Telangana High Court
A Malathy Ex Pgt vs Secretary Ministry Of Human Resources ... on 25 September, 2023
THE HONOURABLE SRI JUSTICE PULLA KARTHIK
WRIT PETITION No.16290 OF 2014
ORDER:
This Writ Petition is filed seeking a direction to the 3rd and 4th respondents to consider the representation of the petitioner, dated 01.01.2013, for non-clearing of anomaly in fixation of pension of the petitioner w.e.f., 01.01.2006.
2. When the matter is taken up for hearing, Sri Ajay Kumar Kulkarni, learned Standing Counsel for Kendriya Vidyalaya, appearing for respondent Nos.3 to 5, produced a copy of the proceedings No.F.111-1 (272) Pension/KVS/BPL/A/Cs/3588-3591, dated 28.01.2019, and the letter, dated 02.09.2023, and submits that the pension of the petitioner was revised under 6th CPC in terms of OM Letter No.38/37/08-P&PW(A), dated 01.09.2008, and her retiring pension was fixed at Rs.14,328/- (Rupees Fourteen Thousand Three Hundred and Twenty Eight Only). Hence, the grievance of the petitioner is redressed.
3. Recording the above said submission, this Writ Petition is disposed of with a liberty to the petitioner to make a representation to the respondents, if she so desires.
Miscellaneous applications, if any, pending in this writ petition, shall stand closed. No costs.
______________________ PULLA KARTHIK, J Date: 25.09.2023 GSP 2 PK,J wp_16290_2014 40 THE HON'BLE SRI JUSTICE PULLA KARTHIK WRIT PETITION No.16290 OF 2014 Dt. 25.09.2023 GSP