Karnataka High Court
Sri. Manjunath Honnali S/O Shekappa vs The State Of Karnataka on 30 August, 2025
Author: S.R. Krishna Kumar
Bench: S.R. Krishna Kumar
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NC: 2025:KHC-D:11080-DB
WP No. 100431 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 30TH DAY OF AUGUST 2025
PRESENT
THE HON'BLE MR. JUSTICE S.R. KRISHNA KUMAR
AND
THE HON'BLE MR. JUSTICE C.M. POONACHA
WRIT PETITION NO. 100431 OF 2024 (S-KAT)
BETWEEN:
SRI. MANJUNATH HONNALI S/O. SHEKAPPA,
AGED ABOUT 33 YEARS, OCC: PVT. SERVICE,
R/O. MASUR VILLAGE, TQ: RATTIHALLI,
DIST: HAVERI-581 210.
...PETITIONER
(BY SRI. RAVI HEGDE, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY UNDER SECRETARY,
DEPARTMENT OF PRIMARY AND SECONDARY
YASHAVANT
NARAYANKAR EDUCATION, 2ND GATE, 6TH FLOOR, M.S. BUILDING,
DR. AMBEDKAR VEEDHI, BENGALURU-560 001.
Digitally signed by
YASHAVANT
NARAYANKAR
Location: HIGH COURT
OF KARNATAKA
DHARWAD BENCH
DHARWAD
2. SPECIAL OFFICER,
CENTRALIZED ADMISSION CELL,
OPPOSITE KAVERI BHAVAN, BENGALURU.
3. COMMISSIONER OFFICE,
PUBLIC EDUCATION DEPARTMENT,
CENTRALIZED ADMISSION CELL,
OPPOSITE KAVERI BHAVAN,
K.G. ROAD, BENGALURU-560 009.
4. SELECTION AND APPOINTMENT AUTHORITY
AND DISTRICT DEPUTY DIRECTOR ADMINISTRATIVE)
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NC: 2025:KHC-D:11080-DB
WP No. 100431 of 2024
HC-KAR
PUBLIC EDUCATION DEPARTMENT,
BELAGAVI DISTRICT-591 115.
...RESPONDENTS
(BY SRI. G.K. HIREGOUDAR, GOVT. ADVOCATE FOR R1 TO R4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A
WRIT OF CERTIORARI QUASHING THE IMPUGNED ORDER DATED
18-08-2023. PASSED BY THE KARNATAKA STATE
ADMINISTRATIVE TRIBUNAL BANGALORE IN APPLICATION NO.
6324/2022 UNDER SECTION 19 OF THE ADMINISTRATIVE
TRIBUNAL ACT, 1985 VIDE ANNEXURE-A; ISSUE A WRIT OR
ORDER IN THE NATURE OF CERTIORARI QUASHING
NOTIFICATION NO.
E3/PAPRAASHASHI/NEMAKATI/ADISUCHANE/2021-22 DATED
21-03-2022 ISSUED BY RESPONDENT NO.4 (ANNEXURE-B);
ISSUE A WRIT OR ORDER IN THE NATURE OF MANDAMUS TO
DECLARE THE AMENDMENT OF RULE 11 IN KARNATAKA CIVIL
SERVICES (GENERAL RECRUITMENT) (AMENDMENT) RULES,
2020 AS ULTRAVIRUS AND NULL AND VOID; ISSUE A WRIT OR
ORDER IN THE NATURE OF CERTIORARI QUASHING 1:1
PROVISIONAL LIST OF CANDIDATES SELECTED FOR THE POST
GRADUATE PRIMARY SCHOOL TEACHERS FOR 6-8 CLASSES FOR
THE YEAR 2022 DATED 18-11-2022 ISSUED BY RESPONDENT
NO.4 (ANNEXURE-E); ISSUE A WRIT OF MANDAMUS TO
DECLARE THE NOTIFICATION, DATED 21-03-2022 ISSUED IN
NO. E3/ PAPRAASHASHI/ NEMAKATI/ ADISUCHANE/2021-22
ISSUED BY THE RESPONDENT NO.1 UNDER ANNEXURE-B, AS
ULTRA VIRUS, NULL AND VOID IN VIEW OF THE ARTICLE 14
AND 21, 13, 15 AND 16 OF THE CONSTITUTION OF INDIA AND
FUNDAMENTAL RIGHTS AS MENTIONED IN THE CONSTITUTION
OF INDIA; ISSUE A WRIT OF MANDAMUS DIRECTING THE 4TH
RESPONDENT TO CONSIDER THE OBJECTIONS DATED 29-11-
2022 TO THE PROVISIONAL LIST OF CANDIDATES SELECTED
FOR THE POST GRADUATE PRIMARY SCHOOL TEACHERS FOR 6-
8 CLASSED FOR THE YEAR 2022 DATED 18-11-2022 ISSUED BY
RESPONDENT NO.4 AT ANNEXURE-F AND ETC.
THIS WRIT PETITION COMING ON FOR ORDERS THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2025:KHC-D:11080-DB
WP No. 100431 of 2024
HC-KAR
CORAM: THE HON'BLE MR. JUSTICE S.R. KRISHNA KUMAR
AND
THE HON'BLE MR. JUSTICE C.M. POONACHA
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE S.R. KRISHNA KUMAR) This petition is filed under Articles 226 and 227 of the constitution of India by the petitioner/applicant calling in question the order dated 18.08.2023 passed in application No.6324/2022 by the Karnataka State Administrative Tribunal, Bengaluru1, whereby, the said application along with other connected applications filed by the applicant seeking to quash the notification dated 21.3.2022, issued by the 4th respondent, to declare that the amendment of Rule 11 of the Karnataka Civil Services (General Recruitment) (Amendment) Rules, 20202, as ultra vires, and also to declare the notification dated 21.03.2022, issued by the 1st respondent as null and void, and for other consequential reliefs, was dismissed by the Tribunal.
2. Heard the learned counsel for the petitioner and learned AGA for the respondents. Perused the material available on record.
1 Hereinafter referred to as the 'Tribunal' 2 Hereinafter referred to as the 'KCSR, Rules' -4- NC: 2025:KHC-D:11080-DB WP No. 100431 of 2024 HC-KAR
3. A perusal of the material on record indicates that the petitioner/applicant, along with other similarly situated candidates seeking selection pursuant to the recruitment notification dated 21.03.2022, filed the said application along with connected applications, seeking the aforementioned reliefs. The applications having been contested by the respondents, the Tribunal proceeded to pass the impugned order, rejecting the applications filed by the petitioners as well as other similarly situated applicants/prospective candidates. Being aggrieved by the said order, the petitioner has approached this Court by way of the present petition.
4. Meanwhile, some of the prospective lady candidates preferred W.P.No.23752/2022, which was allowed and disposed of by the learned Single Judge vide final order dated 30.01.2023. Being aggrieved by the said order of the learned Single Judge, Smt. Leelavathi N. and others preferred W.A.No.305/2023 and connected matters, which were disposed of by the Division Bench of this Court vide final order dated 12.10.2023. Being aggrieved by the order passed by the Division Bench of this Court in W.A.No.305/2023 and connected matters, the aforesaid -5- NC: 2025:KHC-D:11080-DB WP No. 100431 of 2024 HC-KAR Smt. Leelavathi N. and others have approached the Hon'ble Apex Court in filing SLP Nos.27984-27988/2023, which is pending consideration.
5. Meanwhile, one Smt. Girija Gaddhigimutt, also claiming to be a prospective candidate for the post of Graduate Primary School Teacher, approached the Karnataka State Administrative Tribunal, Bangalore in application No.1714/2023, which was dismissed by the Tribunal vide final order dated 03.11.2023. Being aggrieved by the same, the said Smt. Girija Gaddhigimutt preferred W.P.No.200700/2024 before the Kalburgi Bench of this Court, which allowed the petition and disposed of the matter vide final order dated 18.03.2024, which reads as follows:
(i) The writ petition is allowed.
(ii) The petitioner is at liberty to submit a fresh
representation enclosing all the documents to
respondent Nos.2 and 3.
(iii) The respondent Nos.2 and 3 are directed to consider the representation of the petitioner, in accordance with law, if she is eligible for appointment and if she satisfies all other conditions, keeping in view the observations made in this order, as -6- NC: 2025:KHC-D:11080-DB WP No. 100431 of 2024 HC-KAR expeditiously as possible, at any rate, not later than six months from the date of the receipt of the representation.
