Andhra Pradesh High Court - Amravati
Prof.N.Yasodamma vs The State Of Andhra Pradesh on 17 October, 2025
1
APHC010433452022
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3458]
(Special Original Jurisdiction)
FRIDAY,THE SEVENTEENTH DAY OF OCTOBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA
WRIT PETITION NO: 26636/2022
Between:
1. PROF.N.YASODAMMA, W/O. N.SHANKAR REDDY, AGED 64
YEARS, OCC. RETIRED, RIO, H.NO. 23-2-136/6, TTD PLOTS,
SRINAGAR COLONY, M.R.PALLY, TIRUPATHI, A.P - 517502
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, HIGHER EDUCATION DEPARTMENT, A.P.
SECRETARIAT, VELAGAPUDI,AMARAVATHI, GUNTUR DISTRICT,
A.P
2. STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, FINANCE DEPARTMENT, A.P. SECRETARIAT,
VELAGAPUDI,AMARAVATHI, GUNTUR DISTRICT, A.P.
3. SRI VENKATESWARA UNIVERSITY, REP.BY ITS REGISTRAR,
TIRUPATHI.
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased topleased to issue a Writ, Order or direction more in the nature of
Mandamus declaring the action of the Respondents in not paying the
commutation value of pension of Rs. 37,12,588/- and arrears towards
Revision of Pay Scales of rupees 8,10,639/- 2016 is illegal, arbitrary and
violation of Articles 14, 19, 21 of the Constitution of India and consequently
2
declare that the petitioner is entitle for interest over the said benefits @
12percent p.a from the date of due to the date o realization of amounts in the
interests of justice and to pass
IA NO: 1 OF 2022
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
pleased to issue Interim Direction directing the Respondents to forthwith
release the commutation value of pension of Rs. 37,12,588/- and arrears
towards RPS, 2016 Rs. 8,10,639/- duly considering representations dated. 14-
06-2022, 30-06-2022 and16-07-2022 pending disposal of the above W.P. and
to pass
IA NO: 1 OF 2024
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
pleased to grant leave / permission to the petitioner and extend the time for
filing counter affidavit in the WP No. 26636 of 2022 for filing of counter
affidavit and pass
Counsel for the Petitioner:
1. P V RAMANA
Counsel for the Respondent(S):
1. GP FOR HIGHER EDUCATION
2. GP FOR SERVICES I
3. BUTTA VIJAYA BHASKAR ( SC FOR SRI VENKATESWARA
UNIVERSITY
WRIT PETITION NO: 28380/2022
Between:
1. M REDDI BHASKAR REDDY, S/O. M.NARAYANA REDDY, AGE 47
YEARS, WORKING AS ASSOCIATE PROFESSOR DEPARTMENT OF
GEOGRAPHY, S.V.UNIVERSITY, TIRUPATHI, CHITTOOR DIST.
2. G.V.K.REDDY,, S/O. PRAKASH REDDY (LATE), AGE 54 YEARS,
WORKING AS ASSOCIATE PROFESSOR SEAP (SOUTH EAST
ASIAN PACIFIC ) STUDIES S.V.UNIVERSITY, TIRUPATI, CHITTOOR
3
DIST.
3. G.MADHAVI,, W/O. KRISHNA REDDY, AGE 53 YEARS WORKING AS
PROFESSOR IN CHEMISTRY, S.V.UNIVERSITY, TIRUPATHI,
CHITTOOR DIST.
4. Y.V.RAMIREDDY,, S /O. LATE Y.V.CHINNA VENKAT REDDY, AGE
53 YEARS, WORKING AS PROFESSOR IN CHEMISTRY,
S.V.UNIVERSITY, TIRUPATI, CHITTOOR DIST.
...PETITIONER(S)
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY TO GOVERNMENT, HIGHER EDUCATION DEPT,
A.P.SECRETARIAT, VELAGAPUDI, AMARAVATHI, GUNTUR
DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY TO GOVERNMENT, FINANCE DEPARTMENT,
A.P.SECRETARIAT, VELAGAPUDI, AMARAVATHI, GUNTUR
DISTRICT.
3. SRI VENKATESWARA UNIVERSITY, REPRESENTED BY ITS
REEGISTRAR, TIRUPATI, CHITTOOR.
