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Karnataka High Court
The State Of Karnataka Rep vs Leelavathi Yallappa Uppar Do Yallappa ... on 29 January, 2026
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NC: 2026:KHC-D:1093-DB
WP No. 100433 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. 100433 OF 2024 (S-KAT)
BETWEEN:
1. THE STATE OF KARNATAKA,
REP. BY ITS PRINCIPAL SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, VIDHANA SOUDHA,
BANGALORE - 560 001.
2. THE STATE OF KARNATAKA,
REP. BY ITS PRINCIPAL SECRETARY TO GOVERNMENT,
KARNATAKA STATE ANIMAL HUSBANDRY &
FISHERIES DEPARTMENT, VIKASA SOUDHA,
BANGALORE - 560 001.
3. THE STATE OF KARNATAKA,
REP. BY ITS PRINCIPAL SECRETARY TO
GOVERNMENT, WATER RESOURCES DEPARTMENT,
VIKASA SOUDHA, BANGALORE - 560 001.
Digitally signed by
VISHAL 4. THE STATE OF KARNATAKA,
NINGAPPA
PATTIHAL REP. BY ITS PRINCIPAL SECRETARY TO GOVERNMENT,
Location: High DEPARTMENT OF HEALTH FAMILY
Court of WELFARE SERVICES, VIKASA SOUDHA,
Karnataka,
Dharwad Bench, BANGALORE - 560 001.
Dharwad
5. THE PRINCIPAL DIRECTOR,
KARNATAKA STATE AUDIT & ACCOUNTS DEPARTMENT,
TTMC BUILDINGS, A BLOCK, III FLOOR, BMTC,
SHANTHINAGAR, BANGALORE - 560 0027.
6. THE ASSISTANT DIRECTOR,
DEPARTMENT OF PENSION,
SMALL SAVINGS & ASSETS & LIABILITIES
MONITORING, HAVERI DISTRICT,
HAVERI - 581 110.
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7. THE DEPUTY DIRECTOR ANIMAL
HUSBANDRY & VETERINARY SERVICES
DEPARTMENT, DHARWAD DISTRICT,
DHARWAD - 580 001.
8. THE COMMISSIONER OF HEALTH &
FAMILY WELFARE SERVICES
ANAND RAO CIRCLE, BANGALORE - 560 009.
9. THE MEDICAL OFFICER PRIMARY
HEALTH CENTRE, HOSURU, SOUDATTI TALUK,
BELAGAVI DISTRICT - 591 234.
... PETITIONERS
(BY SRI. G.K. HIREGOUDAR, PRINCIPAL GOVT. ADV.)
AND:
1. SMT. LEELAVATHI YALLAPPA UPPAR
D/O. YALLAPPA UPPAR,
AGED ABOUT: 72 YEARS,
RETIRED ASSISTANT DEVELOPMENT OFFICER,
O/O THE ASSISTANT DIRECTOR, DEPARTMENT OF
PENSION, SMALL SAVINGS & ASSETS & LIABILITIES
MONITORING, HAVERI, R/AT. RENUKA DEVI KRUPA,
MUNICIPAL EMPLOYEES COLONY, M.B. NAGAR,
KOPPADKERI, DHARWAD.
2. SRI. DODDABASAYYA S/O. SHANKARAYYA,
AGED ABOUT 65 YEARS,
RETIRED ACCOUNTS SUPERINTENDENT,
O/O. THE CONTROLLER, STATE AUDIT & ACCOUNTS
DEPARTMENT, BANGALORE, R/AT NO. 1-5-169,
GOURISHANKARA NILAYA, CBS EXTENSION,
1ST MAIN, NEAR SHARADAMBA MATHA,
JAYANAGAR, GANGAVATHI, KOPPAL DISTRICT.
3. SRI. NAGANAGOUDA N. PATIL
S/O. NEELAPPAGOUDA,
AGED ABOUT 71 YEARS, RETIRED DRIVER,
O/O THE DEPUTY DIRECTOR, ANIMAL HUSBANDRY &
VETERINARY SERVICES DEPARTMENT, DHARWAD,
R/AT SIRUR, NAVALGUND TALUK,
DHARWAD DISTRICT, R/AT: SIRUR,
TQ: NAVALGUND, DHARWAD DISTRICT.
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4. SRI. MALLIKARJUN SEERI S/O. NINGAPPA SEERI,
AGED ABOUT 67 YEARS,
RETIRED ACCOUNTS ASSISTANT, O/O THE EXECUTIVE
ENGINEER, KBJNL, SLI DIVISION,
KHANAPUR CAMP - 585 319,
TALUK SHAHAPUR, DISTRICT YADAGIR,
R/AT SRIDEVI NILAYA, KESHAVANAGAR,
OPP. GODAVARI HOSTEL, DHARWAD - 580 007.
5. SRI. SURESH SHANKAR CHAVAN
S/O. SHANKAR CHAVAN,
AGED ABOUT 72 YEARS, RETIRED STORES
ASSISTANT, O/O THE ASSISTANT
EXECUTIVE ENGINEER, WORKSHOP &
MECHANICAL SUB - DIVISION, NARGUND,
GADAG DISTRICT, R/AT: CHINIVALAGATTI ONI,
NARGUND TALUK, GADAG DISTRICT.
6. SMT. RAJASHREE SALIMATH D/O. CHAMBAYYA,
AGED ABOUT 68 YEARS,
RETIRED HEALTH EDUCATION OFFICER,
O/O. MEDICAL OFFICER, PRIMARY HEALTH CENTRE,
HOSURU, SOUNDATTI TALUK, BELAGAVI,
R/AT: KADABI GALLI, NO.393, BAILHONGAL,
BAILHONGAL DISTRICT.
7. THE EXECUTIVE ENGINEER KBJNL, SLI
DIVISION, KHANAPUR CAMP - 585 319,
TALUK: SHAHAPUR, DISTRICT YADAGIR.
8. THE ASSISTANT EXECUTIVE
ENGINEER WORKSHOP & MECHANICAL SUB DIVISION,
NARGUND, GADAG DISTRICT - 582 207.
... RESPONDENTS
(BY SRI. S.M. TONNE, ADV. FOR R8;
NOTICE ISSUED TO R1, R5 IS SERVED BUT UNREPRESENTED;
NOTICE TO R3 & R4 - HELD SUFFICIENT)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT IN THE
NATURE OF CERTIORARI TO QUASH THE IMPUGNED ORDER PASSED
BY THE HON'BLE KARNATAKA STATE ADMINISTRATIVE TRIBUNAL AT
BELAGAVI IN APPLICATION NO. 10285 TO 10290/2022 BY ORDER
DATED 23-06-2022 VIDE ANNEXURE-A AND ETC.,
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WP No. 100433 of 2024
HC-KAR
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
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE M.I.ARUN)
1. Aggrieved by the order passed in Application
Nos.10285 to 10290 of 2022 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 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 as per the law laid down
by this Tribunal in A.No.1005/2018 C/w. 7627/2018
dated 24.09.2020 at Annexure-A2 and also including
A.No.7628/2018 dated 30.09.2021 at Annexure-A7. .
iii) The respondents are also hereby directed to revise
the pension and pensionary benefits and 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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3. Learned counsel for the petitioners submits that the
order passed by the Tribunal in Application Nos.10285 to 10290
of 2022 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 No.8 has
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.10285 to 10290 of 2022 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:1093-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.: 5
