Sri. Mohana H R vs Secretary Of Government
2026 Latest Caselaw 3502 Kant

Karnataka High Court

Sri. Mohana H R vs Secretary Of Government on 5 May, 2026

Author: S Vishwajith Shetty

Bench: S Vishwajith Shetty

                                       -1-
                                                  NC: 2026:KHC:24618
                                                WP No. 14402 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. 14402 OF 2026 (S-RES)
            BETWEEN:

            1.   SRI. MOHANA H R
                 PDO,AGED ABOUT 45 YEARS,
                 BELOOR GRAMA PANCHAYATI
                 SOMWARAPETE TALUK
                 KODAGU DISTRICT - 571 236.
                                                        ...PETITIONER
            (BY SRI. JAGADESHA H R, ADVOCATE)

            AND:

            1.   SECRETARY OF GOVERNMENT
                 DEPARTMENT OF RURAL DEVELOPMENT
Digitally        AND PANCHAYATRAJ KARNATAKA
signed by
NANDINI M        THIRD FLOOR, THIRD STAGE,
S                M S BUILDING, BENGALURU - 560001
Location:
HIGH                                                  ...RESPONDENT
COURT OF    (BY SMT. SARITHA KULKARNI, AGA)
KARNATAKA
                 THIS WP IS FILED UNDER ARTILE 226 AND 227 OF THE
            CONSTITUTION OF INDIA PRAYING TO-THE NOTICE DATED 17-
            03-2026. NO. GRAAPA 20 VIXEBI 2024 ADAKA/DOSAROPANA
            PATTI (ANUBANDHA 1 TO 4) FROM SECRETARY OF GOVT
            DEPARTMENT OF RURAL DEVELOPMENT AND PANCHAYATRAJ
            KARNATAKA THIRD FLOOR THIRD STAGE MS BUILDING
            BENGALURU 560001 ANNEXURE -A IN SO FAR AS THE
            PETITIONER IS CONCERNED BEING ARBITRARY, ERRONEOUS
            AND OPPOSED TO LAW EQUITY AND JUSTICE TO PASS SUCH
            OTHER SUITABLE ORDER OR ORDERS AS DEEMED FIT AND TO
                                 -2-
                                              NC: 2026:KHC:24618
                                          WP No. 14402 of 2026


 HC-KAR



GRANT IN THE CIRCUMSTANCES OF THE CASE TO MEET THE
ENDS OF JUSTICE AND ETC.

    THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S VISHWAJITH SHETTY


                          ORAL ORDER

Petitioner is before this Court under Articles 226 and

227 of the Constitution of India, seeking for the following

relief:

"The notice dated 17-03-2026. no. graapa 20 vixebi 2024 adaka/dosaropana patti (anubandha 1 to 4) from secretary of Govt Department of Rural Development and Panchayatraj Karnataka, Third floor, Third stage, M.s.Building, Bengaluru-560001 Annexure-A insofar as the petitioner is concerned being arbitrary, erroneous and opposed to law equity and justice to pass such other suitable order or orders as deemed fit and to grant in the circumstances of the case to meet the ends of justice."

2. Heard the learned counsel for the petitioner and

the learned Additional Government Advocate appearing on

behalf of the respondent.

NC: 2026:KHC:24618

HC-KAR

3. Perusal of the impugned notice would go to show

that the same is only a show cause notice along with memo

of charges. The petitioner instead of submitting a reply to

the said show cause notice, has approached this Court

challenging the said show cause notice which is not

permissible. It is not the case of the petitioner that the

impugned show cause notice has been issued by an

authority, who has no jurisdiction.

4. Under the circumstances, reserving liberty to the

petitioner to submit his reply to the impugned show cause

notice vide Annexure-'A' dated 17.03.2026, this petition is

disposed of.

Sd/-

(S VISHWAJITH SHETTY) JUDGE

SSD List No.: 1 Sl No.: 51