRIATE WRIT, ORDER OR DIRECTION QUASHING
THE IMPUGNED OFFICE ORDER BEARING NO.THA.AA.MU/132/2025-26
DATED 02.08.2025 AT ANNEXURE-N AT PAGE NO.51 AS BEING
ARBITRARY, DISCRIMINATIVE AND VIOLATIVE OF PRINCIPLES OF
NATURAL JUSTICE, AND FUNDAMENTAL RIGHTS GUARANTEED UNDER
THE CONSTITUTION OF INDIA, 1950 AND THE LAW LAID DOWN BY
HON BLE SUPREME COURT OF INDIA.C) ISSUE A WRIT OF MANDAMUS
OR ANY OTHER APPROPRIATE WRIT, ORDER OR DIRECTION
RESTRAINING THE RESPONDENTS, THEIR AGENTS, SERVANTS OR
ANYONE CLAIMING THROUGH THEM FROM TAKING ANY COERCIVE
- 38 -
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
ACTION AGAINST THE PETITIONER PURSUANT TO THE IMPUGNED
GOVERNMENT ORDER BEARING NO.AA.KU.KA.173 PTD 2025 DATED
14.05.2025.D) PASS SUCH OTHER ORDER AS THIS HON BLE COURT
MAY DEEM FIT IN THE FACTS AND CIRCUMSTANCES OF THIS CASE, IN
THE INTEREST OF JUSTICE AND EQUITY. AND ETC.,
IN W.P. NO.105941/2025
BETWEEN:
SKANDA GANGADHAR NAIK
S/O. GANGADHAR NAIK,
AGED ABOUT 29 YEARS,
R/AT 1347, JOGNI KATTE, HONNAVAR,
HALDIPUR, UTTARA KANNADA,
KARNATAKA - 581 327.
...PETITIONER
(BY SRI. ANIRUDH A. KULKARNI,
VASISTA RAMPRASAD &
SHREYAS S., ADVOCATES)
AND:
1. STATE OF KARNATAKA,
REPD. BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HEALTH AND FAMILY
WELARE, GOVT. OF KARANTAKA,
VIKASA SOUDHA,
DR. B.R. AMBEDKAR VEEDHI,
BENGALURU- 560 001.
2. THE COMMISSIONER,
COMMISSIONERATE OF HEALTH AND FAMILY
WELFARE SERVICES,
AROGYA SOUDHA,
1ST BLOCK, MAGADI ROAD,
BENGALURU - 560 023.
3. THE DISTRICT HEALTH OFFICER,
UTTARA KANNADA DISTRICT,
DISTRICTT HOSPITAL COMPLEX,
UTTARA KANNADA - 581 349
- 39 -
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
4. THE ADMINISTRATIVE MEDICAL OFFICER,
PRIMARY HEALTHCARE CENTRE, MANKI,
UTTARA KANNADA DISTRICT - 581 320.
5. THE ASSISTAT DURGS CONTROLLER,
DRUGS CONTROL DEPARTMENT,
UTTARA KANNADA CIRCLE
C/O DISTRICT SURGEON,
DISTRICT HOSPITAL,
KARWAR - 585 401.
6. PHARMACEUTICALS AND
MEDICAL DEVICES
BUREAU OF INDIA (PMBI),
RPTD BY ITS CHIEF EXECUTIVE OFFICER,
HAVING OFFICE AT, 8TH FLOOR,
VIDEOCON TOWER BLOCK E1,
JHANDEWALAN EXTENSION,
NEW DELHI - 110 055.
...RESPONDENTS
(BY SRI. J.M.GANGADHAR AAG A/W
SRI. T. HANUMAREDDY, AGA FOR R1 TO R5;
SRI. VENKATESH M. KHARVI, ADVOCATE FOR R6)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER OR
DIRECTION QUASHING THE IMPUGNED GOVERNMENT ORDER
BEARING NO.AA.KU.KA.173 PTD 2025 DATED 14.05.2025 AT
ANNEXURE-A AT PAGE NOS.26 TO 28 ISSUED BY RESPONDENT NO.1
AS BEING ARBITRARY, DISCRIMINATIVE AND VIOLATIVE OF
PRINCIPLES OF NATURAL JUSTICE, AND FUNDAMENTAL RIGHTS
GUARANTEED UNDER THE CONSTITUTION OF INDIA, 1950 AND THE
LAW LAID DOWN BY HON BLE SUPREME COURT OF INDIA. B) ISSUE A
WRIT OF CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER OR
DIRECTION QUASHING THE IMPUGNED LETTER BEARING
NO.PRA.AA.KENDRA.MANKI/2025-26 DATED 02.08.2025 AT
ANNEXURE-M AT PAGE NO.50 ISSUED BY RESPONDENT NO.4 AS
BEING ARBITRARY, DISCRIMINATIVE AND VIOLATIVE OF PRINCIPLES
OF NATURAL JUSTICE, AND FUNDAMENTAL RIGHTS GUARANTEED
UNDER THE CONSTITUTION OF INDIA, 1950 AND THE LAW LAID
DOWN BY HON BLE SUPREME COURT OF INDIA. C) ISSUE A WRIT OF
MANDAMUS OR ANY OTHER APPROPRIATE WRIT, ORDER OR
DIRECTION RESTRAINING THE RESPONDENTS, THEIR AGENTS,
SERVANTS OR ANYONE CLAIMING THROUGH THEM FROM TAKING ANY
- 40 -
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
COERCIVE ACTION AGAINST THE PETITIONER PURSUANT TO THE
IMPUGNED GOVERNMENT ORDER BEARING NO.AA.KU.KA.173 PTD
2025 DATED 14.05.2025 AND ETC.,
IN W.P. NO.106291/2025
BETWEEN:
H PRADEEP
S/O. H NAGESHWAR RAO,
AGED ABOUT 39 YEARS,
R/AT 28/1B KOLACHALAM COMPOUND,
OPP OLD BUS STAND,
BELLARY, KARNATAKA - 583 101.
...PETITIONER
(BY SRI. ANIRUDH A. KULKARNI,
VASISTA RAMPRASAD &
SHREYAS S., ADVOCATES)
AND:
1. STATE OF KARNATAKA,
REPD. BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HEALTH AND FAMILY
WELARE, GOVT. OF KARANTAKA,
VIKASA SOUDHA,
DR. B.R. AMBEDKAR VEEDHI,
BENGALURU- 560 001.
2. THE COMMISSIONER,
COMMISSIONERATE OF HEALTH AND FAMILY
WELFARE SERVICES,
AROGYA SOUDHA,
1ST BLOCK, MAGADI ROAD,
BENGALURU - 560 023.
3. THE DISTRICT HEALTH OFFICER,
VIJAYANAGAR DISTRICT,
DISTRICTT HOSPITAL,
VIJAYANAGAR - 583 201.
4. THE DISTRICT SURGEON
GENERAL HOSPITAL & MOTHER AND CHILD
HOSPITAL, HOSAPET TALUK, VIJAYANAGAR,
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NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
KARNATAKA - 583 201.
5. THE ASSISTAT DURGS CONTROLLER,
DRUGS CONTROL DEPARTMENT,
DEPARTMENT, BALLARI CIRCLE
PLOT NO.18/36254/B, 1ST FLOOR,
WARD NO.16-B, 4TH CROSS, RIGHT SIDE,
M.V.NAGAR, KAPPAGAL ROAD,
BALLARI - 583 101.
6. PHARMACEUTICALS AND
MEDICAL DEVICES
BUREAU OF INDIA (PMBI),
RPTD BY ITS CHIEF EXECUTIVE OFFICER,
HAVING OFFICE AT, 8TH FLOOR,
VIDEOCON TOWER BLOCK E1,
JHANDEWALAN EXTENSION,
NEW DELHI - 110 055.
...RESPONDENTS
(BY SRI. J.M.GANGADHAR AAG A/W
SRI. T. HANUMAREDDY, AGA FOR R1 TO R4;
SRI. VENKATESH M. KHARVI, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER OR
DIRECTION QUASHING THE IMPUGNED GOVERNMENT ORDER
BEARING NO. AA.KU.KA. 173 PTD 2025 DATED 14.05.2025 AT
ANNEXURE-A AT PAGE NOS. 24 TO 26 AS BEING ARBITRARY,
DISCRIMINATIVE AND VIOLATIVE OF PRINCIPLES OF NATURAL
JUSTICE, AND FUNDAMENTAL RIGHTS GUARANTEED UNDER THE
CONSTITUTION OF INDIA, 1950 AND THE LAW LAID DOWN BY HON
BLE SUPREME COURT OF INDIA ISSUED BY THE RESPONDENT NO.
1.B) ISSUE A WRIT OF MANDAMUS OR ANY OTHER APPROPRIATE
WRIT, ORDER OR DIRECTION RESTRAINING THE RESPONDENTS,
THEIR AGENTS, SERVANTS OR ANYONE CLAIMING THROUGH THEM
FROM TAKING ANY COERCIVE ACTION AGAINST THE PETITIONER
PURSUANT TO THE IMPUGNED GOVERNMENT ORDER BEARING NO.
AA.KU.KA. 173 PTD 2025 DATED 14.05.2025C) PASS SUCH OTHER
ORDER AS THIS HON'BLE COURT MAY DEEM FIT IN THE FACTS AND
CIRCUMSTANCES OF THIS CASE, IN THE INTEREST OF JUSTICE AND
EQUITY AND ETC.,
- 42 -
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
IN W.P. NO.106292/2025
BETWEEN:
GANGADHAR NAIK S/O. RAMACHANDRA NAIK,
AGED ABOUT 62 YEARS,
R/AT 1347 JOGNI KATTE, HONNAVAR,
HALDIPUR, UTTARA KANNADA,
KARNATAKA - 581 327.
...PETITIONER
(BY SRI. ANIRUDH A. KULKARNI,
VASISTA RAMPRASAD &
SHREYAS S., ADVOCATES)
AND:
1. STATE OF KARNATAKA,
REPD. BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HEALTH AND FAMILY
WELARE, GOVT. OF KARANTAKA,
VIKASA SOUDHA,
DR. B.R. AMBEDKAR VEEDHI,
BENGALURU- 560 001.
2. THE COMMISSIONER,
COMMISSIONERATE OF HEALTH AND FAMILY
WELFARE SERVICES, AROGYA SOUDHA,
1ST BLOCK, MAGADI ROAD,
BENGALURU - 560 023.
3. THE DISTRICT HEALTH OFFICER,
UTTARA KANNADA DISTRICT,
DISTRICT HOSPITAL COMPLEX,
UTTARA KANNADA - 577 201.
4. THE ADMINISTRATIVE MEDICAL OFFICER
TALUKA HOSPITAL HONNAVAR,
UTTARA KANNADA DISTRICT 581334.
5. THE ASSISTANT DRUGS CONTROLLER,
DRUGS CONTROL,
DEPARTMENT UTTARA KANNADA CIRCLE,
C/O DISTRICT SURGEON, DISTRICT HOSPITAL,
KARWAR - 585 401.
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NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
6. PHARMACEUTICALS AND
MEDICAL DEVICES BUREAU OF INDIA (PMBI),
RPTD BY ITS CHIEF EXECUTIVE OFFICER,
HAVING OFFICE AT, 8TH FLOOR,
VIDEOCON TOWER BLOCK E1,
JHANDEWALAN EXTENSION, NEW DELHI - 110 055.
