Andhra Pradesh High Court - Amravati
Velpula Vimalamma vs The State Of Andhra Pradesh on 22 October, 2020
Author: Battu Devanand
Bench: Battu Devanand
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI THURSDAY THE TWENTY SECOND DAY OF OCTOBER, TWO THOUSAND AND TWENTY 'PRESENT: THE HON'BLE SRI JUSTICE BATTU DEVANAND LA.NO: 1 of 2020 IN W.P.NO: 17691 of 2020 Between: 1. Velpula Vimalamma, W/o. Danaiah 2. Buraga Pichemma, W/o. Mariyanna 3. Kastala Kumari, W/o. Kantha Rao 4. Gali Krishna Kumari, S/o. Nagamalleswara Rao 5. Pamuri Kumari, W/o. Babu Rao 6. Bondala Mary Rani, W/o. Kannaiah 7. Mondru Amruthamma, W/o. Adinarayana 8. Tammarapu Narasamma, W/o. Chukkayya 9. Velpula Annapurana, W/o. Manikya Rao 10. Kastala Samadanam, W/o. Nukhayya 11. Velpula Krishnamma, W/o. Narayana 12. Kastala Abishekamma, W/o. Pitchaiah 13. Kastala Rani, W/o. Krishtaiah 14. Talamala Sampatamma, W/o. Dibbaiah 15. Bondala Venkayamma, W/o. Mastan 16. Bondala Saiamma, W/o. Satyanarayana 17. Komaragiri Lakshmi, W/o. Venkateswarlu 18. Kastala Devekarna, W/o. Ratnam 19. Shaik Ramjan Bee, W/o. Hussen Bude 20. Palagani Rama Devi, W/o. Venkateswara Rao (All the petitioners Residents of Chandarlapadu Village and Mandal, Krishna - District, A.P.) Petitioners (Petitioners in WP.No : 17691 of 2020 ~ on the file of High Court) AND 4. The State of Andhra Pradesh, rep., by its Principal Secretary, Panchayat Raj and Rural Development Department, Secretariat, Velagapudi, Amaravati Capital City, Guntur District. 2. The Special Commissioner Panchayat Raj GVWV and VSWS Department, ' (Grama volunteers, Ward Volunters and Village Secretariat Department) Tadepalli, Guntur District, AP The Chief Executive Officer, SERP (Society for Elimination of Rural Poverty) Vijayawada, Krishna District, AP. The District Collector, Krishna District, at Machilipatnam. The Project Director, DRDA (District Rural Development Agency) Gollapudi, Vijayawada, Krishna District, AP The Mandal Parishad Development Officer, Chandarlapadu Mandal, Krishna District, AP. oOo ak & ....Respondents (Respondents in -do-) COUNSEL FOR PETITIONERS: Sri P.Prabhakara Rao COUNSEL FOR RESPONDENTS 1 & 2: G.P. for Panchayat Raj COUNSEL FOR RESPONDENTS 3 & 5: Sri P.Ravi Teja -- S.C. COUNSEL FOR RESPONDENT NO.4: G.P. for Revenue COUNSEL FOR RESPONDENT NO.6: Sri |I.Koti Reddy -- S.C. Petition under Section 151 of CPC praying that in the circumstances stated in the affidavit filed in support of writ petition, the High Court may be pleased to direct the respondents to pay/extend financial assistance forthwith under YSR Chetutha Scheme by acting on the proceedings in RC.No.64/B/2017 dated 31-08-2020 of the respondent no.6, pending disposal of WP.No. 17691/2020 on the file of the High Court. The Court while directing issue of notice to the Respondents herein to show cause why this petition should not be complied with, made the following order. (The receipt of this order will be deemed to be the receipt of notice in the case). ORDER:
" Sri P. Prabhakara Rao, learned counsel for the petitioners submits that the petitioners are women belonging to SC, ST, BC and minorities community. They are all in the age group of 45 to 60 years. The Government has issued G.O.Ms.No.636, dated 12.06.2020 introducing scheme named as "YSR Cheyutha"
scheme as a part its overall development agenda and economic empowerment of women to extend financial assistance to the women belonging to BC, SC, ST and minority communities who are in the age group of 45-60 years with an object to enhance their livelihood opportunities and living standards.
