VIJAYAKUMAR H vs STATE OF KARNATAKA

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HC-KAR
NC: 2026:KHC:60738
WP No. 19579 of 2026
CNR: KAHC010426642026
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
ND
DATED THIS THE 2 DAY OF NOVEMBER, 2026
BEFORE
THE HON'BLE MR. JUSTICE S SUNIL DUTT YADAV
WRIT PETITION NO. 19579 OF 2026 (S-RES)
BETWEEN:
1. VIJAYAKUMAR H
S/O. HANUMANTHARAYAPPA,
AGED ABOUT 37 YEARS
WORKING AS LECTURER IN SANSKRIT,
SRI SIDDALINGESHWARA B A INTEGRATED
KANNADA PANDITH COLLEGE,
SRI SIDDAGANGA MUTT,
TUMKUR - 572 104, AND RESIDING AT
KANANURU PALYA, MARASANDRA POST,
KUDUR HOBLI, MAGADI TALUK,
BANGALORE SOUTH DISTRICT - 561 101.
Digitally
signed by
PRAKASH N
Location:
HIGH
COURT OF
KARNATAKA
2. SMT MANJULA R,
W/O GANGADHAR G N
AGED ABOUT 37 YEARS
WORKING AS LECTURER IN KANNADA,
SRI SIDDALINGESHWARA B A INTEGRATED
KANNADA PANDITH COLLEGE,
SRI SIDDAGANGA MUTT,
TUMKUR - 572 104,
AND RESIDING AT SUGGANAHALLI,
KUDUR HOBLI, MAGADI TALUK,
BANGALORE SOUTH DISTRICT - 561 101.

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HC-KAR
NC: 2026:KHC:60738
WP No. 19579 of 2026
CNR: KAHC010426642026
3. SMT K P VIDYA,
W/O. SURESH L.R.
AGED ABOUT 42 YEARS
WORKING AS LECTURER IN HISTORY, S
RI SIDDALINGESHWARA B A INTEGRATED KANNADA
PANDITH COLLEGE, SRI SIDDAGANGA MUTT,
TUMKUR - 572 104,
AND RESIDING AT NO. 187, 'VATSHALYA NILAY'
4TH MAIN, 2ND CROSS, KAVERI BLOCK, SIRA GATE,
TUMKUR - 572 106.
…PETITIONERS
(BY SRI. SUBRAHMANYA BHAT M., ADVOCATE)
AND:
1. STATE OF KARNATAKA
DEPARTMENT OF HIGHER EDUCATION
(UNIVERSITIES-1), M S BUILDINGS,
BANGALORE-01,
BY THE PRINCIPAL SECRETARY.
2.
KARNATAKA SANSKRIT UNIVERSITY,
PAMPA MAHAKAVI ROAD,
CHAMARAJAPETE, BANGALORE-18,
REPRESENTED BY THE REGISTRAR.
3. SECRETARY
SRI SIDDAGANGA VIDYA SAMSTHE (R)
SRI SIDDAGANGA MUTT, TUMKUR - 572 104.
4.
THE PRINCIPAL,
SRI SIDDALINGESHWARA B A INTEGRATED
KANNADA PANDITH COLLEGE,
SRI SIDDAGANGA MUTT, TUMKUR - 572 104.
…RESPONDENTS

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HC-KAR
NC: 2026:KHC:60738
WP No. 19579 of 2026
CNR: KAHC010426642026
(BY SRI. ABHINAV R., ADVOCATE FOR R2
SMT. ASHVINI PATIL, AGA FOR R1
SRI. CHANNABASAPPA, ADVOCATE FOR R3,
R4 - SERVED)
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO CALL FOR ENTIRE
RECORDS AND GRANT THE FOLLOWING RELIEFS (A) ISSUE
WRIT OF MANDAMUS OR ANY OTHER APPROPRIATE WRIT,
ORDER OR DIRECTION DIRECTING RESPONDENTS TO TAKE
IMMEDIATE STEPS TO RELEASE THE SALARY OF THE
PETITIONERS FROM THE MONTH OF AUGUST 2024 IN TERMS
OF THE ORDER DATED 18.3.2026 PASSED IN WP NO.
16581/2025 (ANNEXURE-G), AS THEY ARE ALSO SIMILARLY
SITUATED LIKE THE PETITIONER IN THE ABOVE WRIT
PETITION ETC.
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S SUNIL DUTT YADAV
ORAL ORDER
1. The present petition has been filed seeking for
issuance of writ in the nature of mandamus to the
respondent-State to take steps to release salary of the
petitioners from the month of August 2024 in terms of the
order passed in WP No.16581/2025 at Annexure-G and the
petitioners have also sought for issuance of writ in the