6. It is the matter of record that, subsequently, since the aforesaid order passed by the Division Bench, was not complied with by the respondents, the said Smt. Girija Gaddhigimutt initiated Civil Contempt Proceedings in CCC No.200137/2024. During the pendency of the proceedings, the respondents submitted that the aforesaid order of the Division Bench in W.P.No.200700/2024, filed by Smt. Girija Gaddhigimutt, was complied with by passing order dated 17.01.2025, which reads as under:
PÀ£ÁðlPÀ ¸ÀPÁðgÀ f¯Áè ¥ÀAZÁ¬Äw, BENGALURU RURAL f¯Éè G¥À¤zÉÃð±ÀPÀgÀÄ(DqÀ½vÀ) gÀªÀgÀ PÀbÉÃj, ±Á¯Á ²PÀët E¯ÁSÉ), BENGALURU RURAL ¸ÀASÉå ¢£ÁAPÀ: 17-Jan-2025 £ÉêÀÄPÁw DzÉñÀ ¥ÀjµÀÌçvÀ «µÀAiÀÄ: 2022-23 £Éà ¸Á°£À°è ¸ÀPÁðj ¥ÁæxÀ«PÀ ±Á¯ÉUÀ½UÉ DAiÉÄÌAiÀiÁzÀ ¥ÀzÀ«ÃzsÀgÀ ¥ÁæxÀ«ÄPÀ ²PÀëPÀgÀÄ ( 6 jAzÀ 8 £Éà vÀgÀUÀw) ºÀÄzÉÝUÉ ¤ÃqÀÄwÛgÀĪÀ £ÉêÀÄPÁw DzÉñÀ G¯ÉèÃR : 1. ¸ÀPÁgÀzÀ ¥ÀvÀæ ¸ÀASÉå: E¦ 89 ¦©J¸ï 2021 ¢£ÁAPÀ: 22.02.2022
2. ¸ÀPÁðgÀzÀ C¢ü¸ÀÆZÀ£É ¸ÀASÉå: E¦ 89 ¦©J¸ï 2021 (¨sÁUÀ-1) ¢£ÁAPÀ 22.02.2022 -7- NC: 2025:KHC-D:11080-DB WP No. 100431 of 2024 HC-KAR
3. ¥ÀzÀ«ÃzÀgÀ ¥ÁæxÀ«ÄPÀ ²PÀëPÀgÀÄ (6 jAzÀ 8 £Éà vÀgÀUÀw) ºÀÄzÉÝUÀ¼À £ÉêÀÄPÁw (f¦nDÀgï-2022) D¢¸ÀÆZÀ£É ¸ÀASÉå,----------¢£ÁAPÀ: 21.03.2022
4. 1:1 vÁvÁÌ°PÀ DAiÉÄÌ ¥ÀnÖ ¥ÀæPÀluÉ ¢£ÁAPÀ 18.11.2022
5. ªÀiÁ£Àå GZÀÑ £ÁåAiÀiÁ®AiÀÄ ¨ÉAUÀ¼ÀÆgÀÄ E°è zÁR¯ÁVzÀÝ jmï Cfð ¸ÀASÉå:23752/2022 gÀ wæð£À ¢£ÁAPÀ 30.01.2023
6. ¸ÀPÁðgÀzÀ ¥ÀvÀæ ¸ÀASÉå: E¦ 79 ¦©J¸ï 2023 ¢£ÁAPÀ 23.02.2023.
7. f¦nDgï-2022 ¥ÀjµÀÌçvÀ vÁvÁÌ°PÀ DAiÉÄÌ ¥ÀnÖUÀ¼ÀÄ ªÀÄvÀÄÛ CAwªÀĪÁV 1:1 ªÀÄÄRå DAiÉÄÌ ¥ÀnÖ ¥ÀæPÀluÉAiÀÄ ¢: 08.03.2023.
8. ªÀiÁ£Àå GZÀÒ£ÁåAiÀiÁ®AiÀÄ ¨ÉAUÀ¼ÀÆgÀÄ E°è zÁR¯ÁVzÀÝ jmï Cfð ¸ÀASÉå jmï C¦üÃ®Ä ¸ÀASÉå. 305/2023 ªÀÄvÀÄÛ ¸ÀA§A¢üvÀ ¥ÀæPÀgÀtUÀ¼À°è£À wæð£À ¢£ÁAPÀ: 12.10.2023
9. ¸ÀPÁðgÀzÀ ¥ÀvÀæ ¸ÀASÉå: Er 230 ¦JAqÀ§Æèöå 2023 ¢£ÁAPÀ 16.10.2023.
10. AiÉÆÃd£Á ¤gÁ²ævÀ £ÉêÀÄPÁwUÉ ¸ÀA§A¢ü¹zÀAvÉ ªÀiÁ£Àå GZÀÑ £ÁåAiÀiÁ®AiÀÄzÀ°è zÁR¯ÁVzÀÝ jmï Cfð ¸ÀASÉå: jmï ¦nµÀ£ï ¸ÀASÉå:1190/2023 gÀ wÃ¥ÀÄð.
