SHRI SHEKHARAPPA S/O FAKIRAPPA HOOLI vs THE DIVISIONAL CONTROLLER

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IN THE HIGH COURT OF KARNATAKA AT DHARWAD


TH
DATED THIS THE 4 DAY OF NOVEMBER, 2026

BEFORE

THE HON'BLE MR. JUSTICE M.NAGAPRASANNA


WRIT PETITION NO.102669 OF 2026 (S-KSRTC)

BETWEEN:
SHRI. SHEKHARAPPA S/O. FAKIRAPPA HOOLI,
AGE: 56 YEARS, OCC: NIL,
R/O: KUMBAR ONI, TQ: NAVALGUND,
DIST: DHARWAD – 582 208.
… PETITIONER
(BY SRI. S.K. HEGDE, ADVOCATE)

AND:







THE DIVISIONAL CONTROLLER,
NORTH WEST KARNATAKA ROAD TRANSPORT
CORPORATION,
HUBBALLI DHARWAD CITY DIVISION,
TH
5 FLOOR, CBT, HUBBALLI – 580 020.
… RESPONDENT
(BY SRI. PRASHANT S. HOSAMANI, ADVOCATE)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A
WRIT IN THE NATURE OF CERTIORARI QUASHING THE
DIVISIONAL ESTABLISHMENT ORDER ISSUED BY RESPONDENT
BEARING NO. SUM/VAKARASASUM/HUDANASAVI/SIBBANDI/A-
1/2453 DATED 15/12/2025 AS PER ANNEXURE-E AND ALSO
ENDORSEMENT BEARING NO.VAKARASA/ HUDANASAVI/
SIBBANDI/ A-1/ 403/ 2026 DATED 10/02/2026 ISSUED BY
RESPONDENT AS PER ANNEXURE-G. TO ISSUE A WRIT OF
MANDAMUS DIRECTING THE RESPONDENT TO CONSIDER HIS
CASE FOR VOLUNTARY RETIREMENT UNDER CIRCULAR NO.
1657 AS PER ANNEXURE - F DATED 19/01/2026 IN THE
INTEREST OF JUSTICE AND EQUITY AND ETC.






Digitally signed
by RAKESH S
HARIHAR
Location: High
Court of
Karnataka,
Dharwad Bench

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THIS WRIT PETITION, COMING ON FOR PRELIMINARY
HEARING THIS DAY, ORDER WAS MADE THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA

ORAL ORDER

1. The petitioner is before this Court seeking the
following prayer:
“i) Issue a writ in the nature of Certiorari
quashing the Divisional Establishment order
issued by the Respondent bearing No. SUM/
VAKARASASUM/ HUDANASAVI/ SIBBANDI/ A-1/
2453 dated 15/12/2025 as per ANNEXURE-E and
also Endorsement bearing No. VAKARASA/
HUDANASAVI/ SIBBANDI/ A-1/ 403/ 2026 dated
10/02/2026 issued by Respondent as per
ANNEXURE-G.
ii) Issue a writ of mandamus directing the
Respondent to consider his case for Voluntary
retirement under circular No. 1657 as per
ANNEXURE -F dated 19/01/2026 in the interest
of justice and equity.
iii) Issue any other appropriate writ, order or
direction as court deems fit to meet the ends of
justice.”


2. Heard Shri S.K. Hegde, learned counsel
appearing for the petitioner and the learned counsel
Shri Prashant S.Hosamani appearing for respondent.

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3. The facts, as adumbrated, are as follows:
The petitioner joins the service of the respondent-
Corporation, namely, the North Western Karnataka Road
Transport Corporation (hereinafter referred to as the
‘Corporation’ for short), as a Driver.

