Karnataka High Court
Bharat Earth Movers Employees Sanga vs The Secretary on 4 February, 2026
Author: H T Narendra Prasad
Bench: H T Narendra Prasad
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 4TH DAY OF FEBRUARY 2026
BEFORE
THE HON'BLE MR. JUSTICE H. T. NARENDRA PRASAD
WRIT PETITION NO.12370 OF 2022 (S-RES)
BETWEEN:
1. BHARAT EARTH MOVERS
EX-EMPLOYEES SANGA
CWT COMPLEX, BEML NAGAR POST
KOLAR GOLD FIELDS 563115
REP. BY ITS GENERAL SECRETARY
SRI K RAVISHEKHARAN.
2. IYYAPASWAMY N
S/O NANU NAIR K
AGED 72 YEARS
157/158, 2ND CROSS
SRI BALAJI KRUPA LAYOUT
R K HEGDE NAGAR
BANGALORE - 560077.
3. BALARAJ J
S/O LATE JAGANNATHA REDDY T
AGED 74 YEARS
430/786 BAJANE KOIL STREET
MASKAM "A" BLOCK
ANDERSONPET K G F 563113.
4. SRINIVASA N
S/O NARAYANAPPA
AGED 74 YEARS
232, MADHU NILAYA
GULPET KOLAR - 563113
2
5. RAMACHANDRAN C
S/O CHETTIAR C K M
AGED 72 YEARS
PREETHI HOUSE, PAMBALI
NEAR ANGANAWADI
PERAVOOR, KANNUR - 670673.
6. AUGUSTINE VISWANATHAN
S/O PADMANATHAN V
AGED 74 YEARS
KSR ROAD KANAKAGIRI
HORAMAVU, BANGALORE - 560043.
7. SHARMA S V
S/O LATE SATHYANARAYANA
AGED 72 YEARS
FLAT NO A005, LUMBINI APARTMENTS
KADUGODI POST, BANGALORE - 560067.
8. YESUDOSS V A
S/O ALEXANDER
AGED 74 YEARS
B 23 BHARATH NAGAR
BEML NAGAR PO, KGF - 563115.
9. FRANK ANTHONY N T
S/O THANGARAJ S N
AGED 75 YEARS
46 KRUPA NIVAS
SIR M. V. NAGAR, KGF-563 115.
10 . SOOSA RAJAN M
S/O LATE MASILLAMANI S
AGED 74 YEARS
62, "REJEN" 4TH CROSS
PALAR NAGAR BEML NAGAR
KOLAR GOLD FIELDS - 563 115.
11 . SEETHARAMAIAH T P
S/O PONNUSWAMY T C
AGED 73 YEARS
3
1867 SREE BALAJI NILAYA
CORONATION TOWN
ROBERTSONPET, K G F - 563 122.
VIJAYAN P I
(SINCE DEAD, BY LR)
12. MRS NISHA VIJAYAN
W/O LATE VIJAYAN P I
AGED 51 YEARS
69, MINI VIHAR, PALAR NAGAR
BEML NAGAR, K G F - 563 115.
13 . KAMALAKANTHA T G
S/O GOPALA SWAMY
AGED 74 YEARS
2321, 2ND MAIN, 2ND CROSS
VIVEKANAND NAGAR
BANGARPET - 563 114.
SHANKARAN R
(SINCE DEAD, BY LR)
14 . MRS. MEEN S
W/O LATE SHANKARAN R
AGED 65 YEARS
1722, MEENA NIVAS,
5TH CROSS, GOWTHAM NAGAR
ROBERTSONPET, K G F-563122.
DAMODARAM M
(SINCE DEAD, BY LR)
15 . MRS. POONGAVANAM
W/O LATE DAMODARAM M
AGED 59 YEARS
NEW 457 (800), BHAJANA KOIL STREET
MUSKAM "A" BLOCK
ANDERSONPET, K G F - 563 113.
4
16 . MYLVELU M
S/O MUNISWAMY G
AGED 73 YEARS
60/1, SRI KARTHIKEYAN NILAYA
CAUVERY NAGAR BEML NAGAR POST
KOLAR GOLD FIELDS - 563 115.
17 . JAGANNATHAN S
S/O LATE SARANGAPANI
AGED 73 YEARS
580, GANAPATHI ILLAM
3RD BLOCK, PARANDAHALLI EXTN.
ROBERTSONPET, K G F - 563 122.
18 . BOOMINATHAN K
LATE KANNAN N
AGED 73 YEARS
1288/1, 1ST CROSS R PET
KOLAR GOLD FIELDS - 563 122.
19 . GOVINDARAJ M
S/O MUNISWAMY
AGED 73 YEARS
B 54 BHARATH NAGAR
BEML NAGAR, K G F - 563 115.
20 . GOVINDAPPA D V
S/O VENKATAPPA
AGED 74 YEARS
DODDARA HALLI
HUNUKUNDA POST
BANGARPET TALUK - 563 114.
21 . GANESH MURTHY B
S/O LATE BHASKARAN P S
AGED 73 YEARS
1327 GAJA BASU ILLAM
VIVEK NAGAR 1ST CROSS
ROBERTSONPET K G F - 563 122.
5
MARI MUTHU A
(SINCE DEAD, BY LR)
22 . SENTHIL KUMAR
S/O LATE MARI MUTHU A
AGED 73 YEARS
014, SLV CRYSTAL APARTMENTS
BEGUR KOPPA MAIN ROAD
YELENA HALLI, AKSHAY NAGAR
BANGALORE - 560 068.
23 . IREEN LEON FERNANDO A
S/O LATE ARUL FERNANDO M
AGED 73 YEARS
B 183, 3RD MAIN, 5TH CROSS
BHARATH NAGAR, K G F - 563 115.
24 . BALACHANDRAN R
S/O RAMACHANDRA PILLAI R
AGED 73 YEARS
SOWBHAGYA, PUNNAMKARICKAKAM
POOVACHAL POST
THIRUVANANTHAPURAM - 695 575.
25 . PAULY C A
S/O ANTHONY C V
AGED 72 YEARS
CHIRAYATH HOUSE S N PARK
POOTHOLE P O THRISSUR - 680 004
26 . ARUL DHASS A
S/O APPAVOO V
AGED 73 YEARS
B 165, 3RD MAIN, 4TH CROSS
BHARATH NAGAR
B E M L NAGAR POST, K G F - 563 115.
27 . VINCENT B
S/O BHAGGIANATHAN R
AGED 72 YEARS
6
33, MARUTHI NAGAR
BEML NAGAR POST, K G F - 563115
28 . VENUGOPAL R
S/O RAJAGOPAL
AGED 73 YEARS
1/359 KYASAMBALLI ROAD
PARANDAHALLI VIL. AND POST
ROBERTSONPET, K G F - 563 122.
29 . SHIVARAJ L
S/O LAKSHMANAN N S
AGED 73 YEARS
PALAR NAGAR 3RD CROSS
BEML NAGAR POST, K G F - 563 115.
30 . POONUSWAMY G
S/O GOVINDAN
AGED 72 YEARS
101 RAJESH NILAYAM
MARUTHI NAGAR BEML NAGAR POST
KOLAR GOLD FIELDS - 563115.
31 . DHEENA DAYALAN N
S/O NAGARATHINAM
AGED 72 YEARS
A 138 BHARATH NAGAR
BEML NAGAR, POST K G F - 563115.
32 . THANGARAJ P
S/O PONNUSWAMY
AGED 74 YEARS
3, 1ST CROSS PALAR NAGAR
BEML NAGAR, K G F - 563115.
33 . DAVID RAMAMURTHY C
S/O CHINNASWAMY
AGED 71 YEARS
158, NEAR FLOUR MILL
KRISHNAPURAM
OORGAUMPET POST, KGF - 563121.
7
34 . ANANDARAJ T
S/O TULAKANAM
AGED 74 YEARS
BEML NAGAR POST
KOLAR GOLD FIELDS - 563115.
35 . MURUGESH S
S/O SARANGAPANI
AGED 74 YEARS
193, 1ST CROSS MANJUNATH NAGAR
OORGAUMPET, K G F - 563121.
36 . RAJARAM A
S/O AMIRTHALINGAM R
AGED 74 YEARS
B-50, 2ND MAIN , 4TH CROSS
BHARATH NAGAR BEML NAGAR PO
K G F - 563115.
37 . DONALD DAWSON
S/O ANTHONY DAWSON
AGED 71 YEARS
26, 2ND MAIN ROAD
4TH BLOCK, H P NAGAR
BEML NAGAR POST, KGF - 563115.
38 . CHAKRAPANI R
S/O RAMACHAR
AGED 72 YEARS
4, 1ST CROSS M M BADAVANE
JINKE THIMMANAHALLI
BANGALORE - 560036.
39 . GOVINDASWAMY M
S/O MUNISWAMY
AGED 75 YEARS
832, VIJAYA COTTAGED
5TH CROSS GOWTHAMNAGAR
ROBERTSONPET
KOLAR GOLD FIELDS - 563122.
8
40 . PATTAR R B
S/O BASAPPA
AGED 71 YEARS
A 112/1, BHARATH NAGAR
BEML NAGAR, K G F -563115.
41 . SIVAPRAKASAM S
S/O SARAVANAN
AGED 72 YEARS
979, 8TH CROSS SWARNA NAGAR
ROBERTONSPET, K G F - 563122
42 . UMAKANTHAN N
S/O NATESA MUDALIAR T R
AGED 72 YEARS
112 RNK RESIDENCY
JAIN TEMPLE STREET 4TH BLOCK
ROBERTSONPET, K G F - 563122.
KASAVELOO L
(SINCE DEAD, BY LR)
43. MRS REGINA D S
W/O LATE KESAVELOO L
AGED 71 YEARS
65, NEAR HJR CHOULTRY
MARUTHI NAGAR, KATHI HALLI
44 . GOPAL A
S/O LATE ADIMOOLAM P
AGED 73 YEARS
11, CHILLES BLOCK
MARIKUPPAM, K G F - 563119.
45 . PURUSHOTHAMAN G
S/O GOVINDASWAMY V
AGED 72 YEARS
46, MAHENDRA NILAYAM
2ND MAIN 8TH CROSS
AMARAVATHY NAGAR, DESI HALLI POST
BANGARPET-563 162.
9
46 . JAYAPRAGASAM I
S/O IRUDAYANATHAN
AGED 74 YEARS
NEAR MYSORE HALL,
MARIKUPPAM, K G F.
47 . MRS.QUEENI R
D/O RAJOO A A
AGED 72 YEARS
68/69 "A" TYPE, 2ND MAIN
2ND CROSS, SIR M V NAGAR
BEML NAGAR POST
KOLAR GOLD FIELDS-563 115.
48 . ARUL JAMES T
S/O THAMBU SWAMY
AGED 73 YEARS
198, 1ST CROSS 5TH MAIN
THUBARA HALLI, BANGALORE-560 066
49 . KRISHNAN M
S/O MUNISWAMY
AGED 72 YEARS
39, 6TH CROSS
ROBERTSONPET, K G F - 563 122.
50 . APPOJI V
S/O VENKATASWAMY A
AGED 73 YEARS
A301, ORCHID WOODS
HENNUR MAIN ROAD
BANGALORE-560 077.
51 . KUPPUSAMY T
S/O THIRUCHITRAMBALAM A
AGED 72 YEARS
B 1, BHARATH NAGAR
BEML NAGAR POST, K G F - 563 115.
10
52 . VENKATESHA Y
S/O LATE YELLAPPA
AGED 73 YEARS
CHINNAKOTE VILLAGED
SG KOTE POST, BANGARPET TK-563 162
53 . SRINIVASALU
S/O THIRUPALAIAH
AGED 72 YEARS
278 KUVEMPU NAGAR
DK HALLI POST
BANGARPET TALUK.
ANANTH D K
(SINCE DEAD, BY LR)
54. SURESH K A
S/O LATE ANANTH D K
AGED 47 YEARS
A 98, BHARATH NAGAR
BEML NAGAR, K G F - 563 115.
55 . ANANDAN K
S/O KUPPUSWAMY
AGED 73 YEARS
482 VINOD ILLAM
BOWRILALPET
ROBERTSONPET, K G F - 563 122.
56 . JAYARAMA REDDY M
S/O MUNIVENKATA REDDY
AGED 74 YEARS
OORGAUMPET POST, K G F - 563 121
57 . KARTHIKEYAN P
S/O PARASURMA CHETTIAR
AGED 72 YEARS
58, 4TH CROSS MCECHS LAYOUT
DR. SHIVARAM KARANTH NAGAR
BANGALORE - 560 077.
11
58 . JAYASHANKAR K
S/O KRISHNAPPA O V
AGED 74 YEARS
314 PATEL STREET, OORGAUMET
K G F - 563 121.
59 . VENKATAPPA A
S/O ABBAIAH
AGED 73 YEARS
72, DEVAGANA HALLI
DODDACHINNA HALLI POST
BANGARPET TALUK.
BALAKRISHNA
(SINCE DEAD, BY LR)
60. Ms. NAGEDNDRAMANI B
D/O LATE BALAKRISHNA
AGED 45 YEARS
345, N T BLOCK TELUGU LINE
OORGAUM, K G F - 563 120.
BALARAMAN D
(SINCE DEAD, BY LR)
61. MRS. VIMALA RANI
W/O BALARAMAN D
AGED 68 YEARS
B 124, BHARATH NAGAR
BEML NAGAR K G F - 563 115.
MANIVACHAGAM V
(SINCE DEAD, BY LR)
62. MRS.CHANDRA M
W/O MANIVACHAGAM V
AGED 74 YEARS
B159, BHARATH NAGAR
BEML NAGAR, K G F - 563 115.
12
63. SIDDOJI RAO L
S/O LAKSHMOJI RAO
AGED 72 YEARS
1261/2, 3RD CROSS PIPE LINE
ROBERTSONPET, K G F - 563 122.
64. XAVIER M
S/O MARIA AROCKIAM
AGED 72 YEARS
425/2, 7TH CROSS
ROBERTSONPET, K G F - 563 122.
65. THANGAVELU K
S/O LATE KANNAPPA NAIDU M
AGED 72 YEARS
KASTHURI NIVAS, 3RD CROSS DOWN
ROBERTSONPET, K G F - 563 122.
66 . VILVANATHAN T
S/O THANGAVELU
AGED 74 YEARS
1219, 5TH CROSS
GOWTHAM NAGAR
ROBERTSONPET, K G F - 563 122.
67 . JAYARAMAIAH K M
S/O LATE MUNISWAMY
AGED 73 YEARS
KANGANDLA HALLI VILLAGED AND POST
K G F - 563 121.
68 . ANKULAIAH B
S/O PULLAIAH
AGED 72 YEARS
191, 9TH CROSS VIJAYANAGAR
BEML NAGAR POST, K G F - 563115.
69 . CHINNAPPAIAH
S/O VENKATAPPA
AGED 73 YEARS
13
2255, 7TH CROSS VIVEKANANDA NAGAR
BANGARPET-563 114.
70 . DINKAR B
S/O VEERAPPA
AGED 72 YEARS
183, 9TH CROSS VIJAYANAGAR
B E M L NAGAR, K G F - 563 115.
71 . KATTI N S
S/O SHIVAPPA
AGED 71 YEARS
914, OPP. GOVT. SCHOOL
VINAYAK NAGAR NAVALUR
DHARWAD - 58O 009.
72 . ABDUL KHALEEL
S/O LATE ABDUL JABBAR
AGED 73 YEARS
19, K S W MANZIL, M I ROAD
ROBERTSONPET, K G F - 563 122.
73 . YELLAPPA N
S/O NANJE GOWDA B
AGED 73 YEARS
B 47, BHARATH NAGAR
B E M L NAGAR POST K G F - 563 115.
VIJAYACHAR K
(SINCE DEAD, BY LR)
74 . MRS. RAJESHWARI N
W/O LATE VIJAYACHAR K
AGED 65 YEARS
2290, 4TH MAIN, 1ST CROSS
ADITYA NILAYA, VIVEKANANDA
NAGAR, BANGARPET- 563 114.
MOHAN RANGA K L
(SINCE DEAD, BY LR)
14
75 MRS. VAIJAYANTHIMALA K M
W/O LATE MOHAN RANGA K L
AGED 65 YEARS
2191, NEAR WATER TANK
VIVEKANANDA NAGAR
BANGARPET-563 114.
76 . RAMAPRASAD M S
S/O SRINIVASAIAH M
AGED 72 YEARS
1514, 6TH CROSS, VIJAYANAGAR
BANGARPET-563 114.
77 . DEVADOSS G
S/O GOVINDARAJALU R
AGED 73 YEARS
216, GROUND FLOOR 3RD CROSS
MS RAMAIAH NORTH CITY
THANISANDRA MAIN ROAD
BANGALORE-560 077.
78 . BALASUBRAMANIAN M
S/O MUTHU MUDALIAR M
AGED 72 YEARS
177, VIJAYA NAGAR
BEML NAGAR POST
K G F - 563 115.
79 . KARUNAGARAN R
AGED 72 YEARS
FIRE WOOD DEPOT MISSION BLOCK
MARIKUPPAM
KOLAR GOLD FIELDS-563 119.
DORAISWAMY K.M.
(SINCE DEAD, BY LR)
80. MRS.SHANTHA KUMARI
W/O DORAISWAMY K.M.
AGED 68 YEAR
15
B 14 HP NAGAR 5TH CROSS
BEML NAGAR, K G F-563 115.
81. BISEROTTI B S
S/O RAMAPPA
AGED 74 YEARS
2332, VIVEKANANDA NAGAR
BANGARPET-563 114.
82. SHANTHAKUMAR M
S/O MOHAN V
AGED 73 YEARS
"EL-SHAMMA" 79 PRESS ROAD
ANDERSONPET, K G F -563 113.
83. DEVARAJAN N M
S/O MUNISWAMY N
AGED 74 YEARS
2944, JAYANAGAR, DK HALLI ROAD
KOLAR-563101.
84. GOVINDAPPA
S/O LATE PERUMAL
AGED 73 YEARS
23, SOREGOWDANA KOTE
BANGARAPET-563 162.
85. VIJAYAKUMAR R
S/O LATE RUDRAPPA C
AGED 72 YEARS
1370, 2ND CROSS, JC ROAD
VIJAYANAGAR, BANGARPET-563 114.
86. RAMACHANDRA N
S/O LATE NARAYANAPPA
AGED 72 YEARS
ANANDA KUTIRA OTF LAYOUT
3RD CROSS NEAR SNR HOSPITAL
KOLAR-563 101.
16
HANUMANTHA RAYAPPA H
(SINCE DEAD, BY LR)
87. MRS.KAMALA N
W/O LATE HANUMANTHA RAYAPPA H
AGED 65 YEARS
4070/1, CHURCH ROAD
UDAYASHREE FOOD WORLD
GOWTHAM NAGAR
BANGARPET-563 114.
88 . SUNDARAMOORTHY T
S/O THANGAVEL P
AGED 74 YEARS
SURESH BABU NILAYAM
NO. 301, 1ST HOUSE 3RD CROSS
GOWTHAM NAGAR
ROBERTSONPET, K G F - 563 122.
89 . KAMALAKANNAN N
S/O NARAYANASWAMY
AGED 73 YEARS
789/2, BAZAAR STREET
ANDERSONPET, K G F - 563 113.
90. CHANDRASEKAR IYER C N
S/O NARAYANA IYER S
AGED 73 YEARS
1073, 11TH CROSS SWARNA NAGAR
ROBERTSONPET, K G F - 563 122.
91. MARIMUTHU P
S/O PONNUSWAMY
AGED 73 YEARS
190, DASARAHOSAHALLI
MAIN ROAD, DK HALLI
BANGARPET-563 162.
92 . GANESAN G
S/O GOVINDASWAMY M
AGED 72 YEARS
17
B180-A2, 3RD MAIN 5TH CROSS
BHARATH NAGAR
BEML NAGAR POST, K G F - 563 115.
RAMACHANDRAIAH G
(SINCE DEAD, BY LR)
93. MRS. RADHAMMA G
W/O LATE RAMACHANDRAIAH G
AGED 68 YEARS
393, VINAYAKA NILAYAM
KUVEMPU NAGAR
DASARAHOSAHALLI, BANGARPET TK.
SRINIVASALU V
(SINCE DEAD, BY LR)
94. MRS. PRABHAVATHY S
W/O LATE SRINIVASALU V
AGED 62 YEARS
A 133, BHARATH NAGAR
BEML NAGAR POST, K G F - 563 115.
95 . SEGARAN S
S/O LATE SOOSAI S
AGED 72 YEARS
1228, PRIYA KUMAR COTTAGED
PIPE LINE 3RD CROSS
ROBERTSONPET, K G F - 563 122.
96 . SHANTHARAJ S
S/O SATHUROGE M
AGED 73 YEARS
1042 SVR SHALOM ILLAM
BEHIND ST. JOHN'S CHURCH
COROMANDEL, K G F - 563 118.
97 . MRS.SHANTHY G
D/O GNANA PRAKASAM
AGED 72 YEARS
211, CYSULA COTTAGED
18
SIR M V NAGAR BEML NAGAR PO
KOLAR GOLD FIELDS-563 115.
98 . DHANARAJAN M
S/O MANICKAM
AGED 74 YEARS
1361-6, SELVI BLDG.
3RD CROSS, ROBERTSONPET
K G F - 563 122.
99 . RAJENDRA PRASAD P
S/O PERIASWAMY K
AGED 72 YEARS
1274, 2ND CROSS, SOWBHAGYAM
VIVEK NAGAR,R PET, KGF - 563122.
100. DHARMAN K
S/O KUPPUSWAMY
AGED 72 YEARS
484, KRISHNAN COMPOUND
NUMPERUMAL KOIL STREET
ANDERSONPET, K G F - 563 113
101 . ALPHONSUS D'CRUZ
S/O JOSEPH D'CRUZ
AGED 72 YEARS
2300, 4TH MAIN 1ST CROSS
VIVEKANAND NAGAR
BANGARPET - 563 114.
102 . ANBALAGAN P
S/O PERIA SWAMY
AGED 73 YEARS
80, MILL BLOCK, N D MINES
OORGAUM POST K G F.
KRISHNA REDDY K G
(SINCE DEAD, BY LR)
103. MRS.OBAMMA K R
W/O LATE KRISHNA REDDY K G
19
AGED 62 YEARS
1296, VIVEK NAGAR
R PET, KGF - 563 122.
KALAIARASU R
(SINCE DEAD, BY LR)
104. MRS. PREMA LEELA BAI R
W/O LATE KALAIARASU R
AGED 68 YEARS
12, 1ST STAGED, RAJIV GANDHI
LAYOUT, POTTEPALLI ROAD
ROBERTSONPET, K G F-563122.
105 . VENKATRAMA RAJU D
S/O LATE VENKATA RAJU D
AGED 71 YEARS
151, VIJAYANAGAR 7TH CROSS
BEML NAGAR, K G F - 563 115.
106 . KARUPPIAH S
S/O SAPPANI S
AGED 72 YEARS
45 KUMVEMPU NAGAR
BEHIND SAW MILL DK HALLI
BANGARPET-563 162.
107 . JAYAPAUL P
S/O PONNURAJ V
AGED 74 YEARS
20, 2PO LINE
MARIKUPPAM, K G F.
108 . SUNDARAM K
S/O KANNAN NAIDU R
AGED 74 YEARS
1/275, PARANDAHALLY PO
ROBERTSONPET, K G F-563 122.
109. ABRAHAM DAVID N
S/O JOHN N P
AGED 74 YEARS
20
KRUPA NILAYA, K C MAIN ROAD
JANNAPUR, BHADRAVATHI-577 301.
110. VEDAVIYASAR S
S/O LATE SWAMYNATHAN
AGED 73 YEARS
57, 2ND CROSS, 2ND MAIN
MUNISWAMY REDDY LAYOUT
NEAR BALAJI HOSPITAL
R M NAGAR, BANGALOR-560 016.
111 . SESHADRI G
S/O GOVINDASWAMY
AGED 72 YEARS
339, OPP. GANESH TEMPLE
ROBERTSONPET, K G F - 563 122.
112. ATCHUDAN A
S/O ARJUNAN
AGED 70 YEARS
506 BALU ILLAM 3RD BLOCK
PARANDAHALLI, K G F - 563 122.
113. COLIN J PIRES
S/O ALBERT PIRES
AGED 74 YEARS
181, KHATHA NO.65
RAJIV GANDHI LAYOUT
1ST STAGED ROBERTSONPET
K G F - 563122.
114 . RAMESH S P
S/O PANDURANGA V S
AGED 72 YEARS
119, 3RD BLOCK PARANDAHALLI
ROBERTSONPET
KOLAR GOLD FIELDS-563 122.
STELLA SAMUEL D
(SINCE DEAD, BY LR)
21
115. SAMUEL J
H/O STELLA SAMUEL D
AGED 73 YEARS
BOX NO.6, HAPPY HOME
BEML NAGAR K G F-563 115.
116 . DASSAN K A
S/O KESAVELOO
AGED 72 YEARS
6, DEEPA LIRESH COTTAGED
OPP. VBS NEST APARTMTS.
ACL LAYOUT 2ND CROSS
RAMAMURTHY NAGAR
BANGALORE560 016.
SREENIVASULU N
(SINCE DEAD, BY LR)
117. MRS. SHESHAMMA N
W/O LATE SREENIVASULU N
AGED 63 YRS.
304, 12TH MAIN NORTH, 3RD CROSS
DASARAHOSA HALLI EXTN.
BANGARPET-563 162.
