Karnataka High Court
Sri Kumbaiah S/O Late Lakshmipathaiah vs The State Of Karnataka on 8 November, 2012
Bench: Chief Justice, B.V.Nagarathna
-: 1 :- R
IN THE HIGH COURT OF KARNATAKA, BANGALORE
DATED THIS THE 08TH DAY OF NOVEMBER, 2012
PRESENT
THE HON'BLE MR. VIKRAMAJIT SEN, CHIEF JUSTICE
AND
THE HON'BLE MRS. JUSTICE B.V.NAGARATHNA
W.A.Nos.15351-15352/2011, C/w W.A.Nos.103-135/2010,
W.A.Nos.4001-4004/2010, W.A.Nos.5876-5984/2011,
W.A.No.15358/2011, W.A.Nos.15359-15361/2011,
W.A.Nos.15398-15401/2011,
W.A.Nos.15802-15836/2011, (S-R)
IN W.A.Nos.15351-15352/2011
BETWEEN:
1.SRI KUMBAIAH,
S/O LATE LAKSHMIPATHAIAH,
AGED ABOUT 65 YEARS,
RETIRED PERSONAL SECRETARY,
O/O THE GENERAL MANAGER,
H.R.D. KPTCL, CORPORATE OFFICE,
BANGALORE, AND R/AT NO.175/2,
1ST CROSS, 2ND MAIN, SUBRAMANYANAGAR,
BANGALORE 560 021.
2.SRI. S.SHIVARAMA GUPTA,
S/O SRI SUBBARAMAIAH,
AGED ABOUT 64 YEARS,
RETIRED ASSISTANT ENGINEER (ELEC),
O/O THE EXECUTIVE ENGINEER (ELEC),
TL AND SS DIVISION KPTCL, SRS PEENYA,
BANGALORE-58, AND
R/AT NO. 103/A, 4TH B MAIN,
-: 2 :-
4TH CROSS, MAHALAKSHMI LAYOUT,
FURTHER EXTENSION,
BANGALORE-86.
GKW LAYOUT, VIJAYANAGAR,
BANGALORE-40.
... APPELLANTS
(BY SRI: K.SUBBARAO, SR.COUNSEL
A/W SRI.N.DEVARAJ, ADV.)
AND:
1.THE STATE OF KARNATAKA,
REP. BY ITS PRINCIPAL SECRETARY
TO GOVERNMENT, DEPARTMENT OF ENERGY,
M.S.BUILDINGS, DR.B.R.AMBEDKAR VEEDHI,
BANGALORE-560 001.
2.KARNATAKA POWER TRANSMISSION
CORPORATION LIMITED,
A BODY CONSTITUTED UNDER THE
KARNATAKA ELECTRICITY REFORMS
ACT, 1999, CORPORATE OFFICE,
CAUVERY BHAVAN, BANGALORE-560 009,
REP. BY ITS CHAIRMAN.
3.THE GENERAL MANAGER/DIRECTOR
(A & HRD), KARNATAKA POWER
TRANSMISSION CORPORATION LIMITED,
CAUVERY BHAVAN, K.G.ROAD,
BANGALORE.
... RESPONDENTS
(BY SRI: BASAVARAJ KAREDDY, PRL.GA FOR R1,
SRI.B.C.PRABHAKAR, ADV. FOR R2 & R3)
THESE WRIT APPEALS ARE FILED U/S 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE
THE ORDER PASSED IN THE WRIT PETITION
40261-262/10 DATED 22/7/11.
-: 3 :-
IN W.A.Nos.103-135/2010
BETWEEN:
1.K SRINIVASAN
S/O LATE K.A.KRISHNA RAO
AGED 60 YEARS,
R/O VASISTA 6TH CROSS,
C.B.NAGAR, UPPARA HALLI,
TUMKUR
2.SRI N CHANDRASHEKAR
S/O LATE H.NANJUNDASHASTRI
AGED 61 YEARS, R/O 181, 6TH CROSS,
T P K ROAD, SAPTHGIRI EXTN, TUMKUR.
3.SRI J P CHANDRAPPA
S/O LATE PUTTASWAMY
AGED 63 YEARS, R/O JAIN TEMPLE,
CHIKKPET, TUMKUR.
4.SRI KARIGIRIAIAH
S/O LATE THUMAKURAIAH
AGED 62 YEARS,
R/O BELGUMBA THOTA,
TUMKUR.
5.SRI B S SRINATH
AGED 62 YEARS,
S/O LATE B.V.SURYA NARAYANA RAO
R/O CHIKKPET, PANCHANGAM STREET,
TUMKUR.
6.SRI.VENKRAMAIAH
S/O LATE T.R.NARAYANA JOIS,
AGED 60 YEARS,
R/O CHIKKPET,
PANCHANGAM STREET, TUMKUR.
-: 4 :-
7.SRI JAYARAM,
S/O LATE NANJUNDAIAH,
R/O D/NO 500, 4TH CROSS,
SRIRAM NAGAR, TUMKUR.
8.SRI.H J MARIYANNA
S/O LATE JAVARAPPA
AGED 62 YEARS,
R/O YATTEN HALLI,
GULUR POST, TUMKUR.
9.SRI. H K GIRI GOWDA,
S/O LATE KEMPAIAH,
AGED 62 YEARS,
R/O YATTHEN HALLI, GULUR POST,
TUMKUR.
10.SRI K S BALASUBRAMANYAM
S/O LATE K.P.SUBBAIYAR,
AGED 62 YEARS,
R/O NO. 65, C M EXTN,
KYATHASANDRA, TUMKUR.
11.SRI M K CHANNAIAH
S/O LATE RANGEGOWDA
AGED 62 YEARS,
R/O "MUDDU MANDIRA"
3RD MAIN, 3RD CROSS,
KUVEMPUNAGAR, TUMKUR-02.
12.SRI C P PRAKASH,
S/O LATE C.R.PUTTARUDRAIAH,
AGED 62 YEARS,
R/O SIDDAGANGA EXTENSION,
SRI SHIVAKUMARA CIRCLE,
TUMKUR.
13.SRI N MUTHURAJ,
S/O LATE H.NARASIMHAIAH,
AGED 63 YEARS,
-: 5 :-
R/O N R COLONY,
BELAGUMBA ROAD,
HOTHRI THOPU, TUMKUR.
14.SRI.K N LAKSHMI NARAYAN RAO
S/O LATE K.NARASIMHA MURTHY
AGED 63 YEARS,
R/O NO.13, 4TH CROSS, ARE HALLIL
BANGALORE.
15.SRI.BASAVAIAH
S/O LATE MUDALA GIRIYAPPA
AGED 64 YEARS,
R/AT MUDUGERE,
BUGADANAHALLY POST,
BELLAVI HOBLI,
TUMKUR TALUK & DISTRICT.
16.SRI.BASHA
S/O LATE SHAIK SERVER
AGED 62 YEARS,
R/O URULI THOTA MAIN ROAD,
1ST CROSS, KOTHITHOPA
TUMKUR.
17.SRI B. KARIYAPPA,
S/O LATE BHEEMANNA,
AGED 63 YEARS,
R/O NO.14, MATHRUDARASHINI,
2ND CROSS, ASHOKNAGAR,
TUMKUR.
18.SRI.K GANGAHANUMAIAH
S/O LATE HANMAIAH
AGED 60 YEARS,
R/O 7TH CROSS, DEVARYA PATNA
NEW EXT. TUMKUR.
19.SRI.M.C.VENKATESH
S/O LATE CHINNASWAMAIAH,
-: 6 :-
AGED 62 YEARS,
R/A NO.190, MATHA ACIED ROAD,
BATAVADI , TUMKUR.
20.SRI.MAHADEVAPPA.H.B
S/O LATE BASAVAIAH
AGED 63 YEARS,
R/O 1ST MAIN, 1ST CROSS,
NRUPATHUNGANAGAR EXTN,
TUMKUR.
21.SRI H R SHESHADRI
S/O LATE H.S.RAJIYANGAR
AGED 62 YEARS,
R/O NO.1992, 6TH CROSS,
SOMESHWARAPURAM,
TUMKUR.
22.SRI.HANUMANTHARAYA
S/O LATE VENKATAPPA
AGED 62 YEARS,
R/O MANJUNATHANAGAR,
TEMPLE ROAD,
KYATHASANDRA POST,
TUMKUR.
23.SRI H B MAHADEVAPPA
S/O LATE B.G.MARIHUTCHAIAH
AGED 62 YEARS,
R/A MANJUNATHANAGAR,
TEMPLE ROAD,
KYATHASANDRA POST,
TUMKUR.
24.SRI T P NARASIMHAMURTHY
S/O LATE PUTTAVEERAIAH
AGED 62 YEARS,
R/A 8TH CROSS, 1ST MAIN,
SOMESHWARAPURAM, TUMKUR.
-: 7 :-
25.SRI A C GANGADHARAIAH,
S/O LATE CHANNAPPA.A.R.
AGED 63 YEARS,
R/A LAKSHMI KRUPA UPSTAIRS,
2ND CROSS, JAYANAGAR EAST,
SHETTIHALLI MAIN ROAD,TUMKUR.
26.SRI H S VEERAPPA,
S/O LATE SANNAPPA,
AGED 63 YEARS,
R/O NAMMANE, 1ST CROSS,
4TH MAIN, 2ND BLOCK,
KUVEMPUNAGAR, TUMKUR.
27.SRI A N KANTHAREDDY
S/O SRI.A.NARAYANA REDDY
AGED 62 YEARS,
R/O J C R EXTENSION,
5TH CROSS EAST, CHITRADURGA.
28.SRI G. HANUMANTHARAYA.G.
S/O LATE GUJJARAPPA,
AGED 64 YEARS,
R/O SRINIVAS NILAYA,
NEAR P & T OFFICE, T R NAGAR,
CHALLAKERE, CHITRADURGA DIST.
29.SRI T VENKATA RAMU
S/O LATE R.SRINIVASARAO
AGED 63 YEARS,
R/O NO.312, PUNARVASU,
3RD CROSS, SIR M V EXTN,
TUMKUR.
30.SRI D JAYARATHNA
S/O LATE DHARANENDRAIAH
AGED 63 YEARS,
R/O JAIN TEMPLE, CHIKPET,
TUMKUR.
-: 8 :-
31.SRI T K SHAMBU
S/O LATE T.K.KRISHNA MURTHY
AGED 61 YEARS,
NO.389, 14 B CROSS, 2ND PHASE,
E-WEST OF CHORD ROAD,
MAHALAKSMI PURAM, BANGALORE.
32.SRI V R THIMMEGOUDA
S/O LATE RANGAPPA
AGED 63 YEARS,
R/O KUVEMPUNAGAR, TUMKUR.
33.SRI B.KARIYAPPA,
S/O SRI.BUTHANNA,
AGED 63 YEARS,
R/O 1ST B CROSS TANK ROAD,
MARUTHINAGAR, TUMKUR.
... APPELLANTS
(BY SRI: K.SUBBARAO, SR.COUNSEL
A/W SRI.N.DEVARAJ, ADV.)
AND:
THE MANAGING DIRECTOR
KARNATAKA POWER TRANSPORT
CORPORATION LTD, KAVERI BHAVAN,
K G ROAD, BANGALORE.
... RESPONDENT
(BY SRI: B.C.PRABHAKAR, ADV.)
THESE WRIT APPEALS ARE FILED U/S 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE
THE ORDER PASSED IN THE WRIT PETITION NO.31281-
31313/2009(S-R) DATED 23/11/2009.
IN W.A.Nos.4001-4004/2010
BETWEEN:
1.SRI. D K ANANTHARAMU
S/O.LATE D N KRISHNA MURTHY
-: 9 :-
AGED 60 YRS, RETIRED ASST.
WEST DIVISION
O/O THE EXECUTIVE ENGINEER (ELEC)
BESCOM, ANANDARAO CIRCLE,
BANGALORE-560 001,
& R/A SRI SAMARTHA, NO.422,
5TH C MAIN, KALYANA NAGAR,
BANGALORE-560 043
2.SMT RAJALAKSHMI
W/O.LATE V G JANARDHAN PILLAI
AGED 60 YRS, RETD. SR. ENGINEER (ELEC)
O/O THE EXECUTIVE ENGINEER (ELEC),
BESCOM, NORTH DIVISION, RAJAJINAGAR,
BANGALORE-560 010, & R/A NO.217
7TH A CROSS, IST B MAIN,
HBCS GURULAKSHMI LAYOUT,
NILAGADIRENAHALLI,
NAGASANDRA POST, BANGALORE-73
3.SMT.D S PANKAJA
W/O.SRI G R SUBRAMANYAM
AGED ABOUT 61 YRS, RETIRED ASSISTANT
O/O THE EXECUTIVE ENGINEER (ELEC)
BESCOM, NORTH DIVISION, WCR,
RAJAJINAGAR, BANGALORE-10,
& R/A NO.1190, IST A MAIN
VIJAYANAGAR, BANGALORE-560 040
4.SMT K MALATHI BAI
W/O SRI K R KRISHNA RAO
AGED 62 YEARS, RETIRED SENIOR ASSISTANT
O/O THE EXECUTIVE ENGINEER (ELEC)
BESCOM, NORTH DIVISION, WCR,
RAJAJINAGAR, BANGALORE-10,
& R/A NO.165, 4TH MAIN, 3RD BLOCK,
3RD STAGE, BASAVESHWARNAGAR
BANGALORE-560 079
... APPELLANTS
-: 10 :-
(BY SRI: K.SUBBARAO, SR.COUNSEL
A/W SRI.N.DEVARAJ, ADV.)
