[Cites 6, Cited by 0]
Karnataka High Court
Sri Ahamedsab S/O Maktumsab Kallimani vs The Management Of Nwkrtc on 15 December, 2025
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
1
Reserved on : 05.12.2025
Pronounced on : 15.12.2025 R
IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH
DATED THIS THE 15TH DAY OF DECEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE M. NAGAPRASANNA
WRIT PETITION NO. 106898 OF 2025
C/W
WRIT PETITION NOS. 100742 OF 2025, 100757/2025,
106043/2025, 106044/2025, 106045/2025, 106048/2025,
106136/2025, 107277/2025, 107871/2025, 107872/2025,
107892/2025, 107931/2025, 107932/2025, 107955/2025,
108203/2025, 108205/2025, 108392/2025, 108394/2025,
108408/2025, 108409/2025, 108464/2025, 108479/2025,
108480/2025, 108485/2025, 108486/2025, 108494/2025,
108495/2025, 108496/2025, 108501/2025, 108502/2025,
108555/2025, 108596/2025, 108597/2025, 108863/2025,
108864/2025, 108910/2025, 109008/2025 (S- KSRTC)
IN W.P.NO.106898/2025:
BETWEEN:
SRI YALLAPPA S/O RAMAPPA ALAGAWADI
AGE 65 YEARS OCC RETIRED TRAFFIC
CONTROLLER
R/O KURUBAGERI ONI HEBSUR AT
POST HEBSUR 581209, TQ: HUBBALLI,
DIST: DHARWAD.
Digitally signed by ...PETITIONER
VISHAL NINGAPPA
PATTIHAL (BY SRI. RAVI HEGDE & SRI. VINAY KUMAR BHAT, ADVOCATES)
Location: High
Court of Karnataka,
Dharwad Bench,
Dharwad AND:
THE MANAGEMENT OF NWKRTC
HUBBALLI RURAL DIVISION,
R/BY ITS DIVISIONAL CONTROLLER,
C B T 4TH FLOOR HUBBALLI 580020
...RESPONDENT
2
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12
PERCENT P.A. ON THE BELATED PAYMENT OF TERMINAL
BENEFIT I.E. LEAVE ENCASHMENT BENEFIT, BY FIXING OUTER
LIMIT AS REQUESTED IN ANNEXURE-B, DATED 24-08-2022 AND
ETC.,
IN W.P.NO.100742/2025:
BETWEEN:
MALLIKARJUN FAKKIRAPPA ANNIGERI
AGE: 64 YEARS, OC: RETIRED SERVICE,
SARIGE NAGAR, 4TH CROSS,
KALASAPUR ROAD, GADAG.
...PETITIONER
(BY SMT. SAROJA C. BANAKAR, ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC
REPTD BY ITS DIVISIONAL CONTROLLER,
GADAG DIVISION, GADAG.
...RESPONDENT
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 18% PER
ANNUM ON THE BELATED PAYMENT OF TERMINAL BENEFIT I.E.,
LEAVE ENCASHMENT BENEFIT BY FIXING OUTER LIMIT AND
ISSUE ANY OTHER WRIT OR ORDER AS THIS HON'BLE COURT
MAY DEEM FIT IN CIRCUMSTANCES OF THE CASE INCLUDING
3
THE COST OF THE PROCEEDINGS IN THE INTEREST OF JUSTICE
AND ETC.,
IN W.P.NO.100757/2025:
BETWEEN:
SIDDALINGAPPA SHIVAPPA MANVI,
AGE: 63 YEARS, OCC: RETIRED SERVICE
BEHIND RACHOTESHWAR TEMPLE,
OKKALAGERI ONI, GADAG.
...PETITIONER
(BY SMT. SAROJA C. BANAKAR, ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC,
REPTD BY ITS DIVISIONAL CONTROLLER,
GADAG DIVISION, GADAG - 582 103.
...RESPONDENT
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 18% PER
ANNUM ON THE BELATED PAYMENT OF TERMINAL BENEFIT I.E.,
LEAVE ENCASHMENT BENEFIT BY FIXING OUTER LIMIT AND
ISSUE ANY OTHER WRIT OR ORDER AS THIS HON'BLE COURT
MAY DEEM FIT IN CIRCUMSTANCES OF THE CASE INCLUDING
THE COST OF THE PROCEEDINGS IN THE INTEREST OF JUSTICE
AND ETC.,
IN W.P.NO.106043/2025:
BETWEEN:
SRI. AHAMEDSAB
S/O. MAKTUMSAB KALLIMANI,
AGE: 64 YEARS,
OCC: RETIRED ASSISTANT ARTISAN,
4
R/O: H. NO. 50, S. S. MAKANDAR CHAWL,
CHETANA COLONY, NEAR GANDHIWADA,
GADAG ROAD, HUBBALLI - 580 020,
TQ: HUBBALLI, DIST: DHARWAD.
...PETITIONER
(BY SRI. RAVI HEGDE & SRI VINAY KUMAR BHAT, ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC,
HUBBALLI DHARWAD CITY DIVISION,
R/BY ITS DIVISIONAL CONTROLLER,
5TH FLOOR, C. B. T. HUBBALLI - 580 020.
...RESPONDENT
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12
PERCENT P.A. ON THE BELATED PAYMENT OF TERMINAL
BENEFIT I.E., LEAVE ENCASHMENT BENEFIT, BY FIXING OUTER
LIMIT AS REQUESTED IN ANNEXURE-B DATED 07.07.2025, AND
ETC.,
IN W.P.NO.106044/2025:
BETWEEN:
SRI. BASAPPA S/O. MALLAPPA CHAVADI,
AGE 64 YEARS, OCC: RETD ASSISTANT ARTISAN,
R/O: PLOT NO 9, SAMBAPUR ROAD,
PUTTARAJ NAGAR, GADAG - 582 101,
TALUK AND DIST GADAG.
...PETITIONER
(BY SRI. RAVI HEGDE & SRI VINAY KUMAR BHAT, ADVOCATES)
5
AND:
THE MANAGEMENT OF NWKRTC
GADAG DIVISION,
R/BY ITS DIVISIONAL CONTROLLER,
GADAG DIVISION, GADAG - 582 103.
...RESPONDENT
(BY SRI. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12
PERCENT P.A. ON THE BELATED PAYMENT OF TERMINAL
BENEFIT I.E., LEAVE ENCASHMENT BENEFIT, BY FIXING OUTER
LIMIT AS REQUESTED IN ANNEXURE-B DATED 07.07.2025, AND
ETC.,
IN W.P.NO.106045/2025:
BETWEEN:
SRI. NARAYAN S/O. MANAPPA KAPSE,
AGE: 65 YEARS,
OCC: RETIRED ASSISTANT ARTISAN,
R/O H NO 65, GANESH APARTMENT
REVENUE COLONY, VIJAYANAGAR EXTENSION,
HUBBALLI - 580 032,
TQ: HUBBALLINAGAR, DIST: DHARWAD.
...PETITIONER
(BY SRI. RAVI HEGDE & SRI VINAY KUMAR BHAT, ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC,
HUBBALLI RURAL DIVISION,
R/BY ITS DIVISIONAL CONTROLLER,
C B T, 4TH FLOOR,
HUBBALLI - 58 0020.
...RESPONDENT
6
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12
PERCENT P.A. ON THE BELATED PAYMENT OF TERMINAL
BENEFIT I.E., LEAVE ENCASHMENT BENEFIT, BY FIXING OUTER
LIMIT AS REQUESTED IN ANNEXURE-B DATED 07.07.2025, AND
ETC.,
IN W.P.NO.106048/2025:
BETWEEN:
SRI. ALTAFHUSAIN
S/O. SAYADABDULKARIM MAKANDAR,
AGE: 64 YEARS, OCC: RETIRED DRIVER,
R/O: NATIONAL TOWN, NEAR MASJID,
MANTUR ROAD, HUBBALLI - 580 020,
TQ: HUBBALLI, DIST: DHARWAD.
...PETITIONER
(BY SRI. RAVI HEGDE & SRI VINAY KUMAR BHAT, ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC,
HUBBALLI DHARWAD CITY DIVISION,
R/BY ITS DIVISIONAL CONTROLLER,
5TH FLOOR, C B T HUBBALLI - 580 020.
...RESPONDENT
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
7
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12
PERCENT P.A. ON THE BELATED PAYMENT OF TERMINAL
BENEFIT I.E., LEAVE ENCASHMENT BENEFIT, BY FIXING OUTER
LIMIT AS REQUESTED IN ANNEXURE-B DATED 30.06.2023, AND
ETC.,
IN W.P.NO.106136/2025:
BETWEEN:
SRI. SHIVASHANKAR
S/O. ISHWARAPPA KALLIGUDDA,
AGE: 62 YEARS, OCC. RETIRED DRIVER,
R/O: RAMPUR SITE, SAOUDATTI,
TQ. SOUDATTI, DIST. DHARWAD - 591 126.
...PETITIONER
(BY SRI. RAVI HEGDE & SRI VINAY KUMAR BHAT, ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC,
DHARWAD RURAL DIVISION,
R/BY ITS DIVISIONAL CONTROLLER,
OLD BUS STAND, DHARWAD - 580 002.
...RESPONDENT
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12% P.A.
ON THE BELATED PAYMENT OF TERMINAL BENEFIT I.E., LEAVE
ENCASHMENT BENEFIT, BY FIXING OUTER LIMIT AS REQUESTED
IN ANNEXURE-B DTD 07-07-2025, AND ETC.,
8
IN W.P.NO.107277/2025:
BETWEEN:
SRI PRAKASH S/O. YALLAPPA KOLLI,
AGE: 63 YEARS, OCC: RETIRED DRIVER,
R/O: SHIRAGUPP - 580 023,
TQ: HUBBALLI, DIST DHARWAD.
...PETITIONER
(BY SRI. RAVI HEGDE & SRI VINAY KUMAR BHAT, ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC,
HUBBALLI DHARWAD CITY DIVISION,
R/BY ITS DIVISIONAL CONTROLLER,
5TH FLOOR, C. B. T. HUBBALLI - 580 020.
...RESPONDENT
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12
PERCENT P.A. ON THE BELATED PAYMENT OF TERMINAL
BENEFIT I.E. LEAVE ENCASHMENT BENEFIT, BY FIXING OUTER
LIMIT AS REQUESTED IN ANNEXURE-B DATED 15.04.2023 AND
ETC.,
IN W.P.NO.107871/2025:
BETWEEN:
SRI. MAHADEVAPPA
S/O. GADIGEPPA HADIMANI,
AGE. 62 YEARS, OCC. RETIRED ATI,
R/O. MATTI PLOT, MURGHAMATH,
DHARWAD, TALUK AND DISTRICT
DHARWAD - 580 001.
...PETITIONER
9
(BY SRI. RAVI HEGDE &
SRI VINAY KUMAR BHAT, ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC,
DHARWAD RURAL DIVISION,
R/BY DIVISIONAL CONTROLLER,
OLD BUS STAND, DHARWAD - 580 002.
...RESPONDENT
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12
PERCENT P.A. ON THE BELATED PAYMENT OF TERMINAL
BENEFIT I.E. LEAVE ENCASHMENT BENEFIT, BY FIXING OUTER
LIMIT, AND ETC.,
IN W.P.NO.107872/2025:
BETWEEN:
SRI. VEERUPAKSHAYYA
S/O. REVANAYYA PUJAR,
AGE. 61 YEARS,
OCC. RETIRED ARTISAN,
R/O. VIVEKANAND NAGAR,
3RD CROSS, HATALAGERI ROAD,
GADAG - 582 101,
TALUK AND DIST. GADAG.
...PETITIONER
(BY SRI. RAVI HEGDE & SRI VINAY KUMAR G. BHAT,
ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC,
GADAG DIVISION,
10
R/BY ITS DIVISIONAL CONTROLLER,
GADAG DIVISION, GADAG - 582 102.
...RESPONDENT
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12
PERCENT P.A. ON THE BELATED PAYMENT OF TERMINAL
BENEFIT I.E. LEAVE ENCASHMENT BENEFIT, BY FIXING OUTER
LIMIT, AND ETC.,
IN W.P.NO.107892/2025:
BETWEEN:
SRI. FAKKIRAYYA
S/O. CHANNABASAYYA HIREMATH,
AGE. 63 YEARS,
OCC. RETIRED DIVISION CONTROLLER,
R/O. H. NO.188/1A,
SHIVANAND NAGAR HUDCO,
OPP. SHIVANAND PARK,
GADAG - 582 101,
TALUK AND DIST. GADAG.
...PETITIONER
(BY SRI. RAVI HEGDE & SRI VINAY KUMAR G. BHAT,
ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC,
GADAG DIVISION,
R/BY ITS DIVISIONAL CONTROLLER,
GADAG DIVISION,
GADAG-582103
RESPONDENT
11
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12
PERCENT P.A. ON THE BELATED PAYMENT OF TERMINAL
BENEFIT I.E. LEAVE ENCASHMENT BENEFIT, BY FIXING OUTER
LIMIT, AS REQUESTED IN ANNEXURE-B DATED 18.06.2025 AND
ETC.,
IN W.P.NO.107931/2025:
BETWEEN:
SRI. SULEMAN S/O. PACHASAB BANNUR,
AGE. 65 YEARS, OCC. RETIRED DRIVER,
R/O. H. NO.107, K.S.R.T.C. COLONY,
KALASAPUR ROAD, GADAG-582103,
TALUK AND DISTRICT GADAG.
...PETITIONER
(BY SRI. RAVI HEGDE & SRI VINAY KUMAR G. BHAT,
ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC,
GADAG DIVISION,
R/BY ITS DIVISIONAL CONTROLLER,
GADAG DIVISION, GADAG - 582 102.
RESPONDENT
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12
PERCENT P.A. ON THE BELATED PAYMENT OF TERMINAL
BENEFIT I.E. LEAVE ENCASHMENT BENEFIT, BY FIXING OUTER
LIMIT, AND ETC.,
12
IN W.P.NO.107932/2025:
BETWEEN:
SRI. BASAVARAJ S/O. LINGAPPA YALUGI,
AGE. 65 YEARS,
OCC. RETIRED ASSISTANT ARTISAN,
R/O. AT POST TUMARIKOPPA-581204,
TALUK. KALAGHATAGI,
DISTRICT. DHARWAD.
...PETITIONER
(BY SRI RAVI HEGDE & SRI VINAY KUMAR G. BHAT,
ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC,
HUBBALLI RURAL DIVISION,
R/BY ITS DIVISIONAL CONTROLLER,
4TH FLOOR, C. B. T. HUBBALLI - 580 020.
RESPONDENT
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12
PERCENT P.A. ON THE BELATED PAYMENT OF TERMINAL
BENEFIT I.E. LEAVE ENCASHMENT BENEFIT, BY FIXING OUTER
LIMIT AS REQUESTED IN ANNEXURE - B DATED 24.07.2025 AND
ETC.,
IN W.P.NO.107955/2025:
BETWEEN:
SRI. MOHAN S/O. MAHADEVAPPA KHEMAKAR,
AGE. 64 YEARS, OCC. RETIRED ARTISAN,
R/O. UPPAR ONI, MADIHAL, DHARWAD-580 001,
13
TALUK AND DISTRICT DHARWAD.
...PETITIONER
(BY SRI. RAVI HEGDE & SRI VINAY KUMAR G. BHAT,
ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC,
DHARWAD RURAL DIVISION,
R/BY ITS DIVISIONAL CONTROLLER,
OLD BUS STAND, DHARWAD-580 002
RESPONDENT
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12
PERCENT P.A. ON THE BELATED PAYMENT OF TERMINAL
BENEFIT I.E. LEAVE ENCASHMENT BENEFIT, BY FIXING OUTER
LIMIT, AND ETC.,
IN W.P.NO.108203/2025:
BETWEEN:
SRI. GANGADHAR
S/O. SHARANAPPA UPPAR,
AGE. 66 YEARS, OCC. RETIRED ARTISAN,
R/O. M. B. NAGAR, CORPORATION COLONY,
DHARWAD-580 003,
TALUK AND DISTRICT. DHARWAD.
...PETITIONER
(BY SRI RAVI HEGDE & SRI VINAY KUMAR G. BHAT,
ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC,
DHARWAD RURAL DIVISION,
14
R/BY ITS DIVISIONAL CONTROLLER,
OLD BUS STAND, DHARWAD - 580 001,
TALUK. HUBBALLI, DIST. DHARWAD.
RESPONDENT
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12% P.A.
ON THE BELATED PAYMENT OF TERMINAL BENEFIT I.E. LEAVE
ENCASHMENT BENEFIT, BY FIXING OUTER LIMIT AS REQUEST IN
ANNEXURE-B DT. 16-06-2022, AND ETC.,
IN W.P.NO.108205/2025:
BETWEEN:
SRI. SHIVAPPA
S/O. RUDRAPPA BETASUR,
AGE. 63 YEARS,
OCC. RETIRED CONDUCTOR,
R/O. SATTUR,
POST. NAVALUR - 580 009,
TQ. DIST. DHARWAD.
