Karnataka High Court
Smt Bharathi Patil vs State Of Karnataka on 12 October, 2023
Bench: Chief Justice, M.G.S. Kamal
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 12TH DAY OF OCTOBER, 2023
PRESENT
THE HON'BLE MR. PRASANNA B. VARALE, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE M.G.S. KAMAL
WRIT APPEAL No.305 OF 2023 (GM-CC)
C/W
WRIT APPEAL No.300 OF 2023 (GM-CC)
WRIT APPEAL No. 337 OF 2023 (GM-CC)
WRIT APPEAL No.482 OF 2023 (GM-CC)
WRIT APPEAL No.591 OF 2023 (GM-CC)
WRIT APPEAL No.886 OF 2023 (GM-CC)
WRIT APPEAL No.939 OF 2023 (GM-CC)
IN WA NO. 305 OF 2023
BETWEEN:
1. NARENDRA BABU G.V.
S/O K.V. VENKATESHAPPA
AGED ABOUT 27 YEARS
R/AT GUDIBANDE TOWN, A BLOCK
HOUSING BOARD COLONY
CHIKKABALLAPUR-561 209.
2. YALLAPPA BAGALI
S/O RAVUTAPPA
AGED ABOUT 30 YEARS
R/AT CHIKKABEVANUR
INDI TALUK,
VIJAYAPURA - 586 211.
2
3. VANI R S
W/O SUBRAMANI B G
AGED ABOUT 34 YEARS
R/A CHINNAMMA LAYOUT
1ST CROSS, CHOLANAYAKANAHALLI
R T NAGAR POST
HEBBALA, BENGALURU - 560 032.
4. CHAITHRA A.J.
W/O BASAVARAJU B N
AGED ABOUT 30 YEARS
R/A 18 HONGIRANA
17TH CROSS 17TH MAIN ROAD
ANDRAHALLI
BENGALURU - 560 091.
5. ASHWINI S.,
W/O PRAKASH T T
AGED ABOUT 35 YEARS
R/A 31, NANDA GOKULA APARTMENT
1ST MAIN ROAD
PALACE GUTTAHALLI
BENGALURU - 560 003.
6. SIDDALINGESHWARA PATTANASHETTI
S/O SOMALINGAPPA
AGED ABOUT 29 YEARS
R/AT 35, VIJAYA COLONY
NAVARASAPURA
VIJAYAPURA - 586 108.
7. BASAVARAJ HALAKI
S/O SATAPPA
AGED ABOUT 30 YEARS
R/A GOTYAL, JEVOOR POST
CHADACHAN TALUK
VIJAYAPURA - 586 204.
8. NANDISH S.,
S/O SIDDARAMAIAH
AGED ABOUT 30 YEARS
3
R/A JODIPURA VILLAGE
BAVANAHALLI POST
MALUR TQ
KOLAR - 563 130.
9. VASEEM A
S/O AMEER AHAMAD
AGED ABOUT 37 YEARS
R/A TAMARIND MERCHANT
JAYANAGAR MAIN ROAD
SHIKARIPURA TALUK
SHIMOGHA - 577 427.
10 . PARVATIBAI SANGANNA BIDARI
W/O MALLIKARJUNA K SAJJAN
AGED ABOUT 31 YEARS
R/A TANGADAGI POST
MUDEEBIHAL TALUK
BIJAPURA - 586 129.
11 . MALLIKARJUN B RAKKASAGI
S/O BASAVARAJ
AGED ABOUT 29 YEARS
R/A HAVARAGI POST
HUNAGUND TALUK
BAGALKOTE - 587 118.
12 . DADAKHALANADAR DHAVANAKATTI
S/O IBRAHIMSAB
AGED ABOUT 32 YEARS
R/AT KADUR HIREKERUR
HAVERI - 581 116.
13 . SHRUTHI B
W/O SATHISHA N
AGED ABOUT 28 YEARS
R/AT D.NO.9
BASAWESHWARA TEMPLE ROAD
MUTTHUR VILLAGE AND POST
PIRIYAPATTANA TALUK
MYSORE - 571 107.
4
14 . SUMA B M
W/O SHIVKUMAR H S
AGED ABOUT 31 YEARS
R/A HONNEMADU VILLAGE
DODDA HOBALI
G MALLIGERE MANDYA - 571 416.
15 . SAVITA MASKANAL
W/O RAJ KUMAR BANNI
AGED ABOUT 33 YEARS
R/A GANESHNAGAR, TALIKOTI
MUDDEBIHALA TALUK
VIJAYAPURA - 586 214.
16 . ANITHA R
W/O PRAMOD REDDY M B
AGED ABOUT 33 YEARS
R/A MARENAHALLI
HOLUR POST
KOLAR - 563126.
17 . SHWETA PUTTANNAVAR
W/O MAHAVEER SHEBANNANAVAR
AGED ABOUT 32 YEARS
R/A 189A, BASTI ONI,
DEVARASHIGEHALLI
BELAGAVI - 591 153.
18 . MANJUNATH P MENEDAL
S/O PARASHURAM MENEDAL
AGED ABOUT 33 YEARS
R/A 153, NEKAR COLONY
ILKAL HUNAGUND TALUK
BAGALKOTE DISTRICT - 587 125.
19 . SANTOSH MALLIGAWAD
S/O HONNAPPA MALLIGAWAD
AGED ABOUT 37 YEARS
R/A GANGADHAR NAGAR
SHIGLI POST, LAXMESHWARA TALUK
GADAG - 582 210.
5
20 . GANGADHARAIAH K C
S/O CHANDRASHEKARAIAH
AGED ABOUT 39 YEARS
R/A BANNIKODI POST
HONNALLI TALUK
DAVANAGERE - 577 516.
21 . RAVI MALLAPPA BEVINAGIDAD
S/O MALLAPPA PANCHAPPA BEVINAGIDAD
AGED ABOUT 37 YEARS
R/A MANOLLI, PARASGAD
BELAGAVI - 591 117.
22 . HURAN BI KHAZI
D/O ALLAHUDDIN
AGED ABOUT 25 YEARS
R/A ISLAMPURA STREET
RANEBENNUR TALUK
HAVERI - 581 115.
23 . SAVITHA KORI
D/O SOMANINGA
AGED ABOUT 34 YEARS
R/A 205, YATNAL
BIJAPURA - 586 104.
24 . MAMATHA M I
W/O MALLIKARJUNA H N
AGED ABOUT 38 YEARS
R/A 311, V R GOKULUM
NEAR MILANA CONVENTION HALLI
KANNUR HALLI MAIN ROAD
HOSKOTE - 562 114.
25 . LEELAVATHI N.,
W/O SUBRAMANYA G
AGED ABOUT 34 YEARS
R/A 87, 1ST MAIN ROAD
JC NAGAR
MAHALAKSHMIPURAM
BENGALURU - 560 086.
6
26 . RASHMI B N
W/O GANESH K.,
AGED ABOUT 37 YEARS
R/AT NO. 60 BELAKU
1ST FLOOR, 6TH MAIN, 6TH CROSS
BAIRAVESHWARA NAGAR
NAGARBHAVI MAIN ROAD
BENGALURU -560 072.
27 . MUBEEN LALMIYA
W/O IMAMASAB KILLEDAR
AGED ABOUT 34 YEARS
R/AT SIDDANABHAVI ONI
NARAGUND TALUK
GADAG-582 207.
28 . NISHA RANI
D/O DIGAMBER RAO
AGED ABOUT 28 YEARS
R/AT HAJNAL BHALKI TALUK
BIDAR DISTRICT-585 444.
29 . MANJULA B.,
W/O SANTOSH U N
AGED ABOUT 37 YEARS
R/AT MYLARPATTANA ROAD
SANTHOSH NILAYA, UPPARAHALLI,
NAGAMANGALA TALUK
MANDYA -571 432.
30 . UMESH BALLUR
S/O SHREESHAIL
AGED ABOUT 38 YEARS
R/AT INGALIGE POST
MUDHOL TALUK
BAGALKOTE -587 313.
31 . LOKESH TUKARAM BHANGER
S/O TUKARAM
AGED ABOUT 35 YEARS
R/AT SAUNDATTI PARASAGAD
BELGAVI-591 224.
7
32 . JAYADHEEP T PARUTAGALE
S/O TUKARAM
AGED ABOUT 37 YEARS
R/AT NO. 1701, BASAVANAGAR
SHEDBAI, KAGWAD
CHIKKODI TALUK
BELAGAVI -591 315.
33 . SACHIN JUNJARAWAD
S/O SURESH JUNJARAWAD
AGED ABOUT 32 YEARS
R/AT SAUNDATTI, PARASAGAD
BELAGAVI-591 126.
34 . AMBARISH ONTETEEN
S/O IRANNA,
AGED ABOUT 33 YEARS
DEVARA HIPPARAGI POST
SINDHAGI TALUK
VIJAYAPURA-586 115.
35 . LAVANYA R
W/O LOKESH H
AGED ABOUT 30 YEARS
KABBALA VILLAGE AND POST
HOSADURGA TALUK
CHITRADURGA-577 597.
36 . RENUKA HADAPAD
W/O IRANNA
AGED ABOUT 37 YEARS
R/AT AB NAGARA MUNDARGI
GADAG-582 118.
37 . CHANDRASHEKARAGOUDA KAREGOUDA
S/O FHAKKIRAGOUDAR NINGANGOIUDAR
AGED ABOUT 33 YEARS
R/AT KUSAGUR, RANEBENNUR
HAVERI-581208.
8
38 . RUBIYA BEGUM KOPPAL
D/O BASHUSAB
AGED ABOUT 33 YEARS
R/AT MUNDARGI, GADAG-582 118.
39 . SUBHASGOUDA PATIL
S/O LINGANAGOUDA
AGED ABOUT 39 YEARS
R/AT MARADUR POST HALAGI
HAVERI-581 213.
40 . MANJUNATH ANDAVAGOL
S/O APPASAHEB
AGED ABOUT 33 YEARS
R/AT POST TONASHYAL
VIJAYAPURA RURAL -586 121.
41 . MANJULA T K
W/O CHIRANJEEVE B
AGED ABOUT 32 YEARS
R/AT KALAMMANA GUDI BEEDI
CHIKKANAYAKANAHALLI
TUMKUR -572 214.
42 . BASAPPA KURI
C/O CHUNAPPA N. SARVI
AGED ABOUT 38 YEARS
R/AT SHARADA NILAYA, 13TH CROSS
GOKUL NAGAR, MUTAGA
BELAGAVI-591 124.
43 . SHEETAL SAVADI SAJJAN
S/O NAGARAJ SAVADI
AGED ABOUT 35 YEARS
R/AT PLOT NO. 3, 1ST CROSS
BESIDE CHAITRA APARTMENT SHRINAGAR
DHARWAD-580 003.
...APPELLANTS
(BY SRI. V. LAKSHMINARAYANA SR. ADVOCATE FOR
SMT. ANUSHA L., ADVOCATES)
9
AND
1. THE STATE OF KARNATAKA
REP BY UNDER SECRETARY
DEPT. OF PRIMARY AND
SECONDARY EDUCATION
2ND GATE, 6TH FLOOR
M.S. BUILDING
DR. AMBEDKAR ROAD
BENGALURU-560 001.
2. DEPARTMENT OF PERSONAL
AND ADMINISTRATIVE REFORMS
SECRETARY TO GOVERNMENT
ROOM NO.245, 2ND FLOOR
VIDHANA SOUDHA
BENGALURU-560 001.
3. CENTRALISED ADMISSION CELL
SPECIAL OFFICER
OPP. CAUVERY BHAVAN
BENGALURU-560 002.
4. THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPT
CHIKKODI-591 232.
5. DEPUTY DIRECTOR
OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
CHIKKODI-591 232.
6. THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPT
MYSORE-570 007.
7. DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
MYSURU-570 007.
10
8. THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPT
KALABURAGI-585103.
9. DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
KALABURAGI-585 103.
10 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPT
DAKSHINA KANNADA-575 003.
11 . DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
DAKSHINA KANNADA-575003.
12 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPT
RAMANAGAR-562 159.
13 . DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
RAMANAGARA-562 159.
14 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPT
BENGALURU NORTH-560 026.
15 . DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
BENGALURU NORTH-560 026.
16 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPT
BENGALURU SOUTH- 562 106.
11
17 . DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
BENGALURU SOUTH-562 106.
18 . THE DISTRICT OFFICER
DEPARTMENT OF PUBLIC INSTRUCTION
HAVERI-581 110.
19 . DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
HAVERI-581 110.
20 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPARTMENT
SIRSI UTTAR KANNADA-581 401.
21 . DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
SIRSI-581 401.
22 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPARTMENT
RAICHUR-584101.
23 . DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
RAICHUR-584 101.
24 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPARTMENT
BAGALKOTE-587101.
25 . DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
BAGALKOTE-587 101.
12
26 . DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
VIJAYAPURA-586 101.
27 . AKSHATA CHOUGALA
W/O BHARAMU P TEERTH
AGED ABOUT 28 YEARS
R/AT PARAMANANDAWADI POST
RAIBAG TALUK
BELGAVI BELAGAVI-591 311.
28 . PRIYANKA
W/O MANJESH
AGED ABOUT 27 YEARS
R/A B R KAVAL VILLAGE
HANAGODU POST AND HOBLI
HUNSUR, MYSORE-571 105.
29 . JYOTHI A.,
W/O MAHESHA P.
AGED ABOUT 36 YEARS
R/AT NO.4718
NEELAKANTA NAGAR
NANJANGUD
MYSURU-571 301.
30 . RANI H N
W/O NANJESHA
AGED ABOUT 29 YEARS
R/A NO.307, NAGAWALA POST
ILVALA HOBLI
MYSURU-571 130.
31 . JYOTHI CHANDRASHEKHAR KARIKAL
W/O VISHWANATH
AGED ABOUT 29 YEARS
R/A SEDAM ROAD
RTO OFFICE SAI NAGAR
KALABURAGI-585 105.
13
32 . CHAITRA V.Y.
W/O RAGHU K.S.
AGED ABOUT 28 YEARS
R/A VADDARAHALLI VILLAGE
BELAVADI POST
CHIKKAMAGALURU-577 146.
33 . GURULAKSHMI N
W/O THIMMAPPA RAJU
AGED ABOUT 32 YEARS
R/A SADARAHALLI VILLAGE
AKKUR POST
CHANNAPATNA
RAMANAGARA-562 138.
34 . SUNEETHA R
W/O JAGADEESHA
AGED ABOUT 32 YEARS
R/A DODDA YERAMGERE VILLAGE
BIJJAHALLI POST
KODIHALLI HOBLI
KANAKAPURA TALUK.
35 . KALPANA BEERAPPA NAIK
W/O MAHESH G NAIK
AGED ABOUT 30 YEARS
R/A VANNALLI POST
KUMTA
UTTARA KANNADA-581 343.
36 . GAYATHRI NAIK
W/O SHIVARAJ SHANTAPPA NAIK
AGED ABOUT 32 YEARS
R/A ARAMANEKOPPA POST
KODKANI, KUMTA
UTTARAKANNADA-581 440.
37 . NISHA
W/O SATHISH
AGED ABOUT 31 YEARS
R/A 5-155, THAREMAR HOUSE
14
DKOLAVOOR, MURTHUR VILLAGE
KOLAVAR POST, MANGALORE NORTH
DAKSHINA KANNADA - 574 144.
38 . SAVITHA HOSATTI
W/O MAHESH MALI
AGED ABOUT 32 YEARS
R/A POAIGALI, ATHANI,
CHIKKODI - 591 248.
39 . PRATHIBA BEERAPPA YANKANCHI
W/O MURASIDDA GAVADE
AGED ABOUT 29 YEARS
R/A SHIVANUR POST, ATHANI
CHIKKODI - 591232.
40 . RAMYARANI
W/O PRABHAKAR RAJU POOJARY
AGED ABOUT 30 YEARS
R/A 1-218, SAPTHAGIRI
BELAVE POST AND VILLAGE
UDUPI - 576 212.
41 . NANDA B GOUDAR
W/O MANJUNATH N GHATTI
AGED ABOUT 31 YEARS
R/A 2408, SIMHASAN PLOT
GAJENDRAGAD
GADAG - 582 114.
42 . SHEEBA ANJUM
W/O MOHAMMED ETHESHAM ULLA
AGED ABOUT 33 YEARS
R/A 778/222
BEHIND POLICE STATION
BUR ROAD, BANGARPET
KOLAR - 563 114.
43 . ASHA S.,
W/O VINAYAKUMAR
AGED ABOUT 31 YEARS
15
R/A 1/9, REDDI LINGAYATH ONI
DOOPADAHALLI POST
KOTTUR, VIJAYANAGAR
KARNATAKA - 583 134.
44 . PRAMILA T.,
W/O GOPALA R
AGED ABOUT 37 YEARS
R/AT# 97, SWAMIVIVEKANANDA
BADAVANE, BAHADURPURA
ANEKAL, BENGALURU - 562 106.
45 . PATIMA BABAKKANAVAR
W/O ABDUL KHADAR R/A JILANI
AGED ABOUT 29 YEARS
R/AT # 2579, SAVALA BAVIONI
MULGUND RURAL
GADAG - 582117.
46 . SHRUTHI
W/O VEERAREDDY
AGED ABOUT 27 YEARS
R/A 92, CHINTAKUNTA POST
YADGIRI - 585 214.
47 . LEELA HIREMATH
W/O SANTOSH KUMAR
AGED ABOUT 31 YEARS
R/A PLOT NO.2,
10-934/21/2A/2
OPP. VIVEKANANDA COLLEGE
NEAR FIRE STATION
MAHALAXMI LAYOUT
KALABURAGI - 585 101.
48. SMT. RUKIYA BANU M.V.
D/O MUSHTAK AHMED
W/O LIYAKATH
AGED ABOUT 28 YEARS
PERMANENT R/O:
No. 14/1287, JAYANAGAR
JANATHA QUATRESS
16
DHARWAD - 580 001.
49. SMT. NAJAMOON MULLA
D/O IBRAHIMSAB MULLA
W/O SUBHANI
AGED ABOUT 35 YEARS
PERMANENT R/O:
NADUVINAPETH, MANIHAL POST
SUREBAN TALUK
RAMANAGARA DISTRICT - 591 127.
50. SMT. SHAILA LAKSHMAN KABBUR
D/O LAKSHMAN
W/O DATTATREYA BIRAJADAR
AGED ABOUT 28 YEARS
PERMANENT R/O:
PETKARCHAWL
MARUTHI GALLI
GATAPRABHA
MALLAPURA POST
GOKAK BELGAUM - 591 306.
51. SMT. THARA G.E.,
D/O ESHAWARAPPA G.S.,
W/O MOHAN KUMAR N.,
AGED ABOUT 27 YEARS
PERMANENT R/O
CHIKKANAHALLI
SIRA, TUMKURU - 572 125.
52. SMT. ARPITHA S.,
D/O SURENDRA S.K.,
W/O B.M. VARANESH
AGED ABOUT 29 YEARS
No.136, HALLIKERE BALLUR
MUDIGERE
CHIKKAMAGALRU - 577 122.
53. SMT. TRIVENI M.G.,
D/O GIRIJA MAHESH
W/O YOGESHA
AGED ABOUT 33 YEARS
17
PERMANENT R/O
WARD No.02
BEHIND APMC NAIDU LAYOUT
NEHRUNAGAR
BELUR, HASSAN - 573 115.
54. SMT. NAVEEDA KHANNUM
D/O ASSADULLA KHAN
W/O HAYATH BASHA S.,
AGED ABOUT 32 YEARS
PERMANENT R/O
NEAR JAMIYA MASJID
KERE BILACHI POST
CHENNAGIRI,
DAVANAGERE - 577 218.
55. SMT. VIDYA G.,
D/O GHANARAJ D.,
W/O VASU R.,
AGED ABOUT 31 YEARS
PERMANENT R/O
HUNASINAKERE LAYOUT
BEHIND SANTHEPETE SCHOOL
HASSAN - 573 201.
56. SMT. SALMA JABEEN
D/O NUSRATH ALI
W/O RAVI M.L.,
AGED ABOUT 32 YEARS
PERMANENT R/O
B-1, 21, ANTHARIKSHA NAGAR
MCF HOUSING COLONY
HARALAHALLI
HASSAN - 573 202.
57. SMT. SHILPA H.R.,
D/O RAJASHEKAR H.K.,
W/O SHREE HARSHA
AGED ABOUT 33 YEARS
PERMANENT R/O
HEBBALE VILLAGE
SOMAVARPET TALUK
18
KODAGU - 571 232.
58. SMT. MEENAKSHI M.,
D/O MAYAPPA
W/O SHIVARAJA K.,
AGED ABOUT 31 YEARS
PERMANENT R/O
No.111, HOSABEEDI
HINKAL, MYSURU RURAL
KARNATAKA - 570 017.
59. SMT. SARASWATHI TIWARI
D/O KESHAVA TIWARI
W/O RAGHAVENDRA RAJAPUT
AGED ABOUT 32 YEARS
PERMANENT R/O
No.3278, 4TH CROSS
SARASWATHI NAGAR
GANESHPURA, HINDALAGA
BELGAVI - 591 108.
60. SMT. NETRA P., D/O PUTTASWAMY
W/O VIJAYA SHANKAR M.,
AGED ABOUT 32 YEARS
PERMANENT R/O
No.518, 18TH CROSS
4TH MAIN, VIDYARANYAPURA
MYSORE - 570 008.
61. SMT. MADUSHREE NAIK
D/O MAHABALESHWAR
W/O NAGARAJ BEERAPPA NAIK
AGED ABOUT 29 YEARS
PERMANENT R/O
No.42/B, MIRJA KUMATA
UTTARAKANNADA - 581 440.
62. SMT. NOORAIN SULTANA
W/O KAFEEL AHMED
AGED ABOUT 29 YEARS
PERMANENT R/O
10TH CROSS, 1ST STAGE
19
BEHIND QUBAMASJID
RML NAGAR, SHIVAMOGGA - 577 201.
63. SMT. S. SHAHWAR UNNISA
D/O SANULLA SHARIFF S.,
W/O ASLAM SAIKALGAR
AGED ABOUT 29 YEARS
PERMANENT R/O
CHENNAGIRI DAVANGERE - 577 213.
