SRI VENKATESH GOWDA S G vs THE STATE OF KARNATAKA

Court
Karnataka High Court

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HC-KAR
NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022



IN THE HIGH COURT OF KARNATAKA AT BENGALURU


TH
DATED THIS THE 6 DAY OF OCTOBER, 2026

PRESENT

THE HON'BLE MR. JUSTICE S.G.PANDIT

AND

THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA


W.P.NO.24738/2022 (S-KSAT)
C/W
W.P.NO.12958/2022, W.P.NO.21702/2022,
W.P.NO.21990/2022, W.P.NO.23216/2022,



W.P.NO.24739/2022, W.P.NO.24763/2022,
W.P.NO.24778/2022, W.P.NO.25054/2022,


W.P.NO.25101/2022, W.P.NO.304/2023,
W.P.NO.3995/2023, W.P.NO.4510/2023,
W.P.NO.5331/2023, W.P.NO.6033/2023,
W.P.NO.17803 /2023, W.P.NO.24807/2023,


W.P.NO.25416/2023, W.P.NO.27885/2023,
W.P.NO.27895/2023, W.P.NO.28282/2023,
W.P.NO.28339/2023, W.P.NO.28347/2023,


W.P.NO.28365/2023, W.P.NO.28401/2023,
W.P.NO.28414/2023, W.P.NO.28415/2023,
W.P.NO.28416/2023, W.P.NO.28787/2023,


W.P.NO.28795/2023, W.P.NO.4038/2024,
W.P.NO.16122/2024, W.P.NO.26697/2024 AND
Digitally signed by
NANJUNDACHARI
Location: High
Court of
Karnataka

W.P.NO.36400/2024 (S-KSAT)

IN WP NO. 24738/2022
BETWEEN:

SRI VITHAL S/O SIDDAPPA
AGED ABOUT 47 YEARS,
KPSC REGN. 5812147
PRESENTLY WORKING AS
ARTISAN (AUTO MECHANIC) AT KSRTC
KOLLGALL DEPOT,
CHAMARAJANAGAR DIVISION
CHAMARAJANAGAR - 571440

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HC-KAR
NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


PRESENTLY RESIDING AT:
R/O NAGANPALLI, CHINTAKI (POST)
TQ. AURAD (B)
BIDAR DISTRICT – 585326.
…PETITIONER
(BY SRI. RAGHAVENDRA G GAYATRI, ADV.)


AND:

1. THE STATE OF KARNATAKA
REP. BY ITS SECRETARY
SKILL DEVELOPMENT ENTREPRENEURSHIP
AND LIVELIHOOD DEPARTMENT
M S BUILDING
BENGALURU- 560001.

2. THE COMMISSIONER
DIRECTORATE OF EMPLOYMENT AND TRAINING
KAUSHALYA BHAVAN, DAIRY CIRCLE,
BANNERAGATTA ROAD
HOMEGOWDA NAGAR
BENGALURU - 560029.

3. KARNATAKA PUBLIC SERVICE COMMISSION
REP. BY ITS SECRETARY
UDYOGA SOUDHA,
BENGALURU – 560001.

4. SRI SHIVARAJ S/O SHIRIMANTH
AGE: MAJOR
R/AT HOUSUR, POST: ANABI
TQ: SHAHAPUR, YADGIR-585223.

5. SRI PRAKASH SHREKHANE
S/O NOT KNOWN TO THE APPLICANT
AGED: MAJOR
R/AT PLOT NO.62/2,
MANOGANGA HSG SOCIETY
FLAT NO.2, TELEGAON, CHAKAN ROAD
VIDYA VIHAR COLONY,
TELEGAON DABHADE
PUNE – 410507.

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HC-KAR
NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


6. SRI KOTRESH T M
S/O NOT KNOWN TO THE APPLICANT
AGE: MAJOR
R/AT SASALAVADA, HIREHEGDAL P O
KUDLIGI TQ., BALLARI- 583135.

7. THE STATE OF KARNATAKA
REP. BY CHIEF SECRETARY
TO GOVERNMENT,
RD
ROOM NO.320, 3 FLOOR,
VIDHANA SOUDHA,
BENGALURU-560001.

8. THE STATE OF KARNATAKA
REP. BY PRINCIPAL SECRETARY
TO GOVERNMENT,
DEPARTMENT OF PERSONNEL AND
ADMINISTRATIVE REFORMS,
ND
ROOM NO.246, 2 FLOOR,
VIDHANA SOUDHA,
BENGALURU-560001.

(RESPONDENT NO.7 AND 8 IN CAUSE TITLE
INSERTED AS ORDER DATED 20.03.2025)

9. SRI. BASAVARAJA .V
S/O RAMASWAMY,
AGED ABOUT 40 YEARS,
KPSC REGN.5909443,
R/AT NO.72, WARD NO.09,
NEAR ENDE BASAPPA HOUSE,
KURUGODU POST,
BALLARI-583116.

10. SRI. VEERESH .M
S/O METRI SIDDANAGOUDA,
AGED ABOUT 35 YEARS,
KPSC REGN. 5906013,
ST
R/AT 1 WARD, HAVINAHALU POST,
SIRAGUPPA TALUK,
BALLARI DISTRICT-583120.

11. SRI. SANTOSH WADE
S/O SHANTARAM,

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HC-KAR
NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


KPSC REGN.5901860,
AGED ABOUT 38 YEARS,
R/AT C/O BASAVARAJ BEVOOR,
PUNYANANDA PURI NAGAR
ND
2 CROSS, AKASHAWANI,
HOSPET, BELLARY-583201.

12. SRI. MAHAMMAD IMRAN HUSAIN .B
S/O HUSSAIN PEERA .B,
REGN. 5901752,
ST
R/AT 194, 1 WARD,
KRISHNA NAGAR, SANDUR TALUK,
BALLARI DISTRICT-583119.

13. SRI. GOURISHANKAR SIDRAMAPPA,
S/O SIDRAMAPPA,
KPSC REG. 5909151,
AGED ABOUT MAJOR,
R/AT JEERAHALLI VILLAGE,
HEBALI POST, ALAND TALUK,
KALABURGI DISTRICT-585302.

14. SRI. SUNIL S/O HUCHCHAPPA,
AGED ABOUT 35 YEARS,
KPSC REGN: 5901984,
R/AT M.G. CIRCLE,
GINIGERA VILLAGE AND POST,
KOPPAL TALUK,
KOPPAL DIST-583228.

15. SRI. BASAVARAJ PATIL,
S/O SIDDANAGOUDA,
KPSC REGN- 5903916,
AGED ABOUT 39 YEARS,
R/AT NEAR SHEGUNASHI ROAD,
MADAGUNAKI,
VIJAYAPURA-586125.

16. MS. SHWETHA ACHARI,
D/O MAHABALESHWARA ACHARI,
AGED ABOUT 30 YEARS,
KPSC REGN-5810175,
R/AT MELINKERI,
AGHANASINI POST,

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HC-KAR
NC: 2026:KHC:57048-DB
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C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


KUMTA TALUK,
UTTARA KANNADA-581351.

17. SRI. MANJUNATH MUNEER SAB,
S/O MUNEER SAB,
KPSC REGN-5904670,
AGED ABOUT 31 YEARS,
R/AT D 5/9, V.V. NAGAR,
TORANAGALLU,
UTTARA KANNADA-583123.

18. SRI. SUNIL SPATIKE,
S/O SATTYENDRA SPATIKE,
AGED ABOUT 36 YEARS,
KPSC REGN.-5903786,
RESIDING K.C. CIRCLE,
SALARJANGA ROAD,
KOPPAL-583231.

19. SRI. ANANDA S/O CHANDRAPPA,
AGED ABOUT 41 YEARS,
KPSC REGN- 5900516,
ND
R/AT 2 WARD,
NEAR DURGAMMA TEMPLE,
CHELLUR POST, KOPPAL-583229.

20. SRI. DEVARAJA,
S/O GANGADHARA AMBRAD,
AGED ABOUT 28 YEARS,
REGN-583238,
R/AT NEAR SHANKARACHARYA MATA,
TH
7 WARD, BHAGYANAGAR VILLAGE
AND POST, KOPPAL-583238.

21. SRI. KAREEMSAB BALUTAGI
S/O CHANDUSAB,
AGED ABOUT 33 YEARS,
KPSC REGN-5807355,
R/AT NEAR OLD SBH BANK,
HANAMASAGAR, KUSTAGI TALUK,
KOPPAL-583281.

22. SRI. RAJSHEKAR HALAGERI,
S/O SHARANABASAPPA,

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HC-KAR
NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


AGED ABOUT 30 YEARS,
KPSC REGN-5810231,
R/AT MAIN ROAD,
MUDHOL VILLAGE AND POST,
KOPPAL-583236.

23. SRI. HANUMESH S/O MALLARAPPA,
AGED ABOUT 34 YEARS,
KPSC REGN-5902424,
R/AT MAIN BAZAR ROAD,
KALAL STREET,
TAVARAGERA, KUSTAGI TALUK,
KOPPAL-583279.

24. SRI. MANASINGA RATHOD
S/O SHANKARU RATHOD,
KPSC REGN.-5907799,
AGED ABOUT 41 YEARS,
R/AT MAKHANAPUR LT NO.2,
MAKHANAPUR POST,
VIJAYAPURA TALUK,
VIJAYAPURA-586119.

25. SRI. DILEEP SAVALAGI,
S/O DHONDAPPA,
AGED ABOUT 38 YEARS,
KPSC REG-5902484,
R/AT HONAWAD VILLAGE AND POST,
VIJAYAPURA TALUK,
VIJAYAPURA-586130.

26. SRI. NITESH H.A. S/O ASHOK .R,
AGEA ABOUT 31 YEARS,
KPSC REGN-5803098,
R/AT NO.230, SREE RENUKA NILAYA,
TH
4 WARD, NEAR FUND OFFICE,
GUDIKERI, HARAPANAHALLI,
DAVANAGERE-583131.

27. MS. GEETA D/O ASHOK,
AGED: MAJOR,
KPSC REGN.-5903912,
R/AT NO.5-6-59, SHARANANAGAR,

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HC-KAR
NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


GUNJ BHALKI, BHALKI TALUK,
BIDAR DISTRICT-585328.

28. SRI MOHAMAD BHASHA KHAN .B
S/O H.S. AZAMATHULLA KHAN,
AGED ABOUT 37 YEARS,
KPSC REGN-5900870,
HOUSE NO.1314, OPP. POLICE STATION,
SANDUR ROAD, KUDLIGI POST,
BALLARI-583135.

29. SRI. JADIMURTHY .Y,
S/O SURYANARAYANA Y.,
KPSC REGN.-5911258,
AGED ABOUT 40 YEARS,
R/AT H.NO.1617/A,
NEAR SANGAMESHWARA TEMPLE,
KUDATHINI, BALLARI-583115.

30. SRI. BASAVARAJA
S/O BHEEMAIAH,
AGED ABOUT 36 YEARS,
KPSC REGN-5907084,
R/AT TUNGABHADRA CAMP,
GILLESUGURU POST,
RAICHUR TALUK, RAICHUR-584140.

31. SRI. GOPINATH .H,
S/O HUSSAINAPPA,
AGED ABOUT 34 YEARS,
KPSC REGN -59031098,
R/AT TYPE-6-749, RTPS COLONY,
SHAKTINAGAR, RAICHUR-584170.

32. SRI. RACHAYYA A., S/O SUGAYYA,
AGED ABOUT 39 YEARS,
KPSC REGN-5908307,
R/AT NO.33/34,
NEAR SUGURESHWARA TEMPLE,
DEVASUGURU, RACHUR-584170.

33. SRI. MANJUANTHA,
S/O MAHADEVAPLPA CHIKKA GOUDA,
AGED ABOUT 37 YEARS,

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HC-KAR
NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


KPSC REGN.-5910415,
R/AT KURDI VILLAGE AND POST,
MANVI TALUK,
RACHUR DISTRICT-584203.

34. SRI. ANAND KUMBAR S/O IRAPPA,
AGED ABOUT 34 YEARS,
KPSC REGN-5911751,
R/AT SAMBRA ROAD,
RD
OPP. S.C. MOTORS, 3 CROSS,
MARUTHI NAGAR, BELAGAVI-590016.

35. MS. SRIDEVI SADASHIV MANAGUTTI,
D/O SADASHIV,
KPSC REGN-5911671,
AGED ABOUT 32 YEARS,
R/AT NO.595, SAPAR GALLI,
M-VADAGAVI, BELAGAVI-590005.

36. SRI. VEERABHADRA NAIK .S,
S/O SHANKARA NAIK,
AGED ABOUT 39 YEARS,
KPSC REGN-5903900,
R/AT THANIGAE HALLI,
HIREKANDAVADI, HOLALKERE TALUK,
HOLALKERE-577518.

37. SRI. SANTOJI KALAL S/O FIROJI,
AGED ABOUT 43 YEARS,
KPSC REGN:-5904783,
R/AT KALAL GALLI, GAJENDRAGAD,
GADAG-582114.

38. SRI. SHANKARAGOUDA RAYANAGOUDAR,
S/O RAYANAGOUDA,
KPSC REGN-5907045,
AGED ABOUT 40 YEARS,
R/AT MADALAGERI VILLAGE AND POST,
RONA TALUK,
GADAG DISTRICT-582209.

39. SRI. AVINASH LONI,
S/O SIDDARAM LONI,
AGED ABOUT 34 YEARS,

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C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


KPSC REGN-5908231,
R/AT SAMBRANI VILLAGE AND POST,
HALIYAL TALUK,
UTTARA KANNADA DIST-581329.

40. SRI. SHANKAR MIRASHI,
S/O LAXMAN MIRASHI,
AGED ABOUT 37 YEARS,
KPSC REGN-5911004,
R/AT YADOGA VILLAGE AND POST,
HALIYAL TALUK,
UTTARA KANNADA DIST-581329.

41. MS. ANUSHA .K,
D/O KAMBALESH RKM,
AGED ABOUT 34 YEARS,
KPSC REGN-5912340,
R/AT ADARSHA ENGINEERING INDUSTEIS,
SPL NO.14/18, LOKIKERE ROAD,
KSSIDC, INDUSTRIAL ESTATE,
DAVANAGERE-577005.

42. SMT. SHILPA B.S, W/O SUDARSHAN .C,
AGED ABOUT 35 YEARS,
KPSC REGN-59008994,
RD
R/AT 4TH MAIN, 3 CROSS,
YALLAMMADEVI SCHOOL,
YALLAMMA NAGARA,
DAVANAGERE-577006.

43. SRI. UTTAMCHARAN D.S,
S/O SHIVALINGAPPA .D,
AGED ABOUT 34 YEARS,
KPSC REGN-5911831,
R/AT NO.144, J.C. EXTENSION,
HOLALKERE TALUK,
CHITRADURGA -577526.

44. SRI. KHANDERAYA,
S/O BABURAO BEDAGE,
AGED ABOUT 35 YEARS,
KPSC REGN.-5807009,
R/AT SALEGAON VILLAGE AND POST,

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C/W WP No. 12958 of 2022
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CNR: KAHC010573532022


ALAND TALUK,
KALABURGI DIST-585302.

45. SRI. MAHESHA M.N.,
S/O LATE NANJAPPA .M,
AGED ABOUT 36 YEARS,
KPSC REGN-5808724,
R/AT CHIKKA MANDYA VILLAGE,
GOPALAPURA POST, MANDYA TALUK
MANDYA DIST-571432.

46. SRI. PRAVEEN V. S/O H. VENKATESH,
AGED ABOUT 34 YEARS,
KPSC REGN-5808223,
ST
R/AT NO.2747, 1 CROSS,
K.G. KOPPAL, MYSORE-570009.

47. SRI. JAMMU B.M. S/O MOHAMAD SAB,
AGED ABOUT MAJOR,
KPSC REGN-5800965,
R/AT VITTALANAGARA,
MUDDENAHALLI POST,
SHIKARIPURA TALUK,
SHIVAMOGGA DIST-577427.

48. SRI. NAVEEN KUMAR .S S/O SURESHA,
AGED ABOUT 32 YEARS,
KPSC REGN-5803846,
R/AT KENCHAMMANAHALLI VILLAGE,
SASALAKUNTE POST, PAVAGADA TALUK,
TUMKUR DIST-561202.

49. SRI. RAGHAVENDRA H.N. S/O NATARAJU,
AGED ABOUT 32 YEARS,
KPSC REGN-5815385,
R/AT HULLEKERE, GOLLARAHATTI,
HADAVANAHALLI POST,
TURUVEKERE TALUK,
TUMKUR DIST.-572211.

50. SRI. MANJUANTHA M.B.,
S/O BASAVARAJAPPA,
AGED ABOUT 33 YEARS,
KPSC REGN-5813540,

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C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


R/AT RANGANATHA LAYOUT,
S.K. HALLI VILLAGE AND POST,
BHADRAVATHI TALUK,
SHIVAMOGGA-577243.

51. SMT. MAHALAKSHMI H.R.,
W/O MANJUNATHA .A,
AGED ABOUT 34 YEARS,
KPSC REGN.-5814258,
R/AT C/O GOVERNMENT ENGG. COLLEGE,
KRISHNARAJA PETE,
MANDYA-571426.

52. SMT. SINCHANA H.N.,
W/O MANJUANTH B.,
AGED ABOUT 34 YEARS,
KPSC REGN:-5811394,
R/AT HONNASHETTYHALLI VILALGE,
CHANNARAYAPATNA TALUK,
HASSAN-573116.

53. SMT. SUNEETHA .K, W/O BABU H.R.,
AGED ABOUT 31 YEARS,
KPSC REGN-5810349,
R/AT HOSAHOLALU VILALGE,
VIJAYANAGAR EXTN.,
KASABA HOBLI, K.R. PETE TALUK,
MANDYA-571426.

54. SRI. SRINIVASA .P, S/O PUTTASWAMY,
AGED ABOUT 38 YEARS,
KPSC REGN-5816190,
R/AT KADAHALLI VILLAGE,
MADAPURA POST,
CHAMARAJANAGARA TALUK,
CHAMARAJANAGARA-571313.

55. SRI. PRAVEEN KUMAR H.D,
S/O DEVAIAH .H,
AGED ABOUT 36 YEARS,
KPSC REGN-5806415,
R/AT NO.11/26, HEMAVATHI NEW EXTN,
NEAR GANAPATHI PARK,

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AND 31 OTHERS


CNR: KAHC010573532022


KRISHNARAJAPET TOWN AND TALUK,
MANDYA-571426.

56. SRI. SHIVA KUMAR T.V
S/O VENKATESHA GOWDA,
AGED ABOUT 36 YEARS,
KPSC REGN-5807202,
R/AT THURANDA HALLI VILLAGE,
JANNAGHATTA POST,
KOLAR TALUK, KOLAR-563126.

57. SRI. RAGHAVENDRA .N,
S/O NARASIMHAPPA,
AGED ABOUT 38 YEARS,
KPSC REGN:5804665,
R/AT Y. AGRAHARA VILALGE,
Y. HOSAKOTE POST,
SRINIVASAPURA TALUK,
KOLAR DISTRICT-563135.

58. SRI. VENKATESH A.R., S/O RAMAPPA,
AGED ABOUT 37 YEARS,
KPSC REGN:5805179,
R/AT ARIKUNTE VILLAGE,
MANIGANAHALLI POST,
SRINIVASAPURA TALUK,
KOLAR DIST-563135.

59. SRI. MANJUNATHA C.M., S/O MUNEPPA,
AGED ABOUT 41 YEARS,
KPSC REGN:5810216,
R/AT C/O KALLAMMA COMPOUND,
DOOR NO.419/3,
NAGARAKUNTE WEST SIDE,
KATARIPALYA, KOLAR-563101.

60. SRI. VENKATESHAPPA H.R.,
S/O RAMAPPA,
AGED ABOUT 38 YEARS,
KPSC REGN:5803088,
R/AT HOLUR VILLAGE AND POST,
DHARMARAYASWAMY TEMPLE,
KOLAR TALUK, KOLAR-563126.

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CNR: KAHC010573532022


61. SRI. MANJUNATHA L.S,
S/O SHIVEGOWDA,
AGED ABOUT 40 YEARS,
KPSC REGN.-5802900,
R/AT LAXMIPURA SANYASIHALLI,
BELUR TALUK, HASSAN-573115.

62. SRI. CHIDANANDA M.K,
S/O KUMARAIAH,
AGED ABOUT 36 YEARS,
KPSC REGN:5814662,
R/AT MASAVALLI VILLAGE,
HALASULEGE POST,
SAKALESHAPURA TALUK,
HASSAN-573127.

63. MS. CHAITHRA S
D/O SHIVEGOWDA
AGED ABOUT 34 YEARS
KPSC REGN:5815951
R/AT ADAGURU VILLAGE & POST
KASABA HOBLI
CHANNARAYAPATNA TALUK
HASSAN – 573116.

64. SRI. KARTHIK K.S., S/O SHIVANNA .K,
AGED ABOUT 33 YEARS,
KPSC REGN:5801523,
R/AT LIG-18, TARUN NILAYA,
OLD HOUSING BOARD,
HOLENARASIPURA, HASSAN-573211.

65. MS. MADHURUA YALLANAGOUD PATIL
D/O YALLANAGOUD,
KPSC REGN:5911052,
AGED ABOUT 33 YEARS,
R/AT SIDDALINGESWAR NAGAR,
TURNUR, RAMDURG,
BELAGAVI DIST-591123.

66. MS. VEENA SOORANAGI,
D/O MUKHESAPPA SOORANAGI,
AGED ABOUT 31 YEARS,
KPSC REGN-5903128,

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CNR: KAHC010573532022


R/AT KAKOL VILLAGE AND POST,
HAVERI-581115.

67. MS. VIJAYALAXMI SHANKAR KULAGUDE,
D/O SHANKAR,
AGED ABOUT 33 YEARS,
KPSC REGN:5905611,
TH
R/AT NO.257, 9 CROSS,
AMARANAGAR, SUTAGATTI ROAD,
NAVANAGAR POST, HUBLI,
DHARWAD-580025.

68. SRI. MOHAMMED MOHSIN .Y,
S/O NABICHAND,
AGED ABOUT 34 YEARS,
KPSC REGN:5902911,
R/AT BLOCK NO.B1 202
R.P.C.L. QUARTER,
SHAKTINAGAR,
RAICHUR-584170.

(RESPONDENTS NO.9 TO 68 IN CAUSE TITLE
AMENDED AS PER ORDER DATED 23.06.2023)

69. MOHAN KUMAR H.M,
S/O MARISWAMY,
AGED ABOUT 35 YEARS,
HOSHALLI VILALGE, KALALE POST,
NANJANGUD TALUK, MYSURU,
KARNATAKA-571118.

70. VENUKUMAR .G, S/O GOPAL SHETTY,
AGED ABOUT 38 YEARS,
16 MIG-2, G-2 KHB COLONY,
HOOTAGALLY,
MYSORE DISTRICT,
KARNATAKA-570018.

71. MANJU, S/O THIMMAIAH,
AGED ABOUT 40 YEARS,
NO.1984, T.G. TANK ROAD,
JAIBEEM NAGAR, CHICKABALLAPUR,
KARNATAKA-562101.

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NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


72. SHAHEENKOUSAR GUDUSAB NADAF,
D/O ARRAHMAN NADAF,
AGED ABOUT 33 YEARS,
SIDDANABHAVI ONI,
TALUK-NARGUND,
GADAG, KARNATAKA-582207.

(RESPONDENTS NO.69 TO 72 IN CAUSE TITLE
AMENDED AS PER ORDER DATED 09.10.2023)

73. SHRIKANTH NARAYANKAR,
S/O TULAJARAM,
AGED ABOUT 34 YEARS,
R/O NARAYANKAR GALLI,
MORATAGI NAAKA, SINDHAGI,
SHINDHAGI TALUK,
VIJAYAPUR DIST-586128,
KPSC REG. NO.5907572
FITTER TRADE.

(RESPONDENTS NO.73 IN CAUSE TITLE
AMENDED AS PER ORDER DATED 09.10.2023)

74. BASAVARAJA S., S/O SUNKAPPA,
AGED ABOUT 39 YEARS,
R/O MALAMMANAHALLI VILLAGE,
RASTHE MACHIKERE POST,
JAGALUR TALUK, DAVANGERE-577553.

75. SYED RIYAZUDDIN,
S/O SYED DASTHAGEER,
AGED ABOUT 52 YEARS,
R/O J.N. KOTE VILLAGE AND POST,
CHITHRADURGA-577599.

76. PUNITH P.M., S/O MALLESHAPPA .M,
AGED ABOUT 33 YEARS,
R/O PURA VILLAGE,
YAGATI POST, KADUR TALUK,
CHIKKAMAGALUR DIST.-577140.

77. NAGARAJA NAIK P.R,
S/O RAMA NAIK,
AGED ABOUT 36 YEARS,

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AND 31 OTHERS


CNR: KAHC010573532022


R/O CHINNASAMUDRA VILALGE,
NERLIGE POST,
DAVANGERE TALUK
AND DIST-577556.

78. N. SARASWATHI,
W/O NARAYASWAMY .M,
AGED ABOUT 40 YEARS,
TH TH
R/O 1418/A, 5 CROSS, 11 MAIN,
VIJAYANAGARA,
BANGALORE-560040.

79. SAVITHA NAYAK D/O VASANTH
AGED ABOUT 32 YEARS,
R/O PLOT NO.1914/15,
NEAR ITI DEVI BAI COLLEGE,
A/P SHIGIKEERI CROSS,
BAGALKOT-587111.

80. SHIVARAJA .H S/O HALAPPA .H,
AGED ABOUT 31 YEARS,
P KASABA, HARANAHALLI POST,
SHIVAMOGGA TQ AND DIST.-587111.

81. YOUSUF BASHA R.M.,
S/O ABDUL RAHAMAN,
AGED ABOUT 33 YEARS,
R/O 844, K.G.N. GENERAL STORE,
BESIDE JAMIYASHADI MAHAL,
SHWETHA BAR ROAD,
NAYAKANAHATTY POST,
CHALLAKERE TALUK,
CHITRADURGA-577536.

82. MOHD TAHIR HUSSAIN,
S/O IQBAL AHMED,
AGED ABOUT 37 YEARS,
R/O 1/11/72/2/8, A.G.H.K,
DUMBA COLONY,
RAICHUR-584101.

83. YASHAVANTHA MOOLYA,
S/O KRISHNA MOOLYA,
AGED ABOUT 34 YEARS,

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AND 31 OTHERS


CNR: KAHC010573532022


R/O 6/288, GURBI HOUSE,
ATTUR POST, KARKALA TALUK,
UDUPI-587111.

84. SARANAPPA S/O PRAHLADKOBBAL,
AGED ABOUT 39 YEARS,
R/O 4 WARD,
HULIGEMMA TEMPLE ROAD,
HULIGI- MUNIRABAD-587111.

85. ANAND MASTI S/O NAMDEV,
AGED ABOUT 40 YEARS,
R/O DEVARAJ NAGAR, TERDAL POST,
RABAKAVIBANAHATTI TALUK,
BAGALKOT-587111.

86. VISHWANATHA B.R., S/O RAMAPPA .V,
AGED ABOUT 40 YEARS,
R/O BASAVAPATTANA VILLAGE,
MALAMACHANAHALLI POST,
SHIDLAGHATTA TALUK,
CHIKKABALLAPURA DIST.-587111.

87. NAVYASHREE S.S,
W/O VISWANATHA .L,
AGED ABOUT 36 YEARS,
R/O 33, SRI. MAHALKSHMI
ST TH
1 MAIN, 6 CROSS,
RANGANATHA EXTENSION,
GOPALA, SHIVAMOGGA-577205.

88. SANTHOSH S/O K. VITAL BANGERA,
AGED ABOUT 36 YEARS,
R/O 2-105, SHAMBHAVI HOUSE,
KAJEKODI, KOLAMBE,
BAJPE, MANGALORE-577553.

89. RANJITH KUMAR S.B.,
S/O BASAVARAJU .S,
AGED ABOUT 33 YEARS,
R/O 7/10 INDUSTRIAL AREA,
NALANDA GAS AGENCY OPP. ROAD,
KOLLEGAL,
CHAMARAJANAGARA-571440.

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90. RAVINDRA KAMBALE
S/O ATHMARAMAKAMBALE
AGED ABOUT 41 YEARS
R/O KOLIGUD AT, POST,
RALBAG-591220.

91. SUSHMA S W/O NAVEEN M
AGED ABOUT 34 YEARS
R/O 38/1, N M ROAD,
BEHIND URDU SCHOOL,
PANDAPURA TOWN AND TQ,
MANDYA DIST.-571434

92. NAMANA R S
W/O VINAYAKA KUMAR .K,
AGED ABOUT 31 YEARS,
R/O SUDARSHANA NILAYA,
MARIKAMBA ROAD, SAGAR,
SHIVAMOGGA-577205.

93. SUNIL DODDAMANI
S/O YAMANOORAPPA,
AGED ABOUT 36 YEARS,
R/O NEELANAGAR AT POST,
SHIRUR TALUK,
BAGALKOT-587156.

94. RUBINA BEGUM H. YADAHALLI,
D/O HAJIMALANG,
AGED ABOUT 33 YEARS,
R/O NO.2, PLOT 175A,
NAVANAGAR,
BAGALKOT-587103.

(RESPONDENTS NO.74 TO 94 IN CAUSE TITLE
AMENDED AS PER ORDER DATED 13.08.2025)

95. FARHA TAMKEEN,
D/O RAFEEQ AHAMED
AGED ABOUT 35 YEARS,
ND
R/O 2 CROSS, JOGIMATTI ROAD,
CHITRADURGA-577501.

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AND 31 OTHERS


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96. GANESHA KARABASAPPANAVAR,
S/O BHARAMAGOUDA,
AGED ABOUT 43 YEARS,
R/O MAKARI VILLAGE AND POST,
HIREKERURU TALUK,
HAVERI DIST-581111.

97. NARAYANA U RATHOD,
S/O UMALAPPA LASKARAPPA RATHOD,
AGED ABOUT 33 YEARS,
R/AT TELAGI VILLAGE,
BASAVANA BAGEWADI TALUK,
VIJAYAPURA DIST-586203.

(RESPONDENTS NO.95 TO 97 IN CAUSE TITLE
AMENDED AS PER ORDER DATED 13.08.2025)

98. SMT. CHANDINI,
C/O SANTHOSH KUMAR,
AGED ABOUT 34 YEARS,
MS 2/64, ASHA NILAYA,
NEAR NEW BUS STAND, AK COLONY,
CHANNARAYAPATNA
HASSAN-573116.

99. SRI. SANTHOSH KUMAR M.S.
S/O SHANKARAPPA,
AGED ABOUT 36 YEARS,
MS 2/64, ASHA NILAYA,
NEAR NEW BUS STAND,
AK COLONY, CHANNARAYAPTNA,
HASSAN-573116.

100. SRI. MOHAN KUMAR B.S.,
S/O SHIVAPPA,
AGED ABOUT 40 YEARS,
HONGIRANA NILAYA, BOOVANAHALLI,
OPP. CKS HIGH SCHOOL,
HASSAN-573201.

101. SRI. RAGHAVENDRA LAKSHMINARAYAN NAIK
S/O LAXMINARAYAN NAIK,
AGED ABOUT 42 YEARS,
R/AT 895/15, SHRIRAMA,

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AND 31 OTHERS


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KHC COLONY, PRABHAT NAGAR,
POST, HONNAVAR, HONAVAR,
UTTARA KARNATAKA-581334.

102. SRI. MAHESH SHET,
AGED ABOUT 33 YEARS,
R/AT GUDABALLI,
HOLEGADDE, KUMTA,
UTTARA KARNATAKA-581327.

103. SRI. KAVAN NAIK,
S/O MASTAPPA NAIK,
AGED ABOUT 38 YEARS,
R/AT GUMMANHAKLU,
MURDESHWAR, MAVALI-2,
UTTARA KARNATAKA-581360.