...PETITIONER
(BY SRI RAVI HEGDE & SRI VINAY KUMAR G. BHAT,
ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC,
HUBBALLI-DHARWAD CITY DIVISION,
R/BY ITS DIVISIONAL CONTROLLER,
5TH FLOOR, C. B. T., HUBBALLI - 580 020.
RESPONDENT
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
15
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12% P.A.
ON THE BELATED PAYMENT OF TERMINAL BENEFIT I.E. LEAVE
ENCASHMENT BENEFIT, BY FIXING OUTER LIMIT AS REQUEST IN
ANNEXURE-B DT. 24-07-2025, AND ETC.,
IN W.P.NO.108392/2025:
BETWEEN:
SRI. MOHAMMAD SHAFI
S/O. DAVALSAB MADALAGI,
AGE. 63 YEARS,
OCC. RETIRED DRIVER,
R/O. H. NO.2, SIDDAKALYAN NAGAR,
NEAR LAUNDRY, UNKAL CROSS,
HUBBALLI-580031, TQ. HUBBALLI NAGAR,
DIST. DHARWAD.
...PETITIONER
(BY SRI. RAVI HEGDE &
SRI VINAY KUMAR G. BHAT, ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC,
HUBBALLI-DHARWAD CITY DIVISION,
R/BY ITS DIVISIONAL CONTROLLER,
5TH FLOOR, C. B. T. HUBBALLI - 580 020.
RESPONDENT
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12% P.A.
ON THE BELATED PAYMENT OF TERMINAL BENEFIT I.E. LEAVE
ENCASHMENT BENEFIT, BY FIXING OUTER LIMIT AS REQUEST IN
ANNEXURE-B DT.24-07-2025, AND ETC.,
16
IN W.P.NO.108394/2025:
BETWEEN:
SRI. SHIVANAND
S/O. KALLAPPA BADIGER,
AGE. 63 YEARS,
OCC. RETIRED ASSISTANT ARTISAN,
R/O. MANGO ESTATE,
TAPOWANA, 580004,
AT POST DHARWAD,
TQ. DIST. DHARWAD.
...PETITIONER
(BY SRI. RAVI HEGDE & SRI VINAY KUMAR G. BHAT,
ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC,
DHARWAD RURAL DIVISION,
R/BY ITS DIVISIONAL CONTROLLER,
OLD BUS STAND, DHARWAD-580001,
TALUK. HUBBALLI, DIST. DHARWAD.
...RESPONDENT
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12
PERCENT P.A. ON THE BELATED PAYMENT OF TERMINAL
BENEFIT I.E. LEAVE ENCASHMENT BENEFIT, BY FIXING OUTER
LIMIT AS REQUEST IN ANNEXURE-B DATED 24.07.2025 AND
ETC.,
17
IN W.P.NO.108408/2025:
BETWEEN:
SRI. SUBHASCHANDR S/O. LAXMAN CHIKKODI,
AGE. 64 YEARS, OCC. RTD. ARTISAN,
R/O. H. NO.80, VIJAYANAGAR,
HUBBALLI-580032,
TALUK. HUBBALLI NAGAR,
DIST. DHARWAD.
...PETITIONER
(BY SRI RAVI HEGDE & SRI VINAY KUMAR G. BHAT,
ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC,
HUBBALLI-RURAL DIVISION,
R/BY ITS DIVISIONAL CONTROLLER,
4TH FLOOR, C. B. T. HUBBALLI - 580 020.
...RESPONDENT
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12
PERCENT P.A. ON THE BELATED PAYMENT OF TERMINAL
BENEFIT I.E. LEAVE ENCASHMENT BENEFIT, BY FIXING OUTER
LIMIT AS REQUESTED IN ANNEXURE-B DATED 22.01.2024 AND
ETC.,
IN W.P.NO.108409/2025:
BETWEEN:
SRI. YALLAPPA S/O. NAGAPPA KONNUR,
AGE. 62 YEARS, OCC. RETIRED TRAFFIC
CONTROLLER,
R/O. BANDIONI, SOUNDATTI-591 126,
18
TALUK. SOUNDATTI, DIST. BELAGAVI.
...PETITIONER
(BY SRI. RAVI HEGDE & SRI VINAY KUMAR G. BHAT,
ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC,
HUBBALLI RURAL DIVISION,
R/BY ITS DIVISIONAL CONTROLLER,
4TH FLOOR, C. B. T. HUBBALLI - 580 020.
...RESPONDENT
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12
PERCENT P.A. ON THE BELATED PAYMENT OF TERMINAL
BENEFIT I.E. LEAVE ENCASHMENT BENEFIT, BY FIXING OUTER
LIMIT AS REQUESTED IN ANNEXURE-B DATED 01.07.2025 AND
ETC.,
IN W.P.NO.108464/2025:
BETWEEN:
SRI. VITTAL
S/O. DURGAPPA DESHBHANDARI,
AGE: 65 YRS, OCC: RETIRED TRAFFIC CONTROLLER,
R/O: H. NO. 603 MANAKI, POST MANAKI - 581 343,
TQ: KUMTA, DIST: UTTAR KANNADA.
...PETITIONER
(BY SRI RAVI HEGDE & SRI VINAY KUMAR G. BHAT,
ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC,
U K DIVISION,
19
R/BY ITS DIVISIONAL CONTROLLER,
U K SIRSI 581402.
...RESPONDENT
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12
PERCENT P.A. ON THE BELATED PAYMENT OF TERMINAL
BENEFIT I.E. LEAVE ENCASHMENT BENEFIT, BY FIXING OUTER
LIMIT AND ETC.,
IN W.P.NO.108479/2025:
BETWEEN:
SRI SHIVAPPA
S/O. CHANNAPPA BENTUR,
AGE: 63 YEARS,
OCCUPATION RETIRED DRIVER,
R/O NEAR J K SCHOOL SAGAR COLONY,
GOPANAKOPPA, HUBBALLI - 580 023,
TQ. HUBBALLI, DIST. DHARWAD.
...PETITIONER
(BY SRI. RAVI HEGDE & SRI VINAY KUMAR G. BHAT,
ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC,
HUBBALLI DHARWAD CITY DIVISION,
REPRESENTED BY ITS
DIVISIONAL CONTROLLER,
5TH FLOOR C B T HUBBALLI 580 020
...RESPONDENT
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
20
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12
PERCENT P.A. ON THE BELATED PAYMENT OF TERMINAL
BENEFIT I.E. LEAVE ENCASHMENT BENEFIT, BY FIXING OUTER
LIMIT AS REQUESTED IN ANNEXURE-B DATED 15.04.2023 AND
ETC.,
IN W.P.NO.108480/2025:
BETWEEN:
NARAYAN S/O. RAMA NAIK,
SINCE DECEASED BY HIS LRS
1. SMT JAYA
W/O. LATE NARAYAN NAIK.
AGE: 61 YEARS, OCC: HOUSEWIFE.
2. G. N. PRUTVIRAJ.
AGE 28 YEARS,
OCC: PRIVATEN SERVICE,
R/O: H NO 228,
AVARAGUPPA - 581 355.
3. G. N. PRAJWAL,
AGE 25 YEARS, OCC PRIVATE SERVICE,
ALL ARE RESIDENT OF H NO 228
AVARAGUPPA, TALUK SIDDAPUR,
DIST: UTTAR KANNADA - 581 355.
...PETITIONERS
(BY SRI. RAVI HEGDE & SRI VINAY KUMAR G. BHAT,
ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC,
U K DIVISION
REPRESENTED BY ITS DIVISIONAL
CONTROLLER, U K SIRISI - 581 402.
...RESPONDENT
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
21
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12
PERCENT P.A. ON THE BELATED PAYMENT OF TERMINAL
BENEFIT I.E. LEAVE ENCASHMENT BENEFIT, BY FIXING OUTER
LIMIT, AND ETC.,
IN W.P.NO.108485/2025:
BETWEEN:
SRI SHARANAPPA
S/O. BALAPPA HOSAMANI,
AGE. 65 YEARS, OCC. RETIRED ARTISAN,
R/O. NER OM SHANTI,
AT.POST. NAREGAL - 582 119,
TQ. GAJENDRAGAD, DIST. GADAG.
...PETITIONER
(BY SRI. RAVI HEGDE & SRI VINAY KUMAR G. BHAT,
ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC,
GADAG DIVISION,
REPRESENTED BY ITS
DIVISIONAL CONTROLLER
GADAG DIVISION, GADAG - 582 103.
...RESPONDENT
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12
PERCENT P.A. ON THE BELATED PAYMENT OF TERMINAL
BENEFIT I.E. LEAVE ENCASHMENT BENEFIT, BY FIXING OUTER
LIMIT AND ETC.,
22
IN W.P.NO.108486/2025:
BETWEEN:
SRI VENKAPPA
S/O. TIMMAPPA BENNUR,
AGE: 64 YEARS,
OCCUPATION: RETIRED ASSISTANT ARTISAN,
R/O: AT AND POST INGALAHALLI - 581 209,
TALUK: HUBBALLI, DIST: DHARWAD.
...PETITIONER
(BY SRI. RAVI HEGDE & SRI VINAY KUMAR G. BHAT,
ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC,
REGIONAL WORK SHOP,
REPRESENTED BY IT'S THE
WORKS MANAGER,
GOKUL ROAD HUBBALLI 580 030.
...RESPONDENT
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12
PERCENT P.A. ON THE BELATED PAYMENT OF TERMINAL
BENEFIT I.E. LEAVE ENCASHMENT BENEFIT, BY FIXING OUTER
LIMIT AND ETC.,
IN W.P.NO.108494/2025:
BETWEEN:
SRI NAGAPPA
S/O. MAHADEVAPPA HUBBALLI,
AGE. 61 YEARS
OCC. RETIRED TRAFFIC CONTROLLER
23
R/O. SOMESHWAR NAGAR, 8TH CROSS,
BEHIND KEB OFFICE, LAXMESHWAR,
TQ. LAXMESHWAR,
DIST. GADAG -582 116.
...PETITIONER
(BY SRI. RAVI HEGDE & SRI VINAY KUMAR G. BHAT,
ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC,
GADAG DIVISION,
REPRESENTED BY ITS DIVISIONAL CONTROLLER,
GADAG DIVISION, GADAG - 582 102.
...RESPONDENT
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12
PERCENT P.A. ON THE BELATED PAYMENT OF TERMINAL
BENEFIT I.E. LEAVE ENCASHMENT BENEFIT, BY FIXING OUTER
LIMIT AND ETC.,
IN W.P.NO.108495/2025:
BETWEEN:
SRI SHIVAPUTRAPPA
S/O. MALLAPPA HUBBALLI,
AGE. 64 YEARS, OCC. TRAFFIC CONTROLLER,
R/O.AT.POST. YAMANUR-582808,
TQ. NAVALGUND, DIST. DHARWAD.
...PETITIONER
(BY SRI RAVI HEGDE & SRI VINAY KUMAR G. BHAT,
ADVOCATES)
AND:
24
THE MANAGEMENT OF NWKRTC,
HUBBALLI RURAL DIVISION,
REPRESENTED BY ITS
DIVISIONAL CONTROLLER,
C.B.T.4TH FLOOR, HUBBALLI - 580 020.
...RESPONDENT
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12
PERCENT P.A. ON THE BELATED PAYMENT OF TERMINAL
BENEFIT I.E. LEAVE ENCASHMENT BENEFIT, BY FIXING OUTER
LIMIT. AND ETC.,
IN W.P.NO.108496/2025:
BETWEEN:
SRI DILERKHAN S/O MUNAVARKHAN JAHAGIRDAR
AGE. 66 YEARS, OCC. RETIRED ASSISTANT ARTISAN
R/O. BADA, POST. SALAKINKOPPA
TQ. DIST. DHARWAD-580118
...PETITIONER
(BY SRI RAVI HEGDE & SRI VINAY KUMAR G. BHAT,
ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC
DHARWAD RURAL DIVISION,
REPRESENTED BY ITS DIVISIONAL CONTROLLER
OLD BUS STAND , DHARWAD - 580 001,
TQ. HUBBALLI, DIST. DHARWAD.
...RESPONDENT
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
25
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12
PERCENT P.A. ON THE BELATED PAYMENT OF TERMINAL
BENEFIT I.E. LEAVE ENCASHMENT BENEFIT, BY FIXING OUTER
LIMIT AS REQUESTED IN ANNEXURE-B DATED 24.07.2025 AND
ETC.,
IN W.P.NO.108501/2025:
BETWEEN:
SRI. GADIGEPPGOUDA
S/O. BASANAGOUDA KAREPPGOUDAR,
AGE: 65 YEARS,
OCC: RETIRED ASSISTANT ARTISAN,
R/O H NO 167, 3RD CROSS, SAHADEVNAGAR,
R. N. SHETTI ROAD, HUBBALLI - 580 024,
TQ: HUBBALLINAGAR,
DIST: DHARWAD.
...PETITIONER
(BY SRI. RAVI HEGDE & SRI VINAY KUMAR G. BHAT,
ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC,
HUBBALLI DHARWAD CITY DIVISION,
REPRESENTED BY ITS DIVISIONAL CONTROLLER,
5TH FLOOR, C. B. T. HUBBALLI - 580 020.
...RESPONDENT
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12
PERCENT P.A. ON THE BELATED PAYMENT OF TERMINAL
BENEFIT I.E. LEAVE ENCASHMENT BENEFIT, BY FIXING OUTER
LIMIT AS REQUESTED IN ANNEXURE-B DATED 24.07.2025 AND
ETC.,
26
IN W.P.NO.108502/2025:
BETWEEN:
NAGESH S/O TIMMANNA MADIWAL
SINCE DECEASED BY HIS LRS
SMT PREMA W/O LATE NAGESH MADIWAL
1 . AGE: 56 YEARS, OCC: HOUSEWIFE,
R/O VALAGALLI 581332,
POST VALAGALLI, TALUK KUMATA,
DIST: UTTAR KANNADA.
2 . MEGHA D/O. LATE NAGESH MADIWAL.
AGE: 27 YEARS. OCC: HOUSEHOLD.
R/O: VALAGALLI - 581 332,
POST VALAGALLI, TALUK KUMATA,
DIST: UTTAR KANNADA.
3 . VANDANA D/O. LATE NAGESH MADIWAL,
AGE: 24 YEARS, OCC: STUDENT ,
R/O VALAGALLI 581332,
POST VALAGALLI, TALUK KUMATA,
DIST: UTTAR KANNADA.
4 . SHIVAPRAKASH
S/O LATE NAGESH MADIWAL
AGE 18 YEARS
OCC STUDENT,
R/O VALAGALLI 581332
POST VALAGALLI
TALUK KUMATA DIST UTTAR KANNADA
...PETITIONERS
(BY SRI RAVI HEGDE & SRI VINAY KUMAR G. BHAT,
ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC,
27
U K DIVISION,
REPRESENTED BY ITS
DIVISIONAL CONTROLLER,
U K SIRSI 581 402.
...RESPONDENT
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12
PERCENT P.A. ON THE BELATED PAYMENT OF TERMINAL
BENEFIT I.E. LEAVE ENCASHMENT BENEFIT, BY FIXING OUTER
LIMIT AND ETC.,
IN W.P.NO.108555/2025:
BETWEEN:
SRI KRISHNA
S/O. MASTI HARIKANTRA,
AGE. 62 YEARS, OCC. RETIRED
OFFICE ASSISTANT ,
R/O. GANESH NAGAR, HALKAR ,
KUMTA-581 343, TQ. KUMTA,
DIST. UTTAR KANNADA.
...PETITIONER
(BY SRI. RAVI HEGDE & SRI VINAY KUMAR G. BHAT,
ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC,
U.K.DIVISION,
REPRESENTED BY ITS
DIVISIONAL CONTROLLER,
U.K.SIRSI-581402.
...RESPONDENT
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
28
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12
PERCENT P.A. ON THE BELATED PAYMENT OF TERMINAL
BENEFIT I.E. LEAVE ENCASHMENT BENEFIT, BY FIXING OUTER
LIMIT AND ETC.,
IN W.P.NO.108596/2025:
BETWEEN:
SRI. BASAVANNEPPA
S/O. CHANDRASHEKHARAPPA MAGADI,
AGE. 61 YEARS,
OCC. RETIRED DRIVER,
R/O. H. NO.988, ULAVIYAVAR ONI,
AT POST HARLAPUR-582115,
TALUK AND DISTRICT. GADAG.
