Smt. Lathamma vs The Chief Secretary
2025 Latest Caselaw 5851 Kant

Karnataka High Court

Smt. Lathamma vs The Chief Secretary on 20 August, 2025

Author: V Srishananda

Bench: V Srishananda

                                           -1-
                                                   NC: 2025:KHC:32272
                                                 RSA No. 1092 of 2022


              HC-KAR




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 20TH DAY OF AUGUST, 2025

                                       BEFORE
                       THE HON'BLE MR. JUSTICE V SRISHANANDA
              REGULAR SECOND APPEAL NO. 1092 OF 2022 (DEC/INJ)
              BETWEEN:

              1.    SMT. LATHAMMA
                    W/O RAMAPPA
                    AGED ABOUT 59 YEARS
                    HOUSE HOLD WORK
                    R/O SHIKARIPURA TOWN
                    SHIVAMOGGA DISTRICT
                    PIN-577 427.

              2.    SMT RENUKAMMA
                    W/O SHIVAIAH
                    AGED ABOUT 49 YEARS
                    HOUSE HOLD WORK
                    R/O HOSADURGA TOWN
                    HOSADURGA TALUK
Digitally           CHITRADURGA DISTRICT
signed by R         PIN-577 527
MANJUNATHA
Location:
                                                         ...APPELLANTS
HIGH COURT    (BY SRI. SRIKANTH PATIL K.,ADVOCATE - ABSENT)
OF
KARNATAKA     AND:

              1.    THE CHIEF SECRETARY
                    GOVERNMENT OF KARNATAKA
                    VIDHANA SOUDHA
                    BANGALORE
                    PIN-560 001.

              2.    THE DEPUTY DIRECTOR OF
                    PUBLIC INSTRUCTIONS
                                -2-
                                       NC: 2025:KHC:32272
                                     RSA No. 1092 of 2022


HC-KAR



     OFFICE OF THE D.D.P.I.,
     CHITRADURGA TOWN
     CHITRADURGA DISTRICT
     PIN-577 501.

3.   THE DEPUTY DIRECTOR
     PRE UNIVERSITY BOARD
     GOVT BOYS JUNIOR COLLEGE CAMPUS
     CHITRADURGA
     PIN-577 501.

4.   THE BLOCK EDUCATIONAL OFFICER
     HOLALKERE TOWN
     HOLALKERE TALUK
     CHITRADURGA
     PIN-577 526.

5.   THE PRINCIPAL
     COMPOSITE GOVERNMENT P U COLLEGE
     KASHIPURA VILLAGE TALYA HOBLI
     HOLALKERE TALUK
     CHITRADURGA
     PIN-577 526

6.   THE TAHASILDAR
     TALUK OFFICE
     HOLALKERE TALUK
     CHITRADURGA
     PIN-577 526.

7.   THE DEPUTY TAHASILDAR
     NADA KACHERI
     TALYA HOBLI
     HOLALKERE TALUK
     CHITRADURGA
     PIN-577 526.

8.   NINGAPPA
     S/O NANDYAPPA
     AGED ABOUT MAJOR
     AGRICULTURIST
                            -3-
                                          NC: 2025:KHC:32272
                                        RSA No. 1092 of 2022


HC-KAR



   R/O AMRUTHAPURA VILLAGE
   HOLALKERE TALUK
   CHITRADURGA
   PIN-577 526.
                                             ...RESPONDENTS

                         ***
     THIS RSA IS FILED UNDER SECTION 100 OF CODE OF
CIVIL PROCEDURE, 1908, AGAINST THE JUDGMENT AND
DECREE DATED 31.01.2020 PASSED IN R.A.No.18/2018 ON
THE FILE OF THE SENIOR CIVIL JUDGE AND JMFC, HOLALKERE,
DISMISSING THE APPEAL AND CONFIRMING THE JUDGMENT
AND DECREE DATED 31.03.2018 PASSED IN O.S.No.85/2011
ON THE FILE OF THE PRINCIPAL CIVIL JUDGE AND JMFC,
HOLALKERE.


     THIS RSA, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:


CORAM:    HON'BLE MR. JUSTICE V SRISHANANDA


                      ORAL ORDER

None appears for the appellants.

2. This Court, by order dated 07.02.2024 had

granted two weeks' time to comply the office objections,

on payment of cost of `1,000/-. Till today, the office

objections are not complied. The appeal is of the year

NC: 2025:KHC:32272

HC-KAR

2022. Taking note of the same, the appeal stands

dismissed for non-prosecution.

Sd/-

(V SRISHANANDA) JUDGE

BMV*