Full Judgment Text
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NC: 2026:KHC-K:3228-DB
WA No. 200113 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
TH
DATED THIS THE 10 DAY OF APRIL, 2026
PRESENT
THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
AND
THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
WRIT APPEAL NO. 200113 OF 2026
BETWEEN:
1. THE PRESIDENT
HYDERABAD KARNATAKA EDUCATION SOCIETY,
SAC BUILDING, PDA COLLEGE OF ENGINEERING CAMPUS.
2. THE SECRETARY
HYDERABAD KARNATAKA EDUCATION SOCIETY,
SAC BUILDING PDA COLLEGE OF ENGINEERING CAMPUS.
3. THE PRINCIPAL
MAHADEVAPPA RAMPURE MEDICAL COLLEGE,
SEDAM ROAD KALABURGI.
4. THE PRINCIPAL
DR.MALAKAREDDY HOMOEOPATHIC MEDICAL COLLEGE,
SEDAM ROAD KALABURAGI.
…APPELLANTS
(BY SRI. RAJKUMAR SHANTKUMAR KADGANCHI, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
BY ITS UNDER SECRETARY,
DEPARTMENT OF PWD,
VIDHANA SOUDHA, BENGALURU – 560 001.
Digitally signed by
VARSHA N
RASALKAR
Location: HIGH
COURT OF
KARNATAKA
2. THE CHIEF ENGINEER,
CONNECTIVITY AND BUILDING (NORTH EAST)
DEPARTMENT OF PUBLIC WORKS, KALABURGI.
3. THE SUPERINTENDING/EXECUTIVE ENGINEER,
PWD CIRCLE KALABURAGI.
4. THE COMMISSIONER
ZONAL-1 CITY CORPORATION, KALABURAGI.
5. THE VICE CHANCELLOR
RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES,
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NC: 2026:KHC-K:3228-DB
WA No. 200113 of 2026
HC-KAR
TH
4 BLOCK, JAYANAGAR,
BANGALORE – 560 041.
6. THE DIRECTOR MEDICAL EDUCATION
BMC AND RI (OLD BUILDING),
ST
1 FLOOR, FORT, K.R.ROAD, BENGALURE – 560 002.
7. THE DEPUTY COMMISSIONER
MINI VIDAN SOUDHA, KALABURGI.
8. THE REGIONAL COMMISSIONER
MINI VIDHAN SOUDHA, KALABURAGI.
9. NATIONAL MEDICAL COMMISSION,
MEDICAL ASSESSMENT AND RATING BOARD
POCKER-14, SECTOR-8 DWARKA
PHASE 1 NEW DELHI-77
THROUGH ITS DIRECTOR.
…RESPONDENTS
(BY SRI. GOURISH S.KHASHAMPUR, ADVOCATE FOR R4;
SRI.R.J.BHUSARE, ADVOCATE FOR R5;
SMT. MAYA T.R., HCGP FOR R6 TO R8;
SRI.SUDHIRSING R.VIJAPUR, ADVOCATE FOR R9)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, PRAYING TO ALLOW THE ABOVE
WRIT APPEAL AND SET ASIDE THE INTERIM ORDER / DIRECTION
DATED 08.12.2025 PASSED BY THE LEARNED SINGLE JUDGE IN
WRIT PETITION NO.201529/2025 FOR THE REASONS MENTIONED
ABOVE AND IN THE INTEREST OF JUSTICE.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
and
HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
ORAL JUDGMENT
(PER: HON'BLE MR. JUSTICE SURAJ GOVINDARAJ)
1. Appellants are before this Court seeking for the
following reliefs:
a) Allow the above writ appeal and set aside the
interim order/direction dated 08.12.2025
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NC: 2026:KHC-K:3228-DB
WA No. 200113 of 2026
HC-KAR
passed by the learned Single Judge in writ
petition No.201529/2025 for the reasons
mentioned above and in the interest of justice.
b) Pass any such order or directions under the
circumstances Court deems fit, in the interest of
justice.
2. Essentially what the appellants have sought for in
this appeal is the modification of condition No.4 in
the interim order imposed by the learned Single
Judge vide order dated 08.12.2025.
3. While writ petition continuing to be pending, a
modification cannot be sought for by way of writ
appeal. It would be for the appellants to move for
such modification before the learned Single Judge
seeking for appropriate relief.
4. Reserving such liberty, the appeal stands disposed
off .
Sd/-
(SURAJ GOVINDARAJ)
JUDGE
Sd/-
(DR.CHILLAKUR SUMALATHA)
JUDGE
THM/List No.: 2 Sl No.: 11