104. SRI. PRADEEP MAHABALESHWAR NAIK
AGED ABOUT 34 YEARS,
R/AT TOPPALAKERI,
HONNAVAR, KARKI,
UTTARA KARNATAKA-581341.

(RESPONDENTS NO.98 TO 104 IN CAUSE TITLE
AMENDED AS PER ORDER DATED 13.08.2025)
… RESPONDENTS

(BY SRI S.C. DESHMUKH, AGA FOR R1 AND R2 AND ALSO
FOR NEWLY ADDED RESPONDENTS V/O/D 20.03.2025
SRI REUBEN JACOB, SR. COUNSEL ALONG WITH
SRI. K.M. PRAKASH, ADV. FOR R3
SRI KASHINATH J.D., ADV. FOR R4 TO R60
SRI VINAYAKA B., ADV. FOR R61 TO R65
SRI M.R. HIREMATHAD, ADV. FOR R66 TO R89
SRI VIVEK SUBBAREDDY, SR. COUNSEL A/W
SRI/SMT. ARPITH R REDDY AND
SRI K.N. SUBBA REDDY, ADV. FOR R90 TO R96
SRI PRASANNA V.R., ADV. FOR
IMPLEADING APPLICANT IN IA 1/25
SRI NITHYNAND V NAIK, ADV. FOR
IMPLEADING APPLICANT IN IA 2/25
SRI P.P. HEDGE, SR. COUNSEL A/W
SRI GANAPATHI BHAT, ADV. FOR
IMPLEADING APPLICANT IN 1/2026

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SMT. PUSHPA H.R., ADV. FOR
IMPLEADING APPLICANT IN IA 2/2025)

THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA, PRAYING TO A) ISSUE A WRIT OF
CERTIORARI AND SET ASIDE THE ORDER DATED 30/09/2022
PASSED IN APPLICATION NO.2792/2022 BY THE KARNATAKA STATE
ADMINISTRATIVE TRIBUNAL IN APPLICATION NO. VIDE ANNEXURE-A
RD
PARTLY ALLOWING THE APPLICATION AND DIRECTING THE 3
RESPONDENT KPSC TO MODIFY THE EXPERIENCE CERTIFICATE AS
IN THE TRADE OF AND ALSO DIRECTING THE PETITIONER TO
PRODUCE THE MODIFIED EXPERIENCE CERTIFICATE WITHIN 15
DAYS FROM HIS EMPLOYER AND FURTHER ALLOW THE APPLICATION
AS PRAYED IN FOR AND ETC.


IN WP NO. 12958/2022

BETWEEN:

SRI. THIPPESA. N
S/O. KOTRESHA. N,
AGED ABOUT 30 YEARS,
R/AT VALUE POINT,
ST
B-24 BLOCK, 1 FLOOR,
THORANAGALLU-583 123,
BELLARY DISTRICT.
...PETITIONER
(BY SRI. VIJAYA KUMAR, ADV.)

AND:

1. THE STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY,
DEPARTMENT INDUSTRIAL TRAINING
AND EMPLOYMENT,
M.S. BUILDING,
BENGALURU-560 001.

2. THE KARNATAKA PUBLIC SERVICE COMMISSION
REP. BY ITS SECRETARY,
UDYOG BHAVAN, PALACE ROAD,
BENGALURU-560 001.

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AND 31 OTHERS


CNR: KAHC010573532022


3. SRI. MURUGESH THODDAGUNDI
S/O. PANDAPPA R. THODDAGUNDI,
AGED ABOUT 36 YEARS,
R/AT WARD NO.3, HUGGERIPET,
GULEDAGUDDA-587 203,
BAGALKOT DISTRICT.
...RESPONDENTS
(BY SRI. S C DESHMUKH, HCGP FOR R1
SRI BASAVARAJ GODACHI, ADV. FOR 2
R3- SERVED)

THIS PETITION IS FILED UNDER ARTICLE 226 OF
CONSTITUTION OF INDIA, PRAYING TO SET ASIDE THE IMPUGNED
ORDER DATED 26.03.2022 PASSED BY THE KSAT AT BENGALURU IN
APPLICATION NO-1768/2021 VIDE ANNEXURE-A.


IN WP NO. 21702/2022

BETWEEN:

1. SRI. MAHESH B. G.
S/O. GANESH. B. H.
AGED ABOUT 34 YEARS,
R/AT BILIGINAMANE,
DEMLAPURA POST,
THIRTHAHALLI TALUK,
SHIMOGA DISTRICT-577 422.

2. SRI. PRAVEEN DALLINAKERI
S/O. KUMARAPPA,
AGED ABOUT 34 YEARS,
R/AT KURLI, MUNDAGOD TALUK,
UTTARA KANNADA DISTRICT.

3. SRI. YUVARAJA. G
S/O. GOVINDA,
AGED ABOUT 31 YEARS,
R/AT ARGODI, MARATHIPURA POST,
HOSANAGARA TALUK,
SHIMOBA DISTRICT-577 412.

4. SRI. THIRRUMALA G.
S/O. JANARDHANA G.,

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R/AT NEAR SUKLAMMA TEMPLE,
GUDUDURU POST,
BELLARY TALUK, BELLARY DISTRICT.

5. SRI. UMAPATHI
S/O. DODDABASAPPA,
AGED ABOUT 31 YEARS,
R/AT DOOR NO.28,
NUGADONI VILLAGE,
SHIRAWAR TALUK,
RAICHUR DISTRICT-577 422.

6. SRI JAGADEESH. K. B.
S/O. BASAPPA. K. L.,
AGED ABOUT 27 YEARS,
R/AT KEREKONDAPURA,
RAMPURA POST,
MOLAKALMURU TALUK,
CHITRADURGA DISTRICT.

7. SRI. BHARATH. C
S/O. CHANDRAPPA,
AGED ABOUT 27 YEARS,
R/AT DOOR NO.100,
KAURAHATTI,
SHIRAGUPPA ROAD,
BELLARY, BELLARY DISTRICT.

8. SRI. VINAY KUMAR
S/O. NAGARAJ CHATNI,
AGED ABOUT 27 YEARS,
R/AT SRD NAGAR,
SANGAPUR POST,
GANGAVATHI TALUK,
KOPPALA DISTRICT.

9. SRI. CHIKKAIAH S/O. NANJAIAH,
AGED ABOUT 37 YEARS,
R/AT DOOR NO.125,
DYAVAPATTANA, B.G. PURA,
MALAVALLI TALUK,
MANDYA DISTRICT-571 417.
...PETITIONERS
(BY SRI. VIJAYA KUMAR, ADV.)

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CNR: KAHC010573532022



AND:

1. THE STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF INDUSTRIAL
TRAINING AND EMPLOYMENT,
M. S. BUILDING,
BENGALURU-560 001.

2. THE KARNATAKA PUBLIC
SERVICE COMMISSION
REP. BY ITS SECRETARY,
UDYOG BHAVAN, PALACE ROAD,
BENGALURU-560 001.

3. SRI. MANJUNATHA. B. V.
R/AT BAGUR,
HOSADURGA TALUK,
CHITRADURGA DISTRICT.

4. SRI. NARENDRA. S
PLOT NO.38,
BALAJINAGAR, GURUMITKAL,
YADGIR DISTRICT-585 214.

5. SRI. KENCHAPPA BALAGARI
S/O. NAVALAPPA BALAGARI,
R/AT AGARAKHED ROAD,
TOTADA VASTI, INDI,
VIJAYAPURA DISTRICT-586 209.

6. SRI. AVINASHA. V
R/AT 553/E,
SRIKRISHNA NILAYA,
RD TH
3 STAGE, 4 BLOCK,
WOC ROAD,
BASAVESHWARANAGAR,
BENGALURU-560 079.

7. SRI. N. THIRUMALARAJ
S/O. P. NAGARAJA,
R/AT PURATHIPLI VILLAGE,
RAICHUR DISTRICT-584 101.

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8. SRI. SURESH
S/O. HANUMANTHAPPA,
LIG 547, G BLOCK,
ND
2 STAGE, KHB COLONY,
VINABHANAGARA, SHIMOGA,
SHIMOGA DISTRICT-577 204.

9. SRI. SIDDALINGESHWAR
R/AT NO.10-2-25/2,
MAKTHALPET, RAICHUR,
RAICHUR DISTRICT-584 101.

10. SRI. SHIVAPRASAD. K
R/AT DOOR NO. 67/1,
WARD NO. 15,
SAYEED HUSSENSAB STREET,
MILLERPET GADDEKELAGE,
BELLARY, BELLARY DISTRICT-583 101.

11. SRI. PAMPANA GOWDA. B
S/O. BASAVANA GOUDA,
R/AT NO. 28, RAJIVGANDHI NAGAR,
TH
11 WARD, SHIRAGUPPA,
BELLARY DISTRICT-583 115.

12. SRI. VENKATESHA NAIK. E
S/O. ERANAIK,
R/AT HULLUR LAMBANI HATTI,
CHITRADURGA TALUK,
CHITRADURGA DISTRICT-577 555.
(BY SRI. S C RESHMUKH, AGA FOR R1
SRI BASAVARAJ GODACHI, ADV. FOR R2
SRI M.P. SRIKANTH, ADV. FOR R6 TO R11)

THIS PETITION IS FILED UNDER ARTICLE 226 OF
CONSTITUTION OF INDIA, PRAYING TO I) SET ASIDE THE ORDER
DATED 22/09/2022 PASSED BY THE KARNATAKA STATE
ADMINISTRATIVE TRIBUNAL, BENGALURU IN APPLICATION NOS.
1056, 1057, 1059 TO 1065/2022 VIDE ANNEXURE-A AND ALLOW
THE APPLICATION AS PRAYED FOR AND II) PASS SUCH OTHER
ORDER.

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IN WP NO. 21990/2022

BETWEEN:

SRI SRI VEERENDRA A B
S/O BASAVANYAPPA K
AGED ABOUT 36 YEARS
R/AT AREHALLI
BASAVANAHALLI POST
HONNALLI TALUK
DAVANAGERE DISTRICT.
...PETITIONER
(BY SRI. VIJAYA KUMAR, ADV.)


AND:

1. THE STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT INDUSTRIAL TRAINING
AND EMPLOYMENT, M S BUILDING
BENGALURU-560001.

2. THE KARNATAKA PUBLIC SERVICE COMMISSION
REP. BY ITS SECRETARY
UDYOG BHAVAN, PALACE ROAD
BENGALURU-560001.

3. SRI KENCHAPPA BALAGARI
S/O NAVALAPPA BALAGARI
AGARAKHED ROAD
TOTADA VASTI INDI
VIJAYAPURA DISTRICT-586209.
...RESPONDENTS
(BY SRI. S C DESHMUKH, AGA FOR R1
SRI REUBEN JACOB, SR. COUNSEL A/W
SRI K.M. PRAKASH, ADV. FOR R2)

THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA, PRAYING TO SET ASIDE THE IMPUNGED
ORDER DATED 22.09.2022 PASSED BY THE KARNATAKA STATE
ADMINISTRATIVE TRIBUNAL, AT BENGALURU IN A.NO-1058/2022
VIDE ANNEXURE-A.

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C/W WP No. 12958 of 2022
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CNR: KAHC010573532022



IN WP NO. 23216/2022

BETWEEN:

SRI ARJUNA M S/O MUNINANJAPPA,
AGED ABOUT 33 YEARS,
R/AT DODA MARALAVADI POST,
KANAKAPUR TALUK,
RAMANAGARA DISTRICT 562121.
...PETITIONER
(BY SRI. VIJAYA KUMAR, ADV.)


AND:

1. THE STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY,
SKILL DEVELOPMENT DEPARTMENT,
(EMPLOYMENT AND TRAINING)
M.S.BUILDING,
BENGALURU-56001.

2. THE KARNATAKA PUBLIC
SERVICE COMMISSIONS
REP. BY ITS SECRETARY,
UDYOG BHAVAN, PALACE ROAD,
BENGALURU-560001.

3. SRI SANGAPPA ASHOK CHANDRAGUTTI
KLS VDRIT ENGINEERING COLLEGE,
ECE DEPARTMENT,
UDYOG VIDYA NAGARA,
DANDELI ROAD, HALIYAL
UTTARA KANNADA,
CHITRADURGA DISTRICT-575281.
...RESPONDENTS
(BY SRI. S C DESHMUKH, AGA FOR R1
SRI REUBEN JACOB, SR. COUNSEL A/W
SRI K.M. PRAKASH, ADV. FOR R2)

THIS PETITION IS FILED UNDER ARTICLE 226 OF
CONSTITUTION OF INDIA, PRAYING TO SET ASIDE THE ORDER
DATED 16.09.2022 PASSED BY THE KSAT BENGLAURU IN A.NO-

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CNR: KAHC010573532022


1235/2022 VIDE ANNEXURE-A AND ALLOW THE APPLICATION AS
PRAYED FOR.


IN WP NO. 24739/2022

BETWEEN:

SRI VENKATESH GOWDA S G
S/O GOVINDAPPA
AGED ABOUT 35 YEARS
KPSC REGN. 5805128
PRESENTLY WORKING AS
ASSISTANT WORK SUPERINTENDENT
AT THE TIME OF APPLICATION-
WORKED AS CHARGE MAN
KSRTC, KOLAR DEPOT
KOLAR (DIVISION)

PRESENTLY RESIDING AT
SAMPANGERE VILLAGE
ALAMBADI POST
MALUR TALUK
KOLAR DISTRICT-563130.
...PETITIONER
(BY SRI. RAGHAVENDRA G GAYATRI, ADV.)

AND:

1. THE STATE OF KARNATAKA
REP. BY TIS SECRETARY
SKILL DEVELOPMENT ENTREPRENEURSHIP
AND LIVELIHOOD DEPARTMENT
M S BUILDING
BENGALURU-560001.

2. THE COMMISSIONER
DIRECTORATE OF EMPLOYMENT
AND TRAINING
KAUSHALYA BHAVAN, DAIRY CIRCLE
BANNERAGATTA ROAD
HOMEGOWDA NAGAR
BANGALORE-560029.

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3. KARNATAKA PUBLIC SERVICE COMMISSION
REPRESENTED BY ITS SECRETARY
UDYOGA SOUDHA
BENGALURU-560001.

4. SRI MAHENDRA H M
S/O NOT KNOWN TO THE PETITIONER
AGED ABOUT: MAJOR
R/A HEGGONDURU
HANAGODU, HUNSUR
MYSORE-571105.

5. SRI AVINASH P S S/O SHIVAPPA
AGED ABOUT MAJOR
R/A POOMAGAME (VILLAGE)
HONNAVARA(POST)
DUDDA (HOBLI), HASSAN TALUK
HASSAN-573118.
...RESPONDENTS
(BY SRI. S C DESHMUKH, AGA FOR R1 AND R2
SRI BASAVARAJ GODACHI, ADV. FOR R3
SRI REUBEN JACOB, SR. COUNSEL A/W
SRI K.M. PRAKASH, ADV. FOR R3
R4-SERVED
V/O/ DATED 23.06.2023 R5 H/S)

THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA, PRAYING TO ISSUE A WRIT OF
CERTIORARI AND SET ASIDE THE ORDER DATED 28.09.2022
PASSED IN A.NO-1416/2022 BY THE KSAT IN A.NO VIDE
ANNEXURE-A PARTLY ALLOWING THE APPLICATION AND DIRECTING
RD
THE 3 RESPONDENT KPSC TO MODIFY THE EXPERIENCE
CERTIFICATE AS IN THE TRADE OF AND ALSO DIRECTING THE
PETITIONER TO PRODUCE THE MODIFIED EXPERIENCE CERTIFICATE
WITH IN 15 DAYS FROM HIS EMPLOYER AND FURTHER ALLOW THE
APPLICATION AS PRAYED FOR.


IN WP NO. 24763/2022

BETWEEN:

SRI SRINIVAS M R S/O RANGAIAH
AGED ABOUT 30 YEARS,

- 30 -
HC-KAR
NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


KPSC REGN 5806890M
PRESENTLY WORKING AS:
ARTISAN ELECTRICIAN AT BMTC
DEPOT -7, CENTRAL DIVISION
SUBHASH NAGAR
BANGALORE 560009.

PRESENTLY RESIDING AT:
MUDIGERE, BUGUDANAHALLI POST
BELLAVI HOBLI, TUMKUR TALUK
TUMKUR – 572107.
...PETITIONER
(BY SRI. RAGHAVENDRA G GAYATRI, ADV.)


AND:

1. THE STATE OF KARNATAKA
REP. BY ITS SECRETARY
SKILL DEVELOPMENT ENTREPRENEURSHIP
AND LIVELIHOOD DEPARTMENT
M S BUILDING
BANGALORE - 560001.

2. THE COMMISSIONER
DIRECTORATE OF EMPLOYMENT AND TRAINING
KAUSHALYA BHAVAN, DAIRY CIRCLE
BANNERAGATTA ROAD
HOMEGOWDA NAGAR
BANGALORE - 560029.

3. KARNATAKA PUBLIC SERVICE COMMISSION
REP. BY ITS SECRETARY
UDYOGA SOUDHA
BANGALORE - 560001.

4. SRI RAGHAVENDRA
S/O NOT KNOWN
AGE: MAJOR
R/AT NEAR POOJA PHOTO STUDIO
KATIBASE WARD NO.06
SINDHANUR TQ., RAICHUR 584128.

- 31 -
HC-KAR
NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


5. SRI VENKATESHA NAIK E
S/O NOT KNOWN
AGE: MAJOR
R/AT HULLUR, LAMBANI HATTI
HULLUR POST, CHITRADURGA TALUK
CHITRADURGA - 577555.
...RESPONDENTS
(BY SMT. S.C. DESHMUKH, AGA FOR R1 AND R2
SRI BASAVARAJ GODACHI, ADV. FOR R3
SRI KRISHNATH D KULKARNI, ADV. FOR R4)

THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA, PRAYING TO A) ISSUE A WRIT OF
CERTIORARI AND SET ASIDE THE ORDER DATED 28/09/2022
PASSED IN APPLICATION NO.1532/2022 BY THE KARNATAKA STATE
ADMINISTRATIVE TRIBUNAL VIDE ANNEXURE-A PARTLY ALLOWING
RD
THE APPLICATION AND DIRECTING THE 3 RESPONDENT KPSC TO
MODIFY THE EXPERIENCE CERTIFICATE AS IN THE TRADE OF AND
ALSO DIRECTING THE PETITIONER TO PRODUCE THE MODIFIED
EXPERIENCE CERTIFICATE WITHIN 15 DAYS FROM HIS EMPLOYER
AND FURTHER ALLOW THE APPLICATION AS PRAYED IN FOR AND
ETC.


IN WP NO. 24778/2022

BETWEEN:

SRI ZAKIR HUSSAIN
S/O SRI JAVOOR PASHA
AGED ABOUT 37 YEARS
KPSC REGN.5906524
PRESENTLY WORKING AS
ARTISAN, AT KSRTC
LINGASUGUR DEPOT 584122
RAICHUR DIVISION

PRESENTLY RESIDING AT:
NEAR BUS STAND
PAMANA KALLUR, TQ: MASKI
DIST: RAICHUR- 584120.
...PETITIONER
(BY SRI. RAGHAVENDRA G GAYATRI, ADV.)

- 32 -
HC-KAR
NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


AND:

1. THE STATE OF KARNATAKA
REP. BY ITS SECRETARY
SKILL DEVELOPMENT ENTREPRENEURSHIP
AND LIVELIHOOD DEPARTMENT
M S BUILDING
BENGALURU -560001.

2. THE COMMISSIONER
DIRECTORATE OF EMPLOYMENT
AND TRAINING
KAUSHALYA BHAVAN, DAIRY CIRCLE
BANNERAGATTA ROAD
HOMEGOWDA NAGAR
BANGALORE- 560029.

3. KARNATAKA PUBLIC SERVICE COMMISSION
REP. BY ITS SECRETARY
UDYOGA SOUDHA
BENGALURU -560001.

4. SRI MANJUNATH M K
S/O NOT KNOWN TO APPLICANT
AGE: MAJOR
C/O SMT. NAGARATHNA
TH
DOOR NO.272, 5 CROSS
VINAYAKA NAGAR, WHITEFIELD
BANGALORE -560066.

5. SRI M ASIAM BHASHU
S/O NOT KNOWN TO APPLICANT
AGE: MAJOR
ND
NO.2 CROSS, SHIVAJINAGAR
HAVERI – 581110.

6. SRI AMARESHA
AGE: MAJOR
S/O SRI T S PATIL
NEAR RAM MANDIR
BRAHMIN STREET
SINDHOOR RAICHUR -584128

- 33 -
HC-KAR
NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


7. SRI SHADAB PASHA
S/O NOT KNOWN TO APPLICANT
ST
AGE: MAJOR 1 CROSS
HALEBEEDU ROAD
BANTENA HALLY, BELUR,
HASSAN-573115.
...RESPONDENTS
(BY SRI. SRI S C DESHMUKH, AGA FOR R1 & R2
SRI KASHINATH J.D., ADV. FOR R4
SRI K.M. ARARADI, ADV. FOR R5
SRI K.M. PRAKASH, ADV. FOR R3
R6 AND R7 ARE SERVED)


THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA, PRAYING TO GRANT FOLLOWING RELIEFS
A) ISSUE A WRIT OF CERTIORARI AND SET ASIDE THE ORDER
DATED 28/09/2022 PASSED IN APPLICATION NO.1677/2022 BY THE
KARNATAKA STATE ADMINISTRATIVE TRIBUNAL IN APPLICATION
NO. VIDE ANNEXURE-A PARTLY ALLOWING THE APPLICATION AND
RD
DIRECTING THE 3 RESPONDENT KPSC TO MODIFY THE
EXPERIENCE CERTIFICATE AS IN THE TRADE OF AND ALSO
DIRECTING THE PETITIONER TO PRODUCE THE MODIFIED
EXPERIENCE CERTIFICATE WITHIN 15 DAYS FROM HIS EMPLOYER
AND FURTHER ALLOW THE APPLICATION AS PRAYED IN FOR AND
ETC.


IN WP NO. 25054/2022

BETWEEN:

SRI VIRUPAKSHAPPA SARAVOONDA
S/O RAMAPPA SARAVAOONDA
AGED ABOUT 32 YEARS
KPSC REGN.10046663
PRESENTLY WORKING AS
ARTISAN, MECHANIC AT NWKRTC
RANEBENNUR DEPOT
HAVERI (DIVISON)- 581111.
...PETITIONER
(BY SRI. RAGHAVENDRA G GAYATRI, ADV.)



- 34 -
HC-KAR
NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


AND:

1. THE STATE OF KARNATAKA
REP. BY ITS SECRETARY
SKILL DEVELOPMENT ENTREPRENEURSHIP
AND LIVELIHOOD DEPARTMENT
M S BUILDING
BENGALURU- 560001.

2. THE COMMISSIONER
DIRECTORATE OF EMPLOYMENT
AND TRAINING
KAUSHALYA BHAVAN
DAIRY CIRCLE
BANNERGHATTA ROAD
HOMEGOWDA NAGAR
BANGALORE- 560029.

3. KARNATAKA PUBLIC SERVICE
COMMISSION
REP. BY ITS SECRETARY
UDYOGA SOUDHA
BENGALURU- 560001.
...RESPONDENTS
(BY SRI. S C DESHMUKH, AGA FOR R1 AND R2
SRI BASAVARAJ GODACHI, ADV. FOR R3
SRI REUBEN JACOB, SR. COUNSEL A/W
SRI K.M. PRAKASH, ADV. FOR R3)


THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA, PRAYING TO A) ISSUE A WRIT OF
CERTIORARI AND SET ASIDE THE ORDER DATED 09/09/2022
PASSED IN APPLICATION NO.139/2022 BY THE KARNATAKA STATE
ADMINISTRATIVE TRIBUNAL IN APPLICATION NO. VIDE ANNEXURE-
RD
A PARTLY ALLOWING THE APPLICATION AND DIRECTING THE 3
RESPONDENT KPSC TO MODIFY THE EXPERIENCE CERTIFICATE AS
IN THE TRADE OF AND ALSO DIRECTING THE PETITIONER TO
PRODUCE THE MODIFIED EXPERIENCE CERTIFICATE WITHIN 15
DAYS FROM HIS EMPLOYER AND FURTHER ALLOW THE
APPLICATION AS PRAYED IN FOR AND ETC.

- 35 -
HC-KAR
NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


IN WP NO. 25101/2022

BETWEEN:

SRI SAZADH S/O REYAZ AHAMED
AGED ABOUT 32 YEARS
KPSC REGN. 5811343
PRESENTLY WORKING AS
ARTISAN (AUTOMOBILE) AT BMTC
B43, SHIVANAPURA
NELAMANGALA
BANGALORE -562123.

PRESENTLY R/AT:
R/O REYAZ AHAMMED
THOLAL(P), BELUR TALUK
HASSAN DISTRICT -573115.
...PETITIONER
(BY SRI. RAGHAVENDRA G GAYATRI, ADV.)

AND:

1. THE STATE OF KARNATAKA
REP. BY ITS SECRETARY
SKILL DEVELOPMENT ENTREPRENEURSHIP
AND LIVELIHOOD DEPARTMENT
M S BUILDING
BENGALURU - 560001.

2. THE COMMISSIONER
DIRECTORATE OF EMPLOYMENT
AND TRAINING
KAUSHALYA BHAVAN, DAIRY CIRCLE
BANNERGHATTA ROAD
HOMEGOWDA NAGAR
BANGALORE – 560029.

3. KARNATAKA PUBLIC SERVICE COMMISSION
REP. BY ITS SECRETARY
UDYOGA SOUDHA
BENGALURU -560001.

4. SYED SHABUDDIN
AGE: MAJOR

- 36 -
HC-KAR
NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


R/AT D.NO.1838/2
WARD NO.29
NEAR VEGETABLE MARKET
EX -SERVICEMEN COLONY
BALLARI- 583102.

5. PRAKASH N S S/O SIDDARAMAIAH
AGED: MAJOR
R/AT NADUVAHALLY (V)
GODEKERE (P), SHETTIKERE (H)
C N HALLI (TQ)
TUMKURU- 572214.
...RESPONDENTS
(BY SRI. S.C. DESHMUKH, AGA FOR R1 AND R2
SRI BASAVARAJ GODACHI, ADV. FOR R3
SRI REUBEN JACOB, SR. COUNSEL A/W
SRI K.M. PARAKASH, ADV. FOR R3
SRI PARASHURAM AJJAMPUR LAKSHMAN, ADV. FOR R5)

THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA, PRAYING TO A) ISSUE A WRIT OF
CERTIORARI AND SET ASIDE THE ORDER DATED 30/09/2022
PASSED IN APPLICATION NO.1612/2022 BY THE KARNATAKA STATE
ADMINISTRATIVE TRIBUNAL IN APPLICATION NO. VIDE ANNEXURE-
RD
A PARTLY ALLOWING THE APPLICATION AND DIRECTING THE 3
RESPONDENT KPSC TO MODIFY THE EXPERIENCE CERTIFICATE AS
IN THE TRADE OF AND ALSO DIRECTING THE PETITIONER TO
PRODUCE THE MODIFIED EXPERIENCE CERTIFICATE WITHIN 15
DAYS FROM HIS EMPLOYER AND FURTHER ALLOW THE
APPLICATION AS PRAYED IN FOR AND B) GRANT SUCH OTHER
ORDER OR DIRECTION.


IN WP NO. 304/2023

BETWEEN:

SRI MAHESHA K N S/O NAGAPPA K
AGED ABOUT 32 YEARS
KPSC REGN.5809218
PRESENTLY WORKING AS:
CHARGEMAN AT KSRTC
KOLAR DIVISION, MALUR DEPOT
KOLAR-563130.

- 37 -
HC-KAR
NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022



PRESENTLY R/AT:
BENNEHALLI (POST)
HARAPANAHALLI TALUK
VIJAYANAGARA DISTRICT-583127.

ADDRESS FOR SERVICE:
SRI RAGHAVENDRA G GAYATRI AND
SHIVALINGEGOWDA J.S., ADVS.
ND
NO.22, RAJANNA BUILDING, 2 FLOOR
NEAR G.B.S. REDDY PETROL BUNK
NEHRU CIRCLE, SHESHADRIPURAM
BANGALORE- 560 020
MOBILE:9880033254
RAGHAVENDRAGGAYATRI @ GMAIL.COM
...PETITIONER
(BY SRI. RAGHAVENDRA G GAYATRI, ADV.)


AND:

1. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
SKILL DEVELOPMENT ENTRPRENEURSHIP
AND LIVELIHOOD DEPARTMENT
M S BUILDING
BENGALURU-560001.

2. THE COMMISSIONER
DIRECTORATE OF EMPLOYMENT
AND TRAINING
KAUSHALYA BHAVAN, DAIRY CIRCLE,
BANNERAGATTA ROAD
HOMEGOWDA NAGAR
BANGALORE-560029.

3. KARNATAKA PUBLIC SERVICE COMMISSION
REPRESENTED BY ITS SECRETARY
UDYOGA SOUDHA
BENGALURU-560001.

4. SRI MANJUNATHA M K
S/O NOT KNOW TO THE PETITIONER
AGE: MAJOR

- 38 -
HC-KAR
NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


TH
R/AT D.NO.212, 5 CROSS
VINAYAKANAGAR, WHITEFIELD
BANGALORE-560066.

5. SRI HOLYACHEMANJUNATHA
S/O NOT KNOWN TO THE PETITIONER
AGE: MAJOR
ND
R/AT 2 WARD
BEHIND JADISIDDESWARA TEMPLE
KAKUBAL POST, HOSPET TQ.,
BALLARI-583223.
...RESPONDENTS
(BY SRI. S C DESHMUKH, AGA FOR R1 AND R2
SRI BASAVARAJ GODACHI, ADV. FOR R3
SRI REUBEN JACOB, SR. COUNSEL A/W
SRI K.M. PRAKASH, ADV. FOR R3
R4 AND R5 ARE SERVED)

THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA, PRAYING TO ISSUE A WRIT OF
CERTIORARI AND SET ASIDE THE ORDER DATED 30.09.2022
PASSED IN A.NO-1805/2022 BY THE KSAT IN A.NO. VIDE
ANNEXURE-A PARTLY ALLOWING THE APPLICATION AND DIRECTING
RD
THE 3 RESPONDENT KPSC TO MODIFY THE EXPERIENCE
CERTIFICATE AS IN THE TRADE OF AND ALSO DIRECTING THE
PETITIONER TO PRODUCE THE MODIFIED EXPERIENCE CERTIFICATE
WITHIN 15 DAYS FROM HIS EMPLOYER AND FURTHER ALLOW THE
APPLICATION AS PRAYED IN FOR.


IN WP NO. 3995/2023

BETWEEN:

1. MR. MANJUNATH. N
SON OF SRI M NARAYAN
AGED ABOUT 38 YEARS
R/AT NO.51/22A,
RANGANATHA NILAYA,
BEHIND RELIANCE MART,
ND ST
22 MAIN, 1 CROSS,
VIJAYANAGAR,
BENGALURU - 560040.

- 39 -
HC-KAR
NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


2. MR. AVINASHA P S
S/O SRI SHIVAPPA
AGED ABOUT 34 YEARS
POOMA GAME (VILLAGE)
HONNAVARA POST,
DUDDA HOBLI, HASSAN TALUK,
HASSAN - 573118.
...PETITIONERS
(BY SRI. PARASHURAM A., ADV.)

AND:

1. COMMISSIONERATE/
DEPARTMENT OF INDUSTRIAL
TRAINING AND EMPLOYMENT
KAUSHALYA BHAVAN, DAIRY CIRCLE,
BANNERUGHATTA ROAD,
HOMEGOWDA NAGAR,
BENGALURU 560029
REP. BY THE COMMISSIONER.

2. KARNATAKA PUBLIC SERVICE COMMISSION
UDYOG BHAVAN,
BENGALURU - 560001
REP. BY ITS SECRETARY.

3. DIRECTORATE OF FACTORIES, BOILERS,
INDUSTRIAL SAFETY AND HEALTH
ND
2 FLOOR, KALYANA SURAKSHA BHAVAN,
DAIRY CIRCLE,
BANNERUGHATTA ROAD- 560029
REP. BY ITS DIRECTOR.

4. MR. KEERTHI A S
S/O SRI SATHYA MURTHY
R/AT NO. A 535 (OLD NO M.A. 27),
BEL NORTH COLONY, JALAHALLI POST,
BENGALURU - 560013.
...RESPONDENTS
(BY SRI. MUHAMMAD SHAMIL, ADV. FOR R2
SRI S C DESHMUKH, AGA FOR R1 & R3
SRI REUBEN JACOB, SR. COUNSEL A/W
SRI K.M. PRAKASH, ADV. FOR R2
SRI R.D. PANCHAM, ADV. FOR R4)

- 40 -
HC-KAR
NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022



THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA, PRAYING TO A) CALL FOR THE RECORDS
OF APPLICATION NO.2148/2022 ON THE FILE OF THE KARNATAKA
STATE ADMINISTRATIVE TRIBUNAL, BENGALURU; B) ISSUE A WRIT
OF CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER OR
DIRECTION TO QUASH ORDER DATED 10/01/2023 PASSED BY THE
KARNATAKA STATE ADMINISTRATIVE TRIBUNAL, BENGALURU IN
APPLICATION NO.2148/2022 (ANNEXURE-A) AND ETC.


