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Karnataka High Court
Represented By Its Principal Secretary ... vs Sri Dhananjaya Venkatesh Ambekar Son Of ... on 29 January, 2026
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NC: 2026:KHC-D:1100-DB
WP No. 106879 of 2023
HC-KAR
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 29TH DAY OF JANUARY, 2026
PRESENT
THE HON'BLE MR. JUSTICE M.I.ARUN
AND
THE HON'BLE MR. JUSTICE B. MURALIDHARA PAI
WRIT PETITION NO. 106879 OF 2023 (S-KAT)
BETWEEN:
1. THE STATE OF KARNATAKA,
REP. BY ITS PRINCIPAL SECRETARY,
REVENUE DEPARTMENT, M.S. BUILDING,
BANGALORE - 560 001.
2. THE DEPUTY COMMISSIONER,
UTTARA KANNADA DISTRICT,
KARWAR - 581 355.
3. THE ASSISTANT COMMISSIONER,
KUMTA SUB - DIVISION, KUMTA,
UTTARA KANNADA DISTRICT - 581 343.
4. THE TAHSILDAR, TALUKA OFFICE,
SIDDAPUR, UTTAR KANNADA DIST - 581355.
Digitally signed by
VISHAL 5. THE TAHSILDAR, TALUKA OFFICE,
NINGAPPA
PATTIHAL KUMTA, UTTA KANNADA DIST - 581 343.
Location: High
Court of 6. THE COMMISSIONER OF
Karnataka,
Dharwad Bench, AGRICULTURE KARNATAKA,
Dharwad SHESHADRI ROAD, BANGALORE - 560 001.
7. THE ADDITIONAL COMMISSIONER OF PUBLIC
INSTRUCTIONS, DHARWAD DISTRICT,
DHARWAD - 580 001.
8. THE COMMISSIONER OF HEALTH &
FAMILY WELFARE SERVICES,
ANAND RAO CIRCLE,
BANGALORE - 560 009.
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9. THE DIRECTOR, WOMAN AND
CHILD DEVELOPMENT DEPARTMENT,
M.S. BUILDINGS,
BANGALORE - 560 001.
10. THE CHIEF EXECUTIVE OFFICER,
ZILLA PANCHAYAT, KARWAR,
U.K. DISTRICT - 581 301.
11. THE DIRECTOR, BACKWARD
CLASSES & MINORITIES DEPARTMENT,
NO.16D, 3RD FLOOR, DEVARAJ URS ,
BHAVAN, BANGALORE - 560 052.
12. THE ASSISTANT DIRECTOR OF AGRICULTURE,
SIDDAPUR, U.K. DISTRICT - 581 329.
13. THE MEDICAL OFFICER,
COMMUNITY HEALTH CENTRE,
SIDDAPUR - 581 329.
14. THE CHILD DEVELOPMENT
PROJECT OFFICER, SIDDAPUR,
UTTAR KANNADA DIST - 581 329.
15. THE EXECUTIVE OFFICER,
TALUKA PANCHAYAT, SIDDAPUR
UTTARA KANNADA DIST - 581 329.
... PETITIONERS
(BY SRI. G.K. HIREGOUDAR, PRINCIPAL GOVT. ADV.)
AND:
1. SRI. DHANANJAYA VENKATESH AMBEKAR
SON OF VENKATESH,
AGE: 66 YRS, RETIRED FIRST DIVISION
ASSISTANT, O/O. THE TAHSILDAR,
TALUKA OFFICE SIDDAPUR,
UTTARA KANNADA DIST, KARWAR - 581 355,
RESIDING AT SHIRAGALALE,
POST AVARAGUPPA, SIDDAPUR TALUK,
U.K. DISTRICT.
2. SRI. NARAYAN GANAPATHI BHAT
SON OF GANAPATHI,
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AGED ABOUT 65 YEARS, RETIRED
O/O. THE TAHSILDAR TALUKA OFFICE,
SIDDAPUR, UTTARA KANNADA DISTRICT,
KARWAR - 581 355, RESIDING AT VIDYAGIRI,
AVARAGUPPA POST, SIDDAPUR, U.K. DISTRICT.
3. SRI. RAMACHANDRA MAHABALESHWAR HEGDE
SON OF MAHABALESHWAR,
AGE ABOUT 68 YEARS, RETIRED
VILLAGE ACCOUNT, O/O. THE TAHSILDAR,
TALUKA OFFICE, SIDDAPUR, UTTARA KANNADA
DISTRICT, KARWAR - 581 355,
RESIDING AT POST HEENAGAR,
SIDDAPUR, U.K. DISTRICT.
