MR.SUDARSHAN P vs STATE OF KARNATAKA
- Court
- Karnataka High Court
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 5 DAY OF NOVEMBER, 2026
PRESENT
THE HON'BLE MR. JUSTICE JAYANT BANERJI
AND
THE HON'BLE MRS. JUSTICE N.V.BHAVANI
CIVIL CONTEMPT PETITION NO. 453 OF 2026
BETWEEN:
1. MR. SUDARSHAN.P
S/O I V PILLAIAH,
AGED ABOUT 54 YEARS,
WORKING AS TAX INSPECTOR,
WHITEFIELD BBMP,
BENGALURU-560 066.
2. MR. CHIKKA HANUMANTHAIAH
S/O CHIKKA RAMAIAH,
AGED ABOUT 55 YEARS,
WORKING AS REVENUE INSPECTOR,
ARO, HEROHALLI SUB DIVISION,
BENGALURU-560 091.
3. MR. K R VENKATESH MURTHY
S/O K RAMACHANDRAPPA,
AGED ABOUT 60 YEARS,
WORKING AS REVENUE INSPECTOR,
ARO, K R PURAM SUB DIVISION,
BENGALURU-560 036.
4. MR. VENKATAPPA.D
S/O LATE DODDA VENKATAIAH,
AGED ABOUT 56 YEARS,
WORKING AS REVENUE ACCESSOR,
RAJARAJESHWARINAGARA ZONE,
BENGALURU-560 098.
5. MR. ANJANAPPA
S/O GANGARATHNAPPA,
AGED ABOUT 52 YEARS,
Digitally
signed by K G
RENUKAMBA
Location:
High Court of
Karnataka
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WORKING AS REVENUE INSPECTOR,
HEROHALLI SUB DIVISION,
BENGALURU-560 091.
6. MR.RAJASHEKARAIAH
S/O GURUSIDDAIAH,
AGED ABOUT 54 YEARS,
WORKING AS REVENUE INSPECTOR,
ARO, VIDYARANYAPURA,
YELAHANKA ZONE,
BENGALURU-560 097.
7. MR. G PARTHASARATHI
S/O M C GANGAIAH,
AGED ABOUT 61 YEARS,
WORKING AS REVENUE INSPECTOR,
ARO, MARKET WEST ZONE,
BENGALURU-560 002.
8. MR. M RAMESH,
S/O R MAHESHWARAPPA,
AGED ABOUT 60 YEARS,
WORKING AS TAX INSPECTOR,
MAHADEVAPURA ZONE,
BENGALURU-560 016.
9. MR. M MOHAN KUMAR
S/O MUNIYALAGAPPA,
AGED ABOUT 54 YEARS,
WORKING AS REVENUE INSPECTOR,
ARO, VIDYARANYAPURA SUB DIVISION,
BENGALURU-560 097.
10. MR. R RAMAKRISHNA
S/O RAMANNA,
AGED ABOUT 53 YEARS,
WORKING AS REVENUE INSPECTOR,
RO BYATARAYANAPURA SUB DIVISION,
BENGALURU-560 092.
11. MR. B V TEJA PARAKASH
S/O LATE VEERABHADRAIAH,
AGED ABOUT 51 YEARS,
WORKING AS TAX INSPECTOR,
HEROHALLI SUB DIVISION,
BENGALURU-560 091.
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12. MR. A NAGAPPA
S/O LATE ANKAPPA,
AGED ABOUT 56 YEARS,
WORKING AS TAX INSPECTOR,
OFFICE OF THE REVENUE OFFICER,
BYATARAYANAPURA,
BENGALURU-560 063.
13. MR. A MURTHY,
S/O APPASWAMY NAIDU,
AGED ABOUT 49 YEARS,
WORKING AS TAX INSPECTOR,
ARO, RAJARAJESHWARINAGARA,
BBMP, BENGALURU-560 098.
14. MR. K V NARAYANASWAMY
S/O LATE VENKATARAMANAPPA,
AGED ABOUT 51 YEARS,
WORKING AS TAX INSPECTOR,
OFFICE OF ARO UTTARAHALLI,
BBMP, BENGALURU-560 061.
15. MR. GOPALAKRISHNA L
S/O LAKSHMINARASIMAHAIH,
AGED ABOUT 51 YEARS,
OFFICE OF ARO CHICKPETE,
BBMP, BANGALORE-560 053.
