SHRI. RAVIRAJ S/O GURURAJ KULKARNI vs THE STATE OF KARNATAKA
- Court
- Karnataka High Court
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HC-KAR
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WP No. 100983 of 2026
C/W WP No. 100490 of 2026
WP No. 101239 of 2026
AND 2 OTHERS
CNR: KAHC020023372026
IN THE HIGH COURT OF KARNATAKA AT DHARWAD
TH
DATED THIS THE 13 DAY OF OCTOBER, 2026
BEFORE
THE HON'BLE MR. JUSTICE T.M.NADAF
WRIT PETITION NO.100983 OF 2026 (S-RES)
C/W
WRIT PETITION NO.100490 OF 2026 (S-RES)
WRIT PETITION NO.101239 OF 2026 (S-RES)
WRIT PETITION NO.102045 OF 2026 (S-RES)
WRIT PETITION NO.102649 OF 2026 (S-RES)
IN WP NO.100983/2026
BETWEEN:
SHRI. RANGANAGOUDA
S/O. SHANKARGOUDA DANDANNAVAR,
AGE. 67 YEARS, OCC. RETIRED GOVT. EMPLOYEE,
R/O. HOUSING COLONY EXTENSION, #14/C,
WARD NO.11, BAGALKOT, DIST. BAGALKOT.
…PETITIONER
(BY SRI. SHIVRAJ S.BALLOLI, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY ITS CHIEF SECRETARY,
VIDHANA SOUDHA, DR. B.R. AMBEDKAR VEEDHI,
BENGALURU-560 001.
2. THE FOOD CIVIL SUPPLIES AND
CONSUMER AFFAIRS DEPARTMENT,
REPRESENTED BY ITS SECRETARY,
VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI,
BENGALURU-560 001.
Digitally signed by
THEJAS KUMAR N
Location: High
Court of
Karnataka,
Dharwad Bench
3. THE REGISTRAR AND ADMINISTRATIVE OFFICER,
KARNATAKA STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, BASAVA BHAVAN, BASAVESHAR CIRCLE,
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HIGH GROUNDS, BENGALURU-560 001.
…RESPONDENTS
(BY SRI. SHARAD V.MAGADUM, AGA FOR R1 TO R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO I) ISSUE A WRIT OF
MANDAMUS DIRECTING THE RESPONDENTS TO PERMIT THE
PETITIONER TO CONTINUE IN THE POST OF MEMBER, BAGALKOTE
DISTRICT CONSUMER DISPUTES REDRESSAL COMMISSION UNTIL
NEW RECRUITMENTS AND APPOINTMENTS ARE MADE AGAINST THE
POST OF THE PETITIONER AS PER THE RATIO LAID DOWN BY THE
HON’BLE APEX COURT IN THE CASE OF IN THE CASE OF
GANESHKUMAR RAJESHWARRAO SELUKAR AND ORS. VS.
MAHINDRABHASKAR LIMAYE AND ORS IN CIVIL APPEAL
NO.9982/2024 VIDE ANNEXURE – C; AND II) ISSUE ANY OTHER
WRIT OR DIRECTION AS DEEMED FIT BY THIS HON’BLE COURT TO
MEET THE ENDS OF JUSTICE AND EQUITY.
IN WP NO.100490/2026
BETWEEN:
1. SHRI. D.Y. BASAPUR,
AGE. 66 YEARS, OCC. RETIRED DISTRICT JUDGE,
R/O. “SHIVASMRUTI”, HIG-58, K.H.B COLONY,
LAKAMANAHALLI, DHARWAD, VIDYAGIRI,
DIST. DHARWAD-580004.
2. SHRI. PRAKASH K.,
AGE. 66 YEARS, OCC. RETIRED DISTRICT JUDGE,
R/O. “SHIVASMRUTI”, 19-2-22-96C, PARALADKA
BYEPASS ROAD, NEAR MAKKALA MANTAPA,
KASABA PUTTUR, TQ. PUTTUR,
DIST. DAKSHINA KANNADA-574202.
...PETITIONERS
(BY SRI. SHIVRAJ S.BALLOLI, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY ITS CHIEF SECRETARY,
VIDHANA SOUDHA, DR. B.R. AMBEDKAR VEEDHI,
BENGALURU-560 001.