IN WP NO. 4510/2023

BETWEEN:

THE KARNATAKA PUBLIC SERVICE COMMISSION
UDYOGASOUDHA, PARK HOUSE ROAD
BENGALURU-560001
REPRESENTED BY ITS SECRETARY.
...PETITIONER
(BY SRI. RUBEN JACOB, SR. COUNSEL A/W
SRI SIDHARTH BABURAO AND SRI SUNIL KUMAR, ADV.)


AND:

1. VIRUPAKSHAPPA SARAVOONDA
S/O RAMAPPA SARAVOONDA
AGED ABOUT 32 YEARS
KPSC REGN. 10046663
PRESENTLY WORKING AS ARTISAN
MECHANIC AT NWKRTC
RANNEBENUR DEPOT,
HAVERI DIVISION-581111

PRESENTLY R/AT
R/O HADRIHALLI HIREKERURU, HAVERI,
POWER VALLEY TOWNSHIP (BTPS)
KUDATINI-583115
BALLARI DISTRICT.

2. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
SKILL DEVELOPMENT ENTREPRENEURSHIP

- 41 -
HC-KAR
NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


AND LIVELIHOOD DEPARTMENT
M S BUILDING
BANGALORE-560001.

3. THE COMMISSIONER
DIRECTORATE OF EMPLOYMENT
AND TRAINING
KAUSHALYA BHAVAN, DAIRY CIRCLE
BANNERAGATTA ROAD
HOMBEGOWDA NAGAR
BANGALORE-560002.
...RESPONDENTS
(BY SRI. RAGHAVENDRA GAYATRI, ADV. FOR R1
SRI S C DESHMUKHAGA, ADV. FOR R2 & R3)

THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA, PRAYING TO A) CALL FOR RECORDS IN
APPLICATION NO.139/2022 AND B) ISSUE A WRIT ORDER OR
DIRECTION IN THE NATURE OF CERTIORARI TO QUASH THE ORDER
DATED 09/09/2022 MADE IN APPLICATION NO.139/2022 AT
ANNEXURE-A PASSED BY THE KARNATAKA STATE ADMINISTRATIVE
TRIBUNAL AND ETC.


IN WP NO. 5331/2023

BETWEEN:

SRI MANJUANTHA N
AGED ABOUT 38 YEARS,
D. NO. 304/1,
SOMASHEKAR REDDY BUILDING,
GULLA REDDY LAYOUT
ANEKAL MAIN ROAD,
CHANKAPURA, ANEKAL TALUK
BENGALURU URBAN DISTRICT-560099.
...PETITIONER
(BY SRI. VINAYAKA B VISHNU BATTA, ADV.)


AND:

1. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY

- 42 -
HC-KAR
NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


DEPARTMENT OF INDUSTRIAL TRAINING
AND EMPLOYMENT SKILL DEVELOPMENT
ENTREPRENEURSHIP AND LIVELIHOOD
M S BUILDING
BENGALURU - 560001.

2. THE KARNATAKA PUBLIC SERVICE COMMISSION
REP. BY ITS SECRTARY
UDYOGA SOUDHA, PALACE ROAD,
BANGALORE – 560001.

3. SRI S ANUKUMAR K A
S/O ANNEGOWDA
AGED ABOUT 32 YEARS
R/O KUNDUR VILLAGE, ALUR TALUK
HASSAN DISTRICT – 573115.
...RESPONDENTS
(BY SRI. S.C. DESHMUKH, AGA FOR R1
SRI REUBEN JACOB, SR. COUNSEL A/W
SRI K.M. PRAKASH, ADV. FOR R2)

THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA, PRAYING TO ISSUE A WRIT OF
CERTIORARI QUASHING THE IMPUGNED ORDER DATED 11.01.2023
PASSED BY THE KSAT IN A.NO-2220/2022 VIDE ANNEXURE-A AND
II) ISSUE A WRIT OF MANDAMUS DIRECTING THE RESPONDENT
NO-1 TO ISSUE APPOINTMENT ORDER TO THE PETITIONER AS PER
FINAL SELECTION LIST DATED 25.05.2022 ISSUED BY THE
RESPONDENT NO-2 VIDE ANNEXURE-A12 IN THE A.NO-2220/2022.


IN WP NO. 6033/2023

BETWEEN:

THE KARNATAKA PUBLIC SERVICE COMMISSION
UDYOGA SOUDHA
BENGALURU -560001
REP. BY ITS SECRETARY.
...PETITIONER
(BY SRI. REUBEN JACOB, SR. COUNSEL A/W
SRI MUHAMMAD SHAMIL, ADV.)



- 43 -
HC-KAR
NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


AND:

1. KEERTHI. A. S.
S/O SATHYA MURTHY
AGED ABOUT 33 YEARS
R/AT N.A.5355 (OLD NO.M.A.27)
BEL NORTH COLONY,
JALAHALLI POST
BENGAULRU - 560013.

2. THE COMMISSIONER
DEPARTMENT OF INDUSTRIAL TRAINING
AND EMPLOYMENT
KOUSHALYA BHAVAN
DAIRY CIRCLE
BANNERGHATTA ROAD
BANGALORE -560029.

3. THE DIRECTOR
DIRECTORATE OF FACTORIES, BOILERS
INDUSTRIAL SAFETY AND HEALTH
ND
2 FLOOR, KALYANA SURAKSHA BHAVAN
DAIRY CIRCLE, BANNERGHATTA ROAD
BANGALORE - 560029.

4. MANJUANTH N
AGE: MAJOR
R/AT NO.51/22A
RANGANATHA NILAYA
BEHIND RELIANCE MART
ND ST
22 MAIN, 1 CROSS
VIJAYANAGAR
BENGALURU -560040.

5. AVINASH P S S/O SHIVAPPA
MAJOR
R/AT POOMA GAME (VILLAGE)
HONNAVARA POST
DUDDA HOBLI, HASSAN TALUK
HASSAN - 573118.
...RESPONDENTS
(BY SRI. PANCHAM R. D., ADV. FOR R1
SRI S C DESHMUKH, AGA FOR R2 & R3
SRI PARASHURAM A.L., ADV. FOR R4 & R5)

- 44 -
HC-KAR
NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA, PRAYING TO A) CALL FOR RECORDS IN
APPLICATION NO.2148/2022 AND B) ISSUE A WRIT OF CERTIORARI
TO QUASH THE FINAL ORDER DATED 10.01.2023 (INCORRECTLY
SHOWN AS DATED 10.01.2022 IN THE CERTIFIED COPY) IN
APPLICATION NO. 2148/2022 PASSED BY THE KARNATAKA STATE
ADMINISTRATIVE TRIBUNAL, BENGALURU VIDE ANNEXURE-A AND
CONSEQUENTLY TO DISMISS THE SAID APPLICATION NO.
2148/2022 FILED BY THE RESPONDENT NO.1 AND ETC.


IN WP NO. 17803/2023

BETWEEN:

SRI NAIK MAHAMED ANIFSAB(ESM)
S/O LATE MAHAMED ISMAIL SAB,
AGED ABOUT 48 YEARS,
RESIDING AT NO 113,
ST
1 FLOOR, VARADA BLOCK,
KPWD C AND D QUARTERS,
KORAMANGALA - 560047
BANGALORE.
...PETITIONER
(BY SRI. GIRI KUMAR S. V., ADV.)

AND:

1. THE STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF INDUSTRIAL
TRAINING AND EMPLOYMENT
VIDHANA SOUDHA
BENGALURU 560001.

2. THE SECRETARY
KARNATAKA PUBLIC SERVICE
COMMISSION
PARK HOUSE,
BENGALURU- 560001.
...RESPONDENTS
(BY SRI. S C DESHMUKH, AGA FOR R1
SRI REUBEN JACOB, SR. COUNSEL A/W
SRI K.M. PRAKASH, ADV. FOR R2)

- 45 -
HC-KAR
NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022



THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA, PRAYING TO A) ISSUE A WRIT OF
CERTIORARI OR ORDERS OR ANY WRIT FOR QUASHING THE
IMPUGNED ORDER DATED 15/03/2023 IN APPLICATION
NO.2745/2022 AT ANNEXURE-A AND REVIEW ORDER DATED
20/07/2023 IN RA NO.28/2023 AT ANNEXURE-B; B) ISSUE
ND
DIRECTION TO 2 RESPONDENT TO CONSIDER THE CANDIDATURE
OF THE PETITIONER IN SELECTION NOTIFICATION BEARING
NO.R(2) 3567/17-18/PSC DATED 19/02/2018 AND ETC.


IN WP NO. 24807/2023

BETWEEN:

NAGARAJU C
S/O CHANNABOYI C,
AGED ABOUT 45 YEARS,
NO.497/A, C/O BORAIAH K. P.,
TH
11 CROSS, NEAR KPTCL,
LEELAVATHI EXTENSION, MADDUR,
MANDYA DISTRICT – 571428.
...PETITIONER
(BY SRI. BELLE R., ADV.)


AND:

1. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
SKILL DEVELOPMENT ENTREPRENEURSHIP
AND LIVELIHOOD DEPARTMENT,
M S BUILDING,
BENGALURU – 560001.

2. THE COMMISSIONER
DEPT. OF EMPLOYMENT AND TRAINING,
KAUSHALYA BHAVAN, DAIRY CIRCLE,
BANNEGHATTA ROAD,
HOMEGOWDA NAGAR,
BENGALURU - 560029.

- 46 -
HC-KAR
NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


3. KARNATAKA PUBLIC SERVICE COMMISSION
REP. BY ITS SECRETARY,
UDYOG SOUDHA,
BENGALURU - 560001.

4. VIRUPAKSHAPPA SARAVOONDA
S/O RAMAPPA SARAVOONDA,
AGED ABOUT 32 YEARS,
KPSC REGN.10046663
PRESENTLY WORKING AS ARTISAN,
MECHANIC AT NWKRTC,
RANEBENNUR DEPOT,
HAVERI DIVISION- 581111.
...RESPONDENTS
(BY SRI. S C DESHMUKH, AGA FOR R1 & R2
SRI REUBEN JACOB, SR.COUNSEL A/W
SRI K.M. PRAKASH, ADV. FOR R3
R4- SERVED)

THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA, PRAYING TO A) CALL FOR RECORDS IN
APPLICATION NO.139/2022 AT ANNEXURE-C; B) ISSUE A WRIT,
ORDER OR DIRECTION IN THE NATURE OF CERTIORARI TO QUASH
THE ORDER DATED 09/09/2022 MADE IN APPLICATION
NO.139/2022 AT ANNEXURE-B PASSED BY THE KARNATAKA STATE
ADMINISTRATIVE TRIBUNAL AND ETC.


IN WP NO. 25416/2023

BETWEEN:

1. PRASANNA. H. Y.
S/O YADAVAMURTHY
AGED ABOUT 36 YEARS,
NO.32, HITTANAHALLI KOPPAL
VILLAGE AND POST, MALAVALLI
MANDYA -571424.

2. SOMASHEKHARA G
S/O GOVINDASWAMY K,
AGED ABOUT 36 YEARS,
BEHIND THAYAMMA,
TEMPLE KOTTURU ROAD,

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HC-KAR
NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


CHINTARAPALLI,
HAGARIBOMMANAHALLI
VIJAYANAGARA -583212.

3. RAJASHEKHAR P G
S/O SHANKRAPPA P G,
AGED ABOUT 31 YEARS,
S/O SHANKRAPPA HOUSE,
MUMBER 138,
KANAKADASA NAGARA,
JANEKUNTE VILLAGE,
AND JANEKUNTE POST,
BALLARI - 583115.

4. ASHA B M
D/O SHIVAMURTHY B M
AGED ABOUT 29 YEARS,
RESIDING AT NO.42,
YMK PROPERTIES BEHIND
SAMBRAM COLLEGE
BANGALORE-560097.

5. ARCHANA R
D/O RAMAREDDY V
AGED ABOUT 37 YEARS,
KOTHARU PATHAPALYA, BAGEPALLI,
CHIKKABALLAPUR-562101.

6. VISWANATH B S
S/O BASAVARAJU B S
AGED ABOUT 45 YEARS
R/AT NO.39, SRI PARVATHINILAYA,
SRI RAMAKRISHNA PARAMAHAMSA
BLOCK, TEACHERS LAYOUT
MYSURU-570029.

7. RAMESH KULLALLI
S/O CHANNAPPA
AGED ABOUT 35 YEARS
AT/PO HANCHANAL KADAPATTI
JAMKHANDI
BAGALKOT-587119.

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HC-KAR
NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


8. SURESHA P M
S/O MALLIKARJUNA P
AGED ABOUT 30 YEARS,
PARAMADEVANA HALLI POST
BALLARI-583101.

9. MUTTAPPA MADAR
S/O BHIMAPPA
AGED ABOUT 40 YEARS,
AT/ GIRAGANV
RC POST: MALAPUR
BAGALKOT-587313.

10. KRISHNA JAMBAGI
S/O RAMESH
AGED ABOUT 35 YEARS,
SO DEVARADDERAHATTI
TQ ATHANI DT
BELAGAVI-590001.

11. GIRISHKUMAR H S
S/O SIDDAREVAIAH H R
AGED ABOUT 42 YEARS,
NEAR KAVERI HIGH SCHOOL,
SHANTHI NAGAR,
TUMAKURU-572101.

12. RAVI HALLUR
S/O MUTTAPPA HALLUR
AGED ABOUT 38 YEARS
A/P MUGALKHOD RAIBAG
BELAGAVI-591235.

13. MOUNESHA BADIGER
S/O CHANNAPPA
AGED ABOUT 34 YEARS
MAHALINGPUR.

14. SHIVAKUMAR B
S/O MALLAYYA
AGED ABOUT 42 YEARS,
H. NO.3-10-39
VIDYANAGAR, SEDAM DISTRICT
KALABURGI-585222.

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HC-KAR
NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022



15. CHETHAN M N
S/O NAGARAJEGOWDA
AGED ABOUT 30 YEARS,
MENASAGERE, MADDUR,
MANDYA-571428.

16. MANJUNATHA M N
S/O NAGARAJAPPA M
AGED ABOUT 38 YEARS
THAKKANAHALLI
KAMMARAGATTE
HONNALI TALUK
DAVANAGERE-577224.

17. ANAND PADEPPANAVAR
S/O SHANKAR
AGED ABOUT 34 YEARS
ST
H. NO.170 1 CROSS
NEHRU NAGAR
BELAGAVI-590010.

18. SANTOSH JADHAV
S/O ASHOK
AGED ABOUT 41 YEARS
POST BALLOLLI, TA-INDI
VIJAYAPUR-586117.

19. SUKANYA RAO P
D/O SURESHA RAO P
AGED ABOUT 39 YEARS
CANARA METALS COMPOUND
NEHRU NAGAR, PUTTUR
DAKSHINA KANNADA-574203.

20. LAKSHMI D/O SHANKARA
AGED ABOUT 33 YEARS
TH
4 CROSS, SIDDARTHA NAGARA
KOLLEGALA MAIN ROAD, MALAVALLI
MANDYA-571430.

21. AJJAIAH K T
S/O THIPPESHAPPA K
AGED ABOUT 36 YEARS

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HC-KAR
NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


KAKANURU, CHANANGIRI
DAVANAGERE DIST-577552.

22. SHARATH KUMAR S H
S/O HEMANTHA KUMAR S
AGED ABOUT 37 YEARS
SOODLU HOUSE, BILINELE VILLAGE
NETTANA POST, PUTTUR
DAKSHINA KANNADA-574230.

23. NETAJI KAMBLE
S/O BHAGAWANT
AGED ABOUT 43 YEARS
ND
NO.36, 2 CROSS
RD
3 MAIN, SHANKAR NAGAR
ATHANI-591304.

24. GEETHAVVA K
D/O SOMANNA K
AGED ABOUT 32 YEARS
K AYYANAHALLI POST
HUVINAHADAGALI
VIJAYANAGARA-583216.
...PETITIONERS
(BY SRI. BELLE R., ADV.)


AND:

1. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
SKILL DEVELOPMENT ENTREPRENEURSHIP
AND LIVELIHOOD DEPARTMENT,
M S BUILDING
BENGALURU -560001.

2. THE COMMISSIONER
DEPT. OF EMPLOYMENT AND TRAINING
KAUSHALYA BHAVAN,
DAIRY CIRCLE,
BANNERGHATTA ROAD,
HOMEGOWDA NAGAR,
BENGALURU - 560029.

- 51 -
HC-KAR
NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


3. KARNATAKA PUBLIC SERVICES COMMISSION
REP. BY ITS SECRETARY
UDYOGA SOUDHA
BENGALURU -560001.

4. THE COMMISSIONER
TECHNICAL EDUCATION DEPARTMENT,
PALACE ROAD,
BANGALORE -560001.

5. SRI SHIVAPRASAD K
AGE MAJOR
R/AT SRI HORAMATT,
B G PURA, MALAVALLI,
MANDYA -571417.

6. SRI SHIVARAJ JAMADAR
AGE: MAJOR,
R/A POST CHALAGERA, TQ ALAND,
KALABURGI - 585236.

7. SHIVAKUMARA GOUDA S
AGED ABOUT 33 YEARS,
S/O POMPANNA GOUDA S,
RESIDING AT NO.21,
NEAR SIDDARAMESHWARA TEMPLE,
GOWDARA ONI, BELLARY,
BELLARY TALUK AND DISTRICT.

8. SRI ANANDA BALIGANOORA
AGE: MAJOR,
R/AT NO.93, NINGAPUR,
ITAGI POST, YALBURGA TALUK,
KOPPAL DIST.-583232
(REGISTER NO.5912590, SI.NO.5 IN HK)

9. MANJUNATHA
AGE: MAJOR,
R/A KURDI, MANVI TALUK,
RAICHUR DISTRICT, RAICHUR,
(REGISTER NO.5910415, SI.NO.8 IN HK)

10. PRASHANTH
AGE: MAJOR,

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C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


R/A MALI DURGA AREA,
NEAR MAHALAKSHMI CHOWK,
JEEVARGI, KALABURGI-585310
(REGISTER NO.5913186, SI.NO.7 IN HK)

11. SRI. TUKARAM BAJANTRI
S/O CHANDRU BAJANTRI,
AGED ABOUT 33 YEARS,
R/AT CHANNEL ROAD,
TQ JAMKAHNDI,
BAGALKOT, KARNATAKA
BAGALKOT-587119.

12. SRI.CHANDRU V R
AGED ABOUT 44 YEARS,
TH
R/O LIG 55, 4 STAGE, KHB CLOLONY,
KUVEMPU NAGARA MYSORE,
JTK EXTENSION MYSORE,
MYSORE-570023
SL.NO.220, CATEGORY SC,
TRADE-FITTER

13. SRI.DEEPAK S/O DADARAO,
AGED ABOUT 37 YEARS,
R/O SIDDARTH NAGAR,
BHALKI, BIDAR-585328
SL.NO.219, CATEGORY SC,
TRADE-FITTER

14. SRI.MADHU K
AGED ABOUT 34 YEARS,
ND TH
R/O 2 CROSS, 9 WARD,
SL CHOWKI, HOSPET
BALLARI-583201
SL.NO.208, CATEGORY CAT-1,
TRADE-FITTER

15. SMT. CHENAMMA K M
W/O SRIKANATHAIAH CM,
AGED ABOUT 35 YEARS,
R/O DOOR NO.186, WARD NO.05
BADADARA ONI KOTTUR POST,
KOTTUR, BALLARI-583134
SL.NO.51, HK QUOTA,

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HC-KAR
NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


CATEGORY-GM/3B/W,
TRADE-FITTER

16. SRI NAVEEN KUMAR B K
AGED ABOUT 33 YEARS,
R/O KUSHI NILAYA,
BEHIND BISILU MARAMMA TEMPLE ROAD,
NEW EXTENSION BELAVADI
MYSORE - 570018
SL.NO.220, CATEGORY 3A,
TRADE-FITTER

17. KIRAN K S/O KRISHNAMURTHY,
AGED ABOUT 34 YEARS,
TH
R/AT NO.249, 9 CROSS,
KEMPEGOWDA ROAD,
KUMVEMPUNAGARA, KUNIGAL
TUMKUR DIST-572130.

18. SHRIKANTH NARAYANAKAR
S/O NARAYANAKAR,
MORATAGI GALLI, SINDAGI
VIJAYAPURA-586128.

19. NAGESH S
NO.19-5-393/5
SIDDESHWAR COLONY,
NAUBAD, BIDAR-585402.

20. SIDDA REDDY
HANKUNI POST,
HANUMAN NAGAR,
HUMANABAD TALUK,
BIDAR-585330.

21. KIRAN KUMAR M Y
MALLEDEVARAHALLI,
KARTHIKERE POST,
CHIKAMAGALURU-577101.

22. KHURSHIDALAM MULLA
NO.969, KADALAGI GALLI,
LAXMI TEMPLE,
KANAGALAP POST,

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HC-KAR
NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


HUKKERI TALUK,
BELAGAVI-591225.

23. MAHANTESHA
S/O DURGAPPA HANCHINAL,
AT POST TAVARAGERE
BASAVANA CAP,
NEAR BASAVESHWARA TEMPLE,
KOPPALA- 583279.

24. DEEPAK S/O LOKANATH GATTY,
KANDOOR HOUSE, SAJIPA
MOODA VILLAGE AND POST,
BANTWALA TALUK,
DAKSHINA KANNADA -574231.

25. NARASIMHAMURTHY K C
C/O SHIVANNA K N
TEACHER,
TH
5 CROSS, VIJAYANAGAR GUBBI,
TUMAKURU – 572216.

26. VINAYA KUMAR G V
TH
INCHARA, NO.4 109C,
TH
6 CROSS,
GIRINAGR LANDLINKS TOWNSHIP,
DEREBAIL, KONCHADY,
MANGALURU - 575008.

27. SUNIL KUMAR
NO.1-130, LAXMI CHOWK,
JEEWARGI,
KALABURAGI- 585310.

28. THIPPESWAMY M
DOOR NO.687/1,
OPP: SRS COLONY,
SRS HOOTAGALLI,
MYSURU- 570018.

29. SHANKAR MIRASHI
YADOGA POST, HALIYAL TALUK,
UTTAR KANNADA- 581329
16. DEVENDRAPPA BADIIGER,

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HC-KAR
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WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


S/O NINGAPPA BADIGER,
ALAGAWADI, ALAGWADI POST,
DHARWAD – 582208.

30. VENKATESH K C
S/O CHALUVE GOWDA K C,
VIVEK NAGAR,
HASAAN- 573201.

31. SHARATH KUMAR S H
SOODLU HOUSE,
BILLINELE VILLAGE,
NETTANA POST, PUTTUR TALUK,
DAKSHINA KANNADA-574230.

32. RAGAVA REDDY B
S/O BASAVA REDDY,
OBALAPURA ROAD,
RAMPURA POST,
MOLAKALMUR TALUK,
CHITRADURGA -577540.

33. MANJUNATHA V
NO.145, WARD NO.1,
TAMAKA, KOLAR-563101.

34. MADHU KUMAR J L
SINGENAHALLI RAMAGIRI,
HOLAKERE,
CHITRADURGA- 577539.

35. AMARESH DEVAPPA BALAGANOOR
KAMBALIHAL POST,
HUNAGUND TALUK,
BAGALKOTE -587125.

36. SRI VENU L R
NO.190, LINGAPATTANA,
MALAVALLI TALUK,
MANDYA -571421.

37. NAVEEN KUMAR B K
”KUSHI NILAYA”,
BEHIND BISILU MARAMMA TEMPLE ROAD,

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HC-KAR
NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


NEW EXTENSION, BELAVADI,
MYSURU – 570018.

38. ISHWARAPPA ANGADI
S/O BASAWARAJ ANGADI,
ARAKERI,
HIRE BAZAR GAJENDRAGAD.
GADAG - 582114.

39. NAGARAJU H M S/O MAHADEVA,
AGED ABOUT 29 YEARS,
R/O KULIBELE, KASABA HOBLI,
KANAKAPURA TALUK,
HORALAGALLU, RAMANAGARA,
KARNATAKA- 562117.

40. MAHESH KUMAR D S
S/O SIDDAPPAJI K,
AGED ABOUT 32 YEARS,
R/O NO.478, MALAVALLI TALUK,
KASABA 2 HOBLI, DHANAGUR,
MANDYA, KARNATAKA-571430.

41. NIRUPAMA J D/O JAGAIAH,
AGED ABOUT 35 YEARS,
R/O NO.125, KERE BIDI,
RAGHAVENDRA COLON,
KURUPETE, KANAKAPURA,
MYSORE ROAD,
RAMANAGARA-562117.

42. SHIVAGANGAMMA
D/O SIDDANA GOWDA,
AGED ABOUT 35 YEARS,
TH
R/O 688, 5 CROSS,
MAHALAKSHMIPURAM LAYOUT,
BANGALORE – 560086.

43. SOMANAGOUDA GURANNA PADEKANUR
S/O GURANNA PADEKANUR,
AGED ABOUT 32 YEARS,
R/O LAKSHMANNA BIDI,
BASAVANA BAGEWADI TALUK,

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HC-KAR
NC: 2026:KHC:57048-DB
WP No. 24738 of 2022
C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


HUVINAHIPPARGI BIJAPUR,
KARNATAKA- 586208.
...RESPONDENTS
(BY SRI. S C DESHMUKH, AGA FOR R1, R2 & R4
SRI REUBEN JACOB, SR. COUNSEL A/W
SRI K.M. PRAKASH, ADV. FOR R3
SRI HARISH N.R., ADV. FOR R32
SERVED TO- R5-6, R8, R11-R18, R21-R24,
R27-R31, R34, R36-R41, R43
V/O/D 19.03.2025 SERVICE OF NOTICE IN R/O R9 IS H/S)

THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA, PRAYING TO A) CALL FOR RECORDS IN
APPLICATION NO.14720/2022, 2585/2022 AND 6280-6285/2022; B)
ISSUE A WRIT, ORDER OR DIRECTION IN THE NATURE OF
CERTIORARI TO QUASH THE ORDER DATED 25.01.2023, 01.02.2023
AND 18.08.2023 MADE IN APPLICATION NO.2585/2022, 2687/2022
AND 6280-6285/2022 AT ANNEXURE A1 TO A3 PASSED BY THE
KARNATAKA STATE ADMINISTRATIVE TRIBUNAL AND ETC.


IN WP NO. 27885/2023

BETWEEN:

1. CHETAN BOGAR
S/O ASHOK
AGED ABOUT 34 YEARS,
GOVT. ITI HUBLI
H.NO.06 BASTI GALLI ALARWAD
BELAGAVI- 591236.

2. SANTHOSHA G S S/O SWAMY
AGED ABOUT 33 YEARS
GOVT. ITI B T CENTRE,
TH
5 MAIN, TUMKUR ROAD,
PEENYA, BANGALORE-560022.

3. MANJUNATHA SWAMY K
S/O KUMARASWAMY
02-MAY-1986
AGED ABOUT 36 YEARS,
KOTTIGEHALLI, NELIKERE POST,
TIPTUR TA, TUMKUR-572224.

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HC-KAR
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C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022



4. VENKATESH K C
S/O CHALUVE GOWDA K C
AGED ABOUT 30 YEARS
VIVEK NAGAR
HOLENARASIPURA
HASSAN – 573201.

5. SHADAB PASHA
S/O RAFEEQ AHAMED
AGED ABOUT 34 YEARS
GOVT. ITI BELUR (T),
ST
1 CROSS, HALEBEEDU ROAD,
BANTENAHALLI, BELUR (T),
HASSAN - 573115.

6. MAHESHA C B
S/O BHAVANISHANKAR
AGED ABOUT 36 YEARS
GOVT. ITI KESTUR,
MADDUR TALUK,
CHIKKAMANDYA,
GOPALAPURA POST,
MANDYA – 571402.

7. MAHANTESH TANODI
S/O ISHWAR
AGED ABOUT 36 YEARS
GOVERNMENT ITI HALIYAL -581356
MAHANTESH TANODI
POST: NIDASOSHI, HUKKERI DIST.,
BELAGAVI – 591236.

8. M ASLAM BHASHU
S/O A R MASUTI
AGED ABOUT 42 YEARS
GITI HALIYAL, SHIVAJI NAGAR
ND
2 CROSS, HAVERI-581110.

9. UMESH M S/O MALLASHETTY
AGED ABOUT 37 YEARS,
NEW VENKTESWAR TEMPL BACK SIDE

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HC-KAR
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C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


K M DODDI
MALAVALLI – 571430.
...PETITIONERS
(BY SRI. BELLE R., ADV.)


AND:

1. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
SKILL DEVELOPMENT ENTREPRENEURSHIP
AND LIVELIHOOD DEPARTMENT
M S BUILDING
BENGALURU – 560001.

2. THE PRINCIPAL SECRETARY
TO THE GOVERNMENT OF KARNATAKA
DEPARTMENT OF LABOUR,
VIDHANA SOUDHA,
DR. B R AMBEDKAR VEEDHI,
BENGALURU -560001.

3. THE COMMISSIONER
DEPT. OF EMPLOYMENT AND TRAINING,
KAUSHALYA BHAVAN,
DAIRY CRICLE, BANNERGATTA ROAD,
HOMEGOWDA NAGAR,
BENGALURU – 560029.

4. KARNATAKA PUBLIC SERVICES COMMISSION
REP. BY ITS SECRETARY,
UDYOGA SOUDHA,
BENGALURU – 560001.

5. THE DIRECTOR
INDUSTRIAL TRAINING AND EMPLOYMENT,
KOUSHALYA BHAVAN, DAIRY CIRCLE,
BANNERGHATTA ROAD,
BENGALURU – 560029.

6. THE DIRECTOR
DIRECTORATE OF FACTORIES, BOILERS,
INDUSTRIAL SAFETY AND HEALTH
ND
2 FLOOR,

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WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


KALYANA SURAKSHA BHAVAN,
BANNERGHATTA RAOD,
NEAR DIARY CIRCLE,
BENGALURU – 560029.

7. MR. RAGHAVENDRA PRASAD
S/O THOTADA MUNIYAPPA,
AGED ABOUT 38 YEARS,
PRESENTLY WORKING AS
SENIOR EXECUTIVE IN PISTON,
MACHINE SHOP, QUALITY DEPARTMENT,
FEDERAL MUGUL GOUTZE INDI,
DODDABALLAPURA ROAD,
YELAHANKA, BENGALURU-560092

PRESENTLY R/AT NEAR
LAKSHMINARAYANA TEMPLE,
AMRUTHAHALLI
SAHAKARANAGARA POST,
BENGALURU -560092.

8. MR. BASAVARAJA
AGED ABOUT 32 YEARS,
WARD NO.2, POTANAL ROAD,
BALAGANUR TALUK, SINDHANUR,
RAICHUR DISTRICT, PIN-584 138.

9. PRABHAKAR P
AGED ABOUT 25 YEARS,
BACHAMMANAHALLI VILLAGE,
PAVAGADA TALUK,
TUMKUR DISTRICT- 561202.

10. MANU K R
AGED ABOUT 34 YEARS,
NO.214-A, KARTHIKERE POST,
KARTHIKERE,
CHIKKAMAGALURU- 577101.

11. CHETAN D S
DIBBUR, AT POST DIBBUR,
TUMKURU- 572106.

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C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


12. MANJUNATHASWAMY
AGED ABOUT 36 YEARS,
C/O GEYNIUM INFORMATION
TECHNOLOGIES PVT. LTD.,
ND
2 FLOOR, SANJANA PLAZA,
ELEPHANT ROCK ROAD,
RD
3 BLOCK, JAYANAGAR,
BENGALURU -560011.