...PETITIONER
(BY SRI RAVI HEGDE & SRI VINAY KUMAR G. BHAT,
ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC,
GADAG DIVISION,
R/BY ITS DIVISIONAL CONTROLLER,
GADAG DIVISION,
GADAG-582103
...RESPONDENT
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12
PERCENT P.A. ON THE BELATED PAYMENT OF TERMINAL
BENEFIT I.E. LEAVE ENCASHMENT BENEFIT, BY FIXING OUTER
29
LIMIT AS REQUESTED IN ANNEXURE-B DATED 01.07.2025 AND
ETC.,
IN W.P.NO.108597/2025:
BETWEEN:
SRI. SUBHAS
S/O. HANAMAPPA KONDABINGI,
AGE. 61 YEARS,
OCC. RETIRED ARTISAN,
R/O. H. NO.2795/5, SHIVANAND NAGAR,
WARD NO.16, RON-582209,
TALUK. RON,
DISTRICT. GADAG.
...PETITIONER
(BY SRI RAVI HEGDE & SRI VINAY KUMAR G. BHAT,
ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC,
GADAG DIVISION,
R/BY ITS DIVISIONAL CONTROLLER,
GADAG DIVISION, GADAG-582103
RESPONDENTS
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12
PERCENT P.A. ON THE BELATED PAYMENT OF TERMINAL
BENEFIT I.E. LEAVE ENCASHMENT BENEFIT, BY FIXING OUTER
LIMIT AS REQUESTED IN ANNEXURE-B DATED 18.06.2025 AND
ETC.,
30
IN W.P.NO.108863/2025:
BETWEEN:
SRI PARASHURAM
S/O. ELLAPPA KANNUR,
AGE 64 YRS OCC RTD
TRAFFIC CONTROLLER,
R/O: H. NO. 35, MURARJI NAGAR,
GOKUL ROAD, HUBBALLI - 580 030,
TQ: HUBBALLI NAGAR,
DIST: DHARWAD.
...PETITIONER
(BY SRI. RAVI HEGDE &
SRI VINAY KUMAR G. BHAT, ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC,
HUBBALLI RURAL DIVISION,
R/BY ITS DIVISIONAL CONTROLLER,
C B T 4TH FLOOR, HUBBALLI - 580 020.
...RESPONDENT
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI. PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12
PERCENT P.A. ON THE BELATED PAYMENT OF TERMINAL
BENEFIT I.E. LEAVE ENCASHMENT BENEFIT, BY FIXING OUTER
LIMIT AND ETC.,
IN W.P.NO.108864/2025:
BETWEEN:
SRI MEHABOOB
S/O. ABDULSAB HANCHINAL,
AGE: 62 YRS,
31
OCC: RETIRED ASSISTANT ARTISAN,
R/O: NEW MATTIKOLAL, NEW
APMC NEAR BABAR MASJID,
DHARWAD,
TQ DIST: DHARWAD - 580 001.
...PETITIONER
(BY SRI. RAVI HEGDE &
SRI VINAY KUMAR G. BHAT, ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC,
DHARWAD RURAL DIVISION,
R/BY ITS DIVISIONAL CONTROLLER,
OLD BUS STAND, DHARWAD - 580 002.
...RESPONDENT
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO WRIT OF
MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12
PERCENT P.A. ON THE BELATED PAYMENT OF TERMINAL
BENEFIT I.E. LEAVE ENCASHMENT BENEFIT, BY FIXING OUTER
LIMITAND ETC.,
IN W.P.NO.108910/2025:
BETWEEN:
SRI. HONNAPPA
S/O. DYAMAPPA SUNKAD,
AGE. 64 YEARS,
OCC. RETIRED TRAFFIC CONTROLLER,
R/O. MANTUR,
POST. BHANDIWAD - 580 023,
TALUK. HUBBALLI, DIST. DHARWAD.
...PETITIONER
(BY SRI. RAVI HEGDE &
SRI VINAY KUMAR G. BHAT, ADVOCATES)
32
AND:
THE MANAGEMENT OF NWKRTC,
HUBBALLI RURAL DIVISION,
R/BY ITS DIVISIONAL CONTROLLER,
4TH FLOOR, C. B. T.,
HUBBALLI - 580 020.
...RESPONDENT
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO WRIT OF
MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12 P.A.
ON THE BELATED PAYMENT OF TERMINAL BENEFIT I.E. LEAVE
ENCASHMENT BENEFIT, BY FIXING OUTER LIMIT AS REQUESTED
IN ANNEXURE-B DTD. 24-07-2025 AND ETC.,
IN W.P.NO.109008/2025:
BETWEEN:
DAMODAR
S/O. KRISHNAPPA VAIDYA,
SINCE DECEASED BY HIS LRS
1.
SMT. ANURADHA
W/O. LATE DAMODAR VAIDYA,
AGE: 57 YEARS, OCC: HOUSEWIFE.
2 . DIVYA D/O. LATE DAMODAR VAIDYA,
AGE: 32 YEARS, OCC: HOUSEWIFE.
3 . DARSHAN
S/O. LATE DAMODAR VAIDYA,
AGE: 31 YEARS,
OCC: PRIVATE SERVICE,
ALL ARE R/O NEAR A P M C
33
KUMBARMAKKI KUMTA - 581 343,
TALUK: KUMATA,
DIST: UTTAR KANNADA.
...PETITIONERS
(BY SRI. RAVI HEGDE &
SRI VINAY KUMAR G. BHAT, ADVOCATES)
AND:
THE MANAGEMENT OF NWKRTC
U K DIVISION
REPRESENTED BY ITS DIVISONAL CONTROLLER,
U K SIRSI 581 402
...RESPONDENT
(BY SMT. H.R.RENUKA, ADVOCATE FOR
SRI PRASHANT HOSAMANI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO WRIT OF
MANDAMUS OF POSITIVE NATURE, DIRECTING THE
RESPONDENT TO PAY THE INTEREST AT THE RATE OF 12% P.A.
ON THE BELATED PAYMENT OF TERMINAL BENEFIT, I.E., LEAVE
ENCASHMENT BENEFIT, BY FIXING OUTER LIMIT, AND ETC.,
THESE WRIT PETITIONS HAVING BEEN HEARD AND
RESERVED FOR ORDERS ON 05.12.2025, AND COMING ON FOR
PRONOUNCEMENT, THIS DAY, THE COURT MADE THE
FOLLOWING:-
34
CORAM: THE HON'BLE MR JUSTICE M.NAGAPRASANNA
CAV ORDER
Conglomeration of these cases are filed by retired
employees of the North West Karnataka Road Transport
Corporation (hereinafter referred to as the 'Corporation' for
short) who project a solitary grievance viz., interest on delayed
payment of leave encashment being denied at 9% per annum.
Therefore, these petitions are taken up together and considered
by this common order. For the sake of convenience, the facts
obtaining in W.P.No.106898 of 2025 would be taken note of.
2. Shorn of unnecessary details, facts in brief, germane,
are as follows:
The petitioner is appointed as a Conductor in the year
1982, retires on attaining the age of superannuation on
31-05-2020. The petitioner was paid all other retirement
benefits on his retirement, except leave encashment. Leave
encashment, on representations being submitted, was paid to
this petitioner on 05-07-2022, which was 25 months after his
retirement. In terms of the circular of the Corporation, the
petitioner registered a claim that he has to get interest for the
35
belated payment of a retirement benefit - leave encashment.
Since the said interest was not paid, the petitioner is said to
have caused a legal notice. Non-payment of interest for the
delayed payment of leave encashment is what has driven this
petitioner along with all other petitioners, in these cases.
Therefore, the issue lies in a narrow compass, as to whether the
petitioners are entitled to interest, on delayed payment of leave
encashment.
3. Heard Sriyuths Ravi Hegde, Vinaykumar Bhat and
Smt Saroja C Banakar, learned counsels appearing for the
respective petitioners and Smt H R Renuka, learned counsel
appearing for respondent.
4. The learned counsel for the petitioner Sri Ravi Hegde
submits that the statute in terms of a circular notified by the
Corporation mandates payment of interest on any terminal
benefit. Leave encashment being a terminal benefit also
becomes an entitlement for interest on its delayed payment. He
would seek to place reliance upon several judgments rendered
by the coordinate benches, which are all affirmed by Division
Bench and the SLP against the said orders have been turned
36
down. Those are cases where the coordinate benches have
granted interest at 9% and 7% per annum. Settlement is
arrived at by the Corporation with employees either in the Lok
Adalat or otherwise, where interest at 9% is paid. Therefore, the
learned counsel submits that interest, to all these petitioners,
has to be paid at 9% only. He would submit the prayer be
granted, interest awarded on 25 months of delayed payment.
5. Per-contra, the learned counsel for Corporation
Smt H R Renuka would vehemently refute the submissions. At
the outset, the counsel would contend that the Corporation is
bound to pay interest and it will pay interest on delayed
payment, but not at the rates that the employees are asking, but
at 6% or even the bank interest rates, at the relevant point in
time of retirement of these petitioners, which according to the
counsel was at 5.58%. Since the Corporation is willing to pay
6%, the petitioners should be satisfied with it. The learned
counsel would seek to distinguish all the earlier orders, in
contending that the situation in which those orders are passed or
the Division Bench confirming the orders was different, today,
the Corporation is not in a position to pay regular salary even to
its employees. She takes this Court through the balance sheet
37
appended to the statement of objections, which has shown
consistent losses and contends that the balance sheet shows
consistent losses right from the lock down in the year 2020. She
would thus contend that the payment of terminal benefits,
statutorily to all the employees, is undoubtedly to be paid on
retirement. All other benefits are paid except leave encashment.
She would again reiterate that the Corporation is not shying
away from payment of interest, but owing to its great difficulty
now, even 3% more interest if this Court would grant would run
into several crores, as the size of the organization is mammoth.
She would seek rejection of the claim of these petitioners at 9%
interest and prays that it be restricted to the bank rate at the
relevant point in time or at best at 6%.
6. I have given my anxious consideration to the
submissions made by the learned counsel for the respective
parties and have perused the material on record.
7. The afore-narrated facts are not in dispute. The issue
lies in a narrow compass as what is to be decided is, whether the
employees of the Corporation who have retired on attaining the
age of superannuation are entitled to interest on delayed
38
payment of retirement benefits. The soul retirement benefit that
forms the fulcrum of the lis is leave encashment and the decision
to be rendered is the quantum of interest, either 6% or 9%.
8. The dates of entry into service, retirement, payment of
leave encashment and the amount paid on such delayed
payment are necessary to be drawn in a chart. The chart is as
follows:
39
Sd/-
DHARWAD Advocate for Petitioner
DATE:5.12.2025 Vinaykumar Bhat"
40
Therefore, the petitioners have all been granted leave
encashment with certain delay ranging from 10 months to 25
months, this is an admitted fact. Certain orders are passed by
the coordinate benches granting interest. A coordinate bench of
this Court in the case of SRI. TANAJI S/O SIDDAJI MANE
(T.S MANE) v. THE DIVISIONAL CONTROLLER1, has passed
the following order:
".... .... ....
2. Smt.Veena Hegde learned counsel appearing for the
NWKRTC, stoutly opposed the claim of the petitioners and
contended that there was no provision in the NWKRTC
Regulations, which made the NWKRTC liable for any interest
on the payment of terminal benefits.
3. The dates on which the petitioners retired and the
date on which their benefits paid are as follows.
Petitioners Retire on Benefits paid on Delay
Petitioner No.1 31.07.2020 Gratuity on 10.09.2022
Leave encashment on
31.03.2023.
Petitioner No.2 31.07.2020 Gratuity on 10.09.2022
Leave encashment on
31.03.2023.
Petitioner No.3 31.07.2020 Gratuity on 10.09.2022
Leave encashment on
31.03.2023. 2 years 2
Petitioner No.4 30.06.2021 Gratuity and Leave months
encashment on
31.03.2023
Petitioner No.5 30.06.2021 Gratuity and Leave
encashment on
31.03.2023
Petitioner No.6 VRS Gratuity and Leave
accepted on encashment on
06.08.2021 31.03.2023
1
W.P.100157 of 2024 disposed on 22-02-2024
41
4. It is clear from the above, that there has been an
inordinate delay in settlement of the gratuity and also leave
encashment.
5. It is also settled law that the employer is required
to ensure that the gratuity amount is settled forthwith and
the same principle would also apply to settlement of other
terminal benefits.
6. The Division Bench of this Court in
W.A.No.100420/2023 has come to the conclusion that
interest at the rate of 9% per annum would have to be paid
for any delayed payment of terminal benefits/pensions.
7. In view of the said decision, the respondents will be
liable to pay interest on the gratuity and the leave
encashment amount and the petitioners are entitled to claim
interest at the rate of 9% per annum from the date of their
retirement till the date it was paid.
8. The writ petition is accordingly disposed off.
9. This exercise shall be undertaken and completed
within a period of two months from the date of receipt of
copy of this order.
10. Smt.Veena Hegde, learned counsel is permitted to
file her Vakalath within a period of four weeks."
This is challenged before the Division Bench in W.A.No.100193
of 2024. The Division Bench rejects the appeal in terms of its
order dated 29-07-2024 on the following reasons:
".... .... ....
4. The undisputed facts are that the respondents have
worked as employees of the Corporation and their terminal
benefits like gratuity & leave encashment were paid
belatedly. The learned Single Judge taking note of the
decision of a Co-ordinate Bench of this Court in WA
No.100420/2023, has ordered for payment of interest at the
rate of 9% per annum on the gratuity & leave encashment
42
from the date of their retirement till payment. Insofar as
entitlement of interest for the delayed payment of terminal
benefits of the employee, law is fairly settled. This Court in
the case of Dr. Chandrashekar B. Kambara vs.
Bangalore University & Others (ILR 2003 KAR 2125) has
held that the action of the University in settling the
retirement benefits of the petitioner therein in the pay-scale
of reader was illegal and arbitrary and therefore, the
University was directed to pay interest for the delayed
settlements of retirement benefits at 12% per annum.
Considering the analogy of the aforesaid decision, we are of
the considered view that the learned Single Judge is justified
in directing the award of interest for the delayed settlement
of terminal benefits. The contention of the panel counsel that
Corporation could not make payment due to financial crisis
cannot be a ground to deny the legitimate entitlement of the
employees.
5. Another contention of the Corporation is that the
Government has issued some order whereby rate of interest
is prescribed at 5.54% for the delayed payments. However,
the learned counsel for the appellant is unable to place on
record the said order nor is able to answer as to under which
statute, such order is passed by the State. In the absence of
any cogent and acceptable material, such contention, cannot
be considered. It is a trite law that the retirement benefits
are not a bounty and they are a matter of right of employee
that cannot be withheld at the sweet will or whim of the
employer vide D. S. Nakara Vs. Union of India (1983) 1
SCC 305). In the instant case, admittedly, there is delay in
settling the retirement benefits like gratuity & leave
encashment without any justification. Hence, we are of the
considered view that the learned Single Judge is absolutely
justified in directing appellant/Corporation to pay interest at
the rate of 9% per annum from the date of their retirement
till actual payment.
6. For the aforementioned reasons, we do not find any
error or perversity in the impugned order calling for
interference in the appeal. Hence, the appeal stands
dismissed as being devoid of merits."
A Special Leave Petition is preferred against the said orders. The
Apex Court refuses to entertain the Special Leave Petition. The
43
coordinate bench supra had granted 9% interest following an
earlier Division Bench judgment which had granted 9% interest
in W.A.No.100420 of 2023. The petitioners now seek the same
benefit. As an added circumstance, to buttress the submission,
the petitioners have also placed reliance upon judgments
rendered by the coordinate bench in W.P.No.101519 of 2024 and
connected cases, where the coordinate bench grants interest at
6%, but if it is not paid within 8 weeks, enhances it to 9%.
Therefore, it was a conditional enhancement of 9%. In yet
another judgment in W.P.No.103364 of 2024, the coordinate
bench grants interest at 9% on belated payment towards leave
encashment.
9. Now let me consider the submissions of the learned
counsel for the Corporation Smt H R Renuka. The Corporation
has filed detailed statement of objections. It is the case of the
Corporation that the Corporation is running on borrowed money,
taking loans from the State and with certain conditions of
returning, the State has granted loans. The order dated
31-12-2024 granting loan of Rs.2000 crores reads as follows:
"PÀ£ÁðlPÀ ¸ÀPÁðgÀzÀ £ÀqÀªÀ½UÀ¼ÄÀ
44
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PÀ.PÀ.gÀ.¸Á.¤UÀªÀÄ 141.00
MlÄÖ 2000.00
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F DzÉñÀªÀ£ÀÄß DyðPÀ E¯ÁSÉAiÀÄ n¥Ààt ¸ÀASÉå: DE 444 ªÉZÀÑ-11/2023 (E),
¢£ÁAPÀ:26.12.2024gÀ°è ¤ÃrgÀĪÀ ¸ÀºÀªÀÄwAiÀÄ£ÀéAiÀÄ ºÉÆgÀr¹zÉ.
