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Karnataka High Court
Namdev vs The State Of Karnataka on 6 February, 2026
Author: Pradeep Singh Yerur
Bench: Pradeep Singh Yerur
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NC: 2026:KHC-K:1106
WP No. 200321 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 6TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE PRADEEP SINGH YERUR
WRIT PETITION NO.200321 OF 2026 (S-RES)
BETWEEN:
1. NAMDEV S/O MAHADEV SURYAVANSHI,
AGE: 57 YEARS, OCC: TEACHER,
R/O GUTTI, TQ. BASAVAKALYAN,
DIST. BIDAR-585401.
2. PRABHU S/O ANNARAO,
AGE: 52 YEARS, OCC: TEACHER,
R/O MOGHA, TQ. UDGIR, DIST. LATUR.
3. OM S/O ZATTINGRAO
AGE: 49 YEARS, OCC: TEACHER,
R/O KHUDAWANDPUR, TQ. BHALKI,
DIST. BIDAR-585401.
4. KIRANKUMAR S/O TATYARAO,
Digitally signed
by RENUKA AGE: 45 YEARS, OCC: TEACHER,
Location: HIGH R/O BACHEPALLI, TQ. BHALKI,
COURT OF DIST. BIDAR-585401.
KARNATAKA
5. SURYAWANSHI KASHINATH,
S/O RAMACHANDRA,
AGE: 52 YEARS, OCC: TEACHER,
R/O UDGIR, TQ. UDGIR, DIST. LATUR.
...PETITIONERS
(BY SRI. SATISHKUMAR D. GADKAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF SCHOOL EDUCATION
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WP No. 200321 of 2026
HC-KAR
M. S. BUILDING, BANGALORE-560001
THROUGH ITS PRINCIPAL SECRETARY.
2. THE COMMISSIONER,
PUBLIC INSTRUCTIONS,
KALABURAGI.
3. THE DEPUTY DIRECTOR,
PUBLIC INSTRUCTIONS,
BIDAR-585401.
4. THE BLOCK EDUCATION OFFICER,
BHALKI, DIST. BIDAR-585401.
5. THE PRESIDENT
JEEVAN JYOTHI EDUCATION SOCIETY
GOUR CHINCHOLI, TQ. BHALKI,
DIST. BIDAR-585401.
...RESPONDENTS
(BY SRI. JAISHANKAR SHESHADRI, AGA FOR R1 TO R4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE WRIT OF
MANDAMUS DIRECTING THE RESPONDENTS TO CONSIDER THE
REPRESENTATION OF THE PETITIONER DATED 21.11.2025 AS PER
ANNEXURE-F AND DIRECT THE RESPONDENTS TO PAY THE BALANCE
SALARY OF THE PETITIONERS FOR ABOUT 55 MONTHS AS
MENTIONED IN THE REPRESENTATION BY FIXING THE TIME FRAME
AS THIS COURT DEEMS FIT.
THIS PETITION COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE PRADEEP SINGH YERUR
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WP No. 200321 of 2026
HC-KAR
ORAL ORDER
Heard learned counsel for the petitioners and learned
Additional Government Advocate for respondent Nos.1 to
4.
2. Notice to respondent No.5 is not served.
Learned counsel for the petitioners submits that there is
no such office of respondent No.5 and he is unable to
serve notice.
3. Be that as it may, the grievance of petitioners is
that they were initially appointed as Teachers in
respondent No.5-institution in the name and style of
'Ganga High School', Gor Chincholi, Taluk: Bhalki, District:
Bidar. They were appointed on different dates. They were
regularized in the year 2008. Respondent No.5-Institution
is a Government-aided institution by order dated
05.07.2014.
4. This being the state of affairs, respondent No.5
refused to pay the salary to these petitioners. Petitioners
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made a representation before the Chief Executive Officer,
Zilla Panchayat, Bidar, requesting to take action for
payment of salary of the staff. It is the grievance of
petitioners that their salary is not paid from the year 2015
to 2021 totally 55 months and neither their
representations so made by them on 21.11.2025 is also
considered. Hence, they are perforced to approach this
Court.
5. Learned Additional Government Advocate
appearing for the respondent-State submits that he has to
take instructions on whether salary is paid or any amount
is pending. He also makes a submission that there is no
such Education Society or School exists in the address
which is given in this petition.
6. Considering the circumstances of the case, it
becomes expedient for this Court to address the grievance
of the teachers, who belong to a noble profession and
impart education to students, who in turn constitute the
future of this society and the nation.
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7. The least the State Government can do is to
address their grievance or give a reply or pay the amount
of salary for the period not paid to that extent of their
liability by answering the representation given by the
petitioners.
8. Under the circumstances, since this petition is
filed to consider the representation, I deem it appropriate
to allow this petition.
9. Accordingly, I pass the following:
ORDER
i. The writ petition is allowed.
ii. Writ of mandamus is issued directing the
respondent-State to consider the
representation of the petitioners dated
21.11.2025 and pass suitable orders in
accordance to law and if any amount is
already paid, to say so, by way of reply to
the petitioners and the representations
shall be considered within a period of four
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weeks from the date of receipt of a copy
of this order.
Sd/-
(PRADEEP SINGH YERUR)
JUDGE
NB/VNR
LIST NO.: 2 SL NO.: 9
CT:SI
