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[Cites 2, Cited by 0]

Karnataka High Court

Mr Christy T vs The Chariman And Managing Director on 21 February, 2026

Author: H.T. Narendra Prasad

Bench: H.T. Narendra Prasad

                                                 -1-
                                                              NC: 2026:KHC:10880
                                                              WP No. 72 of 2026
                                                       C/W WP No. 28895 of 2025
                                                           WP No. 33619 of 2025
                      HC-KAR                                     AND 9 OTHERS


                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 21ST DAY OF FEBRUARY, 2026

                                               BEFORE
                        THE HON'BLE MR. JUSTICE H.T. NARENDRA PRASAD
                                 WRIT PETITION NO. 72 OF 2026 (S-R)
                                                C/W
                               WRIT PETITION NO. 28895 OF 2025 (S-RES)
                               WRIT PETITION NO. 33619 OF 2025 (S-RES)
                               WRIT PETITION NO. 39048 OF 2025 (S-RES)
                               WRIT PETITION NO. 39415 OF 2025 (S-RES)
                               WRIT PETITION NO. 39655 OF 2025 (S-RES)
                                WRIT PETITION NO. 98 OF 2026 (S-RES)
                                WRIT PETITION NO. 100 OF 2026 (S-RES)
                                WRIT PETITION NO. 161 OF 2026 (S-RES)
                                WRIT PETITION NO. 163 OF 2026 (S-RES)
                                WRIT PETITION NO. 359 OF 2026 (S-RES)
                                WRIT PETITION NO. 413 OF 2026 (S-RES)
Digitally signed by
MALATHI
CHALUVA IYENGAR
Location: HIGH        IN WP No. 72/2026
COURTOF
KARNATAKA
                      BETWEEN:

                      SHRI. SOMASEKHARAPPA G
                      AGED ABOUT 61 YEARS
                      S/O D V GANGANNA
                      R/O AT 171, SONDEKERE
                      NEAR BASAVANNA TEMPLE
                      SONDEKERE (POST), VIA MARADIHALLI
                      CHITRADURGA DISTRICT -577532.
                                                                   ...PETITIONER
                      (BY SRI. KRISHNADAS RAI T., ADVOCATE)
                            -2-
                                        NC: 2026:KHC:10880
                                        WP No. 72 of 2026
                                 C/W WP No. 28895 of 2025
                                     WP No. 33619 of 2025
HC-KAR                                     AND 9 OTHERS


AND:

1.   THE CHAIRMAN AND MANAGING
     DIRECTOR ITI LIMITED
     (A GOVT OF INDIA UNDERTAKING)
     CORPORATE OFFICE, ITI BHAVAN
     DOORAVANINAGAR, BENGALURU- 560 016

2.   THE GENERAL MANAGER-HR/ITI LTD
     (A GOVT OF INDIA UNDERTAKING)
     CORPORATE OFFICE, ITI BHAVAN
     DOORAVANINAGAR, BENGALURU-560 016
                                           ...RESPONDENTS
(BY SMT. TANIA V BALIJA, ADVOCATE FOR
SMT. VARSHA HITTINAHALLI, ADVOCATE FOR RESPONDENTS)
     THIS WRIT PETITION IS FILED UNDER ARTICLE 226
PRAYING TO ISSUE A WRIT OF MANDAMUS DIRECTING THE
RESPONDENTS TO DISBURSE THE PRIVILEGE LEAVE
ENCASHMENT ENTITLEMENT OF THE PETITIONER AND ALL
PENDING FINAL SETTLEMENT AS ON THE    DATE OF HIS
SUPERANNUATION WITH INTEREST AT 18% P A FROM THE
DATE OF SUPERANNUATION TILL THE DATE OF ACTUAL
PAYMENT AND ETC.
IN WP NO. 28895/2025

BETWEEN:

1.   MR CHRISTY T
     S/O. LATE THAMBI
     AGED ABOUT 63 YEARS
     EX STAFF NO 04678 H
     R/AT NO.21. SASASIVSA MUDALIR STREET.
     BEHIND GOOD SHEPHERED CHURCH
     MURPHY TOWN, ULSOOR
     BENGALURU-560 018.