64. SMT. KANEEZ FATTIMA
D/O GHOUSE PASHA
W/O MOHAMMED I
AGED ABOUT 28 YEARS
PERMANENT R/O
SECOND STAGE COTTON PETE
MG ROAD
KOLAR - 517 247.
65. SMT. SHAMALA A.S.,
D/O. SHIVANNA GOWDA K.,
W/O GAJENDRA L.,
AGED ABOUT 37 YEARS
PERMANENT R/O
No.10,11 WARD 1564
GEETHASHALA ROAD
VTC PEENYA DASARAHALLI
BANGALORE - 560 057.
66. SMT. TABASSUM JHA
D/O SHIVAPUTRAPPA MALGI
W/O MAHALINGAPPA TALUK
AGED ABOUT 35 YEARS
PERMANENT R/O
No.340, NEAR POST OFFICE
DOTHIHAL, KUSTAGI
KOPPAL - 583 287.
67. SMT. GULFAM
D/O PEERKHAN T.M.,
W/O AASIF PASHA
AGED ABOUT 26 YEARS
20
PERMANENT R/O
TALAGUNDHA VILLAGE
MEDIHALA POST
KOLAR - 563 101.
68. SMT. VARSHA PATIL
W/O FHAKKIR @ TRISHUL HIRAGANNAVAR
AGED ABOUT 33 YEARS
PERMANENT R/O
HIRAGANNAVAR BUILDING
UNDER RAIWAY BRIDGE
HAVERI - 581 110.
69. SMT. SMEETHA SUBEDAR
D/O ASHOK
W/O RAWUTH KANAKANA WADI
AGED ABOUT 29 YEARS
PERMANENT R/O
HALEPET GALLI, TERADHAL
RABAKAVI TALUK
BANNAHATTI
BAGALKOT - 587 315.
70. SMT. SOUMYA N.S.,
D/O SHEKARAPPA N.H.,
W/O SUDHARSHANA R.V.,
AGED ABOUT 28 YEARS
PERMANENT R/O
ULLASA NILAYA KUVEMPU NAGAR
T.H. ROAD, RIPPANPET
HOSANAGARA TALUK
SHIVAMOGGA - 577 426.
71. SMT. SNEHALATHA DEVAREDDY
D/O MALLANAGOUDA
W/O SANTOSH
AGED ABOUT 29 YEARS
PERMANENT R/O
No.1227, BADAVADAGI STREET
WARD No.03, HUNGUND
BAGALKOT - 587 118.
21
72. SMT. SWELEHA NAZNEEN
D/O NAZEER AHMED
W/O FAYAAZ
AGED ABOUT 30 YEARS
PERMANENT R/O
SAGARA, SHIVAMOGGA - 577 401.
73. SMT. SANDHYARANI B
D/O BABU
W/O RAMESH S.,
AGED ABOUT 29 YEARS
PERMANENT R/O
10TH WARD, BEHIND JUNIOR COLLEGE
PLD BANK ROAD
BAGEPALLI, CHIKKABALLAPURA - 561 207.
74. SMT. NAGARATHNA VENKANNA NAYAK
D/O VENKANNA NAYAK
W/O ASHWIN KUMAR
AGED ABOUT 27 YEARS
PERMANENT R/O
SAGADA GIRI, ANKOLA TALUK
UTTARAKANNADA - 581 319.
75. SMT. JYOTHI H.N.,
D/O NAGARAJU
W/O SHASHI KUMAR
AGED ABOUT 27 YEARS
PERMANENT R/O
CHINNADA GUDI
HUNDI VILLAGE AND POST
NANJANAGUD, MYSORE - 571 312.
76. SMT. DIVYASHREE K.,
D/O B. KRISHNA
W/O ADITYA NAIRY
AGED ABOUT 27 YEARS
PERMANENT R/O
3-131, HERANJE 5 SENSE 52 HEROOR
KUNJALU POST
UDUPI - 576 213.
22
77. SMT. VATSALA R.G.,
D/O LATE GANGANNA
W/O NAGARAJU H.A.,
AGED ABOUT 29 YEARS
PERMANENT R/O ROPPADA PALYA
SWANDENA HALLI POST
TUMAKUR - 572 104.
78. SMT. SUDHARANI
D/O YALAGUNDAPPA BEERADAR
W/O SHRI AMARESHA
AGED ABOUT 39 YEARS
PERMANENT R/O
JAYABHAVANI NILAYA
SARASWATHI VIDYA MANDIR
COTNOOR, KALABURGI - 585 102.
79. SMT. USHA C.M.,
D/O SHREE MALLIKARJUNAPPA
W/O SANDEEP H.E.,
AGED ABOUT 27 YEARS
PERMANENT R/O
CHIKKABANUR, BANUR POST
SAKARAYANAPATNA HOBLI, KADUR
CHIKKAMAGALURU - 577 135.
80. SMT. SHWETHA V.,
D/O VENKATESHAPPA V.C.,
W/O VENKATESH N.,
AGED ABOUT 32 YEARS
PERMANENT R/O
A BLOCK, NEAR KAUVERY HARDWARE SHOP
NARASAPURA ROAD
VEMGAL, KOLAR - 563 101.
81. SMT. LAKSHMI S.,
D/O SUBRAMANI
W/O JAGADEESH E.,
AGED ABOUT 32 YEARS
PERMANENT R/O
BANNAHATTI VILLAGE
TEKALE POSE, MALUR TALUK
KOLAR - 563 137.
23
82. SMT. SHAILA KAKHANADAKI
D/O KASHINATH KAKANADAKI
W/O SHREE SHAILA M., AMBALAL
AGED ABOUT 29 YEARS
PERMANENT R/O
CHELUVANARAYANA SWAMY NILAYA
RANGAPPA ROAD
BANASHANKARI
BANGALORE - 560 085.
83. SMT. SAVITHA V.,
D/O VENTAKESH R.,
W/O KOTESHWARA REDDY C.,
AGED ABOUT 33 YEARS
PERMANENT R/O
No.07/58, R VENKATESHA NILAYA
KOLAR - 563 101.
84. SMT. RAMYA S.,
D/O SURESH
W/O MAHESH P.,
AGED ABOUT 29 YEARS
PERMANENT R/O
KENCHAMMANA HALLI
SASALA KUNTE
PAVAGADA
MUDUGIRI - 561 202.
85. SMT. SHAHANAZ A.,
D/O ABDUL KALEEL
W/O SYED MAOHAMMED AKEEL HUSSAIN
AGED ABOUT 30 YEARS
PERMANENT R/O
No.50 PALANAJOGI HALLI
DODDABALLAPUR
BENGALURU - 561 203.
86 SMT. SANGEETHA A.N.,
D/O NINGEGOWDA
W/O RADHAKRISHNA
AGED ABOUT 35 YEARS
24
PERMANENT R/O
AKKUR VILLAGE & POST CHENNAPATNA
RAMANAGARA - 562 138.
87 SMT. DIVYASHREE B.J.,
D/O JAYARAMAIAH B.,
W/O CHANDRASHEKAR H.A.,
AGED ABOUT 31 YEARS
PERMANENT R/O
GUBBI, TUMKUR - 572 216.
88. SMT. ZAIBA TARANNUM
W/O MUKTHIYA BASHA
PERMANENT R/O
HELE MEDARKERI
NEW CHAMPA BUILDING
SHIKARIPURA
SHIVAMOGGA - 577 427.
89. SMT. KALAVATHI B.M.,
D/O MAHADEVAIAH
W/O NAGABHUSHAN
AGED ABOUT 33 YEARS
PERMANENT R/O
No.84, 3RD CROSS
SARASWATIPURAM
WAVERS COLONY
NELAMANGALA
BENGALURU RURAL- 562 123.
90. SMT. KALPANA T.G.,
D/O SHREE GOPALAPPA A
W/O SHREE SANTHOSH N.,
AGED ABOUT 30 YEARS
PERMANENT R/O
R/No.7322, RAMA MANDIR TEMPLE ROAD
WEAVERS COLONY
NELAMANGALA
BANGALORE RURAL - 562 123.
91 SMT. SUMA B.L.,
W/O VIJAYAKUMAR N.D.,
25
AGED ABOUT 28 YEARS
PERMANENT R/O
BILEKAL HALLI VILLAGE
UDDEBORANHALLI POST
CHIKKABALLAPURA - 577 168.
92. SMT. SAVITHA
D/O SHREE SIVAPUTRAPPA MALAGI
W/O MAHALLINGAPPA TIRAKI
AGED ABOUT 35 YEARS
PERMANENT R/O
No.340, NEAR POST OFFICE, DOTHIHAL
KUSTAGI, KOPPALA - 583 278.
93. SMT. GANGUBHAI JALAPUR
D/O SHREE BASANNA
W/O SHREE MAHANTESH
AGED ABOUT 30 YEARS
PERMANENT R/O:
R/O KONNUR
TALIKOTE, MUDDEBIHAL
VIJAPUR - 586 208.
94. SMT. SEEMA SORAGANVI
W/O ANNA SAAB BELAGALI
AGED ABOUT 32 YEARS
PERMANENT R/O:
R/O POST SATTI, TALUK ATANI
BELGAVI, CHIKKODI - 591 240.
95. SMT. ARCHANA B.P.
D/O PUTTASWAMY
W/O ROHITH K.,
AGED ABOUT 32 YEARS
PERMANENT R/O:
R/O No.9, ADARSH NAGAR
KOLLEGALA
CHAMARAJ NAGAR - 571 440.
96. SMT. VIJAYALAKSHMI
D/O RAJKUAR
W/O VISHWANATH B.,
26
AGED ABOUT 30 YEARS
PERMANENT R/O:
R/O 3-113/688
NAGONDANAHALLI
BENGALORE NORTH
WHITE FIELD BANGALORE - 560 066.
97. SMT. JYOTHI N.,
W/O LOKESH N.R.,
AGED ABOUT 32 YEARS
PERMANENT R/O:
R/O 61 SANTHE BEEDI
OPPOSITE PARIYAPPA SWAMY
MATHA DOMMASANDRA
ANEKAL TALUK
BENGALORE SOUTH - 562 125.
98. SMT. BASIRA BEGUM
D/O SRI. MALLIKSAB MULLA
W/O SRI. JAKEER HUSSAIN
AGED ABOUT 30 YEARS
PERMANENT R/O:
R/O BALASHETTY HALLI POST
KAMANATAGI HUNSAGI
SHORAPUR, YADGIRI - 585 291.
99. SMT. RATHNA K.P.,
D/O PARAMESHWARAPPA
W/O MAHANTHESH
AGED ABOUT 30 YEARS
PERMANENT R/O:
123/10 NARASIMHA COMPOUND 1ST MAIN ROAD
T. DASARAHALLI
BANGALORE - 560 057.
100. SMT. MALA M.,
D/O SRI. MALLAIAH
W/O SRI. SHIVANNA
AGED ABOUT 32 YEARS
PERMANENT R/O:
R/I 1/20 2ND MAIN ROAD
MARENAHALLI
27
VIJAYANAGAR
BANGALORE - 560 040.
101. SMT. DEEKSHITHA Y.E.,
D/O EKAMBARACHAR
W/O CHANDRASHEKAR P.,
AGED ABOUT 27 YEARS
PERMANENT R/O:
R/O 60/61 NEXT TO BBMP OFFICE DEVASANDRA
KRISHNARAJA PURAM
BANGALORE NORTH - 560 036.
102. SMT. SUDHA S.R.,
D/O RAMA
AGED ABOUT 36 YEARS
PERMANENT R/O:
R/O DEVIPURA TEMPLE ROAD
SRI. RAMA NAGARA
TALAPADI POST
MANGALORE - 575 023.
103. SMT. JYOTHI G.,
D/O GANAPATHY ACHARYA
W/O CHANDRASHEKARA
AGED ABOUT 36 YEARS
PERMANENT R/O:
R/O YERMAL THAENKA KAAPU TALUK
UDUPI - 574 119.
104. SMT. SUMALATHA
D/O KOTYAPPA SALIAN
W/O SANTHOSH U.,
AGED ABOUT 32 YEARS
PERMANENT R/O:
R/O 4-23, PULLITHADI HOUSE
NAARINGANA, BANTWALA
DAKSHINA KANNADA - 575 018.
105. SMT. VIJAYALAKSHMI ARALIKATTI
D/O CHANDRASHEKAR ARALIKATTI
W/O JAGADEESH HANDADAKATTI
AGED ABOUT 38 YEARS
28
PERMANENT R/O:
R/O 2ND CROSS,
NEAR DTC GANCHI NAGAR
DHARWAD - 580 004.
106. SMT. JAYAPADMA DESAI
D/O SANATH KUMAR DESAI
W/O BRAMHA SUHAS MUTTIN
AGED ABOUT 29 YEARS
PERMANENT R/O:
R/O MARKET ROAD
UPPINABELAGERI
DHARWAD - 581 206.
107. SMT. ASHABI BHASHASAB MEERANNAVAR
D/O BHASHASAB
W/O MOULALI NASHIKUDI
AGED ABOUT 31 YEARS
PERMANENT R/O:
R/O KALAS POST
KUNDAGOL
DHARWAD - 581 107.
108. SMT. SUMA KRISHNAPPA SAWUKAR
D/O KRISHNAPPA SAWUKAR
W/O RAMESH
AGED ABOUT 35 YEARS
PERMANENT R/O:
R/O HEBSUR POST
HUBLI TALUK
DHARWAD DISTRICT - 581 209.
109. SMT. SHYAMALA
D/O NARAYANA KULAL
W/O SURESH KULAL
AGED ABOUT 32 YEARS
PERMANENT R/O:
R/O No.2-87, HANIGADDE
MUDDUMANE POST
SHIRURMANDATTI
UDUPI - 576 223.
29
110. SMT. PRIYA N. KARADIN
D/O SRI. NAMADEVAPPA KARADIN
W/O AMRUT KARAJAGI
AGED ABOUT 31 YEARS
PERMANENT R/O:
R/O S.P. KARAJAGI
HOUSE No.1/2, HDMC
BELAMKAR ONI
HUBBALI - 580 024.
111. SMT. JAYASHREE
D/O RAMACHANDRA
W/O SANTHOSH KUMAR
AGED ABOUT 33 YEARS
PERMANENT R/O:
R/O LACHINCHOLI POST
ALAND TQ
KALABURGI DISTRICT - 585 302.
112. SMT. KAVYA B.R.
D/O RAVEENDRA D.,
W/O JYOTHISH K.,
AGED ABOUT 32 YEARS
PERMANENT R/O:
R/O NERTHANE HOUSE
DHARMASTALA
BELTANGADI TALUK
DAKSHINA KANNADA - 574 216.
113. SMT. TAJASWINI TANVASHI
D/O SIDDALINGAPPA
W/O SUNIL JAGATI
AGED ABOUT 35 YEARS
PERMANENT R/O:
R/O No.5659, MALLAMMA NAGAR
NEAR DURGADEVI TEMPLE
MUDHOL
BAGALKOT - 587 313.
114. SMT. ANITHA Y.V.,
D/O VENKATARAVANAPPA
W/O MURALIDHAR H.,
30
AGED ABOUT 35 YEARS
PERMANENT R/O:
R/A VYACHAPURA HALLI
GOWRIBIDANUR
CHIKKABALLAPUR - 561 210.
115. SMT. SAVITHRI BASAPPA GEDAGERI
D/O BASAPPA
W/O CHANDRASHWKAR HOSMANI
AGED ABOUT 32 YEARS
PERMANENT R/O:
R/A No.27, BEVOOR POST
YALBURGA TALUK
KOPPALA - 583 237.
116. SMT. HARSHA KAMATE
D/O BHEEMAPPA
W/O SANTHOSH KUMAR
AGED ABOUT 27 YEARS
PERMANENT R/O:
C/O G.S. SAMANI H.NO.140
NEAR J J HOSPITAL
HUKKERI ROAD
GHATAPRABHA
GOKAK, BALAGHAVI - 591 306.
117. SMT. RAMYA H.M.,
D/O MANCHE GOWDA
W/O KIRAN KUMAR R.,
AGED ABOUT 31 YEARS
PERMANENT R/O:
R/O No.111, 5TH CROSS
ULLAL MAIN ROAD
JJ NAGAR
JNANBHARATHI
BANGALORE - 560 056.
118. SMT. SHEETHAL RAMACHANDRA NAIK
D/O RAMCHANDRA NAIK
W/O TIRUMALA NAIK
AGED ABOUT 29 YEARS
PERMANENT R/O:
31
R/O ELUMUDI HAKLU
HADEEN POST, BELAKE TQ
UTTARA KANNADA - 581 320.
119. SMT. PRIYANKA DESAI
D/O BASANGOUDA
W/O MANOJ KUMAR BIDARI
AGED ABOUT 30 YEARS
PERMANENT R/O:
R/O KHANAPUR
VIJAYAPURA SINDAGI
BIJAPUR - 586 128.
120. SMT. NAYANA NAIK
D/O VENKAPPA S. NAIK
W/O VIDYADHARA R NAIK
AGED ABOUT 30 YEARS
PERMANENT R/O:
R/O BAAD POST
KUMUTA TQ
UTTARAKANNADA - 581 351.
121. SMT. DIVYA Y.,
D/O YALLAPPA POOJARI
W/O HARISHCHANDRA
AGED ABOUT 30 YEARS
PERMANENT R/O:
R/O RANGANAPAL
BILAKALI VILLAGE
MUDIGERE TQ
CHIKMAGALURU - 577 121.
122. SMT. SOWMYA
D/O SHOBANANDA KUMAR H.,
W/O SHRIKANTH
AGED ABOUT 29 YEARS
PERMANENT R/O:
R/O SRI. SAI KRUPA NERALAKATTE
KUVETTU, DAKSHINA KANNADA - 574 224.
123. SMT. SULOCHANA S.,
D/O SANJEEVA POOJARI
32
W/O NAVEEN K.,
AGED ABOUT 29 YEARS
PERMANENT R/O:
R/O No.2-57, NEAR CHAARMADI SCHOOL
CHAARMADI, BELTANGADI
DAKSHINA KANNADA - 574 228.
124. SMT. PARVEEN M., PATEL
D/O MOULALI PATEL
W/O ABDUL RAHIM BABAR M. DAKHANI
AGED ABOUT 38 YEARS
PERMANENT R/O
R/O BADI KAMAN JM ROAD
VIJAYAPURA - 586 101.
125. SMT. SHRUTHI BELLUNDAGI
D/O KALLAPPA BELLUNDAGI
W/O SHANKREPPA P. MASALI
AGED ABOUT 27 YEARS
PERMANENT R/O:
R/O KANNUR POST
VIJAYAPURA TQ & DISTRICT - 586 101.
126. SMT. SAMEENA KOUSAR MAISTRY
D/O FAQRUDDIN MAISTRY
W/O MOHAMMED YASIN HAVALAGI
AGED ABOUT 34 YEARS
PERMANENT R/O:
R/O J.M. ROAD
BEHIND JAMIYA MASJID
PATEL GARDEN, VIJAYAPURA - 586 104.
127. SMT. ASHA D.M.
D/O MANJAPPA
W/O GOVINDARAJU S.D.,
AGED ABOUT 29 YEARS
PERMANENT R/O:
R/O KUMBALLURU, HONNALI
DAVANAGERE - 577 219.
128. SMT. KRIPA HEGDE K.,
D/O RAGHU HEGDE K.,
33
W/O AJITH HEGDE
AGED ABOUT 34 YEARS
PERMANENT R/O:
R/O SRI. VINAYAK KRUPA
KAADUBETTAMALA KAARKALA
UDUPI - 574 122.
129. SMT. ASHWINI KEMMPANNAVAR
D/O NEELAPPA
W/O GURU SIDDANAGOUDA POLICE PATIL
AGED ABOUT 29 YEARS
PERMANENT R/O:
R/O HIRE MYAGERI
KOPPAL - 583 236.
130. SMT. SHREEDEVI
D/O SATHYANARAYAN BHATT
W/O ANANTH K.,
AGED ABOUT 33 YEARS
PERMANENT R/O:
R/O ANANTH DHAMA
NEAR NET COLLEGE
NITTE, KAARKALA
UDUPI DISTRICT - 574 110.
131. SMT. SWATHI
D/O NITHYANANDA SHETTY
W/O DEEPAK SHETTY
PERMANENT R/O:
R/O ANANDA NILAYA
GOLIYADI, MELMANE
PADU ANJAR, HIRIYADKA POST
UDUPI - 576 113.
132. SMT. JAYASHRI SIDARAY LANGOT
D/O SIDARAY LANGOT
W/O MAHANTESH METRI
AGED ABOUT 27 YEARS
PERMANENT R/O:
R/O KURUBA GALLI, ATHANI
CHIKKODI - 591 304.
34
133. SMT. CHANDRKANTHI HEGDE
D/O RAGHAV HEGDE
W/O RANJITH HEGDE
AGED ABOUT 27 YEARS
PERMANENT R/O:
R/O HARAVATTLU HOUSE
KADATALA
KAARKALA UDUPI - 574 108.
134. SMT. SHRI. SHANKARI
W/O SANDEEP PADMASALI
AGED ABOUT 33 YEARS
PERMANENT R/O:
R/O SANGABITTU VILLAGE
BANTWALA TQ
DAKSHINAKANNADA - 574 237.
135. SMT. POORNIMA
D/O MANJUNATHA
W/O SUBHASH
AGED ABOUT 29 YEARS
PERMANENT R/O:
R/O BIJOOR
BYNDDOR TQ
UDUPI - 576 232.
136. SMT. RAJANI KUMARI M.G.,
W/O VINAY KUMAR L.,
AGED ABOUT 31 YEARS
PERMANENT R/O:
MALLAPUR VILLAGE
MADEHALLI
CHITRADURGA - 515 281.
137. SMT. SUNITHA KOLLI
W/O CHANDRANATH
AGED ABOUT 29 YEARS
PERMANENT R/O:
R/O KIMS QUATRESS BLOCK No.2
HOUSE No.15, VIDYANAGARA
HUBBLI, DHARWAD - 580 031.
35
138. SMT. LALITHA DARGAD
W/O MALLIKARJUNA
AGED ABOUT 27 YEARS
PERMANENT R/O:
R/O DEVARADDI STREET
HUNGUND
BAGALKOT - 587 102.