16. MR. RAMAKRISHNAIAH N
S/O NARASIMAHAIH,
AGED ABOUT 55 YEARS,
TAX INSPECTOR,
OFFICE OF ARO MALLESHWARAM,
BBMP, BENGALURU-560 003.
17. MR. H NARAYANASWAMY
S/O LATE HANUMANTHAPPA,
AGED ABOUT 50 YEARS,
TAX INSPECTOR,
OFFICE OF REVENUE OFFICER,
SARVAGNA NAGAR,
BBMP, BENGALURU-560 005.
18. MR. N RAMESH
S/O K NARAYANAPPA,
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AGED ABOUT 52 YEARS,
GANGMAN,
OFFICE OF AEE, HSR LAYOUT,
BBMP, BENGALURU-560 102.
19. MR. T GOVINDARAJU
S/O THIMMEGOWDA,
AGED ABOUT 52 YEARS,
ELECTRICIAN,
OFFICE OF AEE,
DARAHALLI ZONE,
BBMP, BENGALURU-560 073.
20. MR. M KRISHNA
S/O LATE MUNIVENKATAPPA,
AGED ABOUT 48 YEARS,
TAX INSPECTOR, ARO,
CV RAMAN NAGARA,
BBMP, BENGALURU-560 097.
21. MR. R NAGARAJU
S/O LATE RAMANNA,
AGED ABOUT 56 YEARS,
TAX INSPECTOR,
BOMMANAHALLI ZONE,
BENGALURU-560 068.
22. MR. NARAYANA
S/O LATE MUNIYAPPA,
AGED ABOUT 51 YEARS,
TAX INSPECTOR,
OFFICE OF REVENUE OFFICE,
SARVAGNA NAGAR, BBMP,
BENGALURU-560 005.
23. MR. J NARASIMHA MURTHY
S/O LATE JADLAPPA,
AGED ABOUT 54 YEARS,
TAX INSPECTOR,
DASARAHALLI ZONE,
HMT LAYOUT, BBMP,
BENGALURU-560 073.
24. MR. K NAGARAJU
S/O LATE GANGADARI,
AGED ABOUT 55 YEARS,
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TAX INSPECTOR,
OFFICE OF REVENUE OFFICE,
ARO YELAHANKA NEW TOWN,
BYATARAYANAPURA ZONE,
BBMP, BENGALURU-560 092.
25. MR. NARASIMHA MURTHY
S/O LATE NARAYAN RAO,
AGED ABOUT 59 YEARS,
TAX INSPECTOR,
OFFICE OF REVENUE OFFICE,
CHAMARAJPETE, BBMP,
BENGALURU-560 018.
26. MR. B V GOPALRAJU
S/O LATE B T VENKATACHALAIAH,
AGED ABOUT 53 YEARS,
TAX INSPECTOR,
OFFICE OF REVENUE OFFICE,
DASARAHALLI ZONE, BBMP,
BENGALURU-560 057.
27. MR. M MUNIRAJU
S/O LATE MUNIYAPPA,
AGED ABOUT 57 YEARS,
TAX INSPECTOR,
OFFICE OF REVENUE OFFICE,
JEEVAN BHIMA NAGARA,
BBMP, BENGALURU-560 075.
…COMPLAINANTS
(BY SRI.B.KESHAVA MURTHY, ADVOCATE)
AND:
1. STATE OF KARNATAKA,
REP. BY ITS PRINCIPAL SECRETARY
TO URBAN DEVELOPMENT DEPARTMENT,
VIKASA SOUDHA,
BENGALURU-560 001.
…PROFORMA RESPONDENT
2. MR. MAHESHWAR RAO.M,
THE COMMISSIONER,
BRUHATH BANGALORE
MAHANAGARA PALIKE,
NOW IT IS CALLED GREATER
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BANGALORE AUTHORITY,
N.R.SQUARE, BENGALURU-560 002.
3. DR.HARISH KUMAR.K,
THE SPECIAL COMMISSIONER (ADMIN),
BRUHATH BANGALORE
MAHANAGARA PALIKE,
NOW IT IS CALELD GREATER
BANGALORE AUTHORITY,
N.R.SQUARE, BENGALURU-560 002.
4. MR.RAVINDRA KARILINGANNVAR
THE DY. COMMISSIONER (ADMIN),
BRUHATH BANGALORE
MAHANAGARA PALIKE,
NOW IT IS CALLED GREATER
BANGALORE AUTHORITY,
N.R.SQUARE, BENGALURU-560 002.
