Friday, 08, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Sri Ningappa vs The State Of Karnataka
2026 Latest Caselaw 2057 Kant

Citation : 2026 Latest Caselaw 2057 Kant
Judgement Date : 9 March, 2026

[Cites 2, Cited by 0]

Karnataka High Court

Sri Ningappa vs The State Of Karnataka on 9 March, 2026

Author: S.Vishwajith Shetty
Bench: S.Vishwajith Shetty
                                                 -1-
                                                            NC: 2026:KHC-K:2225
                                                         WP No. 201121 of 2026


                      HC-KAR




                                 IN THE HIGH COURT OF KARNATAKA

                                        KALABURAGI BENCH

                               DATED THIS THE 9TH DAY OF MARCH, 2026

                                              BEFORE
                           THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY
                               WRIT PETITION NO. 201121 OF 2026 (S-R)


                      BETWEEN:

                      SRI NINGAPPA S/O BAILAPPA HEROOR,
                      AGED ABOUT 71 YEARS, SENIOR CITIZEN
                      ADHAAR NO. 6795 5100 4305,
                      OCC: RETIRED DEPUTY COMMANDANT,
                      PRESENTLY R/A NO 164A, NEAR HANUMAN TEMPLE,
                      BIDDAPUR COLONY,
                      KALABURAGI KARNATAKA-585103.

                                                                  ...PETITIONER

                      (BY SRI. BIRADAR SHARANAPPA SHANKAREPPA,
                       ADVOCATE THROUGH (VC))
Digitally signed by
NIJAMUDDIN
JAMKHANDI             AND:
Location: HIGH
COURT OF
KARNATAKA             1.   THE STATE OF KARNATAKA,
                           R/BY ITS ADDITIONAL CHIEF SECRETARY,
                           FINANCE DEPARTMENT,
                           GOVERNMENT OF KARNATAKA,
                           VIDHANA SOUDHA,
                           BENGALURU-560001.

                      2.   THE PRINCIPAL SECRETARY
                           DEPARTMENT OF HOME AFFAIRS,
                           M S BUILDING,
                           BENGALURU-560001.
                           -2-
                                     NC: 2026:KHC-K:2225
                                  WP No. 201121 of 2026


HC-KAR




3.   THE PRINCIPAL ACCOUNTANT GENERAL (A AND E)
     KARNATAKA PARK HOUSE ROAD,
     BENGALURU-560001.

4.   THE DIRECTOR GENERAL
     AND INSPECTOR GENERAL OF POLICE,
     NRUPATUNGA ROAD, BENGALURU-560001.

5.   THE DEPUTY DIRECTOR
     DEPARTMENT OF TREASURIES
     DISTRICT TREASURY OFFICE,
     KALABURAGI-585401.


                                        ...RESPONDENTS

(BY SRI VIRANAGOUDA M. BIRADAR, AGA FOR R1 TO R2 AND
 R4 & R5;
 SRI SUDHIRSINGH R. VIJAPUR, DSGI FOR R3)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO, A)
ISSUE A WRIT OF MANDAMUS DIRECTING THE 3RD
RESPONDENT TO STOP RECOVERY OF THE COMMUTED
PORTION OF PENSION BEYOND 10 YEARS AND 8 MONTHS
AND REFUND THE AMOUNT RECOVERED BEYOND THE SAID
PERIOD WITH INTEREST AT THE RATE OF 12% PER ANNUM.B)
ISSUE A WRIT OF MANDAMUS DIRECTING THE 1ST
RESPONDENT TO CONSTITUTE AN EXPERT COMMITTEE FOR
THE RE-ASSESSMENT OF THE QUANTUM OF COMMUNICATION
OF PENSION AND THE YEARS OF RESTORATION OF FULL
PENSION. C) ISSUE ANY OTHER WRIT, ORDER, DIRECTION AS
THIS HON'BLE COURT DEEMS FIT.

    THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:

CORAM:    HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY
                               -3-
                                           NC: 2026:KHC-K:2225
                                       WP No. 201121 of 2026


HC-KAR




                        ORAL ORDER

1. The petitioner in this writ petition filed under

Articles 226 & 227 of the Constitution of India, is before this

Court seeking for the following reliefs:

(a) Issue a writ of mandamus directing the 3rd respondent to stop recovery of the commuted portion of pension beyond 10 years and 8 months and refund the amount recovered beyond the said period with interest at the rate of 12% per annum;

(b) Issue a writ of mandamus directing the 1st respondent to constitute an expert committee for the reassessment of the quantum of commutation of pension and the years of restoration of full pension;

(c) Issue any other writ, order, direction as this Hon'ble Court deems fit in the interest of justice and equity.

2. Heard the learned counsels for the parties.

3. It is the case of the petitioner who is a retired

government servant that, at the time of retirement he was

paid lump sum amount after commutation of his pension,

and towards the recovery of the commutation amount paid

to him, amount is being deducted from his pension every

month. According to the petitioner, the respondent has

already recovered the lump sum commutation amount paid

to the petitioner and in spite of the same, monthly deduction

NC: 2026:KHC-K:2225

HC-KAR

from the pension amount of the petitioner has not been

stopped. It is under these circumstances, the petitioner has

preferred this petition seeking for the aforesaid reliefs.

4. The petitioner has not approached the competent

authority before approaching this Court in this writ petition.

According to the petitioner, the respondent has already

recovered the commutation amount which was paid to him at

the time of his retirement. If that is so, it is for the petitioner

to file necessary representation before the competent

authority and seek recovery of the excess amount, if any

recovered from the petitioner. The respondents are bound to

consider the said representation and pass appropriate

orders.

5. Under the circumstances, I am of the opinion

that, if the writ petition is disposed of permitting the

petitioners to submit appropriate representation to the

competent authority to stop the monthly recovery from his

pension towards commutation amount paid to them at the

time of his retirement and if it is found that, the respondents

NC: 2026:KHC-K:2225

HC-KAR

have recovered excess amount from the petitioner, to make

a request for refund of such amount, the same would serve

the ends of justice.

6. Accordingly, the following:

ORDER

The writ petition is disposed of with permission to the petitioner to submit appropriate representation to the concerned authority along with the copy of this order and in the event, if such a representation is submitted by the petitioner, the competent authority within a period of three months from the date of receipt of such representation shall consider the said representation in accordance with law, and if it is found that the respondents have recovered excess amount from the petitioner towards commutation amount, such excess amount shall be refunded to the petitioner, forthwith.

Sd/-

(S.VISHWAJITH SHETTY) JUDGE

Svh/-

List No.: 1 Sl No.: 15 CT:PK

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter