[Cites 2, Cited by 0]
Karnataka High Court
State Of Karnataka vs K Chandrashekaraiah on 29 January, 2026
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NC: 2026:KHC-D:1092-DB
WP No. 100430 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 29TH DAY OF JANUARY, 2026
PRESENT
THE HON'BLE MR. JUSTICE M.I.ARUN
AND
THE HON'BLE MR. JUSTICE B. MURALIDHARA PAI
WRIT PETITION NO. 100430 OF 2024 (S-KAT)
BETWEEN:
1. STATE OF KARNATAKA,
REPRESENTED BY ITS PRINCIPAL SECRETARY
TO GOVT. DEPT OF RURAL DEVELOPMENT AND
PANCHAYATH RAJ, M. S. BUILDING,
BENGALURU - 560 001.
2. THE CHIEF ENGINEER,
DEPT. OF PANCHAYATH RAJ ENGINEERING,
ANAND RAO CIRCLE, BENGALURU - 560 009.
3. THE EXECUTIVE ENGINEER,
PRE DIVISION, HARAPANAHALLI,
BELLARI DISTRICT - 583 131.
... PETITIONERS
Digitally signed by
(BY SRI. G.K. HIREGOUDAR, PRINCIPAL GOVT. ADV.)
VISHAL
NINGAPPA
PATTIHAL AND:
Location: High
Court of 1. SRI. K. CHANDRASHEKARAIAH
Karnataka,
Dharwad Bench, S/O. N.B. KARISIDDAIAH,
Dharwad AGED ABOUT 77 YEARS,
RETIRED FIRST DIVISION ASSISTANT,
O/O THE EXECUTIVE OFFICER,
TALUKA PANCHAYATH, HARAPANAHALLI,
BALLARI DISTRICT, R/AT NO.67, BRUCEPET,
HARAPAHALLI, BALLARI DISTRICT - 583 131.
2. SRI. S. VASUDEVACHAR
S/O. KRISHNAMURTHACHAR,
AGED ABOUT 66 YEARS,
RETIRED JUNIOR ENGINEER,
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WP No. 100430 of 2024
HC-KAR
O/O THE EXECUTIVE ENGINEER,
PRE DIVISION, HARAPANAHALLI,
R/AT: RAGHAVENDRASWAMY MUTT ROAD,
HARAPANAHALLI, BALLARI DISTRICT - 583 131.
3. SRI. ANTONY BENNEDICT S/O. BENEDICT X,
AGED ABOUT 66 YEARS,
RETIRED TRACER, O/O THE EXECUTIVE ENGINEER,
PRE DIVISION, HARAPANAHALLI,
BALLARI DISTRICT,
R/AT ANJUMAN QUARTERS,
11TH WARD, HARAPANAHALLI,
BALLARI DISTRICT - 583 131.
4. THE CHIEF EXECUTIVE OFFICER,
ZILLA PANCHAYATH, BALLARI - 583 101.
5. THE EXECUTIVE OFFICER,
TALUK PANCHAYATH, HARAPANAHALLI,
BALLARI DISTRICT - 583 131.
... RESPONDENTS
(BY SRI. GIRISH S. HIREMATH, ADV. FOR R1 & R2;
SRI. V. SHIVARAJ HIREMATH, ADV. FOR R4;
NOTICE TO R3 - HELD SUFFICIENT)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS IN APPLICATION NO. 1115-11117/2021 ON THE FILE OF
THE HON'BLE KARNATAKA ADMINISTRATIVE TRIBUNAL BELAGAVI AS
PER ANNEXURE-B; TO ISSUE A WRIT IN THE NATURE OF CERTIORARI
OR ANY OTHER APPROPRIATE WRIT, ORDER OR DIRECTION SETTING
ASIDE THE IMPUGNED ORDER DATED 20-06-2022 IN APPLICATION
NO.11115-11117/2021 ON THE FILE OF THE HON'BLE KARNATAKA
STATE, ADMINISTRATIVE TRIBUNAL, BELAGAVI, AS PER ANNEXURE-A
AND ETC.,
THIS WRIT PETITION, COMING ON FOR ORDERS THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: THE HON'BLE MR. JUSTICE M.I.ARUN
AND
THE HON'BLE MR. JUSTICE B. MURALIDHARA PAI
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NC: 2026:KHC-D:1092-DB
WP No. 100430 of 2024
HC-KAR
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE M.I.ARUN)
1. Aggrieved by the order passed in Application
Nos.11115 to 11117 of 2021 by the Karnataka State
Administrative Tribunal at Belagavi (hereinafter referred to as
'the Tribunal'), the State has preferred this Writ Petition.
2. The order passed by Tribunal reads as under:
"i) The applications are hereby allowed;
ii) The respondents are hereby directed to consider
the representations submitted by the applicants dated
23.11.2020 at Annexures-A3 to A5 and to grant the
remaining additional qualifying service available under
Rule 247-A of KCSRs to the applicants by examining
each case individually in accordance with law with an
observation made by this Court, including as per the
law laid down by this Tribunal in A.No.1005/2018 C/w.
7627/2018 dated 24.09.2020 at Annexure-A1 and also
including A.No.1001/2020 & A.No.1136/2020 dated
20.05.2021 at Annexures-A6 & A7.
iii) The respondents are also hereby directed to revise
the pension and pensionary benefits and to grant
consequential benefits to the applicants within a period
of three months from the date of receipt of copy of this
Order."
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HC-KAR
3. Learned counsel for the petitioners submits that the
order passed by the Tribunal in Application Nos.11115 to 11117
of 2021 has already been modified by this Court in Writ Petition
No.16582/2023 C/w. Writ Petition Nos.13427/2022,
18490/2022, 20687/2022, 4099/2023, 12931/2023 and
26337/2023. Accordingly, he prays that the impugned order in
the present case may also be modified as per the order passed
by this Court in W.P. No.16582/2023 and connected matters.
4. Learned counsel appearing for respondent Nos.1, 2
and 4 have no objections to the same.
5. In view of the above submissions, this Court
proceeds to pass the following:
ORDER
i) The impugned order passed in Application
Nos.11115 to 11117 of 2021 by the Karnataka
State Administrative Tribunal at Belagavi
stands modified in terms of the order passed
by this Court in Writ Petition No.16582/2023
and other connected matters.
NC: 2026:KHC-D:1092-DB
HC-KAR
ii) The respondents herein shall be given the
benefits in terms of the said order.
Sd/-
(M.I.ARUN)
JUDGE
Sd/-
(B. MURALIDHARA PAI)
JUDGE
VNP / CT: ASC
List No.: 3 Sl No.: 4
