Karnataka High Court
Shri Govindaraj M S vs The Chairman And Managing Director on 22 July, 2025
Author: H.T. Narendra Prasad
Bench: H.T. Narendra Prasad
-1-
NC: 2025:KHC:27559
WP No. 16131 of 2025
C/W WP No. 15943 of 2025
WP No. 16134 of 2025
HC-KAR AND 12 OTHERS
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 22ND DAY OF JULY, 2025
BEFORE
THE HON'BLE MR. JUSTICE H.T. NARENDRA PRASAD
WRIT PETITION NO. 16131 OF 2025 (S-RES)
C/W
WRIT PETITION NO. 15943 OF 2025 (S-REG)
WRIT PETITION NO. 16134 OF 2025 (S-RES)
WRIT PETITION NO. 16139 OF 2025 (S-RES)
WRIT PETITION NO. 16297 OF 2025 (S-RES)
WRIT PETITION NO. 16421 OF 2025 (S-RES)
WRIT PETITION NO. 16461 OF 2025 (S-RES)
WRIT PETITION NO. 16676 OF 2025 (S-RES)
WRIT PETITION NO. 16980 OF 2025 (S-RES)
WRIT PETITION NO. 17537 OF 2025 (S-RES)
WRIT PETITION NO. 17800 OF 2025 (S-RES)
WRIT PETITION NO. 19564 OF 2025 (S-RES)
Digitally signed by
HEMALATHA A WRIT PETITION NO. 20124 OF 2025 (S-RES)
Location: HIGH WRIT PETITION NO. 20710 OF 2025 (S-RES)
COURTOF
KARNATAKA
WRIT PETITION NO. 20910 OF 2025 (S-RES)
IN WP NO. 16131/2025
BETWEEN:
SHRI UDAYA KUMAR S
AGED ABOUT 62 YEARS
S/O SUBRAMANI. M
R/O NO. 53/1, PRIYA NAGAR
-2-
NC: 2025:KHC:27559
WP No. 16131 of 2025
C/W WP No. 15943 of 2025
WP No. 16134 of 2025
HC-KAR AND 12 OTHERS
PERUR MAIN ROAD, COIMBATORE 641039
...PETITIONER
(BY SRI. KRISHNADAS RAI T., ADVOCATE)
AND:
1. THE CHAIRMAN AND MANAGING DIRECTOR
ITI LIMITED, ITI BHAVAN
DOORAVANINAGAR
BENGALURU 560 016
2. THE GENERAL MANAGER
ITI LIMITED, CORPORATE MARKETING
F-100, DOORAVANINAGAR
BENGALURU 560 016.
...RESPONDENTS
(BY SMT. VARSHA HITTINAHALLI., ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECTING THE
RESPONDENTS TO DISBURSE THE PRIVILEGE LEAVE
ENCASEMENT ENTITLEMENT OF THE PETITIONER AS ON THE
DATE OF HIS SUPERANNUATION WITH INTEREST AT 18 % P.A
FROM THE DATE OF SUPERANNUATION TILL THE DATE OF
ACTUAL PAYMENT AND ETC.
IN WP NO. 15943/2025
BETWEEN:
SMT MAHADEVAMMA P
AGED ABOUT 61 YEARS
S/O LATE M PUTTASWAMY
R/O CH- 49 , 10TH CROSS
NEW MODEL HOUSES, NEAR FOREST OFFICE
ASHOKAPURAM MYSORE- 570008
...PETITIONER
-3-
NC: 2025:KHC:27559
WP No. 16131 of 2025
C/W WP No. 15943 of 2025
WP No. 16134 of 2025
HC-KAR AND 12 OTHERS
(BY SRI. KRISHNADAS RAI T., ADVOCATE)
AND:
1. THE CHAIRMAN AND MANAGING DIRECTOR
DOORAVANINAGAR
BENGALURU- 560 016,
2. THE GENERAL MANAGER ITI LIMITED
BANGALORE PLANT, DOORAVANINAGAR
BENGALURU-560 016
...RESPONDENTS
(BY SMT. VARSHA HITTINAHALLI., ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO A WRIT OF
MANDAMUS DIRECT THE RESPONDENTS TO DISBURSE THE
PRIVILEGE LEAVE ENCASHMENT ENTITLEMENT OF THE
PETITIONER AS ON THE DATE OF HER SUPERANNUATION WITH
INTEREST AT 18 PERCENT P.A FROM THE DATE OF
SUPERANNUATION TILL THE DATE OF ACTUAL PAYMENT AND
ETC.