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HC-KAR
NC: 2026:KHC:60738
WP No. 19579 of 2026
CNR: KAHC010426642026
nature of mandamus to direct respondent No.1 to consider
the proposal dated 05.01.2026 submitted by respondent
No.2 and pass appropriate orders.
2. The petitioners submit that they are working,
and have been appointed as lecturers in Sanskrit, Kannada
and History in respondent No.4-college. It is further
submitted that respondent No.4-college was closed due to
lack of admissions. Subsequently, the employee similarly
situated as the petitioner namely K. Mahesh, had initiated
appropriate proceedings and in fact matter culminated in
the order passed in WP No. 16581/2025. The petitioners
claim that they are entitled for relief on parity with the
case of the other employee K. Mahesh. It is further
submitted that insofar as the salary payable to the
petitioners is concerned, Government has released the
same and taking note of the same, appropriate orders may
be passed.

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HC-KAR
NC: 2026:KHC:60738
WP No. 19579 of 2026
CNR: KAHC010426642026
3. Learned counsel appearing for respondent No.2
submits that the Government may relook into the matter
in light of the lapse of time, apply its mind and consider
the case of the petitioners.
4. Perused the proceedings of the State
Government at Annexure-H. Taking note of the closure of
the Siddalingeshwara institution-Respondent No. 4, the
Government has proceeded to pass certain orders.
5. In terms of Annexure-H, the Government had
proposed to depute the petitioners at Serial Nos. 4, 5 and
7 to the Karnataka Sanskrit University, Sanskrit BA
College, Bengaluru. Insofar as petitioner No.1 is
concerned, the deputation that was proposed was as
regards Medha Dakshinamurthy Sanskrit College, Gokarna
and as regards the other petitioners, the institution to
which they were to be posted on deputation was shown as
the Karnataka Sanskrit BA College, Bengaluru.

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HC-KAR
NC: 2026:KHC:60738
WP No. 19579 of 2026
CNR: KAHC010426642026
6. In terms of the order dated 08.06.2026, the
Government had passed an order insofar as other
employees, but the petitioners contend that they are
similarly placed, in light of their consent for deputation.
7. The petitioners submit that, on parity, they may
also be deputed to their respective institutions as shown in
Schedule-II, by taking note of the order passed in WP No.
16581/2025, wherein the case of a similarly situated
employee, Sri. K. Mahesh has been considered.
8. Perused the order passed in
W.P.No.16581/2025. The Co-ordinate Bench had directed
the respondent-state to pass appropriate orders to
implement the proposal dated 05.01.2026 and had also
made certain observations regarding arrears of salary.
9. Learned Government Advocate submits that
taking note of the order passed in WP No.16581/2025, the
case of the petitioners would also be considered and
appropriate orders be passed.

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HC-KAR
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WP No. 19579 of 2026
CNR: KAHC010426642026
10. Learned counsel for the petitioners submits that
insofar as the wages are concerned in terms of Annexure-
E, the Government has sanctioned release of amount.
11. Learned Government Advocate submits that
insofar as the case of the petitioners they would abide by
directions made in WP No.16581/2025, if extended to the
petitioners as well.
12. The observations made in WP No.16581/2025
in the operative portion of the order is as follows:
“a. The Writ Petition stands disposed of.
b. Respondent No.1/State is directed to
consider and take appropriate decision/pass
appropriate orders to implement the proposal
dated 05.01.26 submitted by the respondent
no.2 University insofar as it relates to
transferring the petitioner (serial number 4)
from The respondent no.3 and respondent no.
4 institutions to Sri Meda Dakshinamoorthy
Samskata College, Gokarna within a period of
4 weeks from the date of receipt of a copy of
this order.

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HC-KAR
NC: 2026:KHC:60738
WP No. 19579 of 2026
CNR: KAHC010426642026
c. Respondent No.2/University shall verify the
amounts released/paid by the respondent
No.1/State and also ascertain the salary
payable to the petitioner from August 2024
onwards and take necessary steps to forward
the said amount and proceed further in
accordance with law within a period of four
weeks from the date of receipt of a copy of
this order.
d. Immediately upon respondent Nos.3 and 4
receiving such payment, if any, towards salary
payable to the petitioner from 24.08.2024
onwards, the respondent Nos.3 and 4 shall
make payment within a period of four weeks
thereafter.”
13. Accordingly, the State-respondent No.1 is
directed to consider and pass appropriate directions
insofar as the petitioners are concerned, by taking note of
the order at Annexure-H.
14. The Government to take note of the proposal at
Annexure-H insofar as the case of the petitioners as found
in Schedule II.

