Md Shafiyuddin vs The Honble Principal Secretary
2026 Latest Caselaw 2430 Kant

Karnataka High Court

Md Shafiyuddin vs The Honble Principal Secretary on 17 March, 2026

Author: S.Vishwajith Shetty

Bench: S.Vishwajith Shetty

                                                -1-
                                                              NC: 2026:KHC-K:2500
                                                        WP No. 201825 of 2025


                      HC-KAR




                                  IN THE HIGH COURT OF KARNATAKA

                                         KALABURAGI BENCH

                               DATED THIS THE 17TH DAY OF MARCH, 2026

                                              BEFORE
                           THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY
                             WRIT PETITION NO. 201825 OF 2025 (S-PRO)


                      BETWEEN:

                      MD. SHAFIYUDDIN S/O MD. BASHEERUDDIN,
                      AGE: 55 YRS, OCC: ASST. EXE. ENGINEER,
                      DIST. URBAN DEVELOPMENT CELL RAICHUR,
                      R/O H.NO.1-4-155/86B I. B. ROAD, JOSHI COLONY,
                      RAICHUR-584101.
                                                                  ...PETITIONER

                      (BY SRI. AMEERAHAMAJA
                       ABDULKADAR GUNNAPURA, ADVOCATE)

                      AND:

Digitally signed by   1.   THE HON'BLE PRINCIPAL SECRETARY,
NIJAMUDDIN
JAMKHANDI                  URBAN DEVELOPMENT DEPARTMENT,
Location: HIGH             GOVERNMENT OF KARNATAKA,
COURT OF
KARNATAKA                  4TH FLOOR, VIKAS SOUDHA,
                           BANGALORE-560001.

                      2.   THE DIRECTOR,
                           URBAN DEVELOPMENT DEPARTMENT, V.V.TOWER,
                           BANGALORE-560001.

                      3.   THE DEPUTY COMMISSIONER,
                           RAICHUR DISTRICT RAICHUR-584101.

                                                              ...RESPONDENTS
                      (BY SRI VIRANAGOUDA M. BIRADAR, AGA FOR R1 TO R3)
                                -2-
                                              NC: 2026:KHC-K:2500
                                           WP No. 201825 of 2025


HC-KAR




      THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO, A)
TO    DIRECT   THE      RESPONDENT    NO.1    TO   PROMOTE   THE
PETITIONER IN THE RANK OF EXECUTIVE ENGINEER WITH
RETRO    RESPECTIVE        DATED     04-07-2018    JUNIORS    OF
PETITIONER ARE PROMOTED VIDE NOTIFICATION NO.£ÀCE 102

J®JADgÀ 2017 ¢£ÁAPÀ 04.07.2018 (ANNEXURE-F). B) TO DIRECT THE

RESPONDENTS NO.1 TO CONSIDER THE CASE OF PROMOTION
OF PETITIONER AS SIMILAR CASE OF SOMANATH S JADHAV
JR. ENGINEER PROMOTED TO THE RANK OF ASST. EXECUTIVE
ENGINEER (ANNEXURE-A). C) PASS SUCH OTHER ORDERS AS
THIS HONOURABLE COURT DEEMS FIT TO GRANT 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



                           ORAL ORDER

Learned counsel for the petitioner submits that this

writ petition may be dismissed as withdrawn with liberty to

the petitioner to approach the competent authority

seeking necessary reliefs.

NC: 2026:KHC-K:2500

HC-KAR

2. Said submission is placed on record.

3. Petition is dismissed as withdrawn, with liberty

as prayed for.

Sd/-

(S.VISHWAJITH SHETTY) JUDGE

NJ List No.: 1 Sl No.: 63 Ct:pk