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Karnataka High Court
Sri.H.B. Basappa vs The State Of Karnataka on 9 March, 2026
Author: S.R.Krishna Kumar
Bench: S.R.Krishna Kumar
-1-
NC: 2026:KHC:14105
WP No. 36455 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 9TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO.36455 OF 2024 (S-RES)
BETWEEN:
SRI.H.B.BASAPPA
S/O LATE BASAVARAJAPPA
AGED ABOUT 73 YEARS
R/OF UDDUR HOSAHALLI
KEREGOD POST
HALLI MYSURU HOBLI
HOLENARASIPURA TALUK
HASSAN DISTRICT - 571 146.
...PETITIONER
(BY SRI. SOMASHEKHARAIAH R.P, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF PANCHAYATH RAJ
M S BUILDING
BENGALURU - 560 001.
REP BY ITS SECRETARY.
Digitally
signed by 2. THE ACCOUNTANT GENERAL
MADHURI S OFFICE OF THE ACCOUNTANT GENERAL
Location: DEVARJ URS ROAD
High Court BENGALURU - 560 001.
of Karnataka
3. THE CHIEF OFFICER
TALUKA PANCHAYAT
HOLENARASIPURA
HASSAN DISTRICT - 573 103.
4. THE CHIEF OFFICER
ZILLA PANCHAYATH
NEAR ASHOKA HOTEL
B M ROAD
HASSAN DISTRICT - 573 201.
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NC: 2026:KHC:14105
WP No. 36455 of 2024
HC-KAR
5. THE PANCHAYATH DEVELOPMENT OFFICER
GANDASI GRAMA PANCHAYATH
ARASIKERE TALUK
HASSAN DISTRICT -573 119.
6. THE CHIEF OFFICER
TALUK PANCHAYATH
ARASIKERE
HASSAN DISTRICT - 573 119.
...RESPONDENTS
(BY SRI. G. RAMESH NAIK, AGA FOR R-1;
SRI. AMBARISH, ADVOCATE FOR R-2;
SRI. A. NAGARAJAPPA, ADVOCATE FOR R-3 TO R-6)
THIS W.P IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUITON OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
PAY THE RETIREMENT BENEFITS TO THE PETITIONER AS PER THE
REPRESENTATION DTD 26.07.2018 AND 10.05.2019 AS PER ANNX-C AND
D FORTHWITH.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
ORAL ORDER
In this petition, petitioner seeks the following reliefs:
"a) Issue the writ in the nature of mandamus and
direct the respondents to pay the retirement benefits to the
petitioner as per the representation dated 26.07.2018 and
10.05.2019 as per the Annexure-C and D forthwith.
b) Issue such other order direction or writ as may
be deemed fit to grant in the circumstances of the case."
NC: 2026:KHC:14105
HC-KAR
2. Heard learned counsel for the petitioner and learned
AGA for respondent No.1 and learned counsels for respondent
Nos.2 to 6 and perused the material on record.
3. It is the grievance of the petitioner that his
representations at Annexures - C and D dated 26.07.2018 and
10.05.2019, respectively submitted to the respondents have not
been considered so far by the respondents nor any order has been
passed on the same. Under these circumstances, the petitioner is
before this Court by way of present petition.
4. Per contra, learned AGA for respondent No.1 and
learned counsel for the respondent Nos.2 to 6 submit that if
reasonable time is given, the respondents would consider and pass
necessary order on the said representations.
5. In view of the aforesaid facts and circumstances and
rival submissions, the concerned respondents are hereby directed
to address the grievances of the petitioner and consider his
representations at Annexures - C and D dated 26.07.2018 and
10.05.2019, respectively and pass appropriate order in accordance
NC: 2026:KHC:14105
HC-KAR
with law, within a period of two months from the date of receipt of a
copy of this order.
6. Subject to the aforesaid observations and directions,
the petition stands disposed of.
Sd/-
(S.R.KRISHNA KUMAR)
JUDGE
SV
List No.: 2 Sl No.: 7
