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G H Rudrappa vs The Karnataka Lokayuktha
2026 Latest Caselaw 3488 Kant

Citation : 2026 Latest Caselaw 3488 Kant
Judgement Date : 5 May, 2026

[Cites 2, Cited by 0]

Karnataka High Court

G H Rudrappa vs The Karnataka Lokayuktha on 5 May, 2026

Author: Ravi V.Hosmani
Bench: Ravi V.Hosmani
                                                        -1-
                                                                     NC: 2026:KHC-D:6495
                                                                 WP No. 103766 of 2026


                             HC-KAR




                            IN THE HIGH COURT OF KARNATAKA,AT DHARWAD

                                   DATED THIS THE 5TH DAY OF MAY, 2026

                                                 BEFORE

                                 THE HON'BLE MR. JUSTICE RAVI V.HOSMANI

                                  WRIT PETITION NO.103766 OF 2026 (S-DIS)

                            BETWEEN:
                            G.H. RUDRAPPA
                            AGED ABOUT 60 YEARS,
                            OCC: SHIRASTEDAR,
                            FOOD AND CIVIL SUPPLY DEPARTMENT
                            TALUK OFFICE HOSPET,
                            VIJAYANAGAR DISTRICT-583201.


                                                                            ...PETITIONER
                            (BY SRI SANTOSH B. MANE, ADVOCATE)


                            AND:
                            1.    THE KARNATAKA LOKAYUKTHA,
CHANDRASHEKAR
LAXMAN
                                  BY ITS DIRECTOR GENERAL OF POLICE,
KATTIMANI

                                  KARNATAKA LOKAYUKTA,
Digitally signed by
CHANDRASHEKAR
LAXMAN KATTIMANI
Location: High Court of
Karnataka, Dharwad Bench
                                  M.S. BUILDING, BENGANLURU-560001.
Date: 2026.05.05 16:30:31
+0545




                            2.    POLICE INSPECTOR,
                                  KARNATAKA LOKAYKTHA BALLARI.

                            3.    THE DY SUPERINTENDENT OF POLICE-2
                                  KARNATAKA LOKAYUKTHA
                                  HOSPET -583201.

                            4.    THE POLICE INSPECTOR
                                  KARNATAKA LOKAYUKTHA
                                  HOSPET, VIJAYANAGAR DIST-583201.
                                -2-
                                              NC: 2026:KHC-D:6495
                                           WP No. 103766 of 2026


HC-KAR




5.   THE DEPUTY COMMISSIONER & DIST MAGISTRATE
     BALLARI DISTRICT BALLARI-583101.

6.   THE DISCIPLINARY AUTHORITY
     AND REGIONAL COMMISSIONER,
     KALABURGI DIVISION,
     KALABURGI-585101.

7.   THE DEPUTY DIRECTOR
     FOOD AND CIVIL SUPPLY
     VIJAYANAGAR,
     VIJAYANAGAR DISTRICT-583201.

8.   THE TASHILDAR,
     HOSPET, VIJAYANAGAR DIST-583201.


                                                   ...RESPONDENTS
      THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A
WRIT IN THE NATURE OF CERTIORARI AND QUASH THE
RECOMMENDATIONS            DATED        4-3/4-2026        BEARING
NO.£ÀA.¯ÉÆÃPï/LJ£À«(f)/¹n¯ï-2/¹Dgï-02/2025 ºÉƸÀ¥ÉÃmÉ ISSUED BY THE

RESPONDENT NO.1 RECOMMENDING FOR SUSPENSION OF THE
PETITIONER FROM SERVICE VIDE ANNEXURE-E HOLDING THE
SAME IS UNLAWFUL AND ARBITRARY & ETC.


      THIS   WP    COMING     ON     FOR    ORDERS,    THIS   DAY,
ORDER WAS MADE THEREIN AS UNDER:


CORAM:    THE HON'BLE MR. JUSTICE RAVI V.HOSMANI
                               -3-
                                           NC: 2026:KHC-D:6495
                                        WP No. 103766 of 2026


HC-KAR




                           ORAL ORDER

1. Office has raised objections regarding maintainability of

writ petition, in view of petitioner having been appointed to a

civil post and remedy being available before Karnataka State

Administrative Tribunal.

2. In view of same, learned counsel for petitioner seeks

permission to withdraw writ petition with liberty to approach

Administrative Tribunal. Permission is granted. Writ petition is

dismissed as withdrawn with liberty as prayed.

Sd/-

(RAVI V.HOSMANI) JUDGE

VB CT:VP LIST NO.: 1 SL NO.: 6

 
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