AND:
1.THE STATE OF KARNATAKA
REP BY ITS PRINCIPAL SECRETARY
TO GOVERNMENT, M S BUILDINGS,
DR B R AMBEDKAR VEEDHI
BANGALORE-560 001
2.KARNATAKA POWER TRANSMISSION
CORPORATION LIMITED
A BODY CONSITITUTED UNDER THE
KARNATAKA ELECTRICITY REFORMS
ACT,1999, CORPORATED OFFICE,
CAUVERY BHAVAN, BANGALORE-560 009
REP. BY ITS CHAIRMAN
3.THE GENERAL MANAGER/DIRECTOR (A & HRD)
KARNATAKA POWER TRANSMISSION
CORPORATION LIMITED, CAUVERY BHAVAN
K G ROAD, BANGALORE
... RESPONDENTS
(BY SRI: BASAVARAJ KAREDDY PRL. GA FOR R1,
SRI.B.C.PRABHAKAR, FOR R3)
THESE WRIT APPEALS ARE FILED U/S 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE
THE ORDER PASSED IN THE WRIT PETITION 13150-
13153/2010 DATED 28/7/10.
IN W.A.Nos.5876-5984/2011
BETWEEN:
1.SRI B P PRAKASH NARAYAN
S/O LATE H PUTTANNA
AGED ABOUT 63 YEARS,
-: 11 :-
RETIRED ASSISTANT
O/O THE EXECUTIVE ENGINEER (ELEC),
BESCOM, NORTH DIVISION,
W.O.C, RAJAJINAGAR, BANGALORE-10
& R/A NO.755, 15TH B MAIN ROAD,
1ST PHASE, IST STAGE GOKULA,
BANGALORE-560 054
2.SMT B SAKAMMA
D/O SRI B C VEERANNAPPA
AGED ABOUT 65 YEARS
RETIRED ASSISTANT, R/A NO.2187/21,
4TH MAIN, 5TH CROSS, VIJAYANAGAR 2ND STAGE
HAMPINAGAR, BANGALORE-560 104
3.SRI H V PRAKASH
S/O LATE H VENKATARAMAIAH
AGED ABOUT 62 YEARS, RETIRED DRIVER-II
O/O THE EXECUTIVE ENGINEER (ELEC)
BESCOM, NORTH DIVISION,W C R, RAJAJINAGAR
BANGALORE-560010, & R/A NO.34, 3RD MAIN
1ST CROSS, 5TH STAGE, 1ST PHASE,
BEML LAYOUT, RAJARAJESHWARI NAGAR,
BANGALORE-560 098
4.SRI K RAJAPPA
S/O LATE KEMPEGOWDA
AGED ABOUT 63 YEARS,
RETIRED JUNIOR ASSISTANT,
O/O THE EXECUTIVE ENGINEER (ELEC),
BESCOM, NORTH DIVISION, W C R
RAJAJINAGAR, BANGALORE-560 010,
& R/A NO.97/12, 1ST CROSS,
KIRLOSKAR COLONY, W C R
BASAVESWARA NAGAR, BANGALORE-560079
5.SRI D R JAVAREGOWDA
S/O SRI RANGEGOWDA
AGED ABOUT 64 YEARS, RETIRED JUNIOR
ASSISTANT, O/O THE EXECUTIVE ENGINEER
-: 12 :-
(ELEC), BESCOM, ADDITIONAL NORTH DIVISION
PEENYA IIND STAGE, PEENYA BANGALORE-58
& R/A SRI RANGANIVASA, NO.23, B H E L
MINI COLONY, PIPELINE, T DASARAHALLY
BANGALORE-560 057
6.SRI T VENKATESH S/O LATE THIRUMALAIAH
AGED ABOUT 63 YEARS, RETIRED SENIOR
ASSISTANT, O/O THE EXECUTIVE ENGINEER
(ELEC), BESCOM, ADDITIONAL NORTH DIVISION
BESCOM, PEENYA BANGALORE-58, &
R/A NO.218, RAILWAY MESS HOUSING
SOCIETY, 4TH BLOCK, RAMAKRISHNANAGAR,
BANGALORE-26
7.SRI N KRISHNAN
S/O SRI K NARASIMHA IYENGAR
AGED ABOUT 64 YEARS, RETIRED SENIOR
ASSISTANT, O/O THE EXECUTIVE ENGINEER
(ELEC), BESCOM, WEST DIVISON, MADHAVANAGAR
BANGALORE-09, & R/A NO.688/40, 15TH MAIN
1ST STAGE, 1ST PHASE, GOKUL EXTENSION
BANGALORE-560 054
8.SRI P V BHEEMASENA RAO
S/O SRI P R VENKATESHA RAO
AGED ABOUT 63 YEARS, RETIRED
ASSISTANT, O/O THE EXECUTIVE ENGINEER
(ELEC), ITC, ANANDA RAO CIRCLE, BANGALORE
& R/A NO.750, 15TH A MAIN, GOKUL EXTN.
MATHIKERE, BANGALORE-560 054
9.SMT JAYAMMAL
W/O SRI M KRISHNASWAMY
AGED ABOUT 65 YEARS, RETIRED JUNIOR
ASSISTANT, O/O THE EXECUTIVE ENGINEER
(ELEC), BESCOM, WEST DIVISION, MADHAVA
NAGAR, BANGALORE-09, & R/A NO.120,
14TH CROSS, L N PURAM, BANGALORE-560 021
-: 13 :-
10.SRI S GANGAPPA
S/O SRI SUBBAIAH
AGED ABOUT 65 YEARS, RETIRED ASSISTANT,
O/O THE EXECUTIVE ENGINEER
(ELEC), BESCOM, WEST DIVISION, MADHAVA
NAGAR, BANGALORE-09, & R/A NO 107
3RD MAIN ROAD, CAUVERY LAYOUT,
SARASWATHI NAGAR, VIJAYANAGAR WEST,
BANGALORE-40
11.SRI M S BASAVARAJ
S/O SRI SAMPAIAH
AGED ABOUT 64 YEARS, RETIRED SENIOR
ASSISTANT, O/O THE EXECUTIVE ENGINEER
(ELEC), BESCOM, ADDL NORTH DIVISION
PEENYA II ND STAGE, PEENYA BANGALORE-58
& R/A NO.895, 10TH CROSS, SUBHASHNAGARA
EXTENSION, NELAMANGALA,
BANGALORE RURAL DISTRICT
12.SRI H R SHANKARA NARYANACHAR
S/O SRI H RANGANARASIMHAIAH
AGED ABOUT 65 YEARS, RETIRED ASSISTANT
O/O THE EXECUTIVE ENGINEER (ELEC),
BESCOM, ADDITIONAL NORTH DIVISON,
PEENYA IIND STAGE, BANGALORE-58,
& R/A NO.216, 6TH CROSS, 14TH MAIN,
D GROUP LAYOUT SRI GANDAKATTE,
BANGALORE-91
13.SRI Y GOVINDA REDDY
S/O LATE YELETHIMMAIAH
AGED ABOUT 65 YEARS, RETIRED SENIOR
ASSISTANT, O/O THE EXECUTIVE ENGIEER
(ELEC), BESCOM, NORTH DIVISON, W C R
RAJAJINAGAR, BANGALORE-560010
& R/AT NO.4185, 2ND MAIN ROAD, 2ND STAGE
RAJAJINAGAR, (NEAR EAST WEST SCHOOL)
BANGALORE-10
-: 14 :-
14.SRI M T MUDALAGIRAIAH
S/O SRI CHIKKATHIMMAIAH
AGED ABOUT 63 YEARS, RETIRED ASSISTANT
EXECUTIVE ENGINEER, R T DIVISION, KPTCL
TUMKUR & R/A VENU, 4TH CROSS
ASHOKNAGAR, TUMKUR
15.SRI D VEERABHADAIAH
S/O LATE M N DODDAPPAIAH
AGED ABOUT 65 YEARS, RETIRED ASSISTANT
ENGINEER(CIVIL), O/O THE CHIEF EXECUTIV
ENGINEER, BMA-2, BESCOM, K R CIRCLE,
BANGALORE-01, & R/A NO.1213, 11TH CROSS,
24TH MAIN SECTOR-1, HSR (KENGAL
HANUMANTHAIAH) LAYOUT, BANGALORE-560012
16.SRI S NATARAJU
S/O LATE SRINIVASA MURTHY
AGED ABOUT 64 YEARS, RETIRED ASSISTANT
O/O THE EXECUTIVE ENGINEER, N5,
SUB-DIVISION, S R ROAD, BESCOM,
BANGALORE & R/A NO.243, 8TH MAIN, 4TH BLOCK
NANDINI LAYOUT, BANGALORE-560096
17.SRI K DEVEGOWDA
S/O LATE KALASE GOWDA
AGED ABOUT 65 YEARS
RETIRED ASSISTANT
O/O THE EXECUTIVE ENGINEER (ELEC)
BESCOM, NORTH DIVISION,
W C R, RAJAJINAGAR, BANGALORE-560 010,
& R/A NO.37, 9TH MAIN ROAD,
SHIVANAGARA, RAJAJINAGAR
BANGALORE-560 010
18.SRI CHRISTOPHER BENJAMIN
S/O LATE D M JACOB
AGED ABOUT 63 YEARS
RETIRED SENIOR GRADE TYPIST
O/O THE EXECUTIVE ENGINEER (ELEC)
-: 15 :-
BESCOM, ADDL EAST DIVISION, LAZAR ROAD
BANGALORE-05, & R/A NO.9, "GRAUSTAR
APARTMENT", FLAT NO.202, III CROSS
VIVEKANANDA NAGAR, BANGALORE-560 033
19.SRI CHOWDAPPA
S/O SRI JADE NAGAPPA
AGED ABOUT 66 YEARS, RETIRED ASSISTANT
& R/A NO.22/1, 11TH CROSS,
17TH C MAIN, HSR SECTOR-4
BANGALORE-560 102
20.SRI H RAMESH
S/O LATE C HUCHANNA
AGED ABOUT 63 YEARS, RETIRED SENIOR
ASSISTANT, O/O THE EXECUTIVE ENGINEER
(ELEC), ADDITIONAL CENTRAL DIVISION,
BESCOM, U A S CAMPUS, BANGALORE-24,
& R/A NO.9, 16TH CROSS, 8TH MAIN,
MUTHYALA NAGAR, BANGALORE-560 054
21.SRI SHASHIDHAR.S
S/O LATE D S SUBRAMANYAM
AGED ABOUT 63 YEARS
RETIRED JUNIOR ASSISTANT,
O/O THE EXECUTIVE ENGINEER (ELEC),
BESCOM, NORTH DIVISON, W C R
RAJAJINAGAR, BANGALORE-10 & R/A NO.660
1ST FLOOR, 4TH CROSS, MAHALAXMI LAYOUT
BANGALORE-86
22.SMT K SAROJA
W/O SRI BASAVARAJ M NANDARGI
AGED ABOUT 63 YEARS, RETIRED SENIOR
ASSISTANT, O/O THE EXECUTIVE ENGINEER
(ELEC), BESCOM, NORTH DIVISON, W C R
RAJAJINAGAR, BANGALORE-10 & R/A NO.139
1ST R BLOCK, 20TH B MAIN ROAD
RAJAJINAGAR, BANGALORE-560010
-: 16 :-
23.SRI K NAGARAJA
S/O LATE SRI KASHIBHATTA
AGED 65 YEARS , RETIRED SENIOR
ASSISTANT, O/O THE EXECUTIVE ENG (ELEC)
WEST DIVISION, BESCOM, MADHAVANAGAR,
BANGALORE, & R/A NO.27, 3RD A MAIN,
AGB COLONY 1ST STAGE,
BANGALORE 560 086
24.SRI B R NAGARAJA
AGED 63 YEARS
S/O SRI N RAMANNA
R/A NO.2311/30, 9TH MAIN,
D BLOCK, RAJAJINAGAR 2ND STAGE,
BANGALORE
25.SRI CHAMUNDAIAH
AGED 65 YEARS
S/O SRI CHAMAIAH, RETIRED ASSISTANT,
