A B Revana Siddappa vs The Managing Director Kptcl
2023 Latest Caselaw 7109 Kant

                                       -1-
                                                    NC: 2023:KHC:36709
                                                  WP No. 20165 of 2023




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 9TH DAY OF OCTOBER, 2023

                                     BEFORE
                   THE HON'BLE MR JUSTICE N S SANJAY GOWDA
                    WRIT PETITION NO. 20165 OF 2023 (S-RES)


            BETWEEN:

                  A.B. REVANA SIDDAPPA,
                  S/O LATE BASAPPA,
                  AGED ABOUT 76 YEARS,
                  RETIRED JUNIOR ENGINEER (ELE)
                  R/A NO 1755/A, 14TH CROSS,
                  ANJANEYA BADAVANE,
                  DAVANAGERE - 577 004.
                                                          ...PETITIONER
            (BY SRI. K. SRINIVASA, ADVOCATE)

            AND:

            1.    THE MANAGING DIRECTOR,
                  KPTCL, CORPORATE OFFICE,
Digitally         CAUVERY BHAVAN,
signed by
PANKAJA S         BANGALORE - 560 009.
Location:
HIGH        2.    THE DIRECTOR (A AND HR)
COURT OF
KARNATAKA         KPTCL,
                  CAUVERY BHAVAN,
                  BANGALORE - 560 009.

            3.    THE GENERAL MANAGER (A AND HR)
                  BESCOM,
                  K.R CIRCLE,
                  BANGALORE - 560 001.
                                                       ...RESPONDENTS
            (BY SRI. JOSEPH ANTHONY., ADVOCATE FOR R1 TO R3)
                                -2-
                                               NC: 2023:KHC:36709
                                          WP No. 20165 of 2023




      THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECTING      THE      RESPONDENTS      TO     CONSIDER     THE
REPRESENTATION OF THE PETITIONER DATED 25/05/2023
VIDE ANNEXURE-E AND TO GRANT ONE ANNUAL INCREMENT
FOR THE YEAR OF SERVICE RENDERED BY THE PETITIONER
FROM 01/04/2005 TO 31/03/2006, TO PROPERLY FIX HIS
BASIC PAY AND TO PAY ALL THE CONSEQUENTIAL MONETARY /
RETIREMENT BENEFITS AND ETC.,

      THIS    PETITION,    COMING      ON      FOR   PRELIMINARY
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:

                             ORDER

In light of the judgments rendered in the connected

matters i.e., W.P.No.11822/2019, this writ petition is allowed in

the same terms and the respondents are directed to grant the

petitioner an additional increment as ordered in the said

petition and consequently, refix his salary and pension and pay

the same to the petitioner within a period of two months from

the date of receipt of a copy of this Order.

Sd/-

JUDGE DHA