13. SRI RAJANNA TELI S/O R N TELI,
TELI COMPLEX, INDI ROAD,
VIJAPUR,
VIJAPUR DISTRICT- 586103.

14. SRI AMARESH
R/AT NEAR RAM MANDIR,
BRAHMIN STREET,
SINDANUR RAICHUR DISTRICT,
PIN: 584 128.

15. SRI SHIVANANDA NINGAPPA KILABNUR
R/A RADDER- TIMMAPUR,
BADAMI TALUK,
BAGALKOT DISTRICT - 587 206.

16. SRI VITHOB MURACHAVAR
R/A BAGALUR, SINDAGI TALUK,
VIJAPURA DISTRICT - 586 101.

17. SRI SHABBIRSAB S/O CHANDASAB,
R/A ANAHOUSR, LINGASUR TALUK,
RAICHUR DISTRICT - 584 122.

18. SRI RAMANJANAYALU B
S/O VENKATESHALU B.
HOUSE NO.128, DEVINAGAR,
ND
2 CROSS, BELLARY,
BELLARY DISTRICT - 583 104.

19. SRI MANJUNATHA M K
TH
R/AT 212, 5 CROSS,
VINAYAKANAGAR, WHITEFILED,
BENGALURU - 560 066.

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NC: 2026:KHC:57048-DB
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C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


20. SRI HOLYACHEMANJUANTHA
ND
R/AT 2 WARD,
BEHIND JADISIDESWARA TEMPLE,
KAKUBAL POST, HOSPET TALUK,
BELLARI DISTRICT - 583 101.

21. SRI KOTRAIAH B M
RD
R/AT NO.48, 3 CROSS, R R LAYOUT,
NEAR PRIT MEDARAHALLI,
CHIKKABANNAVARA,
BENGALURU - 560 090.

22. SRI MANJUNATH M K
S/O NOT KNOWN TO APPLICANT,
AGE: MAJOR,
C/O SMT. NAGARATHNA,
TH
DOOR NO.272, 5 CROSS,
VINAYAKA NAGAR, WHITEFIELD,
BANGALORE -560 066.

23. SRI ASHOK KASHINATH DEVALI
S/O KASHINATH DEVALI,
AGED ABOUT 38 YEARS,
SHANKARHILL TOWN,
JSW, TORANGALLU,
BELLARY - 583 123.

24. SRI PRASANNA H M
S/O MUDDAIH,
AGED ABOUT 34 YEARS,
HEMMARAGALA VILLAGE,
NANJANGUD TALUK,
MYSURU -571 312.

25. SRI SHARANABASAPPA
S/O TULAJAPPA,
AGED ABOUT 34 YEARS,
SHARANABASAPPA WADI,
ROOM NO.T1/10, S G COLONY,
JSW TOWNSHIP.

26. SRI UDAYA KUMAR
S/O SHIVAJI RAO,
AGED ABOUT 28 YEARS,

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C/W WP No. 12958 of 2022
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AND 31 OTHERS


CNR: KAHC010573532022


E6/10, SHANKAR GUDDA COLONY,
JSW STEEL LIMITED,
TORANAGALLU, BELLARY - 583 123.

27. SRI ASHOK C M S/O MOTAPPA,
AGED ABOUT 35 YEARS,
R/AT BIDARAGERE VILLAGE,
UDRI POST, SORAB TALUK,
SHIMOGA DISTRICT.

28. SRI DHANAJAYA
S/O BOREGOWDA,
AGED ABOUT 30 YEARS,
R/AT D4/19
SHANKARAGODDA COLONY,
JSW TOWNSHIP TORANAGALU,
SANDUR TALUK, BELARY DISTRCT.

29. SRI CHANDU BASAH
S/O KHAJA HUSENSAB,
R/AT WARD NO.1,
NEAR SUNKLAMMA TEMPLE,
ANANTHAPURA D POST,
SANDURU TALUK, BELLARY,
DISTRICT - 583 152.

30. SRI PUNIT KUMAR C G
S/O GURUMALLA SHETTY,
AGED ABOUT 34 YEARS,
R/AT NO. A-561, A- TYPE,
BEML NAGARA, KOLAR-563 115.

31. SRI DEVARAJ K T
S/O THIMMAIAH K C.,
AGED ABOUT 32 YEARS,
R/AT SWADENAHALLI POST,
TUMKUR TALUK AND DISTRICT.

32. SRI PRASANNA KUMAR RACHAYYANAMATH
S/O SHIDLINGASWAMI,
R/AT SAMRUDHI BADAVANE,
NEAR VAISHNODEVI TEMPLE,
ESHWARANAGARA HUBLI,
DHARWAD DISTRICT-580 025.

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C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022



33. SRI VISHWANATH KONDED
S/O BASAVARJ, R/AT NO.17/2,
ST
BHARAT NAGAR, 1 HUBLI,
DHARWAD DISTRICT-580 024.

34. SRI ANIL KUMAR S/O NAGARAJ,
AGED ABOUT 32 YEARS,
R/AT NO. 8-11-200/61,
NEW NGO COLONY,
BOLAMMANA DODDI ROAD,
RAICHUR -584 101.

35. SRI ZAKIR HUSSAIN
S/O SRI JAVOOR PASHA,
AGED ABOUT 37 YEARS,
KPSC REGN. 590 6524
PRESENTLY WORKING AS ARTISAN,
AT KSRTC, LINGASUGUR DEPOT-584 122
RAICHUR DIVISION,
PRESENTLY RESIDING AT:
NEAR BUS STAND,
PAMANA KALLUR, TQ: MASKI,
DIST: RAICHUR- 584 120.

36. SRI SUDHARSHAN K C
S/O CHANDRANAIK,
AGED ABOUT 31 YEARS,
R/AT KEREBAILU VILLAGE,
HOSAGADHE POST,
SHIVAMOGGA- 577 411
(REGISTER NO. 5912643 IN)
...RESPONDENTS
(BY SRI. S C DESHMUKHA, AGA FOR R1-R3
SRI REUBEN JACOB, SR. COUNSEL A/W
SRI K.M. PRAKASH, ADV. FOR R4
SERVED TO R5, R6, R7, R9-R18, R20, R24-R31, R35-R36
V/O/D 19.03.2025 SERVICE OF NOTICE IS H/S
IN R/O R21, R33, R34)

THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA, PRAYING TO A) CALL FOR RECORDS IN
APPLICATION NO.1088-1099/2022, 5146/2022. 5750/2021 AND
1677/2022; B) ISSUE A WRIT, ORDER OR DIRECTION IN THE

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NC: 2026:KHC:57048-DB
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C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


NATURE OF CERTIORARI TO QUASH THE ORDER DATED 15.03.2023,
19.04.2023, 21.08.2021 AND 28.09.2023 MADE IN APPLICATION
NO.1088-1099/2022, 5146/2022, 1677/2022 AND 5750/2021 AT
ANNEXURE-B1 TO B4 PASSED BY THE KARNATAKA STATE
ADMINISTRATIVE TRIBUNAL AND ETC.


IN WP NO. 27895/2023

BETWEEN:

1. VEERESH K M
S/O BASAVARAJA K M
AGED ABOUT 36 YEARS,
K M NEKAR STREET
NEAR GANESH TEMPLE
KURUGODU,
BALLARI - 583101.

2. SHARATH K M S/O MALLESH
AGED ABOUT 32 YEARS,
NO.120, NEAR RAMAMANDIRA,
K BETTAHALLI, VILLAGE,
PANDAVAPURA TALLUK
MANDYA - 571434.

3. NARASIMHAMURTHY N
S/O NARAYANASWAMY G N
AGED ABOUT 35 YEARS,
ND
NO.152, 2 CROSS
MUNICIPAL LAYOUT WARD NO. 6,
CHICKABALLAPUR- 562101.

4. BABURAO BELLUBBI
S/O BHEEMAPPA,
AGED ABOUT 35 YEARS,
AT POST KOLHAR- 586210
DIST. VIJAYAPIR TALUK KOLHAR
BIJAPUR - 586210.

5. NIVEDHITHA V N
D/O NAGARAJA M
AGED ABOUT 30 YEARS,
VADAGUR VILLAGE,

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KEMBODI POST,
KOLAR - 563101.

6. SHIVARAMU B R
S/O RAMGOWDA,
AGED ABOUT 36 YEARS,
BEERAVALLI, K R PET TALUK
MANDYA - 5714256.

7. CHANDRANAYAKA I R
S/O RAMANAYAKA,
AGED ABOUT 37 YEARS,
ICHANAHALLI, RAJANABILAGULY
PERIYAPATNA,
MYSURU – 571107.

8. AMBIKA D/O SHANMUKAPPA,
AGED ABOUT 39 YEARS,
AMBIKA W/O ANANT SAWALGI
ANDUR P/O ANDUR TALUK
BIDAR - 585402.

9. SHAIKAJA G S D/O SWAMY G K
AGED ABOUT 35 YEARS,
H MUDUGERE, GANJIGERE
BOOKANAKERE, K R PET
MANDYA - 571812.

10. SHAKNAR NAYAK
S/O ARJA NAYAK,
AGED ABOUT 37 YEARS,
DOOR NO.04, SHIVANANJAPPA,
ST
BUILDING 1 CROSS CHAMPAKANAGR,
NEAR PANCHAMUKHI TEMPLE
SAKALESHPUR - 573127.

11. VANI C D/O CHALUVAIAH ACHAR,
AGED ABOUT 41 YEARS,
MARIGADDIGE ROAD,
SUNKADA KATTE,
NARASIMHARAJA PURA (T)
CHIKMAGALURU (D).

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12. SHRUTHI G D/O GOPALA B
AGED ABOUT 31 YEARS,
SHRUTHI G D/O BELLARY GOPAL
CHOWKISALMATA CIRCLE,
S S ROAD, SHIRALAKOPPA-577428.

13. ANITHA C V
D/O VISHWANATHA SHEETTY T
AGED ABOUT 35 YEARS,
W/O DINESH K L
NAVAMI DIGITAL STUDIO,
OPP IB TOWER, ANJANAEYA
TEMPLE ROAD, VIJAYAPURA,
CHIKKAMAGALURU 577101.

14. MANJUANTHA K Y
S/O YELLOJI RAO K R
AGED ABOUT 34 YEARS,
MANJUNATHA K Y,
S/O YELLOJI RAO K R,
VAISHANAVI JEWELLERS OPPOSITE,
MARKET ROAD,
CHIKKAMAGALURU - 577101.

15. GANGARAM S/O BASAPPA,
AGED ABOUT 34 YEARS,
AT POST YENGUNDA, TQ: AURAD (B)
DIST: BIDAR, PIN-585326.

16. MAGENDRA V
S/O VENKATESHA P
AGED ABOUT 41 YEARS,
SRINIDHI NILYA, NEW EXTN,
HEGGARE, TUMKUR-572107.

17. SHABREEN TAJ
D/O SHIEK SAMIULLA,
AGED ABOUT 35 YEARS,
ND ND
NO.565, 2 MAIN, 2 CROSS,
PEERKHAN STREET, NAZARABAD
MYSORE – 570010.

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AND 31 OTHERS


CNR: KAHC010573532022


18. ROOPASHREE K N
D/O NANJEGOWDA K A
AGED ABOUT 35 YEARS,
TH
NO.1017, 4 MAIN,
TH
4 STAGE, T K LAYOUT,
MYSORE - 570010.

19. DEEPIKA M N
D/O NAGARAJEGOWDA,
AGED ABOUT 32 YEARS,
DEVEERAHALLI VILLAGE,
D K HALLI POST, HALAGUR HOBLI
MALAVALLI THALU,
MANDYA-5714001.

20. SIDDAPPA S/O VEERASHETTY,
AGED ABOUT 31 YEARS,
TH ND
4 CROSS, 2 MAIN,
HUMNABAD-585330.

21. NAVEEN E S/O ERANNA,
AGED ABOUT 32 YEARS,
ST
NUMBER 23, 1 MAIN CROSS,
NAGADEVANAHALLI,
OPP: BHUTHAPPA TEMPLE,
JNANA BHARATHI,
BANGALORE-560056.

22. RANGASWAMY K C
S/O CHIKKANNA K L
AGED ABOUT 43 YEARS,
K GOLLARAHATTI, KALKERE, KADUR
CHIKKAMAGALURU DISTRICT.

23. VIJAYA KUMAR H S
S/O SHIVANNA,
AGED ABOUT 43 YEARS,
NO.73, NEAR VISHWA JYOTHI SCHOOL,
RAMASWAMY LAYOUT,
NANJANGUD-571301.

24. NAVEEN M S S/O SHIVARUDRAPPA K
AGED ABOUT 34 YEARS,
K BEERALINGESHWARA TEMPLE,

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HC-KAR
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C/W WP No. 12958 of 2022
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AND 31 OTHERS


CNR: KAHC010573532022


STREET MUGALI VILLAGE,
AJJAMPURA TALUK
CHIKKAMAGALURU-577550.

25. NAGIREDDY S/O NARSIREDDY
AGED ABOUT 31 YEARS,
AT DHARMAPUR POST,
CHINNAKARA TQ.,
GURUMATKAL
YADAGIR-509210.

26. CHARAN RAJ
S/O SUBBA SHETTY,
AGED ABOUT 35 YEARS,
DOOR NO. 610
MADIVALARA BEEDI,
KIRUGAVALU-571424.

27. ANURADHA S
D/O SOMESHEKHAR R
AGED ABOUT 35 YEARS,
TH
NO.7C/305, 4 CROSS,
MANJUNATHA NAGAR,
BANGLAURU-560020.

28. SUNIL KUMAR R
S/O RUDRASWAMY M C
AGED ABOUT 33 YEARS,
M C CART STREET MUGUR
T. NAGASIPURA,
MYSORE-571110.

29. NIMITHA KUMARI S
D/O SHEKHARA A
AGED ABOUT 34 YEARS,
NO.5-97/A, JANATHAGRHA,
MARUHINAGARA NARIKOMBU
BANTWAL-574231.

30. CHANDRAKALA R
D/O RAMASWAMY K
AGED ABOUT 36 YEARS,
GOWTHAM STREET,
NEAR B.E.O OFFICE,

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AND 31 OTHERS


CNR: KAHC010573532022


YELANDUR TOWN,
CHAMARAJANAGARA-571313.
...PETITIONERS
(BY SRI. BELLE R., ADV.)


AND:

1. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
SKILL DEVELOPMENT
ENTREPRENEURSHIP
AND LIVELIHOOD DEPARTMENT,
M.S BUILDING,
BENGALURU-560001.

2. THE PRINCIPAL SECRETARY
TO THE GOVT. OF KARNATAKA,
LABOUR DEPT., VIDHANA SOUDHA,
DR. B.R. AMBEDKAR VEEDHI,
BENGALURU-560001.

3. THE COMMISSIONER
DEPT. OF EMPLOYMENT AND TRAINING
KAUSHALYA BHAVAN,
DAIRY CIRCLE, BANNERGATTA ROAD,
HOMEGOWDA NAGAR,
BENGALURU-560029.

4. KARNATAKA PUBLI SERVICES
COMMISSION
REP. BY ITS SECRETARY,
UDYOGA SOUDHA,
BENGALURU-560001.

5. THE DIRECTOR
INDUSTRIAL TRAINING AND EMPLOYMENT,
KOUSHALYA BHAVAN, DIARY CIRCLE,
BANNERGHATTA ROAD,
BENGALURU-560029.

6. THE DIRECTOR
DIRECTORATE OF FACTORIES BOILERS,
INDUSTRIAL SAFETY AND HEALTH

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AND 31 OTHERS


CNR: KAHC010573532022


ND
2 FLOOR,
KALYANA SURAKSHA BHAVAN,
BANNERGHATTA ROAD,
NEAR DAIRY CIRCLE,
BENGALURU – 560029.

7. SRI RAGHAVENDRA LALAPPANAVAR
S/O BASAVARAJU,
AGED ABOUT 40 YEARS,
PRESENTLY WORKING AS
SENIOR PRODUCTION ASSOCIATE,
GENERAL ELECTRICAL AND
BHARATH ELECTRONICS PVT LTD.,
SITUATED IN NO.60 EPIP,
WHITEFIELD, BENGALURU-560066,
PRESENTLY R/AT NO.70/1,
SRI VENKATESHWARA NILAYA,
OPP: MARAMMA TEMPLE,
DROUPADAMBA TEMPLE COLONY ROAD,
NADAVATTI VILLAGE AND POST,
HOSAKOTE TALUK
BENGALURU RURAL – 560067

8. MR. CHANDRA NAYAKA H R
ICHANAHALLI VI,
RAJANABILAGULY POST,
PERIYAPATTANA TALUK,
MYSORE DISTRICT – 571187.

9. KUM. RAJANI NAIK
D/O RAMACHANDRA NAIK,
AGED ABOUT 33 YEARS,
DURGAKERI, HONNAVAR,
SAMSI UTTARA KANNADA
KARNATAKA - 581334.

10. SMT. GEETHA S W/O NAGRAJA,
NO.8, PUTTAMALAPPA APARTMENT,
SIDDA RATHA NAGARA,
KHB COLONY, CHAMARAJANAGAR,
CHAMARAJANAGAR–571313.

11. MANJU M S/O MADAIH,
AGED 33 YEARS,

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AND 31 OTHERS


CNR: KAHC010573532022


KELLAMBLE VILLAGE,
CHAMARAJANAGAR TALUK,
CHAMARAJANAGAR DISTRICT-571313.

12. SUBRAMANYA D P S/O PUTTEERAIAH,
AGED ABOUT 34 YEARS,
R/AT DEBUR, NANJUNGUD TALUK,
MUSURU DISTRICT – 571314.

13. SANTOSH MARUTHI NAIK
AGED ABOUT 36 YEARS,
S/O MARUTHI,
R/O MUGADHUR VILLAGE,
NEAR JATHIKATTA KONDIL POT,
UTTARA KANNADA -581355.

14. VINAYA KUMAR S S
S/O SHIVAKUMAR,
AGED 34 YEARS,
R/A SHIVAKRUPA,
TH
VIVEKANDA ROAD, 5 CROSS
BEHIND RAJAKUMARA PARK,
SARASWATIPURA, TUMKUR-572105.

15. PARASHURAM S/O SHARANAPPA,
R/A NEAR CHANNABASAVA TEMPLE,
NIDASHESI, VANAGERI POST,
KUSTAGI TALUK,
KOPPAL DISTRICT.

16. PRASANNA KUMAR K
AGED ABOUT 30 YEARS,
S/O KENCHAIAH,
R/A GOLLARA HATTI,
UDUKUNTE POST, KUDUR HOBLI,
MAGADI TALUK,
RAMANAGARA DISTRICT.

17. SRI GIREESH H P
R/AT NO.181,
HARALAHALLI VILLAGE,
T NARASIPURA TALUK,
MYSURU DISTRICT – 571120.

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18. SRI SHANKAR NAYAK
R/A RAILWAY QUARTERS,
NO.20 D, LAKSMIPURAM,
SAKALESHPURA,
HASSAN DISTRICT – 573134.

19. SRI MANJUNATHA L K
TH
R/AT MIG 1228, 8 CROSS,
RD
3 MAIN VIVEKANANDA NAGARA,
MYSURU – 570023.

20. SRI RAGHAVENDRA LAXMINARAYAN NAIK
R/O SHRI RAM KHB COLONY,
PRABHATHANAGAR, HONNAVARA,
UTTARA KANNADA-581334.

21. SRI SRIPATHI RAO
C/O ATRI KUMAR PUJARI,
BRAMARAMBA NILAY,
UDANOOR ROAD,
JAYATHEERTH COLONY,
KALABURGI- 585102.

22. MAMATHA K A
R/AT DOOR NO.15/2,
RAJESHWARI NILAYA,
TH
5 CROSS WAVES COLONY,
VISHWESWARA NAGARA,
MYSURU – 570008.
...RESPONDENTS
(BY SRI. SRI S.C. DESHMUKH, AGA FOR R1 & R2
SRI REUBEN JACOB, SR. COUNSEL A/W
SRI K.M. PRAKASH, ADV. FOR R4
R5, R6, R9, R10-20, R22 ARE SERVED)

THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA, PRAYING TO A) CALL FOR RECORDS IN
APPLICATION NO.5717/2021, 1443/2022 AND 1149 TO 1154/2022;
B) ISSUE A WRIT, ORDER OR DIRECTION IN THE NATURE OF
CERTIORARI TO QUASH THE ORDER DATED 14.08.2023, 21.09.2023
AND 25.01.2023 MADE IN APPLICATION NO.5717/2021, 1443/2022
AND 1149 TO 1154/2022 AT ANNEXURE A1 TO B3 PASSED BY THE
KARNATAKA STATE ADMINISTRATIVE TRIBUNAL AND ETC.

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AND 31 OTHERS


CNR: KAHC010573532022



IN WP NO. 28282/2023

BETWEEN:

1. KARTHIK M S/O LATE R MALLESH
AGED ABOUT 34 YEARS
GOVERNMENT ITI CHINAKURALI,
PANDAVAPURA TALUK
MANDYA- 571434.

2. KAVERI M G D/O GOPALA M
AGED ABOUT 34 YEARS
GOVT ITI KESTUR MADDUR TALUK
MANDYA -571428.

3. HADIYA MARYAM
S/O KHALEEL AHMED
AGED ABOUT 34 YEARS
GOVERNEMNT ITI BEGUR
ND
NO.3260/1, 2 CROSS
ND
2 EIDGAH KABIR TEMPLE ROAD
MYSURU – 570001.

4. SHAIK MOHAMMAD ALI
S/O SHAIK KASIMSAB
AGED ABOUT 40 YEARS
GOVT ITI, VIDYA NAGAR, HUBLI
H.NO.78, GANDHI EKTA COLONY
ST
1 CROSS, MANTUR ROAD
HUBLI - 580020.

5. NAGARAJA KAREPAP KUMBAR
S/O KAREPPA KUMBAR
AGED ABOUT 32 YEARS
GITI KITTUR
DEVARAHUBBALLI TQ / DIST
DHARWAD – 580118.

6. MADHUSUDHAN V S
S/O SUBRAMANYA
AGED ABOUT 36 YEARS
GOVT. ITI SRIRANGAPATNA

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CNR: KAHC010573532022


215, VAJAMANGALA V AND P
MYSURU – 570028.

7. PRAVEEN G S/O GANESHA M
AGED ABOUT 37 YEARS
HOSKOTE, 30 FLOWER GARDEN
OPP. BHELMYSORE ROAD
BENGALURU – 560026.

8. VANI J S D/O SEENPP
AGED ABOUT 36 YEARS
GOVERNEMNT ITI SHIDLAGHATTA
KODIPALLI, MITTEMARI, BAGEPALLI
CHIKKABALLAPUR-561207.

9. YOGESHSA M H S/O HONNEGOWDA
AGED ABOUT 37 YEARS
UDAYPURA, CHANANRAYAPATNA
HASSAN-573116.

10. RAGHUNATHA S G
S/O GOAPALACHAR H S
AGED ABOUT 32 YEARS
SOMESHWARA VILLAGE AND POST
GUDIBANDE TALUK
CHIKKABALLAPUR-561209.

11. ABHIJITH S/O VIJAYA
AGED ABOUT 29 YEARS
GOVT. ITI KARKALA
20-78/2, KRISHNA NAGARA
THOKKOTTU, ULLALA POST
MANGALORE -575020.

12. SUNIL KUMR G M
S/O MANJEGOWDA G V
AGED ABOUT 34 YEARS
SAKHARAYAPATTANA
GOWDANAHALLY, AMBLE HOBLI
CHIKMAGALURU-577101.

13. AJITHKUMAR M A
S/O ANNAPPA M A LATE
AGED ABOUT 37 YEARS

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CNR: KAHC010573532022


GITI MUDIGERE, KALLUHOLA
MAKOANAHALLI POST, MUDIGERE
CHIKMAGALURU – 577132.

14. SARITHA R D/O RAGHAVA KULAL
AGED ABOUT 35 YEARS
GOVT. ITI (M), MANGALORE
BANGERA HOUSE KOLYA
SOMESHWARA – 263637.

15. UMASHANKARA M S/O MALLU M
AGED ABOUT 39 YEARS
KESTUR, MADDUR
MANDYA- 571476.

16. PRAVEENKA KUMAR M
S/O MUNIYAPPA M C
AGED ABOUT 31 YEARS
GOVT. ITI COLLEGE, GUBBI
MAVINAHALLI, C S PURA
GUBBI, TUMAKURU-572216.

17. PRAKASHA N S
S/O SIDDARAMAIAH
AGED ABOUT 34 YEARS
NADUVANAHALLI, GODEKERE (P)
C N HALLY (TQ)
TUMKUR (DT.)- 572214.

18. RAJESH M S/O RAJSADANA MITHRODI
THENKARANDOOR
POST AND VILLAGE
BELTHANGADY
DAKSHINA KANNADA-574217.
...PETITIONERS
(BY SRI. BELLE R., ADV.)


AND:

1. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
SKILL DEVELOPMENT ENTREPRENEURSHIP
AND LIVELIHOOD DEPARTMENT

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M S BUILDING
BENGALURU -560001.

2. THE COMMISSIONER
DEPT. OF EMPLOYEMENT AND TRIANING
KAUSHALYA BHAVAN, DAIRY CIRCLE
BANNERGHATTA ROAD
HOMEGOWDA NAGAR
BENGALURU-560029.

3. THE PRINCIPAL SECRETARY
TO THE GOVT. OF KARNATAKA
LABOUR DEPT, VIDHANA SOUDHA
DR. B R AMBEDKAR VEEDHI
BENGALURU -560001.

4. THE PRINCIPAL SECRETARY
SKILL DEVELOPMENT ENTREPRENEURSHIP,
AND LIVELIHOOD DEPARTMENT,
M S BUILDING ,
DR. B.R.AMBEDKAR VEEDHI
BENGALURU – 560001.

5. THE DIRECTOR
INDUSTRIAL TRAINING AND EMPLOYMENT,
KOUSHALYA BHAVAN, DIARY CIRCLE,
BANNERGHATTA ROAD,
BANGALORE – 560029.

6. THE DIRECTOR
DIRECTORATE OF FACTORIES BOILERS
INDUSTRIAL SAFETY AND HEALTH
ND
2 FLOOR, KALYANA SURAKSHA BHAVAN
BANNERGHATTA ROAD,
NEAR DIARY CIRCLE,
BANGALORE – 560029.

7. THE COMMISSIONER
DEPARTMENT OF EMPLOYMENT AND
TRAINING KAUSHALYA BHAVAN,
BANNERGHATTA ROAD,
HOMBEGOWDA NAGAR
BANGALORE – 560029.

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8. KARNATAKA PUBLIC SERVICES COMMISSION
REP. BY ITS SECRETARY,
UDYOGA SOUDHA,
BANGALORE - 560001.

9. SRI CHANDAKUMAR B V
S/O VENKATARAMAPPA
AGED ABOUT 38 YEARS,
KPSC REG.NO.5802541
PRESENTLY WORKING AS ARTISAN
(AUTO MECHANIC) KSRTC,
MULBAGAL DIPO R/A NO.121,
BYATARAYANAHALLI (VILLAGE)
BETHAMANGALA POST
BANGARPET TALUK
KOLAR DISTRICT - 563116.

10. SRI RANJIT KUMAR A Y
S/O SANNA YESU
AGED ABOUT 39 YEARS
KPSC REGN. NO.5910369
PRESENTLY WORKING AS ARTISAN
(AUTO MECHANIC (KKRTC )
R/A PLOT NO.3,
WARD NO.7, R K MILL ROAD,
BAPUJI NAGAR, BELLARY–583101.

11. VIJAY GADIWADDAR
S/O NOT KNOWN TO THE APPLICANT
AGE: MAJOR,
R/AT DEVARAJANAGARA
NEAR OLD WATER TANK,
TERDAL, BAGALKOTE DISTRICT-587315.

12. DINESH K N S/O NINGEGOWDA K R
AGED ABOUT 38 YEARS
R/AT G KENGANAHALLI
HANDRALU POST, JAVAGAL HOBLI
ARSIKERE TALUK, HASSAN-573103
(REGISTERE NO.5816067)

13. MRS. ASHA C D/O CHELUVAIAH
AGED ABOUT 43 YEARS
PRESENTLY WORKING IN THE CADRE

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CNR: KAHC010573532022


OF CHARGEMEN KSRTC MYSORE
CITY TRANSPORT DIVISION MYSORE
ND
RESIDING AT NO.28, 2 MAIN,
RD
NANDAGOKULA, GOKULAM 3 STAGE
MYSORE – 570002.

14. MANIYAMMA D
AGE:MAJOR,
RESIDING AT NO.156,
GANAPATHI NILAYA,
BEHIND RAJASHEKAR HOSPITAL,
SARIGE NAGARA,
NANDANAHALLI ALLANAHALLI POST,
MYSORE – 570028.

15. MR. GIRISH R V
S/O VIRUPAKSHAIAH,
AGED ABOUT 33 YEARS
PRESENTLY WORKING AS CHARGEMAN,
DEPOT NO.26,
BMTC NORTH DIVISION,
YESHWANTHPUR,
BENGALURU - 560022
R/AT HALENIJAGAL EXTENSION
SOMPURA HOBLI,
NELAMANGALA TALUK
DEVARASHOSAHALLI POST
BENGALURU- 562111.

16. ANIL KUMAR HADAPAD
S/O BASAVARAJA,
AGED ABOUT 35 YEARS,
KPSC REG NO.5902158
CHARGEMAN,
NWKRTC, GADAG DIVISION,
GADAG -582101
R/AT SECTOR- 51,
PLOT NO.D-3, NAVANAGAR,
BAGALKOT – 587103.

17. SRI SUBHASGUD PATIL
S/O D S PATIL,
R/AT ANKALIKAR PLOT,

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NEAR SINDAGI NAKA,
VIJAYPURA – 586101.

18. DHANANJAYA S N
AGED ABOUT 37 YEARS
RESIDING AT NO.10,
ST
SAPTHAGIRI NILAYA, 1 MAIN,
TH
11 CROSS, BASAVANAPURA MAIN ROAD,
K R PURAM, B
ANGALORE - 560036.

19. PRAKASHA N S
AGED 33 YEARS,
S/O SIDDARAMAIAH
NADUVANAHALLI VILLAGE,
GODEKERE POST,
SHETTIKERE HOBLI,
C N HALLI TALUK
TUMKUR DISTRICT-572214.

20. HENJARAPPA J
AGED 36 YEARS
R/AT BOMMARASANAHALLI VILLAGE,
KOTTA POST, SHIRA TALUK,
TUMKUR - 572137.

21. CHIDANANDA N.
AGED ABOUT 36 YEARS
NADATHOTA HOUSE,
BILINELE VILLAGE,
KAIKAMBA POST,
PUTTUR, D K – 574238.

22. MAHESH SHET
AGED ABOUT 31 YEARS,
R/AT GUDABALLI VILLAGE,
HOLANAGADDE POST,
KUMTA TALUK, U K-581327.

23. MANJUNATHA M V
AGED ABOUT 36 YEARS,
DOOR NO.250, SHETTALLI ROAD,
NES EXTENSION, MALAVALLI,
MANDYA - 571430.

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24. SANDESH
AGED ABOUT 31 YEARS,
RD
NO.144, 3 MAIN,
TH
4 CROSS, JAYPURA,
TUMKUR – 572101.

25. PRAKASH OLI
AGED 36 YEARS,
DASARAHALLI THANDA,
KOILAGATTI
HUVINAHADAGALLI TALUK
BALLARI - 583219.
...RESPONDENTS

(BY SRI. S.C. DESHMUKH, AGA FOR R1 TO R4 & R7
SRI REUBEN JACOB, SR. COUNSEL A/W
SRI K.M. PRAKASH, ADV. FOR R8
SRI PARASHURAM A.L., ADV. FOR R21
R5, R6, R9-R16, R18, R19, R22, R23, R25 ARE SERVED
V/O/D 19.03.2025 SERVICE OF NOTICE IS H/S IN R/O R24)

THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA, PRAYING TO A) CALL FOR RECORDS IN
APPLICATION NO. 2502/2022, 5628-5629/2022, 5894/2022,
4532/2021, AND 5474/2022; B) QUASH THE ORDER DATED
24/07/2023 AND ORDERS DT. 14/08/2023, 22/08/2023,
24/08/2023, 30/08/2023 AND 10/08/2023 MADE IN APPLICATION
NO. NO. 2149/2022, 3744/2022, 2147/2022, 5716/2021,
3296/2022 AND 5720/2021 AT ANNEXURE-A1 TO A6 PASSED BY
THE KARNATAKA STATE ADMINISTRATIVE TRIBUNAL AND ETC.


