Full Judgment Text
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NC: 2026:KHC:21071
WP NO.11922 OF 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 17 DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE E.S.INDIRESH
WRIT PETITION NO.11922 OF 2026 (CS-RES)
BETWEEN:
SRI. SHANKAR NAIK
S/O SHEENA NAIK,
AGED ABOUT 47 YEARS,
R/AT NO.1/72, SHANKARA NILAYA,
THOTADA MANE, MARMAKKI,
SHIVAPURA VILLAGE AND POST,
HEBRI TALUK,
UDUPI DISTRICT - 576 112.
…PETITIONER
(BY SRI. PURNACHANDRA M. PURANIK, ADVOCATE)
AND:
1. THE ASSISTANT REGISTRAR
OF CO-OPERARATIVE SCIEITIES,
KUNDAPURA SUB-DIVISION,
KUNADAPURA - 576 201.
2. SRI. SHEENA NAIK
S/O GANAPA NAIK,
AGED ABOUT 58 YEARS,
THE CHIEF EXECUTIVE OFFICER,
HEBRI VYAVASAYA SEVA
SAHAKARA SANGHA N.,
HEBRI SADHANA SAHAKARA SOUDHA,
HEBRI TALUK,
UDUPI DISTRICT - 576 112.
3. SRI. NAVEEN ADYANTHAYA,
S/O K. KRISHNA ADYANTHAYA,
Digitally signed
by CHAYA S A
Location: HIGH
COURT OF
KARNATAKA
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AGED ABOUT 61 YEARS,
THE PRESIDENT,
HEBRI VYAVASAYA SEVA
SAHAKARA SANGHA N.,
HEBRI SADHANA SAHAKARA SOUDHA,
HEBRI TALUK,
UDUPI DISTRICT - 576 112.
4. SRI. BHUVANENDRA
S/O NARAYANA ACHARYA,
AGED ABOUT 35 YEARS,
THE BRANCH MANAGER,
HEBRI VYAVASAYA SEVA
SAHAKARA SANGHA N.,
SOMESHWARA BRANCH,
HEBRI TALUK,
UDUPI DISTRICT - 576 112.
…RESPONDENTS
(BY SRI. YOGESH D. NAIK, AGA FOR R1)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO SET-
RD
ASIDE THE ORDER DATED 03 MARCH, 2026 PASSED IN CO-
OP REVISION PETITION NO.50/2025 BY THE KARNATAKA
APPELLATE TRIBUNAL, BENGALURU (CH-6) VIDE ANNEXURE-
TH
A; SET ASIDE THE ORDER DATED 11 NOVEMBER, 2025
PASSED IN DISPUTE NO.187/2025-26 BY THE RESPONDENT
NO.1 VIDE ANNEXURE-T; AND ETC.
THIS PETITION COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE E.S. INDIRESH
ORAL ORDER
In this petition, the petitioner is challenging the order
rd
dated 03 March, 2026 (Annexure-A) passed in Co-Op Revision
Petition No.50/2025 by the Karnataka Appellate Tribunal,
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WP NO.11922 OF 2026
HC-KAR
th
Bengaluru and order dated 11 November, 2025 (Annexure-T)
passed by the respondent No.1 in Dispute No.187/2025-26,
wherein the application IA.1/25-26 filed by the petitioner
th
seeking stay of order dated 13 June, 2025 passed by the
inter alia
respondent No.2 came to be rejected; sought for
direction to respondents to pay arrears of Salary to the
petitioner.
2. Heard Sri. Purnachandra M. Puranik, learned
counsel appearing for the petitioner and Sri. Yogesh D. Naik,
learned Additional Government Advocate appearing for the
respondent No.1.
3. Having taken note of the submission made by
learned counsel appearing for the parties, though the Hebri
Vyavasaya Seva Sahakara Sangha N., suspended the petitioner
from service by issuing the memo of charges, however, it has
not initiated Departmental Enquiry against the delinquent.
Therefore, Taking into consideration, the observation made by
the Karnataka Appellate Tribunal in the impugned order dated
rd
03 March, 2026 (Annexure-A) passed in Co-Op. Revision
Petition No.50/2025, I am of the view that no interference be
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WP NO.11922 OF 2026
HC-KAR
called for in this petition at this juncture since, the Karnataka
Appellate Tribunal had already directed the respondent No.1 to
conclude the proceedings within three months from the date of
order. In that view of the matter, the respondent No.1 is
strictly adhere to the direction issued by the Karnataka
Appellate Tribunal and conclude the proceedings accordingly.
All contentions of the parties urged in this petition are kept
open to urge before the respondent No.1. With this
observation, writ petition stands disposed of.
SD/-
(E.S. INDIRESH)
JUDGE
ARK
List No.: 2 Sl No.: 15