P.Girijarani vs The State Of Telangana And 4 Others
2023 Latest Caselaw 3286 Tel

           HON'BLE SMT. JUSTICE JUVVADI SRIDEVI

                     WRIT PETITION No.20977 of 2021
ORDER :

Petitioner in this writ petition has challenged the action of

respondents in proposing to recover an amount of Rs.30,09,000/-

from his retirement benefits.

2. Heard Sri Srinivasa Rao Madiraju, learned counsel for the

petitioner, learned Assistant Government Pleader for Services-I

appearing for respondent Nos.1, 3 and 4 and Sri K.Balakrishna,

learned Standing Counsel for respondent No.2.

3. When the matter is taken up, it is submitted by the learned

counsel for the petitioner that the subject matter of this writ petition

is covered to be disposed of in terms of the earlier order of this

Court dated 22.08.2023 in W.P.No.26181 of 2021, whereby, this

Court, by relying on the judgment of the Hon'ble Supreme Court

in State of Punjab and others vs. Rafiq Masih(White Washer) 1,

has disposed of the writ petition directing the respondents therein

to repay the amount recovered from the pensionary benefits of the

2015(4)SCC 334

JS, J W.P.No.20977 of 2021

petitioner. He seeks for disposal of the present writ petition also in

terms of the said order.

4. The learned counsel for respondents have expressed no

objection for the same.

5. In view of the above submissions and for the reasons

recorded in the order dated 22.08.2023 in W.P.No.26181 of 2021,

this writ petition is disposed of directing the respondents not to

recover any amounts from the retirement benefits/pension of the

petitioner and they shall refund if any such amounts are already

recovered from the petitioner, within a period of three (03) months

from the date of receipt of a copy of this order. No costs.

Pending miscellaneous applications, if any, shall stand

closed.

____________________ JUVVADI SRIDEVI, J Date:17.10.2023 Smk