Suhasini vs The State Of Telangana
2023 Latest Caselaw 2069 Tel

        THE HON'BLE SMT. JUSTICE P.MADHAVI DEVI

               WRIT PETITION No.24694 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 and having

regard to the fact that the above issue is already covered by the

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

facts in this case are also similar, 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.

3. In view of the above, the Writ Petition is disposed of. There

shall be no order as to costs.

PMD,J W.P.No.24694 of 2023

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

shall stand closed.

_____________________________ JUSTICE P.MADHAVI DEVI Date: 06.09.2023 Note: Registry is directed to annex a copy of the order dated 07.11.2023 in W.P.No.15524 of 2017 to this order.

(B/o) SAI/PRN PMD,J W.P.No.24694 of 2023

THE HON'BLE SMT. JUSTICE P. MADHAVI DEVI

WRIT PETITION No.24694 of 2023

Date: 06.09.2023

SAI/PRN