Karnataka High Court
State Of Karnataka Rep By Its Secretary vs Subramanya on 14 December, 2010
Author: N.Kumar
Bench: N.Kumar
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
Dated this the E4"? day of Dectc-rmber, 20'}
PRES BENT
THE I-ION'BLE MR. JUSTiCE
Amp
THE H()N'BLE MR.
Writ Petition M39532 :of12:002_;._t9.KATj
<<<< . gwiéi:;,P.et:i~1-_ign' No.'-1903374 of 2001
'V"w:~;:_:; "Peti'i-;:§n..No.£35290 of 2001
% 9983 or 2005
9 vvwm Pe{:u..r5n No. 9987 of 2005
i_1vi~ii Pefmon No. 9991 of 2005
wrivéiiiiiétitioia No.9997' of 2005
Writ Petition No.9998 of 2005
'gfirrit Petition No. 13991 of 2005
A Writ Petition No. 13694 of 2005
Writ Petition No. 13695 of 2005
Writ Petition N09473 of 2008 &
Writ Petition NO.1247 of 2008.
m/\
In Writ Pet'it:i0r1. NQ39634 of 2004 fS--KA'.I'}
BETWEEN: E
1
State of Karnataka
Represented by its Secretary -
Revenue Department I
M S Buiiding
Bangaiore -- 560 001
The Deputy C0rr1n1issi0ner°' _
Hassan District M 573 203].» _ "
The Deputy Con1ni'£'ss'ione2f_
Shimoga W " V' s
Shin10ga D_i'S't1f_ict --;-"S77"
The i.(3;.or;1r;1_i_&_'s's.i.on.::r if V
Mysore ' _ ~
My_s_Qre"'D_ist'ri 5» 5'7{)_ 00 1 .. V V . . . Petitioners
By ;'3r.iy2Xs1'1'0V1j{'Héi.1=2tfivahaE-Ii. Advocate General for
« -- 't3]f_1_e'e14a.-~Krishnan. GA}
5: ."':S1g-biravmanyéi' " ***** ~ "
S/oyiat.e«.Venkatarar11aiah
" " ' 7"1--v.yea.rtsV,.Vf2etd. Village Accountant
y.T£1'*u*s._2,1_t.1 Vivtiage, Kasaba Hobh
' Arasikere '1' aluk
Ha'ssaz=i District
Narayanappa
; S/0 iate Mailaraiah
-571 years. Kalyani Village
:3
Jawagal Hobli
'5?"
BE'rmr:}3N; ii'
-I
_L.
V ""_«BaI1ga1.ore W 560 001
Aiasikere T.al=.1l«:
Hassan District
R G Sriraingaiah
72, years, Reid. Village Accountant.
Adhihalli Village
Arasikere Taluk
Hassan District
K G Krishnamurthy
Since deceased by
LR Paclrnavathi Bai __
W/o late Krishnamurthy
70 years, R/o Tuppacudde _
Sorab Taluk Shim oga District_:'--
B S Divakarayya _a
Retd. Village Accoumant V _ _
78 years, R:/o..Eaoh0orug1'a11'1._' -- . y_ .
Bettadu}§uF:HObli':--. " _
Periya15at:1_a*-.'_Fa;luk..: V" W V
Mysore D;1fs°i;rict" ~ " ...Responden1;s
' V"o£&_Karnatal«{a
Represefited by its Secretary
'Rev eriU.e~ Departnleni;
* S -F3!.Jil_fZliI1g
Ba;1g_al,ore M 560 001
Deputy Commissioner
Bangalore Rural District
The Depzjiy Conlmissioner
Kolar
Kolar District -- 563 101
The Deputy Commissioner ._
Bangalore Urban District V
Bangalore -- 560 002
The Deputy Con1missior1e_1"
M3/'Sore u 2
Mysore District -- 570 00
The Accountant (3}errera1?in g D'
Karnataka V " '
Bangalore -560 0V0"}~._ = 4 D »;";'..:;.P'etitioners
TS Nagesh Rao D «. 'V D 3
80'y'ear_s}j; Retcig. "Vitli-age Accountant
1\2fow_R_esid.eni} of TiI.'_1i1r1_aIe _'
Magadi To_Wr2.V" _ " __
Bahgaiore Rural 'District
; T' S Rarr1a.oha1id1*a Rao
__O Spirppzi; A .6_5..yearS
V Re1fid.V~i1_Iage Accountant,
' " .. V R-/_o'5E'h1rr1vmanayakanaha1]i
Shid1agha_tta Taluk
' 'KoIar."Di.s=trict
D tgakashrninarasatah
Since Deceased by LR.
AA Smt. Jayamma
_A'.W/ o late Lakshminarasaiah
65 years, R/o No. 1004
Banashankari I Stage
' .
10
1.1
12
2"" Main. 2*" Cross
Srinivasanagar
Bang'alo.re -- 560 050
Adhisheshaiachar _
75 years, Reid. V illage Aceou11=:{;an{_l' '
Hosar Village, Bidadi Hobfi
Ramanagara Taluk _ _
Bangalore Rural District __
V. Shamarao
Since Deceased by'L,R. S'r'ini'V/asalfi
65 years, Byrasanclra Vill_ag[:' g
K R Puram Hobli 'V 'l
Bangalore South Taluk V
Bangalore ' V
K N V»;énka:lae'ha1aiah"----._ " _ , .
58 yea1~*s,"Re'i'd. V1ll'age.A.cooun'fiant
Mlotaga_c1a;hallif;: Naizdagudifiobli
Hosa_k0te'3i'a}.1;k.M * _ . _'
Bangalore _RU,fal f).iSE.erlCit__
S. Narayana Rao', S
;S=,*'o late if _Sr'i£iiva'saiah
_' '6 years, EX'.S.l:1_anbog
R/-o' Pemlyapatna
V' " .. Vl\/Iyvsorevlefjisfirict
Mysore §;~5_'./~'l_ 10?
13A
P fl"VelAI.:i'kAata Ramaiah
S/oliate Thimmappa
Sgyears, R/o Periyapatna
Al I «._lVlysore District
..=Myso1'e M 571 107
V
34 C S \7enkat'ar21\r2:i:a
S/0 late Sririivasan
66 years, E3x.Shar1bog
R/o Chi1kund
Hunsur Taluki
Mysore District--~571 133 »'_ '.3.Resp0§1;dei2i:S" __
BETWEEN: III
E The State of Karnataka u
Represented by its S€C}I'€'L'E_l1'yu'~_
Revenue Departmeht " " ~ '
M s Buiiding _ '-
Bangalore ~ 560 001
2 The Depiity
Bangaiore Rjdiai District
Bang£{io:{C,":--~. Vi56Cl._ O0'-1;}. _
3 T1E1€"D€p:[F.fiEy C:fo3'11iITiissione1"" ' '
T1,1n1kur Dis1.1fi'c1_ '
4 The pepiuiyiemimssioier
Koia1"iD_Vis'u'iCt+f « J1
2 i_ 5 Deputjcomniissioner
Hfiésavix District
A *8 ThVe'«VDepVt1.t}f Commissioner
'Mysofe District
j 7 'E'i'i'eaA.C4eountant General
» A Karnataka
A ._Banga1ore -- 560 O0]
15
16
1'7
18
The Tah.si1c.ia.r
Maioor
Koiar District
8 N Subba Nanjappa
Bin Narijappa, 81 years _
Reid. Village Accountant _
R/0 Devanahalii Taluk 1
Barigaiore Rurai District
H K Rajagopailya
S/0 Krishyriappa
79 years, Ginagarfi' _ '
Hoskote _Tai1,_1k. 1' I
Bangaiore Rgtirai D1S1.I1Cf
Kven1;at'vR;>;;mayya., A i
90"3fea.rs';j; Reféig, "ViE'iage Acéocmiviani
Ka11a13_ag;ar~a .X_fiE.Fe1ge_ - . '
Afstsikere '_1'.*:1§.:;:'-1; 1
L su1fid;:rv.R§o_Pawar.é"
.1 Since deeeaised L. Rs,
» 'smt. Lalithammav
7' 51'iye2'ir.s, R/0 Lakkur Village
, V i\/ig1E00r._Ta11_1k. Kolar District
S/.0~Kri.shnappa P
1 years, Reid. Viiiage
AQCOuni.ani, R/0 Joisahalii Village
A' ' Chikka Beiiapur Taiuk
."_-'KO1a1' District
[WP N039828 012004} dismissed on 1 I~éi~2005)
__ Pei1ii'i?ji1ers 1 *
21
22
23
D S Dakshina Muriihi
S / 0 Subba Rao, 7'8 years
Reid. Village Accountant
R/0 E)eVasi:ananda Hosahalli Village
Clhikkaballapura Taluk
Kolar District I l
H K Venkat Rae
S/0 Krishna Rao _ .
71 years, Retd. Village Aclcoiiritant .
R/0 Kasapura Village " v
Madhugiri Taluk .
Turnkur Rural Disi'rict_ 7
A Venkata Subbayyav. . V
Since deceased by;
A V Seetha lsaxirzainrria V. V
Late A Ver1kai'a'«.Subb--ay"ya " _ " V
73 years,"R,'-io. Arsikere"\!illage
V "
Hassan D.;istri'c1i
H Naraylana " 3"
Since deceased by £,«,..Rs.,
; Esalithamma " "
6 late Nai'ayanva Murthy
70 years, R/0 Kalagina Koppa
V' " .. V Periyapcama Taluk
Iiésvirict
24
V. .V'e'1ikatachal1ayya
SQ Venkatappa
72__3'rears, Retd. Village Accountant
N. V 'T R/0 Jakkur Village
* . __5Mal001' Talul;
Kolar District ...Respondents
5
BETWEEN :
l
IV
Stale of Karnataka
Represented by its Secretary ._
Revenue Department
M S Building
Bangalore «M 560 001
The Deputy Comrnissionerfi
Shimoga, Sl1irnoga_Dist1"icg_t___' '
The Deputy Comrrlisallonletg' j l
Bangalore Rural District *
The Depu.ty'«Comrriissjoaer
Chitrad_L1l--Ijga 'C_hit.rad urga Dis-*.'ric1,V l
The Deputy :l(}omrr1iss'i'o'11~e.rV"l
TlvJ;fI['1ki;11',ll'rLlI1'l1:l9j-Lfiit' 'District 3 ' "V
The Deputy lC'o'rrir11ilsl"s.f_orle1'
Bangalore _ A _ "
Bangalore» Rural 'District
. . .Petitio11ers
V' " .. VNa_cv:l'1'g 'l?_cal"rn.anna
S/.o'=l,a'te VF.a::lig Tirakappa
A "~64 Reid. Village Accountant
Sorah "fawn. Sorab
Sghlirrlolga District
' Nadiger
V . _ £33 years, Retd., Village Accountam
R/o Shakunavalli, Sorab Taluk
Shimoga District
27
28
29
30
10
B S Sl'i.¥.".§.i\:'21S Murthy
62 years, Reid. Village Accountant
R / 0 Bhayra l\/langala. Bidacli Hobli
Ramariagar Taluk
V M Nadiger
60 years
S/0 late Mahabal Rao
Reid., Village Accountant ._
R/0 Ulavi, Sorab Taluk
Shimoga District
13. Nataraj
S/0 late H. Beemanna is »
62 years, Retd. Village Ac_e_Qi;m_tari't
R/0 J avagondanahalli V D' D I'
Hiriyur Taluk " D _ x ;
Ch.itradv.rga District *
D" JlVelrilgatartimanayya "
Eiince .dece;-1.s_ed. Vby.._L:R_s. 1 _'
D*._ L; Shi'ee1=a'maiu, 'years
R/'0v,_Nl'ddiI'I1l.lll'£3_S'£1{id1'béI' "
Ariugerida H0_b1i._ it
; Hqskote V-Taiuk
' Bangalore Rural District
' " .. V D_L~ N'a§'ap_pa
'Sr/D late Laxminarayanappa
D. " 6O'yeLars=
RB'Ld_. Village Accouritarit
Doddayanneger
= .'Clré_ikkanayakanahalli Taluk
" Tumkur District. 3';
/X
33
34
35
A' ' Bangalore --- 560001
ll
N Bhaskar Rae
S/0 late Sanjeevappa
52 years, Retd. Village Accountant
Arekere Village
Sidiaghatta Taluk ._
Kolar District I
G V Ramamurthy y
S / 0 late Venkataramanapp-ay .
60 years, Reid. Village Acecnj11i;a11t ' .
R/0 S. Gollahalli, Sidlaghattafaluk
Kolar District V l "
[WP No.39842 of 2004, c1is1r_1issled'0riil 1-4-2005)
K. Ma1"1jL11'1ai_h x
S/0 late 'Kyri'shn.amt1rthy-.4V
54 years Reid ._.Vil:':--1g&:_ ACCQI.1r1ta1lit"""'l
R / 0 Nj'0} i7_"m;"-Réigh Colony
5*" Main Cha.rIi'a_i'a_ipet.
B£iI"1'g'CllQVI."f3 ---- 5160
Sl"Rainl_ariria' ll
S/0' .l_atey See.tha1farfn'app'-a
84 years, Retd. Village Aecoauntant
; R/Q Hos-a.bAal'e;l Sorab Taluk
_~ ' Sliirngga Di'st3fi_c_t ;
.. Respondents
'Si:'ate'l,l'l,3\f iiarilataka
Repiesjented by its Secretary
Revenue Department
MS' Building
{*3
CO
43>
E
12
The Deptsity C0n1m3Zs:~:§.02';ez"
Shimoga, Shimoga District
The Deputy C01"I1I'}'1iSSiOI3C1'
Kappa} District
The Deputy Commissioner
Raiehur District
Shanubogu S Sub.b.ga1'aQ.*"" --.
S/0 Thimmayya '
68 years. R/0 Baraifatii Vi.I.Ifig,§»e _
Sagar T aluk. Shin1AQga'DVist._1_'ic.:t
RaH1aChé?iI1d:{ffi 'Rad Sérétf 4' . "
Si r1"e"e 'de'C;eas'é&i" . H ' "
Sgeetha, M ' - f
W"/0 late Raemachbanttra 'Rae Saraf
58 years, R',/.0 Geebriaiviilage
Gaiigaxgatti Talu}; L'
1' Kappa} D§st1'iet
V' .REaKgb.étV*endra
S'v,/_0'~K1'i.shI.1_a Aehar Kulkarni
4yeé1rSi;»R'/0 Agoli Village
«. "'vt'GahgVIava€ihi Taluk
A Raic:E1_Li~r District
...Resp0nde11ts
' ' * --- (VI)
'State of Karnataka
Represented by its Secretauy
...Peti.t:ioAriei's
341
AND:
39
40
E3
Reve'm.1e !,)e3.pz1r! 111911?"
M S Building
Bangalore -- 560 001
The Deputy Commissioner
Bangalore Rural District
Bangalore
T he Deputy Comn1issior1§r--
Kolar District
Kolar " ~ .:V,..lP_e*titi0r1ers
s N Prahallgd Rao A
S/0 Nagaraj Rao
57' yearsfi Reid . V 'fyillagey }'iccdurit'a"rrt--'---Vv'
'V '
Dreveanahgm llléjziitk' ' . ,
B:anga,.E0rev."R1.1_raE Di.s["ri_<_:'L. f
Ace11af)pal A' A
Bin Subbayya.
5 Smce dee.e"als'e'd L:Rs.,
._' ' KS3 tjhyan"araya,r1
_ Achappa, 48 years
--. V RV,/_O*l\l0l.37.._ 5"' Cross
l'.'r'".?' "E3-leek -W'est':, Jayanagar
"'Vl'Bangé;lor'e
H 'xi Koneri Rae
s/yon s Venkat Rao
x 'T 69 years, Retd. Village
_y.5ACc0untant. R/0 Kottakote
14
Bagepa]1i.Ta1u!~§
Kolar District.
{WP N0.3985O/2005 dismissed
on 11-4-2005]
BETWEEN: II ..
1 State of Karnataka
Represented by its Secretary
Revenue Department '
M S Building
Bangalore --«« 560 001
2 The Deputy C0mrnis.ei0neLr } D'
Ttlrnkur, Tumkur Distificf' 2
3 The DepuE3?«.Ci3mmissgi0rie1*"«. D'
Kolar, 4K0VlarfDi._stric:i; _
4 The Deyjuiy .COn1n:i_sasi,Q1:.e1*
B*a_nga_10re_
Bangaiore R.t11*a1'DiS{;'iCt ...Petitioners
ANDQ" "
'42' in 'Y Sfiivaram
" Sv,/V0'*Ku.siahariyappa
D"?~?'y..e'arSi;-vRetd. Village Accountant
. "'vi'Ye1k0"Q--r Viliage, Madhugi1'iTa1uk
Ti.1.n'1kLi1' District
' V"~/«L3 Gilrumurthy
'D Reid. Village Accountant
_,-'Chaudanahaiii
Chinihamani Taluk 2
Kolar District
...RespOnden'is" . V'
44
45
46
Sinee deceased by LR'
Smt. Subbamma
W/0 M R Gururuuriihy, 78 years
M R Subba Rae ..
S / 0 Ramappa, Exmvillage
Accountant, Veiagalabukri
Eirka, Koiar Taluk 81 District.
Since deceased by his
M S Sharadamrna S
S/0 M R Subba Rap, 76 yVea.fs_
Venkata Subbaiah". _ 7
Ex--ViHage Accountant V
Myladahallievillage-VS' . -- _
Chintamaitfi K01ai?_ Disf".1?iCL'<..
Since d_eeea$eedV by L.R.._, '
Kar1'1a€1ak<;;.i*;af1in'<1=ab _ _
W/0 Subb--aié1h 65 yeéirs
R KIisl*1:1_a.m'é1rtI1yéi'n:__1 .
S 70 OK Rafnét'eha.ndr;1"ppa
Major, Retd;..Vi11'age "A_ecou11ta11t
Durgepalii Vii-Eage ' V
; Banga1*pea'_'I'aIuk '
1.': ""«:KQ_1'ar _Dist1'i"(;1r .. ..... .. «
' " .. V C» Gufidappa
Ex} "i'i1aj'g.¢ _.ACe0ur1t:ar1t
. . "'*Ve'KailaVfieh3 Grama
Ra_.:11arjagararn Taiuk
Béingalore Rurai District
Since deceased by L.R.,
S ' Laxmidevamma
"SSW/0 Gundappa 2
48
BETWEEN:
"I
;E~Iassa1'1, E-<las"sar1 District
16
K V Seeiiha Rzzmaiah
Ex--Vi1.1age Accountant
Narasimha Halli
Gowribidanur Taluk
Kolar Dist1'ic'L ..
Since deceased by L.R., I
Smt. Seethamma '~
W/0 late K V Seeiharamaiah. 69----years
III
State of Karnatakei .. _
Represented by its"'Secre'é_aIj[ V I
Revenue Department I 'I I
M S Building
Vidhana_.Vee_dhi I _
Bangalofe W» ;56o0o"1l '
'I'l1eI"DepVi:;1y Cf;-f11rnisS'io'11ef"' ' ' V
Bal]ga.;0T€V"R}:~%l"a!' I)'i.st'n-'i.(:L f
Béu1gaIofi:_ 2
The De-.pu'f;yV CQm:ni'ssi011er
Mwefi
I I D,' b¥3_£n:a0
'S / 0 3I:1I§.€VShaH1aI1I1a
73 V yea-::s',l EX~Village Accountant
K0--nd.finaha.l1i Village
I * 4_ Bangalore Rural District gj.
Devanahalli Taluk
I I I 'V A " I» I I
351
50
BETWEEN:
1
17
Chandra Shekamyya
Ex--Vi11age Accountant.
Bennur Circle, Beloor Taiuk
Hassan District
Ssince deceased by his L.R..
Smt. H S Lalithamma, Major
R/0 Belmur Circle
Beloor Taluk, Hassan Difsfirict
IX
State of Karnatakai _
Represented by it;s"'Secreta1j%;' j
Revenue Department V 'V
K G S., M. 8: Building --
Banga10re'--'-2.56---O 04.01 1:
The Diepuéy Cb1"nmi'ssiofxe1f' . " b
Kolar Da'st'ri€:1_.j,, Koiar ;"5e3__"101,§
I;)epu¥.y Cbrfih1i_es.ie't;e1'.
Shimoga, Shirrioga ]L'.i_st1'ict -- 577 201
5 '1'i':e Tahsi1C1Va1*"
_" 4':'«fI'h§fihvaha1ii"Ta].11E;
Thifthahalli
A " " .. . Shjr11Qga District - 577 201
. . .Petitior1e1's
SW aminavachar
S /0" Srinivasachar
x 'T Retd., Viifage Accountant
EX. Shanbogh, R/0 N0.411O
Thyagaraja Colony. Mulbagal
K012-11' Distfict. E'; __
®i;\{§'/X"...
18
52 T R Shivaramaiah.
Since deceased by his L.Rs.,
52(3) S. Shivananda
S / o T R Shivaramaiah
Aged 48 years
5203) S. Rarnanancla
S/ 0 T R Shivaramaiah
Aged 42 years '
Both are residing at N-0.1-4!?"
2nd Cross, BEML Lay'G*;{t
BasaVesh'iv':a_ranag§1r 3. _V , V B j
Bangalme -5560 0179 ' V""'...Resp0ndents
BEFNEEN:QQea§. B
1 State of Ka;;'na'ta,ka.._ -- .
Represented by . its B _Sie,e1;e__tary
Revenue Depai"ti'1;erit.b 4' V
MsBmmmg_z=5
;Banga101'e 5? 560 001
V. '*rh'e= Diepéuty Ceinniissioner
"~ , V B-angaipre Rural District
Bangaioiiiev V
3 B The ~''l':a:i:asVi1dar
" Bangalore North Talnk
Bangalore -» 560 002
4 * , u4"'.'i'he Tahsildar
°Magacli Taluk
Magadi -- 562 120 ...Petiiioners
in
V57 4
AND:
53
54
55
56
.19
Sri N Krishna Murthy Rao
78 years. S/0 Sri Narayanappa
Retd., Village Accountant 8: " ' *
Ex.Shanbhog, Agrahara Dasarahally
Bangalore North Taluk 'l _
Sri T N Nagesh Rao
80 years, S / o late «Subba Ratio V
Reid. Village Accotinta11t'~.& g AA
EX. Shanbhog, Ajja11ah.alli.5'VPirka_.~__ .
Bangalore NOI'th T2ll'L1l{. V'
Sri M KVl.Earajfa_11a lyengar f-- V
71 years, /o"'1'ai:e 1\«'l.jc'ji§_1rli's}_1i3.auiyengar
S/o late Sri Krishnaiyerégarj
Mtoodarbaigy Pirlia,' Reid'; Village' Accoulltailt
&:.jEX'I.ShaVll1iDhH_0gV' " ' 5
Magadi _
Bangalore North 'Tale 5
:S'I'i_.I_I M cmgadharr; Rao
' "7:T76__yea_rs, S /0 Sri «Hanumantha Rao
Rérfoiiclt Village Accountant
" .E)j<. Sthanbhog. Mallasandra Village
V"as:i:*:aw;in.t.l1apura }-Iob1i
. l"rtBang.:-{lore North Taluk
C lS.VRamaswamaiah
78..yearS, S/o C Subramanyya
5 'T Retd. Village Accountant
Ex. Shanbhog, Andarahally
Bangalore North Taluk
W;//,,. .
58
59
60
1
20
Sri M Ra.z1ga'r2aE}":a Rao
72 years, Reid. Village Accountant
«SI EX. Shanbhog
Marasandhra Village
Kundur I~l'obl1, Magadl Taluk
M R Ramaiah
S/ o M Rangaiah, 78 years
Retcl. Village Accoumant -
81 Ex. Shanbhog
Agalakote Pirka
Kasaba Hobll
Magadi Taluk
Sri K H Honnaiah__
66 years, S/ o SrivI'i'or1na«i'ah ' V
Reid. Village Accoijntant;. V L n A
<3: Exshanbhog, Kot.agarar1ahal_1i._ .
Moodabalaflobli . * 7
Magacli jfal L1_l{_' -- H .l Respondents
BETWEElJ;_l§fl ' A' 4
; State of K a.r1'1atal{a
' Rep1"eVse11te'd«b_y_.its Secretary
Rex'/e11'1:1.e Department
ll " -. . M_VS<BL1ild1'_r1g
'"l3aI1galo1'.e_.~+~ 560 001
The l_§e--puty Commissioner
Bangalore Rural District
l:3-ail galore
The T ahsildar
l Magadi Taiuk
...Petll1oners
Magadl - 562 120
Lafi/.rl..
AND:
61
62
63
21
Sri S Ranmna
68 years, S/o Sri Shananna ._
Retd._. Village Accountant & I _
EX--Shanbhog. Marur Firka Vi11'age1j° * 'T
Magadi Taluk
Bangalore Rural District _ '
Sri C R Shivaramaiah
74 years, S/o Sri .C.'~.Rangap15a. V
Reid. Village Acco1,i11tar1t'& j AA
Ex.ShaI1bhog, Hulikat-te Vill'age " .
Magadi '1'aluk V of V
Bangalore 'R1_,ir_'al Distriicf
Sri C R Na'i*as'ii*nhall'v1:U_I'thy" V.
65 years. /1}c_i nS1'i Ra rriaoc:-ha'nd1'_éiiah
Retd'Li'Vill"::ige A:;:'co:i'I1t\'ant, '
EX,Shan"ohog.c *
Stigganahalli~,Firka/._ n it
Kaduxr Eiooblig. Magqdi«.._iraiuk
Bangalorev Rural 'District .. Respondents
- .t.BEW;E\N: Lxii} ooooo V' .
1 " -. .StF1tet o§ll{'a.l.'nataka
Represerited by its Secretary
. . l''ViReVenV'u,e:Depa.rtn1ent
M 5 'Building
l3ai1ge1lo1'e -- 560 001
'T Deputy Commissioner
_,~Bangalore Rural District
Bangalore
CD
AND:
64
BETw1:'EN_£(x1:1)
1
22
The Tahsildar
Magadi Taluk
Magadi M 562 "I20
Bangalore Rural District:
ri M N Ranganatha Rao
83 years, S / 0 Sri Nanjur1jda__Shasl.r_yV'
& Exshanbhog & Deerned, V
Village Accountant L" _ .
N asaru l\/lavinakatzte V'illa.ge' -
Magadi Taluk V 4_ 1 3. V V
Bangalore Rural District
Residing .ai jiw 1s{s;\f -- . ._
G K W L5;§.y0g1.:', X'l.jaya§";aga1"
V
...Resp0ndent
The Jlileelountlantl'General (A 8: E)
; '1"ur_Karn.a1'aka''
°<.Re_sideney A¥'ark__R-sad
Bangaiore M1
" "'Vl'Rep1'!eser:=ted by its Secretary
S1":-&'{':':e.=;V bf ffiarnataka
A Iievennre Department
Building
Bzmgalore M 560 O0} ...Petitioners
ll';-c._7Pefitid1:ers.<l V'
ax;
67
AND:
85
N V Sreenivasamurthy
70 years
Retd. Village Accountant ._
At. Present R/0 N0. I33
XIV Main, XIV Cross
Near Rayararnutt, Srirlagatf
Bangalore -- 50
BETWEEN: (X12 5
1
State of Karnataka ' 'A E' &}
Representeci by its Seeretalfy
Revenue D¢pa_rtn1§3ht. 'E -
M s
Bangg10r'e.__-- 15.60 0O'_:1__
'E"!1eV'"f)epVi:;£:y Ci*m1niisS'ionef"' ' 'V
Bellary Die;trje_ei'..ABe.lA1:iry . ' ...PeLiti0ners
V Bhuj arViga_ERva0
._ 'ESQ-eyears, S / O"R'a'ma Rae
Ex--Vi11age Accountant
V E' ' dka 'Village
E' ..__«Be'1la_Ity__ Tgiiuk 8: District.
K R30
70 years, S / 0 Malhari Rae
Viliage Accoauntant.
'~R/0 Hire Hadagal
°'Be11ary Taluk & District.
»a:"__""'T"
R
\
68
69
70
71
D' 70 years, S/0 Dodda Ruclra Gowda
24
B. Subba Rat)
80 years, S/0 B Madhava Rae
Village Accountarlt.
R/0 Sirigadevanahalli
Bellary Taluk & "District
K Gundu Rao
60 years, S/0 Padmappa
Ex}/illagc Accountant
R/0 Shankarabandi
Bcllary Taluk 81 District
8 K Narayana Rae V
70 years, S/0 Bhimappa '
Ex~Vii1age Accountant
R/0 Sindhwala, Bellary
Taluk 81 District ' f " V.
