RAJENDRA PATIL vs THE BOARD OF DIRECTORS

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HC-KAR
NC: 2026:KHC-K:11652
WP No. 204127 of 2026
C/W WP No. 203608 of 2026
WP No. 203609 of 2026
AND 1 OTHER


CNR: KAHC030107012026



IN THE HIGH COURT OF KARNATAKA



KALABURAGI BENCH

TH
DATED THIS THE 29 DAY OF OCTOBER, 2026

BEFORE

THE HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL

WRIT PETITION NO. 204127 OF 2026 (S-RES)

C/W

WRIT PETITION NO. 203608 OF 2026 (S-RES)

WRIT PETITION NO. 203609 OF 2026 (S-RES)

WRIT PETITION NO. 204126 OF 2026 (GM-RES)



IN WP No. 204127/2026

BETWEEN:
SMT.GAYATHRI
W/O LATE M MURALIDHAR NAIK (M M NAIK)
AGED ABOUT 48 YEARS, OCC: HOUSE WIFE
R/O POLT NO.89, MAKA LAYOUT
JEWARGI COLONY, NEAR KALMESHWAR KALYAN
MANTAP, KALABURAGI-585102
…PETITIONER




Digitally signed
by SWETA
KULKARNI
Location: HIGH
COURT OF
KARNATAKA

(BY SRI. MAHESH PATIL., ADVOCATE)
AND:
1. THE BOARD OF DIRECTORS
KARNATAKA GRAMIN BANK, HEAD OFFICE, 32,
SANAGANAKAL ROAD, GANDHI NAGAR
BELLARI-583103

2. THE CHAIRMAN AND DISCIPLINARY AUTHORITY,
KARNATAKA GRAMIN BANK
HEAD OFFICE, POST BOX 55
GANDHI NAGAR, BELLARI-583103

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HC-KAR
NC: 2026:KHC-K:11652
WP No. 204127 of 2026
C/W WP No. 203608 of 2026
WP No. 203609 of 2026
AND 1 OTHER


CNR: KAHC030107012026



3. THE GENERAL MANAGER/CHIEF MANAGER
KARNATAKA GRAMIN BANK
HEAD OFFICE, POST BOX 55
GANDHI NAGARA, BELLARI-583103
…RESPONDENTS
(BY SRI.UDAY P. HONGUNTIKAR., ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO, A)
ISSUE A WRIT IN THE NATURE OF CERTIORARI BY QUASHING
THE IMPUGNED ORDER BEARING NO. HO HRW IR 322 2022-23
ND
DATED 12-08-2022 PASSED BY THE 2 RESPONDENT AT
ANNEXURE-F; B) DIRECT THE RESPONDENTS TO PAY ENTIRE
COMMUTATION, WITHHELD INCREMENTS AND ALL
CONSEQUENTIAL BENEFITS NOTWITHSTANDING THE
PUNISHMENT ORDER A/W ADMISSIBLE INTEREST ON THE
ENTIRE RETIREMENT PROCEEDS TILL THE DATE OF
REALIZATION; C) PASS SUCH OTHER ORDERS AS THIS
HONOURABLE COURT DEEMS FIT IN THE FACTS AND
CIRCUMSTANCES OF THE CASE.

IN WP NO. 203608/2026
BETWEEN:
SRI.V G TADAS
S/O GURURAJACHARYA TADAS,
AGED ABOUT 68 YEARS,
OCC: RETIRED CHIEF MANAGER
KARNATAKA GRAMIN BANK,
REGIONAL OFFICE, YADGIR
R/O PLOT NO.74, TIRUMAL BUILDING
OPP: SAINIK SCHOOL
SHASTRI NAGAR,
VIJAYAPURA-586102
...PETITIONER
(BY SRI. MAHESH PATIL., ADVOCATE)

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HC-KAR
NC: 2026:KHC-K:11652
WP No. 204127 of 2026
C/W WP No. 203608 of 2026
WP No. 203609 of 2026
AND 1 OTHER