IN WP NO. 28339/2023

BETWEEN:

PUSHPALATHA V
D/O VENKATESHA T
AGED ABOUT 32 YEARS,
NO.165 COWDESHWARI NILAYA,
ST ND
1 MAIN, 2 CROSS,
CHANDRASHEKARA LAYOUT

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VISHWANEEDAM POST
BENGALURU – 560091.
...PETITIONER
(BY SRI. BELLE R., ADV.)


AND:

1. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
SKILL DEVELOPMENT ENTREPRENEURSHIP
AND LIVELIHOOD DEPARTMENT,
M S BUILDING,
BENGALURU- 560001.

2. THE COMMISSIONER
DEPT. OF EMPLOYMENT AND TRAINING,
KAUSHALYA BHAVAN, DAIRY CIRCLE,
BANNERGATTA ROAD,
HOMEGOWDA NAGAR,
BENGALURU -560029.

3. KARNATAKA PUBLIC SERVICES COMMISSION
REP. BY ITS SECRETARY,
UDYOGA SOUDHA
BENGALURU- 560001.

4. VIRUPAKSHAPPA SARAVOONDA
S/O RAMAPPA SARAVOONDA
AGED ABOUT 32 YEARS
KPSC REGN. 10046663
PRESENTLY WORKING AS ARTISAN,
MECHANIC AT NWKRTC,
RANEBENNUR DEPOT,
HAVERI DIVISION-581111.
...RESPONDENTS
(BY SRI. S.C. DESHMUKH, AGA FOR R1 & R2
SRI REUBEN JACOB, SR. COUNSEL A/W
SRI K.M. PRAKASH, ADV. FOR R3
R4 – SERVED)

THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA, PRAYING TO A) CALL FOR RECORDS IN
APPLICATION NO.139/2022; B) ISSUE A WRIT, ORDER OR

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CNR: KAHC010573532022


DIRECTION IN THE NATURE OF CERTIORARI TO QUASH THE ORDER
DATED 09/09/2022 MADE IN APPLICATION NO.139/2022 AT
ANNEXURE-B PASSED BY THE KARNATAKA STATE ADMINISTRATIVE
TRIBUNAL AND ETC.


IN WP NO. 28347/2023

BETWEEN:

1. ROHITH R S/O RAGHU A
AGED ABOUT 35 YEARS
GOVT. ITI BEGURU
84, EWS, MADEGOWDA CIRCLE
ST
HEBBAL 1 STAGE
MYSORE- 570001.

2. THRIMURTHY G N
S/O NAGARAJU G C
AGED ABOUT 33 YEARS
GEGGIDADAHALLI, ARALUMALLIGE
DODDABALALUPRA
BANGALORE RURAL- 562105.

3. SHRUTHI BENNOOR D/O RAMESH
AGED ABOUT 34 YEARS
MODEL GOVT ITI, HOUSR ROAD
BENGALURU- 29
SHRUTHI BENNOOR, SAI NAGAR,
SORABA ROAD, SIDDAPUR
UTTAR KANANDA -581355.

4. LAXMANA S/O BABU
AGED ABOUT 35 YEARS
GOVT ITI, AURAD, JEWARGI
KALABURGI – 585326.

5. SUNILKUMAR S A
S/O APPAJIGOWDA S P
AGED ABOUT 38 YEARS
NEAR KEB, SALIGRAMA
K R NAGAR, MYSORE-570001.

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6. NOOR FAHTIMA ZAHARA
S/O ABDUL AZEEZ
AGED ABOUT 41 YEARS
RD
NO.2326, 3 CROSS
GANDHINAGAR
MANDYA – 571401.

7. MANJUNATHA K S/O KALAIAH C
AGED ABOUT 40 YEARS
OHM SHANTHI ROAD
G MADHEGOWDA LAYOUT
K M DODDI, C A KERE
MADDUR, MANDYA-5714012.

8. SHUBHA NAIK S/O ASHOK
AGED ABOUT 33 YEARS
GOVT. ITI ANKOLA
C/O VIGNESHWAR S NAIK
NO.378/F, BOBRUWADA
ANKOLA -581314.

9. LAKKAPPA KONI
S/O RAMAPPA KONI
AGED ABOUT 40 YEARS
GOVT ITI GOKAK
S/O RAMAPPA KONI
AT GUJANATTI POST
DHARMATTI TQ, MUDALAGI
BALAGAVI- 591312.

10. GEETA AGASIMANI
S/O KALAKAPPA
AGED ABOUT 33 YEARS
GOVT. ITI HUBLI
K H AGASIMANI SADHANAKERI
RD
3 CROSS, NEAR MOBILE TOWER
DHARWAD – 580008.
...PETITIONERS
(BY SRI. BELLE R., ADV.)

AND:

1. THE STATE OF KARNATAKA
REP. BY ITS SECRETARY

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SKILL DEVELOPMENT ENTERPRENURESHIP
AND LIVELIHOOD DEPARTMENT
M S BUILDNG
BENGALURU – 560001.

2. THE COMMISSONER
DEPT. OF EMPLOYMENT AND TRIANING
KAUSHALYA BHAVAN
DAIRY CIRCLE, BANERGHATTA ROAD
HOMEGOWDA NAGAR
BENGALURU – 560029.

3. KARNATAKA PUBLIC SERVICE COMMISSION
REP. BY ITS SECRETARY
UDYOG SOUDHA
BENGALURU – 560001.

4. KUM. SHILPA K
D/O KARAGAPPAK
AGED ABOUT 33 YEARS
R/O ANAKANUR VILLAGE
PATERENAHALLI POST
CHIKKABALLAPURA TALUK
AND DISTRICT- 562101.

5. KUM SHRUTI G. NANDI
C/O BALASUBRAMANYA
AGED ABOUT 32 YEARS
ND
HOUSE NO.163, 2 MAIN
A1 BLOCK,
RD
VIJAYANAGAR 3 STAGE
MYSURU - 570030
(SI NO.32 REGISTRAR NO.581672
IS RESIDUAL CADRE).

6. KUM. AKASHATA MANTUR
AGED ABOUT 38 YEARS
AT NALAVADI TALUK
NAVALAGUND DIST
DHARWAD - 580023
(SI NO 49, REGISTRAR NO.5901997
IN RESIDUAL CADRE).
...RESPONDENTS
(BY SRI. S C DESHMUKH, AGA FOR R1 & R2

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SRI REUBEN JACOB, SR. COUNSEL A/W
SRI K.M. PRAKASH, ADV. FOR R3
SRI KANTHA PATIL, ADV.F OR R4
R5 –SERVED
SRI HARISH N.R., ADV.)

THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA, PRAYING TO A) CALL FOR RECORDS IN
APPLICATION NO.161/2023; B) ISSUE A WRIT, ORDER OR
DIRECTION IN THE NATURE OF CERTIORARI TO QUASH THE ORDER
DATED 24.08.2023 MADE IN APPLICATION NO.161/2023 AT
ANNEXURE A1 PASSED BY THE KARNATAKA STATE
ADMINISTRATIVE TRIBUNAL AND ETC.


IN WP NO. 28365/2023

BETWEEN:

ASHOK BOBLI S/O PANDURANG,
AGED ABOUT 35 YEARS,
GOVT. ITI KARWAR,
AT/POST YADOGA,
HALIYAL TALUK,
KARWAR - 581329.
...PETITIONER
(BY SRI. BELLE R., ADV.)

AND:

1. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
SKILL DEVELOPMENT ENTREPRENEURSHIP
AND LIVELIHOOD DEPARTMENT,
M S BUILDING,
BENGALURU 560001.

2. THE COMMISSIONER
DEPT. OF EMPLOYMENT AND TRAINING
KAUSHALYA BHAVAN, DAIRY CIRCLE,
BANNERGHATTA ROAD,
HOMEGOWDA NAGAR,
BENGALURU 560029.

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CNR: KAHC010573532022


3. KARNATAKA PUBLIC SERVICES COMMISSION
REP. BY ITS SECRETARY,
UDYOGA SOUDHA,
BENGALURU- 560001.

4. VIRUPAKSHAPPA SARAVOONDA
S/O RAMAPPA SARAVOONDA
AGED ABOUT 32 YEARS,
KPSC REGN. 10046663
PRESENTLY WORKING AS ARTISAN,
MECHANIC AT NWKRTC,
RANEBENNUR DEPOT,
HAVERI DIVISION - 581111.
...RESPONDENTS
(BY SMT. S.C. DESHMUKH, AGA FOR R1 & R2
SRI REUBEN JACOB, SR. COUNSEL A/W
SRI K.M. PRAKASH, ADV. FOR R3
R4- SERVED)

THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA, PRAYING TO A) CALL FOR RECORDS IN
APPLICATION NO.139/2022; B) ISSUE A WRIT, ORDER OR
DIRECTION IN THE NATURE OF CERTIORARI TO QUASH THE ORDER
DATED 09.09.2022 MADE IN APPLICATION NO.139/2022 AT
ANNEXURE-B PASSED BY THE KARNATAKA STATE ADMINISTRATIVE
TRIBUNAL AND ETC.


IN WP NO. 28401/2023

BETWEEN:

1. SATEESH S/O ISHWAR MANAGAON
AGED ABOUT 39 YEARS
GOVT ITI (MEN) BELAGAVI
SATEESH ISHWAR MANAGAON
HATTIALUR, HUKKERI
BELAGAVI – 591107.

2. PRASHURAM KHAMEETKAR
S/O LAXMAN KHAMEETKAR
AGED ABOUT 43 YEARS
H. NO.1119, PRAGATI NIVAS
MAHANTESH NAGAR AT

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GHATAPRABHA, GOKAK
BELAGAVI- 591306.
...PETITIONERS
(BY SRI. BELLE R., ADV.)


AND:

1. THE STATE OF KARNATAKA
REPRESENTEDBYITS SECRETARY
SKILL DEVELOPMETN ENTERPRENEURSHIP
AND LIVELIHOOD DEPARTMENT
M.S. BUILDING
BENGALURU- 560 001.

2. THE COMMISSIONER
DEPT. OF EMPLOYEMENT AND TRAINING
KAUSHALYA BHAVAN
DAIRY CIRCLE, BANNERGHATTA RAOD,
HOMEGOWDA NAGAR
BENGALURU - 560 029.

3. KARNATAKA PUBLIC SERVICES COMMISSION
REP. BY ITS SECRETARY
UDYOGA SOUDHA
BENGALURU - 560 001.

4. VIRUPAKSHAPPA SARAVOONDA
S/O RAMAPPA SARAVOONDA
AGED ABOUT 32 YEARS
KPSC REGN.10046663
PRESENTLY WORKING AS ARTISAN
MECHANIC AT NWKRTC
RANEBENNUR DEPOT
HAVERI DIVISION- 581111.
...RESPONDENTS
(BY SRI. S C DESHMUKH, AGA FOR R1 & R2
SRI REUBEN JACOB, SR. COUNSEL A/W
SRI K.M. PRAKASH, ADV. FOR R3)

THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA, PRAYING TO A) CALL FOR RECORDS IN
APPLICATION NO.139/2022; B) ISSUE A WRIT, ORDER OR
DIRECTION IN THE NATURE OF CERTIORARI TO QUASH THE ORDER

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CNR: KAHC010573532022


DATED 09/09/2022 MADE IN APPLICATION NO.139/2022 AT
ANNEXURE-A PASSED BY THE KARNATAKA STATE ADMINISTRATIVE
TRIBUNAL AND ETC.


IN WP NO. 28414/2023

BETWEEN:

1. PRADEEPKUMAR HUCHAMMANAVAR
S/O FAKEERAPPA
AGED ABOUT 33 YEARS
KARAJAGI POST,
HAVERI TALUK
HAVERI- 581112.

2. T ARAVIND S/O T N VENKATESH
AGED ABOUT 32 YEARS
AT EAST KALVI POST WEST
KALAVI TALUK HUVIN
HADAGALI DISTICT
VIJAYANAGARA- 583214.

3. SUMALATHA K J
D/O JAYARAMAIAH.K
AGED ABOUT 32 YEARS
ND
E.W.S 50, 2 STAGE,
HOUSING BOARD,
MANDYA -571401.

4. HARSHA C S
S/O SIDDARAMEGOWDA
AGED ABOUT 39 YEARS
CHANDAGALU VILLAGE AND
POST. DUDDA
MANDYA- 571405.

5. KUMARA K S/O KALEGOWDA
AGED ABOUT 41 YEARS
KEMPEGOWDANAHUNDI,
VARAKODU POST, VARUNA
MYSURU-570010.

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6. SHEKHAR MALAKAPPANAVAR
S/O BABANNA
AGED ABOUT 39 YEARS
SHEKHAR MALAKAPPANAVAR
S/O BABANNA AT JAMBAGI
K D POST JAMBAGI B K TQ
JAMAKHANDI DISTRICT
BAGALAKOTE -587 330.

7. NARASIMHARAJ
S/O BHEEMARAYA HADAPAD
AGED ABOUT 32 YEARS
NARASIMHARAJ, H.
NO.1/42, NEAR HANUMAN TEMPLE,
HIREAGASI, DORANAHALI,
SHAHAPUR, YADGIR-585223.

8. RAGHAVENDRA K S/O LAKSHMAN K
AGED ABOUT 39 YEARS
RD
NO.9/C, WARD NUMBER 23
NEAR BELLARY FUNCTION
HALL COWL BAZAR
BALLARI-583101.

9. DEVARAJU N
S/O NARASIMHAMURTHY
AGED ABOUT 39 YEARS
OBALAPURA, KORA HOBLI,
TUMKUR-572106.

10. BHAGYASHREE BADIGER
D/O SHIVANAND
AGED ABOUT 28 YEARS
NO.48, NEAR DEVI TEMPLE,
MARKAL, SHAHAPUR KOLLUR
YADGIR- 585304.

11. MADHUSUDANA S
S/O SIDDARAJU
AGED ABOUT 32 YEARS
BEHIND SUN RISE SCHOOL,
VIJAYANAGARA, NELAMANGALA,
BANGALORE RURAL-562123.

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12. DIVYA .A D/O ANANDA
AGED ABOUT 32 YEARS
NALANDA CONVENT ROAD,
JAYANAGARA EXTENSION,
K.R.PETE, MANYA-571426.

13. VEENA YEKESH H
D/O HANUMANTAPPA
AGED ABOUT 33 YEARS
SRI ANTHNAGAR KAMMASANDRA
ELECTRONIC CITY
BANGLORE-560100.

14. SHREEDHARA NAIK B S
S/O SAMYANAIK
AGED ABOUT 41 YEARS
MUDUDI B THANDYA,
MUDUDI POST,
ARSIKERE TQ. HASSAN DISTICT.

15. LATHA V N D/O NANDYAPPA V S
AGED ABOUT 31 YEARS
VADERAHALLI, KODAGANUR
DAVANAGERE -577534.

16. ANAND GADADI S/O BAPU
AGED ABOUT 36 YEARS
AT/PO-TUKKANATTI, MUDALAGI
BELGAVI-590001.

17. JOLEETA DSILVA
D/O SANTIAGO DSILVA
AGED ABOUT 33 YEARS
C/O XAVIER ESTEV PINTO ,
1734, GOANKARWADA, MUDGERI,,
UTTARA KANNADA- 581360.

18. SACHIN KAKADE S/O JEEBA
AGED ABOUT 38 YEARS
PACHHAPUR, HUKKERI,
BELAGAVI-591122.

19. PARAMANAND BALAPPA MAGADUM
S/O BALAPPA

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AGED ABOUT 34 YEARS
AT POST: TUNGAL,
JAMAKHANDI
BAGALKOT – 587330.

20. PRAMILA.M D/O PAMPANNA.M
AGED ABOUT 35 YEARS
DOOR NO. 2/24,
PANDURANGA STREET,
COWL BAZAR,
BALLARI-583102.

21. DIVYA K D/O KOOSAPPA POOJARY
AGED ABOUT 36 YEARS
BEDRAGUDDE HOUSE
MODANKAPU POST
AMTADY VILLAGE
BANTWAL- 574219.

22. SAVITHA RAM
D/O VENKATARAMAIAH
AGED ABOUT 35 YEARS
NO.194/2, CHANNAVADEYANAPURA
HOREYALA, BEGUR,
GUNDLUPET TALUK,
CHAMARAJANAGARA -571109.

23. NAGARAJA D
S/O DEVARAJEGOWDA
AGED ABOUT 34 YEARS
HOLENARSIPURA-573211.

24. KUMAR SWAMY C
S/O CHANNABASAPPA
AGED ABOUT 41 YEARS
KUMAR SWAMY C VIJAY NAGAR
RD
3 CROSS, NEAR DURGA FILM THEATER
HIREKERUR- 581111.

25. PRAVEENKUMAR C T
S/O THAVARYANAIK
AGED ABOUT 33 YEARS
CHINNASAMUDRA (V)
NERLIGE (P), PIN-577556.

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26. LAXMI PATROT D/O GANAPATI
AGED ABOUT 33 YEARS
MUGALKHOD, RAIBAG
BELAGAVI- 590001.

27. RADHAKRISHNA S K
S/O KENCHAPPA N
AGED ABOUT 33 YEARS
SEETHAREDDYHALLI
YELDUR, SRINIVASPUR
KOLAR- 563138.

28. RAFIQ IBRAHIM SANADI
S/O IBRAHIM
AGED ABOUT 34 YEARS
TH RD
4 CROSS, 3 MAIN,
MAHALINGPUR-587312.

29. LAKSHMEESHA C S/O CHANNAIAH K
AGED ABOUT 40 YEARS
K K HOSURE
BEECHENAHALLI POST
HALEKOTE HOBLI
HASSAN DISTRICT.

30. VIJAYKUMAR S/O GUNDAPPA
AGED ABOUT 38 YEARS
AT: KOTAGA, CHINCHOLI
KALABURAGI-585313.

31. MAHESH BYAKOD
S/O SIRAMAPPA
AGED ABOUT 35 YEARS
M S BYAKOD AT
POST:AHERI, ALMEL
VIJAYAPURA-586123.

32. MANJUNATH MUGALIHAL
S/O RAMAPPA
AGED ABOUT 34 YEARS
AT: BASALIGUNDI
NALLANATTI, GOKAK
BELAGAVI-591218.

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33. MALLAPPA ANANDAGOL
S/O MARUTI
AGED ABOUT 34 YEARS
RAIBHAG, CHIKKODI
KHEMALAPURE NAGAR
BELGAUM-591311.

34. MANJUNATH Y KORAVAR
S/O YALLAPPA M KORAVAR
AGED ABOUT 34 YEARS
NEELAGUND VILLAGE
BADAMI TQ., BAGALKOT DIST.

35. SANDHYA M
D/O MAHADEVAIAH M N
AGED ABOUT 33 YEARS
MALAGONDANAHALLI AT POST
CHIKKANAYAKANAHALLI
TUMKUR-562130.

36. DHANARAJ S/O SHANKRAYYA
AGED ABOUT 43 YEARS
R/A JAMBAGI AURAD DIST
BIDAR-591232.

37. SIDAGIRI ISWAR DESAI
S/O ISWAR DESAI
AGED ABOUT 34 YEARS
SIDAGIRI ISHWAR DESAI
AT POST KADAKOL, JAMAKHANDI
BAGALKOT- 587119.

38. KIRAN S/O RAVI
AGED ABOUT 33 YEARS
NEAR VEERABHADRESHWAR
TEMPLE KAALIN BAZAAR
ONI MUNAVALLI, SAVADATTI
BELGAUM -591117.

39. SUMAIYA S T
SIRAJUDDIN T
AGED ABOUT 36 YEARS
11, S NIJALINGAPPA LAYOUT

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NEAR NATIONAL CONVENT SCHOOL
DAVANAGERE – 577004.

40. MAMATHA M L
D/O LINGAIAH H E
AGED ABOUT 42 YEARS
2378/A, NEW KANTHARAJ URS ROAD,
JAYANAGAR, MYSORE-570 014.

41. NAGEGOWA C K S/O KARIYAPPA A K
AGED ABOUT 38 YEARS
CHOWLIHALLI AT POST
BHARAMASAGARA HOBLI,
CHITRADURGA- 577522.

42. VIJAY S/O SHANKAR
AGED ABOUT 36 YEARS
JADHAV, KONCHUR DIGGI TANDA
POST LADLAPUR, CHITTAPUR
KALABURAGI -585225.

43. BALAYYA HIREMATH
S/O KANABIRAYYA
AGED ABOUT 37 YEARS
BEERANAGADDI, GOKAK
BELAGAVI -591218.

44. MILINDKUMAR SHAMANEWADI
S/O TAVANAPPA SHAMANEWADI
AGED ABOUT 42 YEARS
A/P KALLOL, TQ. CHIKODI
BELAGAVI -590 001.

45. RASHMI D/O SURYAKANT
AGED ABOUT 35 YEARS
H.NO.205, U BLOCK
GREEN PARK APPART
DABARABAD ROAD
NEAR QUADRI CHOWK
KALABURAGI – 585101.

46. LOKESH R S/O RANGA
AGED ABOUT 43 YEARS
RAMDAS COMPOUND ROAD

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TH
4 CROSS, JCR EXTN.
CHITRADURGA – 577501.

47. ANANTHARAMU C
S/O CHIKKARAMAIAH
AGED ABOUT 39 YEARS
YALLAPURA, ARAKERE
TUMKUR – 572118.

48. CHIDANAND PATIL S/O SHANKAR
AGED ABOUT 38 YEARS
MALLIKARJUN NAGAR
GHATAPRABHA
BELAGAVI – 590001.

49. ANAND MASTI S/O NAMDEV
AGED ABOUT 38 YEARS
DEVRAJ NAGAR, TERDAL
RABKAVI BANAHATTI
BAGALKOT – 587101.

50. KURUBARA SAVITHRI
D/O GOOLAPPA K
AGED ABOUT 30 YEARS
HOUSE NO.170, MAGGADA ONI
KENCHAMALAPPA TEMPLE,
DEVASAMUDRA, KAMPLI
BALLARI – 583129.
...PETITIONERS
(BY SRI. BELLE R., ADV.)


AND:

1. THE STATE OF KARNATAKA
REP. BY ITS SECRETARY,
SKILL DEVELOPMENT ENTREPRENEURSHI
AND LIVELIHOOD DEPARTMENT,
M S BUILDING,
BENGALURU- 560001.

2. THE STATE OF KARNATAKA
REP. BY ITS SECRETARY,
DEPT. OF EDUCATION,

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M S BUILDING,
BENGALURU – 560001.

3. THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF INDUSTRIAL TRAINING
AND EMPLOYMENT
VIDHANA SOUDHA,
BENGALURU- 560001.

4. THE DIRECTOR
INDUSTRIAL TRAINING AND EMPLOYMENT,
KOUSHALYA BHAVAN, DAIRY CIRCLE,
ANNERGHATTA ROAD,
BENGALURU – 560029.

5. THE DIRECTOR
DIRECTORATE OF FACTORIES BOILERS,
INDUSTRIAL SAFETY AND HEALTH,
ND
2 FLOOR, KALYANA SURAKSHA BHAVAN,
BANNERGHATTA ROAD,
NEAR DIARY CIRCLE,
BENGALURU - 560029.

6. THE COMMISSIONER
DEPT. OF EMPLOYMENT AND TRAINING,
KAUSHALYA BHAVAN, DAIRY CIRCLE,
BANNERGHATTA ROAD,
HOMEGOWDA NAGAR,
BENGALURU -560029.

7. KARNATAKA PUBLIC SERVICES COMMISSION
REP. BY ITS SECRETARY,
UDYOGA SOUDHA,
BENGALURU- 560001.

8. THE CONTROLLER
STATE EXAMINATION BOARD
DEPT. OF INDUSTRIAL TRAINING
AND EMPLOYMENT ,
BENGALURU- 560 029.

9. SHIVAKALAPPA
AGED ABOUT 37 YEARS,

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S/O GANGAIAH ,
R/AT NO.18, HANUMAN NILAYA,
TH
6 MAIN ROAD, UTTARAHALLI
SUBRAMANYA PURA POST,
BENGALURU- 560 061.

10. SRI. SRUESH BANNEPPAGOL
AGE: MAJOR,
NAGANUR POST,
GOKAK TALUK, BELAGAVI
BELAGAUM DISTRICT-591 224.

11. SRI. BARIKARA RAGHU
AGE: MAJOR,
S/O BARIKARA SRINIVAS
R/AT HOUSE NO.254/1
TH
10 WARD, NEAR POST OFFICE,
KUDLIGI, BALLARI-583 135.

12. SRI. CHANDRASHEKAR HANABAR
AGE: MAJOR,
R/AT SHIRAGANWADI,
SHIRAGOAN POST,
CHIKKODI TALUK, BELAGAVI
BELGAUM DISTRICT-591 214.

13. SRI. VIJAY TARAL
AGE MAJOR,
R/AT TARAL BUILDING,
KEB ROAD, RAIBAG, BELAGAVI
BELAGUAM DISTRICT-591 317.

14. SRI GOPINATH B C
AGE: MAJOR
S/O LATE CHANDRAPPA B S
UPPARA STREET, MARUTHI CIRCLE,
GADIGE MATA ROAD,
CHANNAGIRI TOWN,
DAVANAGERE- 577213.

15. SANDEEPA R S/O RAJAPPA,
AGE 30 YEARS,
R/AT NO 91, NEAR GOVT. SCHOOL,
CHIKKAYEMMIGANUR (POST),

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HOLALKERE TALUK,
CHITRADURGA DISTRICT-577523
(SL.NO.445 ON DV LIST,
REGISTER NO.5903212).

16. MANJUNATHA H N
AGE: MAJOR
R/A C HINDALAHALLI,
DODDAKADANDURU POST,
HOLENARASIPURA TALUK,
HASSAN DISTRICT-573211
(SL.NO.99, REGISTER NO.5813828)

17. NARENDRA S
AGE: MAJOR
R/A PLOT NO.38, BALAJI NAGAR,
GURMITKAL,
YADGIRI DISTRICT-585214
(SL.NO.175, REGISTER NO.5901935).

18. PRATHIMA
D/O SRI KESHAVA ACHARYA,
AGED ABOUT 31 YEARS,
R/AT NAREL HOUSE, PERDUR POST,
UDUPI TALUK AND DISTRICT-576124.

19. PADMAVATHI T
FATHER’S NAME NOT KNOWN,
AGE: MAJOR
R/A GUDAPURA VILLAGE D
D K HALLI POST, HALAGURU HOBLI,
MALAVALLI TALUK,
MANDYA DISTRICT- 571421
(SL.NO.204 AS PER FINAL SELECTION LIST).

20. SARITHA K W/O CHETHAN K S
AGE: MAJOR
TH
R/AT NO.1455, 11 CROSS,
KARANJI KATTE, KOLAR- 563101
(SL. NO.214 AS PER
FINAL SELECTION LIST)

21. MR. PRADEP D G S/O GANGANNA,
AGED ABOUT 32 YEARS,

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ND
R/AT NO.74, 2 MAIN ROAD,
V.K. RAMANNA BLOCK,
NANDINI LAYOUT,
BENGALURU URABAN DISTRICT-560096.

22. MADHUSUDAN B M
AGE: MAJOR,
R/AT BEHIND BMS HOSTEL,
VEDAVATHI NAGARA, HIRIYUR,
CHITRADURGA-577599.

23. GIRISHA G S
AGE: MAJOR,
GUDUGANAHALLI, AMBUGA POST
SHANTHIGRAMA HOBLI
HASSAN-573 212.

24. DEEPAK PRABHU
S/O B ADHAVA PRABHU,
3-2, SRI DEVI PRASAD,
KELAPETE, PEJAMANGUR VILLAGE,
POST: KOKKARNE,
UDUPI-576234.

25. SMT. RANI C B
W/O MALLIKARJUNA Y R
AGED ABOUT 32 YEARS,
R/O YELAGUNDA VILLAGE AND POST,
SALAGAME HOBLI, HASSAN TALUK,
HASSAN DISTRICT-573219.

26. MS. CHAITRA M PATIL
MAJOR,
R/O KOLLA ONI, WARD NO.1
ILKAL, BAGALKOT-587125.

27. MS. SAVITHA G E
MAJOR,
HOUSE NO.88
MANJUNATHA NILAYA,
100 FEET PARALLEL ROAD,
RAJENDRA NAGAR,
SHIVMOGGA-577202.

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28. MS. SRIDEVI M.S.
D/O SHIVALINGASWAMY
M.V. MAJOR
MURUDI VILLAGE AND POST
MALAKALMUJRU TALUK
CHITRADURGA DISTRICT -577540.

29. SRI. PARUSHURAM RATHOD
S/O DODDAPPA
AGED ABOUT 33 YEARS
PRESENTLY WORKING AS OPERATOR
CUM JUNIOR ENGINEER
KARNATAKA POWER TRANSMISSION
CORPORATION LTD.,
(ON CONTRACT BASIS)
HULAGERI CROSS, BADAMI TALUK
BAGALKOT DISTRICT 578207
R/AT NAYANEGILI, TAUK BAGALKOT
DISTRICT BAGALKOT- 578207.

30. SRI. LAKSHMEESHA. C
S/O CHENNAIAH K
R/AT K.K. HOSUR
BEECHANAHALLI POST
HALEKOTE HOBLI,
HOLENARASIPURA TALUK
HASSAN DISTRICT-573211.

31. SRI. RAGHAVENDRA
R/AT NEAR POOJA PHOTO STUDIO
KATIBISDE WARD NO.06,
SINDHNUR TLAUK
RAICHUR DISTRICT- 584128.

32. SRI VINOD NAYAK
R/AT NEAR LAKSHMI TEMPLE
RAILWAY STATION ROAD,
BAGALKOT -587101.
...RESPONDENTS
(BY SRI. S C DESHMUKH, AGA FOR R1-R3
SRI REUBEN JACOB, SR. COUNSEL A/W
SRI K.M. PRAKASH, ADV. FOR R7
SRI N.J. VIJAYANTH BABU, ADV. FOR R20 & R28
SERVED – R5-R6, R8-R10-R12, R14-R19,

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R22-R27, R29-R30, R32
V/O/D 19.03.2025 SERVICE OF NOTICE IS
H/S IN R/O R13 & R21)

THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA, PRAYING TO A) CALL FOR RECORDS IN
APPLICATION NO.2149/2022, 3744/2022, 2147/2022, 5716/2021,
3296/2022 AND 5720/2021; B) ISSUE A WRIT, ORDER OR
DIRECTION IN THE NATURE OF CERTIORARI TO QUASH THE ORDER
DATED 10/01/2023, 10/01/2023, 19/04/2023, 10/08/2023,
14/08/2023 AND 14/08/2023 MADE IN APPLICATION
NO.2149/2022, 3744/2022, 2147/2022, 5716/2021, 3296/2022
AND 5720/2021 AND ANNEXURES-A1 TO A6 PASSED BY THE
KARNATAKA STATE ADMINISTRATIVE TRIBUNAL AND ETC.


IN WP NO. 28415/2023

BETWEEN:

1. MALLAPPA HARUGERI
S/O RACHAPPA
AGED ABOUT 36 YEARS,
WARD NO.14, JAYANAGAR
MUDHOL-587313.

2. MANJUNATHA V
S/O VENKATESHAPPA,
AGED ABOUT 33 YEARS,
TAMAKA WARD NO.1
KOLAR – 563101.

3. VIJAYAKUMARA P B
S/O BASAVAIAH
AGED ABOUT 42 YEARS,
M I G 32, HOUSING BOARD,
WARD NO.17, HOLENARASIPURA,
HASSAN DIST.- 573211.

4. PAVANKUMAR ASHOK ARKASALI
S/O ASHOK ARKASALI
AGED ABOUT 34 YEARS,
NO.100, SHRI MAHADURGA COLONY,

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NEAR RAM HYUNDAI KUSUGAL ROAD,
HUBLI – 580023.

5. SUDEEPA B A
D/O ANNEGOWDA
AGED ABOUT 34 YEARS,
SUBHASH NAGARA BILUGOLA
MUDIGERE – 577550.

6. OBALESH M S/O ANJANEYALLU M C
AGED ABOUT 34 YEARS,
ST
PARVATHI NAGAR 1 WARD,
ESHWAR TEMPLE,
BELLARY - 583101.

7. SWETHA G D/O GOVINDA NAYAK
AGED ABOUT 35 YEARS,
TERAKANAMBI
NO.146, ANIKETHANA ROAD,
BEHIND KEB, KUVEMPU NAGARA
GUNDLUPATE – 571111.