118. ARJUN
S/O RAMA RAO
AGED 74 YEARS
B 18, RAM NIVAS, BHARATH NAGAR
BEML NAGAR POST, K G F -563 115.
119 . PHILIPS I
S/O IYADORAI
AGED 73 YEARS
PARANDAHALLI EXTN. R.PET
KOLAR GOLD FIELDS-563 122.
120 . AIYAPPAN PILLAI O S
S/O SHANKARA PILLAI
AGED 72 YEARS
80, "ARUNODAYA"
22
DK HALLI ROAD
BEML NAGAR, K G F-563 115.
DHAKSHNA MURTHY M
(SINCE DEAD, BY LR)
121. ARUN KUMAR D
S/O LATE DHAKSHNA MURTHY M
AGED 32 YEARS
108, ARUN ILLAM
ST JOHNS CHURCH ROAD
COROMANDEL POST K G F.
122. MOHAMED ISMAIL L
S/O MOHAMED PEER SAB
AGED 72 YEARS
NEAR JISHNU SCHOOL
2ND CROSS TIPPU NAGAR
BANGARPET-563 114.
123. RAMACHANDRAN A V
S/O ACHUTHAN NAIR K
AGED 73 YEARS
1180 PRAVEEN NIVAS
NEAR VANI SCHOOL, VIVEK NAGAR
ROBERTSONPET, K G F-563 122.
124. NARAYANAN K
S/O KUTTI KRISHNAN
AGED 73 YEARS
153 PRABHA NIVAS NEW MODEL STREET
ANDERSONPET, K G F-563113.
125 . CHANDRA MOHAN MURTHY G A
S/O LATE ANJANEYAPPA G S
AGED 72 YEARS
691, NACHAPALLI
ROBERTSONPET, K G F563 122.
23
126 . KRISHNAMURTHY RAO T S
S/O SANKAR RAO T S
AGED 74 YEARS
2306, VAIBHAV
2ND MAIN 3RD CROSS
VIVEKANAND NAGAR
BANGARPET-563 114.
127. VENKATESAPPA M
S/O MALLAPPA
AGED 74 YEARS
831, MALLESWARA NILAYAM
1ST CROSS, SWARNA NAGAR
ROBERTSONPET
KOLAR GOLD FIELDS-563 122.
128 . SUBRAMANYAM N
S/O CHENNAPPA N
AGED 73 YEARS
1301, 1ST FLOOR
VIVEKNAGAR 1ST CROSS
ROBERTSONPET, K G F -563 122.
129 . GANGAPPA C
C/O LATE CHOWDAPPA
AGED 72 YEARS
31, 2ND B CROSS, BEML LAYOUT
BYREGOWDA NAGAR, KOLAR-563 101.
130 . MANICKAM M G
S/O GOVINDAN A
AGED 73 YEARS
884, SWARNA NAGAR
ROBERTSONPET, K G F-563 122.
131. GAJAPATHY P M
S/O MUDDUKRISHNA NAIDU P K
6, UMA SARASWATHI NILAYAM
MARGONDANHALLI MAIN ROAD
TC PALYA K R PURAM
BANGALORE-560 036.
24
132. JANARDHAN C
S/O LATE CHINNAPPA
AGED 68 YEARS
323, 5TH CROSS 12TH MAIN
KUVEMPU NAGAR
DK HALLI POST BANGARPET TK.
KOLAR-563 101.
133. SHIVANANJAPPA K N
S/O NAGAPPA
AGED 72 YEARS
4TH MAIN, 6TH CROSS
AMARAVATHI LAYOUT
BANGARPET-563 114.
134 . SRIDHARA MURTHY B
S/O LATE NARASIMHAIAH H B
AGED 73 YEARS
4215, 4TH MAIN SRI SAI KRUPA
AMARAVATHI LAYOUT
BANGARPET-563 162.
SHESHADRI REDDY R S
(SINCE DEAD, BY LR)
135. SMT. GIRIJA
W/O SHESHADRI REDDY R S
AGED 59 YEARS
BURUJANA ROPPA VILL.
EIMANGALA HOBLI,HIRIYUR TALUK
CHITHRADURGA DISTRICT-577598.
136. VITTAL JAYASHETTY
S/O APPANNA JAYASHETTY
AGED 71 YEARS
GDA 2437, 4TH CROSS
KOTANOOR, RING ROAD
GULBARGA-585 102.
ABRAHAM Y
(SINCE DEAD, BY LR)
25
137. MRS. MANIMEGALAI A
W/O LATE ABRAHAM Y
AGED 65 YEARS
184, VIJAYANAGAR
BEML NAGAR POST, K G F-563 115.
138 . NARAYANA REDDY D G
S/O GANGAPPA P
AGED 68 YEARS
152, 1ST FLOOR 5TH CROSS
KCHS LAYOUT 2ND STAGED
BHUVANESHWARI NAGAR
BANGALORE-560 056.
139 . BEERAPPA C
S/O CHINAPPA
AGED 73 YEARS
YELAVARA VIL., KAMADHENU HALLI
KOLAR TALUK-563115.
140 . SATHYANARAYANA SETTY P
S/O VENKAT SWAMY SETTY
AGED 75 YEARS
4110, 1ST MAIN KUPPUSWAMY NAGAR
BANGARPET-563 114.
141 . RANGA RAO U
S/O JAGANNATH RAO U
AGED 73 YEARS
4195 "PRASANNA"
VIVEKANANDA NAGAR
BANGARPET-563 114.
142 . RAMAPPA M
S/O CHANNAPPA
AGED 73 YEARS
RENUKA NILAYA 4TH MAIN 5TH CROSS
AMARAVATHY, BANGARPET-563114.
26
143. ANTHONY CRUZE L
S/O LOURDHUNATHAN
AGED 73 YEARS
838, 5TH CROSS 2ND STAGED
GOWTHAM NAGAR
ROBERTSONPET K G F-563 122.
144 . SRINIVASA K
S/O KADIRAPPA
AGED 72 YEARS
BELAGANAHALLI , HUTTUR POST
KOLAR-563 101.
SHANKAR BABU T R
(SINCE DEAD, BY LR)
145. MRS. GIRIJAMMA
W/O LATE SHANKAR BABU T R
AGED 60 YEARS
OPP. VENUGOPAL SWAMY TEMPLE
KATARI PALYA, KOLAR-563 115.
146. RAMAKRISHNA B N
S/O NARASIMHAIAH B L
AGED 74 YEARS
1810/11, SRI NARASIMHA NILAYA
BEHIND BET SCHOOL
CHIKKABANAVARA, BANGALORE-560 090.
147 . PERUMAL M
S/O LATE MANICKAM V
AGED 72 YEARS
866 SRIRAM NAGAR
OORGAUMPET POST, K G F-563 121.
148 . PUTTANNA
S/O RAMA RAO V
AGED 72 YEARS
783 NEAR VENUGOPALASWAMY TEMPLE
KATARI PALYA, KOLAR-563 101.
27
149 . PURUSHOTHAMA SRIRAMULU S
S/O LATE CHINNA SWAMY S
AGED 73 YEARS
57, VIJAYA NAGAR, 5TH CROSS
BEML NAGAR POST, K G F -563 115.
SWAMINATHAN
(SINCE DEAD, BY LR)
150. ALBERT S
S/O LATE SWAMINATHAN
AGED 72 YEARS
4/248, GANDHI ROAD
PONNAI VILLAGED AND POST
VELLORE-632514.
151. GOPALA GOWDA B R
S/O RAMAIAH B G
AGED 72 YEARS
26/6, AKKALAPPA LAYOUT
IMMADI HALLI WHITEFIELD
BANGALORE-560 066.
152. REDDAPPA T N
S/O LATE NARAYANAPPA
AGED 73 YEARS
BTM-1326 1ST CROSS
VIJAYANAGAR, BANGARPET-563 114.
153 . NARAYANASWAMY R
S/O RAMAPPA
AGED 73 YEARS
4775, 2ND MAIN 7TH CROSS
AMARAVATHY NAGAR
BANGARPET-563 114.
154. RAVINDRA A
S/O LATE VENKOBA RAO A
AGED 72 YEARS
214, 9TH CROSS VIJAYANAGAR
BEML NAGAR, K G F-563 115.
28
155 . SREENIVASAN P
S/O PACHAPPAN
AGED 74 YEARS
111 NEW MODEL HOUSE
E T BLOCK OORGAUM, K G F.
156 . MRS. MANIKYA JOSEPH
D/o LATE JOSEPH
AGED 73 YEARS
2409, JOSEPH COTTAGED
2ND MAIN 3RD CROSS VIVEKANANDA NAGAR
BANGARPET-563162.
157 . LOGANATHAN R
S/O RAMALINGAM
AGED 74 YEARS
220, ST BLOCK
COROMANDEL POST, K G F-563 118.
158 . RAJAKUMAR S N
S/O NARAYANA S C
AGED 72 YEARS
305 DASARAHOSAHALLI EXTN.
DESIHALLI POST
BANGARPET TALUK- 563 162.
159. PRABHAKARA K
S/O KRISHNAMURTHY M S
AGED 72 YEARS
4-A, 19TH D MAIN ROAD
1ST BLOCK RAJAJINAGAR
BANGALORE-560 010.
160 . ABDUL ALEEM S
S/O LATE SHAIK IMAM
AGED 71 YEARS
BEHIND GOVT. URDU SCHOOL
AAYESHA MANZIL
OORGAUMPET K G F-563112.
29
161 . SRINIVASA R
S/O RAMAIAH
AGED 72 YEARS
KODI RAMASANDRA VILLAGED
TAMAKA POST KOLAR-563 101.
162 . VINCENT C
S/O CHINNA DURAI
AGED 72 YEARS
1162, 6TH CROSS, PIPE LINE
ROBERTSONPET, K G F -563 122.
SIDDAPPA
(SINCE DEAD, BY LR)
163. LAKSHMAIAH S
S/O LATE SIDDAPPA
AGED 72 YEARS
532 MADHURA NAGAR, 3RD STAGED
VARTHUR, BANGALORE-560 087.
164 . AROCKIA DOSS R S
S/O SAVARINATHAN R
AGED 73 YEARS
1647 2ND STAGED, 3RD CROSS
GOUTHAM NAGAR
ROBERTSONPET, K G F-563 122.
165 . BASKARAN N
S/O NARAYANAN
AGED 72 YEARS
87, 3RD CROSS SWARNA NAGAR
ROBERTSONPET, K G F-563 122.
166 . NATARAJAN M
S/O MUNISWAMY
AGED 72 YEARS
L41, NEW ELECTRIC QUARTERS
OORGAUM, K G F-563115.
30
167 . SUNDER RAJ S
S/O SUBRAMANY
AGED 72 YEARS
209, VIJAYANAGAR
BEML NAGAR, KGF-563 115.
168 . ANTHONY CRUZE S
S/O SAVARIYAPPAN
AGED 72 YEARS
5/180, 1ST CROSS SHAMANNA
COMPOUND, BEHIND TIN FACTORY
SHAKTHI NAGAR, BANGALORE-560 016
ARASHAPPA T
(SINCE DEAD, BY LR)
169. MUNIVENKATAPPA K A
S/O LATE ARASHAPPA T
AGED 73 YEARS
A 66, BHARATH NAGAR
BEML NAGAR POST, K G F-563 115.
NATESAN J
(SINCE DEAD, BY LR)
170. MRS. SUGUNA D
W/O LATE NATESAN J
AGED 61 YEARS
36, 1ST MAIN 1ST CROSS
SWATHANTRA NAGAR
AYYAPPA NAGAR
VIRGO NAGAR POST
BANGALORE-560 036.
171. NAGARAJAN K M
S/O LATE MALLAIAH K V
AGED 74 YEARS
154/1, CHAND LINE
BANGARPET-563 114.
31
172. SRINIVASA M
S/O MUNISWAMAPPA B
AGED 73 YEARS
2189, SARITHA NILAYA
CAMPING GROUND
BANGARPET-563 114.
173. THULASIRAMAN T
S/O THIRUVENGADAM
AGED 73 YEARS
78/1 BGML HOSPITAL COMPOUND
CHAMPION REEFS, K G F-563 117.
EKANATH BABU E
(SINCE DEAD, BY LR)
174. MRS. SARASWATHI BAI E
W/O LATE EKANATH BABU E
31, MADHURI NILAYAM, DK HALLI POST
DASARAHOSAHALLI POST, K G F
DOT 27/05/2009.
175. GOPALAKRISHNA K V
S/O VENKATARAMANAPPA
AGED 74 YEARS
439, 2ND CROSS, GOWRIPET
KOLAR-563 101.
176. RAJENDRAN G
S/O LATE GOVINDAN C
AGED 72 YEARS
880, 8TH CROSS, GOWTHAM NAGAR
ROBERTSONPET, K G F - 563 122.
177. DEVA PRASATHAM R
S/O LATE RAJENDRAN I
AGED 72 YEARS
156 6TH CROSS, RAJAPPA COTTAGED
ROBERTSONPET, K G F-563 122.
32
178. RAMANATHA K R
S/O RATHNAIAH SETTY K M
AGED 71 YEARS
RATHNAIAH SETTY BLOCK, GEETHA RD.,
ROBERTSONPET, K G F -563 122.
179. SATTU V
S/O VELAYUTHAM
AGED 73 YEARS
B 212, 3RD MAIN BHARATH NAGAR
BEML NAGAR, K G F-563 115.
180. ANTHONI SWAMY S
S/O SAVARIMUTHU V
AGED 73 YEARS
157 KATHIHALLI
B E M L NAGAR POST, K G F-563 115.
181 . GOPALAKRISHNA S V
S/O BISHWESWARAIAH B S
AGED 74 YEARS
A 47 ADVAITHYA, BHARATH NAGAR
BEML NAGAR, K G F-563 115.
182. KALIDASAN K
S/O KOTHANDAPANI
A 37, 2ND MAIN 2ND CROSS
BHARATH NAGAR BEML NAGAR PO
KOLAR GOLD FIELDS-563 115.
JOSEPH KANICKARAJ S
(SINCE DEAD, BY LR)
183. MRS. ELIZABETH MARY
W/O LATE JOSEPH KANICKARAJ S
AGED 70 YEARS
B 43, BHARATH NAGAR
BEML NAGAR POST, K G F -563 115.
SAMPATH RAJ T
(SINCE DEAD, BY LR)
33
184. MRS. MALATHI S
W/O LATE SAMPATH RAJ T
AGED 61 YEARS
102, 3RD CROSS SRINIVASA KRUPA
SHIRIDI SAI BEML LAYOUT
MEDA HALLI, BANGALORE-560 049.
185. ALLISAB S. YARAGUPPI
S/O SANN HUSSAIN SAB
AGED 72 YEARS
2281, 5TH MAIN, VIVEKANANDA NAGAR
BANGARPET-563 114.
186. SIMON F
S/O FRANCIS
AGED 73 YEARS
1652/1, 9TH CROSS
GOWTHAM NAGAR
ROBERTSONPET, K G F -563 122.
187. NAGARAJU B
S/O BYSAPPA
AGED 72 YEARS
A 18, 2ND CROSS, BHARATH NAGAR
BEML NAGAR POST, K G F-563 115.
188. SRINIVASAN I
S/O IRUCHAN
AGED 73 YEARS
70, GOWTHAM NAGAR
1ST CROSS, 2ND STAGED
ROBERTSONPET, K G F-563 122.
189. SETHUMADHAVAN S
S/O LATE SIVARAMAN NAIR
AGED 73 YEARS
65, 7TH MAIN 2ND CROSS
DASARAHOSA HALLI EXTN.
DASARAHOSA HALLI
BANGARPET TALUK-563115.
34
SRINIVASAIAH M
(SINCE DEAD, BY LR)
190. MRS. LAKSHMAMMA
W/O LATE SRINIVASAIAH M
AGED 65 YEARS
KESARNAHALLI, SG KOTE
BANGARPET-563 162.
191. NAGAN A
S/O LATE ARJUNAN
AGED 71 YEARS
MEL KRISHNAPURAM
OORGAUMPET POST, K G F-563122.
192 . KUMAR S I
S/O IRUCHAN
AGED 72 YEARS
648, 9TH CROSS, GOWTHAM NAGAR
ROBERTSONPET, K G F-563 122.
193. THARANATHA K
S/O LATE VENKATARAMANA ACHARYA
AGED 73 YEARS
7-35/11, SHREYAS
B-7TH CROSS ALAGUDDA KODIKAL
MANGALORE-574 227.
194. VENKAPPA
S/O LATE MUNDAPPA SHETTIGAR
AGED 73 YEARS
2-89/1(6), AMMA
NAGAKANNIKA TEMPLE ROAD
KOCHADY, MANGALORE-575 008.
195 . PADMANABHA ACHARYA S
S/O LATE DOOMAPPA ACHARYA
AGED 73 YEARS
7-211/F, "SWARNA DEEPA"
BETKERI, NEAR HP GAS GODOWN
MOODABIDRI-574 227.
35
196 . SRINIVASAN R
S/O LATE RAMACHANDRA RAO E S
AGED 73 YEARS
115, 5TH CROSS 1ST MAIN
NRUPATHUNGA EXTN. RT NAGAR
BANGALORE-560 032.
THIRAJ K
(SINCE DEAD, BY LR)
197. SMT. CHANDRASAGARI C
W/O LATE ETHIRAJ K
AGED 67 YEARS
B 3, BHARATH NAGAR
BEML NAGAR, K G F-63 115.
198. DEVAIAH M A
S/O AIYAPPA M M
AGED 72 YEARS
SHIRDI SAI RATHAN LAYOUT
DR. SHIVARAMA KARANTH NAGAR
BANGALORE-560 077.
CHIDANANDA S
(SINCE DEAD, BY LR)
199. MRS. SHAILAJA SOGI
W/O LATE CHIDANANDA S
AGED 59 YEARS
168, SHAKUNTALA NILAYA
KATHI HALLI, BEML NAGAR POST
K G F-563115.
200 . MAHESHWARAPPA K B
S/O BASAPPA K
AGED 72 YEARS
LIG-46, E AND F BLOCK
RAMAKRISHNA NAGAR
MYSORE-570 022.
36
SOMASHEKAR
(SINCE DEAD, BY LR)
201 . SMT. VANI SHEKAR S C
(LEGAL HEIR )
W/O LATE SOMASHEKAR
1354, SURABHI, 1ST MAIN ROAD
KRISHNAMURTHY PURAM
MYSORE-570 004.
SRINIVASA RAGHAVAN G
(SINCE DEAD, BY LR)
202. SMT. VASANTHA S
W/O LATE SRINIVASA RAGHAVAN G
AGED 65 YEARS
19/1 BLOCK 6 SRIRAMAPURAM
2ND STAGED, MADHUVANA LAYOUT
MYSORE-570 023.
203 . SHANKARAIAH K P
S/O PARADESHAIAH
AGED 72 YEARS
LIG-44, 3RD MAIN ROAD
E AND F BLOCK RAMAKRISHNA NAGAR
MYSORE-570 022.
204. RACHE GOWDA C K
S/O LATE KARI GOWDA
AGED 72 YEARS
73, 3RD CROSS "I " BLOCK
KUVEMPU NAGAR, MYSORE-570 023.
205 . JAYASIMHA R
S/O LATE RAGHAVENDRA RAO B
AGED 72 YEARS
5687, PAVAMANA, VIJAYANAGARA
4TH STAGED, 2ND PHASE, MYSORE.
206. RAMANANDA
S/O LATE P R A MUDALIAR
37
AGED 73 YEARS
8, 19TH BLOCK SRI RAMAPURA 2ND STAGED
BEML LAYOUT, MYSORE-570 023.
207 . DASARATHA T K
S/O LATE KEMPE GOWDA
AGED 73 YEARS
2847/11, 3RD MAIN, 8TH CROSS
JAYANAGAR, MYSORE-570 014.
208 . ISIYAS J
S/O LATE JOHN JOSEPH
AGED 72 YEARS
4770/1, 4TH CROSS
N R MOHALLA, MYSORE-570 007.
209. BELLIAPPA A C
S/O LATE CHENGAPPA K
AGED 73 YEARS
1130, BEML LAYOUT, 2ND STAGED
R R NAGAR, MYSORE-570 033.
210. KRISHNE GOWDA M
S/O THIRUMALE GOWDA
AGED 73 YEARS
3592 MIG, 19TH MAIN, 1ST CROSS
VIJAYANAGAR 2ND STAGED
MYSORE-570 017.
211. SRIDHARA
S/O SUBBARAMAIAH B K
AGED 72 YEARS
6, BLOCK 11/C, BEML NAGAR
SRIRAM PURAM 2ND STAGED
MYSORE-570 023.
212. RAGHAVA ACHAR
S/O LATE NAGAAPPA ACHAR
AGED 73 YEARS
5559 MIG, 14TH MAIN, 4TH CROSS
38
VIJAYANAGAR 1ST STAGED
MYSORE-570 017.
213. KRISHNAPPA A
S/O AVALAPPA
AGED 73 YEARS
1963 15TH MAIN, VIJAYANAGAR
2ND STAGED, MYSORE-570 017.
214. VENKATA RAJU
S/O SIDDAIAH
AGED 73 YEARS
LIG 53, 3/A MAIN ROAD "I" BLOCK
RAMAKRISHNA NAGAR, MYSORE 570 022.
215. PARAPPA
S/O LATE RAMACHANDRAPPA PATTAR
AGED 73 YEARS
23/4, SRIRAMAPURAM 2ND STAGED
MYSORE-570 023.
216 . SREEKANTA SWAMY G
S/O GURUNANJAPPA K R
AGED 74 YEARS
LIG 48, 3/A MAIN ROAD
I BLOCK, RAMAKRISHNA NAGAR
MYSORE-570 022.
217 . GURUMALLESH T M
S/O LATE MALLAPPAIAH
AGED 73 YEARS
730/S, 24TH CROSS HEBBAL
2ND STAGED, MYSORE-570 017.
218. DAYANANDA A
S/O LATE ANGARA A
AGED 72 YEARS
681, S R S COLONY
BELAVADI POST, MYSORE-570 018.
39
219. CHANDRASHEKAR C
S/O LATE CHAKRAPANI MUDALIAR N
AGED 67 YEARS
LIG 3730, 5TH CROSS, 20TH MAIN
VIJAYANAGAR, 2ND STAGED
MYSORE-570 017.
220. VENKATESH MURTHY
S/O LATE NARASIMHAIAH
AGED 73 YEARS
5752, 23RD B MAIN, VIJAYANAGAR
2ND STAGED, MYSORE 570 017.
GOPAL RAO
(SINCE DEAD, BY LR)
221. MRS. PARVATHI BAI
W/O LATE GOPAL RAO
HIG 5, 3RD STAGED BANNI MANTAPA
OPP. MUNESHWARA TEMPLE
MYSORE.
SUDARSHANA
(SINCE DEAD, BY LR)
222. MRS. RADHALAKSHMI
W/O LATE SUDARSHANA
AGED 62 YEARS
33, NEAR FLOUR MILL
MAHADESHWARA BADAVANE
YELWALA, MYSORE-571 130.
223. RAJAKUMAR SINGH
S/O LATE GOPAL SINGH
AGED 73 YEARS
94, 9TH CROSS, S M V ROAD
VIJAYA SRI PURA
MYSORE-570 006.
224 . SHIVANNA B M
S/O LATE MUNIYAPPA B
40
AGED 74 YEARS
1057, 1ST MAIN, 3RD CROSS
SRIRAMPURAM 2ND STAGED
MYSORE-570 023.
225. NAGARAJA RAO R
S/O RANGANATHA RAO P
AGED 72 YEARS
613, 14TH CROSS, 27TH MAIN
JP NAGAR 2ND STAGED
MYSORE-570 031.
226 . NAGARAJU K
S/O LATE KRISHNAPPA
AGED 73 YEARS
507, 30TH CROSS D BLOCK
JP NAGAR, MYSORE.
227. PALALOCHANA M B
S/O LATE BASAPPA M N
AGED 75 YEARS
171, 10TH CROSS, 12TH MAIN
SARASWATHIPURAM, MYSORE.
228. KESHAVA MURTHY H S
S/O SRINIVASAIAH H N
AGED 72 YEARS
2828, UPSTAIRS, 1ST CROSS
CHAMUNDIPURAM,MYSORE-570 004.
229. VENKATESHA K N
S/O LATE NANJE GOWDA
AGED 73 YEARS
2160 C BLOCK, C N M LAYOUT
MAHADEVA PURA, MYSORE-570 008.
230. INDIRESHAN S N
S/O LATE NARAYANA RAO S L
AGED 72 YEARS
26, 16A BLOCK, RANGA RAO COLONY
RAMAKRISHNA NAGAR, MYSORE-570 022.
41
NANJE GOWDA B
(SINCE DEAD, BY LR)
231. MRS. JAYAMMA D V
(LEGAL HEIR/WIFE)
W/O LATE NANJE GOWDA B
AGED 65 YEARS
1703, 30/8TH MAIN 2ND STAGED
HEBBAL, VIJAYANAGAR POST
MYSORE-570 017.
232. HONNE GOWDA
S/O LATE VARADE GOWDA
AGED 72 YEARS
721, E & F BLOCK, 4/5 CROSS
RAMAKRISHNA NAGAR, 2ND STAGED
MYSORE-570 022.
233. RANGASWAMY R
S/O LATE RANGA SETTY K V
AGED 74 YEARS
MIG 91, 2ND MAIN, 4TH CROSS
I BLOCK, RAMAKRISHNA NAGAR
MYSORE5-70 022.
234 . ANANTHARAM N
S/O LATE NARASIMHAIH N
AGED 74 YEARS
C/O SREEDHAR, 597, 2ND STAGED
2ND CROSS M BLOCK
KUVEMPUNAGARA
MYSORE-570 023.