...RESPONDENTS
(BY SRI. J.M.GANGADHAR AAG A/W
SRI. T. HANUMAREDDY, AGA FOR R1 TO R4;
SRI. VENKATESH M. KHARVI, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER OR
DIRECTION QUASHING THE IMPUGNED GOVERNMENT ORDER
BEARING NO.AA.KU.KA.173 PTD 2025 DATED 14.05.2025 AT
ANNEXURE-A AT PAGE NOS.28 TO 30 AS BEING ARBITRARY,
DISCRIMINATIVE AND VIOLATIVE OF PRINCIPLES OF NATURAL
JUSTICE, AND FUNDAMENTAL RIGHTS GUARANTEED UNDER THE
CONSTITUTION OF INDIA, 1950 AND THE LAW LAID DOWN BY
HON'BLE SUPREME COURT OF INDIA ISSUED BY THE RESPONDENT
NO.1. B) ISSUE A WRIT OF CERTIORARI OR ANY OTHER APPROPRIATE
WRIT, ORDER OR DIRECTION QUASHING THE IMPUGNED CLOSURE
NOTICE ISSUED BY THE RESPONDENT NO.4 BEARING
NO.THA.AA.HO/150/2025-26 DATED 16.05.2025 PRODUCED AT
ANNEXURE-M AT PAGE NO.55. C) ISSUE A WRIT OF CERTIORARI OR
ANY OTHER APPROPRIATE WRIT, ORDER OR DIRECTION QUASHING
THE IMPUGNED CLOSURE NOTICE ISSUED BY THE RESPONDENT NO.4
BEARING NO.THA.AA.HO/234/2025-26 DATED 17.06.2025 PRODUCED
AT ANNEXURE-N AT PAGE NO.56. D) ISSUE A WRIT OF CERTIORARI
OR ANY OTHER APPROPRIATE WRIT, ORDER OR DIRECTION
QUASHING THE IMPUGNED CLOSURE NOTICE ISSUED BY THE
RESPONDENT NO.4 BEARING NO.THA.AA.HO/366/2025-26 DATED
04.08.2025, PRODUCED AT ANNEXURE-R AT PAGE NOS.59. E) ISSUE
A WRIT OF MANDAMUS OR ANY OTHER APPROPRIATE WRIT, ORDER
OR DIRECTION RESTRAINING THE RESPONDENTS, THEIR AGENTS,
SERVANTS OR ANYONE CLAIMING THROUGH THEM FROM TAKING ANY
COERCIVE ACTION AGAINST THE PETITIONER PURSUANT TO THE
IMPUGNED GOVERNMENT ORDER BEARING NO.AA.KU.KA.173 PTD
2025 DATED 14.05.2025, VIDE ANNEXURE-A AND ETC.,
- 44 -
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
IN W.P. NO.108567/2025
BETWEEN:
HUSAINABI ARALAKATTI W/O. SHOKHATALI,
AGED ABOUT 44 YEARS,
RESIDING AT 1831/5, KALGUDI PLOT
VTC, GAJENDRAGAD,
PO. GAJENDRAGAD, DISTRICT. GADAG,
KARNATAKA 582 114.
...PETITIONER
(BY SRI. ANIRUDH A. KULKARNI,
VASISTA RAMPRASAD &
SHREYAS S., ADVOCATES)
AND:
1. STATE OF KARNATAKA,
REPRESENTED BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HEALTH AND FAMILY WELFARE,
GOVERNMENT OF KARNATAKA,
VIKASA SOUDHA,
DR. B R AMBEDDAR VEEDHI,
BENGALURU 560001.
2. THE COMMISSIONER,
COMMISSIONER OF HEALTH AND FAMILY,
WELFARE SERVICES,
AROGYA SOUDHA, 1ST BLOCK,
MAGADI ROAD, BENGALURU - 560 023.
3. THE DISTRICT HEALTH OFFICER,
GADAG DISTRICT, DISTRICT ADMINISTRATION
BUILDING, JNANA GANGA, GADAG,
KARNATAKA - 582 208.
4. THE ADMINISTRATIVE MEDICAL OFFICER
COMMUNITY HEALTH CENTER,
GAJENDRAGAD, RON TALUK,
GADAG DISTRICT - 582 114.
5. THE ASSISTANT DRUGS CONTROLLER
DRUGS CONTROL DEPARTMENT,
GADAG CIRCLE, GADAG CIRCLE,
CTS NO. 320/1A/2, PLOT NO.39, 1ST FLOOR,
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NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
BEHIND SARVODAYA COLONY,
HUBLI ROAD, GADAG 582 103.
6. PHARMACEUTICALS AND MEDICAL DEVICES
BUREAU FO INDIA PMBI
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER,
HAVING OFFICE AT 8TH FLOOR,
VIDEOCON TOWER, BLOCK E1,
JHANDEWALAN EXTENSION,
NEW DELHI - 110 055.
...RESPONDENTS
(BY SRI. J.M.GANGADHAR AAG A/W
SRI. T. HANUMAREDDY, AGA FOR R1 TO R5;
SRI. VENKATESH M. KHARVI, ADVOCATE FOR R6)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER OF
DIRECTION QUASHING THE IMPUGNED GOVERNMENT ORDER
BEARING NO. AA.KU.KA. 173 PTD 2025 DATED 14.05.2025 AT
ANNEXURE A AT PAGE NOS. 25-27 AS BEING ARBITRARY,
DISCRIMINATIVE AND VIOLATIVE OF PRINCIPLES OF NATURAL
JUSTICE, AND FUNDAMENTAL RIGHTS GUARANTEED UNDER THE
CONSTITUTION OF INDIA, 1950 AND THE LAW LAID DOWN BY
HONBLE SUPREME COURT OF INDIA,B) ISSUE A WRIT OF CERTIORARI
OR ANY OTHER APPROPRIATE WRIT, ORDER OF DIRECTION
QUASHING THE IMPUGNED NOTICE BEARING NO.
JI.AA.KU.KA.A.GA/SAMANYA/588/2025-26 DATED 27.10.2025 ISSUED
BY THE RESPONDENT NO. 3 AT ANNEXURE - J AT PAGE NO. 45.C)
ISSUE A WRIT OF MANDAMUS OR ANY OTHER APPROPRIATE WRIT,
ORDER OR DIRECTION RESTRAINING THE RESPONDENTS, THEIR
AGENTS, SERVANTS OR ANYONE CLAIMING THROUGH THEM FROM
TAKING ANY COERCIVE ACTION AGAINST THE PETITIONER PURSUANT
TO THE IMPUGNED GOVERNMENT ORDER BEARING NO. AA.KU.KA.
173 PTD 2025 DATED 14.05.2025 AND ETC.,
- 46 -
NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
THESE WRIT PETITIONS, COMING ON FOR FINAL HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE M.NAGAPRASANNA) These Writ Petitions, clustered together, by a common thread of grievance, invite this Court to answer, the legality and propriety, of the orders dated 14-05-2025 and 02-08-2025 passed by the 1st and 4th respondents. By the said orders, the Janaushadhi Kendras ('Kendra/s' for short) - Public Welfare Outlets, established under the Pradhanmantri Bharatiya Janaushadhi Pariyojana, within the Government Hospital premises of the State are now directed to be shuttered, permissions earlier granted were withdrawn and petitioners were commanded to vacate the premises. The petitioners, in all these cases, aggrieved by what they perceive as a sudden and unreasoned volte-
face by the State, seek interference at the hands of this Court through the subject petitions.
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NC: 2025:KHC-D:17894 WP No. 105933 of 2025 AND CONNECTED MATTERS HC-KAR
2. For the sake of convenience, the facts obtaining in W.P.No.105933 of 2025 are noticed, as the narrative is common to all these cases.
3.1. The petitioner has been operating a Kendra within the precincts of Taluk Hospital at Bhatkala, Uttara Kannada District.
Since the year 2018, the petitioner has been running the Kendra with all statutory permissions, investing his resources into creating the infrastructure, stocking medicines, procuring equipment and ensuring a dignified and functional retail outlet, within the hospital premises. This is not a casual indulgence, but an endeavour undertaken pursuant to the formal agreement entered into with the State, mirroring similar agreements across the length and breadth of the State. For nearly 7 years, the Kendra/s functioned uninterrupted, rendering service to patients by supplying quality generic medicines at prices dramatically lower than the market rate, often at 50% to 80% below the maximum retail price.
3.2. When things stood thus, the impugned orders are passed which comes to this petitioner as a shock, as the orders
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NC: 2025:KHC-D:17894 WP No. 105933 of 2025 AND CONNECTED MATTERS HC-KAR direct immediate closure of the Kendra/s, cancellation of permission granted earlier, rejection of pending applications and eviction by a fixed date. The primary reason projected inter alia was, that the presence of the Kendra/s within the hospital premises impeded the State's policy of supplying free medicine to the patients.
3.3. Petitions galore against the orders passed directing closure and the coordinate Benches of this Court grant interim orders of stay of the order dated 31-05-2025. Notwithstanding the interim order so granted, an office order is passed on 02-08-2025 or on different dates in other cases, directing closure of Kendra/s by revoking the permissions granted to run the Kendra/s earlier. It is on these grievances, the petitioners in all these cases, are at the doors of this Court calling in question the said action in question.
4. Heard Sri Anirudh A.Kulkarni, learned counsel for the petitioners, Sri J.M. Gangadhar, learned Additional Advocate General appearing for respondents 1 to 5 and Sri Venkatesh M. Kharvi, learned counsel appearing for respondent Nos.5/6.
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NC: 2025:KHC-D:17894 WP No. 105933 of 2025 AND CONNECTED MATTERS HC-KAR SUBMISSIONS:
PETITIONER'S:
5. The learned counsel appearing for the petitioner Sri Anirudh A. Kulkarni would vehemently contend that the policy of establishment of Kendra/s was in public interest. It was in the year 2008 the idea of opening Kendra/s of this kind began and in 2015-16 it was strengthened. The petitioner, in accordance with law, was granted 120 sq.ft. of space in a Taluka hospital for the last 7 years. He has been running the Kendra without any complaint from any quarter and is helping thousands of patients around, as high-quality generic medicine is supplied through the Kendra/s at hugely nominal price, sometimes at 80% less than MRP and in some cases to the tune of 50% less than MRP. Nonetheless, on a grossly subsidized price the medicine is being sold. He would contend that the State actually procures medicine from the Kendra/s for giving it to the patients in the hospital projecting it to be given free. Therefore, the State has an obligation to adhere to the legitimate expectation of patients by continuing the Kendra in the hospital, but the State is now wanting it to be closed down, without any rhyme or reason.
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NC: 2025:KHC-D:17894 WP No. 105933 of 2025 AND CONNECTED MATTERS HC-KAR THE STATE:
6. Per contra, the learned Additional Advocate General Sri J.M. Gangadhar would vehemently refute the submissions by contending that the report upon which the impugned orders are passed speaks of gross confusion as to who should give the medicine. This confusion has led to the State passing the order that the State would give the medicine and not the Kendra/s.
Ultimately the medicine has to go to the public. Therefore, the State will do its job. The petitioner cannot claim to be in perpetual lease of the premises. It is the State Government's property. The dimension is not everything. 120 sq. ft. of space in a Taluk Hospital, the State can utilize it, for its purpose, again for distribution of medicine itself. The State's thought process now is that it has to supply free medicine, like how it is being supplied else where, even in Taluk Hospitals by evicting the Kendra/s and bringing in its own units. The learned Additional Advocate General would vehemently contend that merely because the petitioner is in the business of supply of medicine, cannot mean that he has perpetual lease over the property of the State. He would submit that no fault can be found with the orders
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NC: 2025:KHC-D:17894 WP No. 105933 of 2025 AND CONNECTED MATTERS HC-KAR impugned in the subject petition, as it is time for the petitioner to move out.
