KARNATAKA STATE ROAD Vs. N. NARASIMHAMURTHY

JUDGEMENT

(1.) This intra Court appeal has been filed against the order dtd. 29/6/2021 passed by the learned Single Judge in W.P.No.18805/2015 by which the writ petition preferred by the respondent No.1 has been disposed of.

(2.) Facts giving rise to filing of this appeal briefly stated are that the father of the respondent No.1 was an employee of the Karnataka State Road Transport Corporation (hereinafter referred to as 'the Corporation'). The father of the respondent No.1 had borrowed a sum of Rs.3,00,000.00 by way of loan from HDFC Bank and a sum of Rs.16,200.00 from Noukrara Balakedaarara Sahakara Sangh Niyamitha - KSRTC. The father of the respondent No.1 expired on 5/12/2003. On account of untimely death of father of the respondent No.1, the respondent No.1 was provided appointment on compassionate basis. It is the case of the respondent No.1 that an amount of Rs.95,162.00 was required to be recovered from the father of the respondent No.1. Thereupon, the Corporation started recovery of the amount in installments from the salary of the respondent No.1.

(3.) The respondent No.1 thereupon filed a writ petition before this Court. The learned Single Judge, by an order dtd. 29/6/2021, has disposed of the writ petition with a direction to the Corporation to refund the amount recovered from the respondent No.1 since June 2012, within a period of three months failing which the amount shall carry interest at the rate of 6% p.a. In the aforesaid factual background, this appeal has been filed.