Channa Keshava vs State Of Karnataka
2025 Latest Caselaw 8701 Kant

Karnataka High Court

Channa Keshava vs State Of Karnataka on 22 September, 2025

Author: H.T. Narendra Prasad

Bench: H.T. Narendra Prasad

                                               -1-
                                                               NC: 2025:KHC:37943
                                                         WP No. 27415 of 2025


                   HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 22ND DAY OF SEPTEMBER, 2025

                                             BEFORE

                        THE HON'BLE MR. JUSTICE H.T. NARENDRA PRASAD

                            WRIT PETITION NO.27415 OF 2025 (S-RES)

                   BETWEEN:

                   1.    CHANNA KESHAVA,
                         AGED ABOUT 20 YEARS,
                         SON OF LATE SHRI CHANDRAPPA,
                         PRESENTLY R/AT VIDYANAGAR 'C' BLOCK,
                         DAVANAGERE-577005.
                                                                    ...PETITIONER

                                (BY SRI PRAJWAL C, ADVOCATE FOR
                                  SRI CHANDAN B K., ADVOCATE)
                   AND:

                   1.    STATE OF KARNATAKA,
                         REP BY THE DEPUTY COMMISSIONER,
                         DAVANAGERE DISTRICT-577005,
Digitally signed         KARNATAKA.
by DEVIKA M
                   2.    THE DISTRICT HEALTH AND FAMILY WELFARE
Location: HIGH
COURT OF                 OFFICER (DHO),
KARNATAKA                OFFICE OF THE DISTRICT HEALTH OFFICER,
                         GANDHI BHAVAN, SRIRAM NAGAR,
                         DAVANGERE-577002.
                         KARNATAKA.

                   3.    THE CHIEF MEDICAL OFFICER,
                         GOVERNMENT HOSPITAL,
                         HARIHAR TALUK, HARIHAR-577601.
                         KARNATAKA.
                                                                  ...RESPONDENTS

                                      (BY SRI VIKAS R., AGA)
                                     -2-
                                                   NC: 2025:KHC:37943
                                                 WP No. 27415 of 2025


HC-KAR




     THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO (A) ISSUE AN
APPROPRIATE WRIT OR DIRECTION SETTING ASIDE THE
ENDORSEMENT      DATED    23.01.2025   BEARING    NO.
JAD/CSH(4)/48/2025-26 ISSUED BY THE RESPONDENT NO.2
(PRODUCED AS ANNEXURE-A); (B) DIRECT THE RESPONDENTS
TO GRANT APPOINTMENT ON COMPASSIONATE GROUNDS TO
THE PETITIONER; (C) GRANT SUCH OTHER RELIEF AS THIS
HON'BLE COURT MAY DEEM FIT IN THE FACTS AND
CIRCUMSTANCES OF THE CASE ALONG WITH AWARDING THE
COSTS OF THIS LITIGATION IN THE INTEREST OF JUSTICE
AND EQUITY.

     THIS PETITION COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:

CORAM:      HON'BLE MR. JUSTICE H.T. NARENDRA PRASAD

                             ORAL ORDER

At the outset, the learned Additional Government

Advocate has raised a preliminary objection regarding

maintainability of the writ petition on the ground that the

petitioner's father was working in Health Department holding

civil post and he has to approach the Karnataka Administrative

Tribunal.

2. The grievance in respect of the 'service matters'

cannot be a subject matter of adjudication at the hands of a

writ Court, as the Court of first instance, in the light of the

decision of the Hon'ble Apex Court in the case of L.CHANDRA

NC: 2025:KHC:37943

HC-KAR

KUMAR v. UNION OF INDIA AND OTHERS reported in

1997(2) SCR 1186.

3. In view of the judgment of the Hon'ble Apex Court

supra, the writ petition is disposed of, reserving liberty to the

petitioner to approach the appropriate legal forum.

4. Office is directed to return the certified copies to the

petitioner forthwith after retaining the xerox.

5. Pending I.As. in this writ petition, if any, are

dismissed accordingly.

Sd/-

(H.T. NARENDRA PRASAD) JUDGE

MD