Karnataka High Court
Rafiq Ahemed vs The State Of Karnataka And Anr on 6 March, 2026
Author: S.Vishwajith Shetty
Bench: S.Vishwajith Shetty
-1-
NC: 2026:KHC-K:2202
WP No. 203412 of 2023
HC-KAR
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 6TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY
WRIT PETITION NO. 203412 OF 2023 (S-RES)
BETWEEN:
RAFIQ AHEMED S/O MAHEBOOB JAMADAR,
AGED ABOUT 40 YEARS,
OCC: JUNIOR ENGINEER (INCHARGE),
O/O ASSISTANT EXECUTIVE ENGINEER,
KARNATAKA RURAL INFRASTRUCTURE
DEVELOPMENT LIMITED,
SHAHAPUR SUB DIVISION YADGIRI DISTRICT,
R/O H.NO. 7-D/12,
SAHARAH SCHOOL ROAD,
NEAR BARAMANI MASJID,
SHAHAPUR, TQ. SHAHAPUR,
DIST. YADGIRI.
Digitally signed
by SWETA ...PETITIONER
KULKARNI (BY SRI. MANJUNATH GINNI, ADVOCATE)
Location: HIGH
COURT OF
KARNATAKA AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY ITS
PRINCIPAL SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
VIKASA SOUDHA,
BENGALURU-560001.
2. THE MANAGING DIRECTOR
KARNATAKA RURAL INFRASTRUCTURE
DEVELOPMENT LIMITED,
-2-
NC: 2026:KHC-K:2202
WP No. 203412 of 2023
HC-KAR
GRAMEENABHIVRUDDHI BHAVAN,
4TH AND 5TH FLOOR,
ANAND RAO CIRCLE,
BENGALURU-560009.
...RESPONDENTS
(BY SRI MALLIKARJUN SAHUKAR, AGA FOR R1;
SRI C. ANANTH KUMAR, ADVOCATE FOR R2 THROUGH (VC))
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
ISSUE AN APPROPRIATE WRIT, MORE SO IN THE NATURE OF
MANDAMUS AND ANY OTHER APPROPRIATE RELIEF, WHICH
THIS HON'BLE COURT MAY DEEM FIT IN THE CIRCUMSTANCES
OF THE CASE AND GRANT THE FOLLOWING RELIEFS.
I) DIRECTING THE RESPONDENT NO.2 TO CONSIDER THE
REPRESENTATIONS DATED 21.03.2016 AND 13.07.2022 THE
COPIES OF WHICH IS AT ANNEXURE-G AND J RESPECTIVELY
AND PASS APPROPRIATE ORDERS, CONCERNED TO THE
PETITIONER. II) ISSUE ANY OTHER APPROPRIATE WRIT,
ORDER OR DIRECTION AS THIS HON'BLE COURT MAY DEEM
FIT TO GRANT IN THE FACTS AND CIRCUMSTANCES OF THE
CASE.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN B GROUP THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
CORAM: HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY
ORAL ORDER
1. This writ petition under Article 226 of Constitution of India is filed with a prayer to issue a writ of mandamus directing the respondent No.2 to consider the representation -3- NC: 2026:KHC-K:2202 WP No. 203412 of 2023 HC-KAR at Annexures-G and J, dated 21.03.2016 and 13.07.2022 respectively submitted by the petitioner herein.
2. Heard the learned counsels for the parties.
3. The petitioner is allegedly working as a Junior Engineer in the Office of the Karnataka Rural Infrastructure Development Limited, Shahapur Sub-Division, Yadgiri district. The grievance of the petitioner is that, he has submitted two representations to respondent No.2 on 21.03.2016 and 13.07.2022 vide Annexures-G and J, respectively to regularize his services and the said applications are not yet considered. If the petitioner, who is serving in the respondent/corporation has made a request to regularize his services in the post which he is now holding, it is the duty of the respondent/corporation to consider such representation/application in accordance with law and pass appropriate orders.
4. Under the circumstances, I am of the opinion that the petitioner has made out a case for issuing necessary direction to respondent No.2 to consider his -4- NC: 2026:KHC-K:2202 WP No. 203412 of 2023 HC-KAR representation/application at Annexures-G and J. Accordingly, the following order:-
5. The writ petition is allowed. Respondent No.2 is directed to consider petitioner's representation at Annexures- G and J dated 21.03.2016 and 13.07.2022 respectively and pass appropriate orders on the same in accordance with law as expeditiously as possible, but not later than a period of three months from the date of receipt of a certified copy of this order.
Sd/-
(S.VISHWAJITH SHETTY) JUDGE SVH,DN List No.: 1 Sl No.: 41 CT:PK