Sampathirao Venkata Ramanamma vs The Gov Of Andhra Pradesh
2023 Latest Caselaw 4730 AP

THE HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

                 WRIT PETITION No.26092 of 2023

ORDER:

The present writ petition is filed by the petitioners under

Article 226 of the Constitution of India for the following reliefs:

"...to issue order or direction, more particularly one in the nature of writ of Mandamus declare the action Respondents it amounts to violation of article 14, 16, 21, 300A of the constitution of India and also contrary to A.P. Public Works Accounts Code para 45 and Rule 9(7)(a) AP revised pension Rules 1980 and set aside the same direct the respondents to regularize the period of Suspension period and Sanction of consequential benefits as per FR 54(1)(b)- and also in terms of Hon'ble Supreme Court judgment AIR 2000(2)SC3513 Vijay Mehrotra Vs. state of U.P. & others in the interest of justice and to pass..." (in verbatim)

2. Heard learned counsel for the petitioner, learned

Government Pleader for Services-I appearing for respondent

Nos.1, 3 & 4, learned Government Pleader for Finance and

Planning appearing for respondent No.2 and learned Standing

Counsel appearing for respondent No.5.

3. When the matter is taken up for hearing, learned counsel

for the petitioner mainly submits that a direction may be given

to the respondents to consider the petitioner's representation

dated 19.08.2020 submitted to the respondent No.1 copies of

which are also submitted to respondent Nos.3 & 4.

4. Learned Government Pleader for Services-I sought time to

get instructions.

5. Having regard to the submissions made by both the

learned counsels, and in view of the facts and circumstances of

the case, without going into the merits of the case, the Writ

Petition is disposed of permitting the petitioner to submit a

representation afresh to respondent Nos.1, 3 & 4 and on receipt

of such representation, the respondents shall consider the same

and pass appropriate orders thereon, in accordance with law,

within a period of two (02) months from the date of receipt of a

copy of this order, after providing an opportunity of hearing to

the petitioner. There shall be no order as to costs.

Consequently, miscellaneous petitions, if any, pending in

the writ petition shall stand closed.

______________________________________ VENKATESWARLU NIMMAGADDA, J

06.10.2023 LSP

THE HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

WRIT PETITION No. 26092 of 2023

06.10.2023

LSP