[Cites 2, Cited by 0]
Karnataka High Court
Smt. C J Latha vs The Principal Secretary To The ... on 6 April, 2026
Author: S.R.Krishna Kumar
Bench: S.R.Krishna Kumar
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NC: 2026:KHC:18676
WP No. 35988 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO. 35988 OF 2025 (S-RES)
BETWEEN:
SMT. C.J. LATHA
D/O P. CHANDRASHEKARAIAH,
AGED ABOUT 41 YEARS,
R/AT.VISHVABANDHU NAGARA, S
IRIGERE, CHITRADURGA DISTRICT,
KARNATAKA STATE - 577 541.
ALSO AT
98, 2ND FLOOR, 13TH MAIN ROAD,
4TH BLOCK, NANDINI LAYOUT,
BENGALURU - 560 096.
CELL NO.9980834251
...PETITIONER
(BY SRI. GEORGE ANTHONY CRUZ, ADVOCATE)
Digitally signed
by AND:
SHARADAVANI
B
Location: High
Court of 1. THE PRINCIPAL SECRETARY TO
Karnataka
THE GOVERNMENT OF KARNATAKA
DEPARTMENT OF SECONDARY EDUCATION,
6TH FLOOR, M.S.BUILDING,
DR. B.R. AMBEDKAR VEEDHI,
BENGALURU - 560 001.
2. THE DIRECTOR,
DEPARTMENT OF PRE-UNIVERSITY BOARD,
18TH CROSS ROAD, MALLESWARAM,
BENGALURU - 560 012.
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WP No. 35988 of 2025
HC-KAR
3. THE DEPUTY DIRECTOR,
DEPARTMENT OF PRE-UNIVERSITY BOARD,
BENGALURU SOUTH DISTRICT,
GIRLS' GOVERNMENT PU COLLEGE BUILDING,
B.P. WADIYA ROAD, BASAVANAGUDI,
BENGALURU - 560 004.
4. THE COMMISSIONER OF PUBLIC INSTRUCTIONS,
GOVERNMENT OF KARNATAKA,
K.R.CIRCLE, BENGALURU - 560 001.
5. THE RASHTREEYASIKSHANA SAMITHI TRUST,
R.V.TEACHERS COLLEGE BUILDING,
NO.15, ASHOKA PILLAR ROAD,
2ND BLOCK, JAYANAGAR,
BENGALURU - 560 011
REPRESENTED BY ITS
HONORARY SECRETARY
REGISTERED UNDER TRUST ACT.
6. NMKRV PU COLLEGE,
(AFFILIATED TO KARNATAKA
PRE-UNIVERSITY BOARD),
3RD BLOCK, JAYANAGAR,
BENGALURU - 560 011
REPRESENTED BY ITS PRINCIPAL.
...RESPONDENTS
(BY SMT. SPOORTHY HEGDE, AGA FOR R1 TO R4)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA PRAYING TO CALL FOR RELEVANT
RECORDS PENDING ON THE FILE OF RESPONDENT NO.2 -
DIRECTOR, DEPARTMENT OF PU BOARD, MALLESWARAM,
BENGALURU PERTAINING TO THE APPOINTMENT OF LECTURER
IN PHYSICAL EDUCATION POST IN THE FILE NO.PAPUSHI/STAFF-
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NC: 2026:KHC:18676
WP No. 35988 of 2025
HC-KAR
03/AS-0048/ DIY.SHI.HU.TU.ANU /2021-22 DATED 23-09-2022 AND
CONNECTED RECORD PERTAINING TO THE SERVICE RECORDS
OF THE PETITIONER PENDING ON THE FILE OF RESPONDENT
NO.2 VIDE LETTER NO.1091333 DPUE-EST 30 AS (PHPA)/5/2023-R
AND G DATED 20-10-2023 AND RSST/NMKRVPU/2023-24/4907
DATED 9-11-2023 AND ETC.,
THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
ORAL ORDER
In this petition, the petitioner has sought for the following
reliefs:
"I. CALL FOR RELEVANT records pending on
the file of Respondent No.2 -Director,
Department of PU Board, Malleswaram,
Bengaluru pertaining to the Appointment of
Lecturer in Physical Education Post in the file
DIY.SHI.HU.TU.ANU/2021-22 dated 23-09-2022
and connected Record pertaining to the service
records of the Petitioner pending on the file of
Respondent No.2 vide letter No.1091333: DPUE-
EST 30 AS (PHPA)/5/2023-R and G dated 20-10-
2023 & RSST/NMKRVPU/2023-24/4907 dated 9-
11-2023;
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II. ISSUE A WRIT in the nature of writ of certiorari
by quashing the impugned Government order
dated 20-10-2023 bearing No. (3) vide letter
No.1091333: DPUE-EST 30 AS (PHPA)/5/2023-
R and G dated 20-10-2023 issued by
Respondent No.2 vide ANNEXURE -'F', insofar
the petitioner concerned,
III. ISSUE A WRIT in the nature of writ of
mandamus directing the Respondent No.1 to
consider the Representation of the Petitioner
dated 30-10-2025 vide ANNEXURE -'J'.
IV. AND ALSO ISSUE any other order, direction
to meet the ends of justice and the same may
kindly be considered in the interest of justice and
equity."
2. Heard learned counsel for the petitioner and learned
AGA for respondent Nos.1 to 4 and perused the material on record.
3. It is the grievance of the petitioner that her
representation dated 30.10.2025 at Annexure - J submitted to the
respondents has not been considered so far by them nor any order
has been passed on the same. Under these circumstances, the
petitioner is before this Court by way of the present petition.
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HC-KAR
4. Per contra, learned counsel for the respondents
submits that if reasonable time is given, they would consider and
pass necessary order on the said representation.
5. In view of the aforesaid facts and circumstances and
rival submissions, the respondents are hereby directed to address
the grievances of the petitioner and consider her representation
dated 30.10.2025 at Annexure - J and pass appropriate order / take
appropriate decision in accordance with law, within a period of two
months from the date of receipt of a copy of this order.
6. With the aforesaid directions, the petition stands
disposed of.
Sd/-
(S.R.KRISHNA KUMAR)
JUDGE
BH
List No.: 1 Sl No.: 7
