Ravula Niranjan Reddy vs The State Of Telangana
2026 Latest Caselaw 274 Tel

Telangana High Court

Ravula Niranjan Reddy vs The State Of Telangana on 1 April, 2026

     IN THE HIGH COURT FOR THE STATE OF TELANGANA
                     AT HYDERABAD

           THE HON'BLE SRI JUSTICE K.SARATH

               WRIT PETITION No.9677 of 2026
                   THE 01st DAY OF APRIL 2026


Between:
Ravula Niranjan Reddy.
                                                    ...Petitioner
                               AND
The State of Telangana,
Rep. by its Principal Secretary,
Finance Department and others.
                                                 ...Respondents
ORDER:

Heard Sri P.Venkat Reddy, learned counsel for the

petitioner, learned Assistant Government Pleader for Services-III

appearing for the respondents and perused the material on

record. With their consent, this Writ Petition is taken up for

disposal at the stage of admission itself.

2. Learned counsel for the petitioner submits that the

petitioner filed the instant Writ Petition questioning the action

of the respondents in not releasing the petitioner's retiral

benefits, despite token numbers having already been raised by

the respondent authorities for payment of the amounts payable

to the petitioner.

3. Learned counsel for the petitioner further submits that the

lis raised in the present Writ Petition has already been

adjudicated by the Division Bench of this Court in

W.P.No.23138 of 2025, which was disposed of vide order dated

03.09.2025, and thus prayed to pass a similar order in the

present Writ Petition also.

4. Learned Assistant Government Pleader for Services-III did

not dispute the submissions made by learned counsel for the

petitioner with regard to the disposal of W.P.No.23138 of 2025

dated 03.09.2025 and submits that the respondents will release

the amounts on a priority basis of the token numbers and

prayed this Court to pass appropriate orders.

5. Having regard to the above made submissions and for the

reasons alike in the order dated 03.09.2025 passed by the

Division Bench of this Court in W.P.No.23138 of 2025, this Writ

Petition is disposed of directing the respondents to ensure that

the entire amount payable to the petitioner is released as

expeditiously as possible, preferably within a period of six (6)

weeks from today, failing which, the entire amount with regard

to the retiral benefits shall carry interest at the rate of 10% per

annum, from the date the amount fell due, till the actual date of

its payment.

Miscellaneous petitions pending, if any, in this Writ

Petition, shall stand closed. There shall be no order as to costs.

_____________________ JUSTICE K.SARATH Date: 01.04.2026.

Note: Issue C.C. by 08.04.2026.

(B/o.) spk