Botsa Pentayya, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 2134 AP

             fHON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                           W.P.No.11496 of 2022

ORDER:

The petitioners were being paid old age pensions from the year 2010

onwards. Subsequently, the payment of pension to these petitioners was

stopped in January, 2020. Aggrieved by the stoppage of pension without

any notice and without any opportunity of hearing being given, the

petitioners have approached this Court by way of the present writ petition.

In similar circumstances, a learned Single Judge of this Court had

considered the issue of stoppage of such pension payments and passed

orders in W.P.No.18874 of 2020 & Batch dated 27.09.2021.

Following the above said judgment, this writ petition is disposed of

with the following directions:

i) The respondents are directed to make payment of pension to

the petitioners from the month when it was stopped to till date

forthwith.

ii) The Mandal Parishad Development Officer of the concerned

Mandal is directed to receive and verify the documents of the

petitioners in his village within seven (7) days from the date of

this order.

iii) If the Mandal Parishad Development Officer is otherwise busy,

he shall depute Panchayat Secretary and Village Revenue

Officer of the concerned village for this purpose.

iv) The Mandal Parishad Development Officer shall intimate the date

of verification of documents to the petitioners two days in

advance.

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   v)      The petitioners shall submit relevant/requisite documents to

establish their eligibility for entitlement of pension for which

they are seeking before the Mandal Parishad Development

Officer or the officers deputed.

vi) Upon production and verification of the documents submitted by

the petitioners, the Mandal Parishad Development Officer shall

examine the eligibility of the petitioners and include their names

in the eligibility list within seven (07) days thereafter.

vii) If, the case of any petitioner is not considered for old age

Pension, the Mandal Parishad Development Officer, shall

intimate the reasons in writing to the petitioner immediately

under proper acknowledgment.

viii) In the event of any dispute as to the age of the petitioners, the

same shall be referred to a Board of Government Doctors to be

constituted by the District Collector, Vizianagaram for

ascertaining the age of the petitioners.

ix) The respondents are directed to continue the payment of

pension to those petitioners, every month, who have satisfied

the eligibility criteria.

x) The entire process shall be completed within three (3) weeks

from the date of this order.

There shall be no order as to costs.

As a sequel, pending miscellaneous petitions, if any, shall stand,

closed.

_________________________ R. RAGHUNANDAN RAO, J.

29th April, 2022 Js.

Note: Issue C.C. in 3 days.

                          3                           RRR,J
                                      W.P.No.11496 of 2022

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

W.P.No.11496 of 2022

29th April, 2022 Js.