U. Uma Kumari vs The State Of Andhra Pradesh
2022 Latest Caselaw 4118 AP

              HON'BLE SMT. JUSTICE KONGARA VIJAYA LAKSHMI

                      Writ Petition No.11582 of 2022

ORDER:

This writ petition is filed questioning the impugned action of the

respondents in withholding/recovery of an amount of Rs.3,10,076/- from

petitioner's retirement gratuity as excess paid under G.O.Ms.No.330,

Education Department dated 10.08.1983 in violation of the Full Bench

judgment of this Court in WP No.21457 of 2004, as illegal and arbitrary.

Heard Sri A.V.V.S.Bhujanga Rao, learned counsel for the petitioner

and the learned Government Pleaders for Services-I and Higher Education.

Both the counsel submits that this matter is squarely covered by the order

of the Division Bench of this Court passed in WP No.33315 of 2013 dated

22.06.2020.

In view of the same, this writ petition is disposed of in terms of the

orders passed by the Division Bench of this Court in WP No.33315 of 2013

dated 22.06.2020. No order as to costs. Miscellaneous petitions if any,

pending in this writ petition shall stand closed.

Registry is directed to enclose the copy of the orders in WP No.33315

of 2013 dated 22.06.2020 to this order.

__________________________ KONGARA VIJAYA LAKSHMI, J Date: 18.07.2022 BSS HON'BLE SMT JUSTICE KONGARA VIJAYA LAKSHMI

Writ Petition No.11582 of 2022

Date:18.07.2022

BSS