N Krishnappa S/O Late Nagappa vs Canara Bank on 14 November, 2008

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Karnataka High Court

N Krishnappa S/O Late Nagappa vs Canara Bank on 14 November, 2008

Bench: Anand Byrareddy

1
IN THE HIGH, COURT GF KARNATAKA AT BAN(§AE;{)RE

DATED THIS THE 14'" DAY OF NOVEMBER_ﬁ?")§'$2;'~V«..V: % 

BEFORE :

THE H{)}~»¥'BLE MR. JUSHCE; 3~YRAm:;£s:)¥? 
WRIT PIE1'I'I'l'ION No.:3_a:_+;s7 CF %2gd3 is-R:ﬁs)j%%   %
BETWEEN:   L     

N. Krishnappa, 35 years  

S39 §,a:e:» Nagappa V

Barker wmrkmg as: '  H V. _  
Officer in Juninf Mj;%;.nage2'2<:er;t  "    
Gradt: Si::cslc~:-1},"'C';;mé:--:a':Ba11L;~.,,__'    '

Hebbal B:'an§;l.3 1  L    

Ba13gaIt3i'e«§5{0%'<'}24VV'  
Since..:-mmpulsxzzjly r¢tire'd and

 - .% Reﬁﬁﬁns #1 Na ii¥*:%'2- %%%%% .. -
 VI<i:::11'%Aesi;a;-anal' Niiaya
V'  E*€.~:sa'i' =Bap£i':5i Clx1'u§ch

;E*Iaga_:~:¢tt3*§ia§}y V  V V 
Barugéiiure;-.S6{} 694  PETITIONER

 . *..(By Shri . 1M. N. Pmsanlia, Advocaitr fur Shri. F. S. Rajagopai,

 b '4 htpaﬂara Bank
' " A body camstitutcd under the

Banking Cumpi.-mics



(Acquisition and Tr;-n'1:~:£'t:r

of Understandings} Act, 1976
Represented by its

Assistant General" Managcr
Staff Smsiiun (()f§<:crs')
Bangalore Circle Office
Spencefs Tsbwers, 86

M_ ('_}_ Read   =   _  
Bangalore:-S60 001      "REAS1?.€}NDENT

(By Shri. T. R. K. Pmaa,%A§Tvu¢aa;§)i " x   

This   uiiciéﬁg'  226 and 227 of the

Constitutiqn <3;f'.VI£xaiiaV;3ra}_'i:og":o' :.;1;asi1?the: order datsd 8.4.2992 of
the respi)nd£:ﬁte'f3ank.7§ikIey A;.gi'r2sxuré"D and direct Elm respundeni {:3
pay to the --.g.!v3!§.titS:.i{3f é;'z}($}!,1i}2t3I}'£3 fer the period of 150 days caf
previ1cgté'lea"s;6 siaaiiihg ii;\__i"iié:v~'crt:dit of the petiiiuncr at the ﬁrm:
af his ret§réin¢n§td}gcti1§:r" tgiih interes: thereon at 18% per annum
{rum 22.. 20.2061' uniﬂ daéc (if payimsrsi.

_      earning on far Hearing this day, {he
V C.92;:'£. made 3&2»; 'failmving: ---

ORBER

" Iiéagd {he Cuunsel {Ext {he peiiiiuncr and the !"€'.'§pl)i1d@I!i,

 pciiiiuner who had joincci the stsrviccs :2? [$26

H   ;§:§;pe;1dt:nl~Ea:;}<T in [Em year 197'? as 3 cierk. was pmmmcd 3:;

 »  nﬁkscr in Junior Managwmeni Grade Scaled with effect Ema the

S



ytzar 1996. During the year 2000, in corztemplaﬁoni':§{"'§§é:I'{§.:iriV' 

disciplinary pmwcxiings, the peiiiiui;-mr "_ wa;s  k::p{:   '

susspcnsiun. Uliimaiciy, the pcii£i:3ncf"%wa%:§.V_impt)§§:;+jA"2: prtinqﬁiy '(iifj

mmpuisury reiiremezni iivm and ht':= .¢timg5_txI3'(3ri3§= reiired

with circus fmm z2'10.,°«,s<:-:32. '~A"s£ét§uV{{;ry' appgai {Ems by the
pciitiuncr was 3350 AV   authority on
23.5.2062.  :j*.:§:;t..s*:<:rx"r».*A,A§'1"'£\-i¢';.r£.'ﬁifsépciiiionczr, i§}62"t:f{.)I'6?

