Karnataka High Court
Chinnappa Ningappa Jalawadgi vs University Of Agricultural Science on 16 March, 2026
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NC: 2026:KHC-D:4055
WP No. 102236 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 16TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE MS. JUSTICE JYOTI M
WRIT PETITION NO. 102236 OF 2025 (S-R)
BETWEEN:
CHINNAPPA NINGAPPA JALAWADGI,
AGE. 73 YEARS, OCC. RETIRED EMPLOYEE,
R/O. #MIG-6, UDAYAGIRI, SATTUR,
DHARWAD-580 009.
... PETITIONER
(BY SRI. B.V. SOMAPUR, ADVOCATE)
AND:
1. UNIVERSITY OF AGRICULTURAL SCIENCE,
DHARWAD, REP. BY ITS VICE CHANCELLOR.
2. THE REGISTRAR,
UNIVERSITY OF AGRICULTURAL SCIENCE,
DHARWAD-580 001.
3. ADMINISTRATIVE OFFICER,
Digitally signed
by
UNIVERSITY OF AGRICULTURAL SCIENCE,
PREMCHANDRA
MR DHARWAD-580 001.
Location: HIGH
COURT OF
KARNATAKA
4. COMPTROLLER,
UNIVERSITY OF AGRICULTURAL SCIENCE,
DHARWAD-580 001.
... RESPONDENTS
(BY SRI. P.N. HATTI, HCGP)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, SEEKING CERTAIN
RELIEFS.
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NC: 2026:KHC-D:4055
WP No. 102236 of 2025
HC-KAR
THIS WRIT PETITION IS LISTED FOR PRELIMINARY
HEARING, THIS DAY, AN ORDER IS MADE AS UNDER:
ORAL ORDER
Sri.B.V.Somapur., counsel for the petitioner and Sri.P.N.Hatti., HCGP for the respondents have appeared in person.
2. Though the petition is listed for preliminary hearing, with consent, it is heard finally.
3. The Writ Petition is filed seeking the following reliefs:
"a) Issue writ of mandamus directing the respondents to consider the representations of the petitioner vide Annexure-H dated 26/11/2024 and direct the respondents to grant pensionary benefits duly considering his temporary and regular services as per the notification of the University vide No.AO/Est-
5/BOR/44A/6802B/94-95 dated 02/02/1995 vide Annexure-D as it was given to other employees similarly placed and who have retired prior to 2009.
b) Issue any such other writ, order and direction as this Hon'ble Court deems fit under the circumstances of the case, in the interest of justice and equity." -3-
NC: 2026:KHC-D:4055 WP No. 102236 of 2025 HC-KAR
4. The petitioner contends that he has submitted representation dated 26.11.2024 vide Annexure-H. His grievance is that the same has not been considered as of today.
5. High Court Government Pleader submits that an appropriate order may be passed.
6. Heard the arguments and perused the papers with care.
7. Taking note of the grievance of the petitioner, mandamus is ordered directing the respondents to consider the representation submitted by the petitioner on 26.11.2024 within six weeks from the receipt of certified copy of this order in accordance with the law, if not considered as of today.
8. With the above observation, writ petition is disposed of. Needless to observe that, this Court has not expressed any opinion on the merits of the case.
Sd/-
(JYOTI M) JUDGE RH LIST NO.: 1 SL NO.: 9