R/A NO.1357/A, 5TH MAIN ROAD, E BLOCK,
2ND STAGE, RAJAJINAGAR,
BANGALORE 560 010
26.SRI L BASAVEGOWDA
AGED 64 YEARS
S/O SRI MUGALINGEGOWDA
RETIRED JUNIOR ASSISTANT, R/A NO.5/1
2ND MAIN ROAD, NANJAMMA GARAHARA,
CHAMARAJAPET,
BANGALORE 560 018
27.SRI L RAMALINGAPPA
S/O LATE LINGANNA
AGED 65 YEARS RETIRED SENIOR ASST,
O/O THE EXECUTIVE ENGINEER (ELEC)
CENTRAL DVN, BESCOM, MALLESHWARAM
13TH CROSS, BANGALORE 560 003, &
R/A NO.12/11-2, THIMMAIAH GARDEN,
DODDAGUNTA COKS TOWN,
BANGALORE 560 005
-: 17 :-
28.SRI H V RAGHAVENDRA
AGED 65 YEARS
S/O SRI H M VENAKTRARENGARAO
RETIRED ASSISTANT, R/A NO.82,
2ND FLOOR, EAT STREET, BASAVANAGUDI
BANGALORE 560 004
29.SRI C S KRISHNA MURTHY
S/O LATE C K SAMPATHAIAH
AGED 64 YEARS RETIRED ASSISTANT,
O/O THE EXECUTIVE ENGINEER (ELEC)
BESOCM, NORTH DIVISION, WOC
RAJAJINAGAR, BANGALORE 560010, & R/A
NO.128, 2ND CROSS, GURU SARVAGHOME
LAUOUT, BEHIND THE CLUB,
MYSORE RD, B'LORE
30.SRI K GUNDARAO
AGED 65 YEARS
S/O SRI K RAMACHANDRA RAO
RETIRED SENIOR ASSISTANT,
R/A NO.694, 7TH MAIN, RBI LAYOUT,
J P NAGAR, BANGALORE 560078
31.SRI R VEERANNA
AGED 66 YEARS
S/O SRI RUDRAIAH
RETIRED SENIOR ASSISTANT, O/O THE
EXECUTIVE EINGINEER (ELECL), KPTCL
CHIKKABALLAPURA & R/A NO.949, JANGAM
MYTHRI KOTTRA, V V PURAM,
GOWRIBIDANUR
32.SRI B VEERANAGAIAH
S/O LATE BHIMAIAH
AGED 64 YEARS
RETIRED JUNIOR ASSISTANT,
O/O THE EXECUTIVE ENGINEER (ELEC)
ADDITIONAL WEST DIVISION,
BYATARAYANAPURA, BLORE 560021,
-: 18 :-
& R/A NO.1196, 3RD CROSS,
RAMAMANDIRA ROAD, KAVERYPURA,
KAMAKSHIPALYA, BANGALORE-89
33.MT B VARALAKSHMI
S/O SRI H K BASAVE GOWDA
AGED 63 YEARS, RETIRED JUNIOR ASSISTANT
O/O THE EXECUTIVE ENGINEER (ELEC),
WEST DIVISION, BESCOM, BANGALORE 560 009,
& R/AT NO.514, 4TH A CROSS, 7TH MAIN,
RPC LAYOUT, VIJAYANAGAR, BANGALORE-40
34.SRI THIPPAIAH
AGED 64 YEARS
S/O SRI THIPPAIAH
RETIRED SENIOR ASSISTANT, R/A NO.145,
2ND MAIN, C.K.CHKATH, BANASHANKARI
3RD STAGE, 3RD PHASE, BANGALORE-85
35.SRI K NANJUNDASWAMY
AGED 63 YEARS, S/O LATE KASHIBHATTA
RETIRED JUNIOR ASSISTANT, O/O THE
EXECUTIVE ENGINEER (ELEC), KPTCL,
SOMANAHALLY, & R/A NO.350, 6TH CROSS,
7TH A MAIN, RPC LAYOUT, BANGALORE 40
36.SRI PATTABHI GOWDA
S/O LATE NANJE GOWDA
AGED 63 YEARS, RETIRED JUNIOR ENGINEER,
O/O THE EXECUTIVE ENGINEER (ELEC),
BESCOM, WEST DIVISION, MADHAVA NAGAR,
BANGALORE 560 009, & R/A NO.150/R,
2ND CROSS, 8TH MAIN, BEML LAYOUT,
BASAVESHWARANAGAR, BANGALORE-79
37.SRI G M KUMARASWAMY ARADHYA
S/O SRI G MUDALAHANUMAIAH
AGED 63 YEARS,
RETIRED ASST, O/O THE EXECUTIVE
ENGINEER (ELEC), BESCOM
-: 19 :-
CENTRAL DIVISION, 13TH CROSS,
MALLESHWARAM, BANGALORE 560 003
& R/A NO.247, 8TH MAIN, 9TH BLOCK,
NAGARABHAVI 2ND STAGE
BANGALORE-560 072
38.SMT SARVAMANGALA
W/O SRI H MARISWAMY
AGED 64 YEARS RETIRED SENIOR ASST,
O/O THE EXECUTIVE ENGINEER TRANSMISSION,
B.R.A, KPTCL, NRUPATHUNGA ROAD,
BANGALORE & R/A NO.128, 3RD MAIN,
3RD BLOCK, 3RD STAGE, 3RD CROSS,
BASAVESHWARANAGAR
BANGALORE 560079
39.SRI M SRINIVAS
AGED 64 YEARS, S/O SRI NAGAPPA
RETIRED SENIOR ASSISTANT, CSD, BESCOM
SIRA & R/A NO.2ND BLOCK, 2ND CROSS,
80 FEET ROAD, BATEWADI,
BEHIND S I T CAMPUS HOSTEL,
MAHALAKSHMI NAGAR, TUMKUR
40.SRI SADASHIVAIAH
S/O LATE PUTTAREVANNA
AGED 64 YEARS, RETIRED SENIOR ASST,
O/O THE EXECUTIVE ENGINEER (ELEC)
CENTRAL DIVISION, BESCOM, MALLESHWARAM,
13TH CROSS, BANGALORE 560 003,
& R/A NO.238, 4TH CROSS, 2ND MAIN,
GOKUL ROAD, NEAR DOBIGHAT,
S I T EXTN, TUMKUR
41.SRI K T MUDALAGIRIYAPPA
AGED 63 YEARS, S/O SRI CHIKKATHIMMAIAH
RETIRED ASST EXECUTIVE ENGINEER,
R T DIVISION, K P T C L, TUMKUR
& R/A VENU, 4TH CROSS,
ASHOKNAGAR, TUMKUR
-: 20 :-
42.SRI SHIVAGANGARADHYA
AGED 65 YEARS, S/O LATE K MARIDEVARU
RETIRED SENIOR ASSISTANT,
O/O THE K P T C L, BILEGER,
TIPTUR DIVISION, & R/A NO.288,
HONNILAYA, 3RD CROSS,
S I T EXTENSION, TUMKUR-03
43.SRI GANGAPPA
AGED 64 YEARS
S/O SRI THOPANNA, RETIRED SENIOR ASST.
O/O THE EXECUTIVE ENGINEER (ELEC)
CIRCLE OFFICE, TUMKUR & R/A NO.1019,
28TH CROSS, SIT EXTENSION,
TUMKUR-03
44.SRI DODDAIAH
AGED 65 YEARS, S/O SRI DODDANAGAPPA
RETIRED JUNIOR ASST., DIVISION OFFICE,
MADHUGIRI & R/A NO.68, 4TH CROSS,
40 FEET ROAD, MAHALAKSHMI NAGAR,
OPP TO APMC YARD, BATAWADI,
TUMKUR-03
45.SRI R RUDRANNA
AGED 64 YEARS
S/O SRI RANGAIAH
RETIRED JUNIOR ASSISTANT, O/O THE
KPTCL, R S D, TUMKUR, & R/A GURU KRUPA,
4TH CROSS, SIT EXTENSION, TUMKUR
46.SRI GIRIYAPPA
S/O SRI HANUMANTHAIAH
AGED ABOUT 64 YEARS
RETIRED ASSISTANT
MAJOR WORKS DIVISION,
KPTCL TUMKUR, AND R/AT GIRI NIVASA
OPP. TO D.C. BUNGALE, BEHIND K.S.E.F.
BED COLLEGE, SIRA ROAD, TUMKUR 06
-: 21 :-
47.SRI VINODA SAMPATH KUMAR
S/O SRI C K SUNDER RAJ
AGED ABOUT 65 YEARS
RETIRED ASSISTANT ACCOUNTANT
KPTCL, CSD TUMKUR AND R/AT SUSHANTH
NRUPATHUNGA EXTENSION, 2ND MAIN
3RD B CROSS, SHETTYHALLY ROAD
TUMKUR
48.SRI UBEDULLA
S/O SRI MD., KHASIM
AGED ABOUT 61 YEARS
RETIRED DRIVER, CIVIL SECTION,
BESCOM TUMKUR, AND R/AT NO 120,
BEHIND M G STADIUM NEAR SC AND ST
HOSTEL KUVEMPU NAGAR, TUMKUR
49.SRI A ALLA BASHEER
S/O SRI K ABDUL RAZAK
AGED ABOUT 63 YEARS
RETIRED JUNIOR ENGINEER
KPTCL MUSS AMMASANDRA TUMKUR
AND R/AT LAKSHMINARSIMHA NILAYA
2ND CROSS, 2ND MAIN, KUVEMPU NAGAR
TUMKUR
50.SRI SHIVANNA
S/O LATE BETTEGOWDA
AGED ABOUT 63 YEARS
RETIRED MECHANIC GRADE II
O/O THE EXECUTIVE ENGINEER (ELEC)
MESCOM CITY SUB DIVISION
MANDYA AND R/AT DUDDA VILLAGE,
MANDYA TALUK AND DISTRICT
51.SRI M SHIVASWAMY
S/O LATE H MADAIAH
AGED ABOUT 64 YEARS
RETIRED JUNIOR ASSISTANT
O/O THE EXECUTIVE ENGINEER (ELEC)
-: 22 :-
MESCOM, CITY SUB DIVISION
MANDY AND R/AT D.NO 3852/7A,
I MAIN ROAD, I CROSS
GANDHINAGAR, MYSORE
52.SRI P M PUTTASWAMAIAH
S/O SRI MALLESHAIAH
AGED ABOUT 65 YEARS
RETIRED JUNIOR ASSISTANT
O/O THE EXECUTIVE ENGINEER (ELEC)
BESCOM WEST DIVISION
BANGALORE AND R/AT NO 76, 2ND MAIN
I BLOC, NAGASANDRA MAIN ROAD
BANGALORE 560073
53.SRI SINGRI GOWDA
S/O LATE BETTEGOWDA
AGED ABOUT 63 YEARS
RETIRED SENIOR ASSISTANT,
O/O THE EXECUTIVE ENGINEER (ELEC)
CHAMUNDESHWAR ELECTRICITY SUPPLY COMPANY
PANDAVAPURA DIVISION, PANDAVAPURA,
MANDYA AND R/AT NO 4867, I CROSS
V.V.NAGAR, KALLAHALLY,
MANDYA CITY, MANDYA.
54.SRI K SIDDAIAH
S/O LATE CHIKKAKALEGOWDA
AGED ABOUT 66 YEARS
RETIRED ENGINEER (ELEC)
O/O THE EXECUTIVE ENGINEER (ELEC)
MESCOM, O AND M DIVISION, MANDYA
R/AT LAKUMI, I CROSS, KALEGOWDA HIGH
SCHOOL ROAD, MARIGOWDA LAYOUT
MANDYA 571 401
55.SRI K C MARISWAMY
S/O LATE K CHIKKPUTTAIAH
AGED ABOUT 66 YEARS
RETIRED EXECUTIVE ENGINEER (ELEC)
-: 23 :-
MESCOM, MANDYA
AND R/AT NO 2453, PRUSHANTH NILAYA
4TH CROSS, MARIGOWDA LAYOUT
MANDYA 571 401
56.SRI NAGARAJA
S/O LATE DODDE GOWDA
AGED ABOUT 66 YEARS
RETIRED JUNIOR ASST.
O/O THE EXECUTIVE ENGINEER (ELEC)
CHAMUNDESHWARI ELECTRICITY
SUPPLY COMPANY, SRIRANGAPATNA SUB-DIVISION
PANDAVAPURA DIVISION, MANDYA AND
R/AT NO.S-811, KUMBAR STREET,
SRIRANGAPATNA, MANDYA.