bccanitc ﬁnalf   '"

Ii i§§.L¥1E:..pé1i§i;3£:§_1:7:§'c:;ﬁ'i:::n*iic:on ihzzi ibis': Service Rcgulaliuns,

gevemiiig lh¢4"'t~:r1jj3ltxya:vt:§§".uVI""iize Bank namely, the Canara Bank

 'késéﬁiaiiezzs, 1979, made by {his Board mi'

Di£*é:1;§0fs,. dx.§é:s deﬁne the ward 'mtircmeni' or 'n;:£irt:d'.

 Rcgu§a._Ei0r§_'33,ré:ad:s as undcy:

'_ ua

.28. A12' Ienwe shezli iaps-e 9?! the deaf}: of
the Oﬁ?eer' 6*?' gfﬁie ceases ta: give in the serwce
z:y' rhea Barsk, pravsded ihaz' where an ()}j'?.»::w
dies £14 service, rfzere shalf be payabﬁe Ia his
iegai represerztatiue smrzs whéch wcwuid }:¢:nke

beer: vazﬁie :0 the Qﬁcer ifh»;-2 52:33 £?§»¥."1f£é6l
Wu' #4 v'

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6f the priviiegé leave, £ke;::'z' ﬁe Ema! 

acmérrtulzwfed 62'? rise time zifkis: death.

Provideci fmker that w#:ere _'¢::r§ '  L.
Qﬁcrer' retires from the Br3#?2k".s:« 5:¢r}»%iae3,4   V
:s'hac'.a' be eligibie :0 be 3:35}:     A
50 the emalzmerits qf'é3::r}f pen};-xi gm'

Jews that key: has acc2;§§i:,s.i_2}a:2c;', "

It is {hat pctiiioaacfs"--a§§§n.ltﬁ}£iLi13;§Ha.i h§'had a priviiegc Ieavcs
uf 150 days siandia:-g' to hi:é;"cre{i:i§,v 'asfnti  of his reﬁremeni.

On cori;__pu!s:2ry'"':>»;:i§19erx;é1:£;"'*!hc -petitioner claims that he was

entitled to  "p:~;i<Vi a."§:§rt1.§{;t§ixéaleni in firm: emulumenis tel' 150

 day;-1'-§§gi' ;13ri\;i§cg.£§'"£z::>.g\§g:.vil1ai he had 3¢:cu.nimla{¢:rd in his credit.

 ¥'§'1&e;2. _  was not mada, thug pefiﬁiuner had niadts a

 16.2.2082. The: Bank, by its order, dated

VE., V.8.4.2002, 'mjet;i6t} Qhe claim. It is in ibis backgruumi that the

A  "pie;-*.~.i.,£_ia._'J};t.f1t*.r is before this Court.

'\

 .3. The Counsel for the peiiiitmtsr wtmld tsuniestzd that

Rt:guia£.i¢.>;'; 38 dues not dézimiilic an grlﬁcer to reuccivt: tsmoiumcnis

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of privilege leave standing R.) his credit an the basis t)f--é;!:;zs2s oi'

retinsmenl. Tht: retirement on an-dining {he agt: ¢)i's:;§x:{a:§:";a§;{ii1:{a,

voiziaiary retirement and cumptﬂsory rt:i§mmcn[_ ;;f6~--..a.¥3:.$;-.fpcciz§S't>fV 

the same genus and is incluxied in 111:: pwgilfd fI't§§L§Af'€¢E!'f€31{.:V .:Tht3

action 01' the Bank in denying .93-y_mt:nVl" ~:}_i' a:mt3l:;§:'1a*,a':.i§ its _§:ie:Va3"ly .

contrmy in the Regulaiimzs  mi' iaw.
Regulaiion 38 is not sub_v§c"ciV '£uA any  -and wen ()ii'!t:l"WiS(:,
the siaiuiury regj;ir',:i.§¢3ns;§E.5air1x::é§£  altered wﬁhuui

rcfercnéa; to azf}?'g:;i:ié'i§:f;£:;'-\;§Ez.:~:n* ﬂit: pmiiiiuncr is not discntitlcd to

{be same.