11. ¨sÁgÀvÀ ¸ÀªÉÇÃðZÀÑ £ÁåAiÀiÁ®AiÀÄzÀ°è ¥Àæ¸ÀÄÛvÀ «ZÁgÀuÉAiÀÄ°ègÀĪÀ «±ÉõÀ Cfð ¸ÀASÉå 27984 27988/2003) (Petition (S) For Special Leave to Appeal (C) Nos 27984-27988/2023) ªÀÄvÀÄÛ EvÀgÉ ¸ÀA§A¢üvÀ ¥ÀæPÀgÀtUÀ¼À°è ¢: 04/10/2024 gÀ°è£À DzÉñÀ
12. ªÀiÁ£Àå GZÀÑ £ÁåAiÀiÁ®AiÀÄ PÀ®§ÄgÀV ¨ÉAZï E°è zÁR¯ÁzÀ Cfð¸ÀASÉå:
200700/2024 gÀªÀgÀ Cfð¸ÀASÉå wÃ¥ÀÄð ¢£ÁAPÀ 18/03/2024 ªÀÄvÀÄÛ E°è zÁR¯ÁzÀ £ÁåAiÀiÁAUÀ ¤AzÀ£Á Cfð ¸ÀASÉå: 200137/2024 ¥Àæ¸ÁÛªÀ£É: ªÀiÁ£Àå DAiÀÄÄPÀÛgÀÄ ±Á.².E.¨ÉA EªÀgÀ eÁÕ¥À£Á ¥ÀvÀæ ¸ÀASÉå ¹3(1) ¥Áæ.² jmï Cfð 17/2024-25 ¢£ÁAPÀ 11-11-2024 ±Á¯Á ²PÀët E¯ÁSÉ, BENGALURU RURAL f¯ÉèAiÀÄ°è£À 6 jAzÀ 8£Éà vÀgÀUÀwAiÀÄ ¸ÀPÁðj »jAiÀÄ ¥ÁæxÀ«ÄPÀ ±Á¯ÉUÀ¼À°è SÁ° EgÀĪÀ ¥ÀzÀ«ÃzsÀgÀ ¥ÁæxÀ«ÄPÀ ²PÀëPÀgÀÄ(6 jAzÀ 8£Éà vÀgÀUÀw) ªÀÈAzÀzÀ ºÀÄzÉÝUÀ½UÉ CºÀð C¨sÀåyðUÀ¼À£ÀÄß DAiÉÄÌ ªÀiÁrPÉƼÀî®Ä G¯ÉèÃR-3 gÀ£ÀéAiÀÄ PÀ£ÁðlPÀ gÁdå ¥ÀvÀæzÀ°è C¢ü¸ÀÆZÀ£É ¥ÀæPÀn¸À¯ÁVvÀÄÛ.
CzÀgÀAvÉ 1:1À vÁvÁÌ°PÀ DAiÉÄÌ ¥ÀnÖAiÀÄ£ÀÄß ¥ÀæPÀn¸À¯ÁVvÀÄÛ. ¸ÀzÀj DAiÉÄÌ ¥ÀnÖUÉ C¨sÀåyðUÀ½AzÀ ¸À°è¸À¯ÁzÀ CPÉëÃ¥ÀuÉUÀ¼À£ÀÄß ¤AiÀĪÀiÁ£ÀĸÁgÀ ¥Àj²Ã°¹ G¯ÉèÃR-7 gÀ£ÀéAiÀÄ ªÀÄÄRå DAiÉÄÌ ¥ÀnÖAiÀÄ£ÀÄß ¥ÀæPÀn¸À¯ÁVzÉ. CzÀgÀAvÉ G¯ÉèÃR 2 gÀ ¸ÀPÁðgÀzÀ C¢ü¸ÀÆa¸À¯ÁzÀ PÀ£ÁðlPÀ ²PÀët ¸ÉêÉUÀ¼ÀÄ(¸ÁªÀðd¤PÀ ²PÀët E¯ÁSÉ) £ÉêÀÄPÁw («±ÉõÀ) ¤AiÀĪÀÄUÀ¼ÀÄ-2022 gÀ ªÀÈAzÀ ªÀÄvÀÄÛ £ÉêÀÄPÁw ¤AiÀĪÀÄUÀ¼ÀÄ ªÀÄvÀÄÛ PÁ® PÁ®PÉÌ ºÉÆgÀr¹zÀ -8- NC: 2025:KHC-D:11080-DB WP No. 100431 of 2024 HC-KAR ¸ÀPÁðj DzÉñÀUÀ¼ÀAvÉ C¨sÀåyðUÀ¼À£ÀÄß ªÉÄjmï ºÁUÀÆ «ÄøÀ¯ÁwUÉ C£ÀÄUÀÄtªÁV ªÀÄÄRå DAiÉÄÌ ¥ÀnÖAiÀÄ°è ¥ÀjUÀt¹zÉ. ¥ÀæAiÀÄÄPÀÛ 19/11/2024gÀ Pˤì°AUï ªÀÄÄSÁAvÀgÀ ¸ÀܼÀ ¤AiÀÄÄQÛUÉƽ¹zÀ »£É߯ÉAiÀÄ°è PɼÀV£ÀAvÉ DzÉò¹zÉ.