235. THIMMAIAH M
S/O LATE MUDALAIAH
AGED 72 YEARS
97, 8TH MAIN 1ST STAGED
HEBBAL, MYSORE-570 016.
PUTTASWAMY GOWDA
(SINCE DEAD, BY LR)
42
236. MRS. PREMA (LEGAL HEIR/WIFE)
W/O LATE PUTTASWAMY GOWDA
AGED 72 YEARS
334/C, NEAR TELE. EXCHANGE
KRS MAIN ROAD, HULIKERE
MANDYA-571 606.
237. MURALIDHARA R
S/O LATE RAMANNA R
AGED 72 YEARS
438, BEHIND NEHRU PARK
UDAYAGIRI, MYSORE-570 019.
238. MANTRI K M
S/O LATE MAHAMMED SAB
AGED 72 YEARS
289, 3RD MAIN 8TH CROSS
SUBHASH NAGAR, MYSORE-570 007.
239. SHIVARAJU
S/O GOVINDE GOWDA D
AGED 73 YEARS
3594, 20TH MAIN 1ST CROSS
VIJAYANAGAR, 2ND STAGED
MYSORE-570 017.
240. PUTTASWAMY M
S/O LATE KEMPAIAH
AGED 73 YEARS
258, 1ST CROSS NIVEDITHA NAGAR
MYSORE-570 022.
241. NATOLANDA A DEVAIAH
S/O LATE APPAIAH N N
AGED 73 YEARS
694, DEVI MAHAL, NEW STREET
HINAKAL, MYSORE-570 017.
THIMMAIAH B C
(SINCE DEAD, BY LR)
43
242. MRS. DECHAMMA K P
W/O LATE THIMMAIAH B C
AGED 65 YEARS
553/2, 24TH CROSS
HEBBAL 2ND STAGED, MYSORE-570 017.
243. YESU VANAJA C
LATE CHANDRAKARAPPA
AGED 73 YEARS
132 4TH CROSS E AND F BLOCK
RAMAKRISHNA NAGAR
MYSORE-570 022.
244. KRISHNA KUMAR D N
S/O LATE IYENGAR D N
AGED 72 YEARS
MIG 102, 4TH CROSS, I BLOCK
RAMAKRISHNA NAGAR
MYSORE-570 022.
245 . PENCHULAIAH
S/O LATE VENKATAIAH
AGED 73 YEARS
NO. 16, BLOCK 21 BEML LAYOUT
SRIRAMPURAM 2ND STAGED
MYSORE-570 023.
ARAMANAD N Y
(SINCE DEAD, BY LR)
246. MRS. CHANNAMMA C
W/O LATE ARAMANAD N Y
AGED 62 YEARS
833, 4TH MAIN 4TH CROSS
I BLOCK, RAMAKRISHNA NAGAR
MYSORE-570 022.
247. KRISHNA S
S/O LATE SRINIVASA BHATTA
AGED 72 YEARS
44
3 BLOCK, 2 SRI NILAYA
SRIRAMPURAM 2ND STAGED
MYSORE-570023.
248 . PRABHAKARA
S/O LATE NEELAKANTA SETTY K S
AGED 73 YEARS
1407, HT DOUBLE ROAD
HEBBAL 2ND STAGED
MYSORE-570 017.
249. CHANDRAKANTH K
S/O LATE KRISHNA RAO
AGED 73 YEARS
LIG 3740 20TH MAIN 5TH CROSS
VIJAYANAGAR 2ND STAGED
MYSORE-570 017.
250. KRISHNA N
S/O LATE NARASIMHE GOWDA
AGED 73 YEARS
MIG 300, E BLOCK, 26TH CROSS
VIJAYANAGAR 3RD STAGED
MYSORE-570 030.
251. ANNE GOWDA D
S/O DEVE GOWDA
AGED 72 YEARS
4641, 13TH MAIN, VIJAYANAGAR
2ND STAGED, MYSORE-570 017.
252. SUDHAKARA K R
S/O LATE RAMASWAMY IYENGAR K
AGED 72 YEARS
NO.3, BLOCK 2, "SRI NILAYA"
SRIRAM PURAM 2ND STAGED
MYSORE-570 023.
GUMASTE S S
(SINCE DEAD, BY LR)
45
253. MRS. NIRMALA GUMASTE
W/O LATE GUMASTE S S
AGED 67 YEARS
A 112/2 2ND MAIN ROAD
BHARATH NAGAR
BEML NAGAR POST, K G F-563 115.
254. MOHAN VELU D
S/O DASAN I
AGED 74 YEARS
309, 3RD CROSS GOWTHAM NAGAR
ROBERTSONPET, K G F-563 122.
255. NAGARAJA K
S/O LATE NAIDU N K
AGED 72 YEARS
142, 2ND BLOCK NEW EXTENSION
BETHAMANGALA-63 116.
256. NATARAJAN K S
S/O LATE SADAYAN
AGED 72 YEARS
100/7 E T BLOCK POOSWAMY COLONY
OORGAUM,K G F -563 115.
257. JAYAPRAKASHAM P
S/O PONNUSWAMY
AGED 72 YEARS
549, MATHI ILLAL, SUBASH NAGAR
ROBERTSONPET, K G F-563 122.
258 . JAYARAMAN P
S/O PARASURAMAN
AGED 72 YEARS
61, 2ND MAIN 2ND A CROSS
VIJINAPURA, DOORAVANI NAGAR
BANGALORE-560 016.
259. STEPHENSON M
S/O MADULAI MUTHU
AGED 72 YEARS
46
81, B BLOCK, CHAMPION REEFS
K G F -563 117.
260 . JAYARAMAIAH
S/O VENKATAPPA
6, 2ND MAIN, 1ST CROSS
OPP. RELIANCE MART
MUTHURAYA SWAMY LAYOUT
DODDABOMMASANDRA
BANGALORE-560097.
261. MOHAMMED ZAHEERULLA
S/O ABDUL SATTAR
AGED 72 YEARS
6, 3RD MAIN ROAD
KEMPAIAH BLOCK, JC NAGAR
BANGALORE-560 006.
262. RUBAN S
S/O SWAMY KANNU
AGED 72 YEARS
176, KATHI HALLI, MARUTHI NAGAR
BEML NAGAR POST, K G F-563 115.
263. PRATHAP N
S/O LATE NARAYANA REDDY M
AGED 73 YEARS
3975, NEAR LAKSHMI TEMPLE
VIJAYA NAGAR, BANGARPET-563 114.
264. KALYANA SUNDARAM S
S/O SELLAIAH YADAV K
AGED 72 YEARS
PLOT NO. 5 KTR ESTATE
NEAR TRINITY SCHOOL GATE
THIRUVARUR-610 001.
265. SUNDARA RAMANUJAM R
S/O RENGASWAMY NAIDU S
AGED 74 YEARS
55, SRI RAGAV NIVAS
47
4TH STREET, 2ND CROSS
PANDIAN NAGAR, NARIMEDU
MADURAI-2, TAMIL NADU.
266. NARAYANASWAMY N
S/O NARASIMHAIAH A
AGED 73 YEARS
13/8 OPP.GOVT. PRIMARY SCHOOL
NANDI VILLAGED
CHIKBALLAPUR TALUK AND DISTRICT-562 101.
267. MUTHAPPA B S
S/O SONNAPPA
AGED 72 YEARS
504, 1ST CROSS, JAYANAGAR
KOLAR-563 101.
268. ELANGOVAN V
S/O LATE VEERASWAMY M
AGED 71 YEARS
48, VEERA KANNI ILLAM
HANUMANTHA NAGAR, BEML NAGAR P O
KOLAR GOLD FIELDS-563 115.
269. MOORTHY K
S/O KANNAN
AGED 72 YEARS
180, 9TH CROSS, VIJAYANAGAR
BEML NAGAR, K G F-563 115.
270. SAM D
S/O DHURAISWAMY
AGED 74 YEARS
A 101, BHARATH NAGAR
BEM NAGAR POST, K G F-563 115.
271. MARIA DOSS M
S/O MADHALI MUTHU N
AGED 73 YEARS
1778/1, NEAR SUBHASHINI COLLEGE
48
CORONATION TOWN
ROBERTSONPET, K G F- 563 122.
SRINIVAS N
(SINCE DEAD, BY LR)
272. MRS. PADMA S
W/O LATE SRINIVAS N
AGED 64 YEARS
1463, MAHARAJA ROAD
ROBERTSONPET, K G F-563 122.
273. JAGADEESH B
S/O BASAPPA M
AGED 73 YEARS
337, 3RD MAIN B CROSS
SIR M V NAGAR, K G F-563 115.
274. REDDAPPA
S/O VENKATARAMAIAH
AGED 72 YEARS
BTM 1322, 1ST CROSS
VIJAYANAGAR, BANGARPET.
275. ANANDAN D
S/O DHARMALINGAM
AGED 72 YEARS
1158 PADMINI NEAR AYYAPPA TEMPLE
VIVEK NAGAR, ROBERTSONPET K G F-563 122.
GOPAL A
(SINCE DEAD, BY LR)
276. MRS. FATHIMA S
W/O LATE GOPAL A
AGED 63 YEARS
13, ONESAW MILL
CHAMPION REEF, K G F-563 117.
SAMPATH KUMAR
(SINCE DEAD, BY LR)
49
277. POONGODHAI (LEGAL HEIR/WIFE)
W/O LATE SAMPATH KUMAR
922, SREE RAM NAGAR
OORGAUMPET, K G F-563 121.
SUBRAMNONEY G
(SINCE DEAD, BY LR)
278. MRS. INDRANI S
W/O LATE SUBRAMNONEY G
AGED 65 YEARS
16, N T BLOCK, COROMANDEL
K G F -563 118.
279. KARUNANITHI S
S/O LATE SUBRAMANI
AGED 71 YEARS
6TH CROSS J K COTTAGED
ANGLO INDIAN COLONY
ROBERTSONPET, K G F-563 122.
280. JANAKIRAMAN G
S/O GURUNATHAN B
AGED 73 YEARS
71A, VALAR NAGAR BAGAYAM
THORAPAD PO, VELLORE-632 002.
281. SWAMINATHAN M
S/O MUNISWAMY C
AGED 74 YEARS
67, 4TH CROSS, PALAR NAGAR
BEML NAGAR POST, K G F5-63 115.
CHAND PASHA
(SINCE DEAD, BY LR)
282. MRS. SUMMIYA
W/O LATE CHAND PASHA
AGED 26 YEARS
1212, 4TH CROSS, GOWTHAM NAGAR
ROBERTSONPET, K G F- 563 122.
50
283. MRS. RUKMANI (EMPLOYEE)
W/O LATE SHANMUGAM G
AGED 72 YEARS
98/B, MARUTHI NAGAR,KATHI HALLI
BANGARPET TALUK- 563 115.
284. SHARAD PANDE
S/O RAMPRASAD S PANDE
AGED 74 YEARS
21, 2ND PHASE KAMMAVARI NAGAR
M V EXTENSION
HOSAKOTE-562 114.
SRINIVASAN C
(SINCE DEAD, BY LR)
285. MRS. SHANTHI
W/O LATE SRINIVASAN C
AGED 53 YEARS
588, MINNAL ILLAM
BEHIND OM SHAKTHI TEMPLE
PARANDA HALLI
ROBERTSONPET, K G F-563 122.
286. KEMPANNA S
S/O SONNAPPA
AGED 72 YEARS
130, 6TH CROSS, VIJAYANAGAR
B E M L NAGAR, K G F-563 115.
287. MALLIKARJUN DUNDAPPA R
S/O LATE DUNDAPPA
AGED 72 YEARS
F/22, GANGA NILAYA
PULIYENDRAN LAYOUT
KUMVEMPUNAGAR
BANGARPET TALUK-563 162.
288. MARIA LIGORIUS
S/O ANTHONEY CRUZE R
51
AGED 72 YEARS
83, COSTON BLOCK
CHAMPION REEFS, K G F-563 117.
289. SATHYAMOORTHY R
S/O RATHINAM S A
AGED 72 YEARS
283, PITCHAHALLI, K G F-563 121.
290. KRISHNAN C
S/O CHINAPPAN
AGED 72 YEARS
701, LAND HOUSE MUSKAM C BLOCK
ANDERSONPET
KOLAR GOLD FIELDS -563 115.
291. GOVINDASWAMY C
S/O LATE CHINNAKOLANDAI
AGED 72 YEARS
20, 2ND STAGED, 1ST CROSS
GOWTHAM NAGAR
ROBERTSONPET, K G F-563122.
292. JACOB G
S/O LATE GABRIEL T
AGED 73 YEARS
EMIMA ILLAM 2ND MAIN, 7TH CROSS
AMARAVATHI NAGAR
BANGARPET-563 114.
293. MANI A
S/O ALAGEDSON R
AGED 72 YEARS
72, E T BLOCK, OORGAUM
K G F 5-63 121.
294 . ANTHONY CRUZE S M
S/O MADALAIMUTHU
AGED 73 YEARS
85, B BLOCK, NEAR ST. MARYS SCHOOL
CHAMPION REEFS, K G F - 563 117.
52
295. LAKSHMANA
S/O NARASINGA RAO N
AGED 74 YEARS
201 JEEVANADI GODAVARI APARTMENTS
C V RAMAN NAGAR, BANGALORE-560 093.
296. RAMESH K
S/O KAVERAPPA M
AGED 71 YEARS
5, SKYLITE VILLA
SARJAPUR HOBLI, THINDLU
BANGALORE-562 125.
297. MUNIVEKATA SWAMY D
S/O LATE DEVAPPA
AGED 72 YEARS
ABHAYA ANJANEYASWAMY TEMPLE ST.,
KARANJI KATTE, KOLAR-563 101.
298. VENKATARAMANA
S/O BASI REDDY
AGED 71 YEARS
854, 4TH CROSS, SWARNA NAGAR
ROBERTSONPET, K G F -563122.
299. ALIAS D'SOUZA
S/O JOSEPH DSOUZA
AGED 74 YEARS
20, CHRISELLE COTTAGED
TRINITY ENCLAVE
1ST MAIN, 6TH CROSS, HORAMAVU
BANGALORE-560 043.
300. AMARANATHAN S
S/O SEETHARAMAN
AGED 72 YEARS
654, ITALIAN QUARTERS
NEAR MYSORE HALL
MARIKUPPAM, K G F-563 119.
53
301. JAYARAMAN P
S/O NAMBIAR V R
AGED 70 YEARS
10, SRI SAI KRISHNA
DESI HALLI POST
BANGARPET5-63 162.
302. SHEIK UBEDULLA P
S/O LATE PYARU
AGED 73 YEARS
1212, 4TH CROSS
GOWTHAM NAGAR
ROBERTSONPET, K G F-563 122.
303. THOMAS A
S/O ANTHAIAH P
AGED 72 YEARS
211 CYCULLA COTTAGED
3RD MAIN, 2ND CROSS
SIR M V NAGAR, K G F-563 115.
304. RAMAKRISHNAPPA D
S/O VENKATAGIRIYAPPA
AGED 73 YEARS
45, 3RD CROSS, SREE NILAYA
BASAVANNAPURA MAIN ROAD
KR PURAM, BANGALORE-560 036.
305. MOHAMMED ALAM
S/O MOHAMMED YAQOOB
AGED 72 YEARS
74, 1ST CROSS, SOMESHWARA BLOCK
MANJUNATHA NAGAR
OORGAUMPET POST, K G F-563 121.
306 . CHANDRAMOULESHWARA Y N
S/O NATESHWARA IYER
AGED 71 YEARS
418 SHANDILYA F CROSS
SIR M V NAGAR,K G F-563 115.
54
307. RAMAKRISHNA
S/O VENKATRAMAIAH
KYASAMBALLA ROAD
AGED 74 YEARS
HANUMANTH NAGAR
BETHAMANGALA-563 116.
308. ANTHONY DOSS A
S/O ANTHONY D
AGED 72 YEARS
1893/2 B M ROAD
CORONATION TOWN
ROBERTSONPET, K G F -563 122.
309. KESAVAN B
S/O LATE BALAKRISHNAN
AGED 71 YEARS
B E M L NAGAR POST
KOLAR GOLD FIELDS-563 115.
310. PADMANABHAN ACHARY N
S/O NARAYANAN ACHARY K
AGED 72 YEARS
42, KRISHNA NIVAS, H P NAGAR
B E M L NAGAR, K G F-563 115.
311. KUMARESAN D
S/O DHAKSNA MANICKAM
AGED 73 YEARS
441, 7TH CROSS SUBASH NAGAR EXTN.
ROBERTSONPET, K G F-563 122.
312. NARAYANAN P S
S/O SUBRAMANIYAM S
AGED 73 YEARS
132/2 SASTHRI SALAI-5
SURAMPATTI VALASU
ERODE-638 009.
313. PRABHAKARA B K
S/O KRISHNA RAO B N
55
AGED 71 YEARS
35, SMV LAYOUT 1ST STAGED
KENGERI, BANGALORE-560 060.
314. DURAIRAJ M
S/O MUTHAN P
AGED 72 YEARS
B 132, KALAPRIYAN
3RD MAIN, 4TH CROSS
BHARATH NAGAR, K G F-563 115.
315. KANNAPPA UDAYAR M
S/O MURUGAPPA UDAYAR
AGED 73 YEARS
60, 2ND FLOOR, 4TH MAIN
5TH CROSS, NAVODAYA NAGAR
JP NAGAR 7 PHASE, BANGALORE-560 076.
316. VENKATARAMANAPPA M
S/O LATE MUNISWAMY
AGED 74 YEARS
2645, GANDHI NAGAR
BANGARPET-563 114.
317. ANANTHAKRISHNA B K
S/O LATE KRISHNAPPA
AGED 74 YEARS
28 VENKATESHWARA NILAYA
1ST MAIN HAROHALLI
BANGALORE-560 091.
318. KUMARAN P
S/O CHEREYAMBU N
AGED 74 YEARS
98, SHABALIMA HOUSE
KAVERI NAGAR EXTN.
BEML NAGAR, K G F-563 115.
JAYAPALAN P
(SINCE DEAD, BY LR)
56
319. MRS. KANTHA
W/O LATE JAYAPALAN P
AGED 71 YEARS
210, KUVEMPU NAGAR
DASARAHOSA HALLI
BANGARPET TALUK-563114.
320. SHANMUGAM M
S/O LATE MUTHU
AGED 72 YEARS
196 KAMMATHIAMMA PALLE
GUDIPALA MANDAL
CHITTOOR-517403.
321. NAGAPPA
S/O SHARANAPPA
AGED 72 YEARS
4026/4027, RAGHAVENDRA COLONY
SHAKTHI NAGAR, RAICHUR-584 170.
322. RAMACHANDRAN R
S/O RAJAKANNAN
AGED 74 YEARS
27, SATHANIPET 2ND STREET
MADUVINKARNI, GUINDY
CHENNAI -600 032.
323 . JANAKIRAMAN M
S/O MUTHUKRISHNAN M
AGED 74 YEARS
222/13-2, SEVANTHI POO STREET
MEENAKSHI AMMAN NAGAR EAST
SURYANAGAR MADURAI-625 014.
MANICKAM K
(SINCE DEAD, BY LR)
324. MRS. JOTHI P
W/O LATE MANICKAM K
AGED 68 YEARS
1206/1B PJ NEHRU STREET
57
AMBURPET, VANIYAMBADI
TAMIL NADU- 635751.
325. VENKATASWAMY S
S/O GURAPPA
AGED 74 YEARS
375, DASARAHOSAHALLI
DK HALLI POST
BANGARPET TALUK -563 112.
326. YESUDASS T V
S/O VENUGOPAL T
AGED 74 YEARS
18, MUNICIPAL QUARTERS
ROBERTSONPET, KGF -563 112.
327. VENKATARAMAIAH M
S/O MUNISWAMY
AGED 74 YEARS
4766, AMARAVATHI NAGAR
11TH MAIN, BANGARPET-563 112.
328. CHANDRASEKAR M
S/O LAKSHMINARAYANA SASTRY
AGED 74 YEARS
301, 2ND FLOOR, 5TH MAIN
SITI SHIVAGANGA ORCHIDS
VALLABH NAGAR, UTHARAHALLI
BANGALORE-560 061.
329. THANOJI RAO S
S/O SHIVAJI RAO P
AGED 74 YEARS
TROPICAL KRISHNA PLATINUM
2ND CROSS, NAGASHETTY HALLI
BANGALORE-560 059.
330. KRISHNAPPA A
S/O ARASAPPA
AGED 72 YEARS
1651, 4TH MAIN 5TH CROSS
58
JUDICIAL LAYOUT GKVK POST
YELAHANKA, BANGALORE-5604 065.
SHIROMANIE P
(SINCE DEAD, BY LR)
331. MRS. KAMALA
W/O LATE SHIROMANIE P
AGED 64 YEARS
35, 19TH CROSS 20TH MAIN
SMS LAYOUT, JP NAGAR 5TH PHASE
BANGALORE-560 078.
332. RAJA RATHINAM K
S/O KOLANDAI VELU
AGED 74 YEARS
NO. 1, W.T. BLOCK, OORGAUM PO
K G F -563 120.
333. GANGAPPA M
S/O MUNIVENKATAPPA
AGED 72 YEARS
KALLANDUR VIL. BEGLIHOSAHALLI POST
KOLAR-563 101.
334. MOHAN SHIVAYOGI SARAPURE
S/O SHIVAYOGI SARAPURE
AGED 73 YEARS
2346, SHIVAGANGA NILAYA
VIVEKANANDA NAGAR
BANGARPET-563 114.
335. THIMMAPPAIAH N K
S/O NEKKERE KRISHNA BHAT
AGED 73 YEARS
C/O ARAVINDA KRISHNA NO.14
BANNURU, PUTTUR-574 203.
336. CHANDRE GOWDA A M
S/O MUNIVENKATAPPA
AGED 72 YEARS
59
1999, CAMPING GROUNDS
BANGARPET-563 114.
337. PARAMASIVAM S
S/O SIVARAM R
AGED 71 YEARS
SIVA NIVAS, GOPAL MENON COMPOUND
4TH BLOCK, ROBERTSONPET
K G F-563 122.
338. NARASIMHAIAH R
S/O RAMAIAH K
AGED 73 YEARS
94, 1ST FLOOR, 1ST CROSS
5TH MAIN, REMCO LAYOUT
VIJAYANAGAR, BANGALORE-560 040.
SUNDER BABU G
(SINCE DEAD, BY LR)
339. MRS. JAGADESWARI
W/O LATE SUNDER BABU G
AGED 62 YEARS
1616, KVGM COMPOUND, 4TH CROSS
ROBERTSONPET, K G F -563 122.
SIVARAMAN
(SINCE DEAD, BY LR)
340. MRS. JAYANTHI S
W/O SIVARAMAN
AGED 70 YEARS
528, EDGAR QUARTERS
MARIKUPPAM, K G F-563 119.
341. JAYARAMA REDDY
S/O GANTLA REDDY
1025, 10TH CROSS,, SWARNA NAGAR
ROBERTSONPET, K G F-563 122.
60
VENKATESH PRASAD M N
(SINCE DEAD, BY LR)
342. MRS. SAROJA
W/O LATE VENKATESH PRASAD M N
AGED 70 YEARS
404 ANKSHU RESIDENCY, 3RD FLOOR
SATYA SAI LAYOUT, AYYAPPA NAGAR
K R PURAM, BANGALORE-560 036.
343 . OBULAPATHI B
S/O CHEINNAOBAIAH
AGED 73 YEARS
130, 2ND CROSS, SHIVANANDA NAGAR
NEW THIPPASANDRA
BANGALORE-560 075.
344. SANKARAN G
S/O GOPALAN K
AGED 74 YEARS
7, HARI NIVAS, 12TH MAIN
NEW THIPPASANDRA POST
BENGALURU-560 075.
345. RAMAN UNNI
S/O LATE RAMAN KUTTY P
AGED 73 YEARS
42 PALLATH, 10TH MAIN
3RD CROSS, MARUTHI NAGAR
NEW THIPPASANDRA P O
BANGALORE-560 075.
346 . JOHN CHARLES S
S/O SAMUEL
AGED 73 YEARS
195/54 NETHRAVATHY STREET
UDAYA NAGAR
BENGALURU -560016.
347. JAIRAJ T
S/O THAYAPPA
61
AGED 72 YEARS
8/1 2ND CROSS, JAI JAWAN NAGAR
RS PALYA BANASWADI
BANGALORE-560 033.
348. MUTHAPPA V
S/O CHINNANNA
AGED 73 YEARS
42 OPP. SRIRAMA TEMPLE
SARAJAPURA BAGALUR ROAD
BANGALORE-562 149.
349. JAYAPRABHU L
S/O LOGAN T V
AGED 72 YEARS
SRI BALAJI HOMES
203 1ST MAIN GOPAL REDDY
LAYOUT, BANGALORE-560 043.
350. PAVITHRAN P K
S/O LATE GOPALAN P
AGED 73 YEARS
17, 1ST FLOOR 2ND CROSS
DEVAPPA LAYOUT RAMACHANDRAPURA
JALAHALLI EAST, BANGALORE-560 013.
351. PAUL VINCENT
S/O LATE ARUL DOSS
AGED 73 YEARS
12, 12TH CROSS, CHINNAPPA GARDEN
BENSON TOWN, BANGALORE-560 046.
352. VEERAKESAN M
S/O MASILAMANI
AGED 72 YEARS
FLAT NO. 301, 1ST FLOOR
KUBERA ENCLACE APARTMENTS
KODIGEHALLI MAIN ROAD
KR PURAM, BANGALORE-560 016.
