DR. B N PATIL S/O NANAGOUDA PATIL vs THE STATE OF KARNATAKA
- Court
- Karnataka High Court
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IN THE HIGH COURT OF KARNATAKA AT DHARWAD
TH
DATED THIS THE 17 DAY OF OCTOBER, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.G.S. KAMAL
WRIT PETITION NO. 106945 OF 2026 (S-RES)
BETWEEN:
DR. B. N. PATIL S/O NANAGOUDA PATIL,
AGE. 61 YEARS, OCC. RETIRED PROFESSOR,
DGM AYURVEDIC MEDICAL COLLEGE GADAG,
TALUK. GADAG, DIST. GADAG-582103.
…PETITIONER
(BY SRI. H.M. DHARIGOND, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY PRINCIPAL SECRETARY,
DEPARTMENT OF HEALTH AND FAMILY WELFARE,
VIKASH SOUDHA BENGALURU-560001.
2. THE COMMISSIONER,
AYUSH DEPARTMENT DHANVANTHRI ROAD,
ANAND RAO CIRCLE, BENGALURU-560001.
3. THE DIRECTOR,
AYURVEDA, YOGA AND NATUROPATHY,
UNANI SIDDA AND HOMEOPATHY,
AYUSH DEPARTMENT, DHANVANTHRI ROAD,
ANAND RAO CIRCLE, BENGALURU-560001.
4. THE CHIEF ADMINISTRATIVE OFFICER,
AYURVEDA, YOGA AND NATUROPATHY,
UNANI SIDDA AND HOMEOPATHY,
AYUSH DEPARTMENT, DHANVANTHRI ROAD,
ANAND RAO CIRCLE, BENGALURU-560001.
Digitally signed
by SAROJA
HANGARAKI
Location: high
court of
karnataka,
dharwad bench
5. THE PRINCIPAL,
DGM AYURVEDIC MEDICAL COLLEGE,
DR. S. V. SAVADI ROAD, GADAG-582103.
…RESPONDENTS
(BY SRI. ASHOK T. KATTIMANI, AGA FOR R1 TO R4;
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SRI. R.H. ANGADI, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A WRIT IN
THE NATURE OF CERTIORARI TO QUASH THE IMPUGNED
ENDORSEMENT BEARING NO.AAKUK/31/PIM/ 2025 DATED 17-02-
2026 ISSUED BY THE 1ST RESPONDENT VIDE ANNEXURE-T AND
ETC.
THIS WP COMING ON FOR ORDERS, THIS DAY, ORDER WAS
MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.G.S. KAMAL
ORAL ORDER
1. The petitioner, who has retired as a Professor from
D.G.M. Ayurvedic Medical College, Gadag, is before this Court
seeking the following reliefs:
“A] A writ in the nature of certiorari to quash the impugned
endorsement bearing No.AAKUK/31/PIM/2025 dated 17-02-
st
2026 issued by the 1 respondent vide ANNEXURE-T.
B] A writ in the nature of mandamus directing the respondents
release the arrears of salary amount of Rs 26,90,373/-and also
salary for the month of June and July 2017 with 18% interest
in favour of petitioner by considering the representation dated
28-01-2026 submitted by the petitioner vide ANNEXURE-S.
D] Any other writ or direction from this Hon'ble Court deems fit
under the facts and circumstances of the case, in the interest
of justice & equity.”
2. The brief facts leading to the filing of this petition are
as follows:
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The petitioner, who was appointed to the post of the
Lecturer on 04.06.1996. He completed his probationary period
on 26.02.1999 and was promoted as Assistant Professor on
27.07.2007. He was transferred to Ayurveda Mahavidyalaya,
Hubballi, on 04.11.2016 and was relieved from his service at
Vijayapura on 30.11.2016. When he reported to the transferred
post on 02.12.2016, he was not permitted to join duty. He
submitted a representation on 03.12.2016. Since he was not
permitted to report for duty, he approached this Court by filing
W.P. No.65615/2016 on 23.12.2016.
3. During the pendency of the said writ petition,
respondent No.3 issued an order dated 07.02.2017 directing
the petitioner to discharge his duties as Senior Medical Officer
at the Government Ayurveda Hospital, Bagalkot, on a
temporary basis. Since the petitioner was expecting a
favourable order in the pending writ petition, he did not join at
the place of posting. Instead, he requested respondent No.3 to
provide him with a post of Professor or an equivalent post.
4. Respondent No.3 issued a show-cause notice dated
28.08.2018 calling upon the petitioner to show cause within
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seven days as to why action should not be taken against him
for his absence from duty. The petitioner submitted his reply on
15.09.2018. Thereafter, a departmental enquiry was initiated
against him, and articles of charge were issued alleging
unauthorised absence from duty for the period from
01.12.2016 to 17.01.2019.