DzÉñÀ:
G¯ÉèÃR-3 gÀ°è £ÀªÀÄÆ¢¹zÀ C¢ü¸ÀÆZÀ£É ªÀÄvÀÄÛ ¥Àæ¸ÁÛªÀ£ÉAiÀÄ°è «ªÀj¹zÀ CA±ÀUÀ¼À DzsÁgÀzÀ£ÀéAiÀÄ ªÀÄvÀÄÛ G¯ÉèÃR-7 gÀ£ÀéAiÀÄ ªÀÄÄRå DAiÉÄÌ ¥ÀnÖAiÀÄ°è DAiÉÄÌUÉÆArgÀĪÀ F PɼÀUÉ £ÀªÀÄÆ¢¸À¯ÁVgÀĪÀ C¨sÀåyðUÉ gÀÆ. (27650-650-29600-750-32600-850-36000 950 39800-1100-46400-1250-52650) gÀ ªÉÃvÀ£À ±ÉæÃtÂAiÀÄ°è (ºÉƸÀ ªÉÃvÀ£À ±ÉæÃtÂAiÀÄ°è ¸ÀAªÁ¢ C£Àé¬ÄvÀ) ¥ÀzÀ«ÃzsÀgÀ ¥ÁæxÀ«ÄPÀ ²PÀëPÀgÀ(6 jAzÀ 8 £Éà vÀgÀUÀw) ºÀÄzÉÝUÉ ¸ÀPÁðgÀ¢AzÀ PÁ®PÁ®PÉÌ ºÉÆgÀr¹zÀ DzÉñÀUÀ¼À£ÉÆß¼ÀUÉÆAqÀAvÉ ºÁUÀÆ F PɼÀPÀAqÀ ¤§AzsÀ£ÉUÀ½UÉ M¼À¥ÀlÄÖ £ÉêÀÄPÁw DzÉñÀ eÁjUÉƽ¸À¯ÁVzÉ.
DAiÉÄÌ £ÉÆAzÀt DAiÉÄÌAiÀiÁzÀ d£Àä ¢£ÁAPÀ «ÄøÀ¯Áw ¸ÀܼÀ ¤AiÀÄÄQÛ ¸ÀܼÀ ¤AiÀÄÄQÛ ¥ÀnÖAiÀÄ ¸ÀASÉå/HK- C¨sÀåyåAiÀÄ ºÉ¸ÀgÄÀ ¥ÀæªÀUÀð ªÀiÁrzÀ ªÀiÁrzÀ ±Á¯ÉAiÀÄ PÀæªÀÄ ªÀÄvÀÄÛ «¼Á¸À ºÀÄzÉÝ/«µÀAiÀÄ ºÉ¸ÀgÀÄ ªÀÄvÀÄ 80/20/8 ¸ÀASÉå ºÁUÀÆ ªÀiÁzsÀåªÀÄ «¼Á¸À ±ÉÃPÀqÀ/NHK 9999 5105359 GIRIJA (NA) 07/10/1992 3B_OT GPT_SOCIAL GHPS SCIENCE_K NARASIPUR ANNADA (292101015
01) ¤§AzsÀ£ÉUÀ¼ÀÄ:
1. C¨sÀåyðAiÀÄÄ Cfð ¸À°è¸ÀĪÀ ªÉüÉAiÀÄ°è AiÀiÁªÀÅzÉà vÀ¥ÀÅà ªÀiÁ»w CxÀªÁ SÉÆnÖ zÁR¯ÉUÀ¼À£ÀÄß ¤ÃrzÀÝ°è CxÀªÁ C¨sÀåyðAiÀÄ DAiÉÄÌ ªÀÄvÀÄÛ £ÉêÀÄPÁwAiÀÄ°è AiÀiÁªÀÅzÉà ¯ÉÆÃ¥ÀzÉÆõÀUÀ¼ÀÄ PÀAqÀħAzÀ°è £ÉêÀÄPÁwAiÀÄ£ÀÄß AiÀiÁªÀÅzÉà ªÀÄÄ£ÀÆìZÀ£É ¤ÃqÀzÉà gÀzÀÄÝ¥Àr¸À¯ÁUÀĪÀÅzÀÄ. vÀ¥ÀÅà ªÀiÁ»w CxÀªÁ SÉÆnÖ zÁR¯ÉUÀ¼À£ÄÀ ß ¤Ãr £ÉêÀÄPÁw ¥ÀqÉ¢zÀÝ°è Qæ«Ä£À¯ï ªÉÆPÀzÀݪÉÄAiÀÄ£ÀÄß ºÀÆr ¤AiÀĪÀiÁ£ÀĸÁgÀ CAvÀºÀ C¨sÀåyðAiÀÄ «gÀÄzÀÞ PÀpt PÀæªÀÄUÀ¼À£ÀÄß PÉÊUÉƼÀî¯ÁUÀĪÀÅzÀÄ.
2. ªÉÄîÌAqÀ C¨sÀåyðAiÀÄ £ÉêÀÄPÁwAiÀÄÄ vÁvÁÌ°PÀªÁVzÀÄÝ, CªÀgÀ £ÉêÀÄPÁw ªÀÄvÀÄÛ ¸ÉêÁ µÀgÀvÀÄÛUÀ¼ÀÄ DVAzÁUÉÎ eÁjAiÀÄ°ègÀĪÀ ZÁ°Û ¤AiÀĪÀiÁªÀ½ ªÀÄvÀÄÛ ¸ÀPÁðgÀzÀ DzÉñÀUÀ½UÉ M¼À¥ÀnÖgÀÄvÀÛzÉ.
