Karnataka High Court
The Management Of Nwkrtc vs Sri Hanumantappa S/O. Kenchappa ... on 25 September, 2025
Author: S.Sunil Dutt Yadav
Bench: S.Sunil Dutt Yadav
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NC: 2025:KHC-D:13266-DB
WA No. 100616 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 25TH DAY OF SEPTEMBER, 2025
PRESENT
THE HON'BLE MR. JUSTICE S.SUNIL DUTT YADAV
AND
THE HON'BLE MR. JUSTICE VIJAYKUMAR A.PATIL
WRIT APPEAL NO. 100616 OF 2025 (S-KSRTC)
BETWEEN:
THE MANAGEMENT OF NWKRTC,
HUBBALLI DIVISION,
REPRESENTED BY ITS DIVISIONAL CONTROLLER,
4TH FLOOR, CBT HUBBALLI-580020.
- APPELLANT
(BY SRI. PRASHANT S. HOSMANI, ADVOCATE)
AND:
SRI. HANUMANTAPPA S/O. KENCHAPPA GUDIMANI,
AGE: 63 YEARS, OCCUPATION: RETIRED TRAFFIC
CONTROLLER, KADAPATTI ROAD, KUNDGOL,
TALUK: KUNDGOL, DIST. DHARWAD-581113.
Digitally
signed by - RESPONDENT
VINAYAKA B V
Location: High
Court of
(BY SRI. RAVI HEDGE, ADVOCATE)
Karnataka,
Dharwad
Bench
THIS WRIT APPEAL IS FILED U/S.4 OF KARNATAKA HIGH COURT
ACT, 1961, PRAYING TO SET ASIDE THE ORDER DATED 24.07.2024
WP NO.103130/2024 (S-KSRTC), IN THE INTEREST OF JUSTICE AND
EQUITY AND ETC.
THIS WRIT APPEAL COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER
CORAM: THE HON'BLE MR. JUSTICE S.SUNIL DUTT YADAV
AND
THE HON'BLE MR. JUSTICE VIJAYKUMAR A.PATIL
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NC: 2025:KHC-D:13266-DB
WA No. 100616 of 2025
HC-KAR
ORAL JUDGMENT
(PER: HON'BLE MR. JUSTICE VIJAYKUMAR A.PATIL)
The 'Joint Memo of Settlement' filed by the parties
before the Mediation Centre, High Court of Karnataka,
Dharwad Bench, is placed before the Court. Terms of the
'Joint Memo of Settlement' reads as under:
"1. The Appellant/Corporation in the aforementioned Writ appeal
is calling in question the order passed by the learned Single
Judge directing the Appellant/Corporation to pay interest @ 9%
p.a on the belated payment towards Leave Encashment benefits
within 6 weeks failing which the rate of interest would be
increased to 12%.
2. During pendency of the above writ appeals parties have
settled the issue involved in the present writ appeal in following
terms and condition in order put an end to the litigation.
a. The Management, though disputing the order, has agreed to
pay interest at 7% per annum on the belated payment of leave
encashment benefits for the period of delay, within 8 weeks
from the date of receipt of the certified copy of the award, which
the Respondent has accepted.
b. It is further agreed that in the event of failure to pay the said
interest within 8 weeks from the date of the receipt of the copy
of the order, the Petitioner-Corporation shall pay interest at 9%
per annum on the belated payment.
c. If the Management fails to comply with the aforesaid
conditions, the respondent is at liberty to initiate appropriate
NC: 2025:KHC-D:13266-DB
HC-KAR
proceedings before the competent Court of law for execution of
this settlement.
d. The above settlement and the terms agreed upon are in
accordance with law, do not offend any provision of law, and
constitute a fair and reasonable settlement in the interest of
both parties."
We have perused the 'Joint Memo of Settlement'
signed by the counsels appearing for the parties. The
settlement arrived at is as per law and on their own volition.
Considering the same, 'Joint Memo of Settlement' is
accepted. Writ Appeal is disposed of in terms of the 'Joint
Memo of Settlement'.
Sd/-
(S.SUNIL DUTT YADAV)
JUDGE
Sd/-
(VIJAYKUMAR A.PATIL)
JUDGE
BVV /CT-AN
