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Karnataka High Court
Smt Anjali S vs The State Of Karnataka on 18 February, 2026
Author: H.T. Narendra Prasad
Bench: H.T. Narendra Prasad
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NC: 2026:KHC:10043
WP No. 437 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE H.T. NARENDRA PRASAD
WRIT PETITION NO. 437 OF 2026 (S-RES)
BETWEEN:
SMT ANJALI S
W/O MADHUSUDANA
AGED ABOUT 33 YEARS
WORKING AS ACCOUNTS SUPERINTENDENT
MANGALORE CITY CORPORATION
M.G. ROAD, LALBAGH, MANGALURU-575003
NOW TRANSFERRED TO MYSORE CITY CORPORATION
NEW SAYYAJI RAO ROAD
MYSORE-570 024
R/AT NO.4164/L33, 9TH CROSS
3RD MAIN, GANDHINAGAR
MYSORE 570 007.
...PETITIONER
(BY SRI. RAGHAVENDRA N., ADVOCATE)
AND:
Digitally signed by
MALATHI CHALUVA
IYENGAR
1. THE STATE OF KARNATAKA
Location: HIGH
COURTOF REP. BY THE PRINCIPAL SECRETARY
KARNATAKA
TO THE GOVERNMENT
DEPARTMENT OF URBAN DEVELOPMENT
(MUNICIPAL ADMINISTRATION AND
MUNICIPAL LOCAL BODIES)
ROOM NUMBER. 435, 4TH FLOOR
VIKASA SOUDHA, BENGALURU-01.
2. THE DIRECTOR
DIRECTORATE OF MUNICIPAL ADMINISTRATION
DR.B.R.AMBEDKAR ROAD
9TH AND 10TH FLOOR
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NC: 2026:KHC:10043
WP No. 437 of 2026
HC-KAR
VISHVESWARAIAH TOWER
BANGALORE-560 001
3. THE COMMISSIONER
MANGALORE CITY CORPORATION
M.G. ROAD, LALBAGH
MANGALURU-575003.
4. THE COMMISSIONER
MYSORE CITY CORPORATION
NEXT TO BANUMAIAH COLLEGE
SAYYAJI RAO ROAD, AGRAHARA
CHAMRAJPURA, MYSURU 570-024.
5. SRI. PARASHURAM KYASANOOR
MAJOR IN AGE
WORKING AS ACCOUNTS SUPERINTENDENT
MYSORE CITY CORPORATION
NEW SAYYAJI RAO ROAD
MYSORE-570 024
NOW TRANSFERRED TO
MANGALORE CITY CORPORATION
M.G. ROAD, LALBAGH
MANGALURU-575003.
...RESPONDENTS
(BY SMT. ANITHA N, AGA FOR R1 & R2:
SRI SATHYA D. ADVOCATE FOR
SRI K V NARASIMHAN., ADVOCATE FOR R3:
SMT. GEETHADEVI M P, ADVOCATE FOR R4:
R5 IS SERVED)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE
A WRIT OF MANDAMUS OR ANY OTHER APPROPRIATE WRIT OR
DIRECTION, DIRECTING THE RESPONDENT TO CONSIDER THE
REPRESENTATION DATED 01.01.2026 SUBMITTED BY THE
PETITIONER VIDE ANNEXURE-A AND ETC.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
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NC: 2026:KHC:10043
WP No. 437 of 2026
HC-KAR
CORAM: HON'BLE MR. JUSTICE H.T. NARENDRA PRASAD
ORAL ORDER
This writ petition is filed under Articles 226 & 227 of
the Constitution of India, seeking the following reliefs:
"i. Issue a writ of mandamus or any other
appropriate writ or direction directing the
respondent to consider the representation dated
01.01.2026 submitted by the petitioner vide
Annexure-A.
ii. Direct the respondents to pay the cost of
writ proceedings to the petitioner and grant such
other relief or reliefs as this Hon'ble Court may be
pleased to grant in the interest of justice and
equity."
2. The brief facts of the case are that, the petitioner
was appointed as an Accountant on 30.08.2017 and was
working in the fourth respondent-Corporation. She worked
at several places and, upon promotion as Accounts
Superintendent, was transferred to the third respondent-
Corporation.
NC: 2026:KHC:10043
HC-KAR
3. By order dated 31.12.2025 (Annexure-E), the
State Government transferred the petitioner from
Mangaluru City Corporation to Mysuru City Corporation.
Thereafter, the petitioner submitted a representation
dated 01.01.2026 (Annexure-A) to the third respondent
seeking to be relieved from service to enable her to report
to the fourth respondent-Corporation. Since the third
respondent has not issued the relieving order, the
petitioner has approached this Court.
4. The Government, by order dated 31.12.2025,
transferred the petitioner from the third respondent-
Corporation to the fourth respondent-Corporation and,
correspondingly, transferred the fifth respondent from the
fourth respondent-Corporation to the third respondent-
Corporation. Once the Government has passed the
transfer order, the third respondent is required to relieve
the petitioner to enable her to report to the fourth
respondent-Corporation.
NC: 2026:KHC:10043
HC-KAR
5. Since the third respondent has not relieved the
petitioner in terms of the transfer order dated 31.12.2025
(Annexure-E), the third respondent is hereby directed to
relieve the petitioner from the post of Accounts
Superintendent at Mangaluru City Corporation and permit
her to report to Mysuru City Corporation. The fifth
respondent is also directed to forthwith report for duty at
the third respondent-Mangaluru City Corporation. In the
event the fifth respondent fails to report to Mangaluru City
Corporation forthwith, the competent authority is directed
to take appropriate action against the fifth respondent, in
accordance with law.
With the above observations, the writ petition stands
disposed of.
Sd/-
(H.T. NARENDRA PRASAD)
JUDGE
CM