62
SURESH C
(SINCE DEAD, BY LR)
353. MRS. TULASI
W/O LATE SURESH C
AGED 68 YEARS
NO. 1 / 2 OMKARA NILAYA
HANUMAN NAGAR, MAIN ROAD
HAL 3RD STAGED NEW THIPPASANDRA
BANGALORE-560 075.
354. SOMASUNDARAM R
S/O LATE RAMASWAMY CHETTIAR
AGED 71 YEARS
142 OLD UCO BANK ROAD
3RD CROSS RAMAMURTHY NAGAR
BANGALORE-560 016.
355. SIVASANKARAN NAIR P
S/O LATE PARAMESWARAN NAIR P K
AGED 74 YEARS
33 "SARATHI" 10TH MAIN, 2ND CROSS
MARUTHI NAGAR, THIPPASANDRA
BANGALORE-560 075.
356. ANTHONY L
S/O LOURDUSWAMY
AGED 72 YEARS
B 39-1511 BDA 3RD STAGED
AUSTIN TOWN
BANGALORE-560 047
357. RAMASWAMY E S
S/O SUBRAMANYAM E K
AGED 72 YEARS
130-B, 4TH BLOCK 4TH MAIN
RAJAJI NAGAR BANGALORE-560 010.
358. RAMAPPA N
S/O LATE NANJAPPA
AGED 74 YEARS
2002, YELLAMMA TEMPLE ST.
63
NEW THIPPASANDRA
BANGALORE-560 075.
359. LAKSHMAN JOGI
S/O SHEENA PURUSHA
AGED 72 YEARS
1/1 MANGALA LAYOUT
OIL MILL ROAD, BANGALORE-560 084.
360. KESHAVA M
S/O HARIYAPPA DEVADIGA
AGED 72 YEARS
20, 15TH CROSS MANGALA LAYOUT
OIL MILL ROAD, KAMMANAHALLI
BANGALORE-560 084.
361. SIMON FRANCIS LASRADO
S/O LATE MERCEL LASRADO
AGED 74 YEARS
1347, 12TH MAIN 6TH CROSS
HAL 3RD STAGED, BANGALORE-560 008.
362. NARASIMHA BHATRACHAR
S/O SRIRANGARAJA BHATRACHARYA
AGED 73 YEARS
1142 (185/1A) 1ST CROSS, 1ST BLOCK
NEW THIPPASANDRA, HAL 3RD STAGED
BANGALORE-560 075.
363. THAMA K
S/O LATE KANNUSWAMY
AGED 72 YEARS
104, 3RD E CROSS, KASTHURI NAGAR
KALYAN NAGAR POST, BANGALORE-560 043.
364. VENKATARAMANAPPA A S
S/O SEETHAPPA
AGED 73 YEARS
174/A, AGARA SARAJAPURA ROAD
BANGALORE-560 102.
64
365. MUNIKRISHNA RAO K G
S/O LATE GOPALA RAO M
AGED 73 YEARS
33 FIRST MAIN, FIRST CROSS
PUTTAPPA LAYOUT, MAHADEVAPURA
BANGALORE-560 048.
366. VENKATESH PRASAD S G
S/O GURURAJACHAR S R
AGED 72 YEARS
134, 3RD MAIN, 3RD CROSS
NEAR JAIN TEMPLE, TR NAGAR
BANGALORE-560 004.
367. VENKATARAMANAPPA N
S/O NARAYANAPPA
AGED 71 YEARS
32, KUGUR POST, VIA SARAJAPUR
BANGALORE DISTRICT.
368. NARASINGAPPA
S/O SOMANNA
AGED 72 YEARS
924, 3RD B CROSS, 9TH B MAIN
KALYAN NAGAR, BANGALORE-560 043.
369. RAJAMANOHARAN R
S/O RATHNAM R
AGED 65 YEARS
316, 1ST CROSS, 7TH MAIN
NEW BAGALUR LAYOUT
ST. THOMAS TOWN
BANGALORE-560 084.
370. CHANDRAN O
S/O KRISHNA PILLAI V
AGED 72 YEARS
140, 1ST MAIN ANUGRAHA
BEML SHIRDISAI LAYOUT
MEDAHALLI, BANGALORE-560 049.
65
371. ABBAIAH
S/O MOOGANNA
AGED 71 YEARS
26, 12TH CROSS, BELLANDUR
BANGALORE-560 103.
372. JOSEPH KLINE M
S/O JOSEPH M L
AGED 73 YEARS
603/1, 80 FEET ROAD
HAL 3RD STAGED, KODIHALLI
BANGALORE-560 008.
373. RAMAIAH G A
S/O ANANTHASWAMY IYER G R
AGED 72 YEARS
FLAT NO. 412 A BLOCK
MAY FLOWER BRIGADE MILLENIUM
JP NAGAR 7TH PHASE, BANGALORE-560 078.
374. CHANNE GOWDA B H
S/O HANUMAIAH
AGED 73 YEARS
3/77, ST. THOMAS TOWN
LINGARAJA PURAM
BANGALORE-560 084.
375. MRS. SAROJA V
W/O LATE VENKATARAMAN N
AGED 71 YEARS
39, ARMSTRONG ROAD
BHARATHI NAGAR, BANGALORE-560 001
376. VASUDEVAN V T
S/O VARADARAJAN V T
AGED 72 YEARS
FLAT NO. 304, 1ST MAIN
PALLANGERE, BANGALORE-560 098.
377. GUNASEKARAN S
S/O SUBRAMANI
66
AGED 72 YEARS
B 39-1511, BDA 3RD STAGED
AUSTIN TOWN, BANGALORE-560 047.
378. RAJAMANIKYAM R
S/O RUBAN
AGED 74 YEARS
171, MOTTAPALYAM, 2ND STAGED
INDIRA NAGAR, BANGALORE-560 038.
379. SALOMON
S/O CHINNAPAYYAN
AGED 72 YEARS
06, BETHAL COTTAGED
JASMINE STREET
KALLAPPA CIRCLE, KAMMANAHALLI
BANGALORE-560 084.
380. CHANDRA KUMAR R
S/O LATE RAJAGOPAL
AGED 72 YEARS
17, 3RD CROSS, LBS LAYOUT
INDIRA NAGAR 2ND STAGED
17 E CROSS, BANGALORE-560 038.
ANGAPPAN T N
(SINCE DEAD, BY LR)
381. MRS.RAJALAKSHMI
W/O LATE ANGAPPAN T N
AGED 65 YEARS
3/2, 12TH CROSS
INDIRA NAGAR 1ST STAGED
BANGALORE-560 038.
382. PAUL P R
S/O RAPHAEL
AGED 74 YEARS
92, ANUGRAHA
5TH MAIN, 5TH CROSS
KODI HALLI, BANGALORE-560 008.
67
383. VISHNUGARAN K.
S/O KANDHASAMY K
AGED 74 YEARS
73, 5TH CROSS, NANJAPPA GARDEN
KALYAN NAGAR PO, BANGALORE-560 043
384. JEROME REGO
S/O LATE LAWRENCE REGO
AGED 74 YEARS
16, 8TH MAIN, 4TH CROSS
AURTHAR EXTN. VIVEK NAGAR
BANGALORE-560 047.
385. DEENADAYALAN R
S/O RAJAN T R
AGED 73 YEARS
2088, 8TH CROSS, 14TH MAIN
KODIHALLI, BANGALORE-560 008.
386. RAVANAN A
S/O ANDI,
25, 4TH CROSS, MANJUNATHA
NAGAR, BANGALORE-560 023.
387. DURAI RAJ B
S/O BABU M
AGED 72 YEARS
435/202, MUNISHAMAPPA LAYOUT
KONENA AGRAHARA
BANGALORE-560 017.
388. ANJANAPPA G
S/O GUNTAPPA
AGED 73 YEARS
36, 4TH MAIN, G M PALYA
NEW THIPPASANDRA POST
BANGALORE-560 075.
389. YESUDASAN A
S/O AROCKIASWAMY
68
AGED 73 YEARS
23, 1ST MAIN 15TH STREET
GOWTHAMPURAM, BANGALORE-560 008.
390. SIMON P
S/O PITCHAIAH
AGED 72 YEARS
463, 15TH CROSS, ANANDAPURAM
NEW THIPPASANDRA POST
BANGALORE-560 075.
SUNDARESHAN V
(SINCE DEAD, BY LR)
391. MRS. LIDIYA KANTHIMATHI
W/O LATE SUNDARESHAN V
AGED 66 YEARS
53, 3RD STREET
1ST BLOCK PRAKRUTHI TOWNSHIP
BANGALORE-560 043.
392. NARASIMHAN
S/O ANNIYAPPAN
AGED 74 YEARS
112, 3RD CROSS, BHASHYAM NAGAR
SRI RAMAPURAM, BANGALORE-560 021.
393. MUKUNDA G P
S/O LATE PERUMALACHAR
AGED 72 YEARS
110/3, 6TH CROSS, TULASI ROAD
K R PURAM, BANGALORE-560 036.
JAIRAJ JADHAV
(SINCE DEAD, BY LR)
394. MRS. SHOBA JADHAV
W/O LATE JAIRAJ JADHAV
AGED 63 YEARS
2ND MAIN 2ND CROSS
69
GANGAMMA DEVI, TEMPLE ROAD
K R PURAM, BANGALORE-560 036.
395. KARUNAGARAN A
S/O AYYASWAMY
AGED 72 YEARS
15 1ST CROSS VIVEKANANDA NAGAR
BANGALORE-560 033.
RENUGOPAL
(SINCE DEAD, BY LR)
396. MRS.KRISHNAVENI M
W/O RENUGOPAL
AGED 74 YEARS
169/B, 2ND CROSS
BEML LAYOUT TC PALYA
KR PURAM, BANGALORE-560 036.
397. PANDURANGAN R
S/O RAJEE
AGED 74 YEARS
124, GURAPPA LANE
MOTHAPPA PALYA, INDIRA NAGAR
BANGALORE-560 038.
GOVINDARAJ E
(SINCE DEAD, BY LR)
398. MRS. CHANDRA G
W/O LATE GOVINDARAJ E
AGED 69 YEARS
607/4, 8TH CROSS
PILLANNA GARDEN 1ST STAGED
ST. THOMAS TOWN
BANGALORE-560 084.
SHANMUGAM T N
(SINCE DEAD, BY LR)
70
399. MRS. DEVAKUMARI S
W/O LATE SHANMUGAM T N
AGED 64 YEARS
39, HANUMAN NAGAR 4TH MAIN
NEW THIPPASANDRA POST
BANGALORE-560 075.
400. GUNDAPPA N
S/O NARAYANAPPA A
AGED 70 YEARS
1289, 1ST CROSS, 1ST MAIN
HAL 3RD STAGED, NEW THIPPASANDRA
BANGALORE-560 075.
401. THYAGARAJAN T
S/O THANGAVEL
AGED 73 YEARS
50, 20TH CROSS, LAKSHMI PURAM
HALASURU, BANGALORE-560 008.
402. ABDUL JABBAR
S/O LATE ABDUL GAFFAR
AGED 67 YEARS
2, ABBAIAH GARDEN
VANNARPET, BANGALORE-560047.
403. MEGARAJ M
S/O MUNISWAMY
AGED 73 YEARS
8/1, 7TH CROSS
LINGARAJA PURAM
BANGALORE-560 084.
404. NARAYANA REDDY N V
S/O VENKATARAMANA REDDY
AGED 72 YEARS
1, 1ST FLOOR, ANKAPPA BLDG.
4TH CROSS, HAL POST
BANGALORE-560 017.
71
405. LOGANATHAN S
S/O SUBRAMANI
AGED 74 YEARS
36, 20TH CROSS, LAKSHMYPURAM
ULSOOR, BANGALORE-560 008.
406. THOMAS T M
S/O LATE MATHEW K
AGED 74 YEARS
2C 314, HRBR III BLOCK
KAMMANAHALLI, ST. THOMAS TOWN
BANGALORE-560 084.
407. SHELVA KUMAR T
S/O LAKSHMINARAYANA RAO
AGED 73 YEARS
5, BELLI MODA, 23RD MAIN
3A CROSS, BTM 3RD STAGED
BANGALORE-560 076.
408. SELVARAJ S
S/O SELVANATHAN M
AGED 74 YEARS
95/2, VENKATASWAMY LAYOUT
SUBBANNA PALYA
MS NAGAR, BANGALORE-560 033.
409. SUNDER RAJ G
S/O LATE GOPALA KRISHNAN N
AGED 72 YEARS
71/6 R K MUTT ROAD ULSOOR
BANGALORE-560 008.
410. RADHAKRISHNAN T
S/O THIRUTHANI V R
AGED 73 YEARS
15/197, 2ND CROSS
ROSE GARDEN COX T0WN
BANGALORE-560 005.
72
411. ANBALAGAN J
S/O JAYARAM
AGED 72 YEARS
8/1, SHAKTHI NILAYAM, 5TH CROSS
KUVEMPU ROAD, VIGNYAN NAGAR
BANGALORE -560021.
412 . MRS. SHANTHA KUMARI
W/O RAMADASS NAIDU
AGED 72 YEARS
16, 10TH CROSS G M PALYA
NEW THIPPASANDRA POST
BANGALORE-560 075.
413. RAJU A S
S/O SETHURAMACHAR A
AGED 73 YEARS
FLAT NO. 103, 1ST FLOOR
RHEA ORCHID 4TH MAIN
OMBR LAYOUT, BANGALORE-560 043.
414. UDAYAKUMAR R D
S/O DEVASAHAYAM R
AGED 72 YEARS
65/23, 5TH MAIN, 6TH CROSS
MUNISWAMYAPPA LAYOUT
MURUGESH PALYA, BANGALORE-560 017.
415. JOSEPH C
S/O CELENE JOSEPH
AGED 74 YEARS
198, 2ND CROSS, JAKKASANDRA
KORAMANGALA, BANGALORE-560 034.
416. ANANDAN T
S/O LATE THANGAVELU
AGED 72 YEARS
188, 2ND CROSS KARIYANNA PALYA
LINGARAJAPUAM, BANGALORE-560 084.
73
417. JOEL D
S/O LATE DORAISWAMY P
AGED 72 YEARS
1843, 1ST CROSS, RR LAYOUT
VIJANAPURA, BANGALORE-560 016.
418. VENKATESHAN K
S/O KRISHNAPPA NAIDU
AGED 72 YEARS
815/C, 3RD MAIN E BLOCK
2ND STAGED, RAJAJI NAGAR
BANGALORE-560 010.
419 . JOSEPH S
S/O SELVANATHAN M
AGED 74 YEARS
649, 3RD CROSS 3RD MAIN
BEML LAYOUT 2ND PHASE
RR NAGAR, BANGALORE-560 098.
420. MARAIAH R
S/O RAMAIAH
AGED 72 YEARS
27 7TH CROSS 3RD MAIN
BEML LAYOUT, 1ST STAGED
BASAVESHWARANAGAR
BANGALORE-560 079.
421. KANTHARAJA GUPTA K G
S/O GOVINDA SETTY
AGED 73 YEARS
407, 17TH CROSS 6TH MAIN
BASAVESHWARA NAGAR
BANGALORE-560 079.
422. PALANI G
S/O GOPAL C
AGED 74 YEARS
33, 1ST CROSS
MARAGONDANAHALLI MAIN ROAD
TC PALYA, BANGALORE-560 036.
74
NAGARAJU G.R.
(SINCE DEAD, BY LR)
423. MRS. SHEELA RANI G S
W/O NAGARAJU G R
AGED 66 YEARS
245, 11TH CROSS, BASAVESHWAR
NAGAR, BANGALORE-560 079.
424 . SADANANDA RAO G
S/O GOPALAKRISHNAIAH M
AGED 72 YEARS
G-001, 899, ADITI RESIDENCY
9TH CROSS, 9TH MAIN, 4TH STAGED
R R NAGAR, BANGALORE-560 078.
425. NAGEDSH K NAIK
S/O KRISHNA N NAIK
AGED 72 YEARS
48 3RD STAGED, BEML LAYOUT
R R NAGAR, BANGALORE-560 098.
426. SATYANARAYANA BHASKAR T R
S/O LATE RAMASWAMY IYER T V
AGED 75 YEARS
72, 1ST STAGED BEML LAYOUT
3RD MAIN, 6TH CROSS
BANGALORE-560 079.
427. THYAGARAJU K
S/O KRISHNAMURTHY R
AGED 71 YEARS
A/301, NIPUNA HERITAGED
3RD CROSS, MARUTHI LAYOUT
BANGALORE-560 097.
428. JAYAPAL S
S/O SANGIVEE R
AGED 71 YEARS
75
22, 4TH CROSS, SIDDARTHA NAGAR
BANGALORE-560 053.
429. SUBRAMANI A G
S/O LATE GOVINDA SWAMY A
AGED 73 YEARS
1315/A, 8TH MAIN 3RD STAGED
RR NAGAR, BANGALORE-560 098.
430. RAMU S
S/O SEETHAPATHI
AGED 74 YEARS
148/A, 5TH MAIN
4TH BLOCK RAJAJINAGAR
BANGALORE-560010.
431. NAGARAJA POTHNIS
S/O LATE POTHNIS S H
AGED 74 YEARS
197, 4TH MAIN 1ST BLOCK
GNANABHARATHI LAYOUT
BANGALORE-560 059.
432. KRISHNA MURTHY K
S/O LATE RAMACHANDRAPPA K
AGED 73 YEARS
28/7, 20TH MAIN, MARENA HALLI
BANGALORE-560 040.
433. NAGARAJA V M
S/O LATE MUNIYAPPA V K
AGED 72 YEARS
677, 2ND CROSS, 3RD MAIN
RR NAGAR, BANGALORE-560 098
GOPAL K
(SINCE DEAD, BY LR)
434. MRS. PRABHAVATHI
W/O LATE GOPAL K
76
AGED 63 YEARS
B65, SUSHRUTHI, BHARATH NAGAR
BEML NAGAR, K G F-563 115.
435. VISWANATHAN D S
S/O SURAPPA D
AGED 75 YEARS
MF-4/3 D BLOCK
NANDINI LAYOUT
BANGALORE-560 096.
436. JAYARAJE URS H M
S/O MUDDARAJ URS P
AGED 74 YEARS
398, 7TH CROSS 8TH MAIN
6TH STAGED BEML LAYOUT
WHITE FIELD, BANGALORE-560 066.
437. RAGHUNATH M
S/O LATE MUNIRATHNAM REDDY K V
AGED 72 YEARS
71, 4TH MAIN, 1ST CROSS
SARVABHOWMA NAGAR
SUBRAMANYAPURA POST
BANGALORE-560 061.
438. DEVANESAN A
S/O ANTHONY T S
AGED 73 YEARS
193 C, 9TH CROSS
9TH MAIN 3RD STAGED
RR NAGAR, BANGALORE-560 098.
439. DEVARAJAN A
S/O LATE ARUMUGAM
AGED 74 YEARS
A6 FFJ, NO. 124
BDA AUSTIN TOWN LAYOUT
BANGALORE-560 047.
440. BASAPPA K
S/O LATE UCHAPPA K
77
AGED 73 YEARS
633, "MANGALA" 3RD MAIN
4TH CROSS, 5TH STAGED
R R NAGAR, BANGALORE-560 098.
441. NOOR MOHAMMED G
S/O ABDUL GAFFOOR G A
AGED 73 YEARS
383, 15TH CROSS 1ST STAGED
BANGALORE-560 079.
442. SATYANANDA G M
S/O MAHABALA RAO G
AGED 72 YEARS
110, 2ND MAIN, MKS LAYOUT
1ST STAGED, BANGALORE-560 062.
443. GOPAL K R
S/O RAMANUJA IYENGAR K G
AGED 73 YEARS
418, 8TH MAIN, AVALAHALLI
BDA LAYOUT, BSK 3RD STAGED
BANGALORE-560 085.
444. DAYALAN S L N
S/O LATE SAMARAJ K P
AGED 72 YEARS
10/4, 7TH A CROSS
BANGALORE-560 033.
445. SRINIVASA K N
S/O NARAYANASWAMY K N
AGED 73 YEARS
778, 5TH CROSS, 4TH MAIN
3RD STAGED, BEML LAYOUT
RR NAGAR, BANGALORE-560 098.
PRAKASH RAO D S
(SINCE DEAD, BY LR)
446. MRS. RAMAMANI S
W/O LATE PRAKASH RAO D S
78
AGED 67 YEARS
698A, FLAT 405 SHUBODAYA
RESIDENCY, IDEAL HOMES
23RD MAIN, R R NAGAR
BANGALORE-560 098.
447. KRISHNA MURTHY P
S/O LATE NARASHIMLU CHETTY P V
AGED 73 YEARS
420, 3RD MAIN, 6TH CROSS
MYLASANDRA, BANGALORE-560068.
448. MUNIRAJA D
S/O DASAPPA
AGED 72 YEARS
1649, 5TH BLOCK
SIR M V LAYOUT, ULLAL
BANGALORE-560 110.
449. SYED JAFFERY
S/O SYED YOUSUFF
AGED 72 YEARS
9, 7TH CROSS, LAL BAGH FORT RD.
KS LANE, BANGALORE-560 004.
NAGARAJ N
(SINCE DEAD, BY LR)
450. MRS. KUMARI G
W/O LATE NAGARAJ N
AGED 70 YEARS
710, 17TH MAIN, 26TH CROSS
JUDICIAL LAYOUT
BANGALORE-560 065.
451. ABDUL RAHOOF
S/O MOHAMMED ISMAIL
AGED 72 YEARS
30, PUTTAYYANA PALYA
2ND CROSS 26 "B" MAIN
79
JAYANAGAR 9TH BLOCK
BANGALORE-560 069.
452. JAYANTHA B
S/O POOVAPPA B
AGED 73 YEARS
333, 12TH MAIN, 2ND CROSS
6TH STAGED, BEML LAYOUT
THUBARAHALLI, BANGALORE-560 066.
453. SHYAMA SUNDAR G GURKI
S/O LATE GUNDU RAO G
AGED 72 YEARS
161 "AASHRAYA" 5TH MAIN
R R NAGAR, BANGALORE-560 098.
454. KRISHNAMURTHY N
S/O LATE NARAYANASWAMY IYER K R
AGED 72 YEARS
210, 3RD AVENUE
TEACHERS COLONY
BANGALORE-560 034.
RAMANNA G
(SINCE DEAD, BY LR)
455. MRS. SARASWATHI G
W/O LATE RAMANNA G
AGED 63 YEARS
1071 11TH CROSS, SWARNA NAGAR
K G F-563 122.
456. CANUTE D'SOUZA
S/O LAWRENCE D' SOUZA
AGED 73 YEARS
1677, 5TH STAGED 4TH CROSS
RR NAGAR, BANGALORE-560 098.
457. SHANKARA RAO J S
S/O LATE SRINIVASA MURTHY RAO J S
AGED 73 YEARS
80
43, PADMA SHREE, 1ST MAIN
TEACHERS LAYOUT
BANGALORE-560 097.
458. SUBRAMANY J
S/O JARAM NAIDU C
AGED 72 YEARS
GOTTIGERE, BANGALORE-560 083.
459. BHASKAR RAO N
S/O LATE NARASIMHA MURTHY
AGED 74 YEARS
16, SRINIDHI 4TH CROSS
LAKE SHORE GARDEN, TINDLU
BANGALORE-560 097.
460. ANKI REDDY C
S/O THIMMA REDDY C
AGED 72 YEARS
53, 7TH CROSS, 3RD MAIN A BLOCK
AECS LAYOUT, BANGALORE-560 037.
NARAYANASWAMY T
(SINCE DEAD, BY LR)
461. NAVEEN N
S/O LATE NARAYANASWAMY T
AGED 34 YEARS
25 1ST BLOCK 1ST MAIN
KORAMANGALA, BANGALORE-560 034.
462. SRINATH D R
S/O LATE RAMA IYER D
AGED 73 YEARS
604, 21ST MAIN, 4TH T BLOCK
JAYANAGAR, BANGALORE-560 011.
463. RAMA SWAMY D L
S/O LAKSHMINARASIMHIAH D
AGED 73 YEARS
81
51, 1ST MAIN 2ND CROSS
BHUVANESHWARI NAGAR
BANGALORE-560 093.
464. RAJARAMAPPA JADHAV
S/O GUDDAPPA JADHAV
AGED 73 YEARS
21, 1ST CROSS, 4TH STAGED
R R NAGAR, BANGALORE-560 098.
465. SRIDHARA H V
S/O LATE VENKATASUBBAIAH H
AGED 75 YEARS
904, 7TH MAIN 3RD STAGED
R R NAGAR, BANGALORE-560 098.
466. NATARAJA R
S/O LATE RAMASWAMY
AGED 72 YEARS
167, 6TH CROSS, VENKATADRI
BASAVESHWARA LAYOUT
RR NAGAR, BANGALORE-560 098.
467. MARY PHILOMENA LOBO
W/O LATE DAVID LOBO
AGED 72 YEARS
A 405, 24TH MAIN, 2ND SECTOR
HSR LAYOUT,BANGALORE-560 107.
MURALIDHARA M V
(SINCE DEAD, BY LR)
468. MRS. BHARGAVI H B
W/O LATE MURALIDHARA M V
AGED 67 YEARS
183, RAMA VILAS ROAD, KR MOHALLA
MYSORE-570 024.
469. SRINIVASA M
S/O LATE MADHAVA RAO
82
AGED 72 YEARS
1044, OM SRI SAI NIVASA
3RD CROSS, 2ND PHASE, RR NAGAR
BANGALORE-560 098.
