M/S MYSORE SALES INTERNATIONAL LIMITED vs THE REGISTRAR
- Court
- Karnataka High Court
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HC-KAR
NC: 2026:KHC-K:10879-DB
WA No. 200213 of 2026
CNR: KAHC030087882026
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
TH
DATED THIS THE 6 DAY OF OCTOBER, 2026
PRESENT
THE HON'BLE MR. JUSTICE ASHOK S. KINAGI
AND
THE HON'BLE MR. JUSTICE SUBRAMANYA RANGARAO
WRIT APPEAL NO.200213 OF 2026 (GM-RES)
BETWEEN:
M/S MYSORE SALES INTERNATIONAL LIMITED,
NO. 36, MSIL HOUSE, CUNNIGHAM ROAD,
BANGALORE-560 052,
REPRESENTED BY ITS MANAGING DIRECTOR.
…APPELLANT
(BY SRI. HIRAN KRISHNASWAMY, ADVOCATE FOR
SRI. CHAITANYAKUMAR CHANDRIKI, ADVOCATE)
AND:
1. THE REGISTRAR,
GULBARGA UNIVERSITY,
JNANA GANGA SEDAM ROAD,
KALABURAGI-585 106.
2. THE REGISTRAR (EVALUATION),
GULBARGA UNIVERSITY,
JNANA GANGA SEDAM ROAD,
KALABURAGI-585 106.
3. THE FINANCE OFFICER,
GULBARGA UNIVERSITY,
JNANA GANGA SEDAM ROAD,
Digitally signed
by SHIVALEELA
D UDAGI
Location: HIGH
COURT OF
KARNATAKA
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HC-KAR
NC: 2026:KHC-K:10879-DB
WA No. 200213 of 2026
CNR: KAHC030087882026
KALABURAGI-585 106.
…RESPONDENTS
(BY SRI. SHIVAKUMAR MALIPATIL, ADVOCATE)
THIS WRIT APPEAL IS FILED U/SEC. 4 OF THE
KARNATAKA HIGH COURT ACT, PRAYING TO ALLOW THIS WRIT
APPEAL BY 1) SETTING ASIDE, THE ORDER DATED 21-04-2026
PASSED IN WP NO.201433/2026 BY THE HONOURABLE SINGLE
JUDGE BENCH OF THIS COURT AND 2) TO CONSEQUENTLY
ISSUE A DIRECTION TO THE RESPONDENTS TO RELEASE THE
ADMITTED DUES OF RS.5,69,86,944/- (FIVE CRORES SIXTY-
NINE LAKHS EIGHTY SIX THOUSAND NINE HUNDRED AND
FORTY FOUR) WITH INTEREST AT THE RATE OF 24 PERCENT
PER ANNUM FRON 17-01-2025 AND ETC.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE ASHOK S. KINAGI
and
HON'BLE MR. JUSTICE SUBRAMANYA RANGARAO
ORAL JUDGMENT
(PER: HON'BLE MR. JUSTICE ASHOK S. KINAGI)
This writ appeal is filed by the appellant challenging the
order dated 21.04.2026 passed by the learned Single Judge in
W.P.No.201433/2026, wherein the appellant filed writ of
mandamus seeking a direction to the respondent-University to
pay the admitted amount as per the order dated 17.01.2025
vide Annexure-D to the writ petition within reasonable period of
time.
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HC-KAR
NC: 2026:KHC-K:10879-DB
WA No. 200213 of 2026
CNR: KAHC030087882026
2. The University has filed statement of objection
contending that the appellant has issued a legal notice to the
University and respondent No.2 has replied to the legal notice
on 19.11.2025 informing that there is an enquiry about the
payment of pending dues. Hence, requested the appellant to
wait for some time. The enquiry was made by Professor
Niranjan, Vice Chairman, Karnataka State Higher Education
Council, who submitted a preliminary verification report on
20.08.2025 to the Secretary, Department of Higher Education,
in which it is observed that there was a violation of Government
directions in procuring and printing Marks Card from 28.08.2022
stating about the violations. The Hon'ble Governor of Karnataka
through Addendum dated 31.01.2026 referred the points of
verification report to the One Man Fact Finding Committee
constituted on 25.08.2025 under the Chairmanship of Hon'ble
Justice Ramachandra D. Huddar, Retired Judge, Hon’ble High
Court of Karnataka and the University is awaiting the report
from the One Man Fact Finding Committee and it is also stated
that once if the report is received, the claim of the appellant will
be subject to the finding of One Man Fact Finding Committee.
