LAWS(KAR)-2025-2-46

STATE OF KARNATAKA Vs. K. GOPALA

Decided On February 01, 2025
STATE OF KARNATAKA Appellant
V/S
K. Gopala Respondents

JUDGEMENT

(1.) This Writ Appeal is filed challenging the order dtd. 22/3/2019 passed by the learned Single Judge in W.Ps.No.775-787/2015 (S-R) c/w. W.Ps.No.49241-49242/2015 (S-RES).

(2.) We have heard Shri. S.A. Ahmed, learned Additional Advocate General appearing for the appellants, Shri. P.S.Rajagopal, learned Senior counsel as instructed by Advocate Shri. Jayanth Dev Kumar, appearing for respondents No.1 to 13, Shri. Uday Holla, learned Senior counsel as instructed by Advocate Shri. Rajendra, appearing for respondents No.17 and 18, Shri. Rajendra Kumar Sungay, learned counsel appearing for respondents No.14 to 16, Shri. B.R. Prasanna, learned counsel appearing for respondent No.15, Shri. Aravind Sharma, learned counsel appearing for respondent No.19 and Shri. Venkata Satyanarayana, learned counsel appearing for respondent No.20.

(3.) It is submitted by the learned Additional Advocate General appearing for the appellants that the respondents being retired Professors and Teachers from Universities and Colleges under the Higher Education, Collegiate Education and counsels, sought pension revisions in alignment with the recommendations of the 6th Central Pay Scale Commission and the UGC Pay Scale. The Government of Karnataka, by an order effective from 1/1/2006, implemented revised pay scales and pensions in terms of UGC Pay Scale. However, grievances arose concerning pension benefits for retirees before 1/1/2006 and referred the matter to the Karnataka State Higher Education Council (KSHEC) for assessment. The KSHEC considered these representations and recommended extending the revised pension benefits to pre 1/1/2006 retirees in parity with their counterparts who retired thereafter. The Government, citing financial implications, only partially addressed these recommendations.