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Karnataka High Court
Balaji And Ors vs The State Of Karnataka And Ors on 11 March, 2026
Author: S.Vishwajith Shetty
Bench: S.Vishwajith Shetty
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NC: 2026:KHC-K:2306
WP No. 202410 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 11TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY
WRIT PETITION NO. 202410 OF 2024 (S-RES)
BETWEEN:
1. SRI BALAJI
S/O SREEMANTRAO BIRADAR,
AGE: 59 YEARS, OCC:ASSISTANT TEACHER,
SATYANIKETANA HIGHER PRIMARY SCHOOL,
BHALKI,
R/O H.NO. 5-3-49/K, CHURCH COLONY,
BHALKI-585328, DIST. BIDAR.
2. SRI RAJKUMAR
S/O SREEPATRAO BHUJANGE,
AGE: 56 YEARS, OCC: ASSISTANT TEACHER,
PRAKASH VIDYALAYA, HIGH PRIMARY SCHOOL,
Digitally signed GHAT BORAL, TQ. HUMNABAD,
by NIJAMUDDIN
JAMKHANDI R/O MADHAV NIVAS, NEAR PETROL PUMP,
Location: HIGH BESIDE BASAVAKALYAN ROAD,
COURT OF
KARNATAKA GHAT BORAL, TQ. HUMNABAD,
DIST.BIDAR-585330.
3. SRI VISHWANATH
S/O SHARANAPPA KHAJPURE,
AGE: 59 YEARS, OCC: ASSISTANT TEACHER,
SHIVAJI HIGHER PRIMARY SCHOOL BHALKI,
R/O AT POST HAJNAL,
TQ. BHALKI, DIST.BIDAR-585328.
4. SRI DHANRAJ
S/O VISHWANATH MUSTAPURE,
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WP No. 202410 of 2024
HC-KAR
AGE: 57 YEARS, OCC: ASSISTANT TEACHER,
PRAKASH VIDYALAYA HIGHER PRIMARY SCHOOL,
GHAT BORAL, TQ. BHALKI,
R/O HALALLI,
POST TOGALUR,
TQ. HULSOOR,
DIST. BIDAR-585416.
5. SRI VISHWANATH S/O DASHRATHRAO KAMBLE,
AGE: 59 YEARS, OCC: ASSISTANT TEACHER,
PRAKASH VIDYALAYA HIGHER PRIMARY SCHOOL,
GHAT BORAL, TQ. BHALKI,
R/O BHALKI, DIST. BIDAR.
...PETITIONERS
(BY SRI. R. J. BHUSARE, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
DEPARTMENT OF PRIMARY AND
SECONDARY EDUCATION,
MS BUILDING, BENGALURU-01,
REP. BY ITS PRINCIPAL SECRETARY.
2. THE DEPUTY DIRECTOR
OF PUBLIC INSTRUCTIONS (ADMIN),
BIDAR-585401.
3. BLOCK EDUCATION OFFICER
TQ. BHALKI, DIST.BIDAR-585328.
4. BLOCK EDUCATION OFFICER
TALUKA HUMNABAD,
DISTRICT BIDAR-585330.
5. THE SECRETARY
SRI PAPAVVADEVI SHIKSHANA SANSTHE,
BHALKI,
DISTRICT BIDAR-585328.
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HC-KAR
6. THE HEAD MASTER
SATYANIKETANA HIGHER PRIMARY SCHOOL,
BHALKI,
DISTRICT BIDAR-585328.
7. THE HEAD MASTER
PRAKASH VIDYALAYA,
HIGH PRIMARY SCHOOL,
GHAT BORAL,
TALUKA HUMNABAD,
DISTRICT BIDAR-585330.
8. THE HEAD MASTER
SHIVAJI HIGHER PRIMARY SCHOOL,
BHALKI,
DISTRICT BIDAR-585328.
...RESPONDENTS
(BY SRI. VIRANAGOUDA M. BIRADAR, AGA R1 TO R4;
SRI K M GHATE FOR R-5; NOTICE TO R6 TO R8 SERVED)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO,
ALLOW THIS WRIT PETITION AND ISSUE A WRIT OF MADAMUS
OR ANY OTHER APPROPRIATE WRIT OR ORDER OR
DIRECTIONS TO A) DIRECT THE 5TH RESPONDENT TO
CONSIDER THE REPRESENTATION CONCERNING THE
PETITIONERS DATED 19.01.2024 PRODUCED AT ANNEXURE-F
B) PASS SUCH OTHER INTERIM ORDER OR ORDERS AS
DEEMED IN THE CIRCUMSTANCES OF THE CASE,
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN B GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
CORAM: HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY
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WP No. 202410 of 2024
HC-KAR
ORAL ORDER
Petitioners, who are working as Assistant Teachers in
the aided institution managed by the respondent No.5-
Education Society are before this Court in this writ petition
filed under Articles 226 and 227 of the Constitution of
India seeking a writ of mandamus directing the respondent
No.5 to consider their representation at Annexure-F dated
19.01.2024.
2. Heard the learned counsel for the parties.
3. Petitioners, who are working as Assistant
Teachers in the aided institution managed by the
respondent No.5-Education Society have made a
representation to the respondent No.5 to forward their
service records to respondent Nos.6 to 8 to pay them
salary increments and also to settle their retirement
benefits. Grievance of the petitioners is that though they
are on the verge of retirement, their representation at
Annexure-F dated 19.01.2024 is not considered by the
respondent No.5 and their service records are not
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HC-KAR
forwarded to the respondent Nos.6 to 8 so as to enable
them to settle the salary arrears and other consequential
service benefits to the petitioners, including their pension
and retirement benefits.
4. Learned counsel appearing for the respondent
No.5 submits that the representation of the petitioners at
Annexure-F dated 19.01.2024 shall be considered by the
respondent No.5 within a period of 4 weeks from the date
of receipt of copy of this order and appropriate action shall
be taken.
5. The said submission is placed on record.
6. Accordingly, the following:
ORDER
Writ petition is disposed of directing the
respondent No.5 to consider the representation
of the petitioners dated 19.01.2024 at Annexure-
F within a period of four weeks from the date of
receipt of copy of this order and thereafter,
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appropriate action shall be taken in accordance
with law by the concerned authorities
expeditiously.
Sd/-
(S.VISHWAJITH SHETTY)
JUDGE
NJ
List No.: 1 Sl No.: 54