470. GOPALA KRISHNA
S/O VENKATARAMAIAH
AGED 72 YEARS
740, 4TH CROSS, 4TH MAIN
RR NAGAR, BANGALORE-560 098.
471. RAVINDRANATHAN T K
S/O KOCHU KUNJU ACHARY G
AGED 73 YEARS
1042, 7TH MAIN, 3RD STAGED
RR NAGAR, BANGALORE-560 098.
472. AUGUSTINE P FERNANDES
S/O LATE PETER FERNANDES
AGED 73 YEARS
22-35/6, OLINDA, JYOTHI NAGAR
1ST CROSS, KUDUPU POST
MANGALORE-575 028.
473. NAGARAJU B C
S/O CHANNAIAH
AGED 70 YEARS
546, 6TH MAIN, 4TH STAGED
R R NAGAR, BANGALORE-560 098.
474. SEETHARAMA SHETTY S
S/O LATE MUNDAPPA SHETTY
AGED 72 YEARS
1280, 4TH MAIN 3RD STAGED
R R NAGAR, BANGALORE-560 098.
DIWAN N G
(SINCE DEAD, BY LR)
83
475 . MRS. SUNANDA DIWAN
W/O LATE DIWAN N G
AGED 67 YEARS
1693, 5TH STAGED, 6TH CROSS
R R NAGAR, BANGALORE-560 098.
476. NAGABHUSHANA H N
S/O NANJUNDIAH H
AGED 73 YEARS
1058, 1ST MAIN, 3RD CROSS
R R NAGAR, BANGALORE-560 098.
477. SOMA SHANKARA V
S/O LATE VENKATASWAMAPPA
AGED 73 YEARS
1326, 8TH MAIN, 8TH CROSS
3RD STAGED, R R NAGAR
BANGALORE-560 098.
478. VENKATAIAH H
S/O LATE THIMMIAH
AGED 75 YEARS
163, 9TH MAIN, 3RD STAGED
R R NAGAR, BANGALORE-560 098.
479. KRISHNA M
S/O MARIYAPPA
503, C BLOCK CQAL LAYOUT
SAHAKARA NAGAR
BANGALORE-560 092.
480. BETTAIAH
S/O LATE SINGRAIAH
AGED 72 YEARS
19, RAJESHWARI NAGAR
FRIENDS CIRCLE, LAGGERE
BANGALORE-560 058.
481. NAGARAJ B
S/O RAGHURAMA RAO B
84
AGED 72 YEARS
179, "SUDHANVA" 27TH CROSS
KHB LAYOUT, KENGERI
BANGALORE-560 060.
482. KRISHNA MURTHY A
S/O RAMAVADHANULU A
AGED 72 YEARS
1115, 1ST FLOOR, 9TH CROSS
ASHOK NAGAR, BSK 1ST STAGED
BANGALORE-560 050.
483 . NARASAYYA K
S/O LATE SUGARAYYA K
AGED 72 YEARS
36, POST OFFICE ROAD
VIDYARANYA PURA
BANGALORE-560 097.
484. MOHAMMED HANEF
S/O LATE FAKRODDIN
AGED 74 YEARS
32/2, MASID MAIN ROAD
BISMILLAH NAGAR
BANGALORE-560 029.
485. RAMANJANEYULU E
S/O CHINNAPEDDANNA E
AGED 72 YEARS
601/A, 2ND CROSS, 3RD MAIN
3RD STAGED, R R NAGAR
BANGALORE-560 098.
486. SASIDHAR A S
S/O SARVOTHAMA RAO A K
AGED 72 YEARS
404, 4TH FLOOR
SHREENIKETANA APARTMTS
GUBBALALA MAIN ROAD
BANGALORE-560 062.
85
487. JOTHI PRAKASH C S
S/O SRINIVASAN C V
AGED 75 YEARS
355, 1ST CROSS, VINAYAKA NAGAR
KR PURAM, BANGALORE-560 036.
488. ANANTHA SWAMY R
S/O LATE RAMA RAO G
AGED 73 YEARS
1100, 3RD MAIN 4TH CROSS
5TH STAGED, R R NAGAR
BANGALORE-560 098.
489. KADAM S A
S/O APPAJI IRAPPA KADAM
AGED 73 YEARS
768, 4TH MAIN, 5TH CROSS
RR NAGAR, BANGALORE-560 098.
SYED AHMED
(SINCE DEAD, BY LR)
490. SYED AYUB AHMED
S/O LATE SYED AHMED
AGED 44 YEARS
39, 4TH MAIN, 7TH CROSS
NEW GURAPPANA PALYA
BANNERGHATTA MAIN ROAD
BANGALORE-560 029.
491. BYRE GOWDA P K
S/O KEMPE GOWDA N
AGED 71 YEARS
1323, GIRIBYRAVA
2ND CROSS, 4TH MAIN
RR NAGAR, BANGALORE-560 098.
492. KRISHNA MURTHY R V
S/O VENKATACHAR R S
AGED 72 YEARS
32, GURU KRUPA, BEML 7TH STAGED
86
MILASANDRA MAIN ROAD
BANGALORE-560 059.
493. PRABHAKARA GUPTA T V
S/O LATE VENKATAKRISHNA SHETTY T V
AGED 73 YEARS
37, GF 001, SAI CASTLE,
8TH MAIN, RAMANJANEYA NAGAR
BANGALORE-560 061.
494. VASUDEVAN IYER
S/O VENKATESHWARA IYER R
AGED 72 YEARS
1661, 3RD CROSS, 5TH STAGED
1ST PHASE, R R NAGAR
BANGALORE-560 098.
495. MALLARAPPA M
S/O MAHALINGAPPA
AGED 73 YEARS
1747, 7TH CROSS, 7TH MAIN
OPP. BUS DEPOT, R R NAGAR
BANGALORE-560 098.
496. KRISHNARAO SHINDHE
S/O BAJI RAO SHINDHE D
AGED 73 YEARS
574, 3RD STAGED, BEML LAYOUT
RR NAGAR, BANGALORE-560 098.
497. NAGARAJAIAH B
S/O LATE BASAVAIAH
AGED 72 YEARS
481, 6TH PHASE, 1ST STAGED
WCR, RAJAJI NAGAR
BANGALORE-560 010.
498. CHANDRASHEKARAN A J
S/O LATE JANAKI RAMAN
AGED 75 YEARS
87
10 CLARKPET "C" STREET
BANGALORE-560 001.
499. MOHAN RAO H S
S/O SUBBA RAO H S
AGED 73 YEARS
1070, 3RD CROSS, 6TH MAIN
RR NAGAR, BANGALORE-560 098.
GOPINATH H V
(SINCE DEAD, BY LR)
500. MRS. RADHAMANI B K
W/O LATE GOPINATH H V
AGED 60 YEARS
496, 5TH CROSS, 5TH STAGED
R R NAGAR, BANGALORE-560 098.
501. CHIDAMBARAN N
S/O NARAYANA IYER
AGED 73 YEARS
58, 'A' BLOCK, 4TH CROSS, R.R. NAGAR
BENGALURU - 560 059.
SELVARAJ N
(SINCE DEAD, BY LR)
502. MRS. SARASWATHI S
W/O LATE SELVARAJ N
AGED 60 YEARS
40, JYOTHI NAGAR, 1ST MAIN
BANGALORE-560 017.
503. VENKATARAMANA SETTY
S/O LATE JAVARAYA SETTY
AGED 72 YEARS
690, 3RD CROSS, 3RD STAGED
R R NAGAR, BANGALORE-560 098.
504 . SRINIVASA K
S/O KRISHNAMURTHY
88
AGED 74 YEARS
38/1, 9TH CROSS
KP AGRAHARA MAGADI ROAD
BANGALORE-560 023.
505. MARIYAIAH
S/O BORALINGAIAH
AGED 72 YEARS
110, 6TH CROSS, 2ND MAIN
JJR NAGAR
BANGALORE-560 026.
506. NANJAPPA A U
S/O LATE UTHAIAH A J
AGED 72 YEARS
34, NANDA DEEPA LAYOUT
R R NAGAR, BANGALORE-560 098
507. SATHYANARAYANA P
S/O PARTHASARATHY NAIDU R
AGED 72 YEARS
756, 7TH MAIN 4TH STAGED
R R NAGAR, BANGALORE-560 098.
508. SURYAPRAKASH G R
S/O RAMACHANDRAN G K
AGED 72 YEARS
G 14, C BLOCK, VENKAT WINGS
ESTATE, JAKKUR ROAD
YELAHANKA OLD TOWN
BANGALORE-560 064.
509. SIDDAPPA K
S/O BASETTAPPA
AGED 72 YEARS
1676/202, SRI SADAN
1ST STAGED 4TH CROSS 1ST MAIN
R R NAGAR, BANGALORE-560098.
510. VIJAYKUMAR
S/O VAMAN RAO
89
AGED 52 YEARS
902, CHARTERED BEVERLY HILLS
GUBBALALA, SUBRAMANYA PURA
BANGALORE-560 061.
511. SRINIVASA GUPTA D R
S/O RAMIAH SETTY D
AGED 72 YEARS
480, 10TH MAIN 6TH STAGED
THUBARAHALLI
BANGALORE-560 066.
512. PADMANABHA A V
S/O LATE VENKATA RAO
AGED 74 YEARS
700, 5TH STAGED 2ND PHASE
4TH MAIN, 1ST CROSS
R R NAGAR, BANGALORE-560 098.
SRINIVAS IYENGAR N
(SINCE DEAD, BY LR)
513. BALAKRISHNA N S
S/O LATE SRINIVAS IYENGAR N
AGED 73 YEARS
449 D 1ST CROSS 1ST PHASE
R R NAGAR, BANGALORE-560 098.
514. PRATAP P R
S/O RAJARAM P S
AGED 72 YEARS
191C, 9TH MAIN 8TH CROSS
BEML LAYOUT 3RD STAGED
RR NAGAR, BANGALORE-560 098.
515. VARADACHARYA B M
S/O LATE MAYAPPACHAR
AGED 72 YEARS
3, 3RD FLOOR, DURGA TEMPLE ROAD
VIDYARANYAPURAM
BANGALORE-560 097.
90
516. PRAKASH RAO K N
S/O LATE NANJUNDA RAO K R
AGED 72 YEARS
108, 1ST CROSS 4TH STAGED
RR NAGAR, BANGALORE-560 098.
517. VASUDEVA MURTHY K S
S/O SUNDARA RAO K
AGED 72 YEARS
54, 1ST MAIN 2ND CROSS
SURABHI LAYOUT, YELAHANKA
BANGALORE-560 064.
518. NAGARAJAIAH C
S/O UDAYA REDDY V R
AGED 72 YEARS
302, 1ST CROSS, 8TH MAIN
ITPL MAIN ROAD, BANGALORE-560 066.
HAROGERI N V
(SINCE DEAD, BY LR)
519. MRS. DHAKSHAYANI N H
W/O LATE HAROGERI N V
AGED 64 YEARS
ALF 3/9, BDA APARTMENT
NANDINI LAYOUT
BANGALORE-560 096.
520. NARASIMHAN M
S/O MARAIAH
AGED 72 YEARS
481, 3RD CROSS 3RD STAGED
R R NAGAR, BANGALORE-560 098.
521. KRISHNA MURTHY K
S/O KANTHARAJA SETTY R
AGED 71 YEARS
1678, 4TH CROSS, 5TH STAGED
R R NAGAR, BANGALORE-560 098.
91
522. PRABHAKAR L BISURAHALLI
S/O LATE LAKSHMANA RAO
AGED 74 YEARS
78, 2ND MAIN
BANGALORE-560 062.
523. RAJASEKHARAIAH S V
S/O VEERANNA S
AGED 73 YEARS
130, 8TH MAIN 3RD STAGED
R R NAGAR, BANGALORE-560 098.
524. VANAMALA RAO M
S/O GURURAJA SHARMA M
AGED 72 YEARS
5802, 5TH BLOCK
8TH FLOOR NANDI ENCLAVE
BANASHANKARI 3RD STAGED
BANGALORE-560 085.
525. SATHYANARAYANA IYER C N
S/O NAGARAJA IYER C K
AGED 72 YEARS
403, ROYAL HARMONY APARTMT
IDEAL HOMES, R R NAGAR
BANGALORE-560 098.
526. KRISHNA SINGH R
S/O LATE RAM SINGH K
AGED 72 YEARS
10/30, RAJPUT NIVAS
SERENITY LAYOUT
SARJAPUR ROAD,
BANGALORE-560 035
BABU VISHWANATH
(SINCE DEAD, BY LR)
527. MRS. SHAMALA (LEGAL HEIR/WIFE)
W/O LATE BABU VISHWANATH
92
AGED 62 YEARS
441, MANJUNATHA NILAYA
1ST MAIN 3RD CROSS 3RD STAGED
RR NAGAR,
BANGALORE-560 098.
528. RUPAKANTH B P
S/O PUTTA LINGAIAH B K
AGED 72 YEARS
328, 5TH CROSS, 2ND MAIN
4TH STAGED BEML LAYOUT
R R NAGAR
BANGALORE-560 098.
529. RAMAN K S
S/O SRINIVASAN K G
AGED 73 YEARS
111, 1ST CROSS, 3RD MAIN
10TH STAGED, CHANNASANDRA
R R NAGAR,
BANGALORE-560 098.
530. RAMACHANDRA M
S/O PRAHLADA RAO M
AGED 72 YEARS
994, PAVITRA, 3RD MAIN
7TH BLOCK BSK 3RD STAGED
2ND PHASE,
BANGALORE-560 085.
531. THULASIDAS K
S/O KUPPUSWAMY S
AGED 74 YEARS
231, 5TH STAGED, 8TH MAIN
R R NAGAR, BANGALORE-560 098.
532. SUNDARAMURTHY T M
S/O LATE MADHAVAN T S
AGED 73 YEARS
174, BEML LAYOUT 1ST STAGED
93
8TH MAIN BASAVESHWARNAGAR
BANGALORE-560 079.
533. KARIYAPPA H M
S/O LATE MUDLAPPA
AGED 73 YEARS
1, 2ND MAIN 4TH CROSS
SUBBANNA GARDEN
VIJAYA NAGAR
BANGALORE-560 040.
534. PANCHAL M S
S/O LATE SIDDAPPA
AGED 69 YEARS
3, 2ND FLOOR, BLUE SAPHIRE
7TH CROSS, LBS NAGAR
HAL, BANGALORE-560 017.
535. KRISHNA MURTHY N V
S/O LATE VASUDEV RAO N
AGED 72 YEARS
178, KRISHNAVENI, 1ST MAIN
4TH STAGED, R R NAGAR
BANGALORE-560 098.
536. BORAIAH B
S/O BORAIAH
AGED 72 YEARS
48, 4TH MAIN 10TH CROSS
CITB LAYOUT, BAPUJI NAGAR
BANGALORE-560 026.
RAMACHANDRA T
(SINCE DEAD, BY LR)
537. MRS. SHEELA R
W/O LATE RAMACHANDRA T
AGED 64 YEARS
18, 3RD STAGED, BEML LAYOUT
R R NAGAR, BANGALORE-560 098.
94
538. MANJUNATHA S
S/O SASTRY YCS
AGED 73 YEARS
381, 24 B CROSS, 9TH MAIN
BSK 2ND STAGED
BANGALORE-560 070.
539. SRINIVASAIAH C
S/O CHANNAPPA
AGED 72 YEARS
46, 2ND CROSS KUVEMPU EXTN.
DEVASANDRA, K R PURAM
BANGALORE-560 036.
540. SRINIVASA GUPTA P V
S/O VENKATARATHNAM SETTY P
AGED 72 YEARS
120, 7TH MAIN,
R R NAGAR,
BANGALORE-560 098.
541. THIRUGNANA MURTHY N
S/O LATE NATESAN V
AGED 74 YEARS
592, 2ND CROSS, 2ND MAIN
R R NAGAR,
BANGALORE-560 098.
542. VENKATACHALA REDDY
S/O BYAIAHREDDY
112, 4TH MAIN, 4TH BLOCK
THYAGARAJA NAGAR
BANGALORE-560 028.
543. DODDE GOWDA S
S/O SIDDAIAH
AGED 73 YEARS
844, 9TH MAIN 4TH STAGED
R R NAGAR,
BANGALORE-560 098.
95
544. MRS.MANOHARAMMA
W/O NAGARAJ
AGED 65 YEARS
491/302, 4TH CROSS, 3RD STAGED
R.R. NAGAR
BENGALURU-560 098.
545. HONNANNA
S/O LAKSHMINARAYAN RAO P
AGED 72 YEARS
884, 9TH CROSS, 3RD STAGED
R R NAGAR,
BANGALORE-560 098.
546. ASWATHANARAYANA N R
S/O LATE RAMASWAMIAH N
AGED 72 YEARS
247, 7TH MAIN 3RD STAGED
R R NAGAR
BANGALORE-560 098.
547. JAGADISH PRASAD V
S/O VEERAPPA H M
AGED 71 YEARS
590, 1ST CROSS 3RD MAIN
BEML 5TH STAGED, R R NAGAR
BANGALORE-560 098.
548. SHIVASHANKARAPPA R
S/O RAJASHEKARAIAH S
AGED 72 YEARS
27, 1ST CROSS, OLD KAVIKA LAYOUT
MYSORE ROAD,
BANGALORE-560 026.
549 . SUBBANNA S
S/O SESHAGIRI RAO H S
AGED 72 YEARS
607/608, 4TH MAIN, 6TH CROSS
R R NAGAR,
BANGALORE-560 098.
96
PARASHIVA MURTHY C
(SINCE DEAD, BY LR)
550. MRS. VIJAYAMBA C
W/O LATE PARASHIVA MURTHY C
AGED 62 YEARS
1063, 3RD CROSS, 6TH MAIN
BEML 3RD STAGED, R R NAGAR
BANGALORE-560 098.
551. RAVINDRANATH S
S/O SURAPPA D
856, 61ST CROSS
KUMARASWAMY LAYOUT
BANGALORE-560 111.
552. VENKATARAMANA SWAMY
S/O NAGAPPA
AGED 72 YEARS
834, 8TH MAIN 4TH STAGED
RR NAGAR,
BANGALORE-560 098.
553. VITTAL RAO
S/O LATE VENKOBA RAO P
AGED 72 YEARS
22, SANJEEVAPPA LAYOUT
IDGHA ROAD, VARTHUR
BANGALORE-560 087.
MARIYEE GOWDA
(SINCE DEAD BY LR)
554. MRS. BHAGYA RATHNA C
W/O LATE MARIYEE GOWDA
AGED 64 YEARS
197, SAIRAM KRUPA, 4TH STAGED
R R NAGAR
BANGALORE-560 098.
NAGARAJA N
97
(SINCE DEAD BY LRS MRS)
555. KASTHURIRAJ
W/O LATE NAGARAJA N
AGED 64 YEARS
1302, 5TH CROSS, 5TH MAIN
R R NAGAR
BANGALORE-560 098.
556. DHAPALAPUR S V
S/O VEERABHADRAPPA
AGED 72 YEARS
912, IST MAIN, 4TH CROSS
5TH STAGED, R R NAGAR
BANGALORE-560 098.
557. CHIKKAMUNIAPPA
S/O CHIKKANNA
AGED 73 YEARS
GANGAPURA VIL
TAVAREKERE POST
HOSAKOTE TALUK-562 130.
558. NANJEGOWDA H K
S/O KEMPAIAH C
AGED 72 YEARS
OPP GOVT SCHOOL
BELIJAJI ROAD, HESARAGHATTA
BANGALORE-560 088.
ELANGARAJ S
(SINCE DEAD BY LR)
559. MRS. RAMANI R
W/O LATE ELANGARAJ S
AGED 49 YEARS
14, 2ND MAIN, SONENAHALLI
VIVEK NAGAR
BANGALORE-560 047.
98
560. SREEKANTACHAR Y V
S/O LATE VEERABHADRACHAR
1539, IST CROSS, 5TH MAIN
5TH STAGED, BEML LAYOUT
R R NAGAR, BANGALORE-560 098.
561. GOVINDAPPA G
S/O GOPALAPPA
AGED 71 YEARS
78/1, 2ND FLOOR
KORAMANGALA 6TH BLOCK
BANGALORE-560 095.
562. RANGANATH GHATIKAR
S/O GOVINDA RAO GHATIKAR
AGED 72 YEARS
286, 12TH MAIN, 3RD STAGED
R R NAGAR
BANGALORE-560 098.
SHAMBANNA S
(SINCE DEAD BY LR)
563. MRS. PRABHAVATHI S
W/O LATE SHAMBANNA S
AGED 67 YEARS
1374, 2ND CROSS
J C ROAD
VIJAYANAGAR
BANGARPET-563 114.
564. HANUMANTHE GOWDA B
S/O BASAPPA
AGED 71 YEARS
272, SREE RAMA TEMPLE
ANDERSONPET
K G F -563 113.
565. XAVIER A
S/O ANTHONYSAMY
AGED 71 YEARS
99
123A, CRAWFORD COLONY
TIRUCHIRAPALLI-620 012.
566. VIJAYAN A
S/O AYYAVOO THEVAR
AGED ABOUT 72 YEARS
A 19, BHARATH NAGAR
BEML NAGAR POST
K G F-563 115.
567. AIYAPPA K A
S/O ACHAPPA K M
AGED 73 YEARS
8, 2ND MAIN ROAD
H P NAGAR BEML NAGAR POST
KGF-563 115.
568. BELAPUR H S
S/O BELAPUR S B
AGED 72 YEARS
77/3, RENUKA NILAYA
ASHRAM ROAD, PAREKH NAGAR
VIJAYAPUR-586 105.
569. SAIBANNA
S/O SHARANAPPA
AGED 72 YEARS
C/O ARALAGUNDAGI NILAYA
OPP FCI GODOWN
K H B COLONY
KALIKERI ROAD
SINDAGI
VIJAYAPURA DISTRICT-586 128.
570. KUTTAPPAN M
S/O MADHAVAN PILLA
AGED 73 YEARS
50/7, FLATE NO.1, KARTHYAYANI
HENNUR MAIN ROAD
GUBBI CROSS, BANGALORE-560 077.
100
571. GOVINDAN C
S/O LATE NAIR V S
AGED 72 YEARS
C/O PRAMODH G
28/S1-PANCHA TARA
K V R HOUSING NAIDU LAYOUT
JALAHALLI EAST
BENGALURU-560 014.
572. HARI PRASAD K A
S/O ANANTHARAMAIAH K S
AGED 72 YEARS
608, 4TH MAIN, 4TH CROSS
E AND F BLOCK
RAMAKRISHNA NAGAR
MYSORE-570 023.
573. RAMU D
S/O LATE DORAI SWAMY
AGED 72 YEARS
NEW ESHWARA TEMPLE STREET
OORGAUMPET
K G F-563 121.
SHAMBANNA S
(SINCE DEAD BY LR)
574. UMESHWARA RAO S
S/O LATE SRINIVASA RAO A
AGED 46 YEARS
832, 2ND CROSS
SWARNA NAGAR
ROBERTSONPET
K G F -563 122.
575. MOHANRAJ P
S/O PACHAPPA P
AGED 72 YEARS
544, ESHWAR KOVIL STREET
SOMESHWARA BLOCK
MANJUNATH NAGAR
101
OORGAUMPET POST
KGF-563 121.
SHAMBANNA S
(SINCE DEAD BY LR)
576. MRS SARASWATHI V
W/O LATE VASUDEVAN M K
AGED 68 YEARS
655, INDU ILLAM, SUBHASH NAGAR
ROBERTSONPET
K G F -563 122.
577. SUBBALAKSHMI G
D/O VEERA KUMAR N
AGED 72 YEARS
951, 7TH CROSS
SWARNA NAGAR
ROBERTSONPET, K G F-563 122.
578. NAGARAJA RAO K R
S/O LATE RAMACHANDRA RAO K
AGED 73 YEARS
C/O K S KISHORE NO.301
3RD FLOOR, SAIVARENYA PARK VIEW
9TH MAIN, 6TH CROSS, THURAHALLI
BANGALORE-560 061.
579. SRINIVASA P V
S/O VENKATASUBBAIAH
AGED 72 YEARS
31, 2ND CROSS, SIMHADRI
FCI LAYOUT
DEEPANJALI NAGAR
BANGALORE-560 026.
SHAIK MOHIDEEN
(SINCE DEAD BY LR)
102
580. MRS. SAIBUNNISA S
W/O LATE SHAIK MOHIDEEN
AGED 61 YEARS
41/16, SASTHIRAM BALUSAMY IYER STREET
NAGAL NAGAR
ADIYANUTHU
DINDIGUL-624 008.
581. YESHVANTHA PAI T
S/O SERVOTHAMA PAI T
AGED 73 YEARS
15, NEHRU PARK
ROBERTSONPET
K G F-563 122.
582. SATHYANARAYANA IYER S
S/O SREENIVASA IYER G N
AGED 73 YEARS
780, KAREKALLAHALLI
IDAGUR ROAD
GOWRIBIDNUR-572 213.
583. KOPPAL R K
S/O KRISHNA Y KOPPAL
AGED 72 YEARS
C-29/30, KRISHNA COLONY
SAIFULROAD
BIJAPUR ROAD
SHOLAPUR-413 002.
584. SYED ABDUL QADEER
S/O SYED ABDUL SALAM
AGED 73 YEARS
406, BHAVARILAL PET
ROBERTSONPET, KGF-563 122.
ABDUL KHUDUS
(SINCE DEAD BY LR )
585. MRS. RIYAZUNISA
W/O LATE ABDUL KHUDUS
103
AGED 61 YEARS
203, CORNOATION ROAD
BANGARPET-563 114.