PÀ£ÁðlPÀ gÁdå¥Á®gÀ DzÉñÁ£ÀĸÁgÀ
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¸ÁjUÉ E¯ÁSÉ"
The balance sheet of the Corporation for the years 2020-21,
2021-22, 2022-23, 2023-24 and 2024-25 are all appended to
the statement of objections. They read as follows:
K.S.R.T.C CENTRAL OFFICES BANGALORE
STATEMENT SHOWING THE DETAILS OF GRANTS RECEIVED FROM GOVERNEMENT
47
OF PATMENT OF SALARY 2020-21
(Amounts Rs.in Laksh)
Sl.
GO No Date Amount Remarks
No
Special grant for release of salary on account of
1 TD 28- 07-05-2020 10176.00
COVID-19
Special grant for release of salary on account of
2 TD 28 07-05-2020 5088.00
COVID-19
Special grant for release of salary on account of
3 TD 28 11-06-2020 5088.00
COVID-19
Special grant for release of salary on account of
4 TD 28 24-07-2020 9664.00
COVID-19
Special grant for release of salary on account of
5 TD 28 24-07-2020 1461.00
COVID-19
Special grant for release of salary on account of
6 TD 28 24-07-2020 2375.00
COVID-19
Special grant for release of salary on account of
7 TD 28 01-09-2020 13500.00
COVID-19
Special grant for release of salary on account of
8 TD 28 21-11-2020 9003.00
COVID-19
TOTAL 56355.00
K.S.R.T.C CENTRAL OFFICES BANGALORE
STATEMENT SHOWING THE DETAILS OF GRANTS RECEIVED FROM GOVERNEMENT
OF PATMENT OF SALARY 2021-22
(Amounts Rs.in Laksh)
Sl.No GO No Date Amount Remarks
Special grant for release of salary on account of
1 TD 28 24-05-2021 10176.00
COVID-19
Special grant for release of salary on account of
2 TD 28 09-07-2021 5088.00
COVID-19
Special grant for release of salary on account of
3 TD 28 23-08-2021 2774.00 COVID-19
Special grant for release of salary on account of
4 TD 28 13-10-2021 5548.00
COVID-19
TOTAL 23586.00
K.S.R.T.C CENTRAL OFFICES BANGALORE
DETAILS OF THE RELESES FROM GOVERNMENT OF KARNATAKA
DURING THE YEAR 2021-22
48
(Rs.in Laksh)
Total Budget
Quarter Allocation GO No Date Total
1 3055-00-190-0-
Student -GEN
10-106
TD 28 TCB
APR-21 SAL 24-05-2021 10176.00
2020
TD 28 TCB
JUN-21 SAL 09-07-2021 5088.00
2020
20265.75
TD 28 TCB
JULY-21 SAL 23-08-2021 2774.00
2020
TD 28 TCB
AUG-21 SAL 13-10-2021 5548.00
2020
20265.75 Total 23586.00
2 3055-00-190-0-
Student -SCP
10-422
TD 47 TCD
Q1 & Q2 06-12-2021 1685.00
2021
TD 47 TCD
Q3 04-02-2022 4503.87
2021
9584.48
TD 47 TCD
07-03-2022 1102.38
2021
TD 47 TCD
Q4 17-03-2022 2293.23
2021
9584.48 Total 9584.48
3 3055-00-190-0-
Student -TSP
10-423
TD 47 TCD
Q1 & Q2 06-12-2021 762.00
2021
TD 47 TCD
04-02-2022 2064.00
2021
4720.72
TD 47 TCD
Q3 07-03-2022 490.82
2021
TD 47 TCD
17-03-2022 1403.90
2021
Q4 4720.72 Total 4720.72
4 Freedom 3055-00-190-0-
fighters 02-106
49
TD 52 TCB
FULL 231.85 29-03-2022 231.85
2021
231.85 Total 231.85
5 3055-00-190-0-
Blind
06-106
TD 52 TCB
FULL 1193.94 29-03-2022 1193.94
2021
1193.94 Total 1193.94
6 Physically 3055-00-190-0-
29-03-2022 1132.74
Handicapped 07-106
TD 52 TCB
FULL 1132.74
2021
1132.74 Total 1132.74
7 Widow of
3055-00-190-0-08-
Freedom 29-03-2022 3.12
106
fighter
TD 52 TCB
FULL 3.12
2021
3.12 l Total 3.12
8 3055-00-190-0-
Sr. Citizens 29-03-2022 2039.52
09-106
TD 52 TCB
FULL 2039.52
2021
2039.52 Total 2039.52
9 Dependents of 3055-00-190-0-
29-03-2022 89.45
Martyrs 11-106
TD 52 TCB
FULL 89.45
2021
89.45 Total 89.45
10 Endosolphan
3055-00-190-0-
affected 29-03-2022 1072.00
13-106
victims
TD 52 TCB
FULL 1072.00
2021
1072.00 Total 1072.00
11 Goa Freedom 3055-00-190-0-
29-03-2022 124.16
fighters 14-106
TD 52 TCB
FULL 124.16
2021
124.16 Total 124.16
5055-00-190-1-
SDP 30-09-2021 1187.50
00-133
12 Q1 & Q2 2375.00 TD 21 TCB 28-01-2022 1187.50
50
2021
TD 21 TCB
Q3 & Q4
2021
2375.00 Total 2375.00
13 5055-00-190-1-00-
CP
135
H1 141.00 -
Total Budget
Quarter GO No Date Total
Allocation
H2 141.00
141.00 Total -
14 5055-00-190-1-
TSP
00-136
H1 23.00
H2
23.00 Total
15 ONE TIME
3055-00-190-0-
SPECIAL
10-106
GRANT
TD 13 TCB
20,000.00 23-03-2022 20,000.00
2022
16 5055-00-190-1-
KGID
00-132
TD 22 TCB
1461.00 12-11-2021 574.50
2021
TD 22 TCB
Q1 & Q2 03-02-2022 886.50
2021
Q3 & Q4 1461.00
1461.00 Total 1461.00
Grand Total 67613.96
K.S.R.T.C CENTRAL OFFICES BANGALORE
DETAILS OF THE RELESES FROM GOVERNMENT OF KARNATAKA
DURING THE YEAR 2022-23
(Rs.in Laksh)
Total Budget
Quarter CO No Date Cash
Allocation
1 3055-00-190-0-
Student-GEN
10-106
TD 37 TCB 07-06-
APR-22 SAL 20,265.75 5,066.5300
2022 2022
51
TD 37 TCB 01-09-
JUN-22 SAL 5,066.5300
2022 2022
TD 37 TCB 10-02-
JULY-22 SAL 4,906.0700
2022 2023
TD 37 TCB 04-03-
AUG-22 SAL 3,554.0000
2022 2023
20,265.75 Total 18,593.1300
Additional
grants
one time TD 33 TCB 23-03-
1,00,000.00 22,500.0000
grant 2022 2023
Lone time TD 33 TCB 04-08-
33,000.00 33,000.0000
grant 2022 2022
TO 01 TCC 16-02-
corpus fund 4,781.00 6,454.0000
2022 PART 1 2023
2 3055-00-190-
Student-SCP
0-10-422
TD 37 TCD 26-05-
Q1 & 02 2,396.1700
2022 (PART) 2022
9,584.69
TD 37 TCD 30-08-
03 2,396.1700
2022 (PART) 2022
TD 37 TCD 30-12-
2,396.1725
2022 (PART) 2022
TD 37 TCD 04-03-
Q4 2,396.1725
2022 (PART) 2023
9,584.69 Total 9,584.6850
3 3055-00-190-0-
Student-TSP
10-423
TO 37 TCD 26-05-
Q1 & Q2 1,180.2100
2022 (PART) 2022
TD 37 TCD 30-08-
03 1,180.2100
2022 (PART) 2022
4,720.82
TD 37 TCD 30-12-
1,180.2050
2022 (PART) 2022
TD 37 TCD 04-03-
Q4 1,180.2050
2022 (PART) 2023
4,720.82 Total 4,720.8300
4 Freedom 3055-00-190-0-
fighters 02-106
FULL 231.845 TD 54 TCB 17-08- 57,96,125.0000
52
2022 2022
TD 54 TCB 13-02-
57,96,125.0000
2022 2023
TD 54 TCB 06-03-
2022 2023 1,15,92,250.0000
231.845 Total 231.8450
5 3055-00-190-0-
Blind
06-106
TD 54 TCB 17-08- 2,98,48,375.000
FULL 1,193.935
2022 2022 0
TD 54 TCB 13-02- 2,98,48,375.000
2022 2023 0
TD 54 TCB 06-03- 5,96,96,750.000
2022 2023 0
1,193.935 Total 1,193.9350
6 Physically 3055-00-190-0-
Handicapped 07-106
TD 54 TCB 17-08- 2,83,18,500.000
FULL 1,132.74
2022 2022 0
TD 54 TCB 13-02- 2,83,18,500.000
2022 2023 0
TD 54 TCB 06-03- 5,66,37,000.000
2022 2023 0
1,132.74 Total 1,132.7400
7 Widow of
3055-00-190-0-
Freedom
08-106
fighter
TD 54 TCB 17-08-
FULL 3.12 77,875.0000
2022 2022
TD 54 TCB 13-02-
77,875.0000
2022 2023
TD 54 TCB 06-03-
1,55,750.0000
2022 2023
3.12 Total 3.1150
8 3055-00-190-0-
Sr. Citizens
09-106
TD 57 TCB 10-08-
FULL 2,039.52 509.8800
2022 2023
TD 54 TCB 13-02-
509.8800
2022 2023
TD 54 TCB 06-03-
1,019.7600
2022 2023
2,039.52 Total 2,039.5200
53
9 Dependents 3053-00-190-0-
of Martyrs 13-106
TD 54 TCB 17-08-
FULL 89.45 22,36,12,50,000
2022 2022
TD 54 TCB 13-02-
22,3612,50,000
2022 2028
TD 54 TCB 06-03-
44,72,25,00,000
2022 2023
89.45 Total 8,94,450
10 Endosolphan 3055-00-190-0-
affected vid 13-106
TD 54 TCB 17-08-
FULL 1072.00 26,80,000
2022 2022
TD 54 TCB 13-02-
26,80,000
2022 2023
TD 54 TCB 06-03-
53,60,000
2022 2023
1072.00 Total 1,07,20,000
11 Goa
3055-00-190-0-
Freedom
14-106
fighters
124.16 TD 54
FULL 17-08-2022 31,03,87,50,000
TCB 2022
TD 54 TCB 13-02-
31,03,875,0,000
2022 2023
TD 54 TCB 06-03-
62,07,75,00,000
2022 2023
124.16 Total 124,1550
11 5055-00-190-1-
SCSP
00-422
TD 28 TCB 09-09-
Q1 & Q2 528750
2022 2022
105.75
TD 28 TCB 21-02-
Q3 & Q4 528750
2022 2023
105.75 Total 105.7500
12 5055-00-190-1-
TSP
00-423
TD 28 TCB 09-09-
H1 8,6250
2022 2022
17.25
TD 28 TCB 21-02-
H2 8,6250
2022 2023
17.25 Total 17.2500
16 KGID 5055-00-190-1-
54
00-132
TD 26 TCB 01-07-
Q1 719.2500
2022 2022
TD 26 TCB 06-09-
Q2 719.2500
2022 2022
2,87,700
TD 26 TCB 16-11-
Q3 719.2500
2022 2022
TD 26 TCB 20-02-
Q4 719.2500
2022 2023
2,87,700 Total 2,877.0000
Total Total
Grand Total 1,03,739,40000
K.S.R.T.C CENTRAL OFFICES BANGALORE
DETAILS OF THE RELESES FROM GOVERNMENT OF KARNATAKA DURING THE
YEAR 2023-24
(Rs.in Laksh)
Total Budget
Quarter GO No Date Cash
Allocation
1 3035-00-
Student-GEN 190-0-10-
106
TD 17 TCB
Q1 31-08-2023 2556.40
2023
TD 17 TCB
Q2 10225.61 17-10-2023 2556.40
2023
TD 17 TCB
Q3 02-01-2024 2556.40
2023
TD 17 TCB
Q4 16-03-2024 2556.40
2023
10225.61 Total 10225.61
2 3055-00-
Student-SCP 190-0-10-
422
TD 17 TCB
Q1 25-05-2023 2592.65
2023 PART
TD 17 TCB
Q2 05-10-2023 438.95
2023
6063.00
TD 15 TCB
Q3 20-12-2023 1515.81
2023 PART 1
TD 15 TCB
Q4 16-03-2024 1515.81
2023 PART 1
55
6063.00 Total 6063.22
3 3055-00-
Student-TSP 190-0-10-
423
TD 17 TCB
Q1 25-05-2023 1144.98
2023 PART
TD 17 TCB
Q2 05-10-2023 193.86
2023
2678.00
TD 15 TCB
Q3 20-12-2023 669.42
2023 PART 1
TD 15 TCB
Q4 16-03-2024 669.42
2023 PART 1
2678.00 Total 2677.68
4 3055-00-
Freedom
190-0-02-
fighters
106
TD 15 TCB
Q1 25.810 08-09-2023 6.45
2023
TD 15 TCB
Q2 07-11-2023 6.45
2023
TD 15 TCB
Q3 09-01-2024 6.45
2023
TD 15 TCB
Q4 16-03-2024 6.45
2023
25.810 Total 25.81
5 3055-00-
Blind 190-0-06-
106
TD 15 TCB
Q1 918.066 08-09-2023 229.52
2023
TD 15 TCB
Q2 07-11-2023 229.52
2023
TD 15 TCB
Q3 09-01-2024 229.52
2023
TD 15 TCB
Q4 16-03-2024 229.52
2023
918.066 Total 918.07
5A 3055-00-
Blind 190-0-06-
422
TD 15 TCB
Q1 & Q2 207.440 14-09-2023 103.72
2023
Q3 TD 15 TCB 06-01-2024 51.86
56
2023 PART 1
TD 15 TCB
Q4 16-03-2024 51.86
2023 PART 1
207.440 Total 207.44
5B 3055-00-
Blind 190-0-06-
423
TD 15 TCB
Q1 & Q2 84.065 14-09-2023 42.03
2023
TD 15 TCB
Q3 06-01-2024 21.02
2023
TD 15 TCB
Q4 16-03-2024 21.02
2023 PART 1
84.065 Total 84.06
6 3055-00-
Physically
190-0-07-
Handicapped
106
TD 15 TCB
Q1 996.50 08-09-2023 249.13
2023
TD 15 TCB
Q2 07-11-2023 249.13
2023
TD 15 TCB
Q3 09-01-2024 249.13
2023
TD 15 TCB
Q4 16-03-2024 249.13
2023
996.50 Total 996.50
6A 3055-00-
Physcally
190-0-07-
Handicapped
422
TD 15 TCB
Q1 & Q2 225.17 14-09-2023 112.58
2023
TD 15 TCB
Q3 06-01-2024 56.29
2023 PART 1
TO 15 TCB
Q4 16-03-2024 56.29
2023 PART 1
225.17 Total 225.17
6B 3055-00-
Physically
190-0-07- 14-09-2023 45.62
Handicapped
423
TO 15 TCB
Q1 & Q2 91.25 06-01-2024 22.81
2023
TD 15 TCB
Q3 16-03-2024 22.81
2023 PART 1
57
Q4 91.25 Total 91.25
7 3055-00-
Widow of TO 15 TCB
190-0-08- 08-09-2023 0.24
Freedom fighter 2023
106
TD 15 TCB
Q1 0.98 07-11-2023 0.24
2023
TD 15 TCB
Q2 09-01-2024 0.24
2023
Q3 16-03-2024 0.24
Q4 0.98 Total 0.98
08-09-2023 387.00
8. 3055-00-
TO 15 TCB
Sr. Citizens 190-0-09- 07-11-2023 387.00
2023
106
TD 15 TCB
Q1 1547.99 09-01-2024 387.00
2023
TD 15 TCB
Q2 16-03-2024 387.00
2023
Q3 1,547.99
Q4 1547.99 Total 1,547.99
174.89
8A. 3055-00-
TD 15 TCB
Sr. Citizens 190-0-09- 14-09-2023 87.44
2023
422
TD 15 TCB
Q1 & Q2 349.78 06-01-2024 87.44
2023 PART 1
TO 15 TCB
Q3 16-03-2024 349.78
2023 PART 1
Q4 Total 349.78
8B 3055-00-
TD 15 TCB
Sr. Citizens 190-0-09- 14-09-2023 70.87
2023
423
TD 15 TCB
Q1 & Q2 141.75 06-01-2024 35.44
2023
TO 15 TCB
