C.V. Vijaya Sree vs The State Of Andhra Pradesh
2021 Latest Caselaw 3900 AP

             HIGH COURT OF ANDHRA PRADESH

MAIN CASE No: W.P.Nos. 15398, 15471, 15517 of 2021
                    PROCEEDING SHEET


Sl.                                                                        OFFICE
      DATE         ORDER
No                                                                         NOTE.


                   DVSS,J
6)    04.10.2021
                          Heard    the    learned    counsel   for   the
                   petitioner, learned Government Pleader for                .


                   Services-III and Smt.Swarna Seshu, learned
                   Standing Counsel.
                         The matter has been pending since long
                   to   enable    the    learned    counsels   for   the
                   respondents to get instructions.

Learned Government Pleader for Services-III in all fairness submits that despite his best efforts he could not get instructions. According to him, learned counsel for the Accountant General's Office has to explain the situation.

Smt. Swarna Seshu, learned Standing Counsel for the Accountant General states that it is for the Government to answer the issue. Hence, there is no consensus between the counsels. However, Smt. Swarna Seshu, learned Standing Counsel in the course of her submissions mentions that two letters were already addressed on 21.4.2021 and 23.7.2021 to the 1st respondent to take a decision on the matter.

It is an admitted case that in batch of writ petitions starting with W.P.No.19671 of 2020, the learned Single Judge of this Court set aside the G.O.Ms.152 Finance (HR.III- Pension) Department, dated 25.11.2019, the issues with regard to over-aged etc., that are

now raised in the impugned order or as a result of the G.O.Ms.152 Finance (HR.III- Pension) Department, dated 25.11.2019, the said G.O. has been set aside and as on date, no appeal has been filed. Therefore, the situation existing as on date is that G.O.Ms.152 Finance (HR.III-Pension) Department, dated 25.11.2019 does not have any legal existence and the order of the Single Judge is in force.

In that view of the matter, this Court, without going further into the merits of the matter, is directing the respondent to examine the case of the petitioners afresh in the light of the judgment of the learned Single Judge in batch of writ petitions referred to above and to pass appropriate orders by reviewing their order of rejection passed in each individual's case. This exercise should be completed within a period of six (6) weeks from the date of receipt of a copy of this order. It is needless to say that a speaking order should be passed and communicate to this Court and to the petitioners also.

Post on 22.11.2021 in the 'Motion List' for reporting compliance.

________ DVSS,J GR