5. The Enquiry Officer submitted a detailed report on
07.04.2022, holding that the charges levelled against the
petitioner alleging unauthorised absence from duty were not
proved. It was observed that the petitioner had not been
permitted to report for duty and that the same could not be
attributed to him.
6. Thereafter, an order was passed holding the petitioner
entitled to an amount of ₹26,90,373/- towards salary for the
relevant period. Respondent No.5 addressed a letter dated
26.08.2024 to respondent No.2 seeking permission to release
the said amount. Respondent No.5 also addressed a
subsequent communication recommending the release of the
amount due to the petitioner.
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7. Respondent No.4 passed an order dated 25.10.2024
holding the petitioner entitled to an amount of ₹26,90,373/-.
Respondent No.2, in turn, addressed a letter dated 23.12.2024
to respondent No.1 seeking approval for release of the amount.
8. Respondent No.1 issued a communication dated
27.02.2025 to respondent No.2 seeking clarification as to
whether the amount payable to the petitioner for the relevant
period had been paid. Respondent No.2, thereafter, addressed
another letter dated 10.03.2025 to respondent No.1 seeking
permission to release the amount. Further communications
were also addressed on 22.07.2025 and 20.08.2025, seeking
permission to release the amount.
9. On 28.08.2025, the petitioner submitted a
representation to respondent No.2 requesting release of the
amount, stating that he required the same to meet his medical
expenses. He submitted another representation on 28.01.2026.
However, respondent No.1 issued the impugned communication
dated 17.02.2026 directing respondent No.2 to re-examine the
matter and submit a report. Aggrieved by the same, the
petitioner is before this Court.
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10. Learned counsel for the petitioner submits that once
the departmental enquiry conducted against the petitioner had
culminated in a finding that the charge of unauthorised absence
was not proved, it was not open to the very same authority to
subsequently turn around and deny the petitioner's entitlement
to salary for the relevant period. Hence, he seeks interference
with the impugned communication.
11. Learned HCGP, referring to the impugned
communication produced at Annexure-T, submits that the
petitioner was not a Government employee but was working in
an aided college. Therefore, the Karnataka Civil Services Rules
and the Karnataka Civil Services (Classification, Control and
Appeal) Rules would not directly apply to him. It is further
submitted that the earlier report was not prepared in
accordance with law and that respondent No.1, by the
impugned communication, has sought reconsideration of the
report and action against the persons responsible for the
petitioner not reporting for duty. Hence, he submits that the
matter requires reconsideration.
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12. Heard learned counsel for the parties and perused the
records.
13.This is yet another case of respondent No.1
attempting to find a lame excuse to avoid discharging its
obligations. The order dated 04.09.2023, produced at
Annexure-F, reads as under:
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14. The subsequent correspondence exchanged between
respondent Nos.2, 4 and 5, as well as respondent No.1,
indicates persistent and consistent follow-up and
recommendations for release of the amount due and payable to
the petitioner. In other words, the report dated 04.09.2023,
referred to hereinabove, had attained finality, and every effort
was made by the concerned authorities to give effect to the
same.
15. It is at this stage that the impugned communication
dated 17.02.2026 at Annexure-T has been issued by the very
same authority that had earlier issued the communication
dated 04.09.2023 referred to hereinabove. The relevant portion
of the communication reads as under:
PÀ£ÁðlPÀ ¸ÀPÁðgÀ
¸ÀASÉå: DPÀÄPÀ: 31 ¦LJA 2025
PÀ£ÁðlPÀ ¸ÀPÁðgÀ ¸ÀaªÁ®AiÀÄ
«PÁ¸À¸ËzsÀ
¨ÉAUÀ¼ÀÆgÀÄ, ¢£ÁAPÀ: 17.02.2026
EªÀjAzÀ
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DgÉÆÃUÀå ªÀÄvÀÄÛ PÀÄlÄA§ PÀ¯Áåt E¯ÁSÉ,
«PÁ¸À¸ËzsÀ, ¨ÉAUÀ¼ÀÆgÀÄ - 01.
EªÀjUÉ
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DAiÀÄÄPÀÛgÀÄ,
DAiÀÄĵï E¯ÁSÉ
zsÀ£ÀéAvÀj gÀ¸ÉÛ, ¨ÉAUÀ¼ÀÆgÀÄ.
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qÁ||©.J£ï.¥Ánïï, ¥ÁæzsÁå¥ÀPÀgÀÄ, EªÀgÀ ¨ÁQ ªÉÃvÀ£À
¥ÁªÀw¸À®Ä C£ÀÄzÁ£À ©qÀÄUÀqÉ ªÀiÁqÀĪÀ §UÉÎ.