Q3 16-03-2024 35.44
2023 PART 1
Q4 Total 141.75
9 3055-00-
Dependents of TO 15 TCB
190-0-11- 08-09-2023 22.36
Martyrs 2023
106
TD 15 TCB
Q1 89.45 07-11-2023 22.36
2023
58
TD 15 TCB
Q2 09-01-2024 22.36
2023
Q3 16-03-2024 22.36
Q4 Total 89.45 89.45
10 3055-00-
Endosolphan TO 15 TCB
190-0-13- 08-09-2023 268.00
affected victims 2023
106
TD 15 TCB
Q1 1072.00 07-11-2023 268.00
2023
TD 15 TCB
Q2 09-01-2024 268.00
2023
Q3 16-03-2024 268.00
Q4 1,072.00 Total 1,072.00
11 3055-00-
Goa TD 15 TCB
190-0-14- 08-09-2023 31.45
Freedomfighters 2023
106
TD 15 TCB
Q1 125.78 07-11-2023 31.45
2023
TD 15 TCB
Q2 09-01-2024 31.45
2023
Q3 16-03-2024 31.45
Q4 125.78 Total 125.78
12 3055-00-
11 Journalist TD 15 TCB
190-0-15- 09-01-2024 15.75
Coupons 2023
106
21.00 16-03-2024 5.25
21.00 Total 21.00
13 10.SHAKTHI 3055-00-
YOJANE- 190-0-16-
GENERAL 105
TD 18 TCB
01-08-2023 4715.12
2023
TD 18 TCB
08-08-2023 2649.78
2023 PART 3
TD 18 TCB
21-08-2023 11076.33
2023
TD 18 TCB
12-09-2023 2693.89
2023
TD 18 TCB
09-10-2023 2772.78
2023
TD 18 TCB 04-11-2023 10804.81
59
2023
TD 18 TCB
02-12-2023 7998.41
2023
TD 18 TCB
02-01-2024 7998.41
2023
TD 18 TCB
03-02-2024 9275.05
2023
TD 18 TCB
03-02-2024 8653.35
2023
TD 18 TCB
02-03-2024 6739.50
2023
TD 18 TCB
13-03-2024 10744.89
2023
Total 86122.33
14 3055-00-
10a.SHAKTHI
190-0-16-
YOJANE-SCP
422
TD 18 TCB
12-09-2023 5724.25
2023
TD 18 TCB
09-10-2023 5724.25
2023
TD 18 TCB
04-11-2023
2023
TD 18 TCB
02-12-2023 2206.49
2023
TD 18 TCB
02-01-2024 2206.49
2023
TD 18 TCB
03-02-2024 1852.25
2023
TD 18 TCB
03-02-2024 1728.10
2023
TD 18 TCB
02-03-2024 1707.56
2023
TD 18 TCB
13-03-2024 3028.49
2023
Total 24177.88
15 3055-00-
10b.SHAKTHI
190-0-16-
YOJANE-TSP
423
TD 18 TCB
12-09-2023 2576.35
2023
TD 18 TCB 09-10-2023 2576.35
60
2023
TD 18 TCB
04-11-2023
2023
TD 18 TCB
02-12-2023 992.86
2023
TD 18 TCB
02-01-2024 992.86
2023
TD 18 TCB
03-02-2024 833.24
2023
TD 18 TCB
03-02-2024 777.39
2023
TD 18 TCB
02-03-2024 768.15
2023
TD 18 TCB
13-03-2024 1362.82
2023
Total 10880.02
TOTAL SHAKTI 121180.23
16 5055-00-
SCSP 190-1-00-
422
TD 41 TCB
H1 25-10-2023 343.00
2023 PART 1
686.00
TD 41 TCB
H2 12-03-2024 343.00
2023 PART 1
686.00 Total 686.00
17 5055-00-
TSP 190-1-00-
423
TD 41 TCB
25-10-2023 139.00
2023 PART 1
278.00
TD 41 TCB
12-03-2024 139.00
2023 PART 1
278.00 Total 278.00
18 5055-00-
KGID 190-5-00-
132
Q1 & Q2 19-10-2023 1518
TD 28 TCB
Q3 2023 30-01-2024 759
TD 28 TCB
Q4 3036.00 2023 12-03-2024 759
3036.00 Total 3036
19 Grants for 5055-00-
61
vehicle 104-0-01-
Purchase 132
TD 30 TCB
10,000.00 2023 03-11-2023 6235.44
TD 30 TCB
2023 29-02-2024 2.333.20
TD 30 TCB
2023 28-03-2024 1,431.36
10000.00 Total 10000.00
20 Un spent
Amount SCSP &
TSP
3055-00-
2022-80-107-0- 190-0-10- TD 16 TCB
07-422 422 2024 20-03-2024 122.24
3055-00-
2022-80-107-0- 190-0-10- TD 16 TCB
07-423 423 2024 20-03-2024 53.75
Total 175.99
Grand Total 160219.8
20 MV TAX
EXEMPTION TD 30 TCB
FOR 2023-24 2023 03-11-2023 24352
-
Total of MV
- Tax 24352
K.S.R.T.C CENTRAL OFFICES BANGALORE
DETAILS OF THE RELESES FROM GOVERNMENT OF KARNATAKA
DURING THE YEAR 2024-25
(Rs.in Laksh)
Total
Budget
Quarter GO No Date Total
Allocation
1 3055-00-
190-0-10-
Student-GEN 106
TD 33 TCB 20-06-
Q1 12405.61 2024 2024 3101.40
62
TD 33 TCB 28-08-
Q2 2024 2024 3101.40
TD 33 TCB 15-11-
Q3 2024 2024 3101.40
TD 33 TCB 15-02-
Q4 2024 2025 3101.40
12405.61 Total 12405.60
2 3055-00-
190-0-10-
Student-SCP 422
TD 31 TCB 04-06-
Q1 2024 2024 1932.97
TD 31 TCB 20-09-
Q2 7731.87 2024 2024 1932.97
TD 31 TCB 19-12-
Q3 2024 2024 1932.97
TD 31 TCB 11-02-
Q4 2024 2024 1932.97
7731.87 Total 7731.87
3 3055-00-
190-0-10-
Student-TSP 423
TD 31 TCB 04-06-
Q1 2024 2024 923.62
TD 31 TCB 20-09-
Q2 2024 2024 923.62
TD 31 TCB 19-12-
Q3 2024 2024 923.62
TD 31 TCB 11-02-
Q4 3694.47 2024 2024 923.62
3694.47 Total 3694.47
4 3055-00-
Freedom 190-0-02-
fighters 106
TD 34 TCB 25-06-
Q1 2024 2024 4.84
TD 34 TCB 29-08-
Q2 19.358 2024 2024 4.84
TD 34 TCB 14-11-
Q3 2024 2024 4.84
TD 34 TCB 15-02-
Q4 2024 2025 4.84
19.358 Total 19.36
63
5 3055-00-
190-0-05-
Blind 106 25-06-2024 172.14
TD 34 TCB 29-08-
Q1 2024 2024 172.14
TD 34 TCB 14-11-
Q2 688.552 2024 2024 172.14
TD 34 TCB 15-02-
Q3 2024 2025 172.14
TD 34 TCB
Q4 2024 688.55
688.552
Total
5A 3055-00-
190-0-06-
Blind 422
TD 32 TCB 03-06-
Q1 2024 2024 38.9
TD 32 TCB 20-09-
Q2 155.58 2024 2024 38.9
TD 32 TCB 27-11-
Q3 2024 2024 38.9
TD 32 TCB 13-02-
Q4 2024 2025 38.9
155.580 Total 155.58
5B 3055-00-
190-0-06-
Blind 423
TD 32 TCB 03-06-
Q1 2024 2024 15.76
TD 32 TCB 20-09-
Q2 2024 2024 15.76
TD 32 TCB 27-11-
Q3 2024 2024 15.76
TD 32 TCB 13-02-
Q4 2024 2025 15.76
63.050 Total 63.05
6 3055-00-
Physcally 190-0-07-
Handicapped 106
TD 34 TCB 25-06-
Q1 747.38 2024 2024 186.84
Q2 TD 34 TCB 29-08- 186.84
64
2024 2024
TD 34 TCB 14-11-
Q3 2024 2024 186.84
TD 34 TCB 15-02-
2024 2025 186.84
747.38 Total 747.38
3055-00-
Physically
6A 190-0-07-
Handicapped
422
TD 32 TCB 03-06-
Q1 42.22
2024 2024
TD 32 TCB 20-09-
Q2 42.22
2024 2024
168.87
TD 32 TCB 27-11-
Q3 42.22
2024 2024
TD 32 TCB 13-02-
Q4 42.22
2024 2025
168.87 Total 168.87
3055-00-
Physically
6B 190-0-07-
Handicapped
423
TD 32 TCB 03-06-
Q1 17.11
2024 2024
TD 32 TCB 20-09-
Q2 17.11
2024 2024
68.44
TD 32 TCB 27-11-
Q3 17.11
2024 2024
TD 32 TCB 13-02-
Q4 17.11
2024 2025
68.44 Total 68.44
3055-00-
Widow of
7 190-0-08-
Freedom fighter
106
TD 34 TCB 25-06-
Q1 0.18
2024 2024
TD 34 TCB 29-08-
Q2 0.18
2024 2024
0.73
TD 34 TCB 14-11-
Q3 0.18
2024 2024
TD 34 TCB 15-02-
Q4 0.18
2024 2025
0.73 Total 0.72
8 Sr. Citizens 3055-00-
65
190-0-09-
106
TD 34 TCB 25-06-
Q1 290.25
2024 2024
TD 34 TCB 29-08-
Q2 1,161.00 290.25
2024 2024
TD 34 TCB 14-11-
Q3 290.25
2024 2024
TD 34 TCB 15-02-
Q4 290.25
2024 2025
1,161.00 Total 1,161.00
3055-00-
8A Sr. Citizens 190-0-09-
422
TD 32 TCB 03-06-
Q1 65.58
2024 2024
TD 32 TCB 20-09-
Q2 65.58
2024 2024
262.33
TD 32 TCB 27-11-
Q3 65.58
2024 2024
TD 32 TCB 13-02-
Q4 65.58
2024 2025
262.33 Total 262.33
3055-00-
8B Sr. Citizens 190-0-09-
423
TD 32 TCB 03-06-
Q1 26.58
2024 2024
TD 32 TCB 20-09-
Q2 26.58
2024 2024
106.31
TD 32 TCB 27-11-
Q3 26.58
2024 2024
TD 32 TCB 13-02-
Q4 26.58
2024 2025
106.31 Total 106.31
3055-00-
Dependents of
9 190-0-11-
Martyrs
106
TD 34 TCB 25-06-
Q1 67.08 16.77
2024 2024
TD 34 TCB 29-08-
Q2 16.77
2024 2024
Q3 TD 34 TCB 14-11- 16.77
66
2024 2024
TD 34 TCB 15-02-
Q4 16.77
2024 2025
67.08 Total 67.08
3055-00-
Endosolphan
10 190-0-13-
affected victims
106
TD 34 TCB 25-06-
Q1 201.00
2024 2024
TD 34 TCB 29-08-
Q2 201.00
2024 2024
804.00
TD 34 TCB 14-11-
Q3 201.00
2024 2024
TD 34 TCB 15-02-
Q4 201.00
2024 2025
3055-00-
Goa 190-0-14-
Freedomfighters 106
TD 34 TCB 25-06-
11 Q1
2024 2024 23.59
TD 34 TCB 29-08-
Q2
2024 2024 23.59
TD 34 TCB 14-11-
Q3
2024 2024 23.59
TD 34 TCB 15-02-
2024 2025 23.59
Q4 94.34 Total 94.36
3055-00-
12 11. Journalist 190-0-15- TD 34 TCB 25-06-
Coupons 106 2024 2024 5.25
TD 34 TCB 29-08-
2024 2024 5.25
TD 34 TCB 14-11-
2024 2024 5.25
TD 34 TCB 15-02-
21 2024 2025 5.25
21.00 Total 21.00
10.SHAKTHI 3055-00-
13 YOJANE - 190-0-16- TD 22 TCB 03-05-
GENERAL 106 2024 2024 11,281.61
TD 22 TCB 03-05-
135379 2024 2024 11,281.61
67
TD 22 TCB 05-06-
2024 2024 11,281.61
TD 22 TCB 11-07-
2024 2024 11,281.61
TD 22 TCB 08-08-
2024 2024 11,281.61
TD 22 TCB 18-09-
2024 2024 11,281.61
TD 22 TCB 14-10-
2024 2024 11,281.61
TD 22 TCB 07-11-
2024 2024 11,281.61
TD 22 TCB 04-12-
2024 2024 11,281.61
TD 72 TCB 07-12-
2024(P-1) 2024 8,655.00
TD 22 TCB 03-01-
2024 2025 11,281.61
TD 22 TCB 17-02-
2024 2025 11,281.61
TD 22 TCB 12-03-
2024 2025 2,626.61
Total 1,35,379.32
3055-00-
14 10b.SHAKTHI 190-0-16- TD 22 TCB 03-05-
YOJANE - SCP 422 2024 2024 3,169.00
TD 22 TCB 03-05-
38,028.00 2024 2024 3,169.00
TD 22 TCB 05-06-
2024 2024 3,169.00
TD 22 TCB 11-07-
2024 2024 3,169.00
TD 22 TCB 08-08-
2024 2024 3,169.00
TD 22 TCB 18-09-
2024 2024 3,169.00
TD 22 TCB 14-10-
2024 2024 3,169.00
TD 22 TCB 07-11-
2024 2024 3,169.00
TD 22 TCB 04-12-
2024 2024 3,169.00
TD 22 TCB 03-01- 3,169.00
68
2024 2025
TD 22 TCB 17-02-
2024 2025 3,169.00
TD 22 TCB 12-03-
2024 2025 3,169.02
Total 38,028.02
3055-00-
15 10b.SHAKTHI 190-0-16- TD 22 TCB 03-05-
YOJANE - TSP 423 2024 2024 1,426.05
TD 22 TCB 03-05-
2024 2024 1,426.05
TD 22 TCB 05-06-
2024 2024 1,426.05
TD 22 TCB 11-07-
2024 2024 1,426.05
TD 22 TCB 08-08-
2024 2024 1,426.05
TD 22 TCB 18-09-
2024 2024 1,426.05
TD 22 TCB 14-10-
2024 2024 1,426.05
TD 22 TCB
2024 07-11-2024 1,426.05
TD 22 TCB
2024 04-12-2024 1,426.05
TD 22 TCB
2024 03-01-2025 1,426.05
TD 22 TCB
2024 17-02-2025 1,426.05
TD 22 TCB
17,113.00 2024 12-03-2025 1,426.05
Total 17,112.60
TOTAL SHAKTI 1,90,519.94
5055-00-
190-1-00-
16 SCSP 422
H1 -
H2 686.00 -
686.00 Total -
5055-00-
190-1-00-
17 TSP 423
278.00
H1 TD 65 TCB 11-11- 139.00
69
2024 2024
TD 65 TCB 13-02-
H2 2024 2024 139.00
278.00 Total 278.00
5055-00-
190-1-00-
18 KGID 132
TD 38 TCB 23-07-
Q1 2024 2024 759.00
TD 38 TCB 08-11-
Q2 2024 2024 759.00
TD 38 TCB 12-02-
Q3 & Q4 3,036.00 2024 2025 1,518.00
Total 3,036.00 3,036.00
MV TAX
EXEMPTION
20 FOR 2024-25
3055-00-
190-0-10- TD 28 TCB
Student-GEN 106 2024 06.02.2025 24,811.22
TD 28 TCB
28275 2024 28.03.2025 3,463.78
Total of MV
Tax 28,275.00
TOTAL 2,51,054.98 2,50,368.91
K.S.R.T.C. CENTRAL OFFICES WORKING RESULTS
Particulars 2019-20 2020-21 2021-22 2022-23 2023-24
REVENUE
Traffic Revenue-Corpn. 3182.26 1569.71 2037.58 3346.59 3995.78
Other Revenue
Cargo Trucks
Income from Toll Fee 107.79 54.52 78.03 140.23 198.25
Commercial Establishment 49.89 25.48 40.39 54.76 58.82
Advertisement 9.55 1.14 7.17 10.12 10.77
Sale of Scrap 12.08 29.56 23.14 27.59 13.01
Financial Income 3.22 4.23 20.21 2.97 3.92
Misc Income 24.27 22.14 16.69 27.53 15.32
Total 206.80 137.07 185.62 263.20 300.10
70
Grants from Govt. 401.94 565.14 635.89 963.89 248.53
TOTAL REVENUE 3791.00 2271.92 2859.09 4573.68 4544.41
Less Shakti Shortfall
TOTAL REVENUE 3791.00 2271.92 2859.09 4573.68 4544.41
Total Revenue earned per
315.92 189.33 238.26 381.14 378.70
mont
Total Revenue earned per
10.39 6.22 7.83 12.53 12.45
day
EXPENDITURE
Variable Cost
MV Tax 177.90 88.07 1.36 186.66 2.03
Depreciation Buses 196.70 131.34 121.70 128.19 85.44
Diesel (Power) 1401.24 774.30 1158.72 1821.00 1826.46
Tyres and Tubes 61.46 22.94 44.20 72.75 79.22
Spare Parts 73.82 22.54 40.41 80.05 97.39
Lubricants 15.73 6.39 9.42 17.30 18.75
Other Stores 21.58 9.25 13.09 25.21 29.15
Batteries & Electrical
5.71 4.02 4.13 5.11 5.24
Items.