2.   MR. SRINIVASA.G.
     S/O LATE GOVINDARAJ
     AGED ABOUT 61 YEARS
                             -3-
                                         NC: 2026:KHC:10880
                                         WP No. 72 of 2026
                                  C/W WP No. 28895 of 2025
                                      WP No. 33619 of 2025
HC-KAR                                      AND 9 OTHERS


     EX-STAFF NO. 12608 K
     R/AT NO. D. 310. EAST 4TH MAIN LANE
     ITI COLONY, DOORVANINAGAR
     BENGALURU-560 016.

3.   MR. DOMNIC RAVINDRA KUMAR.R
     S/O.LATE RAJU.C.A
     AGED ABOUT 64 YEARS
     EX-STAFF NO. 15381 M
     R/AT NO. 407. A 4TH FLOOR APOORVA PARADIS
     TC PLAYA MAIN ROAD, RAMAMURTHY NAGAR
     DOORVANINAGAR, BENGALURU-560 016.

4.   MR. AMARNATH.M
     S/O.LATE K.MUNISWAMY
     AGED ABOUT 63 YEARS
     EX STAFF NO 02288H
     R/AT NO. 126 SBI ATM COMPOUND
     CHIKKADEVASANDRA
     BANGALORE NORTH
     BENGALURU-560 036.

5.   MR ANANDACHARI M
     S/O. LATE DOODAMUNICHARI
     AGED ABOUT 63 YEARS
     EX-STAFF NO. 09309 K
     RESIDING AT NO. 73
     JYOTHIPURA BENGALURU -560036.

6.   MR. MONOHAR.M
     S/O. LATE MUNISWAMY. R
     AGED ABOUT 63 YEARS
     EX-STAFF NO. 05049 G
     R/AT NO. 1. F. STREET, JAYARAJ NAGAR
     ULSOOR, HAL II STAGE
     BENGALURU-560 008.

7.   SMT. POORNAMMA
     W/O CHANDERASHEKAR
     AGED ABOUT 62 YEARS
     EX-STAFF NO. 02024 B
                            -4-
                                        NC: 2026:KHC:10880
                                        WP No. 72 of 2026
                                 C/W WP No. 28895 of 2025
                                     WP No. 33619 of 2025
HC-KAR                                     AND 9 OTHERS


     R/AT NO. 225, 5TH MAIN
     II BLOCK, HRBR LAYOUT
     NEAR BANASWADI POLICE STATION
     KALAYANANAGAR POST
     BENGALURU-560 043.

8.   MR. AROKIA SWAMY.L
     S/O.LATE LOURDAPPA
     AGED ABOUT 62 YEARS
     EX-STAFF NO. 01274 L
     R/AT NO. 67. JESUKRUPA. 11TH CROSS
     TC PLAYA, K.R.PURAM
     BENGALURU-560 036.

9.  RAVI RANGASWAMY
    S/O M. RANGASWAMY
    AGED ABOUT 63 YEARS
    PLOT NO.80, APPAIAH GARDEN MAIN ROAD.
    NEAR JOPUGALYA COMMUNITY HALL
    NEW SARASWATHIPURAM
    HALASURU, BANGALORE -560 008.
                                        ...PETITIONERS
(BY SRI. ACHARYA GURURAJA GOPAL., ADVOCATE)

AND:

1.   THE CHARIMAN AND MANAGING DIRECTOR
     ITI LIMITED, ITI BHAVAN
     DOORAVANINAGAR
     BENGALURU-560 016.

2.   THE UNIT HEAD
     BENGALURU PLANT
     ITI LTD., DOORAVANINAGAR
     BENGALURU-560016.
     BY MANAGING DIRECTOR
                                          ...RESPONDENTS
(BY SMT. TANIA V BALIJA, ADVOCATE FOR
SMT. VARSHA HITTINAHALLI, ADVOCATE FOR RESPONDENTS)
                            -5-
                                        NC: 2026:KHC:10880
                                        WP No. 72 of 2026
                                 C/W WP No. 28895 of 2025
                                     WP No. 33619 of 2025
HC-KAR                                     AND 9 OTHERS


    THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF
THE CONSTITUTION OF INDIA PRAYING TO ISSUE OF WRIT OF
MANDAMUS DIRECTING THE RESPONDENTS TO SETTLE AND
DISBURSE     THEIR    PRIVILEGE  LEAVE    ENCASHMENT
ENTITLEMENT OF THE PETITIONERS AS ON THE DATE OF
THEIR RESPECTIVE SUPERANNUATION AS PER ANNEXURE TO
THEIR REPRESENTATION DATED 18-08-2025 VIDE ANNEXURE-
F ALONG WITH INTEREST AT THE RATE OF 18% PER ANNUM
FROM THE DATE OF DUE. I.E THE DATE OF SUPERANNUATION
AND TILL THE DATE OF PAYMENT AND ETC.

IN WP NO. 33619/2025

BETWEEN:

1.   MR. N L SURESH
     S/O. N. LAXMINARAYANAPPA
     AGED ABOUT 62 YEARS
     EX-STAFF NO. 03095 H
     R/AT NO.20.3RD CROSS
     VIVEKANANDA ROAD
     NEAR PENNTA COSTAL CHURCH
     RAMAMURTHY NAGAR
     BANGALORE NORTH
     BENGALURU-560 016.

2.   MR. NATHAN PRASANNA KUMAR
     S/O T DASAN
     AGED ABOUT 63 YEARS
     TH EX-STAFF NO. 07998 G
     R/AT NO. 35, 8TH CROSS, SHANTHI LAYOUT
     BANGALORE NORTH, BENGALURU-560 016.

3.   MR. G.K. GANGADHARA
     S/O.KRISHNAPPA. G. M
     AGED ABOUT 62 YEARS
     EX-STAFF NO. IM 45203
     R/AT NO. 192, 1ST MAIN ROAD
     6TH CROSS, R H B COLONY
     MAHADEVAPURA, BENGALURU-560 048.
                           -6-
                                       NC: 2026:KHC:10880
                                       WP No. 72 of 2026
                                C/W WP No. 28895 of 2025
                                    WP No. 33619 of 2025
HC-KAR                                    AND 9 OTHERS




4.   MR. SRIKANA SWAMY B.S
     S/O. LATE SATHYANARAYANA B.S.
     AGED ABOUT 61 YEARS
     EX-STAFF NO. 17782 J
     R/AT NO. 434/1, 2ND MAIN ROAD
     PADMASHREE OIL MILL ROAD
     K.R. PURAM EXTENSION
     BENGALURU-560 036.
                                        ...PETITIONERS
(BY SRI. ACHARYA GURURAJA GOPAL., ADVOCATE)

AND:

1.   THE CHAIRMAN AND MANAGING DIRECTOR
     ITI LIMITED, ITI BHAVAN
     DOORAVANINAGAR
     BENGALURU-560 016.

2.   THE UNIT HEAD
     BENGALURU PLANT
     ITI LTD., DOORAVANINAGAR
     BENGALURU-560016.
                                         ...RESPONDENTS
(BY SMT. TANIA V BALIJA, ADVOCATE FOR
SMT. VARSHA HITTINAHALLI, ADVCOATE FOR RESPONDENTS)

    THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF
THE CONSTITUTION OF INDIA PRAYING TO ISSUE OF WRIT OF
MANDAMUS DIRECTING THE RESPONDENTS TO SETTLE AND
DISBURSE     THEIR   PRIVILEGE   LEAVE   ENCASHMENT
ENTITLEMENT OF THE PETITIONERS AS ON THE DATE OF
THEIR RESPECTIVE SUPERANNUATION AS PER ANNEXURE TO
THEIR REPRESENTATION DATED: 29-09-2025 (RECEIVED ON
30-09-2025)VIDE ANNEXURE-F ALONG WITH INTEREST AT THE
RATE OF 18% PER ANNUM FROM THE DATE OF DUE I.E THE
DATE OF SUPERANNUATION AND TILL THE DATE OF PAYMENT
AND ETC.
                            -7-
                                        NC: 2026:KHC:10880
                                        WP No. 72 of 2026
                                 C/W WP No. 28895 of 2025
                                     WP No. 33619 of 2025
HC-KAR                                     AND 9 OTHERS


IN WP NO. 39048/2025

BETWEEN:

SHRI MOHAN KUMAR K
AGED ABOUT 33 YEARS
S/O C KEMPE GOWDA
R/O NO.28,7TH MAIN ROAD
AG'S COLONY, ANAND NAGAR
HEBBAL, BENGALURU- 560024,
                                             ...PETITIONER
(BY SRI. KRISHNADAS RAI T., ADVOCATE)

AND:

1.   THE CHAIRMAN AND MANAGING DIRECTOR
     ITI LIMITED, (A GOVT OF INDIA UNDERTAKING)
     ITI BHAVAN. DOORAVANINAGAR
     BENGALURU- 560 016.

2.   THE GENERAL MANAGER ITI LTD
     (A GOVT OF INDIA UNDERTAKING)
     BANGALORE PLANT, DOORAVANINAGAR.
     BENGALURU-560016.
                                           ...RESPONDENTS

(BY SMT. TANIA V BALIJA., ADVOCATE FOR
SMT. VARSHA HITTINAHALLI, ADVOCATE FOR RESPONDENTS)

    THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
MANDAMUS DIRECTING THE RESPONDENTS TO DISBURSE THE
PRIVILEGE LEAVE ENCASHMENT ENTITLEMENT OF THE
PETITIONER AND ALL PENDING FINAL SETTLEMENT AS ON THE
DATE OF HIS SUPERANNUATION WITH INTEREST AT 18% P.A.
FROM THE DATE OF HIS SUPERANNUATION TILL THE DATE OF
ACTUAL PAYMENT AND ETC.
                            -8-
                                        NC: 2026:KHC:10880
                                        WP No. 72 of 2026
                                 C/W WP No. 28895 of 2025
                                     WP No. 33619 of 2025
HC-KAR                                     AND 9 OTHERS


IN WP NO. 39415/2025

BETWEEN:

SHRI HARISHNAIK K P
AGED ABOUT 34 YEARS
S/O PEEKYA NAIK
R/O NO.317, 3RD FLOOR
RGHCL B BLOCK APARTMENT
HUSKUR MAIN ROAD, ANEKAL
BENGALURU - 560099.
                                             ...PETITIONER
(BY SRI. KRISHNADAS RAI T., ADVOCATE)

AND:

1.   THE CHAIRMAN AND
     MANAGING DIRECTOR
     ITI LIMITED (A GOVT OF INDIA UNDERTAKING)
     ITI BHAVAN, DOORAVANINAGAR
     BENGALURU - 560016

2.  THE GENERAL MANAGER
    ITI LTD., (A GOVT OF INDIA UNDERTAKING)
    BANGALORE PLANT, DOORAVANINAGAR
    BENGALURU - 560016.
                                         ...RESPONDENTS
(BY SMT. TANIA V BALIJA, ADVOCATE FOR
SMT. VARSHA HITTINAHALLI, ADVOCATE FOR RESPONDENTS)

    THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
MANDAMUS DIRECTING THE RESPONDENTS TO DISBURSE
THE PRIVILEGE LEAVE ENCASHMENT ENTITLEMENT OF THE
PETITIONER AND ALL PENDING FINAL SETTLEMENT AS ON THE
DATE OF HIS SUPERANNUATION WITH INTEREST AT 18%
FROM THE DATE OF HIS SUPERANNUATION TILL THE DATE OF
ACTUAL PAYMENT AND ETC.
                             -9-
                                         NC: 2026:KHC:10880
                                         WP No. 72 of 2026
                                  C/W WP No. 28895 of 2025
                                      WP No. 33619 of 2025
HC-KAR                                      AND 9 OTHERS


