Karnataka High Court
T. Narayanaswamy vs Union Of India on 24 February, 2026
Author: H.T. Narendra Prasad
Bench: H.T. Narendra Prasad
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NC: 2026:KHC:11526
WP No. 39796 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 24TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE H.T. NARENDRA PRASAD
WRIT PETITION NO. 39796 OF 2025 (S-R)
BETWEEN:
T. NARAYANASWAMY
S/O LATE THAMMANNA
AGED 69 YEARS
JUDICIAL MEMBER (RETD.)
KARNATAKA STATE ADMINISTRATIVE TRIBUNAL
PRESENTLY R/AT NO. 22, 3RD CROSS
DHANALAKSHMI LAYOUT
VIRUPAKSHAPURA, BENGALURU-560097.
...PETITIONER
(BY SRI. NARAYANA BHAT M., ADVOCATE)
AND:
1. UNION OF INDIA
THROUGH ITS SECRETARY
Digitally signed by MINISTRY OF PERSONNEL
MALATHI PUBLIC GRIEVANCES AND PENSIONS
CHALUVA IYENGAR
DEPARTMENT OF PERSONNEL & TRAINING (DOPT)
Location: HIGH
COURTOF NEW DELHI - 110001.
KARNATAKA
2. STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
DEPARTMENT OF PERSONNEL
AND ADMINISTRATIVE REFORM
VIDHANA SOUDHA, BENGALURU-560001.
3. THE KARNATAKA STATE ADMINISTRATIVE TRIBUNAL
REP. BY ITS REGISTRAR
KANDAYA BHAVAN
BENGALURU - 560009.
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NC: 2026:KHC:11526
WP No. 39796 of 2025
HC-KAR
4. THE PRINCIPAL ACCOUNTANT GENERAL (A & E)
KARNATAKA, PARK HOUSE ROAD
BENGALURU-560001.
5. SENIOR ACCOUNTS OFFICER
OFFICE OF THE PRINCIPAL ACCOUNTANT
GENERAL (A & E) KARNATAKA
PARK HOUSE ROAD, BENGALURU - 560001
...RESPONDENTS
(BY SRI. S.RAJASHEKAR, ADVOCATE FOR R1
SRI. SPOORTHY HEGDE N, HCGP FOR R2:
SRI. RAGHAVENDRA G GAYATHRI, ADVOCATE FOR R3:
SRI. N AMARESH, SENIOR CGC FOR R4 & R5)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI QUASHING THE PORTION OF THE PPO ORDER
BEARING NO 10557-JUDICIAL DATED 12.02.2025 ISSUED BY
THE 5TH RESPONDENT PRODUCED AT ANNEXURE-C TO THE
EXTENT OF NON CONSIDERATION OF 15 YEARS AND 4
MONTHS SERVICE AND CONSIDERING ONLY 5 YEARS AND 4
MONTHS OF SERVICE BY IGNORING ADDITIONAL 10 YEARS OF
SERVICE AT BAR AS VIOLATIVE OF ARTICLE 14,16 AND 21 OF
THE CONSTITUTION AND ETC.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
CORAM: HON'BLE MR. JUSTICE H.T. NARENDRA PRASAD
ORAL ORDER
This writ petition is filed under Article 226 of the Constitution of India, seeking the following reliefs:
a) Issue a writ of certiorari quashing the portion of the PPO order Bearing No 10557-
Judicial dated 12.02.2025 issued by the 5th -3- NC: 2026:KHC:11526 WP No. 39796 of 2025 HC-KAR Respondent produced at Annexure-C to the extent of non consideration of 15 years and 4 months service and considering only 5 years and 4 months of service by ignoring additional 10 years of service at Bar as violative of Article 14,16 and 21 of the Constitution.
b) Issue a writ of mandamus directing the Respondents to:
(i) Add 10 years of Bar practice under Section 14-A of the High Court Judges (Salaries and Conditions of Service) Act, 1954 to the Petitioner's qualifying service;
(ii) Re-fix the pension based on 15 years 4 months of qualifying service;
(iii) Recalculate and pay revised DCRG accordingly;
(iv) Consider and sanction pension commutation as per law by addition of 15 years 4 months of qualifying service;
(v) Pay all arrears arising from revision of pension, DCRG, and commutation together with interest at admissible rates.
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NC: 2026:KHC:11526 WP No. 39796 of 2025 HC-KAR
(vi) Pay interest on all arrears arising from revision of pension, DCRG, and commutation together with interest at admissible rates at 15% per annum to meet the ends of Justice.
c) Issue a writ of mandamus, any other appropriate writ, order or direction holding that the Petitioner is entitled to pensionary benefits on par with Judges appointed under Article 217(2) of the Constitution to meet the ends of justice.
d) Award Costs of this Writ Petition and Pass any other order as deemed fit in the interests of justice and equity.
2. The case of the petitioner is that he is a retired Judicial Member of the Karnataka State Administrative Tribunal. He was appointed to the said post under the Advocates' quota, having been directly recruited from the Bar, and retired on attaining the age of superannuation on 18.10.2024, after rendering five years of service, four months and four days as a Judicial Member. Though he -5- NC: 2026:KHC:11526 WP No. 39796 of 2025 HC-KAR retired on 18.10.2024, his pension and terminal benefits have not been settled till date.
3. The learned counsel appearing for the fourth respondent has filed a memo enclosing the Pension Payment Order in respect of the petitioner.
4. In view of the above, the respondent Nos. 4 and 5 are directed to pay the pension and gratuity as per the Pension Payment Order submitted along with the memo, in any event, within a period of four weeks from the date of receipt of a copy of this order.
5. The learned counsel for the petitioner submits that there has been a delay of more than ten months in settling the pension and, therefore, the petitioner is entitled to interest.
6. Insofar as this aspect is concerned, liberty is reserved to the petitioner to file a representation before the Government seeking interest. If such a representation -6- NC: 2026:KHC:11526 WP No. 39796 of 2025 HC-KAR is submitted, the second respondent - State is directed to consider the same in accordance with law.
7. Further, if there is any discrepancy in the fixation of pension, liberty is reserved to the petitioner to submit a representation to the competent authority. If such a representation is submitted, the competent authority shall consider the same, after giving notice to the petitioner, and pass orders in accordance with law.
With the above observations, the writ petition stands disposed of.
In view of disposal of the main matter, all pending applications stand disposed of.
Sd/-
(H.T. NARENDRA PRASAD) JUDGE CM LIST NO.: 1 SL NO.: 73