01Facts
The State of Karnataka and its education authorities filed an appeal under Section 4 of the Karnataka High Court Act, 1961, challenging the order dated 27 August 2015 in W.P. Nos. 205580 and 205614–205631 of 2014.
p. 6The respondents included associate professors and their colleges.
p. 6The appeal was heard in light of a Coordinate Bench judgment dated 24 July 2026 dismissing connected appeals filed by the State.
p. 702Issues
i.1. Whether the appeal should be allowed and the Single Judge’s order dated 27 August 2015 set aside
p. 6ii.2. Whether the appeal should be dismissed in accordance with the Coordinate Bench’s judgment in W.A. No. 2476 of 2015 and connected appeals
p. 703Law Applied
The appeal was brought under Section 4 of the Karnataka High Court Act, 1961.
p. 6The Court relied on the Coordinate Bench’s judgment in State of Karnataka and Another v. The Commissioner, Department of Primary Education, Nrupathunga Road, Bangalore and Others, W.A. No. 2476 of 2015 and connected appeals, which dismissed the State’s appeals on 24 July 2026.
p. 7The present judgment does not set out the substantive legal principles or reasoning in that decision.
p. 7Provisions in the judgment · 1 · Linked ones open on LawLens
Union Territories (Stamp and Court-fees Laws) Act, 1961 Section 4
04Reasoning
The Court noted that the Coordinate Bench had dismissed the State’s connected appeals and, having considered that Bench’s reasoning, concluded that the present appeal should likewise be dismissed.
p. 7The judgment does not independently discuss the underlying merits of the Single Judge’s order.
p. 705Holding
The Court dismissed the writ appeal.
p. 8The Court directed the State Government to comply with the Single Judge’s order within six months from the date of judgment.
p. 8Original Court PDF
THE STATE OF KARNATAKA AND ORSvsVEERANNA AND ORS
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