IN WP NO. 39655/2025

BETWEEN:

SHRI BENNIE GODWEN K
AGED ABOUT 33 YEARS
S/O C KHANA RAJ
R/O NO.54/1, ANBUNAGAR MAIN ROAD
CRAWFORD, TRICHY
TAMILNADU PIN 620012.
                                              ...PETITIONER
(BY SRI. KRISHNADAS RAI T., ADVOCATE)

AND:

1.    THE CHAIRMAN
      AND MANAGING DIRECTOR, ITI LIMITED
      (A GOVT OF INDIA UNDERTAKING)
      ITI BHAVAN. DOORAVANINAGAR
      BENGALURU- 560016.

     2. THE GENERAL MANAGER
        ITI LTD, (A GOVT OF INDIA UNDERTAKING)
        BANGALORE PLANT, DOORAVANINAGAR
        BENGALURU-560 016
                                            ...RESPONDENTS

(BY SMT. TANIA V BALIJA, ADVOCATE FOR
SMT. VARSHA HITTINAHALLI, ADVOCATE FOR RESPONDENTS)

    THIS WRIT PETITION IS FIELD UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
MANDAMUS DIRECTING THE RESPONDENTS TO DISBURSE THE
PRIVILEGE LEAVE ENCASHMENT ENTITLEMENT OF THE
PETITIONER AND ALL PENDING FINAL SETTLEMENT AS ON THE
DATE OF HIS SUPERANNUATION WITH INTEREST AT 18% P.A
FROM THE DATE OF HIS SUPERANNUATION TILL THE DATE OF
ACTUAL PAYMENT AND ETC.
                            - 10 -
                                           NC: 2026:KHC:10880
                                           WP No. 72 of 2026
                                    C/W WP No. 28895 of 2025
                                        WP No. 33619 of 2025
HC-KAR                                        AND 9 OTHERS


IN WP NO. 98/2026

BETWEEN:

SHRI. ANKIT DUBEY
AGED ABOUT 33 YEARS
S/O DHANANJAY DUBEY
R/AT VILLAGE PARASRAMPUR
PO MAHMOODPUR DISTRICT
SULTANPUR (UP) 228125.
                                                ...PETITIONER
(BY SRI. KRISHNADAS RAI T.,ADVOCATE)

AND:

1.   THE CHAIRMAN AND MANAGING DIRECTOR
     ITI LIMITED, (A GOVT OF INDIA UNDERTAKING)
     ITI BHAVAN. DOORAVANINAGAR
     BENGALURU- 560 016.

2.   THE GENERAL MANAGER
     ITI LTD, (A GOVT OF INDIA UNDERTAKING)
     BANGALORE PLANT, DOORAVANINAGAR
     BENGALURU-560 016.
                                         ...RESPONDENTS

(BY SMT. TANIA V BALIJA, ADVOCATE FOR
SMT VARSHA HITTINAHALLI, ADVOCATE FOR RESPONDENTS)

    THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
MANDAMUS DIRECTING THE RESPONDENTS TO DISBURSE THE
PRIVILEGE LEAVE ENCASHMENT ENTITLEMENT OF THE
PETITIONER AND ALL PENDING FINAL SETTLEMENT AS ON THE
DATE OF HIS SUPERANNUATION WITH INTEREST AT 18% P.A.
FROM THE DATE OF HIS SUPERANNUATION TILL THE DATE OF
ACTUAL PAYMENT AND ETC.
                           - 11 -
                                          NC: 2026:KHC:10880
                                          WP No. 72 of 2026
                                   C/W WP No. 28895 of 2025
                                       WP No. 33619 of 2025
HC-KAR                                       AND 9 OTHERS


