KASHINATH S/O RAMANNA AND ORS vs THE PRINCIPAL SECRETARY AND ORS
- Court
- Karnataka High Court
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HC-KAR
NC: 2026:KHC-K:10504-DB
WP No. 200569 of 2023
CNR: KAHC030091152022
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
TH
DATED THIS THE 29 DAY OF SEPTEMBER, 2026
PRESENT
THE HON'BLE MR. JUSTICE ASHOK S. KINAGI
AND
THE HON'BLE MR. JUSTICE SUBRAMANYA RANGARAO
WRIT PETITION NO. 200569 OF 2023 (S-KAT)
BETWEEN:
1. KASHINATH S/O RAMANNA,
AGE: 69 YEARS,
OCC: RETIRED LITERATE MAZADOOR,
(IRRIGATION DEPT),
R/O. HOUSE NO.236, KIADB,
HOUSING LAYOUT, NAUBAD, BIDAR-585402.
2. SHANKAR S/O RAM RAO,
AGE: 67 YEARS, OCC: RETIRED LITERATE
MAZADOOR (GRADUATE), (IRRIGATION DEPT),
R/O. AT POST: SAIGAON, TQ. BHALKI,
DIST. BIDAR-585402.
3. NAGANNA S/O MADAPPA,
AGE: 72 YEARS, OCC: RETIRED LITERATE
MAZADOOR, (IRRIGATION DEPT),
R/O. AT POST MUCHALAM TQ. BASAVAKALYAN,
DIST. BIDAR- 585327.
4. SHIVAPPA S/O MAHADEVAPPA GUNDAGI,
AGE: 64 YEARS, OCC: RETIRED GRADUATE
LITERATE ASSISTANT, (IRRIGATION DEPT),
R/O. MOBAMBI SHIVASHANTI NILAY,
DATTA NAGAR, TQ. BHALKI,
Digitally signed by
B NAGAVENI
Location: HIGH
COURT OF
KARNATAKA
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DIST. BIDAR- 585328.
5. BASWARAJ S/O NAGASHETTY,
AGE: 68 YEARS,
OCC: RETIRED LITERATE MAZADOOR, (D-GROUP),
(IRRIGATION DEPT.),
R/O. H.NO.9-11-239, NEAR RAM MANDIR,
MAILOOR ROAD, BIDAR- 585403.
6. SOMANATH S/O SIDLINGAPPA,
AGE: 69 YEARS, OCC: RETIRED LITERATE
MAZADOOR, (IRRIGATION DEPT.),
R/O. AT POST MASIMAD, TQ. BHALKI,
DIST. BIDAR- 585414.
7. BABU RAO S/O RAM RAO,
AGE: 71 YEARS, OCC: RETIRED LITERATE
MAZADOOR, (IRRIGATION DEPT.),
R/O. AT HOUSE NO.6, SAGAR NIVAS,
TEACHERS COLONY,
NEAR PAWAR HOUSE, BHALKI,
DIST. BIDAR- 585402.
8. SUBHASH S/O DHANAPALLAPPA,
AGE: 67 YEARS, OCC: RETIRED HELPER,
(IRRIGATION DEPT.),
R/O. AT POST HALHALLI (K), TQ. BHALKI,
DIST. BIDAR- 585415.
9. BHEEMA RAO S/O MADIVALAPPA,
AGE: 68 YEARS, OCC: RETIRED LITERATE
MAZADOOR, (IRRIGATION DEPT.),
R/O. AT POST HALALLI (K), TQ. BHALKI,
DIST. BIDAR- 585415.
10. SHAKUNTALA W/O SIDDAPPA,
AGE: 63 YEARS, OCC: RETIRED LITERATE
MAZADOOR, (IRRIGATION DEPT.),
R/O. HOUSE NO.236 KIADB, HOUSING LAYOUT,
NAUBAD, BIDAR- 585402.
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WP No. 200569 of 2023
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11. BASAPPA S/O GHALEPPA,
AGE: 69 YEARS,
OCC: RETIRED WATCHMAN,
(IRRIGATION DEPT.),
R/O. HOUSE NO.17-2-354,
GANDHI NAGAR,
NEAR GND COLLEGE, MAILOOR ROAD,
BIDAR- 585403.
12. NAGASHETTY S/O DHULAPPA,
AGE: 71 YEARS,
OCC: RETIRED MAN MAZADOOR,
(IRRIGATION DEPT.),
R/O. AT POST RANJOL (K),
TQ. AND DIST. BIDAR- 585329.
…PETITIONERS
(BY SRI. SANTOSH A., ADVOCATE)
AND:
1. THE PRINCIPAL SECRETARY,
WATER RESOURCES DEPARTMENT,
VIKAS SOUDHA, BENGALURU-560001.
