B. Rama Devi vs The Government Of Andhra Pradesh
2022 Latest Caselaw 756 AP

     HIGH COURT OF ANDHRA PRADESH AT AMARAVATI


      HON'BLE Mr. JUSTICE AHSANUDDIN AMANULLAH
                                  AND
            HON'BLE Mr. JUSTICE RAVI NATH TILHARI

               WRIT PETITION No.10020 OF 2019
B. Rama Devi, D/o. P. Babu Rao,
Aged about 54 years, Occ; Unemployee,
R/o. Ramachandra Murthi Lascar,
NSP Colony, Santha Manglooru (post),
Prakasam District.
                                                      ...    Petitioner
              Versus

1. The Government of Andhra Pradesh, represented
   by Principal Secretary, Finance (Pension-1) Department,
   Secretariat, Hyderabad - 500 022
2. The District Audit Officer, Ongole,
   Prakasam District
3. The Executive Engineer, NSJC "O and M" Division,
   Addanki, Prakasam District
4. The State Audit Officer, Andhra Pradesh,
   Amaravathi, Guntur District
5. The Deputy Director,
   O/o. District Treasury Office, Ongole, Prakasam District
  (R5 impleaded as respondent vide orders passed in

I.A.No.02 of 2019 in WP No.10020 of 2019, dt.18.02.2021)

... Respondents

Counsel for the petitioner : ------

Counsel for the respondents : Mr. N. Aswartha Narayana, no.1, 2, 4 and 5 Government Pleader, Services -1

ORAL JUDGMENT Date: 07.02.2022 (Per Hon'ble Mr. Justice Ahsanuddin Amanullah)

Nobody appears on behalf of the petitioner.

2. Mr. N. Aswartha Narayana, learned Government

Pleader, Services-1 for the respondents no.1, 2, 4 and 5, submits

that in terms of order no.9 of this Court dated 25.01.2022, he has

filed affidavit showing compliance of order dated 06.12.2017 in

O.A. No.1060 of 2015 passed by the Andhra Pradesh

Administrative Tribunal at Hyderabad. It was submitted that the

details of the payment made have also been annexed to the

affidavit filed. He further submitted that copy of the affidavit has

also been served on the learned counsel for the petitioner.

3. Having regard to the aforesaid, nothing further remains

in the writ petition and accordingly, the same stands disposed of.

No order as to costs.

4. Miscellaneous petitions, if any pending, also stand

disposed of.

________________________________ (AHSANUDDIN AMANULLAH, J)

__________________________ (RAVI NATH TILHARI, J) MP

HON'BLE Mr. JUSTICE AHSANUDDIN AMANULLAH AND

HON'BLE Mr. JUSTICE RAVI NATH TILHARI

WRIT PETITION No.10020 OF 2019

Date : 07.02.2022

MP