Andhra Pradesh High Court - Amravati
Kintali Ramanayya vs The State Of Andhra Pradesh, on 22 February, 2022
THE HON'BLE SRI JUSTICE R.RAGHUNANDAN RAO
WRIT PETITION No.4481 of 2022
ORDER:-
The petitioners who had earlier been granted old
age/widow pension (Social Security Pensions), 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.4481 of 2022
Date : 22-02-2022
BSM