IN WP NO. 16134/2025
BETWEEN:
SHRI GOVINDARAJ M S
AGED ABOUT 61 YEARS
S/O SESHADRI IYENGAR M N
R/O DOOR, NO 927, 2ND D CROSS
HRBR 1ST BLOCK, KALYAN NAGAR
BENGALURU-560043
...PETITIONER
(BY SRI. KRISHNADAS RAI T., ADVOCATE)
-4-
NC: 2025:KHC:27559
WP No. 16131 of 2025
C/W WP No. 15943 of 2025
WP No. 16134 of 2025
HC-KAR AND 12 OTHERS
AND:
1. THE CHAIRMAN AND MANAGING DIRECTOR
DOORAVANINAGAR
BENGALURU- 560 016.
2. THE GENERAL MANAGER ITI LIMITED
BANGALORE PLANT, DOORAVANINAGAR
BENGALURU-560 016.
...RESPONDENTS
(BY SMT. VARSHA HITTINAHALLI., ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECTING THE
RESPONDENT TO DISBURSE THE PRIVILEGE LEAVE
ENCASHMENT ENTITLEMENT OF THE PETITIONER AS ON THE
DATE OF HIS SUPERANNUATION WITH INTEREST AT 18
PERCENT PA FROM THE DATE OF SUPERANNUATION TILL THE
DATE OF ACTUAL PAYMENT AND ETC.
IN WP NO. 16139/2025
BETWEEN:
SMT USHA R NANDIHALLI
AGED ABOUT 63 YEARS
W/O RUDRANNA NANDIHALLI
R/O M101, BRIGADE GATEWAY APARTMENTS
DR RAJKUMAR RAOD, RAJAJINAGAR
BENGALURU 560055.
...PETITIONER
(BY SRI. KRISHNADAS RAI T., ADVOCATE)
AND:
1. THE CHAIRMAN AND MANAGING DIRECTOR
ITI LIMITED, ITI BHAVAN
DOORAVANINAGAR, BENGALURU 560 016
-5-
NC: 2025:KHC:27559
WP No. 16131 of 2025
C/W WP No. 15943 of 2025
WP No. 16134 of 2025
HC-KAR AND 12 OTHERS
2. THE GENERAL MANAGER ITI LIMITED
BANGALORE PLANT, DOORAVANINAGAR
BENGALURU 560 016
...RESPONDENTS
(BY SMT.VARSHA HITTINAHALLI., ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT
THE RESPONDENTS TO DISBURSE THE PRIVILEGE LEAVE
ENCASHMENT ENTITLEMENT OF THE PETITIONER AS ON THE
DATE OF HER SUPERANNUATION WITH INTEREST AT 18
PERCENT P.A FROM THE DATE OF SUPERANNUATION TILL THE
DATE OF ACTUAL PAYMENT AND ETC.
IN WP NO. 16297/2025
BETWEEN:
SHRI DILEEP KUMAR RAYU
AGED ABOUT 63 YEARS
S/O CHUNI LAL RAYU
R/O NO. BF-1, SVS COCO GROVES
19TH CROSS, MUNESWARA
TC PALYA MAIN ROAD
RAMAMURTHY NAGAR
BENGALURU-560016
...PETITIONER
(BY SRI. KRISHNADAS RAI T., ADVOCATE)
AND:
1. THE CHAIRMAN AND MANAGING DIRECTOR
ITI LIMITED, ITI BHAVAN
DOORAVANINAGAR
BENGALURU- 560016
2. THE GENERAL MANAGER
ITI LIMITED, BANGALORE PLANT
-6-
NC: 2025:KHC:27559
WP No. 16131 of 2025
C/W WP No. 15943 of 2025
WP No. 16134 of 2025
HC-KAR AND 12 OTHERS
DOORAVANINAGAR, BENGALURU-560 016
...RESPONDENTS
(BY SMT VARSHA HITTINAHALLI., ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENTS TO DISBURSE THE PRIVILEGE LEAVE
ENCASHMENT ENTITLEMENT OF THE PETITIONER AS ON THE
DATE OF HER SUPERANNUATION WITH INTEREST AT 18% P.A
FROM THE DATE OF SUPERANNUATION TILL THE DATE OF
ACTUAL PAYMENT AND ETC.