57.SRI H J GANGADHARA GOWDA
S/O LATE JAVARE GOWDA
AGED ABOUT 65 YEARS
RETIRED ASSISTANT
O/O THE EXECUTIVE ENGINEER (ELEC)
KEB SUB-DIVISION MANDYA
AND R/AT NO. 766/C GYANA BHARATHI
2ND STAGE, MARIYAPPANAPALYA,
BANGALORE-560 056
58.SRI S SIDDAIAH
S/O SRI SIDDAIAH
AGED ABOUT 66 YEARS
RETIRED JUNIOT ASSISTANT
O/O THE EXECUTIVE ENGINEER (ELEC)
MESCOM, CITY SUB-DIVISION, MANDYA
R/AT NO.276 3RD CROSS, BANDIGOWDA
LAYOUT, NEAR WATER TANK, MANDYA
59.SRI K A PRAKASH
S/O LATE ANNAPPAIAH
AGED ABOUT 64 YEARS
RETIRED MECHNIC GRADE I
O/O THE EXECUTIVE ENGINEER (ELEC)
-: 24 :-
CHAMUNDESHWARI ELECTRICITY
SUPPLY COMPANY, PANDAVAPURA,
MANDYA R/AT NO.490, B K BEEDI
DEVARAJA MOHALLA, MYSORE
60.SRI VENKATACHALAIAH
S/O LATE THIMMAIAH
AGED ABOUT 63 YEARS
RETIRED SENIOR ASSISTANT
O/O THE EXECUTIVE ENGINEER (ELEC)
CHAMUNDESHWARI ELECTRICITY SUPPLY
COMPANY, NO.2, RURAL SUB-DIVISION,
MANDYA AND R/AT MATHRUSHREE NILAYA,
2ND CROSS, MARIGOWDA LAYOUT, MANDYA
61.SRI LINGAIAH
S/O LATE KODAIAH
AGED ABOUT 64 YEARS
RETIRED JUNIOR ASSISTANT
O/O THE EXECUTIVE ENGINEER (ELEC)
KEB, MANDYA AND R/AT KERAGODU I BLOCK
MANDYA TALUK AND DISTRICT
62.SRI AZIZ
S/O SRI ABDUL KHADAR SHARIFF
AGED ABOUT 64 YEARS
RETIRED MECHANIC GRADE I
O/O THE EXECUTIVE ENGINEER (ELEC)
CHAMUNDESHWARI ELECTRICITY SUPPLY
COMPANY, CITY SUB-DIVISION, MANDYA
AND R/AT NO 2322, 3RD CROSS,
GANDHINAGAR, NEAR TUMKUR
SCHOOL, MANDYA
63.SRI NARASIMHAIAH D
S/O SRI DODDAYELLAIAH
AGED ABOUT 63 YEARS
RETIRED MECHANIC GRADE II
O/O THE EXECUTIVE ENGINEER (ELEC)
CHAMUNDESHWARI ELECTRICITY SUPPLY
-: 25 :-
COMPANY, PSD II MANDYA, AND
R/AT DR. AMBEDKAR VEEDHI
MYSORE ROAD, NAGAMANGALA, MANDYA
64.SRI K N NAGARAJU
S/O SRI NARASIMHA
AGED ABOUT 66 YEARS
RETIRED JUNOIR ASSISTANT
O/O THE EXECUTIVE ENGINEER (ELEC)
MESCOM CITY SUB-DIVISION, MANDYA
AND R/AT SNATHOSE NILAYA,
4TH CROSS, V V NAGARA, KALLAHALLY
MANDYA-571 401
65.SRI AHMED SHARIFF
S/O SRI ABDUL SUBHAN
AGED ABOUT 64 YEARS
RETIRED JUNOIR ASSISTANT
O/O THE EXECUTIVE ENGINEER (ELEC)
CHAMUNDESHWARI ELECTRICITY
SUPPLY COMPANY, RURAL SUB-DIVISION II,
MANDYA, AND R/AT NO.2032, 1ST CROSS,
NEAR B B CHURCH, MANDYA
66.SRI D L RACHASETTY
S/O LATE LINGASETTY
AGED ABOUT 65 YEARS
RETIRED OVER SEAR
O/O THE EXECUTIVE ENGINEER (ELEC)
CHAMUNDESHWARI ELECTRICITY SUPPLY COMPANY
RURAL SUB-DIVISION II MANDYA,
AND R/AT NO 45, 4TH CROSS, KEB COLONY,
CHAMUNDESHWARINAGAR, MANDYA
67.SRI GOPALAIAH,
S/O SRI MUDDAIAH
AGED ABOUT 65 YEARS
RETIRED ASSISTANT EXECUTIVE
ENGINEER (ELEC), O/O THE EXECUTIVE
ENGINEER (ELEC), M W DIVISION, KOLAR,
-: 26 :-
AND R/AT NO 2041,
SHARAVATHI ROAD, 5TH CROSS,
V V NAGAR, KALLALI MANDYA
68.SRI J JAVARAIAH
S/O LATE JAVARAIAH
AGED ABOUT 64 YEARS
RETIRED ASSISTANT EXECUTIVE
ENGINEER (ELEC), O/O THE CHIEF
ENGINEER (ELEC), T AND P SECTION
CAUVERY BHAVAN, BANGALORE,
R/AT NO.1437, ANANDA NILAYA, 2ND CROSS,
SHIRANANJAPPA EXTN., MANDYA
69.SRI H WAZEER
S/O LATE HAYATH SAB
AGED ABOUT 66 YEARS, RETD. SENIOR ASST
O/O THE EXECUTIVE ENGINEER (ELEC)
MESCOM, CITY SUB-DIVISION, MANDYA
& R/A NO.1196/320, 5TH CROSS,
UDAYAGIRI, MANDYA-571 401
70.SRI V KRISHNAPPA
S/O LATE VEERAPPA
AGED ABOUT 65 YEARS, RETD OVERSEAR
O/O THE EXECUTIVE ENGINEER (ELEC)
CHAMUNDESHWARI ELECTRICITY SUPPLY CO.,
R.S.D-I, MANDYA, & R/A NO.380, I CROSS,
KUVEMPUNAGARA, MANDYA
71.SRI K P PUTTASWAMY
S/O SRI CHIKKAPUTTEGOWDA
A/A 65 YEARS, RETD ASST. EXE. ENGINEER
(ELEC) O/O THE EXECUTIVE ENGINEER (ELEC)
CHAMUNDESHWARI ELECTRICITY SUPPLY CO.,
M.R.T SUB-DIVISION, PANDAVAPURA, MANDYA
R/A MURGASHIRA NILAYA, 2ND CROSS, GEETHA
HIGH SCHOOL ROAD, SHANKAR NAGAR, MANDYA
-: 27 :-
72.SRI RAMU
S/O LATE RAMARDAHYA
AGED ABOUT 65 YEARS, RETD JUNIOR ASST
O/O THE EXECUTIVE ENGINEER (ELEC)
KPTCL, TL & SS, N.R.MOHALLA, MANDYA
& R/A SIDDARAMASWARA NILAYA, NO.KL-127
BEHIND JAIL, MARIGOWDA LAYOUT, MANDYA
73.SRI D HANCHAGAIAH
S/O LATE DOLAIAH
AGED ABOUT 63 YEARS, RETD JR ENGINEER
(ELEC) O/O THE EXECUTIVE ENGINEER (ELEC)
CHAMUNDESHWARI ELECTRICITY SUPPLY CO.,
KIRAGAVALU SECTION, MALAVALLI SUB-DIVN
MANDYA & R/A NO.188, 4TH CROSS, NES
EXTENSION SEETHAHALLI ROAD,
MALAVALLI TOWN, MANDYA
74.SRI N SIDDAIAH
S/O SRI SIDDAIAH
AGED ABOUT 63 YEARS, RETD JR ASSISTANT
O/O THE ASSISTANT EXECUTIVE ENGINEER
(ELEC), K.E.B., MALAVALLI, MANDYA
& R/A NO.1253/A, ADHARSHA CONVENT ROAD
N.E.S EXTENSION, MALAVALLI, MANDYA
75.SRI NINGANNA S/O SRI THAMADAIAH
AGED ABOUT 66 YEARS, RETD SENIOR ASST.
O/O THE ACCOUNTS OFFICER,
INTERNAL AUDIT, MANDYA
& R/A VADDARACOLONY, 2ND CROSS,
MALAVALLI, MANDYA
76.SRI KEMPA
S/O SRI KEMPAIAH
AGED ABOUT 65 YEARS, RETIRED WATCHMAN
O/O THE EXECUTIVE ENGINEER (ELEC)
CHAMUNDESHWARI ELECTRICITY SUPPLY CO.,
DIVISIONAL STORES, MANDYA
& R/A NO.3355, 20TH CROSS, V.V.NAGAR,
-: 28 :-
KALLAHALLI, MANDYA-571 401
77.SRI KALAIAH
S/O LATE ERAIAH
AGED ABOUT 65 YEARS, RETD SENIOR ASST
O/O THE EXECUTIVE ENGINEER (ELEC)
CHAMUNDESHWARI ELECTRICITY SUPPLY CO.,
CITY SUB-DIVISION, MANDYA-571 401
& R.A NO.49, KEB COLONY, 3RD CROSS,
CHAMUNDESHWARINAGAR, MANDYA-571401
78.SRI VENKATAIAH
S/O SRI VENKATANARASAIAH
A/A 65 YEARS, RETIRED MECHANIC GRADE-II,
O/O THE EXECUTIVE ENGINEER (ELEC)
CHAMUNDESHWARI ELECTRICITY SUPPLY CO.,
R.S.D-II, MANDYA & R/A THIMMADAHALLI,
KANDEGALA POST, MALAVALLI, MANDYA
79.SRI MAHADEVA SETTY
S/O SRI NANJAN SETTY
A/A 65 YEARS, RETIRED SR ASSISTANT
O/O THE EXECUTIVE ENGINEER (ELEC)
CHAMUNDESHWARI ELECTRICITY SUPPLY CO.,
HONUR, CHAMARAJANAGAR DIST. MANDYA
& R/A NO.2450/A, KURUBARA HOSTEL,
MALAVALLI TOWN & TQ. MANDYA
80.SRI CHIKKAMADA
S/O SRI DODDAVAGEGOWDA
A/A 65 YEARS, RETIRED LINE MAN-II,
O/O THE EXECUTIVE ENGINEER (ELEC)
MALAVALLI SUB-DIVISION, MANDYA
& R/A NAGEGOWDANA DODDI, CHOTTAMAHALLI
POST, MALAVALLI TQ., MANDYA DISTRICT
81.SRI SIDDAPPAJI
S/O SRI H SIDDACHARY
AGED ABOUT 66 YEARS, RETD.,
ASST EXECUTIVE ENGINEER (ELEC),
-: 29 :-
O/O THE SUPERINTENDENT ENGINEER (ELEC),
VVNL, SHIVASAMUDRAM, MESCOM, MANDYA
& R/A L.T.G 35, IST STAGE, K.H.B COLONY
KARAVADI ROAD, MANDYA
82.SRI JAVARA
S/O SRI MOLLE GOWDA
AGED ABOUT 65 YEARS, RETD MECHANIC
GRADE-II, O/O THE EXECUTIVE
ENGINEER (ELEC), MESCOM, MALAVALLI,
MANDYA, & R/A NO.681, CHANNEGOWDANA
DODDI, CHOTTANAHALLI POST, MALAVALLI,
MANDYA
83.SRI A L SHIVARAMU
S/O LATE A C LINGAIAH
AGED ABOUT 66 YEARS, RETIRED ASSISTANT
O/O THE EXECUTIVE ENGINEER (ELEC)
CHAMUNDESHWARI ELECTRICITY SUPPLY CO.,
NO.2 SUB-DIVISION, MADDUR, MANDYA
& R/A BALARAJ NILAYA, T.B.CIRCLE,
BEHIND SERICULTURE QUARTERS,
MADDUR, MANDYA
84.SRI L LINGAIAH
S/O LATE LINGAIAH
AGED ABOUT 65 YEARS, RETD JR ENGINEER
(ELEC) O/O THE EXECUTIVE ENGINEER (ELEC)
CHAMUNDESHWARI ELECTRICITY SUPPLY CO.,
MADDUR SUB-DIVISIN-II, BESAGARAHALLI
SECTION, MANDYA, & R/A NEW KEB COLONY,
2ND CROSS, CHAMUNDESHWARI NAGAR,
MANDYA
85.SRI S BORAIAH
S/O LATE SIDDEGOWDA
AGED ABOUT 64 YEARS, RETD JR ASST
O/O THE EXECUTIVE ENGINEER (ELEC) MESCOM,
RURAL SUB-DIVISION, MANDYA, & R/A HULIVANA
VILLAGE, KERAGODU HOBLI, MANDYA
-: 30 :-
86.SRI NATARAJU
S/O LATE KEMPAIAH
AGED ABOUT 63 YEARS, RETD DRIVER GRADE-I
O/O THE EXECUTIVE ENGINEER (ELEC)
MESCOM, O & M DIVISION, MANDYA
& R/A NO.4679/1, CHAMUNDESHWARI
NAGARA, KEB COLONY, MANDYA
87.SRI K RAJA S/O LATE KENCHE GOWDA
AGED ABOUT 64 YEARS, RETD SR. ASSISTANT
O/O THE EXECUTIVE ENGINEER (ELEC)
CHAMUNDESHWARI ELECTRICITY SUPPLY CO.,
CITY SUB-DIVISION, MANDYA
& R/A AVVERAHALLY VILLAGE,
KOPPA HOBLI, MADDUR TQ., MANDYA
88.SRI NINGAIAH
S/O LATE DODA KARI GOWDA
AGED ABOUT 64 YEARS, RETD JR ENGINEER
(ELEC), O/O THE EXECUTIVE ENGINEER (ELEC)
CHAMUNDESHWARI ELECTRICITY SUPPLY CO.,
TL & SS, N.R,MOHALLA, MYSORE, & R/A
BABE GRAMA, BASRALU HOBLI, MANDYA
89.SRI RAMA
S/O LATE SIDDEGOWDA
AGED ABOUT 64 YEARS, RETD MECHANIC
GRADE-II, O/O THE EXECUTIVE ENGINEER
(ELEC), K.E.B., MALAVALLI, MANDYA
& R/A NO.97, N.E.S EXTENSION, SAHYADRI
NILAYA, MALAVALLI, MANDYA
90.SRI SIDDEGOWDA
S/O SRI SIDDEGOWDA
AGED ABOUT 64 YEARS, RETD MECHANIC
GRADE-II, O/O THE EXECUTIVE
ENGINEER (ELEC), CHAMUNDESHWARI
ELECTRICITY SUPPLY CO.,
NO.1, SUB DIVISION, MADDUR, MANDYA
& R/A 4TH CROSS, SRI.M.V NAGAR,
-: 31 :-
MADDUR, MANDYA
91.SRI. M. GOPALA SWAMY,
S/O LATE BESTHER MASHANA,
AGED 65 YEARS,
RETIRED JUNIOR ASSISTANT,
O/O THE EXECUTIVE ENGINEER (ELEC),
MESCOM, KOLLEGALA, CHAMARAJANAGAR,
MANDYA, & R/A SHIVASAMUDRAM,
MALAVALLI TALUK, MANDYA.
92.SRI. BETTE GOWDA,
S/O LATE BULLEGOWDA,
AGED 59 YEARS,
RETIRED LINEMAN, O/O THE EXECUTIVE
ENGINEER(ELEC), MESCOM, MELKOTE, MANDYA,
& R/AT MUDALAKOPPALU, PANDAVAPURA TALUK,
MANDYA.
93.SRI. NANJUNDA,
S/O SRI. PUTTAMADEGOWDA,
AGED 65 YEARS,
RETIRED MECHANIC-I, O/O THE EXECUTIVE
ENGINEER(ELEC), CHAMUNDESHWARI
ELECTRICITY SUPPLY COMPANY, NO.1
SUB-DIVISION, MANDYA & R/AT NO. 190,
4TH CROSS, HANIYAMBADI ROAD,
HOSALLI, MANDYA.
