KUMBAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These writ appeals are filed by pensioners who have retired from the respondent-Karnataka Power Transmission Corporation Ltd., (hereinafter referred to as "KPTCL" for the sake of convenience), assailing the orders of the learned Single Judge dismissing their writ petitions. Initially, W.P.Nos.31281-31313/2009 were dismissed by order dated 23.11.1009. Following the said order, several other writ petitions have been dismissed by other learned Single Judges.

(2.) The relevant facts of the case are that the appellants retired between 01.04.2003 and 01.07.2005 from KPTCL, which is a corporate body constituted for the transmission and distribution of power supply for certain parts of the State.

(3.) By tripartite agreements dated 31.07.1999 and 15.09.1999 between the Government of Karnataka, the erstwhile Karnataka Electricity Board and the Karnataka Electricity Board Employees' Union, it was agreed that the Government and KPTCL shall guarantee payment of pension including Dearness Allowance and other benefits that are in force pursuant to the Bilateral Settlement and terms and conditions prevailing as on the dates of Settlements, to the pensioners and family pensioners. As per the Bilateral Settlement dated 31.07.1999, employees of KPTCL were entitled to pension and pensionary benefits as applicable to employees of the Government of Karnataka.