WVP N0.39879/2004; disrr_1_iV;-?..sc(i ..1 144-2005)
Kg; 'S'hixzaiiingai%a~ scowaa "
years} S/-Q Shiva. Raddy
E3X5V1141age_Accouritarit " __
R/o».Minchcri " "
Be11ar'y.VTa1u}<-_&A'Dist.rict
gana "Giowda
Vi " » . Egg-Vi1'ivage.. Accountant
Y -Ka ~ . V
. ."'ii'Be11ai§-yitaiuk 8: D1st.,
N§>'.39881/2004, dismissed on 11-4-2005)
.K,__Hanumar1tha Rao
'D 65 years, S/0 Thirumala Rao
EX~Vi11age Acc0'ur1ta1f1.t
Gudekote, Kuda1giTa1uk
Bciiary District
74
75
76
77
25
B. Raghavcndra Rao
60 years, S/0 Vcnkatappa
EX--Vi11ag(~3 Accountant
D. Kaggal ._
Bellary Taiuk 8: District. '
K. Narasinga Rao
70 years
S/0 Murareppa
Ex--Vi.11agc Accountant
D. Kaggai .
BeHaryTa1uk & District _ V AA *
(WP No.39884/2004, dismissed Ii,--4_e2005]
G K Veni_<.0"%:i:ci Rae
70 years:-__ .
S /00 M KD_Haii'u'i.nari.iiia"~Ra'd "
Ex~Vi11age"-A=i'Q0ui1ta.ntT ~ V"
M~c;diiah:ii " f.
Bvellary Tai.uk,_&.Distfi-C_t: . _'
Y Ram'achai1dr'a.P.ad--._b " V'
60 years, S/0 ~Vei1k0b~a Rao
;B::;--_Viliagc. Acc'cun":.ant
elnbcilchi «
Béi1'1arjfTa1uk 8: District
'No«..3'§}886/2004, dismissed on 11-4-2005)
. Rae
Yeacis, S/0 D. Mallappa
EX'-Village Accountant
Kaila Kutiginahal
it ' ._ I:3e1.1ary Taiuk & District
fixmp No.39887/2004, dismissed on 11-4-2005)
ii.
'lg
279
80
81
82
'-- 70 y1§:_'a1's'j:;
26
B K }\/£art.handa Rag
65 years, S / 0 Ramachandra Rae
Ex--Vi1lage A(:c0um.a11'L
Basarakod
Hegaribommanahakli Taluk
Bellary District
T Vishwanatha Rao
71 years, S/0 Mahadeva Rao -
EX--Vi11age Accoauntant.
Tambarahalli, H B Ha11iTaluk"g
Bellary District V
R. Yogendra Rae _ _ V
70 years, S/ 0 Sesiiagiri Rae A
EX--Vi1lage Accoaufitant '
Rameshwarabandi V V
H B I~£a1liTa"fl;1k
Be'11Ma"1y_ '*
T La§'m_1a11aV % _ V' '
70 years _
S/0 Ra machandra Rae
; Ex5V111age'Acc0untant
'5;,HaE'agapura--,~ Halli Takuk
B'ella1""y. District
1'5...':V'c3atyanva1raya11a Rae
A S/o.Bh.--ujanga Rao
94"
" EX:Vii1age Accountant
Ha.rr:g0nda11ahal1i, H B Halli T aluk
' as Béllary District
Rama Bhai,
70 years, S/0 Har1u.man1:ha Bhat
85
86
87
88
27
E)<:--\fi11ag«:% AcC01.1r1E,a.ni
Sonna, H B Halli Taluk
Bellary District
Marthanda Rao ._
70 years I
S / 0 Virupaxa Rao
Ex--Vil1age Accountant'. ,
Dasarahalli, H B Halli Ta1_Lii<_
Bellafy District 'V
K. Chandrasekha1*a'Ra0 _
60 years, S/0 Swari1i.Ra0~_ * '
Ex--Vil1age Accountant-I L 2 *
Marabihal, 11 B Halli' Taluk - _ '
Be11aryDistrici. '
J Cha;"1dra"sekha_r
60 years, Sa.A'5Q_. Kri shna*35haf
E>{4Vii1*a.g{:» Ac Cf?' U.t1't'a._r1"t- " "
Mariyam1'11an;aha11i«,.HQ_sp.te' Taluk
Bé'11aIy_ [):stn«.:':~a.. "
K. Raiio-_ '
;7O years. V-S/0 Bhimasen Rao
_" '~'.Ex5Vil1age AC c:Q_1,1_n iant
KaIfib1Vi,A.¢Hadaga1i Taluk
V' '~ .V VBs:V_1l'ary.._Dis_trict
'=»S.v'i\§a'r-ayahfiamurthy
72yea1j~3; S / 0 Shankar Rao
' EX':-Village Accountant
Araafikere. Harapanahalli Taluk
V " *=,_BeilaI'y District
" Krishna Rao
62 years, S/0 Bhima Rao 3
'i:\"'1/
91
28
1?Zx~Vi!1age AC<701..1_m;£mi
Hampasagar
Haga1'ib0mn1anahai1i Taluk
Bellary District
T Laxmana Rao
'75 years, S/O Kencha Rae
EZx~Vi11age Accountant T.
Hi1'es0batti, H B Halli Ta1'_L1""'---
Bellary District '- _ Re§po£:.jé'fits
BETWEEN :
1
State of Kamataka _ v_ V --
Rep1'ese1'1ted' by its . _
ReVenue:'D€9artmE31'1ti A V
M S B?1i1'd111gj_V__';'. ' ._
Bangelloré; u-- ,56Cr OO 15f: '
The Defiiiijsf .C C:)fl1H}i'V$'S£,Qne1f'
Bellary Dist1'~.i_Ct_ "
Be1ia_ry _ ...Petit1'oners
._ S-.,IWia.Mn«:1h'1antha Rao
aQ';,z_ears;.Vs./o cmdambara Rae
-- W.'Ex~Vi'i~1agr3'Accountant
Hu.nasji_K'atte Village
" Arzagigari Post
B.a_r7apanaha11i T aluk
Béilary District
H Venkoba Rao
" 57 years
S / 0 LaxminarayaI1a. R210
94
95
96
29
E€x--\.-Hllage .!\,<:c{>L1.ni2:n1.:
Gundagatii Village 8: Post
Harapa'r1ahaEEi Taiuk
Beilary Dis'm'.C'L
K. Parashurama R210
55 years
S/0 Chidambara Rao _ _
Uchangi Durga Post 81 V'i1_1a"g_j.e
Harapanahalli Taiuk ye
Beliary District
K Subba Rao
52 years ~. ye
S/0 A<:hu1,a.Ra0 . if
Madiki11ehapLi:}*a Viilage.
Uchang_idurgci }?;'ostU ' _ V
Ha'rap=Tanah*alI1" 'f3'a1yu}a;.jy':-.. _ y_ "
Be11ary"D_is--tr'i';;t " A «-
KgHa_r11 1ma:1th2h."a0' -. _ .
60*ye'a;'s§ VKriSh_1*1'anR.a10
Nandjban u.r*ViHage Post
Harapparraha1_1_i Taluk
;BeE§ary D:syt§~ic't
V V. ES:A]L\/1VEV'"e|.}]ikEE|.I'_}'I.lV1"'ie"|.' Gowda
--. .5O._Vyea1=s,"S/0 Siddappa
K.~--Ka,.1Ia}iaV1li Village & Post
. . '"=Harap"paAr.1ahaHi Taluk
Be_lia3jy.:'.£)ist1'ic':;
...Resp01'1dents
- '-§E'rwEE:3>i'; {XVI}
yfstaie of Kamatak;a
Represented by its Secretary
Revenue Department (Services)
BETWEEN: IXVIIL.
1
; Bcllary District
. T'--
_a........._._'.......?.
99
30
M S Btziiding
Bangalore M 560 001
The Deputy Commissioner
Bellary District
Bellary
Sri Hanumantha Rao Karaiaeam
Major, S/0 Subba Rao K _ V
R/0 Karanam Hadagali Taluk j' V ._
Bellary District ' ' ' V AA .,Resp0nder1ts
State of Karf:1at_._a1~:.aU
Represe1jtedfJ;)y
Reifenue:iDepaA1tmenf'-{Services}
S B11iIdi'i:Jg_ M ' _ -- f
Bangalorca 580 00. '
The C'f.')I1A'A1fl'ii'."2-..»'S:iVO1"1€I'
...Petitioners
J N'ajasAiTmhamurthy Achar
7'1" years. S / 0 J Seshachar
RV/.0' Nagarahal
x 'T *- ._ Ashiraguppa Taluk
K R Venkoba Rao
56 years, S / 0 Divakara Rae
é 'V
101
102
103
104
31
R/0 Ravihal, Shimgupgm '.'£".a!uk
Bellary Dist,1'ict
K Sreenivasa R30
65 years, S/0 Hanumantha R210
R/ 0 Kudadarahai
Shiraguppa Taiuk
Bellary District
K M Veeresaiah
51 years, S/0 Hampaiah
R/0 Araliganur _
Shiraguppa Taluk V 4'
Bellary District
13. Venugopala Raga _ _ .,
51 years, S/0 V'enk{;bara0 }
R/0 Uppara Hosahalli" _ h' '
ShiraguppaATa1uk;" *
Bellary Distrigii; -'
83 ye_a1'€-A, S /0 Flanuinérliha Rao
R/0 Kottahal, -Shiraguppa Taluk
; B"€11.aI'y Distfict
R GOWC"1'é'
" -0 13/0 Veera1'1r1a Gowda
I<,<.q'~-Papgjaanahal
. 0 "'VéShira§fL1p0pa taluk
B€_'}ia_T_'y.'~"DiSJ[1'iCt
Iz{;v.P.«/:I:,u'a1idI*1ara Rao
V. 45 years, S/0 Gururaja Rao
_fR/0 B M Sugur
Shiragu ppa Taluk
Bellary Dist11'iCi /'
« -\/
107
32
Prabhakara R210
50 years. S/0 Hanumantha Rao
R/0 Hachalli
Shiraguppa Taiuk ..
Beliary District 1
BETWEEN: XVIII
1
108
State of Karnataka
Represented by its_.Secretary ' _.
Revenue Departn1ve__r1"e i_{Se:'vices} , ._ _ I' ' .,
M S Building 4' I 'pt I}:
Bangalore -- 560 001 " _ I
The DepL;i'Ey"CV(§1nnfi__ssigoner "
Be11ary.mstr:f;;::_--.w_ ~ L » "
Beliary _:- " I ...Peti1;i0ners
K.
68 years ' ' '
5:3/Q Dodd-a_B'asavsnai Gouda
" i€Qncha'gevr_i.._.. v
I Shifaguppa Taluk
I " -. District
N afasiélga Rat)
83v_3/ears, S/0 Ranga Rao
R./'O'VRE11'E1Vi Village
Shifaguppa Taiuk
I 'I ._Be11a1'y District
- 1"1§oI'
I Prahallada R210
70 years. S/ 0 Sreenivasa Rae
L RespA0n_jcien11$"I I _
111
112
113
114
,.....
C51
33
R/0 E{arL1r Village
Shiraguppa Taluk
Bellary District
T K Krishna Rao ._
74 years, S / 0 Swarny Rao
R/ 0 Chellalgudhur
Shiraguppa Tluk
Bellary District
K. Bheemasena Rao
'70 years, S / 0 Hant1mantl'1a Rafi
R/0 Sanavasapu1'a"'Ji1.lage g " "
Shiraguppa Taluk D 'D
Bellary District .
B. Thippa,1111a"Aci1.a1* ' . V
70 years, Si] Acha; V
R/0 Ch*il;l'<-a1l3ellary=Vill'ageW
si1i'réig'u,pi>fi Tafiuk "
Bellary
K. it "
75 years, F-/0 Thi.r'uiiJ.~ala Rao
;R"/Q Haviiial"V1'llag'e
._ ' ' '7Shi_ragjyuppa''Taluk
Beflary 'District
"=65 yeajrs,i1'S/0 Hanumantha Rao
A R/yo '1'/_[vLl'daI1uI' Village
Shliijagtippa Taluk
Beliary District
Krishna Rao
75 years, S/ 0 Narasinga Rao
R/0 Talur Village
34
Shiraguppa Taiuk
Bellamy District ...f{E?SI)(":IIL"§l"3'>IV3..f.§_\";va' _._V"
BETWEEN: 1XIX[
1 State of Karnataka
Represented by its Secretary
Revenue Department
M S Building
Bangalore ~ 560 001
2 The Deputy Con1ni3'is~sione'rN ''
Chickmagalur -- 577 ~lOl7_L Q 1
Chickmagalur District-I V 'D
3 The Tahsfi.Ria,_r"_'. _ 1
Chickm.a'ga1i:f ':37? 101 _ V V
ChiCk;"nag.¢1luf"TalukfjfiV ...Peti'£i0ners
AND:
1 17 A V' "
S / 0' Sri Kn's'hnap'pa"*«--._bL " V
73 years, Retd, Village Accountant
1' CSI; EX«Sha-nbhog, Anur
._' D :Korewaru"'Cvirc:.Ie
. V Va'starae~.Hob1i
-..Ch_iekn1aga1ur T aiuk 8: District ...Respondent
V
1 D State ef Karnataka
D T Repfesented by its Secretary
' «.,_ReVenu.e Departnient
..'i\/I 8 Building
Bangalore -- 560 00]
122
119
120
121
35
The Deputy Commissioner
Gulbarga District, Gulbarga
Prahalada Rao Kulkarni .« *
70 years, S/0 Villa] R210 K1,_1Ika1'niA
Retc1.. Village Accou:1t,anL_ 4' H
Hongunta Post, Chit;tapu1""f'ali1k
Gulbarga District _
Dinaka Rao _
76 years, S / 0 Sesh'a--giri.AR2103[\b' g
Retd., Patwari, Eatnurl V " 'V
Chitapur Taiuk V '
Gulbarga.Dis_tfiCt
Since decé-asgd by_111's"'E..Rs§',
SmtV;'VS'u1V15iitra"BaiV'
R}3td._, Pai;vJav:i_ I1iggad11._ -- '
Chitap_ur'T_aluk, V. "
Gulbarga Dist;ri<'i _ " V
§'C3*;21ndra Pad' "
Ye?1.,1'S .....
, S/'0';'amachandra Rao
" » .Re1_;d.; :Pa"twari, Gundgurthi
3 Chifapvuffagluk
"'*Gulba;if-ga 1'District
1'./1a{111'k Rae
75-years, S / 0 Appa R210
AA ._Retd.. Patwari, Amyambu1'ga
filhitapur Taluk
Gulbarga District
. . .Petifl'6'11ef.5u" ' H
123
124
125
126
£27
36
Ki"ish.n&. R30
72 years, S/0 Narayana Rat)
Reid, Patwari, B1'1Ei1'}U1Lll'
Chiiapur Taluk
Guibarga District
Ananizh Rao
61 years, S / 0 Sheshagiri Rao
Rei.c1.. Patwari, Jeeva'r1g'1 8:
Kadargi. Chitapur Taluk
Gulbarga District
Baswant Rao
56 years, S / 0 Channabasapfja»
Reid, Patwari, Banbee 1"
Chitapur Taiuk u
Guibarga District
SridhaI'»R'a*01'.:__ _ ~ _
67 "j,?éars3,:iiS/0"7¥viarii'i:«iRao '
Rfifd Patwa -111;' 'Karn_a"rau-'adi
Chiiapur Taiuk, _ ' V» "
Gulbarga Divstririt _ _ " '
;Rat_Ii Reiow _ V'
'"¥77__ye2irs, S ]'0.I,ia11umanth Rao
.V in Ré'fd., Paiwari, Ladlapur
i " -. .Ta1uk
CxL1.1:barg;i.D~istrict.
128--...__
Dev pa
years, S / 0 Saldana
Retr;'1.,PaiWari, Allur
A' ' Chitapur Taiuk
;Guibarga Dist rici.
"xi
130
131
I32
133
3'7
Bheemsain Rao
'71. years, S/0 Jeevan Rae
Reid, Patwari, Ganagad
Chitapur Taiuk
Gulbarga District". ._
Henlanth Rao
71 years, S/0 Srinivas Ran
Retd., Patwari, Malag K " _
Chitapur Taiuk
Guibarga District _
Govind Rae _ x g
72 years, S/0 Gopala Rae ' _
Retd., Patwari, Ban-kavdgia * _
ChitapurfI'a1.u}~: 1. = '
Guibarga.,VDi$jtrict~. I
RamakriVs}1--n5ayRa:,n = A & 5
72 ")7l¢%";1rS¢{'ii5/ O ':}R}1ai1!:,h'-Rae " ' "V
Reid, PaVtv;ra.r§,"A11an'R-al . j
CHi'Lap_L1I' Taluku. ° V' "
Guibarga Distr'ict _ _ " V
;B'ab.u Rao» _ VV '
_yea_1's, S /"U Sharnappa Rao
at Rétd. . _P'atwari, Petsimur
" = .Chitap'u1r'Ta1uk
~Dist1'ict
134--..__
Virhal Rae
69'years, S / 0 Gunda R80
Reid, Patwari, Maiaghan
x 'T ._Chita_pu1" Taiuk
_fGu1barga District.
Xx;/"
135
136
137
38
Shivalingappa
60 years. S/0 Thimmannappa
RE-td., Patwari. Katmadevevhalli
Chitapur Taluk
Gulbarga District
Sham Rao
58 years, S/0 Madam Rao
Retd.. Patwari, Samantha Halli.
Jevargi Taluk
Gulbarga District
Ram Rao
56 years. S/0 Jai Rao
Retd.. Patwari, Halkodaf
Chincholi Taluk '
Gvuiliiargislj ...Resp0ndents
BETwEi:.Nfi' {XXI}. V' %
i
Stats of Karna.tai«:si
; Represen-'u:d''by its Commissioner
._ ' é SeCretary"i~o.._ _G_.G'vernn1enL
V RéV'enu~s_ Department, Sachivaiayamll
' " .. . M S ~Bu.i1"cii._r1g
Ba"n.ga*1o:s=e:;e 560 001
A Commissioner
" G1";1l'ba'rga District. Gulbarga
...Pe'Liti0r1e3's
39
AND:
£38 Madhukar Rao
62 years, s/o Vittal Rao
R/0 Jndankal, Chiiapur Taluk
Gulbarga D1.s1.r1ct
139 Vittal Rao
67 years, S/0 Dhonde Rao
R/0 Batagera, Sedam Taiuk
Gulbarga
140 Ramanna -
57 years, S/0 Nagappa ~~
R/0 Kodaia, SedamTa1uk _ _ -- «_ ,
Gulbarga District , ...Resp0ndents
BETWEEN: [xxm V 'V
1 Staf;e_ of Ka'1ft1.ataka
Repres_e'r1ted by'. 'its. 4Cerr£131issi0ner
<3: Seecgretéaryio "<E'.:_Vm{e"I=--.2r1b1her1t
Revenue Department.;7Sachiva1aya--II
;M :3 Bui1d.i1j1g' " '
1. " ""«:13a§ig.a_101'e --"5Ei.Q._O~O 1
2 . " --..T1a.e"Depiiiy Commissioner
'V C}L1l:bai:g:1»Dis£riCt., Gulbarga ...Petiti0ne'rs
ANAL';
' "M1 Smii'. Bakala Bai
' Major, W/0 late Krishna Rao
/0 Ingalgi Viilage
Chittapur Taiuk -
Gulbarga District "
40
142 Gajanana Rao
S / 0 late Lakshman Rae
R/ 0 Sangavi Village
Chitapur Taluk
Gulbarga District
143 Smt. Manjula Bai
Major, W/0 late Venkat Rao
R/0 Sangavi Village
Chitapur Taluk
Gulbarga District
144 Smt. Leela Bai
Major, W/0 late Bappu Raoa
R/0 Hebal Village '
Chitapur Taluk D'
Gulbarga District
145 Srr1tl§"S*ha"::ita 1333- ,
Major, .W/ 0" late' .Na:iai-:1 Rafi
R/'Q Shanb_ad,Villagei'«._V " __
Chitapur Ta'l=uk~ _ V'
G'ulbar'ga Distifict, '
. V Major, S.'/0 late Rama Rae
' " --. VR,»'p"Bl1«agodi Village
Chita.pur'~Taluk
VGulba'ifgai1=District;
'V 147 Srrit. Siilochana Bai
» Niajbr, W/0 late Laxman Rao
" _R/0 Eavam Village
'Chitapur Taluk
" Gulbarga District
l4'~'i8
149
4}
Sam Pushpa Bat.
Major. W/0 late Wamana Rao
Ra/0 Kulkonda Village
Chitapur Taluk
Gulbarga District
Smt. Siddamma
Major, W/0 late Neelkant Rao
R/0 Bedsur Village
Chitapur Taluk
BETWEEN: jXXlIl[
1
State of Kamataka"
Represented by its "Se'CreLar3{_~ . "
Revenue Department *
M S Building _
Bangalore .550 001 I
Depufyl .
Gulbarga Dl'Sl1'lCll, _G'ulb'arga
; Tiie Acco tnjitalit General
' ' '7GQy'er1f1n1ent' 0;f..K.a.rnataka
in Barigalere -- 560 001
Sub--Treasury Officer
. l"VlA1ar1d",jGijilbarga District
Vasantha Rao
62 years, S/0 Panduranga Rao
Gola (B) M Nimbarge Hobli
Gulbarga District T ;. Tr '
. . Peiitioxlers
KL/,_
E51.
42
Aland Taluk
Gulbarga District
Madhava Rao
60 years, S / 0 "Venkaia Rao Kulkarni
Bangalore, Khajpuri Hobli
Aland Taluk
Gulbarga District
BETWEEN: [XXIV]
1
State of Karnataka
Represented by its Secretaijy
Revenue Department
M 8 Building
Bangalore -- 560 00.1
The Deputy C0m1r1lissl.ii0ne1f_ }
Gulbarga District, Qalbarga
.
Gulbasrga _T'al.i1k pp "
Gulbarga ~'585A"iQ2'"«--___ " '
Gulba1*ga'Districi_ ' 7
1. 5 Tahsiluclar.. ..... .. v
_ ' YaClgir,'nYadgir T aluk
" 1(}1.;l'Da'1*ga District - 585 302
line iaiisiidar
A1and,}A1and Taluk
Gulbarga District M 585 302
ll "' ' Tile Tahsildar
' -- Chincholi, Chincholi Taluk
Gulbarga District ~ 585 307
...Respehderit:{ h
43
? The Tahséidar
Surapura T aluk
Gulbarga. District _3.".1;-Pet:itio'r:ers* 1 D * ,
152 Gunde Rao
66 years, S / o Dhone Rao.
Sulepeth, Chincholi Taluk I
Gulbarga District u
Retired Village Accountant___<_3i'~v,_
Ex--patwari, Sulepéth " D' R '
Chicholi Taluk " D _ : j
Gulbarga District. V 'D
153 Khande Ra'-.)._ "_' 1. 'V R
69 yeaIfs;.vSl\:la.rtl71a'r.=da Rec V D
Retireid Viljlag'e';3xCcoi3r1tant' &"
Patwari, Bhopal Te'gri'o.or Village
GvtilI:5ta1'gVaiyTallLill§*&"'Dtstrict"""" "
154 Mvanchar Raof ._ .."
85 years, Sfo Slfiar1k.ar'Rao Kulkarni
Retired.VVillage_ Accoauritant 8:
; E:>::Patwari, Nagnoor Village
"¥G:u_lbarga T aluk...& District
'l ~ . Srt Jai~Rao_
«. &7'é.£. years;-S/o Sri Malhar Rao
. Retired Village Accountant &
Patwari', Anoor 8 Village
Yadgir Taluk, Gulbarga District
V A f V. 1 56 '~ ._ Rairnachandra Rao
_,572 years, S / 0 Sri Baba Rao
Retired Village Accountant {it
Ex--Pai.wari, Bosanoor Village :1
Kw
44»
Aland Taluls:
Gulbarga District
£57 Narayana Rao
79 years, S / 0 Sri Krishna Rao
Retired Village Accountant 8:
Ex-Paiwari, Boddor Village
Yaclgir Taluk
Gulbarga District
158 Mariyappa Gowda _;
68 years, S/0 Sri Amarappa Gd*Nda_ "
Retired Village Accountailtfiz V
Exw Patwari, l3ardevar1ar1aE.a
Surapura Taluk
Gulbarga District __
159 Basapipa b V_
81 years, lSj'1Q»Sh£Vanap'pa I
Retired.V:i11age1IAcc0.ui"1tant'Ba"
Patwari, Ba] ached' \_fil'}a_ge j
Yadgiz-4_Taluk~,"v, "
Gulbarga Diistrict _ »
Since deceased by h«i..s{ L.Rs.,
v 159_{2£}. E __%i'ippa-ririagg0._u_C1a
59(5)?' as
/ch slate Basappa
&
l S/79: la}-'Le Basappa
x Boili are R/ 0 Yadgir
y,C1L1lba1"ga District
.160 r.--Venk0ba Rao
Since deceased by L.Rs.,
Smt. "Narmada Bai. [W ife}
\'\,\///4 I
45
62 years
Retired Village Accountant 81
Ex--Patwari, Shetiihaiii
Yadgir Taluk
Guibarga District
BETWEEN : [XXV 1
1
.01' V
State 0fKa1'nataka _
Represented by its Secretary. V'
Revenue D6I3a.1'i:rI1€?--I1i 2
M S Building ._ 2. .
Bangalore -- 560 001* '
The Deput}%'CQmm1'ééi'or§er_" .
Guibarga"Di:f¢rici =: A '
Gu1ba__rga'~+_ V
T]71ei'T(1}1As"i-1da'rf:,; »
JeWa_1'gi Téd.uIr; _
Je'Wa1'gi 4 5853.10,' 2' __
Guibarga District _ " "
Tile "I'a4risi}¢;1a'I""
'¥G1:1_1barga, Gulbarga Taluk
Gui12a1'g.£; District -- 585 102
"'1'1af§é*aruaiés:.1V:¢1a1~
A "~Yad'gi1"f,---- Y}«1dgi1' Taluki
Gq,}13ai'ga District
T he :1" ahsild 211'
A ._Sedam, Sedan] Taluk
__C}'L11barga District ~»~ 585 222 \ /-
\;i/
AND:
161
162
46
The Tahsiidar
Aland, Aiand Taiuk
Gulbarga District «M 585 302
Vamana Rae Sh-arakar Rae K'u'1ka1'hii ~
68 years, S/0 Shankara Rae Kuika'1«'11i
R/0 Hipparagi S N
Jewargi Taiuk
Gulbarga District
Retired Village AcC'0ui'1_tAai1t 1
Ex--Patwa1'i, H0ppa1*agi S
Jewarigi Taluk V » . V = A
Gulbarga. D~ist_rict
Narayana_'R.2iU"'3'..__ b _j __
63 yeai<s,"S/Q0 Bhee-masenét'1Rat§)
R11/o"'rv£urikotéi;:.; G1,1"E'0a'1-'ga Ta": &
_ _'
Retired Vi11age«Account'a,nt 8:
Exvfietmiafi, Bhcuvs1an.iigi
; Crulbarga-.Tai'uk 8:' District
.Mé;dh1éwst Raovfl 11111
6--},_6ye3;1:s;vS/0 Sri Ramachandra Rao
R/ '0~.A':i1{a1a~ga, Gulbarga Taluk 81 District
. 1 "'wt1Reti1'e§:1 Village Accountant 82
Ex.-=Pati;vari. Ankaiaga
11' ..1'e:ii
' * _.572 years
§}t'1I«ba1'ga Taluk 81 District
Meidhava R210
S/0 Sri Sreenivasa Kulkami
Residing at H.NO. 10/ 108
'\.\a\/
__PetiVti?ji1e1's.c 1-
165
166
47
"Sani'.osh E\ii.1ay2,1"
Gulbarga W 585 103
Retired Village Accounlalll &
Ex-Patwari. Elarahatabad
Gulbarga Taluk 8: District
Bhimashankar
59 years. S/0 Sri Venkaia Rae l§ulkarn_i""' » V " it
Resident of Hanclanur
Rasanagi Post
J eevargi Taluk
Gulbarga District .
Retired Village Accounitar --
Ex~Pa1'wari, Hanclanoor L' '
Jewargi Taluk . .
