Karnataka High Court
Sri Virupakshappa Malakappa Patri vs The Managing Director on 3 November, 2025
-1-
NC: 2025:KHC:44388-DB
WA No. 736 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 3RD DAY OF NOVEMBER, 2025
PRESENT
THE HON'BLE MR. JUSTICE D K SINGH
AND
THE HON'BLE MS. JUSTICE TARA VITASTA GANJU
WRIT APPEAL NO.736 OF 2025 (S-RES)
BETWEEN:
SRI VIRUPAKSHAPPA MALAKAPPA PATRI
S/O. MALAKAPPA
AGED ABOUT 76 YEARS
R/A. A BLOCK, III CROSS
BASAVESHWARANAGAR
HAVERI-581 110
...APPELLANT
(BY SRI SRINIVASA K., ADVOCATE)
AND:
Digitally 1. THE MANAGING DIRECTOR
signed by KPTCL, CORPORATE OFFICE
VASANTHA
KUMARY B K CAUVERY BHAVAN
Location: BENGALURU-560 009
HIGH
COURT OF
KARNATAKA 2. THE DIRECTOR (A AND HR)
KPTCL, CAUVERY BHAVAN
BENGALURU-560 009
3. THE EXECUTIVE ENGINEER (ELE)
HESCOM, O AND M DIVISION
HAVERI-581 110
...RESPONDENTS
(BY SRI A. CHANDRA CHUD, ADVOCATE FOR R-1 AND R-2)
-2-
NC: 2025:KHC:44388-DB
WA No. 736 of 2025
HC-KAR
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ORDER PASSED IN WP NO.10703/2024 DATED 21.02.2025 IN
SO FAR AS IT RELATES TO GRANTING OF INCREMENT FOR THE
PURPOSE OF FIXATION OF PENSION ONLY FROM 01.05.2023
AND DENYING THE BENEFIT OF INCREMENT FROM THE DATE
OF RETIREMENT FOR ALL TERMINAL BENEFITS AS SOUGHT
FOR IN THE WRIT PETITION.
THIS WRIT APPEAL IS COMING ON FOR PRELIMINARY
HEARING, THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS
UNDER:
CORAM: HON'BLE MR. JUSTICE D K SINGH
and
HON'BLE MS. JUSTICE TARA VITASTA GANJU
ORAL JUDGMENT
(PER: HON'BLE MR. JUSTICE D K SINGH)
The present writ appeal has been filed impugning the
judgment and order dated 21.02.2025 passed by the
learned Single Judge in W.P.No.10703/2024 (S-RES) and
connected matters.
2. For the sake of convenience the parties are referred
to as per their ranking before the learned Single Judge.
3. The petitioner is a retired employee of Karnataka
Power Transmission Corporation Limited (for short 'the
NC: 2025:KHC:44388-DB
HC-KAR
KPTCL'), a State Government undertaking. Petitioner got
retired from service on 01.05.2006. The date of
retirement and grant of one increment sought for in the
writ petition has been taken note of in the impugned
judgment at paragraph 3, which is extracted hereunder :-
"3. All the petitioners are retired employees of
respondent-KPTCL and their date of retirement
and due date of increment of each of the writ
petitioner is as follows:
Petitioner/s Date of Due date of
in Retirement increment
W.P.No.10703/2024 01.05.2006 01.05.2007
Virupakshappa
Malakappa Patri
W.P.No.28629/2023 31.12.2020 01.01.2021
K.N.Guruprasad
1. Sri.C.Ramaiah (1) 30.06.2003 (1) 01.07.2003
2. Smt. Parvathi Bai (2) 31.12.2004 (2) 01.01.2005
Sri.G.Narayanappa 31.07.2018 01.08.2018
NC: 2025:KHC:44388-DB
HC-KAR
Shriyuths
1. K.Ramaiah (1) 31.03.2006 (1) 01.04.2006
2. G.S.Ananda Krishna (2) 31.03.2014 (2) 01.04.2014
3. B.K.Bhairakkanavar (3) 30.04.2018 (3) 01.05.2018
4. S.C.Chikkmath (4) 31.12.2006 (4) 01.01.2007
5. K.Manjappa (5) 31.12.2021 (5) 01.01.2022
6. M.Thippeswamy (6) 30.06.2008 (6) 01.07.2008
7. K.Lakshmana (7) 30.06.2016 (7) 01.07.2016
8. G.Vijayakumar (8) 30.06.2011 (8) 01.07.2011
9. Y.Eranna (9) 30.06.2014 (9) 01.07.2014
10. D.Eranna (10) 30.06.2014 (10) 01.07.2014
11. Abbdul Sattar (11) 31.07.2010 (11) 01.08.2010
12. Channarayappa (12) 31.03.1998 (12) 01.04.1998
13. B.Nandeeshappa (13) 31.03.2005 (13) 01.04.2005
Shriyuths
1. B.Govindaraju (1) 30.06.2008 (1) 01.07.2008
2. B.C.Hanumantharaya (2) 31.03.2012 (2) 01.04.2012
3. Rangaswamy (3) 31.03.2016 (3) 01.04.2016
4. Venkateshaiah.G (4) 31.03.2012 (4) 01.04.2012
5. Gangaiah (5) 31.07.2013 (5) 01.04.2013
6. Hanumanthaiah (6) 31.03.2014 (6) 01.04.2014
7. Basavaraju.M.S (7) 31.03.2004 (7) 01.04.2004
8. Nagarajaiah.N (8) 31.03.2015 (8) 01.04.2015
9. Hanumaiah.K (9) 31.03.2014 (9) 01.04.2014
10. Gangappa N.K. (10) 30.04.2014 (10) 01.05.2014
11. Sathyanarayana Murthy (11) 31.03.2007 (11) 01.04.2007
12. Shivappa.S.G (12) 31.03.2004 (12) 01.04.2004
1. M.N.Basavaraj (1) 31.03.2000 (1) 01.04.2000
2. Shivanandaiah (2) 31.05.2003 (2) 01.06.2003
3. M.Mahadevappa (3) 31.03.2013 (3) 01.04.2013
Shriyuths:
1. Varalakshmi Bai (1) 31.12.2022 (1) 01.01.2023
2. H.Madhusudana (2) 31.03.2013 (2) 01.04.2013
3. Siddashetty (3) 31.03.2012 (3) 01.04.2012
Sri.Venkataramu.G 31.03.2006 01.04.2006
NC: 2025:KHC:44388-DB
HC-KAR
4. Such belated writ petition is not liable to be
entertained by this Court. We hold that grant of increment
cannot be said to be a recurring cause of action, that too
19 years after the date of retirement of an employee. The
learned Single Judge having considered the facts and
circumstances of the petitions has rightly held that
petitioners are not entitled for differential pay as a result
of denial of one increment. However, considering the work
done by the petitioners, held that they would be entitled to
enhanced pension after 31.04.2023.
5. We do not find any error in the impugned judgment
and order passed by the learned Single Judge, which calls
for interference. Accordingly the instant writ appeal
stands dismissed.
SD/-
(D K SINGH)
JUDGE
SD/-
(TARA VITASTA GANJU)
JUDGE
