Smt. Ravuri Manorama vs Union Of India
2021 Latest Caselaw 223 AP

Citation : 2021 Latest Caselaw 223 AP
Judgement Date : 20 January, 2021

Andhra Pradesh High Court - Amravati

Smt. Ravuri Manorama vs Union Of India on 20 January, 2021

Bench: R Raghunandan Rao

(SHOW CAUSE NOTICE BEFORE ADMISSION) é
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI:
. (Special Original Jurisdiction)
WEDNESDAY, THE TWENTIETH DAY OF JANUARY,
TWO THOUSAND AND TWENTY ONE
:PRESENT: -- ONS
THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO 8
WRIT PETITION NO: 1397 OF 2021 :
Between:
Smt. Ravuri Manorama, W/o. R. Arjuna Rao.
 ...Petitioner
AND
1. Union of India, Rep- by its Secretary, Ministry of Home Affairs/Grih Mantralya,
2nd floor, NDCC-iI, Jai Singh Road, Parliament Street, New Delhi.
2. The Branch Manager, Bank of Baroda (Formerly Vijaya Bank), Gudivada
Branch, Krishna District.
3. The Sub Treasury Officer, Gudivada, Krishna District.
. ...Respondents

WHEREAS the Petitioner above named through her Advocate Sri Kothapalli
Sai Sri Harsha presented this Petition under Article 226 of the Constitution of India
praying that in the circumstances stated in the affidavit filed therewith, the High Court
may be pleased to issue a writ or order or direction or writ of Mandamus, declaring
action of the 1° respondent in not paying the freedom fighters pension to petitioner
which was granted through PPO No. 459/Pol/Cent (old), MHAFF 7233527 (New)
from July, 2019 inspite of the representation dated: 06-10-2020 as illegal, high
handed, arbitrary, malafide, unconstitutional and consequently direct the
respondents to compute the pension arrears from July, 2019 and pay to the
petitioner along with interest @18 percent on arrears in view of the Judgment of the
Hon'ble Supreme Court in Vijay L. Mehrotra Vs. State of UP, dated' 31-1-2000
reported in AIR 2000 (SC)3513 in the interest of justice.

AND WHEREAS the High Court upon perusing the petition and affidavit filed
herein and upon hearing the arguments of Sri Kothapalli Sai Sri Harsha, Advocate
for the Petitioner, Assistant Solicitor General for Respondent No.1 and of GP for
Finance for Respondent No.3, directed issue of notice to the Respondents herein to
show cause as to why this WRIT PETITION should not be admitted.

You viz:
1. The Secretary, Ministry of Home Affairs/Grin Mantralya, Union of India, 2"
floor, NDCC-II, Jai Singh Road, Parliament Street, New Delhi.
2. The Branch Manager, Bank of Baroda (Formerly Vijaya Bank), Gudivada
Branch, Krishna District.
3. The Sub Treasury Officer, Gudivada, Krishna District.

are directed to show cause either appearing in person or through an Advocate, on or
before 01-02-2021 to which date the case stands posted as to why in the
circumstances set out in the petition and the affidavit filed therewith (copy enclosed)
this WRIT PETITION should not be admitted.

The Court made the following:

  
  
 
 

ORDER

"Notice before admission.

Post on 01.02.2021 to enable the learned Assistant Solicitor General to obtain instructions.

Print the name of learned Assistant Solicitor General and learned Government Pleader for Finances for respondents.

Learned counsel for the petitioner is permitted to take out personal

notice to respondent No.2 by RPAD and file proof of service by the next date of

adjournment."

SD/-G Srinivas Reddy ASSISTANT REGISTRAR IITTRUE COPY I/ ~ : For Secbhun (9 (Ger

1. The Secretary, Ministry of Home Affairs/Grin Mantralya, Union of India, 2nd floor, NDCC-II, Jai Singh Road, Parliament Street, New Delhi.

2. The Branch Manager, Bank of Baroda (Formerly Vijaya Bank), Gudivada Branch, Krishna District.

3. The Sub Treasury Officer, Gudivada, Krishna District. (1 to 3 by RPAD- along

with a copy of petition and affidavit)

One CC to Sri Kothapaili Sai Sri Harsha, Advocate [OPUC]