KARNATAKA POWER TRANSMISSION Vs. D BASAVARAJU

JUDGEMENT

(1.) These appeals take exception to the Judgment and order dated 17th July 2019 passed by the learned Single Judge in W.P. No. 55694/2016 and other connected petitions. These appeals have been preferred by the Karnataka Power Transmission Corporation Limited (for short 'KPTCL'). The petitioners who filed writ petitions are the respondents to these appeals and KPTCL - the appellant was the 2nd respondent in the writ petitions filed before the learned Single Judge. For the sake of convenience, we are referring to the parties as 'KPTCL' and 'the petitioners'. The petitioners are the retired employees of KPTCL and all of them have retired as senior officers of KPTCL.

(2.) Earlier, the petitioners were officers of the Karnataka Electricity Board (for short 'KEB'). The Karnataka Electricity Reforms Act, 1999 (for short 'the Reforms Act') came into force on 21st August 1999. From that day, the employees of KEB became the employees of KPTCL with continuity of all the existing service conditions.

(3.) The grievance made in the writ petitions was regarding quantum of pension payable to the petitioners who had retired prior to 1st April 2012 and after the said date.