Karnataka High Court
Smt Manjula A S vs The State Of Karnataka on 30 April, 2026
Author: S.R.Krishna Kumar
Bench: S.R.Krishna Kumar
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NC: 2026:KHC:24450
WP No. 14560 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 30TH DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO. 14560 OF 2026 (S-RES)
BETWEEN:
1. SMT. MANJULA A. S.
W/O DINESH P.,
AGED ABOUT 40 YEARS,
WORKING AS LECTURER IN HISTORY
(2013 - TILL TODAY)
O/O GREATER BENGALURU PRADIKARA,
BBMP GIRLS COMOSITY PU COLLEGE,
MATHIKERE, BENGALURU - 560 040.
R/O # 1322, 11TH MAIN, VIJAYANAGAR,
BENGALURU - 560 040
2. SMT. SUJATHA V.,
W/O NARAYAN G.,
AGED ABOUT 52 YEARS,
WORKING AS NURSERY SCHOOL TEACHER
(2008 - TILL TODAY)
Digitally O/O GREATER BENGALURU PRADIKARA,
signed by BBMP NURSERY SCHOOL,
CHANDANA CNS BEERADEVARAGUDI SCHOOL,
BM
RANASINGH PETE,
Location: WARD NO.139, BENGALURU - 560 053
High Court of
Karnataka R/O # 14, 1ST CROSS,
MAHADESHWARA NAGAR,
NEAR HEROHALLI CROSS, MAGADI MAIN ROAD,
BENGALURU - 560 091
3. SMT. USHA H.C.,
W/O PRASHANTH,
AGED ABOUT 42 YEARS,
WORKING AS LECTURER IN KANNADA
(2010 - TILL TODAY)
O/O GREATER BENGALURU PRADIKARA,
BBMP GIRLS COMPOSITY PU COLLEGE,
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NC: 2026:KHC:24450
WP No. 14560 of 2026
HC-KAR
PADARAYANAPURA,
BENGALURU - 560 026.
R/O # 58, 5TH A CROSS,
SUBBANNA GARDEN,
VIJAYANAGARA, BENGALURU - 560 040
...PETITIONERS
(BY SRI. V. LAKSHMINARAYANA, SENIOR COUNSEL FOR
SRI. VIKRAM BALAJI, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS CHIEF SECRETARY,
VIDHANA SOUDHA,
BENGALURU - 560 001.
2. THE STATE OF KARNATAKA,
REPRESENTED BY ITS PRINCIPAL SECRETARY,
URBAN DEVELOPMENT, VIDHANA SOUDHA,
BENGALURU - 560 001.
3. BRUHAT BENGALURU MAHANAGARA PALIKE,
REPRESENTED BY COMMISSIONER,
N.R. SQUARE, BENGALURU - 560 002.
4. THE SPECIAL COMMISSIONER (EDUCATION)
BRUHAT BENGALURU MAHANAGARA PALIKE,
NR SQUARE, BENGALURU - 560 002.
5. THE CHIEF COMMISSIONER,
GREATER BENGALURU AUTHORITY,
HUDSON CIRCLE, BENGALURU - 560 002.
6. THE COMMISSIONER,
BENGALURU CENTRAL CITY CORPORATION,
HUDSON CIRCLE, BENGALURU - 560 002.
7. THE COMMISSIONER,
BENGALURU EAST CITY COROPORATION,
WHITEFIELD, MAHADEVAPURA - 560 048.
8. THE COMMISSIONER,
BENGALURU WEST CITY CORPORATION,
RAJARAJESHWARI NAGARA, BBMP COMPLEX,
9TH MAIN, 9TH CROSS, 2ND BLOCK,
BENGALURU - 560 011.
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NC: 2026:KHC:24450
WP No. 14560 of 2026
HC-KAR
9. THE COMMISSIONER,
BENGALURU SOUTH CITY CORPORATION,
RV ROAD, SOUTH END CIRCLE,
1ST BLOCK, BENGALURU - 560 041.
10. THE COMMISSIONER,
BENGALURU NORTH CITY CORPORATION,
AMRUTHAHALLI MAIN ROAD,
BELLARI ROAD, BENGALURU - 560 092.