Gulbarga District ~
Bhimasena Rao
8 /'dS'ri AVV-'Ver1l{'éf3;t'aI. R3>O"-lKU1kéli"T'1Vlfl
F?.esi_dent' of H_.'No.'l.._1'¥-1..592;'2
Plot N0. ' Ne l(<3B._. vn:1y anjagar
Gungarga M-58sj~iQ':»:.._ "
Retired Village Accountant &
5 }§1XA~Patxvari;'Thanda Thegganur
' Qtilbatrga 'I"'alu.1:..& District
' 1,6'? ..
. Vei'1i<a1;2f'Ra0
64 years' - . V
h " S/to Sri Narayana Rao Kulkarni
Kere Ambalaga Village
a Aland Taluk, Gulbarga District
Reiired Village Accountant. 81
it Ex--Pa1wa.ri. Kere Ambalaga Village
Aland Taluk. Gulbarga District 3
kfit'////_,..
1. 68
169
170
48
Srinwasa R210
76 years
S/0 Sri Panduranga Rao Kulkarni
Plot No.18? _
Sri Lakshmi Srinivasa Nilaya _ I
Biddapura, Gulbarga Districtyw 58:5'1;0'22 .
Retired Village Accountant & '
Ex--Patwart, Balundagi, Jewargi Taluk
Gulbarga District ' .s
Subhash Chandra
54 years, S/0 Sri.ShtVas}1aran--a:ppa-._
Resident ofMahagau;r1, '' "
Gulbarga Taluk & Districtf " _
Retired Village Accountant 8;
EX--PatWa,ri;'.M:ahag_aum.V '' in
Gu1barga,,Ta;;ak & Distifict,
Dandappa-Glowda '-- A ¢ V;
62 'years;-S / (:VfésI"*t Sharana15"pa Gowda
Resident "o3°VTanagu.naC1-E... f
Yadgir_Taluk~&.Gulba1jga. District
Retired Village 'Acc_0u.ntant &
EX--PatWa1*i, Ta-,nagu'n.€ii
flfadgir Talnk,' Gulbarga District
Naragraaa Rae
.. s5?._Vyea'rs " ..
S ,/.o"«S_reefI1.ivasa Kulkami
"=Chandaragi, Yadgir Taluk
Guibariga District
Retired Village Accountant &
E>s:::PatWari, Gundahally
At 'T Sedam Taluk
_At.Czu1barga District
49
E 72 Jagannatha Rao
65 years
S / 0 Sri Dattaireya Rao
Resident of Konkal, Yadgir Taluk
Gulbarga District ._
Retired Village Accountant &
EX~»Patwari, K0nka1Vi11ag '
Yadgir Taluk ,
Gulbarga District '
173 Rama R30
78 Years . ,
S/0 Dattatreya Rao.Ku1karr:{_i' 3
Residing at Hittalasiruru V =
Aiand Taluku, Gu1ba'fga.DiStriet &
Retired Village .Acc:0untai1t-«&"v if x V
Ex--Patwé;ri, ,{iittaE,a'simr ' V "" "
Aiand;'Ta1;:«z< » _
Gu1barga"Di:'§trict «. it
174 Bhee_rnaji7.j _ _
6&1. years; S/"0. Fyri 'C}0v._ii*1"d__a Rao
Resideiit of 'Kadai<Ql'=._ "
Jewarg:f1aiui§_ _ L'
; Gulbargai-.i}is'ti'ict '
"2Re_tired Vi11age.._Accountant &
.V E2i§Patwari, Kodakol Village
.. Jewargiiw Taluk
(3 u1b.aTg&.District ...Resp0ndents
t V _'1 Steite of Karnataka
Repfesented by its Secretary
V Vi"»Revenue Department
175
176
50
M S Builcling
Ba1'1.gal.ore -- 560 001
The Deputy Commissioner
Gulbarga District ._
Gulbarga I
The Tahsildar
Chincholi Taluk
Chincholi Taluk ."V;..Pl5'etiltioners
Shiva Rao -. V ~ ._ , _.
67 years, S./0 Sri VSi*dd.aran":ap_pa ~ " l
Retd., Village Accounta1i*t $1, 'j u l_
EX.Patwari, Mogllalfiz Seri
Chinc?f1oli,.TaI1ii<;__ b ' _ " '
Gulbarga''Di1'$,tricil 4- A & 1.
Resid'ing"at Kfirakl'?/Euliali
C7hin_choV1i"TVa.l_uks it _ _'
Gulbarga Districtc~ _ V» "
Waheeicilljkli '
139 years A
o' Sifi Mag'da.H1..Fate1
. V Re'1'd., Village Accountant 81
.. VE:<-Patwa1'i, Marapalli Village
('Jh:i11cho1i.TaIul<, Guibarga District
' "'ViResidi'i3gA'at Marapalli Village
Chi~11CI'{oli Taluk
Cnilbarga District
'T *- .._Jag;adishxvara3qJa Swami
H69 years, S/o Sri Sugayya
Reid, Village Accountant &
EX-PE1l,VV€U'i, since deceased by
CD
51
His wife Dix Sm?" Pa1';waiha{;1.ma
W / 0 Jagadishwarayya Swamy
Mirivan Village, Chincholi Taluk
Gulbarga District
Residing Near Girls High Seho_0l~~
Chincholi '
Gulbarga District
178 Maharudrappa '' _
62 years, S/0 Rachappa Patwari
Retcl., Village Accountant: '
Ex-Patwari, Chint.ligada1lil ' _' V ._
Chinchoii Taiuk, G'uFba,rga AA .
Residing near Girls High Sehrjoi V
Chincholi, Csulbarga' 'Dis:trie*t_ «V f.';vResp0ndents
BETWEEN: . "
1 State 0f.Kat'1j_atalia'--. ~
Replfese{ii,;.ed "its 'SéCreta':{*y"" V
Revenue lD'ep.aftn1enf" - -- l
Bui1'di.ng,"=.. ll _.
Bangaloire ---56'a'0Q"i.__ "
2 ;The_ Delfiu-tyVC(5mri5.issi011er
«£;I'§a_SSan Disi:"ic_i_,__Hassan M 573 201
" ~ _ V'l'l1¢lTal1s'ii:;lar
PIavs'sia'i:fi*s1i.L:k
'--..Has'safn -3573 201 ...Petii1oners
u l " '?"9a.'_ MVVV Rangaswaniy
1377 years
" S/0 Sri M S Venkatanarayanappa
RE:iid., Village Accountant &
y"
180
181
52
Exfihanbhog, Mosale Viiiage
Hassan Taluk
R/ a C/ o Sri M R Narayanaswamy
No.242. 12"" Main Road. 6"' Block
Rajajinagar
Bangalore M 560 010
Anantha Su'oba1'aya
79 years. S/o Sri Subraya
Reid. Village Accountant & _
Ex--Shanbhog. Madihalli Village. A'
Hassan Taluk
Residing at Agale Village
Hassan Taluk
H VVenkataramai_ai':.. . ,
65 years, 8/ o Sri Venkaiakiéishriaiiahl _
Ex--Shan'oh'og__ H
Hanumahflf-ja,pu1'a?_ViHage A V =
Hassari 'i'alL'7i.l_<g.';'. ' f fl v .
Residing _».Ha1's-hafriiial 'R.r.aad::
HVa.s_saiiwD'isiiiipi ' " " .
ll " ~ . gSi1ate;o.f:'}{arnaiaka
g R!?.fJ~ITCSE:fit€'d by its Secretary
. Reveiii1ei1'Depa1'tment
MS Building
.}3a:.1galoi'e -- 560 001
Tlie Deputy Commissioner
Hassan District. Hassari m~ 573 201
K:§'vL~*//
3
AND:
182
53
The Tahs3'..1d;»:r
Hassan Taluk, Hassan - 573 201
M P Ramanna
76 years
S/0 Sri Puttaswamaiah ,
Reid. Viilage Accountant
Ex--Shan'0h0g, An1n1ag0dai'13,h21.lii
Mosaie V P Circle v
Piassan District . ...Reep'0fic1ent
BETWEEN: QXXEXI
1
183""---
State of1_{r1r«naLak;f_: . _ . ..
Represefltedlby i1;s'-- Secfetary
Reveruic
M S BL1jid.i_.r1;g " ' _ ' ._ ._
l3,;1r1*g51iT01ie 55360 GO
The vDeputy'vCOrt1:}_fissibfier
Hassan Dvistrict,7HasSa11 ~« 573 201
Tahsi1nd'ar.. ccccc .. »
" Hé1S3ai1,_Ta1uk
" H.2_V14sse';n A4' 573 201
...Petitioners
. Né'i'1'aya11aswamy
years
S/"0 late Sri H. Narasimhamurthy
V "nEx--Shanbh0g 8: Deemed Village Accouniant,
Ugane Circie, Salagame Hobli
E'/...c
...._~ee.t1tig311'.;e:.rs
54
Hassan Tami: 82. Disfrici;
Residing at No. 1314/2
Lakshmamma Compound
Hadlimane Road
Hassan -- 573 201 ...1--12"§s'péij;dént'_'_A.V
BETWEEN: {XXX}
1
AND:
184
State of Karnataka _V
Represented by its Secretary"
Revenue Department
M 5 Building , '
Bangalore -- 560 0017 _ I
The Deputy.C0mmivssi.0her---A _ V "
Hassan _f)iS«ti"i§§f, P§[ass§a;'j;---573'_:2Q1
The Tah§'iid;§1-- ii i
A1u'r'eTa,Vi{::;k, i' V
Hassan Dis ttjiet V-- ..._-201 _'
.. Petitioners
P M Kfis1f_in3.. ,1i~iuf:hy~' "
"years ' V
"'S,2f~Q Szfi Sridhar-a' 'Manjaiah
EX~S1'l£1iibhOg, Kotiganahalii Circle
T_ BaIya..PiQ_b1--i, Alur Taluk
V.H'as'sa_1'1 'E)i'st;rict
V V R/at"N1().A847, 2"" Stage
Ktiverripunagara
Mys.ore ~ 570 023 ...Resp0nc1eni
. 1
55
BETWEEN : XXX!
1
185
State of Karnataka
Represented by its Secretary
Revenue Depa1't;men1, -
M 8 Building 1
Bangalore W 560 00}
The Deputy C0mn1issi0ne1f"'*~
Hassan District, Hassan V
The Tahsiidar
Alur Taiuk, Alur
Hassan District
The Accoiuniant ._
Governnienl'ififfiarizataka 1, j V
Banga'I01"e."*--. V '
. . .Petiti0ne1's
U , 2
W / 0 late Na'r.aS'i.1ff1ha1ah'
Majo1j"«Residing at Uehangi
;C';'Q Krisi1narnu1*tfsy, Land I-Ioider
" °«Ret._ired High' School Teacher
Ue'han gi1_.Sak1eshpu1' Taluk
...Resp0ndent
State 'ofKa1~nat'aka
Represented by its Secretary
Revenue Department
V S Building
"Banga10rem 560 001
AND:
186
56
C)£'"'fir'e of the ACco'ur1ia.n.i,
General (A 81 E] Karnataka
New Building
Post Bag -- 571
Bangalore
Deputy COl'111'I1iSSiO1'l€}'
Kolar District
Kolar
J K Rama Rao
80 years
Retired Village Acc_ountar1t..._ '
R/a Janagamakoia'C_irc1_e A
Siddiagatta Taluk it '
Kolar District " vAA.>.:;..V.z}{sspondent
BETWEEN; . _ .4 _'
1
State
Represented by its Secretary
; Revenue Dep'artm'ent
is Bvuildirig ..... 1{\V
séifigsgioye -- 560 001
T Commissioner
Koiar';gKc1ar District
Deputy Commissioner
Slriimoga District
he Deputy Commissioner
...Petitioriers
D V'..-
Barigaiore Rural District
B
AND:
187
188
189
190
57
G K Ramachandra Murthi
S/0 Late Krishnappa. 58 years, ._
R/0 Karmammaraahalli Village _ ,
Bangalore Taluk, Koiar I)istrie't.& ' 'T
A Ramachandra Rao
S/0 Gundachar, Major
Ex. Viilage Accountant.
Dasarahalli Village
Bhadravathi Taiu1{"- _ 7
Shimoga district V
B K Shri:;'1i'va$v.'1\/Eufihy = A
Maj or, Ex.uVi?l;1_age'A;:co'u;1tan£] V ,
R/0 1\/Ia10_Qi°_»Hob--1i, C'hfanr1--3pat'na"'Fa1uk
13anga1't>re"RL:ya1 D_1's1,ri'c{
sa;ya@waka§h.8*8
S / 0 arasirri Major
Ex. Viilage AcCou.nta.r1t/ Shanbhog
; Singrahalh Village
' ' ~i;Da_Sa_=i_aha1li"'Ta.i 1,.1.k
Bazjgalmfe Rural District
...ReSp0nc1ents
1
__ State. Karnataka
Represented by its Secretary
ReS.'enue Department
"*,MsBmmmg
_,5Bangal0re -- 560 001 1';
it 1.95_
191
192
193
58
{)ep1,1.1:}f Commissioner
Koppal, Koppal District »~ 583 281 ...Petit'ionei's
Raghavendra Rao
S/0 Late Bheemarao, 57 years
Reid. Village Accountant
Kanakagiri Village _
Gangavathi T aluk I
Koppal Districi:
Mallanagowda
S/0 late Siddanagowda
60 years
Retcl. Village AcCOtinViant.i'l'll" "
Belur Village ' " I '
Koppala Taluk . «
Koppala Diet;1'ict _ '
SXQ Late Vish'wanail3__ Bhat
57 'years, Re_td-,.fV1llage'Aecouritant
Husenpura Village .
:. {ma No"4.._o002-/2004;', dismissed on 1 142005)
l:'D5heer'iendra
" » _V 3/ 0.L:-the-.Haiiau.mantha Achar
V »y_ea1li~:.._ Retd., Village Accountant
' Hlulas-anaVha1.ii Village
Gangava1.hi Taluk
Koppal District
Siiiararriai-ao
S/0 late Tirumala Rao
56 years. Reid. Village Accountant
Rampura Viilage. Gangavaihi Taluk
BETWEEN: jXXXV;
1
196
59
Koppel l')ls%':'ECt'
[WP N0.4OOO4/2004.
dismissed on 11-4-2005}
State of Karnataka
Represented by its Sec1'etary
Revenue Department
M S Building
Bangalore -- 560 001
The Deputy Commlisslieney }
Raichur District ' '
Raichur '
The Ta1:§--::'¢1e;ir:;';:__v_ ~ 'j_ _
Gangavath'1'_Ta1L:«k. '
Ga__rV1_gaVath';~.:.;:__ _
Krishfia. Race '
j S/0. Hanu~:na&1Vthal' Rae
._yea__rs. Retdv.~1f:'.llage Accountant
' "Sl2_ree Raghavendra Nilaya"
" » .He1fo'or*Rdad, Garxgavathi W 583 227
Raie"ht1r.D.is'triCt,
BETW§_f;3'N: -r.:§;XXv1)
State of Karnataka
Represented by its Secretary
<Revenue Departnlent
...Res.g)'Ondef1ts H
.. Petitioners
...Resp0ndent
197
60
M S Building
Bangalore -- 560 001
The Deputy Commissioner
Koppal District
Koppal I
The Accountant General ,
Government of Karnataka .V
Bangalore m--~ 560 001 l
The Tahsildar _ .
Lingasugur Taluk _ 7
Lingasugur T
The Treasury Offioer Z.
Raichur }'.f)ist*riC.t . '
Raichflr "
. . .Petitio ners
S / o I_,a}c_shm.ana' Rao--,_ _l\'/Ia} or
Maj or;»Retd. , Village Azzcountant
; R/ a Mannerai; Manneral Post
'~'.,Vi:a '£Ia.numas:~1_garv
Ktishtagi Taluk
l " ~ .. V Koppalfiistrict
-V}
. . .Resp0ndent
State Karnataka
Represented by its Secretary
" 4_ Revenue Department
. 8 Building
Bangalore -- 560 001
198
1.
61
The Deputy Commissioner
Koppal District
Koppal
The Tahsildar
Kushtagi Taluk
Koppal District
Lakshmi Bai
Major
\V/ o Late Raghavendra Rao
Kuppa Rao Deasai " _ .V
R / a Hanumasagar Post ' "
Kushtagi Taluk
Koppal District u " -- . ._ ...Resp'o1*1'eient
13ETwE:VEN;mg;§;>_:9;fVV_11':'«.p v .'
Stan:
Represented by its S..ecreta1'y/
; 'Commissioner
j "¥.Rey'en_L1e Department
V " MKS» Biailding
I:ia4ng:£}ofe.._-- 560 001
The V Secretaay
Go\r'er;T}ment of Karnataka
Vidhana Soudha
Eiazigalore ~ 560 001
' -- ..i"The Deputy Commissioner
Dharwad District
Dharwad . . .Pet.itio11ers
. . .Pet1t1oi3 eijs. s- , "
AND:
199
200
201
202
Gurulingaiah Gurulingayya
1-Iiremath
Major, r/o Begur
Khalaghatagi Taluk
Dharwad District
Shankarayya Veerabhadraiah
Hiremath
Major, R/ o Hasarambi
Khalaghatagl Taluk
Dharwad District
Ranganath Bheemaji Patiigj
Kulkarni
Major, R/o Madakihanal1i""' =
Kha1aghatagiTa1L1k ~ ''~- *
Dharwad District D V
" .
Mu(}.igowda''Pa'tij1' _ "
Major."~R/o Uppi'nakr:rri
; Khalaghatagi Taluk
_ D'istri.ctv
BvaSaIi'11§e1iah Basanagowda Patil
Major, R°fQv"ShiVenapur
. '=~'Kha1--a'g_h_'atagi Taluk
Dh'arw.ad District
Sa.1tgaiah Channabasaiah Hiremath
' Major, R/o Hanaumapur
V _,5Kha1aghatagiTa1uk
Dharwad District
205 Chi1.m.a.ppa Rzunappa $2-lvélllllfi'
Major, R/0 Dasikoppa
Khataghatagi Taluk
Dharwad District
206 Shivanagowda Nir1gar1agowda{Pati1" "
Major, R/0 Sathur U
Dharwad District
207 Honnagowda Mudig0wda'PaTti1»
Major, R/0 Naganur
Dharwad District. " V "-._...Resp"or"1dents
BETWEEN : EXXXIX
1 The S€CI'_€ti'if_y _'. Z.
ReVenu_e:-.De;3é1rtn1é'ntW. _ V V
G0Vwc§rn1n"€:rit" O31: Kétrjnataka
M s Buiidinig . « '
Ban'ga--1oAf+: -- OOC1
2 The DfiputyVéijtmrxaitésiéiterh
Dharwad Dizstrict, _IT)'harWa<:1 ...Petiti0ners
. - .. . . . . . .. \
, VS,fQV'Bhv:i:émara0, Sosala Mari
63. yv.3;i1'sV}~ Brahmanara Oni
A Vi'I:l-age Accountant
Sindhnfur
' Ra?jhu1' District ...Resp0ndent
64
BE:7I"NEEN: XL
1
AND:
209
21.0
State of Karnataka
Represented by its Secretary
Revenue Departnleni ._
M S Buiiding 1
Bangaiore - 560 001
The Deputy C0mn1issiorLe_f
Raichur District
Raiehur M 584 10; Pe1.jiVtHi0V:_1ers
Bheemasena Rao '
68years3.V _ _ . « _
S / 0 Ski H?1'mihiant't1.g:-- V. 'A _
Retd. Vi1I'age_:AccQuniai3t
EXLShan1t2h0g'Y1"' V'
Aadap11fa'-'Viilélge _
Lii1gas_uga_1' 'i'é1i~:1k '
Raichur Distriizi' ,_ "
; Sr; .Base11'"ah '' V'
'"<.79.__Yea1~s .....
« S/Q' S_riwReVanasiddaiah
" ReVt.Ci; Village Accountant &
Ly%.:~3h'ari.nhogh, Ham Viiiage
. Linga.§f.1g'L1r Taluk
R:;1iCh,L:~:' District
Siifikabasappa
' 75 years
/0 Sri Mudibasappa
Retd., Village Accountant &
Elxfihanbhogh, Chukkanaiti Viilage
/' '
=,_\-. /
mx
212
213
214
Raichur Dist11_cf._ '
Lingasugur Taluk
Raichur District
Prahaladachar
70 years
8/ 0 Sri Swamirachar
Retd. Vilkage Accouaniant 8:
Exshanbhogh, Halabhavi Vilkage
Lingasugur Taluk ._
Raichur District '
Divakara Rae
S/0 Sri Mallara Rae _ _
Retd. Village Accountant u ' ._ _
Exfihanbhogh, Tumba1ag_addi_Vi.1}age ' ~
Lingasugur Taluk. " '
Raichur District. ' '
SreenivasaRaO V
8/ 'O"RaghaVefi}-;fi're1 "Rab
Fsietd, Vi11'a.ge.V A"cc0"L11'it,a__n*;_ <3:
E2i,Shanbh0gh,, . GQf1a_Vat_1a V/iliage
Ling£_1SugL1r'VTa1«u1: _ "* "
. . Respondents
% '§Ei*.VEfl: EXLIJ
[State "of "Ké_rnataka
"--.c'Rep;5é{sci1tcd by its Secretary
Raw-.ni;;:--e Department
M'-S Building
Bgfigalore -- 560 001
Deputy Commissioner
Shimoga District.
Shimoga
AND:
215
216
The Tahsildar
Thirthahalli Taiuk
Thirthahalli
Shimoga District
The T ahsiidar
Shimoga Taluk
Shimoga District
The T ahsiidar __
Hosanagara Taluk'
Shimoga District '
H N La1;5:h:f§}ifi_a J
69 yeers 'ii---
sv/'o"H--.1\1"Rang*:;' Rzgiof
66
R1/o Haraxia h_a'1'1i Pqsf-...__ -- f
Shimoga '
Rame1"Ra0 K' N A
; 68 years Z V
j: ' K__Naraya:1a.ppa
_ R/aSh~1yaji Rao
e e A Shim0g~a
* 'N. V C}«e;aV'1'uV1.i1vVL1rthy Bhatta
78 yc-*ai*S
S/'ox Vittala Bhatta
R;'..a"K01Iuraiah Street
n 'T «shimoga
...Responden1:s
kw"
BETIWUEEN: fXL.II
AND:
281
State of Karnataka
Represented by its Secretary
Revenue Department
M S Building
Bangalore -- 560 O0 .1
The Deputy C0r:1missi01'1e__r"'*~
Shimoga District "
Shimoga
The Tahsildar
Thirthahalli Taluk
Thirthahalh, Shimsga ._D:"ist1°ie".»__ I
M'."Subb"2; Rabi: e
75 ye21_rs} S/.Q_ Ra1'11aT3,ac. f
EX, Shar1bh0g;'e.Nanda.'Gadda
Shimoga Dist1'iCt, _Sh.iniOga
13EIV§rE:«?.;\:: ('XL-II_I} -
AV. 'RE3e1:5'1"1"ty Qn1mise"iene1'
V Shiinogav D1smc1; _
R-Shi._n'10ga'=~.e577e~3(J'l
Madhava Rat)
88 years
/0 A N Raghavendra R210
Oec: Retd. Shaubogue
R }."r5etiti0neI's
...Resp0ndent
. . . Petitioner
68
R,/21. Big Bramzma -Street
Shimoga ~ 577' 302
BETWEEN: QXLIVE
1
220
State of Karnalaka
Represented by its Secretary
Revenue Depar1.me'r1t "
M :3 Building
Bangalore W 560 001
The Accountam G'e:1e1'al."(A&E§ V _&
Office of the Aee0ur1tan1.'~(3e:1era1. AA 'A
Bangalorewl T "
The Depju'i:y.._C:0mrifiissidi:ier, '* _j2'V . «V
Tumkur"--.Disft'riet .. 1 ' =
Tur111«;'ur V ...PetitioI1ers
K s vSiibbéLi'a1;1 L
70 years,*S / 0__1a'Le Sheshappa
5 'Re_td.. V11Lf¢1ge'Aec'0uaI1tar1t
K R AgI'aha.ra
(Now K1 yvernpu Nagara]
« " " 1»:umga.1 Taiuk
'V p*1'mjn};'ut.e~~+V.572 130
...Resp01f1deI1t
of Karnat aka
'T Represented by its Secretary
H Revenue Department
M S Building
Bangalore - 560 00}
L'
2
AND:
221
BETWEEN: |XLVI V
1
69
The Deputy Commissioner
Gulbarga District -- E.
Gulbarga ...P.e.ijit_'iorie:fVs _
Ambarao _
74 years, S / 0 Venkatadasarao
Ex. Village Accoauntant 'V x V
R/a Chengta. Chincholi T_<?1.l1i'r:_ _ *
Gulbarga District X ...Res1:5or1dent
State of ffiaxi-:j1ata ké. L _ --
Represerfied--.by its..}3_e¢reta.ry'--.' ' »
Reveriue §Ue.parfmer1t~:1ye, '- :
M.s..Bu'11g1ing;,_ " ' '
Ev§anga1Eo1';e_v-- . V
v.D4eput".y=CVofiiroissyiooer
Hassan District
; Hassan --« 5'7'3"2o1
or V E' omrrfissioner
" yBvanga'Eore--.RuraI District
'Bvaz:1gai0re.=~e¢ 560 001
"f'h.ve'Dy.; Commissioner
Bangalore Urban District
Bogigaiore W 560 002
"The Dy. Commissioner
Kolar District. K0131' . ..Petitior1ers
'H
AND:
222
223
224
70
G A Ranga Raju
78 years
S / o Alasingachar
Retd.. Village Accountant
Now 1'/a Gorur Village A_ A .2
Hassan Taluk, Hassan District";
B S Venkatanarayana Raoyyé
75 years _
Retd. Village Accouiitani,-"" -. 2
Now r/a No.62, 41.%L"Cro:--§s . -
3"' Main Road, 8'" Block'
J ayanagar V 2' V V
Bangalore: 2
M. Nages_§i=Ra.o"*V.. , A _
Since deycealsed by'L.Rs:.
svn1i';n'Naf¥».1sarfi:ma '
V<I/o late Nagesh Rad... __
75 _ years. R/"0.VVa2r't1j1oor Village
Bangalore South Talnk
Bangalore: V
2 Vasa11fhap.p.a'
2 75 years.
2' RefLdl..b'Villa__ge Accountant
«RV/o"-«Nvagaraj Hosalli Village
Chintafmanl Taluk
Kovlar.District
S C;:opala3g/a
' Since deceased by LRs.,
_fSIn'L. Venkatalaxmamma
W/ 0 Latalaxmamma, 75 years
R/O No.2/O1. 9"' Main Road
7}.
Tata Silk Form
Bangalore -- 25 ...Resp0nden.te
BETWEEN: §XLVII[
1 State of Kamaiaka
Represented by its Secretary ._
Revenue Depa1'tn'1ent I
M S Buflding
Bangalore -- 560 O0}
2 The Deputy Commissioner.
Udupi District
Udup1-- 576 329
3 The Dy. C0znmissic')'11e_i" R
Tumkur District _ '
Tumkur _--. 10}
4 The Dy: -- R
Mandya'
Mar2._(1ya.--~ 571461 ' ...Petiti0ners
" 80 years"
'1Refd.,V 'fiiiage Accountant.
. R/0 'Vandse, Kundapur Taluk
Udupi..'~'District
N0.4OO36/2004, dismissed on 11w4s2005)
V' KHMurthi Rae
Reid. Village Accountant
Since deceased by L.Rs.._
K M Jayasimha
/'
72
S/o late K E.\/!arI.h.i. Rao
58 years, No.2-40, 51" Cross
4"1 Main, BSK 31'" Stage
Bangalore -- 560 085
229 K V Srinivasa Rao
Retd. Viiiage Accountant
Since deceased by L.Rs., J.
Smt. N S indiramma D _ ' W"/0 late N V Srinivasa Rates R/o C/o N.N. Murali _ New Ladies Corner " i No. 292 / 302, Subed ar _C11at:am "Roads Behind Annamma Devi Teifipie Bangalore . V '-- _ «"1;v,.."Responde11ts BETWEEN:
1 State' of ]EjsIar1ié;;t'akéi-- _ Rep1'eSeii't~ed_ its .,Se=s:__retafry Rteveiiue' Departnie11't._' " _ M S..Bi.1ildi1'ig " J Bangalore «f 5-F30' A_ 2 V.»~'-2.'I'h_e' Deputy'Comniissioiier . V Ch'i'ii1"a"dfg,_1rga C--hitraeiu'1'g_21 District -577 501 3" A . "WT}'ie Comnlissioiier District Héissall -- 573 20}.
