[Cites 2, Cited by 0]
Karnataka High Court
Sri. Chandrashekar Hegde vs The State Of Karnataka on 16 March, 2026
Author: S.R.Krishna Kumar
Bench: S.R.Krishna Kumar
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NC: 2026:KHC:15244
WP No. 7513 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO.7513 OF 2026 (S-RES)
BETWEEN:
SRI. CHANDRASHEKAR HEGDE,
S/O SRI GANAPATHI HEGDE,
AGED ABOUT 48 YEARS,
REVENUE COLLECTOR,
OFFICE OF ASSISTANT REVENUE OFFICER,
RAJARAJESHWARI NAGAR SUB-DIVISION, BENGALURU
EAST CITY CORPORATION,
BENGALURU - 560 098.
RESIDING AT NO.273, 2ND BLOCK,
KANAKAPURA MAIN ROAD,
KAGGALIPURA, BENGALURU SOUTH,
BENGALURU-560 082.
...PETITIONER
Digitally signed (BY SRI. MANJUNATHA K., ADVOCATE)
by DEVIKA M
Location: HIGH AND:
COURT OF
KARNATAKA
1. THE STATE OF KARNATAKA,
REPRESENTED BY ITS PRINCIPAL SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
VIKASA SOUDHA,
BENGALURU-560 001.
2. THE CITY COMMISSIONER,
GREATER BENGALURU AUTHORITY,
N R SQUARE, HUDSON CIRCLE,
BENGALURU 560 002.
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NC: 2026:KHC:15244
WP No. 7513 of 2026
HC-KAR
3. THE JOINT COMMISSIONER,
RAJARAJESHWARI NAGAR ZONE-1,
BENGALURU WEST CITY CORPORATION,
BENGALURU 560 098.
4. THE COMMISSIONER,
WEST CITY CORPORATION,
IPP CENTRE, 16TH CROSS,
MALLESHWARAM,
BENGALURU - 560 003.
5. THE REVENUE OFFICER AND
DISBURSEMENT OFFICER,
RAJARAJESHWARI NAGAR SUB-DIVISION,
BENGALURU WEST CITY CORPORATION,
BENGALURU-560 098.
...RESPONDENTS
(BY SMT. SARITHA KULKARNI, AGA FOR R1;
SRI. B.L. SANJEEV AND
SRI. B.S. SREENIVAS, ADVOCATES FOR R2 TO R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENTS TO PAY SALARY OF THE
PETITIONER FROM 02.09.2024 WHICH THEY HAVE
ACKNOWLEDGED THAT THE PETITIONER HAS REPORTED TO
DUTY THEREFROM IN THE OFFICE ORDER DATED 03.09.2024,
A COPY OF WHICH IS PRODUCED AT ANNEXURE-G AND TO
DIRECT THE RESPONDENTS TO CONSIDER THE
REPRESENTATION DATED 24.09.2024, A COPY OF WHICH IS
PRODUCED AT ANNEXURE-J AND TREAT THE PERIOD FROM
10.11.2023 TO 01.09.2024 AS A WAITING PERIOD AND PAY
SALARY OF THE PETITIONER WITHIN THE TIME-FRAME TO BE
FIXED BY THIS HON'BLE COURT AND TO DIRECT THE
RESPONDENTS TO CONSIDER THE REPRESENTATION DATED
21.06.2025 A COPY OF WHICH IS PRODUCED AT ANNEXURE-L
AND ISSUE THE PETITIONER ID CARD AT THE EARLIEST AND
TO DIRECT THE RESPONDENTS TO PAY ARREARS OF SALARY
WITH ADMISSIBLE INTEREST AS THE PETITIONER IS DENIED
THE BENEFIT OF MONTHLY SALARY AS AND WHEN IT WAS DUE
WITHOUT ANY REASON WHATSOEVER.
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NC: 2026:KHC:15244
WP No. 7513 of 2026
HC-KAR
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, the petitioner has sought for the following
reliefs:
"(i) Issue a writ of mandamus or any other writ or
direction directing the respondents to pay
salary of the petitioner from 02.09.2024 which
they have acknowledged that the petitioner has
reported to duty therefrom in the office order
dated 03.09.2024, a copy of which is produced
at Annexure-G.
(ii) Issue a writ of mandamus or any other writ or
direction directing the respondents to consider
the representation dated 24.09.2024, a copy of
which is produced at Annexure-J and treat the
period from 10.11.2023 to 01.09.2024 as a
waiting period and pay salary of the petitioner
within the time-frame to be fixed by this
Hon'ble Court.
(iii) Issue a writ of mandamus or any other writ or
direction directing the respondents to consider
the representation dated 21.06.2025 a copy of
which is produced at Annexure-L and issue the
petitioner ID card at the earliest.
NC: 2026:KHC:15244
HC-KAR
(iv) Direct the respondents to pay arrears of salary
with admissible interest as the petitioner is
denied the benefit of monthly salary as and
when it was due without any reason
whatsoever.
(v) Issue any other writ or direction as this Hon'ble
Court may deem fit in the facts and
circumstances of the case."
2. Heard learned counsel for the petitioner, learned
Additional Government Advocate for respondent No.1 and
learned counsel for respondent Nos.2 to 5 and perused the
material on record.
3. It is the grievance of the petitioner that his
representation dated 24.09.2024 at Annexure-J submitted to
the Deputy Commissioner (Admn.) BBMP, Central Office,
Bengaluru and representation dated 21.01.2026 at Annexure-L
submitted to the Commissioner, Greater Bengaluru Authority,
Bengaluru West, Bengaluru, have not been considered so far by
them nor any order has been passed on the same. Under these
circumstances, the petitioner is before this Court by way of the
present petition.
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HC-KAR
4. Per contra, learned Additional Government
Advocate appearing for respondent No.1 and learned counsel
for respondent Nos.2 to 5 submit that if reasonable time is
given, they 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 representation dated 24.09.2024 at Annexure-J
and representation dated 21.01.2026 at Annexure-L and pass
appropriate order/take appropriate decision in accordance with
law, within a period of two months from the date of receipt of a
copy of this order.
6. With the aforesaid directions, the petition stands
disposed of.
Sd/-
(S.R.KRISHNA KUMAR)
JUDGE
MD
List No.: 1 Sl No.: 9