4. After having completed 25 years of service and
suffering from certain disability, namely, low vision in both
eyes, the petitioner submits a representation seeking
voluntary retirement in terms of the circulars issued by the
Corporation, on 07.07.2025. The said representation is
produced as Annexure-A reads as follows:
UÉ,
ªÀiÁ£Àå «¨sÁVÃAiÀÄ ¤AiÀÄAvÀæuÁ¢üPÁjUÀ¼ÀÄ
ªÁAiÀĪÀå ¸ÁjUÉ,
ºÀÄ-zÁ.£À.¸Á «¨sÁUÀ
ºÀħâ½î

jAzÀ,
±ÉÃRgÀ¥Àà J¸ï. ºÀÆ°
ZÁ®PÀ ¸ÀA: 319
ºÀħâ½î £ÀUÀgÀ ¸ÁjUÉ WÀlPÀ-1
ºÀÄ-zsÁ.£À.¸Á «¨sÁUÀ
ªÉÆ £ÀA: 9986428987

ªÀiÁ£ÀågÉÃ,

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ªÀAzÀ£ÉUÀ¼ÉÆA¢UÉ,

ºÀħâ½î
¢£ÁAPÀ: 07/07/2025
vÀªÀÄä «±Áé¹

¸À»/-
(±ÉÃRgÀ¥Àà J¸ï. ºÀƽ)
ZÁ®PÀ ¸ÀA: 319
ºÀħâ½î £ÀUÀgÀ ¸ÁjUÉ WÀlPÀ-1
ºÀÄ-zsÁ.£À.¸Á «¨sÁUÀ

5. Pursuant to the said representation, the
petitioner is referred to the Medical Board, which renders its
opinion vide Anexure-B which reads as follows:

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6. The petitioner thereafter submits another
representation seeking voluntary retirement on the
strength of three circulars issued by the Corporation, one of
which is dated 12.11.2019. The circular dated 12.11.2019
reads as follows:
¸ÀA. PÀgÁ¸Á:PÉÃPÀ:DqÀ½vÀ:¸Éä:211:2019-20 ¢£ÁAPÀ: 11-11-2019

¸ÀÄvÉÆÛÃ¯É ¸ÀASÉå : 1657

«µÀAiÀÄ: zÉÊ»PÀªÁV C¸ÀªÀÄxÀðUÉÆAqÀ ¤UÀªÀÄzÀ C¢üPÁj/£ËPÀgÀgÀ
¥Àæ¸ÀÄÛvÀ eÁjAiÀÄ°ègÀĪÀ ¸ÀéAiÀÄA ¤ªÀÈwÛ AiÉÆÃd£ÉAiÀÄ£ÀÄß
¥ÀjµÀÌj¸ÀĪÀ PÀÄjvÀÄ.
G¯ÉèÃR: 1) ¸ÀÄvÉÆÛÃ¯É 1474, ¢£ÁAPÀ: 12-10-2012
2) ¸ÀÄvÉÆÛÃ¯É 1483, ¢£ÁAPÀ: 14-03-2013
3) ªÀÄAqÀ½ oÀgÁªÀÅ 10108, ¢£ÁAPÀ: 09-10-2019

PÀgÁ¸Á ¤UÀªÀÄzÀ°è CAUÀ«PÀ® ªÀåQÛUÀ¼À PÁAiÉÄÝ 1995 ªÁå¦ÛAiÀÄ°è
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ªÀåQÛUÀ¼À PÁAiÉÄÝ 1995 ºÁUÀÆ
CAUÀ«PÀ® ªÀåQÛUÀ¼À ºÀPÀÄÌUÀ¼À
PÁAiÉÄÝ 2016 gÀ£ÀéAiÀÄ
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CAUÀ«PÀ® ªÀåQÛUÀ¼À ºÀPÀÄÌUÀ¼À
PÁAiÉÄÝ 2016 gÀ ªÁå¦ÛUÉƼÀ¥ÀqÀzÉ
EgÀĪÀ EvÀgÉ SÁ¬Ä¯ÉUÀ½AzÀ
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zÉÊ»PÀªÁV C±ÀPÀÛgÉAzÀÄ
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1. MAzÀÄ ªÀµÀð 2 ®PÀëUÀ¼ÀÄ 2 ®PÀëUÀ¼ÀÄ
2. JgÀqÀÄ ªÀµÀð 4 ®PÀëUÀ¼ÀÄ 3 ®PÀëUÀ¼ÀÄ
3. ªÀÄÆgÀÄ ªÀµÀð 6 ®PÀëUÀ¼ÀÄ 4 ®PÀëUÀ¼ÀÄ
4. £Á®ÄÌ ªÀµÀð 8 ®PÀëUÀ¼ÀÄ 5 ®PÀëUÀ¼ÀÄ
5. LzÀÄ ªÀµÀð 10 ®PÀëUÀ¼ÀÄ 6 ®PÀëUÀ¼ÀÄ