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2. THE FOOD CIVIL SUPPLIES AND
CONSUMER AFFAIRS DEPARTMENT,
REPRESENTED BY ITS SECRETARY,
VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI,
BENGALURU-560 001.
3. THE REGISTRAR AND ADMINISTRATIVE OFFICER,
KARNATAKA STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, BASAVA BHAVAN, BASAVESHAR CIRCLE,
HIGH GROUNDS, BENGALURU-560 001.
...RESPONDENTS
(BY SRI. SHARAD V.MAGADUM, AGA FOR R1 TO R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO 1) ISSUE A
WRIT OF MANDAMUS DIRECTING THE RESPONDENTS TO ABIDE
BY THE LAW LAID DOWN BY THE HON’BLE SUPREME COURT OF
INDIA IN THE CASE OF GANESHKUMAR AND RAJESHWARRAO
SELUKAR ORS. VS. MAHINDRABHASKAR LIMAYE AND ORS AND
TO PROTECT THE SERVICE TENURE OF THE PETITIONERS IN THE
SAME POST FROM WHICH THEY WERE RELIEVED, UNTIL NEW
RECRUITMENTS AND APPOINTMENTS ARE MADE AGAINST THE
POST OF THE PETITIONERS AS PER THEIR REQUESTS MADE IN
THEIR REPRESENTATIONS DATED 24/04/2024, 21/11/2024 AND
31/05/2025 VIDE ANNEXURE C, D AND E; AND II) ISSUE ANY
OTHER WRIT OR DIRECTION AS DEEMED FIT BY THIS HON'BLE
COURT TO MEET THE ENDS OF JUSTICE AND EQUITY.
IN WP NO.101239/2026
BETWEEN:
1. SHRI. MABU SAHEB H. CHABBI,
AGE. 67 YEARS, OCC. FORMER PRESIDENT OF DCDRC,
R/O. PLOT NO.552, PANCHAKSHARI NAGAR,
NAVANAGAR, HUBBALLI, TQ. HUBBALLI,
DIST. DHARWAD-580025,
NOW RESIDING AT:
ST
1 FLOOR, ‘ANANT’, PLOT NO.2,
ASHWI PARK, SHIRADI NAGAR,
POST UAS, DHARWAD, DIST. DHARWAD-580005.
2. SHRI. ANNASAHEB SHANKAR SADALGE,
AGE. 67 YEARS, OCC. RETIRED DISTRICT JUDGE,
R/O. PLOT NO.1740, NEAR GANESH CIRCLE,
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RAMTEERTH NAGAR, BELAGAVI-590015,
NOW RESIDING AT: PLOT NO.901,
RAMTEERTH NAGAR, BELAGAVI,
DIST. BELAGAVI-590017.
...PETITIONERS
(BY SRI. SHIVRAJ S.BALLOLI, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY ITS CHIEF SECRETARY,
VIDHANA SOUDHA, DR. B.R. AMBEDKAR VEEDHI,
BENGALURU-560 001.
2. THE FOOD CIVIL SUPPLIES AND
CONSUMER AFFAIRS DEPARTMENT,
REPRESENTED BY ITS SECRETARY,
VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI,
BENGALURU-560 001.
3. THE REGISTRAR AND ADMINISTRATIVE OFFICER,
KARNATAKA STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, BASAVA BHAVAN, BASAVESHAR CIRCLE,
HIGH GROUNDS, BENGALURU-560 001.
...RESPONDENTS
(BY SRI. SHARAD V.MAGADUM, AGA FOR R1 TO R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO I) ISSUE A
WRIT OF MANDAMUS DIRECTING THE RESPONDENTS TO ABIDE
BY THE LAW LAID DOWN BY THE HON’BLE SUPREME COURT OF
INDIA IN THE CASE OF GANESHKUMAR RAJESHWARRAO
SELUKAR AND ORS. VS. MAHINDRABHASKAR LIMAYE AND ORS
AND TO PROTECT THE SERVICE TENURE OF THE PETITIONERS
IN THE SAME POST FROM WHICH THEY WERE RELIEVED, UNTIL
NEW RECRUITMENTS AND APPOINTMENTS ARE MADE AGAINST
THE POST OF THE PETITIONERS’ AS PER THEIR REQUESTS
MADE IN THEIR REPRESENTATIONS DATED 26/11/2024 OF THE
PETITIONER NO.2 VIDE ANNEXURE-E AND REPRESENTATION
DATED 30/01/2026 OF THE PETITIONER NO.1 VIDE ANNEXURE –
F; AND/OR II) ISSUE ANY OTHER WRIT OR DIRECTION AS
DEEMED FIT BY THIS HON'BLE COURT TO MEET THE ENDS OF
JUSTICE AND EQUITY.
