Karnataka High Court
Sri.M.G.Narasimhamurthy vs Karnataka Electricity Board on 11 January, 2011
Author: Mohan Shantanagoudar
Bench: Mohan Shantanagoudar
IN THE HIGH COURT OE KARNA'I'AKA AT BANGALORE
DATED THIS THE 1 W DAY OE JANUARY' V:-':)3.:D".}>_'V}'-V'
BEFORE
THE HO3a~I'13LE MRJUSTICE MOH_AE\I._SI~{A}$§;I;_VvV'4"
W.P.NOS.21602-21610 2069
BETWEEN
1 SRI.M.G.NARASIMHAMUR'FHY--.._
S/O LATE COv:N:)APPA""' - " '
AGED AEO:_;T53---Yie:S :
PRESENTLY WORKING 'AS1'ASS1STE_NT_
OFFICE OF, "
THE ASSISTANT;_ExECmi1VE_~ENC';NEER{ELE),
N1SUE2'O1'§i:fO£S1ON', f "
RAJAJ'1NAG~A;::_, ' _ '
}3AN(£ALOR_E-1"C'-; O_ *
2 S}*2.'1'vT SAfTYANARA"1*AN PRASAD
S/O LATE V _T}AI»'Eu_.»S.RAO
AGED" 1'-\BO?.5'5:'--' 49 YEARS
3 _i PRE3SENT~L._Y WORKING AS DRIVER GR--II
Q_F'.FIC}3 OF TEE' EXECUTIVE ENCINEEMELE)
. 3 R :1' (NORTH), K PT C L. RAJAJINAGAR
" V _ EVAN Gm,O--RE 560010.
3 .. S.M*1'- L:f§14ITI*EIAE\/EBA
':D/D SE1 V BASAPPA
AGED ABOUT 51 YEARS
'T PRESENTLY WORKENG AS ASSISTANT
' -- OEEICE OF THE ASSISTANT EXECUTIVE
ENGINEER{EILE)
N I SUB DIVISION, BESCOM, RAJAJINAGAR
BANGALORE--56O 010.
2
SR1 V SUNDARA RAMAN
S/O LATE R V SHARMA
AGED ABOUT 53 YEARS
PREZSENTLY 'WORKING AS JR ENGINEER
oFF1<:1a: 0? THE E><:r:CU'r1vE ENG1NE13R(E:LEtj'f ~_
NORTH DIVISION. BESCOM. RAJAJ1NAGg$g1{'*«.. V' ..
BAE\3"GALORE1~1O
SMT M S HEMALATHA ».
D/O M G SITARAM I
AGED ABOUT 53 YEARS
PRESENTLY WORKINGAS N 1*sO"B»D1vJS':"£'iN S' O' .
RAJAJINAGAR ' _
BANGALORE 560010 '
SMT G MAHESHWARI
1:)/0 K GoV1NDARA.;J_ g O
AGED ABOUT 52 YEAR:-3'j'
PRESENTLY wo121m.:.c;V AS JR Ass: "TANT
N I sUB_..1:v13r1-_-5310251, RAgIA}1NA.g3:AR
BANGALOEJt2 5360010. '
SRI .MOE1AM_ED AEZAI- . '
S/O" LATE AE}.ANi_ S " _.
AGED ABOU1'-.52. _Y'=EAR"S
PRESEENTLY .wQR1«:.;NG AS JUNIOR ASSISTANT
_ -- N E sU'Ea_D:V1:31ON, BESCOM, RAJAJINAGAR
. BANGALoRL;___;_Q.
SO'}\/if? 's_HAN'rHA
QOVINDAPPA
- .__'AG'Ei_D_ABVOUT 53 YEARS
PRESELNTLY VVORKINGAS SENIOR TYPIST
OvF'F1C'E
'OFZTHE ASSISTANT EXECUTIVE ENGINEER
N3" SUB DIVISZON, RAJAJINAGAR
A 'O BANGALORE 10
SMT S SHOBHA RANI
W"/O SR1 P C A SUNDER RAO
AGED ABOUT 53 YEARS
PREZSESNTLY 'WORKING AS TYPIST
I'./IRT(N} Ii)IV'ISION. KPTCL
RAJAJINAGAR
BANOAI.OREw1_0
.. K PE'I'I'FIVOI\}_.F§RS
(By Sri: N DEVARAJ, ADV, }
AND:
I KARNATAKA ELECTRICITY
{BOARD C()NSTITU'{'E2D UNO:I;:RI;I_3I:A:c'I"R1C_I'IY ACT_ .
REP. BY ITS CHA1RMAN_,CAUVERY BHAVAN ' ' '
BANGALORE ~w56000.1; .
2 KARNATAKA VIIi)YU"I"H P_R_ASARANA NIOAIVIAITIJ
REP. BY ITS I\/:A.NA__OINc; DIR.£j;OfI"OR " "
(AD}\/1H\I1STRA'i'IV"]f:T AIYO II?:;J"1I,r:AI\ISj RESOURCES
DEVELOPMENT). K P T I; :OA1;V*gRY'_'_BHAvAN
SANOALORI3: 560001;» ' _ _
" 'j"=:SI:~OI\I:I:)SN'I'S
(By Srit' ADI):-, I='OR"-R1 & R2 I
TIIRSB: W135 ARII;"I?_1L£"I;) UNDAR ARTICLE 226 & 227
OF THE O1QNSTI'IiU'rIOI\I~~S'OF INDIA PRAYING TO QUASH
T}--£E. IMPIIONEO' 'ORDER DT.12.l2.08, MARKED AT AI\II\I--E:,
ISS'I;I:.Er:>'*BY TII1£»Rg',«.IwANAOINO DIRECTOR, ONLY IN SO
' V' {?'AE'. IT»--.'RELA_TES TO DENIAL OF INCREMENTAL ARREARS
~FRQ1\/i..VffHE3..SVIi>A'1'E OF' ITS ENTITLIjMEN'l'S TO TILL THE
DA."I'E Q'Ia:_fI'sIr, IMPUGNED ORDER AND WI'I'H A FURTHER
£)AI.RECTION..'1'OVTE*IE RESPONDNFXIS TO PAY INCREMENTS
AND ARREARS. TOGETHER WI'I'I-I 18% OF INTEREST FOR
A THE _D}£LAYED :RAYIvIIs:I\I'1?.
AA "«-._TiiA£I~3SI:1 PE3'1'ITIONS ARE COMING ON FOR
'.,.r3R.R:.I;IMINARY HEARING IN 'I3' GROUP THIS DAY. THE
COURT MADE THE?) FOLLOWING:w
4
ORDER
The question involved in 'these writ petjiViiwc>_"ns"'..is squarely covered by the judgment of this Cc-ifrt S ?'€ December 2010 passed in ?iCO53--, V Accordingly, writ. petitions are o'f._in.ief11}is..viof_ the aforementioned judgniérit: p
2. In the }*E4)rSl'-'1V1€")'..V:""N'I"i1'-" allowed. The impugned order at ?A11né:§:1:1'<§'+,'_"E;".vsgfiéfein the effect was give1__:"i~ jffijfliiff.0"1'i,::.2,.2008:. .'13»di18.Sh€d and the respondeI1tS',V_ar_g~. _to_:°gi_\ze -'the benefit to the petitioners frorigthe date of their initial appoiritrniefiif ' So/5 RIDGE'