8. PRAMEELASHREE S
S/O SATYANARAYANA
AGED ABOUT 32 YEARS
MARIKATTE KERI KANALE,
KANALE POST, SAGAR TALUK
SHIMOGA – 577430.

9. SHIVAPRASAD B PATIL
BASANAGOUD
AGED ABOUT 38 YEARS,
PANT NAGAR, BALEKUNDRI B K,
BELAGAVI – 591103.

10. PRADEEP KUMAR V
VENKATACHALAIAH
AGED ABOUT 31 YEARS
RD
DOOR NO.305, 3 STAGE KESARE,
R S NAIDUNAGAR
MYSORE - 570007.

11. SRINIVASA REDDY B R
S/O RAMAKRISHNA REDDY

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AGED ABOUT 38 YEARS
BANTAHALLY VILLAGE, DN DODDY,
MALUR TALUK,
KOLAR DISTRICT -563139.

12. CHETHAN D S S/O SHIVANNA B
AGED ABOUT 38 YEARS,
NO.05, BHAIRAVA NILAYA,
TH
6 WARD, DIBBURU,
NEAR NARASIMHA SWAMY TEMPLE,
GUBBI- 572216.

13. LATHA H D/O HANUMATHAPPA
AGED ABOUT 42 YEARS,
DWC 306/A, HUTHA COLONY
BHADRAVATHI,
SHIMOGA - 577301.

14. VENU P S/O PILLAPPA M
AGED ABOUT 29 YEARS,
KORLAHALLI VILLAGE,
CHANDRAHALLI POST,
CHINTAMANI – 563125.

15. SUNANDA D/O BHIMSHA
AGED ABOUT 32 YEARS
1.4.114 NEAR MITTI BOUDI NERETI,
MOHALA GURUMATKAL,
GURUMATKAL,
YADGIRI – 585214.

16. RAGHUNATHA M
S/O MUNISWAMY K B
AGED ABOUT 33 YEARS
KALAHASTIPURA (V) KEMBODI
KOLAR – 563101.
...PETITIONERS
(BY SRI. BELLE R., ADV.)


AND:

1. THE STATE OF KARNATAKA
REP. BY ITS SECREARY

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SKILL DEVELOPMENT ENTERPRENURSHIP
AND LIVELHIHOOD DEPARTMENT
M S BUILDING
BENGALURU – 560001.

2. THE PRINCIPAL SECRETARY
TO THE GOVERNMENT OF KARNATAKA
DEPARTMENT OF LABOUR
VIDHANA SOUDHA
DR. B R AMBEDKAR VEEDHI
BENGALURU-560001.

3. THE COMMISSIOENR
DEPT. OF EMPLOYMENT AND TRAINING
KAUSHALYA BHAVAN, DAIRY CIRCLE
BANNERGHATTA ROAD
HOMEGOWDA NAGAR
BENGALURU - 560029.

4. THE DIRECTOR
INDUSTRIAL TRAINING AND EMPLOYMENT
KOUSHALYA BHAVAN, DIARY CIRCLE
BANNERGHATTA ROAD
BENGALURU – 560029.

5. THE DIRECTOR
DIRECTORATE OF FACTORIES BOILERS
INDUSTRIALSAFETY AND HEALTH
ND
2 FLOOR, KALYANA SURAKSHA BHAVAN
BANNERGHATTA ROAD
NEAR DIARY CIRCLE
BENGALURU – 560029.

6. KARANTAKA PUBLIC SERVICE COMMISSION
REP. BY ITS SECRETARY
UDYOG SOUDHA
BENGALURU- 560001.

7. SRI RANJITH KUMAR S/O SANNA YESU
AGED ABOUT 39 YEARS
KPSC REG.NO.5940369
PRESENTLY WORKING AS ARTISAN
(AUTO MECHANIC) (KSRTC)
R/AT PLOT NO 3, WARD NO.7

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WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


R K MILLEER ROAD, BAPUJINAGARA
BELLARY-583101.

8. SRI SAGAR NIMBALKAR S/O ISHWAR
AGED ABOUT 36 YEARS
R/AT POST BHENDWAD
TALUK: RAIBAG, DISTRICT:BELAGAVI
PIN CODE- 591222.
R/AT POST BHENDEWAD
TALUK RAIBAG
DISTRICT BELAGAVI- 591222.

9. HOYLACHE MANJUNATAHA
ND
2 WARD,
BEHIND JAGIDSIDDESHWARA TEMPLE
KAKUBAL POST, HOSPET TALUK
BELLARI- 583223.

10. SIVAPRASAD B PATIL
NO.404/1, PANT NAGAR
POST: BALEKUNRI B K
BELAGAVI, BELAGAVI-591103.

11. SRI MARUTHI KUDARIMOTI
S/O MALLIKARJUNA
AGED ABOUT 36 YEARS
PRESENTLY WORKING AS ARTISAN
(AUTO MECHANIC)
SAKALESHPURA UNIT
KSRTC CHICKMAGALURU DIVISION
R/AT HOSPET ONI AT AND POST
SUREBAN RAMDURGA TALUK
BELAGAVI DISTRICT-591127.

12. SRI ANAND
AGED ABOUT 29 YEARS
R/AT NO 4-601/41/02/86
BADEPUR RINGROAD
NEAR KNZ FINCTION HALL
ST TH
1 PHASE, 4 BLOCK,
GDA COLONY, GULBARGA-585105.

13. SRI PARASHURAM CHITTAUPR
MAJOR

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C/W WP No. 12958 of 2022
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AND 31 OTHERS


CNR: KAHC010573532022


NO.563 A TYPE
BEML NAGAR POST
KOLR GOLD FIELD
BANGARPET TALUK
KOLAR- 563115.

14. SRI RAMANJANEYALU B
S/O VENKATESHALU B
H NO. 128, DEVINAGAR
ND
2 CROSS, BELLARI-583104.

15. SRI SHIVARAJU S/O BASAVARAJU
AT POST NELOGI
TALUK JEWAR
KALBURGI- 583310.

16. SRI NAGENDRA
S/O CHANDRAPPA
NO.143, KUMBAR GALLI
JANWADA TALUK
BIDAR -585402.
...RESPONDENTS
(BY SRI. S C DESHMUKH, AGA FOR R1 TO R3
SRI REUBEN JACOB, SR. COUNSEL A/W
SRI K.M. PRAKASH, ADV. FOR R6
SERVED- R4, R5, R7-R15)

THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA, PRAYING TO A) CALL FOR RECORDS IN
APPLICATION NO. 5687/2022, 2661-2663/2023 AND 4538/2022; B)
ISSUE A WRIT, ORDER OR DIRECTION IN THE NATURE OF
CERTIORARI TO QUASH THE ORDER DATED 03.08.2023, 30.08.2023
AND 14.08.2023 MADE IN APPLICATION NO.5687/2022, 2661-
2663/2023 AND 4538/2022 AT ANNEXURE A1 TO B3 PASSED BY
THE KARNATAKA STATE ADMINISTRATIVE TRIBUNAL AND ETC.


IN WP NO. 28416/2023

BETWEEN:

TUKARAM GOUDAPPA HADKAR
S/O GOUDAPPA BHARAMAPPA HADKAR
AGED ABOUT 37 YEARS

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AND 31 OTHERS


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GITI SADALGA TAL: CHIKODI DIST:
BELAGAVI -591239.
...PETITIONER
(BY SRI. BELLE R., ADV.)

AND:

1. THE STATE OF KARNATAKA
REP. BY ITS SECRETARY
SKILL DEVELOPMENT ENTERPRENEURSHIP
AND LIVELIHOOD DEPARTMENT
M.S. BUILDING
BENGALURU - 560 001.

2. THE COMMISSIONER
DEPT. OF EMPLOYMENT AND TRAINING
KAUSHALYA BHAVAN, DAIRY CIRCLE
BANNERGHATTA ROAD,
HOMEGOWDA NAGAR
BENGALURU -560 029.

3. KARNATAKA PUBLIC SERVICES COMMISSION
REP. BY ITS SECRETARY
UDYOGA SOUDHA
BENGALURU-560 001.

4. VIRUPAKSHAPPA SARAVOONDA
S/O RAMAPPA SARAVOONDA
AGED ABOUT 32 YEARS
KPSC REGN. 10046663
PRESENTLY WORKING AS ARTISAN
MECHANIC AT NWKRTC
RANEBENNUR DEPOT
HAVERI DIVISION-581111.
...RESPONDENTS
(BY SRI. S C DESHMUKH, AGA FOR R1 & R2
SRI REUBEN JACOB, SR. COUNSEL A/W
SRI K.M. PRAKASH, ADV. FOR R3
R4 -SERVED)

THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA, PRAYING TO A) CALL FOR RECORDS IN
APPLICATION NO.139/2022; B) ISSUE A WRIT, ORDER OR
DIRECTION IN THE NATURE OF CERTIORARI TO QUASH THE ORDER

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NC: 2026:KHC:57048-DB
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C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


DATED 09-09-2022 MADE IN APPLICATION NO.139/2022 AT
ANNEXURE B PASSED BY THE KARNATAKA STATE ADMINISTRATIVE
TRIBUNAL AND ETC.


IN WP NO. 28787/2023

BETWEEN:

1. ASHA T D/O THIMMAIAH T V
AGED ABOUT 33 YEARS,
NO.3619, NEAR BALKRISHNA
ASHRAMA MURTHYALPET
MULBAGAL-563 131.

2. ANANTH KUMAR G
S/O GANGA RANGAIAH,
AGED ABOUT 43 YEARS,
ANANTH KUMAR G
S/O GANGA RANGAIAH
YASHODA NILAYA,
SATHYAMANGALA,
HASSAN-573 201.

3. BHARAMA SHAPURKAR
S/O NINGAPPA
AGED ABOUT 35 YEARS,
H.NO.49B, RAYANNA NAGAR
SHINDOLI TQ/ DIST
BELAGAVI – 591124.

4. GOPALKRISHNA KANDAGALL
S/O VEERABHADRAPPA KANDAGALL
AGED ABOUT 41 YEARS,
WARD NO.5, GOVINDAPUR GALLI,
MUDHOL- 587 313.

5. AKSHATHA K S D/O SIDDAPPA K
AGED ABOUT 38 YEAS,
ND
NO. 180, 2 STAGE,
ND
2 CROSS, VINOBANAGAR,
SHIMOGA- 577 204.

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C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


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6. VEENA KAMATI D/O SHANKARAPPA
AGED ABOUT 37 YEARS,
SHREE RANGA NIVASA RAHIKA PARK
NEAR OM SHANTI MUSEUM
BAIRIDEVAKOPPA
HUBLI- 580 025.

7. PRATHIBHA D/O SANJEEV REDDY,
AGED ABOUT 33 YEARS,
LIG 37 OPPOSITE,
DENTAL COLLEGE, HUMNABAD,
BIDAR -585 401.

8. RAVI P M S/O MAHANTHESH P
AGED ABOUT 43 YEARS,
BEHIND JAIN TEMPLE, DODDAPETE
CHITRADURGA-577 501.
...PETITIONERS
(BY SRI. BELLE R., ADV.)


AND:

1. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
SKILL DEVELOPMENT ENTERPRENEURSHIP
AND LIVILIHOOD DEPARTMENT ,
M S BUILDING,
BENGALURU- 560001.

2. THE PRINCIPAL SECRETARY
TO THE GOVT. OF KARNATAKA
LABOUR DEPT., VIDHANA SOUDHA,
DR. B.R AMBEDKAR VEEDHI,
BENGALURU-560001.

3. THE COMMISSIONER
DEPT. OF EMPLOYMENT AND TRAINING
KAUSHALYA BHAVAN,
DAIRY CIRCLE,
BANNERGHATTA ROAD,
HOMEGOWDA NAGAR,
BENGALURU- 560029.

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C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


4. KARNATAKA PUBLIC SERVICES COMMISSION
REP. BY ITS SECRETARY,
UDYOGA SOUDHA,
BENGALURU- 560001.

5. THE DIRECTOR
BOARD OF TECHNICAL EDUCATION,
XHHP/2C, THANTRIKA SHIKSHANA
BHAVAN, SESHADRI ROAD,
BENGALURU-560001.

6. THE DIRECTOR
INDUSTRIAL TRAINING AND EMPLOYMENT,
KOUSHALYA BHAVAN, DAIRY CIRCLE,
BANNERGHATTA ROAD,
BENGALURU-560 029.

7. THE DIRECTOR
DIRECTORATE OF FACTORIES BOILERS
INDUSTRIAL SAFETY AND HEALTH
ND
2 FLOOR,
KALYANA SURAKSHA BHAVAN,
BANNERGHATTA ROAD,
NEAR DIARY CIRCLE,
BENGALURU-560 029.

8. MS. GOWRAMMA KAMMAR
W/O SRIKANTH BADIGER
AGED ABOUT 33 YEARS,
R/O NEAR AMBHABHAVANI TEMPLE
AT POST SUDI,
GADAG-582 211
REG NO. 590 7950.

9. SRI. NAVEEN KUMAR
S/O PRAKASH A M,
AGED ABOUT 37 YEARS,
WORKING AS
JUNIOR TRAINING OFFICER (PVT)
R/O 270, ALANAHALLY AT POST,
H D KOTE TALUK
MYSORE DISTRICT- 570026.

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AND 31 OTHERS


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10. SRI. DHANANJAYA S N
AGE MAJOR,
R/O 10, SAPTHAGIRI NILAYA,
ST TH
1 MAIN, 11 CROSS,
BASAVANAPURA MAIN ROAD,
K R PURAM, BENGALURU
BENGLAURU URBAN-560036.

11. SRI. PAVAN KUMAR
AGE MAJOR,
R/O AT POST KALLINGASGUR,
DIST.: RAICHUR,
RAICHUR- 584 122.

12. SRI. JAYARAJ H A
S/O N J HUVAJAPPA
AGED MAJOR,
R/O JANGINAKOPPA, SORAB
SHIVAMOGGA-577429.

13. SRI. ARUNKUMAR T V
AGED: MAJOR
R/O THODARANAL
POST: T NULENUR,
TQ: HOLALKERE
CHITRADURGA-577 557.

14. SRI. SHIVARAJ S/O BASAVARAJ,
AGED: MAJOR,
R/O AT POST NELOGI
TALUKA JEWARGI
KALABURGI- 585310.

15. SRI. NAGENDRA S/O CHANDRAPPA
R/O 143, KUMBAR GALLI
AT AND POST JANWADA TQ.,
BIDAR- 585 402.

16. SMT. MAHIMA S A
W/O KIRANKUMAR
AGED ABOUT 31 YEARS,
OCC: NIL,
ND
R/AT NO.38/1, 2 E CROSS,

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C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


RAJESHWARI NAGAR,
LAGGERE
BANGALORE – 560058.

17. SMT. KAVITHA G K
(SL.NO.106 ANN A13)
D/O GOPAL K T
AGED ABOUT 33 YEARS,
K. HOSAHALLI VILLAGE,
KADABAGALA POST,
ALUR TALUK
HASSAN DISTRICT-573 218.

18. SRI. JAGADISH R
S/O RAMACHANDRAIAH,
AGED ABOUT 31 YEARS,
PRESENTLY RESIDING AT
MACHAONAYANAKANAHALLI,
BUDIHAL POST,
NELAMANGALA TALUK
BENGALURU RURAL - 562 123.

19. MR. SUDEEP B A
SUBHASH NAGAR,
HESSGAL POST,
BILAGALA, MUDIGERE
CHIKMAGALURU-577 132.
...RESPONDENTS

(BY SRI. S C DESHMUKH, AGA FOR R1-R3
SRI REUBEN JACOB, SR. COUNSEL A/W
SRI K.M. PRAKASH, ADV. FOR R4
SERVED- R5-R7, R9, R10, R12-R16, R18, R19)

THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA, PRAYING TO A) CALL FOR RECORDS IN
APPLICATION NO.5752/2021, 6292/2022, 103/2023 AND
2691/2022; B) ISSUE A WRIT, ORDER OR DIRECTION IN THE
NATURE OF CERTIORARI TO QUASH THE ORDER DATED
14/08/2023, 22/08/2023, 30/08/2023 AND 20/09/2023 AT
ANNEXURES-A1 TO A4 PASSED BY THE KARNATAKA STATE
ADMINISTRATIVE TRIBUNAL AND ETC.

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C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


IN WP NO. 28795/2023

BETWEEN:

1. SHIVAPPA K S/O NAGAPPA K
AGED ABOUT 32 YEARS
NEAR WATER TANK
KARUR POST, SIRUGUPPA
BELLARY-583121.

2. DIVYA K D/O KAMARAJ P
AGED ABOUT 38 YEARS
NO.11, SLIG, KHB COLONY
JAIPURA ROAD
NEAR THILAK PARK POLICE STATION
TUMKUR-572101.

3. ARUNAKUMARA A N
S/O NANJEGOWDA M
AGED ABOUT 35 YEARS
ANEGERE, PANCHANAHALLI
KADUR-577182.

4. KARUNAKARA NAIKA B
S/O ANNU NAIKA
AGED ABOUT 45 YEARS
KORYA HOUSE, BALTHILA,
BANTWAL
DAKSHINA KANNADA-574211.
...PETITIONERS
(BY SRI. BELLE R., ADV.)


AND:

1. THE STATE OF KARNATAKA
REP. BY ITS SECRETARY
SKILL DEVELOPMENT ENTREPRENEURSHIP
AND LIVELIHOOD DEPARTMENT
M S BUILDING
BENGALURU-560001.

2. THE COMMISSIONER
DEPT. OF EMPLOYMENT AND TRAINING

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KAUSHALYA BHAVAN, DAIRY CIRCLE
BANNERGATTA ROAD
HOMEGOWDA NAGAR
BENGALURU-560029.

3. KARNATAKA PUBLIC SERVICES COMMISSION
REP. BY ITS SECRETARY
UDYOGA SOUDHA
BENGALURU-560001.

4. VIRUPAKSHAPPA SARAVOONDA
S/O RAMAPPA SARAVOONDA
AGED ABOUT 32 YEARS
KPSC REGN.10046663
PRESENTLY WORKING AS ARTISAN
MECHANIC AT NWKRTC
RANEBENNUR DEPOT
HAVERI DIVISION-581111.
...RESPONDENTS
(BY SRI. S.C. DESHMUKH, AGA FOR R1 & R2
SRI REUBEN JACOB, SR. COUNSEL A/W
SRI K.M. PRAKASH, ADV. FOR R3
R4- SERVED)

THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA, PRAYING TO A) CALL FOR RECORDS IN
APPLICATION NO.139/2022; B) ISSUE A WRIT, ORDER OR
DIRECTION IN THE NATURE OF CERTIORARI TO QUASH THE ORDER
DATED 09/09/2022 MADE IN APPLICATION NO.139/2022 AT
ANNEXURE-B PASSED BY THE KARNATAKA STATE ADMINISTRATIVE
TRIBUNAL AND ETC.


IN WP NO. 4038/2024

BETWEEN:

1. RAGHAVENDRA. A. L.
S/O. LALYA NAIK. C,
AGED ABOUT 38 YEARS,
KOMANAHALLI THANDA,
NAGATHIBASAPURA POST,
HUVINA HADAGALI TALUK,
BELLARI-583 219.

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C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022



2. VEENA KUMARI. K
W/O. CHARAN RAJ,
AGED ABOUT 33 YEARS,
DOOR NO.610, KIRUGAVALU,
MALAVALLI TALUK,
MANDYA DISTRICT-571 424.
...PETITIONERS
(BY SRI. BELLE R., ADV.)


AND:

1. KARNATAKA PUBLIC SERVICE COMMISSION
REPRESENTED BY ITS SECRETARY,
UDYOG SOUDHA,
BENGALURU-560 001.

2. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
SKILL DEVELOPMENT ENTREPRENEURSHIP
AND LIVELIHOOD DEPARTMENT,
M.S. BUILDINGS,
BENGALURU-560 001.

3. THE COMMISSIONER
DIRECTORATE OF EMPLOYMENT AND TRAINING,
KOUSHALYA BHAVAN, DAIRY CIRCLE,
BANNERGHATTA ROAD,
HOMBEGOWDA NAGAR,
BENGALURU-560 029.

4. PRATHIMA D/O. KESHAVA ACHARYA,
AGED ABOUT 33 YEARS,
R/AT NAREL HOUSE, PERDUR POST,
UDUPI TALUK AND DISTRICT-576 124.

5. PADMAVATHI. T
MAJOR,
R/AT GUNDAPURA VILLAGE,
D.K. HALLI POST, HALAGURU HOBLI,
MALAVALLI TALUK,
MANDYA DISTRICT-571 421.

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WP No. 21702 of 2022
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CNR: KAHC010573532022


6. KURUBARA SAVITHRI
MAJOR,
R/AT DOOR NO.170,
MAGGADA ONI,
NEAR KENCHAMALAPPA TEMPLE,
DEVASAMUDRA VILLAGE,
HOSPET TALUK,
BELLARY TALUK-583 129.

7. DIVYA. K
MAJOR,
R/AT BEDAGUDDE HOUSE,
MODANKAPU POST,
AMTADI VILLAGE,
BANTWALA TALUK,
D.K. DISTRICT-574 219.

8. SARITHA. K
W/O. CHETHAN. K. S. ,
MAJOR,
R/AT NO.1455,
TH
11 CROSS, KARANJI KATTE,
KOLARA-563 101.

9. SHIVAKALAPPA S/O. GANGAIAH,
AGED ABOUT 38 YEARS,
HANUMAN NILAYA,
TH
6 MAIN ROAD, UTTARAHALLI,
SUBRAMANYAPURA POST,
BENGALURU-560 061.

10. SURESH BANNEPPAGOL
MAJOR,
NAGANUR POST, GOKAK TALUK,
BELAGAVI DISTRICT-591 224.

11. BARIKARA RAGHU
S/O. BARIKARA SRINIVAS,
MAJOR,
R/AT HOUSE NO.254/1,
TH
10 WARD, NEAR POST OFFICE,
KUDLIGI, BELLARI-583 135.

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C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


12. CHANDRASHEKAR HANABAR
MAJOR,
R/AT SHIRAGANWADI,
SHRIAGOAN POST,
CHIKKODI TALUK,
BELAGAVI DISTRICT-591 214.

13. VIJAY TARAL
MAJOR,
R/AT TARAL BUILDING,
KEB ROAD, RAIBAG,
BELAGAVI DISTRICT-591 317.

14. SRI. ANAND GADADI
MAJOR,
R/AT TUKKANATTI, GOKAK TALUK,
BELAGAVI DISTRICT-591 224.

15. MAHESH BYAKOD
MAJOR,
R/AT AHERI, SINDAGI TALUK,
VIJAYAPURA DISTRICT-586 123.

16. GOPINATHA. B.C.
MAJOR,
S/O. LATE CHANDRAPPA. B. S.,
UPPARA STREET, MARUTHI CIRCLE,
GADDIGE MATA ROAD,
CHANNAGIRI TOWN,
DAVANAGERE DISTRICT-577 213.

17. SANDEEPA. R S/O. RAJAPPA,
AGED ABOUT 31 YEARS,
NO.91, NEAR GOVT. SCHOOL,
CHIKKAYEMMIGANUR (POST),
HOLALKERE TALUK,
CHITRADURGA DISTRICT-577 523.

18. MANJUNATHA. H. N.
AGE: MAJOR,
R/AT C. HINDALAHALLI,
DODDAKADANURU POST,
HOLENARASIPURA TALUK,
HASSAN DISTRICT-573 211.

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C/W WP No. 12958 of 2022
WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022



19. MANJUNATHA MUGALIHAL
MAJOR,
R/AT BASALAGUNDI,
NALLANATTI POST, GOKAK TALUK,
BELAGAVI DISTRICT-571 218.

20. NARENDRA. S
MAJOR,
R/AT PLOT NO.38,
BALAJI NAGAR, GURMITKAL,
YADGIRI DISTRICT-585 214.
...RESPONDENTS
(BY SRI. REUBEN JACOB, SR. COUNSEL A/W
SRI PRAKASH K. M., ADV. FOR R1
SRI S C DESHMUKH, AGA FOR R2
SRI N.S. VIJAYANTH BABU, ADV. FOR R8
SERVED- R4, R6, R7, R9-R11, R17, R19)

THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA, PRAYING TO (I) ISSUE A WRIT, ORDER
OR DIRECTION IN THE NATURE OF DECLARATION DECLARING THAT
ORDERS PASSED BY THE KARNATAKA STATE ADMINISTRATIVE
TRIBUNAL DATED 19.04.2023 PASSED IN APPLICATION NO.2147 OF
2023 AS PER ANNEXURE-C AND THE ORDERS DATED 10.01.2023
AND 10.01.2022 PASSED IN APPLICATION NO.2149 OF 2022
APPLICATION NO.3744 OF 2022 AS PER ANNEXURES C1 AND C2, AS
ULTRAVIRUS, VOID AND UNENFORCEABLE AND CONSEQUENTLY
SER ASIDE THE SAME AND ETC.


IN WP NO. 16122/2024

BETWEEN:

1. NANJUNDAIAH. K S/O KARIYAPPA
AGED ABOUT 34 YEARS,
NO.27, ACHALUDODDI VILLAGE,
K.P.DODDI POST, KAILANCHA HOBLI,
RAMANAGARA TALUK
RAMANAGARA – 562159.

2. SARITHA K. W/O CHETHAN K S
AGED ABOUT 33 YEARS,

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WP No. 21702 of 2022
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CNR: KAHC010573532022


NO. 455,
SHRI RAGHAVENDRASWAMY NILAYA
TH
11 CROSS, KARANJIKATTE
KOLAR – 563101.

3. BHANUPRAKASH S/O SOMANNA C
AGED ABOUT 39 YEARS
ATTIGUPPE VILLAGE, MULLURU POST
HUNSUR TALUK
MYSURU – 571610.

4. SRIDEVI M S D/O SHIVALINGASWAMY
AGED ABOUT 35 YEARS
MURADI POST, MOLAKALMURU TALUK
CHITRADURGA – 577540.

5. MURAGAYYA HIREMATH
AGED ABOUT 40 YEARS,
S/O SHIVALINGAYYA
KADAKOL POST,
JAMKHANDI TALUK
BAGALKOT – 587119.

6. MAHESH HURALIKUPPI
AGED ABOUT 33 YEARS,
S/O FAKEERAPPA
SAVANUR ROAD, JALLAPUR POST,
SAVANUR TALUK,
HAVERI- 581118.

7. ANIL NIRALE
AGED ABOUT 43 YEARS
S/O BALAPPA NIRALE
NILAGARONI, CHANDCHAN
HINDI TALUK,
VIJAYAPURA - 586 205.

8. SUNIL SUBHASH RATHOD
AGED ABOUT 32 YEARS,
S/O SUBHASH
KOLURU VILLAGE AND POST,
MUDDEBIHALA TALUK
VIJAYAPURA- 586 129.

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WP No. 21702 of 2022
AND 31 OTHERS


CNR: KAHC010573532022


9. ASFAKMAHMAD IRAKALL
AGED ABOUT 35 YEARS,
S/O RAJAMAHAMMAD
POLICE QUARTERS
NEAR OLD KACHERI, DASARONI
GADAG -582 101.

10. VINOD KUMAR
AGED ABOUT 35 YEARS,
S/O CHINAPPA TOTAD
NEAR PRIMARY SCHOOL
MUTHALU VILLAGE,
SIRURU POST, VELABURGA TALUK
KOPPAL-583 230.

11. BASAYYA
AGED ABOUT 39 YEARS,
S/O RAMALINGAYYA
NO.147, NEARAGASI
CHITTAPUR POST,
LINGASUGUR TALUK,
RAICHUR-584 127.

12. RAJASHEKARA CHWAHAN
AGED ABOUT 34 YEARS,
S/O RUDRAPPA
POLICE STATION ROAD,
DURGA NAGAR, HALIYAL
UTTARA KANNADA- 581 329.

13. IMAMSAB MULLA S/O MABULI
AGED ABOUT 35 YEARS,
AP INGALAGI, SAVADATTI TALUK
BELAGAVI-591111.

14. SHIVANAND NINGAPPA KILABANUR
AGED ABOUT 33 YEARS
S/O NINGAPPA KILABANUR
RADDER VILLAGE, THIMMAPUR POST,
BADAMI TALUK
BAGALKOT-587206.

15. SHIVAJI SHANKAR DEVANE
AGED ABOUT 33 YEARS

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S/O SHANKAR DEVANE
NEAR WATER TANK
SHIRAGUPPI VILLAGE AND POST
ATHANI TALUK, BELAGAVI-591242.

16. AKBAR BASHA
AGED ABOUT 40 YEARS
S/O KAMALSAB NADAF
NO.1242, S M KRISHNA NAGAR
GODAG TALUK AND DISTRICT-582102.

17. ABDUL HAMEED I S S/O IMAM
AGED ABOUT 39 YEARS
KAGAL VILLAGE
HUBBANAGERI POST
KUMTA TALUK
UTTARA KANNADA-581351.

18. RAJANI KOLADUR
AGED ABOUT 34 YEARS
C/O ISHWAR Y CHOWBARI
BAZAR ROAD, NESARGI
BAILHONGAL TALUK
BELAGAVI-591121.

19. DIVYA GHATAGE D/O YAMAJI
AGED ABOUT 30 YEARS
NO.19, NEAR BUS STOP
HIDKAL DAM, HIDKAL
BELAGAVI-591107.

20. JAVEED MULLA S/O UMER
AGED ABOUT 39 YEARS
NO.506, RAGHAVENDRA CIRCLE
ST
1 CROSS, NEKAR NAGAR,
OLD HUBLI, DHARWAD-580024.

21. SUNIL KUMAR S/O DASARATH
AGED ABOUT 39 YEARS
FARAHATBAD VILLAGE AND POST
KALABURGI TALUK AND
DISTRICT-585308.

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22. RAVI BAGEWADI
AGED ABOUT 39 YEARS
S/O. SANGAPPA BAGEWADI
SANGAMESHWARA NAGAR
MUDDEBIHAL TALUK
VIJAYAPURA- 586212.

23. VEERESH MURTHY,
AGED ABOUT 34 YEARS
S/O. MARIDEVARU
NO.132, SANGABASAVANADODDI
MAYAGANAHALLI POST,
RAMANAGAR TALUK
AND DISTRICT – 562128.

24. SUMA B H W/O. JAGADISH G P
AGED ABOUT 39 YEARS
NO.07, WARD NO.17
B.GOLLAHALLI, BIDADI
RAMANAGARA -562109.

25. AMARESH
S/O. VIRUPAKSHAPPA CHAVADI
AGED ABOUT 33 YEARS
BRINDAVANA NILAYA,
NEAR VASTRAD HOUSE
CHAVADI VILLAGE AND POST,
S R NAGAR, DHARWAD-580001.

26. SIDDARUD KOPPAD S/O. BASAPPA
AGED ABOUT 35 YEARS
MUGALIHAL VILLAGE AND POST
SAVADATTI TALUK
BELAGAVI -591129.

27. VINAY KUMAR
AGED ABOUT 37 YEARS
S/O. PARAMESHWARAPPA
SOMESHWARAKRUPA,
KOTTURESHWARA CAMP
GANGAVATHI TALUK,
KOPPAL 583227.

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28. MANJUNATHA B,
AGED ABOUT 32 YEARS
S/O. BEERAPPA (LATE)
KARIYAMMA LAYOUT,
BANAVARA PETE
ARASIKERE TALUK
HASSAN – 573112.

29. LALITA KOLLI D/O. BASAPPA
AGED ABOUT 35 YEARS
NEAR SALESHWAR TEMPLE
WARD NO.06, GULEDGUD
BAGALKOT 587203.
...PETITIONERS
(BY SRI. N.S. VIJAYANTH BABU, ADV.)


AND:

1. STATE OF KARNATAKA
BY ITS DEPARTMENT
OF SKILL DEVELOPMENT,
ENTERPRENEURSHIP AND LIVELIHOOD
M S BUILDING, AMBEDKAR VEEDHI
BENGALURU - 560001
REPRESENTED BY ITS SECRETARY.