Dy. Commissioner _A'.--Ma11dya District Mandya ~«- 571 401 say 73 5 '.I.'h.e Dy: Cnmniissioner Udupi Disiirici Udupi M 576 239 6 The Dy. Commissioner ._ Mysore District I Mysore M 570 001 7 The Dy. Commissioner I Shimoga District Shimoga M 577 20 8 The Dy. Comrnissioniery 7 Kolar District Koiar - 573.101 .
9 The Dy, :C0nifr1.issVit3nei' _. V V BangaLi'0re"----R1'1rzi.i_ Di'sjL':rié't " y_ ' Bangai--Qre-. 1', = ~ 10 The Dy: . ' Tumk1_ir'D_isiriCt V» 2 Turn..i_ur_w 5'7-2 i«O'1_ ' V 11 ;The Dy: Gorhrfiissviorier _~ ' ':'.:Bai'1g2i10i'C Urban «District Batigalere w 560 002 L-.1 V General (A&E) A "Tin Kaifri.ai;=aka Barigalfwe ~ 560 001. ...Pet1'ti0ners T. S Shreeriivasa Rao 3 ' 2 75 years i,\,,/' 231 232 233 74 12/0 N().3477i Shri.n.geri.ma1.h Road Chitradurga g Chit1'adu1'ga District _ (vvp N0.-40039/2004, dismissed on 11--_z1¢2:bQ5}?.2_i.:'~ 2' H N Subbarao 82 years Retd. Viiiage AeC0L1niant.
Now R/0 Kallahalli Circle ..
Holenarasipura Taiuk 'V V' Hassan District [WP No.40o40/2004, dismissed oh-._1 1-4-2005') C S Ananthanarayana Rad Since deceased by-L;R':s:*.. * A _ Smt. Venk'a.taiax'r:1amn.1.a = 2 _ dd _ W/0 iate_C rifhana1'a.ya--na Rab' 70 yeiars,j'R/20"N_0,éI¢2?;..6fi1.C;joSvs V Kamaxi.VHn$.;pitai Road' ~ "
Kuvempusviagari * Mysmje' V '"
Ve ni{a1;a(:h aia ; 'Since deceased by L.R's., ._" 2 S1111. _Sha1'ada.II1IJ3:a . V V' late Venkatachala Hebbar R/o'~iC',/_0°G'ajend1'a Hebba 'Grju1fa'»* jU_paha1', N0. 2920 A 2 "'Vi'ChO'rd----Read, Attiguppe Vi_3;aya3?iaga1', 2"" Stage ' * _,578 years Baggalore -40 Madhava Rao Retd. Village Accountant Hampapur I"-iosa Agrahara Hobii 235 236 237 75 K R Nagara Taluk Mysore IVI Narayan Rao 80 years Reid. Village Accountant V ' R/ 0 Honnali, Honnali Taluk Shimoga District A Krishna Jois VV Since deceased by LR's Srnt. Rukminiyariima "
W/0 late Krishna "J.0£s_ V 78 years, Andige Circle " ' Sorab Taiuk. .
Shirnoga District (vvp NQ_:;oo;g15._;f200 1 ;.¢:1§sm_£s_s.§d 1-4-2005) K Bhecma f{?_ao . ~ ¢ S'1'r1'ce'AdAéj+:eas'é:<i-- ..LR's H Smt, Sarcja.m'ma"..rV _ . .
W___/0' late Bheemarae, '('0 years R/'u,_Nor,63,*.GPiW L;ay_o'ut Bangalore V K.__dABhvaskaraiah.. w S"3i'nceA~.c1eceased by LR's " Jahakamma e.V1ate~.K:. Bhaskaraiah 80 yejars-E; R/0 Sulibele Hoskofte Taluk 'Bangalore Rural District xd:e289T {R?\/T? N0.40047/2004, dismissed on 1 1-4-2005} Laxrninarasimhaiah Since deceased by LR's Smt. Laxmamma 240 241 242 76 W/0 late Laxm.ina.rz1yan 70 years, 1'/0 Besage Village Tiptur Taluk 'I'un1kur District G. Nagappa 75 years. Reid. Village Accountant, R/0 Devarkaiiiiasandra Yediyur. Kunigal Taluk T1;lI111{L1I' District R Raghavendra Rao Since deceased by LR's Smii. R R Rathnamma .
W/0 late Raghavendra Rim" ~.
70 years, R/0 Potiiazganaihalii V. " "
Y N Hoskote Hobli ' ' Pavagada Taiuk ' V Tumkur Di.Stl7iCt (\W'modiéisgo5&2.0'04";'--disfiiis'seE:1 on 11-4-2005} K:"'._s1f1' B!'ShagiVI'i'V"t7§§lO . "
72yea1's, RevtdL'~Vi]_1a"ge ' Accoun iant, R_/ 0' Ja'r.1gan1kot'.e . Sh i_d1aghat_fa "1*aIu 1:
'51:KQ_1_ar District . ._ _____ H x 243-» 2 N ee1'ad1&;a:n'tha Rao Naiege
72.:'ys:ars;e~.Rieid. Village Accoimiant
-- '=.R/0' K"n.ppé.gada Village S0rah_ Iaiuk ii Shiijnovga District 4_ N dfayan Rao Nadigar '}Si11ce deceased by his LR's "Smt. Kausalya Bai W/0 late Narayan R210 Nadigar x \ \ 245 246 247 248 77 65 years. R/9 Sl'1.21l§.¥..%}1Eil'12llli Sorab Taluk Shimoga District Ranganatha Rao Nadigar -
Since deceased by his LR's _ Smi. Rukmini Rae * W/0 Late Ranganaiha Rao Nadig;-a§er'i. 68 years, R/0 Shakurialializg "
Sorab Taluk ,V Shimoga District 1_ "
H N Putiappa _ 7 72 years, Reid. Village V Accountant, R/0 Iirl0s'al{)fale'*Villagev_ «V "
Sorab Taluia. V. shimoga.,Dis§tr:¢t.. I H N Mahadey Rio
73 ',5. Reid; 'Village Accbuhtarai R/0 _H0sab.al.e -- ' S€jral34_"l'aluk'«i'l 3 l shimoga Di'strict _ ' ; 'Ganapathi 'La§<mli:afn; Jade ' ' years, Re td.,..Village . Acccauniant, R/0 Jade Village " jSvQra13_"I'ai1.1_k &Shi'm_0ga'-District 249-i.._ Avlirislaria Swamy 80--years, Reid. Village Accountant, R/0 Altavara Village ll ._ Hassan Taluk, Hassan Districic 250 H Hanumaniha Rae Since deceased by his LR's 251 BETWEEN: (:><;1,.I:><:1,__j_'-- 1 78 Smt. Gundarnma W/o late Hanumantha Rao 75 hears R/0 Y H Hoskoie. Pavagacia Taluk Tumkur District ._ K G Venkoba Rao Since deceased by his LR's_ K V Seshagiri Rao ' ..
S/o late Venioba Rao 60 years _ R/0 Krishnaraja_p{ii'am Bangalore South '['*aJr.'i}.«:A V SA a Bangalore Urban District '*..'.j..,.R.espondents State of K.arn'a't'aka"'~ffj'-- » Rep1'es'en't'ed.:_;by it$"Se{:rei;a1"y ReVen"ue:IDepéi;31'imenft" ' V M S Bui1Ci'i1.:g..
Ba.nga_1ore.-- 560' Go"
The Sepuvtye Cornrnissbioner j Bangalore Riiral District {JJ
1.': .Ba_nga1ore "
' = . A.Co_1'nmissi0neI' 'K01&«'jDiS{FiCi. Kolar .._Petitioners M Krishnamurthy " S/o H Narasimhamurthy "A.EXwVi11age Accountant " NOWR/o D.No.15-45/4~1 253 254 255 256 79 Lavada "Beech Channapatna Town :3: Taluk Bangalore Rural Distric:t C I Sathya11arayan ._ S/0 Laxminarayanappa 65 years, Ex~Shanbh0gue _ Now R/0 1456, Varade1'ajaswaini 5 T emple Road, Channapétfia. A Barlgalore Rural District s. Chandra Shekaiaiala 5' V ._ S / 0 S0mashekara1ah,_70_ ycjarrs AA . Ex~Vi11age Accountant 5 V 5 , _.
Shankarmai R0ad.;I{0][¢:r Di.s';irict"v_ ~ " 5 S. Ramaitnuiihi _ ._ S/0 V?'énL:_ataigifjyap.pa;},"P;/[_ 301?' ' Ex-Village. f§r:c01:f1f:2.1rA'1':-"J5 ~ R'/"O"5Sa,gij;n1aiffl;'v'i11'agé'- K0131',T£il'LEl{..&'DiSt1'fCf.__ _ ' B. S / 0 R'a_mappa._, 68 y'ea1*s : 'EX_--Vi11ag9"A(:C0ur:tar11;
"iwvqw R/0 U'mga.1]i~ Village Kbiarmluk & District I .
...Resp0ncients __ State Karnataka Répresented by its Secretary Rvarenue Depariment 5 M S Building _A§BaI1ga101'e -- 560 001 "2 3 AND:
257
BETWEEN: {L11 1 258--..__ 80 Time lily. C@nm11'.sS§{)n€:.' Chicmnagaiuz' District' Chickmagalur The 'I'ahs1'1c1ar Shringeri Taluk Shringeri M V Narasimha Murthy _ Ex. Shanbhog, Matkal Circle _< V Kigga Hobli " % -- " ° Shrir1ge1'iTa1ul~: f.,.*_.Resp0nder1t State ::'c}f JE:31ffié1{aka"~ffj-. I_ ~ Re'pfi:'s_e}*;;ted'A its .,gecretéii'y' ' V R.eVe_.t1.ue 'D3p_a1"tmeni.~ -- ' Bangalore 4.560' O_O"1.. ' 1' 'Thp Dei)'ut§f C'f)1};1%{'s1issi0ner ' "?:.S:11__im Qga Di'st1."._i .01; V V' Shi111(_)g2;
. . . Petitioners P__ v'v"itf(5*1:5é1 R210 S/"Q Late Manjappa
65._.'years " ' R/0 Kagarki Village 8: Post fsagar Taluk Shimoga District T '~ L . .Pei.ifiQhers~» "L _ 7 A 81 259 N S Lakshmi11araya'na R210 S / 0 late Devappa 62 years. R/0 Nandi Kale Post Sagar Taluk Shimoga District -
BETWEEN: [L11] 1 The State 0fKarr1ataka 'B B .
Represented by its Secretary Revenue Department M 8 Building K « Bangalore - 560 0O..T»" _ 7 2 The Deputyv.Commissi0i';ef'~ B . Banga10gte''Ru"_I'a1 L§)_isi.?ri<:i' }33.1'1gEl1_f)i.'6v If] . ' * AND; ---- ._ BVS Nanj1;hd&.R80_ V' 2 S / O V enkatasub ba1"aQ,' 'Maj 01' Reid. ; ~\/iilage - AC'CvOL1'T?';'[aHt . 'Bend1ga11.Hu1'i1, Hosakote Taluk » ' 5.,Bar'1ga1ore AR'L1lTa.}HDiST.1'iC1; 260 1 A The of Kamataka ' Represeni.ed by its Secretary Revenue Department B " M S Building "faangaioi-e W 560 001 . .
. . Petitioners ...Resp0nden1;
82 2 The Dy C0m1m'.ssi0nt:1' Guibarga District.
Gulbarga 3 The Tahsildar ._ Chiiitapur Taiuk ' Chittapur W 585 229 ~ 7 A AND' 261 Babu Rae 72 years, S/0 Sri '}\r§1_.1KL1_TlVda 'Rap _ Reid, Patwari/ViilaiigeA_ccQLu1t'a1f1't.A "
Bhankur, Chittapu1*TaIuk" _ Gulbarga District'.-V" _ = _ ".';[.Resp0ndent BETWEEN: V' 1 S'c'a't'e of"_;'~t:arfi;::-.taka., Rep1fesént'ed__b"yi its._Se,(_:r etary Revenue Dépfztrtfllfififl "
M S.._B'uii1ding _ _ Bangalaoi-e -- 560 ._O()«]_ -V 2 Dfiputy'CQ_§[1J'11iSSiOI'l€l' Gtflbéirga District Gvulbarga __ . . Petitioners
-V 262R" G't§Vi1i!:tRa0 S./6 Sri Tukaram Rao Kulkarni 62' years. R/0 Kogriur Village Fazalpur Taluk H Guibarga District EX;
264 265 266 83 Krishna Rae S / 0 Sri Narhar Rae Kulkarrii 70 years, R/0 Raj apur Village Gulbarga T aluk, Gulbarga District Ganapathi Rao S / 0 Sri Gunde Rao Kuikarni _ 80 years, R/0 Badepurfl/i11age"..
Gulbarga Taluk "
Gulbarga District Hanunlanth Rae A , S / 0 Madhav Rao ''K1;1kami{_' ; _ i n i 82 years, R/0 Shivour Viliage .
Afralpur Ts-..Iui< .
Gulbarga Sri s'hec:*na"-sh_e,uy.jJ~«--.__ ' V , S / 0 S-idci-aramappa, years R'/Mb' HaiaChaé.;'i' --ViHage "
<chin.ch'o1.ifra1'uk Gtilibarga Dismct.' V. ' " H . . Resporidents V' ._ ' State of Karnataka E3'ep1*Vesented by its Secretary Re'ver3._ue Department ' Building ' Baiigaleire - 560 001 'I;'i1e .Deputy Commissioner " Quibarga District A' Gulbarga AND:
267 268 289 84
The Tahsilclar Afzaipur, Af/,a1pur Taluk Guibarga District The Tahsildar ._ Aland Taluk, Aiand I Gulbarga District Sri Govindarao _ S/0 Sri Vittal Ra(')'~._ ' _' 60 years, R/0 Tadakal g Aland Taluk T '' Gulbarga District-"' -- if Ranlesh . V V S/0 Sri RagéiV'3,nt"Ra-_3V"-- V. "
60 :":. > ,, R'/6' A.fgi:;1puf5A:Ta1i1};"'- KGu1_barga" " - __ Hiraji .
S / 0 S171 S-}t1iVa_-n1';_a ~' ; ' years,_R/O Klianapur Aland Taliik... _____ Gulbfirga District S/0 Ramakrishna Rae 60'y.e.érs, R/0 Belangi .. Aland Taluk Giilbarga District ...Respon<;ier1ts (By Sri Ashok Haranahalli, Advocate General 81 Smt. Sheela Krishnan, Government Advocate for Petitioners) 85 {By Sri S R Hegde Htidiamane, Advocate Respondents 1. to 8, 12. 14, 16-19, 23-26, 28, 36*,~-32.,__33,._3/1, 43, 48, 62, 110, 151[A&B) 178, 179,183, 183, 2.122214"-*--, 1* 218, 22 1-223, 227, 229, 230, 234 - M21}, 182, 9, 10, 15, 20-22, 29, 3_1»,~8.7, 44-47, 49,» 180,; 216, 217, 224-226, 228, 247 8: 1-90;, * , _ Sri B C Seetharama Rao, Advocate for Resiporidenitsp 22 57, 58, 60 61, 109, 1.42, 144,'-1.426.. l50,p.--1'.54', 2 158-162, 167, 170, 199; ,2'og--2o»i1',- 55,. 145, M9. 183, 164, 169, 176 amazes ', Sri G K Narasin1ah_amurth__v, Advocate for Respondents . ~..1p77,.188'; e---i}43:'"-.., '* "
Sri T K Vishwajit.ViAdV--oca.te fo'rj1?,espondent 241:
Sri P Suresh, Advocate I*'or_.R_e'spondent 186; Sri Subba Shastry, Advocate 'for'=,,Respon.dents 51, 56 & 59:
Sri RathnagiriV:Swa§:ninat.11an, 'Advocate for Respondents 111, .115-':21,_125, 141'"& 245-251; Sri _A'dvocate for Respondent 205; S.17i*I<'. Mahabalieswara Rao, Advocate for " """ _ AV "fl: "Re's.ponder1t's"' I 89- 1 96; , Sri H;-IS-ubraniariya Jois, Senior Advocate for Sri SQ Ra11ganat;h'a.ois, 'Advocate for Respondent-- 187; Sri,_1\/1 H Datar,,'Ad'vQcate for Respondent 63-69, 74 "~82, 84:89, 984108, 70, 73, 77, 80 & 83; ; ' " Sn' P. Srinivasaiah, Advocate for Respondent 210; Ai\TF_Narajfana...Swamy, Advocate for Respondent 49; V Sri B BVBa_]'entri, Advocate for Respondents 114 & 122; ' -Sri'vM"Rag11'avend1'a Achar, Advocate for Respondent 198; Si,'-J-ambagi, Advocate for Respondents 252 & 254; 2' * Sri E'J{':S,,Sathish, Advocate for proposed LRs for R76; Sri PL'Ra11'1achandra, Advocate in Misc.W 5097/2009 WP is dismissed as against R51, 46, 76 vide order 27/8/2010. This Writ Petition is fiied under Articles 226 and 227 of t:11e'"{Ionstitntion of India, praying to quash the order dated '.24'--9A--2O03 passed by the Karnataka Administrative Tribunal, " v%'id6 An.nexure--A. 86 Writ Petition No. 30374 of 2001 BETVVEEN:
1 AND"
The State of Kamataka Represented by the Secretary to Government Department of Revenue M 8 Building Bangaiore -- 560 001 ._ The Deputy Commissioner Raiehur -- 584 101 The Tahsildar Yelburga Raichur District ...PetitIoiaers "{By._SVrfi Asi*.;;r;i< I*I--arar1ahaI}i--,hdvocate General & Smtf 'Sh€H¢ia,'K1'iSi'11_'iElYf1._'GOV€I'l'l1'I1€I1t Advocate) , Smt. Kiilkarni . « 'W20 Late, " C-uVr__u__raj @ G=:1"rui'aj rao Kulkarni A " » Aged 'a._bt3u_t 41 years . ' Sri' Kiilkariii S/ o. Iatze Gururaj rao Kulkarni " Agedaboiit: 24 years Sri Kiran Kumar Kulkarni ES/o Iate Gururajrao Kulkarni " Aged about 22 years 1 Rakfiuu=~584 r)i.3 87' Respondems I to 8 are !he Legai heirs of the Eate Gururajrao Kulkarni and Residing at". Bomanha1N1'1ogal. Pin -- 584 166 _ , _ KusEagiTa1uk, Raiehur Distrie»t»V ..'.Res'peo;ndentjs [By Sri M S Anandara'mu}'_AAdVvoeate] V BETWEEN:
The State of Karnataka ._ Represented by tl"ie...Seo1'etary*. V to Government A' ._ 1 Department of Revenue 'E Mssmmmg -j Bangalore' 560 ()_O1:. _ The V Raiehur 4- «-
The 'T'ahsi_1oa'r. 6 E Lingasugurs. ' ' . . Petitioners I __?{ByV Sri Kshokliaranahalli, Advocate Genera} 82: Sheela Krishnan, Government Advocate) Srr1L.}§Inbuja Wife of Late Banderao Kulkarni about 46 years Anand Bander Kulkarni S/ o late Banderao KuI1<;arni Aged about 27 years K5,,/as 88 Krishna Prasad Ba'nde1*a.o Son of late Banderao Kulkalni Aged about 23 years Prakash Banclerao Kulkarni Son of late Banderao Kulkarriip Aged about 20 years ' Respondents 1 to 4 are the legal Representatives of late Ba_nde_rao_ Kulkarni and resid~.i.ng Behind V V Joad Maruthi Ten1.p~Ie.,A Huriaguhd' Bagalkot District -- _..~..._.iRes~po_ndents :{B1_\I_S'ri Ar1:}?£ndAai*aii1Li,. jlidirocate} Thisi'Wr_;_{"viééiietiofiisi.ifi'1e.ri:Aa--fiii.;1er' Articles 226 and 227 of the Covn's'ii'LLi.1fion ofiliidlia,;pra},?ii*ig"to quash the order passed by the K}arna1;akafjAd'min'isti'aiivef Tribunal in Application Nos. 2571/ l._9)98_ and 1 'produced at A11nexu.re--A. Writ Petition' 1\i'o.V3529o ;5i""2001 /. B_F$N__EEN;
5 N3' 2 V ST,_aie._ of Karnaiaka _ ' Represe~rit.ed by its Secretary " to 'Dejpa'3=*tment of Revenue NI 8 Building .. B'angalore--1 The Deputy Commissioner U»;
89
3 The Tahsildar
Kushtagi, Tq. Kushtagi
Koppal District
4 The Accountant. General ._
in Karnataka * A ' J A'
Bangalore « 560 001 T ~ 'T...PetitiQ11er;§~..,,.
(By Sri Ashok 'Haranah'al1i, Adv-oeate ax Smt. Sheela Kn'shnanV;'-Qzo\.rernment'Ad-Voeate} AND:
Smt. Shyrnala Bai -. Vt W/o late Ha11epp'achar_-" .
Age: Major 1 ' _V .
R/o Devapur Tq. Surpuf V , ; , V District Gu1bVa'rg,3.;_:.. _ ~ ...Respondent . 1 AV -Deshparlde, Advocate} T}fi11s_'Writ under Articles 226 and 227' of the Constitution India; praying to quash Vide AnneXure--A dated" 14--1--1999"passed by the Karnataka Administrative TrVi'fbE.1.nEal: i11eg"al«.v.. ..... Vff_i't' 9983 of 2005 ..
1 E 'The State of Karnataka 'Rep. by its Principal Secretary
--- Revenue Department M s Building Bangalore - 560 001.
AND:
90
The Deptziy C£.)mmi.s55iQr1e'z' Shimoga Disuict Shimoga The Deputy Commissioner Mandya District Mandya The Accountant Gener'a1 "--~ Residency Park Road v . -
Bangalore -- 560 Q01 Pe'j£itiQ"ne1's (By Sri Ashok H.ai'anaha.j1liV, General & Smt. Sheela. Kris}-man} 'Gbverx1"m_ent'_.Adv0cate) Sri NS Li"-';c>*":':~?¥:1121" 'a ° Aged.g5_yea1e:s'-- V' V' KS/Q late '§:317iV_St1b_i3<.Efi'a,O . ' Exfieh idi} Saga: "I13/I_.1i'k,_ "
Shimoga D.ist1fiic1j_ ' EV ' 'Sri N Me-.l3is'h'1tes'Vt'r.a i9{a0 Aged_ 77 years__..v So fatge Manjappa iehjdig' Sagar Taluk a District S.m*;_. F3 Seethamma "Aged 85 years W70 late G Subbarao No.158O {Geetha Niiaya) K R Road, Vidyanagar Mandya
91.
4 Smtv D V E'ae:irnavat.hi Aged 65 years W/o late D TVenkatesha Bhat No.854, 613i Cross Kumaraswaniy Layout .
Bangalore -- 560 078 ' .I«i_Respo1ide.1E1tsV{A A' [Respondents are'---served] V' 2 This Writ Petition is fii€t:?~»t1VI1d€I' Articles and 227 of the Constitution of India, pray_i_1ig.to"vset asi"de__the7order dated 22~«6~«2004~ in App1icati'o'n_No;3489---toV1:34«92 of 2004 passed by the Karnataka Admi'nist:ra~ti_ve' ; T'I'ibi;1ia,i, Bangalore vide Annexure»«A. T ~ "
Writ P6330" N5'-7:3s's7 "or 200%; = 'V ' I 7i"n'eSta'j-;e oE'::i;iania»t'aka "
Rep- its .SeCre'tary___to _ Govermnent Revenue Department [Services] Building = _ "
Bangalore M 560 O0};
2 The Deputy.Comniissioiier Dava"n.gei'e District « " * Dvavaiigere W 577 00.1.
H Commissioner _ Beliarfy District
' Beilary -- 583 101 ...Petitioners {By Sri Ashok Haranahalli, Advocate General 8:
Smt. Sheela Krishnan. Governrnent Advocate] AND:
92
Sri T S Panehakshari 68 years S/0 K Kerichappa Ex.--Shangh0gue Thowdur Village Harapanahalli Taluk T Davangere District W 5'7_7'0..Q1. Sri S Venkata Rao 66 Years V S/0 Bheerna Rad? _ 7 EX--Shanbhogue T Hiremegalageri _ Harapaneiha"11iTalul¢:
Davange1'eg1';Di_st£iet --K577_ 00- V Sri Sa.i;h'yaif1.arayian a'*Re.0_V / 0 I,ia>3(15:1Vin:ai'ayan'éi~ Rae f H_aliike1'i _V11._1'age-8;' pgs; Har_apanah_alii Taluk ' V DaVa--rige.re 1)'1s::1'c:;!' 577 001 Sfi Karnzim Laxrvnana Rao Siiice deceased by Sri . L; R" Smt. Sarojamma ' 5:2..ye:ire.-S, 8/0 C. Pandu Rao ' R/'o"_"27VI'%.1 War Nvearijmnba Bhavani Temple Chapparadhalil "ljldspet M 583 201 'A ; District Bellary ...Resp0r1der1ts [Respondents are served) 93 Wrii. Petition is filed under Articies 228r_Han§f}.V2'2A7 of the Constitution of India. praying to set aside .or'd_ér$dat1ed 26«8«2004 in Application 310.1155/2004 passc:d'~'oyA Karnataka Administrative Tribunal. Bangalore Vida A11H€Xt3'I'fi"I5x..V'' ' . Writ Petition No. 9991 of 2005 BETWEEN:
'1 The State of Karnataka "
Rep. by its Secretary Revenue Department M s Building "
Vidhana Veedhi . ~ « Bangalorew 560 001 _ V 2 The Deputy.(;;;n3i'I1issione'r V D' V Hassan __ "
Hassa1n"Di;strict' 3 'The De1:55_.'2tyv_Conimissioner D_av'a4ngere~_"«.. _ D' __ Dayanogere._District " V 4 ; ' The Deputy Cornniissioner Mfifidya ' ...... 14 Mandya District V' ' he Commissioner ' Koiar. A' K.mu~Ea1f'.V'Dist:1ict 6 D' Deputy Comrnissioner Shirnoga 5 Shimoga District AND:
94
The Dep1...1i};' Cozzmiissioner Bangalore Rural Disi'1'1'Ct1 Bangalore [By Sri Ashok Haranahalli,;Advocai.'elClefierall&l_l_f_ Smt. Sheela Krishnan, G-ove.rnHmen'i._gAd}rocate}__gL A' Sri K V Subba Rao Aged about 75 years Retd., Village Accountaifit _' Doddahalli vrat:a'.v':11ag€ 1 Holenarasipura 'l'alu5l<V " V l I-lassan District SriGur*1inafiha Ran ._ _ .
Retd=:;, vmage' Acbcoijjntantl V. Since'vdece1a§ed LR Paflmafirathi W/'cs --1afc; Gu'1%una;'tha- Rao"'** Uchangi E7)1.;__rga, Vi.l_lage - l H arlapanahalli. 'I'al_L£li Dai/faI1g€I'€=Di'E3?[I'iCf"'~._ ' ; ' 'S1_"l K 'So-nryafzarlayana Rao ~ Reid, V1llage.'A_ccou11iant Sisnceldeceased by LR K Laxrni Devi " '~ W/o 'laije Sooryanarayana Rao " Pa'na'ga"ai'cVa.ppa Village
- Harapaiilahalli Taluk I)_evarj.agere Taluk M R Rama Rao S/o late Ramayya ll Re'zcl., Village Accountant Aged about 82 years Nalagarahalli Village .. .Pe--;f1':io new "
95
lviaddui" Taltik Maridya District 5 Sri K Subba Rao Retd., Village Accountant, I Since deceased by LR Jayalaksh1_iim--a '1 A ' A W/0 late K Subba Rao A "ll Aged about 75 years V Kamganahalli Village ' Gowribidanur Taluk Kolar District 6 Sri1\/1 S Raja Ra0"'- ., A' 8/0 Seetharamayya V Age: Major .
