Full Judgment Text
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NC: 2026:KHC:3480
WP No. 31951 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
ST
DATED THIS THE 21 DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE H.T. NARENDRA PRASAD
WRIT PETITION NO. 31951 OF 2025 (S-RES)
BETWEEN:
R K RAMESH
S/O SRI R.KRISHNAMURTHY
AGED ABOUT 40 YEARS
TECHNICAL CO-ORDINATOR
TALUK PANCHAYATH, HOLALAKERE
CHITRADURGA DISTRICT-577501.
C/O, H.BASAWARAJAPPA
SHIVAGANGA VILLAGE
HOLALAKERE TALUK.
…PETITIONER
(BY SRI. A C NAGARJUNA, ADVOCATE FOR
SRI. C M NAGABUSHANA., ADVOCATE)
AND:
1. CHIEF EXECUTIVE OFFICER
ZILLA PANCHAYATH
CHITRADURGA. 577501.
2. THE EXECUTIVE OFFICER
TALUK PANCHAYATH
HOLALKERE-577526.
3. SRI PRATAP S
MAJOR, TECHNICAL CO-COORDINATOR
TALUK PANCHAYATH
CHITHRADURGA-577501.
…RESPONDENTS
(BY SRI. N PRAVEEN KUMAR., ADVOCATE FOR R1 & R2:
SRI AVINASH P, ADVOCATE FOR R3)
Digitally signed by
MALATHI CHALUVA
IYENGAR
Location: HIGH
COURTOF
KARNATAKA
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WP No. 31951 of 2025
HC-KAR
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED OM NO.GIPUM/ AA(9)
MAGARAGRAUUKAYO/CR/2025-26/69138 DATED: 14.10.2025,
(ANNEXURE-G) PASSED BY THE R1 AND SET ASIDE THE SAME
IN SO FAR IT RELATES TO THE PETITIONERS AND R3 ARE
CONCERNED AND ALSO DIRECT THE RESPONDENTS TO ALLOW
THE PETITIONER TO CONTINUE AS TECHNICAL COORDINATOR,
HOLALAKERE, CHITRADURGA DISTRICT WITH ALL
CONSEQUENTIAL BENEFITS AND ETC.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN ‘B’ GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
CORAM: HON'BLE MR. JUSTICE H.T. NARENDRA PRASAD
ORAL ORDER
This writ petition is filed under Articles 226 and 227
of the Constitution of India, challenging the order dated
14.10.2025, vide Annexure-G, whereby the petitioner has
been transferred from Holalkere to Chitradurga.
2. The brief facts of the case are that the petitioner
and respondent No.3 were working as Technical
Coordinators in the respondent–Panchayat on a temporary
basis. By order dated 27.09.2024, vide Annexure-E, the
petitioner was transferred from Chitradurga to Holalkere
and respondent No.3 was transferred from Holalkere to
Chitradurga. By the impugned order dated 14.10.2025,
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HC-KAR
vide Annexure-G, the petitioner has again been re-
transferred to Chitradurga and respondent No.3 to
Holalkere. Being aggrieved by the same, the petitioner is
before this Court.
3. The learned counsel appearing for the petitioner
submitted that, pursuant to the transfer order dated
27.09.2024, the petitioner shifted his entire family to
Holalkere. He further submitted that the impugned
transfer order has been passed in the middle of the
academic year and prayed that the petitioner be permitted
to continue at Holalkere till the end of May 2026.
4. The learned counsel for the respondents submitted
that the impugned order dated 14.10.2025, vide
Annexure-G, will be kept in abeyance till the end of May
2026 and will be given effect to from 01.06.2026.
In view of the above, the following order is passed.
(i) The writ petition stands disposed of.
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(ii) The impugned transfer order dated
14.10.2025 vide Annexure-G is kept in
abeyance till 31.05.2026.
(iii) The respondents are directed to operate the
same from 01.06.2026.
(iv) It is made clear that without any further
litigation, the petitioner has to report to the
duty at Chitradurga on 01.06.2026.
(v) In view of disposal of the petition, all
pending applications stand disposed of.
Sd/-
(H.T. NARENDRA PRASAD)
JUDGE
CM