THE DIVISIONAL vs SHRI GANAPATHI
- Court
- Karnataka High Court
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HIGH COURT LEGAL SERVICES COMMITTEE
DHARWAD BENCH
BEFORE THE LOK ADALAT
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
TH
DATED THIS THE 19 DAY OF SEPTEMBER, 2026
CONCILIATORS PRESENT
THE HON'BLE MR. JUSTICE T.M.NADAF
AND
SRI. S.S. BADAWADAGI, MEMBER
W.P. NO.108053/2026
LOK ADALAT NO. 634/2026
BETWEEN:
THE DIVISIONAL CONTROLLER,
NWKRTC, DHARWAD RURAL DIVISION,
OLD BUS STAND, DHARWAD-580001,
DIST. DHARWAD.
THROUGH CHIEF LAW OFFICER,
NWKRTC, CENTRAL OFFICE,
GOKUL ROAD, HUBBALLI-580030.
...PETITIONER
(BY SHRI M.M. KHANNUR, ADVOCATE)
AND:
1 . SHRI GANAPATHI
S/O. ARJUNRAO GHORPADE,
AGE: 66 YEARS, OCC. RETIRED (ASSISTANT ARTISAN),
R/O. JANATA PLOT, KADANKOPPA,
POST: UGGIKERI, TQ. KALGHATAGI,
DIST. DHARWAD.
2 . ASSISTANT LABOUR COMMISSIONER
AND APPELLATE AUTHORITY,
UNDER PAYMENT OF GRATUITY ACT,
DHARWAD DIVISION, HUBBALLI-580020.
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3 . LABOUR OFFICER AND CONTROLLING AUTHORITY,
UNDER PAYMENT OF GRATUITY ACT,
SUB-DIVISION-1, HUBBALLI-580020.
…RESPONDENTS
(BY SHRI G.A. GORPADE, ADVOCATE FOR R1)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO A) ISSUE A WRIT OF
CERTIORARI QUASHING THE ENDORSEMENT/ORDER DATED 19-05-
2026 IN SAKAAHU/PGA/APPEAL/CR-39/2025 PASSED BY THE
ASSISTANT LABOUR COMMISSIONER AND APPELLATE AUTHORITY
UNDER PAYMENT OF GRATUITY ACT, DHARWAD DIVISION,
HUBBALLI/ RESPONDENT NO.2 VIDE ANNEXURE-D AND ORDER
DATED 31-12-2025 IN CASE NO. KAAHU-2/UPAKA/CR-02/2020
PASSED BY THE LABOUR OFFICER AND CONTROLLING AUTHORITY
UNDER PAYMENT OF GRATUITY ACT, SUB- DIVISION-1, HUBBALLI
/RESPONDENT NO.3 VIDE ANNEXURE-A WITH EXEMPLARY COST IN
THE INTEREST OF JUSTICE AND EQUITY. B) PASS ANY OTHER
ORDER OR DIRECTION AS THIS HON'BLE COURT DEEMS JUST AND
PROPER UNDER THE FACTS AND CIRCUMSTANCES OF THE CASE
INCLUDING AWARD OF COST, IN THE INTEREST OF JUSTICE AND
EQUITY.
THIS WRIT PETITION COMING ON FOR CONCILIATION BEFORE
LOK ADALAT AFTER BEING REFFERED BY THE COURT, THE
FOLLOWING CONCILIATION ORDER IS PASSED:
CONCILIATION ORDER
The parties are present before the Lok-Adalath and have
filed a Joint Memo of Settlement signed by the representative
of the respondent-Corporation and the petitioner-workman
setting out the terms of the settlement, which reads as under:
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“JOINT MEMO OF SETTLEMENT
This case has been referred to Lok Adalath by
the Hon’ble High Court under Sec. 20 of the Legal
Services Authorities Act, 1987. The parties to the
Petition have settled their claims before the Lok
Adalath as shown below:-
1. The above Writ Petition has been filed by the
Petitioner Corporation challenging the order passed
by the Controlling Authority under Gratuity Act,
Hubballi in PGA/CR/No.02/2020 dated 31.12.2025 in
which, the Corporation was directed to pay a
differential gratuity amount of Rs.1,28,730/- together
with interest at 10% p.a. from 01.09.2018. Further
the Authority directed payment of 10% interest on
Rs.3,56,112/- for the period from 01.09.2018 to
22.11.2019 & on Rs.81,940/- from 01.09.2018 to
15.09.2022. On detailed discussions both the
Petitioner – Corporation and the contesting
Respondent and their counsels have decided to enter
into compromise on the following terms.
a) The respondent – Workman has agreed to accept
the difference of gratuity amount of Rs.1,28,730/-
together with interest at 6% p.a. from the date of
application to 19.09.2026, and interest at 6% on
the amounts of Rs.3,56,112/- and Rs.81,940/, for
the respective periods as awarded by the
Controlling Authority, in full and final settlement of
the said interest claim.
b) The Respondent – workman agrees that, upon
payment of the aforesaid amounts by the
Petitioner – Corporation, he shall have no further
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claim against the Corporation in respect of the
gratuity dispute involved in the above Writ
Petition, including any further claim towards
interest, or consequential monetary benefits
arising out of the impugned order.
c) The Petitioner – Corporation shall pay the
admissible amount in terms of settlement directly
to the Respondent Employee within 2 months
from the date of receipt of the certified copies of
the orders in this Writ Petition.
d) The settlement has been entered into in the
interest of both the parties and without any duress
or force. The settlement is fair, legal and
reasonable also.
WHEREOFRE, the Petitioner – Corporation and
the Respondent – Workman respectfully pray that this
Hon’ble Court may be pleased to take this Joint Memo
on record and dispose of the above Writ Petition in
terms of the settlement arrived at between the parties,
in the interest of justice and equity.”
2. The respondent who is present is identified by the
learned counsel appearing for the Corporation.
3. The above writ petition is disposed of in terms of
the Joint Memo of Settlement.
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4. In view of disposal of the petition, pending
interlocutory applications, if any, do not survive for
consideration and are disposed of accordingly.
Sd/-
JUDGE
Sd/-
MEMBER
TKN
CT: PA
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