94.SRI. PUJARI,
S/O LATE PUJARI,
AGED 65 YEARS, RETIRED JUNIOR ENGINEER,
O/O THE EXECUTIVE ENGINEER (ELEC),
MESCOM, SHIVASAMUDRAM, MALAVALLI TALUK,
MANDYA, & R/AT NO.22/292, "LAKSHMI
NILAYA", M.K. HALLI, SHIVASAMUDRAM,
MALAVALLI TALUK, MANDYA
95.SRI. ARASAIAH,
S/O LATE MALAVALLI SIDDAIAH,
-: 32 :-
AGED 65 YEARS,
RETIRED STORE ATT GRADE-II, O/O THE
EXECUTIVE ENGINEER(ELEC)MESCOM,
SHIVASAMUDRAM, MALAVALLI TALUK,
MANDYA, & R/AT SHIVASAMUDRAM,
MALAVALLI TALUK, MANDYA
96.SRI.M.MAHADEVA,
S/O SRI. MALAVALLI LINGA,
AGED 60 YEARS,
RETIRED JUNIOR ASSISTANT, O/O THE
EXECUTIVE ENGINEER(ELEC), CHAMUNDESHWARI
ELECTRICITY SUPPLY COMPANY, MALAVALLI
TALUK, MANDYA, & R/AT VADDARACOLONY,
2ND CROSS, N.E.S.EXTN., MALAVALLI TALUK,
MANDYA
97.SRI. BEERE GOWDA,
S/O SRI. KALEGOWDA,
AGED 64 YEARS,
RETIRED MECHANIC GRADE-I, O/O THE
EXECUTIVE ENGINEER(ELEC), MESCOM,
SHIVASAMUDRAM, MALAVALLI TALUK,
MANDYA, & R/AT BELKAVADI,
MALAVALLI TALUK, MANDYA
98.SRI. K. HOMBALE GOWDA,
S/O SRI. KALE GOWDA,
AGED 64 YEARS,
RETIRED STORE KEEPER GRADE-II,
O/O THE EXECUTIVE ENGINEER (ELEC),
CHAMUNDESHWARI ELECTRICITY SUPPLY
COMPANY, MANDYA& R/AT NO.31,
1ST CROSS, TELECOM LAYOUT, 2ND STAGE,
BAGADI (NORTH), MYSORE
99.SRI. B.M. MALLAIAH,
S/O LATE MADASETY, AGED 65 YEARS,
RETIRED CARPENTER, O/O THE EXECUTIVE
ENGINEER (ELEC), MESCOM, SHIVASAMUDRAM,
-: 33 :-
MALAVALLI TALUK, MANDYA, & R/AT C
CHICKGANIGERE BEEDI, BELAKAVADI,
MALAVALLI TALUK, MANDYA.
100.SRI.V.MADAIAH,
S/O SRI. VEERATHAIAH, AGED 63 YEARS,
RETIRED CIVIL MATI, O/O THE EXECUTIVE
ENGINEER(ELEC), MESCOM, SHIVASAMUDRAM,
MALAVALLI TALUK, MANDYA, & R/AT
ANITHA CONVENT ROAD, N.E.S. LAYOUT,
3RD CROSS, MALAVALLI TALUK, MANDYA.
101.SRI. ANWAR PASHA,
S/O SRI. AMEER SHAIF, AGED 66 YEARS,
RETIRED MECHANIC GRADE-II, O/O THE
EXECUTIVE ENGINEER (ELEC), MESCOM,
SHIVASAMUDRAM, MALAVALLI TALUK, MANDYA,
& R/AT SHIVASAMUDRAM, M.K. HALLI,
MALAVALLI TALUK, MANDYA.
102.SMT. PUSHPAMMA,
D/O SRI. GURUPADAM,
AGED 65 YEARS,
RETIRED SWEEPER,
O/O THE EXECUTIVE ENGINEER (ELEC),
MESCOM, SHIVASAMUDRAM, MALAVALLI TALUK,
MANDYA, & R/AT SHIVASAMUDRAM,
MALAVALLI TALUK, MANDYA
103.SRI. CHIKKERA,
S/O SRI. KENCHASETTY, AGED 66 YEARS,
RETIRED SENIOR MECHANIC,
O/O THE EXECUTIVE ENGINEER (ELEC),
BESCOM, CHITRADURGA, & R/AT
CHANNEGOWDANADODDI, MALAVLLI TALUK,
MANDYA DIST.
104.SRI. CHIKKASIDDEGOWDA,
S/O LATE BOREGOWDA,
AGED 66 YEARS, RETIRED JUNIOR ENGINEER
-: 34 :-
(ELEC), O/O THE EXECUTIVE ENGINEER (ELEC)
CHAMUNDESHWARI ELECRICITY SUPPLY COMPANY
NO.1 SUB-DIVISION, MADDUR, MANDYA, &
R/AT KADANAPURADA DODDI,
CHIKKARASINAKERE HOBLI, BIDARAHALLI POST,
MADDUR TALUK, MANDYA
105.SRI. CHIKKASIDDA,
S/O SRI. DODDASIDDAIAH,
AGED 63 YEARS, RETIRED MECHANIC GRADE-II
O/O THE EXECUTIVE ENGINEER (ELEC),
MESCOM, RURAL SUB-DIVISION,
MANDYA & R/AT GOVERNMENT HOSPITAL ROAD,
KIRUGAVALU HOBLI & POST, MALAVALLI TALUK.
106.SRI. MAHALINGA,
S/O LATE HONNEGOWDA,
AGED 63 YEARS,
RETIRED SENIOR ASSISTANT GRADE-I,
O/O THE EXECUTIVE ENGINEER(ELEC), KPTCL,
TL & SS, N.R. MOHALLA, MANDYA, & R/AT
BENNATTI GRAMA, BASARALU HOBLI, MANDYA.
107.SRI. V. GANGADHARAIAH,
S/O SRI. D. VENKATAIAH,
AGED 64 YEARS,
RETIRED JUNIOR ASSISTANT,
O/O THE EXECUTIVE ENGINEER (ELEC), RURAL
DIVISION, ANANDARAO CIRCLE, BANGALORE.
& R/AT NO.180, 3RD MAIN, 4TH PHASE,
7TH BLOCK, BSK 3RD STAGE,
BANGALORE-85
108.SRI. CHIKKAMADAIAH,
S/O SRI. DODDACHIKKEGOWDA,
AGED 64 YEARS,
RETIRED LINEMAN,
O/O THE EXECUTIVE ENGINEER (ELEC), MESCOM
MALAVALLI TALUK, MANDYA, & R/AT VASUVALL
B.G. PURA POST, MALAVALLI TALUK, MANDYA.
-: 35 :-
109.SRI. BETTE GOWDA,
S/O LATE BULLEGOWDA,
AGED 59 YEARS,
RETIRED LINEMAN,
O/O THE EXECUTIVE ENGINEER (ELEC), MESCOM
MELKOTE, MANDYA, & R/AT MUDALAKOPPALU,
PANDAVAPURA TALUK, MANDYA DISTRICT.
(NOTE:APPELLANTS ARE NOT CLAIMING
SENIOR CITIZEN BENEFIT)
... APPELLANTS
(BY SRI: K.SUBBARAO, SR.COUNSEL
A/W SRI.N.DEVARAJ, ADV.)
AND:
1.THE STATE OF KARNATAKA,
REP. BY ITS PRINCIPAL SECRETARY,
TO GOVERNMENT, DEPARTMENT OF ENERGY,
M.S. BUILDINGS, DR. B.R. AMBEDKAR VEEDHI
BANGALORE.
2.KARNATAKA POWER TRANSMISSION CORPORATION
LIMITED,
A BODY CONSTITUTED UNDER THE KARNATAKA
ELECTRICITY REFORMS ACT, 1999,
CORPORATE OFFICE, CAUVERY BHAVAN,
BANGALORE, REP BY ITS CHAIRMAN.
3.THE GENERAL MANAGER/ DIRECTOR(A & HRD),
KARNATAKA POWER TRANSMISSION,
CORPORATION LIMITED, CAUVERY BHAVAN,
K.G. ROAD, BANGALORE.
... RESPONDENTS
(BY SRI: BASAVARAJ KAREDDY, PRL. GOVT. ADV. FOR
R1, SRI.S.S.RAMDAS, SR. COUNSEL A/W SRI.ABHILASH
RAJU, ADV. FOR R2 & R3)
-: 36 :-
THESE WRIT APPEALS FILED U/S 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE
THE ORDER PASSED IN THE WRIT PETITION NO.35347-
35455/2009(S-R) DATED 06/07/2011.
IN W.A.No.15358/2011
BETWEEN:
SRI A P LINGAPPA
S/O LATE A P BASAVARAJAPPA
AGED ABOUT 64 YEARS, RETIRED SENIOR
ASSISTANT, O/O THE ASSISTANT EXECUTIVE
ENGINEER (ELEC), BESCOM, S4,SUB-DIVISION
KORMANGALA BDS COMPLEX BANGALORE
& R/A NO.182, 3RD MAIN, M S RAMAIAH CITY.
J.P.NAGAR 8TH PHASE,
BANGALORE-76.
... APPELLANT
(BY SRI: K.SUBBARAO, SR.COUNSEL
A/W SRI.N.DEVARAJ, ADV.)
AND:
1. THE STATE OF KARNATAKA
REP BY ITS PRINCIPAL SECRETARY
TO GOVERNMENT, DEPARTMENT OF ENERGY
M S BUILDINGS, DR. B R AMBEDKAR VEEDHI
BANGALORE-560 001
2. KARNATAKA POWER TRANSMISSION
CORPORATION LIMITED, A BODY
CONSTITUTED UNDER THE
KARNATAKA ELECTRICITY REFORMS ACT 1999
CORPORATE OFFICE, CAUVERY BHAVAN
BANGALORE-560 009
REP BY ITS CHAIRMAN
3. THE GENERAL MANAGER/DIRECTOR (A & HRD)
KARNATAKA POWER TRASMISSION
-: 37 :-
CORPORATION LIMITED,
CAUVERY BHAVAN, K G ROAD
BANGALORE
... RESPONDENTS
(BY SRI: BASAVARAJ KAREDDY, PRL. GOVT. ADV. FOR
R1, SRI.S.S.RAMDAS, SR. COUNSEL A/W SRI.ABHILASH
RAJU, ADV. FOR R2 & R3)
THIS WRIT APPEAL IS FILED U/S 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE
THE ORDER PASSED IN THE WRIT PETITION
NO.40263/2010(S-R) DATED 25/07/2011.
IN W.A.Nos.15359-15361/2011
BETWEEN:
1. SRI B S PREMKUMAR
S/O LATE B SRINIVASA MURTHY
AGED ABOUT 63 YEARS
RETIRED JUNIOR ENGINEER (ELEC)
O/O THE EXECUTIVE ENGINEER
(ELEC) KPTCL SRS PEENYA, BANGALORE
R/AT NO 109, "SRINIVASA L G RAMANNA
LAYOUT, LAGGERE, BANGALORE 560 058
2. SMT T G JAGADAMBA
D/O SRI N G GUBBIYAPPA
AGED ABOUT 64 YEARS
RETIRED JUNIOR ASSISTANT, O/O THE
ASSISTANT EXECUTIVE ENGINEER (ELEC)
BESCOM, W4, SUB-DIVISION, A.R. CIRCLE
BANGALORE 560 001, R/AT NO.40,
9TH CROSS, S P EXTENSION,
MALLESHWARAM, BANGALORE-03
3. SMT B.G. PADMAVATHI
W/O SRI C S SATYANARAYNA RAO
AGED ABOUT 65 YEARS
RETIRED ASSISTANT,
-: 38 :-
O/O THE ASSISTANT EXECUTIVE
ENGINEER (ELEC), BESCOM, W4M,
SUB-DIVISION, A.R.CIRCLE,
BANGALORE, 1 R/AT NO 15, AKSHAYA
6TH E MAIN, 15TH CROSS, M L PURAM
BANGALORE-86
... APPELLANTS
(BY SRI: K.SUBBARAO, SR.COUNSEL
A/W SRI.N.DEVARAJ, ADV.)
AND:
1. THE STATE OF KARNATAKA
REP BY THE PRINCIPAL SECRETARY
TO GOVERNMENT DEPARTMENT OF ENERGY
M S BUILDING, DR B.R. AMBEDKAR VEEDHI
BANGALORE 560 001
2. KARNATAKA POWER TRANSMISSION
CORPORATION LIMITED, A BODY CONSTITUTED
UNDER THE KARNATAKA ELECTRICITY
REFORMS ACT 1999, CORPORATE OFFICE,
CAUVERY BHAVAN, BANGALORE-560 009
REP. BY ITS CHAIRMAN
3. THE GENERAL MANAGER/DIRECTOR (A & HRD)
KARNATAKA POWER TRANSMISSION
CORPORATION LTD., CAUVERY BHAVAN
K G ROAD, BANGALORE
... RESPONDENTS
(BY SRI: BASAVARAJ KAREDDY, PRL. GOVT. ADV. FOR
R1, SRI.S.S.RAMDAS, SR. COUNSEL A/W SRI.ABHILASH
RAJU, ADV. FOR R2 & R3)
THESE WRIT APPEALS ARE FILED U/S 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE
THE ORDER PASSED IN THE WRIT PETITION NO.35250-
252/2010(S-R) DATED 27/07/2011.
-: 39 :-
IN W.A.Nos.15398-15401/2011
BETWEEN:
1. SRI RAMEGOWDA
S/O LATE SANJEEVEGOWDA
RETIRED ASSISTANT, O/O THE ASST EXE. ENG
(ELEC), CHAMUNDESHWARI ELECTRICITY
SUPPLY COMPANY, PIRIYAPATNA, MYSORE DIST.