4. _;"l"h¢:.  Vixaving entered 2ipp€'riI'di'iG6,3 has {ﬂed

$i2z§x:n1e:;1 £§,)£'.;5i";§g:ciiL>ns in primariiy ¢.:<3nicn.d ihai the petitioner has

1'iu£";i:iiri:d  usnai course, but has ctpnxpegisuriiy rctirtsd by

'V way  fngnivﬁhmcni. It is oniy in 131:: vase of ihosa win) have

V'  in the usuai cmzrse that such empftxyees wank} be cntitivd

'  {6} claim the privilege: ieavtz accumuiaicd to their credii. The

 peiitiunrzzr is thcrcforc diseniitlcd. The Cuunstﬁ, however, $5.110! in

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a position to point out any Regufaiiun, which exprtssiy Vpggv-'ides

for such withhotding uf privilege: lcmve.

()1: the utirmr hand, insufar as the Pension Regstiiatifpzivs Ltigg V' 

rt:t~.:[;x3ridm;t-Bank are ixmcerned, £.hc§i"e iS' 'es gpetiﬁﬁ '-;;;:r;V3iz'iL~§iuin1,

namciy, Regulation 33 of the VCafnara«'B_:§ﬁ1:  

Reguiatiuns, 1995 which pmvidezgﬂff' 'eA~.:fithIr1V'e'1'a':~.'.-5ti"_VrV:1tg'V':et>i'{me-third of
the pcnsiun in caisc of cﬁ3..§{r3yex§fs ttgvmpuiseriiy I"'f;.tt§.f't3d

fmm s<:;"'vicc,_té:s  Sﬁiiiiiigif pmvisiun pmviding fur
wiﬂihoidjxitigt uf priis-'i'¥'f::wg,_é::«§§§ax{£:.--~a<::cum_uIatcd iu the» credit of an

cmpioyrse, is fiLxt_VVp;*.n}'ided Iiii'.

  '  tsekggsxneiéivviitinviention an behalf :31' the rc:~;pond<:n.t that

 ~£hi:._tv£:r}<::'i:§_;"t3isV:;::;t§;11ce that the paiitioner has been compulsurily

yaﬁruﬂ bf;  cf punishmcsgzi wcruld distmtitta: him ti) ciaim iiiitﬁh

 £.'p:i*~gi_lcge'»----teavc £5: nut suppurtcd eithc: by my rcgutatiun or

  gsxiﬁeiinc issued by the respzyndent-Sank.

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The assertion that it was for the petitioner to estabtish that

there: W35 :1 pmvisiun entitting him Eu Smﬁh beneﬁt, wen thﬁttgh he

has compuisuriiy retired, is an unfair impv.)siti0;3.,.._'w}t'ie¥;~ Vtht:

Cuuttsei for the respondent wouid scck tn placgtgti'~-£.l1¢::.:§eti_ti:iﬁef,

The wtitioner cannot be denied thin: benciiittijrt the.-Q: 4z;'E1:§c5t:i:<¢.tL:{5I:§;t:t§'y rcguiaticsn, which pennits the: .iﬁ3p0ndenv_t;Bani\t',{t5 same.

'»§'r"§tVV.:f_*:c3tit§t§iaVV'i$§v aituwed. Tht: wgpcmdent is dimctcdxttt-ztgsaéy itsmulumcnts fur the ptziiod if 150 days inf pﬁvittbgﬁ: '}e;*;.i\é¢:."2-;t2A1}tdiI1g to his crttdit at the: time of his :VVt0gtthcrv'mt§vith interest at 8% per armum from ' A vitie date at' payment, sa/.3 Iudge nv

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Karnataka High Court

N Krishnappa S/O Late Nagappa vs Canara Bank on 14 November, 2008

Author: Anand Byrareddy

Bench: Anand Byrareddy

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Unlock Advanced Research with PRISMAI

Karnataka High Court

N Krishnappa S/O Late Nagappa vs Canara Bank on 14 November, 2008

Author: Anand Byrareddy

Bench: Anand Byrareddy