Kommukuri Guravaiah vs The State Of Andhra Pradesh
2022 Latest Caselaw 953 AP

          THE HON'BLE SRI JUSTICE R.RAGHUNANDAN RAO

                   WRIT PETITION No.4132 of 2022
ORDER:-

          The petitioner had earlier been granted old age pension

with pension I.D.No.22020713480411259, has now approached

this court by way of the present writ petition, complaining that

his social security pension had been paid earlier had now been

stopped. He contends that he has no economic support

whatsoever apart from the pension that is being given to him.

          In similar circumstances, the learned Single Judge of this

court had considered the issue of stoppage of such pension

payments and passed orders in W.P.No.18874/2020 and Batch

dated 27.09.2021.

          The following the said judgment, this writ petition is

disposed of with the following directions:

   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 petitioner 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 their eligibility for entitlement

of pension for which he 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 his 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.

viii) The respondents are directed to continue the payment

of pension to the petitioner every month who 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.4132 of 2022

Date : 22-02-2022

BSM