HAREESH K V vs THE PRINCIPAL SECRETARY

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HC-KAR
NC: 2026:KHC:57844
WP No. 31172 of 2026
CNR: KAHC010680522026
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 14 DAY OF OCTOBER, 2026
BEFORE
THE HON'BLE MR. JUSTICE S SUNIL DUTT YADAV
WRIT PETITION NO. 31172 OF 2026 (S-RES)
BETWEEN:
1. HAREESH K V
S/O VAMANA GOWDA K C,
AGED ABOUT 57 YEARS,
OCC: FOREMAN/MECH DEPT.
2.
NARAYANA PATALI K,
S/O MANA PATALI K,
AGED ABOUT 58 YEARS,
OCC: INSTRUCTOR/CIVIL DEPT.
3. SWARNALATHA M D,
D/O DAMODARA GOWDA M,
AGED ABOUT 59 YEARS,
OCC: INSTRUCTOR/CIVIL DEPT.
Digitally signed
by PRAKASH N
Location: HIGH
COURT OF
KARNATAKA
4.
VASANTHA GOWDA K,
S/O BALAKRISHNA GOWDA K,
AGED ABOUT 55 YEARS,
OCC: INSTRUCTOR / MECH. DEPT.
5. RAVI KUMAR B S,
S/O SHIVANNA B B,
AGED ABOUT 50 YEARS,
OCC: INSTRUCTOR / E AND E. DEPT.

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6. PRAMOD B D,
S/O DHANANJAYA B,
AGED ABOUT 57 YEARS,
OCC: ASST. INSTRUCTOR / CIVIL DEPT.
7. MALATHI K K,
D/O KEPANNA KUMBALCHERI,
AGED ABOUT 58 YEARS,
OCC: ASST. INSTRUCTOR / EANDE DEPT.
8. KUSHALAPPA P,
S/O RAMAPPA GOWDA,
AGED ABOUT 59 YEARS,
OCC: ASST INSTRUCTOR/MECH. DEPT.
9. CHANDRASHEKAR C,
S/O SHESHAPPA GOWDA C,
AGED ABOUT 55 YEARS,
OCC: ASST INSTRUCTOR/AUTO DEPT.
10. ACHUTHA S,
S/O KOGGANNA NAYAK S,
AGED ABOUT 59 YEARS,
OCC: ASST INSTRUCTOR / EANDE DEPT.
11. DAYANANDA M A,
S/O RAMA MOOLYA A,
AGED ABOUT 54 YEARS,
OCC: MECHANIC/CIVIL DEPT.
12. BHARATHI AMMAL P,
D/O NAMA SIVAYA,
AGED ABOUT 56 YEARS,
OCC MECHANIC / E AND C DEPT.

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13. ANANDA K,
S/O KARIYAPPA GOWDA,
AGED ABOUT 58 YEARS,
OCC: MECHANIC/MECH. DEPT.
14. DINESHA P,
S/O DAMODARA GOWDA P,
AGED ABOUT 48 YEARS,
OCC: MECHANIC/MECH DEPT.
15. GIRISH B M
S/O MAYANNA
AGED ABOUT 46 YEARS,
OCC: MECHANIC / AUTO DRIVER.
16. CHENNAKESHAVA K
S/O VENKAPPA GOWDA K
AGED ABOUT 56 YEARS,
OCC: AUTO DRIVER / MECHANIC
17. DIVAKARA K
S/O RAMANNA GOWDA K
AGED ABOUT 56 YEARS,
OCC MECHANIC/E AND E DEPT.
18.
RADHAKRISHNA GOWDA P
S/O VADYAPPA GOWDA K
AGED ABOUT 56 YEARS.
OCC: MECHANIC/E AND E DEPT.
19. BALAKRISHNA K
S/O DUGGAPPA K
AGED ABOUT 53 YEARS,
OCC: HELPER/CIVIL DEPT.

