The Karnataka State Warehousing ... vs Sri. G. C. Ashok Kumar
2025 Latest Caselaw 9323 Kant

Karnataka High Court

The Karnataka State Warehousing ... vs Sri. G. C. Ashok Kumar on 23 October, 2025

                                         -1-
                                                 NC: 2025:KHC:41817-DB
                                                  WA No. 1885 of 2024


             HC-KAR



                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 23RD DAY OF OCTOBER, 2025

                                     PRESENT
                        THE HON'BLE MR. JUSTICE D K SINGH
                                        AND
                      THE HON'BLE MR. JUSTICE RAJESH RAI K
                       WRIT APPEAL NO. 1885 OF 2024 (S-R)
             BETWEEN:

             1.    THE KARNATAKA STATE WAREHOUSING
                   CORPORATION
                   HAVING OFFICE AT 43, PRIME ROSE ROAD,
                   BANGALORE - 560 025.
                   REPRESENTED BY ITS
                   MANAGING DIRECTOR,
                   MR. N E KRANTHI.
                                                            ...APPELLANT
             (BY SRI. NEERAJ RAJIV SHIVAM, ADVOCATE FOR
                 SRI. SHARATHCHANDRA R., ADVOCATE)

             AND:
Digitally
signed by
VASANTHA     1.    SRI. G. C. ASHOK KUMAR
KUMARY B K         SON OF G S CHANDRA SHEKARAIH,
Location:          AGED ABOUT 62 YEARS,
HIGH
COURT OF           RESIDING AT NO. 190, VIDHYA NAGARA,
KARNATAKA
                   TUMKUR - 572 101.
                                                           ...RESPONDENT

                  THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
             KARNATAKA HIGH COURT ACT, PRAYING TO CALL FOR THE
             RECORDS IN WP No. 2259 OF 2024 OF THE HON'BLE SINGLE
             JUDGE AND SET ASIDE ITS JUDGMENT AND ORDER DATED
             23.08.2024 PASSED BY THE HON'BLE SINGLE JUDGE IN WP
             No. 2259 OF 2024 ALLOWING THE SAID WRIT PETITION, IN
             THE INTEREST OF JUSTICE AND EQUITY, ETC.
                              -2-
                                      NC: 2025:KHC:41817-DB
                                       WA No. 1885 of 2024


HC-KAR



     THIS APPEAL, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:     HON'BLE MR. JUSTICE D K SINGH
           and
           HON'BLE MR. JUSTICE RAJESH RAI K

                      ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE D K SINGH)

The present writ appeal has been filed by

M/s. Karnataka State Warehousing Corporation (for short

'the Corporation') impugning the judgment and order

dated 10.12.2024 passed in Review Petition No.428/2024

filed by the respondent, who was an employee of the

appellant/Corporation and he stood retired from service

w.e.f. 31.10.2019.

2. The respondent/employee's retirement dues were not

paid even after five years from the date of his retirement.

Therefore, he filed writ petition and the learned Single

Judge vide judgment and order dated 23.08.2024 allowed

the writ petition directing the appellant/Corporation to pay

the retirement benefits. However, inadvertently no order

for payment of interest was passed and therefore, review

NC: 2025:KHC:41817-DB

HC-KAR

petition came to be filed by the respondent/employee. In

the said review petition, the learned Single Judge has

directed the appellant/Corporation to pay interest @ 9%

p.a on the retirement dues to the respondent/employee

from the date of his retirement till the date of payment.

3. We do not find any scope to interfere with the

impugned judgment and order of grant of interest passed

in the Review Petition, on the retirement benefits of the

employee and therefore, we dismiss this writ appeal.

Sd/-

(D K SINGH) JUDGE

Sd/-

(RAJESH RAI K) JUDGE

NG