CNR: KAHC030107012026


AND:
1. THE BOARD OF DIRECTORS
KARNATAKA GRAMIN BANK,
HEAD OFFICE 32, SANAGANAKAL ROAD
GANDHI NAGAR, BELLARI-583103

2. THE CHAIRMAN AND DISCIPLINARY AUTHORITY
KARNATAKA GRAMIN BANK,
HEAD OFFICE, POST BOX 55,
GANDHI NAGAR, BELLARI-583103

3. THE GENERAL MANAGER / CHIEF MANAGER
KARNATAKA GRAMIN BANK,
HEAD OFFICE, POST BOX 55
GANDHI NAGARA, BELLARI-585103
...RESPONDENTS
(BY SRI. UDAY P. HONGUNTIKAR., ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO,
A) ISSUE A WRIT IN THE NATURE OF CERTIORARI BY
QUASHING THE IMPUGNED ORDER BEARING NO. HO HRW
ND
IR 563 2022-23 DATED 25.11.2022 PASSED BY THE 2
RESPONDENT AT ANNEXURE-F; B) DIRECT THE
RESPONDENTS TO PAY ALL CONSEQUENTIAL BENEFITS
A/W ADMISSIBLE INTEREST ON THE ENTIRE RETIREMENT
PROCEEDS TILL THE DATE OF REALIZATION; C) PASS
SUCH OTHER ORDERS AS THIS HONOURABLE COURT
DEEMS FIT IN THE FACTS AND CIRCUMSTANCES OF THE
CASE.
IN WP NO. 203609/2026
BETWEEN:
SRI.P R JADHAV
S/O RAMACHANDRAPPA JADHAV
AGED ABOUT 67 YEARS,
OCC: RETIRED MANAGER

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HC-KAR
NC: 2026:KHC-K:11652
WP No. 204127 of 2026
C/W WP No. 203608 of 2026
WP No. 203609 of 2026
AND 1 OTHER


CNR: KAHC030107012026


KARNATAKA GRAMIN BANK,
BIDDAPUR, KALABURAGI
R/O PLOT NO.17, KUSNOOR ROAD,
POOJA COLONY, KALABURAGI-585106
...PETITIONER
(BY SRI. MAHESH PATIL., ADVOCATE)
AND:
1. THE BOARD OF DIRECTORS
KARNATAKA GRAMIN BANK,
HEAD OFFICE 32
SANAGANAKAL ROAD,
GANDHI NAGAR, BELLARI-583103

2.
THE CHAIRMAN @ APPELLATE AUTHORITY
KARNATAKA GRAMIN BANK,
HEAD OFFICE, POST BOX 55,
GANDHI NAGAR, BELLARI-583103

3. THE GENERAL MANAGER AND
DISCIPLINARY AUTHORITY
KARNATAKA GRAMIN BANK
HEAD OFFICE, POST BOX 55,
GANDHI NAGARA, BELLARI-583103
...RESPONDENTS
(BY SRI. UDAY P. HONGUNTIKAR., ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO,
A) ISSUE A WRIT IN THE NATURE OF CERTIORARI BY
QUASHING THE IMPUGNED ORDER BEARING NO. HO HRW
RD
IR 588 2022-23 DATED 21.12.2022 PASSED BY THE 3
RESPONDENT ANNEXURE-E AND ALSO THE ORDER
ND
BEARING NO. NIL, DATED 15.04.2023 PASSED BY THE 2
RESPONDENT AT ANNEXURE-G; B) DIRECT THE
RESPONDENTS TO PAY ALL CONSEQUENTIAL BENEFITS
A/W ADMISSIBLE INTEREST ON THE ENTIRE RETIREMENT
PROCEEDS TILL THE DATE OF REALIZATION; C) PASS

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HC-KAR
NC: 2026:KHC-K:11652
WP No. 204127 of 2026
C/W WP No. 203608 of 2026
WP No. 203609 of 2026
AND 1 OTHER