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HC-KAR
NC: 2026:KHC-K:10879-DB
WA No. 200213 of 2026
CNR: KAHC030087882026
3. The learned Single Judge considering the
submissions of the learned counsel appearing for the University
has allowed the writ petition in-part vide order dated
21.04.2026, wherein, the learned Single Judge issued directions
to respondent Nos.2 and 3 to reconsider the representation of
the appellant at Annexure-E, in the light of the order passed by
respondent No.2 vide Annexure-D dated 17.01.2025 within a
period of one month from the date of receipt of report from the
‘One Man Fact Finding Committee’ and pass appropriate orders
on the same and learned Single Judge has also protected the
interest of the appellant holding that the respondents will be
liable to pay interest at the rate of 9% per annum on the
payment that is liable to be made to the appellant. The
appellant aggrieved by the order passed by the learned Single
Judge has filed this writ appeal.
4. Heard the learned counsel for the appellant and
learned counsel for the respondent-University.
5. Learned counsel for the appellant submits that the
appellant is not aware about the establishment of ‘One Man Fact
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HC-KAR
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WA No. 200213 of 2026
CNR: KAHC030087882026
Finding Committee’ and the appellant has nothing to do with the
said Committee. He submits that the learned Single Judge could
have directed the University to pay the admitted amount as per
order dated 17.01.2025 vide Annexure-D and the learned Single
Judge has directed the respondent Nos.2 and 3 to reconsider the
representation only after receipt of report from the One Man
Fact Finding Committee. He submits that the learned Single
Judge has also not clarified regarding the payment of interest.
Hence, on these grounds he prays to allow the appeal.
Per contra
6. , learned counsel appearing for the
respondent-University has reiterated the statement of objections
and submits that the claim of the appellant cannot be
considered at this stage since One Man Fact Finding Committee
report is awaited. Hence, he prays to dismiss the appeal.
7. Perused the records and considered the
submissions of learned counsel for the parties.
8. Admittedly there are certain illegalities and
irregularities found in procuring the marks card and other
certificates and one Niranjan, Vice Chairman of Karnataka State
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HC-KAR
NC: 2026:KHC-K:10879-DB
WA No. 200213 of 2026
CNR: KAHC030087882026
Higher Education Council has submitted a preliminary
verification report on 20.08.2025 to the Secretary, Department
of Higher Education, in which it is observed that there was
violation of Government directions in procuring and printing
marks cards on 28.08.2022 alleging about the violation. Based
on the report submitted by the Professor, the Chancellor
accepted the preliminary verification report and constituted One
Man Fact Finding Committee on 25.08.2025 to enquire into the
illegalities and irregularities in procuring and printing of marks
cards. The One Man Fact Finding Committee is yet to submit
report. The claim made by the appellant is subject to the
outcome of the report to be submitted by One Man Fact Finding
Committee. The learned Single Judge has already protected the
interest of the appellant in paragraph No.3 of the operative
portion of the order. Hence, we do not find any grounds to
interfere with the impugned order.
9. Accordingly, we proceed to pass the following:
ORDER
dismissed
The writ appeal is .
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HC-KAR
NC: 2026:KHC-K:10879-DB
WA No. 200213 of 2026
CNR: KAHC030087882026
In view of the dismissal of appeal, IA.Nos.1 & 3 of 2026
do not survive for consideration and accordingly they are
disposed of.
Sd/-
(ASHOK S. KINAGI)
JUDGE
Sd/-
(SUBRAMANYA RANGARAO)
JUDGE
SDU/MSR
LIST NO.: 2 SL NO.: 16
CT: AK