EV Vehicles on Hire Basis
41.44
(GCC)
Reconditioning 28.96 33.26 34.96 33.23 46.08
TOTAL Variable Cost 1983.10 1092.11 1427.99 2369.50 2231.20
FIXED COST
Staff Cost 1673.08 1534.50 1583.26 1817.11 2167.64
Bridge Fee 77.46 45.49 59.39 97.33 129.64
MACT 47.08 42.03 45.29 125.28 61.58
Depriciation on Other
24.39 25.37 24.03 24.05 26.62
Assets
Overheads 119.99 81.08 116.06 162.36 207.87
Interest 23.46 32.49 26.38 20.94 15.29
TOTAL FIXED COST 1965.46 1760.96 1854.41 2247.07 2608.64
TOTAL EXPENDITURE 3948.56 2853.07 3282.40 4616.57 4839.84
Total Expenditure per
329.05 237.76 273.53 384.71 403.32
month
Total Expenditure per day 10.82 7.82 8.99 12.65 13.26
Profit (+)/Loss(-) -157.56 -581.15 -423.31 -42.89 -295.43
What unmistakably emerges from a conjoint reading of
the balance sheets quoted hereinabove, the series of
71
Government Orders issued during COVID-19 period and
the undisputed factual matrix are that the respondent-
Corporation has been functioning under sustained and
severe financial distress from the financial year 2020-21
onwards, continuing atleast until 2024-25.
10. It is in public domain, the onset of COVID-19
pandemic was not a routine economic disruption, it was
an unprecedented global calamity. Lockdowns imposed
nationwide brought public transport operations to a
grinding halt, extinguishing the primary source of revenue
for Transport Corporations. During this period, the
legitimate cries of employees for payment of salaries and
equally legitimate demands of retirees for settlement of
terminal benefits rose sharply. The State, conscious of its
obligations and gravity of the situation, intervenes by
extending special financial grants to the Transport
Corporations through a series of Government Orders
beginning from 24-07-2020. The Government Order dated
24-07-2020, which was for the first time during COVID-19
72
passed imposing certain conditions for release of grants reads as
follows:
"PÀ£ÁðlPÀ ¸ÀPÁðgÀzÀ £ÀqÀªÀ½UÀ¼ÄÀ
«µÀAiÀÄ: P ÉÆgÉÆãÀ ªÉÊgÀ¸ï (COVID-19) ¸ÁAPÁæ«ÄPÀ gÉÆÃUÀzÀ
»£É߯ÉAiÀÄ°è ¸ÁjUÉ ¸ÀA¸ÉÜUÀ¼À £ËPÀgÀjUÉ dÆ£ï-2020gÀ ªÀÄvÀÄÛ dįÉÊ-2020gÀ
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2. ¸ÀPÁðgÀzÀ DzÉñÀ ¸ÀASÉå:nr 28 n¹© 2020(¨sÁ),
¢£ÁAPÀ:11.06.2020.
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PÉÃPÀ: ¯ÉPÀ: ¹éw «ªÀgÀuÉ: 452 ¢£ÁAPÀ:09.06.2020.
4. DyðPÀ E¯ÁSÉAiÀÄ DzÉñÀ ¸ÀASÉå: J¥sï.r 71 ©.Dgï.J¸ï 2020,
¢£ÁAPÀ22.07.2020.
¥À¸ÁÛªÀ£É:-
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C¢üPÁj/¹§âA¢UÀ¼À K¦æ¯ï ªÀÄvÀÄÛ ªÉÄÃ-2020gÀ ªÀiÁºÉUÀ¼À ªÉÃvÀ£ÀzÀ ªÉZÀÑPÁÌV PÀæªÀĪÁV gÀÆ.487.515
PÉÆÃnUÀ¼ÀÄ ªÀÄvÀÄÛ gÀÆ.162.50 PÉÆÃnUÀ¼À C£ÀÄzÁ£ÀªÀ£ÀÄß ©qÀÄUÀqÉ ªÀiÁqÀ¯ÁVzÉ.
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DzÁAiÀÄzÀ°è PÉÆgÀvÉAiÀiÁVgÀÄvÀÛzÉ. ¤UÀªÀÄUÀ¼À DyðPÀ ¥Àj¹ÜwAiÀÄ£ÀÄß ¤¨sÁ¬Ä¸À®Ä ºÀ®ªÀÅ PÀæªÄÀ UÀ¼À£ÄÀ ß
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PÉÆÃnUÀ¼À£ÀÄß ©qÀÄUÀqÉUÉƽ¸ÀĪÀAvÉ ¥Àæ¸ÁÛªÀ£É ¸À°è¹gÀÄvÁÛgÉ.
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gÀÆ.46600 PÉÆÃnUÀ¼À£ÀÄß ºÉZÀÄѪÀjAiÀiÁV ªÀÄAdÆgÀÄ ªÀiÁrzÉ.
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dįÉÊ-2020 ªÀiÁºÀUÀ¼À ªÉÃvÀ£À ªÉZÀÑPÁÌV C£ÀÄzÁ£ÀªÀ£ÀÄß ©qÀÄUÀqÉUÉƽ¸À®Ä F PÀ¼ÀPÀAqÀAvÉ DzÉò¹zÉ.
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2020-21£Éà ±Á°£À DAiÀĪÀåAiÀÄzÀ°è MzÀV¹gÀĪÀ C£ÀÄzÁ£ÀzÀ°è ®¨sÀå«gÀĪÀ C£ÀÄzÁ£ÀzÆ É A¢UÉ
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CzÀgÀAvÉ, ¸ÁjUÉ ¸ÀA¸ÉÜUÀ¼À C¢üPÁj/¹§âA¢UÀ¼À, dÆ£ï-2020 ªÀÄvÀÄÛ dįÉÊ-2020gÀ ªÀiÁºÉUÀ¼À
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C£ÀÄzÁ£ÀªÀ£ÀÄß ¥Àæ¸ÀPÀÛ ¸Á°£À°è MzÀV¸À¯ÁUÀĪÀÅ¢®è,
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4. UÀ½PÉ gÀeÉ £ÀUÀ¢ÃPÀgÀt ªÀÄvÀÄÛ vÀÄnÖ¨ÀsvÉå ºÉZÀѼÀªÀ£ÀÄß ¥ÁªÀw¸ÀvÀPÀÌzÀÝ®è.
5. C£ÀªÀ±ÀåPÀ ºÀÄzÉÝUÀ¼À£ÀÄß PÀrvÀUÉƽ¹, ºÀÄzÉÝUÀ¼À UÁvÀæªÀ£ÀÄß ¥ÀÅ£Àgï gÀa¸ÀĪÀÅzÀÄ ºÉaÑ£À ªÀÄvÀÄÛ
C£ÀªÀ±ÀåPÀ ºÀÄzÉÝUÀ¼À£ÀÄß ¸ÀgÀAqÀgï ªÀiÁqÀĪÀÅzÀÄ.
6. ¸ÀPÁðgÀzÀ ªÀÄvÀÄÛ ¸ÀA¸ÉÜAiÀÄ ¸ÀéAvÀ ¤¢üAiÀÄr AiÀiÁªÀÅzÉà §AqÀªÁ¼À PÁªÀÄUÁjUÀ¼À£ÄÀ ß
PÉÊUÉwÛPÉƼÀîvÀPÀÌzÀ®è. EzÀgÀr PÀ¤µÀ× ªÉZÀѪÀ£ÀÄß ¹Ã«ÄvÀUÉƽ¸ÀĪÀÅzÀÄ.
7. ¸ÀA¸ÉÜUÉ ¹éÃPÀÈvÀªÁUÀ¨ÉÃPÁVgÀĪÀ ¨ÁrUÉ ªÀÄwÛvÀgÉ ¹éÃPÀÈwUÀ¼À£ÀÄß PÀqÁØAiÀĪÁV ªÀ¸Æ
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8. ¥À¸ÀPÀÛ ¸Á°£À°è AiÀiÁªÀÅzÉà ºÉƸÀ §¸ï RjâAiÀÄ ¥ÀæQæAiÉÄAiÀÄ£ÀÄß ªÀiÁqÀvÀPÀÌzÀÝ®è ºÁUÀÆ
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9. ¥Àæ¸ÀPÀÛ ¸Á°UÉ ±Á¯Á/PÁ¯ÉÃdÄUÀ¼ÀÄ vÉgÀzÀ°è GavÀ/jAiÀiÁ¬Äw §¸ï ¥Á¸À£ÀÄß «vÀj¹zÀ°è
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10. ¥Àæ¸ÀPÀÛ ¸Á°£À°è §AqÀªÁ¼À ¯ÉPÀÌ ²Ã¶ðPÉAiÀÄrAiÀÄÆ M¼ÀUÉÆAqÀAvÉ ««zsÀ ¯ÉPÀÌ ²Ã¶ðPÉUÀ¼Àr
J¸ï.¹.¦/n.J¸ï.¦ PÁAiÀÄðPÀæªÀĪÀ£ÀÄß ºÉÆgÀvÀÄ¥Àr¹ DAiÀĪÀåAiÀÄzÀ°è MzÀV¹gÀĪÀ C£ÀÄzÁ£ÀªÀ£ÄÀ ß
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11. ºÉZÀÄѪÀjAiÀiÁV MzÀV¹gÀĪÀ C£ÀÄzÁ£ÀªÀ£ÀÄß 2020-21£Éà ¸Á°£À ¥ÀÇgÀPÀ CAzÁdÄUÀ¼À 1£ÉÃ
PÀAw£À°è MzÀV¸ÀĪÀ ªÀÄÆ®PÀ PÀæªÀħzÀÞUÉƽ¸À¯ÁUÀĪÀÅzÀÄ.
©qÀÄUÀqÉ ªÀiÁqÀ¯ÁzÀ C£ÀÄzÁ£ÀªÀ£ÀÄß £Á®ÄÌ ¸ÁjUÉ ¸ÀA¸ÉÜUÀ¼À ªÀåªÀ¸ÁÜ¥ÀPÀ ¤zÉÃð±ÀPÀgÄÀ UÀ¼ÄÀ ,
DAiÀÄÄPÀÛgÀÄ, ¸ÁjUÉ ªÀÄvÀÄÛ gÀ¸ÉÛ ¸ÀÄgÀPÀëvÉ, ¨ÉAUÀ¼ÀÆgÀÄ EªÀjAzÀ '¥ÉìÄøï gÀ²Ã¢UÉ ªÉÄÃ®Ä gÀÄdÄ ¥ÀqÉzÄÀ
gÁdå ºÀÄdÆgÀÄ ReÁ£É¬ÄAzÀ qÁæ ªÀiÁqÀ®Ä C£ÀĪÀÄw ¤ÃrzÉ.
F DzÉñÀªÀ£ÀÄß DyðPÀ E¯ÁSÉAiÀÄÄ n¥Ààt ¸ÀASÉå: DE 171 ªÉZÀÑ 11/2020 (E) ¢£ÁAPÀ:23-
07-2020gÀ°è ¤ÃrgÀĪÀ ¸ÀºÀªÀÄwAiÀÄ£ÀßAiÀÄ ºÉÆgÀr¹zÉ.
PÀ£ÁðlPÀ gÁdå¥Á®gÀ DzÉñÁ£ÀĸÁgÀ
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¸ÁjUÉ E¯ÁSÉ.
Likewise, to the next year, another Government Order springs on
24-05-2021. It reads as follows:
"PÀ£ÁðlPÀ ¸ÀPÁðgÀzÀ £ÀqÀªÀ½UÀ¼ÄÀ
«µÀAiÀÄ: PÉÆgÉÆãÀ ªÉÊgÀ¸ï (COVID-19) ¸ÁAPÁæ«ÄPÀ gÉÆÃUÀzÀ 2£Éà C¯ÉAiÀÄ
wêÀÅvÉAiÀÄ »£É߯ÉAiÀÄ°è ¸ÁjUÉ ¸ÀA¸ÉÜUÀ¼À £ËPÀgÀjUÉ K¦æ¯ï ªÀÄvÀÄÛ ªÉÄÃ-2021gÀ
ªÀiÁºÉUÀ¼À ªÉÃvÀ£À ¥ÁªÀw¸À®Ä C£ÀÄzÁ£ÀªÀ£ÀÄß ©qÀÄUÀqÉ ªÀiÁqÀĪÀ §UÉÎ,.
NzÀ¯ÁVzÉ: ªÀåªÀ¸ÁÜ¥ÀPÀ ¤zÉÃð±ÀPÀgÀÄ, PÀ.gÁ.gÀ.¸Á.¤UÀªÀÄ, EªÀgÀ ¥ÀvÀæ ¸ÀASÉå: PÀgÁ¸À:
PÉÃPÀ: ¯É¥À: ¹Üw«ªÀgÀuÉ: 338: 2021-22, ¢£ÁAPÀ: 28.04.2021.
¥Àæ¸ÁÛªÀ£É:-
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¥Àæ¸ÀÄÛvÀ zÉñÁzÀåAvÀ PÉÆëqï-19gÀ JgÀqÀ£Éà C¯ÉAiÀÄÄ wêÀæªÁV ºÀ§ÄâwÛgÀĪÀÅzÀjAzÀ, ¸ÉÆÃAQ£À
¤AiÀÄAvÀætPÁÌV ¸ÀPÁðgÀªÀÅ ¢£ÁAPÀ 23-04-2021jAzÀ ªÁgÁAvÀåzÀ ¯ÁPïqË£À£ÀÄß ºÁUÀÆ ¢£ÁAPÀ 27-
04-2021jAzÀ ªÀÄÄA¢£À 14 ¢£ÀUÀ¼ÀªÀgÉUÉ PÀgÉÆãÁ PÀ¥ÇÀ ð eÁj ªÀiÁrgÀÄvÀÛzÉ F ¸ÀAzÀ¨ÀsðzÀ°è
¸ÁªÀðd¤PÀgÀ ZÀ®£ÀªÀ®£ÀUÀ¼À£ÀÄß ¤§Að¢ü¹, ¸ÁjUÉ ¸ÀA¸ÉÜUÀ¼À ªÁºÀ£ÀUÀ¼À PÁAiÀiÁðZÀgÀuÉAiÀÄ£ÀÄß
¸ÀA¥ÀÇtðªÁV ¸ÀÜVvÀUÉƽ¸À®Ä DzÉò¸À¯ÁVgÀÄvÀÛzÉ C®èzÉ, ¢£ÁAPÀ 07-04-2021jAzÀ 15 ¢£ÀUÀ¼ÀªÀgÉUÉ
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DzÁAiÀÄ ¸ÀAUÀæºÀªÁUÀzÉ, ¸ÁjUÉ ¸ÀA¸ÉÜUÀ¼ÀÄ DyðPÀ ¸ÀAPÀµÀÖzÀ°è ¹®ÄQªÉ. ¥Àæ¸ÀÄÛvÀ «¢ü¹gÀĪÀ ¤§AðzsÀªÀ£ÄÀ ß
vÉgÀªÀÅUÉƽ¹zÀ £ÀAvÀgÀ, ¸ÁjUÉ PÁAiÀiÁðZÀgÀuÉ ¥ÁægÀA¨sÀUÉÆAqÀgÀÆ ¸ÀºÀ AiÉÆÃavÀ ¸ÁjUÉ DzÁAiÀĪÀÅ
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K¦æ¯ï-2021jAzÀ dÆ£ï-2021gÀªÀgÀV£À ªÉÃvÀ£À ¥ÁªÀw¸À®Ä £ÀUÀzÀÄ PÉÆgÀvÉ JzÀÄj¸À¨ÉÃPÁVgÀĪÀÅzÀjAzÀ,
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1. £Á®ÆÌ, ¸ÁjUÉ ¸ÀA¸ÉÜUÀ¼ÀÄ DyðPÀ ¤§AzsÀ£ÉUÀ¼À£ÀÄß PÀlÄÖ¤mÁÖV ¥Á°¸ÀvÀPÀÌzÀÄÝ.
2. ¸ÀA¸ÉÜUÀ¼ÀÄ ¹§âA¢AiÀĪÀjUÉ ªÉÃvÀ£ÀªÀ£ÀÄß ºÉÆgÀvÀÄ¥Àr¹ MzÀV¸ÀĪÀ EvÀgÀ ¨sÀvÉå ªÀÄvÀÄÛ DyðPÀ
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3. UÀ½PÉ gÀeÉ £ÀUÀ¢ÃPÀgÀt ªÀÄvÀÄÛ vÀÄnÖ¨ÀsvÉå ºÉZÀѼÀªÀ£ÀÄß ¥ÁªÀw¸ÀvÀPÀÌzÀÝ®è.
4. C£ÀªÀ±ÀåPÀ ºÀÄzÉÝUÀ¼À£ÀÄß PÀrvÀUÉƽ¹, ºÀÄzÉÝUÀ¼À UÁvÀæªÀ£ÀÄß ¥ÀÅ£ÀgïgÀa¸ÀĪÀÅzÀÄ, ºÉaÑ£À ªÀÄvÀÄÛ
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5. ¸ÀPÁðgÀzÀ ªÀÄvÀÄÛ ¸ÀA¸ÉÜAiÀÄ ¸ÀéAvÀ ¤¢üAiÀÄr AiÀiÁªÀÅzÉà §AqÀªÁ¼À PÁªÀÄUÁjUÀ¼À£ÄÀ ß
PÉÊUÉwÛPÉƼÀîvÀPÀÌzÀ®è.
6. ¸ÀA¸ÉÜUÉ ¹éÃPÀÈvÀªÁUÀ¨ÉÃPÁVgÀĪÀ ¨ÁrUÉ ªÀÄwævÀgÀ ¹éÃPÀÈwUÀ¼À£ÀÄß PÀqÁØAiÀĪÁV ªÀ¸Æ
À ®Ä
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7. ¥Àæ¸ÀPÀÛ ¸Á°£À°è ªÀÄÄA¢£À DzÉñÀzÀªÀgÉUÉ AiÀiÁªÀÅzÉà ºÉƸÀ §¸ï Rjâ ªÀQæAiÉÄAiÀÄ£ÀÄß
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8. ¥Àæ¸ÀPÀÛ ¸Á°UÉ ±Á¯Á/PÁ¯ÉÃdÄUÀ¼ÀÄ vÉgÀzÀ°è GavÀ/jAiÀiÁ¬Äw §¸ï ¥Á¸À£ÀÄß «vÀj¹zÀ°è
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MzÀV¸À¯ÁUÀĪÀÅ¢®è. EvÀgÉ §¸ï ¥Á¸ï jAiÀiÁ¬Äw PÀÆqÀ F ¸Á°£À°è ®¨sÀå¥Àr¸À¯ÁUÀĪÀÅ¢®è.
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DAiÀÄÄPÀÛgÀÄ, ¸ÁjUÉ ªÀÄvÀÄÛ gÀ¸ÉÛ ¸ÀÄgÀPÀëvÉ, ¨ÉAUÀ¼ÀÆgÀÄ EªÀjAzÀ ¥ÉìÄøï gÀ²Ã¢UÉ ªÉÄÃ®Ä gÀÄdÄ ¥ÀqÉzÄÀ
gÁdå ºÀÄdÆgÀÄ ReÁ£É¬ÄAzÀ qÁæ ªÀiÁqÀ®Ä C£ÀĪÀÄw ¤ÃrzÉ..
F DzÉñÀªÀ£ÀÄß DyðPÀ E¯ÁSÉAiÀÄÄ n¥Ààt ¸ÀASÉå: DE 219 ªÉZÀÑ 11/2021 E ¢£ÁAPÀ: 19-
05-2021gÀ°è ¤ÃrgÀĪÀ ¸ÀºÀªÀÄwAiÀÄ£ÀéAiÀÄ ºÉÆgÀr¹zÉ.
PÀ£ÁðlPÀ gÁdå¥Á®gÀ DzÉñÁ£ÀĸÁgÀ
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The third Government Order on 09-07-2021 is as follows:
"PÀ£ÁðlPÀ ¸ÀPÁðgÀzÀ £ÀqÀªÀ½UÀ¼ÄÀ
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«µÀAiÀÄ: PÉÆgÉÆãÀ ªÉÊgÀ¸ï (COVID-19) ¸ÁAPÁæ«ÄPÀ gÉÆÃUÀzÀ 2£Éà C¯ÉAiÀÄ
wêÀævÉAiÀÄ »£É߯ÉAiÀÄ°è ¸ÁjUÉ ¸ÀA¸ÉÜUÀ¼À £ËPÀgÀjUÉ dÆ£ï-2021gÀ ªÀiÁºÉAiÀÄ
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NzÀ¯ÁVzÉ: 1. ¸ÀPÁðgÀzÀ DzÉñÀ ¸ÀASÉå: nr 28 n¹« 2020, ¢£ÁAPÀ:24.05.2021.
2. ªÀåªÀ¸ÁÜ¥ÀPÀ ¤zÉÃð±ÀPÀgÀÄ, PÀ.gÁ.gÀ.¸Á.¤UÀªÀÄ, EªÀgÀ ¥ÀvÀæ ¸ÀASÉå: PÀgÁ¸À:
PÉÃPÀ: ¯É¥À: ¹Üw«ªÀgÀuÉ: 678: 2021-22, ¢£ÁAPÀ: 28.06.2021.
3. ¸ÀPÁðgÀzÀ DzÉñÀ ¸ÀASÉå: nr 28 n¹© 2020, ¢£ÁAPÀ:08.07.2021
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gÁdå gÀ¸ÉÛ ¸ÁjUÉ ¤UÀªÀÄPÉÌ gÀÆ.10176.00 ®PÀëUÀ¼ÀÄ, ¨ÉAUÀ¼ÀÆgÀÄ ªÀĺÁ£ÀUÀgÀ ¸ÁjUÉ ¸ÀA¸ÉÜUÉ gÀÆ.9862.00
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ªÀiÁqÀvÀPÀÌzÀÝ®è ºÁUÀÆ ªÁºÀ£ÀUÀ¼À ¤ªÀðºÀuÉ ªÀÄvÀÄÛ ©r¨sÁUÀUÀ¼Àr PÀ¤µÀ× ºÁUÀÆ Cw CªÀ±åÀ ªÀZÑÀ
ªÀiÁqÀvÀPÀÌzÀÄÝ.
8. ¥Àæ¸ÀPÀÛ ¸Á°UÉ ±Á¯Á/PÁ¯ÉÃdÄUÀ¼ÀÄ vÉgÀzÀ°è GavÀ/jAiÀiÁ¬Äw §¸ï ¥Á¸À£ÀÄß «vÀj¹zÀ°è
ªÉZÀѪÀ£ÀÄß ¸ÀA¸ÉÜ ªÀÄvÀÄÛ «zÁåyðUÀ½AzÀ ¨sÀj¸ÀvÀPÀÌzÀÄÝ. ¸ÀPÁðgÀ¢AzÀ AiÀiÁªÀÅzÉà ¸ÀºÁAiÀÄzsÀ£ÀªÀ£ÄÀ ß
MzÀV¸À¯ÁUÀĪÀÅ¢®è. EvÀgÉ §¸ï ¥Á¸ï jAiÀiÁ¬Äw PÀÆqÀ F ¸Á°£À°è ®¨sÀå¥Àr¸À¯ÁUÀĪÀÅ¢®è.
©qÀÄUÀqÉ ªÀiÁqÀ¯ÁzÀ. C£ÀÄzÁ£ÀªÀ£ÀÄß £Á®ÆÌ ¸ÁjUÉ ¸ÀA¸ÉÜUÀ¼À ªÀåªÀ¸ÁÜ¥ÀPÀ ¤zÉÃð±ÀPÀgÄÀ UÀ¼ÄÀ ,
DAiÀÄÄPÀÛgÀÄ, ¸ÁjUÉ ªÀÄvÀÄÛ gÀ¸ÉÛ ¸ÀÄgÀPÀëvÉ, ¨ÉAUÀ¼ÀÆgÀÄ EªÀjAzÀ ¥ÉìÄøï gÀ²Ã¢UÉ ªÉÄÃ®Ä gÀÄdÄ ¥ÀqÉzÄÀ
gÁdå ºÀÄdÆgÀÄ ReÁ£É¬ÄAzÀ qÁæ ªÀiÁqÀ®Ä C£ÀĪÀÄw ¤ÃrzÉ.
80
F DzÉñÀªÀ£ÀÄß DyðPÀ E¯ÁSÉAiÀÄÄ n¥Ààt ¸ÀASÉå: DE 219 ªÉZÀÑ 11/2021 E ¢£ÁAPÀ:
07.07.2021gÀ°è ¤ÃrgÀĪÀ ¸ÀºÀªÀÄwAiÀÄ£ÀßAiÀÄ ºÉÆgÀr¹zÉ.
PÀ£ÁðlPÀ gÁdå¥Á®gÀ DzÉñÁ£ÀĸÁgÀ
ªÀÄvÀÄÛ CªÀgÀ ºÉ¸Àj£À°è
¸À»/-
(JA. ¸ÀvÀåªÀw)
¸ÀPÁðgÀzÀ C¢üãÀ PÁAiÀÄðzÀ²ð
¸ÁjUÉ E¯ÁSÉ.
Another Government Order is issued on 22-02-2022. It reads as
follows:
PÀ£ÁðlPÀ ¸ÀPÁðgÀzÀ £ÀqÀªÀ½UÀ¼ÄÀ
«µÀAiÀÄ: vÀqÀªÁV ¥ÁªÀwAiÀiÁzÀ ¦AZÀt G¥ÀzÁ£À ºÁUÀÆ UÀ½PÉ gÀeÉ
£ÀUÀ¢ÃPÀgÀt EªÀÅUÀ¼À ªÉÄð£À §rØzÀgÀªÀ£ÀÄß ¥ÀjµÀÌj¸ÀĪÀ §UÉÎ,
NzÀ¯ÁVzÉ: 1. ¸ÀPÁðgÀzÀ DzÉñÀ ¸ÀASÉå: DE («) 01 ¦EJ£ï 2003, ¢£ÁAPÀ: 13.09.1994.
2. ¸ÀPÁðgÀzÀ DzÉñÀ ¸ÀASÉå: DE («) 01 ¦EJ£ï 2003, ¢£ÁAPÀ: 21.08.2003.
¥Àæ¸ÁÛªÀ£É
ªÉÄÃ¯É NzÀ¯ÁzÀ (1) gÀ ¸ÀPÁðgÀzÀ DzÉñÀzÀ°è ¸ÉêÀ¬ÄAzÀ ¤ªÀÈwÛ ºÉÆA¢zÉ ¤ªÀÈvÀÛ ¸ÀPÁðj
£ËPÀgÀjUÉ CxÀªÁ CªÀgÀÄ ¸ÉêÉAiÀÄ°ègÀĪÁUÀ ªÀÄgÀt ºÉÆA¢zÀÝ°è ªÀÄvÀÄÛ ¤ªÀÈwÛ £ÀAvÀgÀ ªÀÄgÀt ºÉÆA¢zÀ°è
CªÀgÀ PÀÄlÄA§PÉÌ ®¨sÀåªÁUÀĪÀ ¤ªÀÈwÛ ªÉÃvÀ£À/ªÉÄgÀuÉÆÃvÀÛgÀ ¸Ë®¨sÀåUÀ½UÉ ªÁ¶ðPÀ ±ÉÃ.12 gÀ zÀgÀzÀ°è µÀgÀvÄÀ Û
¤§AzsÀ£ÉUÀ¼ÉÆA¢UÉ ¥ÁªÀw¸À®Ä DzÉò¸À¯ÁVzÉ. ªÉÄÃ¯É NzÀ¯ÁzÀ (2)gÀ ¸ÀPÁðgÀzÀ DzÉñÀzÀ°è ¸ÀzÀj §rØ
zÀgÀªÀ£ÀÄß ±ÉÃ.8 gÀ zÀgÀzÀ°è ¥ÀjµÀÌj¹ DzÉò¸À¯ÁVzÉ.
EwÛÃa£À ªÀµÀðUÀ¼À°è C£ÀPÀ PÁgÀtUÀ½AzÁV DyðPÀ PÉëÃvÀæzÀ°è §rØAiÀÄ zÀgÀªÅÀ
E½ªÀÄÄRªÁVgÀÄvÀÛzÉ. gÁ¶ÖæÃPÀÈvÀ ¨ÁåAPÀÄUÀ¼À°è ¤²ÑvÀ oÉêÀtÂAiÀÄ ªÉÄð£À §rØzÀgÀªÀÅ UÀjµÀ× ±ÉÃ.5.4 gÀµÄÀ Ö
ºÁUÀÆ f.¦.J¥sï. §rØzÀgÀªÀÅ ±ÉÃ.7.1 gÀ¶ÖgÀÄvÀÛzÉ. F »£É߯ÉAiÀÄ°è «¼ÀA§ªÁV ¥ÁªÀw¸À®àqÄÀ ªÀ
¤ªÀåwÛ/ªÀÄgÀuÉÆÃvÀÛgÀ ¸Ë®¨sÀåUÀ¼À ªÉÄÃ¯É ¤UÀ¢¥Àr¸À¯ÁzÀ ªÁ¶ðPÀ §rØAiÀÄ zÀgÀªÀ£ÀÄß ¥ÀjµÀÌj¸À®Ä
wêÀiÁð¤¸À¯Á¬ÄvÀÄ.
«¼ÀA§ªÁV ¥ÁªÀw¸À®àqÀĪÀ ¤ªÀÈwÛ/ªÀÄgÀuÉÆÃvÀÛgÀ ¸Ë®¨sÀåUÀ½UÉ ºÁ° ZÁ°ÛAiÀÄ°ègÀĪÀ §rØAiÀÄ
zÀgÀªÀ£ÀÄß ªÁ¶ðPÀ ±ÉÃ. 8 jAzÀ ±ÉÃ. 5.4PÉÌ E½¹ ¥ÀjµÀÌj¸ÀĪÀÅzÀÄ ¸ÀªÀÄAd¸ÀªÉAzÀÄ ¤zsÀðj¹ F
PɼÀPÀAqÀAvÉ DzÉò¹zÀ.
¸ÀPÁðgÀzÀ DzÉñÀ ¸ÀASÉå: DE 211 ¦EJ£ï 2021, ¨ÉAUÀ¼Æ
À gÀÄ
¢£ÁAPÀ: 22.02.2022,
81
«¼ÀA§ªÁV ¥ÁªÀw¸À®àqÀĪÀ ¤ªÀåwæ/ªÀÄgÀuÉÆÃvÀÛgÀ ¸Ë®¨såÀ UÀ¼À ªÉÄÃ¯É ¸ÀPÀðgÀzÀ DzÉñÀ ¸ÀASÉå:
DE («) 01 ¦EJ£ï 2003, ¢£ÁAPÀ: 21 08.2003 gÀ°è ¤ÃqÀÄwÛzÀÝ ±ÉÃ.8 gÀ §rØzÀgÀªÀ£ÀÄß ¥ÀjµÀÌj¹
vÀPÀët¢AzÀ eÁjUÉ §gÀĪÀAvÉ ¤UÀ¢¥Àr¹ DzÉò¹zÉ.
2. F ¸ÀPÁðj DzÉñÀzÀ ¢£ÁAPÀ:22.02. 2022gÀ ªÉÆzÀ®Ä ¤ªÀÈwÛ ºÉÆA¢zÀ ¤ªÀÈwÛzÁgÀgÀ
¤ªÀÈwÛ ¸Ë®¨sÀåUÀ¼ÀÄ ¥ÁªÀwAiÀiÁUÀzÉà G½¢zÀÄÝ CxÀªÁ ¢£ÁAPÀ: 22.02.2022gÀ £ÀAvÀgÀ ¥ÁªÀwAiÀiÁzÀ
¤ªÀÈwÛzÁgÀgÀ ¤ªÀÈwÛ ªÉÃvÀ£À ¥ÀæPÀgÀtUÀ¼À°è, ¸ÀPÁðgÀzÀ DzÉñÀ ¸ÀASÉå: DE («) 199 ¦EJ£ï 1993,
¢£ÁAPÀ: 13.09.1994 ªÀÄvÀÄÛ ¸ÀPÁðgÀzÀ DzÉñÀ ¸ÀASÉå: DE («) 01 ¦EJ£ï 2003, ¢£ÁAPÀ:
21.08.2003UÀ¼À°è ¤UÀ¢¥Àr¹gÀĪÀ zÀgÀUÀ¼À°è C£Àé¬Ä¸ÀĪÀ §rØAiÀÄ£ÀÄß ¢£ÁAPÀ: 13.09.1994 jAzÀ ¢£ÁAPÀ:
21.02.2022gÀªÀgÉV£À CªÀ¢üUÉ ¯ÉPÀÌ eÁQ ¥ÁªÀw ªÀiÁqÀvÀPÀÌzÀÄÝ,
3. ¸ÀÀPÁðgÀzÀ DzÉñÀ ¸ÀASÉå: DE(«) 1993, ¢£ÁAPÀ 13.09.1994gÀ°è ¤UÀ¢¥Àr¹gÀĪÀ µÀgÀvÄÀ Û-
¤§AzsÀ£ÉUÀ¼ÀÄ ªÀÄÄAzÀĪÀgÉAiÀÄÄvÀÛªÉ. F ¥ÀjµÀÌøvÀ §rØzÀgÀªÀÅ ¢£ÁAPÀ: 22.02.2022gÀ M¼ÀUÁV ¤ªÀÈwÛ
ºÉÆA¢ ªÉÄð£À PÀArPÀ 2gÀ£ÀéAiÀÄ ªÀÄÄPÁÛAiÀÄUÉÆAqÀ ¤ªÀÈwÛ ªÉÃvÀ£ÀzÀ ¥ÀæPÀgÀtUÀ½UÉ C£Àé¬Ä¸ÀĪÀÅ¢®è ªÀÄvÀÄÛ
CAvÀºÀ ¥ÀæPÀgÀtUÀ¼À£ÀÄß ¥ÀÅ£Àgï ¥ÀjUÀt¸À¯ÁUÀĪÀÅ¢®è. JAzÀÄ DzÉò¹zÉ.