4. SRI. RAMA CHOUDA NAIK SON OF CHOUDA,
AGED ABOUT 73 YEARS, RETIRED VILLAGE
ACCOUNTANT, O/O. THE TAHSILDAR,
TALUKA OFFICE, SIDDAPUR, UTTARA KANNADA
DISTRICT, KARWAR - 581 355,
RESIDING AT MANSE, HALAGERI POST,
SIDDAPUR, U.K. DISTRICT.
5. SRI. MAHABALESHWAR BOMMAPPA HOSUR
SON OF BOMMAPPA, AGED ABOUT 71 YRS,
RETIRED VILLAGE ACCOUNTANT,
O/O. THE TAHSILDAR, TALUKA OFFICE,
SIDDAPUR, UTTAR KANNADA DISTRICT,
KARWAR - 581 355, RESIDING AT
ASHOKA ROAD, SIDDAPUR.
6. SRI. MAHABALESHWAR RAMA NAIK S/O. RAMA,
AGE ABOUT 72 YRS, RETIRED FIRST DIVISION
ASSISTANT, O/O. THE ASSISTANT COMMISSIONER,
KUMTA SUB DIVISION, KUMTA, UTTAR KANNADA
DISTRICT, RESIDING AT & POST BEDKANI,
SIDDAPURA, U.K. DISTRICT.
7. SRI. JAYARAM R. HOSUR SON OF RAMAPPA,
AGED ABOUT 73 YEARS, RETIRED
VILLAGE ACCOUNTANT, O/O. THE TAHSILDAR,
TALUKA OFFICE, SIDDAPUR,
UTTAR KANNADA DISTRICT, KARWAR - 581 355,
RESIDING AT HOSUR, HAKKALAGERI,
SIDDAPURA, U.K. DISTRICT.
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8. SRI. GANAPATHI SANYA NAIK SON OF SANYA,
AGED ABOUT 72 YEARS, RETIRED FIRST
DIVISION ASST., O/O.THE TAHSILDAR,
TALUKA OFFICE, KUMTA, N.K. DISTRICT,
RESIDING AT BANKESHWARNAGAR, SAMPAKERI,
HOSUR, SIDDAPURA, U.K. DISTRICT.
9. SRI. VASUDEVA SUBRAYA SHET SON OF SUBRAYA,
AGE ABOUT 70 YER, RETIRED ASSIST AGRICULTURE
OFFICER, O/O. THE ASSISTANT DIRECTOR OF
AGRICULTURE, SIDDAPUR, U.K. DISTRICT,
RESIDING AT HALADAKATTA, NEAR
GANAPATHI TEMPLE, SIDDAPUR U.K..
10. SRI. HULIYA TIMMAGOUDA SON OF TIMMAGOUDA,
AGE ABOUT 72 YERS, RETIRED AGRICULTURE ASSIST.,
O/O. THE ASSISTANT DIRECTOR OF AGRICULTURE,
SIDDAPUR, RESIDING AT UDALLI, DODMANE POST,
SIDDAPUR.
11. SRI. KANNA TIPPANAIK SON OF TIPPANAIK,
AGED ABOUT 71 YEARS, RETIRED CRAFT TEACHER,
O/O. THE HEAD MASTER, GOVERNMENT
HIGH SCHOOL, LAMBAPUR, SIDDAPUR TALUK,
RESIDING AT GUDDEKOPPA, TYARSI POST,
SIDDAPUR U.K.
12. SRI. KERIYA MUKANAIK SON OF MUKANAIK,
AGED ABOUT 70 YEARS, RETIRED GROUP D
O/O. THE MEDICAL OFFICER, COMMUNITY
HEALTH CENTRE, SIDDAPUR, RESIDING AT &
POST TYARSI POST, SIDDAPUR.
13. SMT. SUSHEELA BAI, D/O. KRISHNA G. KAMAT,
AGED ABOUT 70 YEARS, RETIRED SUPERVISOR
O/O. THE CHILD DEVELOPMENT PROJECT OFFICER,
SIDDAPUR, RESIDING C/O. MAHAMAYA PRABHU,
BEHIND PRIMARY SCHOOL COMPOUND,
TATTIHAKKAL, SHIRALI POST, BHATKAL,
U.K. DISTRICT.