Retd., Village-Ace_0'u;if:a:rit'~. Sinee4.d7e,ce:é_1Vsed LR _ V V M R€Shak:;fitli.alai1iina* " _ .- W/0 1'ate~--1.'v'LT;__S Raja R'a0~ _ Age': 'ivlvajor '£2:
{R/0 N alg-a' rabeiagola -Village B.hadravathi" Taluk' _ A , Shimoga Dist"riC':_ ' ...Resp0ndents {By.Sri.VS"RdHe'gde' Hiidlamarie, Advocate for R2 and 3; " ._ V ..... R1, ti & 5 are served] Petition is filed under Articles 226 and 227' of I tliie C0ns--titutio.ri of India, praying to set aside the order dated '2.6%'8i--200-4:inffkpplication No.3540/2004, passed by Karriataka Administrative Tribunal, Bangalore Vide Ar1neXu1'e--A. 96 Writ Pet'itien l\io.9997 of 2005 BETWEEN:
.1 The State of Karnataka Rep. by its Secretary Revenue Department M S Building Bangalore M 560 001 2 The Deputy COII1FIllSSl0IlE5i' Bidar District ' _ 'A 1 3. . V" _ Bidar ' V ':...Petiti0ners (By S1'iAl'sh0k _'§?llalflaI1la11allid;'-Advocate General & Sn1t:_'VSiieela. Krishnan. 'G._c>Ve1*nm*ent Advocate) AND:
Mariilg Rao 'Paitwa1i'V'1.' p Aged about 6.9 years" 4' --
S / 0 E-Ian.um.antha'R_ja0 }?J*es}:1pa.n.de R/0 Aurad is) Aulradt (P) _ ' Taiukvand District "
Bicléir V 'A V. ...Resp0r1dent {Respondent served) ._ ;I"l'i.lliS.._W'i;fi;i.lV..P€titi0'I} is filed under Articles 226 and 22'? of the lconstittpition of India. praying to set aside the order dated 26--"8--2OO41£v " in Application No. 1382 of 2004, passed by l ' Karnataiia Administrative Tribunal, Bangalore vide A:1nex;t1"re~A. ~%%/ /"' 97 V\Jrii: Pet.ii,i.o2'.: No;9998 of 2005 BE'i"W'EEJN:
.1 " Gi.:1ba1'ga District The State of Karnataka By its Secretary Revenue Department M S Building Bangalore -- 560 001 The Deputy Commissioner Gulbarga District Gulbarga -- 585 101 The Tahsildar Afzalpur Taluk, Afzalpuri-***-- D Gulbarga Disi1'i(:t__--°'583_ SQ}. ~ The Tahsiidar ,Gu1béi1*go__V-- 5'55 140:'"_' 'i'i1e "
Akamjla TalVuk,VA1a11o.a 2 _Gu1bé1'rg_a-~.2585"v3O2 D The "£'ahsilr:1iar"""V SedaIri»Ta1uk, Sedam D' 2. o1,;1"m'rg_a:p-istrict -- 585 222 The Dvifaiisildar Shaireipur Taiuk, Shahapur ...Petitioners [By Sri Ashok Haranahalli, Advocate General & Smt. Sheela Krishnan, Government Advocate} Eu."/"
98
Sri Gurunatha Rao Aged about 77 years S/0 Sri Mallappa I ' Retired Deemed Village Accountant and Ex--Patawari_ ' Matoii Village '' Afzalpur Taluk Gulbarga District R/0 Matoli Vifiageg Afzalpur Taluk " ll Sri Bheemasena Rae . V Aged abv0Ll1._Sl years _ S/0 S4ri'--.Da§taireya Rao _ Retired D~ee£'r:'1e«.;1bVl11«av,c;e "V Acc0untafit.a11cl Ex¥PataWari A'11'ag1:a.V:;11agé:A:
'Afza,lpur 3T8;I_I.I'}~Z' "
(gaulbcarga 153$-t rici. "
R/Q Pd1.agi'vVi1'iage Afzallp-.ur'vTaIuk'..v ' ' 'Gsulbargau District . Rad "" H S/0 Svrillflanlachandra Rae R.ei.ired';'Deemed Village " * Accdur1€a11E and Ex--pataWa1'i Naxtdiiiur Village a ..Gu1barga Taluk ('Sc District Sihce deceased represented by Legal heir and Wife Smt. Shantha Bai, 65 years W/0 Rama Rao, Nandikur Village Gulbarga Taluk 99 Sri Jeebaia Rao S / 0 Narayana Rao Retired Deemed Village Accountant and EX~Shanbh0gue.A[ Patwari I d ' Chinchanasur Vifiage Aianda Taluk Gulbarga District Since deceased v Represented by his m'fe _ Smt. Sushiia Baij' 62 years " ' Chinehanasur Villaged 7 "
Alanda Taluk T Gulbarga Dist1'iC,t"' _ V Sri Sidd.aPF?E1 V V S/0 Sn ::--:1;1:1dV:-app;-,e " V. . .- Retirewzl "V-1' Eégge Ac'e0t1.hta1it and $x;:Lpatw§a1-i " "
:vMa1;:héd~.*Vi;1age Seda.m'Tafu.ke. _.
Guibarga Disfiict ' Since L1 eeeased' represented by 1 ' "His son'-Sn"'ChaI';d1'ashekar ' Aged about ~34..years R/To _1\rEa;1k11ed Village Svedagn Taluk Gdmibafg-e1--VI)ist1'ict Sn' Gii19ap13a dd "Aged about 71 years 'R.e"tired Deemed Village Accountant and Ex--Shanbhogue Syed Chinchoh Village Gu1ba1'ga Taluk 8: District; i am/"
100
R/O Syed Cl'!§I}.Cl1.{}1i Gulbarga Taluk and District Sri Janardhana Rao S/0 Sri Bhujanga Rao ._ Retired Village Accountant V and Ex--paiwari ~ Hayyal Village, Shahapur Talui;
Gulbarga District 'l _ Since deceased, rep1'esen'teVd'lby His son Sri Dattatreya Ra_Q,"l\/lajsor Hayyal Village . l' l "V Shahapur Taluk _ 7 Sri SwamisRa0 . V Aged abo'Ltt;V years V S/0 lateSri'V.enkata:.Ra0_, j V Deer§%1ed.fVill'a'g?: Aec'Quli;i._ant V and Ex-Pailwari, {Re'ti:i'ed]"
Hdt"ap.e'tia Village V' * , :'Shahapu«If Taltlk' i ~ Giilbéarga DlS"t1'iCt 3 2 R/0.. Ofeliotapeie _ "
Shahapurffaluli. ' " ''G_1.1lba1'ga_ District . l\l/lal_ha1' 0 Sheshglrl Rae R.e'a.Vredf.i".Iillage Accountant and--"E«XA~1Paturari l_l:;'ra.h..i~*rr1pur Village
2 .. Shahapur Taluk Glilbarga District Since deceased, represented by Wife Srnt. Chandrabhagarmna .101 65 years? R/o !!orahinip!..i1' Village Shahapur Taiuk ; u _.__ Crulbarga District ...Re-spon.de'r1ts _ 2 V' [By Sri Rathnagiri Swamaina.than.;iadifoecatej' This Writ Petition is filed un'der:;'_AI'iic1es 226 of J the Constitution of India, praying togset. aside.71;he' o1'de.1'"dater:1 23w9w2004 in Application Nos 51.01 to"5109_of..v2(}Q'-4; pajssed Karnataka Administrative ffribunai'; 'ilangalore vide AnneXure~A. Writ Petition No. 13691352005 ; it BETWEEN: " V i I The Degjutj;f}.iCominissi'onef = Bangaiore Urban .L_J.i_sti:ict'-." ' K_e[np'egoWc1's_a Road "
:Bang'a1.o5re 7}' ' 2 The State oi'Ka:rha_taka,--~ Represented by its Secretary _ Depa"r~t.rxi'ent of Revenue M,S Building ' B.ariga1o1'e 3-5-.50'0O1 ...Petit1oners it " 1 ---Ashok Haranahalli, Advocate General 8:
fSn1t...i'VS}'1eela Krishnan, Government Advocate] AND:
Sri H ..Sv.{£§anesh s/0.151 G Shyama Rao ' -,1\/iajor Meesaganahalli. Suggatta Villages Ex--Shanbhog of Huttanahalli 102 Bangalore Urban District. Presently Residing at Chikkajaia Post Bangalore North Taluk Bangalore é Urban District -- 562 157 ._;'.ReVspo;ndentA.V {By Sri Shankar S B}~1at,1'_Ad'vooate'} ' This Writ Petition is fi1e_d"--~1indef' the Constitution of India, p1*ayingVto set"asideV.t11ev;order dated 26-8-2004 in Application NQ_."-.13-26 of 2004,? passed by Karnataka Administfative 'i"'r--ib::Vnna._1, Bangalore vide Annexure-A. it t Writ Petition No,.V.13694.Aofi2to0§'-- ' AV BETWEEN: 4 1 The Sjtatie' of Karntatziiza :;Repres.eif1tedV its Comniissioner ::1nd_ SecfetaI_'y to G_o've_ri'm1ent Revenue -Dep':a~rttni,.en~ts' M S~iBuiIdi'ng'".A' "
_ Sachivaiaya "V---_-- I1} _; "Bangaio're_-- 560 001 V Tide Deputiy Conirnissioner '* _ Gnibargta District . ...Petitioners ~ to (ByT"Sri Ashok Haramahalii, Advocate General 8:
~. }_Smt. Sheeia Krishnan, Government Advocate) Vii Smt. Sumitra Bai W/ 0 late Venkata Rao 103 Major (75 years age) R/0 Holkund Village Gulbarga Taluk Gulbarga District Smt. Gangamrna W/0 late Gunashantappa Aged about 72 years R/o Belgunpa Village Gulbarga Taluk Gulbarga District Smt. Sharada Bai W / 0 late Panduranga Raofi Aged about '75 years R/0 Khandal Village.
Gulbarga Taluk " it A .
Gulbarga District stat' Ar.t:indh'a'ti Ba:
W/o_1ate'C"u:.nde Rad'-.__ -- ' Aged about y'ea_rs--..n " _ R/o=._Malla Vill"age_ _ " ' Jewargi Talul: ' ' ' ; "Gulbarga District Administrative Tribunal, .. Respondents " . TfiasthnagiriddSwarninathan, Advocate for R1 to R3] ' 'Write.vl9etition is filed under Articles 226 and 227 of tl1e"Constitt3.ti'on of India, praying to set aside the order dated 26¢-S~2QO¥£.Vi}?1 Application Nos. 1772-1776 of 2004 passed by .V Karnatal~;a AnneXure~A. vide El Bangalore it/""' ' 104» Wyit Petition E3895 of 2005 BETWEEN:
1 The State of karnataka By its Chief Secretary Vidhana Soudha Bangalore -- 560 001 The State of Karnataka By its Secretary Department of Revenue V M 8 Building ' ' Bangalore -- 560 001 The Deputy C()II1II'i'i$:SiOI'1@I""' T urnkur District A T umkui" . . Petitioners [By i1.ai'anatiai1i,V_ Advocate General & Sn1ti;AiShee1a' Kriéshnnan, Government Advocate) V Sri S "Kappa:1nastKfan1y , ._ifiS/A o late Lingappaiah .Ag_ed 67 years. .....
Sirice.tenf11inated as Shanbhogue V a{ci'een1ed.y_V'i§_iage Accountant] A' « Resi§Li.e_n't No.8 1 8 Shaniiarappa Layout KR E:<:tn., Tiptur Sr; "K N Chandrashekaraiah . /0 late Kshetrapalaiah Aged 80 years Since terminated as Shanbhogue 1.05 {dE.'E".!'I1f€'d Village Aeeoi.1ntant;) Resident of Govindapura Tiptur ...Responden.t"s--.» This Writ Petition is filed under Articles the Constitution of India, praying to call for the .rieCord'5....Qi' Karnataka Administrative Tribunal in App1icatioii._No.s;iw,7'$}60 ' 797 of 2004 and direction and set aside the_ord~er~da't.ed«. 2638:.» 2004 in Application Nos. 796 and 200éE~_..pas'sed by the Karnataka Administrative "i'ribt1na-1.,_f} 13anga1oIe'-.e_ aide Annexui~e--A. " ' '-- .. "
Writ Petition No.9473 of 2008
BETVVEEN:
1 The State of Karnatai<.a' 0 Rep. ij§y its .0 0"
R€V'0V1'lE.1{'.'.2 De3partm_e'nt * M S B'ui.}ding"::~:
B-anga10re'--¥; -- 0 2 The KOppEI}.VDi'Si:I'iC_t 7 ' Koppal " ' Téhsi1da1;.. .....
0" -V. Kt1sht'agi'T_a1uk Iioppai I}.ivs.t.rict . . Petitioners v_ Ashok Haranahaiii, Advocate General & H " Smt. Sheela K1-ishnan, Government Advocate} Sri Narayan Rao 1 S / o Madhavarao Kuikarni /*4 106 Aged about 7 5 years Viilage Accountant (Reich) R/0 Tegginabhavi Oni Kushiagi Taluk Koppal District Sri Muralidhar R30 S / 0 Narayan Rao Pyati Aged about 71 years Village Accouantant [Retd.,} R/0 Hanuma Sagara Village Kustagi Taluk .' Koppai District A Sri Srinivasarao _ S / 0 Mallarao Ku1k__ai'«1'_1i _ Aged about 77 yeafsi ' L 9.
Village Accountant {Re1:;_:1.,}''' : R/0 Tegginabavi Qn'i"* « "
Kustagi A1L;i;__1'-- ' g --.
"
S / O Babu Rao I{L1]keifTii' "
Aged about 80 ye_a1"S..\ ; R/Q G0wdai'a"Oni' *'.,Near Ramaii;ige_shwe11*a Temple _ Ki:sht'agiTa1uk *» ._ i{Qppa1._L'";ist1~ict.
* A h Rao S/.9~S_L1.b'bara0 Kulkarni about 75 years Village Accoauntant {Retc:1..) A ' R/0 T avaragere Village Kushtagi Taluk Kappa] District l0?
6 Sri. Rarnaehandra Rao 53/ o Bhimarao Kulkarni Aged about 75 years Village Accoimiant [Retd .,} R/0 Siddapura Village ._ Kushiiagi T aluk 1 Koppal District.
7 Sri Bhimarao S / o Gururao Desai Aged about 80 years Village Accoum-.an2:" {Re1.d.';l " _ R/' o Vajrabhandi Village if 1 l Yelburga Taluk 1 ' K0PlDa1 District . V 8 Sri Raghaverltira Rae _ . V S / o Nara:-_inga19ao Jrimlaptir ' Aged aboui years ' Village. All-;cou'a::a nl: - {Retgcl V "
R] o _Stirarz1a1,1_agar«.,AV _' Near Temple ,~ . VGaar1ga'V/.atl1_i Taluk Koppal District. v " J ...Respo11clents {This W1§lt'»Peliil§1.oll' is filed under Articles 226 and 227 of "V.,the..filorrsiii.:.;tio11 lofvvmaia, praying call for the records of the l£a.rr1a1:al'<:a A(irni11istrai.ive Tribunal. Bangalore in Application LN.3s}3ss'a'_l-:o,,a5T9a of 1997. Wi'itlll5etltiorl: N5'. 1247 012008
--V BETWI;E:;\;: '"
u l V' H] " * 4_ Tlie State of Karnataka _ :',Rep. by its Secretary ' Revenue Department 108 M S Bttiidirlg Bangalore -- 560 00} 2 The Deputy Commissioner Mysore District Mysore 3 The Accountant General in Karnataka ' Bangalore A 1'-._...uP_:et'it1o"f1ers " A (By Sri Ashok I-Iaranahall-3' Advocate' Generali & Smt. Sheela K1-I_sImanj. Gpovemmerit Advocate) AND:
Sri K S 'V Aged abo'u't'741'j/eafs.; p S / 0 late Sri S1§1'bE:§a1(1r1a v _ R/ o Neelakantanagarp A Nanjangud A ' _ Mysore _V - ~_ A ...Respondent A Z ...____(Respondent served) AA"FfiVis.i.Wiistviiézetition is filed under Articles 226 and 227 of t1'1e'€'onstit5'uti:c}:n of India, praying to call for records of the Karnataka _Administrativie Tribunal, Bangalore in Application No.4?'i7" of 2002.
. x _fi.'A11 these Writ Petitions coming on for hearing this day.
-- N. KUMAR J., made the following: "l 09 QRDER The State of Karnataka has preferred t,he--s'e'\m-'iot' 4_ challenging the order passed by t,lfte''''E{z1rnat_;aka''Ad'iniriist.rat.ive' ; Tribunal, holding that persons tine.' SZtat;e:'l*:as Shanbhogues and thereafter»arl;io_Aserl}ed__the deemed' Village Accountants are-'not on--ly:.enti"tlted to"be.nefi.t§ of pension but also entitled t;o the I5e15iefit--pf}R;11é'-2'}4..?¥A_or the KCS Rules.
2. The facts leading' tof_tl1fi.s procreediiigs are as under:
The resporidents i1hése'"Writ "Peti'tions were all Shanbhogues, who \lt?¢I'€. village officers under the Mysore Villlage 'o.rfi¢?¢'s "of. 1908. The Karnataka legislature enaotevd Kar'nataka'-- Offices Abolition Act of l96l and V, «V abvoliesheld v:illage"*offiee.s which were held hereditarily before the . corr1rnerieern'ent of the Constitution of India and also the _ en1_ol'L1rrie&rits"' .appert.aining thereto in the State of Karnataka.
"r1a'e~i~eafl:ei=';"s; also promulgated a set of rules called Mysore Gerieral .S3e'rvices {Revenue SL1b~ordi11ate Branch) Village 47 110 Accotintants [Cadre and Recrriiitment) Ruies. i96i4"'vI§tz.rs!._1ant to these Rules, certain reeruitrnents were r11ade"andi'E--1:1":e},r were» given training as required under the...RuEes._7hThe:'_Aho1itio11Act» _ also substituted a new Section for the iii'-'?«Se'Ci:i:on of Mysore Land Revenue Code, "1684. A AI?"-Vtof fixed as the date for the forcethei Kamataka Village Offices Abo1itio'n..V:"Act&«V_pot' short hereinafter referred to as 'theAct').AVThe'ieonsiti_ttttioiiai,'yalidity of the said Act was the operation of the Act was did not come into force on notified. fhe Writ Petitions chailengingt the' cor1sAt'it:ii'ti_o"I'1a"I Validity were dismissed on 19""
December The "said judgment of this Court was cha}}enE§edtVd'before the«Supreme Court and the enforcement of the in those appeals. The said appeals before U616-.."SUv_}f)1'EIv;1"i..i3A'COUFL were dismissed on 2131 January 1966. }nj)urin.g,__t'.he pendency of these proceedings. the Karnataka V."t.AA.Leg;i's1ature enacted Mysore Land Revenue Act, 1964 {for short _yv_H15.e1'einafter referred to as the 'KLR Act') which replaced t.he S V (%J{a/,.o«"' "
Lane! Rex.-'e1'1ue Code in l\/[ysore and siiher e0rIre.s§}'+n1j"u:§Eng statutes in other imegraied areas. The KLR Aci',_e£a11eA«i11i'(>l on 1*" April 1964. By virtue OfS€Cl.lQ.l1.. 16(2) sf . Z Shanboglles whose hereditary office was continued in office as deernedVillageA'Aec:oun'iahi.s~.«--..9'flhe said' Section is a fresh Eil'1'E1I1g§:I'/9i'i!3'I1'5.._» s1lbsii_iuied? for the arrangement conien1plaieid_Ab'y n_ew"'*Seeflti0bi1 14 of the Land Revenue Code. . V "
3. R1_1iea2--~of the 'R€.L(.i;I'Ll.4il'I'"}71"('3l'1Vi.R:U.l€S of 1961 provided that the ead,i'e9'el'..Yillyag'~'i{:lfiflcouliiiariis shall be a district wise cadre anhcicscalel of post of Village Accountant shall be 654i~7.0~2a~9flA.VV saicl reC1'L1itment Rules were replaced by lhfreysli the 1970. The new Rules did not prescribe I sc:a,le of pay, but provided that the scale of pay shia-ll bev'su.chA9as may be prescribed by the Government from "*iime t9'l;_iITl€. There has been revision of pay scale pursuant to 9' Qi".in_f'ihe light of the rec0mn'1endai.i0ns of the pay commission, a result of which, the pay scale prescribed by Rule 2 of the 21 U:
' Lu / 112 Recrt.:it.n1ent_ Rules of 1961. was replaced with efl'e(:t_y:'I'r.on1_ 15' January 1970. by two scales of pay, one pay scale persons whose qualification is lessthan that"of"s'choolv'final oij S.S.L.C. Second pay scale of the S.S.L.C. In spite of the aforesaichrevtsedlipay force, the said benei"1't was not toltll-e_tesp:o11dents and persons who are similaily"plAacedj_; only paid "potige" payable under the 4 of the Act is the pI'il'1Ciple 'tl1'at, with effect on and from the lyillage offices shall stand abolislnvedlfifirjlaltning to same shall also stood extingulisheld. The the emoluments attached to thevofficelll Therelfore. is clear that when the abolition of the Villaéewoffices became effective, the emoluments I the:.'et:o also stood extinguished. Therefore, the responden_t:s.*Aa11d persons who were similarly placed, approa.ched this Court in a batch of writ petitions, for a direlction to the Government to pay them the difference in the __an1ount between the pay of village accountants and the "I13 rem:..:n.erat';'on drawn by them as 'potige' atlloxvaneeafionzyv the year 1961 till the date of payment. The said came to be allowed on 15"' March It w'a's"1~l{_=;1;d'ln the said. 2 order that, so long as the Act had not Come into 'l7oi*ee7;ong as the old hereditary ol'fices'a'nd the-..en:olu1nenjts..V_and connected t.here with, had abfoltslled, the Government may c1aiIn».._tl'1at:fesgtondentsllate entitled to be paid only the potige. dismissal of the appeal bebame effective only on 21st Jan'uax:y the respondents are not entitled for payment of anything other thanllpotigell lberiod subsequent thereto, it was heldithat. postsllereated are stipendary posts Carrying 9alI'a1:ies'l'aeeor_dingtotlte grades by the Rules. It is in this new were Continued. The clear legal effect of this they would be entitled to be paid salary on the scales .pi*eseribed under the Rules. Taking into Consideration thyejlgquestion of limitation, it was held that each of the jfespondents should be placed at the bottom of the scale i it It £»/ /"V .~x'*.~ 114 pres(.'..r'ibed under Rule 2 of the Rules. .1961 on 2_'1;$Fl'l'¢I_a:1._uary 1966 and be given increments in the scale and or revision of pay scales in 1970 and be between the amount so beconaingj payab«le"«_anfd'potigebr L other emoluments actually paid 1na..::t'e~..cVi'ear that they shall not be entitled Qayrnent ofthe erigvcevss anaountl to be calculated for any period ii'?-5_C:)I'-,:E'O the of i three years immediately precedinglthe date: presentationi of the writ petitions. The relevant po1*tiAoni'Vo'f? where this right was upheld by cotggtt in SRANKARANARAYANA Vs. s:rA1_"EA .MYSO_!§E.,__ 1'ep'o1'ted in AIR 1966 so 1571, reads as under:
«_._F.t_:____i's argued that even after abolition, tfhesarrie posts are sought to be continued. It is it ' true that the names of the offices have (toil: Changed but there is a basic structural Vlaifjerence between the posts that have been ""creai:'ed. The posts created by the new Act are st1'pen.diary posts. They carry salaries according to the grades created by the rules. The 'E/' "'.re1ieived from duty either on the ground of superannuation 1.15 tneumben.ts are t'ra.nsjf'erabic-3 and their S€I'I)f('t2S pensionable. Different qtralt]tcatto;I§~~«.jqre: " ;_.
prescribed for the new posts.
consideration of the i.nctdents"--atta-fifttnpjf new posts, it is clear that the old" :3 ' abolished and new posts haoe._been that the whole compteXtan*oI' the 'posts changed."
4. Relying onaihe' etdgrnent, the Division Bench of this .7e.eur_t ini VS.
DEPUTY held at para 19 as it i' The effect of this is that they Lbouxldvbe ent'ttlec:i to be paid salary on the 1 spcatesipreservtbed under the rules"
i_t"'i;'S_.nott:'A'in___d'iispVnte that all those persons who were continued inithe »--p'os1:""of Village Accountant from 21.01.1966 were being paid salary according to the aforesaid scale till they were OI' 3% ,« \L/-' //'t Kainataka issued an order on 28.11.1979 regarding payment 116 on the ground of appointment" made under Section the KLR Act, to the said post.
5. After such retirement; of these Vi.EEage.Ae.oounta1*its, dispute arose regarding payrnentzb of>_pensi'onh_to_: V Accountant General, Bangalore in qhisietter sought clarification as to 'Hhereditary Shanbhogues rendereci:b3z_ Viiiaigeivviv/accountants on the strength of stay till the date of superannuation ,'$retireInent,--i ~ar'e«to Vregikoned for purposes of pay, pens_ionV."e.tc.__ .,_D"'iV_is.:',oi_"-.a1 Commissioners of Bangalore and Mysore _£)ivisio*n's _v{re.1fe' also pressing for issue of suitable Clarifications V-.by"°Go\V/'ernment in the matter for avoiding angl delasfmin finalising the pension Claims of Ex- A Sh-a,11'L;hhoiguese~who have been permitted to retire from service or reii.eVed.~oF_their duties on attaining the age of superannuation.
6. .. It is in this background that the Government of i 5 Order was issued with the
1. 17 of pension to E:x:«Shanbhog1ies who were ap;.)ointe.r§i"V:as"--.V'i--1vlage Accountants, after taking note of the provision_s"oi' judgments rendered by the Courts....ein'thi_*s" after considering the letters of Acco:tint[aIi.t Divisional Commissioners 0f"VIu3angaloA1*~elV:and after careful examination of grant of pension to the Government, as a special case under Rule 235:A.an:d_ 7 of KCSRS in relaxation of .ofllb'eiow note 3 of Rule 237 P335651 xlpension to these EX~ _
7. V' v in spiteof"i:hle»..a.foresaid Government Order, when Exfihanbhlloguvesrp"o--.we.rel"""lnot paid pension, they again A.this"C'o'u'1*Vt in W.P.No.8676/83 (R.K. SUBBARAYA "seT;Luf_i«:l.o5}';a:.A1rzNATA_KA AND OTHERS) and other connected rnattersi Court, in the said writ petition which was disposetiof on 10.11.1983, held that the aforesaid Government concurrence of the Finance «a, t 11.8 f.)epart'.ment' vicfe its D.O.i\1oie NQFCB {Stat} 20.11.1979, and therefore. where deiermiiiatiofi taken place after a Viiiage Accountant. hadput. years or more qualifying service from 9* superannuation or consequently in; ai5'p_oii1t.n1e1,1i~.,,oi9"~_a person in his place Act;
they should be deemed to i'ro1n9se1~viVc}e and they were directed to be aildconsequential arrears of pension due to satisfy the said test. to pay CO1:I1p:§tSSiOl1:?slt€'Ei1Vi.£3Waf1{€C..p€1'fili.9Sibi€ in accordance with the C_rC}'\KA/ACi;IT1VEfI.1€Vfif': O.zfd'e1f_dated 31.07'.1979 to such of the petitione"rsy_vvho not having qualifying service.
8. _ . _ Tine afov:"esaidA"orde1" was challenged by the State by 'vi-W.P.i\ioV.V2'U55-2O68/1984, wh.i.ch came to be A.1:;E';~'v}* November 1984. The Special Leave Petiton Court of India p1'efer1'ed by the State against tgythe said otrder aiso met with the same iate, as the Special leave "«.d'Petii.i'o1i was not entertained at the stage of admission itself. .§ 119 T 111.15, the dtrecttion isstied by this Court for payment 'p_e11sior1 attained finality.
9. Instead of complying with the the» Court, the Government chose to :iASsue_a} notificationzdeleting O' clause (C) of the Gove1'nment._Ordei*._vby wajfloyf ,':Gove'rr1ri:ejnty Order dated 21.11.1985. lfiiggrievedlll'by°'the:¥§same, the Shanbhogues challeriged thesarrieldKbeforelu the KAT in Application No.2'760 to matters. The Tribunal note 'the...._.3§revious history and ci1'curi1stancessunder Varhlcvh the said Government Order came to be passedand"ti'1e:'s«ul3se{;uent orders passed by this Court and the 1/5£p.e§<: Court effect to the Government. Order. was of ytlgielvview tl'1at.__deletion of clause {C} of the Government. Order 'O V' is "not proper and therefore it set. aside the Government Order ' Slated under which clause (c) came to be deleted. Tbl.'ey.effe'ct.V,_is;:v'~c'la'use (C) is restored. The said order of the Ka_rnata.kai'it§.dh1inist1'ative 'Fribuna.l was challenged by the State before tt,1eVSup;'en1e Court of India by preferrmg Special Leave / 1 121
11. This order of the KAT was challehgleldly Supreme Court in s.L.p.No.593._2.--...4_1_/A875' 11396-97/88. These S.l..Ps .
Nos.5326w27/83. The appeals and SLPS by a order' flatedt?24.02.l994 affirming the order of 28.02.1987. Thus. the claim for regularisa'tionf& by the Supreme Court.