& R/A BELTHUR VILLAGE, MANJUNATHAPURA
POST, PIRIYAPATNA TALUK, MYSORE DIST.
2. SRI G NAGARAJ
S/O SRI B K GOPALA RAO,
RETIRED JUNIOR ENGINEER(ELE),
O/O THE EXE. ENG (ELEC), KPTCL,
SRS STATION, PEENYA, BANGALORE,
R/A NO. 575, 3RD MAIN "A" BLOCK,
2ND STAGE, RAJAJINAGAR,
BANGALORE- 560 010
3. SRI GURUMALLARADHYA
AGED ABOUT 65 YEARS
S/O LATE GURUMALLARADHYA
RETIRED JUNIOR ENGINEER (ELE)
O/O THE EXE ENG (ELEC), KPTCL,
SRS STATION, PEENYA,BANGALORE &
R/A NO.984, 8TH CROSS, 21ST MAIN,
GNANABHARATHI LAYOUT, 2ND BLOCK,
BANGALORE-56
4. SRI K R REVANASIDDAPPA
AGED ABOUT 66 YEARS
S/O LATE REVANNA,
RETIRED, O/O THE EXEC ENG (ELEC),
BESCOM, RURAL SOUTH DIVISION,
BANGALORE, & R/A NO. 520, 1ST " A" CROSS,
HOYSALA NAGARA, SUNKADAKATTE,
-: 40 :-
VISHWANUDAM POST, MAGADI MAIN
ROAD, B'LORE-91
... APPELLANTS
(BY SRI: K.SUBBARAO, SR.COUNSEL
A/W SRI.N.DEVARAJ, ADV.)
AND:
1. THE STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
TO GOVERMENT, DEPARTMENT OF ENERGY
M S BUILDINGS, DR. B R AMBEDKAR VEEDHI,
BANGALORE- 560 001
2. KARNATAKA POWER TRANSMISSION
CORPORATION LIMITED, A BODY
CONSTITUTED UNDER THE KARNATAKA
ELECTRICITY REFORMS ACT, 1999
CORPORATE OFFICE, CAUVERY BHAVAN,
BANGALORE- 560 009
REP. BY ITS CHAIRMAN
3. THE GENERAL MANAGER/DIRECTOR (A & HRD )
KARNATAKA POWER TRANSMISSION,
CORPORATION LIMITED, CAUVERY BHAVAN,
K G ROAD, BANGALORE
... RESPONDENTS
(BY SRI: BASAVARAJ KAREDDY, PRL. GOVT. ADV. FOR
R1, SRI.S.S.RAMDAS, SR. COUNSEL A/W SRI.ABHILASH
RAJU, ADV. FOR R2 & R3)
THESE WRIT APPEALS ARE FILED U/S 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE
THE ORDER PASSED IN THE WRIT PETITION NO.35253 &
35254-256/2010 DATED 27/07/2011.
-: 41 :-
IN W.A.Nos.15802-15836/2011
BETWEEN:
1. SRI D R SHIVASHANKARAPPA
S/O LATE DHARANI RUDRAPPA
AGED ABOUT 65 YEARS,
EXECUTIVE ENGINEER (RETD)
R/A NO.7, 10TH CROSS, PRASHANTHNAGAR,
BANGALORE-560079
2. SRI M VENKATESHAPPA
S/O LATE N MUNIVENKATAPPA
AGED ABOUT 64 YEARS,
EXECUTIVE ENGINEER (ELECL) (RETD)
R/A NO.336, 8TH MAIN,
4TH BLOCK, RAJAJINAGAR,
BANGALORE-560010
3. SRI A VINAYA KUMAR S/O S C ANAND
AGED ABOUT 65 YEARS,
EXECUTIVE ENGINEER (ELECL) (RETD)
R/A NO.161, 9TH CROSS,
INDIRANAGAR I STAGE,
BANGALORE-560038
4. SRI PREMSINGH NARASINGH KANNOLLI
S/O NARSINGH
AGED ABOUT 65 YEARS,
EXECUTIVE ENGINEER (ELECL) (RETD)
R/A C/O SRI RAM NARYAN SINGH
NO.1062, 65TH CROSS,
5TH BLOCK, RAJAJINAGAR,
BANGALORE-560010
5. SRI G MALLIKARJUNA
S/O LATE G VEERAPPA
AGED ABOUT 65 YEARS,
EXECUTIVE ENGINEER (RETD)
R/A NO.931, IST FLOOR, III CROSS,
-: 42 :-
ITI LAYOUT, XI BLOCK,
II STAGE, PAPA REDDY PALYA,
NAGARABHAVI, BANGALORE-560072
6. SRI H A BASAVARAJU
S/O LATE HALEGOWDA
AGED ABOUT 65 YEARS,
EXECUTIVE ENGINEER (NC) (RETD)
R/A NO.3, IST MAIN ROAD, BASAVESHWARA
LAYOUT, VIJAYANAGAR, BANGALORE-560040
7. SRI C N CHICKCHANNAPPA
S/O LATE NANJUNDAIAH
AGED ABOUT 64 YEARS,
ASST EXECUTIVE ENGINEER (ELEC) (RETD)
R/A NO.151, 6TH MAIN,
11TH CROSS, PRASHANTHNAGAR,
BANGALORE-560079
8. SRI SRINIVASAIAH S/O LATE MUNISWAMY
AGED ABOUT 65 YEARS,
ASST EXECUTIVE ENGINEER (ELECL) (RETD)
R/A NO.432/C, 10TH CROSS, II PHASE,
J.P.NAGAR, BANGALORE-560 078
9. DR H S GOPALA RAO
S/O H N SURYANARAYANA RAO
AGED ABOUT 65 YEARS,
ASST EXECUTIVE ENGINEER (RETD)
R/A NO.144, SVASTISRI SKANDA,
ARASINA KUNTE, NELAMANGALA TQ.
BANGALORE RURAL DIST-562 123
10. SRI RAMA SETTY S/O LATE KRISHNA SETTY
AGED ABOUT 65 YEARS,
EXECUTIVE ENGINEER (ELECL) (N.C) (RETD)
R/A NO.13, NEAR VIKAS SCHOOL, 4TH MAIN,
5TH BLOCK, B S K 3RD STAGE,
BANGALORE-560085
-: 43 :-
11. SRI B G SATHYANARAYANA
S/O LATE B T GANGOJI RAO
AGED ABOUT 65 YEARS
EXECUTIVE ENGINEER (ELECL) (NC) (RETD)
R/A 2ND MAIN, "PUSHPAGIRI"
SHIVARAMA KARANTHANAGARA,
KYATHSANDRA POST, TUMKUR 572104
12. SRI T S REVANNA
S/O T SIDDEGOWDA
AGED ABOUT 65 YEARS
EXECUTIVE ENGINEER (ELECL) (RETD)
R/A NO.298, ADITHYA
VISHWESWARAIAH MAIN ROAD
VIDYANAGAR, HASSAN 573201
13. SRI V RAMANJANAPPA
S/O LATE VEMANNA
AGED ABOUT 64 YEARS
ASST.EXECUTIVE ENGINEER (ELECL) (RETD)
R/A NO.741, 1ST CROSS, 5TH MAIN,
5TH BLOCK, BSK 3RD STAGE
BANGALORE 560085
14. SRI L VIJAYANNA
S/O LATE LAKKEGOWDA
AGED ABOUT 64 YEARS
EXECUTIVE ENGINEER (ELEL) (RETD)
R/A NO.712/2, "SAVI"
SARASWATHIPURAM
SALIGAME ROAD
HASSAN 573201
15. SRI B S RAJASHEKAR
S/O LATE J SHIVANNA
AGED ABOUT 65 YEARS
SUPERINTENDING ENGINEER (ELEL) (RETD)
R/A NO.99, 1ST FLOOR, 6TH CROSS,
VASANTHANAGAR,
BANGALORE 560052
-: 44 :-
16. SRI B K CHANDRASEKARA
S/O V R KRISHNAMURTHY
AGED ABOUT 65 YEARS
ASST.EXECUTIVE ENGINEER (ELEL) (RETD)
R/A NO.174, 6TH MAIN
"B" BLOCK, J.P.NAGAR
MYSORE 570 008
17. SRI K G MAHABALESWARA
S/O A GIRIYAPPA
AGED ABOUT 64 YEARS
EXECUTIVE ENGINEER (ELEL) (NC) (RETD)
R/A NO.54, SRI MANJUNATHA NILAYA
2ND STAGE, 2ND CROSS, NEAR CHETANA
SCHOOL, VINOBANAGAR, SHIMOGA 577201
18. SRI K S PURUSHOTHAMA
S/O LATE K S SUBBANNA GOWDA
AGED ABOUT 65 YEARS
EXECUTIVE ENGINEER (ELEL) (RETD)
R/A "PANCHAJANYA"
12TH CROSS, 60 FT.ROAD, 1ST STAGE
VINOBANAGAR, SHIMOGA 577204
19. SRI BASHA SAB
S/O MOHD IBRAHIM SAB
AGED ABOUT 65 YEARS
EXECUTIVE ENGINEER (ELEL)(NC) (RETD)
R/A NO.77/A, 8TH CROSS
BAPUJINAGAR, SHIMOGA 577201
20. SRI B V RUDRESH
S/O LATE VEERABHADRAPPA
AGED ABOUT 64 YEARS
EXECUTIVE ENGINEER (ELEL)(NC) (RETD)
R/A NO.85, 4TH CROSS
BCC LAYOUT, ATTIGUPPE
BANGALORE 560040
-: 45 :-
21. SRI N S VENKATESH
S/O N L SUBBARAYAPPA
AGED ABOUT 65 YEARS
SUPERINTENDING ENGINEER (ELEL) (RETD)
R/A NO.1864, "MYSORRU MALLIGE"
2ND CROSS, 2ND MAIN, K BLOCK,
KUVEMPUNAGAR, MYSORE 570023
22. SRI K SRINIVAS RAO
S/O RAGHAVENDRA RAO
AGED ABOUT 65 YEARS
ASST.EXECUTIVE ENGINEER (ELEL) (RETD)
R/A NO.396, "SRI RATNA"
III MAIN, 8TH CROSS, KALYANNAGAR
NAGARABHAVI I STAGE, BANGALORE 560072
23. SRI S CHANNAVEERAPPA
S/O S SIDDAPPA
AGED ABOUT 65 YEARS
EXECUTIVE ENGINEER (ELEL) (RETD)
R/A NO.3714/63, 13TH MAIN,
MCC "A" BLOCK,
DAVANAGERE 577004
24. SRI S P BENDIGERI
S/O P C BENDIGERI
AGED ABOUT 65 YEARS
EXECUTIVE ENGINEER (ELEL) (RETD)
R/A NO.3714/141, 12TH MAIN,
MCC "A" BLOCK,
DAVANAGERE 577004
25. SRI K HALAPPA
S/O K PUTTAPPA
AGED ABOUT 65 YEARS
ASST. EXECUTIVE ENGINEER (ELEL) (RETD)
R/A NO.3877, M.C.C. "B" BLOCK
NEAR AYYAPPA SWAMY TEMPLE
DAVANAGERE 577004
-: 46 :-
26. SRI M HALESHA
S/O HALASIDDAPPA
AGED ABOUT 65 YEARS
EXECUTIVE ENGINEER (ELEL) (RETD)
R/A NO.1847/221-222
3RD CROSS, VINAYAKA EXTENSION
VIDYANAGAR, DAVANAGERE 577005
27. SRI R D LAKSHMANA REDDY
S/O LATE C R DASA REDDY
AGED ABOUT 65 YEARS
EXECUTIVE ENGINEER (ELEL) (NC) (RETD)
R/A NO.150, "INCHARA"
8TH CROSS, 29TH MAIN, BTM LAYOUT
II STAGE, BANGALORE 560076
28. SRI T S ANANDA
S/O T B SOMAIAH
AGED ABOUT 65 YEARS
EXECUTIVE ENGINEER (ELEL) (NC) (RETD)
R/A NO.18/58, SUDARSHAN EXTENSION
MADIKERI 571201
29. SRI T S NAGESHAN
S/O LATE T S SUBRAMANYAM
AGED ABOUT 64 YEARS
ASSISTANT ENGINEER (ELEL) (RETD)
R/A NO.1031, E & F BLOCK, 5TH MAIN,
RAMAKRISHNA NAGAR
MYSORE 570022
30. SRI MOHAMMED ALTAF HUSSAIN
S/O LATE M ABDUL HAMEED
AGED ABOUT 64 YEARS
ASSISTANT ENGINEER (ELEL) (RETD)
R/A NO.3, 3RD CROSS, MOSQUE STREET
LALBAGH EAST, SIDDAPURA
JAYANAGAR 1ST BLOCK,
BANGALORE 560011.