2. KARNATAKA PUBLIC SERVICE COMMISSION
UDYOGASOUDHA
PARK HOUSE ROAD
BENGALURU - 560001
REPRESENTED BY ITS SECRETARY.

3. DIRECTORATE OF EMPLOYMENT
AND TRAINING
KAUSHALYA BHAVAN, DAIRY CIRCLE
BANNERAGHATTA ROAD,
HOMBEGOWDA NAGAR
BENGALURU - 560029
REP. BY ITS COMMISSIONER.
...RESPONDENTS
(BY SRI. S C DESHMUKH, AGA FOR R1 & R3
SRI REUBEN JACOB, SR. COUNSEL A/W
SRI K.M. PRAKASH, ADV. FOR R2)

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THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA, PRAYING TO DIRECT THE RESPONDENTS
NOT TO REMOVE THE PETITIONERS 1 TO 29 WHO ARE WORKING AS
JUNIOR TRAINING OFFICERS, SINCE OCTOBER - NOVEMBER 2022,
BEEN SELECTED BY THE KPSC IN PURSUANCE TO THE
RECRUITMENT NOTIFICATION NO. R(2) 3567/17-18/PSC DATED
19/02/2018 (ANNEXURE-A) AND APPOINTED BY VIRTUE OF
APPOINTMENT LETTERS VIDE ANNEXURE-F TO ANNEXUER-F28
ISSUED BY R3, RESPECTIVELY FROM THEIR JOBS.


IN WP NO. 26697/2024

BETWEEN:

SMT. ASHA K.S
D/O. SRINIVASA K.M,
AGED ABOUT 33 YEARS,
HOUSE NO.3, NEW ELECTRIC COLONY,
ST ND
1 MAIN, 2 CROSS, 220,
K.V STATION, M B ROAD,
KOLAR- 563101.
...PETITIONER
(BY SRI. GANAPATHI, ADV.)


AND:

1. THE STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY,
SKILL DEVELOPMENT ENTREPRENEURSHIP
AND LIVELIHOOD DEPARTMENT,
M.S. BUILDING,
BENGALURU-560001.

2. THE COMMISSIONER,
DIRECTORATE OF EMPLOYMENT
AND TRAINING,
KAUSHALYA BHAVAN, DAIRY CIRCLE,
BANNERAGATTA ROAD,
HOMEGOWDA NAGAR,
BENGALURU-560 029.

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3. KARNATAKA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY,
UDYOGA SOUDA,
BENGALURU-560001.

4. SMT. VIDYASHREE M.B
W/O RAVI M.S,
AGED ABOUT 34 YEARS,
TH
R/AT NO.332, 4 CROSS,
SIDDARTHANAGARA, MALAVALLI,
MANDYA-571430.

5. SMT. RANJITHA H.S,
W/O RAVI KUMAR M.M,
AGED ABOUT 31 YEARS,
R/AT KARNANGERI VILLAGE,
MAKKANDUR POST,
KODAGU-571201.

6. SMT. SANGEETHA. R
AGED ABOUT 32 YEARS,
ND
SADASHIVANAGARA, 2 CROSS,
KAMPLI ROAD KURUGODU,
BALLARI-583116.

7. SMT. VIDYA YAMANAPPA MABRUMKAR
AGED ABOUT 32 YEARS,
BANNIKATTIONI, GULEDGUDDA,
BAGALKOT-587203.

8. SMT.ARATI,
AGED ABOUT 40 YEARS,
PLOT NO.38, SHARANA KRUPA,
CIB COLONY,
BEHIND CENTRAL BUS STAND,
KALABURAGI-585103.

9. SMT.ARUNA,
AGED ABOUT 33 YEARS,
2 HOUSE NO.1/101
AT HOCHAKNALLI,
POST SRIKATANALLI,
BIDAR DISTRICT,
BIDAR-585329.

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10. SMT.AMRAPALI
W/O. SHAM GAIWAD,
AGED ABOUT 37 YEARS,
JANAPUR POST, BETBALKUNDA,
BASAVAKALAYAN TALUK,
BIDAR-585327.

11. SMT. SHEETAL,
AGED ABOUT 32 YEARS,
HOUSE NO.82148,
B SHAMSUNDAR NAGAR,
SHAH GUNJ, BIDAR-585401.
...RESPONDENTS

(BY SRI. S C DESHMUKH, AGA FOR R1 TO R2
SRI REUBEN JACOB, SR. COUNSEL A/W
SRI K.M. PRAKASH, ADV. FOR R3
SERVED- R4-R9)

THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA, PRAYING TO A) SET ASIDE THE
JUDGEMENT DATED 26/06/2023 PASSED BY THE KARNATAKA STATE
ADMINISTRATIVE TRIBUNAL AT BANGALORE IN APPLICATION
NO.4578/2022 UNDER ANNEXURE-A, BY WRIT IN THE NATURE OF
CERTIORARI CONSEQUENTLY, DISMISS THE APPLICATION
NO.4578/2022 WITH COST AND ETC.


IN WP NO. 36400/2024

BETWEEN:

SMT.MAHIMA S.A
W/O KIRAN KUMAR,
AGED ABOUT 33 YEARS,
ND
R/AT NO.38/1, 2 E CROSS,
RAJESHWARI NAGAR,
LAGGERE,
BENGALURU-560058.
...PETITIONER
(BY SRI. JAYALAKSHMAMMA K. B., ADV.)

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AND:

1. THE STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF INDUSTRIAL
TRAINING AND EMPLOYMENT,
M S BUILDING,
BENGALURU-560001.

2. THE COMMISSIONER
DEPARTMENT OF INDUSTRIAL
TRAINING AND EMPLOYMENT,
KAUSHALYA BHAVAN, DAIRY CIRCLE,
BANNERGHATTA MAIN ROAD,
BENGALURU-560029.

3. THE SECRETARY
THE KARNATAKA PUBLIC
SERVICE COMMISSION,
BENGALURU-560001.

4. NANDINI H V
AGED ABOUT 28 YEARS,
R/AT M HOSAKOPPALU,
H N PURA ROAD, HASSAN
HASSAN DISTRICT-573201.

5. SINCHANA H N
AGED ABOUT 35 YEARS,
HONNASHETTY HALLI VILLAGE,
SRINIVASAPURA POST,
CHANNARAYAPATNA TALUK,
HASSAN DISTRICT-573116.

6. SUNEETHA K
AGED ABOUT 32 YEARS,
R/AT HOSAHOLALU VILLAGE,
VIJAYANAGAR EXT.,
KASABA HOBLI, K R PET TALUK,
MANDYA DISTRICT-571426.

7. SMT. RASHMI C V
AGED ABOUT 37 YEARS,
R/AT VIRAV NILAYA,

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OPP. OLD GURUKULA SCHOOL,
ND
2 CROSS, MANJUNATH NAGAR,
BATAWADI-572102.
...RESPONDENTS
(BY SRI. S C DESHMUKH, AGA FOR R1
SRI SRINIVASA N.C. ADV. FOR R3
SRI S.R. HEGDE HUDLAMANE, ADV. FOR R4-R6)

THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA, PRAYING TO A) ISSUE A WRIT OF
CERTIORARI TO QUASH ORDER DATED 18.01.2023 PASSED IN
APPLICATION NO. 2720/2022 ON THE FILE OF KARNATAKA
ADMINISTRATIVE TRIBUNAL AT BANGALORE VIDE ANNEXURE-A; B)
ISSUE A WRIT OF MANDAMUS OR ANY OTHER WRIT, ORDER OR
DIRECTION DIRECTING THE RESPONDENT NO. 1 TO 5 TO NOT TO
CALL FOR ANY FINAL SELECTION LIST TILL THE DISPOSAL OF THIS
WRIT PETITION AND SELECT THE PETITIONER IN THE FINAL LIST
AND ETC.

THESE PETITIONS, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE S.G.PANDIT
AND
HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA

ORAL ORDER

(PER: HON'BLE MR. JUSTICE S.G.PANDIT)

Heard learned counsels Sri.Raghavendra G Gayatri,
Sri.Vijaya Kumar, Sri.Parashuram A.L., Sri.Sidharth
Baburao, Sri.Vinayaka B Vishnu Batta, Sri.Muhammad
Shamil, Sri.Giri Kumar S.V., Sri.Belle R.,
Sri.N.S.Vijayanath Babu, Sri.Ganapathi and
Smt.Jayalakshmamma K B., for petitioners and learned

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AGA Sri.S.C.Deshmukh for respondents No.1 and 2;
learned Senior Counsel Sri.Reuben Jacob along with
Sri.K.M.Prakash, learned counsel for respondent No.3-
Karnataka Public Service Commission (for short “KPSC”)
and learned counsel Sri.M.K.Prithveesh for respondents,
learned senior counsel Sri.Vivek Subbareddy along with
Sri.Arpith R Reddy, learned counsel for respondents No.90
to 96; Sri.Prasanna V.R., learned counsel for impleading
applicant in I.A.No.1/2025; learned counsel Sri.Nithyanand
V Naik, for impleading applicant in I.A.No.2/2025; learned
senior counsel Sri.P.P.Hegde along with learned counsel
Sri.Ganapathi Bhat, for impleading applicant and
Smt.Pushpa H.R., learned counsel for impleading applicant
in I.A.No.2/2025.

2. The petitioners, respondents as well as
Karnataka Public Service Commission, aggrieved by the
order passed by the Karnataka State Administrative
Tribunal at Bengaluru (for short “Tribunal”) insofar as

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selection and appointment of Junior Training Officers in the
Department of Industrial Training and Employment in
pursuance of the Notification bearing No.R(2) 3567/17-
18/PSC dated 19.02.2018, are before this Court in the
above batch of writ petitions.

3. The dispute mainly is between the candidates in
the first select list dated 19.11.2020 to 25.05.2022 and
the candidates included in the revised select list dated
09.09.2022, 30.09.2022, 10.01.2023 and final list
published on 27.01.2025, 11.03.2025, 12.03.2025 and
04.04.2024.

4. The Tribunal in Application No.2792/2022 dated
30.09.2022 passed the following order:
“(i) Application is partly allowed.

rd
(ii) The 3 Respondent – KPSC is directed to
consider the relief as provided under Rule 6(3)(b)
of the KCS (General Recruitment) Rules, 1977.

(iii) The official Respondents are directed to
modify the format of Experience Certificate which is

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part of the recruitment Notification by adding the
words “ in the trade of ……. ” After the word
“Department” in the format.

(iv) Time for compliance: Fifteen days from the
date of receipt of a certified copy of the order.

(v) Applicant to obtain and submit a revised
experience certificate within 15 days from the issue
of the modified format.

(vi) If the applicant is otherwise eligible as per
Rules, then the official respondents are directed to
include the name of the applicant in the final select
list and issue appointment order after due process.
The selection list is to be revised accordingly.

(vii) Time for compliance: One month from the
date the applicant submits the revised experience
certificate.”

It is submitted that the identical orders are passed in
multiple applications which are the subject matter of
above batch of writ petitions.

5. This Court, by interim order dated 17.03.2023
directed that no further appointment shall be made and if

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the appointment orders have already been issued and if
appointed candidates have not been issued posting orders,
then pending orders from this Court, directed not to issue
appointment or posting orders.

6. In terms of the recruitment notification dated
19.02.2018, the department had notified 1520 vacancies
of Junior Training Officers. However, the first selection
list contained 1367 names and it is stated that out of
1367, actual 945 candidates were selected and remaining
were candidates over-lapping on other trade subjects. Out
of the said 945 candidates, 399 candidates were appointed
in November, 2022 and 546 candidates remained to be
appointed. However, in view of the interim order passed
by this Court, no appointment orders were issued.
Subsequently, this Court on 24.07.2023 after hearing the
parties including the KPSC and the State passed the
following orders:
“Heard Shri.Vijay Kumar, learned Advocate
for petitioners. Shri. Shashikiran Shetty, learned

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Advocate General for the State, Shri. Reuben Jacob,
learned Standing Counsel for KPSC, Shri. Ashok
Haranahalli and Shri. Aditya Sondhi, learned Senior
Advocates for contesting respondents (candidates
selected but appointment order not issued).

Undisputed facts of the case are, KPSC
notified 1520 posts of Junior Training Officers for
employment in 23 fields vide Notification dated
February 19, 2018. After the competitive
examination, documents were verified and a
Provisional Selection List consisting of 1367
candidates was issued in different trades.
Resultantly, 945 candidates were selected. Some of
the candidates who were not selected, approached
the KAT.
Shri. Vijay Kumar, learned Advocate
submitted that 600 applications were filed before
the KAT. Some have been considered and some are
pending consideration. He submitted that the KAT
has disposed of several applications. In Application
No.2792/2022 impugned in W.P. No.24738/2022,
the direction reads as follows:
“(i) ……………………
(ii)……………………
(iii) The official Respondents are directed to modify
the format of Experience Certificate which is part of

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the recruitment Notification by adding the words “in
the trade of ………..” after the word “Department” in
the format.”

In substance, appointment orders have been issued
to 399 candidates and 546 candidates are awaiting
the appointment orders.

Shri.Shashikiran Shetty, learned Advocate General
submitted that as on date, there are about 1900
vacancies. The appointments of these officials have
not been finalized since 2018. There is dearth of
Teaching staff. In view of different orders passed by
the KAT, he prayed that KPSC may be permitted to
redo the selection strictly in accordance with law,
on merits by considering the documents which were
submitted at the first instance with liberty to the
KPSC to seek clarification from the employer, if
required.

Shri.Reuben Jacob, learned Senior Advocate
for KPSC also adopted the line of arguments
canvassed by the learned Advocate General.

Shri. Vijay Kumar and Shri. Aditya Sondhi
along with Shri. Ashok Haranahalli submitted that
Government and KPSC may be permitted to
conduct fresh selection based on the documents
which were originally submitted by the candidates

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with liberty to the KPSC to seek clarification from
the employers with regard to trade in which the
candidates have been trained and obtained
experience. The result of such exercise may be
placed before this Court for further consideration.

In substance, learned Advocates for the
selected candidates, (who have not been issued
with the appointment orders), the State
Government, as also the KPSC are in agreement
and seek reconsideration of their candidature in
accordance with law in the manner prescribed
hereinabove.

In so far as 399 candidates, who have been
issued with the appointment orders, learned
Advocate General submitted that the appointment
orders have been issued with a specific rider that
those appointments are subject to the outcome of
the litigation before the KAT and this Court and
further that they shall not claim any equities.
Individual undertakings have also been taken by
those candidates.

We have considered the submissions made by
the respective Advocates and learned Advocate
General. The Notification is of the year 2018 for
1520 posts. As on date approximately 1900 posts

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are vacant. A perusal of the Certificate shows that
there appears to be ambiguity with regard to the
field in which the candidates had the experience
and all parties have fairly submitted that fresh
selection could be made and the result thereof may
be placed in a sealed cover for further orders.
In view of the above, following:
ORDER
(a) KPSC and State Government shall re-do the
exercise of selection based on the documents which
were filed at the time of submitting the application;

(b) KPSC shall be at liberty to seek clarification
from the employers of the candidates to ascertain
the field in which the applicants have been trained
or with regard to experience, by taking assistance
of the concerned State Government officials;

(c) As prayed for, two months’ time is granted to
KPSC to complete aforementioned exercise and to
place the Report in a sealed cover before this Court
for further orders. The exercise shall include
preparation of merit list prepared by the KPSC duly
verified by the State Government.
(d) KPSC is also permitted to seek option of the
candidates who have been selected in more than
one field.

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As prayed for by Shri. Aditya Sondhi, it is
made clear that the above exercise shall be done
without prejudice to the rights of the parties.

Call on 25.09.2023.”

7. In terms of the said order, second respondent-
KPSC prepared the revised select list and placed the same
before this Court in a sealed cover. The said sealed cover
was opened on 20.03.2024, and this Court, on
20.03.2024 passed the following order:
INTERIM ORDER ON W.P.NO.4038/2024
This writ petition is filed assailing the legality
of the order passed by the Karnataka State
Administrative Tribunal, Bengaluru, in Application
Nos.2147/2022 dated 19.04.2023, 2149/2022
dated 10.01.2023, 3744/2022 dated 10.01.2022
and so also the interim order passed by the Co-
ordinate Bench of this Court in the above
mentioned writ petitions, more particularly in
W.P.No.24738/2022 and connected matters dated
17.03.2023 and order dated 24.07.2023 in
W.P.No.4510/2023 and connected matters.
Wherein, this Court in the interim orders, opined in
a similar manner as that of the order passed by the

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KSAT and directed the State and KPSC, to re-do the
list. The interim order/direction issued by this Court
on 24.07.2023, reads thus:
“ (a) KPSC and State Government shall re-do
the exercise of selection based on the documents
which were filed at the time of submitting the
application;
(b) KPSC shall be at liberty to seek
clarification from the employers of the candidates
to ascertain the field in which the applicants have
been trained or with regard to experience, by
taking assistance of the concerned State
Government officials;
(c) As prayed for, two months’ time is
granted to KPSC to complete aforementioned
exercise and to place the Report in a sealed cover
before this Court for further orders. The exercise
shall include preparation of merit list prepared by
the KPSC duly verified by the State Government.
(d) KPSC is also permitted to seek option of
the candidates who have been selected in more
than one field.”
2. In pursuance of the said interim order
passed by this Court, the KPSC conducted such
exercise and placed the list before this Court on
29.01.2024.

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3. In the meantime, this writ petition came to
be filed on 06.02.2024 by challenging the orders of
the Tribunal and the interim orders passed by this
Court as stated supra.
4. The brief facts of the case from the
pleadings available are as under:
Certain of the unsuccessful candidates to the
JTO Selection process, approached the Tribunal
challenging the Selection List on the premise that it
is made on a defective Experience Certificate. The
Tribunal, found merit in the submissions and
allowed the applications and directed the KPSC to
re-do the list by obtaining fresh certificate which is
required for properly assessing the eligible
candidates. Meanwhile, certain unsuccessful
candidates before the Tribunal also approached this
Court. Hence, the Co-ordinate Bench of this Court,
vide order dated 24.07.2023, passed the interim
order as stated supra. Aggrieved by these orders,
the petitioners are before this Court and they seek
for an interim order to stay the above order and not
to give effect to the sealed covers or to the revised
selection list, pending hearing of these petitions.
5. We have heard the learned Senior Counsel
Professor Ravi Verma Kumar appearing for Smt.
Belle R in the respective petitions, learned Sr.
Counsel Dr. Aditya Sondhi appearing on behalf of

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the learned counsel Shri Parshuram A.L. in the
respective petitions, learned Senior Counsel Shri
Udaya Holla and the learned counsel Shri
Raghavendra G. Gayatri in the respective petitions,
learned counsel Shri Vijaya Kumar in the respective
petitions, learned Senior Counsel Shri Reuben Jacob
appearing for the learned counsel Shri K.M. Prakash
for the KPSC in all the petitions.
6. The learned Senior Counsel Prof. Ravi
Verma Kumar for the petitioners in the
W.P.No.4308/2024 contends that the petitioners
are already selected and working in effect to the
earlier select list. He also contends that the order
passed by the Tribunal so also this Court, is in the
nature of a public interest litigation, which is
against the settled principle of law laid down by the
Hon’ble Apex Court in the cases of DR.
DURYODHAN SAHU AND OTHERS vs.
JITENDRA KUMAR MISHRA AND OTHERS
((1998 (7) SCC 273)) and DALIT SENA,
KARNATAKA vs. THE KARNATAK UNIVERSITY,
DHARWAD AND ANOTHER (1998 SCC ONLINE
KAR 775) .
7. Further, the learned Senior Counsel’s
vehemence his submission that the petitioners were
not parties at all in the given case and without
hearing them, this order has been passed, which

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not only affects their rights but also pose a threat
of their termination, they having been already
appointed and are existing on the rolls of the KPSC.
In order to buttress this contention, the learned
Senior Counsel relied on a judgment of the Hon’ble
Apex Court in the case of K.H SIRAJ vs. HIGH
COURT OF KERALA AND OTHERS reported in
(2006) 6 SCC 395.
8. Further, the learned Senior Counsel also
submits that neither in the petition filed before this
Court nor in the application filed before the
Tribunal, the prayer for setting aside the final
selection list dated 17.02.2022 was made. In the
case on hand, without deciding the legality of the
earlier select list, a new select list cannot be given
effect to and the order passed by the Tribunal so
also the Co-ordinate Bench of this Court, are new to
the Service Jurisprudence.
9. Lastly, he would contend that this entire
exercise and implementation of the same is nothing
but changing the rule and nomenclature of the
selection process in the middle of it, which is
impermissible, as held by the Hon’ble Apex Court in
the case of STATE OF MYSORE AND ANOTHER
vs. K.N. CHANDRASEKHARA (AIR 1965 SC
532) . Accordingly, he prays not to give effect to

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the sealed cover placed by the KPSC before this
Court.
10. Per contra, the learned counsels i.e.,
Sri.Vijaya Kumar, learned Senior counsel Sri. Udaya
Holla for Sri.Raghavendra G Gayathri for the
respondents in W.P.No.4038/2023 so also the
petitioners who have challenged the selection list in
the above writ petitions submits that there existed
a technical error in the manner in which the
Experience Certificate was sought from the
aspirants, which gave room for ambiguity in
preparing the final select list and on that very note,
these respondents were placed in the rejection list
irrespective of the fact that they were more
meritorious. Further, the learned counsel also
contended that the question of changing the rules
in the midst of the selection process, does not arise
when the initial process initiated itself has created
ambiguity and thereby violated the rights and
legitimate expectations of the aspirants. They
would further contend that the rule which is being
prescribed in the selection process in itself is unjust
and the respondents have acted in accordance with
the same and their non-selection itself is in the
nature of violation and the reasoning shown for
rejecting their candidature is not the one that is
being specified in the rules of selection. They also

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submit that the question of impleading all the
selected candidates to their case would not arise in
view of the decision in MUKUL KUMAR TYAGI VS.
STATE OF UTTAR PRADESH AND ORS. (AIR
2021 SC (SUPP) 449) . Moreover, the grievance
of these respondents and petitioners in some
petitions are their non-inclusion irrespective of their
eligibility and hence they have made the last
selected candidate as a party to the applications so
also the writ petitions, which are in accordance with
the service jurisprudence. All the respective learned
counsel for the respondents and the petitioners in
some petitions, agreed for the list now in the sealed
cover to be given effect to, subject to this Court
deciding the case on its merits.
11. Shri Reuben Jacob, learned Senior
Counsel appearing for the learned counsel Shri
Prakash for the KPSC, would persuade this Court to
the earlier affidavit filed by the KPSC during the
course of passing an order vacating the stay
application and would admit that there is an error
apparent in the selection process adopted by the
KPSC and the Experience Certificates that are
sought from the candidates to assess their eligibility
to the post.
12. Before proceeding to answer the
arguments advanced by the learned counsels for

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the respective parties, we would refer to the interim
order passed by the Co-ordinate Bench of this Court
dated 17.03.2023, which reads as under:
“Heard the learned counsel for the petitioners,
learned counsel for KPSC and the learned AGA for the
respondent-State.
It is the case of the petitioners that the
rejection of their candidature is vitiated by arbitrariness.
It is elaborated that the petitioners have furnished
Certificates in the format attached to the Notification.
That the format prescribed does not ask for specifying
the trade in which he has specialized. In other words,
there is no provision in the prescribed format for
detailing the trade. That the petitioners have been
informed that the rejection of their candidature is on
account of their failure to furnish the trade in which they
have secured training.
We have perused the prescribed format and there
is substance in the contention canvassed on behalf of
the petitioners.
On a query to learned counsel for KPSC, it is
submitted by learned counsel, that though there is no
provision in the prescribed format, several candidates
have on their own volition additionally described the
trade in which they have obtained experience and that
there are several such candidates and such candidates
have been recommended for selection. This causes
consternation to us. Though it is admitted that there is
no provision for describing the trade in the prescribed

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format yet it is found that several candidates have
furnished additional details.
Further coincidence is that the persons, who have
not furnished such details additionally, appear to be the
candidates, who have lost out also. This is a case of one
coincidence too many. The applications of all the said
applicants have been rejected solely on the ground that
they have not given details of the trade that they had
practiced. Even though admittedly, there is no provision
in the prescribed format; while such of those candidates,
who have furnished the same appear to have been
selected. There appears to be something more to it than
meets the eye.
Keeping in view the history of litigation and the
allegations leveled, we would not be surprised if this yet
again turns out to be one another case where the
process is found to be not above board.
Hence, pending disposal of the writ petitions, no
further appointments shall be made.
If appointment orders are already issued and they
have not been issued posting order, then pending orders
from this Court, the same shall not be issued.
List on 29.03.2023 along with
W.P.No.3995/2023.”

13. Subsequently, some of the impleading
petitioners filed an I.A. for vacating the stay which
also came to be rejected by order dated
07.07.2023, which reads as under:


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“ORDER ON I.A.NO.2/2023 IN W.P.NO.24738/2022
1. Heard the learned Senior counsel Prof. Ravi
Varma Kumar along with Sri. Kashinath J.D., learned
counsel for respondent Nos.7 to 66, who came to be
impleaded pursuant to orders of this Court dated
23.06.2023 rendered in I.A.No.1/2023.
2. Respondent Nos.7 to 66 are all candidates,
whose names are found in the Select List dated
31.05.2023, announced by the Karnataka State Public
Service Commission/respondent No.3 herein and the
petitioner in W.P.No.4510/2023 and W.P.No.6033/2023.
3. The trigger for the applicants herein, is
admittedly the fact of they not being arrayed as
respondents before the Tribunal and do not claim to be
affected by the orders of the Tribunal. On the other
hand, the cause for them approaching this Court is
stated to be the interim order granted by this Court on
17.03.2023, whereby this Court after hearing the
petitioners, who are about thirteen in number, including
respondent No.3 herein - KPSC and learned Additional
Government Advocate, was pleased to pass the
following order:-
“ORDER
Heard the learned counsel for the petitioners,
learned counsel for KPSC and the learned AGA for the
respondent-State.
It is the case of the petitioners that the rejection
of their candidature is vitiated by arbitrariness. It is
elaborated that the petitioners have furnished
Certificates in the format attached to the Notification.

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That the format prescribed does not ask for specifying
the trade in which he has specialized. In other words,
there is no provision in the prescribed format for
detailing the trade. That the petitioners have been
informed that the rejection of their candidature is on
account of their failure to furnish the trade in which they
have secured training.
We have perused the prescribed format and there
is substance in the contention canvassed on behalf of
the petitioners.
On a query to learned counsel for KPSC, it is
submitted by learned counsel, that though there is no
provision in the prescribed format, several candidates
have on their own volition additionally described the
trade in which they have obtained experience and that
there are several such candidates and such candidates
have been recommended for selection. This causes
consternation to us. Though it is admitted that there is
no provision for describing the trade in the prescribed
format yet it is found that several candidates have
furnished additional details.
Further coincidence is that the persons, who have
not furnished such details additionally, appear to be the
candidates, who have lost out also. This is a case of one
coincidence too many. The applications of all the said
applicants have been rejected solely on the ground that
they have not given details of the trade that they had
practiced. Even though admittedly, there is no provision
in the prescribed format; while such of those candidates,
who have furnished the same appear to have been

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selected. There appears to be something more to it than
meets the eye.
Keeping in view the history of litigation and the
allegations leveled, we would not be surprised if this yet
again turns out to be one another case where the
process is found to be not above board.
Hence, pending disposal of the writ petitions, no
further appointments shall be made.
If appointment orders are already issued and they
have not been issued posting order, then pending orders
from this Court, the same shall not be issued.
List on 29.03.2023 along with
W.P.No.3995/2023.’
4. The reasons for granting the interim order
are not impeached in the application. Rather the
application is premised on the ground that this Court
could not have passed such an omnibus order and that
too, without there being a challenge to the revised list,
hence the interim order in the nature granted by this
Court could not have been granted at all.
5. Learned Senior counsel would vehemently
submit that the Tribunal erred in treating the application
as a PIL and that the PIL is alien to service
jurisprudence. He would submit that the relief granted
by the Tribunal is beyond the scope of Section 19 of
Administrative Tribunals Act, 1985 and that it was not
the relief prayed for, in the applications. That all the
selected candidates have not been arrayed as party
respondents by the successful applicants or in the

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pending applications and on this short ground alone, the
applications are required to be rejected.
6. Elaborating further, he would submit that in
the absence of a challenge to the select list and also the
revised select list, there is no question of the Tribunal
even entertaining the applications. He would further
submit that the applicants have been lying in wait for
nearly five years and in fact, some of them have given
up their earlier jobs and at this nth moment, the interim
order has deprived all the applicants of their livelihood
and that it is also not open for the KPSC to retrace its
actions and that the action of the KPSC having not been
questioned and the applicants merely espousing
individual cases, the Tribunal erred in setting aside the
entire select list itself. Elaborating further, he would
attempt to distinguish and canvass that even the setting
aside of the list would have no bearing as the Tribunal
has not set-aside the revised select list dated
31.05.2023. In that view of the matter, he would submit
that the application is liable to be allowed and the
interim order granted by this Court is required to be
vacated.
7. Learned Senior counsel would place reliance
on the ruling of the Hon’ble Apex Court rendered in the
case of K. H. Siraj vs. High Court of Kerala and Others
((2006) 6 SCC 395)) and would take us through the
findings rendered in paragraph Nos.72, 73 and 75,
which read as under:-
“72. The appellant-petitioners, in any event, are
not entitled to any relief under Article 226 of the

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Constitution of India for more reasons than one. They
had participated in the written test and in the oral test
without raising any objection. They knew well from the
High Court's notification that minimum marks had to be
secured both in the written test and in the oral test.
They were also aware of the High Court decision on the
judicial side in Remany v. High Court of Kerala. This
case deals with prescription of minimum qualifying
marks of 30% for viva voce test. C.S. Rajan, J., in the
above judgment, observed as under:
“On the basis of the aggregate marks in both the
tests, the selection has to be made. In I.C.A.R. case also
the relevant rules did not enable the Selection Board to
prescribe minimum qualifying marks to be obtained by
the candidate at the viva voce test. In Delhi Judicial
Service case as also Umesh Chandra the rules did not
empower the committee to exclude candidates securing
less than 600 marks in the aggregate. Therefore, in all
these cases, the Supreme Court came to the conclusion
that prescription of separate minimum marks for viva
voce test is bad in law because under the rules, no
minimum qualifying marks were prescribed.”
The High Court also relied on P.K. Ramachandra Iyer
case and Umesh Chandra case.
73. The appellant-petitioners having participated
in the interview in this background, it is not open to the
appellant-petitioners to turn round thereafter when they
failed at the interview and contend that the provision of
a minimum mark for the interview was not proper. It

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was so held by this Court in para 9 of Madan Lal v. State
of J&K as under:
“9. Before dealing with this contention, we must
keep in view the salient fact that the petitioners as well
as the contesting successful candidates being
respondents concerned herein, were all found eligible in
the light of marks obtained in the written test, to be
eligible to be called for oral interview. Up to this stage
there is no dispute between the parties. The petitioners
also appeared at the oral interview conducted by the
members concerned of the Commission who interviewed
the petitioners as well as the contesting respondents
concerned. Thus the petitioners took a chance to get
themselves selected at the said oral interview. Only
because they did not find themselves to have emerged
successful as a result of their combined performance
both at written test and oral interview, they have filed
this petition. It is now well settled that if a candidate
takes a calculated chance and appears at the interview,
then, only because the result of the interview is not
palatable to him, he cannot turn round and
subsequently contend that the process of interview was
unfair or the Selection Committee was not properly
constituted. In Om Prakash Shukla v. Akhilesh Kumar
Shukla it has been clearly laid down by a Bench of three
learned Judges of this Court that when the petitioner
appeared at the examination without protest and when
he found that he would not succeed in examination he
filed a petition challenging the said examination, the

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High Court should not have granted any relief to such a
petitioner.”
…
75. The writ petitions have also to fall on the
ground of absence of necessary parties in the party
array. Though the appellant-petitioners contend that
they are only challenging the list to a limited extent,
acceptance of their contention will result in a total
rearrangement of the select list. The candidates will be
displaced from their present ranks, besides some of
them may also be out of the select list of 70. It was,
therefore, imperative that all the candidates in the
select list should have been impleaded as parties to the
writ petitions as otherwise they will be affected without
being heard. Publication in the newspaper does not cure
this defect. There are only a specified definite number of
candidates who had to be impleaded, namely, 70. It is
not as if there are a large unspecified number of people
to be affected. In such cases, resort cannot be made to
Rule 148 of the Kerala High Court Rules. That rule can
be applied only when very large number of candidates
are involved and it may not be able to pinpoint those
candidates with details. In our view, the writ petitions
have to fail for non-joinder of necessary parties also.”
8. He would contend that the petitioners and
private respondents having participated in the written
exam cannot turn round and question the rejection of
their candidature. Laying emphasis on the observations
in paragraph No.75, he would contend that the mere
fact of non-joinder of parties is an incurable defect and