...RESPONDENTS
(BY SRI. G. RAMESH NAIK AGA FOR R1 & R2;
SRI. B. L. SANJEEV, ADVOCATE FOR R3 TO R10)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE GOVERNMENT
ORDER DATED 07.09.2017 NO. NAE 33 MNG 2017 PASSED BY THE
RESPONDENT NO. 2 (ANNEXURE-B) IN THE INTEREST OF JUSTICE
AND EQUITY AND ETC.,
THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
ORAL ORDER
In this petition, petitioners seek the following reliefs:
"a) Issue a Writ of Certiorari to quash the Government Order dated: 07.09.2017 No. NAE 33 MNG 2017 passed by the Respondent No. 2 (ANNEXURE-B) in the interest of justice and equity.
b) Issue a Writ of Mandamus directing the Corporation to regularize the services of the Petitioners on completion of 10 years of service in view of the order dated -4- NC: 2026:KHC:24450 WP No. 14560 of 2026 HC-KAR 06.04.2026 passed in WP No. 8346/2018 in Raghavendra Case (ANNEXURE-D)
c) Issue a Writ of Mandamus directing the Respondents to pay equal pay for equal work as per the decision of the Hon'ble Court Apex Court in AIR 2016 SC 5176 in term of Article 39D of the Constitution of India;
d) Issue a Writ of Mandamus directing the Respondents not to discriminate in the matter of absorption and payment of salary as it violates Article 14, 16, and 21 of Constitution of India;
e) Issue a Writ of Mandamus to the Respondent No.3 and the Government (R 1 & 2) to consider the cases of the Petitioners on completion of 10 years of service in extending the security of tenure and further the case of the Petitioners should also be considered on completion of 3 years from quasi-permanent to permanent posts in terms of the Rule 40-A and 40-B KCSR Rules and also in terms of 5 of the Karnataka Temporary Service Rules of 1967 as amended, and
f) Issue any appropriate a writ or order as deemed fit by this Hon'ble Court in the facts and circumstances of the case."-5-
NC: 2026:KHC:24450 WP No. 14560 of 2026 HC-KAR
2. Heard learned Senior Counsel for the petitioners, learned AGA for respondent Nos.1 and 2 and learned counsel for respondent Nos.3 to 10 and perused the material on record.
3. In addition to reiterating the various contentions urged in the petition and referring to the material on record, learned Senior Counsel for the petitioners submits that the petitioners, who have put in more than 13 years are entitled to regularization. It is also submitted that since the services of identically/similarly situated persons have already been regularised by the respondents, the petitioners are entitled to invoke the doctrine of parity and entitled for regularisation on this ground also.
4. In support of his submissions, he would place reliance upon the following judgments:
i) State of Karnataka v. Shashikala - WA No.5679-80/2000 in the High Court of Karnataka at Bengaluru dated 01.07.2002
ii) State of Karnataka v. Chandrashekarappa -WP No. 43246 -
43294 /2002 in the High Court of Karnataka at Bengaluru dated 14.01.2003
iii) Purnendu Mukhopadhyay Vs V K Kapoor - 2008 (14) SCC 403 -6- NC: 2026:KHC:24450 WP No. 14560 of 2026 HC-KAR
iv) State of Karnataka v. K Bhagyalaksmi & Ors - WP No. 15716/2013 dated 29.10.2013
v) Nihal Singh Vs State of Punjab - 2013 (14) SCC 65
vi) Malathi Das & Ors. Vs. Suresh & Ors. Civil Appeal No. 3338/2014
vii) Vinod Kumar Vs Union of India - SLP No. 22241-42/2016
viii) Jivanalal Vs Pravin Krishna - 2016 (15) SCC 747
ix) Dharam Singh and others Vs State Of U.P and Anr. Civil Appeal No(S). 8558 of 2018
x) Ravi Verma Vs Union of India - CA No. 2795-2796/2018
xi) Sheo Narain Nagar Vs State of Uttar Pradesh - 2018 (13) SCC 432
xii) Narendra Kumar Tiwari Vs State of Karnataka - 2018 (8) SCC 238
xiii) State of Karnataka Vs Khatoonbi - WP No. 107600/2017 in the High Court of Karnataka at Dharwad Bench dated 27.03.2019
xiv) State of Karnataka Vs Vijayamma - WA No. 4282/2012 in the High Court of Karnataka at Bengaluru dated 30.10.2019
xv) State of Karnataka Vs Revanna S - CA No. 5292/2019 xvi) Raman Kumar Vs Union of India - SLP No. 7898/2020 xvii) Joint Director of Agricultural v. Shankremma & Anr - WA No. 200005/2021 in the High Court of Karnataka at Kalburgi Bench dated 03.01.2022 -7- NC: 2026:KHC:24450 WP No. 14560 of 2026 HC-KAR xviii) Kuberappa Vs State of Karnataka & Ors - WP No. 107934/2017 in the High Court of Karnataka at Dharwad Bench dated 10.11.2022 xix) Dr. Sunitha N Vs Bangalore University Gnanabharathi and another -WP NO. 25103/2015(S-REG) dated 25.11.2022 xx) G Sandhya and others Vs State of Karnataka and others -WP NO.
