Sri P.Vittal And 8 Others vs The State Of Telengana And 2 Others
2023 Latest Caselaw 2637 Tel

     THE HON'BLE SMT. JUSTICE JUVVADI SRIDEVI

              WRIT PETITION No.9624 of 2020
ORDER:

The Petitioners in this Writ Petition have questioned the

action of respondents in recovering certain amounts from their

retirement benefits.

2. Heard both sides and perused the record.

3. The petitioners had worked as Language Pandits and

retired from service. Thereafter, when they submitted their

pension proposals, the same were returned proposing to recover

certain amounts on the ground that the said amounts were paid

to them in excess while they were in service, as the orders of

Government upgrading their post from Language Pandit Grade-II

to Grade-I were withdrawn subsequently.

4. During the course of arguments, learned counsel for the

petitioners has submitted that this Writ Petition is covered to be

disposed of in terms of the common Order of this Court dated

31.08.2023 passed in W.P.No.13996 of 2021 and batch.

5. Learned Government Pleader has fairly submitted that the

subject matter of this Writ Petition is covered by the aforesaid

judgment of this Court.

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

recorded in the order of this Court dated 31.08.2023 in

W.P.No.13996 of 2021 and batch, this Writ Petition is disposed of

directing the respondents to re-pay to the petitioners/their legal

heirs, the amounts recovered from the retirement benefits of

petitioners, within a period of three (03) months from the date of

receipt of a copy of this order, under proper acknowledgment. No

costs.

Pending miscellaneous applications, if any, shall stand

closed.

_________________________ JUVVADI SRIDEVI, J Date: 22.09.2023 dgr