139. SMT. VANI S.,
W/O SATHISHA
AGED ABOUT 33 YEARS
PERMANENT R/O:
R/O JODIMANE
HAANE HALLI, BARKUR
DHARMAVARA UDUPI - 576 210.
140. SMT. SHIVABASAMMA MADIWALAR
W/O HONAKEREPPA MADIWALAR
AGED ABOUT 29 YEARS
PERMANENT R/O:
R/O HALGATTI
RAMADURGA
BELAGAVI - 591 123.
141. SMT. LATHA G.D.,
W/O MANJUNATHA
AGE(MAJOR)
PERMANENT R/O:
R/O GADDEHALLI POST
MAAVINAHALLI, C.S. PURA HOBLI
TUMKUR - 572 213.
142. SMT. USHA ALAVANDI
D/O NINGAPPA A.T.,
W/O P. DEVENDRAPPA
AGED ABOUT 31 YEARS
PERMANENT R/O:
R/O HIMALAPURA ROAD
BADIGERA ONI
DOOPADA HALLI VILLAGE
KOTTUR
VIJAYANAGARA - 583 134.
36
143. SMT. RADHIKA
D/O SHARANEGOUDA
W/O SHIVAKUMAR
AGED ABOUT 27 YEARS
PERMANENT R/O:
R/O HINGALAGI
HEVOORU, HILAKAL
BAGALKOT - 587 154.
144. SMT. YASHODAMMA N.,
W/O SHASHIKUMAR A.,
AGED ABOUT 32 YEARS
PERMANENT R/O:
R/O Y KAGGAL POST
BALLARI TALUK
BALLARI - 583 111.
145. SMT. JYOTHI ANGADI
D/O VIRUPAXAPPA ANGADI
W/O SHIVARUDRAPPA V. BANDIWAD
AGED ABOUT 34 YEARS
PERMANENT R/O:
R/O No.795, NEAR BANNIKATTI
RAJIV GHANDI NAGAR
GADAG - 582 101.
146. SMT. RAJESHWARI HIREMAT
D/O MALLAYYA HIREMAT
W/O PANCHAXARAYYA ARADYAMATH
AGED ABOUT 29 YEARS
PERMANENT R/O:
R/O JALALPUR POST
SAVANOOR TALUK
HAVERI DISTRICT - 581 118.
147. SMT. TASKEEN KOUSAR SANADI A
D/O ABDUL KAREEM SANADI
W/O MAAZAHMED BELAJUMKAR
AGED ABOUT 29 YEARS
PERMANENT R/O:
R/O HASHMIN NAGAR
4TH CROSS, KWB - 6738/04
37
DHARWAD - 580 008.
148. SMT. PARVATHI NINGAPPA ANGADI
D/O NINGAPPA ANGADI
W/O MANUNATH HUDDAR
AGED ABOUT 25 YEARS
PERMANENT R/O:
R/O NELLUR POST
MUSHIGERI TALUK
GAJENDRAGAD, GADAG - 582 211.
149. SMT. JYOTI PANCHAKSHARAYYA HIREMAT
D/O PANCHAKSHARAYYA HIREMAT
W/O BASAYYA D . MATHAPATI
AGED ABOUT 28 YEARS
PERMANENT R/O:
R/O A.P. NARENOOR
BADAMI TALUK
BAGALKOT - 587 206.
150. SMT. BASAVVA HEMAREDDY YARAGATTI
D/O HEMAREDDY YARAGATTI
W/O RAGHAVENDRA V. HARLAPUR
AGED ABOUT 31 YEARS
PERMANENT R/O:
R/O KONGWAD, TADAHAL
NAVALGUNDH
DHARWAD - 580 001.
151. SMT. PUSHPALATH P.,
W/O VIJAYAKUMAR R.K.,
AGED ABOUT 30 YEARS
PERMANENT R/O:
R/O KERETONNUR POST & VILLAGE
PANDAVAPURA TALUK
MANDYA - 571 434.
152. SMT. RESHMA BAGWAN
W/O IRSHAD BAGWAN
AGED ABOUT 29 YEARS
PERMANENT R/O
R/O ITAGI COLONY
38
TORAVI ROAD
VIJYAPUR - 586 102.
153. SMT. VIJAYALAKSHMI BASAPPA BADIGER
W/O MANJUNATH BADIGER
AGED ABOUT 32 YEARS
PERMANENT R/O
R/O YADWAD ROAD
HULKUND, RAMDURGA
BELGAVI - 591 114.
154. SMT. SONIKA
W/O BASAVARAJ
AGED ABOUT 30 YEARS
PERMANENT R/O
R/O MADANIPARAGA POST
ALAND TALUK
KALBURGI - 585 236.
155. SMT. VIJAYALAKSHMI
W/O KIRAN
AGED ABOUT 28 YEARS
PERMANENT R/O
R/O ROUDAL BAND CAMP LINGASUGUR
RAICHUR - 584 127.
156. SMT. UMADEVI
W/O BHEEMASHANKAR
AGED ABOUT 35 YEARS
PERMANENT R/O
R/O No. 11-421/16
SAMATHA COLONY BRAHMPUR KALBURGI SOUTH
KALBURGI - 585 302.
157. SMT. VIDYA SHERUGAR
D/O NAGESHSHERUGAR
W/O VIJAY SERVGARA
AGED ABOUT 33 YEARS
PERMANENT R/O
R/O No.13-198/2
SANTHANAKERI
GANGOLLI VILLAGE & POST
39
KUNDAPUR TALUK
UDUPI - 576 216.
158. SMT. GOURAMMA
D/O SHIVABASAPPA
W/O RAVISHANKAR
AGED ABOUT 31 YEARS
PERMANENT R/O
R/O GUNJALLI CAMP
K. HOSAHALLI POST
SINDANOOR TALUK
RAICHUR - 584 132.
159. SMT. POORNIMA GARADIMANI
D/O GURUNATH
W/O CHANDRASHEKAR B.,
AGED ABOUT 31 YEARS
PERMANENT R/O
No.7/2, SRI. BANASHANKARI NILAYA
RATHAPURPETH
RAMADURGA
BELAGAVI DISTRICT - 591 123.
160 .SMT. REKHA KURI
D/O MAHANTESH KURI
W/O NINGAPPA PUJARI
AGED ABOUT 29 YEARS
PERMANENT R/O
R/O BEERALIGESHWARA TEMPLE ROAD
BASAVANA BAGEWADI
VIJAYAPURA - 586 203.
161. SMT. VEENA GADDAD
D/O VEERAPPA GADDAD
W/O DAYANAND B.N.,
AGED ABOUT 29 YEARS
PERMANENT R/O
R/O BIJAWARA POST
MUDUGIRI TALUK
TUMKURU - 572 132.
162. SMT. SUNEETHA TUMBAL
40
D/O MALLANNA
W/O SANDEEP
AGED ABOUT 34 YEARS
PERMANENT R/O
R/O No. 1203/A MANIHAL, SUREBAN
RAMADURGA TALUK
BELAGAVI - 591 127.
163. SMT. NETRAVATHI SOMANATH SULIBHAVI
D/O SOMNATH SULIBHAVI
W/O VISHWANATH
AGED ABOUT 31 YEARS
PERMANENT R/O
R/O RAMADURGA BELGAVI - 591 123.
164. JAYASHREE GOTYAL
D/O MAHADEVAPPA GOTYAL
AGED ABOUT 31 YEARS
R/AT POST ATHARGA INDI
VIJAYAPURA - 586 112.
165. GOURAVVA HAJERI
S/O SHANKARSING
AGED ABOUT 29 YEARS
R/AT POST TONASHYAL
VIJAYAPURA - 586 108.
166. SUNANDA BADIGER
D/O MANAPPA
AGED ABOUT 31 YEARS
R/AT OPP UMASHANKAR KARYALAY
CHANDA BAWADI ROAD
SHIRIYAL SHETTI CHOCK
VIJAYAPURA -586 101.
167. MANJULA PATIL
D/O NETAJI
AGED ABOUT 33 YEARS
R/AT GOTAKHINDAKI POST
BHANTANURA TALIKOTE
MUDDEBIHAL
VIJAYAPURA - 586 214.
41
168. GEETA BHEEMANAGOUD BIRADAR
D/O BHEEMANAGOUD BIRADAR
AGED ABOUT 32 YEARS
R/AT PLOT NO.16
BAGAVANTI HOSPITAL BACKSIDE
BASAVANA BAGEWADI ROAD
VIJAYAPURA KARNATAKA - 586 109.
169. POTADAR SHRUTI RAMESH
D/O RAMESH
AGED ABOUT 32 YEARS
R/AT PATIL NAGAR AT POST CHADACHAN
VIJAYAPURA - 586 205.
170. DEEPIKA GONGADI
D/O AJITKUMAR GONGADI
AGED ABOUT 34 YEARS
R/AT PADMA NILAYA 20TH CROSS
KHB COLONY HUDCO
MUDDEBIHAL
VIJAYAPUR - 586 212.
171. JYOTI MOOLIMANI
D/O BEEMANAGOUD MOOLIMANI
AGED ABOUT 29 YEARS
R/AT BEEMANAGOUD MOOLIMANI KUDARI
SALAWADAGI
VIJAYAPURA - 586 208.
172. RAMA S. MANTHAL
S/O SHIVASHARNAPPA
AGED ABOUT 29 YEARS
R/AT 4-120/38
DASIMAYYA COLONY
KAMALAPUR KALABURGI - 585 313.
173. AMBIKA
DO SIDDAPPA
AGED ABOUT 27 YEARS
R/AT CHITKUNTA POST
NAVADGI TALUK
CHINCHOLI KALBURGI - 585 324.
42
174 MADHUMATI
D/O DHARMANNA
AGED ABOUT 35 YEARS
R/AT H.NO.6-1-14
REVANASIDDESHWAR COLONY
ALAND KALABURGI - 585 302.
175. SHASHIKALA
D/O SHIVANANDA
AGED ABOUT 33 YEARS
R/AT H.NO.2-910/78/58
I BLOCK IT MAIN ROAD
5TH CROSS VEERANDRA PATI BADAVANE
KALABURGI-585 101.
176. MALLAMMA
D/O NAGANNA
AGED ABOUT 29 YEARS
R/AT NO.1/181
VEERAHADRESHWARA TEMPLE ROAD
AT/OI DIGGAON CHITTAPUR
KALABURGI- 585 211.
177. GURUBAI
S/O GOVINDAPPA
AGED ABOUT 35 YEARS
R/AT VITTEM SHARAQI MOHALLA
TIMMAPUR SHORAPUR TALUK
YADGIR DISTRICT - 585 220.
178. POOJA
D/O SHARANAPPA
AGED ABOUT 28 YEARS
R/AT PLOT NO.68 17/74
RAMAYYA LAYOUT
KOTNOOR MUTH
KALBURAGI- 585 102.
179. NIRMALA
D/O SHIVARAMREDDY
AGED ABOUT 32 YEARS
R/AT 5/70 KODLI POST CHINCOLI VILLAGE
43
KALAGI TALUK
KALABURAGI - 585 312.
180. SHRUTI SANGANAGOUDA
D/O SANGANAGOUDA
AGED ABOUT 30 YEARS
R/AT POST HADANOOR
HADANOOR SHORAPUR
YADGIRI - 585 216.
181. BHOODEVI
D/O VEERBHADRAPPA
AGED ABOUT 28 YEARS
R/AT HOUSE No.5-5-113/4
SHIVANAGRA STATION
YADGIRI - 585 202.
182 SUNITA MAHANANDA
D/O NARASAREDDY
AGED ABOUT 32 YEARS
R/AT WARD No. RADDERONI KANAKAGIRI
GANGAVATHI KOPPAL - 583 283.
183. VANI D.,
D/O THIPPANNA
AGED ABOUT 36 YEARS
R/AT No.1-37 32ND WARD
AGASARA ONI HOSPETE
VIJAYANAGAR - 583 201.
184. NETRAVATI D/O NEELAPPA
AGED ABOUT 25 YEARS
R/AT DOOR No.L12
SHINTRA HATTI
KOPPAL -583 231.
185. KUSUMA
D/O VENKATESH KARADAKAL
AGED ABOUT 34 YEARS
R/AT WARD No.1
HULIHYDER TALUK
44
GANGAVATHI TALUK
KOPPAL DISTRICT - 583 283.
186. SUNITA BASETEPPA
D/O BASETAPPA KUMBLAVATI
AGED ABOUT 34 YEARS
D.NO.115 GIRIJA NILAYA
AMARVATHI HOSPET
VIJAYANAGAR - 583 201.
187. NAGEENA BANU
D/O MAHABUBALI
AGED ABOUT 32 YEARS
R/AT CHANNAVIRESHWARA NAGAR
AKKI ALUR HANAGAL TALUK
HAVERI - 581 102.
188. TALAT KHANUM PATHAN
S/O KAMAL KHAN
AGED ABOUT 30 YEARS
R/AT 40, 2ND CROSS
MANTUR ROAD, BYALI PLOT HUBLI
HUBLI CITY, DHARWAD - 580 020.
189. ANITHA SHIVALINGAPPA
D/O SHIVALINGAPPA
AGED ABOUT 31 YEARS
R/AT YAMMIGANUR POST
KACHAVI HIREKERUR
HIREKERUR HAVERI - 581 120.
190. SUNITA Y. HIREKURUBAR
D/O YAMANAPPA
AGED ABOUT 30 YEARS
R/AT SECTOR No.8 PLOT No.70B
NAVANAGAR BAGALKOTE - 587 102.
191. AKSHATA
D/O MANJUNATHA
AGED ABOUT 35 YEARS
R/AT No.32, SHIVAMOGGA ROAD
45
IST WARD HOSANAGAR
SHIVAMOGGA - 577 418.
192. MAHADEVI BANNIMARAD
D/O KARIYAPPA
AGED ABOUT 30 YEARS
R/AT PO VENKATAAPUR
MUNDARAGI TALUK
GADAG - 582 113.
193. KAVYA MANJUNATH NAIK
D/O MANJUNATH MURKUNDI NAIK
AGED ABOUT 33 YEARS
R/AT No.490/1 SHADHIHITTAL VILLAGE
KUMTA TALUK, UTTARA KANNADA - 581 343.
194. ROOPA
D/O GURUVA POOJARY
AGED ABOUT 32 YEARS
R/AT No.1/55, HARADI SALIKERI BRAHAMAVARA
UDUPI - 576 213.
195. SAVITHA
D/O THUKAAMA SHETTY
AGED ABOUT 32 YEARS
R/AT 1-43 NEAR MARIGUDI
KOWDOOR BILURU POST
KARKALA UDUPI - 574 102.
196. DEEPA B.P.
D/O PARASHURAMA
AGED ABOUT 35 YEARS
R/AT No.63
AISHWARYA GOLDEN NEST LAYOUT
(NORTH BLOCKS) KOPPA GATE
ANEKAL BENGALURU SOUTH 460 105.
197. LAKSHIMI V.,
D/O VIJAYAKUMAR K.,
AGED ABOUT 28 YEARS
R/AT 414, MAIN ROAD
46
THORAVANDA AGASANHALLI ANAVATTI
SORAB SHIVMOGGA -577 413.
198. MYTHRI E.S.,
D/O SOME GOWDA
AGED ABOUT 32 YEARS
R/AT SINGANAHALLI VILLAGE
JAINAHALLI POST
AKKIHEBBAL HOBLI
K.R. PETE, MANDYA - 571 605.
199. VIDYAVTI YALABURGI
D/O GANGADHAR YALABURGI
AGED ABOUT 36 YEARS
R/AT No.25, JAYASHREE COLONY
BAGALAKOTE - 587 112.
200. POORNIMA
D/O SOMANNA
AGED ABOUT 35 YEARS
R/AT NEAR ALEMANE MALLAPURA ALUR POST
CHAMARAJA NAGAR - 571 117.
201. RESHMA G. BAGAWAN
D/O GIDDUSAB BAGAWAN
AGED ABOUT 32 YEARS
R/AT 1541 HIREMANI LAYOUT
AT POST GAJENDRAGAD
GAJENDRAGAD TALUK
GADAG - 582 114.
202. ARSHIYA TABASSUM C.A.
D/O SAYED AHAMED S.,
AGED ABOUT 29 YEARS
R/AT No.9/320
KARINANJANAPURA ROAD
MUBARAK MOHALLA
CHAMARAJA NAGAR - 571 313.
203. RASHIDA BEGUM PINJAR
D/O MALIKSA PINJAR
47
AGED ABOUT 28 YEARS
R/AT K.M. HUNDI VILLAGE
KADAKOLA POST JAYAPURA HOBLI
MYSURU TALUK & DISTRICT - 571 311.
204. RANJITHA G.B.,
D/O BASAVARAJAPPA G.S.,
AGED ABOUT 30 YEARS
R/AT BEDARASHIVANAKERE VILLAGE
BASAVASHIVANAKERE POST
CHITRADURGA - 577 541.
205. MAMATHA K.,
D/O LATE KHANDOBARAO
AGED ABOUT 36 YEARS
R/AT No.139,
3RD MAIN
11TH CROSS,
ALANAHALLY LAYOUT
MYSORE - 570 028.
206. ARPITHA G.R.,
D/O RAGHUNATHA G.H.,
AGED ABOUT 32 YEARS
R/AT MEERASABIHALLI
CHALLAKERE
CHITRADURGA - 577 522.
...RESPONDENTS
(BY SRI. VIKRAM HUILGOL ADDL. ADVOCATE GENERAL A/W
SMT. MAMATHA SHETTY. AGA FOR RESPONDENTS 1, 2 & 4
TO 26;
SRI. K. ANANDA, ADVOCATE FOR R3;
SRI. K.N. PHANINDRA, SR. ADVOCATE A/W
SMT. LATHA S. SHETTY, ADVOCATE FOR R27 TO 47;
SRI. VIJAYA SIMHA REDDY D.V. ADVOCATE FOR R48 TO 163
SRI. DILIP KUMAR, ADVOCATE FOR R164 TO 207
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
48
ORDER OF THE LEARNED SINGLE JUDGE DATED:30.01.2023
PASSED IN WRIT PETITION.NO.23752/2022 (ANNEXURE -A)
AND DISMISS THE WRIT PETITION AND CONSEQUENTLY
DIRECT THE RESPONDENTS TO IMPLEMENT FROM THE STAGE
OF PROVISIONAL LIST DATED:18.11.2022 (ANNEXURE -A TO
A18 IN WRIT PETITION No.23752/2022) IN ACCORDANCE WITH
LAW STRICTLY AS PER THE NOTIFICATION.
IN WA. NO.300 OF 2023
BETWEEN :
1. SMT. BHARATHI PATIL
W/O RAMESH CHINCHAGADI
AGED ABOUT 37 YEARS
R/AT ARAKURAHATTI
NAVAGUNDA TALUK
DHARWAD - 582 03.
2. SRI. BALAPPA BANAJIGER
S/O SHIVAPPA BANAJEEGER
AGED ABOUT 41 YEARS
R/AT SATHI, ATHANI TALUK
BELAGAVI-591240.
3. SMT. DIVYA M.K.
D/O KRISHNA G.
AGED ABOUT 32 YEARS
R/AT MALLAPAN HALLI
HOLLENARASIPURA
HASSAN-573211.
49
4. SMT. PARAVEEN BEGUM D. HANAMASAGAR
D/O DADEPEER
AGED ABOUT 34 YEARS
R/AT WARD NO.1
NEAR KANTI CIRCLE
ILAKAL TALUK
BAGALKOTE-587 125.
5. SMT. REKHA D.K.
W/O HARISH .L
AGED ABOUT 35 YEARS
R/AT MAYALLARA LINGESHWARA NILAYA
WARD NO.1, DON BOSCO SCHOOL
D.M. PALYA, SHIRA GATE
TUMAKURU-572 106.
6. SRI. BASAVARAJ N. SIDARADDI
S/O NEELAKANTARAYA
AGED ABOUT 37 YEARS
R/AT SASANURU
TALIKOTE TALUK
VIJAYAPURA-586 216.
7. SMT. SHAILA BIRADAR
W/O BAPU GOWDA NAGAPPA CHICHOLI
AGED ABOUT 30 YEARS
R/AT VADAVADAGI
BASAVANA BAGEVADI TALUK
VIJAYAPURA - 586216.
8. SMT. PUSHPA KAMATAGI
W/O JAMPANNA
AGED ABOUT 36 YEARS
R/AT WARD No.11
MAIN ROAD, KAMATAGI
HUNAGUNDA
BAGALKOTE - 587120.
50
9. SMT. ANITHA VASANADA
D/O HANUMANTH VASANADA
AGED ABOUT 29 YEARS
R/AT KHAJJINDONI TALUK
KALADAGI
BAGALAKOTE - 587 204.
10 . SMT. LALITHA CHOWDARY
W/O B.B. MAKANAPUR
AGED ABOUT 28 YEARS
R/AT OTIHAL SINDAGI
VIJAYAPURA - 586115.
11 . SMT. RADHA B.S.
W/O MANU B.
AGED ABOUT 34 YEARS
R/AT No.48, BEGUR
AJJAMPURA, TARIKERI
CHIKKAMAGALURU
KARNATAKA - 577550.
12 . SMT. SHOBHA N.
W/O RAMESH
AGED ABOUT 36 YEARS
R/AT No. 7/2, NEW No.8
1ST CROSS, KARAGAPPA GARDEN
MISSION ROAD, BENGALURU SOUTH
BENGALURU
KARNATAKA - 560027.
13 . SRI. KUMAR ASUTI
S/O SRI BASAVARAJA
AGED ABOUT 30 YEARS
R/AT MADALAGERI
TALUK - RON
DISTRICT GADAG - 582209.
14 . SRI. SANTHOSH KUMAR B. BELLAVATHI
S/O BASAVANTHAPPA
AGED ABOUT 27 YEARS
R/AT KANCHINGALURUL
51
HANGAL TALUK-581101
HAVERI DISTRICT.
...APPELLANTS
(BY SRI. VISHWANATHA SHETTY V., ADVOCATE)
AND:
1. STATE OF KARNATAKA
REP BY UNDER SECRETARY
DEPARTMENT OF PRIMARY AND
SECONDARY EDUCATION 2ND GATE
6TH FLOOR M.S. BUILDING
DR AMBEDKAR VEEDHI
BANGALORE - 560 001.
