Cheluri Narayana Reddy vs The State Of Andhra Pradesh
2022 Latest Caselaw 949 AP

          THE HON'BLE SRI JUSTICE R.RAGHUNANDAN RAO

                    WRIT PETITION No.4516 of 2022
ORDER:-

          The petitioners who had earlier been granted Disability

Pension,          with   pension     I.D.Nos.10145040010601015        &

110000218030, have now approached this court by way of the

present writ petition, complaining that their social security

pension which had been paid earlier had now been stopped.

They contend that, apart from the pension that is being given to

them, they have no economic support whatsoever.

          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 Social

Security Pension Scheme, the Mandal Parishad

Development Officer, shall intimate the reasons in

writing to the petitioner immediately under proper

acknowledgment.

viii) The respondents are directed to continue the payment

of pension to those petitioners, every month, who have

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 : 22-02-2022 BSM

THE HON'BLE SRI JUSTICE R.RAGHUNANDAN RAO

WRIT PETITION No.4516 of 2022

Date : 22-02-2022

BSM