Karnataka High Court
The Works Manager, Nwkrtc vs Sri Bhoopal S/O. Devendra Hallur on 25 September, 2025
Author: S.Sunil Dutt Yadav
Bench: S.Sunil Dutt Yadav
-1-
NC: 2025:KHC-D:13268-DB
WA No. 100618 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. 100618 OF 2025 (S-KSRTC)
BETWEEN:
THE WORKS MANAGER, NWKRTC,
REGIONAL WORK SHOP, GOKUL ROAD,
HUBBALLI, DIST. DHARWAD-580030.
- APPELLANT
(BY SRI. PRASHANT S. HOSMANI, ADVOCATE)
AND:
SRI. BHOOPAL S/O. DEVENDRA HALLUR,
AGED ABOUT 62 YEARS, OCC: RETIRED ARTISAN,
R/O. H.NO.90, PRASHANT NAGAR, GOKUL ROAD,
TQ. HUBBALLI, DIST. DHARWAD-580030.
- RESPONDENT
(BY SRI. RAVI HEGDE, ADVOCATE)
Digitally
signed by
VINAYAKA B V
Location: High
Court of
THIS WRIT APPEAL IS FILED U/S.4 OF KARNATAKA HIGH COURT
Karnataka,
Dharwad
Bench ACT, 1961, PRAYING TO SET ASIDE THE ORDER DATED 03.07.2024
WP NO.101528/2024 (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:13268-DB
WA No. 100618 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 8 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-
NC: 2025:KHC-D:13268-DB
HC-KAR
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 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