2. DEPARTMENT OF PERSONAL AND
ADMINISTRATIVE REFORMS
SECRETARY TO GOVERNMENT
ROOM NO. 245, 2ND FLOOR
VIDHANA SOUDHA
BANGALORE - 560 001.
3. CENTRALISED ADMISSION CELL
SPECIAL OFFICER
OPP CAUVERY BHAVAN
BANGALORE - 560 002.
4. THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE
DEPARTMENT CHIKKODI
CHIKKODI DISTRICT - 591 232.
5. DEPUTY DIRECTOR OF
PUBLIC INSTRUCTION (ADM)
DEPT. OF PUBLIC INSTRUCTION
OFFICE OF DDPI
CHIKKODI - 591232.
6. THE DISTRICT OFFICER
BACKWARD CLASSES
52
WELFARE DEPARTMENT
MYSROE
MYSORE DISTRICT - 570 007.
7. DEPUTY DIRECTOR OF
PUBLIC INSTRUCTION (ADM)
DEPT OF PUBLIC INSTRUCTION
OFFICE OF DDBI
MYSORE - 570007.
8. THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
KALABURGI
KALBURGAI DISTRICT - 585 103.
9. DEPUTY DIRECTOR
OF PUBLIC INSTRUCTION
(ADM) DEPT. OF PUBLIC INSTRUCTION
OFFICE OF DDPI
KALBURAGI - 585 103.
10 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
DAKSHINA KANNADA
DAKSHINA KANNADA DISTIRCT - 575 003.
11 . DEPUTY DIRECTOR
OF PUBLIC INSTRUCTION (ADM)
DEPT. OF PUBLIC INSTRUCTION
OFFICE OF DDPI,
DAKHSINA KANNADA - 575 003.
12 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
RAMANAGAR
RAMANAGAR - 562 159.
53
13 . DEPUTY DIRECTOR
OF PUBLIC INSTRUCTION (ADM)
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
RAMANAGARA - 562 159.
14 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
BANGALORE NORTH
BANGALORE NORTH - 560026.
15 . DEPUTY DIRECTOR
OF PUBLIC INSTRUCTION (ADM)
DEPT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
BANGALORE NORTH - 560026.
16 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
BANGALORE SOUTH
BANGALORE SOUTH - 562106.
17 . DEPUTY DIRECTOR
OF PUBLIC INSTRUCTION (ADM)
DEPT OF PUBIC INSTRUCTION
OFFICE OF DDPI
BANGALORE SOUTH-562106.
18 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT OF HAVERI
HAVERI-581110.
19 . DEPUTY DIRECTOR
OF PUBLIC INSTRUCTION(ADM)
DEPT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
HAVERI-581110.
54
20 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT SIRSI
SIRSI UTTAR KANNADA-581401.
21 . DEPUTY DIRECTOR
OF PUBLIC INSTRUCTION(ADM)
DEPT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
SIRSI-581 401.
22 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT-RAICHUR
RAICHUR-584 101.
23 . DEPUTY DIRECTOR
OF PUBLIC INSTRUCTION (ADM)
DEPT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
RAICHUR-584 101.
24 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT-BAGALAKOTE
BAGALAKOTE-587 101.
25 . DEPUTY DIRECTOR
OF PUBLIC INSTRUCTION (ADM)
DEPT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
BAGALAKOTE-587 101.
26 . DEPUTY DIRECTOR
OF PUBLIC INSTRUCTION (ADM)
DEPT OF PUBLIC INSTRUCITON
OFFICE OF DDPI
VIJAYAPURA-586 101.
27 . AKSHATA CHOUGALA
W/O BHARAMU P TEERTH
55
AGED ABOUT 28 YEARS
R/A 1 POST, PARAMANDAWADI TALUK
RAIBAG DISTRICT
BELAGAVI-591 311.
28 . PRIYANKA
W/O MANJESH
AGED ABOUT 27 YEARS
R/AT B.R. KAVAL VILLAGE
HANAGODU POST AND HOBLI
HUNSURU, MYSORE-571105.
29 . JYOTHI A
W/O MAHESH P
AGED ABOUT 36 YEARS
R/A NO.4718, NEELAKANTA NAGAR
NANJANGUD, MYSURU-571301.
30 . RANI H N
W/O NANJESHA
AGED ABOUT 29 YEARS
R/A NO.307, HUYILALU VILLAGE
NAGAWALA POST, ILVALA HOBLI
MYSORE-571130.
31 . JYOTHI CHANDRASHEKAR KARIKAL
W/O VISHWANATH
AGED ABOUT 29 YEARS
R/AT SEDAM ROAD
RTO OFFICE, SAI NAGAR
KALBURGI 585105.
32 . CHAITHRA V Y
W/O RAGHU K S
AGED ABOUT 28 YEARS
R/AT VADDARAHALLI VILLAGE
BEDAVADI POST
CHIKKAMANGALURU TALUK
CHIKKAMANGALURU 577146.
56
33 . GURULAKSHMI N.,
W/O THIMMAPPARAJU
AGED ABOUT 32 YEARS
R/AT SADARAHALLI VILLAGE
AKKUR POST CHANNAPATANA
RAMANAGARA - 562 138.
34 . SUNEETHA R
W/O JAGADEESHA
AGED ABOUT 32 YEARS
R/AT DODDA YERAMGERE VILLAGE
BIJJAHALLI POST
KODIHALLI HOBLI
KANAKAPURA TALUK - 562 117.
35 . KALPANA BEERAPPA NAIK
W/O MAHESH G NAIK
AGED ABOUT 30 YEARS
R/AT VANNALLI POST KUMTA
UTTARA KANNADA - 581 343.
36 . GAYATHRI NAIK
W/O SHIVARAJ SHANTAPPA NAIK
AGED ABOUT 32 YEARS
R/AT ARAMANEKOPPA POST
KODKANI KUMTA
UTTARA KANNADA - 581 440.
37 . NISHA
W/O SATHISH
AGED ABOUT 31 YEARS
R/AT 5-155 THAREMAR HOUSE
DKOLAVOOR MURHTUR VILALGE
KOLAVAR POST
MANGALORE NORTH
DAKSHINA KANNADA - 574 144.
38 . SAVITHA HOSATTI
W/O MAHESH MALI
AGED ABOUT 32 YEARS
R/AT POAIGALI ATHANI
57
CHIKKODI - 591 248.
39 . PRATHIBA BEERAPPA YANKANCHI
W/O MURASIDDA GAVADE
AGED ABOUT 29 YEARS
R/AT POST SHIVANUR ATHANI
CHIKKODI-591 232.
40 . RAMYARANI
W/O PRABHAKAR RAJU POOJARY
AGED ABOUT 30 YEARS
R/AT 1-218, SAPTHAGIRI
BELAVE POST AND VILLAGE
UDUPI-576 212.
41 . NANDA B GOUDAR
W/O MANJUNATH N GHATI
AGED ABOUT 31 YEARS
R/AT HOUSE NO.2408
SIMHASAN PLOT GAJENDRAGAD
GAJENDRAGAD GADAG-583 114.
42 . SHEEBA ANJUM
W/O MOHAMED ETHESHAM ULLA
AGED ABOUT 33 YEARS
R/AT NO.778/222 BEHIND POLICE SATION
BUR ROAD, BANGARPET
BANGARPET
KOLAR-563 114.
43 . ASHA S
W/O VINAYAKUMAR
AGED ABOUT 31 YEARS
R/AT 1/9 REDDI LINGAYATH ONI
DOOPADAHALLI POST
KOTTUR, VAJAYANAGAR
KARNATAKA - 583134.
44 . PRAMILA T
W/O GOPALA R
AGED ABOUT 37 YEARS
58
R/AT NO.97
SWAMIVIVEKANANDA BADAVANE
BAHADURPURA, ANEKAL
BENGALURU-562106.
45 . PATIMA BABAKKANAVAR
W/O ABDULKHADARJILANI
AGED ABOUT 29 YEARS
R/AT 2579 SAVALABAVIONI
MULGUND RURAL
MULGUND GADAG - 582 117.
46 . SHRUTI
W/O VEERAREDDY
AGED ABOUT 27 YEARS
RESIDING AT H.NO.92
POST CHINTAKUNTA
YADGIR DISTRICT
YADAGIRI - 585 214.
47 . LEELA HIREMATH
W/O SANTOSH KUMAR
AGED ABOUT 31 YEARS
RESIDING AT PLOT NO.2
H.NO.10-934/21/2A/2
OPP. VIVEKANAND COLLEGE
NEAR FIRE STATION
MAHALAXMI LAYOUT
KABURAGI - 585 101.
...RESPONDENTS
(BY SRI. VIKRAM HUILGOL, AAG a/w
SMT. MAMTHA SHETTY, AGA FOR R1, R2, R4 TO R26;
SRI. K. ANANDA, ADVOCATE FOR R3;
SRI. K.N.PHANINDRA, SENIOR ADVOCATE A/W
SMT. LATHA S. SHETTY, ADVOCATE FOR C/R-34.)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO CALL FOR THE
ENTIRE RECORDS ON THE FILE OF THE HON'BLE SINGLE JUDGE
IN WRIT PETITION NO.23752 OF 2022 AND BE PLEASED TO SET
59
ASIDE THE ORDER DATED 30.01.2023 PASSED BY THE
HON'BLE SINGLE JUDGE IN WRIT PETITION NO.23752 OF 2022
BY ALLOWING THE ABOVE APPEAL ON MERITS.
IN WA NO.337 OF 2023
BETWEEN:
1. GANESHA PRASAD K.,
S/O LATE DEVADASA NAYAK
AGED ABOUT 33 YEARS
R/AT KODI HOUSE
KUDI-82, KODIBETTU
UDUPI - 576113.
2. HALAPPA MANTUR
S/O YALLAPPA
AGED ABOUT 29 YEARS
R/A POST JAGANUR
TQ-CHIKKODI
DISTRICT-BELAGAVI-591305.
3. PAWAN KUMAR N G
S/O GANGADHARA N B
AGED ABOUT 38 YEARS
R/A NO.9, SANGAMA NILAYA
GOWTHAMA BUDHA ROAD
OPP.CANARA BANK
CHOWKAHALLY
KRISHNARAJANAGR
MYSORE-571602.
4. RAMYA.B.S.
W/O SANTOSH NAYAK
AGED ABOUT 29 YEARS
R/AT NO.75
NEAR POST OFFICE
AT AND POST VASAR KUDRIGE
TQ ANKOLA
UTTAA KANNADA DISTRICT-581 357.
60
5. MALATHI
S/O GOPALA MOOLYA
AGED ABOUT 39 YEARS
R/AT NO.3-103
KOKALA HOUSE
MANCHI, BANTWAL
DAKSHINA KANNADA DISTRICT-574 323.
6. ASHWITHA.S
W/O ABHIJITH KUMAR
AGED ABOUT 32 YEARS
R/AT NO.2-306 (1)
SHREE DEVIKRIPA VARAKABE
KUVETTU
BELTHANGADY TALUK
DAKSHINA KANNADA DISTRICT-574 224.
7. MAHESHWARI H.M.
D/O MAHADEVAPPA M
AGED ABOUT 31 YEARS
R/AT AJANTHA PARADISE
D-10, 3RD CROSS
CHOWDESHWARI LAYOUT
MARATHAHALLI
BENGALURU-560 037.
8. MADHUSHREE M
W/O VASANTHA KUMAR
AGED ABOUT 32 YEARS
R/AT NO.11-156
SHIVA SADANA PALLADKA
KOILA VILLAGE, K.C.FARM POST
KADABA TALUK
DAKSHINA KANNADA -574 241.
9. SHOBHA H.S.
W/O RAVI M.B
AGED ABOUT 36 YEARS
R/AT NO.66/113
6TH CROSS, 8TH MAIN
JNANJYOTHI NAGARA
61
NEAR SVK KALYANA MANTAPA
MALLATHAHALLI
BENGALURU SOUTH
BENGALURU-560 056.
10 . CHETHANA N
D/O NAGESHAPPA N.S.
AGED ABOUT 29 YEARS
R/AT HIREHARAKA VILLAGE
GOWTHAMAPURA POST
SAGARA, SHIVAMOGGA-577 412.
11 . SOWMYA
D/O L. JAGANNATH SHETTY
AGED ABOUT 32 YEARS
GURUKRUPA HOUSE
KAROLGUDDE, JODUKATTE
MIJAR POST AND VILLAGE
DAKSHINA KANNADA-574107.
12 . SWAPNA MAHADEV NAIK
W/O VIKESH VINOBA NAIK
AGED ABOUT 28 YEARS
NEAR SHANKAR NARAYAN TEMPLE
LAXMESHWAR ANKOLA-581 314.
13 . ASHWINI MAHADEV NAIK
D/O MAHADEV NAIK
AGED ABOUT 27 YEARS
R/AT SHEDIKULI
POST BABRUWADA
TALUK ANKOLA
UTTARA KANNADA DISTRICT-581 314.
14 . HARINAKSHI
D/O NARAYANA
W/O B.RAJESH
AGED ABOUT 36 YEARS
R/AT NATTIBAIL HOUSE
UPPINANGADY
PUTTUR TALUK
DAKSHINA KANNADA DISTRICT-574 241.
62
15 . JYOTI UMESH NAIK
D/O UMESH NAIK
AGED ABOUT 27 YEARS
R/AT MARKANDESHWAR
BAILUR BHATKAL
UTTARA KANNADA DISTRICT -581350.
16 . MAMATHA KUMARI
D/O THIMMAPPA POOJARY V
AGED ABOUT 44 YEARS
R/AT NO. 2-157,/2, "SAMYAK"
6TH CROSS, JAYANTHI NAGAR
KUKKUNDOOR KARKALA
UDUPI -574104.
17 . VINOD RAMESH NAYAK
S/O RAMESH P NAYAK
AGED ABOUT 38 YEARS
R/AT KANAGIL
PO HINCHAKAD
TQ ANKOLA
DIST UTTARA KANNADA -581353.
18 . REENA GOPALKRISHNA NAYAK
D/O GOPALAKRISHNA NAYAK
W/O VENKATESH HAMMANNA NAYAK
AGED ABOUT 30 YEARS
R/AT NO. 42, NEAR MARUTHI TEMPLE
VTC BELEKERI, PO BELEKERI
ANKOLA TALUK
UTTARA KANNADA DISTRICT-581321.
19 . SUDHARANI KARANI
D/O DEVANANDA
AGED ABOUT 30 YEARS
R/AT H NO. 1-11-46/54
RANAPRATAP SINGH COLONY
RAMPUR ROAD
RAICHUR-584101.
20 . RESHMA KUMARI
D/O SUNDARA BANGERA
63
AGED ABOUT 37 YEARS
RESIDING AT NO 1-180
HALEGETU HOUSE NAVOOR
BANTWAL
DK DISTRICT - 574211.
21 . NOOR ARSHIYA
S/O SIDDIQ PASHA
AGED ABOUT 37 YEARS
RESIDING AT KOLATHURU VILLAGE
YELDURU POST
SRINIVASAPURA TALUK
KOLAR DISTRICT - 563 138.
22 . PADMAVATHI
AGED ABOUT 36 YEARS
D/O RAMA
RESIDING AT C /O GANGA POOJARI
MATHOSHREE KRISHNA NILAYA
DODDAMANE HOUSE
UPPUNDA BYNDOOR
UDUPI - 576 232.
23 . SMITHA A
W/O BHASKARA SHETTY
D/O GOPALA SHETTY
AGED ABOUT 34 YEARS
RESIDING AT 2-162
ARPINI GUTHU HOUSE,
KANYANA POST AND VILLAGE
BANTWAL TALUK
D K DISTRICT - 574 279.
24 . RANI KAPATAKAR
D/O SEETARAM KAPATAKAR
W/O VINESH KRISHNA ALORE
AGED ABOUT 30 YEARS
RESIDING AT NO 337A KOLHAR
BASAVANA BAGEWADI
VIJAYAPURA - 586 210.
64
25 . MAHADEVI
D/O YAMANAPPA W/O YAMANURAPPA
AGED ABOUT 31 YEARS
RESIDING AT SINGANAHAL
KARATAGI
GANGAVATHI
KOPPALA- 583 282.
...APPELLANTS
(BY SRI. NAIK NITYANAND VENKATARAMAN, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REP. BY UNDER SECRETARY
DEPT. OF PRIMARY AND SECONDARY EDUCATION
2ND GATE, 6TH FLOOR
M.S.BUILDING, DR. AMBEDKAR VEEDHI
BENGALURU - 560001.
2. DEPARTMENT OF PERSONNEL
AND ADMINISTRATIVE REFORMS
SECRETARY TO GOVERNMENT
ROOM NO.245, 2ND FLOOR
VIDHANA SOUDHA
BANGALORE - 560001.
3. CENTRALIZED ADMISSION CELL
SPECIAL OFFICER
OPP. CAUVERY BHAVAN
BENGALURU - 560002.
4. THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE
DEPARTMENT CHIKKODI
CHIKKODI DISTRICT - 591201.
5. DEPUTY DIRECTOR OF
PUBLIC INSTRUCTION (ADMN)
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
65
CHIKKODI - 591201.
6. THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE
DEPARTMENT OF MYSORE
MYSORE DISTRICT - 570007.
7. DEPUTY DIRECTOR OF PUBLIC
INSTRUCTION (ADMN)
DEPT. OF PUBLIC INSTRUCTION
OFFICE OF DDPI
MYSORE - 570007.
8. THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE
DEPARTMENT, KALABURAGI
KALABURAGI DISTRICT - 585103.
9. DEPUTY DIRECTOR OF PUBLIC
INSTRUCTION (ADMN)
DEPT. OF PUBLIC INSTRUCTION
OFFICE OF DDPI
KALABURAGI - 585103.
10 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
DAKSHINA KANNADA
DAKSHINA KANNADA DISTRICT - 575 003.
11 . THE DEPUTY DIRECTOR OF PUBLIC
INSTRUCTION (ADMN)
DEPT OF PUBLIC INSTRUCTION
OFFICER OF DDPI
DAKSHINA KANNADA - 575 003.
12 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE
DEPARTMENT RAMANAGAR
RAMANAGAR - 562 159.
66
13 . DEPUTY DIRECTOR OF PUBLIC
INSTRUCTION (ADMN)
DEPT OB PUBLIC INSTUCTION
OFFICE OF DDPI
RAMANAGAR - 562 159.
14 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPARTMENT
BANGALORE NORTH
BANGALORE NORTH - 560 026.
15 . DEPUTY DIRECTOR OF PUBLIC
INSTRUCTION (ADMN)
DEPT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
BANGALORE NORTH - 560 026.
16 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPARTMENT
BANGALORE SOUTH
BANGALORE SOUTH - 562 106.
17 . DEPUTY DIRECTOR OF PUBLIC
INSTURCITON (ADMN)
DEPT OF PUBLIC INTRUCTIONS
OFFICE OF DDPI
BANGALORE SOUTH - 562 106.
18 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE
DEPARTMENT HAVERI
HAVERI - 581 110.
19 . DEPUTY DIRECTOR OF PUBLIC
INSTRUCTION (ADMN)
DEPT OF PUBLIC INSTRUCTION
OFFICE OF DDPI, HAVERI - 581 110.
20 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE
DEPARTMENT
67
SIRSI, UTTARA KANNADA - 581 401.
21 . DEPUTY DIRECTOR OF PUBLIC
INSTRUCTION (ADMN)
DEPT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI, SIRSI - 581401.
22 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPARTMENT
RAICHUR, RAICHUR 584101.
23 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTION(ADMN)
DEPT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
RAICHUR - 584101.
24 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPARTMENT
BAGALKOTE, BAGALKOTE - 587101.
25 . DEPUTY DIRECTOR OF PUBLIC
INSTRUCTION(ADMN)
DEPT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
BAGALAKOTE - 587101.
26 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTION(ADMN)
DEPT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
VIJAYAPURA - 586 101.
27 . AKSHATHA CHOUGALA
W/O BHARAMU P TEERTH
AGED ABOUT 29 YEARS
RESIDING AT 1 POST PARAMANANDAWADI
TQ RAIBAG DIST BELAGAVI
BELAGAVI - 591 311.
68
28 . PRIYANKA
W/O MANJESH
AGED ABOUT 28 YEARS
R/AT B R KAVAL VILLAGE
HANAGODU POST AND HOBLI
HUNSUR, MYSORE 571105.
29 . JYOTHI A
W/O MAHESHA P
AGED ABOUT 37 YEARS
R/AT NO 4718, NEELAKANTA NAGAR
NANJANGUD.
30 . RANI H N
W/O NANJESHA
AGED ABOUT 30 YEARS,
R/AT NO 307, HUYILALU VILLAGE
NAGAWALA POST, ILAVALA HOBLI
MYSORE 571130.
31 . JYOTI CHANDRASHEKHAR KARIKAL
W/O VISHWANATH
AGED ABOUT 30 YEARS
R/AT SEDAM ROAD
RTO OFFICE, SAI NAGAR
KALABURGI - 585105.
32 . CHITRA V Y
W/O RAGHU K S
AGED ABOUT 29 YEARS
R/AT VADDARAHALLI VILLAGE
BELAVADI POST
CHIKMAGALURU TALUK
CHIKKAMAGALURU - 577 146.
33 . GURULAKSHMI N
W/O THIMMAPPARAJU
AGED ABOUT 33 YEARS
R/AT SADARAHALLI VILLAGE
AKKUR POST, CHANNAPATNA
RAMANAGARA - 562 138.
69
34 . SUNEETHA R
W/O JAGADEESHA
AGED ABOUT 33 YEARS
R/AT DODDA YERAMGERE VILLAGE
BIJJAHALLI POST
KODIHALLI HOBLI
KANAKAPURA TALUK.
35 . KALPANA BEERAPPA NAIK
W/O MAHESH G NAIK
AGED ABOUT 31 YEARS
R/AT VANNALLI POST, KUMTA
UTTARA KANNADA 581343.
36 . GAYATRI NAIK
W/O SHIVARAJ SHANTAPPA NAIK
AGED ABOUT 32 YEARS
R/AT ARAMANEKOPPA
POST KODKANI, KUMTA
UTTARA KANNADA - 581 440.