CNR: KAHC030107012026


SUCH OTHER ORDERS AS THIS HONOURABLE COURT
DEEMS FIT IN THE FACTS AND CIRCUMSTANCES OF THE
CASE.
IN WP NO. 204126/2026
BETWEEN:
SRI.RAJENDRA PATIL
S/O CHANDRASHEKAR PATIL
AGED ABOUT 67 YEARS
OCC: RETIRED CHIEF MANAGER
KARNATAKA GRAMIN BANK
R/O H NO 3-1054/ARASHANA
SIDDESHWAR NAGAR, KALABURAGI-585101
...PETITIONER
(BY SRI. MAHESH PATIL., ADVOCATE)
AND:
1. THE BOARD OF DIRECTORS
KARNATAKA GRAMIN BANK, HEAD OFFICE
32, SANAGANAKAL ROAD, GANDHI NAGAR
BELLARI-583103

2.
THE CHAIRMAN AND DISCIPLINARY AUTHORITY
KARNATAKA GRAMIN BANK
HEAD OFFICE, POST BOX 55
GANDHI NAGAR, BELLARI-583103
3. THE CHIEF MANAGER,
KARNATAKA GRAMIN BANK
HEAD OFFICE, POST BOX 55
GANDHI NAGARA, BELLARI-583103
...RESPONDENTS
(BY SRI.UDAY P HONGUNTIKAR., ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO,
A) ISSUE A WRIT IN THE NATURE OF CERTIORARI BY
QUASHING THE IMPUGNED ORDER BEARING NO. HO HRW

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HC-KAR
NC: 2026:KHC-K:11652
WP No. 204127 of 2026
C/W WP No. 203608 of 2026
WP No. 203609 of 2026
AND 1 OTHER


CNR: KAHC030107012026


ND
IR 1318 2021-22 DATED 20.11.2021 PASSED BY THE 2
RESPONDENT ANNEXURE-D AND ALSO THE ORDER
BEARING NO. KAGB HO HRW STF 743 2023-24 DATED
RD
11.07.2023 OF THE 3 RESPONDENT AT ANNEXURE-K; B)
DIRECT THE RESPONDENTS TO PAY ALL CONSEQUENTIAL
BENEFITS INCLUDING THE ADMISSIBLE INTEREST ON
BELATED PAYMENT ON HIS ENTIRE RETIREMENT
PROCEEDS; C) PASS SUCH OTHER ORDERS AS THIS
HONOURABLE COURT DEEMS FIT IN THE FACTS AND
CIRCUMSTANCES OF THE CASE.
THESE PETITIONS, COMING ON FOR PRELIMINARY
HEARING 'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN
AS UNDER:
CORAM: HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL

ORAL ORDER
These writ petitions are filed seeking the following
prayers:
“ IN WP.No.204127/2026

a) Issue a Writ in the nature of Certiorari
by quashing the impugned order bearing no.
HO HRW IR 322 2022-23 dated 12-08-2022
nd
passed by the 2 respondent at Annexure-F in
the interest of justice and equity.
b) Direct the respondents to pay entire
commutation, withheld increments and all
consequential benefits notwithstanding the
punishment order a/w admissible interest on
the entire retirement proceeds till the date of
realization in the interest of justice and equity.
c) Pass such other orders as this Hon’ble
Court deems fit in the facts and circumstances
of the case.

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HC-KAR
NC: 2026:KHC-K:11652
WP No. 204127 of 2026
C/W WP No. 203608 of 2026
WP No. 203609 of 2026
AND 1 OTHER


CNR: KAHC030107012026


IN WP.No.203608/2026

a) Issue a Writ in the nature of Certiorari
by quashing the impugned order bearing no.
HO HRW IR 563 2022-23 dated 25.11.2022
nd
passed by the 2 respondent at Annexure-F in
the interest of justice and equity.
b) Direct the respondents to pay all
consequential benefits a/w admissible interest
on the entire retirement proceeds till the date
of realization in the interest of justice and
equity.
c) Pass such other orders as this Hon’ble
Court deems fit in the facts and circumstances
of the case.