F AiÉÆÃd£ÉAiÀÄÄ LaÒPÀ AiÉÆÃd£É DVgÀÄvÀÛzÉ. G½zÀAvÉ G¯ÉèÃTvÀ
¸ÀÄvÉÆÛïÉAiÀÄ°è£À ¤zÉÃð±À£ÀUÀ¼À°è AiÀiÁªÀÅzÉà §zÀ¯ÁªÀuÉ EgÀĪÀÅ¢®è.
¸ÀA§AzsÀ¥ÀlÖªÀgÉ®ègÀÆ ªÉÄð£À wzÀÄÝ¥ÀrUÀ¼À£ÀÄß ªÀÄ£ÀzÀlÄÖ ªÀiÁrPÉÆAqÀÄ CzÀgÀAvÉ
PÀæªÀÄ PÉÊUÉƼÀîvÀPÀÌzÀÄÝ.
F ¸ÀÄvÉÆÛïÉAiÀÄÄ vÀPÀët¢AzÀ eÁjUÉ §gÀÄvÀÛzÉ.
¸À»/-
(²ªÀAiÉÆÃV ¹. PÀ¼À¸ÀzÀ, ¨sÁ.D.¸ÉÃ.,)
ªÀåªÀ¸ÁÜ¥ÀPÀ ¤zÉÃð±ÀPÀgÀÄ
¥Àæw ªÀiÁ»wUÁV:
1. CzsÀåPÀëgÀÄ/G¥ÁzsÀåPÀëgÀÄ, PÀgÁ¸Á ¤UÀªÀÄ gÀªÀgÀ D¥ÀÛ PÁAiÀÄðzÀ²ð AiÀĪÀjUÉ.
2. ªÀåªÀ¸ÁÜ¥ÀPÀ ¤zÉÃð±ÀPÀgÀÄ, ¨ÉAªÀĸÁgÀ¸ÀA¸ÉÜ/ªÁPÀgÀ¸ÁgÀ¸ÀA¸ÉÜ/FPÀgÀ¸ÁgÀ¸ÀA¸ÉÜ gÀªÀjUÉ.
3. ¤zÉÃð±ÀPÀgÀÄ(¹.¥À)/ ¤zÉÃð±ÀPÀgÀÄ(¨sÀ:eÁ), PÀgÁ¸Á ¤UÀªÀÄ, gÀªÀjUÉ.

7. The petitioner was relieved from service, but not
under the scheme contemplated in the circular referred to
hereinabove. Therefore, the petitioner submits a
representation seeking consideration of his voluntary

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retirement in terms of the circumstances that prevailed at
the time of his voluntary retirement and in consonance with
the circular referred to hereinabove. The said
representation is not considered. Therefore, the petitioner
is before this Court seeking the aforesaid prayer.

8. The facts are not in dispute. The service
rendered by the petitioner is a matter of record. The
petitioner having submitted a representation seeking
consideration of his case in terms of the afore-quoted
circular is also a matter of record.

9. What the petitioner would be entitled to, if his
case is considered under the said circular, is an additional
monetary benefit.

10. The Medical Board has clearly opined that the
petitioner suffers from low vision in both eyes and, having
regard to the fact that he was working as a Driver, he
cannot perform his duties as a Driver.

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11. In that light, the Corporation ought to have
considered the case of the petitioner in accordance with the
circular, which has not been done.

12. Therefore, this is a fit case for issuance of a writ
of mandamus directing the respondent-Corporation to
consider the case of the petitioner for bringing his
application within the purview of the circular dated
12.11.2019, referred to supra.

13. The Corporation shall take appropriate action
within an outer limit of 12 weeks from the date of receipt of
a copy of this order. Needless to observe, the petitioner
shall be entitled to all consequential benefits that would
flow from such consideration.
Ordered accordingly.

Sd/-
(M.NAGAPRASANNA)
JUDGE
Vnp /CT: ASC
List No.: 1 Sl No.: 50