Telangana High Court
Boni Papamma, Vizianagaram, 11 Otrs. vs The State Of A.P.,P.Raj,Amaravati, 5 ... on 2 May, 2018
THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM
WRIT PETITION No.35344 of 2017
ORDER:
This Writ Petition is filed for the following relief:
"For the reasons stated in the accompanying affidavit, it is prayed that this Hon'ble Court may be pleased to issue a writ of mandamus declaring the action of the respondents in not sanctioning and releasing the pensions to the petitioners though they are eligible as per the norms and despite recommended by the Gram Sabha and uploaded their names by the 5th respondent under NTR Bharosa Pension Scheme as illegal, arbitrary and discriminatory and consequently, direct the respondent authorities to sanction and release the pensions to the petitioners."
It is submitted by the learned counsel for the petitioners as well as the learned Government Pleader for Panchayat Raj that the issue in the present Writ Petition is squarely covered by the order, dated 10.07.2015 passed by this Court in Writ Petition No.21199 of 2015, and the said order is placed on record.
In those circumstances, this Writ Petition is disposed of directing the Project Director, DRDA, Vizianagaram District, to consider the said recommendation and if the petitioners are found to be eligible for suitable pension, to take further course of action for sanction and release of the pension, payable to them. This entire exercise shall be completed within a period of six (6) weeks from the date of receipt of a copy of this order.
CKR, J 2 W.P.No.35344 of 2017 Miscellaneous Petitions, if any pending shall stand disposed of. There shall be no order as to costs.
_________________________ CHALLA KODANDA RAM, J 2nd MAY, 2018.
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