Smt. P. Padma vs The State Of Telangana
2021 Latest Caselaw 1376 Tel

Item No.11 + W.A.No.467/2019

     THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                 AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


                WRIT APPEAL Nos.394 and 467 of 2019

COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.    After addressing lengthy arguments assailing the common order

dated 21.12.2018, passed by the learned Single Judge dismissing

W.P.(TR).No.6062 of 2017 filed by the appellants/writ petitioners and

allowing W.P.No.9903 of 2017 filed by the respondents No.5 to 7

whereunder, family pension has been denied to the appellants and

it has been held that the respondent No.5 is entitled to receive family

pension including the arrears of family pension on the demise of

late Sri P.Manik Rao, an employee of the respondent No.3/GHMC,

learned counsel for the appellants seeks leave to withdraw the present

appeal (W.A.No.394 of 2019) and states that instead, the appellants

shall approach the Civil Judge for grant of a succession certificate in

their favour.

2. Without commenting on the maintainability or the merits of

such a petition proposed to be filed by the appellants, W.A.No.394 of

2019 is disposed of as not pressed.

3. Since learned counsel for the appellants states that besides

W.A.No.394 of 2019, the appellants have also preferred W.A.No.467

of 2019 against the impugned common order dated 21.12.2018 passed

in W.P.(TR).No.6062 of 2017, the said appeal is also disposed of as

not pressed.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J

27.04.2021 Lur