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20. RAGHUNATH
S/O THUKRAPPA NAIK
AGED ABOUT 57 YEARS
OCC: HELPER/CIVIL DEPT.
21.
HARISCHANDRA GOWDA A
S/O A NARAYANA GOWDA
AGED ABOUT 52 YEARS
OCC: HELPER/CIVIL DEPT.
22. SUNIL KUMAR S
S/O KARUNESHA B
AGED ABOUT 42 YEARS,
OCC: HELPER/CIVIL DEPT.
23. PADMAVATHI J M
S/O MUTHAPPA NAIK D
AGED ABOUT 50 YEARS
OCC: HELPER/E AND C DEPT.
24. SHASHIDHARA A
S/O RUKMAYYA GOWDA A
AGED ABOUT 48 YEARS,
OCC: HELPER/MECH DEPT.
25. RAMESHA K H
S/O HOOVAYYA GOWDA
AGED ABOUT 45 YEARS,
OCC: HELPER/MECH. DEPT.
26. KAMALAKSHA N
S/O KUSHALAPPA GOWDA N
AGED ABOUT 44 YEARS.
OCC: HELPER/MECH. DEPT.

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27. DHARMAPALA P
S/O ANNI BAIRA P
AGED ABOUT 47 YEARS
OCC: HELPER/AUTO. DEPT.
28. GANESH U
S/O RAMANNA GOWDA
AGED ABOUT 59 YEARS
OCC: HELPER/AUTO DEPT.
29. VIJAYA KUMAR D
S/O BOJAPPA GOWDA K
AGED ABOUT 53 YEARS,
OCC HELPER/AUTO DEPT.
30. GANGADHARA K
S/O APPAKUNHI K
AGED ABOUT 59 YEARS,
OCC: HELPER/E AND E DEPT.
31.
ANANDA B
S/O SANTHAPPA POOJARI B
AGED ABOUT 52 YEARS.
OCC: HELPER/E AND E DEPT.
32. HEMANTH P
S/O P MADHAVA GOWDA
AGED ABOUT 45 YEARS
OCC: HELPER
33.
KAVITHA P D
D/O DEVAPPA
AGED ABOUT 57 YEARS,
OCC: LIBRARIAN.

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34. DHANANJAYA K
S/O RUKMAYYA K
AGED ABOUT 59 YEARS,
OCC: SUPERINTENDENT/ADMN.
35. SHIVARAMA K
S/O SHIVAPPA GOWDA K
AGED ABOUT 57 YEARS
OCC: SUPERINTENDENT/ADMN.
36. BALAKRISHNA M
S/O PUTTANNA GOWDA M
AGED ABOUT 56 YEARS,
OCC: FDA/ADMN.
37. SHEELA KUMARI A K
D/O KUSHALAPPA A T
AGED ABOUT 58 YEARS,
OCC: FDA/ADMN.
38.
POORNIMA NG
D/O GOPALA GOWDA N K
AGED ABOUT 57 YEARS,
OCC: FDA/ADMN.
39. LOKAYYA G
S/O THIMMAPPA GOWDA,
AGED ABOUT 53 YEARS,
OCC: SDA/ADMN.
40. JAYALAKSHMI K
D/O SUNDARA GOWDA K
AGED ABOUT 49 YEARS,
OCC: SDA/ADMN

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41. JAYAMANI I B
D/O BOJAPPA GOWDA I
AGED ABOUT 50 YEARS,
OCC SDA/ADMN.
42.
GOPALAKRISHNA A
S/O MONAPPA GOWDA A
AGED ABOUT 56 YEARS
OCC: SDA.
43. JAYARAMA P
S/O SHIVAPPA GOWDA P
AGED ABOUT 55 YEARS,
OCC: SDA
44.
BALASUBRAMANYA K B
S/O BABU NAIK K
AGED ABOUT 50 YEARS,
OCC: SDA/ADMN.
PRABHU M S
S/O SHIVALINGAIAH L
OCC: SDA/ADMN
SINCE DECEASED BY HIS LR'S
MR MAMATHA
W/O LATE. PRABHU M S
AGED ABOUT 43 YEARS,
OCC: HOUSE WIFE
NO.1764, 6TH CROSS, CHRISTIAN COLONY,
MANDYA, MANDYA DISTRICT.
45.
46. RATHNA KUMARI K H
D/O HONNAPPA GOWDA K
AGED ABOUT 55 YEARS,
OCC: TYPIST/ADMN.

