[Cites 2, Cited by 0]
Karnataka High Court
Hanamantagouda Rudragouda vs The Union Of India on 3 February, 2026
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NC: 2026:KHC-D:1509
WP No. 100752 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 3RD DAY OF FEBRUARY 2026
BEFORE
THE HON'BLE MRS JUSTICE K.S.HEMALEKHA
WRIT PETITION NO. 100752 OF 2026 (S-RES)
BETWEEN:
1. HANAMANTAGOUDA RUDRAGOUDA,
AGE: 56 YEARS, OCC: EX-SERVICEMAN,
R/O. #57, TIMMAPUR, HUNGUND,
BAGALKOT-587118.
2. HANAMANTA V. BASARI,
AGE: 57 YEARS, OCC: EX-SERVICEMAN,
R/O. TAKKE ROAD, NANDI NAGAR,
BIJAPUR-586102.
3. GOPAL DATTU WAGHAMODE,
AGE: 59 YEARS, OCC: EX-SERVICEMAN,
R/O. BESIDE LAKSHMI TEMPLE,
JANAWAD, KAVATAGI, JAMAKHANDI,
BAGALKOT-587301.
GIRIJA A.
BYAHATTI
4. SHARANAPPA HADAPAD,
Digitally signed by GIRIJA
A. BYAHATTI
Location: HIGH COURT OF
AGE: 53 YEARS, OCC: EX-SERVICEMAN,
KARNATAKA DHARWAD
BENCH
Date: 2026.02.04 10:29:31
R/O. GUDI ONI, BALAGANUR,
+0530
DIST: GADAG-582102.
5. KANTAPPA B. KALLIMANI,
AGE: 56 YEARS, OCC: EX-SERVICEMAN,
R/O. #1402, GOKUL ROAD,
R.M.LOHIYA NAGAR,
UDYAMNAGAR HUBLI, DHARWAD - 580030.
6. SHREESHAIL BADACHI,
AGE: 54 YEARS, OCC: EX-SERVICEMAN,
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WP No. 100752 of 2026
HC-KAR
R/O. #48, BANASHANKARI NIVAS,
PAREKH LAYOUT, BEHIND TREASURY COLONY,
TAKKE ROAD, BIJAPUR-586102
7. SANJIV PATIL,
AGE: 55 YEARS, OCC: EX-SERVICEMAN,
R/O. H. NO. 237, KINIYE, HUKKERI,
DIST: BELAGAVI-590014.
8. DURGAPPA M PUJARI,
AGE: 57 YEARS, OCC: EX-SERVICEMAN,
R/O. WARD NO.8, GANDHI NAGAR,
TAL: BILAGI, DIST: BAGALKOT-587116.
9. MALAKAJAPPA BASAPPA HANCHINAL,
AGE: 59 YEARS, OCC: EX-SERVICEMAN,
R/O. EWS 37, NEAR GANESH TEMPLE,
SANTOSH NAGAR, HUBLI VIJAYNAGAR,
HUBLI-DHARWAD-580032.
10. HANAMAPPA MELLI,
AGE: 58 YEARS, OCC: EX-SERVICEMAN,
R/O. KAGALGOMB, DIST: BAGALKOT-587205.
11. GIREPPA BASAPPA KAMATAGI,
AGE: 57 YEARS, OCC: EX-SERVICEMAN,
R/O. THECHAR COLONY, YARAGATTI,
TAL: SAVADATTI, DIST: BELAGAVI-591129.
...PETITIONERS
(BY SRI. SOURABH HEGDE, ADVOCATE)
AND:
1. THE UNION OF INDIA
THE MINISTRY OF RAILWAYS,
RAISINA ROAD, NEW DELHI 110001,
REPRESENTED BY ITS SECRETARY.
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WP No. 100752 of 2026
HC-KAR
2. DIVISION SECURITY COMMISSIONER,
RAILWAY PROTECTION FORCE,
UBL DIVISION, HUBBALLI 580020.
3. THE SR. DIVISIONAL PERSONNEL OFFICER,
DIVISIONAL OFFICE, SOUTH WESTERN RAILWAY,
MYSORE.
4. THE WORKSHOP PERSONAL OFFICER,
CRW, UBLS HUBBALLI-580020.
5. DEPUTY CHIEF MATERIAL MANAGER,
G.S.D., S.W.R., UBL, HUBBALLI-580020.
...RESPONDENTS
(BY SRI. M.B.KANAVI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT IN THE
NATURE OF MANDAMUS, DIRECTING THE RESPONDENTS TO
CONSIDER THE REPRESENTATIONS VIDE ANNEXURE-E DATED
31.10.2025, ANNEXURE-E-1 DATED 25.11.2025, ANNEXURE-E-2
DATED 25.11.2014, ANNEXURE-E-3 DATED 07.11.2025, ANNEXURE-E-
4 DATED 07.11.2025, ANNEXURE-E-5 DATED. 14.12.2014,
ANNEXURE-E-6 DATED. 04.11.2025, ANNEXURE-E-7 DATED
05.11.2025, ANNEXURE-E-8 DATED 05.01.2026, ANNEXURE-E-9
DATED 06.11.2025, AND ANNEXURE-E-10 DATED 06.01.2026 MADE
BY THE PETITIONERS AND ETC.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: THE HON'BLE MRS JUSTICE K.S.HEMALEKHA
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WP No. 100752 of 2026
HC-KAR
ORAL ORDER
1. The petitioners have approached this Court seeking
issuance of a writ of mandamus directing respondents to
consider their representations, dated
31.10.2025(Annexure-E), 25.11.2025(Annexure-E1),
25.11.2024(Annexure-E2), 07.11.2025(Annexure-E3),
07.11.2025(Annexure-E4), 14.12.2024(Annexure-E5),
04.11.2025(Annexure-E6), 05.11.2025(Annexure-E7),
05.01.2026(Annexure-E8), 06.11.2025(Annexure-E9) and
06.01.2026 (Annexure-E10).
2. Learned counsel appearing for the petitioners submits that,
despite submission of the aforesaid representations and
lapse of a reasonable period of time, the respondent
authorities have failed to consider the same, thereby
compelling the petitioners to approach this Court.
3. Sri. M. B. Kanavi, learned CGSC appearing for the
respondents submits that the representations have been
received by the competent authority and that the same
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would be considered and appropriate orders would be
passed in accordance with law.
4. Having regard to the submission made and the limited
grievance of the petitioners, which is confined to
consideration of the representations, this Court is of the
view that the ends of justice would be met by issuing
appropriate directions to the respondents.
5. Accordingly, this Court passes the following:
ORDER
i. The writ petition is disposed of.
ii. A writ of mandamus is issued, directing respondents to
consider the representations of the petitioners dated
31.10.2025 (Annexure-E), 25.11.2025 (Annexure-E1),
25.11.2024 (Annexure-E2), 07.11.2025 (Annexure-E3),
07.11.2025 (Annexure-E4), 14.12.2024 (Annexure-E5),
04.11.2025 (Annexure-E6), 05.11.2025(Annexure-E7),
05.01.2026 (Annexure-E8), 06.11.2025(Annexure-E9)
and 06.01.2026 (Annexure-E10) and to pass
appropriate orders in accordance with law within an
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outer limit of eight weeks from the date of receipt of a
certified copy of this order.
Sd/-
JUSTICE K.S.HEMALEKHA
gab
Ct:VH
List No.: 1 Sl No.: 36