3. ¸ÀzÀj C¨sÀåyðAiÀÄÄ 1977 gÀ PÀ£ÁðlPÀ £ÁUÀjPÀ¸ÉêÁ(¥ÀjÃPÁëxÀð) ¤AiÀĪÀÄUÀ½UÉ §zÀÝgÁVgÀÄvÁÛgÉ.
4. £ÉêÀÄPÁw ºÉÆA¢zÀ ²PÀëPÀgÀÄ vÀªÀÄä ªÀiÁ£À¹PÀ ºÁUÀÆ ±ÁjÃjPÀ zÉúÀzÁqsÀåðvÉAiÀÄ PÀÄjvÀÄ f¯Áè ªÉÊzÁå¢üPÁjUÀ½AzÀ ¥ÀæªÀiÁt ¥ÀvÀæ ¥ÀqÉzÀÄ ºÁdgÀÄ¥Àr¹zÀ°,è ªÀiÁvÀæ ¥ÀæxÀªÀÄ ªÉÃvÀ£À ¥ÀæªÀiÁt ¥ÀvÀæ ¥ÀqÉAiÀÄ®Ä CºÀðjgÀÄvÁÛgÉ.-9-
NC: 2025:KHC-D:11080-DB WP No. 100431 of 2024 HC-KAR
5. C¨sÀåyðUÀ¼À ªÀÄÆ® ¥ÀæªÀiÁt ¥ÀvÀæUÀ¼À £ÉÊdvÉAiÀÄ£ÀÄß ¸ÀA§A¢ü¹zÀ ªÀÄAqÀ½ ºÁUÀÆ «±Àé«zÁå®AiÀÄUÀ½AzÀ zÀÈrüÃPÀj¹PÉÆAqÀ CºÀðvÁ(£ÉÊdvÉ) ¥ÀæªÀiÁt ¥ÀvÀæ ¥ÀqÉzÀ £ÀAvÀgÀªÉà C¨sÀåyðAiÀÄ ¥ÀæxÀªÀÄ ªÉÃvÀ£À ¥ÀæªÀiÁt ¥ÀvÀæ ©qÀÄUÀqÉ ªÀiÁqÀvÀPÀÌzÀÄÝ.
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11. ¸ÀPÁðj DzÉñÀ ¸ÀASÉå: ¹D¸ÀÄE 17 ¸Éã˪À 2015 ¨ÉAUÀ¼ÀÆgÀÄ ¢£ÁAPÀ 27:04.2015 gÀ£ÀéAiÀÄ ºÉÊzÀgÁ¨Ázï PÀ¯Áåt PÀ£ÁðlPÀ ¥ÀæzÉñÀzÀ°è £É¯É¹gÀĪÀ PÀbÉÃjUÀ½UÉ ¸ÀܽÃAiÀÄ ªÀÈAzÀ ªÀÄvÀÄÛ «ÄPÀÄ̽zÀ ªÀÈAzÀUÀ¼À°è£À ««zsÀ ªÀÈAzÀzÀ ºÀÄzÉÝUÀ¼À°è SÁ° EgÀĪÀ ºÀÄzÉÝUÀ½UÉzÀÄgÁV £ÉêÀÄPÁw ºÉÆA¢gÀĪÀ £ËPÀgÀgÀ£ÀÄß CªÀgÀ £ÉêÀÄPÁw ¢£ÁAPÀ¢AzÀ PÀ¤µÀ× ºÀvÀÄÛ ªÀµÀðUÀ¼ÀªÀgÉ«UÀÆ PÀ¯Áåt PÀ£ÁðlPÀ ¥ÀæzÉñÀ ºÉÆgÀvÀÄ¥Àr¹ EvÀgÉ ¸ÀܼÀUÀ½UÉ ªÀUÁðªÀuÉUÉ CªÀPÁ±À«gÀĪÀÅ¢®è.
12. £ÉêÀÄPÁw ºÉÆA¢zÀ C¨sÀåyðAiÀÄ «gÀÄzÀÞ AiÀiÁªÀÅzÉà £ÁåAiÀiÁ®AiÀÄzÀ°è Qæ«Ä£À¯ï ªÉÆPÀzÀݪÉÄ «ZÁgÀuÁ¢üãÀzÀ°è EgÀĪÀ «µÀAiÀÄ w½zÀħAzÀ°è CªÀgÀ £ÉêÀÄPÁwAiÀÄ£ÀÄß gÀzÀÄÝ¥Àr¸À¯ÁUÀĪÀÅzÀÄ.