19344/2024 C/w Premakumar M and others Vs State of Karnataka and others - WP No. 49497/2014 dated 16.05.2023 xxi) State of Karnataka Vs Mayanna Gowda - WP No. 8700/2021 dated 24.08.2023 xxii) State of Karnataka Vs Ashok Kumar - WP No. 201525/2023 dated 01.09.2023 xxiii) Om Prakash Banerjee Vs State of West Bengal reported in 2023 INSC 567 xxiv) Smt. Shanthalakshmi Vs State of Karnataka and others - WP No.40204/2012 (S-REG) C/w Sri. M Narayanaswamy and others Vs State of Karnataka and others - WP No.54553/2014 dated 22.07.2024 xxv) State of Madhya Pradesh Vs Shyam Kumar Yadav - SLP No. 26509/2018 dated 22.07.2024 xxvi) Mrs. Jayanti & Ors. V. The State of Karnataka & Ors.- WP No.7441/2021 (S-REG) in the High Court of Karnataka at Bengaluru dated 15.10.2024 -8- NC: 2026:KHC:24450 WP No. 14560 of 2026 HC-KAR xxvii) KM Shivagangamma Vs State of Karnataka & Ors - WP No. 201640/2016 in the High Court of Karnataka at Kalburgi Bench dated 22.10.2024 xxviii) Jaggo Vs UOI and others 2024 SCC Online SC 3826 xxix) Nagendra SG Vs KC Veeranna - CA No. 5586/2024 xxx) Mahanadi Coalfields Ltd Vs Brajrajnagar Coal Mines Worker's Union 2024 INSC 199 xxxi) Rajkaan Singh Vs Union of India 2024 INSC 621 xxxii) Bhola Nath Vs The State of Jharkhand & Ors - SLP(C)No. 30762 of 2024 xxxiii) Sri. Venkataraju V Vs. State of Karnataka and Others - WP. No. 4268/2022 (S-KSAT) In the High Court of Karnataka at Bengaluru dated 10.03.2025 xxxiv) P. Junjappa Vs The principal Cheif Conservator of Forests & Ors
-WP No. 6238/2020(S-KSAT) C/W WP No. 48123/2019(S-KAT) in the High Court of Karnataka at Bengaluru dated 17.03.2025 xxxv) N Ashok Vs State of Karnataka - WP No. 3552/2024 in the High Court of Karnataka at Bengaluru dated 20.03.2025 xxxvi) State of Karnataka & Ors. v. Ningappa Gudagi - WA No. 1180/2024 dated 24.03.2025 xxxvii) Somashekara & Ors. V. State of Karnataka & Anr - WP No. 988/2019 in the High Court of Karnataka at Bengaluru dated 25.03.2025 -9- NC: 2026:KHC:24450 WP No. 14560 of 2026 HC-KAR xxxviii) Mahabaleshwar & Anr Vs State of Karnataka & Ors - WP No. 18058/2025 (S-KSAT) In the High Court of Karnataka at Bengaluru dated 28.04.2025 xxxix) Lakshmana Vs State of Karnataka & - WP No. 26016/2024 (S-
KSAT) in the High Court of Karnataka at Bengaluru dated 29.04.2025 xl) Thyagaraju v. State of Karnataka & Anr -WP No. 3805/2023 dated 14.07.2025 xli) State of Karnataka & Ors Vs K Dodda Arasaiah & Anr - WA No. 1882/2024 in the High Court of Karnataka at Bengaluru dated 27.11.2025 xlii) Sharanayya Swamy Vs State of Karnataka & Ors - WP No. 100911/2022 in the High Court of Karnataka at Dharwad Bench dated 02.12.2025 xliii) The Registrar & Ors. Vs Chikkanna & Ors. WA No. 705/2024 C/W CCC No.626/2024 ,WA No. 629/2024,WA No. 711 of 2024 ,WA No. 742/2024 in the High Court of Karnataka at Bengaluru dated 16.12.2025 xliv) Ramesh R Vs State of Karnataka Anr. - WP No. 25892/2024 In the High Court of Karnataka at Bengaluru dated 16.12.2025 xlv) Shripal Vs Nagar Nigam, Ghaziabad 2025 INSC 144 xlvi) State of Karnataka & Ors Vs N Ashok SLP Diary No. 69711/2025 xlvii) Mahendra Prasad Agarwal v. Aravind Kumar Singh SLap 17141/2025
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NC: 2026:KHC:24450 WP No. 14560 of 2026 HC-KAR xlviii) Chandrappa Vs. State of Karnataka and Others - WP. No. 10973/2023 In the High Court of Karnataka at Bengaluru dated 03.04.2025 xlix) Nabisab V. The State of Karnataka & Ors. - WA No. 200160/2025 (S-REG) in the High Court of Karnataka at Bengaluru dated 30.01.2026
