Gaddam Jayaprakash, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 1543 AP

          THE HON'BLE SRI JUSTICE R.RAGHUNANDAN RAO
                      WRIT PETITION No.7331 of 2022
ORDER:-

          The petitioner had been granted pension under the

disabled category with Pension No.112267151.I under the NTR

Bharosa Pension Scheme and thereafter, under the Y.S.R

Pension Kanuka. This pension was discontinued from October,

2021. Aggrieved by the said discontinuance of the pension, the

petitioner has approached this Court, by way of the present writ

petition.


          2.        This Court while considering similar cases, had

issued certain directions to the respondents by an order dated

27.09.2021 in W.P.No.18874 of 2020 and Batch.

3. 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 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 his 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 has

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 : 29-03-2022 RJS

THE HON'BLE SRI JUSTICE R.RAGHUNANDAN RAO

WRIT PETITION No.7331 of 2022

Date : 29-03-2022

RJS