Kenguva Ramulu vs The State Of Andhra Pradesh
2022 Latest Caselaw 9232 AP

           THE HONOURABLE SRI JUSTICE D.RAMESH


                 WRIT PETITION No.38946 OF 2022

ORDER:

The petitioners were being paid old age pensions.

Subsequently, the payment of pension to these petitioners was

stopped. 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.

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.

_____________________ JUSTICE D.RAMESH

Date: 01.12.2022

scs

THE HONOURABLE SRI JUSTICE D.RAMESH

WRIT PETITION No.38946 OF 2022

Date: 01.12.2022

scs