7. I have given my anxious consideration to the submissions made by the respective learned counsel and have perused the material on record.
CONSIDERATION:
8. Before entering the legal thicket, it is necessary to revisit the origins of the Kendra/s. The Government of India, alive to the grim truth that exorbitant drug prices placed essential medicines beyond the reach of vast swathes of population, conceived the Janaushadhi scheme, as an instrument of social justice. The scheme lied dormant close to a decade. It is again, given life through a revamp, as Pradhanmantri Bharatiya Janaushadhi Pariyojana ('Pariyojana' for short). The Pariyojana envisaged a nationwide network of retail outlets, supplying quality generic medicines at affordable prices, implemented through the Pharmaceuticals and Medical Devices Bureau of India. The
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NC: 2025:KHC-D:17894 WP No. 105933 of 2025 AND CONNECTED MATTERS HC-KAR introduction and the salient features of the Pariyojana are as follows:
"INTRODUCTION:
India is one of the leading exporters of generic medicines to the world. The branded generic medicines are significantly expensive than their un-branded generic equivalents, though they are identical in their therapeutic value.
The Department of Pharmaceuticals under Ministry of Chemicals & Fertilizers, Government of India has been taking several regulatory and fiscal measures from time to time towards realizing this objective.
Most of the drugs dispensed in India are branded generics, i.e., generic drugs sold with brand names. The need is to focus on unbranded medicines to save expenditure on medicines for all citizens".
(Emphasis supplied) and the salient features of the Pariyojana are as follows:
"Salient Features:
The Scheme is operated by Government agencies as well as by private entrepreneurs:
1. Prices of the Jan Aushadhi medicines are 50% - 80% less than that of branded medicine's prices available in the open market.
2. Medicines are procured only from World Health Organization - Good Manufacturing Practices (WHO-
GMP) certified manufacturers for ensuring the quality of the products.
3. Each batch of drug is tested at laboratories accredited by 'National Accreditation Board for Testing and
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NC: 2025:KHC-D:17894 WP No. 105933 of 2025 AND CONNECTED MATTERS HC-KAR Calibrated Laboratories' (NABL) for ensuring best quality.
4. The incentive up to ₹20,000/- per month given @ 20% of monthly purchases made and subject to the stocking mandate.
5. One-time incentives of ₹2.00 lakh is provided to the PMBJP Kendras opened in North-Eastern States, Himalayan areas, Island territories and the backward areas mentioned as aspirational districts by NITI Aayog or opened by women Entrepreneur, Ex- Serviceman Divyang, SC & ST."
The afore-quoted is the object behind introduction of the Pariyojana, for establishment of Kendra/s, all over the Nation.
9. The State of Karnataka aligning itself with this benevolent vision, issued Government Orders in 2016, mandating the establishment of the Kendra/s within Government hospitals and through another Government Order directed doctors to prescribe generic medicines. The Kendra/s were thus, not squatters but were welcomed by policy housed by agreement, sustained by public trust. The place of establishment of the Kendra was said to be at the Government Hospitals at every Taluk or District so that medicines would reach the public.
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NC: 2025:KHC-D:17894 WP No. 105933 of 2025 AND CONNECTED MATTERS HC-KAR
10. In furtherance of the scheme, certain Government Orders were issued. On, 29-09-2016, a Government Order for establishment of 200 Kendras within the Government Hospital premises across the State. The Government Order dated 29-09-2016 from its preamble reads as follows:
"ಕ ಾ ಟಕ ಸ ಾ ರದ ನಡವ ಗಳ ಷಯ: ಸ ಾ ಆಸ ೆ ಗಳ ಜ ೌಷ ಮ ೆಗಳನು" ೆ#ೆಯಲು ಸ ಾ ರದ ಅನುಮ& 'ೕಡುವ ಬ ೆ* ಉ,ೆ-ೕಖ: 1) ಅ#ೆ ಸ ಾ ಪತ ಸಂ2ೆ3: xxxxx dated: 02-07-2016.
2) ಅ#ೆ ಸ ಾ ಪತ ಸಂ2ೆ3: ಆ PÀÄ ಕ 420 4 ಆ5 xx 2016 6 ಾಂಕ: 20/09/2016 *** ಪ 7ಾ8ವ ೆ:
9ಾರತ ಸ ಾ ರದ ಆ#ೋಗ3 ಮತು8 ಕುಟುಂಬ ಕ,ಾ3ಣ ಇ,ಾ2ೆಯ ಾಯ ದ= ಗಳ ೇಂದ ಸ ಾ ರದ ಜ ೌಷ ಾಯ ಕ ಮದ ಅ> 7ಾ?ಾನ3 ಬಡ ಜನ ೆ ಉತ8ಮ ಗುಣಮಟ@ದ ಜನ A ಔಷ ಗಳನು" ಕ>C Dಾಗೂ ೈ ೆಟುವ ದರದF- ಸ ಾ ಆಸ ೆ ಗಳF- Gಾ ರಂHಸ,ಾಗುವ ಜ ೌಷ ಮ ೆಗಳ ಮೂಲಕ 7ಾವ ಜ'ಕ ೆ ತಲು4ಸುವ ಉIೆJೕಶ6ಂದ ಜ ೌಷ ಮ ೆಗಳನು" Gಾ ರಂHಸಲು ಇLMಸುವ ವ3N8ಗ ೆ ಅಗತ3 ರಹIಾ ಗಳನು"
ಒದQಸಲು #ಾಜ3ದ ಔಷಧ 'ಯಂತ ಕ ೆ 'Iೇ ಶನ 'ೕಡುವಂ ೆ ೋ ರು ಾ8#ೆ.
7ಾ?ಾನ3 ಬಡಜನ ೆ ಉತ8ಮ ಗುಣಮಟ@ದ ಜನ A ಔಷಧಗಳನು" ಕ>C Dಾಗೂ ೈ ೆಟುಕುವ ದರದF- ಸ ಾ ಆಸ ೆ ಗಳF- Gಾ ರಂHಸ,ಾಗುವ ಜ ೌಷ ಅಂಗ>ಗಳ ಮೂಲಕ Iೊರಕುವಂ ೆ ?ಾಡುವ ೇಂದ ಸ ಾ ರದ "ಜ7ೌಷ ಮ ೆಗಳ 7ಾTಪ ೆಯ Uೕಜ ೆಯನು" ಕ ಾ ಟಕ ಸ ಾ ರವV ಾಯ ರೂಪ ೆW ತರಲು ಉIೆJೕ=XIೆ.
- 55 -
NC: 2025:KHC-D:17894 WP No. 105933 of 2025 AND CONNECTED MATTERS HC-KAR ಆ#ೋಗ3 ಮತು8 ಕುಟುಂಬ ಕ,ಾ3ಣ ಇ,ಾ2ೆಯF- ಉತ8ಮZಾQ ಾಯ 'ವ [ಸು&8ರುವ ಸಮುIಾಯ ಆ#ೋಗ3 ೇಂದ , ಾಲೂ-ಕು ಆಸ ೆ Dಾಗೂ ೆಲವV \,ಾ-
ಆಸ ೆ ಗಳF- ಒಟು@ 200 ಜ ೌಷ ಅಂಗ>ಗಳನು" Gಾ ರಂHಸಲು &ೕ?ಾ 'X, ಈ ಮ ೆಗಳ 'ವ ಹ^ೆ Dಾಗೂ ಜZಾ_ಾJ ಯನು" ಕ ಾ ಟಕ ಡ ` ,ಾ\X@A ಅಂa Zೇ5 DೌXಂ` 7ೊ7ೈb Dಾಗೂ ಇಂ>ಯc #ೆa ಾd 7ೊ7ೈbಗಳನು" ೋಡe ಸಂ7ೆTಗಳ ಾ"Q ಾಮ'Iೇ ಶನ ?ಾಡಲು ಉIೆJೕ=XIೆ.
ಅಹ ಸ ಾ fೕತರ ಸಂ7ೆTಗಳ , ದ&8 ಸಂ7ೆTಗಳ , 'ರುIೊ3ೕQ Zೈದ3ರುಗಳ , Dಾಗೂ gಾ?ಾ Xಸ@hಳ ಮತು8 ಸiಸDಾಯ ಗುಂಪVಗಳ Dಾಗೂ ಆ#ೋಗ3 ರjಾ ಸk&ಗಳ ಈ ?ಾ ೆಗಳನು" ೆ#ೆಯಲು ಅಹ ದುJ, ಇLlXದ ಅ\ ಸF-ಸುವF- 'ಯ?ಾನು7ಾರ ಪ ೕ=ೕFX ಆfW ?ಾಡಲು ಕ ಮ ಜರುQಸ,ಾಗುವVದು.
ಕ ಾ ಟಕ ಸ ಾ ರವV ಆಯJ ಸಮುIಾಯ ಆ#ೋಗ3 ೇಂದ , ಾಲೂಕು ಆಸ ೆ Dಾಗೂ ಎ,ಾ- \,ಾ- ಆಸ ೆ ಗಳF- ಆಥವ ಸ ಾ ರವV 'ಧ ಸುವ _ೇ#ೆ oಾವVIೇ ಸೂಕ8 ಸTಳಗಳF- ಈ ಜ ೌಷ ?ಾ ೆಗಳನು" Gಾ ರಂHಸಲು _ೇ ಾದ pಾಗವನು" ಉLತZಾQ ಒದQಸ,ಾಗುವVದು.
Bureau of Pharma PSUs of India- BBPI ಪ & ಜ ೌಷ ಅಂಗ>ಯನು"
Gಾ ರಂHಸಲು ೋಡe ಸಂ7ೆT ೆ ಅಥZಾ ಾಯ 'ವ [ಸುವ ಸಂ7ೆT ೆ Gಾ ರಂHಕZಾQ ರೂ.
1.00 ಲqದ ?ೌಲ3ದ ಔಷ ಗಳನು" ಸರಬ#ಾಜು ?ಾಡಲು Dಾಗೂ 1.00 ಲq ರೂGಾrಗಳನು" ೇಂದ ಗಳ 7ಾTಪ ೆ ೆ Dಾಗೂ 4ೕsೋಪಕರಣಗಳನು" ಒದQಸಲು ಖಚು Dಾಗೂ 50,000/- ರೂGಾrಗಳನು" ೇಂದ ಗಳ 'ವ ಹ^ೆ ೆ _ೇ ಾದ ಗಣಕ ಯಂತ Dಾಗೂ ಇತರ ಉಪಕರಣಗಳ ಖ ೕ6 7ೇ ಪ& ೇಂದ ೆW 2.5 ಲqಗಳ ಆu ಕ ಸDಾಯವನು"
ಒದQಸುವVದು.
ೇಂದ ಸ ಾ ರದ ಔಷ ೕಯ ಇ,ಾ2ೆಯು ಗುರು&Xರುವ Bureau of Pharma PSUs of India-BPPI) ಸಂ7ೆTಯು ಜ ೌಷ ಮ ೆಗಳ 'ವ ಹ^ೆ ೆ ಸಂಬಂ Xದಂ ೆ, ಈ ೆಳಕಂಡ Gಾತ ವ[ಸ_ೇ ಾQರುತ8Iೆ.