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IN WP NO.102045/2026
BETWEEN:
SHRI. RAVIRAJ S/O. GURURAJ KULKARNI,
AGE. 53 YEARS, OCC. RETIRED GOVERNMENT EMPLOYEE,
R/O. BOMMANAL VILLAGE, NILOGAL,
TQ. KUSHTAGI, DIST. KOPPAL-583280.
...PETITIONER
(BY SRI. SHIVRAJ S.BALLOLI, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY ITS CHIEF SECRETARY,
VIDHANA SOUDHA, DR. B.R. AMBEDKAR VEEDHI,
BENGALURU-560 001.
2. THE FOOD CIVIL SUPPLIES AND
CONSUMER AFFAIRS DEPARTMENT,
REPRESENTED BY ITS SECRETARY,
VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI,
BENGALURU-560 001.
3. THE REGISTRAR AND ADMINISTRATIVE OFFICER,
KARNATAKA STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, BASAVA BHAVAN, BASAVESHAR CIRCLE,
HIGH GROUNDS, BENGALURU-560 001.
...RESPONDENTS
(BY SRI. SHARAD V.MAGADUM, AGA FOR R1 TO R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO I) ISSUE A
WRIT OF MANDAMUS DIRECTING THE RESPONDENTS TO ABIDE
BY THE LAW LAID DOWN BY THE HON'BLE SUPREME COURT OF
INDIA IN THE CASE OF GANESHKUMAR RAJESHWARRAO
SELUKAR AND ORS. VS. MAHINDRABHASKAR LIMAYE AND ORS
AND TO PROTECT THE SERVICE TENURE OF THE PETITIONER IN
THE SAME POST FROM WHICH THEY WERE RELIVED, IF SUCH
PLACE IS VACANT OR IN ANY OTHER VACANT PLACE UNTIL NEW
RECRUITMENTS AND APPOINTMENTS ARE MADE AGAINST THE
POST OF THE PETITIONER; AND II) ISSUE ANY OTHER WRIT OR
DIRECTION AS DEEMED FIT BY THIS HON’BLE COURT TO MEET
THE ENDS OF JUSTICE AND EQUITY.
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IN WP NO.102649/2026
BETWEEN:
JAYASHREE D/O. SANGAPPA KAJAGAR,
AGE. 62 YEARS, OCC. RETIRED GOVERNMENT EMPLOYEE,
R/O. C/O. VISHAL GURUBASAPPA MODI,
4148/A, BESIDE RAJ HAIR SALON, OPP BHARATH PETROLEUM,
BAUXITE ROAD, HINDALGA, BELAGAVI.
...PETITIONER
(BY SRI. SHIVRAJ S.BALLOLI, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY ITS CHIEF SECRETARY,
VIDHANA SOUDHA, DR. B.R. AMBEDKAR VEEDHI,
BENGALURU-560 001.
2. THE FOOD CIVIL SUPPLIES AND
CONSUMER AFFAIRS DEPARTMENT,
REPRESENTED BY ITS SECRETARY,
VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI,
BENGALURU-560 001.
3. THE REGISTRAR AND ADMINISTRATIVE OFFICER,
KARNATAKA STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, BASAVA BHAVAN, BASAVESHAR CIRCLE,
HIGH GROUNDS, BENGALURU-560 001.