12. __lr1lvC'._¢h¢7«.m'c.af1-____wh:1e, Karnataka Civil Services {Speciall'Reemitmer'lt'* Candidates} Rules 1986, for shorfk; »;gs6'Ru1es*"; were Tmade by the State Government which ~,.-,«v~A2q1I"TV1"€:l' jfito force 0rv1VlHC¢l.07.l986. Rule 3(1) of the said Rules appliointment of local candidates to certain Group A; {3_rro1q..p~ Group C and Group D posts in the State Civil l"=Snervices_._ C1' Even they were eligible for appointment under the l."ll.AKarrl.ataka Civil Services {General Recruitment} Rules 1977 or rules specially made for such posts on the date of their W E22 appointment'. local candidates. Rule 3(2) for the purpose of su'o»rule 3(1), the local caitdidate candidate so appointed before 5"' _July_ ill' ~ service of the State Goverrimentg asllioln the' 9"l1fh.e commencement of the Rules llnarnely 9041.07.1.l9ElE.l;:~V,,.<3f'ent1.)oraryl' appointment of Shanbhogues ~l:_)_e'e_n virtue of the interim orders grante{i_by'p and the Supreme Court. Consequcnt to by the Supreme Court by OIlCl.€l1% lseryiees of those persons and ot1"1'€_i'sl were terminated on 1994. Those intirnations of terminatpion were by some of the applicants along with;othe1"s he-fore' 'thel'KfilT in Application No. 1858-71/94 and cases. Thlesaid applications were disposed of by the i'-tribunal':'~_l:5y'lfforder dated 28.07.1995 directing the State Governrner_1t,f.V' to consider the case of the applicants for ll"~appointr_n;ent under the 1986 Rules along with the case of one ll'l.ARaghave'nd1'a Rao WhOS€ application had been allowed by the __Tribunal on 22.02.1989. The State Government accordingl 123 considered the ease of the appiiearus and passed'v..a'r1_"oVrder dated 07.01.1987 holdmg that it was not possible to the services oi' applicants and others..u_ndeij='the"oh» _ the ground that they were not meaning of Rule 2(1)) of 19862. The * request was challenged before l8e11ch of KAT felt that the matter a Bench of it.
Therefore, the matter was.:.p~1aced:._bel'ore' Full Bench. The "order dated 26.03.1998 Full Bench allowed vltguashed the order dated O7.O1.'_}987.1issued"-__di1'e-stions to the authorities to regularise-_ the ol"~i,he"applica11ts who have passed SSLC €}{E3.1'fi'£'ii'1f-3_.AJL1OI'l'V'i.3.P._'f(V)'1"€" 08.09.1983 under the 1986 Rules, which force o11l9;i.O7.1986 Within six months from the date copy of the order and made it clear that the sen/f_ices.~oef_the applicants who are in service not t.o be disturbed thevdate of their regularisation. It also made it clear that uhatihe jlhenefit of the order is not applicable to those who have _a_}:.§assed the prescribed SSLC examination on or after l2éi~ 0507,1983, since they did not i'1.iE.i."il1 the eligibility;:"~orit'eria under the Rules in question, for the purpose of Village Accountant since the aCqi1_isitic5n Voiilfvqtiaiifiea-tion'. l' subsequently do not render them
13. Aggrieved by thesa-i_§l o1'de1'v_of the Tribunal, the State preferred l,_loeioreVf,t.his Court. The Division Bench ot,'_i;i:».is .'_(il:.ol;V.:,l.A1-Vt':4ir;l.Ti2i?'..P.Nols,3s797-832/98 disposed of onAV'4t1-1 the order passed by and held that these ex-sha.Vnbogt1e'sv."Vpwho .cjontinued as deemed Village as persons appointed to this postfancl Coiisegne'ntl3t' they were not entitled to regularization lhopf V'theif.l'i5erV1'.ees in laleeordance with the Rules. They were not the meaning of Rule 8(27A). If they are not.__loc:_ai* _eanldidat.es. the question of considering them for regularisation under the 1996 Rules does not arise, and, l,Athe1'je'i"ore the Tribunal was not justified in directing the Case of Walpplicants to be Considered for regularisation in terms of 1986 125 Rides. and accordingly set': aside the order of the F1.1'H~ of the Tribunal.
14. The said order of the Division CO".K1_Ii was challenged before the Apeic in of RAGHAVENDRA mo AND_ offs;-fies STA'i?;'i:*~.':v'OF KARNATAKA AND OTHERS rc.ii:ori',ed in 635, wherein the SupI'€I11€.{:0jelI'1'. order"of'ihe Division Bench and dismissed' 'i order dated 12.2.2009. juéigineni. a].so;h~3.Vshaiiained finality and the claimci" ail. i,h'e.se..V}<:xeShanbhogues for reguiarisation of service under Been rejected and it has attained finality. _ I Division Bench of this Court while rejecting the.__c1ain1.o}5 eioshanbogues for reguiarizaiion of their services in so fai" as their claim for pension is concerned, made the i' iol.1owing observationstw i\L/' "E 26 "'TI'2{?f(1C{. ren'2a.i.ns i.ha.i. (.'1?{{'Ii if the searz.:fCe viri'u.e of in.i"erim orders is excluded, the ;. had served the State Government: for period. It. is for ihe State Go:U'ern'rneni"..io_:eoI'i'3ider--f2 such service and the furiher reiridered in virtue of ihe inierirn order-s__. io Qi1ge" any orig ex-graiia relief. It is, open"r«io"ihe appiieanis iogioe appropriate represeni'at'ion'"i:o.. State Ciouemnieni for grant of any: :ad--h.oc?{_' or ex-graiia payment in consinderaiiodrl 'i}:i§eifrV" %ervices. Hoiuevei; "fIr_u'5. oi,¥ser€vri§ior1sxsiiiailv_. create any enforceable in favour gr the respondents in the peii-ticins, biii--.is'von?y"a sij::ggesiion"
16. ._ it Vis"Vi.1"1erei:1fi;e1j'that the respondents herein made a representaiion to°t.11e' .Goye::1in1e11i, for grant of pension. When theV"said;requesoyiias nnegatived, they preferred applications Kéeirnatéika Adrni11isi,ra1,ive Tribunal. They contended d"i:1.'_1ad'f.__. ii1i"cei'._:v_tl"1eVv'~eibo1ition of the l'1e1'ediiary offices. they were Coiliiiltied' deemed Village accountants by Virtue of Section 'of-:t1'1e KLR Act. They served the Government for id veiljnng periods either E111 they eltiained the age of I27 s't.1perann::21t.ion or they were relieved by i'h£'::
Accouniarits appointed under Section 16(1) The services rendered by them are » Register and the Senriee Registers.opened aster? functioning as Village AC(f0UI1t;t£'¥f;S. some L' hoe pensions have beengraiitedw:In_'sorne they are helds to be entitled to the of the Karnataka Civil Services Ruies. that they are entitled to pe_ii§,sgion?a"r_§.» * it
17. __ __ Administrative Tribunal, taking note of the«ordersj§as's«ed"=by--~ the High Court, as welt as the Supreme Court, si:arting'from the day the Act was enacted and the fieiiefs grant-e.d: therein, came to the conclusion that these d"ex:s}.1ari'bfogues who continued as deemed Village Accountants ,._'ai'te_rV of the Act are entitled to pensionary benefits. Aereo'1t'dingijf;fthied impugned order came to be passed. Aggrteved by the s'aid'orde1', t.he State has preferred these Writ Petitions. 1.28
18. The learned Advocate General SriV..l:"«4.._AVsvhok Haranahalli, appearing for the State. assaiiing';!.,he'finj'p.ngned,p order passed by the Tribunal contended as tetdei---§i . Admittedly these 1"espondentEsV not substantive post and tl1erefore--v_tl1'*ey never lseclanietG'o'vei'nnier:t servants and consequently are" n'otlentitled"to pension. Secondly he contendedéllthat:,bf_:the judgment of the Division Bench_:of, is«vaii;irn1ed by the Apex Court, these"respondents._canno't treated as local candidates and conlseqnle-ntlyff:.;their"reqLie'st~ior regularisation has been reje.cte'd_,' finality. When they are held to be not local cannot be treated as Government servants' and t'i'iere_fore they are not entitled to pension. ' 'l7h'irdly.,V'ii1 said proceedings they did not seek for pension. if i1ot"Vreg1ilaifisa1tion. The same was not agitated. Therefore it is notlxoplen them to agitate the said question by way of yet it another' proceedings. In the alternative he submits that the Adqulelstion whether these respondents are entitled to pension
1. 29 was also gone into in the said proceedings, reiying on the judgment of the Apex Court the said request has been "rejected and therefore the said question also is adjudieated._and' and they cannot re~agitate the same the proceedings. Further he conten§ied"othat:..« to be'._e1igi!a1§'.rforbT pension, under the KCS Rules nhave' . s.atis'fyAVbVVt'the conditions prescribed under State has power to relax any by «i1'1Voin{in'g"'~Ru1e 222 is not relaxed. In those eircudrnstaneesr as 'respondents do not satisfiz the eonditdions Rule 222 which is sine qua non forVgra.n_t"of*pension_' and the respondents are not entitled 2 -to tpen'sion," _ Tribunal erred in ignoring the judgrrrent oi" athiscourtd and the Apex Court rendered in " eoVnn.ee'€5ionVh'with relajration of the aforesaid statutory provisions serious error in holding that these Ex~Shanbogs who arenotappointed under the 1986 Rules are entitled to xpensiovnf' The said order requires to be set aside. Without prejudice to the above contention, he contended that even if it M is to be held that these respondents are entitled to pension, 130 they are not entitled to the same from the date of_.'1*e_t'1r,eine11t, but at best, they would be entitled to three yea_,ra 'their approaching the Tribunal claiming pension._5 " '
19. Per contra, the Zzlearned; 7 Sri. Subramanya Jois, appearing._ for the~.vrespondentsy contended that by virtue of of the'-K:C3SV':Rtzies, the said Rules are applicable persons :.ser'Ving in connection with the affairs of the State had entered the Government: of Karnatakzi 'Vs"ervice~--.lwh_e1fher in permanent or other 'cap'a_cityf~on_l:or 1:'-"1 _' November 1956. Therefore the contentionlthat only to Government employees is 1ni'sconceived.l"Secondly he contended that in the aforesaid prVo'ceed'i11gVsA.ireferredmto by the learned Advocate General, the quelstiotnafvorll §:on~siderat.ion was whether these EX~Shanbhogues aft-er abolition of hereditary post and during their continuance as Villlvage Accountants under Section 16(2) of the Karnataka Land Revenue Act, 1964 were entitled to regularisation in the W said service. In the said proceedings the question Whether they .
13} were entitled to pension. whether they continued in. s~e,1*vi_C'eVand was it a pensionable job, was not gone into. exceptionto the note appended to 3{b) of Ru1e__237, e>§ipres's:ty.s'"tat§ed that. Shanbhogues were not entitled-._ t.o_fwp'en'sion."' V"I'i<:..ei'c+.ifo1"e Government. by invoking Rule"? relaxed the*1saidv...Rui.es.h invoking Rule 235, it awai*ded_fi'_ipe.nsion persons who did not satisfy the 222. Articte 132, specifically provides "tE:r--VS:h.ganbhogues who are absorbed and who were not appointed in this background the Governvmeht came to be passed. The said (d"A:'€;ve'i'nn1'en_htV"aIso provides for taking into consi'dvei'ation the services rendered during the period ' to O1;i"fZ.'«i963 in case of those Shanbhogues duiy ap_p'oi11te~dhf" a claim was put forth for pension on the basis o_f.the£'..--said Government Order, which was upheld by the 1earnedV__A'SingIe Judge of this Court, which judgment was x"Vt.AAaffir:n1.ed by the Division Bench. The Speciai Leave Petiton preferred by the State has been wit.hdrawn. The said judgment
-§;
132 in those proceedings int.e1'p1"eti11ggj this Government?"Ordéi'*_and granting relief to these Ex~Shanbhogt1es, wotildioperatteres _jud.1'cata and at any rate the Go_Ve.rn_rnen_t is frorn contending to the contrary. 'i'i'1ereft1re dig} 11ot.t?'P'en contend that in these procee'dii1gs these Shanbhogues is not the judgment rendered by this Court or that it ought to have bfien. been agitated in these procee€tvinés;:.'__.it_:is of constructive res judicata, that a reading of the GoVer1vijn1e_n_tAAV i28',VIWi.I9'79, the circular dated
13. I2.1A98_3"and of this Court, which has attained finality', _ matte-sa Vitabdnndantly clear that Ex--Shanbogs who in.servicemt>y Virtue of Section 16(2) of the Karnataka i'Rve'a:ei'n_i'eV:'_Act, 1964 who were not regularly appointed under the '_f?4j'r;1A1.tes, who had retired either on reaching the age of stlperanriuation or by Virtue of appointment made in their under Section 16(1) are emitted to the benefit of pension. Lastly he contended that. the concept, that unless a person is a L 133 Governnaeni employee. he is not entit.led to pension,i's.._totally misconceived. If a particular post is a pensio11_ablei.tf a person has Worked in the said post for t}iel"riii~nin1'u1'n Aperioti» _ prescribed, whether h.e be 3. permalnent'Government se'rva'171t' or a temporary Government ser*;*an--1,_, he is entitleoi to pensiion and that is the philosophy behind_l:l_l:the' grantlhofpvensvion and the object underlining the"'--..]d5enAsion2.:_b'flh'e.lL'vvt§o".rernment order also meets the equitable in this case.
Further he from the date, the emplotzee. is not a fresh claim for adjudieation.Al'l'j'£f t«he"l.'r_es.pondents are entitled to pension, the said ..pension_.lishepgtjralollelllhfrom the date of retirement. In these' ciifeunistances, the question of limitation would not arise. it " For1,he"l'i'o1"egoing reasons, no case for interference is made out. 'the light of the aforesaid facts and rival Contentions, the point that arises for our consideration is:-- 134
"Whether the Shah bhogsl Pa _l l Kamamas, who were holding a lr1eredit'aIitj'''qfjtliee ;. and were cominued as Village Accotlnl'_c_:ln{:s. tlnldeér l subsection {2} of Section 1.6-'of the Act are entitled to pension in lawf?" A.
21. The Tribunal, in7 'eu__1swelring' the e.séu]d.V4ques§tion in favour of the said persons haslllrellied o1'1l'\r:a1i~io't1s C'10\*'€I'1'1l'I'l6I'll' orders passed from tirnefto t--ir11e.. three judgments of the Tribunal where the saiVd_:'clai1r1_V for was upheld and Consequently%_'the§,t)ensi.on§Lwhsllpeiidll "is..se1lso relied on. it also relied ,'te'rl'the{5»VGex}le4f111§:e.lj': e14ee1ea1ee 28.11.1979. On the basis efthe e1'eyee'I;g1c1'l'ntetefiai it has been held that they are entitled linllhe course of the order, the Tribunal ' has llclsgiarlyoset ou"t""lhe entire Government orders and also 1*'efe1're'd-tho ..t'i;.ej1",1dgme11t.s extensively and therefore it needs no repetition in this order.
22. " t l' 4' However, the main ground of attack to the order of tltieffrivhlunall is. that, the Full Bench of the Tribunal held that h%//,,, 135 when they are not local celndidates and E'...'ney are .n_0«1?I "en'i;4i1.'£'e_d lo regularisation in Government service. in otiher.worcls,»:.e:'a;--sj"i;hej,r are not permanent GOVE3I'II1'l'1E3I11 se:if\za.n_is, thej7"a*1'e.notenii1j.1eci~ _ to pension and any judgment 1'end:e1'eci_j'b},ri'this Tribunal earlier to it would h2il\q/j"<'?'*--~1}t) lctgal Veii"-Cciifoi PHILOSOPHY BEHIND PENSION
23. In order V ._ ap_15i'ecjai.e .,'VVfi~1.i.s contention, it is necessary to take note of the the grant. of pension and iobjecft behind ..s1.aj.id question has been Considered 2x'apex.V:Cou:1. in the case of D S Nakara and others W3; 'Union, oflj..IA'1:c_14i"a._':fep'o1'ted in (1983) 1 SCC 305, Where it has been nelri' aS'1un.('Vie1'; the pension is paid? Why it was to be liberalised? Is the employer, which e;<:pr'eS.sion will include the Slate, bound to pay ~~pe'r3sion. Is there any obligation on the employer to A' pvfsovide for the erstwhile employee even after the contract. of employmeni has come to an end and lhe employee has ceased to render service. ii s./"
136
19. What is a pension. What are tlie__go'als_' ;. pension? What public interest or piirpose."'if T' seeks to serve? if it does seeFc"'io~--serv--e sorne'l'pribliC.V purpose. is it thwarted by sueh aifiificialiidivislionu if and postacertain date?" V l V i I it _
24. These questions answered 'bye-the;Apex Court as under:
20. The antequaied notion " being a bounty, depending pon the swee.i4.will of the ..ernpIoge'r"not claimable as nxollrighi to pension can be enforired has been swept under the carpet by tt':e.'deersion of the Constitution Bench in is ' Deolcinandanl' v. State of Bihar wh.erein this Agauthoriiatively ruled that pension is a right Cindi 't'he'vpayment of it does not depend upon the the Government but is governed by the rule.-siglhéand a government. servant coming within those ~~rul;es is entitled to claim pension. It was further A' ' held that the grant of pension does not depend upon anyone's discretion, It is only for the purpoe of qitantifying the amount having regard to service and 137 other allied matters that it may be necessary_fi:J'r,ti'*z.e*--V ai.ith.orit.y to pass an order to that eflect. bu_i_'f_the ;. é to receive pension flows to the oflicer not l')ecazisei'o," i' any such order but by virtue of'theyrales. fl"l*iis on-..»u;,:.
was reaffirmed in State of'~Pi1nja.b:'vi3lgbat (AIR 1976 SC 667).
21. There are various there are equally various pension programmes. The "limited to non-
contributory V siiperranniiaVt'ior;_ _ on reti'r¢8n1ent pension paid by its _erst"wh.ile employee and the and 'oh,iect.__ilr1deyrlying it. Initially this ,class ofvfperisviolri appears tohave been introduced as a_rewai'd_jor' Probably the alien rulers who recraited; ernployees in lower echelons of "'se.rvice;frorn'1the colony and exported higher level ejmployyeesll the seat of Empire, wanted to the case of former continued loyalty till « death. alien rulers and in the case of latter an assured decent living standard in old age ensuring * economic security at the cost of the colony.
22. In the course of iransjormation of societyfrom. feudal to welfare and as socialistic thinking E »i,/'
1. 38 accmired l'€?S1U€;'t7l.(Zbil!.!!.l}: State obligation. to security in old age. an escape from un.deseri{ed" -1- want was recognised and as afirst step-..pension l was treated not only as a re'u5a'rd. fO'.'.T pas_i'service:
but with a view to helping the ie'niploye_e"~f;§5 a'esiit'ution in old age. The giiidvpio qL£--O"'ilg'(Zl§V that V when the employee was"i«c.physicali'y.__andi nientally alert, he rendered unto" best, expecting him to ionicafter%{_hini~.in the fall of lfie. A retirement ysysien1_V_therefore_ jvsolely for the purpose..ofprovid§ing§beneji'ts;vlin of the plans of retii'en'ten.t ever"yoney_ qualifies for normal V reiiremerit 'receiveshthef same amount. ' l/is case is concerned with supetrannuation' pension, a brief history of its initial . * iniroductioririn early stages and continued existence today illuminating. Superannuation is féheymostdescriptive word of all but has become . ol3solesce:'i't because it seems ponderous. Its genesis can be traced to the first Act of Parliament (in U. K.) ~i:o'g_be concerned with the provision of pensions " generally in the public offices. It was passed in 1810. The Act which substantively devoted itself exclusively to the problem of superannuation 9 iii//..c..c..l 139 pension was supera.n.nuation. Act of 1834' These landmarks in pension history b€CCI1l_;'~:V2'.'e.r''''!fl'l(€,__l__}'V' ;. attempted 'for the first time to _establis.:h~ 'ya it comprehensive and uniform scherne._ for all .who_rn we; may now call civil servar1ts.:":Even ~befor_e'*i'h'e~ lélth century, the problem Q]f»pro\viding____for public 'V who are unable. througli"l«t.o?ld age or_iricapac;ity: to continue worlcing, been but. methods of dealing with vtl1e:i"proble%fTtg hvarledfrom society to society and evenAHoccasionally*'fro2'n'department to department,
24. po_liii_cal a goal of setting up of a weffare :Stat;e.'wu)ould. introduce and has in fact tntroducedlas-.a'1,velfare_ measure wherein the retiral benefits is °groz,lnde'd on considerations of State ' ' 'obligation toils citizens wh.o having rendered service V during thefluseful span of life must not be left to y pelrirl;»yfi"i:n_ their old age, but the evolving concept of « security is a later day development. And this joumey was over a rough terrain. To note only one "stage in 1856 a Royal Commission was set up to it consider whether any changes were necessary in it the system established by the 1834 Act. The Report of the Commission is known as "Northooi'e 140 'Z'ret.vetga.n. Reportfl The Report was pungent' in.
criticism when it says that: "in civil $..€_'tvices'~i. comparable to lightness of work and the certainty l * provision in case of retirement oa:ing"v--t'o:r.b'odilg incapacity, furnish strong indticementfs parents and friends ofsicklg goitih to endeaivotirbv obtain for them emplogment init-he Government, and the ext'eritw«.lo are consequently bttt-t:j€fl€d,'."[_'fl.t'.§f.:':wiVtft._' the salaries of officers who are obligedl' si'oii"abslent"themselves from their duties'-on aec'oiinf§:'Qf ill«'h_e:al.th,; afterwards with pie:nsio:r*1s "ret;:ire on the same plea,5wojitldfl"hardly--ffbeu"credited-by those who have of observing the ()peI'(1[~{0I1 of the "
ap,'oro'ach"lis iitterlg unfair because in modern tin'ies___p_v»blic services are manned by those who enter at a comparatively very young age, with seleciion.Vihrough national competitive examination if and 'ordinarily the best talent gets the opportunity. ".2611. Let us therefore examine what are the goals that it pension scheme seeks to subserve'? A pension A' scheme consistent with available resources must' E41 provide that the per'1sion.er ivouid be able to live? ll} free from want, with decency, independence. seljirespect, and (ii) at a standard eqitival._c'ht. T- preretirement level. This approach may» criticism that if a developing coimtry -:l'ike_" 'I_nclial' cann.ot provide an employee while.renclering--.service«._. a living wage, how caiione be. in retirement? This can be illiistratedtiy aesmall illttstration. A ma'n__&with.l"a"hrolcen; armlvagslced his doctor whether 'ivillllibelLplay the piano after the cast isvyremoivedawhen Vasvstired that he will, the" repliedf. 'that':iSiJiLnny. I could not before': .in"'de'tern-pining the minimum amoantdreqilirecllfor living decently is difficult, selecting 'a_'.1'9€'I'Cl'€F].l'Cl,_."_J'€. representing the proper ratioibetween earngilngs and the retirement; income is iharderl. Bat' imperative to note that as self szifliciiency deciines the need for his attendance or in_stitu.tion._al care grows. Many are literally %. siari;fiviiig;"now than the past. We owe it to them and oszirsehlfvels that they live, not merely exist. That ~~phi;.losophy prevailing in a given society at various it stages of its development' profoundly influences is ' social objectives. These olzgjectives are in turn a determinant' ofa social policy. The law is one of the 142 chief iI'2SI,1'i.it?1('t1I'S ivhereby the social polfct'€5's"-arel"; implemented and pension is paid accordirig to riilesl' -1~ V which can be said to provide social secltflliyy by it which it is meant; those legal:"rriecliani.sms pri.r.narily.t concerned to ensure the provltsiorielfor the ll'l(.i.iL?lClltl(Lll.Vl:A:vl.A of a cash income adequate. when liakenaalohg with V the benefits in kind providedby othersocial services [such as free medical V.aid,i"g"tollensiire 'for.-hini a culturally acceptable.Arriiniijiiirrrlstfidard of living when the normal rneans doin--g~vso'jl._atled'.
27. Viei__vediri'ny the of the' pi'cs'en,t day notions pension terrnvty 'applied 'to periodic money lbaynientsv to llalpersore who retires at a certain age c'o_nside'red olf..ndi.sability: payments usually conlinueVvfor_ ether' of the natural life of the 'recipient-. _ The reasons underlying the grant of pension vary""from country to country and from g to scheme. But broadly stated they are: {i} « a'sl"comp;ehsation to former members of the armed force_s}»'or their dependents for old age, disability. or [usually from service causes), {ii} as old age it retirement or disability benefits for civilian ' employees, and {iii} as social security payments for the aged, disabled, or deceased ctazens made in 143 acea;'dan.ce with. the rules governing social programmes of the country. Pensions u.nder{_the'_;tirsi.f ~1- head are ofgreat: antiquity. Under it they have been in force in o'nej'orn1'.or _anlo'ther 'in? some countries for Over a cen'i:iirgrbilt th~ose_.comin'g at-It under the third head are-relatively' of rc:icent.Vorigi_n, though they are of the greatest rnagn'iitide;7pThere are other views about charity, paternalism, deferred '--pa?g'.:V for service rendered, or as Q?-.,_i3jmunvin'ting general uJelfare'..B'u,t these views h«ave'.ji3ecor:he otiose.
28. Pens-ionsv to ci'vi7ijenep£r3ye.es" of the Government and tlheivdefence personnel as administered in India dppear to be'V"a.c'GInpegnsat'i0n for service rendered in the held in Dodge v. Board of 'EducationA.V'{'1'93'7} 302 US 74,- 82 Law Ed 57 a V pension is éioseiy akin to wages in that it consists of paymi'-?_n"L provided by an employer. is paid in A co.ri;<_;v:_cie=..¥_'cifion Qfpasi service and serves the purpose of~helping the recipient meet the expenses of living. appears to be the nearest to our approach to ' pension with the added qualification that it should " ordinarily ensurefreedom. from undeserved want. it back upon.
144 29' Sz.lm.z"ning~up it can be said uairzh confidenc-.e' pension is not only compensation for loyal sen.5_ic--e__l' -1- rendered in the past, but pension §11S\o~--...lio;s'* a broader significance. in that i('is"a'measLire _o]"'socio42 economic justice which inheres econo'niic'~sec_urftyW the fall of life when physical anci.1_nenI,al ebbing corresponding 'tv,:"'rJgeing'* and therefore, one is required'"t€lJ°all'-.backitonsavings. One such saving iri.l{'ind'~is gave your best in the he day of to in days of invalidity;'econornic of periodical payrnent' has-su'r'edf,_ V been judicially definedps stipend made in pc1Lst_'serviceV'or a surrender of rights or_ernolumenis..to.orie:j:retired from service. Thus the pension _pay_abl€" 61 Government employee is ; 'earned by Vre'ndeiing long and efficient service and therefore canbe 'said to be a deferred portion of the cO_rhpe«nsa.t_.ioI1 for service rendered. In one sentence cn¢$"_¢qn[;'sag that the most practical raison d'etre for pens_ic%1A is the inability to provide for oneself due to "o_la':. age. One may live and avoid unemployrnent but A not senilily and penury if there is nothing to fall I45
30. The discernible. purpose thus ii:z1derly.ing"'--V pension scheme or a statute introducing t;h_ef_'p'ens_'io_n" .1. ' scheme must inform interpretative proce_ss..A_1'and3 accordingly it should receive-'all libera_l cons'i=vruction. and the Courts may not so interpret» 'such statute as if to render them inane.
31. From the discussion t'hir1gs'errierye::{§i) that pension is r1either'~~a matter" of grace depending upon the sweeVt:§'l*y)ill.':'®§_ employer and that it creates a 1972 Rules which arel}stt'attttoryiyirticharacterbecause they are enacited_"in'"'e5tercisje._ "of__ "poivers' conferred by the :;l§rovz'soVs,tg andxblause {5} of Article 148 the Co_ns'titutio.n,"iiij that the pension is not an ex grailadlpvayxment it is a payment for the past "se.I'vice '-rendered; and (iii) it is a social welfare l' ineasure rendering socioeconomic justice to those it " _ hey day of their lye ceaselessly toiledfor « the'_"etnp'lo'Vyer on an assurance that in their old age t_heyiftvAoitld not be left in lurch. It must also be " noticed that the quantum of pension is a certain it percentage correlated to the average emoluments drawn during last three years of service reduced to ten months under liberalised pension scheme. Its a 146 _payment'. is dependent. upon. an a.ddit'ional C£'}i":'fill.£fff'l!§}"ZV of impeccable behaviour even sitbsecgilzietitXjiioi 5' V retirement. that is, since the cessatio_n"=,ojfthe contract. of service and ihat:"it"can be r.e:i:u'ceciV withdrawn as a disciplinary mea_<;'iirei.