586. ADINARAYANAN R
S/O RAMASWAMY
AGED 74 YEARS
93, B M ROAD, ASHOK NAGAR
OORGAUM POST, K G F -563 120.
587. SAMPATH KUMAR S
S/O SURYANARAYANA RAO V S
AGED 74 YEARS
11, GROUND FLOOR
ANJANADRI, 2ND BLOCK
4TH CROSS, WEST END PARK
CHIKKALASANDRA
BANGALORE-560 061.
588. ADINARAYANA
S/O ADAIAH
AGED 73 YEARS
87, LEELAVATHI NIVAS
6TH CROSS
KUVEMPU NAGAR
DASARAHOSA HALLI
BANGARPET TALUK-563 114.
589. RAMU S
S/O SUNDER RAJ
AGED 72 YEARS
1041, 10TH CROSS, SWARNA NAGAR
ROBERTSONPET, K G F-563 122.
590. VENUGOPAL S
S/O SWAMI KANNU
AGED 74 YEARS
44, KANTHI NIVAS 3RD CROSS
SUMATHINAGAR
R PET, K G F-563 122.
104
591. RAJAN K
AGED 73 YEWARS
1153/1, AKSHYA CHOVVA TEMPLE
SOUTH GATE
MELE CHOVVA
CHOVVA POST
KANNUR-670 007.
592. SHANKARANA NARAYANAN K N
S/O CHINNAN NAIR P
AGED 73 YEARS
SOUGANDHIKA HOUSE
VADAKKUMMURI
IRUMBUZHI POST
MALAPPURAM DISTRICT
KERALA-676 305.
593. AMBAJI RAJOLKAR
S/O HUSENI
AGED 75 YEARS
10C, NEW GHATGE LAYOUT
KALBURGI-585 103.
594. SUNNY M I
S/O ITTIACHAN
AGED 74 YEARS
ALAPAT MECHERI HOUSE
VALAPAD P O
TRICHUR-680 567.
595. SHARBUDEEN A
S/O ABDUL GANI
AGED 73 YEARS
10/219, THARAKU THARU
MUKAMDHU PATTAM
PERAMBALUR-621 212.
596. GOPALAKRISHNAN C
S/O NAMBIAR P K K
AGED 74 YEARS
C P V 933, SREEMAD
105
NEAR SHIVA TEMPLE
VILAYANKODE
KANNUR DT-670 504.
597. MAHIMAIDOSS T
S/O THANGARAJ P S
AGED 74 YEARS
638, AMRITHA HARSHINI
6TH CROSS, R PET KGF-563 122.
598. KESAVAN R
S/O RAMANJI
AGED 75 YEARS
3530, 3RD MAIN, AMARAVATHI NAGAR
BANGARPET-563 112.
599. PANDURANGAPPA G
S/O GOVINDAPPA K H
AGED 73 YEARS
305, ATZ SPLENDOUR APARTMENTS
THANISANDRA
BANGALORE-560 064.
600. GURUSWAMY L
S/O LOGANATHAN
AGED 73 YEARS
DK HALLI POST
KUVEMPUNAGAR
BANGARPET-563 162.
SUBRAMONEY P
(SINCE DEAD BY LR)
601 . MRS VAIJAYANTHI
W/O LATE SUBRAMONEY P
AGED 62 YEARS
161, 2ND BLOCK, ANDERSONPET
K G F -563 113.
SERALATHAN K
(SINCE DEAD BY LR)
106
602. MRS. KIRUBAVATHY SUSEELA S
W/O LATE SERALATHAN K
AGED 71 YEARS
651/E19, SUSEELA ILLAM
PULIYENDRAN LAYOUT
DASARAHOSAHALLI
BANGARPET TALUK.
603. GOVINDA RAJU R
S/O RENGAIAH RAJU R M
AGED 71 YEARS
970, 8TH CROSS, SWARNA NAGAR
ROBERTSONPET, K G F -563 122.
KHANDEKAR G N
(SINCE DEAD BY LR)
604. MRS. SHANTHA
W/O LATE KHANDEKAR G N
AGED 67 YEARS
751, 2ND STAGED BOGADI.
605. SYED HYDER
S/O IBRAHIM M S
AGED 71 YEARS
21, 2ND MAIN, 2ND CROSS
NEAR KABIR COLLEGE
MATADAHALLI, R T NAGAR POST
BANGALORE.
LOGANATHAN A
(SINCE DEAD, BY LR)
606. MRS. KALA A
W/O LOGANATHAN A
AGED 65 YEARS
103, 1ST CROSS
GOWTHAM NAGAR
K G F - 563 122.
107
607. CHIKRAPPA K
S/O REVANASIDDAPPA
AGED 74 YEARS
1857/32, 3RD MAIN
SWAMI VIVEKANANDA EXTN.
DAVANAGEDRE - 577 005.
KEMPE GOWDA K
(SINCE DEAD, BY LR)
608. MRS. GOWRAMMA
W/O LATE KEMPE GOWDA K
AGED 69 YEARS
374, 7TH CROSS
GANESHPURAM
ROBERTSONPET, K G F -563 122.
BADIGER S E
(SINCE DEAD, BY LR)
609. MRS. VIJAYALAKSHMI BADIGER
W/O BADIGER S E
AGED 61 YEARS
C/O MOUNESH S BADIGER
VIJAYALAKSHMI KRUPA
HATTARAGEDRI ONI
HAVERI-581 110.
610. HEMAVATHY
D/O KRISHNAMURTHY
AGED 69 YEARS
281, SOUDHAMINI NILAYA
12TH MAIN 2ND CROSS
DASARAHOSAHALLI
BANGARAPET-563 114.
611. GOVINDARAJ R
S/O RAJAGOPAL A M
AGED 73 YEARS
132/7, BEHIND KEB
108
DANDU ROAD
BANGARPET - 563 114.
LAWRENCE DYAS L.C.
(SINCE DEAD, BY LR)
612. MRS. MARY STELLA DYAS
W/O LATE LAWRENCE DYAS L.C.
AGED 73 YEARS
1115, 7TH CROSS, C BLOCK
PIPE LINE ROAD, ROBERTSONPET
KOLAR GOLD FIELDS -563 122.
613. ETHURAJAN D
S/O DEVARAJ
AGED 73 YEARS
9, OLD ORIENTAL LINE
COROMANDEL POST
K G F - 563 118.
614. SUSAINATHAN M
S/O MANIKYAM
AGED 74 YEARS
700, CHAMARAJA NAGAR
MUSKAM ROAD
ANDERSONPET, K G F -563 113.
615. MURUGEPPA
S/O GUNDAPPA
AGED 72 YEARS
365, SHIVA NILAYA
3RD MAIN AMARAVATHI
BANGARPET - 563 114.
616. SHAIK AHMED
S/O MOHAMED YOUSUF
AGED 72 YEARS
57, MUNI GOWDA GARDEN
NEELASANDRA, VIVEK NAGAR
BANGALORE-560 047.
109
617. VENU NAIR K
S/O CHANDU NAIR
AGED 73 YEARS
NANDANAM, ORAVINGAL THAZE
ARIKKULAM KOILANDY
KOZHIKODE DT.,
KERALA - 673 517.
618. RAJAGOPAL R
S/O MUNIYAPPA R A
AGED 72 YEARS
DODDAVOLAGAMADI
BANGARPET-563 120.
619. NATARAJA K R
S/O RUDRAPPA K
AGED 74 YEARS
35, GAYATHRI LAYOUT
KARAHALLI VILLAGED
BANGARPET - 563 114.
620. ELLAPPA G
S/O GUNDAPPA
AGED 72 YEARS
227, SRI RAMA NAGAR
OORGAUMPET, K G F - 563 121.
621. RAMARAJ M
S/O LATE MURUGIAH S
AGED 73 YEARS
CHARVI ILLAM
10TH MAIN 2ND CROSS
DASARAHOSA HALLI
DK HALLI POST, BANGARPET TK.
PRASAD
(SINCE DEAD, BY LR)
622. MRS. NEELAMMA P
W/O LATE PRASAD
AGED 62 YEARS
110
124, KUVEMPU NAGAR
DASARAHOSAHALLI,
BANGARPET-563 112.
623. RAJAGOPAL C
S/O CHINNAPPA
AGED 72 YEARS
I SANDRA MITTUR
KAMMASANDRA POST
VIA OORGAUMPET, KGF -563 121.
624. RAJNIKANTH B
S/O LATE BOJI CHANDRAN T
AGED 74 YEARS
24, HENRY'S ERODE LANE
COROMANDEL, K G F - 563 118.
625. BHASKARAN G
S/O GOPAL NAIDU M
AGED 73 YEARS
2/719H2, ILLUPPAI KUDI MAIN ROAD
ILLUPPAI KUDI EAST - 630 202.
626. ANANDAN K
S/O KRISHNAN S
1885, BODHI NILAYAM
CORONATION TOWN R PET
KOLAR GOLD FIELDS - 563 122.
627. MARIAPPAN S
S/O SUBBAREDDY S
AGED 73 YEARS
B 3-A-1, GOLDEN FORTUNE
NOLAMBUR, MOGAPPAIR WEST
CHENNAI - 600 107.
628. ABDUL RAHAMAN
S/O ABOOBAKER
AGED 73 YEARS
10 LOURD NAGAR
ANDERSONPET, K G F - 563 113.
111
629. SEGARAN G
S/O GOVINDARAJ
AGED 74 YEARS
13, HENRY'S III M BLOCK
COROMANDEL, K G F - 563 118.
630. ROBERT CLIVE P W
S/O PETER WILLIAM
AGED 74 YEARS
110, NEW NO.1393 ASHOK NAGAR
OORGAUM POST, K G F - 563 121.
SUBRAMANIAM R
(SINCE DEAD, BY LR)
631. MRS. ANJALI
W/O LATE SUBRAMANIAM R
AGED 62 YEARS
542, 2ND BLOCK, 9TH MAIN
RAJAJINAGAR
BENGALURU - 560 010.
SUNDAR RAJAN K
(SINCE DEAD, BY LR)
632. MRS. SELVI S
W/O SUNDAR RAJAN K
AGED 65 YEARS
39, M L BLOCK
OORGAUM, K G F - 563 120.
633. LURDHU V
S/O VIJAYARANGAM
AGED 73 YEARS
4, 1ST CROSS, AISHWARYA LAYOUT
MG HALLI MAIN ROAD
BANGALORE - 560 036.
112
MOHANDAS A
(SINCE DEAD, BY LR)
634. MRS. VISHALAKSHI MOHANDAS
W/O LATE MOHANDAS A
AGED 65 YEARS
85, CHAITANYA PURAM
DK HALLI ROAD
BEML NAGAR, K G F - 563 115.
635. CHANDRASAGARAN D
S/O DHANARAJ P
AGED 72 YEARS
21, 3RD CROSS, KALKERE MAIN ROAD
SIR M V NAGAR,
RAMAMURTHY NAGAR
BANGALORE-560 016.
VIJAYANAND NAIK
(SINCE DEAD, BY LR)
636. MRS. PADMAVATI VIJAYANAND NAIK
W/O LATE VIJAYANAND NAIK
AGED 74 YEARS
15, 10TH MAIN, 14TH CROSS
MARUTHI NAGAR
NEW THIPPASANDRA
BANGALORE - 560 075.
637. MUNIYANDI K
S/O KUNCHI
AGED 74 YEARS
65, LENIN STREET
THILLAI NAGAR
THANJAVUR, TAMIL NADU - 620 018.
638. MADHAVAN K
S/O KUPPUSWAMY
AGED 72 YEARS
7/86, ETTIYAMMAN KOIL STREET
ETTIAPURAM VIL,
113
CHENNAI - 600 132.
639. ATHAULLA SHARIFF
S/O AHAMEDULLA SHARIFF
AGED 72 YEARS
15 MASJID-E-AZAM STREET
JALEEL LAYOUT
ROBERTSONPET, K G F -563 122.
640. VENKATESHA T
S/O THIMMAIAH
AGED 73 YEARS
ELESANDRA VILLAGED AND PO
BUDIKOTE HOBLI
BANGARPET TALUK - 563 112.
641. MUNIYAPPA M R
S/O LATE RAMAPPA
AGED 72 YEARS
99, 2ND CROSS,
BEHIND CANARA BANK
VASANTH NAGAR, K G F-563 115.
642. CHINNADORAI R
S/O RAJA GEMBEERAM I
AGED 74 YEARS
243, 2ND MAIN 5TH CROSS
AMARAVATHI LAYOUT
BANGARPET - 563 114.
643. RAJAPPAN S
S/O MADHAVAN V
AGED 74 YEARS
CMC-8/370A, CHERTALA-688 524.
644. VENKATARAVANAPPA K
S/O KRISHNAIAH
AGED 74 YEARS
295, 10TH MAIN, KUVEMPU NAGAR
DK HALLI, BANGARPET - 563 162.
114
645. NARAYANAPPA A
S/O APPAIAH
AGED 72 YEARS
66, SRI MURALI NILAYA
VASANTHA NAGAR
B E M L NAGAR POST
K G F - 563 115.
646. KIRUBAI NESAN Y
S/O LATE YESU DOSS M
AGED 72 YEARS
NEAR L M CHOULTRY
OORGAUMPET POST
K G F - 563 121.
PANKAJAKSHAN P V
(SINCE DEAD, BY LR)
647. MRS. ROHINI PANKAJAKSHAN
W/O LATE PANKAJAKSHAN P V
AGED 66 YEARS
ROHINI VILLA, PANCHAYATH ROAD
NEAR PALOTTU KAVU
AZHIKODE - 670 009
KANNUR, KERALA.
648. ANANTHA PADMANABHA RAO L
S/O LAKSHMINARAYANA RAO P S
AGED 74 YEARS
C/O SURESH P K
165/1, KRISHNA, VIJAYANAGAR
BEML NAGAR, K G F - 563 115.
649. SOMAPPA M
S/O RUDRAPPA
AGED 74 YEARS
FLAT NO. 7-B-206 GERANUM BLOCK
101, IVRC ROAD, BANGALORE - 560 064.
115
NANJUNDA B W
(SINCE DEAD, BY LR)
650. MRS. SEETHAMMA B N
W/O LATE NANJUNDA B W
AGED 61 YEARS
23, 7TH CROSS, 3RD BLOCK
VISHWAPRIYA NAGAR
BEGUR ROAD,
BANGALORE-560 068.
651. CHANGAPPA K K
S/O KALAPPA K D
AGED 71 YEARS
NELAJI VILLAGED AND POST
KODAGU DISTRICT-571 235.
652. SUBRAMANYACHARY N V
S/O VENKATARAMANACHARY
AGED 72 YEARS
PRASHANTHA NAGARA S G KOTE
BANGARPET TALUK-563 114.
653. PAPPANNA C
S/O CHINNA BIDDAPPA
AGED 72 YEARS
28, MANJUNATH NAGAR
OORGAUMPET, K G F - 563 120.
DHAKSHINA MURTHY
(SINCE DEAD, BY LR)
654. MRS. DHANALAKSHMI
W/O LATE DHAKSHINA MURTHY
AGED 59 YEARS
147, HENRY'S 2ND LINE
COROMANDEL POST
K G F - 563 118.
655. VIJAYAN PILLAI V K
S/O KESAVA PILLAI
116
AGED 73 YEARS
865, VADAKKEPUTHAN VEEDU
ANAYADI POST
KOLLAM - 690 561.
656. BAPU SINNGH
S/O BHAVANI SINGH
AGED 71 YEARS
111, 6TH MAIN 3RD CROSS
DASARAHOSAHALLI
BANGARPET TK. - 563 112.
657. RAMDASS M
S/O MUNISWAMY
AGED 72 YEARS,
1074/1 11TH CROSS
SAVIPRABHU NILAYA
SWARNA NAGAR
ROBERTSONPET,
K G F -563 122.
KRISHNAN P
(SINCE DEAD BY LR)
658. MRS. RANI K
W/O LATE KRISHNAN P
AGED 69 YEARS
1033 RK NIVAS
SWARNA NAGAR,
K G F-563 122.
REVANSIDDAPPA
(SINCE DEAD BY LR)
659. MRS. PARVATHI
W/O LATE REVANSIDDAPPA
AGED 69 YEARS,
343, NEAR RAMAR TEMPLE
OORGAUMPET,
K G F - 563 120.
117
VENKAYYA K
(SINCE DEAD BY LR)
660. GOVINDAMMA K
W/O VENKAYYA K
AGED 63 YEARS,
893, 5TH CROSS SWARNA NAGAR
ROBERSONPET
K G F - 563 122.
ALWAR NAIDU G
(SINCE DEAD BY LR)
661. MRS. KRISHNAVENI
W/O LATE ALWAR NAIDU G
AGED 62 YEARS,
12, 4TH CROSS, KHB COLONY
PC EXTN., KOLAR-563 101.
ALFRED D'SOUZA
(SINCE DEAD BY LR)
662. MRS. VERONICA D'SOUZA
W/O LATE ALFRED D'SOUZA
AGED 57 YEARS,
54, 2ND CROSS, 2ND MAIN
BALAJI LAYOUT
AGARA MAIN RD
BANGALORE-560 043.
663. GURU PRASAD N G
S/O NARASIMHA MURTHY J H
AGED 72 YEARS,
SUPRABHATHA, 2ND MAIN
7TH A CROSS
AMARAVATHI NAGAR
BANGARPET-563 114.
SRINIVAS P
(SINCE DEAD BY LR)
118
664. SMT. NARAYANAMMA M N
W/O LATE SRINIVAS P
AGED 69 YEARS,
128 6TH CROSS
VIJAYA NAGAR
BEML NAGAR
K G F -563 115.
665. SRINIVASACHARY M
AGED 72 YEARS,
16, SRI SAPTHAGIRI NIVAS
2ND CROSS
VIJAYANAGAR
BEML NAGAR POST
KOLAR GOLD FIELDS -563 115.
666. MOHAMMED SIRAJUDDIN
S/O MOHAMMED KHALEELUDDIN
AGED 72 YEARS,
372, BOWRILALPET
ROBERTSONPET
K G F-563 122.
VENKATARAMANAPPA M
(SINCE DEAD BY LR)
667. MRS. VENKATAMMA
W/O LATE VENKATARAMANAPPA M
AGED 69 YEARS,
MADAMUTHANAHALLI
HUNUKUNDA POST
BANGARPET TALUK-563 162.
KURDIKERI B S
(SINCE DEAD BY LR)
668. MRS. ANUSUYA B K
W/O LATE KURDIKERI B S
AGED 66 YEARS,
243, 1ST BLOCK
119
2ND STAGED
BANGALORE -560 072.
MUNIYANAKOPPA Y V
(SINCE DEAD BY LR)
669. MRS. SHANTHA
W/O LATE MUNIYANAKOPPA Y V
AGED 60 YEARS,
RENUKA NILAYA, 2ND MAIN
7TH A CROSS
AMARAVATHI LAYOUT
BANGARPET-563 114.
SREERAMA N
(SINCE DEAD BY LR)
670. MRS. VIJAYALAKSHMI N S
W/O LATE SREERAMA N
AGED 62 YEARS
27, K R NIVAS, SIR M V NAGAR
BEML NAGAR, KGF-563 115.
671 . NARASIMHAN M V
S/O VENKATARAMANAIAH M
AGED 75 YEARS,
NO.269, WARD NO.22,
8TH CROSS
SWARNA NAGAR,
ROBERTSONPET
KOLAR GOLD FIELDS -563 115.
672. SATYANARAYANA RAO B
S/O LATE BHEEM RAO K
AGED 75 YEARS
F-112, NANDANA GREENS
OMESWARA LAYOUTS
BILEKAHALLI
BENGALURU-570 076.
120
673. SATHYANARAYANA BH
S/O HANUMANTHAIAH B V
AGED 75 YEARS,
#27, 3RD CROSS,
4TH "A" MAIN
BASAVANAPURA MAIN ROAD
K R PURAM,
BENGALURU-560 036.
674. SURYAPRAKASH A
S/O ANANTHAIAH B
AGED 70 YEARS,
#350, 8TH MAIN, 5TH STAGED
BEML LAYOUT, RR NAGAR
BENGALURU-560 098.
SHIVAKUMAR
(SINCE DEAD BY LR)
675. MRS. NAGARATHNA S
W/O SHIVAKUMAR V
AGED 67 YEARS,
NO.2194, NEAR WATER TANK
VIVEKANANDA NAGARA
BANGARPET-563 114.
676. MRS. JAGATHEESAN M
S/O MUNISWAMY K
AGED 73 YEARS,
IRUDAYAPURAM
ROBERTSONPET
KGF-563 122.
BALAKRISHNAN C
(SINCE DEAD BY LR)
677. KANCHANA P
W/O LATE BALAKRISHNAN C
AGED 66 YEARS,
NO.35, 5TH CROSS
HP NAGAR,
121
BEML NAGAR POST
KGF-563 115.
MADHAVAN P
(SINCE DEAD BY LR)
678. MRS. PUNGODHI
W/O MADHAVAN P
AGED 65 YEARS,
NO.96 SRIRAM NAGAR
OORGUAMPET EXTENSION
KGF-563 121.
679. PRAGASAM G
S/O GOVINDA SWAMY
AGED 74 YEARS,
NO.21, DHAWIN TRIRUSON COTTAGED
NEAR DOUBLE CHURCH
10TH CROSS,
A NARAYANAPURA
BENGALURU-560 016.
680. JANET D
S/O ABSOLOME C
AGED 73 YEARS,
NO.230, KRISHNAGIRI LINE
MARIKUPPAM POST
KOLAR GOLD FIELDS -563 119.
681. THIMMARAJU G R
S/O RAMAIAH G
AGED 65 YEARS,
NO.51, 23 MAIN PIPELINE
KURUBARAHALLI
MAHALAKSHMIPURAM LAYOUT
BENGALURU-560 096.
RAMACHANDRA T
(SINCE DEAD BY LR)
122
682. LAKSHMI R
D/O LATE RAMACHANDRA T
AGED 39 YEARS,
NO.18, BEML LAYOUT
3RD STAGED, RR NAGAR
BENGALURU-560 098.
SATYA MOORTHY R
(SINCE DEAD BY LR)
683. KANTHIAMMAL V
W/O SATYA MOORTHY R
AGED 68 YEARS,
NO.1125, 11TH 'B' CROSS
SWARNA NAGAR
ROBERTSONPET, KGF-563 113.
684. HABIBULLA R
S/O RAHMATHULLA
AGED 73 YEARS,
NO.2230, KATHIRAVAN NAGAR
THIRUVALLUVAR AVENUE
MANACHALANNUR TALUK
NO.1 TOLGATE TRICHY
TAMIL NADU-621 216.
685. MADHU M
S/O SANGEEVIAH LATE
AGED 74 YEARS,
NO.216, 5TH MAIN 1ST CROSS
2ND STAGED KUMARASWAMY LAYOUT
BANGALORE-560 078.
686. CHANDRAN M
S/O MUNISWAMY
AGED 74 YEARS,
NO.27 VASANTHA NAGAR
BEML NAGAR POST
KGF-563 115.
123
687. PARATHASARATHY G
S/O GOVINDASWAMY
AGED 73 YEARS,
102, 1ST FLOOR
ROYAL SPRING APARTMENT
MOHAN NAGAR SOCIETY
BANER PUNE MAHARASHTRA-411045.
688. HUTCHAPPA
S/O MUNISWAMY
AGED 74 YEARS,
252, 2TH CROSS
DASARAHOSAHALLI
DK HALLI POST,
KGF 563 114.
SIDDAPPA
(SINCE DEAD BY LR)
689. MANJULA Y M
W/O LATE SIDDAPPA
AGED 59 YEARS
848, 9TH MAIN 4TH STAGED RR NAGAR
BENGALURU - 560098
SYED NAYEEMULLASHA HUSSAINI
(SINCE DEAD BY LR)
690. SYED SALEEM HUSSAINI
S/O SYED NAYEEMULLASHA HUSSAINI
AGED 33 YEARS,
4 1ST CROSS
VIJAY NAGAR
BEML NAGAR POST
KGF-563 115.
NARASIMHAN C
(SINCE DEAD BY LR)
691. KASTURI BAI
W/O NARASIMHAN C
124
AGED 73 YEARS,
C N K BUILDING
B M ROAD
ROBERTSONPET KGF-563122.
MD.LATEEFUDDIN
(SINCE DEAD BY LR)
692. AMEERUNNISA BEGUM
W/O. MD. LATEEFUDDIN
AGED 60 YEARS,
36, 2ND CROSS SILVER SPRING ROAD
RAGAVENDRA LAYOUT
MARATHAHALLI
BANGALORE-560 037.
693. ASWATHNARAYANA
S/O AHOBALA SASTRY
AGED 74 YEARS,
NO.17/A, LAXMANAPPA GARDEN
4TH MAIN, 5TH CROSS
BANASHANKARI 3RD STAGED
BANGALORE - 560008
694. RAMACHANDRA MR
S/O RANGAIAH
AGED 73 YEARS,
NO.190, 3RD CROSS
KEMPEGOWDA NAGARA
BYANDARAHALLI
BANGALORE-560 091.
...PETITIONERS
(BY SRI. S N MURTHY, SENIOR COUNSEL FOR
SRI. SOMASHEKAR, ADVOCATE )
AND:
1. THE SECRETARY
DEPARTMENT OF PUBLIC ENTERPRISES
125
(MINISTRY OF FINANCE)
PUBLIC ENTERPRISES BHAVAN
BLOCK NO.14 ,CGO COMPLEX
LODHI ROAD ,NEW DELHI-110 003.