…ACCUSED
(BY SMT.NAMITHA MAHESH.B.G., AGA FOR PROFORMA R1;
SRI.B.L.SANJEEV, ADVOCATE FOR A2 TO A4)
THIS CIVIL CONTEMPT PETITION IS FILED UNDER ARTICLE 215
OF THE CONSTITUTION OF INDIA, SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURT ACT, 1971 BY THE COMPLAINANT PRAYING TO
INITIATE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED HEREIN
AND PUNISH THEM UNDER THE PROVISIONS OF THE CONTEMPT OF
COURT ACT, FOR DISOBEDIENCE OF THE ORDER DATED 17.09.2025
PASSED BY THIS HON'BLE COURT IN W.P.NO.25840/2024 (S-PRO) AT
ANENXURE-A.
THIS CIVIL CONTEMPT PETITION COMING ON FOR ORDERS THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE JAYANT BANERJI
AND
HON'BLE MRS. JUSTICE N.V.BHAVANI
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ORAL ORDER
(PER: HON'BLE MR. JUSTICE JAYANT BANERJI)
Heard the learned counsel for the parties.
2. This petition is filed alleging wilful disobedience of
the order dated 17.09.2025 passed in Writ Petition
No.25840/2024. By the order aforesaid, the writ Court, without
expressing any opinion on the merits of the case, disposed of
the writ petition with a direction to the respondent Nos.2 to 4
to consider the representations submitted by the petitioners
vide Annexures - A1 to A5 taking into consideration the order
passed by this Court in Writ Petition No.24317/2021 which was
disposed of on 05.09.2023.
3. In the Judgment dated 05.09.2023 passed in Writ
Petition No.24317/2021, a learned Single Judge of this Court
had directed, in view of the settled law on the position that the
petitioners therein had been regularized on the dates
mentioned and their seniority would be reckoned from the
respective dates on which they were regularised and the
seniority is to be assigned to them accordingly.
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4. Perused the affidavit filed by Sri. Ravindra
Karilingannavar, the Joint Commissioner (Admn.), Greater
1
Benaluru Authority , enclosing with an order of the Chief
Commissioner, GBA dated 24.09.2026. The order refers to
three Government Orders dated 16.01.2014, 10.01.2011 and
13.05.2011 in respect of various employees, who were ordered
to be absorbed into service in the Palika with effect from the
dates of their regularization. Out of the various employees
covered by the aforesaid three orders, a total of 58 employees
had filed the Writ Petition No.25840/2024. There are two tables
mentioned in the order. The Table-2 contains the dates on
which promotion from Group 'D' Post, to the post of Revenue
Collector has been considered for the said employees. After
taking into account certain disputes and unique situation of
some of the employees, as far as the Writ Petition filed bearing
Writ Petition No.24317/2021 by Shri. G. Vishwanath seeking
fixation of promotion and service seniority was concerned, an
order was passed in the case of Sri. G. Vishwanath. It was
noted that 58 employees in the case in question actually
1
GBA
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worked as daily-wage employees in the City and Town
Municipal Councils and were subsequently regularized with
effect from the date of completion of 10 years of service. It was
held that the seniority of the employees had been fixed in
accordance with Rule-6 of the Karnataka Government Servants
(Seniority) Rules, 1957, and their consideration for promotion
on the basis of service seniority and in accordance with the
erstwhile Cadre and Recruitment Rules, is in order. Thereafter,
the following order was passed:-
"In the background of what is set out in the
preamble and of the opinion report of Head of the Law
Cell, this order is issued stating that Sri. Sudarshan P.,
and other Revenue Collectors (57 persons) actually
worked as daily-wage employees in the City and Town
Municipal Councils and were subsequently regularised
with effect from the date of completion of 10 years of
service; that, accordingly, the seniority of the said
employees has been fixed in accordance with Rule 6 of
the Karnataka Government Servants (Seniority) Rules,
1957, and their consideration for promotion on the basis
of service seniority and in accordance with the erstwhile
Cadre and Recruitment Rules is in order, and that the
representations submitted on 29.09.2023, 29.01.2024.
26.06.2024, 26.06.2024 and 31.07.2024 cannot be
considered under the Rules."
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5. In view of the aforesaid, we consign this petition
leaving it open to the complainants to approach the appropriate
forum, in case they are so advised, challenging the order that
has been passed as aforesaid.
Sd/-
(JAYANT BANERJI)
JUDGE
Sd/-
(N.V.BHAVANI)
JUDGE
KGR
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