...RESPONDENTS
(BY SRI. SHARAD V.MAGADUM, AGA FOR R1 TO R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO 1) ISSUE A
WRIT OF MANDAMUS DIRECTING THE RESPONDENTS TO ABIDE
BY THE LAW LAID DOWN BY THE HON’BLE SUPREME COURT OF
INDIA IN THE CASE OF GANESHKUMAR RAJESHWARRAO
SELUKAR AND ORS. VS. MAHINDRABHASKAR LIMAYE AND ORS
AND TO PROTECT THE SERVICE TENURE OF THE PETITIONER IN
THE SAME POST FROM WHICH THEY WERE RELIVED, IF SUCH
PLACE IS VACANT OR IN ANY OTHER VACANT PLACE UNTIL NEW
RECRUITMENTS AND APPOINTMENTS ARE MADE AGAINST THE
POST OF THE PETITIONER; AND II) ISSUE ANY OTHER WRIT OR
DIRECTION AS DEEMED FIT BY THIS HON’BLE COURT TO MEET
THE ENDS OF JUSTICE AND EQUITY
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THESE PETITIONS, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE T.M.NADAF
ORAL ORDER
These Writ Petitions are filed seeking following reliefs:
W.P.No.100983/2026
i) Issue a Writ of Mandamus directing the
Respondents to permit the petitioner to
continue in the post of Member, Bagalkote
District Consumer Disputes Redressal
Commission until new recruitments and
appoints are made against the post of the
Petitioner as per the ratio laid down by the
Hon’ble Apex Court in the case of
Ganeshkumar Rajeshwarrao Selukar and
Ors. Vs. Mahindrabhaskar Limaye and Ors
in Civil Appeal No.9982/2024 vide
Annexure-C and
ii) Issue any other Writ or direction as deemed
fit by this Hon’ble Court to meet the ends of
justice and equity.
W.P.No.100490/2026
i) Issue a Writ of Mandamus directing the
Respondents to abide by the law laid down
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by the Hon’ble Supreme Court of India in
the case of Ganeshkumar Rajeshwarrao
Selukar and Ors. Vs. Mahindrabhaskar
Limaye and Ors and to protect the service
tenure of the Petitioners in the same post
from which they were relieved, until new
recruitments and appointments are made
against the post of the Petitioners’ as per
their requests made in their representations
dated 24/04/2024, 21/11/2024 and
31/05/2025 vide Annexures-C,D and E; and
ii) Issue any other Writ or direction as deemed
fit by this Hon’ble Court to meet the ends of
justice and equity.
W.P.No.101239/2026
i) Issue a Writ of Mandamus directing the
Respondents to abide by the law laid down
by the Hon’ble Supreme Court of India in
the case of Ganeshkumar Rajeshwarrao
Selukar and Ors. Vs. Mahindrabhaskar
Limaye and Ors and to protect the service
tenure of the Petitioners in the same post
from which they were relieved, until new
recruitments and appointments are made
against the post of the Petitioners’ as per
their requests made in their representations
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dated 26/11/2024 of the petitioner No.2
vide Annexure-E and representation dated
30/01/2026 of the Petitioner No.1 vide
Annexure-F; and/or
ii) Issue any other Writ or direction as deemed
fit by this Hon’ble Court to meet the ends of
justice and equity.
W.P.No.102045/2026
i) Issue a Writ of Mandamus directing the
Respondents to abide by the law laid down
by the Hon’ble Supreme Court of India in
the case of Ganeshkumar Rajeshwarrao
Selukar and Ors. Vs. Mahindrabhaskar
Limaye and Ors and to protect the service
tenure of the Petitioner in the same post
from which they were relieved, if such place
is vacant or in any other vacant place until
new recruitments and appointments are
made against the post of the Petitioner; and
ii) Issue any other Writ or direction as deemed
fit by this Hon’ble Court to meet the ends of
justice and equity.
W.P.No.102649/2026
i) Issue a Writ of Mandamus directing the
Respondents to abide by the law laid down
by the Hon’ble Supreme Court of India in
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the case of Ganeshkumar Rajeshwarrao
Selukar and Ors. Vs. Mahindrabhaskar
Limaye and Ors and to protect the service
tenure of the Petitioner in the same post
from which they were relieved, if such place
is vacant or in any other vacant place until
new recruitments and appointments are
made against the post of the Petitioner; and
ii) Issue any other Writ or direction as deemed
fit by this Hon’ble Court to meet the ends of
justice and equity.