• ೈ ೆಟುಕುವ ದರಗಳF- ಉತ8ಮ ಗುಣಮಟ@ದ ಜನ A ಔಷ ಗಳನು"
IೊರNಸುವVದು.
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NC: 2025:KHC-D:17894 WP No. 105933 of 2025 AND CONNECTED MATTERS HC-KAR • ಜನ A ಔಷ ಗಳನು" ಜ ೌಷ ೇಂದ ಗಳ ಮೂಲಕ ?ಾ#ಾಟ ?ಾಡಲು ಸಹಕ ಸುವVದು.
• ೇಂದ ದ ಔಷಧ 7ಾವ ಜ'ಕ/2ಾಸQ ವಲಯದ ಘಟಕಗಳ ಮೂಲಕ ಈ ಔಷ ಗಳ ಸರಬ#ಾಜು ?ಾಡಲು ಸಹಕ ಸುವVದು. • ಜ ೌಷ ೇಂದ ಗಳ ಸೂಕ8 ಆfW ?ಾಡಲು ಸ ಾ ರ ೆW ಸDಾಯ ?ಾಡಬಹುದು.
• ಸೂಕ8 'ವ ಹ^ಾ ಸಂ7ೆTಗಳನು" ಆfW ?ಾಡಲು ಸ ಾ ರ ೆW ಸDಾಯ ?ಾಡಬಹುದು.
• ಅವ kೕ ದ/ಒwೆದು Dೋದ ಔಷ ಗಳನು" ಗ ಷx ಅಥZಾ ಖ ೕ6 ?ೌಲ3 ೆW 2%ರಷು@ [ಂಪwೆಯುವVದು, ಜ ೌಷ ಮ ೆಗಳನು" ೆ#ೆಯುವ ೊಂIಾrತ ಸಂ7ೆTಗಳ , ಸ ಾ #ೇತರ ಸಂ7ೆTಗಳ ಮ ೆಗಳ 'ವ ಹ^ೆ ಮತು8 ಜZಾ_ಾJ ೆ ಸಂಬಂ Xದಂ ೆ ಸ ಾ ರ/Bureau of Pharma PSUs of India-EPPI) ಗyೆz ಂ6 ೆ & ಪ{ೕಯ ಒಡಂಬ> ೆಗಳನು"
?ಾ> ೊಳ|_ೇ ಾಗುತ8Iೆ.
ೇಂದ ಸ ಾ ರದ ಜ ೌಷ ಾಯ ಕ ಮಗಳನು" #ಾಜ3 ಸ ಾ ರವV <XX>ZಾQ ಅನು}ಾxನ ೊ ಸುವ 'b@ನF- CೕಲWಂಡ ಷರತು8 ಮತು8 'ಬಂಧ ೆಗ ೆ ಒಳ ಾQ 200 ಜ ೌಷ ?ಾ ೆಗಳನು" Gಾ ರಂHಸಲು ಸ ಾ ರ &ೕ?ಾ 'XIೆ ಈ ೇಳಕಂಡಂ ೆ ಆIೇ=XIೆ.
ಸ ಾ ರದ ಆIೇಶ ಸಂ2ೆ3: ಆ PÀÄ ಕ 161 Dೆ~4X, 2016, _ೆಂಗಳzರು, 6 ಾಂಕ: 29.09.2016 Cೕ,ೆ ಪ 7ಾT4Xರುವ [ನ",ೆಯF- ಸ ಾ ರವV ಆ#ೋಗ3 ಮತು8 ಕುಟುಂಬ ಕ,ಾ3ಣ ಇ,ಾ2ೆಯF-ನ ಸಮುIಾಯ ಆ#ೋಗ3 ೇಂದ , ಾಲೂಕು ಆಸ ೆ , Dಾಗು ಎ,ಾ- \,ಾ-
ಆಸ ೆ ಗಳF- ಸು?ಾರು 200 ಜ ೌಷ ಮಳ ೆಗಳನು" 7ಾT4ಸಲು ಸ ಾ ರದ ಅನುಮ& 'ೕ> ಆIೇ=XIೆ.
ಕ ಾ ಟಕ #ಾಜ3Gಾಲರ ಆ€ಾನು7ಾರ ಮತು8 ಅವರ Dೆಸ ನF-
ಸ[/-
(•. . = ೕ'Zಾಸಯ3)
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NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
ಸ ಾ ರದ ಅ ೕನ ಾಯ ಾಯ ದ=
ಆ#ೋಗ3 ಮತು8 ಕುಟುಂಬ ಕ,ಾ3ಣ
ಇ,ಾ2ೆ."
(sic)
Later, another Government Order is issued, mandating doctors in Government Hospitals to prescribe medicines - generic medicines, and educate patients to procure generic medicines from the Kendra/s located within the Government hospital premises. The Government Order dated 01-10-2016 reads as follows:
"ಕ ಾ ಟಕ ಸ ಾ ರದ ನಡವ ಗಳ ಷಯ:- ಸ ಾ ಆಸ ೆ ಗಳF- Zೈದ3ರುಗಳ _ಾ ಂwೆa ಔಷ ಗಳನು" ಸಲDಾ LೕbಯF- ಬ#ೆಯುವVದನು" '}ೇ ಸುವ ಬ ೆ*.
ಓದ,ಾQIೆ:- ಆಯುಕ8ರು, ಆ#ೋಗ3 ಮತು8 ಕುಟುಂಬ ಕ,ಾ3ಣ 7ೇZೆಗಳ , _ೆಂಗಳzರು ಇವರ ಪತ ಸಂ2ೆ3: ೆ>ಎe/Xಎd/42/2016-17, 6 ಾಂಕ: 29/09/2016.
ಪ 7ಾ8ವ ೆ:
#ಾಜ3ದ 7ಾ?ಾನ3 ಜನ ೆ ಅ& ಕ>C ದರದF- Brand ಔಷ ಯ}ೆ@ೕ ಉತ8ಮ ಗುಣಮ„ಟ Dಾಗೂ #ೋಗ'Zಾರಕ 7ಾ?ಾಥ3 Dೊಂ6ರುವ ಜನ A ಔಷ ಗಳನು"
ಪ...#ೈಸಲು #ಾಜ3 ಸ ಾ ರವV #ಾಜ3ದ ಆಯJ ಸಮುIಾಯ ಆ#ೋಗ3 ೇಂದ , ಎ,ಾ- ಾಲೂ-ಕು 7ಾವ ಜ'ಕ ಆ#ೋಗ3 ೇಂದ Dಾಗೂ Bureou of Pharma Public Sector Undertakings of India (BPPI) ಇವರ ಸಹ ಾರIೊಂ6 ೆ ಜ ೌಷ ಮ ೆಗಳನು"
ೆ#ೆಯಲು ಾಯ ಕ ಮ ಹk† ೊಂ>Iೆ.
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NC: 2025:KHC-D:17894 WP No. 105933 of 2025 AND CONNECTED MATTERS HC-KAR Medical Council of India (MCI) ರವರು 6 ಾಂಕ: 23.01.2013 ರಂದು The Indian Medical Council (Professional Conduct, Etiquette and Ethics) Regulations, 2002 states, "Every physician should, as far as possible, prescribe drugs with generic names and he/she shall ensure that there is a rational prescription and use of drugs." ಬ ೆ* ಕ ಮ ೈ ೊಳ|_ೇ ೆಂದು ತಮ† website ನF- 'Iೇ ಶನ 'ೕ>ರು ಾ8#ೆ.
ಆದJ ಂದ ಪ ಸು8ತ ಸ ಾ ಆಸ ೆ ಗಳF- Zೈದ3ರುಗಳ #ೋQಗ ೆ _ಾ ಂwೆa ಔಷ ಗಳನು" ಸಲDಾ LೕbಯF- ಬ#ೆದು ೊಡುವVದನು" '}ೇ X ಇನು"ಮುಂIೆ ಸ ಾ ಆಸ ೆ ಗಳF- ಜನ A ಔಷ ಗಳ ೆ"ೕ ಬಳಸಲು ಸ ಾ ರ 'ಧ XIೆ. ಆದJ ಂದ ಈ ಆIೇಶ ಸ ಾ ರದ ಆIೇಶ ಸಂ2ೆ3:
ಸಂ2ೆ3 ಆಕುಕ 164 Dೆ~4X Dೆ~4X 2016, _ೆಂಗಳzರು, _ೆಂಗಳzರು 6 ಾಂಕ:
ಾಂಕ: 01-10-2016.
ಪ 7ಾ8ವ ೆಯF- ವ Xರುವ [ ೆ",ೆಯF- ಸ ಾ ಆಸ ೆ ಯF-ನ Zೈದ3ರುಗಳ _ಾ ಂwೆa ಔಷ ಗಳನು" #ೋQಗ ೆ ಸಲDಾ Lೕb (Prescription) ರೂಪದF- 'ೕಡುವVದನು" '}ೇ ಸ,ಾQIೆ Dಾಗೂ ಆ#ೋಗ3 ಸಂ7ೆTಗಳF- ಲಭ3 ರದ ಔಷ ಗಳ ಸಂಬಂ Xದ Zೈದ3ರುಗಳ , #ೋQಗ ೆ 'ೕಡುವ ಸಲDಾ Lೕb (Prescription) ಗಳನು"
Generic Dೆಸ ನF- ಬ#ೆಯಲು ಕwಾˆಯZಾQ ಸೂLXIೆ. ಔಷ ಯ Dೆಸರುಗಳನು" ಸ ಷ@ZಾQ ಾ‰ಸುವಂ ೆ pೆನ A Dೆಸ ನF-, ಕwಾˆಯZಾQ ಔಷ ಯ Dೆಸರನು" Capital Letter (Iೊಡˆ ಅqರ) ಗಳF- ಬ#ೆಯುವVದು. ಈ ಔಷ6ಗಳನು" ಆ#ೋಗ3 ಸಂ7ೆTಯ ಆವರಣದF-
7ಾT4Xರುವ ಜ ೌಷ ಮ ೆಯF- ಕ>C ದರದF- ಔಷ Xಗುವ ಬ ೆ* #ೋQಗ ೆ ವ X ಅF-ಂದ ಆ ಔಷ ಗಳನು" ಖ ೕ6ಸಲು ಸಲDೆ 'ೕಡುವಂ ೆ ಸಹ ಸೂLXIೆ.
ಜನ A ಔಷ ಗಳ , _ಾ ಂwೆa ಔಷ ಯ}ೆ@ೕ ಉತ8ಮ ಗುಣಮಟ@, #ೋಗ'Zಾರಕ 7ಾ?ಾಥ3 Dೊಂ6ರುತ8Zೆ ಎಂದು #ೋQಗ ೆ =qಣ Dಾಗೂ ಪ Šಾರದ ಮೂಲಕ pಾಗೃ& ಮೂ>ಸುವVದು ಮತು8 ಜನ A ಔಷ ಗಳನು" ಈ ಒಂದು ಸದುIೆJೕಶ ಾWQ ೆ#ೆ6ರುವ ಜ ೌಷ ಮ ೆಗಳ ಮೂಲಕZೇ ಖ ೕ6ಸಲು ಜನ7ಾ?ಾನ3 ೆ ಉ ೆ8ೕಜನದ ಮು2ಾಂತರ &ಳ ವ ೆ 'ೕಡುವVದು.