IN WP NO. 100/2026

BETWEEN:

SHRI. RAVINDRA KUMAR DUBEY
AGED ABOUT 62 YEARS
S/O VISHESHWAR DAYAL DUBEY
R/O BEHIND MADHI DEVI MANDIR
KHALI SAHAT ROAD RAREBARELI
UTTAR PRADESH-229001.
                                               ...PETITIONER
(BY SRI. KRISHNADAS RAI T., ADVOCATE)

AND:

1.   THE CHAIRMAN AND MANAGING DIRECTOR
     ITI LIMITED(A GOVT OF INDIA UNDERTAKING)
     ITI BHAVAN. DOORAVANINAGAR
     BENGALURU- 560 016.

2.  THE EXECUTIVE DIRECTOR
    ITI LIMITED,(A GOVT OF INDIA UNDERTAKING)
    NETWORK SYSTEMS UNIT, DOORAVANINAGAR
    BENGALURU-560 016.
                                        ...RESPONDENTS
(BY SMT. TANIA V BALIJA, ADVOCATE FOR
SMT. VARSHA HITTINAHALLI, ADVOCATE FOR RESPONDENT)

    THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO      A WRIT OF
MANDAMUS DIRECTING THE RESPONDENT TO DISBURSE THE
PRIVILEGE LEAVE ENCASHMENT ENTITLEMENT OF THE
PETITIONER AND ALL PENDING FINAL SETTLEMENT AS ON THE
DATE OF HIS SUPERANNUATION WITH INTEREST AT 18%
FROM THE DATE OF HIS SUPERANNUATION TILL THE DATE OF
ACTUAL PAYMENT AND ETC.
                            - 12 -
                                           NC: 2026:KHC:10880
                                           WP No. 72 of 2026
                                    C/W WP No. 28895 of 2025
                                        WP No. 33619 of 2025
HC-KAR                                        AND 9 OTHERS


IN WP NO. 161/2026

BETWEEN:

SHRI. RAMULU R
AGE ABOUT 34 YEARS
S/O SHRI KEMYA NAIK(LATE)
R/A NO 1-145 ELDEEP THANDA
VINJAMUR MDL KOILKONDA
MAHABUBNAGAR DISTRICT
TELANGANA 509371.
                                                ...PETITIONER

(BY SRI. KRISHNADAS RAI T., ADVOCATE)

AND:

1.   THE CHAIRMAN AND MANAGING DIRECTOR
     ITI LIMITED, (A GOVT OF INDIA UNDERTAKING)
     ITI BHAVAN. DOORAVANINAGAR
     BENGALURU- 560016.

2.   THE GENERAL MANAGER
     ITI LTD, (A GOVT OF INDIA UNDERTAKING)
     BANGALORE PLANT, DOORAVANINAGAR
     BENGALURU-560 016.
                                         ...RESPONDENTS

(BY SMT TANIA V BALIJA, ADVOCATE FOR
SMT. VARSHA HITTINAHALLI, ADVOCATE FOR RESPONDENTS)

    THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
MANDAMUS DIRECTING THE RESPONDENTS TO DISBURSE THE
PRIVILEGE LEAVE ENCASHMENT ENTITLEMENT OF THE
PETITIONER AND ALL PENDING FINAL SETTLEMENT AS ON THE
DATE OF HIS SEPARATION WITH INTEREST AT 18% P.A FROM
THE DATE OF HIS SEPARATION TILL THE DATE OF ACTUAL
PAYMENT AND ETC.
                            - 13 -
                                           NC: 2026:KHC:10880
                                           WP No. 72 of 2026
                                    C/W WP No. 28895 of 2025
                                        WP No. 33619 of 2025
HC-KAR                                        AND 9 OTHERS


IN WP NO. 163/2026

BETWEEN:

SHRI. BHUKYA SWAMY NAYAK
AGE ABOUT 33 YEARS
S/O BHUKYA KOTESWARA RAO
R/A 10-135 NAGIREDDYGUDEM(V)
CHINTALAPUDI (MANDAL), ELURU(DISTRICT)
ANDHRA PRADESH-534461.
                                                ...PETITIONER
(BY SRI. KRISHNADAS RAI T., ADVOCATE)

AND:

1.   THE CHAIRMAN AND MANAGING DIRECTOR
     ITI LIMITED, (A GOVT. OF INDIA UNDERTAKING)
     ITI BHAVAN. DOORAVANINAGAR
     BENGALURU- 560 016.