2. Heard, Sri.Shivaraj S.Balloli, learned counsel
appearing for the petitioners and Sri.Sharad V.Magadum,
learned Addl. Government Advocate appearing for respondent
authorities.
3. The petitioners herein were appointed as non-
judicial member as well as President of District Consumer
Commission of respective districts, by means of order dated
03.03.2020, 02.03.2020, 03.03.2020, 02.03.2020, 02.03.2020,
27.06.2015 and 27.06.2015, respectively, for full time as well
as temporary, for a period of five years or till they attain the
age of 65 years, whichever is earlier.
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4. In the cases on hand, all the petitioners herein have
attained the age of 65 years.
5. The order passed by the coordinate Bench of this
Court granting relief to identically situated persons, was subject
matter before the Division Bench of this Court in the case of
THE STATE OF KARNATAKA AND OTHERS VS.
1
SMT.SAVITHA B.PATTANASHETTI . The Division Bench of
this Court on 25.09.2026, disposed of the appeal with liberty to
the State to either relieve the petitioners/ Members who have
been appointed or re-appoint them till the recommendation of
the selection committee as directed by the Hon’ble Supreme
Court in the case of GANESH KUMAR RAJESHWAR RAO AND
2
OTHERS VS. MAHENDRA BHASKAR LIMAYE AND OTHERS
or they attain maximum age of 65 years, whichever is earlier.
6. The order passed by the Division Bench of this
Court in SAVITHA B.PATTANASHETTI supra, reads as under:
“ ORAL JUDGMENT
The present Intra Court Appeal has been filed
1
W.A.No.1583/2026, disposed of on 25.09.2026
2
(2025) 8 SCC 634
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impugning the order dated 08.04.2026, passed by the
Writ Court in Writ Petition No.21498/2018, filed by the
respondent.
2. Heard Sri Ruben Jacob, learned
Addl.Advocate General along with Sri M.N.Sudev
Hegde, learned Addl.Government Advocate for the
appellants and Smt.Savitha B. Pattanashetti,
respondent in-person.
3. Parties are referred to as per their
ranking before the Writ Court for the sake of
convenience.
4. The petitioner was selected and appointed
as a woman Member of the District Consumer
rd
Disputes Redressal Commission, Shivamogga, on 3
March 2020, for a period of 5 years. It appears
th
that, she joined on 4 March 2020. The five years
rd
term came to an end on 3 March 2025. The
th
petitioner made representations on 19 February
st
2025 and thereafter on 1 March 2025 to consider the
extension of her services for another term of 5
years. The Selection Committee however did not
recommend her name for engagement as a Member of
the District Consumer Disputes Redressal Commission
rd
and her term came to an end on 3 March 2025.
5. The appointment and extension of the
Members of the District Consumer Disputes Redressal
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Commission are governed by the provisions of
Consumer Protection (Qualification for Appointment,
method of Recruitment, Procedure of Appointment,
Term of Office, Resignation and Removal of the
President and Members of the State Commission and
District Commission) (Amendment) Rules, 2022.
6. The grievance of the petitioner in sum and
substance is that, two other Members whose term
rd
was also ended on 3 March 2025 and whose
extension was also not found suitable by the Selection
Committee, have been allowed to continue and
they are still continuing. The petitioner submits that
when two other Members who have not been found
suitable for giving another term as that of the case
of the petitioner, but, they have been allowed to
continue, therefore, the petitioner also ought to have
been allowed to continue as a Member of the District
Consumer Disputes Redressal Commission.
7. The learned Single Judge vide impugned
judgment and order has found substance in the
contention of the petitioner and allowed the writ
petition and respondent-authorities have been directed
to re-appoint/continue the services of the petitioner
as a Member of District Consumer Disputes
Redressal Commission, for which, she has been
appointed.
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8. The learned Addl.Advocate General would
submit that the other two persons viz.,
Smt.B.H.Yashoda and Sri N.Kumar have filed Writ
Petition No.6232/2025 on 23.02.2025 before they
could be relieved or their term came to an end on
rd
3 March 2025. The writ petition came to be
rd
disposed of by the order dated 3 March 2025, with
a direction that the services of Smt.B.H.Yashoda and
N.Kumar shall continue and Selection Committee
shall make appropriate recommendation regarding
their continuation as Members of District Consumer
Disputes Redressal Commission.