ಇನು" ಮುಂIೆ ಆ#ೋಗ3 ಸಂ7ೆTಗಳ ಉ ಾ ಣಗಳF- ಲಭ3 ರದ ಔಷ ಗಳನು" 2ಾಸQ ಔಷŒಾಲಯಗ ಂದ ಖ ೕ6ಸಲು _ಾ ಂwೆa Dೆಸ ನF- ಸಲDಾ Lೕb (Prescription)
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NC: 2025:KHC-D:17894 WP No. 105933 of 2025 AND CONNECTED MATTERS HC-KAR ಗಳನು" 'ೕಡುವVದು ಕಂಡುಬಂದF- Dಾಗೂ ಜ ೌಷ ಮ ೆಗ ಂದ ಔಷ ಗಳನು" ಖ ೕ6ಸIೆ 2ಾಸQ ಔಷŒಾಲಯಗ ಂದ ಖ ೕ6ಸಲು Gೆ ೕ#ೆ4XದುJ ಕಂಡುಬಂದF- ಅಂತಹ ZೈIಾ3 ಾ ಗಳ ರುದ• ಸೂಕ8 ಕ ಮ ೈ ೊಳ|,ಾಗುವVದು.
ಮುಂದುವ#ೆದು Gಾ ಥkಕ ಆ#ೋಗ3 ೇಂದ / ಸಮುIಾಯ ಆ#ೋಗ3 ೇಂದ / ಾಲೂ-ಕು 7ಾವ ಜ'ಕ ಆಸ ೆ / \,ಾ- ಆಸ ೆ / #ಾಜ3ದ ಇತ#ೆ ಆ#ೋಗ3 ೇಂದ ಗಳF-
ಸT ೕಯZಾQ ಲಭ3 ರುವ ಅನುIಾನದF-ಯೂ ಕೂಡ (Untied fund / ARS fund / ZP fund/Dಾಗೂ ಇತ#ೆ ಅನುIಾನ) ಜನ A ಔಷ ಗಳ ೆ"ೕ ಖ ೕ6X ಬಳಸಲು ಆIೇ=XIೆ.
ಕ ಾ ಟಕ #ಾಜ3Gಾಲರ ಆ€ಾನು7ಾರ ಮತು8 ಅವರ Dೆಸ ನF-, ಸ[/-
(•. . = ೕ'Zಾಸಯ3) ಸ ಾ ರದ ಅ ೕನ ಾಯ ದ= , ಆ#ೋಗ3 ಮತು8 ಕುಟುಂಬ ಕ,ಾ3ಣ ಇ,ಾ2ೆ."
After the aforesaid Government Orders, the petitioners obtained necessary licences to establish and run the Kendra/s in Government Hospitals. Each of the petitioners run different Kendra at different places, all primarily within Government hospital premises. It did not come about just by handing over a token. It was pursuant to an agreement entered into between the person who wanted to establish the Kendra, who has been chosen by the Government of India and the Government of Karnataka. The petitioners begin their operations pursuant to the agreement so entered into between them.
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NC: 2025:KHC-D:17894 WP No. 105933 of 2025 AND CONNECTED MATTERS HC-KAR PRESENT CONTROVERSY:
11. When things stood thus, an order comes to be passed on 14-05-2025 directing closure of all Kendra/s within the Government hospital premises. The order dated 14-05-2025 reads as follows:
"ಕ ಕ ಾ ಟಕ ಸ ಾ ರದ ನಡವ ಗಳ ಷಯ: ಸ ಾ ಆಸ ೆ ಗಳ ಆವರಣದF- ಜ ೌಷ ೇಂದ ಗಳನು" ಹಂL ೆ ?ಾಡುವ ಕು ತು.
ಓದ,ಾQIೆ: 1. ಸ ಾ ರದ ಆIೇಶ ಸಂ2ೆ3: ಆಕುಕ 161 Dೆ~ 4X 2016, 6 ಾಂಕ: 29.09.2016.
2. ಸ ಾ ರದ ಆIೇಶ ಸಂ2ೆ3: ಆಕುಕ 164 Dೆ~ 4X 2016, 6 ಾಂಕ :01.10.2016
3. ಆಯುಕ8ರು, ಆ#ೋಗ3 ಮತು8 ಕುಟುಂಬ ಕ,ಾ3ಣ 7ೇZೆಗಳ ಇವರ ಏಕಕಡತ ಸಂ2ೆ3:HFWS-17014/148/2023.
ಪ 7ಾ8ವ ೆ:
Cೕ,ೆ ಓದ,ಾದ Aರ.ಸಂ(1) ರF- ಆ#ೋಗ3 ಮತು8 ಕುಟುಂಬ ಕ,ಾ3ಣ ಇ,ಾ2ೆಯF-ನ ಸಮುIಾಯ ಆ#ೋಗ3 ೇಂದ , ಾಲೂ-ಕು ಆಸ ೆ , Dಾಗೂ ಎ,ಾ- \,ಾ- ಆಸ ೆ ಗಳF- ಸುಮೂರು 200 ಜ ೌಷ ಮ ೆಗಳನು" 7ಾT4ಸಲು ಸ ಾ ರದ ಅನುಮ& 'ೕ> ಆIೇ=ಸ,ಾQರುತ8Iೆ.
Cೕ,ೆ ಓದ,ಾದ ಕ .ಸಂ. (2) ರF- ಸ ಾ ಆಸ ೆ ಯF-ನ Zೈದ3ರುಗಳ _ಾ ಂwೆa ಔಷ ಗಳನು" #ೋQಗ ೆ ಸ,ಾ ಾ Lೕb (Prescription) ರೂಪದF- 'ೕಡುವVದನು"
'}ೇ ಸ,ಾQIೆ Dಾಗೂ ಆ#ೋಗ3 ಸಂ7ೆTಗಳF- ಲಭ3 ರದ ಔಷ ಗಳನು" ಸಂಬಂ Xದ Zೈದ3ರುಗಳ , #ೋQಗ ೆ 'ೕಡುವ ಸಲDಾ Lೕb (Prescription) ಗಳನು" Generic
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NC: 2025:KHC-D:17894 WP No. 105933 of 2025 AND CONNECTED MATTERS HC-KAR Dೆಸ ನF- ಬ#ೆಯಲು ಕwಾˆಯZಾQ ಸೂLXIೆ. ಈ ಔಷ ಗಳನು" ಆ#ೋಗ3 ಸಂ7ೆTಯ ಆವರಣದF- 7ಾT4Xರುವ ಜ ೌಷ ಮ ೆಯF- ಕ>C ದರದF- ಔಷ Xಗುವ ಬ ೆ* #ೋQಗ ೆ ವ X ಅF-ಂದ ಆ ಔಷ ಗಳನು" ಖ ೕ6ಸಲು ಸಲDೆ 'ೕಡುವಂ ೆ ಸಹ ಸೂLXIೆ Dಾಗೂ ಜನ A ಔಷ ಗಳ , _ಾ ಂwೆa ಔಷ ಯ}ೆ@ೕ ಉತ8ಮ ಗುಣಮಟ@, #ೋಗ'Zಾರಕ 7ಾಮಥ3 Dೊಂ6ರುತ8Iೆ ಎಂದು #ೋQಗ ೆ =qಣ Dಾಗೂ ಪ Šಾರದ ಮೂಲಕ pಾಗೃ& ಮೂ>ಸುವVದು ಮತು8 ಜನ A ಔಷ ಗಳನು" ಈ ಒಂದು ಸದುIೆJೕಶ ಾWQ ೆ#ೆ6ರುವ ಜ ೌಷ ಮ ೆಗಳ ಮೂಲಕZೇ ಖ ೕ6ಸಲು ಜನ7ಾ?ಾನ3 ೆ ಉ ೆ8ೕಜನದ ಮು2ಾಂತರ &ಳ ವ ೆ 'ೕಡಲು ಆIೇ=XIೆ.
Cೕ,ೆ ಓದ,ಾದ ಕ .ಸಂ (3)ರ ಆಯುಕ8ರು, ಆ#ೋಗ3 ಮತು8 ಕುಟುಂಬ ಕ,ಾ3ಣ ಇ,ಾ2ೆ ಇವರ ಏಕಕಡತದF- #ಾಜ3ದF- Gಾ ಥkಕ ಆ#ೋಗ3 ೇಂದ ಗಳF- ಪ ಸು8ತ 207 ಜ ೌಷ ೇಂದ ಗ ೆ ಅನುಮ& 'ೕಡ,ಾQರುತ8Iೆ. ಅ\ Iಾರರು ಜ ೌಷ ೇಂದ ಗಳ 7ಾTಪ ೆ ೆ ಸF-Xದ ಅ\ ಯನು" ARS ಮುಂIೆ ಮಂ>X ಅದರ ಅನು•ೕದ ೆಯ ನಂತರ ಆಯುಕ8ರ ಮು2ಾಂತರ ಸ ಾ ರ ೆW ಸF-X, ಸ ಾ ರ6ಂದ ಅನು•ೕದ ೆ ಆದ ನಂತರ ಅ\ Iಾರ ೆ ಅನುಮ& 'ೕಡ,ಾಗುತ8Iೆ. ಆದುದ ಂದ, ಜ ೌಷ ೇಂದ ಗಳನು"
Gಾ ರಂHಸುವ 'ೕ& ೆ ಸಂಬಂ Xದಂ ೆ ಸಮಗ ZಾQ ಪ =ೕFಸುವ ಅಗತ3 ರುತ8Iೆ.
ಪ ಸು8ತ ಜ ೌಷ ೇಂದ ಗಳ 7ಾTಪ ೆ ೆ 31 ಅ\ ಗಳ ಆಯುಕ8ರ ಹಂತದF- _ಾN ಇರುತ8Zೆ. ಸದ ಜ ೌಷ6 ೇಂದ ಗಳ 7ಾTಪ ೆ ೆ ಸಂಬಂ Xದ ಈQನ 'ೕ&ಯು, ಾಯ Œಾನ ೆW ಸಂಬಂ Xದಂ ೆ ಹyೆಯIಾQIೆ. ಈ [ ೆ",ೆಯF- GಾFXಯನು"
ಮರುಪ =ೕFಸುವVದು ಅಗತ3 ರುತ8Iೆ. ಆದುದ ಂದ ಆಯು ಾ8ಲಯದF- XiೕಕೃತZಾQರುವ ಅ\ ಗಳ ಬ ೆ* ಕ ಮ ೈ ೊಳ |ವ ಕು ತು 'Iೇ ಶನ ೋ ರು ಾ8#ೆ.
ಪ ಸು8ತ ಆಸ ೆ ಗಳ #ೋQಗ ೆ oಾವVIೇ ಔಷ ಗಳನು" DೊರQ'ಂದ ಖ ೕ6ಸಲು =gಾರಸ'ನು" ?ಾಡದಂ ೆ ೋ> ೊಳ |ವVದು ಸ ಾ ರ 'ೕ&oಾQIೆ.