l) State of Karnataka Vs Somashekara & Ors. - WA No. 1072/2025 in the High Court of Karnataka at Bengaluru dated 20.02.2026 li) Saraswati Vs Rashmi Mahesh & ors. - CCC No. 200302 C/W WA No. 200331/2025 in the High Court of Karnataka at Kalburgi Bench dated 25.02.2026 lii) The State of Karnataka & Ors v. Smt. Lakshmi Devi - WP No. 37850/2025 (S-KSAT) in High Court of Karnataka at Bengaluru dated 11.03.2026 liii) State of Karnataka & Ors Vs Mahabaleshwar & ANR -SLP Diary No. 11476/2026 dated 08.04.2026 liv) Pawan Kumar and others Vs Union of India and others - 2026 SCC Online SC 200 lv) Mahendra Prasad Agarwal V. Aravind Kumar Singh & Ors. -2026 INSC 175 lvi) Abhishek Sharma Vs State of JK 2026 INSC 220 lvii) Smt. T. Meenakshi & Ors. Vs. State of Karnataka and Others -
WP. No. 29102/2024 (S-RES) in High Court of Karnataka at Bengaluru dated 03.02.2026
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NC: 2026:KHC:24450 WP No. 14560 of 2026 HC-KAR lviii) Satish Mangesh Chandavar vs. The State of Karnataka and Others - WP. No. 104676/2023 (S-KAT) dated 27.03.2026
5. Per contra, learned AGA submits that since the petitioners have not submitted any representation ventilating their grievances prior to filing of the present petition, the present petition may be treated as a representation and the respondents would consider the same and pass appropriate order/take appropriate decision in accordance with law in the light of the following judgments:
i) Secretary, State of Karnataka vs Umadevi (3)- (2006) 4 SCC 1
ii) Official Liquidator vs Dayanand - (2008) 10 SCC 1
iii) Satya Prakash vs State of Bihar - (2010) 4 SCC 179
iv) Punjab Water Supply and Sewerage Board vs Ranjodh Singh. - (2007) 2 SCC 491
v) State of Rajasthan vs Dayalal - (2011) 2 SCC 429
vi) Union of India vs Vartak LabourUnion (2) - (2011) 4 SCC 200
vii) Upendra Singh vs State of Bihar. - (2018) 3 SCC 680
viii) Madam Singh vs State of Haryana - 2026 INSC 379 - Civil Appeal No.1996/2024
ix) Karnataka Power Transmission Corporation Limited vs Nagaraj B R - Final Order dated 24.01.2025 in W.A.No.34/2021
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NC: 2026:KHC:24450 WP No. 14560 of 2026 HC-KAR
x) Vibhuti Shankar Pandey vs State of Madhya Pradesh -
(2023) 3 SCC 639
xi) Union of India vs Ilmo Devi - (2021) 20 SCC 290
xii) Union of India vs All India Trade Union Congress - (2019) 5 SCC 773
xiii) State of Jammu & Kashmir vs District Bar Association, Bandipora - (2017) 3 SCC 410
xiv) Government of Tamil Nadu vs Tamil Nadu Makkal Nala Paniyalargal - (2023) SCC Online 393
xv) Ernakulam Regional Co-operative Milk Producers Union Limited vs Nithu -(2024) 19 SCC 695
6. By way of reply, learned Senior Counsel for the petitioners submits that liberty may be reserved in favour of the petitioners to submit additional representation, which may be directed to be considered by the respondents within a stipulated time frame.
7. In view of the aforesaid facts and circumstances, I deem it just and appropriate to dispose of this petition by issuing certain directions. In the result, I pass the following:
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NC: 2026:KHC:24450 WP No. 14560 of 2026 HC-KAR ORDER
i) The petition is hereby disposed of by treating the present petition as a representation submitted by the petitioners, ventilating their grievances for regularization to the respondent.
ii) Liberty is reserved in favour of the petitioners to submit additional representation within a period of four weeks from today.
iii) The concerned respondents shall address the grievances of the concerned petitioners and consider and take appropriate decision/pass appropriate orders on the representations for regularisation submitted by the petitioners in relation to the concerned respondents bearing in mind the judgments of the Hon'ble Apex Court and this Court referred to above and in accordance with law within a period of two months from the date of receipt of a copy of this order.
Sd/-
(S.R.KRISHNA KUMAR) JUDGE MDS List No.: 3 Sl No.: 4