37 . NISHA
W/O SATHISH,
AGED ABOUT 32 YEARS,
R/AT 5-155, THAREMAR HOUSE,
KOLAVOOR, MUTHURU VILLAGE,
KOLAVOOR POST,
MANGALORE NORTH,
DAKSHINA KANNADA - 574 144.
38 . SAVITA HOSATTI
W/O MAHESH MALI,
AGED ABOUT 33 YEARS,
R/AT POAIGALI, ATHANI,
CHIKKODI - 591248.
39 . PRATIBHA BEERAPPA YANKANCHI
W/O MURASIDDA GAVADE,
AGED ABOUT 30 YEARS,
R/AT POST SHIVANUR, ATHANI,
CHIKKODI -591232.
70
40 . RAMYARANI
W/O PRABHAKAR RAJU POOJARY
AGED ABOUT 31 YEARS
R/A 1-218, SAPTHAGIRI
BELVE POST AND VILLAGE
UDUPI-576212.
41 . NANDA B GOUDAR
W/O MANJUNATH N GHATTI
AGED ABOUT 32 YEARS
R/A HOUSE NO.2408
SIMHASAN PLOT GAJENDRAGAD
GAJENDRAGAD
GADAG-582114.
42 . SHEEBA ANJUM
W/O MOHAMED ETHESHAM ULLA
AGED ABOUT 34 YEARS
R/A 7782, BEHIND POLICE STATION
BUR ROAD, BANGARPET
KOLARA-563 114.
43 . ASHA S
W/O VINAYAKUMAR
AGED ABOUT 32 YEARS
R/A 1/9, REDDY LINGAYATH ONI
DOOPADAHALI OPST
KOTTURU, VIJAYANAGAR
KARNATAKA-583 134.
44 . PRAMILA T
W/O GOPALA R
AGED ABOUT 38 YEARS
R/A NO.97,
SWAMIVIVEKANANDA BADAVANE
BAHADURPURA, ANEKAL
BENGALURU-562106.
45 . PATIMA BABAKKANAVAR
W/O ABDULKHADARJILANI
AGED ABOUT 30 YEARS
R/A NO.2579
71
SAVALABAVIONI
MULGUND RURAL, MULGUND
GADAG-582117.
46 . SHRUTI
W/O VEERAREDY
AGED ABOUT 27 YEARS
R/A H.NO.92, POST CHINTAKUNTA
YADGIR DISTRICT
YADAGIRI-585 214.
47 . LEELA HIREMATH
W/O SANTHOSH KUMAR
AGED ABOUT 32 YEARS
R/A PLOT NO.2, H.NO.10-934/21/2A/2
OPP.VIVEKANANDA COLLEGE
NEAR FIRE STATION
MAHALAKSHMI LAYOUT
KALABURAGI-585 101.
...RESPONDENTS
(BY SRI. VIKRAM HUILGOL, AAG a/w
SMT. MAMTHA SHETTY, AGA FOR R1, R2, R4 TO R26;
SRI. K. ANANDA, ADVOCATE FOR R3;
SRI. K.N.PHANINDRA, SENIOR ADVOCATE A/W
SMT. LATHA S. SHETTY, ADVOCATE FOR C/R-34.)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ORDER DATED 30.01.2023 PASSED BY THE HON'BLE SINGLE
JUDGE IN WRIT PETITION NO.23752 OF 2022 BY ISSUING
FURTHER NECESSARY DIRECTION, ORDER AS THIS HON'BLE
COURT DEEMS FIT AND PROPER IN THE FACTS AND
CIRCUMSTANCES OF THE CASE.
72
IN WA NO.482 OF 2023
BETWEEN :
1. MAMTHA M.M.
W/O GIREESHA M.S.,
AGED ABOUT 36 YEARS
No. G636, 1ST MAIN , 10TH CROSS
HAL CENTRAL TOWNSHIP
BEHIND HAL POLICE STATION
MARATHAHALLI POST
MARATHAHALLI, BENGALURU - 560 037.
2. SANNA KARIYAMMA
SANNAKARIYAMMA
W/O N T PALAKSHAIAH
AGED ABOUT 35 YEARS
R/AT THOGARIGUNTE
CHELUR (HOBLI)
ANKASANDRA (POST), GUBBI
TUMAKURU - 572 117.
3. SUNITA
D/O DASHARATH
AGED ABOUT 31 YEARS
RESIDING AT H No.11784
BASAVNAGAR
MSK MILL ROAD
KALABURAGI - 585 103.
4. AMRUTAMMA
D/O KISHTAYYA,
AGED ABOUT 31 YEARS,
NO 1/22, KADTAL KADCHERLA
SEDAM, KALABURAGI - 585 318.
5. ANUSUJA
D/O RAMLAPPA
AGED ABOUT 36 YEARS
H NO 2/11 AT POST KADCHARLA
SEDAM TQ
KALABURAGI - 585 318.
73
6. BHAGYASHRI GURALINGAPPA TELI
W/O GURAPPA GOTAGUNAKI
AGED ABOUT 29 YEARS
AT SHAKYAPUR (SY) POST
SADKOL TQ JEWARAGI
KALABURAGI - 585 325.
7. DEEPA
W/O SUDHAKAR
AGED ABOUT 35 YEARS
H NO 193, AT NANDUR K POST
HIRENANDUR
KALABURAGI NORTH
KALABURAGI - 585 228.
8. KALPANA
W/O MANJUNATH REDDY
AGED ABOUT 39 YEARS
AT POST H NO 15/67
BHAGIRTHI NILAYA
BASAVESHWARA NAGAR
JEWARGI TQ
KALABURAGI - 585 310.
9. KAVITA
W/O MALAPPA
AGED ABOUT 26 YEARS
E/178 TQ DIST
KALABURAGI - 585 308.
10 . SUREKHA
D/O BASAVARAJ
AGED ABOUT 29 YEARS
H NO 8-1565/7
TAJ NAGAR ROAD
CHANNAVEER NAGAR
KALABURAGI - 585 104.
74
11 . HANUMAVVA SHIVANAGOUDA PATEL
D/O SHIVANAGOUDA PATIL
AGED ABOUT 31 YEARS
GOPASHANI POST HERUR
HUNAGUND
BAGALAKOTE - 587 154.
12 . BASAVRAJ MORDI
S/O RAVASAB
AGED ABOUT 29 YEARS
AP SHIRGUR TQ RAIBAG DISTRICT
BELAGAVI 591311.
13 . JAYASHREE A HATTI
W/O PRASHANT D KANDRATTI
AGED ABOUT 31 YEARS
NO 188/2C, PLOT NO 24
BASAV NAGAR GOKAK
BELAGAVI - 591307.
14 . RAVIKUMAR KOPPAL
S/O SHIVARUDRAPPA
AGED ABOUT 35 YEARS
SANKESHWAR
JAYANAGAR JSECOND CLASS
NEAR NESARI GARDEN
HUKKERI TALUK
BELAGAVI-591313.
15 . USHA S K
W/O GIRISH
AGED ABOUT 35 YEARS
KAGGALA VILLAGE, HADYA POST
CHUNCHANAKATTE HOBLI
K R NAGARA TALUK
MYSURU-571617.
16 . SAMEENA BANO
W/O ROSHAN ZAMIR DHALAYATH
AGED ABOUT 44 YEARS
C/O ROSHAN ZAMIR I DHALAYATH
75
PLOT NO.12 KGN GALLI
NEW GANDHI NAGAR
BELAGAVI-590016.
17 . ROOPA R
W/O CHANNAKESHAVA M
AGED ABOUT 39 YEARS
07 KONAGHATTA
KASABA HOBALI
DODDABALLAPURA
BENGAGULRU RURA-561203.
18 . MILJA N J
W/O AJEESH NJ
AGED ABOUT 35 YEAR
NELLIVILA HOUSE
NOOJIBALTHILA VILLAGE
RENJILADY POST
KADABA TALUK, PUTTUR
DAKSHINA KANNADA-574 221.
19 . PAVITHRA H S
W/O GANESH KUMAR K
AGED ABOUT 32 YEARS
4-232 KODIMBALA HOUSE
KODIMBALA VILLAGE AND POST
PUTTUR
DAKSHINA KANNADA-574 221.
20 . SARASVATI CHANDRAGOUDA PATIL
W/O SHIDDHALINGESH
AGED ABOUT 30 YEARS
NUMBER 11
SOTAKANAL, NAVALGUND
DHARWAD-582 208.
21 . KAMARUNABI MABUSAB NAGARAHALLI
D/O MABUSASB NAGARAHALLI
AGED ABOUT 25 YEARS
A B NAAR NEAR BUS STAND ROAD
MUNDARAGI DT GADA
GADAG-582 118.
76
22 . TABASUM VADDATTI
D/O ABDULVAHAB
AGED ABOUT 33 YEARS
TABASUM VADDATTI GARADIMANI ONI
MUNDARAGI
GAGDA-582 118.
23 . NAYANA M
D/O MANJUNATH C.S.,
AGED ABOUT 28 YEARS
NO 230/1
BEHIND KUMAR NURSIN HOME
MYSORE ROAD, CHANNARAYAPATNA
HASSAN-573 116.
24 . PAVITRA
D/O SIDDAPPA SANGATI
AGED ABOUT 32 YEARS
AT YALAMAERI POST
IRAKALGADA
KOPPAL-583 237.
25 . PRATIBHA
D/O SIDDAPPA SANGATI
AGED ABOUT 27 YEARS
AT YALAMAGERI POST
IRAKALADA, KOPPAL-583 237.
26 . SUMITRA
S/O NAGESH BINGI
AGED ABOUT 37 YEARS
C/O GYANAPPA MAJJIGI
NEAR ANJINEYA TEMPLE
WARD NO. 2, ALLANAGAR
KOPPAL-583 228.
27 . PAVITRA S NAIK
D/O SUBHAS NAIK
AGED ABOUT 32 YEARS
AT KENI POST KENI, TALUK ANKOLA
ANKOLA, UTTARAKANNADA
KARNATAKA-581 314.
77
28 . NAGALAKSHMI D.,
W/O UDAYA ACHARYA
AGED ABOUT 36 YEARS
CHANDRESHWARA NILAYA
VARANGA POST AND VILLAGE
HEBRI, KARKALA
UDUPI-574108.
29 . SANJAY
S/O MANJESH H B
AGED ABOUT 33 YEARS
NO.724, SHIVAJYOTHI NAGARA
HUNSUR TOWN, HUNSUR
MYSORE-571 105.
APPELLANTS
(BY SRI. MITHUN G A., ADVOCATE )
AND:
1. STATE OF KARNATAKA
REP BY UNDER SECRETARY
DEPARTMENT OF PRIMARY AND
SECONDARY EDUCATION
2ND GATE, 6TH FLOOR
M.S. BUILDING DR AMBEDKAR VEEDHI
BANGALORE - 560 001.
2. THE DEPARTMENT OF PERSONAL
AND ADMINISTRATIVE REFORMS
REP BY ITS UNDER SECRETARY
TO GOVERNMENT ROOM NO. 245
2ND FLOOR, VIDHANA SOUDHA
BANGALORE - 560 001.
3. CENTRALISED ADMISSION CELL
SPECIAL OFFICER
OPP CAUVERY BHAVAN
BANGALORE - 560 002.
4. THE DISTRICT OFFICER
BACKWARD CLASSES
78
WELFARE DEPARTMENT
BENGALURU SOUTH
BENGALURU SOUTH - 562 106.
5. DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS (ADM)
DEPARTMENT OF PUBLIC
INSTRUCTION OFFICE OF DDPI
BENGALURU SOUTH - 562 106.
6. THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPARTMENT
KALABURGI
KALBURGI DISTRICT - 585 103.
7. DEPUTY DIRECTOR
OF PUBLIC INSTRUCTIONS ADM
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
KALBURGI - 585 103.
8. THE DISTRICT OFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
BAGALAKOTE
BAGALAKOTE - 587 101.
9. DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS (ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
BAGALAKOTE - 587 101.
10 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
CHIKKODI
CHIKKODI DISTRICT - 591 232.
11 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS (ADM).,
79
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
CHIKKODI - 591 232.
12 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
DAKSHINA KANNADA
DAKSHINA KANNADA DISTRICT - 575 003.
13 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS (ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
DAKSHINA KANNADA DISTRICT - 575 003.
14 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
MYSURU -570 007.
15 . DEPUTY DIRCTOR OF
PUBLIC INSTRUCTIONS (ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
MYSURU - 570 007.
16 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
RAMANAGAR - 562159.
17 . DEPUTY DIRECTOR OF
PUBLIC INSTRUTIONS (ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
RAMANAGAR - 562159.
80
18 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
BENGALURU NORTH - 560026.
19 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS (ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
BENGALURU NORTH - 560 026.
20 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
HAVERI - 581 110.
21 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS (ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
HAVERI 581 110.
22 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
SIRSI, UTTAR KANNADA - 581 401.
23 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTION (ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI, SIRSI 581 401.
24 . THE DISTRICT OFFICER
BACKWARD CLASSESS
WELFARE DEPARTMENT
RAICHUR - 584 101.
25 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS
DEPARMENT OF PUBLIC INSTRUCTIONS
RAICHUR - 584 101.
81
26 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
VIJAYAPURA - 586 101.
27 . AKSHATHA CHOUGALA
W/O BHARAMU P TEERTH
AGED ABOUT 28 YEARS
R/AT PARAMANANDWADI POST
RAIBAG TALUK , BELAGAVI 591 311.
28 . PRIYANKA
W/O MANJESH
AGED ABOUT 27 YEARS
R.AT B R KAVAL VILLAGE
HANAGODU POST AND HOBLI
HUNSUR , MYSURU - 571 105.
29 . JYOTHI A
W/O MAHESHA P
AGED ABOUT 36 YEARS
R/AT 4718, NEELAKANTA NAGAR
NANJANGUD
MYSURU - 571 301.
30 . RANI H N
W/O NANJESHA
AGED ABOUT 29 YEARS,
R/AT NO. 307, NAGAWALA POST
ILVALA HOBLI , MYSURU 571 130.
31 . JYOTHI CHANDRASHEKHAR KARIKAL
W/O VISHWANATH
AGED ABOUT 29 YEARS
R/AT SEDAM ROAD
RTO OFFICE SAI NAGAR
KALABURGI - 585 105.
32 . CHAITRA V Y
W/O RAGHU K.S
82
AGED ABOUT 28 YEARS
R/AT VADDARAHALLI VILLAGE
BELAVADI POST
CHIKKAMAGALURU - 577 146.
33 . GURULAKSHMI N
W/O THIMMAPPA RAJU
AGED ABOUT 32 YEARS
R/AT SADARAHALLI VILLAGE
AKKUR POST
CHANNAPATNA
RAMANAGARA - 562 138.
34 . SUNEETHA R.,
W/O JAGADEESHA
AGED ABOUT 32 YEARS
R/AT DODDA YERAMAGERE VILLAGE
BIJJAHALLI POST
KODIHALLI HOBLI
KANAKAPURA TALUK.
35 . KALPANA BEERAPPA NAIK
W/O MAHESHA G NAIK
AGED ABOUT 30 YEARS
R/AT VANNALLI POST
KUMTA, UTTARA KANNADA - 581 343.
36 . GAYATHRI NAIK
W/O SHIVARAJA SHANTAPPA NAIK
AGED ABOUT 32 YEARS
R/ATT ARAMANEKOPPA POST
KODKANI KUMTA
UTTARA KANNADA - 581 440.
37 . NISHA
W/O SATHISH
AGED ABOUT 31 YEARS
R/AT 5-155, THAREMAR HOUSE
DKOLAVOOR MURTHUR VILLAGE
KOLAVAR POST, MANALORE NORTH
DAKSHINA KANNADA - 574 144.
83
38 . SAVITHA HOSATTI
W/O MAHESH MALL
AGED ABOUT 32 YEARS
R/AT PAIGALI, ATHANI
CHIKKODI - 591 248.
39 . PRATHIBA BEERAPPA YANCHANCHI
W/O MURASIDDA GAVADE
AGED ABOUT 29 YEARS
R/AT SHIVANUR POST, ATHANI
CHIKKODI 591 232.
40 . RAMYARANI
W/O PRABHAKAR RAJU POOJARY
AGED ABOUT 30 YEARS
R/AT 1-218, SAPTHAGIRI
BELAVE POST AND VILLAGE
UDUPI - 576 212.
41 . NANDA B GOUDAR
W/O MANJUNATH N GHATTI
AGED AOUT 31 YEARS
R/AT 2408, SIMHASAN PLOT
GAJENDRAGAD
GADAG - 582 114.
42 . SHEEBA ANJUM
W/O MOHAMMED ETHESHAM ULLA
AGED ABOUT 33 YEARS
R/AT 778/222, BEHIND POLICE STATION
BAR ROAD, BANGARPET
KOLAR - 563 114.
43 . ASHA S
W/O VINAYAKUMAR
AGED ABOUT 31 YEARS
R/AT NO 19
REDDI LINGAYATH ONI
DOOPADAHALLI POST
KOTTUR, VIJAYANAGAR
KARNATAKA - 583 134.
84
44 . PRAMILA T
W/O GOPALA R.,
AGED ABOUT 37 YEARS
R/AT NO 97
SWAMIVIVEKANANDA BADAVANE
BAHADURPURA, ANEKAL
BENGALURU - 562 106.
45 . PATIMA BABAKKANAVAR
W/O ABDUL KHADAR JILANI
AGED ABOUT 29 YEARS
R/AT 2579, SAVALA BAVIONI
MULGUND RURAL
GADAG - 582 117.
46 . SHRUTHI
W/O VEERAREDDY
AGED ABOUT 27 YEARS
R/AT NO 92 , CHINTAKUNTA POST
YADGIRI - 585 214.
47 . LEELA HIREMATH
W/O SANTOSH KUMAR
AGED ABOUT 31 YEARS
R/AT PLOT NO 2, NO 10-934/21/2AA/2
OPP VIVEKANAND COLLEGE
NEAR FIRE STATION
MAHALAXMI, LAYOUT
KALABURGI 585 -101.
...RESPONDENTS
(BY SRI. VIKRAM HUILGOL, AAG a/w
SMT. MAMTHA SHETTY, AGA FOR R1, R2, R4 TO R26;
SRI. K. ANANDA, ADVOCATE FOR R3;
SRI. K.N.PHANINDRA, SENIOR ADVOCATE A/W
SMT. LATHA S. SHETTY, ADVOCATE FOR 27 TO 47)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO a) TO QUASH THE
ORDER OF THE LEARNED SINGLE JUDGE DATED 30.01.2023
85
PASSED IN WP 23752/2022 AND DISMISS THE WRIT PETITION
AND CONSEQUENTLY DIRECT THE RESPONDENTS Nos. 1, 2
AND 3 PROCEED WITH THE PROVISIONAL LIST DATED
18.11.2022 (ANNEXURE A TO A18 IN W. P. No. 23752/2022) IN
ACCORDANCE WITH LAW STRICTLY AS PER THE CIRCULARS
EXISTING AS ON DATE OF CALLING OF THE RECRUITMENT AND
ETC.
IN WA NO.591 OF 2023
BETWEEN :
1. G K CHANDRA SHEKAR
S/O KRISHNAPPA
AGED ABOUT 44 YEARS
R/A WARD NO.28
YELE PETE
CHIKKABALLAPUR
CHIKKABALLAPUR DISTRICT- 562 101.
2. SHOBHA N.
W/O UMESH N
AGED ABOUT 35 YEARS
R/A AKSHAYA NADTHIKAL
MOODUKODI VILLAGE
MOODUKODI POST
BELTHANGADY TALUK
DAKSHINA KANNADA- 574242.
86
3. SUNEETHA
W/O LAKSHMANA
AGED ABOUT 32 YEARS
R/A SHASHI KRIPA HOUSE
ARASAKATTE VILLAGE
BELTHANGADY TALUK
DAKSHINA KANNADA- 574 109.
4. SUMITHRA
W/O K.S. NAVEEN KUMAR
AGED ABOUT 33 YEARS
R/A AKSHYA BADAVANE
INDIRANAGAR, KOPPA
CHIKKAMANGALURU- 577 126.
5. ANNAPOORNESHWARI K.H.,
W/O HEMANTH J KAMATH
AGED ABOUT 38 YEARS
R/A NO.2-10-780/3
BEJAI NEW ROAD
5TH CROSS, BEJAI, MANGALURU
DAKSHINA KANNADA - 575 004.
6. SHEERINA BAHU
W/O JAHANGIR PASHA
AGED ABOUT 34 YEARS
R/A RICE MILL ROAD
ALDUR, CHIKKAMANGALURU
CHIKKAMANGALURU DISTRICT -577111.
7. ANANT M DEVADIGA
S/O MANJAYYA R DEVADIGA
AGED ABOUT 38 YEARS
R/A MATADAKERI VILLAGE
HALDIPURA POST
HONNAVAR TALUK
UTTARA KANNADA - 581327.
8. SNEHAL NARAYAN PATIL
D/O NARAYAN PATIL
AGED ABOUT 27 YEARS
87
R/A LAXMI GALLI
IDALHAND POST
KHANAPUR TALUK
BELAGAVI- 591302.
9. SMT. RATNA SHETTY
W/O SANTOSHA GANIGA
AGED ABOUT 36 YEARS
R/A NO.1-51, GURUNAGAR
SHIROOR, BYNDOOR
UDUPI- 576 228.
10 . SHWETHA BIRADAR
W/O SANGAPPA RADDER
AGED ABOUT 38 YEARS
R/A WARD NO.2
RADDER STREET
AMARAWATI, HUNGUND
BAGALKOT- 587118.
11 . NASAREN BHAN ALLAPUR
D/O NAJEER AHAMAD ALLAPUR
AGED ABOUT 33 YEARS
R/A NEAR WATER TANK
CHIKKALINGADAHALLI
HAVERI
HAVERI DISTRICT - 581110.
12 . HEENAJ NADAF
D/O IQBAL AHAMAD
AGED ABOUT 32 YEARS
R/A NO. 704/B, NADAF GALLI
ITAGI, KHANAPUR TALUK
BELAGAVI- 591 112.