IN WP NO. 16421/2025
between:
SHRI MURALI MOHAN T V B
AGED ABOUT 62 YEARS
S/O SATHYANARAYANA MURTHY T
R/O NO. 333, AKSHAYA
3RD CROSS, KRISHNA REDDY LAYOUT
RAMAMURTHYNAGAR, BENGALURU 560016
...PETITIONER
(BY SRI. KRISHNADAS RAI T., ADVOCATE)
AND:
1. THE CHAIRMAN AND MANAGING DIRECTOR
ITI BHAVAN. DOORAVANINAGAR
BENGALURU- 560 016
2. UNIT HEAD, ITI LTD
NETWORK SYSTEMS UNIT
DOORAVANINAGAR
BENGALURU-560 016
...RESPONDENTS
(BY SMT. VARSHA HITTINAHALLI., ADVOCATE)
-7-
NC: 2025:KHC:27559
WP No. 16131 of 2025
C/W WP No. 15943 of 2025
WP No. 16134 of 2025
HC-KAR AND 12 OTHERS
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECTING THE
RESPONDENTS TO DISBURSE THE PRIVILEGE LEAVE
ENCASHMENT ENTITLEMENT OF THE PETITIONER AS ON THE
DATE OF HER SUPERANNUATION WITH INTEREST AT 18 % P.A
FROM THE DATE OF SUPERANNUATION TILL THE DATE OF
ACTUAL PAYMENT AND ETC.
IN WP NO. 16461/2025
BETWEEN:
1. MR.M.RAJENDRAN
S/O. M. MAURIE
AGED ABOUT 62 YEARS
EX-STAFF NO. 5052G
RESIDING AT NO. D-339, 4TH EAST LANE
ITI TOWNSHIP, DOORAVANINAGAR
BENGALURU-560 016.
2. MR. A. K. RAJENDRAN
S/O. LATE. A. G. KANNAIAN
AGED ABOUT 64 YEARS
EX-STAFF NO. 4157A
RESIDING AT NO. 643, 1ST MAIN ROAD
NEW EXTENSION, K. R. PURAM
BENGALURU-560 036.
3. MR. BASAVARAJU. C
S/O. CHALUVAIAH. B
AGED ABOUT 61 YEARS
EX-STAFF NO. 45202
RESIDING AT NO. 25, ADITYA NILAYAM
4TH CROSS, PF COMPOUND
J. S. LAYOUT, DEVASANDRA MAIN ROAD
K. R. PURAM,BENGALURU-560 036.
4. MR. SURESH. S
S/O. SRINIVAS.S
AGED ABOUT 63 YEARS
-8-
NC: 2025:KHC:27559
WP No. 16131 of 2025
C/W WP No. 15943 of 2025
WP No. 16134 of 2025
HC-KAR AND 12 OTHERS
EX-STAFF NO. 07397G
RESIDING AT NO. 64, ROPYA PEETA
9TH CROSS, 2ND MAIN, 1ST BLOCK
CHAMUNDESHWARI LAYOUT
RAMACHANDRAPURA POST
BENGALURU-560 097.
5. MR. DEVARAJU. K
S/O. V. KRISHNARAJU
AGED ABOUT 63 YEARS
EX-STAFF NO. 08821Q
RESIDING AT NO. 7
SRI. LAKSHMI VENKATESHWARA NILAYA
3RD STREET, 3RD CROSS
PAPAMMA LAYOUT, RAMAMURTHYNAGARA
NARAYANA PU COLLEGE
DOORAVANINAGAR, BENGALURU-560 016.