32. Having sitccincilyfoculs'sed the conspectus ofelernents andlljincidents hofipension the main question niowi . But, the approach of Court measure, is Ofpar(1rTiOuJ_1t advent of the it be directed t'owai'ds out in Part IV of the Clonstitutton achieved, would permit us tlj.'(A;lati_m' up a welfare State. Article 38 {i,I__4etniVoiris lthle"St"a,te to strive to promote welfare ; 'ofthe people securing and protecting as effective it «may a""si)cial order in which justice social. , - ., eeononiiicr and political shall inform all institutions of V.the:"uat'ia:nal life. In particular the State shall strive to» ~rninin1ise the inequalities in income and endeavour to eliminate inequalities in status, " facilities and opportunities. Article 39 (d) enjoins a duty to see that there is equal payfor equal work for both men and women and this directive should 147 be understood and t.n.r'erpreted in the light' of the judgment of this Court in Randhir Singh v. Union of India. (1982) 1 sec 618 .~ (AIR 1982 so ;3;?.9);,_V Revealing the scope and content of this equality, Chinnappa Reddy, J. speaking:"fory:'th'ei Court observed as under (para 91») y._' "Now. thanks to the jn'stng:".soC_i_al dpot:itieal'«..nl' Consciousness and the ._ei=pectattonsV 'a consequence and thejorwatd looking'tv.re of this Court, the Linderyri1)ilegedV_ clarno-Curing for their rights and are .seelctng" t;heCiin_:ervention of the Court wiéth' _t;ouch'ing j'aithA._and.Vlconifidence in the thueVl'Court have a duty to redeem 'Aicon,slifiie!.;titional oath and do justice no less toVthelpaven:.en't»s.dweller than to the guest of the ' Five Star hotel. "
further, this Court observed that where A all"_r.etev;ant considerations are the same, persons identical posts may not be treated '~ difierently in the matter of their pay merely because it they belong to different' departments. If that can't be h done when they are in service, can that be done during their retirement: '? Expanding this principle, gt/C tttt 148 one can conficlenily say that if pensioners class, their computation cannot be . formula affording unequal treatment T ground that some retired earlier"and'l..Aso.n1eV"re_t'ireb{:
later. Article 39 (e) requires the to the health and strenpjth of llwolricersy'.«'fn.en.__an_l:l V women, and Children of'ten:der age " are" not aloused and that citizens. are,r"r'iot:'lL_:joi"::ed l5y"'Aeeonomic necessity to enter" to their age or strength,_ArticleH4Vl_ within the limits of e'eono_mi(; oapaeitggndilwfdevelopment, to maké? ';"fOt%_'St3_CLtI'iTl'g the right to work, tbrovide assistance in T' old age, sickness and d'isal)lentenL';V-»A,(;nd._Ll'ir<iLo_ther cases of underserued wan't.i__' Art'iele {3¢l):'_requires the State to endeavour 5'i'o_secure_atnong.sl other things 'full enjoyment of leisure and sobial and cultural opportunities. _ llA.t:C'o.nst.it,ution Bench ofihe Apex Court in the Case ¢1"AtiEoI§1i$i¢s,=~tbAN PRASAD V. THE STATE OF BIHAR AND OTHERS REPORTED AIR 1971 so 1409, dealing with the '~?_"'.to pension, has observed at paras--3O and 32 as under:
1. 49 "T he grant Qf pension does not depend order being passed by the authorities to * It may be thatjbr the purpo_ses-Qf amount having regard to ihe'..:peri0d:'ofI it other allied matters, itsrnay be r:~:2cessah3,;.:jbr' authonties to pass arilordiergbto that right to receive pension itQ'Vrhe of"fieer_e1nf)l0uee not because of th.éQ"':Vs3aic--lA o_rder'«bv virtue of the Rules.
Pensi0ri~vis'««ntit' c1;=l_3OL;-;n--tjg the sweet will and §pleasui*e--'1l*Qj' "G_Qvern.rn.eVnt and that on the o'ther'il1and,lt?-tie right" to ge'nston is a valuable right vvesténg in 'afGove,rn:3_1e'nt' servant."
"underlining by us"
" v RLTLEZS: s0VERN'iN.a___p:aNsIoN' 1 back ground of the aforesaid law iaid down byhthe Ceurt, it is necessary for us to find out whether there einy Rules, which provide for such pension to these V. eiass of persons.
150 27'. In exercise of power conferred by the proviso to Article 309 of the Constitution of India, the Governor of Karnataka has made the Karnataka Civil Services Ruies'.-._pRule 2 of the said Rules makes it ciear that Parts I, I1. -ai1dv..VII and the provisions of Parts 111 and IV reiatingjlto. matters shall apply to all persons"servin,g _eonti_eeti'on wipthl f the affairs of the State of Kari1atal<fa,_ 2[e}.pA.rnal;esf.:it.elear that Part IV of these rules the.provi'sion's'thereof' referred to in clause {allof thisirul.e_§'-shall app§y--to..the foilowing ciauses of.Karnataka'a.Govern_1nent servants in pensionable estab1ishi:r1enr't.l ovides that all persons who have entegred Karnataka Governmeiit Service. whether in a or othermeapaeity on or after 15' November 1956 in respe'ctdfoVfV whose conditions of service. the Governor of Ka'rnatak3,nfisA competent to make ruies under the proviso to Artiefe-3x09 of the Constitution. Thus it is clear that provisions C' of. liart IV which deal with ordinary pension are made .. .V__;-lpplicable not oniy to persons who entered Karnataka {:1/....
151 C%oVern.men1' S3e1'v1'ce in 21 permanent capacity. but they apply to other capacities also, subject. to condition that they m_u__sL have entered such service after 15* November 1956.
28. Therefore, Part--IV of the~vR_ules',' Vzrjth» 1 pension, is made applicable to 'the1'_"pe'rson_s,"
Karnataka Government serVioe","._whe't.her in piflervrtzsanent or other capacity on or after 1*" N_o,\re:31be_r, 1956.. __In this context. it is necessary to unoaticer which prescribes qualification for peVnsion;"w]mf'Ch reads as 'V1;i1'1"d'(~31'2 'f'22_2,_ xx ..__'1A"'h.e'«ser'vice of a Government servant does=noI*qno;£g'y';for».pension unless it conforms to the fcilouaing _ threbe' go nditions : ~ firsc». A """ " 'V The service must be under Govern ment.
Second - The employment must be subst.ant'.ive and permanent.
Third ~ The service must be paidfor by Government.
Q/or
29. 152 These three conditions are fully explained"--ingt.h'.eT _.__ é jlollowtng sections:
[Note.ASeruice of Gouermnent servants ciepittedvvltol work under the 'Fungabhadra.VB:oAard is'nIeemed"
be service qualtfying_forp'ension 'under this I:¥:'(-V:-'V'?'.',.IVH [Provided minimum qualifyitig--.Sert:ice'required for a Government seroantjor'learfningapenstion is I 0 years, which is now amendedVan_d by 15 years w.e.f. I no lapplication to the facts 'Q,f""t.hisAjc_a;se;4t:* ' x ' Seci1¢jn_23b7"reéi'ds as unden- ptiidfrom the Consolidated Fund of :1 l the State qiialifies. The Fact that arrangements are mjadefor therecovery, on the part' of Government of _ "or part, of the cost of an establishment or Gop'e»nm:én: servant does not affect the operation of_"ti'iiS:l'principle: Provided that the establishment or Government. servant: is appointed, controlled and paid by Govern ment.
it/.
153 Note .I.-- In making arrangements ._~j~"o--r' , A' recovery of cost. of establishments, it should notttielh forgotten t.hat Government ha.s~to__l3ear immediate cost but also that off-.lelclve--.allowances .' and pensions.
Note 1.- The amount rttobe recovered_fro.jn the person for whose an 'Vaddlittonal establishment the gross sanct'ioned_cost Vthe'=service not vary with tt1ell".:jt€§tetr;d1 each month. Dearf'nesb$--, 'allowances shall also fmm' "pV¢'r'[1'«:_QfVV_;,h,_é' .£_,jyo'ss.__s_a.ficttoned cost of the whole expenditure on account ofvthejseVallotvances shall be recovered for periods 'Qfleave~.Valso. [Note'3.- In the case of Government" servants deputed tofiomvmerctal Departments. Government 1 'cl1m_rnc§rc:;ai Undertakings or to the Qffices of the i Management for Industrial concerns, coratnbutton for their pension and leave allowances " shall be recovered at .1 /4"? Qf the total emoluments drawn by them in such Commercial Departments. Commercial Undertjaldngs or Offices.) it/-.
154 Exceptionx Shanbhogs. Patels "
Village servants are not entitled to pension -- M although. they are paidfiom the..Conso--£i.ddfe?i; Ftlrtci, of the State."
30. Therefore, a Gox-"'ezf_nn1en't_ s'ervar1t;5 {oh qualify" for pension, must satisfy the afolfeslaid three :te'sts lnaniely, his service must be under G.o\rernlir:a..envt;*-holding substantive and permanent post -"paid.:_t;yl.l1;he Government.
31. """ - he lE§ififaa:1b--ho1iges""wlio were working under the Government from the consolidated funds of the State. Hlowjever. i_r1"r.iile*,:;Q_,ll..'i'of the judgments rendered by this a_:r1d_the Ape.x___CvoL1rt, they cannot be treated as working ' as st1bs.tantr1_e and permanent post. Therefore, Rule 222 is l ., same Rules provide for relaxation. i3ot"Viattrae"ted;=Vll Similarly, because of the exception set out above. were not entitled to pension. However. the Very it/it 155 RULES PROVIDING REZLAXA'I'IC)N In this regard Rule 7 of the KCSRS reads as Ltndair. "ti. j"
"Rule 7. Where the :St:at.'e~ satisfied that the operation thlesev rul.es~ undue hardship in anyypartictilar case, it order dispense with or the rc%c_}Vu;7res*r1e'ntsllof that rule to such e--xten,t and such *co.ndi§tions as it may consider. xnecessciiry-diealing with any case in a just and :}1ari~nerV.:T;
32. Y:3t'a'f3tJ'Lhei%_p1io'ri'si.or14'\'tzhiChy.frcquires to be noticed in thisvlcohteptij; is Finis 23y5~-w11icf1"re"ads as under:
~may:V_Lby:ye'neral or special order permit serijice" _ pensionable service, for yyperformi-n.gV"u)htch Government servant is paid V _from~.;he Consolidated Fund of the State or from a tg)cal'«vf'tlnd, to be treated as duty counting for In issuing such an order, Government s_ha?l_specify the method by which the amount of "duty shall be calculated and may impose any At 'T condition which it thtnksfit. "
by/, ..
156
33. From the aforesaid statutory p1-ovisio11.s';»it"isj eiear that a Village Accountant is a holder of a pe11s_to"n_abvlepost." -titfab Viflage Accountant. had been duly'?Hap'poi.1'1ted-Sandethereafter, 7 after, putting in the qualifying heddvhad. reti:red:V"on reaching the age of supe1'a1111uatfi--o11 or 'i=ndan3_"/_: §i1,§Er"'r£§a1an¢f, rules provide for payrnent of preseribe'd under the Rules. However, exception' fiR.n1e 237' expressly stated that §3Vth'c:4\;\:"'jjVil1age servants are not entitled" _tjheV3Vz are paid from the Co11sQ1tidatedA:':t%dh:d; t":ta'te./SW In View of the aforesaid eXp1'es§;._rt11e, were not entitled to pension. it is because vof--._vhhth1'S' bar 'under the Rules, when the Gcfl/'ernr_pnent de"ei'de_(:1__'to grant them the pension, they had to ' i:fiv'oke--v'w_hich empowers it to dispense with or relax the ap.p'Ei'Cat.io--npj--of}=that rule, to such an extent and subject to such 2 .. ease in just and equitabke manner. § conditionsvas it may consider necessary for dealing with the 15'?
34. 'When we took into the philosophy pension and the fact that these Shanbhogues loyal service to the Government til1...t:,hey frorn~_ service or retired and that they and they are citizens of th.is"'--oountry,fi as Government thought that unjust and unreasonable as coming in the way of granting pension ~'/'t"1"1..€'§V3iy.:/'~.L'>:,'_)_";é..}'C}'.S€3C1 their power under Ruleéfi provision, thereby. making it Ciearii. entitled to pension.
35. 'V _b_evHentitled for a pension under these r:i'1€tos,'"he has 'Rule 222. First Condition Was, his service must ..be'*1:inder the Government which condition is 2 .""'satisi;ieEci*by..theseivi§iir¥Shanbhogues. Third condition was, he by the Government which condition was also satisfieci~.~ they did not satisfy the record condition that eniployriiienta must be substantive and permanent. Therefore, x"Vi_AAi.he'j'e;i'oi'esaid Rule did not apply to EX--Shanbhogues to be 158 entitled to the pension. In these circ11111si.21'11c'es;'=_ the Government invoked Ruie 235 of he KCS Rules. expressly states that the Government: Vgeneravi 51:_ special order, permit service, ot}1er;"th'an'ii»thet" pe11:';<:i.oi*i1fa_it>1e service, for performing which Governrnent_serva.nt is paid from the Consolidated lfund or Erorn avfihocal Fund, to be treated as a i'or'§oension. Therefore, by virtue of Ruie 2.35, thepovver Government to provide of"'V.th'e""i3erson who does not satisfy the under Rule 222.
GRANT 'oE;;i3,B:Ns1o'i${'- -~ 3
36. 'V this" background the Government Order deit'ed i'1.--a1979vH"is««to be considered which Is extracted as ur[1de1e:fl'~._ "
" ' KARNATAKA ~~ f€PROCEEDINGS or THE GOVERNMENT or 159 Sub: Payment of pension to Fix-
shanbogues who were appointed as village ._ Accountants -- Orders regarding -
ORDER NO. RD 182 Mvs 77, BANoAL'_oRE;.',1-g:--.: r.- DATED: 28-1 1-1 979 _iRE.A.,JZ_3.;
1. Government" Order No."'Hp"153 .lrs/Il\}i$;~; 1. dated 82- V. ' -.
Dated 8-2-1972;
2. Gout. L¢,{.r.~:é;+ No}: 2osV.,z3}Ivs 75, dtl 30- 114976/" * f i 3§_l2--?6;_V_addres.sed 'for ti1.¢_;v._ Divisional _ .... _ ' ~ Mysore DlL3.,
-3. Le.tie_jr'._No,_"'HOA.CR. 57/77078, dated * .2I'.6'lI977l..'i' V_ From "i*he" Divisional Commissioners, Bangalore Div; ;'"E3"anga1ore.
.."4ii:'Lg.»:-ter No. PVI/R1/60, Di". 984977 from the * Accountant General. Bangalore.
l ~~,Pl%P3AMBLE:
All Village Officer with its incidents l attached threto were abolished with ejfeci' from
1. 60 1-2-1 963 as per the Ka.rnat'a.ka Village?
Abolition Act, 1961. According to Rule 2 .;. Karnataka Government Services (C&R} Rules, .1961, the village Accoitn;ijants to be recruited to a district ~«widé§_"c:eidre»andlthe 1"
posts were to carry the pay presrgxribed j7ro'tn to time. Till the (new) Accolunltanis A selected, trained and the j'omier~.vtl.la§ge Shanbhogues, lcvdrn:tanA1a_LatId. as the case may be, without hereditary : rights t of section 16 of~the__ -..La:.id:l.'vReven.ae Act, 1964 subject Vicolndijtions which existed = Village Ojfices Abolition Some of the Village Olficers AilrAj;;=-s't:'l'petitions in the High Court * 'claiming. asalartes brescdbed for the date of c;_omin._g intolfon:-eh of the Karnataka Land Revenue " 'r Aei, 'r9'54._ The High Court in petition No. 54 73 to . 'oj:'vj"969 with the abolition of the Village ()j}i'ces by the Karnataka Village Offices Abolition ~ 1961, the posts have become stipendiary and that the payment to these Village Officers of Potagt does not arise and that the Village Qfftcers appointed as such are entitled to be paid it/,i-llilll 161 salaries prescribed by Rule 2 of the Recn.1ttme_nt--. Rules, 1961, as lesser sums were being v--v- .;. Potagi to them. The High Court has also__decided* that in making payment ojwsalaries _;re"1l-1_:e:
shanbhogues as from 21-1~I966,1'_the'y should be given the increments in -the scale' as benefit of the revision ofV"etlEle./bay scalersllof effected in 1970 less amount tllat was paid as iv o'1El."ler:l"1e,rrioluments actually paid to tern the that such pay;-"njetit s;_l1alll_Tnot«.Vbe_j_'~ maafel to Village three gear immediately precedirig of the writ Abetitiorcsjr_v lr1«e.A'itsl"jtldgalenlent in Writ Petitions _.1\1os.°1'2_()3e.:'o 19151 1221 and 1222 of 1971 delivered "on ~,l..9.T5'.l971, the High Court has held tlie..Vlaw laid down in the earlier judgement 5473 gr 1969 decided on 16-3-1971 alsolrllapgplies to these cases and it is not b "necessary that in every Case separate orders are required to be passed nor is it necessary that every one of the Village Accountants should be lg,/' compelled t.ofz'le separate z..z..rrz'.t ;.3etz'tion.s and seek relief.
3. After considering the. . _in1pl.icatlo'n§;~ = the judgements in the above WPs, Govelmrhentl directed in Gout". Order dated 8--A2'--'1972gct.ted' at " ll Sl.No. {1} above, that the orders oft'h_e High S in the above writ petit1'ons__be' »trnple1nented.v_HInvV 75111 other cases, the Sh,ai'1bh.Vogues shall be limited to a period' three years jrorI.tih_e dcitellofithel High Court' order DiZ.
19v5~1'9'?_1. letter dated 30-1 £51 'cited (2}»€above. it has been clartfied;j;. inl3éi:'ialial,&"*the that the service rend.ered "by:'eg~%¥3hanb'hogu.es as local candidates follotoed by.regtilar'=af5pointmer1t would countfor Vpenston, 'l"heAccou.ntan.t ~ General, Bangalore dated 984977 read at SL.No. (31 '-- clarification as to how the services of hereditary Shanbhogues rendered by them as deemed village Accoitntant on the strength of it ;"'«--._Stay Order issued by Courts, till the date of superan.nu.at"ion/retirement", are to be reckoned L3/,_i 163 jbr purposes Q,t'pa;,L pensions etc, The I3ii.:isz'o:ici.l. Commissioners of Bangalore and Mysor'e_bj---.. Divisions are also pressing for issue of__s"u-i.iablle ' clarijicatioris by Government" >in'"t.'1e '.ma_tt.elr*j_or ' A avoiding difficttlly and delay' iiifi'nalising:l'the pension claims of Exfshanbliogiiles who" 'xha_ue been permitted to retire from "service "or relieved of their duties on atta'inirig 2"-»__ll1(:' 'age of superannuation.
DE l __ ..--.'\_',?i'er5;:_'v_carej_'ir_l _iexaniirz.atioI1 of various aspects about' "il1eVlugranl""of pension to the Ex- 1Shanbhogu,es;<.p *ufho_ -- were absorbed on recruitmen t ._ Vii Accountants and retire, G-over-nrnent -are_p'leased to order. as a special unnclerérulev 235 and also under Rule 7 of '_ in relaxation of provisions of Exception it e. 3 o}"Rule 237 ibid asfollows:
Ex«--Shanbhogues ishanbhogues, kamams and palwarts) who were continued in service be deemed to have become regular Village Accountants from 1441964 and their lzp. ....
19) l V I.'.e-tiremeftt be 164 services treatzea'. as having been regu.lan'sed with effect from that date'.-'--..
solely for the purpose of COLlTT.lii"lg:
serufcefrom that date (i.e., l--4_-_jIQ64.)_* ;. towards service qLtaltfyVi_nflj' for L"
pension;
In cases where valid-_ appot_rj.ti*rter~1t '' orders Shanbhogues work Village Accou?._1_tc:.nt's.'VAunder. ._ ~--.prov1'stons of C&R R1l,t.le.sA. fr§rn'1'v1}"1~;2k1961 or f.=.'_om befiofe 1~2~1 963, co--nttnuoLls~servtce rendered by V'Tsxlclt'appointees from the date of »_4ap;")ointment to the date of treated as service AA"qv!.1_al§}lytr1gjor pension; In case not covered by (b) above, the service from 12-1963 to 313-1964 rendered by Ex-Shanbhogues contztnued as Village Accountants be added to the service rendered by Q to ujergl'-..,1_ issued to 165 them. from 1-4-1964? as qualifying for pension;
cl) The Ex--Shanbhog_ues__ iu:t:t'"':iotr'_';V.1§é entitled to any zjlort, A' claims for pay and allowances. for ' service renderea; them Prior: 4"
1 V1 966 which_is_uithe 'date admittediby the H'Co1'lrt.for 'attaining their pay and allowianceslon basis.
e,3_' 4"'§:l'ianE--hogues become H benefit under ____ forego the XA'7.;v_g;o:mpca;s'ionate allowance drawn by % '_tt'le§I?t'V'iIlA'"'fJtlrSltafIC€ of Government % - Vo:der"N5;' RD 182 MVS 77, at. 31-7- The Deputy Commissioner of arz.§':n;:sI;'~.~;ire requested to prepare and record s_per:_JicaIly in the service registers of all ~~.Shjanbhogues to the effect that their services it have been regiilartsed with ejfectfrom 1-4-1964 '' and also that they were in service of Government from a date earlier than 1»2»}963, under the .166 C&R .E££E€,---)L$e 1961. the exact date of sz2e'I'z-.:.f"--«.:."* appointment be recorded in the Service Records." 3 -1-
3. The Deputy Co.mmission--eVr'g::':'. districts are also requested j:i'ndii.sdtio'n at of pension recordsof the retired'-..shant§.hoijue's " i and to forward them to i;;t_ie'~~.Abcco.L"uitaritt_t3en.erdt,'"
Karnataka, Bang_atore for: VVica,ttiiorisin_z'; ~ paynient expeditiously.
4. .'.ThiS the vide its Uo Q02:/1.9, dated 20-11- V' j" t i V 1 it Btfordcer and in the name of it '=tne.,(§"ovemor of Karnataka, Sd/ -
_ {ASHOK V. DAVID), «..Uncier Secretary to Government, Revenue Department. "
:v'A?perusaI of the Government. Order shows that the s'L"1.i.d'vt'orvde.ff_ passed for payment of pension to Ex- Shanbhtognes who were appointed as Village Accountants. If iifitheisep §2x~Shanbhogues had been appointed as Village 1:1//,.. .
Accountants in terins of the i985 Rules. then. the KCSRS would automatically apply. Tliey would have a situation satisfied the i~equiremen1,s under RLll'€!':222' would be eligible for pension under the Rt1.le's;"v"l_here wastvnlo » L4 necessity for the Government. to pass ;_any' Govern'nien't---..Order for payment of pension to -.___EX-Shanbhogulea;awhof Were"
appointed as Village Accountant.s}'e« isuclearfroin preamble to the said order Where "ine1'1tioned, that after referring to the V Act and former village Shanbhogues, ;'Kaj'jn-an1s:--.and"Patw_aris,*----a's the case may be, were appointedfvyasV:'«su'c.hI-_yvi.t,hout hereditary rights under Section I6__[2}_ of Land Revenue Act, 1964, subjeetto the ternis and conditions which existed before the . .l''E£ai'n'ataiE:a Vfillage Abolition Act, .1961 was introduced. ltheyxhatfe.referred to various legal proceedings initiated by Asuch and the orders passed by the High Court 'directingi.payment of the salary to them according to pay, etc., it dlllpiereaoiter, in para 5 it is categorically mentioned that the 'xi'2l::Accotint,a11t General, Bangalore, in his letter dated 9-8-1977 n 168 read with. SLNo.3 has so1.1gh.t for a ela.rifi{'at'§on services of hereditary Shanbhogues rendered deemed Village Accountant. on tl'_1_e..»..st_re11gth'Jof'.fvstlayV4_l_orders'_ issued by the Courts, the" da:te..p."'t'?1.t.:ot' superannuation/retirement, 'are_ to "be .1*eclkoned...VVVfor the' purposes of pay, pension, D_ivision--a1:fionirnissioners of Bangalore and Mysor'e...lDiVi'sio:.:i' pressing for issue of a suitable c1arificatigyn..byin the matter for avoiding pension claims of Ex--Shanbhogue4el;"ytrho perrnitted to retire from the services or .duties on attaining the age of superanlnuation. it is clear that the difficulty expressed bylthese' 'authorities was only with reference to those at'pers'ons"Ayvho~yvere appointed as Village Accountants under respect of those persons who were continued as '-Village _iAccouI1tants by virtue of Section 16(2) of the Land Revenue Act, 1964. Therefore, this l' CioV_"C;5I11I1ent Order was not meant for the persons who were hpvrelgularly appointed under the 1986 Rules, who would be st E69 eligible for pension a znatter oi" right, bElSsf€l"_.{i!fi'V'.,f{hC statutory provisions. it is in this context. we hanfe"iio.alpplfeci'ate; the order portion wherein it is _staiied t'.hatll,l"'caftei' ll examination of the various aspects '"abo.'ut* thegiéant. of to EXwShanbhogues who \vei'e""absorbcd onl'..reci'uit..rn'ent as Village Accountants and retired,__l:t:hve_ Governnient pleased to order. as a special case';--..l:undlt'r and also Rule 7 of KCSRs in relaxation of below Note 3 of Rule 237.._ Order is issued for and whom KCSRS did not apply Government is to make it apply. To makeit'apply.'toi:l.AEit§S.hlanbhogues, they had to relax the provision of l e-:<ce'p'tion' below Note 3 of Rule 237 which stated EX--Shanbhogues are not entitled to Rules. Therefore, by invoking Rule 7, that express v'pI'Ql;liblliOfl contained in the Rules was relaxed. As lu"'<.__l"these Go\;e1'nn1ent servants were not regularly appointed, they y l'*.yere_A.i'1ot holding any substantive and permanerit posts and _pth%:refo1'e, they did not satisfy the qualification prescribed 170 under Rule 222 and were met eniitiezti to pe*nsiV<}Ei.,T.'l'v.the Government invoked Rule 235 and ext.e11ded.--A4't'hev.loen'efistl_""o1".'_ pension notwithstanding that t.hese_pei'sons thel ' requirement prescribed under Rt1le:"»227."_2:.l'"lTliat_"isl" why. in the order portion there_C\)'i'"~....i':here"-is refere~n'ee»..tol these V Rules which empower the Rules to extend the benefit of il\flio_are not otheiwise eligible under theaRvules:,.~ Covcmment order makes the explicit. It states that: and Patwaris] who were be deemed to have become regular Villialge Jlsubwsection {2} of Section 16 of the ,;iu:t _ provided' for their continuance till alternative lla::rafigenient's~.¢_are made. Therefore. the said provision is ragalpi-iclabEVe'«V..to EX--Shanbhogues who were continued in se'rvie_e aIter_fL*¥4w 1.964 and were declared to be deemed to have 3"-'~___l'-become vregular Village Aceotintants. Then, their services are as having been regularized with effect from that date solely for the purpose of counting service from that date i.e., lw 1.7}.
44964 towards q1.1alil'yir1gg Service for pension. 'I"h;e'viri'i.ef:t,ion. of the State Government is very clear. Though continued in service from I-4-1£_3Ei4,__ unr_;iei9'"'Se:ctioVn"'.l6.[2);'»_ intention was not to regularize---_ them' an_d~ _roal£.e'--..tii1em permanent employees, but*li.he_Vy were i;reat:edj'~a,sW regular"
employees for the purpose service, for pension. Therefore, their._é§.pjtE--},tionvllthatlciause (a) applies only to the persons who the Rules has no substance.
38. """ {'o}Wis concerned, it applied to cases vlxlrltere, orders were issued to Shanjbhoguels V-tol"Wo1"l{ as Village Accountants under the .l"°pro"v'is.iolnS are 3; arms of 1961 from 1~12~}96} or from a uhterlllbeifore 1-21963, the continuous service rendered by such'.appjr';intees from the date of such appointment till the Wdate oi'vretii'ernent shall be treated as service qualifying for i.e., though the Act was passed on 1-12-1961, it came Wi1fiiE'EO force from I-2-1963, but in the meanwhile, under C 81 R "Wa-
"I 72 Rules of E961, appointzrnents were made of few Then, clause {0} makes it clear that. in cases 11o_t"t:«overed"und-e'r~.b clause (b), the service from l--2--l963..to._3l«3f--l9l6d~._jrende:eds- » by Exfihanbogues continued as Village Aeccountiantsjbelladrledfito the service rendered by tlienifromll"}.--;iAl96%ll' service qualifying for pension. {e} clear that Shanbhogues who beco1n_e:"eliglib1e» vlfofvpelnsionary benefit under this order should Valllowance drawn by them in Order dated 31»? «I979.