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HC-KAR
NC: 2026:KHC:60738
WP No. 19579 of 2026
CNR: KAHC010426642026
15. Schedule II- is extracted as below:
ಕ .
ಬ ಂ
ಗಳ ೆಸರು ಹು ೆ ಷಯ ಾಹೆ ೕಜೆ
ಸಂ.
ಉಪ ಾಸಕರು ಕನ)ಡ ಎಂ.ಎ.
" ೕ 1ಾಮ2ಾ3ೇಂದ
" ೕ ಮಂಜುಾಥಯ %ೆ.
01
ಸಂಸ5ತ %ಾ7ೇಜು
,.ಎ-.
8ೆಂಗಳ9ರು
ಎ..ಈ.0
" ೕ ಹ;ೕ< =. ಆ? . ಉಪ ಾಸಕರು ಕನ)ಡ ಎಂ.ಎ.
" ೕ ಮನ@ ಾ2ಾಜ
02
,.ಎ-.
ಸಂಸ5ತ %ಾ7ೇಜು
ಎ..ಈ. 0
Aೖಸೂರು
Eಾ. ರಂಜ. .ಎF ಉಪ ಾಸಕರು ಕನ)ಡ ಎಂ.ಎ.
" ೕ AೕIಾ
03
G. ೆH.=.
ದJಣಮೂL 
ಸಂಸ5ತ %ಾ7ೇಜು,
Nೋಕಣ 
" ೕ ಜP
ಉಪ ಾಸಕರು ಸಂಸ5ತ ಎಂ.ಎ " ೕ AೕIಾ
04
ಕುQಾ?. ೆH.
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ಸಂಸ5ತ %ಾ7ೇಜು
%ಾ7ೇಜು, Nೋಕಣ 
" ೕಮL ಮಂಜುಳ ಆ? ಉಪ ಾಸಕರು ಕನ)ಡ ಎಂ.ಎ
ಕ ಾಟಕ ಸಂಸ5ತ
05
,.ಎ-.
ಶUಾಲಯದ
, ಎ %ಾ7ೇಜು,
8ೆಂಗಳ9ರು
" ೕ ಮ ೇಶ %ೆ ಉಪ ಾಸಕರು ಕನ)ಡ ಎಂ.ಎ
" ೕ AೕIಾ
06
,.ಎ-.
ದJಣಮೂL 
ಸಂಸ5ತ %ಾ7ೇಜು,
Nೋಕಣ 

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HC-KAR
NC: 2026:KHC:60738
WP No. 19579 of 2026
CNR: KAHC010426642026
" ೕಮL ಾ %ೆ.G. ಉಪ ಾಸಕರು ಇL ಾಸ ಎಂ.ಎ
ಕ ಾಟಕ ಸಂಸ5ತ
07
,.ಎ-.
ಶUಾಲಯದ
,.ಎ. %ಾ7ೇಜು,
8ೆಂಗಳ9ರು
" ೕಮL ಾಗ"ೕ ಎಂ. ಗ ಂಥ[ಾಲಕರು ಎಂ.\] ಕ ಾಟಕಸಂಸ5ತ
08
ಶUಾಲಯ.
8ೆಂಗಳ9ರು
16. Insofar as the salary is concerned, learned
counsel for the Sanskrit University submits that the order
at Annexure-E is one of sanction and there must be
transfer of funds and actual disbursement for the
University to take further steps.
17. Perused the observations made in WP
No.16581/2025 extracted above at para-‘C’ of the
operative portion of the order. Respondent No.2 upon
receipt of funds is required to disburse the same to the
petitioners as per their entitlement towards salary payable
from 24-08-2024 onwards in accordance with law.

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HC-KAR
NC: 2026:KHC:60738
WP No. 19579 of 2026
CNR: KAHC010426642026
18. The State to pass appropriate orders for
deputation within a period of four weeks from the receipt
of copy of this order.
19. The University - respondent No.2, upon
disbursement of funds by the Government, to take
appropriate steps for payment to the petitioners in
accordance with law.
20. The Government is also directed to take
appropriate steps for the release of funds to the University
within a period of four weeks, if not already disbursed.
21. Accordingly, the writ petition is disposed of .
Pending IA, if any, stand disposed of accordingly.
Sd/-
(S SUNIL DUTT YADAV)
JUDGE
SKS