IN WP.No.203609/2026

a) Issue a Writ in the nature of Certiorari
by quashing the impugned order bearing no.
HO HRW IR 588 2022-23 dated 21.12.2022
rd
passed by the 3 respondent Annexure-E and
also the order bearing No. nil, dated
nd
15.04.2023 passed by the 2 respondent at
Annexure-G in the interst of justice and equity.
b) Direct the respondents to pay all
consequential benefits a/w admissible interest
on the entire retirement proceeds till the date
of realization in the interest of justice and
equity.
c) Pass such other orders as this Hon’ble
Court deems fit in the facts and circumstances
of the case.

IN WP.No.204126/2026

a) Issue a Writ in the nature of Certiorari
by quashing the impugned order bearing no.
HO HRW IR 1318 2021-22 dated 20.11.2021
nd
passed by the 2 respondent Annexure-D and
also the order bearing No. KAGB HO HRW STF
rd
743 2023-24 dated 11.07.2023 of the 3

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HC-KAR
NC: 2026:KHC-K:11652
WP No. 204127 of 2026
C/W WP No. 203608 of 2026
WP No. 203609 of 2026
AND 1 OTHER


CNR: KAHC030107012026


respondent at Annexure-K in the interest of
justice and equity.
b) Direct the respondents to pay all
consequential benefits including the admissible
interest on belated payment on his entire
retirement proceeds in the interest of justice
and equity.
c) Pass such other orders as this Hon’ble
Court deems fit in the facts and circumstances
of the case.”


2. Heard Sri.Mahesh Patil, learned counsel
appearing for the petitioners, Sri.Uday P. Honguntikar,
learned counsel appearing for the respondents and
meticulously perused the material available on record.


3. The petitioners in these petitions are the
ex-employees of the respondent-Bank and the legal heirs
of the deceased employee, challenging the impugned
orders of punishment, mainly on the ground that the
punishment orders are passed without following the due
procedure of issuing articles of charge, by conducting
enquiry. However, the respondent-Bank proceeded to
impose punishments. Punishment imposed in some cases

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HC-KAR
NC: 2026:KHC-K:11652
WP No. 204127 of 2026
C/W WP No. 203608 of 2026
WP No. 203609 of 2026
AND 1 OTHER


CNR: KAHC030107012026


is, reduction to a lower stage in time scale of pay, while in
other cases, the punishment imposed is that of censure.


4. It is to be noticed that the similarly placed
employee has approached this Court challenging similar
nature of order before this Court in the case of Subbarao
v. The Board of Director and Appellant Authority,
1
Karnataka Gramin Bank and Others , wherein the
learned Single Judge of this Court has considered the rival
submissions, taking note of the prevailing regulations of
the Bank and the decision of the Hon'ble Supreme Court
and held that the impugned orders of the Bank are
unsustainable in view of lapse in the procedure and the
same are in violation of the principles of natural justice.


5. Considering the reasoning of the Co-ordinate
Bench of this Court and taking note of the similarity in the
dispute, I am of the considered view that these petitions
are also required to be allowed in terms of the aforesaid
decision. Accordingly, I proceed to pass the following:

1

WP.No.201832/2023 disposed of on 21.07.2026

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HC-KAR
NC: 2026:KHC-K:11652
WP No. 204127 of 2026
C/W WP No. 203608 of 2026
WP No. 203609 of 2026
AND 1 OTHER


CNR: KAHC030107012026


ORDER
i. The writ Petitions are allowed .
ii. The impugned orders dated
12.08.2022, 25.11.2022, 21.12.2022,
15.04.2023, 20.11.2021 And 11.07.2023
are hereby set aside.
iii. The respondents are directed to
grant/pay/disburse/release all
consequential benefits in favour of the
petitioners including admissible interest as
permissible in law, within a period of three
months from the date of receipt of a copy
of this order.
No order as to costs.


Sd/-
(VIJAYKUMAR A. PATIL)
JUDGE

ABK
List No.: 1 Sl No.: 6