[Cites 2, Cited by 0]
Karnataka High Court
Manjunath S/O Ramakrishna Naik vs Chief Executive Officer on 26 March, 2026
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NC: 2026:KHC-D:4705
WP No. 105331 of 2018
HC-KAR
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 26TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE MS. JUSTICE JYOTI M
WRIT PETITION NO.105331 OF 2018 (LB-RES)
BETWEEN:
MANJUNATH S/O RAMAKRISHNA NAIK,
AGE: 24 YEARS, OCC: NIL,
R/O: MUKARGUNDI VILLAGE OF
BALKUR HOBALI-581 423,
TQ: HONAVAR, DIST: UTTARA KANNADA.
... PETITIONER
(BY SMT. SHAILA BELLIKATTI, ADVOCATE)
AND:
1. CHIEF EXECUTIVE OFFICER,
ZILLA PANCHAYAT,
HONAVAR-581 334,
TQ: AND DIST: UTTARA KANNADA.
2. EXECUTIVE OFFICER,
TALUKA PANCHAYAT,
Digitally signed
by
PREMCHANDRA
HONAVAR-581 334,
MR
Location: HIGH
COURT OF
TQ: AND DIST: UTTARA KANNADA.
KARNATAKA
3. PANCHAYAT DEVELOPMENT OFFICER,
GRAM PANCHAYAT,
BALKUR VILLAGE-581 423,
HONAVAR TALUK,
DIST: UTTARA KANNADA.
4. THE PRESIDENT,
GRAM PANCHAYAT,
BALKUR VILLAGE-581 423,
HONAVAR TALUK,
DIST: UTTARA KANNADA.
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NC: 2026:KHC-D:4705
WP No. 105331 of 2018
HC-KAR
5. SECRETARY,
GRAM PANCHAYAT,
BALKUR VILLAGE-581 423,
HONAVAR TALUK,
DIST: UTTARA KANNADA.
... RESPONDENTS
(BY SRI. S.V. YAJI, ADVOCATE FOR R2 TO R4;
NOTICE TO R1, R5 IS SERVED AND UNREPRESENTED)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, SEEKING CERTAIN
RELIEFS.
THIS WRIT PETITION IS LISTED FOR ORDERS, THIS DAY,
AN ORDER IS MADE AS UNDER:
ORAL ORDER
Smt. Shaila Bellikatti., counsel for the petitioner and
Sri.S.V.Yaji., counsel for respondents 2 to 4 have appeared in
person.
2. The Writ petition is filed seeking the following reliefs:
"a) Issue a writ certiorari or any other Writ by quashing
the Annexure-A the notification bearing Reference
No.Sam/Gra.PamBa/Sibhandi Nemaka/2017-18 dated:
03.03.2018 published in "Karavali Mujavu" local daily
Kannada News paper dated: 05.03.2018 issued by
Respondent No.4 and issue directions to respondent
No.3 to 5 for fresh notification for appointment of the
staff by following proper procedure of law, in the
interest of justice and equity.
b) Grant any other relief to which the petitioner is
entitled under the circumstances of the case."
NC: 2026:KHC-D:4705
HC-KAR
3. Sri.S.V. Yaji, learned counsel appearing for
Respondent Nos. 2 to 4, on instructions, submits that pursuant
to the impugned notification, appointments to the posts of
Waterman and Bill Collector were made in April 2018. It is
further submitted that the petitioner approached this Court only
in the month of August, 2018. Learned counsel contends that as
on the date of filing of the writ petition, the notification had
already been implemented and the appointments had been
completed. He therefore prays that an appropriate order be
passed.
4. The submission is placed on record.
5. Heard the learned counsel for the parties and
perused the material on record.
6. It is not in dispute that the appointments in question
were made in April, 2018. The petitioner has approached this
Court belatedly in August, 2018. By the time the writ petition
was filed, the impugned notification had already been given
effect to, and the selection process had been concluded.
NC: 2026:KHC-D:4705
HC-KAR
In view of the aforesaid facts, no cause survives for
consideration in the present writ petition. The relief sought by
the petitioner cannot be granted at this stage.
7. Accordingly, the writ petition stands dismissed.
8. No order as to costs.
Sd/-
(JYOTI M)
JUDGE
AM/-
LIST NO.: 1 SL NO.: 15
