C. THIPPESWAMY Vs. KARNATAKA ELECTRICITY BOARD

JUDGEMENT

(1.) In this writ petition, the petitioner is seeking to quash the endorsement dtd. 5/5/2012 (Annexure-F) issued by the respondent No.2, wherein the respondent No.2 rejected the claim made by the petitioner for fixation of pension after taking into consideration the last pay scale by adding one annual increment; inter-alia challenged the order dtd. 23/3/2006 (Annexure-B) passed by the respondent No.3 and order of the appellate authority dtd. 4/7/2006 (Annexure-D).

(2.) Heard Sri. Halesha R.G., learned counsel appearing for the petitioner; Sri. S.R. Dodawad, learned counsel appearing for respondents 1 and 2; and Sri. Ravindra Reddy, learned counsel appearing respondents 3 to 5.

(3.) Sri. Halesha R.G., learned counsel appearing for the petitioner contended that the impugned order dtd. 23/3/2006 is passed by the respondent No.3, wherein the respondent No.3 has ordered for withholding one annual increment from the petitioner without cumulative effect, which requires to be interfered with in this writ petition.