9. However, in case of the
petitioner/respondent, an interim order came to be
passed on 17.03.2025, whereby it was directed to
continue the services of the petitioner if she is not
relieved till the Selection Committee makes
appropriate recommendation. The Selection
rd
Committee held its meeting on 23 April 2025 and
rejected the case of the petitioner and
Smt.B.H.Yashoda and N.Kumar for giving them
another term.
10. The two other members viz.,
Smt.B.H.Yashoda and N.Kumar ought to have been
relieved forthwith after the Selection Committee made
recommendation, however, they have been allowed to
continue. In the meantime, the judgment of the
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Supreme Court in Ganesh Kumar Rajeshwar Rao
and others -vs- Mahendra Bhaskar Limaye and
others, reported in (2025) 8 SCC 634, came to be
st
pronounced on 21 May 2025, providing a new
guidelines for making selection and appointment of the
President and Members of the State and District
Consumer Disputes Redressal Commission, with a
direction that the present incumbents shall continue
till fresh selections are made.
11. It is therefore, submitted that since
Smt.B.H.Yashoda and N.Kumar were not relieved
when the aforesaid judgment was pronounced on
st
21 May 2025, they are continuing on the post of
Members of the District Consumer Disputes Redressal
Commission, whereas, as the petitioner was relieved
much prior to the recommendation of the Selection
Committee and by the time the judgment was passed
by the Supreme Court in Ganesh Kumar's case
(cited supra), the petitioner's case is not on the
same footing as that of Smt.B.H.Yashoda and
N.Kumar.
12. We have considered the submissions of
learned counsel appearing for both the parties. The
rd
judgment dated 3 March 2025, passed in Writ
Petition No.6232/2025 filed by Smt.B.H.Yashoda and
N.Kumar, was categorical that they shall be
continued as Members of District Consumer
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Disputes Redressal Commission till the
recommendation of the Selection Committee. As the
Selection Committee recommendations were made
rd
on 23 April 2025, deciding not to give another
term, therefore, they ought to have been relieved
forthwith. However, they were not been relieved,
rd
but the petitioner was relieved on 3 March 2025.
She has a heart-burning as the similarly placed
persons are continued, but she was relieved as she
has no interim order on that day, as such, she has
been discriminated.
13. There is no question of discrimination. A
person would not have a legal right to continue on the
post of Member of the District Consumer Disputes
Redressal Commission once the Selection Committee
headed by Senior Judges of this Court found him/her
not suitable for giving another term of 5 years as
Member of the District Consumer Disputes Redressal
Commission. The Members did not have any vested
legal right to continue after their term came to an
end on 03.03.2025. Smt.B.H.Yashoda and N.Kumar
were continued because of the order passed by this
Court in Writ Petition No. 6232/2025, disposed of on
03.03.2025, whereby they were directed to continue
till the Selection Committee held its meeting and make
appropriate recommendation. The Selection
Committee was held and made recommendation
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HC-KAR
NC: 2026:KHC-D:17019
WP No. 100983 of 2026
C/W WP No. 100490 of 2026
WP No. 101239 of 2026
AND 2 OTHERS
CNR: KAHC020023372026
on 23.04.2025, deciding not to give them another
term of 5 years, therefore, they would also have no
right to continue, and also because of the judgment of
the Supreme Court had come only on 21.05.2025,
they also ought to have been relieved forthwith after
the recommendation of the Selection Committee.
14. We therefore dispose of this writ appeal,
with liberty to the State to either relieve
Smt.B.H.Yashoda and N.Kumar or re-appoint the
petitioner till the recommendation of the Selection
Committee as directed by the Supreme Court in
Ganesh Kumar's case (cited supra), or they
attain maximum age of 65 years, whichever is
earlier.”
7. In the present Writ Petitions, since the petitioners
have attained the age of 65 years, there remains nothing
further to consider. Accordingly, the Writ Petitions are
disposed of , in view of the order passed by the Division Bench
supra.
Sd/-
(T.M.NADAF)
JUDGE
TKN
CT: UMD
List No.: 3 Sl No.: 1