6. MR. V. RAJA
S/O. VALLI KUMARAN
AGED ABOUT 61 YEARS
EX-STAFF NO. 11840G
RESIDING AT NO. 78/2
RAJESHA NILAYAM, KARIYANAPALYA
ST. THOMAS TOWN, BENGALURU-560 056.
7. MR. ISSAK GNANA PRAKASH. J
S/O. LATE. JOSEPH A. P.
AGED ABOUT 61 YEARS
EX-STAFF NO. 01212C
RESIDING AT NO. 19
3RD MAIN ROAD, 8TH CROSS
VYASALANAGAR, NEAR SMART BAZAR
RAMAMURTHYNAGARA
DOORAVANINAGAR
BENGALURU-560 016.
...PETITIONERS
(BY SRI. ACHARYA GURURAJA GOPAL., ADVOCATE)
-9-
NC: 2025:KHC:27559
WP No. 16131 of 2025
C/W WP No. 15943 of 2025
WP No. 16134 of 2025
HC-KAR AND 12 OTHERS
AND:
1. THE CHAIRMAN AND MANAGING DIRECTOR
ITI LIMITED, ITI BHAVAN
DOORAVANINAGAR
BENGALURU-560 016.
2. THE UNIT HEAD
BENGALURU PLANT, ITI LTD.,
DOORAVANINAGAR
BENGALURU-560016.
...RESPONDENTS
(BY SMT VARSHA HITTANAHALLI., ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO-DIRECT
THE RESPONDENTS TO SETTLE AND DISBURSE THEIR
PRIVILEGE LEAVE ENCASHMENT ENTITLEMENT OF THE
PETITIONERS AS ON THE DATE OF THEIR RESPECTIVE
SUPERANNUATION AS PER ANNEXURE TO THEIR
REPRESENTATION DATED: 06.05.2025 VIDE ANNEXURE-E
ALONG WITH INTEREST AT THE RATE OF 18 % PER ANNUM
FROM THE DATE OF DUE I.E THE DATE OF SUPERANNUATION
AND TILL THE DATE OF PAYMENT AND ETC.
IN WP NO. 16676/2025
BETWEEN:
SMT SHRILAKSHMI N S
AGED ABOUT 61 YEARS
W/O SURESH BABU K
R/O SRI SAI APARTMENTS -6
FLAT NO. 2, NO. 10, 1ST MAIN
DOLLARS COLONY, RMV 2ND STAGE
BENGALURU 560094.
...PETITIONER
(BY SRI. KRISHNADAS RAI T., ADVOCATE)
- 10 -
NC: 2025:KHC:27559
WP No. 16131 of 2025
C/W WP No. 15943 of 2025
WP No. 16134 of 2025
HC-KAR AND 12 OTHERS
AND:
1. THE CHAIRMAN AND MANAGING DIRECTOR
ITI LIMITED, ITI BHAVAN
DOORAVANINAGAR
BENGLAURU 560 016
GOVERNMENT OF INDIA UNDERTAKING.
2. THE GENERAL MANAGER
ITI LIMITED, BANGALORE PLANT
DOORAVANINAGAR, BENGALURU 560 016
...RESPONDENTS
(BY SMT VARSHA HITTINAHALLI., ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECTING THE
RESPONDENTS TO DISBURSE THE PRIVILEGE LEAVE
ENCASHMENT ENTITLEMENT OF THE PETITIONER AS ON THE
DATE OF HER SUPERANNUATION WITH INTEREST AT 18 % P.A.
FROM THE DATE OF SUPERANNUATION TILL THE DATE OF
ACTUAL PAYMENT AND ETC.
