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Judgment
(PER: HON'BLE MR. JUSTICE ASHOK S. KINAGI)
Learned counsel for the appellant submits that he will not press I.A.No.2/2026.
Submission is placed on record. Accordingly, I.A.No.2/2026 is dismissed as not pressed.
Learned counsel for respondent Nos.1 to 4 has filed I.A.No.3/2026 seeking release of pensionary amount deposited by the appellant – Bank to the Savings Bank account of the applicants bearing A/c No.40868762124, SBI Bidar Main Branch. In support of the application, respondent No.1 has filed an affidavit, which reads as follows:
“1.I am the respondent no.1 in the above writ appeal and I am well conversant with the facts of this case. Hence, I am swearing to this affidavit on my behalf and also on behalf of respondents no's. [2] to [4].
2.I submit that, the deponent herein and the respondents no.[2], [3] & [4] are the legal heirs of late Sri. Shanmukh S/o Sidramappa Gadikar. The deceased was an employee of the appellant bank at that relevant point of time. A departmental enquiry was initiated against him while he was in service on certain misconduct which culminated in his dismissal from service. Thereafter, the husband of the deponent challenged the said order before the appellate authority, the appellate authority also confirmed the punishment order.
3.I submit that, my late husband challenged the order of dismissal and also the order of appellate authority before this Hon'ble Court in Writ petition no. 200693/2016. During the pendency of the Writ Petition my husband died and we the legal heirs came on record. Thereafter This Hon'ble court on 18.07.2024 allowed the writ petition in part by quashing the impugned orders and directed the bank to pay all the terminal benefits of deceased such as pension DCRG, etc. within a period [3] months.
4.I submit that, thereafter, the appellant bank filed the present writ appeal before this Hon'ble Court challenging the order dated: 18.07.2024 of the Learned Single Judge in writ petition no. 200693/2016.
5.I submit that, in the above writ appeal the appellant bank has deposited certain amount before this court towards compassionate allowances of the respondents. By memo dated 18.08.2026. The appellant bank has deposited a sum of rs. 22,597/- through DD bearing no. 953744 dated 01.08.2026 drawn on Karnataka Gramin Bank in favour of Additional Registrar General, High Court Of Karnataka, Kalaburagi Bench.
6.I submit that this Hon'ble court in the above writ Appeal by an order dated: 20/08/2026 at para (13) while disposing the Appeal was pleased to direct the registry to pay the said deposited sum in favour of the applicant.
7.I submit that however a total sum of Rs. 1.57,007/- is deposited to the registry by the Bank inclusive of Rs. 22,597/- directed by this Hon'ble court which is accruable to the applicant.
8.Wherefore, this Hon'ble court may pleased to release the aforesaid amount of Rs. 1,57,007/- to the applicant's bank account in the interest of justice and equity.”
As the writ appeal has been dismissed by judgment dated 20.08.2026, in view of the same, the appellant has no objection to allow I.A.No.3/2026.
Accepting the reasons assigned in the affidavit accompanying the application, I.A.No.3/2026 is allowed.
Registry is directed to release the amount in favour of respondent Nos.1 to 4 on proper identification.