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the Tribunal ought to have rejected the applications on
the said ground alone. He would submit that the
candidates having accepted the format of certificate as
stipulated by the KPSC, are now estopped from
contending otherwise today.
9. Per contra, the learned Advocate General
would contend, that the entire process of selection or
rather method adopted by respondent No.3 - KPSC in
preparing final select list is vitiated. He would contend
that the Public Service Commission adopting an
erroneous approach started appreciating the
testimonials, more particularly, the Experience
Certificate as stipulated under the Cadre and
Recruitment Rules and as notified in the publication
notifying the applications, resulting in the rejection of a
large number of applications at the threshold itself i.e.,
after the completion of the written tests. He would
submit that the reliance placed by the KPSC on non-
detailing of the trade in the Certificate as ground for
rejection of candidature is completely erroneous as the
format specified and the format as provided under the
Cadre and Recruitment Rules, do not make any
provision for detailing the trade in which, the applicant
has gained experience.
10. Learned Senior counsel Sri. Reuben Jacob,
appearing on behalf of respondent No.3 - KPSC would
fairly admit the same. He would contend that the Public
Service Commission was constrained to approach this
Court in an independent writ petition as the Tribunal had
adopted an erroneous approach, which is completely

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without the sanction of law and that the Tribunal erred
in directing the KPSC and the Government to prepare an
Experience Certificate in a format as suggested by the
Tribunal and publishing the same and once again
carrying out the exercise is humongous one and that the
format as published and as provided by the candidates
is one and the same. That the Certificate prescribed by
the Rules does not enable candidates to detail the Trade
practiced by the holder. He would submit that nearly
368 applications have been filed before the KAT out of
which, about 34 cases have been rejected and 123 have
been allowed or partly allowed and another 211 case are
currently pending. He would also place reliance on
certain orders of the Tribunal wherein, the Tribunal has
been pleased to set-aside the entire select list pertaining
to Fitters. He would contend that the recommendation
by the Tribunal is contrary to the format prescribed
under the Rules and also contrary to the format
published in the invitation to apply.
11. Per contra, learned Senior counsel Prof.
Ravi Varma Kumar, would submit that the list that is
set-aside is the original list and not revised list. We are
unable to appreciate this submission at this stage.
12. In fact, the Public Service Commission has
placed on record a compilation of several orders in about
eight applications running into 85 pages wherein, the
Tribunal has either directed the redoing of the select list

pertaining to Fitters or has been pleased to quash the
list. That apart, some of the writ petitions are by
candidates, whose appointments have been set-aside or

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rather whose selection has been negated by the Tribunal
and the matter has been directed to be reconsidered.
13. Learned Advocate General has placed
reliance on the ruling of the Hon’ble Apex Court
rendered in the case of Mukul Kumar Tyagi vs. State of
Uttar Pradesh and Others ((2020) 4 SCC 86)) and
would take the Court through paragraph No.81 of the
judgment, which reads as under:-
“81. The present is a case where the writ
petitioners had not raised any challenge to a particular
qualification of any individual candidate rather their
challenge was that without scrutiny large number of
candidates, who were claiming qualification equivalent
to CCC certificate have been included without there
being any scrutiny and without they fulfilling the
qualification. The case of the writ petitioners was that
the computer certificate issued by the private
organisations and unregistered societies, who neither
were recognised by the State Government or the Central
Government or by any statutory body could not issue
any certificate. We may further notice that the Division
Bench also noticed the above argument of non-
impleadment of all the selected candidates in the writ
petition but the Division Bench has not based its
judgment on the above argument. When the inclusion in
the select list of large number of candidates is on the
basis of an arbitrary or illegal process, the aggrieved
parties can complain and in such cases necessity of
impleadment of each and every person cannot be
insisted. Furthermore, when select list contained names

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of 2211 candidates, it becomes unnecessary to implead
every candidate in view of the nature of the challenge,
which was levelled in the writ petition. Moreover, few
selected candidates were also impleaded in the writ
petitions in representative capacity.”
14. The Hon’ble Apex Court has been pleased to
uphold the order of the learned Single Judge, who held
that failure to array all the selected candidates did not
vitiate the proceedings as large number of candidates
have been found in the select list. In our prima facie
opinion, the instant ruling appears to be more applicable
to the facts and circumstance of this case. In the ruling
relied upon by the learned Senior counsel for respondent
Nos.7 to 66, the number of selected candidates was a
meager 70 in number. In the case on hand, the total
number of names found in the select list is about 1367
and that out of the said 1367 candidates, the names of
422 candidates are found to have been selected in
multiple trades and the total number of candidates is
about 945 plus 422, who have been selected in multiple
trades.
15. In that view, prima facie, the reasoning of
the Hon’ble Apex Court in Mukul Kumar Tyagi’s case
appears to be more applicable to the facts and
circumstances of the case.
16. With regard to the contention that the
Tribunal erred in treating the application as a Public
Interest Litigation, we are constrained to defer the
consideration of the same or rather we are of the

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opinion that the same requires to be appreciated at the
time of final hearing and not at the present juncture.
17. The submission made by learned Advocate
General post the grant of the interim order and the
impact of the submissions is humongous. It is not
merely the submission but the candid acceptance of the
same by the KPSC which troubles us no end.
18. The submissions of the learned Advocate
General are not in isolation and in fact the foundation
and reasoning of the Tribunal to allow the application
and suggesting an alternative is the very same reason.
Prima facie, the action of the Public Service Commission,
appears to have resulted in closing out the candidature
of a majority of the applicants, which action in our prima
facie opinion, find it unsustainable. In fact, the interim
order is premised on the said finding. In fact, even
before this application could be considered, both the
Government and the Public Service Commission have
filed the affidavits. The affidavit filed by learned AGA
reads as under:-
“AFFIDAVIT
I, K Jyothi wife of Sri T.G. Sridhara, aged about
53 years, Commissioner, Department of Industrial
Training and Employment, Bengaluru, do hereby
solemnly affirm and state on oath as follows:
2. I submit that I am working as Commissioner,
Department of Industrial Training and Employment,
Bengaluru and I am aware of the facts and
circumstances of the case. Hence, I am swearing to this
Affidavit.

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3. The above Petition is filed against the order
dated: 30-09-2022 passed by the Hon’ble Karnataka
State Administrative Tribunal in A.No.2792/2022 with
respect to recruitment of Junior Training Officers in the
Department.
4. I submit that acceptance of experience
certificate, and other documents for the purpose of
completing selection process based on marks obtained
or merit of the candidates for the appointment by the
KPSC is subject to verification of all the relevant
documents on being in conformity with Cadre and
Recruitment Rules.
5. Once the KPSC prepares the Merit List after
doing common counseling i.e. ascertaining the option of
preference of candidates who might be eligible for more
than one trade/post, the verification of experience
certificates produced or attached along with Applications
would be carried out at the time of or before issuance of
appointment letters. Such verification would be done by
Joint Director (Training)/Joint Director(Training),
Technical Education Department and by Deputy Director
of Factories, Department of Factories, Boilers, Industrial
Safety & Health in accordance with Format 2B and 3B
respectively annexed to the Recruitment Notification to
satisfy the requirement prescribed in the C & R Rules.
7. I submit that, the current recruitment
process to the posts of Junior Training Officers to be
completed as early as possible without any further delay
because from 1st August 2023, the new academic
session 2023-2024 is commencing and the services of

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Junior Training Officers who are the primary teaching
faculty in the Industrial Training Institute is absolutely
necessary to carry out the training activities in the
Industrial Training Institutes. Currently, there are about
3048 sanctioned posts of Junior Training Officers, out of
which about 1900 are vacant which includes 1520 posts
of current recruitment process. It is immensely difficult
to carry out the training activities in the Department
without the Junior Training Officers as they are the main
teaching faculty in the ITIs. Hence, there is an urgent
requirement to fill these posts.

8. I submit that, with regard to recruitments
to be made to Junior Training Officers posts in future,
the Department is undertaking the process of revision of
existing C & R Rules in which the requirement of
experience clause in under scrutiny.

9. This Affidavit of the State Government may
kindly be taken on record at the time of further
consideration of Petition, in the interests of justice and
equity.
WHEREFORE, I pray that this Hon’ble Court may
kindly be pleased to take this Affidavit on record, in the
interests of justice and equity.

Sd/-
DEPONENT

Bengaluru,
Dated: 23.6.2023



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VERIFICATION
I, the above named Deponent, do hereby verify
that all the facts stated in the Affidavit are all true to my
knowledge and that no part thereof is false and no
material is concealed therefrom.
Verified at Bengaluru, on the 23rd day of June
2023.
Sd/-
DEPONENT
IDENTIFIED BY:
Assistant, Office of the Advocate General,
High Court Building,
Bengaluru.”


The affidavit filed by the KPSC reads as under:-
“AFFIDAVIT FILED ON BEHALF OF THE PETITIONER –
KPSC
I, Suralkar Vikas Kishor, Secretary, Karnataka Public
Service Commission, Udyoga Soudha, Bengaluru – 560
001, do hereby state as follows:
1. I state that I am the secretary of the
Petitioner Karnataka Public Service Commission
(“KPSC”) in the above writ petition and I am well
conversant with the facts of this case and hence
swearing to this affidavit.
2. I state that the above writ petition relates
to the recruitment to the post of Junior Training Officers
(“JTO”) in the Directorate of Employment & Training
initiated by the KPSC as per recruitment notification
dated 19-02-2018.

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3. I state that the Karnataka State
Administrative Tribunal (“Tribunal”) has directed the
official respondents therein to modify the format of the
experience certificate by adding the words “in the trade
of _____”, after the word department in the format and
has permitted the candidates to obtain and submit a
revised experience certificate and directed revision of
the selection list accordingly. I state that the order of
the Tribunal to restrict the experience certificate to a
particular “Trade” is not in conformity with the C & R
Rules [i.e., Karnataka Employment & Training Services
(Craftsman and Apprenticeship Training) (Recruitment)
Rules, 1998], as the words used in the C & R Rules is
relevant field (i.e., experience of two years in
Engineering Industry licensed under Indian Factories Act
1948 in the respective field).
4. I state that if the State Government
specifies the description of the “relevant fields” for each
Trade to the KPSC, as it had specified the description of
the ”appropriate branch” vis-à-vis the Diploma
qualification in the C & R Rules, the exercise of the re-
visiting and re-verifying the experience certificates of all
the rejected candidates (whose candidature is rejected
based on rejection of their experience certificates at the
time of document verification), can be carried out by the
KPSC in terms of the several orders passed by the
Tribunal. In the light of the Tribunal’s orders already
submitted experience certificates will be re-verified with
reference to the respective field in conformity with

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existing C & R Rules, with the assistance of the
Department.
5. I state that while re-doing the Document
Verification of the Experience Certificates of the rejected
candidates, the certificates that was submitted along
with the candidates’ application will be considered. In
this regard, the assistance of the department will be
availed to ensure that no eligible candidate is non-suited
and no ineligible candidate is considered.
6. Wherefore, it is prayed that this Hon’ble
Court may be pleased to take this affidavit on record
and pass appropriate orders as deemed fit in the facts
and circumstance of the case, in the interest of justice
and equity.
VERIFICATION
I, the deponent named above, do hereby state and
declare that this is my name and signature and the
contents of this affidavit are true and correct to the best
of my knowledge, information and belief.
Identified by me:
Sd/-
DEPONENT

Sd/-
Advocate

Bengaluru
Date: 23-06-2023”

19. It is forthcoming from the affidavit filed by
the KPSC that pursuant to the order of the Tribunal, by
which it has directed modification of the format of the

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Experience Certificate and permitted the candidates to
submit a revised Experience Certificate and further,
directed revision of the select list, which the KPSC has
contended is contrary to the Karnataka Employment and
Training Services (Craftsman and Apprenticeship
Training) (Recruitment) Rules, 1998 (hereinafter
referred to as the 'Recruitment Rules or C&R Rules') and
has filed an independent Writ Petition questioning the
same.
20. It is the contention of the KPSC that the
description of the "relevant fields" for each Trade is also
required to be revisited subject to instructions from the
State Government. It is clear from the affidavit of the
KPSC that the entire exercise of revisiting and re-
verifying the Experience Certificates is required to be
conducted for completing the selection process and in
terms of the order of the Tribunal, which aspect is
required to be adjudicated by this Court.
21. The contents of the affidavits further
fortifies the ground upon which the interim order was
granted.
22. In that view, we are of the considered
opinion that the application to vacate stay merely on the
ground that the names are found in the select list is
unsustainable. It is settled law that mere mention of the
names in the select list, would not vest an absolute right
in a candidate to seek or demand for appointment.
23. It is not the just prima facie case that has
goaded this Court to grant the interim order but the
prima facie case as was discerned by this Court and as

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has been candidly admitted by KPSC. The entire
selection process prima facie having been vitiated by
illegality, it would not be appropriate to permit the
beneficiaries of such a process to occupy any post.
24. Accordingly, the application for vacating
interim order dated 17.03.2023 stands rejected.
25. List on 24.07.2023 at 02.30 p.m. for final
hearing.”

14. On a careful perusal of these two orders
and also the records made available before this
Court, this Court is also of the considered opinion
that the selection process was done as per the
notification, but the candidates who are now before
this Court have submitted their Experience
Certificates as per the prescribed format as stated
in the very notification itself. But their candidature
came to be rejected on the basis of not satisfying
the trade in which they are working, which itself is
ambiguous. The prescribed Experience Certificate
was not reflected in the prescribed format and also
was not sought for. It is not the case of the
respondents that the notification is unjust and
illegal, but it is their case that their candidature has
been rejected on the basis which is not in the
notification, more specifically observed in the terms
of the notification itself.

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15. Now, keeping this in mind, we would refer
to the earlier order of the Co-ordinate Bench dated
24.07.2023 which reads as under:
“Heard Shri. Vijay Kumar, learned Advocate for
petitioners. Shri. Shashikiran Shetty, learned Advocate
General for the State, Shri. Reuben Jacob, learned
Standing Counsel for KPSC, Shri. Ashok Haranahalli and
Shri. Aditya Sondhi, learned Senior Advocates for
contesting respondents (candidates selected but
appointment order not issued).
Undisputed facts of the case are, KPSC
notified 1520 posts of Junior Training Officers for
employment in 23 fields vide Notification dated February
19, 2018. After the competitive examination,
documents were verified and a Provisional Selection List
consisting of 1367 candidates was issued in different
trades. Resultantly, 945 candidates were selected.
Some of the candidates who were not selected,
approached the KAT.
Shri. Vijay Kumar, learned Advocate
submitted that 600 applications were filed before the
KAT. Some have been considered and some are pending
consideration. He submitted that the KAT has disposed
of several applications. In Application No.2792/2022
impugned in W.P. No.24738/2022, the direction reads
as follows:
“ (i) …..
(ii) ……..

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(iii) The official Respondents are directed to
modify the format of Experience Certificate which is part
of the recruitment Notification by adding the words “in
the trade of ………..” after the word “Department” in the
format.”
In substance, appointment orders have
been issued to 399 candidates and 546 candidates are
awaiting the appointment orders.
Shri. Shashikiran Shetty, learned Advocate
General submitted that as on date, there are about 1900
vacancies. The appointments of these officials have not
been finalized since 2018. There is dearth of Teaching
staff. In view of different orders passed by the KAT, he
prayed that KPSC may be permitted to redo the
selection strictly in accordance with law, on merits by
considering the documents which were submitted at the
first instance with liberty to the KPSC to seek
clarification from the employer, if required.
Shri. Reuben Jacob, learned Senior
Advocate for KPSC also adopted the line of arguments
canvassed by the learned Advocate General.
Shri. Vijay Kumar and Shri. Aditya Sondhi along
with Shri. Ashok Haranahalli submitted that Government
and KPSC may be permitted to conduct fresh selection
based on the documents which were originally submitted
by the candidates with liberty to the KPSC to seek
clarification from the employers with regard to trade in
which the candidates have been trained and obtained
experience. The result of such exercise may be placed
before this Court for further consideration.

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In substance, learned Advocates for the selected
candidates, (who have not been issued with the
appointment orders), the State Government, as also the
KPSC are in agreement and seek reconsideration of their
candidature in accordance with law in the manner
prescribed hereinabove.
In so far as 399 candidates, who have been
issued with the appointment orders, learned Advocate
General submitted that the appointment orders have
been issued with a specific rider that those
appointments are subject to the outcome of the
litigation before the KAT and this Court and further that
they shall not claim any equities. Individual
undertakings have also been taken by those candidates.
We have considered the submissions made by the
respective Advocates and learned Advocate General.
The Notification is of the year 2018 for 1520 posts. As
on date approximately 1900 posts are vacant. A perusal
of the Certificate shows that there appears to be
ambiguity with regard to the field in which the
candidates had the experience and all parties have fairly
submitted that fresh selection could be made and the
result thereof may be placed in a sealed cover for
further orders.
In view of the above, following:

ORDER
(a) KPSC and State Government shall re-do the
exercise of selection based on the documents which
were filed at the time of submitting the application;

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(b) KPSC shall be at liberty to seek clarification
from the employers of the candidates to ascertain the
field in which the applicants have been trained or with
regard to experience, by taking assistance of the
concerned State Government officials;
(c) As prayed for, two months’ time is granted
to KPSC to complete aforementioned exercise and to
place the Report in a sealed cover before this Court for
further orders. The exercise shall include preparation of
merit list prepared by the KPSC duly verified by the
State Government.
(d) KPSC is also permitted to seek option of the
candidates who have been selected in more than one
field.
As prayed for by Shri. Aditya Sondhi, it is made
clear that the above exercise shall be done without
prejudice to the rights of the parties.
Call on 25.09.2023.”

16. Similar order of re-exercise is also passed
by the Tribunal in the now questioned writ
petitions. These orders are challenged on the basis
of the same being unjust, arbitrary, without hearing
the necessary parties so also on the ground that
the interim arrangement made is totally new to the
service jurisprudence.

17. On a perusal of the order dated
27.03.2024 so also the orders of the Tribunal made

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in a similar fashion, we find that this Court had
directed not only the KPSC, but also the State
Government to re-do the exercise after obtaining
necessary clarification and placing it in a sealed
cover. It is no doubt true that obtaining
clarification was the duty of the State, being the
Appointing Authority, and thereafter KPSC has
forwarded the list to it. But in the peculiar case on
hand, the exercise was necessitated for the reason
that, the rejections were on the ground that
applications were not submitted in the prescribed
format of Experience Certificate as described in the
impugned notification. Moreover, the KPSC has
also admitted to the fact that this exercise of re-
doing the list is then done only by obtaining
clarification and not by obtaining fresh Experience
Certificates. As such, they have also not vitiated
their functions beyond the recruitment notification.

18. With regard to the contention that the
Tribunal erred in treating the applications as public
interest litigation and changing the rules in the
midst, etc., as argued by the learned Senior
Counsel, with great respect to the dictums laid
down by the Hon’ble Apex Court to that regard and
which are pointed out by the learned Senior
Counsel for the petitioners, we are of the

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considered opinion that the same requires to be
appreciated at the time of final hearing of these
writ petitions on merits and not at the present
juncture.

19. In address to the contention that the
petitioners were not heard before passing these
orders, we would rely on the decision in the case of
MUKUL KUMAR TYAGI (supra) , the relevant
paragraph Nos.75 and 76 reads thus:
“75. The present is a case where the writ
petitioners had not raised any challenge to a
particular qualification of any individual candidate
rather their challenge was that without scrutiny
large number of candidates, who were claiming
qualification equivalent to CCC certificate have been
included without there being any scrutiny and
without they fulfil the qualification. The case of the
writ petitioners was that the computer certificate
issued by the private organisations and
unregistered societies, who neither were recognised
by the State Government or Central Government or
by any statutory body could not issue any
certificate. We may further notice that Division
Bench also noticed the above argument of non-
impleadment of all the selected candidates in the
writ petition but Division Bench has not based its

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judgment on the above argument. When the
inclusion in the select list of large number of
candidates is on the basis of an arbitrary or illegal
process, the aggrieved parties can complain and in
such cases necessity of impleadment of each and
every person cannot be insisted. Furthermore,
when select list contained names of 2211
candidates, it becomes unnecessary to implead
every candidate in view of the nature of the
challenge, which was levelled in the writ petition.
Moreover, few selected candidates were also
impleaded in the writ petitions in representative
capacity.
76. For the reasons as noted above, we are of
the opinion that the judgment of learned Single
Judge cannot be faulted on the ground that all the
selected candidates were not impleaded in the writ
petitions filed in the High Court challenging the
select list dated 14.07.2015.”
20. Hence, even in the case on hand, we are
of the prima facie opinion that the entire selection
list itself is hit by irregularities and malafides and it
is on this ground the necessity to re-do the exercise
so as to make sure the eligible is being selected.
Furthermore, these respondents have made the last
selected candidate as a party to the proceedings
and the same is in accordance with law as per the

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settled norms. Hence, in the above mitigating
circumstances, in our prima facie opinion,
implementation of the list now being in the sealed
cover, would not hamper the interest of any of the
parties, as the same would allow more meritorious
candidates and also the candidates with actually
required experience being placed in the selection
list. Hence for these reasons, prima facie we are
inclined to open the 15 sealed covers and direct the
respondents to give effect to the revised merit list.
21. It is made clear that this interim
arrangement is only to cut the shortage of
requirements in the public employment and any
appointments given subsequent to effecting the
revised merit list, will be subject to the result of the
final outcome of these petitions. It is also made
clear that the petitioners are at liberty to assail the
legality and correctness of the revised merit list in
these writ petitions, when the petitions are heard
for final disposal.
22. After publication of the sealed cover, i.e.,
the revised select list, the KPSC is also permitted to
seek option of the candidates who have been
selected in more than one field, to choose the
required field.
23. The 15 sealed covers are now opened in
the presence of the learned counsel for the parties.

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The KPSC is directed to give effect to the revised
list within a period of three months from the date of
this order. However, till publication of this revised
list in pursuance of the order passed in these
petitions, the sealed cover containing the reports
which is opened in the presence of the counsel for
the parties, shall be retained in the custody of the
Registry of this High Court.
List the matters on 21.06.2024.”


8. The above order dated 20.03.2024 was the
subject matter of SLP (Civil) No.17093/2024 before the
Hon'ble Apex Court. The Hon'ble Apex Court on
02.07.2024 stayed the order dated 20.03.2024 passed by
this Court. Subsequently, the Hon'ble Apex Court, by its
order dated 17.12.2024 disposed off the SLP. Paragraph
(6) of the order of the Hon’ble Apex Court reads as
follows:
“Considering the facts and circumstances of
the case, we dispose of these petitions permitting
the State and KPSC to publish the revised merit list
and to make appointments as per the revised merit
list. However, we clarify that the candidates who

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have already been appointed and are working may
not be disturbed, if found to have been wrongly
selected, till such time the writ petitions are finally
decided by the High Court. All appointments made
would be subject to the final outcome of the writ
petitions.”

9. The Hon'ble Apex Court permitted the KPSC to
publish the revised merit list and to make appointment as
per the revised merit list. However, it was clarified that
the candidates who were already appointed and are
working may not be disturbed if found to have been
wrongly selected, till such time, the writ petitions are
finally decided by this High Court. It also made an
observation that all appointments made would be subject
to the final outcome of the writ petitions. Thereafter, as
stated above, the KPSC published the final selection list on
27.01.2025, 11.03.2025, 12.03.2025 and 04.04.2025 in
different trades and on different dates.

10. When the matters were listed before this Court
on 11.12.2025, this Court passed the following order:

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“On perusal of this Court's previous order
dated 28.11.2025, Mr. Reuben Jacob, the learned

Additional Advocate General, is permitted to place
on record a memo with the details of the
respondents who are yet to be served in the
corresponding writ petitions. Mr. Reuben Jacob
points out that some of the respondents, who are
yet to be served, have also applied to come on
record on their own in some of the writ petitions,

and the learned Additional Advocate General places
on record that the learned counsels, who have
applied for impleadment, could also take notice for

these unserved respondents.
2. Mr. Reuben Jacob's submission is in the
light of the stand that is taken by the petitioners
and the impleading applicants. It is submitted

before this Court [during the previous hearings]
that both those who figure in the revised selection
list that is subject to orders in these petitions and
the others [those who figured in the original
selection list] could be accommodated against the
notified posts with further vacancies, which could
be notified for the next selection.

3. Mr. Vijaya Kumar and Mr. Raghavendra G.
Gayatri, the learned counsels who appear for those
who figure in the revised selection list, reiterate the
same as do Mr. Vikram A. Huilgol and Mr. Vivek S

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Reddy, the learned Senior Counsel, Mr. Kashinath
J.D., Mr. Nithyananda V. Naik, the learned counsels

for the respondents/ applicants who figure in the
original list. In fact, their submission is that the
petitions could even be disposed of in the light of
this unanimity with directions to the State
Government to decide on the seniority inter se in
accordance with law. However, Mr. N. S. Vijayanth
Babu, the learned counsel who is on record for

some of those in the original selection list, submit
that the disposal in the afore terms could only be if
this Court can opine that those who figure in the

revised selection list are not tainted.
4. These positions are considered and this
Court is of the considered view that notwithstanding
the case that could be canvassed by Mr. N. S.

Vijayanth Babu, the State Government should
explore the possibility of accommodating both set of
selected candidates subject to the roster

requirement and place the same on record. This
would enable complete adjudication. It is ordered
accordingly calling upon the State Government to
place on record its stand on both sets of selected

candidates being accommodated against the
notified posts for selection. This shall be placed on
record by the next date of hearing. It is needless to
observe that this would be subject to orders on the

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questions that could be canvassed by Mr.
N.S.Vijayanth Babu.
5. Further, Mr. M.K. Pruthveesh, Mr.
Kashinath J.D. and Mr. Nithyananda V. Naik shall
verify and place on record whether they could take

notice for the respondents who are yet to be served
and file memos. Further, to ensure there is
expedited service of notice in the event the learned
counsels for the impleading applicants cannot

secure instructions to enter appearance for all the
respondents, the KPSC–the petitioner in some of
these petitions is called upon to send intimation of

the petitions and the next date of hearing along
with the copies of the petitions by e-mail to the
addresses as furnished by the unserved
respondents as part of their submissions for

selection. The KPSC shall file a memo with due
acknowledgment by the next date of hearing.
6. At this stage, Mr. N.S.Vijayanth Babu

makes a request to place on certain records to
demonstrate his case that some of the petitioners,
who are in the revised selection list, must be called
tainted with Sri Raghavendra G. Gayatri, leading for

the candidates who are in the revised selection list,
opposing the same contending that the petition by
Mr.N.S.Vijayanth Babu's client is not maintainable.
This also is an aspect that must be considered when

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the contentions by Mr. N.S.Vijayanth Babu will be
examined, but there should be no impediment if

those documents are filed with due liberty to those
possibly affected to contest the reliance on those
documents. Mr.N.S. Vijayanth Babu to place one set

of physical copy of the proposed compilation and
file a soft copy of such compilation with the
Registry directing the Registry to receive that
compilation as add-on documents in the lead

petition in W.P.No.24738/2022.
The office is directed to re-list these petitions
for due compliance by KPSC and by the learned

counsels [appearance] on 12.01.2026.”

11. In the above order, co-ordinate bench of this
Court directed the Government to explore the possibility of
accommodating both set of selected candidates subject to
the roster requirement and place the same on record.
Further, called upon the State Government to place on
record its stand on both set of selected candidates being
accommodated to the notified posts for selection.

12. Accordingly, taking note of the observations of
this Court, learned senior counsel Sri.Reuben Jacob while

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appearing for State had filed a memo dated 29.09.2026
before this Court. Memo dated 29.09.2026 reads as
follows:
MEMO FILED ON BEHALF OF THE RESPONDENT
NO.2
1. It is submitted that this Hon’ble Court
passed the following order on 11.12.2025: “…….It
is ordered accordingly calling upon the State
Government to place on record its stand on both
sets of selected candidates being accommodated
against the notified posts for selection…….”.
2. A tabulated statement is prepared
showing the details and data relating to first
selection lists and the revised selection lists, with
number of un-filled and non-reported vacancies as
on date. A copy of the tabulated statement is
produced herewith as Document No.1.
3. It is submitted that out of the 23
notified trades, there is a common qualification for
certain trades and a candidate possessing such
common qualification will be eligible to be selected
for any of the relevant trades relating to the said
qualification.
4. It is submitted that the publication of
revised selection lists have been specifically made

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subject to the final orders to be passed in the
above writ petition vide interim order dated
20.03.2024 and all appointments pursuant to the
revised selection lists have been made subject to
the final outcome of the writ petitions vide final
order dated 17.12.2024 in SLP (Civil)
No.17093/2024.
5. in view of the aforesaid orders, the
Respondent No.2 submits that if this Hon’ble
Court directs, the Department will finalise the
possibility of accommodating the 264 candidates
(selected in first list and not selected in the
revised list and not appointed) and 116
candidates (selected in first list and not selected
in the revised list, but appointed and continuing
as per Supreme Court order) as against the un-
filled, non-reported and any other available
vacancies of Junior Training Officers and offer
appointment to such of the accommodated
candidates, in order to give a quietus to the
litigation arising out of the Recruitment
Notification dated 19.02.2018 issued by KPSC.
6. Wherefore, it is prayed that this Hon’ble
Court may be pleased to take this memo on
record and pass suitable directions as deemed fit
in the facts and circumstances of this case, in the
interest of justice and equity.”

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13. Learned counsels appearing for the petitioners,
respondents, impleading applicants, learned senior counsel
Sri.Reuben Jacob appearing for KPSC and learned AGA
would pray this Court to pass orders in terms of memo
dated 29.09.2026 filed by the State Government.
However, learned counsels appearing for some of the
petitioners and impleading applicants would submit that
after completing the appointment process let there be a
direction to the respondent-KPSC to prepare a combined
merit list, so that the heart burn among candidates would
be lessened.

14. The stand of the State Government to provide or
accommodate all the selected candidates from the first list,
second list and final list is appreciable and the stand of the
State Government has put an end to the litigation among
the selected candidates in the first list and second list.

15. It is seen from the above discussion that out of
1367 selected candidates in the first list, 399 candidates

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were appointed. Out of 1367 candidates selected in the
first list, 641 candidates found place in the second revised
select list published subsequently. However, 116
candidates appointed in pursuance of the first selection list
had failed to find place in the revised list. By virtue of
decision taken by the State Government, the State
Government has come forward to provide appointment to
those 116 candidates also and that would mean that 116
persons who are already in employment would be
continued.

16. Learned senior counsel Sri.Reuben Jacob
appearing for third respondent-KPSC as well as learned
AGA Sri.S.C.Deshmukh would submit that, by virtue of the
above memo filed by the State Government, the
candidates whose names appear in the first selection list
as well as revised selection lists published in the year 2025
would get appointed as Junior Training Officers in the
Department of Industrial Training and Employment.
Hence, the following order:

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(i) The State Government shall appoint the
candidates whose names are found in the first selection
list dated 19.11.2020 to 25.05.2022 as well as the
candidates included in the revised select list dated
09.09.2022, 30.09.2022, 10.01.2023 and revised select
list published on 27.01.2025, 11.03.2025, 12.03.2025 and
04.04.2025.

(ii) The third respondent-KPSC is directed to
prepare a common merit list of the candidates,
irrespective of their date of appointment and forward the
same to the State Government.

(iii) The State Government shall not wait for the
above merit list, but, shall proceed to complete the
appointment process as per the select lists already
published.

(iv) While providing posting to the candidates, as
far as possible, the Government shall take care to see that

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the candidates who are appointed and working shall not be
disturbed if they have not completed minimum tenure.

(v) The appointment herein above directed shall be
subject to out come of any other pending litigation and
subject to any challenge to individual selection and
appointment.

(vi) Time for compliance: three months from the
date of receipt of a copy of this order.

With the above observations, all the writ petitions
stand disposed of.



Sd/-
(S.G.PANDIT)
JUDGE


Sd/-
(DR.CHILLAKUR SUMALATHA)
JUDGE


MPK
CT:bms
list no.: 1 sl no.: 3