13. C¨sÀåyðAiÀÄÄ £À£ÀUÉ ªÀÄzÀÄªÉ DV®è CxÀªÁ DVzÀÝgÉ M§âjVAvÀ ºÉZÀÄÑ ¥Àw/¥Àwß ºÉÆA¢®èªÉA§ §UÉÎ gÀÆ.100-00 ªÀiË®åzÀ zÀ¸ÁÛªÉÃf£À°è ªÀÄÄZÀѽPÉ ¥ÀvÀæ §gÉzÀÄPÉÆqÀvÀPÀÌzÀÄÝ.
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NC: 2025:KHC-D:11080-DB WP No. 100431 of 2024 HC-KAR
15. £ÉêÀÄPÀUÉÆAqÀ C¨sÀåyðAiÀÄÄ vÉÊ£Áw¹zÀ ±Á¯ÉUÉ/PÉëÃvÀæ ²PÀëuÁ¢üPÁjAiÀĪÀgÀ/ G¥À¤zÉÃð±ÀPÀgÀ/qÀAiÀÄmï PÀbÉÃjUÉ ºÁdgÁUÀ®Ä AiÀiÁªÀÅzÉà ¨sÀvÉåUÉ CºÀðjgÀĪÀÅ¢®è.
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17. 6 jAzÀ 7/8£Éà vÀgÀUÀwUÀ½UÉ £ÉêÀÄPÀªÁUÀĪÀ ¥ÀzÀ«ÃzsÀgÀ ¥ÁæxÀ«ÄPÀ ²PÀëPÀgÀÄ PÁAiÀÄð¨sÁgÀzÀ ºÉÆAzÁtÂPÉUÉ CzÉà ±Á¯ÉAiÀÄ CxÀªÁ ºÀwÛgÀzÀ ±Á¯ÉAiÀÄ EvÀgÉ vÀgÀUÀwUÀ½UÉ CªÀgÀÄ £ÉêÀÄPÁw ºÉÆA¢gÀĪÀ «µÀAiÀÄzÀ eÉÆvÉUÉ G½zÀ vÀgÀUÀwUÀ¼À AiÀiÁªÀÅzÉà EvÀgÀ ¥ÀoÀå «µÀAiÀÄUÀ¼À ¨ÉÆÃzsÀ£É ªÀiÁqÀ®Ä ¸ÀÆa¸À§ºÀÄzÁVzÉ. 18 ¥Àæ¸ÀÄÛvÀ PË£Àì°AUÀß°è PÉëÃvÀæ ²PÀëuÁ¢üPÁjAiÀĪÀgÀ/G¥À¤zÉÃð±ÀPÀgÀ/qÀAiÀÄmï PÀbÉÃjAiÀÄ PÀbÉÃjUÉ ¸ÀܼÀ ºÀAaPÉ ¥ÀqÉ¢gÀĪÀ C¨sÀåyðUÀ¼ÀÄ, ºÁdgÁzÀ vÀPÀët¢AzÀ¯Éà ªÀÈwÛ §Ä£Á¢ vÀgÀ¨ÉÃwUÉ ¤AiÉÆÃd£ÉUÉƼÀÄîvÁÛgÉ. ªÀÈwÛ §Ä£Á¢ vÀgÀ¨ÉÃwAiÀÄ £ÀAvÀgÀzÀ°è, ªÀÄvÉÆÛAzÀÄ PË£Àì°AUï ªÀÄÄSÁAvÀgÀzÀ°è, DAiÀiÁ f¯Áè ªÁå¦ÛAiÀÄ '¹' ªÀ®AiÀÄzÀ AiÀiÁªÀÅzÁzÀgÀÆ ±Á¯ÉAiÀÄ SÁ° ºÀÄzÉÝUÉ DAiÉÄÌAiÀÄAvÉ ¸ÀܼÀ ºÀAaPÉ µÀgÀwÛUÉ M¼À¥ÀnÖgÀÄvÁÛgÉ.
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21. G¯ÉîÃR: 12 gÀ WÀ£À £ÁåAiÀiÁ®AiÀÄzÀ DzÉñÀ ºÁUÀÆ £ÁåAiÀiÁAUÀ ¤AzÀ£Á zÁªÉ Daily Order ¢£ÁAPÀ: 05/11/2024 gÀ£ÀéAiÀÄ ºÁUÀÆ G¯ÉèÃR: 13 gÀ ªÀiÁ£Àå DAiÀÄÄPÀÛgÀÄ ±Á.².E ¨ÉAUÀ¼ÀÆgÀÄ EªÀgÀ eÁÕ¥À£À ¥ÀvÀæ ¸ÀASÉå:¹3(1) ¥Áæ.² jmï Cfð 17/2024-25 ¢£ÁAPÀ:11-11-2024gÀAvÉ ¸ÀzÀj C¨sÀåyðUÉ WÀ£À £ÁåAiÀiÁ®AiÀÄzÀ DzÉñÀzÀAvÉ «±ÉõÀ ¥ÀæPÀgÀtªÀ£ÁßV ¥ÀjUÀt¹ £ÉêÀÄPÁw C£ÀĪÀÄw ¤ÃqÀ¯ÁVgÀÄvÀÛzÉ.