'ೕ&oಾQIೆ ಈ [ ೆ",ೆಯF- ಆಸ ೆ ಆವರಣIೊಳ ೆ ಜನಔಷ ೇಂದ ಗಳನು" ೆ#ೆಯುವVದು ಸ ಾ ರದ 'ೕ& ೆ ವ3& ಕ8Zಾಗುತ8Iೆ.ೆ 9ಾರತದ •.4 4.4
4.ಐ ಐ ಬೂ3#ೋ ಆ" gಾಮ ಈ ಜ ೌಷ ೇಂದ ಗ ೆ ೋಡe ೇಂದ ಸಂ7ೆToಾQದುJ, ಈ ೇಂದ ಗ ಂದ ಖ ೕ6ಸುವ ಔಷ ಗ ೆ "ೇಷ oಾr8ಯನು"
ಒದQಸುತ8Iೆ.ೆ
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NC: 2025:KHC-D:17894 WP No. 105933 of 2025 AND CONNECTED MATTERS HC-KAR ಆಯುಕ8ರು, ಆ#ೋಗ3 ಮತು8 ಕುಟುಂಬ ಕ,ಾ3ಣ 7ೇZೆಗಳ ಇವರ ಪ 7ಾ8ವ ೆ ಮತು8 ಲಭ3 ರುವ Iಾಖ,ೆಗಳನು" ಕೂಲಂಕಷZಾQ ಪ =ೕFX ಸ ಾ ರವV ಈ ೆಳಕಂಡಂ ೆ ಆIೇ=XIೆ.
ಸ ಾ ರದ ಆIೇಶ ಸಂ2ೆ3:
ಸಂ2ೆ3 ಆಕುಕ 173 4b> 2025, _ೆಂಗಳzರು, _ೆಂಗಳzರು 6 ಾಂಕ :
14.05.2025 ಪ 7ಾ8ವ ೆಯF- ವ Xರುವ ಅಂಶಗಳ [ ೆ",ೆಯF-, ಸ ಾ ಆಸ ೆ ಗಳF- ಇನು"
ಮುಂIೆ ಜ ೌಷ ೇಂದ ಗಳ ಹಂL ೆಯನು" ಸTQತ ೊ ಸಲು ಮತು8 ಅದ ೆW ಅನುಗುಣZಾQ ಜ ೌಷ ೇಂದ ಗಳ Gಾ ರಂಭ ಾWQ ಆಯು ಾ8ಲಯದF-
ಲಯದF- ಅನು•ೕದ ೆ ಾQ _ಾN ಇರುವ 31 ಅ\ ಗಳನು" &ರಸW ಸಲು ಅನು•ೕದ ೆ 'ೕ> ಆIೇ=XIೆ.
ಆIೇ=XIೆ ಆIಾಗೂ3, ಸ ಾ ಆಸ ೆ ಗಳ Dೊರ ೆ ಜ ೌಷ ೇಂದ ಗಳ 7ಾTಪ ೆಯು ಆ#ೋಗ3 ಮತು8 ಕುಟುಂಬ ಕ,ಾ3ಣ ಇ,ಾ2ೆಯ Zಾ348 ೆ ಬರದ ಾರಣ ಮುಂದುವ ಯಬಹುIಾQIೆ.
ಮುಂದುವ#ೆದು,
ಮುಂದುವ#ೆದು ಪ ಸು8ತ ಇ,ಾ2ೆಯ ಸ ಾ ಆಸ ೆ ಗಳF- ಅX8ತiದF-ರುವ
ಜ ೌಷ6 ೇಂದ ಗಳನು" ಅವ#ೊಂ6 ೆ ?ಾ> ೊಂ>ರುವ ಒಪ ಂದ 'ಯಮಗಳ (MOU)
ಪ ಾರ ಸTQತ ೊ ಸಲು ಅಗತ3 ಕ ಮವ[ಸತಕWದುJ.
Dಾ ೆfೕ, pೆನ A ಔಷ ಗಳ ಖ ೕ6 ೆ •.4.4.ಐ Uಂ6 ೆ
ೆ.ಎd.ಎಂ.ಎd.X.ಎe ರವರು "ೇಷ ದರಗಳನು" ರೂ4ಸಲು ಸೂLXIೆ. ಪoಾ ಯZಾQ,
ಆಸ ೆ ಗಳ •.4.4.ಐ (BPPI) rಂದ ಔಷ ಗಳನು" ಖ ೕ6X #ೋQಗ ೆ ಉLತZಾQ
ತ ಸಲು ಕ ಮವ[ಸಕWದುJ.
ಕ ಾ ಟಕ #ಾಜ3Gಾಲರ ಆ€ಾನು7ಾರ
ಮತು8 ಅವರ Dೆಸ ನF-
ಸ[/-
(= ೕಪ& 4. ೆ)
ಸ ಾ ರದ ಅ ೕನ ಾಯ ದ=
ಆ#ೋಗ3 ಮತು8 ಕುಟುಂಬ ಕ,ಾ3ಣ ಇ,ಾ2ೆ
(9ಾZೈಪ ಮತು8 ಸಮನiಯ)"
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NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
Calling in question the said order, the petitioners rushed to this Court. This Court grants an interim order of stay in all these cases and notwithstanding the same, an order of closure comes to be passed on 01-08-2025. The order dated 01-08-2025 reads as follows:
'£ÀA:C©üªÀÈ¢Ý-1/52/2025-26 ¢£ÁAPÀ:01/08/2025 jUÉ,
1) ಆಡ ತ ZೈIಾ3 ಾ ಗಳ , ಾಲೂ ಾ ಆಸ ೆ Dೊ ಾ"ವರ 2 ) ಆಡ ತ ZೈIಾ3 ಾ ಗಳ , ಾಲೂ ಾ ಆಸ ೆ ಭಟWಳ
3) ಆಡ ತ ZೈIಾ3 ಾ ಗಳ , ಾಲೂ ಾ ಆಸ ೆ XIಾJಪVರ
4) ಆಡ ತ ZೈIಾ3 ಾ ಗಳ , ಾಲೂ ಾ ಆಸ ೆ ಮುಂಡ ೋಡ
5) ZೈIಾ3 ಾ ಗಳ , Gಾ ಥkಕ ಆ#ೋಗ3 ೇಂದ ಮಂN. ?ಾನ3#ೇ, ಷಯ: ಜ ೌಷ ೇಂದ ಗಳ ಬ ೆ* ಕ ಮವ[ಸುವ ಕು ತು.
ಉ,ೆ-ೕಖ: ?ಾನ3 ಘನ ಸ ಾ ರದ ಆIೇಶ ಸಂ2ೆ3: ಆಕುಕ 173 4b> 2025, _ೆಂಗಳzರು, 6 ಾಂಕ:14-05-2025.
******* CೕಲWಂಡ ಷಯ ೆW ಸಂಬಂ Xದಂ ೆ, ಆಸ ೆ #ೋQಗ ೆ oಾವVIೇ ಔಷ ಗಳನು"
DೊರQ'ಂದ ಖ ೕ6ಸಲು =gಾರಸ'ನು" ?ಾಡದಂ ೆ ೋ> ೊಳ |ವVದು ?ಾನ3 ಘನ ಸ ಾ ರದ 'ೕ&oಾQರುತ8Iೆ. ಮತು8 ಆಸ ೆ ಆವರಣIೊಳ ೆ ಜ ೌಷ ೇಂದ ವನು" ೆ#ೆಯುವVದು ?ಾನ3 ಘನ ಸ ಾ ರದ 'ೕ& ೆ ವ3& ಕ8ZಾQರುತ8Iೆ.
ಸ ಾ ಆಸ ೆ ಗಳF- ಇನು" ಮುಂIೆ ಜ ೌಷ ೇಂದ ಗಳ ಹಂL ೆಯನು"
ಸTQತ ೊ ಸಲು ಮತು8 ಅದ ೆW ಅನುಗುಣZಾQ ಜ ೌಷ ೇಂದ ಗಳ Gಾ ರಂಬ ಾWQ ಅ\ ಗಳನು" &ರಸW ಸಲು ಅನು•ೕದ ೆ 'ೕಡ,ಾQರತ8Iೆ.ೆ ಾರಣ ಾಲೂ ಾ ಆಸ ೆ ಗಳF-ರುವ ಜ ೌಷ ೇಂದ ಗಳನು"
ಅವ#ೊಂ6 ೆ ?ಾ> ೊಂ>ರುವ ಒಪ ಂದ 'ಯಮಗಳ(MOU) ಪ ಾರ ಸTQತ ೊ ಸಲು ಸೂಕ8 ಕ ಮವ[ಸಲು ಸೂLXIೆ. ಉ,ೆ-ೕ-ತ ಪತ ದ ಪ & ಲಗ&XIೆ. ಸದ ಷಯದ ಬ ೆ* ಸೂಕ8 ಕ ಮ ವ[X ಮರು ಟGಾFನF- ?ಾ[&ಯನು" 'ೕಡಲು ಸೂLXದ.
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NC: 2025:KHC-D:17894 WP No. 105933 of 2025 AND CONNECTED MATTERS HC-KAR ತಮ† "ಾiX.
ಸ[/-
\,ಾ- ಆ#ೋಗ3 ಮತು8 ಕು.ಕ. ಅ ಾ ಗಳ , ಉತ8ರ ಕನ"ಡ, ಾರZಾರ."
Consequential office order comes to be issued on 02-08-2025 directing the petitioners in these cases to vacate the premises. It reads as follows:
"ಸಂ2ೆ3:- ಾ.ಆ.ಭ/224/2025-26 6 ಾಂಕ:02-08-2025 ಕ™ೇ ಆIೇಶ ಷಯ:- ಾಲೂ ಾ ಆಸ ೆ ಭಟWಳದ ಆವರಣದF-ದJ ಜ ೌಷ ೇಂದ ವನು"
ಸTQತ ೊ ಸುವ ಕು ತು.
ಉ,ೆ-ೕಖ(1):- ಸ ಾ ರದ ಆIೇಶ ಸಂ2ೆ3:ಆಕುಕ 173 4b> 2025, _ೆಂಗಳzರು.
20:14-05-2025.
(2):- \,ಾ- ಆ#ೋಗ3 ಮತು8 ಕುಟುಂಬ ಕ,ಾ3ಣ ಅ ಾ ಗಳ , ಾರZಾರ ಇವರ ಪತ ದ ಸಂ:ಅHವೃ6•-1/52/2025-26, 6 ಾಂಕ:
01-08-2025.
***** ಈ CೕFನ ಷಯ Dಾಗೂ ಉ,ೆ-ೕಖ ೆW ಸಂಬಂ Xದಂ ೆ, ಭಟWಳ ಾಲೂ ಾ ಆಸ ೆ ಯ ಆವರಣದ ಒಳಗwೆ ಇರುವ ಜ ೌಷ ೇಂದ ಸTQತ ೊ ಸಲು ಆIೇಶ ಬಂ6ದುJ ಅದರಂ ೆ ತqಣ ಅನiಯZಾಗುವಂ ೆ ಜ ೌಷ ೇಂದ ವನು"
ಸTQತ ೊ ಸ_ೇ ೇಂದು ಈ ಮೂಲಕ ಆIೇ=XIೆ. ತ4 ದF- 'ಯ?ಾನು7ಾರ ಕ ಮ ೈ ೊಳ|,ಾಗುವVದು ಎಂದು & XIೆ.
jUÉ,
ಜಗ6ೕಶ • ೇ5
ಪ Œಾನಮಂ& ಜ ೌಷ ೇಂದ ಭಟWಳ."
The sole justification advanced for the eviction of these
petitioners is, inter alia, an asserted confusion, as to who should
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NC: 2025:KHC-D:17894 WP No. 105933 of 2025 AND CONNECTED MATTERS HC-KAR supply free medicines. The explanation in the Government Order is unsupported by cogent material, and is wholly insufficient to extinguish the rights and expectations, painstakingly built over years. "Administrative confusion cannot become a licence for administrative caprice". The Kendra/s are established by Government of India with the avowed objective of providing generic medicine, both cost-effective and quality-effective which is now wanting to be stonewalled by the State by passing of an order of closure.