13 . MUTTAPPA GUTTAL
S/O BASAPPA
AGED ABOUT 36 YEARS
R/A HALERITTI VILLAGE
HOSARITTI TALUK, HAVERI TALUK
HAVERI DISTRICT - 581 213.
88
14 . SMT. DEEPA SURESH DOLLI
W/O JYOTHIRAJ YALLAPPA TAYAPPAGOL
AGED ABOUT 26 YEARS
R/A NO.O285, TANAJI GALLI
MAJAGAVI, BELAGAVI- 590 008.
15 . KUBRA JABEEN A.R.
W/O ATIQUR RAHAMAN SHERIFF
AGED ABOUT 46 YEARS
R/A SHABBIR LAYOUT
BEHIND VANI SCHOOL
TANK BUND ROAD
CHINTAMANI
CHIKKABALLAPUR DISTRICT - 563 125.
16 . IDUDDI SUBHAS
S/O IDUDDI TAMMANA
AGED ABOUT 39 YEARS
R/A RAJAPUR VILLAGE
ARAHAVI HOBLI
MUDALAGI POST
BALAGAVI DISTRICT - 591 224.
APPELLANTS
(BY SRI. B. RAMESH, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REP BY UNDER SECRETARY
DEPT. OF PRIMARY AND SECONDARY EDUCATION
2ND GATE, 6TH FLOOR
M.S.BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU- 560 001.
2. DEPARTMENT OF PERSONAL
AND ADMINISTRATIVE REPORMS
SECRETARY TO GOVERNMENT
ROOM NO.245, 2ND FLOOR
VIDHANA SOUDHA
BENGALURU- 560001.
89
3. DENTRALISED ADMISSION CELL
SPECIAL OFFICER
OPP. CAUVERY BHAVAN
BENGALURU- 560 002.
4. THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPT.
CHIKKODI - 591 232.
5. DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
CHIKKODI - 591 232.
6. THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPARTMENT
MYSORE- 570 007.
7. DEPUTY DIRECTOR OF PUBLIC INSTRUCTION,
DEPARTMENT OF PUBLIC INSTRUCTION,
OFFICE OF DDPI
MYSURU- 570 007.
8. THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPARTMENT
KALABURAGI- 585 103.
9. DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
KALABURAGI - 585 103.
10 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPARTMENT
DAKSHINA KANNADA - 575 003.
11 . DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
DAKSHINA KANNADA - 575 003.
90
12 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPARTMENT
RAMANAGAR -562159.
13 . DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
RAMANAGARA - 562159.
14 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPARTMENT
BENGALURU NORTH - 560026.
15 . DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
BENGALURU NORTH - 575003.
16 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPARTMENT
BENGALURU SOUTH - 562106.
17 . DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI,
BENGALURU SOUTH - 562106.
18 . THE DISTRICT OFFICER
DEPARTMENT OF PUBLIC INSTRUCTION
HAVERI- 581110.
19 . DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
HAVERI - 581 110.
20 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE DEPARTMENT
SIRSI, UTTAR KANNADA- 581401.
91
21 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI, SIRSI - 581401.
22 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
RAICHUR - 584101.
23 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
RAICHUR - 584101.
24 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
BAGALKOTE PIN - 587101.
25 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
BAGALKOTE PIN - 587 101.
26 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTION
DEPARTMENT OF PUBLIC INSTRUCTION
OFFICE OF DDPI
VIJAYAPURA PIN - 586101.
27 . AKSHATA CHOUGALA
W/O BHARAMU P TEERTH
AGED ABOUT 28 YEARS
R/A PARAMANANDAWADI POST
RAIBAG TALUK
BELAGAVI - 591 311.
28 . PRIYANKA
W/O MANJESH
92
AGED ABOUT 27 YEARS
R/A B R KAVAL VILLAGE
HANAGODU POST AND HOBLI
HUNSUR, MYSURU- 571105.
29 . JYOTHI A
W/O MAHESHA P
AGED ABOUT 36 YEARS
R/A NO. 4718, NEELAKANTA NAGAR
NANJANGUD
MYSURU- 571301.
30 . RANI H.N
W/O NANJESHA
AGED ABOUT 29 YEARS
R/A NO. 307, NAGAWALA POST
ILVALA HOBLI
MYSURU- 571 130.
31 . JYOTHI CHANDRASHEKAR KARIKAL
W/O VISHWANATH
AGED ABOUT 290 YEARS
R/A SEDAM ROAD
RTO OFFICE SAI NAGAR
KALABURAGI - 585 105.
32 . CHAITRA V Y
W/O RAGHU K.S.,
AGED ABOUT 28 YEARS
DR/A VADDARAHALLI VILLAGE
BELAVADI POST
CHIKKAMAGALURU - 577 146.
33 . GURULLAKSHMI N
W/O THIMMAPPA RAJU
AGED ABOUT 32 YEARS
R/A SADARAHALLI VILLAGE
AKKUR POST, CHANNAPATNA
RAMANGARA - 562138.
93
34 . SUNEETHA R
W/O JAGADEESHA
AGED ABOUT 32 YEARS
R/A DODDA YERAMGERE VILLAGE
BIJJAHALLI POST
KODIHALLI HOBLI
KANAKAPURA TALUK
RAMANAGARA DISTRICT -562117.
35 . KALPANA BEERAPPA NAIK
W/O MAHESH G NAIK
AGED ABOUT 30 YEARS
R/A VANNALLI POST, KUMTA
UTTARA KANNADA - 581343.
36 . GAYATHRI NAIK
W/O SHIVARAJ SHANTAPPA NAIK
AGED ABOUT 32 YEARS
R/A ARAMANEKOPPA POST
KODKANI, KUMTA
UTTARA KANNADA - 581440.
37 . NISHA
W/O SATHISH
AGED ABOUT 31 YEARS
R/A NO.5-155, THAREMAR HOUSE
DKOLAVOOR, MURTHUR VILLAGE
KOLAVAR POST, MANGALORE NORTH
DAKSHINA KANNADA - 574144.
38 . SAVITHA HOSATTI
W/O MAHESH MALI
AGED ABOUT 32 YEARS
R/A POAIGALI, ATHANI
CHIKKODI- 591248.
39 . PRATHIBA BEERAPPA YANKANCHI
W/O MURASIDDA GAVADE
AGED ABOUT 29 YEARS
R/A SHIVANUR POST, ATHANI
CHIKKODI - 591 232.
94
40 . RAMYARANI
W/O PRABHAKAR RAJU POOJARY
AGED ABOUT 30 YEARS
R/A 1-218, SAPTHAGIRI
BELAVE POST AND VILLAGE
UDUPI- 576 212.
41 . NANDA B GOUDAR
W/O MANJUNATH N GHATTI
AGED ABOUT 31 YEARS
R/A NO. 2408, SIMHANSAN PLOT
GAJENDRAGAD, GADAG- 582114.
42 . SHEEBA ANJUM
W/O MOHAMMED ETHESHAM ULLA
AGED ABOUT 33 YEARS
R/A NO. 778/222
BEHIND POLICE STATION
BUR ROAD, BANGARPET
KOLAR- 563.114.
43 . SMT. ASHA S
W/O VINAYAKUMAR
AGED ABOUT 31 YEARS
R/A NO. 1/9
REDDI LINGAYATH ONI
DOOPADAHALLI POST
KOTTUR, VIJAYANAGAR - 583134.
44 . PRAMILA T
W/O GOPALA R.,
AGED ABOUT 37 YEARS
R/A NO. 97
SWAMIVIVEKANANDA
BADAVANE, BAHADURPURA
ANEKAL, BENGALURU - 562106.
45 . PATIMA BABAKKANNAVAR
W/O ABDUL KHADAR JILANI
AGED ABOUT 29 YEARS
R/A NO. 2579
SAVALA BAVIONI
95
MULGUND RURAL
GADAG- 582 117.
46 . SMT. SHRUTHI
W/O VEERAREDDY
AGED ABOUT 27 YEARS
R/A NO.92
CHINTAKUNTA POST
YADGIRI - 585 214.
47 . SMT. LEELA HIREMATH
W/O SANTOSH KUMAR
AGED ABOUT 31 YEARS
R/A PLOT NO.2
NO.10-934/21/2A/2
OPP. VIVEKANAND COLLEGE
NEAR FIRE STATION
MAHALAXMI LAYOUT
KALABURAGI - 585 101.
...RESPONDENTS
(BY SRI. VIKRAM HUILGOL, AAG a/w
SMT. MAMTHA SHETTY, AGA FOR R1, R2, R4 TO R26;
SRI. K. ANANDA, ADVOCATE FOR R3;
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO a)SET ASIDE THE
ORDER DATED 30/01/2023 PASSED IN WP NO.23752/2022 BY
THE LEARNED SINGLE JUDGE BY DISMISSING THE WRIT
PETITION AND CONSEQUENTLY DIRECT THE RESPONDENTS TO
IMPLEMENT FROM THE STAGE OF PROVISIONAL LIST DATED
18/11/2022 (ANNEXURES-A TO A18 IN WP NO.23752/2022) IN
ACCORDANCE WITH LAW STRICTLY AS PER THE NOTIFICATION.
96
IN WA NO.886 OF 2023
BETWEEN :
1. ARCHANA NAIK
W/O UDAY NAIK,
AGED ABOUT 32 YEARS
MUGWA VILLAGE AND POST
SURAKATTE
HONNAVAR TALUK
UTTARAKANNADA-581 334.
2. AMMRIN MADIHALLI
D/O MADARSAB
AGED ABOUT 36 YEARS
PACHHAPUR POST
SUNAGAR GALLI, HUKKERI
BELAGAVI - 591122.
3. KANTAMMA WATHAR
W/O SHANTAGOUDAPATIL
AGED ABOUT 34 YEARS
B SALAWADAGI POST
TALIKOTI
VIJAYAPURA - 586 214.
4. HANAMANT JAGADEV
S/O MAHADEVJAGADEV
AGED ABOUT 35 YEARS
A/P- SATTI, ATHANI TALUK
BELAGAVI - 591 240.
5. DEEPIKA M
W/O PRADEEP M N,
AGED ABOUT 31 YEARS
NO 32, VEERABHADRESHWARA NILAYA
HOUSING BOARD
ALUR, HASSAN -573213.
6. JHANAVI K S
97
W/O BASAPPA SHETTY K R
AGED ABOUT 30 YEARS,
KURUVANGI VILLAGE AND POST
CHIKKAMAGALURU - 577102.
7. RAJAPPA S
S/O SIDDAPPA
AGED ABOUT 28 YEARS
KEBBERPURA VILLAGE
HUNDIPURA POST
GUNDLUPET TALUK
CHAMARAJANAGAR - 571 111.
8. SUDHARANI
D/O CHANDRAPPA,
H NO. 2/96/1
BEHIND DEVAMMA TEMPLE
DUGANOOR POST
SEDAM TALUK
KALABURAGI- 585 318.
9. RENUKA
W/O BHEEMARAYA,
AGED ABOUT 32 YEARS,
H.NO. 2/9, AT KOTAGERA POST
KOTAGERA, YADAGIRI- 585 214.
...APPELLANTS
(BY SRI. P.S. RAJAGOPLA, SENIOR ADVOCATE A/W
SRI. MITHUN G.A. ADVOCATE)
AND:
1. STATE OF KARNATAKA
REP BY UNDER SECRETARY
DEPARTMENT OF PRIMARY AND
SECONDARY EDUCATION
2ND GATE, 6TH FLOOR
M.S. BUILDING
DR AMBEDKAR VEEDHI
98
BANGALORE 560 001.
2. THE DEPARTMENT OF PERSONAL
AND ADMINISTRATIVE REFORMS
REP. BY ITS UNDER SECRETARY
TO GOVERNMENT ROOM NO. 245
2ND FLOOR VIDHANA SOUDHA
BANGALORE - 560 001.
3. CENTRALISED ADMISSION CELL
REP. BY SPECIAL OFFICER
OPP CAUVERY BHAVAN
BANGALORE - 560 002.
4. THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT C
HIKKODI
CHIKKODI DISTRICT-591232.
5. DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS (ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
CHIKKODI 591 232.
6. THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE
DEPARTMENT, MYSURU
MYSURU DISTRICT - 570 007.
7. DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS (ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
MYSURU - 570 007.
8. THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
KALABURGI
99
KALABURGI DISTRICT-585 103.
9. DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS(ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI,
KALABURGI-585 103.
10 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
DAKSHINA KANNADA
DAKSHINA KANNADA DISTRICT - 575 003.
11 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS (ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
DAKSHINA KANNAD- 575 003.
12 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
RAMANAGARA
RAMANAGARA- 562 159.
13 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS (ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
RAMANAGARA- 575 003.
14 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
BANGALORE NORTH
BANGALORE NORTH-560 026.
15 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS (ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
100
OFFICE OF DDPI
BANGALORE NORTH- 570 026.
16 . THE DISTRICT OFFICER BACKWARD CLASSES
WELFARE DEPARTMENT
BANGALORE SOUTH
BANGALORE SOUTH -562 159.
17 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS (ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
BENGALURU SOUTH- 562 106.
18 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT OF HAVERI
HAVERI- 561 110.
19 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS (ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
HAVERI -581 110.
20 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT SIRSI
SIRSI, UTTAR KANNADA- 581 401.
21 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS (ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
SIRSI - 581 401.
22 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
RAICHUR
RAICHUR- 584 101.
101
23 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS (ADM)
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
RAICHUR- 584 101.
24 . THE DISTRICT OFFICER
BACKWARD CLASSES
WELFARE DEPARTMENT
BAGALAKOTE
BAGALAKOTE- 587 101.
25 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
BAGALAKOTE- 587 101.
26 . DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS
DEPARTMENT OF PUBLIC INSTRUCTIONS
OFFICE OF DDPI
VIJAYAPURA- 586 101.
27 . AKSHATA CHOUGALA
W/O BHARAMU P. TEERTH
AGED ABOUT 28 YEARS
R/AT PARAMANANDAWADI POST
RAIBAG TALUK
BELAGAVI- 591 311.
28 . PRIYANKA
W/O MANJESH,
AGED ABOUT 27 YEARS
R/AT B.R. KAVAL VILLAGE
HANAGODU POST AND HOBLI
HUNSUR, MYSURU - 571 105.
29 . JYOTHI A.
W/O MAHESHA P.
AGED ABOUT 36 YEARS
102
R/AT NO.4718
NEELAKANTA NAGAR
NANJANGUD,
MYSURU -571 301.
30 . RANI H.N.
W/O NANJESHA
AGE ABOUT 29 YEARS
R/AT NO.307, NAGAWALA POST
ILVALA HOBLI
MYSURU -571 130.
31 . JYOTHI CHANDRASHEKHAR KARIKAL
W/O VISHWANATH
AGED ABOUT 29 YEARS
R/AT SEDAM ROAD
RTO OFFICE SAI NAGAR
KALABURAGI - 585 105.
32 . CHAITRA V.Y.
W/O RAGHU K.S.
AGED ABOUT 28 YEARS
R/AT VADDARAHALLI VILLAGE
BELAVADI POST
CHIKKAMAGALURU- 577 146.
33 . GURULAKSHMI N.
W/O THIMMAPPA RAJU
AGED ABOUT 32 YEARS
R/AT SADARAHALLI VILLAGE
AKKUR POST, CHANNAPATNA
RAMANAGARA- 562 138.
34 . SUNEETHA R.
W/O JAGADEESHA
AGED ABOUT 32 YEARS
R/AT DODDA YERAMGERE VILLAGE
BIJJAHALLI POST
KODIHALLI HOBLI
KANAKAPURRA TALUK.
103
35 . KALPANA BEERAPPA NAIK
W/O MAHESH G NAIK
AGED ABOUT 30 YEARS
R/AT VANNALLI POST, KUMTA
UTTARA KANNADA -581 343.
36 . GAYATHRI NAIK
W/O SHIVARAJ SHANTAPPA NAIK
AGED ABOUT 32 YEARS
R/AT ARAMANEKOPPA POST
KODKANI, KUMTA
UTTARA KANNADA- 581 440.
37 . NISHA
W/O SATHISH
AGED ABOUT 31 YEARS
R/AT NO.5-155
THAREMAR HOUSE
DKOLAVOOR, MURTHUR VILLAGE
KOLAVAR POST
MANGALORE NORTH
DAKSHINA KANNADA -574 144.
38 . SAVITHA HOSATTI
W/O MAHESH MALL
AGED ABOUT 32 YEARS
R/AT POAIGALI, ATHANI
CHIKKODI - 591 248.
39 . PRATHIBA BEERAPPA YANKANCHI
W/O MURASIDDA GAVADE
AGED ABOUT 29 YEARS
R/AT SHIVANUR POST, ATHANI
CHIKKODI- 591 232.
40 . RAMYARANI
W/O PRABHAKAR RAJU POOJARY
AGED ABOUT 30 YEARS
R/AT 1-218, SAPTHAGIRI
BELAVE POST AND VILLAGE
UDUPI - 576 212.
104
41 . NANDA B GOUDAR
W/O MANJUNATH N. GHATTI
AGED ABOUT 31 YEARS
R/AT NO. 2408, SIMHASAN PLOT
GAJENDRAGAD
GADAG - 582 114.
42 . SHEEBA ANJUM
W/O MOHAMMED ETHESHAM ULLA
AGED ABOUT 33 YEARS
R/AT NO. 778/222
BEHIND POLICE STATION
BAR ROAD, BANGARPET
KOLAR- 563 114.
43 . ASHA S
W/O VINAYAKUMAR
AGED ABOUT 31 YEARS
R/AT NO.19
REDDI LINGAYATH ONI
DOOPADAHALLI POST
KOTTUR, VIJAYANAGAR- 583 134
KARNATAKA.
44 . PRAMILA T
W/O GOPALA R.
AGED ABOUT 37 YEARS
R/AT NO.97, SWAMIVIVEKANANDA
BADAVANE, BAHADURPURA
ANEKAL, BENGALURU - 562 106.
45 . PATIMA BABAKKANAVAR
W/O ABDUL KHADAR JILANI
AGED ABOUT 29 YEARS
R/AT NO.2579
SAVALA BAVIONI
MULGUND RURAL
GADAG -582 117.
46 . SHRUTHI
W/O VEERAREDDY
AGED ABOUT 27 YEARS
105
R/AT NO.92
CHINTAKUNTA POST
YADGIRI- 585 214.
47 . LEELA HIREMATH
W/O SANTOSH KUMAR
AGED ABOUT 31 YEARS
R/AT PLOT NO.2
NO.10-934/21/2A/2
OPP. VIVEKANAND COLLEGE
NEAR FIRE STATION, MAHALAXMI
LAYOUT, KALABURGI - 585-101.
...RESPONDENTS
(BY SRI. VIKRAM HUILGOL, AAG a/w
SMT. MAMTHA SHETTY, AGA FOR R1, R2, R4 TO R26;
SRI. K. ANANDA, ADVOCATE FOR R3;
SRI. K.N.PHANINDRA, SENIOR ADVOCATE A/W
SMT. LATHA S. SHETTY, ADVOCATE FOR 27 TO 47)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO QUASH THE ORDER
OF THE LEARNED SINGLE JUDGE DATED 30.01.2023 PASSED IN
WP.No.23752/2022 AND DISMISS THE WP AND
CONSEQUENTLY DIRECT THE RESPONDENT No-1, 2 AND 3
PROCEED WITH THE PROVISIONAL LIST DATED 18.11.2022
(ANNEXURE-A TO A18 IN WP.No.23752/2022) IN ACCORDANCE
WITH LAW STRICTLY AS PER THE CIRCULARS EXISTING AS ON
DATE OF CALLING OF THE RECRUITMENT AND ETC.
IN WA NO.939 OF 2023
BETWEEN :
1 . RASHMITHA KARKERA N.,
CARE OF PRADEEP KUMR P R
106
AGED ABOUT 34 YEARS
RESIDENT OF PODUMBA HOUSE
AJJAVARA SULIA
DAKSHINA KANNADA -574 239.
KARNATAKA
2 . NIVEDITA CHANDRAKANT NAIK
D/O CHANDRAKANT NAIK
AGED ABOUT 30 YEARS
R/O NO 165
NEAR OM PRAKASH ICE FACTORY
LAXMESHWAR ANKOLA
ANKOLA -581314
KARNATAKA.
...APPELLANTS
(BY SRI. HARISH M.G., ADVOCATE)
AND:
1 . THE STATE OF KARNATAKA
BY ITS UNDER SECRETARY
DEPT OF PRIMARY AND
SECONDARY EDUCATION
2ND GATE, 6TH FLOOR
MULTISTORIED BULDINGS
DR AMBEDKAR VEEDHI
BANGALORE - 560 001.
2 . DEPARTMENT OF PERSONEL
AND ADMINISTRATIVE REFORMS
SECRETARY TO GOVERNMENT
ROOM NO 245, 2ND FLOOR
VIDHANA SOUDHA
BENGALURU - 560 001.
3 . CENTRALIZED ADMISION CELL
SPECIAL OFFICER
OPP CAUVERY BHAVAN
BENGALURU - 560 002.
107
4 . THE DISTRICT OFFICER
BACKWARD CLASSES WELFARE
DEPARTMENT
DAKSHINA KANNADA - 575 003.
5 . THE DEPUTY DIRECTOR OF PUBLIC
INSTURCTION (ADMN)
DEPARTMENT OF PUBLIC INSTURCTION
OFFICE OF DDPI
DAKSHINA KANNADA - 575 003.
...RESPONDENTS
(BY SRI. VIKRAM HUILGOL, AAG a/w
SMT. MAMTHA SHETTY, AGA FOR R1, R2, R4 & R5;
SRI. K. ANANDA, ADVOCATE FOR R3)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO A) SET ASIDE THE
IMPUGNED ORDER OF THE LEARNED SINGLE JUDGE DATED
30.01.2023 PASSED IN WP No-23752/2022 AND DISMISS THE
WRIT PETITION AND CONSEQUENTLY DIRECT THE
RESPONDENTS TO IMPLEMENT FROM THE STAGE OF THE
PROVISIONAL LIST DATED 18.11.2022 (ANNEUXURE-A TO A18
IN WP No-23752/2022) IN ACCORDANCE WITH LAW STRICTLY
AS PER THE NOTIFICATION.