IN WP NO. 16980/2025
BETWEEN:
SHRI MADHU BABU K
AGED ABOUT 63 YEARS
S/O KOTILINGAM K
R/O C-817, JUNIPER APARTMENT
BRIGADE ORCHARDS, DEVANAHALLI
BENGALURU 562110
...PETITIONER
(BY SRI. KRISHNADAS RAI T.,ADVOCATE)
AND:
1. THE CHAIRMAN AND MANAGING DIRECTOR
ITI LIMITED, ITI BHAVAN
- 11 -
NC: 2025:KHC:27559
WP No. 16131 of 2025
C/W WP No. 15943 of 2025
WP No. 16134 of 2025
HC-KAR AND 12 OTHERS
DOORAVANINAGAR
BENGALURU-560 016
2. THE GENERAL MANAGER
ITI LTD, BANGALORE PLANT
DOORAVANINAGAR
BENGALURU-560 016
...RESPONDENTS
(BY SMT. VARSHA HITTANAHALLI., ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENTS TO DISBURSE THE PRIVILEGE LEAVE
ENCASHMENT ENTITLEMENT OF THE PETITIONER AS ON THE
DATE OF HIS SUPERANNUATION WITH INTEREST AT 18 %
FROM THE DATE OF SUPERANNUATION TILL THE DATE OF
ACTUAL PAYMENT AND ETC.
IN WP NO. 17537/2025
BETWEEN:
SMT. ANILA SHARDA
AGED ABOUT 61 YEARS
W/O MAHESH KUMAR SHARDA
R/O NO.5052, SANTORINI
5TH WING, SOBHA CITY
RK HEGDE NAGAR
THANISANDRA MAIN ROAD
BENGALURU-560077
...PETITIONER
(BY SRI. KRISHNADAS RAI T., ADVOCATE)
AND:
1. THE CHAIRMAN AND MANAGING
DIRECTOR ITI LIMITED
ITI BHAVAN. DOORAVANINAGAR
- 12 -
NC: 2025:KHC:27559
WP No. 16131 of 2025
C/W WP No. 15943 of 2025
WP No. 16134 of 2025
HC-KAR AND 12 OTHERS
BENGALURU- 560016
2. UNIT HEAD, ITI LTD,
NETWORK SYSTEMS UNIT
DOORAVANINAGAR.
BENGALURU-560 016
...RESPONDENTS
(BY SMT. VARSHA HITTINAHALLI., ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENTS TO DISBURSE THE PRIVILEGE LEAVE
ENCASHMENT ENTITLEMENT OF THE PETITIONER AND OTHER
PENDING FINAL SETTLEMENT AS ON THE DATE OF HER
SUPERANNUATION WITH INTEREST AT 18 % P.A FROM THE
DATE OF SUPERANNUATION TILL THE DATE OF ACTUAL
PAYMENT AND ETC.
IN WP NO. 17800/2025
BETWEEN:
SHRI KUMARESAN S
AGED ABOUT 62 YEARS
W/O LATE SUBRAMANYAM C
R/O NO. 1130, BEML LAYOUT
V STAGE, I PHASE, II MAIN
III CROSS, RAJARAJESHWARINAGAR
BENGALURU 560098
...PETITIONER
(BY SRI. KRISHNADAS RAI T., ADVOCATE)
AND:
1. THE CHAIRMAN AND MANAGING DIRECTOR
ITI LIMITED, ITI BHAVAN
DOORAVANINAGAR
- 13 -
NC: 2025:KHC:27559
WP No. 16131 of 2025
C/W WP No. 15943 of 2025
WP No. 16134 of 2025
HC-KAR AND 12 OTHERS
BENGALURU 560 016.
2. THE GENERAL MANAGER ITI LIMITED
BANGALORE PLANT
DOORAVANINAGAR
BENGALURU 560 016
...RESPONDENTS
(BY SMT. VARSHA HITTINAHALLI .,ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENTS TO DISBURSE THE PRIVILEGE LEAVE
ENCASEMENT ENTITLEMENT OF THE PETITIONER AS ON THE
DATE OF HIS SUPERANNUATION WITH INTEREST AT 18% P.A
FROM THE DATE OF SUPERANNUATION TILL THE DATE OF
ACTUAL PAYMENT AND ETC.