-: 47 :-
31. SRI S M PARAMESHWARAIAH
S/O LATE S L MUDDABASAVAIAH
AGED ABOUT 65 YEARS
ASST EXECUTIVE ENGINEER (ELEL) (RETD)
R/A NO.67, 1ST FLOOR, III MAIN
MLA LAYOUT, R.T.NAGAR, BANGALORE 560032
32. SRI S S KOKATANOOR
S/O SANGAPPA KOKATANOOR
AGED ABOUT 64 YEARS
EXECUTIVE ENGINEER (ELEL) (RETD)
R/A NO.80/1, "BASAVA GANGOTRI"
B.M.HIOGHWAY, KUMBALAGODU
KENGERI HOBLI, BANGALORE 560074
33. SRI L A PATIL
S/O ANNAPPA GOUDA PATIL
AGED ABOUT 65 YEARS
EXECUTIVE ENGINEER (ELEL) (NC) (RETD)
R/A NO.38/2, 2ND FLOOR, JAYACHANDRA
REDDY BUILDING, 20TH MAIN, 4TH CROSS
PADMANABHANAGAR, BANGALORE 560070
34. SRI D R LAKSHMAIAH
S/O RANGAIAH
AGED ABOUT 65 YEARS
ASST EXECUTIVE ENGINEER (ELEL) (RETD)
R/A NO.62/14, 3RD DIVISION,
3RD MAIN ROAD, 3RD CROSS
BHAGATSINGH ROAD, SUBRAMANYANAGAR
TURUVEKERE 572227
35. SRI P N PUTTANNA
S/O LATE M NANJEGOWDA
AGED ABOUT 65 YEARS
SUPERINTENDING ENGINEER (ELEL) (RETD)
R/A NO.969, E &F BLOCK, 1ST CROSS
AGNI HAMSA ROAD
KUVEMPUNAGAR
MYSORE 570023
-: 48 :-
(NOTE: APPELLANTS ARE NOT CLAIMING
SENIOR CITIZEN BENEFIT)
... APPELLANTS
(BY SRI: D.R.RAJASHEKHARAPPA, ADV.)
AND:
1. KARNATAKA POWER TRANSMISSION
CORPORATION LIMITED (KPTCL),
A BODY CONSTITUTED UNDER
ELECTRICITY REFORMS ACT 1999
CORPORATE OFFICE:CAUVERY BHAVAN
K.G.ROAD, BANGALORE 560 009
REP. BY ITS CHAIRMAN
2. KARNATAKA POWER TRANSMISSION
CORPORATION LIMITED (KPTCL)
A BODY CONSTITUTED UNDER ELECTRICITY
REFORMS ACT 1999
CORPORATE OFFICE:CAUVERY BHAVAN
K.G.ROAD, BANGALORE 560009
REP. BY ITS MANAGING DIRECTOR
3. STATE OF KARNATAKA
DEPARTMENT OF ENERGY
M.S.BUILDING, DR.AMBEDKAR VEEDHI,
BANGALORE 560001
REP. BY ITS PRINCIPAL SECRETARY
TO GOVERNMENT
... RESPONDENTS
(BY SRI: B.C.PRABHAKAR, ADV. FOR R2,
SRI.BASAVARAJ KAREDDY, PRL. GOVT. ADV. FOR R3)
THESE WRIT APPEALS ARE FILED U/S 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE
THE ORDER PASSED IN THE WRIT PETITION NO.10367
TO 10401/2010 (S-R) DATED 29/07/2011.
-: 49 :-
THESE APPEALS BEING RESERVED AND COMING
ON FOR PRONOUNCEMENT OF JUDGMENT THIS DAY,
NAGARATHNA J., DELIVERED THE FOLLOWING:
JUDGMENT
NAGARATHNA, J:
These writ appeals are filed by pensioners who have retired from the respondent-Karnataka Power Transmission Corporation Ltd., (hereinafter referred to as "KPTCL" for the sake of convenience), assailing the orders of the learned Single Judge dismissing their writ petitions. Initially, W.P.Nos.31281-31313/2009 were dismissed by order dated 23.11.1009. Following the said order, several other writ petitions have been dismissed by other learned Single Judges.
2. The relevant facts of the case are that the appellants retired between 01.04.2003 and 01.07.2005 from KPTCL, which is a corporate body constituted for the transmission and distribution of power supply for certain parts of the State.
-: 50 :-
3. By tripartite agreements dated 31.07.1999 and 15.09.1999 between the Government of Karnataka, the erstwhile Karnataka Electricity Board and the Karnataka Electricity Board Employees' Union, it was agreed that the Government and KPTCL shall guarantee payment of pension including Dearness Allowance and other benefits that are in force pursuant to the Bilateral Settlement and terms and conditions prevailing as on the dates of Settlements, to the pensioners and family pensioners. As per the Bilateral Settlement dated 31.07.1999, employees of KPTCL were entitled to pension and pensionary benefits as applicable to employees of the Government of Karnataka.
4. According to the appellants, by a Memorandum of Settlement dated 25.09.2006, KPTCL revised the pay scales of employees who were in service as on 01.04.2003 by adding 10% of the pay to the existing basic pay. By an order dated 27.09.2006 at clause XVIII (b), it was made clear that the pensionary benefits would be regulated as prevailing in the State Government. In the meanwhile the Government of Karnataka had passed an order on -: 51 :- 04.04.2006 wherein 10% interim relief was sanctioned to retired employees of the State Government. Similarly, KPTCL extended the said benefits to its employees as per its order dated 04.11.2006.
5. Thereafter, the 5th Pay Commission recommended revision of pay scales and consequently revision of pension and family pension of Government servants who died in service or retired prior to 01.07.2005. Accordingly, the Government of Karnataka issued an order dated 06.06.2007 revising the pension and family pension to the employees of the State Government. KPTCL also issued an order dated 31.08.2007, bifurcating the pensionary benefits in the following manner:
i) Sanctioning 17.5% to the employees who had retired prior to 01.04.2003 by merging 71% Dearness Allowance (D.A.).
ii) Employees who retired after 01.04.2003 only 71% D.A. has been merged and 17.5% has not been added.-: 52 :-
6. By order dated 25.04.2008, KPTCL accorded approval for the calculation of pension and family pension of those employees who retired after 01.04.2006. According to the appellants, the KPTCL has classified the pensioners into three categories in the following manner, which is discriminatory:
(a) To employees who retired before 31.03.2003, the respondents have extended the Government Order and sanctioned 17.5% of Basic pension/family pension.
(b) To employees who retired on or after 01.04.2003, the respondents have denied 17.5% of Basic pension/family pension in violation of the Agreement dated 27.09.2006.
(c) To employees who retired after 01.07.2005, the respondents have extended 71% of Dearness Allowance.
7. Thereafter, by order dated 02.06.2008 KPTCL enhanced the escalation in the basic pay from 10% to 12% to the employees who were in service as on 01.04.2003. -: 53 :-
8. Being aggrieved by the discriminatory treatment meted out to those employees who had retired between 01.04.2003 and 01.07.2005 *, they had made representations and not receiving any response to the same, filed writ petitions before this court. During the pendency of the writ petitions endorsements were issued to the appellants rejecting their claim which were assailed in subsequent writ petitions which have been dismissed. It is against the orders of dismissal that these appeals have been filed.
9. In the statement of objections filed by the KPTCL to the writ appeals as no notice was issued to them in the Writ Petitions initially dismissed, it has been admitted that pursuant to the recommendations of the 5th State Pay Commission being accepted by the Government of Karnataka by order dated 04.04.2006, interim relief was granted to the pensioners and family pensioners with effect from 01.01.2006 at 10% of basic pension/family pension. It has also been admitted that as per the Memorandum Settlement dated 25.09.2006, effective from 01.04.2003, as * Corrected V.C.O. dated 23.11.2012 -: 54 :- per Clause 11-B, the pensionary benefits including family pension was to be payable and regulated as prevailing in the State Government from time to time. That the State Government Order dated 06.06.2007 pursuant to the acceptance of the 5th State Pay Commission, declared the cut-off date as 01.07.2005 as revised pay scales pursuant to the Pay Commission Report had been implemented for Government employees with effect from 01.07.2005. Accordingly, Government Order dated 06.06.2007 was issued extending the benefit of revised pension and family pension to the persons who retired or died while in-service prior to 01.07.2005. As far as the employees of KPTCL is concerned, a Committee was constituted with regard to the revision of pensionary benefits and according to the said Committee, since revision of pay scales had been given with effect from 01.04.2003, the said date was reckoned in the revision of pensionary benefits also and accordingly, two orders revising pensionary benefits were issued. One in respect of employees who retired or died while in-service on or after 01.04.2003 on the lines of the benefits extended by -: 55 :- Government Order dated 06.06.2007 and the second, in respect of employees who had retired from service or died while in-service prior to 01.04.2003 on the same lines as Government Order dated 06.06.2007. It is the case of the KPTCL that the Government has not extended weightage of 17.5% to the employees for the purpose of calculation of pensionary benefits to those who retired from service or died while in-service on or after 01.07.2005 for the reason that such employees were in service as on 01.07.2005 and they have been given the benefit of weightage of 12% at the time of fixation of pay and their pension has been calculated on the basis of the last pay drawn. However, the same treatment has not been meted out to those who are in service or died while in-service on or after 01.04.2003. It has also been admitted that the State Government while revising the pensionary benefits to those who retired from service or died while in-service prior to 01.07.2005 have been extended the weightage of 17.5% to the basic pension as there was no revision of pay scales to these pensioners. -: 56 :-
10. We have heard the learned Senior Counsel along with counsel for the appellants and the learned Senior Counsel and counsel for the KPTCL and perused the material on record.
11. On behalf of the appellants, it was pointed out that there was a Settlement dated 25.09.2006 entered into between the Management of KPTCL and its Employees' Union regarding revision of pay scales and other allied benefits including pensionary benefits with effect from 01.04.2003. Consequently, order dated 27.09.2006 was issued by KPTCL approving the revision of pay scales. Clause XVIII thereof pertains to retirement/terminal benefits, wherein it is stated that pension including family pension would be regulated as prevailing in the State Government from time to time. Prior to this, order dated 06.06.2007 was issued by the State Government revising pension and family pension pursuant to the 5th State Pay Commission with regard to Government Servants who retired or died while in service prior to 01.07.2005. Thereafter, order dated 31.08.2007 was passed by KPTCL -: 57 :- revising pensionary benefits to the employees who retired or died while in service with effect from 01.04.2003 but that this order ignored inclusion of 17.5% to the basic pension. It was contended that the Memorandum of Settlement is binding on the parties as per Section 18(3) of the Industrial Disputes Act. Further, in the earlier writ petitions, in the additional statement of objections filed, it was admitted by KPTCL that while revision of pay scales to its employees is effected based on negotiations and settlements, but revision of pension of the retired employees is in accordance with the State Government Order issued from time to time, the basis and object behind both revisions being entirely different. Therefore, KPTCL ought to follow the Government Order dated 06.06.2007 in the revision of pensionary benefits in toto pursuant to the 5th Pay Commission and not as per the order of KPTCL dated 31.08.2007. Relying on certain decisions it was contended that the appeals would have to be allowed and the appellants would have to be granted pensionary benefits on par with the State Government Pensioners. -: 58 :-
12. Per contra, learned Senior Counsel appearing for KPTCL referred to para II of the KPTCL Order dated 27.09.2006 pertaining to fixation of pay which states that the pay shall be fixed in the corresponding revised scale of pay with effect from 01.04.2003 by adding 10% (later enhanced to 12%) to the existing basic pay as on 01.04.2003 and the revised basic pay was fixed with effect from 01.04.2003. That the pensioners who have retired subsequent to 01.04.2003 are not in any way deprived of their pensionary benefits as compared to those who retired prior to 01.04.2003 as they have had the benefit of revised basic pay. Therefore, there is no merit in these appeals. Relying on certain decision, it was contended that the appeals have to be dismissed.
13. In reply, learned Senior Counsel stated that the binding Settlement must be implemented by all the parties thereto. The appellants are not assailing the quantum of pension received by them, but the basis on which pension has been computed. Reliance was placed on an order of the Division Bench dated 06.06.2012 in W.A.No.3191/2007 -: 59 :- and it was contended that as far as fixation of pay scales is concerned, it is as per the order of the KPTCL, but as far as computation of pension is concerned, it has to be based on Government Orders and therefore, relief may be given to the appellants.
14. Having heard the counsel on both sides, the only point which arises for our consideration is as to whether the appellants/writ petitioners are entitled to pensionary benefits in terms of the Government Order dated 06.06.2007.
15. From the material on record it is not in dispute that the appellants have retired on attaining the age of superannuation between the period 01.04.2003 and 01.07.2005. They have been receiving pension from the date of their retirement on attaining superannuation. It is the contention of the pensioners that KPTCL must follow the orders made by the State Government in the computation of pensionary benefits to its employees. It is not in dispute that there was a Memorandum of Settlement -: 60 :- entered into by KPTCL with its Employees Union on 25.09.2006 with regard to revision of pay scales as well as other matters including pensionary benefits. But with regard to those persons who retired prior to 01.07.2005, on the recommendation of the 5th Pay Commission, the Government of Karnataka issued Order dated 06.06.2007 revising the pension and family pension of the employees of the State Government. No doubt, by then, KPTCL has revised the pay scales with effect from 01.04.2003 and had extended 10% interim relief to pensioners. But the grievance of the pensioners is that KPTCL by order dated 31.08.2007 has not implemented the Government Order dated 06.06.2007 in toto to those who have retired between 01.04.2003 to 01.07.2005 by merging 71% D.A. and including 17.5% weightage. In response to the representations made by the pensioners' endorsement dated 15.09.2009 was issued stating that there is no disparity in take home pension of the employees who retired prior to 01.04.2003 and those who retired after 01.04.2003 as 17.5% weightage has been added to -: 61 :- pensioners who retired prior to 31.03.2003 and pay revision weightage has been sanctioned to the pensioners who retired after 01.04.2003.
