Kala Rama Krishna vs A.P. Eastern Power Distribution ...
2022 Latest Caselaw 3160 AP

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

              MAIN CASE:      W.P.No.18089 of 2022

                        PROCEEDING SHEET
Sl. DATE                           ORDER                               OFFICE
No.                                                                     NOTE
1   29.06.2022 KVL,J

              Learned counsel for the petitioner submits that
              disproportionate assets case is pending against the
              petitioner and that he was retired from service on
              attaining the age of superannuation on 31.10.2016;
              he further submits that certain terminal benefits
              have to be paid to him i.e., family benefit fund,
              APGIS, GPF and APGLI. He also submits that further
              amount has to be paid to him towards encashment
              of earned leave and no disciplinary proceedings are
              pending against the petitioner. He relies upon the
              judgment of the Division Bench of this Court in WA
              No.196 of 2022.
                As seen from G.O.Rt.No.1097 Finance Department
              dated 22.06.2000,family benefit fund, APGIS, GPF
              and APGLI have to be paid, as no recovery can be
              effected under the above said heads.
                 In view of the same, respondents 1 to 3 are

directed to consider payment of the said amounts i.e., family benefit fund, APGIS, GPF and APGLI to the petitioner as expeditiously as possible.

Other payments which are allegedly due to the petitioner will be considered after the counter- affidavit is filed.

List the matter after eight (8) weeks.

_______ KVL, J

BSS