22. ªÀÄÄAzÉ ¸ÀzÀj ¥ÀæPÀgÀtPÉÌ £ÁåAiÀiÁ®AiÀÄzÀ wÃ¥ÀÅð ªÀåwjPÀÛªÁzÀ°è ¸ÀzÀj DzÉñÀ/ wæðUÉ §zÀÞªÁVgÀÄvÀÛzÉ.
23. ¨sÁgÀvÀ ¸ÀªÉÇÃðZÀÑ £ÁåAiÀiÁ®AiÀÄzÀ°è ¥Àæ¸ÀÄÛvÀ «ZÁgÀuÉAiÀÄ°ègÀĪÀ «±ÉõÀ Cfð ¸ÀASÉå 27984-27988/2003 (Petition (S) For Special Leave Appeal (C) Nos 27984 27988/2003) ªÀÄvÀÄÛ EvÀgÉ ¸ÀA§A¢üvÀ ¥ÀæPÀgÀtUÀ¼ÀÄ EzÀÝ°è CªÀÅUÀ¼À£ÀÆß M¼ÀUÉÆAqÀAvÉ ªÀÄvÀÄÛ E£ÀÄß AiÀiÁªÀÅzÁzÀgÀÆ ¸ÀA§A¢üvÀ ¥ÀæPÀgÀtUÀ¼ÀÄ zÁR¯ÁzÀ°è CxÀªÁ £ÁåAiÀiÁ®AiÀÄzÀ DzÉñÀzÀ C£ÀĸÁgÀ «ZÁgÀuÉAiÀÄÄ ªÀÄÄAzÀĪÀgÉzÀ°è CªÀÅUÀ¼À£ÀÆß M¼ÀUÉÆAqÀAvÉ CAvÀºÀ £ÁåAiÀiÁ®AiÀÄzÀ wÃ¥ÀÅðUÀ½UÉ §zÀÞgÁVgÀvÀPÀÌzÀÄÝ.
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NC: 2025:KHC-D:11080-DB WP No. 100431 of 2024 HC-KAR
7. As can be seen from the order dated 17.01.2025 passed by the respondents, the pendency of SLP No.27984- 27988/2023 was duly noticed and acknowledged by the respondents, despite which they proceeded to issue the appointment order, making it subject to the final outcome of the proceedings before the Hon'ble Apex Court. The Division Bench placed the aforesaid order dated 17.01.2025 on record, and closed the aforesaid contempt proceedings vide final order dated 02.12.2024, which reads as under:
"Learned Government Advocate has filed a compliance affidavit of the Deputy Director of Public Instructions, Bengaluru, along with documents showing the call given to the complainant herein to attend counselling on 19.11.2024 and the receipt of documents at the hands of the complainant in terms of acknowledgment at Annexure-R10.
2. Learned counsel for the complainant submits that the complainant was called for counselling on 19.11.2024 and she has been declared as successful. The complainant has been informed that the order of appointment and posting will be given to the complainant at the earliest.
3. Consequently, we proceed to close the contempt petition."
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NC: 2025:KHC-D:11080-DB WP No. 100431 of 2024 HC-KAR
8. The aforesaid facts and circumstances, as well as material on record, indicate that the petitioner herein is similarly situated to Smt. Girija Gaddhigimutt, in whose case W.P.No.200700/2024 was allowed and disposed of by the Division Bench, pursuant to which, a compliance report was filed and an appointment order was issued in her favour by the respondents, subject to the outcome of the SLP proceedings pending before the Hon'ble Apex Court.
9. Under these facts and circumstances by invoking/applying the doctrine of parity, since the petitioner is similarly situated to the aforesaid Smt. Girija Gaddhigimutt, we deem it just and appropriate to allow and dispose of the present petition in terms of W.P.No.200700/2024, dated 18.03.2024, by issuing certain directions in this regard.
10. The respondent Nos.3 and 4 are directed to consider and address the grievances of the petitioner and pass appropriate orders on the representation dated 12.09.2024, already submitted by the petitioner, in accordance with law. While doing so, they shall bear in mind the earlier proceedings in W.P.No.200700/2024, CCC No.200137/2024, and the
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NC: 2025:KHC-D:11080-DB WP No. 100431 of 2024 HC-KAR Compliance Order dated 17.01.2025. The entire exercise shall be completed within a period of three months from the date of receipt of a copy of this order.
11. Pending I.A's, if any, do not survive for consideration and the same are accordingly disposed off.
Sd/-
(S.R. KRISHNA KUMAR) JUDGE Sd/-
(C.M. POONACHA) JUDGE PMP CT-MCK List No.: 1 Sl No.: 9