PÀ£ÁðlPÀ gÁdå¥Á®gÀ DzÉñÁ£ÀĸÁgÀ
ªÀÄvÀÄÛ CªÀgÀ ºÉ¸Àj£À°è
¸À»/-
(PÀĪÀÄmÁ ¥ÀæPÁ±ï) ¸ÀPÁðgÀzÀ C¢üãÀ
PÁAiÀÄðzÀ²ð,
DyðPÀ E¯ÁSÉ («±ÁæAw ªÉÃvÀ£À ªÀÄvÀÄÛ
DyðPÀ DAiÉÆÃUÀ PÉÆñÀ),"
This Government Order notices that the fact that the interest on
bank deposits is reduced to 5.4% and interest on GPF is reduced
to 7.1%. Therefore, interest on delayed payments in all the
Corporations also should be reduced. Any other Government
Order hitherto subsisting were made inapplicable.
11. The Corporation has also placed complete details of
expenditure of assets and liability, as obtaining on 31-08-2025.
It reads as follows:
82
¨ÁQ ªÀÄvÀÄÛ ºÉÆuÉUÁjPÉ ¢.31.08.2025gÀAvÉ (gÀÆ. PÉÆÃnAiÀÄ°è)
PÀæ¸ÀA «ªÀgÀ PÀgÁgÀ¸Á¤
1 ¨sÀ«µÀå ¤¢ü £Áå¸À ªÀÄAqÀ½ 427.99
2 ¤ªÀÈvÀÛ £ËPÀgÀgÀ ¨ÁQ 67.00
3 ¹§âA¢UÀ¼À ¨ÁQ ¥ÁªÀw 36.21
4 ¸ÀgÀ§gÁdÄzÁgÀgÀ ©¯ï ¥ÁªÀw 31.63
5 EAzsÀ£À ¨ÁQ ¥ÁªÀw 214.86
6 JA«¹ PÉÊæªÀiïì 45.09
7 EvÀgÉ ©®ÄèUÀ¼ÀÄ 38.44
8 ªÉÆÃmÁgÀÄ ªÁºÀ£À vÉjUÉ -
I MlÄÖ 861.22
II ¸Á®zÀ ¨ÁQ ºÉÆuÉUÁjPÉ 845.03
I+II MlÄÖ I+II 1.706.25
The afore-quoted Government Orders were not
unconditional largesse, each grant was accompanied by
stringent stipulations, explicitly directing that the funds
released were to be utilized strictly for payment of
salaries and specified statutory dues and not for
enhancement of dearness allowance, leave encashment,
overtime, bata or any other ancillary financial benefits.
The emphasis throughout was on fiscal austerity,
containment of expenditure and survival of the
83
institutions in the period of extraordinary adversity.
Similar directions were continued in subsequent
Government Orders, all quoted hereinabove.
12. The collective reflection of the Government
Orders reveals a consistent policy approach enabling the
Corporation to meet its bare minimum obligations to
employees and to save the Corporation from financial
instability. The Government Order also records, as a
matter of policy, the reduction of interest rates payable on
delayed benefit, in view of the prevalent reduction in bank
deposit rates and GPF interests. The Corporation has
placed before the Court a detailed statement of assets and
liabilities as on 31-08-2025, figures are stark.
Outstanding liabilities exceed Rs.1700 crores
encompassing several statutory and loan obligations. The
aforesaid figures demonstrate that the financial infirmity
of the Corporation was not ephemeral, but structural.
From the foregoing, it becomes evident that Corporation
did not operate in a vacuum, not acted in defiance of law,
it functioned under express Governmental directions and
84
conditions imposed while releasing several grants.
However, the matter does not end there.
13. It is trite law that judicial orders prevail over
executive directions. Retirement benefits are no longer
considered a bounty. Consequently, any culpable delay in
their disbursement attracts interest. Therefore, the
Corporation is bound to pay interest on any delayed
payment of terminal benefit. The reliance placed upon the
judgments of the coordinate benches were all cases where none
of the aforesaid facts are taken note of. They were orders
passed directing payment of interest on delayed payment of
leave encashment at a particular rate. Decisions are varied.
One coordinate bench grants 9%, the other coordinate bench
grants 6%, but imposes a condition that if 6% is not paid within
8 weeks, it would be 9%, but nonetheless it was at 6%. Another
coordinate bench again swings back to 9%. The Division Bench
recording a settlement between the parties fixes it at 7%. The
petitioners, in these cases, seek 10%. Therefore, there are
varied figures. Interest on delayed payment is a discretionary
relief, unless it is statutorily determined, a caveat, it is not that
this Court is opining that no interest should be paid; interest
85
should be paid, but it should be at the rates at which the banks
would pay interest, even if the employees would keep their
amount as deposit, also looking at the financial condition of the
employer to pay not the interest, but enhanced interest.
14. It becomes apposite to refer to the judgment of the
Apex Court in the case of STATE OF U.P. v. DHIRENDRA PAL
SINGH2, wherein it has held as follows:
".... .... ....
9. In State of Kerala v. M. Padmanabhan Nair [State of
Kerala v. M. Padmanabhan Nair, (1985) 1 SCC 429 : 1985 SCC
(L&S) 278] , this Court has held that pension and gratuity are no
longer any bounty to be distributed by the Government to its
employees on the retirement but are valuable rights in their hands,
and any culpable delay in disbursement thereof must be visited
with the penalty of payment of interest. In the said case the Court
approved 6% p.a. interest on the amount of pension decreed by
the trial court and affirmed [State of Kerala v. Padmanabhan Nair,
1983 SCC OnLine Ker 205 : 1984 KLT 542] by the High Court. As
to the rate of interest on amount of gratuity, in Section 7(3-A) of
the Payment of Gratuity Act, 1972, it is provided that if the amount
of gratuity payable is not paid by the employer within the period
specified in sub-section (3), the employer shall pay, from the date
on which gratuity becomes payable to the date on which it is paid,
simple interest at such rate, not exceeding the rate notified by the
Central Government from time to time for repayment of long-term
deposits, as that Government may by notification specify. It further
provides that no such interest shall be payable if the delay in
payment is due to the fault of the employee, and the employer has
obtained permission in writing from the controlling authority for the
delayed payment on this ground. In the present case, there is no
plea before us that the appellants had sought any permission in
writing from the controlling authority. As to the delay on the part
2
(2017) 1 SCC 49
86
of the employee, it has come on the record that he made
representations, whereafter he filed a suit in respect of withheld
amount of gratuity and pension. In Y.K. Singla v. Punjab National
Bank [Y.K. Singla v. Punjab National Bank, (2013) 3 SCC 472 :
(2013) 1 SCC (L&S) 640] , this Court, after discussing the issue
relating to interest payable on the amount of gratuity not paid
within time, directed that interest @ 8% p.a. shall be paid on the
amount of gratuity.
10. In the light of the law laid down by this Court, as
above, and further considering the facts and circumstances of the
case, we modify the impugned order [State of U.P. v. Dhirendra Pal
Singh, 2016 SCC OnLine All 971] passed by the High Court in
respect of interest directed to be paid on the amount of withheld
gratuity and pension. We direct that the appellants shall pay
interest @ 6% p.a. on the unpaid amount of pension from the date
it had fallen due and interest @ 8% p.a. on the unpaid amount of
gratuity from the date of retirement of the employee."
The Apex Court modifies the order of the High Court which had
granted interest at 8% per annum, to 6% per annum on delayed
payment of gratuity. The Apex Court later, in the case of STATE
OF A.P. v. DINAVAHI LAKSHMI KAMESWARI3, has held as
follows:
".... .... ....
13. The direction for the payment of the deferred
portions of the salaries and pensions is unexceptionable.
Salaries are due to the employees of the State for services
rendered. Salaries in other words constitute the rightful
entitlement of the employees and are payable in accordance
with law. Likewise, it is well settled that the payment of
pension is for years of past service rendered by the
pensioners to the State. Pensions are hence a matter of a
rightful entitlement recognised by the applicable rules and
regulations which govern the service of the employees of the
3
(2021) 11 SCC 543
87
State. The State Government has complied with the
directions of this Court for the payment of the outstanding
dues in two tranches. Insofar as the interest is concerned,
we are of the view that the rate of 12% p.a. which has been
fixed by the High Court should be suitably scaled down.
While learned counsel for the respondents submits that the
award of interest was on account of the action of the
Government which was contrary to law, we are of the view
that the payment of interest cannot be used as a means to
penalise the State Government. There can be no gainsaying
the fact that the Government which has delayed the
payment of salaries and pensions should be directed to pay
interest at an appropriate rate.
14. We accordingly order and direct that in
substitution of the interest rate of 12% p.a. which has been
awarded by the High Court, the Government of Andhra
Pradesh shall pay simple interest computed @ 6% p.a. on
account of deferred salaries and pensions within a period of
thirty days from today. This direction shall, however in the
facts and circumstances, be confined to Categories (iii), (iv),
(v) and (vi) of GOMs No. 26 dated 31-3-2020. We clarify that
interest shall be paid to all pensioners of the State @ 6%
p.a. on the deferred portion, for the period of delay. Having
regard to the prevailing bank interest, the rate of 12% p.a.
which has been fixed by the High Court, would need to be
and is accordingly reduced."
The Division Bench of High Court of Madras in the case of
V.RAJENDRAN v. THE MANAGEMENT OF TAMIL NADU
STATE4, noticing the judgments of the Apex Court, has held as
follows:
".... .... ....
5.So far as the Provident Fund and Earned Leave
Salary are concerned, the learned Single Bench has denied
the same on the ground of pandemic. This, in our considered
4
W.A.(MD)Nos.1349 & 1350 of 2021 dated 12.07.2021
88
view, is untenable because, the Provident Fund and Earned
Leave Salary have also been held to be retirement benefits
and any delay in settling the same would attract interest
payable for the delay. The decision of the Hon'ble Supreme
Court in S.K.Dua Vs. State of Haryana and another in
Civil Appeal No.184 of 2008 dated 09.01.2008, will
come to the aid and assistance of the appellants. Therefore,
we are of the clear view that the delay in payment of
Provident Fund and Earned Leave Salary also to be
compensated by payment of interest, which we fix at 6%
p.a. It is submitted before us that insofar as appellant
Rajendran, the retirement benefits were settled 21 months
after he retired and insofar as Gnanasekaran, it was settled
after 19 months he retired from service.
6.In the light of the above, these Writ Appeals are
allowed and that portion of the impugned orders declining
grant of interest on belated payment of Provident Fund and
Earned Leave Salary is set aside and the respondent
Corporation is directed to pay interest at the rate of 6% p.a.
for the period of delay. This direction be complied with within
a period of six [6] weeks from the date of receipt of a copy
this judgment. However, there shall be no order as to costs."
The Division Bench of High Court of Delhi considering the issue of
delayed payment of leave encashment to National Capital
Transport Department (NCTD) in the case of SHRI NAROTTAM
SINGH SHAMI v. GOVT. OF NCTD AND OTHERS5, has held as
follows:
".... .... ....
14. In absence of any such prohibition and even
assuming that there is no such rule which provides for
payment of interest on the delayed payment of Leave
Encashment, the law settled by the Supreme Court in S.K.
5
(W.P.(C)13125 of 2019) by order dated 16-09-2025
89
Dua (supra) would clearly be applicable, and we quote the
same as under:
"14. In the circumstances, prima facie, we
are of the view that the grievance voiced by the
appellant appears to be well founded that he would
be entitled to interest on such benefits. If there are
statutory rules occupying the field, the appellant
could claim payment of interest relying on such
rules. If there are administrative instructions,
guidelines or norms prescribed for the purpose, the
appellant may claim benefit of interest on that
basis. But even in absence of statutory rules,
administrative instructions or guidelines, an
employee can claim interest under Part III of
the Constitution relying on Articles 14, 19 and
21 of the Constitution. The submission of the
learned counsel for the appellant, that retrial
benefits are not in the nature of "bounty" is, in our
opinion, well founded and needs no authority in
support thereof. In that view of the matter, in our
considered opinion, the High Court was not right in
dismissing the petition in limine even without
issuing notice to the respondents."
(Emphasis supplied)
15. Applying the above law to the facts of
the present case, the petitioner was clearly entitled
to grant of interest on the delayed payment of
Leave Encashment.
16. Accordingly, the Impugned Order dated
27.08.2019 of the learned Tribunal is set aside.
17. The respondents are directed to pay
interest at the rate of 6% p.a. to the petitioner for
the delayed payment from the date when the
amount under the Leave Encashment became due
to the petitioner till the date of actual release of
the same. The amount shall be released by the
respondents to the petitioner along with the
calculation thereof, within a period of four weeks
from today. In case of any grievance, the petitioner
may take appropriate remedies in that regard."
90
The Apex Court while acknowledging the right to interest
moderated the rate, recognizing that interest should
compensate, but not penalise. In the subsequent
judgment, the Apex Court expressly reduced the rate of
interest from 12% to 6%, holding that exorbitant interest
would amount to punitive action against financially
strained State and must align with prevailing bank
interest rates. High Courts of Madras and Delhi have
echoed this balanced approach. The Division Benches of
both the High Courts, dealing specifically with Transport
Corporations and delayed leave encashment, have
uniformly fixed interest at 6% per annum, even while
recognizing the indefeasible right of employees to interest
on delayed payment.
15. The Corporation has also placed on record that it
was compelled to borrow Rs.2000 crores only to meet its
salary obligations, a burden compounded by the economic
fall out of the pandemic and a strike that the Corporation
employees undertook in the year 2022. Later comes the
policy of the State of free bus travel. This undoubtedly
91
added to the dent that had been caused to the economic
status of the Corporation as a result of the onset of
COVID-19. The loss that ensued to the Corporation during
COVID-19 for a period of two years appears to have
continued till today. While the wisdom of policy choices is
beyond judicial scrutiny, particularly in these proceedings,
their economic impact on the Corporation cannot be
ignored.
16. In the totality of the aforesaid circumstance, this Court
cannot accede to the prayer of interest at punitive or elevated
rates such as 9% or 10%, at the same time, denial of interest
altogether would be manifestly unjust and contrary to settled
law. The balance must be stuck between the right of
employees to be compensated for delay and the financial
realities confronting a Public Corporation sustained by
public funds. Wherefore, I deem it appropriate to direct
payment of interest by the Corporation on every delayed
payment of leave encashment not at 10%, not at 9%, not
at 7% and not even at 5.48% as is projected by the
Corporation, but at 6% per annum, which would be just
92
and equitable and legally sustainable, which aligns with
various factors viz., the judgment of the Apex Court, several
judgments of the coordinate benches, the judgments of the
Division Bench of High Courts of Madras and Delhi, prevailing
bank interest rates and the financial condition of the respondent-
Corporation. To ensure compliance and prevent further delay, it
is necessary to stipulate that failure to make payment within the
prescribed time, shall attract enhanced interest at 9% per
annum, from the date the amount fell due, until it reaches the
doors of every petitioner.
17. For the aforesaid reasons, the following:
ORDER
(i) The petitions are allowed in part.
(ii) A Mandamus issues to the respondent-Corporation to
pay interest on delayed payment of leave
encashment at 6% per annum within 12 weeks from
the date of receipt of copy of this order.
(iii) In the event the Corporation would not pay the said
amount within 12 weeks, the petitioners would
become entitled to interest at 9% per annum, from
the date the payment fell due, till the date of its
payment.
Sd/-
(M.NAGAPRASANNA)
JUDGE
BKP