12. A perusal at the order impugned, does not bear a line of reason as to why the State wants to dislodge delivery of medicines through the Kendra/s. As observed hereinabove, the Kendra/s were not handed over as a token, but pursuant to agreements entered into between the parties. The sole reason to close the Kendra/s and directing eviction of these petitioners from the premises is that the State wants to deliver free medicine - yet another slogan of providing a freebie or outside medicine is not allowed inside the hospital. The petitioners have pursuant to the agreement with the State have been running the kendras uninterruptedly for 7 years. They do have a legitimate
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NC: 2025:KHC-D:17894 WP No. 105933 of 2025 AND CONNECTED MATTERS HC-KAR expectation to continue the Kendra/s. It is not the case of the State that there is a single complaint against any of the Kendra/s, with regard to supply of medicine, its quality or otherwise. Therefore, this strengthens the legitimate expectation of all these petitioners who are running the Kendra/s.
LEGITIMATE EXPECTATION:
13. The Doctrine of Legitimate Expectation, now firmly embedded in the constitutional principles, demands that the State's action must be fair, predictable and non- arbitrary. Where the State by consistent conduct induces citizens to operate and serve the public, cannot in the hottest haste summarily pull the rug beneath the feet, without compelling public interest. The Apex Court has repeatedly reminded that the State Government, by Rule of Law, must honour its promises, unless overriding public interest established by material and reasons, necessitates the departure.
14. The people and persons who are now selling medicines through the Kendra/s pursuant to agreements do have a
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NC: 2025:KHC-D:17894 WP No. 105933 of 2025 AND CONNECTED MATTERS HC-KAR legitimate expectation that medicines to them would be supplied unhindered, as it is in public domain that scores and scores of people are being benefitted from the Kendra/s established at several places, including Government hospitals. This legitimate expectation of citizens is being eroded by the State, ostensibly on the score that the Kendra/s are established by Government of India and have now realized that they would want to supply the medicines free.
LEGITIMATE EXPECTATION THROUGH THE PRISM OF THE APEX COURT:
15. It becomes apposite to refer to the judgment of the Apex Court in the case of SIVANANDAN C.T. v. HIGH COURT OF KERALA1, wherein the Apex Court holds as follows:
"22. The doctrine of legitimate expectation was crystallised in common law jurisprudence by Lord Diplock in the locus classicus, Council of Civil Service Unions v. Minister for the Civil Service [Council of Civil Service Unions v. Minister for the Civil Service, 1985 AC 374: (1984) 3 WLR 1174 (HL)]. Lord Diplock held that courts can exercise the power of judicial review of administrative decisions in situations where such decision deprives a person of some benefit or advantage which:
22.1. They had in the past been permitted by the decision-maker to enjoy and which they can legitimately 1 (2024) 3 SCC 799
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NC: 2025:KHC-D:17894 WP No. 105933 of 2025 AND CONNECTED MATTERS HC-KAR expect to be permitted to continue until there has been communicated to them some rational grounds for withdrawing it on which they have been given an opportunity to comment; or ... ... ...
(b) Doctrine of legitimate expectation under Indian law
24. By the 1990s, the Indian courts incorporated the doctrine of legitimate expectation in the context of procedural fairness and non-arbitrariness under Article 14 of the Constitution. In Food Corpn. of India v. Kamdhenu Cattle Feed Industries [Food Corpn. of India v. Kamdhenu Cattle Feed Industries, (1993) 1 SCC 71], this Court held that public authorities have a duty to use their powers for the purposes of public good. This duty raises a legitimate expectation on the part of the citizens to be treated in a fair and non-arbitrary manner in their interactions with the State and its instrumentalities. This Court held that a decision taken by an executive authority without considering the legitimate expectation of an affected person may amount to an abuse of power : (SCC p. 76, para 7) "7. ... To satisfy this requirement of non- arbitrariness in a State action, it is, therefore, necessary to consider and give due weight to the reasonable or legitimate expectations of the persons likely to be affected by the decision or else that unfairness in the exercise of the power may amount to an abuse or excess of power apart from affecting the bona fides of the decision in a given case. The decision so made would be exposed to challenge on the ground of arbitrariness. Rule of law does not completely eliminate discretion in the exercise of power, as it is unrealistic, but provides for control of its exercise by judicial review."
The Court held that whether the expectation of a claimant is legitimate or not is a question of fact which has to be decided after weighing the claimant's expectation against the larger public interest. Thus, while dealing with the claims of legitimate expectations, the court has to necessarily balance the legitimate expectation of a claimant against the larger public interest.
... ... ...
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NC: 2025:KHC-D:17894
WP No. 105933 of 2025
AND CONNECTED MATTERS
HC-KAR
39. In Paponette v. Attorney General of Trinidad & Tobago [Paponette v. Attorney General of Trinidad & Tobago, (2012) 1 AC 1 (PC)] , the Privy Council held that a claimant only has to prove the legitimacy of their expectation. In this regard, the claimant must establish that the expectation is based on an existing promise or practice. Once the claimant establishes their legitimate expectation, the onus shifts to the authority to justify the frustration of the expectation by identifying any overriding public interest. This Court has been applying similar burden requirements in cases of legitimate expectation. [Union of India v. Hindustan Development Corpn., (1993) 3 SCC 499; State of Jharkhand v. Brahmputra Metallics Ltd., (2023) 10 SCC 634; State of Bihar v. Shyama Nandan Mishra, (2022) 17 SCC 420 : 2022 SCC OnLine SC 554.]
40. The principle of fairness in action requires that public authorities be held accountable for their representations, since the State has a profound impact on the lives of citizens. Good administration requires public authorities to act in a predicable manner and honour the promises made or practices established unless there is a good reason not to do so. In Nadarajah [R. (Nadarajah) v. Secy. of State for the Home Deptt., 2005 EWCA Civ 1363] , Laws, L.J. held that the public authority should objectively justify that there is an overriding public interest in denying a legitimate expectation. We are of the opinion that for a public authority to frustrate a claim of legitimate expectation, it must objectively demonstrate by placing relevant material before the court that its decision was in the public interest. This standard is consistent with the principles of good administration which require that State actions must be held to scrupulous standards to prevent misuse of public power and ensure fairness to citizens.
(d) Consistency and predictability as aspects of non- arbitrariness
41. Another significant development in the jurisprudence pertaining to the doctrine of legitimate expectation is the emphasis on predictability and consistency in decision-making as a facet of non-arbitrariness. In Ram Pravesh Singh [Ram Pravesh Singh v. State of Bihar, (2006) 8 SCC 381: 2006 SCC (L&S) 1986], it was held that the doctrine of legitimate expectation applies to a regular, consistent, predictable, and certain conduct. Similarly, in Noida Entrepreneurs
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NC: 2025:KHC-D:17894 WP No. 105933 of 2025 AND CONNECTED MATTERS HC-KAR Assn. v. Noida [Noida Entrepreneurs Assn. v. Noida, (2011) 6 SCC 508: (2011) 2 SCC (Cri) 1015: (2011) 2 SCC (L&S) 717], this Court observed that an executive decision without any basis in a principle or a rule is unpredictable. It was held that such a decision-making process contradicts the principle of legitimate expectation and is antithetical to the rule of law.
... ... ...
44. In a constitutional system rooted in the rule of law, the discretion available with public authorities is confined within clearly defined limits. The primary principle underpinning the concept of rule of law is consistency and predictability in decision-making. A decision of a public authority taken without any basis in principle or rule is unpredictable and is, therefore, arbitrary and antithetical to the rule of law. [S.G. Jaisinghani v. Union of India, 1967 SCC OnLine SC 6] The rule of law promotes fairness by stabilising the expectations of citizens from public authorities. This was also considered in a recent decision of this Court in SEBI v. Sunil Krishna Khaitan [SEBI v. Sunil Krishna Khaitan, (2023) 2 SCC 643], wherein it was observed that regularity and predictability are hallmarks of good regulation and governance. [SEBI v. Sunil Krishna Khaitan, (2023) 2 SCC 643] This Court held that certainty and consistency are important facets of fairness in action and non-arbitrariness: (Sunil Krishna Khaitan case [SEBI v. Sunil Krishna Khaitan, (2023) 2 SCC 643] , SCC pp. 678-79, para 59) "59. ... Any good regulatory system must promote and adhere to principle of certainty and consistency, providing assurance to the individual as to the consequence of transactions forming part of his daily affairs. [Union of India v. Raghubir Singh, (1989) 2 SCC
754. Also see, The Nature of the Judicial Process, Benjamin N. Cardozo, p. 33:"I am not to mar the symmetry of the legal structure by the introduction of inconsistencies and irrelevancies and artificial exceptions unless for some sufficient reason, which will commonly be some consideration of history or custom or policy or justice. Lacking such a reason, I must be logical just as I must be impartial, and upon like grounds. It will not do to decide the same question one way between one set of litigants and the opposite way between another."(emphasis supplied)] ... This does not mean that the regulator/authorities cannot deviate from the past
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NC: 2025:KHC-D:17894 WP No. 105933 of 2025 AND CONNECTED MATTERS HC-KAR practice, albeit any such deviation or change must be predicated on greater public interest or harm. This is the mandate of Article 14 of the Constitution of India which requires fairness in action by the State, and non- arbitrariness in essence and substance. Therefore, to examine the question of inconsistency, the analysis is to ascertain the need and functional value of the change, as consistency is a matter of operational effectiveness."
(emphasis supplied)
... ... ...
E. Conclusions
57. The following are our conclusions in view of the above discussions:
57.1. The principles of good administration require that the decisions of public authorities must withstand the test of consistency, transparency, and predictability to avoid being termed as arbitrary and violative of Article 14;
57.2. An individual who claims a benefit or entitlement based on the doctrine of substantive legitimate expectation has to establish the following: (i) the legitimacy of the expectation;
and that (ii) the denial of the legitimate expectation led to a violation of Article 14;
57.3. A public authority must objectively demonstrate by placing relevant material before the court that its decision was in the public interest to frustrate a claim of legitimate expectation;
57.4. The decision of the High Court of Kerala to apply a minimum cut-off to the viva voce examination is contrary to Rule 2(c)(iii) of the 1961 Rules.
57.5. The High Court's decision to apply the minimum cut-off marks for the viva voce frustrates the substantive legitimate expectation of the petitioners. The decision is arbitrary and violative of Article 14.
57.6. In terms of relief, we hold that it would be contrary to the public interest to direct the induction of the petitioners into the Higher Judicial Service after the lapse of more than six years. Candidates who have been selected nearly six years ago
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NC: 2025:KHC-D:17894 WP No. 105933 of 2025 AND CONNECTED MATTERS HC-KAR cannot be unseated. They were all qualified and have been serving the district judiciary of the State. Unseating them at this stage would be contrary to public interest. To induct the petitioners would be to bring in new candidates in preference to those who are holding judicial office for a length of time. To deprive the State and its citizens of the benefit of these experienced judicial officers at a senior position would not be in public interest."
16. The Apex Court, a little earlier, in the case of VICE CHAIRMAN & MANAGING DIRECTOR, CITY & INDUSTRIAL DEVELOPMENT CORPORATION OF MAHARASHTRA LIMITED v. SHISHIR REALITY PRIVATE LIMITED2 has held as follows:
"27. Being governed under "rule of law" every action of the State or its instrumentality while exercising its executive powers must meet the aforesaid requirements. While recognising the existing principle of freedom to enter or not to enter into contracts by the State and its instrumentalities, the manner, method and motive behind the aforesaid decision can be subjected to judicial review on the touchstone of equality, fairness, proportionality and natural justice. The decision of the executive must strike a balance with the alleged violation with that of the penalty imposed.
