J.V.Guna Laxmi vs The State Of Telangana
2023 Latest Caselaw 3024 Tel

           THE HON'BLE SMT. JUSTICE P.MADHAVI DEVI

                  WRIT PETITION No.28014 of 2023
ORDER:

This Writ Petition is filed seeking a direction to the respondents to

refund the amounts recovered from the retirement benefits of the

petitioner in terms of Judgment of this Court in W.P.No.15524 of 2017

dated 07.11.2022 and to pass such other order or orders.

2. Heard the learned counsel for both the parties.

3. Having regard to the fact that the said issues were already

covered by the Judgment of this Court in W.P.No.15524 of 2017 and the

facts are similar in this case also, this Court deems it fit and proper to

direct the respondents to refund the amount recovered from the pension

benefits of the petitioner in terms of above judgment i.e., W.P.No.15524

of 2017 within a period of eight (08) weeks from the date of receipt of a

copy of this order. A copy of the judgment in W.P.No.15524 of 2017 shall

be annexed to this order for ready reference.

4. In view of the above, the Writ Petition is disposed of at the

admission stage. There shall be no order as to costs.

Miscellaneous petitions, if any, pending in this Writ Petition,

shall stand closed.

,

_____________________________ JUSTICE P.MADHAVI DEVI Date: 09.10.2023 Note: Furnish C.C. by 11.10.2023 B/o.

PRN

THE HON'BLE SMT. JUSTICE P. MADHAVI DEVI

WRIT PETITION No.28014 of 2023

Date: 09.10.2023 Note: Furnish C.C. by 11.10.2023 B/o.

PRN