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WP No. 31172 of 2026
CNR: KAHC010680522026
YASHASWATHI M S
D/O SHESHAPPA GOWDA M
OCC: TYPIST/ADMN
SINCE DECEASED BY HIS LR'S
U R SEETHARAMA GOWDA
H/O LATE. YASHASWATHI M S
AGED ABOUT 70 YEARS
R/A ULUVARU MALLADKA,
ARANTHODU, SULLIA TALUK,
DAKSHINA KANNADA DISTRICT.
47.
48. DINESHA N
S/O HUKRAPPA GOWDA
AGED ABOUT 41 YEARS,
OCC: ATTENDER.
49. NAGESH K
S/O K SUBBAPPA GOWDA
AGED ABOUT 58 YEARS,
OCC: GROUP-D
50. KAMALA
D/O HONNAPPA GOWDA
AGED ABOUT 58 YEARS
OCC: GOURP-D,
51. DAMODARA GOWDA K
S/O KRISHNAPPA GOWDA
AGED ABOUT 50 YEARS,
OCC: GROUP-D.
52. VISHWANATHA K
S/O VENKAPPA GOWDA
AGED ABOUT 54 YEARS,
OCC: GROUP-D.

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NC: 2026:KHC:57844
WP No. 31172 of 2026
CNR: KAHC010680522026
53. POOVAPPA GOWDA S
S/O S SHEENAPPA GOWDA
AGED ABOUT 52 YEARS,
OCC: GROUP-D.
54. YUVARAJA
S/O HONNAPPA GOWDA S
AGED ABOUT 48 YEARS,
OCC: GROUP-D/ADMN.
55. SURESHA K
S/O B LINGAPPA NAIKA
AGED ABOUT 47 YEARS,
OCC: GROUP-D/ADMN.
56. PRAVEENA KUMAR
S/O KRISHNA NAIKA K
AGED ABOUT 44 YEARS,
OCC: GROUP-D.
57.
SUSHEELA
D/O PAKEERA
AGED ABOUT 57 YEARS,
OCC: GROUP D
58. VENKATESHA K
S/O VASUDEVA GOWDA K
AGED ABOUT 45 YEARS,
OCC: GROUP-D.
59. JAYANTHA A P
S/O PURSHOTHAMA A
AGED ABOUT 42 YEARS,
OCC: GROUP D

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WP No. 31172 of 2026
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PETITIONERS NO.1 TO 59 ARE/WERE WORKING AT:
KVG POLYTECHNIC COLLEGE,
KURUNJIBAG SULLIA,
D.K. DISTRICT.
60. CHANDRASHEKARA M K
S/O KRISHNAPPA M
AGED ABOUT 62 YEARS,
OCC: RETIRED ASST. INSTRUCTOR/MECH. DEPT.
R/A ALANKALYA HOUSE, ADKAR,
JALSUR POST, SULLYA, D.K. DISTRICT.
61.
PARAMESHWARA K
S/O KRISHNAPPA GOWDA K
AGED ABOUT 61 YEARS,
OCC: RETIRED MECHANIC/CIVIL DEPT.
R/A KERPALA HOUSE, KURAJIBAG POST,
SULLYA, D.K. DISTRICT.
62. THUKRA G M
S/O MAILA MERA
AGED ABOUT 63 YEARS,
OCC: RETIRED MECHANIC/CIVIL DEPT.
R/A MURA HOUSE, KABAKA POST,
PUTTUR TOWN, D.K. DISTRICT.
63. PURUSHOTHAMA GOWDA K
S/O SHESHAPPA GOWDA K
AGED ABOUT 65 YEARS,
OCC: RETIRED AUTO MECHANIC/AUTO DEPT.
R/A SANTHRUPTHI HOUSE,
KANATTHILA JATTIPALLA,
SULLYA, D.K. DISTRICT.