... ... ...
63. Similarly, this Court in A.P. Dairy Development Corpn. Federation v. B. Narasimha Reddy [A.P. Dairy Development Corpn. Federation v. B. Narasimha Reddy, (2011) 9 SCC 286] held as under: (SCC p. 306, para 40) "40. In the matter of the Government of a State, the succeeding Government is duty-bound to continue and carry on the unfinished job of the previous 2 (2022) 16 SCC 527
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NC: 2025:KHC-D:17894 WP No. 105933 of 2025 AND CONNECTED MATTERS HC-KAR Government, for the reason that the action is that of the "State", within the meaning of Article 12 of the Constitution, which continues to subsist and therefore, it is not required that the new Government can plead contrary to the State action taken by the previous Government in respect of a particular subject. The State, being a continuing body can be stopped from changing its stand in a given case, but where after holding enquiry it came to the conclusion that action was not in conformity with law, the doctrine of estoppel would not apply. Thus, unless the act done by the previous Government is found to be contrary to the statutory provisions, unreasonable or against policy, the State should not change its stand merely because the other political party has come into power. 'Political agenda of an individual or a political party should not be subversive of rule of law.' The Government has to rise above the nexus of vested interest and nepotism, etc. as the principles of governance have to be tested on the touchstone of justice, equity and fair play."
(emphasis supplied)
... ... ...
67. Before we delve into the aforesaid arguments, it is imperative for us to go to have a look at certain decisions of this Court. This Court in Motilal Padampat Sugar Mills Co. Ltd. v. State of U.P. [Motilal Padampat Sugar Mills Co. Ltd. v. State of U.P., (1979) 2 SCC 409 : 1979 SCC (Tax) 144] laid down the necessity of the Government being bound by the principles of promissory estoppel in the following words : (SCC pp. 442-44, para 24) "24. ... The law may, therefore, now be taken to be settled as a result of this decision, that where the Government makes a promise knowing or intending that it would be acted on by the promisee and, in fact, the promisee, acting in reliance on it, alters his position, the Government would be held bound by the promise and the promise would be enforceable against the Government at the instance of the promisee, notwithstanding that there is no consideration for the promise and the promise is not recorded in the form of a formal contract as required by Article 299 of the Constitution. ... It is indeed difficult to see on what principle can a Government, committed to the rule of law, claim immunity from the doctrine of
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NC: 2025:KHC-D:17894 WP No. 105933 of 2025 AND CONNECTED MATTERS HC-KAR promissory estoppel. ... It was laid down by this Court that the Government cannot claim to be immune from the applicability of the rule of promissory estoppel and repudiate a promise made by it on the ground that such promise may fetter its future executive action. If the Government does not want its freedom of executive action to be hampered or restricted, the Government need not make a promise knowing or intending that it would be acted on by the promisee and the promisee would alter his position relying upon it. But if the Government makes such a promise and the promisee acts in reliance upon it and alters his position, there is no reason why the Government should not be compelled to make good such promise like any other private individual. The law cannot acquire legitimacy and gain social acceptance unless it accords with the moral values of the society and the constant endeavour of the Courts and the legislature, must, therefore, be to close the gap between law and morality and bring about as near an approximation between the two as possible. The doctrine of promissory estoppel is a significant judicial contribution in that direction. But it is necessary to point out that since the doctrine of promissory estoppel is an equitable doctrine, it must yield when the equity so requires. If it can be shown by the Government that having regard to the facts as they have transpired, it would be inequitable to hold the Government to the promise made by it, the Court would not raise an equity in favour of the promisee and enforce the promise against the Government. The doctrine of promissory estoppel would be displaced in such a case because, on the facts, equity would not require that the Government should be held bound by the promise made by it. When the Government is able to show that in view of the facts as have transpired since the making of the promise, public interest would be prejudiced if the Government were required to carry out the promise, the Court would have to balance the public interest in the Government carrying out a promise made to a citizen which has induced the citizen to act upon it and alter his position and the public interest likely to suffer if the promise were required to be carried out by the Government and determine which way the equity lies. ... The burden
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NC: 2025:KHC-D:17894 WP No. 105933 of 2025 AND CONNECTED MATTERS HC-KAR would be upon the Government to show that the public interest in the Government acting otherwise than in accordance with the promise is so overwhelming that it would be inequitable to hold the Government bound by the promise and the Court would insist on a highly rigorous standard of proof in the discharge of this burden."
(emphasis supplied)
68. In the aforesaid case, this Court held that it would not be enough for the Government to merely state that public interest requires that the Government should not be compelled to carry out the promise. It is imperative that the Government when seeking exoneration from liability of enforcing contract, must satisfy the Court as to how public interest overrides the necessity of enforcing the contract. The aforesaid opinion has been reiterated in Union of India v. Godfrey Philips India Ltd. [Union of India v. Godfrey Philips India Ltd., (1985) 4 SCC 369 : 1986 SCC (Tax) 11] : (SCC pp. 387-88, paras 12-13) "12. There can therefore be no doubt that the doctrine of promissory estoppel is applicable against the Government in the exercise of its governmental, public or executive functions and the doctrine of executive necessity or freedom of future executive action cannot be invoked to defeat the applicability of the doctrine of promissory estoppel. ...
13. Of course we must make it clear, and that is also laid down in Motilal Sugar Mills case [Motilal Padampat Sugar Mills Co. Ltd. v. State of U.P., (1979) 2 SCC 409 : 1979 SCC (Tax) 144] that there can be no promissory estoppel against the legislature in the exercise of its legislative functions nor can the Government or public authority be debarred by promissory estoppel from enforcing a statutory prohibition. It is equally true that promissory estoppel cannot be used to compel the Government or a public authority to carry out a representation or promise which is contrary to law or which was outside the authority or power of the officer of the Government or of the public authority to make. We may also point out that the doctrine of promissory estoppel being an equitable doctrine, it must yield when the equity so requires; if it can be shown by the Government or public authority that
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NC: 2025:KHC-D:17894 WP No. 105933 of 2025 AND CONNECTED MATTERS HC-KAR having regard to the facts as they have transpired, it would be inequitable to hold the Government or public authority to the promise or representation made by it, the Court would not raise an equity in favour of the person to whom the promise or representation is made and enforce the promise or representation against the Government or public authority. The doctrine of promissory estoppel would be displaced in such a case, because on the facts, equity would not require that the Government or public authority should be held bound by the promise or representation made by it."
(emphasis supplied)
(Emphasis in original)
... ... ...
75. Before we state the conclusions, this Court would like to reiterate certain well-established tenets of law pertaining to government contracts. When we speak of government contracts, constitutional factors are also in play. Governmental bodies being public authorities are expected to uphold fairness, equality and rule of law even while dealing with contractual matters. It is a settled principle that right to equality under Article 14 abhors arbitrariness. Public authorities have to ensure that no bias, favouritism or arbitrariness are shown during the bidding process. A transparent bidding process is much favoured by this Court to ensure that constitutional requirements are satisfied.
76. Fairness and the good faith standard ingrained in the contracts entered into by public authorities mandates such public authorities to conduct themselves in a non-arbitrary manner during the performance of their contractual obligations.
77. The constitutional guarantee against arbitrariness as provided under Article 14 demands the State to act in a fair and reasonable manner unless public interest demands otherwise. However, the degree of compromise of any private legitimate interest must correspond proportionately to the public interest, so claimed.
78. At this juncture, it is pertinent to remember that, by merely using grounds of public interest or loss to the treasury, the successor public authority cannot undo the work undertaken by the previous authority. Such a claim must be proven using
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NC: 2025:KHC-D:17894 WP No. 105933 of 2025 AND CONNECTED MATTERS HC-KAR material facts, evidence and figures. If it were otherwise, then there will remain no sanctity in the words and undertaking of the Government. Businessmen will be hesitant to enter government contract or make any investment in furtherance of the same. Such a practice is counter-productive to the economy and the business environment in general."
The decisions of the Apex Court supra, consistently affirm that State action whether in the realm of policy, administrative or contract, must conform with the principles of fairness, non-
arbitrariness, consistency and good faith. The doctrine of Legitimate Expectation, as restated in SIVANANDAN C. T. supra, holds that where a Public Authority, by a consistent past practice or express representation induces a reasonable expectation of continuity of a benefit, the affected party acquires a legally protectable expectation. Once such expectation is established, its frustration or a deviation can only be by demonstrable overriding public interest. Mere administrative convenience or policy confusion, or change in Governmental preference would not suffice. The Apex Court in the case SHISHIR REALITY supra underscored that the Governmental freedom in contractual or policy matters is not absolute.
17. The petitioners operated the Kendra/s for years under formal agreements and consistent State policy. The abrupt
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NC: 2025:KHC-D:17894 WP No. 105933 of 2025 AND CONNECTED MATTERS HC-KAR closure, unsupported by demonstrable public interest, undoubtedly violates the petitioners legitimate expectation, resultantly, Article 14 of the Constitution of India, and does run foul of the principles laid down by the Apex Court, in the aforesaid judgments.
18. The State proclaims its commitment to free medicine.
If medicines are indeed freely and adequately available, no patient would voluntarily purchase them from the Kendra/s. If the patients in the hospitals are being administered medicine procuring them from the Kendra/s, it would demonstrate that there are no free medicines available in the hospitals. Therefore, the intent of supply of free medicine, appears to be an intent only. The sustained success of these Kendra/s over 5 to 7 years in all these cases speaks volumes. Therefore, continuance of these Kendra/s is in public interest. The State cannot now throw a spanner in the wheel of smooth functioning of the Kendra/s by the impugned action, which on the face of it, is antithetical to public interest.
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NC: 2025:KHC-D:17894 WP No. 105933 of 2025 AND CONNECTED MATTERS HC-KAR
19. In the cross-fire between institutional egos and administrative indecision or excesses of administrative decisions, it is the citizen who stands to suffer. The Constitutional Courts exist precisely to prevent such collateral damage. Therefore, the impugned orders born of confusion, rather than clarity and executed in haste rather than fairness, cannot be sustained.
Public interest must be the soul of governance, not a slogan to justify abrupt policy reversals. The State has not shown that continuation of the Kendra/s is illegal or harmful.
Therefore, it cannot renege on its prior commitments.
19. The entire fulcrum revolves round politics in delivery of medicine in the name of public interest. Therefore, this Court is constrained to observe that, there should be public interest in politics and not politics in public interest.
20. For the aforesaid reasons, the following:
ORDER
(i) Writ Petitions are allowed.
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NC: 2025:KHC-D:17894 WP No. 105933 of 2025 AND CONNECTED MATTERS HC-KAR
(ii) Order dated 14-05-2025 issued by the 1st respondent, as also the order dated 02-08-2025 issued by the 4th respondent stand quashed.
(iii) All consequential actions taken pursuant to the aforesaid orders also stand quashed.
(iv) Orders of the kind, impugned in all these petitions, for the reasons rendered in the course of this order shall stand quashed, so are all the consequential actions.
(v) Mandamus issues to the respondents not to interfere with the petitioners continuing with the Janaushadhi Kendra/s at the premises allotted to them in the Government Hospitals of the State.
Sd/-
(M.NAGAPRASANNA) JUDGE BKP List No.: 1 Sl No.: 170