2. THE PRINCIPAL SECRETARY,
RURAL DEVELOPMENT
AND PANCHAYAT RAJ, VIKAS SOUDHA,
BENGLAURU- 560001.
3. THE CHIEF EXECUTIVE OFFICER,
ZILLA PANCHAYAT, KALABURAGI-585101.
4. THE PRINCIPAL SECRETARY,
DEPARTMENT OF SOCIAL WELFARE AND
BACK WARD CLASSES, VIKAS SOUDHA,
BENGALURU- 560001.
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WP No. 200569 of 2023
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5. THE DEPUTY COMMISSIONER,
BIDAR DISTRICT, BIDAR-585401.
6. THE PRINCIPAL SECRETARY,
FINANCE DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU- 560001.
7. THE CHIEF ENGINEER C AND B,
NORTH ZONE, KALABURAGI-585102.
8. THE CHIEF ENGINEER
(IPZWRD AIWAN- E- SHAHI),
KALABURAGI- 585101.
9. THE ACCOUNTANT GENERAL IN KARNATAKA
(PENSION),
BENGALURU- 560001.
…RESPONDENTS
(BY SRI. VEERANAGOUDA MALIPATIL, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE ORDER PASSED BY THE KARNATAKA
ADMINISTRATIVE TRIBUNAL IN APPLICATION NO.21161 TO
21179/2021 DATED: 28.07.2022 PRODUCED AT ANNEXURE-C
AND ALLOW THE APPLICATION AS PRAYED FOR.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE ASHOK S. KINAGI
and
HON'BLE MR. JUSTICE SUBRAMANYA RANGARAO
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HC-KAR
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WP No. 200569 of 2023
CNR: KAHC030091152022
ORAL ORDER
(PER: HON'BLE MR. JUSTICE ASHOK S. KINAGI)
1. This writ petition is filed challenging the order dated
28.07.2022 passed in Application Nos.21161 to
21179 of 2021 by the Karnataka State Administrative
Tribunal, Kalaburagi Bench (hereinafter referred to
as ‘KSAT’).
2. Brief facts giving rise to filing of this petition are as
under:
The petitioners filed applications before the KSAT
seeking direction to the respondents to count the
services of the petitioners/applicants from the date of
their initial appointment on daily wage basis till the
date of retirement of service and extend all the
benefits from the date of initial appointment till the
date of retirement in accordance with the judgment
of the Hon’ble Supreme Court in the case of Netram
Sahu v. State of Chattisgarh and another in Civil
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WP No. 200569 of 2023
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Appeal No.1254 of 2018 disposed of on
23.03.2018 . Learned counsel for the applicants
submitted before the KSAT that same set of common
applications were disposed of vide order dated
01.06.2022 and 06.07.2022. Considering the
submissions made by the learned counsel for the
applicants, the KSAT dismissed the applications.
Hence, this writ petition is filed.
3. Heard the learned counsel for the petitioners and the
learned Additional Government Advocate appearing
for the respondents.
4. Learned counsel for the petitioners submits that in
identical matter, the KSAT has allowed the
applications filed by the similarly placed
applicants/petitioners. Hence, the impugned order
passed by the KSAT is arbitrary and erroneous.
Hence, on this ground, he prays to allow the writ
petition.
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HC-KAR
NC: 2026:KHC-K:10504-DB
WP No. 200569 of 2023
CNR: KAHC030091152022
5. Learned Additional Government Advocate appearing
for the respondents supported the impugned order
passed by the KSAT and prayed to dismiss the writ
petition.
6. Perused the petition papers and considered the
submissions of the learned counsel for the parties.
7. Learned counsel for the petitioners/applicants made
a submission before the KSAT for disposing of the
said applications in terms of the order dated
01.06.2022 passed in Application Nos.21119-21122
of 2021 and order dated 06.07.2022 in Application
Nos.20754-20764 of 2021 c/w Application
Nos.21192-21218 of 2021, wherein the KSAT has
dismissed the said applications. The KSAT,
considering the earlier orders, has passed the
impugned order. The order passed by the KSAT in
Application Nos.21119-21122 of 2021 has been
challenged in W.P.No.202351/2022. The said writ
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HC-KAR
NC: 2026:KHC-K:10504-DB
WP No. 200569 of 2023
CNR: KAHC030091152022
petition is dismissed today i.e., on 29.09.2026.
Since the impugned order passed by the KSAT is
based on the submissions made by the learned
counsel for the petitioners, we do not find any
ground to entertain the petition. Hence, the writ
petition is dismissed .
8. However, liberty is reserved to the petitioners to
make an application for payment of gratuity.
Sd/-
(ASHOK S. KINAGI)
JUDGE
Sd/-
(SUBRAMANYA RANGARAO)
JUDGE
NB
List No.: 2 Sl No.: 18.4
Ct:pk