Citation : 2026 Latest Caselaw 1342 Kant
Judgement Date : 16 February, 2026
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NC: 2026:KHC:9199
WP No. 2639 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE H.T. NARENDRA PRASAD
WRIT PETITION NO. 2639 OF 2026 (S-RES)
BETWEEN:
MANJULA DEVI
W/O SHANTH KUMAR
AGED ABOUT 47 YEARS
OCC: SENIOR HEALTH INSPECTOR
GUBBI PATTANA PANCHAYATH
GUBBI,TUMKURU DISTRICT-572216.
...PETITIONER
(BY SRI. NATARAJ G., ADVOCATE)
AND:
1. THE UNDER SECRETARY
TO THE GOVERNMENT
URBAN DEVELOPMENT DEPARTMENT
(MUNICIPAL ADMINISTRATION-2 AND BOARD)
VIKASA SOUDHA, BENGALURU-560001.
Digitally signed by 2. THE DIRECTOR
MALATHI CHALUVA
IYENGAR MUNICIPAL ADMINISTRATION
Location: HIGH 9TH FLOOR, VISHVESHWARAIAH TOWERS
COURTOF BENGALURU-560001.
KARNATAKA
3. S.D.KODI BHEEMARAIAH
S/O -THIMMARAYAPPA.N
AGED ABOUT 43 YEARS
OCC: KMAS CHIEF OFFICER GRADE-2
PRESENTLY WORKING AT
CHIEF OFFICER
HIREKERURU PATTANA PANCHAYATH
HAVERI DISTRICT-581111.
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4. RAVIPRAKASH.M.B
S/O BASAVARAJAPPA.M.S
AGED ABOUT 44 YEARS
OCC: KMAS CHIEF OFFICER GRADE-2
PRESENTLY WORKING AT
MALEBENNUR TOWN MUNICIPAL COUNCIL
HAVERI DISTRICT-577530.
5. RAJKUMAR M H
S/O ALLAPPA
AGED ABOUT 45 YEARS
OCC:KMAS CHIEF OFFICER GRADE-2
PRESENTLY WORKING AT
MANAGER
SHIKARIPURA TOWN MUNICIPAL COUNCIL
SHIVAMOGGA DISTRICT-577427.
6. ARATHI N A
AGED ABOUT 44 YEARS
OCC:KMAS CHIEF OFFICER GRADE-2
PRESENTLY WORKING AT
MOLKALMURU TOWN PANCHAYATH
CHITRADURGA DISTRICT-577535.
7. SMT. Y.M. ROOPA
AGED ABOUT 45 YEARS
OCC: KMAS CHIEF OFFICER GRADE-2
PRESENTLY WORKING AT
COMMUNITY AFFAIR OFFICER
BASHEHATTIHALLI TOWN PANCHAYATH
BANGALORE RURAL DISTRICT-561203.
8. SMT. MANJULA.K.K
W/O PRAKASH
AGED ABOUT 46 YEARS
OCC : KMAS CHIEF OFFICER GRADE-2
PRESENTLY WORKING AT
COMMUNITY AFFAIR OFFICER
DODDATHOGOORU TOWN PANCHAYATH
KONAPPANA AGRAHARA
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ELECTRONIC CITY
BANGALORE URBAN DISTRICT-560068.
9. BANDANAWAZ DANGE
AGED ABOUT 47 YEARS
OCC: KMAS CHIEF OFFICER GRADE-2
PRESENTLY WORKING AT
BADAMI TOWN MUNICIPAL COUNCIL
BAGALKOT DISTRICT-587201.
10. MAHANTESH.S
S/O SIDDAMADAIAH
AGED ABOUT 45 YEARS
OCC: KMAS CHIEF OFFICER GRADE-2
PRESENTLY WORKING AT
INAPURA TOWN PANCHAYATH
BELAGAVI DISTRICT-572014.
11. MAHESH NIDASHESHI
AGED ABOUT 43 YEARS
OCC: REVENUE OFFICER
(CADRE OF KMAS CHIEF OFFICER GRADE-2)
PRESENTLY WORKING AT
KUSTAGI TOWN MUNICIPAL COUNCIL
KOPPAL DISTRICT-583277.
12. DILEEP.G.NADAF
AGED ABOUT 50 YEARS
OCC: ADMINISTRATIVE OFFICER
(CADRE OF KMAS CHIEF OFFICER GRADE-2)
PRESENTLY WORKING AT
KANAKAPURA CITY MUNICIPAL COUNCIL
RAMANAGARA DISTRICT-562117.
13. SANTOSH KUMAR.A
S/O NOT KNOWN
AGED ABOUT 47 YEARS
OCC -COUNCIL SECRETARY
(CADRE OF KMAS CHIEF OFFICER GRADE-2)
PRESENTLY WORKING AT
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DAVANAGERE MAHANAGARA PALIKE
DAVANAGERE DISTRICT-577002.
14. JAYESH.C. TAMBOLI
AGED ABOUT 44 YEARS
OCC: ADMINISTRATIVE OFFICER
(CADRE OF KMAS CHIEF OFFICER GRADE-2)
PRESENTLY WORKING AT
MANAGER
GOKAK CITY MUNICIPAL COUNCIL
BELAGAVI DISTRICT-591307.
15. RAJASHEKAR.R
AGED ABOUT 44 YEARS
OCC: REVENUE OFFICER
(CADRE OF KMAS CHIEF OFFICER GRADE-2)
PRESENTLY WORKING AT
ATTIBELE MUNICIPAL COUNCIL
BENGALURU URBAN DISTRICT-562107.
...RESPONDENTS
(BY SMT. ANITHA N, AGA FOR R1)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INIDA PRAYING TO ISSUE
WRIT IN THE NATURE OF CERTIORARI TO QUASH THE
SELECTION OF RESPONDENT NO.3 TO 15 TO THE POST OF
KMAS CHIEF OFFICER GRADE-2 BEING ACCORDED VIDE
GOVERNMENT ORDER DATED.05-12-2025, VIDE ANNEXURE-G,
VIDE ORDER NO: ¸ÀPÁðgÀzÀ DzÉñÀ ¸ÀASÉå: £ÀCE 155 nJAJ¸ï 2025(E) IN
THE INTEREST OF JUSTICE AND EQUITY AND ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE H.T. NARENDRA PRASAD
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ORAL ORDER
1. Learned AGA is directed to accept notice for
respondents-State.
2. At the outset, learned AGA raised a preliminary
objection regarding maintainability of the writ petition on
the ground that the petitioner has sought promotion to the
post of the Chief Officer, Grade-2, which is a civil post.
Therefore, the petitioner has to approach the Karnataka
State Administrative Tribunal.
3. 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 Apex Court in the case of L.Chandra
Kumar vs. Union of India and others reported in
(1997) 3 SCC 261.
4. In view of the above, the writ petition is disposed
of, reserving liberty to the petitioner to approach the
appropriate legal forum, if law permits.
NC: 2026:KHC:9199
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5. Registry is directed to return the original or certified
copies of the documents, if any, to the petitioner, after
retaining the photocopies of the same for record purpose.
6. All pending I.As., if any, are disposed of.
Sd/-
(H.T. NARENDRA PRASAD) JUDGE
DM List No.: 1 Sl No.: 7
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