Proceeding Sheet vs Unknown
2022 Latest Caselaw 4303 AP

              HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

      MAIN CASE No.: W.P. No.16116 of 2022


                                 PROCEEDING SHEET

SL.      DATE                              ORDER                              OFFICE
NO.                                                                            NOTE
2)     19.07.2022 KVL, J

                           Learned counsel for the petitioner submits that
                  the respondents withheld full pension and other

retirement benefits of the petitioner because of pendency of criminal appeal filed by the ACB against the petitioner. He relies upon the judgment of the combined High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh reported in B.V. Koteswar Rao v. State of Telangana, Higher Education (VC.I) Department, Hyderabad, rep. by its Principal Secretary (2018(3) ALT

91) and submits that pendency of appeal cannot be a ground to withhold the pension.

Learned Government Pleader seeks time to get instructions with regard to finality of the said appeal.

List the matter on 02.08.2022.

                                                                     ______
                                                                     KVL, J
                  Nsr





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