IN WP NO. 19564/2025
BETWEEN:
SHRI. RAJA JITENDRA NAYAKA
AGED ABOUT 52 YEARS
S/O LATE DODDAPPA NAYAKA
R/O 215, EMERALD-2, PETRA PARK APT.
RAMMAMURTHY NAGAR, DASAPPA LAYOUT
DOORAVANI NAGAR POST
BENGALURU - 560016.
...PETITIONER
(BY SRI. KRISHNADAS RAI T.,ADVOCATE)
AND:
1. THE CHAIRMAN AND MANAGING DIRECTOR
ITI LIMITED, (A GOVT OF INDIA UNDERTAKING)
ITI BHAVAN, DOORAVANINAGAR
- 14 -
NC: 2025:KHC:27559
WP No. 16131 of 2025
C/W WP No. 15943 of 2025
WP No. 16134 of 2025
HC-KAR AND 12 OTHERS
BENGALURU - 560016
2. THE GENERAL MANAGER, ITI LTD.,
(A GOVT OF INDIA UNDERTAKING)
BANGALORE PLANT, DOORAVANINAGAR
BENGALURU - 560016
...RESPONDENTS
(BY SMT. VARSHA HITTINAHALLI., ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENTS TO DISBURSE THE PRIVILEGE LEAVE
ENCASEMENT ENTITLEMENT OF THE PETITIONER AND ALL
PENDING FINAL SETTLEMENT AS ON THE DATE OF HIS
SEPARATION WITH INTEREST AT 18 % P.A FROM THE DATE OF
HIS SEPARATION TILL THE DATE OF ACTUAL PAYMENT AND
ETC.
IN WP NO. 20124/2025
BETWEEN:
SHRI. NAGARAJ K V
AGED ABOUT 61 YEARS
S/O K S VARADARAJ
R/O. NO.1472, 23RD MAIN
30TH CROSS, BANASHANKARAI
2ND STAGE, BENGALURU-560070.
...PETITIONER
(BY SRI. KRISHNADAS RAI T., ADVOCATE)
AND:
1. THE CHAIRMAN AND MANAGING DIRECTOR
ITI LIMITED,(A GOVT OF INDIA UNDERTAKING)
ITI BHAVAN, DOORAVANINAGAR
BENGALURU- 560 016
- 15 -
NC: 2025:KHC:27559
WP No. 16131 of 2025
C/W WP No. 15943 of 2025
WP No. 16134 of 2025
HC-KAR AND 12 OTHERS
2. THE GENERAL MANAGER-HR
ITI LTD, (A GOVT OF INDIA UNDERTAKING)
ITI BHAVAN, DOORAVANINAGAR
BENGALURU- 560 016
BENGALURU-560 016
...RESPONDENTS
(BY SMT. VARSHA HITTINAHALLI., ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO A DIRECT
THE RESPONDENTS TO DISBURSE THE PRIVILEGE LEAVE
ENCASHMENT ENTITLEMENT OF THE PETITIONER FROM THE
DUE DATE WITH INTEREST AT 18 % P.A FROM THE DUE DATE
TILL THE DATE OF ACTUAL PAYMENT AND ETC.
IN WP NO. 20710/2025
BETWEEN:
SHRI ANANDE GOWDA S H
AGED ABOUT 62 YEARS
S/O HANUMANTHAPPA
R/O NO.447, 8TH MAIN ROAD
ITI EMPLOYEES LAYOUT
MALLATHAHALLI
BENGALURU-560056.
...PETITIONER
(BY SRI. KRISHNADAS RAI T., ADVOCATE)
AND:
1. THE CHAIRMAN AND MANAGING DIRECTOR
ITI LIMITED, (A GOVT OF INDIA UNDERTAKING)
ITI BHAVAN. DOORAVANINAGAR
BENGALURU- 560 016
2. THE GENERAL MANAGER ITI LIMITED
(A GOVT OF INDIA UNDERTAKING)
- 16 -
NC: 2025:KHC:27559
WP No. 16131 of 2025
C/W WP No. 15943 of 2025
WP No. 16134 of 2025
HC-KAR AND 12 OTHERS
BANGALORE PLANT, DOORAVANINAGAR
BENGALURU-560 016
...RESPONDENTS
(BY SMT VARSHA HITTINAHALLI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENT TO DISBURSE THE PRIVILEGE LEAVE
ENCASHMENT ENTITLEMENT OF THE PETITIONER AND ALL
PENDING FINAL STATEMENT AS ON THE DATE OF HIS
SUPERANNUATION WITH INTEREST AT 18% PA FROM THE
DATE OF SUPERANNUATION TILL THE DATE OF ACTUAL
PAYMENT AND ETC.
