M. PUTTAMADAIAH S/O PUTTAMADAIAH Vs. THE GENERAL MANAGER (HRD), KARNATAKA POWER TRANSMISSION CORPORATION LTD. AND THE EXECUTIVE ENGINEER (ELEC) (WORKS AND MAINTENANCE)

JUDGEMENT

(1.) WRIT petition by a person who was an employee of the Karnataka Power Transmission Corporation Ltd., which was earlier known as Karantaka Electricity Board and before that Mysore State Electricity Board, in its previous avatars.

(2.) PETITIONER retired from service with effect from 31 -10 -1999, after having served for about 28 years, having joined service on 22 -5 -1971. The petitioner is drawing pension computed on the basis of the services in the Board/Corporation for this period of service. The petitioner in fact had claimed for taking into consideration the erstwhile services the petitioner had rendered in the judicial department with effect from 18 -10 -1969 to 21 -5 -1971, as a period which qualifies for computing pension, as it was the case of the petitioner that the petitioner having worked in government department during that period, it should be taken as qualifying service in terms of Regulation 182(A) of the Karnataka State Electricity Board Employees Service Regulations [for short, the Regulations). The claim of the petitioner having been turned down by the respondent -corporation, the present writ petition is filed challenging the decision of the corporation declining to heed the request of the petitioner.

(3.) I have herd Ms Manjula N. Kulkarni, learned Counsel for the petitioner and Ms Bharathi, learned Counsel for the respondent.