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64. CHENNAPPA GOWDA K
S/O KORAGAPPA GOWDA K
AGED ABOUT 62 YEARS,
OCC: RETIRED HELPER/E AND C DEPT.
R/A JAYANAGARA HOUSE,
SULLYA, D.K. DISTRICT.
65.
MANOHARA K
S/O NARAYANA K
AGED ABOUT 61 YEARS,
OCC: RETIRED HELPER/E AND C DEPT.
R/A BRAMARI NILAYA,
MOTTETHADKA HOUSE,
KEMNINIJE POST, PUTTUR,
D.K. DISTRICT.
66. RAMACHANDRA GOWDA P
S/O ITHAPPA GOWDA P
AGED ABOUT 66 YEARS,
OCC: RETIRED SUPERINTENDENT/ADMN.
R/A PALLATHADKA HOUSE,
IVARNAD POST, SULLYA TALUK,
D.K. DISTRICT.
67. SHESHAMMA K
D/O SUBBAPPA GOWDA K
AGED ABOUT 68 YEARS
OCC: RETIRED FDA/ADMN.
R/A CHOWTAJE HOUSE,
PERALU POST, SULLYA,
D.K. DISTRICT.
68. UMAVATHI M K
D/O KORAGAPPA GOWDA M
AGED ABOUT 67 YEARS,

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WP No. 31172 of 2026
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OCC: RETIRED FDA/ADMN.
R/A DUGGALADKA HOUSE,
DUGGALADKA POST,
SULLYA TALUK, D.K DISTRICT.
69. MONAPPA GOWDA K
S/O LINGAPPA GOWDA K
AGED ABOUT 61 YEARS,
OCC: RETIRED SDA/ADMN.
R/A KATOOR HOUSE, PERALU POST,
SULLYA, D.K. DISTRICT.
PETITIONERS NO.60 TO 69 ARE RETIRED
AND WAS WORKING AT:
KVG POLYTECHNIC COLLEGE,
KURUNJIBAG, SULLIA,
D.K. DISTRICT.
DAMODARA P
SINCE DECEASED BY HIS LR
PADMAREKHA
W/O LATE. DAMODARA P
AGED ABOUT 41 YEARS,
OCC: HOUSE WIFE.
R/A PADDAMBAIL HOUSE,
AJJAVARA POST, SULLYA TALUK,
D.K. DISTRICT.
70.
SHRINIVASA KS
SINCE DECEASED BY HIS LR
SHARADA K L
W/O LATE. SHRINIVASA K S
AGED ABOUT 52 YEARS,
OCC: HOUSE WIFE.
R/A NEHRUNAGARA,
PUTTUR TALUK, D.K. DISTRICT.
71.

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PUNDAREEKA K
SINCE DECEASED BY HIS LR
SAVITHA K
W/O LATE.PUNDAREEKA K
AGED ABOUT 51 YEARS,
OCC: HOUSE WIFE.
R/A KUDAMBI HOUSE,
KOLCHAR POST,
SULLYA TALUK, D.K. DISTRICT.
72.
DAYANANDA G
SINCE DECEASED BY HIS LR
NITHYAVATHI
W/O LATE DAYANANDA G
AGED ABOUT 47 YEARS,
OCC: HOUSE WIFE.
R/A GATTIGAR HOUSE,
ELEMALE POST, SULLYA TALUK,
D.K. DISTRICT.
73.
BHOJA K
SINCE DECEASED BY HIS LR
SUNDARI
W/O LATE. BHOJA K
AGED ABOUT 66 YEARS,
OCC: HOUSE WIFE.
R/A KODIALA, BAIL HOUSE,
SULLYA TALUK, D.K. DISTRICT.
…PETITIONERS
74.
(BY SRI. CHANDRASHEKAR G M., ADVOCATE)
AND:
1.
THE PRINCIPAL SECRETARY
DEPARTMENT OF HIGHER EDUCATION,