IN WP NO. 20910/2025
BETWEEN:
SHRI PONMALAI S
AGED ABOUT 63 YEARS
S/O SETTIANNAN
R/O NO 625, 14TH A MAIN ROAD
GOKUL I STAGE I PHASE
MATHIKERE, BENGALURU- 560054.
...PETITIONER
(BY SRI. KRISHNADAS RAI T., ADVOCATE)
AND:
1. THE CHAIRMAN AND MANAGING DIRECTOR
ITI LIMITED, (A GOVT OF INDIA UNDERTAKING)
ITI BHAVAN. DOORAVANINAGAR
BENGALURU- 560 016
2. THE EXECUTIVE DIRECTOR
ITI LIMITED, (A GOVT OF INDIA UNDERTAKING)
- 17 -
NC: 2025:KHC:27559
WP No. 16131 of 2025
C/W WP No. 15943 of 2025
WP No. 16134 of 2025
HC-KAR AND 12 OTHERS
NETWORK SYSTEMS UNIT, DOORAVANINAGAR
BENGALURU-560 016.
...RESPONDENTS
(BY SMT VARSHA HITTINAHALLI., ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECTING THE
RESPONDENTS TO DISBURSE THE PRIVILEGE LEAVE
ENCASEMENT ENTITLEMENT OF THE PETITIONER AND ALL
PENDING FINAL SETTLEMENT AS ON THE DATE OF HIS
SUPERANNUATION WITH INTEREST AT 18% P.A FROM THE
DATE OF SUPERANNUATION TILL THE DATE OF ACTUAL
PAYMENT AND ETC.
THESE PETITIONS, COMING ON FOR PRELIMINARY
HEARING 'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN
AS UNDER:
CORAM: HON'BLE MR. JUSTICE H.T. NARENDRA PRASAD
ORAL ORDER
In all these matters, the petitioners who were employees of ITI Limited have sought for issuance of writ of mandamus to direct the respondents to settle and disburse the privilege leave encashment entitlement of the petitioners as on the date of superannuation and other pending terminal benefits with interest at 18% per annum from the date of payment till the date of actual payment.
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NC: 2025:KHC:27559
WP No. 16131 of 2025
C/W WP No. 15943 of 2025
WP No. 16134 of 2025
HC-KAR AND 12 OTHERS
2. Learned counsel appearing for the respondents has filed a memo upon instructions and has enclosed the list of amounts to be paid by the respondents to the petitioners for payment of privilege leave encashment insofar as petitioners in all these petitions are concerned. The same is extracted below:
Sl. Case No Name of the Petitioner Staff No Amount Claimed Amount to be No by Petitioners(in paid by ITI (in INR) INR) 1 WP 15943/2025 Smt Mahadevamma 00304D 18,88,638 18,81,898 2 WP 16131/2025 Shri Udaya Kumar 344 9,13,285 5,39,213 3 WP 16134/2025 Shri Govind Raj MS 01728F 19,53,342 18,99,072 4 WP 16139/2025 Smt Usha R Nandihalli 00977F 6,86,578 6,86,577 5 WP 16297/2025 Shri Dileep Kumar Rayu 2477 4,58,521 4,58,521 6 WP 16676/2025 Smt Shrilakshmi N S 03344E 12,79,756 12,79,756 7 WP 16980/2025 Shri Madhu Babu K 00716G 9,73,986 9,45,912 8 WP 16421/2025 Shri Murali Mohan T V B 40730 18,48,153 18,41,103 9 WP 17537/2025 Smt. Anila Sharda 40738 13,77,839 13,72,025 10 WP 17800/2025 Shri Kumaresan S 02574H 7,75,729 7,75,728 11 WP 16461/2025 Mr M Rajendran 5052G 7,50,000 7,50,000 12 WP 16461/2025 Mr A K Rajendran 4157A 2,00,000 2,00,000 13 WP 16461/2025 Mr Basavaraju C 45202 8,00,000 8,00,000 14 WP 16461/2025 Mr Suresh S 07397G 4,80,000 4,80,000 15 WP 16461/2025 Mr Devaraju K 08821Q 2,00,000 1,99,839 16 WP 16461/2025 Mr V Raja 11840G 6,00,000 6,00,000 17 WP 16461/2025 Mr Ishak Gnana Prakash J 01212C 2,50,000 2,32,295 18 WP 19564/2025 Shri Raja Jitendra Nayaka 07522Y 10,67,521 9,85,823