16. In order to consider as to whether KPTCL is right in its endorsement, it is necessary to consider the Government Orders as well as the orders issued by KPTCL. The Memorandum of Settlement is dated 25.09.2006. KPTCL's order dated 27.09.2006 is with regard to revision of pay scales and allied matters and Clause XVIII categorically states that pensionary benefits including family pension shall be regulated as prevailing in the State Government from time to time. In the meanwhile the Government of Karnataka had passed an order on 04.04.2006 wherein 10% interim relief was sanctioned to retired employees of the State Government. When the matters stood thus, by virtue of the 5th Pay Commission revised basic pension/family pension and D.A. allowance was issued by Government Order dated 06.06.2007 with regard to all Government Servants who had retired or died -: 62 :- while in service prior to 01.07.2005. Clause 2 reads as follows:
"2. Revised pension and family pension:-
2.1 The revised pension and family pension of Government servants who have retired or died while in service prior to 1.7.2005 shall be the total of the following:
(i) Basic pension/family pension as on
1.7.2005.
(ii) Dearness allowance of 71% as on 1.7.2005
sanctioned in Government Order No.FD
(Spl) 14 PET 2005 dated:15.11.2005
(iii) 17.5% of basic pension/family pension as on 1.7.2005 inclusive of 10% Interim Relief sanctioned in Government Order No.FD (Spl) 01 PEN 2006 dated: 4.4.2006.
(iv) The increase in pension/family pension in respect of Government servants who retired prior to 1.1.1982 or died while in service prior to that date or after retirement, sanctioned in Government Order No.FD (Spl) 22 PET 94dated 29.6.1994."
17. Subsequently, KPTCL issued order dated 31.08.2007 with regard to revised pension of employees -: 63 :- who had ceased to be in service on account of retirement or death while in service or after/prior to 01.04.2003.
"1. Revised pension:
1.1 The revised pension in respect of the employees retired/retiring on or after 1.4.2003 shall be the total of the following:
i) Basic pension sanctioned on the revised basic pay as on the date of his/her retirement consequent to revision of pay scales w.e.f. 01.04.2003.
ii) Dearness Allowance of 71% as on 1.7.2005
sanctioned in order
No.KPTCL/B16/3611/2003-04 dated
01.12.2005 (on lines of GO.No. FD(Spl) 14
PET 2005 dated 15.11.2005)"
18. That on a comparative reading of the
Government Order dated 06.06.2007 with the order of the KPTCL dated 31.08.2007, it is noticed that the Government Order is with regard to all Government Servants who have retired or died while in service prior to 01.07.2005, while the order of the KPTCL is with regard to those who have retired or died while in service prior to 01.04.2003 i.e., -: 64 :- 31.03.2003. As far as those who retired or died while in service subsequent to 01.04.2003 upto 01.07.2005, the contention of the pensioners is that basic pension/family pension as on 01.07.2005 has been paid. Also Dearness Allowance of 71% as on 01.07.2005 has been sanctioned by Government Order has been paid. But 17.5% weightage basic pay or family pension as on 01.07.2005 inclusive of 10% interim relief sanctioned by Government order dated 04.04.2006 has not been paid. The Government Order dated 06.06.2007 takes into consideration all Government Servants who have retired or died while in service prior to 01.07.2005. But the order of KPTCL dated 31.08.2007 deals with those employees who retired or died while in service after 01.04.2003. Between 01.04.2003 and 01.07.2005 there has been no order passed by the KPTCL extending the Government Order dated 06.06.2007 with regard to 17.5% increase in basic pay/family pension as on 01.07.2005 inclusive of 10% interim relief sanctioned vide Government Order dated 04.04.2006. This aspect has been -: 65 :- lost sight of by the learned Single Judge in his order dated 23.11.2009.
19. The grievance of the pensioners is that those pensioners who retired from service on attaining the age of superannuation after 01.04.2003 are drawing lesser pension than those who retired from service from KPTCL prior to 01.04.2003. It is their grievance that weightage of 17.5% on the basic pension sanctioned by the Government has not been extended to them. As far as this aspect is concerned, with regard to employees who retired prior to 01.04.2003 i.e., prior to the date on which revision of pay scales took place, pension was fixed based on the last pay drawn as on that date plus weightage of 17.5% as sanctioned by the Government of Karnataka. The component of Dearness Allowance to the extent of 71% was also merged with effect from 01.07.2003. Insofar as employees who were in service on 31.03.2003 i.e., the date of revision of pay scales and retired subsequent to 01.04.2003 the pension was fixed on the basis of last drawn pay which included the basic pay in the pre-revised -: 66 :- scale plus weightage of 12% sanctioned consequent to revision of pay scale plus there was mergable Dearness Allowance of 71%. The distinction is that these employees who retired prior to 01.04.2003 received weightage of 17.5% on their basic pension, whereas the employees who retired after 01.04.2003 had received 12% weightage on the basic pay and therefore, justification is sought to be made by KPTCL for not granting 17.5% weightage to the pension.
20. The contention of the KPTCL that there is no discrimination is not sustainable for the following reasons. Firstly, all the persons who were in service as on the date of the revision of pay scales i.e., 01.04.2003 were in any case entitled to the revision of pay scales and their last drawn pay would then be higher than those who retired prior to 01.04.2003. Those persons who retired after 01.04.2003 would have to receive the pensionary benefits as determined by the State Government as pensioners. In the same manner, those pensioners who retired prior to 01.04.2003 were extended the revised pensionary benefits. It is obvious that those who retired from service prior to -: 67 :- 01.04.2003 i.e., the date of the revision of pay scales would be entitled only to revised pensionary benefits and not revised pay scales. On the other hand, those who are in service as on 01.04.2003 and retired subsequently would be entitled to both revised pay scales as well as revised pensionary benefits. In the absence of granting all components of pensionary benefits to those who have retired on or after 01.04.2003, obviously their pensions would be lesser than those who retired prior to 01.04.2003. Whereas, on the other hand, the pensionary benefits of those who retired subsequent to 01.04.2003 has to be higher than those who retired prior to 01.04.2003 since the former would have had the benefit of increase in pay scales and pension is calculated on the basis of last pay drawn which takes within its scope all increase in pay scales prior to date of retirement. Therefore, the contention of KPTCL that there is no discrimination between those who retired prior to 01.04.2003 and those who retired subsequent to the said date is not correct.
-: 68 :-
21. Ironically, KPTCL has taken into consideration the fact that there was revision of pay scales to all the persons who were in service as on 01.04.2003 and retired subsequent thereto for the purpose of denying them the pensionary benefits in terms of the Government Order dated 06.06.2007. The grant of revision of pay scales to all persons who were in service as on 01.04.2003 has no nexus to the determination of their pension in terms of the Government Order dated 06.06.2007. In this context, the following observations of a Division Bench of this court in W.A.Nos.319/2007 and connected matters disposed of on 06.06.2012 are apposite:
"6. Admittedly, the pensioners were getting weightage based on the percentage fixed by the State Government to its retired employees for the purpose of calculation of pension. If the said percentage is consistently followed by the respondent-Corporation for fixing the revision of pension to the retired employees and if for any reasons there is a variation between in-service employees of the Corporation and that of the retired employees, the same cannot be illegal or unjust because on account of the settlement -: 69 :- arrived at between the Union and the respondent in regard to the in-service employees, if there is any disparity, the appellants cannot be permitted to challenge the same. In the circumstances, we do not see any merits in this appeal."
22. In fact, in the said case, the retired employees had filed the writ petitions on the ground that there is a disparity and discrimination between in-service employees and retired employees. The writ petitions were dismissed. While dismissing the writ appeals, the aforesaid observations were made. From the same, it follows that the persons who are in service and pensioners are two categories apart and merely because the persons who were in service had the benefit at the time of revision of pay scales of increase in pay scales cannot be denied of the benefits of pension on retirement.
23. Learned Senior Counsel for the appellants has relied upon the decision in the case of Barauni Refinery Pragatisheel Shramik Parishad V/s. Indian Oil Corporation Ltd. (1991) 1 SCC 4) to contend that the settlement arrived at in the course of conciliation -: 70 :- proceedings with a recognised majority union has extended application as it will be binding on all workmen of the establishment, even those who belong to the minority union which had objected to the same. That in the instant case, as per the settlement dated 25.09.2006, the pensionary benefits are regulated by the State Government and therefore, the pensioners of KPTCL are entitled to pension in terms of the orders of the State Government.
24. In fact, in D.S.Nakara & others V/s. Union of India (AIR 1983 SC 130), it has been held that classification in revised pension formula between pensioners on the basis of the retirement is arbitrary and violative of Article 14 of the Constitution. In the said decision, the Supreme Court placed reliance on Articles 39
(e), 41, 43 (3) of the Directive Principles of State Policy in the matter of grant of pension to retired employees.
The Apex Court held in the following terms:
(i) that pension is neither a bounty nor a matter of grace depending upon the sweet will of the -: 71 :- employer and that it creates a vested right subject to Rules which are statutory in character;
(ii) that the pension is not an ex gratia payment but it is a payment for the past service rendered; and
(iii) it is a social welfare measure rendering socio-
economic justice to those who in the hey day of their life ceaselessly toiled for the employer on an assurance that in their old age they would not be left in lurch. Its payment is dependent upon an additional condition of impeccable behaviour even subsequent to retirement, that is, since the cessation of the contract of service and that it can be reduced or withdrawn as a disciplinary measure.
25. On the other hand, reliance placed on certain decisions of the Hon'ble Supreme Court by the learned Senior Counsel for the KPTCL are of no assistance or on the contrary are in favour of the appellants. In the case of Krishena Kumar V/s. Union of India (AIR 1990 SC 1782) option given to the Railway employees to switch over to a pension scheme from a specified cut-off date was held to be non-discriminatory. In Indian Ex-Services League V/s. Union of India (AIR 1991 SC 1182) it was held that -: 72 :- with regard to pre-01.04.1979 retirees of the Armed Forces, a claim by them for one rank for one pension was not tenable.
26. In Union of India V/s. P.N.Menon (AIR 1994 SC 2221) merger of Dearness Allowance with pay for retiral benefits to those Government Servants who retired on or before a cut-off date was held to be non-discriminatory.
27. In State of Punjab V/s. S.S.Dewan (AIR 1997 SC 2388), it was held that a High Court Judge who retired before coming into force of amended Rule 16 of Punjab Superior Judicial Service Rules, 1963 and opted for fixation of pension under Part III of the High Court Judges (Conditions of Service) Act, (28 of 1954) was not entitled to benefit of addition of ten years of practice at the Bar while computing qualifying service.
28. In Kasturi V/s. M.D., State Bank of India, Bombay, (AIR 1999 SC 81), it was held that the benefit of amended pension scheme would be available to a retiree depending upon his eligibility or non-eligibility for pension -: 73 :- at the time of his retirement and not otherwise. Similarly, in State of Punjab & others V/s. Boota Singh & another (2000) 3 SCC 733), it was held that liberalised retiral benefits introduced after a person's retirement would not be applicable as the date of the retirement has to be the reckoning date.
29. In State of Punjab V/s. J.L.Gupta (AIR 2000 SC 3410, the Hon'ble Supreme Court held that employees of State of Punjab retiring prior to 31st March 1985 could not claim under notification dated 09.07.1985 which was made applicable to those who retired subsequently. However, in the instant case, the persons who have retired subsequent to 01.04.2003 have been deprived full pensionary benefits as opposed to those who had retired prior to the said date.
30. On the other hand, in State of West Bengal V/s. West Bengal Government Pensioners Association (AIR 2002 SC 538) the Hon'ble Supreme Court has categorically held that when pay scales of State -: 74 :- Government employees were revised with effect from 01.01.1986 pension of post 01.01.1986 retirees was re- calculated accordingly. Pre-01.01.1986 retirees whose scales were not revised who claimed parity in pension amount even though the pension formula applied to both was same. Applying the same to the instant case, all pensioners who retired post-01.04.2003 would be entitled to computation of pension on the basis of revised pay scales received when they were in service and on the basis of the last pay drawn as compared to those who were not in service as on the said date.
31. In State of Punjab V/s. Amar Nath Goyal (AIR 2006 SC 171), the Hon'ble Supreme Court upheld the policy decision by Central Government/State governments to limit benefits only to employees, who retired or died on or after particular cut-off date.
32. In State of Bihar & others V/s. Bihar Pensioners Samaj (AIR 2006 SC 2100), fixation of the cut-off date with regard to revised pensionary benefit was -: 75 :- held to be not in violation of Article 14 of the Constitution. To the same effect is the decision in Government of Andhra Pradesh V/s. N.Subbarayadu & others (2008 (14) SCC 702. However, the aforesaid two decisions are of Smaller Benches of the Hon'ble Supreme Court as compared to the Larger Bench decision in Nakara's case. The aforesaid two decisions have tried to distinguish the dictum in Nakara's case, but reliance placed on the said decisions in the context of the factual matrix, which arises in these cases, would not be of any assistance to the respondent-KPTCL.
33. Therefore, what emerges is that a Settlement made with employees' union is binding on the management and in the instant case, when in terms of Clause XVIII of the Settlement dated 25.09.2006, it is stated that pensionary benefits including family pension shall be regulated as prevailing in the State Government from time to time, the same must be made fully applicable to those employees who retired from 01.04.2003 onwards particularly those who retired between 01.04.2003 and -: 76 :- 01.07.2005 *. The orders of the learned Single Judges, therefore, call for interference in these writ appeals. The said orders are set aside. The writ appeals are allowed. The endorsement dated 23.09.2009 is quashed. The respondents are directed to extend a revised pension/family pension to the appellants and all persons similarly situated in terms of the State Government Order dated 06.06.2007. No costs Sd/-
CHIEF JUSTICE Sd/-
JUDGE S* Index: Y/N * Corrected V.C.O. dated 23.11.2012