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Telangana High Court
P. Devadas vs The State Of Andhra Pradesh Represented ... on 8 April, 2026
1
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
THE HON'BLE SRI JUSTICE K.SARATH
WRIT PETITION (TR) No.1485 OF 2017
Date: 08.04.2026
Between:
P. Devadas.
...Petitioner
AND
The State of Andhra Pradesh, Rep. by its Principal
Secretary, Irrigation Department and others.
...Respondents
ORDER:
Heard Sri K.Rama Subba Rao, learned counsel for the
petitioner, learned Assistant Government Pleader for Services-I
appearing for the respondent Nos.1 and 2 and perused the material
on record.
2. Learned counsel for the petitioner submits that in connected
matters, the Hon'ble Supreme Court has passed an order in State of
A.P. and Another v. A.P. Pensioners' Association and Others 1.
3. The relevant portion of the said order, reads as under:
(2005) 13 SCC 161
"41. We, therefore, are of the opinion that the
intention of the State was not to grant any benefit
towards payment of gratuity even in relation to those
employees who had retired in between 1.7.1998 and
31.3.1999.
42. For the reasons aforementioned, the judgment
and order of the High Court cannot be sustained. We,
however, agree with the Tribunal that the employees
are eligible for computation of portion of revised
pension in terms of Rule 3 of A.P. Civil Pensions
(Commutation) Rules, 1944. The appeal is allowed. The
impugned judgment of the High Court is set aside and
as of the Tribunal is restored. No costs."
4. Learned counsel for the petitioner further submits that in view
of the above findings of the Hon'ble Supreme Court, the petitioner is
entitled for computation of a portion of revised pension in terms of
Rule 3 of the A.P. Civil Pensions (Commutation) Rules, 1944,
therefore, requested this Court to pass similar orders.
5. On the other hand, learned Assistant Government Pleader for
Services-I did not dispute the submissions made by learned counsel
for the petitioner with regard to the judgment of the Hon'ble Supreme
in State of A.P. and Another (supra) and requested this Court to
pass appropriate orders.
6. Recording the submissions made by both sides and in view of
the order passed by the Hon'ble Supreme Court in State of A.P. and
Another (supra), this Writ Petition (TR) is disposed of by directing
the respondent authorities to pay the balance of enhanced
computation of pension, if not paid to the petitioner, within a period
of eight (8) weeks from the date of receipt of a copy of this order.
Miscellaneous petitions, if any, pending in this Writ Petition
(TR) shall stand closed. There shall be no order as to costs.
_____________________
JUSTICE K.SARATH
Date: 08.04.2026
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