G¯ÉèÃR:
1. vÀªÀÄä ¥ÀvÀæ ¸ÀASÉå:DAiÀÄĵï/15/©AiÀÄÄr(1)/2024, ¢£ÁAPÀ:
22.07.2025 ºÁUÀÆ 20.08.2025.
2. DyðPÀ E¯ÁSÉAiÀÄ n¥Ààt ¸ÀASÉå:DE/817/ªÉZÀÑ-5, ¢£ÁAPÀ:
18.12.2025.
*
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D¸ÀàvÉæ, UÀzÀUÀ EªÀjUÉ ªÀiÁZïð-2017 jAzÀ ªÉÄÃ-2017 ºÁUÀÆ DUÀ¸ïÖ-2017 jAzÀ
r¸ÉA§gï-2018 gÀªÀgÉUÉ gÀÆ.26,90,373/- UÀ¼À ¨ÁQ ªÉÃvÀ£À ¥ÁªÀw¸À®Ä PÉÆÃjgÀĪÀ
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(though there was no stay as such
«¼ÀA§ªÁVgÀĪÀÅzÀÄ ¸ÀàµÀÖªÁUÀÄvÀÛzÉ.
granted by HCK In WP No.65615/2016)
. E¯ÁSÁ C¢üPÁjUÀ¼À ¯ÉÆÃ¥À¢AzÁV
²æÃAiÀÄÄvÀgÀÄ PÀvÀðªÀå ¤ªÀð»¸ÀzÀ CªÀ¢üUÉ ªÉÃvÀ£À ¥ÁªÀw¸ÀĪÀ ¥Àj¹Üw GzÀ㫹gÀÄvÀÛzÉ.
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zÁR¯ÉUÀ½AzÀ ¸ÀàµÀÖ¥ÀqÀÄvÀÛzÉ.
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G¯ÉèÃT¹ EªÀgÀ «gÀÄzÀÞzÀ DgÉÆÃ¥ÀUÀ¼ÀÄ ¸Á©ÃvÁV®èªÉAzÀÄ ªÀgÀ¢ ¤ÃqÀ¯ÁVgÀÄvÀÛzÉ.
DzÀgÉ, ªÁ¸ÀÛªÀzÀ°è ²æÃAiÀÄÄvÀgÀÄ ¸ÀPÁðj £ËPÀgÀgÁVgÀzÉà C£ÀÄzÁ¤vÀ PÁ¯ÉÃf£À
¹§âA¢AiÀiÁVzÀÄÝ, EªÀjUÉ PÉ.¹.J¸ï.Dgï./¹.¹.J. ¤AiÀĪÀÄUÀ¼ÀÄ £ÉÃgÀªÁV
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- 11 -
HC-KAR
NC: 2026:KHC-D:17427
WP No. 106945 of 2026
CNR: KAHC020147332026
C¢üPÁj/¹§âA¢UÀ¼À «gÀÄzÀÞ ¸ÀÆPÀÛ dªÁ¨ÁÝj ¤UÀ¢¥Àr¹ ²¸ÀÄÛPÀæªÀÄ dgÀÄV¸ÀĪÀ
¸ÀA§AzsÀ ¥Àj²Ã°¹ ¸ÀÆPÀÛ ¥Àæ¸ÁÛªÀ£ÉAiÀÄ£ÀÄß ¸À°è¸ÀĪÀAvÉ vÀªÀÄUÉ w½¸À®Ä
¤zÉÃð²¸À®ànÖzÉÝãÉ.”
16. It is not uncommon that in departmental procedures
at times, the left hand would not know what the right hand is
doing. However, this is a case very same hand does not know
what has it done in respect of the very same case. This only
leads to the inevitable conclusion that respondent No.1 has
sought to find yet another reason to avoid its obligation and
deny the legitimate entitlement of the petitioner, that too after
almost ten years of its own order.
17. In view of the above, the writ petition is allowed .
The impugned communication dated 17.02.2026 at Annexure-T
issued by respondent No.1, is hereby quashed.
18. Respondent Nos.1 and 2 are directed to release the
amount payable to the petitioner within a period of 30 days,
together with all interest accrued thereon.
19. In the event of failure to comply with the above
directions within the stipulated period, respondent Nos.1 and 2
- 12 -
HC-KAR
NC: 2026:KHC-D:17427
WP No. 106945 of 2026
CNR: KAHC020147332026
shall be personally liable to pay a sum of ₹5,000/- each per day
of delay to the petitioner.
Sd/-
(M.G.S. KAMAL)
JUDGE
VB/CT:SD/LIST NO.: 1 SL NO.: 34