Rani Laxmi Bai C S vs The State Of Telangana
2026 Latest Caselaw 229 Tel

Telangana High Court

Rani Laxmi Bai C S vs The State Of Telangana on 31 March, 2026

   IN THE HIGH COURT FOR THE STATE OF TELANGANA
                   AT HYDERABAD

           THE HON'BLE SRI JUSTICE K.SARATH

               WRIT PETITION No.9425 of 2026
                  THE 31ST DAY OF MARCH 2026


Between:
Rani Laxmi Bai.
                                                           ...Petitioner
                                    AND
The State of Telangana,
Rep. by its Principal Secretary to Government,
Finance Department and others.
                                                        ...Respondents
ORDER:

Heard Sri Vonjari Raja Shekar Reddy Venkat Ram 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: 31.03.2026.

Note: Issue C.C. by 07.04.2026.

(B/o.) mvm