2. THE SECRETARY
MINISTRY OF DEFENCE DEPARTMENT
OF DEFENCE PRODUCTION
GOVERNMENT OF INDIA , ROOM NO.9A,
SOUTH BLOCK, NEW DELHI-110 011.
3. THE CHAIRMAN AND MANAGING DIRECTOR
BEML LIMITED
BEML SOUDHA
S R NAGAR, BANGALORE-560 027.
... RESPONDENTS
(BY SRI SUSHAL TIWARI N, ADVCOATE FOR R1 & R2:
SRI S S NAGANAND, SENIOR COUNSEL FOR
SMT. SUMANA NAGANAND, ADVCOATE FOR R3 [VC])
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DECLARE THAT THE PETITIONERS ARE ENTITLED TO
GRATUITY ON THE BASIS OF CEILING LIMIT OF
RS.10,00,000/- AND FOR A DIRECTION TO THE
RESPONDENT NO.3 TO CALCULATE THE GRATUITY PAYABLE
TO THE PETITIONERS ON A CEILING OF RS.10,000/- AND
PAY THE DIFFERENTIAL AMOUNT TO THE PETITIONERS
ALONG WITH INTEREST AT 8.5 PERCENT INTEREST PER
ANNUM FROM THE DATE GRATUITY WAS PAID TREATING
RS.3,50,000/- AS CEILING, TILL DATE OF PAYMENT, ETC.
THIS WRIT PETITION, HAVING BEEN HEARD AND
RESERVED FOR ORDERS ON 20.01.2026, COMING ON FOR
PRONOUNCEMENT, THIS DAY, THE COURT, MADE THE
FOLLOWING:
CORAM: HON'BLE MR. JUSTICE H.T. NARENDRA PRASAD
126
CAV JUDGMENT
This writ petition is filed under Articles 226 & 227 of the Constitution of India, seeking the following relief:
"A writ in the nature of mandamus or any other appropriate writ or order declaring that the petitioners are entitled to gratuity on the basis of ceiling limit of Rs.10,00,000 and for a direction to the third respondent to calculate the gratuity payable to the petitioners on a ceiling of Rs.10,00,000 and pay the differential amount to the petitioners along with interest at 8.5% per annum from the date gratuity was paid treating Rs.3,50,000/- as ceiling, till date of payment."
2. The case of the petitioners is that, the first petitioner is an Association registered under the Karnataka Societies Registration Act, 1960 and petitioner Nos. 2 to 694 are retired workmen of B.E.M.L., Bengaluru. They retired during the period from 01.01.2007 to 23.05.2010. The salary structure of these workmen was governed by settlements entered into between the Management and the workmen under the provisions of the Industrial 127 Disputes Act, 1947 (for short, the "ID Act"). At the time of retirement, the petitioners-workmen were paid gratuity up to a maximum amount of Rs.3,50,000/- in terms of the provisions of the Payment of Gratuity Act, 1972 (for short, '1972 Act').
3. On 26.11.2008, the Central Government issued an Office Memorandum directing that the ceiling on gratuity payable to Executives and non-
unionized Supervisors of Central Public Sector Enterprises be enhanced to Rs.10.00 lakhs with effect from 01.01.2007. On the basis of the said Office Memorandum, notwithstanding the fact that the 1972 Act provides for a maximum gratuity of Rs.3,50,000/-, officers of HAL, which is a Public Sector Undertaking under the Ministry of Defence, were granted gratuity up to Rs.10.00 lakhs.
4. Since the officers - ex-employees of BEML were not extended the same benefit, they approached 128 this Court by filing W.P.Nos.36530-36708/2016 C/w.W.P.No.53708/2013. This Court, by order dated 11.01.2019, disposed of the writ petitions. Aggrieved by the said order of the learned Single Judge, the retired officers of BEML filed W.A.No.443/2019 C/w.
W.P.No.23629/2019. A Division Bench of this Court disposed of the writ appeal on 05.03.2021, directing BEML to enhance the gratuity payable to the retired officers of BEML to the ceiling limit of Rs.10.00 lakhs.
That order was challenged before the Apex Court in SLP(C) Nos.16004-16005/2021. The Apex Court confirmed the order passed by the Division Bench dated 05.03.2021. Thereafter, the benefit was extended to the officers of the BEML establishment. In the meantime, the retired workmen of the BEML also submitted representations seeking enhancement of gratuity from Rs.3.5 lakhs to Rs.10.00 lakhs for the period from 01.01.2007 to 23.05.2010. However, the same benefit was not granted to the petitioners, and 129 their representations remain unconsidered. Hence, the petitioners are before this Court.
5. Sri S.N.Murthy, learned Senior Counsel appearing for the petitioners raised the following contentions:
(i) Firstly, even though the 1972 Act has fixed the ceiling limit of Rs.3.5 lakhs in respect of officers, the Ministry of Heavy Industries and Public Enterprises, Department of Public Enterprises issued certain guidelines regarding the salaries of officers and revision of pay scales with effect from 01.01.2007, and also issued guidelines enhancing the ceiling limit for payment of gratuity to Rs.10.00 lakhs with effect from 01.01.2007. Pursuant to the guidelines issued by the Ministry of Heavy Industries and Public Enterprises, HAL enhanced the gratuity payable to its employees. On similar lines, the third respondent-
establishment enhanced the gratuity payable to the 130 retired officers of the third respondent-Public Sector Limited, based on the directions issued by a Division Bench of this Court in W.A. No.443/2019. He further contended that, under the 1972 Act, the term "employee" includes both "officers" and "workmen."
Therefore, the respondents cannot discriminate between officers and workmen. Having enhanced the gratuity ceiling from Rs.3.5 lakhs to Rs.10.00 lakhs and extended the benefit to officers, the respondents cannot deny the same benefit to workmen. Such action on the part of the respondents is violative of Article 14 of the Constitution of India.
(ii) Secondly, the reason assigned by the third respondent in the Statement of Objections, namely that the request of the employees' Association in the Charter of Demands for payment of gratuity was rejected, is untenable. The request made by the Association was only with respect to amendment of 131 the 1972 Act. The third respondent is admittedly not the competent authority to amend the said Act, and therefore the request was rejected. However, such rejection cannot operate as a bar for the third respondent to enhance the gratuity payable to the petitioners from Rs.3.5 lakhs to Rs.10.00 lakhs.
(iii) Thirdly, with regard to the demand made by the Association seeking amendment of the 1972 Act, it is evident that the third respondent cannot amend a Central enactment. Therefore, whether the Management agrees to such a demand or not is of no legal consequence, and no significance can be attached to the same.
(iv) Fourthly, as per the guidelines issued by the Ministry of Heavy Industries and Public Enterprises, if a Public Sector Establishment is making profits, it is required to enhance the gratuity amount from Rs.3.5 lakhs to Rs.10.00 lakhs. The respondent No.3 132 establishment is a profit-making entity. In view of the said guidelines, the third respondent is obligated to enhance the gratuity payable to the petitioners from Rs.3.5 lakhs to Rs.10.00 lakhs. In support of this contention, reliance is placed on the judgment of the Apex Court in D.S. NAKARA AND OTHERS vs. UNION OF INDIA, reported in (1983) 1 SCC 305, wherein it is held that pension is neither a bounty nor a matter of grace depending upon the sweet will of the employer, but a payment for past services rendered and a social welfare measure intended to render socio-economic justice to employees who devoted their productive years to service with the assurance of security in old age.
(v) Fifthly, the settled principle of law is that, when a particular set of employees are granted relief by a Court, all other identically situated persons are entitled to similar treatment by extension of the same benefit.
Failure to do so would amount to discrimination and would be violative of Article 14 of the Constitution of 133 India. In support of this contention, reliance is placed on the judgment of the Apex Court in STATE OF UTTAR PRADESH AND OTHERS vs. ARVIND KUMAR SRIVASTAVA AND OTHERS, reported in (2015) 1 SCC 347.
(vi) Sixthly, weaker sections, including workmen, and their welfare benefits such as pension, provident fund, and gratuity are intended to fulfill the Directive Principles of State Policy. In such matters, decisions are required to be taken in good faith and with due care, and not as a measure of reprisal. In support of this contention, reliance is placed on the judgment of the Apex Court in SOMPRAKASH REKHI VS. UNION OF INDIA AND ANOTHER, reported in (1981) 1 SCC
449.
(vii) Seventhly, while construing Articles 14 and 16 of the Constitution of India, in the light of the Preamble and Article 39(d) of the Constitution of India, the 134 principle of "equal pay for equal work" is applicable to cases where different scales of pay are prescribed for identical work under the same employer. In support of this contention, reliance is placed on the judgment of the Apex Court in RANDHIR SINGH VS. UNION OF INDIA AND OTHERS, reported in (1982) 1 SCC 618.
Hence, the petitioner seeks for allowing of the writ petition.
6. Per contra, Sri S.S.Naganand, learned Senior Counsel appearing for the respondents, raised the following contentions:
(i) Firstly, petitioner Nos.2 to 694 retired during the period from 01.01.2007 to 23.05.2010. After a lapse of more than 11 years, they have filed the present writ petition. There is an inordinate delay in approaching this Court. In the pleadings, there is no explanation whatsoever for the delay in filing the writ petition.135
(ii) Secondly, on 26.11.2008, the Government of India, Ministry of Heavy Industries and Public Enterprises, Department of Public Enterprises issued an Office Memorandum enhancing the ceiling limit of gratuity for Executives and non-unionised Supervisors of Central Public Sector Enterprises (CPSEs) to Rs.10.00 lakhs with effect from 01.01.2007. The petitioners' demand for enhancement of gratuity was denied pursuant to the Charter of Demands in the year 2009, which they accepted. Thereafter, after a lapse of 11 years, they have approached this Court by filing the present writ petition. It is only pursuant to the directions issued by this Court in W.A. No.443/2019 C/w.
W.P.No.53708/2013, disposed of on 05.03.2021, that they have now approached this Court. Therefore, they are not entitled to any relief at the hands of this Court.
Delay defeats equity, and on this ground alone, the writ petition is liable to be dismissed.
136(iii) Thirdly, the petitioners were members of a recognised trade union of the answering respondent.
Accordingly, for the purpose of wage revision for unionised employees who were on the rolls of the third respondent as on 01.01.2007, the unions submitted their Charter of Demands in respect of wages and allied matters, and negotiations were commenced. A revised Charter of Demands of the BEML Employees Association was prepared, and the parties ultimately arrived at a settlement under a Memorandum of Settlement dated 24.01.2011, duly signed by the representatives of the Management and the recognised unions of all divisions of the answering respondent. Under Section 12(3) read with Section 18(3) of the Industrial Disputes Act, 1947, the said settlement is binding on both the petitioners and the answering respondent. As per the settlement, the demand of the union for enhancement of service 137 gratuity was expressly denied. Thereafter, the policy on wage revision for workmen was issued by way of General Bulletin dated 24.01.2011, as per Annexure R-7. In view of the same, the petitioners cannot now seek enhancement of the ceiling limit of gratuity from Rs.3.5 lakhs to Rs.10.00 lakhs.
(iv) Fourthly, workmen and executives stand on different footings insofar as their employment, remuneration, and the applicability and methodology of salary revision are concerned. The service conditions of workmen are regulated by the Standing Orders applicable to them and by the tri-partite Memorandum of Settlement entered into between the Management and the recognised unions. Therefore, it is contended that enhancement of the gratuity ceiling for executives and denial of the same benefit to workmen would not amount to discrimination.
138(v) Fifthly, the Office Memorandum dated 26.11.2008 issued by the Government of India, Ministry of Heavy Industries and Public Enterprises, Department of Public Enterprises (Annexure A), is applicable only to Executives and non-unionised Supervisors of CPSEs. The petitioners are members of a recognised union and therefore cannot claim parity with Executives or non-unionized Supervisors of CPSCs. In the third respondent-Establishment, employees are classified into two categories, namely workmen and officers. Wage revision for workmen is arrived at through a tri-partite settlement between the recognised unions of all divisions and the Management under Section 12(3) read with Section 18(3) of the Industrial Disputes Act, 1947. Based on the Charter of Demands submitted by the recognised unions and prolonged negotiations spanning nearly ten years, a Memorandum of Settlement was executed containing 139 the terms and conditions of service before the competent authority. Therefore, the petitioners cannot claim equality with non-unionised employees.
Consequently, enhancement of the gratuity ceiling for officers of the third respondent-Establishment pursuant to the directions of the Division Bench of this Court, and denial of the same relief to the petitioners, does not amount to discrimination. In support of this contention, reliance is placed on the judgments of the Apex Court in the case of STATE OF ORISSA vs. PYARIMOHAN SAMANTARAY AND OTHERS reported in (1977) 3 SCC 396 and in the case of K.V.RAJALAKSHMIAH SETTY AND ANOTHER vs. STATE OF MYSORE AND ANOTHER reported in 1966 SCC Online SC 77 and judgment of the Delhi High Court in the case of SAIL EX-EMPLOYEES ASSOCIATION vs. STEEL AUTHORITY OF INDIA 140 AND ANOTHER reported in 2009 SC Online Del 2420.
9. By way of rejoinder, learned Senior Counsel appearing for the petitioners submitted on the contention of delay, that there is no delay in filing this writ petition. Even after their retirement, the petitioners have been continuously submitting representations to the Hon'ble Ministers, vide Annexure-J dated 31.10.2014 and Annexure-K dated 27.01.2016, and have been agitating their rights since then. The petitioners are retired employees of the third respondent-
Establishment. The Payment of Gratuity Act is a beneficial piece of legislation, and gratuity is not a bonus but a statutory payment in consideration of the services rendered by the employees. Therefore, the rights of the petitioners cannot be denied solely on the ground of delay. Further, it is contented that similar public sector undertakings like HAL, BEL and Bharat Dynamics 141 workmen were paid. Hence, he prayed for allowing the writ petition.
10. Heard the learned counsel for the parties and perused the writ petition papers.
11. The first petitioner is an Association of ex-
employees of the third respondent-Company.
Petitioner Nos. 2 to 694 are workmen who retired from the service of the third respondent during the period from 01.01.2007 to 23.05.2010 and they are the members of the first petitioner.
12. The principal grievance of the petitioners is that the benefit of enhanced gratuity of Rs.10.00 lakhs has not been extended to them even though same benefit has been extended to the officers of the third respondent - Company which is violation of Article 14 of the Constitution of India.
14213. For the following reasons, the petitioners are not entitled to the benefit of enhanced gratuity of Rs.10.00 lakhs:
A. The specific contention of the petitioners is that, pursuant to the Office Memorandum dated 26.11.2008, enhancement of the ceiling limit of gratuity should also apply to workmen who retired between 01.01.2007 and 23.05.2010, and that the definition of "employee" under the Gratuity Act includes both workmen and officers.
The O.M. dated 26.11.2008 is not issued under the 1972 Act and also the said O.M. is not applicable to the unionized workmen. The petitioners case is considered under the 1972 Act, the ceiling limit of gratuity was Rs.3.5 lakhs up to 23.01.2010. By Notification dated 17.05.2010, published in the Gazette on 18.05.2010, the ceiling limit of gratuity was enhanced from Rs.3.5 lakhs to Rs.10.00 lakhs with effect from 24.05.2010.
143Since the petitioners were retired prior to 24.05.2010, they are not entitled to the enhanced gratuity of Rs.10.00 lakhs under the provisions of the 1972 Act.
B. The petitioners were members of recognised trade unions of respondent No.3. For the purpose of wage revision for unionised employees who were on the rolls of respondent No.3 as on 01.01.2007, the unions submitted their Charter of Demands relating to wages and allied matters. Negotiations were held pursuant thereto. One of the demands pertained to service gratuity. The relevant demand reads as follows:
"Gratuity Act should be amended ensuring at least one month's salary for each completed year of service and ceiling on maximum amount should be suitably increased to ensure higher amount (Rs.10.00 lakhs) with effect from 01.01.2007."144
After negotiations and the intervention of the Conciliation Officers and the Deputy Chief Labour Commissioner, Bengaluru, the parties arrived at a settlement as per the Memorandum of Settlement dated 24.01.2011, duly signed by the representatives of the Management and the recognized unions of all divisions of the third respondent under Section 12(3) read with Section 18(3) of the Industrial Disputes Act, 1947. The settlement clearly records that the demand relating to enhancement of the ceiling limit of gratuity was rejected by the Management. Other benefits were extended and accepted by the unions. Accordingly, the retired employees of the third respondent were paid gratuity of Rs.3.5 lakhs, which was accepted by the petitioners. Pursuant to the settlement, a General Bulletin was issued on 24.01.2011. Since the settlement was arrived at under Section 18(3) of the ID Act, it has statutory force. It is binding on both the 145 employer and employee. Therefore, the petitioners cannot seek enhancement of the gratuity amount contrary to the settlement.
(i) It is well settled by a catena of decisions of the Apex Court that a settlement entered into between the employer and the recognised trade union is binding on the parties and carries statutory force.
The Apex Court, in Barauni Refinery Pragatisheel Shramik Parishad v. Indian Oil Corporation Limited, reported in (1991) 1 SCC 4, has categorically held that such settlements are enforceable in law and bind not only the parties to the settlement but also the workmen represented by the union.
(ii) The said legal position has been reiterated in K.C.P. Limited v. Presiding Officer and Others, reported in (1996) 10 SCC 446, wherein the Apex Court observed that settlements arrived at in the 146 course of collective bargaining cannot be lightly ignored and are binding in nature.
(iii) Once again, in Transmission Corporation of A.P. Ltd. and Others v. P. Ramachandra Rao and Another, reported in (2006) 9 SCC 623, the Apex Court affirmed that settlements entered into under the Industrial Disputes Act have statutory sanctity and are binding on all concerned, unless set aside in accordance with law. In view of the above judgments, it is very clear that settlement is binding on both the petitioner and the respondent No.3.
Therefore, petitioners cannot seek enhancement of ceiling of gratuity contrary to the settlement.
C. The Government of India, Ministry of Heavy Industries and Public Enterprises, Department of Public Enterprises issued an Office Memorandum dated 26.11.2008 regarding service benefits, enhancing the ceiling limit of gratuity from Rs.3.5 147 lakhs to Rs.10.00 lakhs with effect from 01.01.2007.
This benefit was extended to Board-level and below Board-level Executives and non-unionised Supervisors in Central Public Sector Enterprises. It is not applicable to workmen, much less unionised workmen such as the petitioners. Therefore, the contention of the petitioners that the benefit under the Office Memorandum dated 26.11.2008 should also be extended to them is untenable.
D. Workmen and executives stand on different footings insofar as their employment and remuneration are concerned. The service conditions of workmen are governed by the Standing Orders framed under the Industrial Employment (Standing Orders) Act, 1946, whereas executives are governed by the Service Rules of the third respondent. The remuneration of workmen is determined through long-
term settlements arrived at by negotiations with 148 registered and recognised unions in accordance with the provisions of the Industrial Disputes Act. The tri-
partite Memorandum of Settlement signed between the Management and the unions before the competent authority is binding on the parties. Therefore, the contention of the petitioners that workmen and officers of the third respondent stand on the same footing and that denial of enhanced gratuity to workmen amounts to violation of Article 14 of the Constitution of India cannot be accepted. Workmen and officers constitute two distinct classes. The petitioners, being members of recognised unions, entered into a settlement with the Management and accepted gratuity of Rs.3.5 lakhs upon retirement.
Hence, their claim for enhancement of the gratuity ceiling is unsustainable. In similar circumstances, High Court of Delhi in the case of SAIL EX-EMPLOYEES ASSOCIATION (supra) held that employees who are 149 workmen constitute altogether different class from the Managers and Officers. The relevant paragraphs are extracted below:
"2. Another grievance of the Petitioner is that the ceiling on gratuity is applicable only to those employees who are in executive cadre and there is no ceiling in case of non-executive employees. The Petitioners have sought setting aside of the lower ceiling fixed by SAIL and have further sought removal of distinction between executives and non-executive employees in the matter of gratuity. They have also sought payment of difference in gratuity amount along with interest at the rate of 24 per cent per annum.
3. The Petition has been contested by the Respondent-Steel Authority of India Limited. It has been stated in the Counter Affidavit that Respondent No. 1 is an independent Company having its own policy and rules for its employees and is not a department of Government of India and, therefore, the decisions of Government of India in respect of Government employees are not 150 applicable to it. It has been further alleged that as per Clause 3.2.1 of SAIL Gratuity Rules, the amount of gratuity in respect of employees governed by the Memorandum of Agreement, arrived at in the National Joint Committee for Steel Industry, is to be decided as per the terms of the agreement. Even the fixation of salary and other benefits in respect of the non- executives is based on the agreement arrived at National Joint Committee for Steel Industry. The Memorandum of Agreements signed at the National level are implemented by entering upon by-partite settlement at the plant/unit level with the local management and local Union representing the non-executives and the workmen. The Memorandum of Agreement of Joint Wage Negotiating Committee for Steel Industries which was signed in October, 1970, provided that there shall be no ceiling or limit on the amount of gratuity payable. In all subsequent NJCS Agreements, it has been provided that the benefits given under the previous Agreements will continue and, therefore, upper limit on payment of gratuity has become non-operative in case of non- executive employees.151
4. It has also been alleged by the respondent that Executives being Officers/Managers at various levels are different and distinct class, compared to non- executives who constitute workmen. It has also been pleaded that since promotions from non-executives posts to executives post were accepted by the members of the Petitioner- Association, at the terms and conditions applicable to the executives, they are stopped from raising a grievance on this count. It has also been stated that Executive enjoys several benefits and allowances which are not available to non-executives and there cannot be any comparison since the two are distinct class categories. It has further been stated in Counter Affidavit that vide Government of India Ordinance dated 24.9.1997, under Payment of Gratuity Act, the amount of ceiling was increased from Rs. 1 lakh to Rs.2.5 lakh and further vide Payment of Gratuity (Amendment) Act, 1998 dated 23.6.1998, the ceiling was raised to Rs.3.5 lakh. The Rules of the Company were amended accordingly so as to raise the ceiling from the date of amendments.152
5. Let me first take up the grievance of the petitioners regarding distinction between executives and non-executives in the matter of payment of gratuity. Section 4(2) of the Payment of Gratuity Act, 1972 provides that for every completed year of service or part thereof in excess of six months, the employer shall pay gratuity to an employee at the rate of 15 days wages based on the rate of wages last drawn by the employee concerned. Sub- section (5) of Section 4 before its amendment with effect from 24.9.1997, provided that the amount of gratuity payable to an employee shall not exceed Rs. 1 lakh. It was increased first to Rs. 2.5 lakh and then to Rs. 3.5 lakh. The ceiling of Rs.3.5 lakh was prescribed by Payment of Gratuity (Amendment) Act, 1998, with effect from 24th September, 1997. Therefore, as far as Section 4(4) of Payment of Gratuity Act, 1972 is concerned, the upper ceiling was Rs.1 lakh prior to 24th September, 1997, which was fixed at Rs.3.5 lakh with effect from 24.9.1997.
6. Section 4(5) of the Payment of Gratuity Act, 1972 reads as under:153
"Nothing in this section shall affect the right of an employee to receive better terms of gratuity under any award or agreement or contract with the employer."
7. Thus, despite the upper ceiling prescribed by Sub-section (4), the employees are entitled to receive higher gratuity if it is so agreed under any award or an agreement or contract between the employer and the employees.
8. As disclosed in the counter affidavit, the salary and other benefits of non-executive employees of Steel Industry were fixed under an agreement arrived at the level of National Joint Committee for Steel Industry, which was followed by by-partite agreement at plants/unit level between the local management and the local unions representing the workmen. The counter affidavit shows that a Memorandum of Agreement of Joint Wage Negotiating Committee for steel industry signed in October, 1970 provided that there was to be no ceiling or limit on the amount of gratuity payable. It further shows that in all subsequent NJC's agreements, it was provided that the benefits provided under the previous agreement would 154 continue. Thus, in view of the agreement between the respondent and its workmen, there is no ceiling on the amount of gratuity payable to the non-executive employees and such an agreement is specifically permitted by Section 4(5) of the Payment of Gratuity Act, 1972.
9. It is true that differential treatment is being meted out by the respondent/SAIL to its employees forming part of the executive cadres and the employees who are non- executives/workmen. But, such a differential treatment is not without authority of law and is expressly permitted under Section 4(5) of the Payment of Gratuity Act, 1972. The Constitutional validity of Section 4(5) of Payment of Gratuity Act, 1972 has not been challenged by the petitioners. They have also not challenged the agreement between the respondent and its non-executive employees. So long as there is a subsisting agreement between the respondents and its non-executive employees to the effect that there will be no ceiling on the gratuity payable to the workmen and such an agreement is permissible in law, no fault can be found with the respondent 155 treating its employees forming part of executive cadres differently from the employees who are workmen, in the matter of Payment of Gratuity.
10. Even otherwise, the employees who are workmen, constitute an altogether different class from the employees who are Managers and Officers, being members of various executive cadres of the respondent/Company. The pay structure, allowances and service conditions of employees forming part of managerial/officer cadres are altogether different from the pay structure, allowances and service conditions of employees constituting non-executive cadres. Those who belong to executive cadres get not only higher salary but also better allowances, more perks and more favourable service conditions. In fact, executive cadres and non-executive cadres are altogether different classes and cannot be compared with each other. Differential treatment based on intelligible differentia is permissible under the Constitution so long as it has a reasonable nexus with the objective sought to be achieved in this behalf. Only those who are similarly situated are 156 entitled to equal treatment. Since the employees forming part of managerial cadres belong altogether to a different class, they cannot claim, as a matter of right, the same treatment which is given to the non-executive employees on account of a binding agreement between them and the respondent company. Therefore, this is no violation of Article 14 of the Constitution in payment of gratuity to the executives as per their statutory entitlements while paying gratuity to the non-executives in terms of the agreement between them and the management."
