Karnataka HC Dismisses 26 Assistant Directors’ Challenge To Shirestedar Promotion Order For Failing To Clear Office Objections

The petitioners invoked Articles 226 and 227 of the Constitution, seeking, among other relief, certiorari to quash an order dated 1 July 2020 concerning promotions, to the extent of Part A of Annexure E.

The petition had been listed for non-compliance with office objections on four occasions.

On 18 September 2026, the Court granted a final extension until 29 October 2026 and directed that the petition be relisted for dismissal if the objections remained uncomplied with.

The objections were not complied with within the extended time.

The petition was brought under Articles 226 and 227 of the Constitution, but the Court did not discuss or apply those provisions to the merits of the promotion dispute.

The order states no statute, precedent, or substantive legal test governing non-compliance with office objections; the Court relied on its prior direction granting a final opportunity and providing for dismissal upon continued non-compliance.

The Court had previously granted the petitioners time to comply with the office objections and expressly warned that failure to do so would result in the petition being listed for dismissal.

As the objections remained outstanding despite that final extension, the Court dismissed the petition on procedural grounds without examining the challenge to the promotion order.

It did not decide the merits of the petitioners’ challenge to the promotion order.