THESE APPEALS BEING HEARD AND RESERVED, COMING
ON FOR PRONOUNCEMENT OF JUDGMENT, THIS DAY,
M.G.S.KAMAL J., DELIVERED THE FOLLOWING:
108
JUDGMENT
These writ appeals arise out of order dated
30.01.2023 passed in W.P.No.23752/2022(GM-CC) filed by
private respondents/petitioners by which learned Single
Judge of this Court while allowing the said writ petition has
quashed the provisional selection list dated:18.11.2022
insofar it relates to the petitioners being brought under the
General Merit category and has directed the petitioners to
be treated as belonging to category to which they applied
for, qua the caste and income certificates appended to the
applications. Further liberty has been reserved to the
State to regulate its procedure by continuing recruitment
and taking it to its logical conclusion.
2. Facts leading up to filing of these writ appeals
briefly stated are;
By notification dated 21.03.2022 issued district
wise, applications were invited from the eligible candidates
for recruitment to the post of Graduate Primary School
Teachers from sixth standard to eight standard classes in
the Government and Aided institutions. Competitive
examinations were held on 21.05.2022 and 22.05.2022
and results were announced on 17.08.2022. A provisional
list was published on 18.11.2022. Petitioners being
aggrieved by exclusion of their names in the provisional
list, filed the above writ petition seeking following reliefs;
(a) Issue a writ in the nature of certiorari or any
other appropriate writ order or direction quashing the
provisional selection list dated 18.11.2022 by
respondent No.3-(Annexure -A to A18).
(b) Issue a writ in the nature of mandamus or
any other appropriate writ order or direction directing
respondent No.3 to consider the case of the petitioner
Nos.1 to 15 under category 2A, petitioner No.16 under
category 2B, petitioner Nos.17 and 18 under category
3A and petitioner Nos. 19 to 21 under category 3B in
the final selection list, taking note of the caste
certificate issued by the Tahsildar without insisting on
the income certificate from the husband of the
petitioner (B to B20).
(c) Issue a writ in the nature of mandamus or any
other appropriate writ, order or direction declaring
that the action of the respondents herein changing the
category of the petitioners from OBC to GM without
intimation for the reason they and income certificate in
the name of the husband of the petitioners without
considering the caste and income certificates in the
name of the father of the petitioners is highly
arbitrary, illegal and without authority of law.
(d) Pass such other and further orders as may be
necessary in the interest of justice.
3. It is the contention of the petitioners that they
belong to OBC category having completed their B.Ed., and
D.Ed., and being eligible had applied for the post of
teachers in respective subjects under reservation category
of OBC through online application and had also submitted
necessary documents as sought for. That after accepting
the applications the concerned DDPI had invited the
petitioners to appear for written and descriptive
examination wherein the petitioners secured good score
and ranking and were thus qualified for 1:2 document
verification. It is further contended that in the notification
dated 21.03.2022 calling for recruitment for Graduate
Primary School Teachers there was no specification
provided with respect to production of income and caste
certificate of the husband of the petitioners. That on
verification of the documents furnished by the petitioners,
for some of the petitioners OBC categories was changed to
General Merit and for some of the petitioners documents
were returned back with no intimation with regard to
defect in documents or otherwise. That the concerned
DDPI had rejected the caste cum income certificate of
some of the candidates on the basis that though they were
married, the certificates which they produced had been
issued in the name of their father. That some of the
candidates had approached this Court by filing the writ
petition in W.P.No.22429/2022 and that this Court by order
dated 15.11.2022 and on 18.11.2022 had directed that the
names of the petitioners enlisted therein would be
considered under the different categories of OBC and that
in spite of the same, the provisional list had been issued
without complying with the directions of this Court. That in
the said provisional list, names of the petitioners were not
included even though they had good ranking and the
candidates who are below the petitioners were selected.
That on an enquiry the petitioners were informed that the
DDPI had rejected their income and caste certificates as
they had obtained the same in their father's name. Being
aggrieved by the same, the above writ petition is filed
seeking the relief as extracted hereinabove.
4. The said writ petition was resisted by the state
contending inter alia that the petition as presented was not
maintainable and that the petitioners had to approach the
Administrative Tribunal in terms of Section 15 of the
Administrative Tribunals Act, 1985. That the authorities
had rightly considered the documents furnished by the
petitioners in accordance with the norms and policies of the
Government which prescribed that in the case of married
women candidates income of the spouse shall be taken
into consideration and that it cannot be speculated that the
spouse after the marriage is dependent on the parents.
That the selection policy adopted by the respondent
authorities is in accordance with the norms laid down by
DPAR. That out of total 5978 married women candidates
who had submitted income certificates of their spouse
along with the application have been considered for
verification in the ratio of 1:2. Among them 3700
meritorious married women candidates have been selected
for provisional list of 1:1. That the married women
candidates who had submitted income certificate of the
parents have been in fact short listed in the ratio of 1:1 in
the provisional list by bringing such candidates under
general merit category. That in the application a
declaration had been provided that incorrect and
incomplete application would be rejected and accordingly
authorities on verification of the records have rejected the
applications of the married women candidates who had
furnished the income certificates of their parents instead of
their spouse. That the State Government has issued
Government order dated 19.09.1985 and 12.12.1986
regarding determination of income of the married women
and the rejection of the candidature is on account of the
defective certificates and the same is neither arbitrary or
illegal. Hence, sought for dismissal of the petition.
5. Learned Single Judge on hearing respective
counsel for the parties framed following points for
consideration:
(i) Whether writ petitions challenging the
action of interpretation of caste and income
certificates by selecting authority-DDPI would be
maintainable?
(ii) Whether the caste and income of the
husband of the female applicant should be taken
into consideration or the caste and income of the
parents?
(iii) Whether the selecting authority-DDPI
would get jurisdiction to interpret caste and income
certificates issued by competent authorities?
6. While answering the issue No.(i) on maintainability
learned Single Judge though has taken note of the
Judgments of the Apex Court in the case of L.Chandra
Kumar Vs. Union of India reported in (1997)3 SCC 261
regarding jurisdiction of the Tribunal in the matters relating
to process of recruitment to the service under the Services
of the State, however relying upon the Judgment of the
Apex Court in the case of T.K.Rangarajan Vs State of
Tamil Nadu and others reported in (2003) 6 SCC 581
has held that in the fact situation of the matter writ
petition is entertainable. While answering the issue No.(ii)
learned Single Judge relying upon the Judgment of the
Apex Court in the case of Surinder Singh Vs Punjab
State Electricity Board and others reported in (2014)
15 SCC 767 and Sunitha Singh Vs State of UP reported
in (2018) 2 SCC 493 and State of Karnataka Vs
Smt.Yoeshwari and anr in W.P.No.24115/2018 and
connected cases decided on 19.11.2018, came to the
conclusion that the decision of the selecting authority-DDPI
in interpreting and holding the caste and income of the
husband is to be taken into consideration is contrary to law
and directed the respondent Authorities to consider the
applications of the petitioners on the basis of caste and
income certificates of the parents and not of their spouse
and as belonging to their respective categories against
which they have applied for. While answering issue No.(iii)
relying upon the Judgment of the Division Bench of this
Court in the case of Executive Director, Karnataka
Examination Authority and Selection Authority,
Malleswaram, Bangalore Vs State of Karnataka and
anr reported in (2018) SCC Online Karnataka 4112
held that the Selecting Authority-DDPI has no jurisdiction
to interpret the caste certificate issued by the competent
authority. Thus, having held as above, learned Single
Judge quashed the provisional selection list so far as it
relates to the petitioners being brought under General
Merit Category and issued further directions as noted
above. Being aggrieved by the same, the present writ
appeals are filed.
7. These appeals are filed by the appellants who are
not parties to the writ petition. The principal grounds
urged amongst other by the appellants in these writ
appeals are:
(a) Whether the writ petition is maintainable in
view of the bar contained under Article 323A of
the Constitution of India and in view of Section
15 of the Act, 1985;
(b) Whether a validly issued income certificate
in terms of Government Order dated
12.12.1986, which order had been passed by
the State in exercise of its power conferred
under Article 16(4) of Constitution of India
laying down classification of backward classes
for the purpose of reservation of appointments
and posts defining eligibility for reservation,
could have been invalidated by the learned
Single Judge without there being challenge to
the said Government Order;
(c) Whether without impleading the
appellants who are the selected candidates, as
party/respondents to the writ petition, the
provisional list could have been set aside;
8. Before adverting to the grounds urged in these
appeals, it is necessary to note that an identical writ
petition was filed in W.P.No.200032/2023 before
Kalaburagi Bench of this Court and the same was
dismissed by order dated:12.01.2023 as not maintainable
reserving liberty to the petitioner therein to approach the
Tribunal constituted under Act, 1985. Similarly, writ
petitions filed before the Principal Bench of this court in
W.P.No.5009/2023 C/w W.P.Nos.5820/2023, 5833/2023,
5879/2023, 5916/2023, 5926/2023, 5987/2023,
6237/2023, 6258/2023 and 6640/2023 were also disposed
of as not maintainable with liberty to the petitioners
therein to urge all grounds contended in the petitions
before the Tribunal.
9. Sri.Lakshminarayana, learned Senior counsel
appearing for the appellants in W.A.No.305/2023
reiterating the grounds urged in the memorandum of
appeal and the contents of written synopsis submitted
that;
(a) That the Graduate Primary School Teachers
post is a civil post governed by Karnataka Education
Department Services (Department of Public Instructions)
(Recruitment) Rules, 1967, as such the said recruitment
would fall within the provisions of Rules framed under
Section 8 of the Karnataka State Civil Services Act, 1978
and the service as defined thereunder comes within the
conditions of service specified under Article 323A(1)(c)
of the Constitution of India.
(b) That in furtherance to the provisions of Article
323(A)(1) of the Constitution of India, the Parliament
enacted the Administrative Tribunals Act, 1985. Section
15 of the said Act, 1985 conferred the jurisdiction on the
Administrative Tribunal in respect of matters pertaining
to recruitment to Civil Services or to any Civil Post of the
State.
(c) That the Administrative Tribunal is the Court
of first instance and the High Court would get the
jurisdiction under Article 226 read with Article 227 of the
Constitution only in exercise of its power of judicial
review over the order that may be passed by the
Administrative Tribunal. He relied upon the Judgment of
the Apex Court in the case of L.Chandra Kumar
(supra). Thus, he submitted the learned Single Judge in
the first place had no jurisdiction to entertain the writ
petition and in the second place even exercise of judicial
review of the order passed by the Administrative
Tribunal could be exercisable only by the Division Bench
and not by learned Single Judge.
(d) That the writ jurisdiction cannot be converted
as an alternate forum enlarging the scope to include the
disputes which are specifically excluded under the
provisions of Constitution of India and by the law settled
by the Apex Court in the case of L.Chandra Kumar
(Supra). He further relied upon the Judgment of the
Apex Court in the case of Union of India Vs Alapan
Bandopadyaya reported in (2022) 3 SCC 133 in
support of his submission.
(e) That the very notification was the subject
matter of challenge before the Kalaburagi Bench of this
Court in W.P.No.200032/2023 which was dismissed in
view of law laid down by the Apex Court in the case of
L.Chandra Kumar (supra) for want of jurisdiction.
Thus, he submitted that the impugned order apart from
being inconsistent to the order passed by the Coordinate
Bench for want of jurisdiction also raises the territorial
jurisdiction as it covers the recruitments in respect of
candidates from Gulbarga District.
(f) That a decision rendered without impleading
proper and necessary party is liable to be ignored by a
party who is affected by the same is against the
principles of natural justice. That in the instant case,
since the names of the appellants were included in the
provisional list and they not having been made party to
the writ petition, the impugned order is liable to be
ignored as not binding on them.
(g) It is further contended that policy of reservation
in terms of Government order dated 12.12.1986 is in
force for more than 36 years and without a prayer or a
challenge to the same, learned Single Judge could not
have quashed the notification. That the entire process
of recruitment was based on the said order dated
12.12.1986, which prescribes determination of income
of the husband of a married woman and not of her
parents. That as per the notification instructions have
been issued to comply with the requirement of
notification and since the recruitment pertains to civil
posts same would fall within the provisions of Section 15
of the Administrative Tribunals Act and challenge to the
same would only be before Administrative Tribunal.
10. Sri.P.S.Rajagopal, learned Senior counsel
appearing for learned counsel for appellants in
W.A.No.886/2013 submitted that;
a) The very relief sought in the writ petition is seeking
quash of provisional select list dated 18.11.2022 and for
direction to respondent No.3 to consider the case of the
petitioners under category 2A, 2B and 3A and 3B in the
final select list. He submits the entire issue pertains to a
service concerning post of civil service of the state. Thus,
in terms of paragraph 99 of L.Chandra Kumar's case
jurisdiction of the High Court is ousted.
b) Learned Senior counsel referred to provisions of
Education Department Services, Karnataka State Civil
Services Rules 1978 more particularly Rule 7 thereof
providing for reservation of posts. He insisted that since
the said Rules provide for recruitment to State Civil
Services, provision of Section 15 and 28 of the Act, 1984
would apply excluding the jurisdiction of the High Court.
(c) Adverting to the reasoning assigned by learned
Single Judge at paragraph 8 of the impugned order with
reference to Judgments of the Apex Court in the case of
L.Chandra Kumar (supra) and T.K.Rangarajan
(supra) learned Senior counsel submitted that the facts of
the case in T.K.Rangarajan are distinguishable in that, a
case of "unprecedented extraordinary situation having no
parallel" had involved. While the facts of the present case
do not meet the factual situation of T.K.Rangarajan as
there is no such extraordinary situation involved.
(d) That there is no whisper in the writ petition
regarding approaching the Tribunal not being adequate and
efficacious remedy. He contended that learned Single
Judge had made out a new case which is not pleaded by
the parties. In support of his contentions he referred to
the Judgment of the Apex Court in the case of Trozan &
Co., Ltd., (1953) 1 SCC 456 paragraph 38 and the
Judgment in the case of State of W.B Vs W.B.
Registration Copywriters Association (2009) 14 SCC
132.
(e) Learned Senior counsel further submitted that
concept of creamy layer at the national level was brought
in the year 1992. As for as the State of Karnataka, the
same was introduced much prior to 04.03.1977. The
Government order was issued on 28.12.1983 and a
subsequent order dated 12.12.1986 is in the form of
instruction to the candidates and to the authority issuing
the income certificate. That there has been no challenge to
any of the orders namely order dated 28.12.1983 and the
order dated:12.12.1986. As such no mandamus could
have been issued.
(f) The provisions of Karnataka Scheduled Caste and
Scheduled Tribes and other Backward Classes (Reservation
of Appointments Etc.,) Act, 1990, Karnataka Scheduled
Caste and Scheduled Tribes and other Backward Classes
(Reservation of Appointments Etc.,) Rules, 1992 and the
Government orders issued under the provisions of Article
16(4) of the Constitution of India. The said Government
Order apart from laying down modalities of operation of
reservation has clarified that to compute "family income" in
respect of women candidates who are married the income
of the parents should not be added to her income and in
such case only income of their husband should be taken
into consideration.
(g) That since the said Government orders have been
passed in furtherance to the aforesaid Acts the same have
become statutory orders and while making appointments
to any office in the civil service of the State of Karnataka or
a civil post under the State of Karnataka appointment or
posts shall be reserved for scheduled castes, scheduled
tribes and other backward classes to such extent and in
such manner as may be specified from time to time. Rule
7 of the Recruitment Rules stipulates that the reservation
of post shall be in accordance with the norms and extent
provided under Rule 9 of the Karnataka Civil Services
(General Recruitments) Rules, 1977.
(h) That the recruitment notification in the instant
case stipulated that candidates claiming reservation as
persons belonging to other backward classes, category-2A,
2B, 3A and 3B should submit along with their applications,
caste cum income certificates in Form `F' stipulated under
Order dated 08.02.2023 in accordance with Rules 3A(2)
and (3) of Reservation Rules. Thus, he submitted that
learned Single Judge contrary to the aforesaid rules and
the recruitment notification which are not even challenged,
erroneously relied upon an inapplicable Judgment in the
case of Surinder Singh Vs Punjab State Electricity
Board reported in (2014) 15 SCC 676 to hold that while
computing the family income in the case of married woman
even the income of parents could be taken into
consideration.
(i). That learned Single Judge erred in holding that the
selecting authority acted without jurisdiction in rejecting
the reservation claim of the petitioners on the premise that
validity of the reservation certificates can be adjudicated
only by District Caste and Income Verification Committee
constituted under the Act and Rules.
11. Sri. Naik Nityanand Venkataraman, Sri.Mithun
G.A., and Sri.Harish M.G., for the appellants
submitted their arguments supplementing the submission
made by the learned Senior counsel.
12. Sri.K.N.Phanindra, learned Senior counsel
appearing for the counsel for respondent Nos. 24 to 47
who were the petitioners in the writ petition submitted
that;
(a) the core issue that was before the learned Single
Judge was with regard to jurisdiction of the DDPI in
interpreting the caste certificate and income certificate
issued by the competent authorities. That since the said
issue did not pertain to process of recruitment the writ
petition was entertainable. That the judicial review is part
of the basic structure of the Constitution of India. That the
issue of "maintainability" of a writ petition being different
from the issue of "entertainability" of the petition, there is
no express constitutional bar in maintaining a writ petition.
That learned Single Judge in excise of his discretionary any
power has given the finding with regard to the
entertainability of the writ petition and with regard to the
jurisdiction of Deputy Director of Public Instruction in
interpreting the caste certificate and income certificate, as
such there is no infirmity in the impugned order.
(b) He submitted that the finding of the learned
Single Judge is based on the Judgment of the Apex Court
in the case of T.K.Rangarajan (supra) as it involved
several thousands of candidates and the issue was only
relating to interpretation of the caste and income
certificate.
(c) That the learned Single Judge came to the
conclusion that the caste verifying certificate is to be
issued only on the income of the parents and the said
conclusion has been arrived at based on the Judgment of
the Apex Court in the case of Surinder Singh vs. Punjab
Electricity Board and others (2014) 15 SCC 767,
Sunita Singh vs. State of U.P. (2018) 2 SCC 492,
Ashok Bhushan Takhur vs. State of Bihar (1995) 5
SCC 403 and on the basis of judgment dated 19.11.2018
passed by the Coordinate Bench of this Court in the case of
State of Karnataka vs. Smt. Yogeshwari and another
(W.P.No.24119/2018).
(d) As regard the issue concerning Deputy Director
of Public Instruction having jurisdiction to interpret the
caste and income certificate, the learned Single Judge
relying upon the judgment of the Division Bench of this
Court in the case of Executive Director, KEA vs. State
and another 2018 SCC Online Kar.4112 has held that
such interpretation can only be by authority which has
issued the certificate and not the selecting authority.
e) Thus, he submitted the aforesaid core issues and
the finding given by the learned Single Judge is based on
the precedents and to the said extent the writ petition was
entertainable and no infirmity could be found.
(f) Bringing to the notice of this Court the
subsequent events that have taken place after passing of
the impugned order, whereby the State Government
conducted the proceedings on 07.02.2023 under the
Chairmanship of Ministry of Primary and Secondary
Education resolving to implement the direction issued by
the learned Single Judge, learned Senior counsel submitted
that the State Government has published new provisional
list on 27.02.2023 and after considering the objections to
the said provisional list, the State Government has
published the final selection list on 08.03.2023. As such,
the writ appeals have become infructuous as nothing
survives for consideration in view of the subsequent
development. He submitted that if the appellants are
aggrieved by the selection list dated 08.03.2023 they have
separate cause of action and have to agitate the same
before the appropriate forum. In support of his submission,
learned Senior counsel relies upon the Judgment of the
Apex Court in the cases of Ramachandraprasad Singh
vs. Sharad Yadav (2021) 13 SCC 794, Pasupulipi
Venkateshwaralu vs. The Motor and General Traders
(1975)1 SCC 770 and K.N. Rajakumar vs. V.
Nagarajan and others (2022) 4 SCC 617. Thus, he
seeks for dismissal of the writ appeals.
13. Sri. Vikram Huilgol, learned Additional Advocate
General for the respondent-State submitted that
subsequent to the impugned order passed by the learned
Single Judge a final selection list has been prepared taking
into consideration both the Government order dated
12.12.1986 and the directions issued by the learned Single
Judge. A total number of 67892 candidates were found
eligible for selection in all the subjects, namely, English
Language, Social Studies in Kannada, Urdu and Marati
Medium , Mathematics and Science in Kannada, Urdu and
Marati Medium, Biological science in Kannada, Urdu and
Marati medium including Kalyana Karnataka Region. That
out of said 67,892 eligible candidates a list in the ratio of
1:2 was prepared and instead of 30,000 required
candidates only 22,432 candidates were selected on roster
and merit basis from all 35 districts, as some of the
categories did not have twice the required number of
candidates. That even though in some districts candidates
are more they cannot be selected as the selection is district
wise. In other words, an applicant who applied in a
particular district and wrote competitive exam in that
district cannot be considered for some other district. That
out of the 22,432 eligible candidates selected as above,
after considering the income certificate of both husband
and parents a list consisting of 13,342 candidates was
prepared based on merit cum roster. Out of them 8,376
are women candidates 4,973 are male candidates and 3
are transgender. That on account of redoing the exercise
by applying both circular dated 12.12.1986 and the
judgment of learned Single Judge and by redrawing of a
fresh list based on the individual merits of the candidates
451 candidates who were present in the earlier selection
list dated 18.11.2022 have not found place in the revised
selection list published on 08.03.2023. Thus, he submits
that the final selection list is based on the order of the
learned Single Judge and the Government order dated
12.12.1986 and that there is no departure from the
reservation policy of the Government. Hence, seeks for
dismissal of the appeals.
14. Heard. Perused the records.
15. Considering pleading and reliefs sought in the
writ petition, reasons assigned by learned Single Judge in
the impugned order, grounds urged in these appeals and
the submissions made by learned counsel for the parties,
at the outset what needs to be considered is;
a) Whether writ petition as filed seeking the
reliefs thereunder is entertainable under Article
226 of the Constitution of India?