As per the contention of the learned counsel for the petitioners, all the petitioners are eligible to get the financial assistance under YSR Cheyutha Scheme as they meet all the conditions/criteria laid down by the eligibility criteria for beneficiaries enumerated in para (iii) of the Annexure to the G.O.Ms.No.636.
The cases of the petitioners was considered and the eligible candidates list was sent to the MPDO by the Village Secretary. But for the reasons known to the respondent No.6, their names were not forwarded to the 5" respondent. Subsequently by his proceedings in R.C.No.64/B/2017, dated 31.08.2020, the 6"
respondent sent a list of the beneficiaries as eligible and to provide all the benefits due to them under YSR Cheyutha Scheme.
Admittedly, the names of the petitioners were included in the list enclosed to the proceedings which was sent by the 6" respondent to the 5" respondent. Till then there is no action from the 5" respondent.
The learned counsel for the petitioners further submits that aggrieved by the inaction of the respondents 5 and 6 in considering their case, basing on their:
eligibility criteria for providing financial assistance under that scheme, they made a representation to all the respondents including the District Collector vide their representation, dated 11.09.2020. Though it was sent by registered post and received by the respondents, no further action has taken till date. With this grievance, this writ petition is filed.
Perused the material available on record. It appears from the proceedings, dated 31.08.2020 of the 6" respondent that the eligible beneficiaries list was sent to the 5" respondent on 31.08.2020, but till date no action was taken. The representation submitted by the petitioners, dated 11.09.2020 also appears to be not considered till date.
In the opinion of this Court though the State Government is providing various schemes for overall development agenda and economic empowered of women to extend financial assistance to the women belonging to BC, SC, ST and minority communities with a laudable object of enhancing their livelihood opportunities and living standards, due to inaction of some government officers like some of the respondents in this writ petition, the laudable object of the State Government is not reaching the needy people. Due to that the needy and poor people are depriving in getting the benefits of the schemes introduced by the State Government.
In view of the above, the respondents are directed to pay/extend financial assistance forthwith under YSC Cheyutha Scheme by acting on the proceedings in R.C.No.64/B/2017, dated 31.08.2020 of the 6 respondent pending further orders.
It is further directed the 3" respondent shall submit the action taken report after considering the grievance of the petitioners before this Court on 11.11.2020."
To oO ak & co ON Mn.
Sd/- P. VENKATA RAMANA ASSISTANT REGISTRAR id /] TRUE COPY // yay! for ASSISTANT ISTRAR _ The Principal Secretary, Panchayat Raj and Rural Development Department, State of Andhra Pradesh, Secretariat, Velagapudi, Amaravati Capital City, Guntur District. , The Special Commissioner Panchayat Raj GVWV and VSWS Department, (Grama volunteers, Ward Volunters and Village Secretariat Department) . Tadepalli, Guntur District, AP The Chief Executive Officer, SERP (Society for Elimination of Rural Poverty) Vijayawada, Krishna District, AP.
The District Collector, Krishna District, at Machilipatnam.
The Project Director, DRDA (District Rural Development Agency) Gollapudi, Vijayawada, Krishna District, AP The Mandal Parishad Development Officer, Chandarlapadu Mandal, Krishna District, AP.
(1 to 6 by RPAD) Two CCs to G.P. for Panchayat RajHigh Court, A.P.(OUT) Two CCs to G.P. for Revenue, High Court, A.P.(OUT) One CC to Sri P.Ravi Teja, Standing Counsel (OPUC) 40 One CC to Sri |.Koti Reddy, Standing'Counsel (OPUC) 11 One CC to Sri P.Prabhakara Rao, Advocate (OPUC) 12 One spare copy.
SAH HIGH COURT DEVJ DATED: 22-10-2020 NOTE: POST AFTER FOUR (4) WEEKS ORDER IA.NO. 1 OF 2020 IN WP.NO. 17691 OF 2020 DIRECTION