(i) The Apex Court in the case of STATE OF UTTARAKHAND vs. SUDHIR BUDAKOTI AND OTHERS reported in (2022) 13 SCC 256 has held that a mere differential treatment on its own cannot be termed as an anathema to Article 14 of the Constitution of India. The relevant paragraphs are extracted below:
"14. A mere differential treatment on its own cannot be termed as an "anathema to Article 157 14 of the Constitution". When there is a reasonable basis for a classification adopted by taking note of the exigencies and diverse situations, the Court is not expected to insist on absolute equality by taking a rigid and pedantic view as against a pragmatic one.
15. Such a discrimination would not be termed as arbitrary as the object of the classification itself is meant for providing benefits to an identified group of persons who form a class of their own. When the differentiation is clearly distinguishable with adequate demarcation duly identified, the object of Article 14 gets satisfied. Social, revenue and economic considerations are certainly permissible parameters in classifying a particular group. Thus, a valid classification is nothing but a valid discrimination. That being the position, there can never be an injury to the concept of equality enshrined under the Constitution, not being an inflexible doctrine.
16. A larger latitude in dealing with a challenge to the classification is mandated on the part of the Court when introduced either by the Legislature or the Executive as the case may 158 be. There is no way, courts could act like appellate authorities especially when a classification is introduced by way of a policy decision clearly identifying the group of beneficiaries by analysing the relevant materials.
17. The question as to whether a classification is reasonable or not is to be answered on the touchstone of a reasonable, common man's approach, keeping in mind the avowed object behind it. If the right to equality is to be termed as a genus, a right to non-
discrimination becomes a specie. When two identified groups are not equal, certainly they cannot be treated as a homogeneous group. A reasonable classification thus certainly would not injure the equality enshrined under Article 14 when there exists an intelligible differentia between two groups having a rational relation to the object. Therefore, an interference would only be called for on the Court being convinced that the classification causes inequality among similarly placed persons. The role of the court being restrictive, generally, the task is best left to the authorities concerned. When a classification is made on the recommendation 159 made by a body of experts constituted for the purpose, Courts will have to be more wary of entering into the said arena as its interference would amount to substituting its views, a process which is best avoided.
18. As long as the classification does not smack of inherent arbitrariness and conforms to justice and fair play, there may not be any reason to interfere with it. It is the wisdom of the other Wings which is required to be respected except when a classification is bordering on arbitrariness, artificial difference and itself being discriminatory. A decision made sans the aforesaid situation cannot be tested with either a suspicious or a microscopic eye. Good faith and intention are to be presumed unless the contrary exists. One has to keep in mind that the role of the Court is on the illegality involved as against the governance.
19. For the aforesaid principle of law, we would like to quote the elucidations of this Court in the following judgments:
19.1.Transport & Dock Workers Union v.
Mumbai Port Trust [Transport & Dock Workers 160 Union v. Mumbai Port Trust, (2011) 2 SCC 575 : (2011) 1 SCC (L&S) 566] : (SCC pp. 587-90, paras 36-37, 39-41, 43-44 & 48) "36. Differential treatment in our opinion does not per se amount to violation of Article 14 of the Constitution. It violates Article 14 only when there is no conceivable reasonable basis for the differentiation. In the present case, as pointed out above, there is a reasonable basis and hence in our opinion there is no violation of Article 14 of the Constitution.
37. In our opinion it is not prudent or pragmatic for the Court to insist on absolute equality when there are diverse situations and contingencies, as in the present case. In view of the inherent complexities involved in modern society, some free play must be given to the executive authorities in this connection.
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39. In our opinion, there is often a misunderstanding about Article 14 of the Constitution, and often lawyers and Judges tend to construe it in a doctrinaire and absolute sense, which may be totally impractical and make the working of the executive authorities extremely difficult if not impossible.
40. As Lord Denning observed:
'This power to overturn executive decision must be exercised very carefully, because you have got to remember that the executive and the local authorities have their very own responsibilities and they have the right to make decisions. The 161 courts should be very wary about interfering and only interfere in extreme cases, that is, cases where the court is sure they have gone wrong in law or they have been utterly unreasonable. Otherwise you would get a conflict between the courts and the Government and the authorities, which would be most undesirable. The courts must act very warily in this matter.' [See Judging the World : Law and Politics in the World's Leading Courts by Garry Sturgess, Philip Chubb (Butterworths, 1988).]"
41. In our opinion Judges must maintain judicial self-restraint while exercising the powers of judicial review of administrative or legislative decisions. "In view of the complexities of modern society", wrote Justice Frankfurter, while Professor of Law at Harvard University, "and the restricted scope of any man's experience, tolerance and humility in passing judgment on the worth of the experience and beliefs of others become crucial faculties in the disposition of cases. The successful exercise of such judicial power calls for rare intellectual disinterestedness and penetration, lest limitation in personal experience and imagination operate as limitations of the Constitution. These insights Mr Justice Holmes applied in hundreds of cases and expressed in memorable language : It is misfortune if a Judge reads his conscious or unconscious sympathy with one side or the other prematurely into the law, and forgets that what seem to him to be first principles are believed by half his fellow men to be wrong."
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43. In our opinion adjudication must be done within the system of historically validated restraints and conscious minimisation of the Judges' preferences. The Court must not embarrass the administrative authorities and must realise that administrative authorities have expertise in the field of administration while the Court does not. In the words of Chief Justice Neely, former Chief Justice of the West Virginia Supreme Court of Appeals:
'I have very few illusions about my own limitations as a Judge. I am not an accountant, electrical engineer, financer, banker, stockbroker or system management analyst. It is the height of folly to expect Judges intelligently to review a 5000 page record addressing the intricacies of a public utility operation. It is not the function of a Judge to act as a super board, or with the zeal of a pedantic school master substituting its judgment for that of the administrator.'
44. In administrative matters the Court should, therefore, ordinarily defer to the judgment of the administrators unless the decision is clearly violative of some statute or is shockingly arbitrary. In this connection, Justice Frankfurter while Professor of Law at Harvard University wrote in The Public and its Government:
'With the great men of the Supreme Court constitutional adjudication has always been statecraft. As a mere Judge, Marshall had his superiors among his colleagues. His supremacy lay in his recognition of the practical needs of the Government. The great Judges are those to whom the Constitution is not primarily a text for 163 interpretation but the means of ordering the life of a progressive people.' ***
48. In Kesavananda Bharati v. State of Kerala [Kesavananda Bharati v. State of Kerala, (1973) 4 SCC 225 : AIR 1973 SC 1461] Khanna, J. observed : (SCC p. 821, para 1535) '1535. In exercising the power of judicial review, the courts cannot be oblivious of the practical needs of the Government. The door has to be left open for trial and error.' "
19.2. B. Shamasundar v. University of Mysore [B. Shamasundar v. University of Mysore, 1996 SCC OnLine Kar 430] : (SCC OnLine Kar paras 6-7 & 11) "6. Equality before law and equal protection of laws is the heart and soul of the constitutional system adopted by this country. The right to equality and equal protection of laws under Article 14 are genus and the right to non-discrimination are the species. Equality as contemplated under the constitutional scheme means equality among equals. The doctrine of equality is considered to be a corollary to the concept of Rule of Law which postulates that every executive action, if it is to operate to the prejudice of any person must be fair and referable to legal authority. What Article 14 prohibits is the class legislation and not reasonable classification. If classification is based upon reasonable criteria and the persons belonging to well-defined class are treated 164 equally, the vice of discrimination would not be attracted. In order to pass the test of reasonable classification the impugned statute, order or notification is required to pass the twin tests of permissible classification viz.
(i) that the classification must be founded on an intelligible differentia which distinguishes persons or things that are grouped together from others left out of the group and;
(ii) that, that differentia must have a rational relation to the object sought to be achieved by the impugned statute or order.
7. It is not conceived that the classification should be scientifically perfect or logically complete. The Court would not interfere unless it is shown that the classification resulted in inequality amongst the persons similarly situated. The reasonable classification expected to stand the test of the constitutional guarantees requires that such classification was real and substantial which contemplated some just reasonable relation to the job of the legislation. The Courts have not to determine as to whether the impugned action has resulted in inequality but have to decide whether there was some differentia which had an object to be achieved by the impugned action.
Mere differentiation per se does not amount to discrimination attracting the operation of the guarantee of equality. The purpose and object of the impugned action has to be ascertained from the attending circumstances in each case.
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11. Applying the tests noted hereinabove it is apparent that the appellants did not 165 discharge the initial onus of proof of prima facie satisfying the Court that the impugned statute was violative of Articles 14 & 16 of the Constitution of India. The mere fact that the statute provided a different age of retirement for the teachers of the University was by itself not sufficient to conclude that the same was discriminatory or that the classification contemplated was not reasonable. It has been conceded before us that classification was made in favour of a specified class i.e. the teachers as defined under Sections 2(7) and 2(8) of the Karnataka State Universities Act, 1976 (hereinafter called "the Act"). The classification thus made in favour of teachers cannot be held to be discriminatory. Such classification was held permissible in State of M.P. v. Hari Dutt Sharma [State of M.P. v. Hari Dutt Sharma, 1993 Supp (2) SCC 192 : 1993 SCC (L&S) 358] . In LIC v. S.S. Srivastava [LIC v. S.S. Srivastava, 1988 Supp SCC 1 : 1988 SCC (L&S) 375] , it was held that while determining the question regarding the fixation of age for retirement the Court can take judicial notice of different age of retirement prevailing in several services in the country. The discrimination as regards the age of retirement between employees belonging to different classes though in the same service could not be termed to be discriminatory. The teachers within the meaning of the Act include Professors, Readers, Lecturers and other persons imparting instructions in any affiliated college. Even though the definition is inclusive, yet it is only for the University to consider and decide as to who were the persons appointed for the purpose of imparting instructions in the University or in the colleges maintained by the University. This Court cannot embark upon 166 the task of deciding as to who was a teacher within the meaning of the Act. The Division Bench of this Court in University of Mysore v. P. Maribasavaradya [University of Mysore v. P. Maribasavaradya, 1990 SCC OnLine Kar 475 : ILR 1990 Kar 3671] considered this aspect of the matter as well and rightly came to the conclusion that the appellants therein who were the Research Assistants could not be held to be teachers on the basis of the performance of their duties. Clause (d) of Statute 2 of the impugned statutes defined the teacher of the University to mean such persons who were appointed for the purposes of imparting instructions in University or in any college maintained by the Universities. It is admitted that none of the appellants before us was appointed as teacher of the University for being entitled to the benefit of Statute 3 which is impugned before us. Whether all the appellants or any one of them was imparting instructions is a question which can properly be appreciated and adjudicated by the University, the employer of the appellants. This Court cannot embark upon deciding the academic question on the basis of assumptions and presumptions. The appellants have not been in a position to persuade us to disagree with the earlier judgment of this Court in University of Mysore v. P. Maribasavaradya [University of Mysore v. P. Maribasavaradya, 1990 SCC OnLine Kar 475 : ILR 1990 Kar 3671] . We are also of the opinion that the classification contemplated by the impugned statute is neither unreasonable nor without any basis."
19.3.Shyam Babu Verma v. Union of India [Shyam Babu Verma v. Union of India, (1994) 167 2 SCC 521 : 1994 SCC (L&S) 683] : (SCC p. 525, para 9) "9. It was then urged on behalf of the petitioners that on principle of "equal pay for equal work" they were entitled to pay scale of Rs 330-560. It was pointed out that they have been performing the same nature of work, which was being performed by other Pharmacists Grade-B who have been given the scale of Rs 330-560. The nature of work may be more or less the same but scale of pay may vary based on academic qualification or experience which justifies classification. The principle of "equal pay for equal work" should not be applied in a mechanical or casual manner. Classification made by a body of experts after full study and analysis of the work should not be disturbed except for strong reasons which indicate the classification made to be unreasonable. Inequality of the men in different groups excludes applicability of the principle of "equal pay for equal work" to them. The principle of "equal pay for equal work" has been examined in State of M.P. v. Pramod Bhartiya [State of M.P. v. Pramod Bhartiya, (1993) 1 SCC 539 : 1993 SCC (L&S) 221] by this Court. Before any direction is issued by the Court, the claimants have to establish that there was no reasonable basis to treat them separately in matters of payment of wages or salary. Then only it can be held that there has been a discrimination, within the meaning of Article 14 of the Constitution."
19.4. Union of India v. International Trading Co. [Union of India v. International Trading 168 Co., (2003) 5 SCC 437] : (SCC p. 445, paras 15-16) "15. While the discretion to change the policy in exercise of the executive power, when not trammelled by any statute or rule is wide enough, what is imperative and implicit in terms of Article 14 is that a change in policy must be made fairly and should not give the impression that it was so done arbitrarily or by any ulterior criteria. The wide sweep of Article 14 and the requirement of every State action qualifying for its validity on this touchstone irrespective of the field of activity of the State is an accepted tenet. The basic requirement of Article 14 is fairness in action by the State, and non-arbitrariness in essence and substance is the heartbeat of fair play. Actions are amenable, in the panorama of judicial review only to the extent that the State must act validly for a discernible reason, not whimsically for any ulterior purpose. The meaning and true import and concept of arbitrariness is more easily visualised than precisely defined. A question whether the impugned action is arbitrary or not is to be ultimately answered on the facts and circumstances of a given case. A basic and obvious test to apply in such cases is to see whether there is any discernible principle emerging from the impugned action and if so, does it really satisfy the test of reasonableness.
16916. Where a particular mode is prescribed for doing an act and there is no impediment in adopting the procedure, the deviation to act in a different manner which does not disclose any discernible principle which is reasonable itself shall be labelled as arbitrary. Every State action must be informed by reason and it follows that an act uninformed by reason is per se arbitrary."
19.5.Hotel & Bar (FL.3) Assn. of T.N. (HOBAT) v. State of T.N. [Hotel & Bar (FL.3) Assn. of T.N. (HOBAT) v. State of T.N., 2015 SCC OnLine Mad 7092] : (SCC OnLine Mad para 17) "17. The power of judicial review over a policy decision in the field of revenue is quite settled. Such a decision is not required to be tested by a court of law with suspicious and microscopic eye. The parameters for decision are good faith and intention. A constitutional court will have to look at the decision made by the Executive or a Legislature by taking a practical view and it should rather avoid an absolute and inflexible concept. An interpretation, which serves the legislative object and intent leading to a purposive construction, is required to be made by the Court."
19.6. Narmada Bachao Andolan v. Union of India [Narmada Bachao Andolan v. Union of India, (2000) 10 SCC 664] : (SCC p. 762, para
229) 170 "229. It is now well-settled that the courts, in the exercise of their jurisdiction, will not transgress into the field of policy decision. Whether to have an infrastructural project or not and what is the type of project to be undertaken and how it has to be executed, are part of policy-making process and the courts are ill-equipped to adjudicate on a policy decision so undertaken. The Court, no doubt, has a duty to see that in the undertaking of a decision, no law is violated and people's fundamental rights are not transgressed upon except to the extent permissible under the Constitution."
19.7. State of M.P. v. Narmada Bachao Andolan [State of M.P. v. Narmada Bachao Andolan, (2011) 7 SCC 639 : (2011) 3 SCC (Civ) 875] : (SCC pp. 670-71, para 36) "36. The Court cannot strike down a policy decision taken by the Government merely because it feels that another decision would have been fairer or more scientific or logical or wiser. The wisdom and advisability of the policies are ordinarily not amenable to judicial review unless the policies are contrary to statutory or constitutional provisions or arbitrary or irrational or an abuse of power."
19.8. Indian Drugs & Pharmaceuticals Ltd. v. Workmen [Indian Drugs & Pharmaceuticals Ltd. v. Workmen, (2007) 1 SCC 408 : (2007) 1 SCC (L&S) 270] : (SCC pp. 424-25, para 29) 171 "29. In para 19 of the aforesaid judgment of the Constitution Bench, an important observation has been made about whether the court can impose financial burden on the State in this manner. Para 19 states as under : [Umadevi (3) case [State of Karnataka v. Umadevi (3), (2006) 4 SCC 1 : 2006 SCC (L&S) 753] , SCC pp. 25-26] '19. One aspect arises. Obviously, the State is also controlled by economic considerations and financial implications of any public employment. The viability of the department or the instrumentality of the project is also of equal concern for the State. The State works out the scheme taking into consideration the financial implications and economic aspects. Can the court impose on the State a financial burden of this nature by insisting on regularisation or permanence in employment, when those employed temporarily are not needed permanently or regularly? As an example, we can envisage a direction to give permanent employment to all those who are being temporarily or casually employed in a public sector undertaking. The burden may become so heavy by such a direction that the undertaking itself may collapse under its own weight. It is not as if this had not happened. So, the court ought not to impose a financial burden on the State by such directions, as such directions may turn counterproductive.' "
19.9. Union of India v. International Trading Co. [Union of India v. International Trading Co., (2003) 5 SCC 437] : (SCC pp. 445-46, paras 17-20) 172 "17. The courts as observed in G.B. Mahajan v. Jalgaon Municipal Council [G.B. Mahajan v. Jalgaon Municipal Council, (1991) 3 SCC 91] are kept out of the lush field of administrative policy except where a policy is inconsistent with the express or implied provision of a statute which creates the power to which the policy relates or where a decision made in purported exercise of power is such that a repository of the power acting reasonably and in good faith could not have made it. But there has to be a word of caution. Something overwhelming must appear before the court will intervene. That is and ought to be a difficult onus for an applicant to discharge.
The courts are not very good at formulating or evaluating policy. Sometimes when the courts have intervened on policy grounds the courts' view of the range of policies open under the statute or of what is unreasonable policy has not got public acceptance. On the contrary, curial views of policy have been subjected to stringent criticism.
18. As Professor Wade points out (in Administrative Law by H.W.R. Wade, 6th Edn.), there is ample room within the legal boundaries for radical differences of opinion in which neither side is unreasonable. The reasonableness in administrative law must, therefore, distinguish between proper course and improper abuse of power. Nor is the test court's own standard of reasonableness as it might conceive it in a given situation. The point to note is that the thing is not unreasonable in the legal sense merely because the court thinks it to be unwise.
19. In Union of India v. Hindustan Development Corpn. [Union of India v.
173Hindustan Development Corpn., (1993) 3 SCC 499] it was observed that decision taken by the authority must be found to be arbitrary, unreasonable and not taken in public interest where the doctrine of legitimate expectation can be applied. If it is a question of policy, even by ways of change of old policy, the courts cannot intervene with the decision. In a given case whether there are such facts and circumstances giving rise to legitimate expectation, would primarily be a question of fact.
20. As was observed in Punjab Communications Ltd. v. Union of India [Punjab Communications Ltd. v. Union of India, (1999) 4 SCC 727] the change in policy can defeat a substantive legitimate expectation if it can be justified on "Wednesbury [Associated Provincial Picture Houses Ltd. v. Wednesbury Corpn., (1948) 1 KB 223 (CA)] reasonableness". The decision-maker has the choice in the balancing of the pros and cons relevant to the change in policy. It is, therefore, clear that the choice of policy is for the decision- maker and not the court. The legitimate substantive expectation merely permits the court to find out if the change of policy which is the cause for defeating the legitimate expectation is irrational or perverse or one which no reasonable person could have made. A claim based on merely legitimate expectation without anything more cannot ipso facto give a right. Its uniqueness lies in the fact that it covers the entire span of time : present, past and future. How significant is the statement that today is tomorrow's yesterday. The present is as we experience it, the past is a present memory and future is a present expectation. For legal 174 purposes, expectation is not same anticipation. Legitimacy of an expectation can be inferred only if it is founded on the sanction of law."
20. We have recorded the facts in the preceding paragraphs. Law has become quite settled that the appellant is not bound by any direction issued by the Central Government which would at worst be mandatory to the Central Universities and the Central Government Colleges receiving funds. Thus, any such decision would obviously be directory to the State Government Colleges and Universities, being in the nature of a mere recommendation.
21. The aforesaid position has been clarified by the decision of this Court in Kalyani Mathivanan v. K.V. Jeyaraj [Kalyani Mathivanan v. K.V. Jeyaraj, (2015) 6 SCC 363] : (SCC p. 396, para 62) "62. ... 62.2. The UGC Regulations being passed by both the Houses of Parliament, though a subordinate legislation has binding effect on the universities to which it applies.
62.3. The UGC Regulations, 2010 are mandatory to teachers and other academic staff in all the Central universities and colleges thereunder and the institutions 175 deemed to be universities whose maintenance expenditure is met by UGC.
62.4. The UGC Regulations, 2010 are directory for the universities, colleges and other higher educational institutions under the purview of the State legislation as the matter has been left to the State Government to adopt and implement the Scheme. Thus, the UGC Regulations, 2010 are partly mandatory and are partly directory."
22. The High Court of Uttarakhand in our opinion has completely misconstrued the facts. The appellant nowhere has made a decision to accept and adopt the circular of the Central Government pertaining to the Registrars working in the Universities coming under its purview. In the absence of any legal right with the corresponding duty, such a relief can never be asked for, particularly when there are clear and specific rules provided for the pay scale of Registrars by the appellant itself. The decision of the appellant qua the Lecturers who form a distinct group as against Respondent 1 who holds a higher position in the administration has been lost sight of. Merely because Respondent 1 was made to fill the gap by temporarily taking up the job of a Lecturer, he would never become one and so also a Lecturer, who might undertake the job of a 176 Registrar. This is nothing but an administrative convenience borne out of a contingency. When the classification is distinct and clear having adequate rationale with due relation to the objective, there is no reason to hold otherwise by treating a Registrar on a par with the Lecturers. One is meant for administration and the other teaching. The High Court has also not considered the financial implications as any decision would not rest with Respondent 1 alone, but the entirety of the administrative staff."
(ii) In the light of the foregoing discussions, the contention of the petitioners that officers and workmen of respondent No.3 Company stands on same footing and denial of enhanced payment of gratuity amount to the petitioners is violative of Article 14 of the Constitution of India, cannot be accepted.
E. The Government of India, Ministry of Heavy Industries and Public Enterprises, Department of Public Enterprises issued an Office Memorandum 177 dated 26.11.2008 enhancing the ceiling limit of gratuity for Executives and non-unionised Supervisors of Central Public Sector Enterprises from Rs.3.5 lakhs to Rs.10.00 lakhs with effect from 01.01.2007. The same benefit was extended to officers of certain Public Sector Companies. The petitioners' request for enhancement of gratuity was rejected by the Management in the year 2010 itself, which was not challenged. After a lapse of more than 11 years, the petitioners have approached this Court, that too, only after the Division Bench of this Court allowed the writ appeals filed by retired officers of the third respondent Company in W.A.No.443/2019 C/w.W.P.No.23629/ 2019, disposed of on 05.03.2021. Though the petitioners contend that they had submitted representations to the concerned Minister on 31.10.2014 and again on 18.03.2016, repeated representations after rejection do not constitute a satisfactory explanation for delay. The Apex Court, 178 in the case of PYARIMOHAN SAMANTARAY (supra) has held that repeated representations after rejection of an earlier representation cannot condone the delay. Even on the ground of delay, the petitioners are not entitled to any relief.
14. In the judgment relied upon by the petitioners in the case of ARVIND KUMAR SRIVASTAVA (supra), the Apex Court held as under:
"22.1. Normal rule is that when a particular set of employees is given relief by the Court, all other identically situated persons need to be treated alike by extending that benefit. Not doing so would amount to discrimination and would be violative of Article 14 of the Constitution of India. This principle needs to be applied in service matters more emphatically as the service jurisprudence evolved by this Court from time to time postulates that all similarly situated persons should be treated similarly. Therefore, the 179 normal rule would be that merely because other similarly situated persons did not approach the Court earlier, they are not to be treated differently."
15. There is no dispute with regard to the proposition laid down therein. However, as already held, the petitioners and the officers of respondent No.3 - Company are not the persons who are identically situated. Therefore, there is no violation of Article 14 of the Constitution of India.
16. In the same judgment, the Apex Court, in paragraphs 22.2 and 22.3, considered the exception relating to persons who approach the Court after undue delay. The relevant portion is extracted below:
"22.2. However, this principle is subject to well recognized exceptions in the form of laches and delays as well as acquiescence. Those persons who did not challenge the wrongful action in their cases and acquiesced into the same and woke up after long delay 180 only because of the reason that their counterparts who had approached the Court earlier in time succeeded in their efforts, then such employees cannot claim that the benefit of the judgment rendered in the case of similarly situated persons be extended to them. They would be treated as fence-sitters and laches and delays, and/or the acquiescence, would be a valid ground to dismiss their claim.
22.3. However, this exception may not apply in those cases where the judgment pronounced by the Court was judgment in rem with intention to give benefit to all similarly situated persons, whether they approached the Court or not. With such a pronouncement the obligation is cast upon the authorities to itself extend the benefit thereof to all similarly situated person. Such a situation can occur when the subject matter of the decision touches upon the policy matters, like scheme of regularisation and the like (see K.C. Sharma & Ors. v. Union of India ((1997) 6 SCC 721. On the other hand, if the judgment of the Court was in personam holding that benefit of the said judgment shall accrue to the parties 181 before the Court and such an intention is stated expressly in the judgment or it can be impliedly found out from the tenor and language of the judgment, those who want to get the benefit of the said judgment extended to them shall have to satisfy that their petition does not suffer from either laches and delays or acquiescence."
17. The writ petition is devoid of merit.
Accordingly, it is dismissed.
Sd/-
(H. T. NARENDRA PRASAD) JUDGE Cm/-