2.  THE GENERAL MANAGER
    ITI LTD, (A GOVT. OF INDIA UNDERTAKING)
    BANGALORE PLANT, DOORAVANINAGAR
    BENGALURU-560 016.
                                         ...RESPONDENTS
(BY SMT. TANIA V BALIJA, ADVOCATE FOR
SMT. VARSHA HITTINAHALLI, ADVOCATE FOR RESPONDENTS)

    THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
MANDAMUS DIRECTING THE RESPONDENTS TO DISBURSE THE
PRIVILEGE LEAVE ENCASHMENT ENTITLEMENT OF THE
PETITIONER AND ALL PENDING FINAL SETTLEMENT AS ON THE
DATE OF HIS SUPERANNUATION WITH INTEREST AT 18% P.A
FROM THE DATE OF HIS SUPERANNUATION TILL THE DATE OF
ACTUAL PAYMENT AND ETC.
                           - 14 -
                                          NC: 2026:KHC:10880
                                          WP No. 72 of 2026
                                   C/W WP No. 28895 of 2025
                                       WP No. 33619 of 2025
HC-KAR                                       AND 9 OTHERS


IN WP NO. 359/2026

BETWEEN:

SHRI. KURUVA RAMANJANEYULU
AGED ABOUT 31 YEARS
S/O KURUVA PEDDAIAH
R/O NO 75/1,3RD MAIN ROAD
GIRIDHAMA LAYOUT
RAJARAJESWARI NAGAR
BANGALORE-560098
                                               ...PETITIONER
(BY SRI. KRISHNADAS RAI T., ADVOCATE)

AND:

1.   THE CHAIRMAN AND MANAGING DIRECTOR
     ITI LTD,(A GOVT OF INDIA UNDERTAKING)
     ITI BHAVAN. DOORAVANINAGAR
     BENGALURU- 560 016.

2.   THE GENERAL MANAGER
     ITI LTD, (A GOVT OF INDIA UNDERTAKING)
     BANGALORE PLANT, DOORAVANINAGAR
     BENGALURU-560 016.
                                         ...RESPONDENTS

(BY SMT. TANIA V BALIJA, ADVOCATE FOR
SMT. VARSHA HITTINAHALLI, ADVOCATE FOR RESPONDENTS)

    THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
MANDAMUS DIRECTING THE RESPONDENTS TO DISBURSE
THE PRIVILEGE LEAVE ENCASHMENT ENTITLEMENT OF THE
PETITIONER AND ALL PENDING FINAL SETTLEMENT AS ON THE
DATE OF HIS SEPARATION WITH INTEREST AT 18% P.A FROM
THE DATE OF HIS SEPARATION TILL THE DATE OF ACTUAL
PAYMENT AND ETC.
                           - 15 -
                                          NC: 2026:KHC:10880
                                          WP No. 72 of 2026
                                   C/W WP No. 28895 of 2025
                                       WP No. 33619 of 2025
HC-KAR                                       AND 9 OTHERS


IN WP NO. 413/2026

BETWEEN:

SHRI. AARYAN KISHORE
AGED ABOUT 31 YEARS
S/O RAJEEV RANJAN SHRIVASTAVA
R/O SANGAM WELFARE SOCIETY
F-201, SEC-5, PLOT NO 147, VAISHALI
GHAZIABAD-201010.
                                               ...PETITIONER
(BY SRI. KRISHNADAS RAI T., ADVOCATE)

AND:

1.   THE CHAIRMAN AND MANAGING DIRECTOR
     ITI LIMITED (A GOVT OF INDIA UNDERTAKING)
     CORPORATE OFFICE, ITI BHAVAN
     DOORAVANINAGAR, BENGALURU- 560 016

2.  THE GENERAL MANAGER
    ITI LTD, (A GOVT OF INDIA UNDERTAKING)
    BANGALORE PLANT, DOORAVANINAGAR.
    BENGALURU-560016.
                                        ...RESPONDENTS
(BY SMT. TANIA V BALIJA, ADVOCATE FOR
SMT. VARSHA HITTINAHALLI, ADVOCATE FOR RESPONDENTS)

    THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
MANDAMUS DIRECTING THE RESPONDENTS TO DISBURSE THE
PRIVILEGE LEAVE ENCASHMENT ENTITLEMENT OF THE
PETITIONER AND ALL PENDING FINAL SETTLEMENT AS ON THE
DATE OF HIS SUPERANNUATION WITH INTEREST AT 18% P.A
FROM THE DATE OF HIS SUPERANNUATION TILL THE DATE OF
ACTUAL PAYMENT AND ETC.
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                                                 NC: 2026:KHC:10880
                                                WP No. 72 of 2026
                                         C/W WP No. 28895 of 2025
                                             WP No. 33619 of 2025
HC-KAR                                             AND 9 OTHERS


    THESE PETITIONS, COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, ORDER WAS MADE
THEREIN AS UNDER:
CORAM:     HON'BLE MR. JUSTICE H.T. NARENDRA PRASAD


                          ORAL ORDER

These writ petitions are filed under Articles 226 and 227 of the Constitution of India, seeking a direction to the respondents to disburse the privilege leave encashment entitlement of the petitioners and all pending final settlements as on the date of their superannuation, along with interest at 18% per annum from the date of superannuation till the date of payment.

2. Learned counsel for the petitioners submits that the petitioners are all retired employees of ITI Ltd. After their retirement, their retirement benefits have been settled; however, the leave encashment has not been settled. Therefore, the petitioners have submitted representations dated 02.05.2025, 18.08.2025, 29.09.2025, 27.11.2025, 03.12.2025, 05.12.2025, 05.12.2025, 24.09.2025, 28.11.2025, 26.11.2025,

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NC: 2026:KHC:10880 WP No. 72 of 2026 C/W WP No. 28895 of 2025 WP No. 33619 of 2025 HC-KAR AND 9 OTHERS 20.11.2025, and 09.12.2025, vide Annexures-K, F, F, G, G, G, G, J, G, G, G, and G, respectively. So far, the said representations have not been considered. Hence, the petitioners are before this Court.

3. He further submits that, in respect of similarly situated persons, the respondents have settled the leave encashment benefit. Therefore, he seeks allowing of the writ petitions.

4. Learned counsel appearing for the respondents submits that, if this Court grants reasonable time, the representations submitted by the petitioners will be considered in accordance with law.

5. In view of the above, the following order is passed:

(i) The writ petitions stand disposed of.
(ii) The respondents are directed to consider the representations submitted by the
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NC: 2026:KHC:10880 WP No. 72 of 2026 C/W WP No. 28895 of 2025 WP No. 33619 of 2025 HC-KAR AND 9 OTHERS petitioners dated 02.05.2025, 18.08.2025, 29.09.2025, 27.11.2025, 03.12.2025, 05.12.2025, 05.12.2025, 24.09.2025, 28.11.2025, 26.11.2025, 20.11.2025, and 09.12.2025, vide Annexures-K, F, F, G, G, G, G, J, G, G, G, and G, respectively, in accordance with law, keeping in view the order passed by this Court in W.P. No. 16131/2025 & connected matters, disposed of on 22.07.2025, within two months from the date of receipt of a copy of this order.

Sd/-

(H.T. NARENDRA PRASAD) JUDGE CM List No.: 1 Sl No.: 46