Therefore, meant to grant the benefit who were continued in service as deen1ed._.Vi--l.lag:_e'-«euicountants by virtue of subsection (2) of,E3eC_tionl'1!3,Vofthe.Ka1:nataka Land Revenue Act. It is only lltoy t"neni»~."ithat:.«the cornpassionate allowance was paid by the not to the persons who were regularly appointed..ll"lflilerefore. the argument of the learned Advocate *..General_ ii-elying on the word 'absorbed on recruitment' "anecels"sa1'ily means that there should be recruitment process.
then they should be appointed as permanent government R ..... ,.
173 sexvantts and then only, this C.3everm.ne'nt: Qrder app?-fies. them is without any substance.
39. It is in this context. necess;_a.c;:.,r... .:i§:O.VV1ie:tiee meaning of the word '-recruitment' as held Ai..1'1 ' the Case of PROFULLA 1rmMAR"--- .sV1A1N_S'::s it CHANDRA MISRA & oTHERs'V'r1,:e93(3) "s~.m§p.--'-Zsce 181). At paragraph 29 it heid as i,i1ader:' W ' in it "At SfOg€._tl'JiH as to the meaning » an_d_' effect Q,t.T...'the. {cards Vffrecruiijment' and 'ijippointnien.tV_'i:'«,Ti1e"'éer;n frecraitment' connotes and clearly acceptance, selection or apprxovatfortappoiniaientc. Certainty, this is not actuai ..}; appoint'rnent:ar posting in service. In contradisitnction iifiord 'agacairttment' means an actual act of it person to a particular ojfice. "
40 "aT_heref01'e, the word 'recruitment' used in the order does 1i.ot';11ear1 as contended by the learned Advocate General. 'fiindtiiification has to be issued under the Act or Rule, calling for 174 applications. e}<;an1inat'.loz% llas to be conducteel, i11t'c.l?%§*2e.2?;*sg .VlL?J»-'"8 to be conducted and a list of selected published. In the context in which _i,tAAis._t1se(l; ' L. is enlistment and the other worcl"1«guseel"'lvis means that they were not a'plp'o~i.;1tedA'"but t;hél..pe:1jsons'whoseL' services are cor1t;ir1'ued were absorbed 'on recruitment as Village Accountants. it is inlltllis, 'coré.teXt';'«jneclessary to look into Section 16 of the=KVamat-alxva:Land«g'Re£re;f1ue:2Act which reads as under:
""" H V {1} T he Deputy the general orders of Stale a Village Accountant for .__4Ul£llage_ of villages and he shall peyfbrnt 'the ldulies of a Village Accountant '-w:'p;:escribed lnvofunder this Act or in or under any V' " other the time being inforce, and shall hold and be governed by such rules as may A __ be prescribed.
(2) Persons holding the office of a village 4'::Accounl:ant' for a Village or group of villages immediately prior to the commencement Qf this Act s~:ha.l£ be deemed to be Viiiage Ac<:o:.zr2i'an?'s_f?or village or group of villages rill another pefson -1- appointed under subsection (1). "
41. The language employed ir1.th"e afc;re'sai.d_V sedition Very clear. The appointment is under Section 16(1). who were holding the officeof Villag_e_ prior to the commeilcenlent'o§;i.lie be deemed to be Village till another person is this deemed provision, it is clea1:«tl'1atltliei/are.»n§i_lVil~iage Accountants actually, but by a fiction of 1awV,_lth.e.y Weretreated as Village Accountants. It is «...als(:i_c1ear l"rqm ihégwméd 'Village Accountant' found at Section Word 'Village Accountant' has been defined "~T$S;'.} Village Accountant: means a Village 2 it Accountant appointed, or deemed to be appointed "under Section I6,"
1. 76
42. if a Village Accountant is appointed under Section 16(1), KCSRS apply to him with full lorce automatically, and he would be entitled to pension and other nionetary leloleiiefits under the said Rules. Because the said KCSRS to deemed Village Accountants and the Governnientlétja11_ted"'i;ou extend the benefit of pension deAen:1ed».___VilVla§e Accountants. it exercised its power u1idefe.Rulesv--'P7.and 235l'andQ made the pension applicable to'sapersonsl"v.rhoeWeite otherwise not entitled to under the thiswcolntext, when we loo}; oi9der,'«,:i't.VV__is_ _e>s:pl.icit. When it says Ex-- Shaifohogues on recruitment as Village Accountants and 'retired, they refer to those Exwshanbhogues ll it"'who've--cori»tii1uied to hold' the post of Village Accountant under seetien jjefzj abolition of the posts which they held under 1'9l08!2Xct.V. . l * _ H in fact, at no point of time, there was any doubt in the mind of the Government regarding the pension which. is to JEL uuuu 177 be paid to these ExwSh2i11bhog_g1.1es be.i'c.)1'e passing o!'.4tfh..is-._o'i*der as set out in the very order itself. Thus, Shat"i'E:»i'1ogi;£e§s'--i\t(i'i*1o*, either reached the age o1"su;)e1'an11i1atiori_ or who 'were''reimVoved' » from service by virtue oi' the ap1pointrf1ent_"oft' .,"v:1'1::ge Accountants being made in iheiij. place tl£1d€i;,: Sect--ion 516(1)-,,t' ciaimed pension. When it wase__n.Voi:_g:<avnte§1', approached this Court and several Vo'r._ct.ers to_Vp'vhe"peassed both by the Tribunal as well as by t.hi.s of pension.
It is in this of the Accountant General anct who were expected to give effect .Coni't. It is in that context they addi'esseo; seeking from it to clarify the posVi'tiohn." 'Therefore, the order dated 28ml 1- 1979 was pass'er:i. 153? "the Goifernment to provide pension to Exw continued as deemed Viiiage Accountants by ViI"L'A12--.€_: of V~s.21'b}:--section 2 of Section 16 of the Karnataka Land 1"-'~___V'Reforms___AAct who retire either on reaching the age of ."i~"~._Ll'1'3_C1'<.';}Ll"iI1iJ€lti01'l or their services were termiiiated as it pp contemplated in the aimesaid provision. lflf/,._....
178 RES-JUDICATA
44. In spite of the said GQ_t.Ie.rnmentM said benefit was not extended Ito 1'_'ti1osé»._pe_rso&t1$";.,_they approached this Court puttingtllfortgh theirlclairn:or1.:._t12.eVVb--esis of!' this order. In the case of R.K._1"tstfBBg1.RAYA. oj"rHERs vs THE STATE 01:' ._ON 10-1 14993 it was observed as tmderi V "4. the concurrence of the Fin_anc_e" V G. 0. Note FD{Spl.} 6t902_/ 2tj?"1.._1~1979. According to the of all hereditary village aCCOtl?ll.¢Utl' VLvh_oA'cor:«tinued to discharge the duties I-4319641 required to be counted as V V" from l~4~1964. flurther, the "re:ndered between 1-2-1963 to 31~3~1964 is it 'ualso to be counted as qualifying service. In view ofthe above Government Order every one of the__Al3'Village Accountant is entitled to count his 'vservicefor pension from .1-5-1963 till the date on "which. he retired from service. for pension, provided 179 the period Qfsrteli S€l'!'l..!fC'€? is not less than 10 as that is the Ininirnum qualifying service Ru_t;é;-é.' ' » ---.. " ~
5. While the case Qf__t\Zill,age Aeeoant_jantsV'_' who retired on attaining 55 years A it putting in a service of ten years. isficlear the'; h' Government Order, it is ni3trC'Eear to what iifoiiicl be the position of Village Aeeountarnts Lift-al_havef?put in more than 10 1~5A3A~1"963, but is so happenecl the age of snperanniiatioiiil; V. a they were relieved' a}_;t§jt2in'trr1e*r't't made under Sectionytl matter of payment of petisioifi. V
6. -- A*elari'7ieat:ion is necessa in res ect of sttcrr'-r._Vhhcase'sr.__fo.j reason that the question of yyjgranting qr pension arises only an retirement and V" not"otli.3rwise retirement. On a reading of the it " 'Go'vetn.n1eVnt. order, the intention appears to be to
-fgivhe'it-.'."?1't§:=Vhbenefit of Pension to all Village Actiohantants if they had put in 10 years or note of qxizaiifying service commencing from .1-2-1963 Vlkbejore their tenure came to an end, whether by "way of termination or by retirement as otherwise it t 180 is likely to l.ea.ri to in.di'm'dizal dtscrimin.a.t.ion..«j"
illustrate, a Village Accountant might retire --1- March 1963 i.e., on reaching siiperannitation, putting 10 years and one mor1Vth"ofserv.ice _.iri_: terrris'-fl of the Government Order, he~.wi,.ll" be pension. In another cas'e,_the tenilre of"eVaV't'Vil:l'a.gve Accountant who has coritiriiied by iIir'tiie"iof=SeLjtion 16(2) Q)" the Act might come---to"ya.n'end, sayv,-on» 1979, after he hasput in ans. qiialijying service, and that before he reached the o_;fAsup'e'r¢a:1naation. Conseqiient on the appo'intir:ten,t"oj"._y_'anothe:5:,'\person under subi section-.,(1}..lgfysectionhllé'to]; Act. In that case, years of qualifying seroice 3. "would not be entitled to pensioynilon tl':e"soie§'ifoiind that he was not retired ;from service' but his services were terminated. Therefore, it appears to me that in ~ the determination of tenure had taken y""tplace'V's:after a Village Accountant had put in 10 ,t,ea;~s"i5r more of qualifying service from 1-2-1 963 A .. but earlier to superannuation consequent on the r __ fsippointmerit of person in his place under Section 16(1) of the Act, it would be reasonable for the 181 GOt3e?E"?15'7'£eL'.'"£!. to direei. that such persons shoi.:lrl_' deemed to have retired from service or to§V_"diT'€Cf~--.._" ' payment of pension in relaxation of the Art:les.A_i.'i21' exercise of the power uncgier" "R!.ll€', 7, <jffl_t'he--.A'i Karnataka Civil Service Rules or othe-rwise. t The said Writ petition came to be allow/elti with'"tlj;e_dir<j§ction_SVu contained in para 10 which reads u.1j1der:'"
"10. In thefrssutlt, 1-It Vrrtalc_e"«.othe following order: T L V b V t l (1') _ .--l'\x'¥.fr1't """ '[ii:)'T;V Afi.;"Wri--t»'tn th"e'*nature of mandamus V' v 'shal.l_isstte--. to the respondents. Vila} qualify and to pay the pension to each of the llllll H petitioners after verifying the service particulars furnished vide statement at paragraph 5 of this order, and to give all consequential arrears of pension due to them.
1 .ifiL'f/ ______ ,.
(iii)
(b) to pay compassionate allowance permissible in accordance with the Government' order da.!;ed_"
314t1979 to such Q§»ifie7f'h petitioners who are _j'oun'_d ll noi havin__c}.....__i'he service:
In vvnt "iPeadon"~xRkLl5i39fi83,§ 12415/83, f4#l7/83f~tii49${83, 11499fl53,:"i4OQ3/83. 14092/83, 19315}83,I93i5/83jandV19317/83 .r.ihereV.-shall be a' direction .«:d§ireci'ing«. ' vficoncemed Deputy V'f'£?oinrn'i;ss'ivo_ner to consider as to ' claim made by each of the V' .p'VeiiAi::'.oriers that he had not been paid I' A' the salary for the period set out in the statement at paragraph 5 of this order though he had actually worked and if after such consideration ii is found ihai he had worked but his salary and allowances though due according lo law had not been paid to the said period. the same shall be paid to him. 3, 1= ;
ii;/.,.~/ 183 [to] Tiriiejor compliance is six months form the date of receipt of the copy of this order by the learned Government the State.. "
45. In the course of the sa_id...order,_--'itlwas.contended".
that pension is payable only to age of superannuation but no':ll_te.._thos'e-persons: > were terminated in terms of 1tE5.['i}u: That contention was negatiye'd...iby' the held that even the persons"wiaosgejfseriiiees"came to'*artend as contemplated under Section7.16{2) entitled to the benefit of pension and ultimat.elyv.this issued a mandamus directing the aut,115o1*itiespto lo'ok___into the service register of each of those 'p;e1"s.onS_vVandpapay them pension in terms of the Government 'Order. x.safi.d£order of the learned Single Judge was affirmed j by Bench of this Court and Special Leave Petition aglaginstvlllthe said order was withdrawn by the State. Thus, 'AAi~nterpret.ation placed by the Court on the said Government E "184 Order attend i.'i'r1a}ii:y. It is to get over the said order the Goverrimerit passed yet another government. order fieietirig clause [c). The said Government Order was set .as4ide'--b3r"t.he Karnataka Administrative Tribunal which order &~v_as.u;:i the Apex Court and clause {0} wasjrestereds confusdion if did persist, the Government; issued a«cire_u.I'ar (»)'1':._A.1f3-: 12-"
respect of the speciai aciditioi<i_Jt;o_ the qua}.iiy.1fiVgQ's'erGice ftilf pension under Rule 2472?} of the" First"part7§0f the said circular reads as under: Q VA ties}981,VVVah10.r_igai'i'ier ~i'_ssu.es. it was clarified that the bene éitofi the KCSRS is not admissible ato V'ret1'_riedA'--._»Shanbhogues/ Village Accountants uihosve re'tiren_1en..€ benefits are regulated under the _;§}§_us§io;1s of G.O.No. RD 182 MVS 77 dated 2&1 1- my-.
46. ~ vTheref0re, it is clear that the case of EX- Sha'ijbh0gL1es and Viliage Aecotuatants who were not regularly 1.85 appointed are ggoyerned by the Government Order dated 28ml 1-- E979, and to them Rule 2éL'7~A of KCSRS is no applicat.ion__.
47. in this context, it is relevant to pointgout from Subbarayafls case. one Bib approached the Tribunal for direction *13ayria¢'r1t'pt' The relief was granted. The \, fact, contempt proceedings werellllmitiatpedlhforidpisobedience of the Court order. At thatl"stlagel;. obeyed and pension was granted and._is today.
48. ' 'Its isviri-»this"background, few other admitted facts requires tobe Ex--Shanbhogues were appointed p_ asV£3§lg.anbhogules'--.under the provisions of Mysore Village Offices ' a hereditary office. With the Constitution of india' co1njing'p;;'i'iito force. as hereditary office is contrary to Article the Constitution, the said Office and emoluments tollthat office were abolished by enacting Village Offices 186 Abolition Act; 1981. These holders of village offices were paid "potigi" as consideration for the services rendered by them.
49. The Apex Court IN STATE or MYSORE (AIR 1966 se""1'571je'd¢5ii1l§g {with {hell effect of abolition of the old posts. by the new Act are stipendiary; carry' sal'arie.s"acoording' l to the grades created by the"'R1.iLlesV§"-»oA. Thea'incu..rf1beni;s are transferable and their 4l'se'ruiC.ef7 is l:lpe_n.sionable. Different qualifications _a:."--e v.pres{c1'ibeCi; forfft.he V-rieiiv posts. From a considerationllthe=i.neidente._attaching to the new posts, it is clear tha'L.,_the oi€1fplo's1,;s"'--have been abolished and new posts have; been created' andvthlat the whole complexion of the posts changed.VVll*fherefore it held that even after abolition, I sla1n:e'«;oostsfa~re sought to be continued, the aforesaid posts now (:reatedj'.:virere held to make the difference. Relying on the aforesaidjudgnlent, a Division Bench of this Court in the case VENKATARAMAIAH VS DEPUTY COMMISSIONER .__(_f)EC1'DED ON 153-1971) held that the persons who are ,9..."
. L,/' i /,.,. ..
187 continued in those posts after abolition of old posts. are entitled to be paid salary on the scales prescribed ttntlei" the Rules and not potigi. Therefore, though these were continued in office after abolition of the office' y Court upheld the constitutional :"val'idi.ty andldj it thereafter they were continued in se1fvi"'e_eA' by virtues of 16(2) of the Karnataka Land Fl{eve't:.11ge Ac'L;._tl1€:v "Wei=ellheld to be V entitled to potigi till 21-;1;.196fi.~andl_'thereafterlto..a..pay scale of 65w1w70-2-1990 and 'thel'State' cii:~;%Lcrg=;ci_'io make the said payment. In te.iri:r1s_of Government Order came to directing payment of salary even toihese E2<l--lShaoiil3hognes who are not appointed as Village Accountants but who are deemed to be Village "*irxc¢lofint';1:1ts, In the Government notwithstanding the A =. afooresa.i_d"
lu_j" pronouncements holding that they are ent-i.t_led_.te pyjension. though it was not implemented, recognizing 1fight.zof__l:these persons to pension. passed the Government providing for compassionate allowance of RS100/W per month which was subsequently revised by Government Order i :1 .'\I.:;_"//' J/_,.,.
188 dated 20-74991. enhzmcing the same to RS.500/- per month as adhoc pension which was subsequently increased to Rs.l000/~ per month. Therefore. unwillingly recognized the right. of E3xvShanbhogues for and have been paid in terms of the (f£ove1'nment_Order. it
50. it is in this tak.ing.VVadvantag»e":of the fact that a few of these Shanbh-ogtieissought'forreéularization of their services under thelhcame to be allowed by a Full Ben<_:h::of.._the;_' order came to be set aside by the of Court holding that they would not fall t:hel:'.'Cie'finition of 'local candidates' and therefore they V-areiiotllentitled to regularization, which order is V.bEe'enat"fi1*medH'lby the Apex Court, the Government A'--~conteiidvsathat.pas they were not appointed as Government serv_ant_s,~ asjsthey did not have qualification to be appointed as Qoverrirneiit servants. the question of paying pension to them not arise. It was also contended that the said judgment Vi .y pV__iwould operate as resjudicata. The Tribunal has gone into this 4 E2 ..-! ,-/""
189
question in detail. and has set out various 'judgmeiitsl".ot7.the Apex Court on this aspect and has shown as to oi _ resjudicata is misplaced. The question .'Wlii--ohblarise it consideration in the said proceedings was--l'whether the-s__e Shanbhogues were entitled tc-'lbe_ 1'egui:-_11:ized 3191" service; 'Vl'he'*. question whether they vttere the .1.J€.V1V':1:S'i.:OI'l terms of the aforesaid GovemmeI'it.l:O1fd'ler subject matter of the said proceedings decided in the said E;;;¢::;i:.lfew.,.($fi3SerVati0nS here and there, do not decide these disptited question arose for consideration for the Alf1r_st Tribunal and the Tribunal was justiiie'd_.in uphold'ingl"their claim, basing its decision on the jigdéinents Court, which had attained finality, to '(}lo.vet*nment is a party. in fact, the said judgment would as resjudioata and the Government is estopped from contending to the contrary as they have accepted the said it -..:ju.d§tment. Further, that is not a judgment in personem but it . a judgment in rem and therefoie the benefit of the said 19}.
JUSTIFICATION
51. If we keep in the background the judgment of the constitutional Bench in the cases of NAKARA asV.V:wel1.._ as DEOKINANDAN PRASAD, is clear that pension is$'fidt5é';-t$giu:1tyy_ payable on the sweet wiil and pleasure of the g right to pension is a valuable right'».__veste«d7in'the servant. Grant of pension doesgiotllldepend being passed by the authoritielsfito lite right to receive pension flows to virtue Rules. It is the obligation on the of security in old age. It oniiy areward for past service but with a View to helping the '€'I.1'1v[3:l.Q--';)r:<e4é.,,.,':tn('J "avoid destitution in old age. A retirement system' 'therefore exists solely for the purpose of henefitslvl lllll H«The retiral benefit is grounded on A'--~'considerati'on'sof State obligation to its citizens who having rendered during the useful span of life must not be left tgogpenuzfy in their old age. The concept of social security is a .yylaterA.«.--'day development' which is a goal set up in a political VA _gV_s§ociety in order to make it a welfare State. The term 'pension' 192 has been iudicially defined as a stated allowance or stipend made in consideration oi' past service or a surrender ofifights or emoluments. to one retired from service. payable to a Government employee is earned and efficient service and therefore can be 'said to 'a deferred portion of the compensation or for5__ser_vice reridei'ed.*:. pension scheme introduced byjway of---- 'Order should receive a liberal ,c'onstrLictio'11.:andthe Coii'rts"may not so interpret such statute as to -render' tVheni'ifnar1e_.
52. _ In case, all these Ex-Shanbhogues renderedllthelr services duty to the Government before Independence and"even' after Independence. What is abolished lvisy Eherelditary of the office and the emoluments i'~-attaehed"t.o"that_:office. Their services were not dispensed with, on 't;'__ne their service was continued. Their service was the hereditary office could not have been continued l' --.aft.e1fA.l.eon1ing into force of the Indian Constitution, as it offended ___a§rticle 14 of the same, it was abolished. Therefore, tn .
nottxI§£:hsta11di.11gg the abolition of the hereditary office and the eniolunients attached there to, the fact that they i'endeije'd_dL1ty to the Government cannot be lost sight of. the abolition, by virtue of a statutory provision, as-._cori'ta,iried in V' 16(2) their services were continued they the Government. They have reiidleretd'._their.:_servieeit Government. They were rentu-n.ei'Vation":Tfi'o1ti. the consolidated fund of the,_fls._V2vhich' "ifgictfl is not in dispute. The only 1'eason'ftoIr is that they were not appointe-.d"_as permaijseiitAgofvernnzent servants, that as per the ru1_e,1is»i'.a epoAndit.i_o'n.'precedent for extending the benefit of pension under._thie'R:_t1-les'; But, if one sees the philosophy behind" e_xtenadi-ng' the benefit of pension as set out by the Apex E"ivheti1.fladmittedly, they have rendered service to the i'--~GeVei*iin1eint for_}~moi'e than a decade. in some cases three to fOt1iT"d€C»£id_€3nS; and rendered service even after the Act came into force, zbvyivirtue of Section 16(2) of the Karnataka Land Revenue ,,Act;,r«to deny them the pension solely on the ground that they .v __vtrere earlier holding hereditary office is unfair. unjust and L.'§i//I ,,,,,,, 194 arbitrary. There is no jiistification for denying these persons the pension solely on the ground that they did not .l';$econ1e government employees, over which they had no such an action would offend Article 14 of the as they are entitled to the benefits felonie'rred.«undjeriheliidian ' Constitution.
GOVERNMENTS APPROACH
53. During the --Writ Petitions, by virtue of the _.inte1'im {)rder_:,passed.._by 'tliis Court, in these petitions, _thell'i'v.Adyeoaite:'wjyeneral addressed a letter dated 3.8.2009' ._to bringing to their notice the obsegrvatioiisllinadeby Court which reads thus:
,.._.the Shanbhogues should be given an of Rs.1000/-- per month as an acihoc > 'a,r:f:otLnt on compassionate ground as is done in respect of patels. Further, a lump sum can be Q made having regard to the number of years of services put in by the Shanbhogues. For each of year of service. an amount can be determined E96 provision for payrnent of pension t:o Ex:-Shaiibogs, if they have worked for more than nine months in a year durir1g~--.yt;hei1' service, it can be treated as one year of service and"aVusu'rn"-oi' Rs.2000~OO could be paid as exwgratia paynieht.jyforitsuvch completed years of service. Thereai'i;er;th'e ni.atter:Ai2va_s b'1'oug§tit b to the notice of the Court and the that of Rs.2000-OO is inadequate ands.ttggest.ecix.fo1'~._et1htancVeine.nt. oi"
the same. Thereafter, th'e..Advo-gaten_Geii'erai proinptiy informed the Government about t'he_r_'viewi'Qi' v"Co"u--.rt. In turn, the opinion of the .E'in--ai1ceg sought for. The Finance Dep_artinenxtA:'by eornmuiiication dated 17.12.2009 opined agreed for review of the adhoc pension of Rs.i-(v)AO0-'O0.'per: month to EX~Shanbogs and also for di? for every completed year. This adhoc Ac'peasio'1i..yV"'avasfaagggreed to be paid as retirement gratuity. Acc'ordin_.g'~1;oj'.the Rules persons who have completed 33 years of u""'-diservice visientitied to 16.5% of basic pay as gratuity. in other '' wo.1ids, for every year of service 1.5 days basic pay is given as __r_etireme11t./deat:h cum gratuity. if Rs.5000~O0 is to be paid, 3 L_,""
197
they xvouid have drawn Rsi1.0.000~0O as basic pay. The basic pay of a Village Accountant is hardly Rs.5,800wOO at present. These Ex»Sha.nbo§__{s are not entitled to any 1'etirerner1_t'gratuity under the Rules. Even then, on humanitarian.-ueonsiderat the above proposal was agreed. oi"
Rs.2000wOO would be equivalent llvpersolnsll regularly appointed and who retired 25) years "afE~er..service..l' In spite of it, as the High_,CourtAhas*o_pin_ed that R_s.2t300--O0 per year would be inadequategllthey r§e;:¢fnfj:a¢»:ad¢d for Rs.3000~00 per year as ex graiia the cabinet in its meetirzg held lAo'ri:O3__.l38.Zfillilagreed to enhance the honorarium from :_Rs_11'OOO--OO to Ex~--Shanbogs from 01.1 1.2008 and' exgratia "payment of Rs.3.000~0O per year to Wholmooiitinued as Village Accountants from I it with the conditions stipulated therein. 55.2 .VlA5l'herefore. it shows that the Government is not iapverse to" paying pension to these Exshanbhogues and as a 1" --.de-m_oerat.ieal1y elected Government in a welfare State. they are 199 siiggesiion we are making because. in pi'iiiciple;~.._'the Goveininent has accepted to make a payment of year in addition to payment of Rs.MlV.Q00/f'as---lpensio'iiV p_ei'"
month. Therefore, that indicates'-._ the..amoui'itl":vhich "=-the Government is willing t.o payf 'in tefmsl this C_:or.der if amount is calculated, that the amount. these people are legally t,o;.;_ via niedia could be arrived at by sitting litigation which has spread l_th_an put to an end to.
This judgmeilnt i*esjudicat.a. as there are no and no more claims to be put forthltiefore our view, that would meet the ends o--f..justice.._:V We.7'h.olpelthat this suggestion itself would not 'lead aiiothe-r 1-oniildllolf litigation. Suggestion is made to put. an end litigatioii, thus giving a quietus to an episode. which isv.t;he'll--_d'ii'ect out come of giving effect to the provisions *._contained'1.in the Indian Constitution, after the Constitution V' « . coming into force. E1 p
57. following:
{a} 200 In View 01' the aforesaid diSCL1SS1QHl'1S~.., We"~pa::s" 'the' 0RDEhhh1 All the writ. petitidnsjare dievmisseglh.'-.2 The Ex--Sha11bhogues"'a,re--entit1ed.tO perision under the G0Ve1'f1:I_1en_t "grate-3" 'datéa. 28.11.1979. The 1' ''--di1'--eC't-ed and pay the pension in 1' Order dated 28.11.1979 ,we1-1' Aa,s"'th1e impugned order passed by the Karf1'ataka.v Adnnnistrative Tribunal within six '4;_r_rj'on_ths from the date of the receipt of the copy of V ' Jorder without fail.
is Order dated 28.11..19'79. ihe p.e_t.li_ut_ii~o:ieij}S.§a!.e'isl* 20 l Till the pension is Iixecl in terms of t,l1e'**GoVe1f'liIiheat di1'eel.ed to:
U) Pay l1o11o1*ari'L;m aitshlllze V from 1-11--20l(l')8:i;1'p to (:lél7tC,'lA\Vl'll}ll"2: 3 months, as agfeed asxperl t-11¢; esii3r)sequefitlGovernn1ent Order.
;eX--gr~sl'ia<V at the rate of R;3:3,o*oo-,/--
lfje1""lyea1' from the date of . i*e'l;i_1'e.:I1er11;ll$01' liermination of service under l - VlSecA{.£.on'..--l"lll16{1) of the KLR Act, within 3 l"mo.r1{hs, as agreed as per the subsequent ' Government Order.
The amount paid as honorarium and ex- gratia payment shall be deducted frorr1 out of the arrears of the pension payable according to rules and only the balance amount. of L/,,..._ .
202 arrears of PE'n:=3ior1 131% {3a':3"£tb!<: 'i<[a the Shanbogues.
{d} No Costs.
I"T%3E ]* %,%"%sd/% % JUDGE " ' 1~:si5;'b1§;fi,'ép,{ujk