Telangana High Court
Dr. V. Pushpa Latha vs State Of Telangana on 25 October, 2025
Author: P.Sam Koshy
Bench: P.Sam Koshy
THE HONOURABLE SRI JUSTICE P.SAM KOSHY
AND
THE HONOURABLE SRI JUSTICE
SUDDALA CHALAPATHI RAO
W.P.No.32035 OF 2025
ORDER:(per Hon'ble Sri Justice P.Sam Koshy) Heard Mr. Nuthalapati Krishna Murthy, learned counsel for the petitioners and Mr. Santhapur Satyanarayana Rao, learned Government Pleader for Services-I for the respondents. Perused the record.
2. The limited relief that the petitioners in the instant writ petition have sought for is for an appropriate direction to the respondents in ensuring that an order that was passed by the then Andhra Pradesh Administrative Tribunal, Hyderabad in O.A.No.3647 of 2012, disposed of on 16.05.2012, be implemented at the earliest.
3. The Tribunal, while allowing the aforesaid OA, had ordered for treating the period rendered as temporary service by the petitioners as qualifying service for calculating the pension and also for granting the 8/16 years scales under the automatic 2 advancement scheme, as was confirmed in W.P.No.20691 of 2012 and batch, decided on 20.11.2018 and which was also confirmed by the Hon'ble Supreme Court in S.L.P.No.11808-11809/2021, decided on 18.11.2022.
4. Similar nature of writ petitions are being repeatedly filed before this High Court. A similar matter came up before this Bench also in W.P.No.15728 of 2025 in which one of us were party and we disposed of the said writ petition holding as under:
"This Court, having considered the rival submissions made by both the parties, is of the view that the present Writ Petition can be disposed of directing the respondents to implement the order, dated 30.05.2012 passed by the Tribunal in O.A.No.8293 of 2010, as expeditiously as possible, preferably, within a period of three (3) months from the date of receipt of copy of this order. In the event, the aforesaid payment not being made within a period of three months from the date of receipt of copy of this order, the entire arrears of payment shall be paid along with interest @ 9% per annum from the date of passing of the order by the Tribunal in O.A.No.8293 of 2010, i.e., from 30.05.2012".
5. Given the said facts, we are inclined to dispose of the present writ petition also with similar directions. It is accordingly ordered 3 that let appropriate steps be taken by the respondents in ensuring compliance of the order dated 16.05.2012 in O.A.No.3647 of 2012 passed by the Andhra Pradesh Administrative Tribunal, Hyderabad, within a period of 90 days. It is made clear that as has been ordered in the previous writ petition, in the event if the respondents do not comply with the order within the stipulated period, the petitioners would be entitled for interest on the entire arrears of payment payable @ 9% p.a., from the date of order of the Tribunal in O.A.No.3647 of 2012 i.e., from 16.05.2012.
6. The writ petition, accordingly, stands allowed and disposed of. There shall be no order as to costs.
Consequently, miscellaneous petitions pending, if any, shall stand closed.
_____________________ P.SAM KOSHY, J _________________________________ SUDDALA CHALAPATHI RAO, J 25.10.2025 Note:
Issue CC by tomorrow Lrkm/Js