14. SMT. SUKANYA D. BHATTI W/O. DAMODAR BHATTI,
AGED ABOUT 69 YEARS, RETIRED SUPERVISOR,
O/O. THE CHILD DEVELOPMENT PROJECT OFFICER,
SIDDAPUR, RESIDING AT GANESH NILAYA, J
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AYANAGAR A CROSS, MALAVATHI,
ARAGUPPA POST, SIDDAPUR.
15. SRI. SHAIKH MOHAMMED ISHAQE
SON OF ABDUL REHMAN,
AGE ABOUT 69 YRS, RETIRED GRAMA PANCHAYAT
SECRETARY, O/O. THE EXECUTIVE OFFICER,
TALUKA PANCHAYAT, SIDDAPUR,
RESIDING AT KANAKADAS GALLI,
NEAR Z.P. OFFICE, SIDDAPUR.
16. SRI. CHANNABASAPPA S. GOUDAR
SON OF SADASHIVAPPA,
AGED ABOUT 70 YEARS, RETIRED GRAMA
PANCHAYAT SECRETARY, O/O. THE EXECUTIVE OFFICER,
TALUKA PANCHAYAT, SIDDAPUR, RESIDING AT
INDIRANAGAR, APMC ROAD, SIDDAPUR.
17. SRI. GOUDA K. G. SON OF GANAPA,
AGED ABOUT 77 YEARS, RETIRED HOSTEL
SUPERINTENDENT, O/O. THE EXECUTIVE OFFICER,
TALUKA PANCHAYAT, SIDDAPUR, RESIDING AT
HULIMANE, BEDKANI POST, SIDDAPUR.
18. SRI. RAMAPPA GOVIND KONDLI SON OF GOVIND,
AGE ABOUT 71 YRS, RETIRED HOSTEL
SUPERINTENDENT, O/O. THE EXTENSION OFFICER,
BCM, SAGAR, SHIMOGA DISTRICT, RESIDING AT
INDIRANAGAR, APMC ROAD, SIDDAPUR.
... RESPONDENTS
(BY SRI. BHUSHAN B. KULKARNI, ADV. FOR R1 TO R18)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO, ISSUE A WRIT IN THE
NATURE OF CERTIORARI TO QUASH THE IMPUGNED ORDER PASSED
BY THE HON'BLE KARNATAKA STATE ADMINISTRATIVE TRIBUNAL AT
BELAGAVI IN APPLICATION NO.10737 TO 10754/2022 BY ORDER
DATED 17.11.2022 VIDE ANNEXURE-A AND ETC.,
THIS WRIT PETITION, COMING ON FOR PRELIMINARY HEARING
B GROUP THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: THE HON'BLE MR. JUSTICE M.I.ARUN
AND
THE HON'BLE MR. JUSTICE B. MURALIDHARA PAI
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ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE M.I.ARUN)
1. Aggrieved by the order passed in Application
Nos.10737 to 10754 of 2022 by the Karnataka State
Administrative Tribunal at Belagavi (hereinafter referred to as
'the Tribunal'), the State has preferred this Writ Petition.
2. The order passed by Tribunal reads as under:
"These applications are allowed and we direct the
respondents to grant additional qualifying service under
Rule 247-A of KCSRs to the applicants in accordance with
the Rules that were in force as on the date, the applicants
were regularised into State Civil Service in various
departments from the cadre of daily wage employees /
stipendiary graduates and extend further consequential
benefits including pension and pensionary benefits within
a period of 3 months from the date of receipt of a certified
copy of this order."
3. Learned counsel for the petitioners submits that the
order passed by the Tribunal in Application Nos.10737 to 10754
of 2022 has already been modified by this Court in Writ Petition
No.16582/2023 C/w. Writ Petition Nos.13427/2022,
18490/2022, 20687/2022, 4099/2023, 12931/2023 and
26337/2023. Accordingly, he prays that he impugned order in
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HC-KAR
the present case may also be modified as per the order passed
by this Court in W.P. No.16582/2023 and connected matters.
4. Learned counsel appearing for the respondents has
no objections to the same.
5. In view of the above submissions, this Court
proceeds to pass the following:
ORDER
i) The impugned order passed in Application
Nos.10737 to 10754 of 2022 by the Karnataka
State Administrative Tribunal at Belagavi
stands modified in terms of the order passed
by this Court in Writ Petition No.16582/2023
and other connected matters.
ii) The respondents herein shall be given the
benefits in terms of the said order.
Sd/-
(M.I.ARUN)
JUDGE
Sd/-
(B. MURALIDHARA PAI)
JUDGE
VNP / CT: ASC
List No.: 3 Sl No.: 11