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NC: 2025:KHC:27559 WP No. 16131 of 2025 C/W WP No. 15943 of 2025 WP No. 16134 of 2025 HC-KAR AND 12 OTHERS 19 WP 20124/2025 Shri Nagaraj K V 696 16,82,370 16,82,370 20 WP 20710/2025 Shri Anande Gowda SH 10083G 6,60,152 6,49,865 21 WP 20910/2025 Shri Ponmalai S IM40668 7,91,320 7,91,320 Total 1,90,51,317
3. Learned counsel for respondents further submits that insofar as payment of interest, in light of financial constraints, respondents are not in a position to make commitment regarding payment of interest.
4. Learned counsel for petitioner submits that the delayed payment is to be saddled with interest and draws attention to the order passed in the case of Indian Telephone Industries Limited and Another v. Ashok Kumar Shukla and Another (Special Leave Petition No.7939/2024) passed in the case of very same respondents wherein the interest is paid at 7% per annum. Other judgments of the Apex Court are also relied upon regarding payment of interest and reliance is placed on the case of State of Kerala and Others v. M.Padmanabha Nair reported in AIR 1985 SC 356 as
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NC: 2025:KHC:27559
WP No. 16131 of 2025
C/W WP No. 15943 of 2025
WP No. 16134 of 2025
HC-KAR AND 12 OTHERS
well as in the case of Vijay L. Mehrotra v. State of Uttar Pradesh and Others reported in (2001) 9 SCC 687 and Kona Appa Rao v. State of Andhra Pradesh reported in 2024 SCC Online 2730.
5. Admittedly, grant of interest is not governed by any notification or regulation by any Service Regulation of the respondent-Company. However, the courts have granted interest on the delayed payment and in the case of very same respondent-Company in the case of Indian Telephone Industries Limited and Another v. Ashok Kumar Shukla and Another (Special Leave Petition No.7939/2024) the Court has granted 7% interest. The Apex Court has upheld the grant of interest at 7% as was granted by the High Court.
6. Taking note of peculiar facts and circumstances of the case including the submission of the respondents, in order bring quietus to the present litigation, it would be appropriate to grant interest as was affirmed in the case of Indian Telephone Industries Limited and Another v.
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NC: 2025:KHC:27559
WP No. 16131 of 2025
C/W WP No. 15943 of 2025
WP No. 16134 of 2025
HC-KAR AND 12 OTHERS
Ashok Kumar Shukla and Another (Special Leave Petition No.7939/2024).
7. Accordingly, interest on delayed payment is to be calculated at 7% per annum. The payment of interest would be calculated from the date when it becomes due as per the applicable service rules.
8. In respect of payment of amounts for leave encashment is concerned, the respondents are directed to pay the same to the petitioners within three months from the date of receipt of a copy of this order. In respect of interest is concerned, the respondents are directed to pay interest within three months from the date of payment of the leave encashment amount.
9. Accordingly, the petitions are disposed of in terms of the above.
Sd/-
(H.T. NARENDRA PRASAD) JUDGE CM List No.: 1 Sl No.: 66