16. In this regard at the first instance it is necessary
to point out the nature and scope of the issue involved in
the matter. It is beneficial to refer the impugned
notification dated 21.03.2022 issued by the respondent-
State Department of Public Education, Selection and
Appointment Authority and District Deputy Director
(Administration), Bangalore North Taluk. The title of the
notification is "Recruitment Notification". The subject
mentioned therein is the "recruitment to the post of
Graduate Primary Teacher (for class 6 to 8) for the years
2020-21 to be filled by direct recruitment through District
Level Competitive Examination". The said notification
further refers to Karnataka Education Department Services
(Public Education Department)(Recruitment)(Special)
Rules, 2022, under which the same is issued. It further
clarifies that the said notification for selection is issued for
public information following the prevailing Rules as per the
Recruitment Rules, Reservation Rules and Government
Orders issued from time to time mentioned in reference for
selection.
17. The aforesaid Rules 2022, have been framed by
the State Government in exercise of powers conferred by
Section 3 and 8 of the Karnataka State Civil Services Act,
1978. The recruitment process as mentioned in the
notification consist of a competitive examination and
preparation of select list on the basis of marks secured in
the competitive examination with the weightage added in
terms of Rule 6. Rule 7(i) of the Rules, 2022 stipulate that
the reservation of post shall be in accordance with extant
orders of Government and extant law including current
orders of the State Government relating to reservation of
posts for the persons belonging to Scheduled Caste,
Scheduled Tribes and other backward classes. Rule 8
under the heading "Selection List" envisages publication of
provisional select list, receiving and considering objections,
if any, to the provisional select list and publication of final
select list thereafter.
18. The policy providing for reservation of posts for
the persons belonging to Scheduled Caste, Scheduled
Tribes and other backward classes is traceable to the
Government order dated 28.12.1983 which was issued
under clause (4) of Article 16 of the Constitution of India
providing the meaning of the phrase "family income" and
the manner and method of its computation. The said order
provides that while computing "family income" in the case
of married women candidate income of her parents should
not be added and only the income of her husband to be
taken into consideration if they are staying separately as
an independent family. If they are living in a joint family
income of the candidate along with income of the joint
family should be taken into consideration for calculation of
family income. In the case of candidate who is a widow
her income alone shall be taken into consideration
irrespective of whether or not she lives independently.
19. By another order dated 12.12.1986 the
Government reiterated the modalities of operation of
reservation.
20. With effect from 01.06.1992 the Karnataka
Scheduled Castes, Scheduled Tribes and other backward
classes (Reservation of Appointments etc.) Act, 1990
(hereinafter referred to as `Reservation Act') was
enforced. By the said Act all the Government Orders
issued under clause(4) of Article 16 of the Constitution of
India became statutory orders and it mandated that while
making appointment to any office in a civil service of State
of Karnataka or a Civil Post under the State of Karnataka,
appointments or posts shall be reserved for Scheduled
Caste, Scheduled Tribes and other backward classes to
such extent and in such manner as may be specified from
time to time in the order made by the Government under
clause (4) of Article 16 of the Constitution of India. The
Act defines other backward classes to mean Communities,
Castes and Tribes notified by the State Government from
time to time under clause (4) of Article 15 and clause (4)
of Article 16 of Constitution of India. The Act further
provides mechanism and protocol for issuance of caste
certificate, income and caste certificates and their
validation.
21. In exercise of powers conferred under Section
13 of the Reservation Act, the State framed the Rules
called the Karnataka Scheduled Caste, Scheduled Tribes
and Backward Classes (Reservation of Appointment etc.)
Rules, 1992. The order dated 08.02.2000 issued by the
Government under the Rules stipulates that the income
and caste certificate being issued to the candidates
belonging to backward classes other than category-I to be
in Form F.
22. Thus, the recruitment notifications subject
matter of the present lis which were issued for each District
in the State on the same day stipulated that the candidates
claiming reservation as persons belonging to other
backward classes, category 2A, 2B, 3A and 3B to submit
along with their applications caste cum income certificate
in Form F as stipulated under the Government Order dated
08.02.2000 in accordance with Rule 3-A(2) and (3) on or
before 22.04.2022 being the last date for submission of
applications. The notification further states that the
reservation certificates which are not as per the formats
prescribed by Government Order dated 08.02.2000 and not
issued in accordance with Rule 3-A(2) and (3) and if
received after the stipulated date for receipt of
applications, would be rejected.
23. Thus, the above undisputed material facts would
reveal that the primary school teacher post of which
recruitment is sought is a 'civil post' governed by the
Karnataka Education Department Services(Department of
Public Instruction) (Recruitment) Rules, 1967 and
Amendment Rules, 2017. Thus, the said post being civil
post under the State is governed under the Rules framed
under Sub-Section (1) of Section 3 read with Section 8 of
the Karnataka Civil Services Act, 1978.
24. The Administrative Tribunals Act, 1985 has been
promulgated for adjudication or trial by the Administrative
Tribunals of disputes and complaints with respect to
recruitment and conditions of service of persons appointed
to public services and posts in connection with the affairs
of the Union or of any State or any local or other authority
within the territory of India under the control of
Government of India or of any corporation or society
owned or controlled by the Government in pursuance of
Article 323A of Constitution and the matters connected
therewith are incidental thereto.
25. Section 15 of the Act, 1985 provides for
exclusive jurisdiction of the Administrative Tribunal in
relation to recruitment and matter concerning recruitment
to any civil service or the State or to any civil post under
the State. In other words the matters involving
recruitment or matter concerning recruitment are to be
dealt with adjudicated and determined by the
Administrative Tribunal in terms of Section 15 of the Act,
1985.
26. Section 28 of the Act, 1985 exclude the
jurisdiction of all courts except the Supreme Court under
Article 136 of the Constitution of India and the Labour
Courts and other authorities under the Industrial Disputes
Act.
27. The Apex Court in the case of L.Chandra
Kumar Vs Union of India reported in (1997) 3 SCC
261 has held that the Administrative Tribunals constituted
under Act, 1985 have jurisdiction to consider all the
matters covered under the Act including issue relating to
constitutional validity of the provisions relating to
recruitment of employees and regulations governing the
service conditions. The Apex Court has further held that all
decisions of Administrative Tribunals would be subject to
the scrutiny by the Division Bench of their respective High
Courts. Paragraph 93 and 94 of the said judgment of the
Apex Court are extracted hereunder;
"93. Before moving on to other aspects, we may
summarise conclusions on the jurisdictional powers of
these Tribunals. The Tribunal are competent to hear
matters where the vires of statutory provisions a for
the High Courts and the Supreme Court which have,
under questioned. However, in discharging this duty,
they cannot act as substitute constitutional set-up,
been specifically entrusted with such an obligation
Their function in this respect is only supplementary
and all such decisions of the Tribunals will be subject
to scrutiny before a Division Bench of the respective
High Courts. The Tribunals will consequently also
have the power a to test the vires of subordinate
legislations and rules. However, this power of the
Tribunals will be subject to one important exception.
The Tribunals shall not entertain any question
regarding the vires of their parent statutes following
the settled principle that a Tribunal which is a
creature of an Act cannot declare that very Act to be
unconstitutional. In such cases alone, the High Court
concerned may be approached directly. All other
decisions of b these Tribunals, rendered in cases that
they are specifically empowered to adjudicate upon
by virtue of their parent statutes, will also be subject
to scrutiny before a Division Bench of their respective
High Courts. (We may add that the Tribunals will,
however, continue to act as the only courts of first
instance in respect of the areas of law for which they
have been constituted. By this, we mean that it will
not be open for litigants to directly approach the High
Courts even in cases where they question the vires of
statutory legislations (except, as mentioned, where
the legislation which creates the particular Tribunal is
challenged) by overlooking the jurisdiction of the
Tribunal concerned.
94. The directions issued by us in respect of making
the decisions of Tribunals amenable to scrutiny
before a Division Bench of the respective High Courts
will, however, come into effect prospectively i.e. will
apply to decisions rendered hereafter. To maintain
the sanctity of judicial proceedings, we have invoked
the doctrine of prospective overruling so as not to
disturb the procedure in relation to decisions already
rendered".
28. Further the Apex Court in the case of Union of
India vs. Allapan Bandyopadhyay reported in (2022) 3
SCC 133 following its judgment passed in L.Chandra
kumar's case at paragraph 38, 39 and 40 has held as
under;
"38. When once a Constitution Bench of this Court
declared the law "all decisions of Tribunals created
under Article 323-A and Article 323-B of the High
Court within whose jurisdiction the Tribunal
concerned falls", of the Constitution will be subject
to the scrutiny before a Division Bench It is
impermissible to make any further construction on
the said issue. The will cover and take within its
sweep orders passed on applications or otherwise b
expression "all decisions of these Tribunals used by
the Constitution Bench to another Bench of the
Tribunal in exercise of the power under Section 25
of in the matter of transfer of original applications
from one Bench of the Tribunal the Act.
39. In other words, any decision of such a Tribunal,
including the one a Division Bench of a High Court
within whose jurisdiction the Tribunal passed under
Section 25 of the Act could be subjected to scrutiny
only before concerned falls. This unambiguous
exposition of law has to be followed scrupulous
while deciding the jurisdictional High Court for the
purpose of bringing in challenge against-an-order of
transfer of an original application from one Bench of
Tribunal to another Bench in the invocation of
Section 25 of the Act.
40. The law thus declared by the Constitution
Bench cannot be revisited by the bundle of facts to
ascertain whether they would confer territorial
jurisdiction a Bench of lesser quorum or for that
matter by the High Courts by looking into to the
High Court within the ambit of Article 226(2) of the
Constitution. We are of the considered view that
taking another view would undoubtedly result in
indefiniteness and multiplicity in the matter of
jurisdiction in situations when a decision passed
under Section 25 of the Act is to be called in
question especially in cases involving multiple
parties residing within the jurisdiction of different
High Courts albeit aggrieved by one common order
passed by the Chairman at the Principal Bench at
New Delhi".
29. Thus, from the aforesaid factual aspect of the
matter, applicable provisions of law and the judgments of
the Apex Court it is clear that in the matters of recruitment
process, it is the Tribunal under the Act, 1985 which is the
court of first instance and the role of Division Bench of the
High Court within whose jurisdiction the Tribunal is situated
is only in exercise of and judicial review under Article
226/227 of constitution of India.
30. The Apex Court in the case of Rajendra Diwan
vs. Pradeep Kumar Ranibala reported in (2019) 20
SCC 143 at para 86 has held as under;
"86. In exercise of its extraordinary power of
superintendence and/or judicial review under Articles
226 and 227 of the Constitution of India, the High Courts
restrict interference to cases of patent error of law which
go to the root of the decision; perversity; arbitrariness
and/or unreasonableness; violation of principles of
natural justice, lack of jurisdiction and usurpation of
powers. The High Court does not re-assess or re-analyse
the evidence and/or materials on record. Whether the
High Court would exercise its writ jurisdiction to test a
decision of the Rent Control Tribunal would depend on
the facts and circumstances of the case. The writ
jurisdiction of the High Court cannot be converted into
an alternative appellate forum, just because there is no
other provision of appeal in the eye of the law".
31. Viewed in that light the next question that
arises is whether the reasoning assigned by learned Single
Judge while answering issue No.1 regarding maintainability
of the writ petition is justified. As seen at paragraph 8 of
the impugned order though learned Single Judge has
taken note of the law laid down by the Apex Court in the
case of L.Chandra Kumar has chosen to rely upon
judgment of the apex court in the case of T.K.Rangarajan
vs. State of Tamil Nadu reported in (2003) 6 SCC 581.
The facts which involved in the case of T.K.Rangarajan as
narrated at para 2 therein reveal that the Tamil Nadu
Government had terminated services of all employees who
had resorted to strike for their demands. The said
'unprecedented action' was challenged before the High
Court of Madras by filing petitions under Articles 226 and
227 of the Constitution of India, in which by an interim
order the learned Single Judge had directed the State
Government that the suspension and dismissal of
employees without conducting any enquiry be kept in
abeyance until further orders and the such employees were
directed to resume the duty. The said interim order was
questioned in the writ appeal before the Division Bench of
the High Court which set aside the interim order by arriving
at a conclusion that without exhausting alternative remedy
of approaching the Administrative Tribunal, writ petitions
were not maintainable. The said case also involved total
detention of about 2211, out of which 74 were ladies and
only 165 male and 7 female personals had been released
on bail. Considering the pathetic conditions of arrestees
who were mainly clerks and subordinate staff the Court
had directed their release on bail. This order of the Division
Bench was challenged by filing an appeal seeking similar
reliefs under Article 32 of the Constitution. The Apex Court
in the aforesaid factual background of the matter at
paragraphs 5 held that,
"5. At the outset, it is to be reiterated that
under Article 226 of the Constitution the High Court
is empowered to exercise its extraordinary
jurisdiction to meet unprecedented extraordinary
situation having no parallel. It is equally true that the
extraordinary powers are required to be sparingly
used. The fact of the present case reveal that
this was most extraordinary case which called
for interference by the High Court as the State
Government has dismissed about two Lakhs
employees for going on strike. "
(Emphasis supplied by us)
32. At paragraph 6 and 7 taking note of the law laid
down in the case of L.Chandrakumar, and also the
observation of the Court at para 77, 78 and 81 of
Keshvananda Bharathi case, at para 10 has held as
under;
"10. There cannot be any doubt that the aforesaid
of judgment of the larger Bench of this Court and we
respectfully agree with same. However, in a case like
this , thousand of employees are directed to approach
the Tribunal, the Tribunal would not be in a position to
render justice to the cause. Hence, as stated earlier
because of very very exceptional circumstances
that arose in the present case, there was no
justifiable reason for the High Court not to
entertain the petition on the ground of alternative
remedy provided under the statute."
(Emphasis supplied by us)
33. It is further seen in the said judgment the larger
issue involved was also with regard to the consideration
of fundamental right to go on strike.
34. As rightly pointed out by Sri. P.S.Rajagopal,
learned Senior counsel appearing for some of the
appellants, that the facts obtained in the case of
T.K.Rangarajan (supra) on completely different and
distinct from that of the facts involved in the case at hand.
In the instant case it is only rejection of caste and income
certificates of some of the candidates during the
recruitment process. Their names are only figured in a
selection provisional list. No vested right as such is created
in their favour except expectation of being selected. This
cannot be construed as "an unprecedented extraordinary
situation having no parallel", as pointed out by the Apex
Court in its judgment in T.K.Rangarajan's case.
35. It is also relevant to note at this juncture that a
similar petition seeking quash of endorsement had been
filed in W.P.No.200032/2023 (S-RES) before learned Single
Judge at Kalburagi Bench of this court and another batch of
writ petitions in W.P.No.5009/2023 (S-RES) connected with
other matters were filed before learned Single Judge of this
Court. Taking note of the law laid by the Apex Court in the
case of L.Chandra Kumar (supra) and relevant provisions
the Administrative Tribunal Act, 1985, these writ petitions
were dismissed/disposed of by orders dated 12.01.2023
and 26.5.2023 respectively, reserving liberty to the
petitioners their in to approach the Tribunal constituted
under the Administrative Tribunal Act, 1985.
36. As rightly pointed out by Sri. Lakshminarayan,
learned Senior counsel appearing for some of the
appellants the aforesaid orders passed by the Coordinate
Benches in dismissing the writ petitions and the impugned
order in entertaining the writ petition on the very ground
of jurisdiction by interpreting the law laid down by the
Apex Court in the L.Chandra Kumar's case has lead to an
irreconcilable anomalous situation.
37. Necessary to note at this juncture the
submissions made by Sri. K.N.Phanindra, learned Senior
counsel who sought to make a distinction between
"maintainability" and "entertainability" of a writ petition.
True it is that any writ petition in exercise of review
jurisdiction of the high Court under Article 226 and 227 is
maintainable. The question whether relief sought therein
in the given facts and the position of law could be
entertained?. As noted in the instant case, in view of
statutory bar contained under the Administrative Tribunals
Act, 1985 and the legal position enunciated by the Apex
Court in L.Chandra Kumar's case, it is very clear that
the Tribunals constituted under the Act, 1985 are the
courts of first instance in the matters pertaining to the
process of recruitment and it is only a Division Bench of
the respective High Courts vested with power of judicial
review against the decision/orders passed by the Tribunals.
38. For the aforesaid reasons and analysis, we are
of the considered view that the writ petition filed by the
respondent Nos. 27 to 47 seeking reliefs as sought for
therein, under the facts and circumstances of the case
could not have been entertained that too solely relying
upon the judgment of the Apex Court in the case of
T.K.Rangarajan (supra), facts of which are palpably
different and distinguishable.
39. Since our conclusion on the entertainability of
the writ petition having been arrived at in the negative,
we refrain from expressing any opinion on the merits or
otherwise of the contentions raised on the two other issues
dealt with by learned Single Judge. It is therefore,
appropriate that impugned order be set aside and all the
contentions regarding the said issues be kept open to be
urged before the Tribunal.
40. Before parting, it is necessary and imperative to
note, at the cost of repetition, that in the affidavit dated
24.08.2023 filed on behalf of the respondents -State it is
deposed that in terms of the notifications dated
21.03.2022 issued for each of the 35 Districts 15,000 posts
were notified for recruitment of Graduate Primary Teachers
in Government primary schools (6 to 8 standard) (5,000
for Kalyana Karnataka District and 10,000 for other
Districts). It is further deposed that 1,06,083 applicants
had participated, out of which a total number of 67,892
candidates were found eligible for selection in all subjects.
That out of said 67,892 eligible candidates an eligible list
in the ratio of 1:2 was prepared and instead of 30,000
candidates only 22,432 were selected on roster and merit
basis from all 35 Districts. It is deposed that it is because
some of the categories did not have required number of
candidates, as such, there was a shortfall in numbers of
candidates selected in specific subject. It is further
deposed that subsequent to the impugned order passed by
the learned Single Judge a selection list in the ratio of 1:1
was prepared and published on 08.03.2023. That the said
list was prepared taking into consideration both the
Government order dated 12.12.1986 and the order of the
learned Single Judge. In that, out of 22,432 eligible
candidates, income certificate of both husband and parents
was considered and a list consisting of 13,352 candidates
was prepared on the basis of merit cum roster. Out of this
8,376 are women candidates, 4,973 are male candidates
and 3 are transgenders. It is further deposed that on
account of re-doing the exercise by applying both circular
dated 12.12.1986 and the order of the learned Single
Judge while drawing up a fresh list on the basis of
individual merits of the candidates 451 candidates whose
names were enlisted in the earlier selection list dated
18.11.2022 have been left out and have not found place in
the revised selection list published on 08.03.2023.
41. Referring to aforesaid contents of the affidavit
and the documents produced at Annexure-R1, R2, R3 R4,
R5 and R6 to the said affidavit, Sri. Vikram Huilgol, learned
Additional Advocate General submitted that the
respondent-State Government be permitted to proceed
with appointments at least in respect of the said 13352
candidates. He submitted that acute shortage of teachers
is impacting the State function in imparting education
which is a constitutional obligation of the State. He further
submitted that the candidates whose names that were
found in the earlier selection list dated 18.11.2022 and did
not find place in the revised selection list published on
08.03.2023 is only numbering 451 and the names of the
remaining candidates were in any case existed in the said
earlier selection list dated 18.11.2022. He submitted that
the State would ensure that such appointments would be
subject to the outcome of the challenge being made by the
petitioners in these petitions.
42. In response, it was contended on behalf of the
appellants that if such a process is adopted same would
adversely affect the carrier prospects of the appellants. It
is also contended on behalf of the appellants that the effect
of the impugned order passed by the learned Single Judge
is that around 350 selectees are now substituted by
another set of 350 candidates. Therefore, it is contended
on behalf of the appellants that even the appellants herein
be appointed against the admitted vacant posts subject to
outcome of the challenge being raised by them.
43. In response, learned Additional Advocate General,
submitted that the request of the appellants to
accommodate them in the selection process was not
practicable inasmuch as different notifications were issued
for each of the 35 districts and the candidates who have
applied in one district cannot be considered for another
district merely because vacancy available in other districts.
Also because the requirement in each district varies as the
notification has been issued considering the local
requirement arising on subject wise. Such accommodation
of the appellants would also impact the reservation roster.
44. We have given our anxious consideration to the
aforesaid submissions made on behalf of the State and the
appellants. It is not in dispute that the Deputy Director of
Public Instruction the appointing authority had rejected the
candidature of the writ petitioners on the premise of they
not furnishing the caste cum income certificates as
prescribed in the notifications and had brought them under
General Merit Category. This issue however requires
consideration in a properly constituted petition before the
Administrative Tribunal as held by us hereinabove.
45. Thus, considering imminent requirement of the
Graduate Primary School Teachers and large vacancy
across the State and in the interest of the students of 6 to
8 standards who are left high and dry for want of
teachers, we are of the considered view that the
respondent-State be permitted to proceed with appointing
teachers from 13352 selected candidates as per the list
dated 08.03.2023 produced at Annexure-R6 to the
affidavit. It is however made clear since it is deposed in
the affidavit that the said list at Annexure-R6 has been
prepared and published on 08.06.2023 by taking into
consideration income certificate of both husband and
parents, as well as on merit cum roster, the appointment
of the candidates who have not submitted the caste cum
income certificate in the form prescribed in the notification
and which is not in terms of Government Order dated
12.12.1986, and who are included in the list in view of the
order passed by learned Single Judge be deferred until the
outcome of the result of the challenge.
46. As regards the remaining 451 posts since it is
contended that their names have been excluded purely on
the merit basis, it is clarified that if in the event the
eligibility of such candidates who have not furnished the
caste cum income certificate in the prescribed form is held
to be invalid, such posts may be filled from amongst the
candidates who have been excluded on merits and the
candidates who have submitted certificates in the
prescribed form.
47. We further make it clear that this provision
enabling the State Government to proceed with the process
of appointment is made under the peculiar fact situation of
the matter wherein the present litigation has brought the
process of appointment of teachers of class 6 to 8 across
the State to a grinding halt only on account of rejection of
application of some of the candidates by the Deputy
Director of Public Instruction for want of caste cum income
certificate in the prescribed form.
With the above observation, writ appeals are partly
allowed. Impugned order dated 30.01.2023 passed in
W.P.No.23752/2022 (GM-CC) is set aside. Respondent-
State is permitted to proceed appointing the teachers in
the lines of observation made in paragraphs 45 and 46
hereinabove.
Sd/-
CHIEF JUSTICE
Sd/-
JUDGE
SBN/RU
