Sri Mohan Sg vs State Of Karnataka
2026 Latest Caselaw 3500 Kant

Karnataka High Court

Sri Mohan Sg vs State Of Karnataka on 5 May, 2026

Author: S Vishwajith Shetty

Bench: S Vishwajith Shetty

                                         -1-
                                                  NC: 2026:KHC:24621
                                               WP No. 13299 of 2026


            HC-KAR



                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 5TH DAY OF MAY, 2026

                                      BEFORE
                 THE HON'BLE MR. JUSTICE S VISHWAJITH SHETTY

                     WRIT PETITION NO. 13299 OF 2026 (S-RES)


            BETWEEN:


            1.    SRI MOHAN S G
                  AGED ABOUT 30 YEARS,
                  S/O S T GANGAIAH AND
                  GANGALAKSHMI,
                  SANABA VILLAGE POST,
                  AMRUTHUR HOBLI,
                  KUNIGAL TALUK,
                  TUMKUR - 572 111.
Digitally
signed by   2.    SHIVASHARAN
NANDINI M
S                 AGED ABOUT 30 YEARS
Location:
HIGH              S/O BASAVARAJ HEBLI,
COURT OF
KARNATAKA         KALABURGI 585302.


            3.    NAVEENA KUMAR A S
                  AGED ABOUT 28 YEARS
                  S/O A SHIVAMURTHY
                  KOTTURU HOBLI
                             -2-
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                                  WP No. 13299 of 2026


HC-KAR



     VTC: NAGARAKATTI
     P.O. NAGARAKATTE
     KUDLIGI, BALLARI - 583136.


4.   BODAKA VENKATARAMANA PAVITHRA
     AGED ABOUT 30 YEARS
     W/O SANTHOSH KUMAR S G
     NO-78,
     VTC: SEERESANDRA,
     PO: BYATHA,
     BANGALORE NORTH,
     BENGALURU - 560 089.


5.   SANTHOSH KUMAR
     AGED ABOUT 30 YEARS
     S/O GALAPPA NO-78,
     VTC: SEERESANDRA,
     PO : BYATHA,
     BANGALORE NORTH,
     BENGALURU - 560089.


6.   KEERTHISHREE L
     AGED ABOUT 28 YEARS, D/O
     LAKSHMINARASIMIHAIAH,
     5TH CROSS,
     RAMA MANDHIRA ROAD
     KAVERIPURA,
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                                     WP No. 13299 of 2026


HC-KAR



     KAMAKSHIPALYA,
     BANGALORE NORTH,
     BASAVESHWARANAGAR,
     BENGALURU - 560079.


                                            ...PETITIONERS
(BY SRI. URMILA PULLAT., ADVOCATE)



AND:



1.   STATE OF KARNATAKA
     REPRESENTED BY ITS
     SECRETARY
     DEPARTMENT OF
     HIGHER EDUCATION
     GOVERNMENT OF KARNATAKA,
     VIKASA SOUDHA,
     BANGALORE-560001.


2.   THE SECRETARY
     KARNATAKA EXAMINATION
     AUTHORITY (KEA)
     18TH CROSS,
     MALLESHWARAM,
     BENGALURU - 550012.
                            -4-
                                       NC: 2026:KHC:24621
                                   WP No. 13299 of 2026


HC-KAR



3.   THE COMMISSIONER
     DEPARTMENT OF AGRICULTURE
     COMMISSIONERATE OF AGRICULTURE,
     NO. 1, SHESHADRI ROAD,
     BENGALURU - 560001.


4.   THE CHAIRMAN,
     KARNATAKA PUBLIC SERVICE COMMISSION,
     UDYOGA SOUDHA,
     BENGALURU - 560001



                                          ...RESPONDENTS
(BY SRI.MAHANTHESH SHETTAR, AGA FOR R1 & R3;
SRI.N.K.RAMESH, ADVOCATE FOR R2;
SMT.M.R.SINCHANA, ADVOCATE FOR R4)


       THIS WRIT PETITOIN IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE
A WRIT OF MANDAMUS DIRECTING THE RESPONDENTS TO
CONSIDER THE REPRESENTATIONS OF THE PETITIONERS
DATED 21.04.2026 PRODUCED AT ANNEXURE C AND C1 AND
ETC.

       THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

ORDER WAS MADE THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE S VISHWAJITH SHETTY
                               -5-
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                                       WP No. 13299 of 2026


 HC-KAR




                         ORAL ORDER

1. Learned counsel for the petitioners has filed a

memo seeking permission of this Court to withdraw the writ

petition with liberty to challenge the new notification dated

29.04.2026.

2. The said submission and memo are placed on

record.

3. The writ petition is dismissed as withdrawn with

liberty as prayed for.

Sd/-

(S VISHWAJITH SHETTY) JUDGE

UN List No.: 1 Sl No.: 22