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M.S. BUILDING, DR. AMBEDKAR VEEDHI,
BANGALORE-560001.
2. THE DIRECTOR OF TECHNICAL EDUCATION,
PALACE ROAD, NEAR HOTEL ATRIA,
BENGALURU-560001.
…RESPONDENTS
(BY SMT. RASHMI RAO, HCGP)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENT AUTHORITIES TO CONSIDER THE
REPRESENTATION DATED 29.08.2026 VIDE ANNEXURE-C AND
GRANT THE FINANCIAL SERVICE BENEFITS IN FAVOUR OF THE
PETITIONERS AS PER THE ORDER DATED 10.07.2015 IN WP
NO.21216/2014 AND ORDER DATED 24.07.2026 IN WA
NO.2467/2015, WA NO.2476/2015 AND CONNECTED MATTERS
PASSED BY THE LEARNED SINGLE JUDGE AND HON'BLE
DIVISION BENCH OF HIGH COURT OF KARNATAKA AND ETC.,
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S SUNIL DUTT YADAV

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HC-KAR
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WP No. 31172 of 2026
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ORAL ORDER
Learned High Court Government Pleader accepts
notice for respondents No.1 and 2.
2. The petitioners are stated to be the non-
teaching staff and working since several years. The
petitioners have filed the present petition seeking direction
to the respondents to consider the representation at
Annexure-C and grant the financial service benefits by
taking note of the date of appointment instead of the date
of admitting their post to grant-in-aid so as to calculate
their seniority, basic pay fixation, annual increment, time
bound increment etc., in terms of the obs ervations made
in W.A.No.2467/2015, W.A.No.2476/2015 and connected
matters.
3 . At the time of consideration of the matter,
reliance is placed on the order passed in
W.A.No.2476/2015 and connected matters dated
24.07.2026.

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4. A perusal of the said order would reveal that
writ petitions assailing the constitutional validity of the Act
in question was allowed and W.P.No.21216/2014 and
connected matters came to be allowed. The same was
challenged in W.A.No.2476/2015 and connected matters.
5. Learned Government Advocate appearing for
the respondents submits that while the order in writ
petition was affirmed, however the nature of relief that
flows to the petitioners is on the basis of the observations
made in para 61 of the order in appeal. Taking note of the
same and on perusal of para 61, the present petition could
be disposed of.
6. Para 61 of the judgment reads as follows:
"61. It is also necessary to clarify the extent
of the relief that would flow from the present
judgment. The issue involved in the present batch
of matters is confined to whether the service
rendered by employees during the non-grant
period is liable to be reckoned for the purpose of
fixation of pay and other consequential service
benefits. Neither the provisions governing grant-
in-aid nor the statutory framework casts any
liability upon the State to pay salary for the
period prior to admission of the post to grant-in-

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aid. As produced supra, Annexure-I of Rules,
1999 would make it abundantly clear that the
management shall be liable for payment of salary
and other benefits till the date such posts are
admitted into grant-in-aid. The liability to pay
salary during the non-grant period continues to
rest upon the management of the concerned
institution. Consequently, the service rendered
during the said period shall be taken into account
only for the purpose of notional fixation of pay as
on the date of admission of the post to grant-in-
aid and for extending consequential benefits such
as pension and other service benefits. The
employees shall not be entitled to claim arrears of
salary or any other monetary benefits from the
State for the period preceding the admission of
the post to grant-in-aid."
Taking note of the above, entitlement of the
petitioners would be as observed by the Court in the
observations contained in para 61.
7. Accordingly, the petition is allowed.
Respondents No.1 and 2 take note of the observations
made above and reckon service of the petitioners from the
date of appointment i.e., appointment pre grant-in-aid for
the purpose of notional fixation of pay in order to calculate
benefits such as pension and other service benefits. Such

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consideration to be completed within a period of six (6)
months.
Accordingly, the petition is disposed of .
Sd/-
(S SUNIL DUTT YADAV)
JUDGE
MCR
List No.: 2 Sl No.: 6