R. Manorama vs The State Of Andhra Pradesh
2021 Latest Caselaw 5540 AP

       IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI



HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                                        &

         HON'BLE MR. JUSTICE M. SATYANARAYANA MURTHY


                        WRIT APPEAL No.865 of 2021

                              (Through physical mode)

R. Manorama D/o. late R. Changal Rao,
Aged 60 years, Occ: Retired, R/o. Dr.No.2-2/9-5,
Behind Badramma Temple, Illisipuram,
Srikakulam.
                                                        .. Appellant

       Versus


The State of Andhra Pradesh,
Rep. by its Commissioner, Woman Development &
Child Welfare, 2 Floor, Jampani Towers,
Amaravathi Road, Guntur, and others.
                                                        .. Respondents

Counsel for the appellant : Mr. P. Rama Sharana Sharma

Counsel for the respondents : GP for Services-III

ORAL JUDGMENT

Dt: 28.12.2021

(per Prashant Kumar Mishra, CJ)

This writ appeal is preferred against the order dated 28.10.2021

passed by the learned single Judge in W.P.No.11104 of 2021, whereby the

writ petition preferred by the appellant herein was disposed of with a

direction to the 5th respondent to immediately submit the pension proposals

of the writ petitioner keeping in view the order of punishment that has been

imposed. The said exercise was directed to be completed within a period of

four weeks from the date of receipt of copy of the order.

Though various grounds are urged in the memorandum of appeal, in

the course of hearing, Mr. P. Rama Sharana Sharma, learned counsel for the

appellant/writ petitioner, submits that a direction to the 5th respondent alone

will not serve the purpose and the 1st respondent-Commissioner of Women

Development & Child Welfare, who is the competent authority, is also

required to finalize the pension proposals and, as such, an appropriate

direction may be issued to the 1st respondent also.

Considering the submissions made, in addition to the direction issued

to the 5th respondent by the order under appeal, there shall be a direction to

the 1st respondent also to take appropriate action in the matter of finalization

of pension proposals of the appellant/writ petitioner in accordance with law.

With the above, the writ appeal stands disposed of. Pending

miscellaneous applications, if any, shall stand closed. No costs.

PRASHANT KUMAR MISHRA, CJ M. SATYANARAYANA MURTHY, J

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