Changam Reddy Aruna vs The State Of Andhra Pradesh
2022 Latest Caselaw 1076 AP

          THE HON'BLE SRI JUSTICE R.RAGHUNANDAN RAO
                       WRIT PETITION No.5058 of 2022
ORDER:-

           The petitioner, who had earlier been granted handicapped

pension, has approached this court, by way of the present writ

petition, complaining that her handicapped pension which had

been paid earlier had now been stopped. She contends that

apart from the pension that is being given to her, she has no

economic support whatsoever.

           2.        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.


           3.        Following the above said judgment, this writ petition

is disposed of with the following directions:
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    i)          The respondents are directed to make payment of

pension to the petitioner 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

petitioner two days in advance.

v) The petitioner shall submit relevant/requisite

documents to establish her eligibility for entitlement of

pension for which she is seeking before the Mandal

Parishad Development Officer or the officers deputed.

vi) Upon production and verification of the documents

submitted by the petitioner, the Mandal Parishad

Development Officer shall examine the eligibility of the

petitioner and include her name in the eligibility list

within seven (07) days thereafter.

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

Security Pension Scheme, the Mandal Parishad

Development Officer, shall intimate the reasons in

writing to the petitioner immediately under proper

acknowledgment.

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viii) The respondents are directed to continue the payment

of pension to the petitioner, every month, who has

satisfied the eligibility criteria.

ix) The entire process shall be completed within three (3)

weeks from the date of this order.

There shall be no order as to costs.

Miscellaneous petitions, pending if any, in this Writ

Petition shall stand closed.

___________________________________ JUSTICE R.RAGHUNANDAN RAO Date : 28-02-2022 RJS

THE HON'BLE SRI JUSTICE R.RAGHUNANDAN RAO

WRIT PETITION No.5058 of 2022

Date : 28-02-2022

RJS