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased topleased to issue a Writ, Order or direction more in the nature of
Mandamus declaring the action of the respondents in not releasing the UGC
Revised Pay Scales 2016 for the period from 1.1.2016 to 31.3.2019 for an
amount of Rs.6,11,541/-, Rs.6,11,54I/-, Rs.9,85,440/- and Rs.10,06,989/-
inspite of the orders issued by the Government of India and State Government
releasing budgetary provision for payment of arrears of 2016 UGC RPS 2016
under G.O.Rt.No.2792 Finance Dept dt.13.11.2020 and G.O.Rt.No.16 Higher
Education (UE) Dept dt.9.2.2021, inspite of making specific representations
dt.3.8.2021, 16.3.2022 and 15.7.2022 as illegal, arbitrary and violation of
Article 14, 16, 21 and 300(A) of Constitution of India and consequently declare
that the petitioners are entitled for UGC 2016 Revised Pay Scales Arrears with
interest @ 14 percent p.a. from the date of due till the date of realization in
the interests of justice and to pass
4
IA NO: 1 OF 2022
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
pleased to issue Interim Direction directing the respondent to forthwith
release and pay the UGC 2016 Revised Pay Scales Arrears to the petitioners
based on the budgetary allocation granted to the S.V.University under
G.O.Rt.No.16 Higher Education (UE) Dept dt.9.2.2021 duly considering the
representations filed by the petitioners i.e., dt.3.8.2021, 16.3.2022 and
15.7.2022 pending disposal of the above W.P. and to pass
Counsel for the Petitioner(S):
1. P V RAMANA
Counsel for the Respondent(S):
1. GP FOR FINANCE PLANNING
2. GP FOR HIGHER EDUCATION
3. BUTTA VIJAYA BHASKAR ( SC FOR SRI VENKATESWARA
UNIVERSITY
WRIT PETITION NO: 30513/2022
Between:
1. A.PADMAVATHI,, D/O. LATE A.VENKATASWAMY NAIDU, AGE 67
YEARS, OCC RETIRED PROFESSOR S.V.UNIVERSITY, NOW R/O.
PLOT NO.34A, D.NO.10-19/5, NALANDA NAGAR, TIRUPATHI,
CHITTOOR DIST.
2. C. GANGAIAH,, S/O. LATE. C. VENKATRAYULU AGE 67 YEARS,
OCC RETD. PROFESSOR, S.V.UNIVERSITY, NOW R/O.
DOOR.NO.8-11, SVU NON-TEACHING COLONY OPP. TO
VIDYANAGAR COLONY, TIRUPATI-2
3. B. NAGARAJA,, S/O.LATE. B. GANGAIAH, AGE 67 YEARS, OCC
RETD. PROFESSOR, S.V.UNIVERSITY, NOW R/O.DOOR. NO. 6-3-
182/A MANCHALA STREET, TIRUPATI-517507
4. K.MUNIRATNAM,, S/O. LATE K.VENKATASWAMY, AGE 67
YEARS, OCC RETD. PROFESSOR, S.V.UNIVERSITY, NOW R/O.
DOOR.NO. 19-7-8-87/25, GOPALARAJU COLONY R.C.ROAD,
5
TIRUPATI
5. B. VENKATACHALAPATHI,, S/O. LATE B. SANJEEVAIAH, AGE 66
YEARS, OCC RETD. PROFESSOR, S.V.UNIVERSITY, NOW R/O.
DOOR. 406, USHASREE RESIDENCY, S.V.NAGAR, TIRUPATI
6. R.SESHADRI,, S/O. R.KRISHNAMA NAIDU, AGE 63 YEARS, OCC
RETD. PROFESSOR, S.V.UNIVERSITY, NOW R/O. 3-2-41,
VIDYANAGAR COLONY TIRUPATI-517502
7. S.VIJAYAKUMAR VARMA,, S/O. S.VENKASUBBAIAH RAJU, AGE
67 YEARS, OCC RETD. PROFESSOR, S.V.UNIVERSITY, NOW R/O.
FLAT NO. 501, SRI SAISRINIVASA NILAYAM NEW S.G..S.
COLLEGE, TIRUPATI-517501
8. V.DAYAKAR REDDY,, S/O. V.RAJA REDDY, AGE 67 YEARS OCC
RETD. PROFESSOR, S.V.UNIVERSITY, NOW R/O. 7-120/3,
SANTHI NAGAR S.V.U. POST, TIRUPATI
9. V.VENKATARAMANA, S/O. V.RAMANA REDDY, AGE 68 YEARS
OCC RETD. PROFESSOR, S.V.UNIVERSITY,NOW R/O. DOOR. NO.
5.59-26 SRIKRISHNA NAGAR, M.R.PAILE, TIRUPATI-2
10. S.ABDUL SATTAR,, S/O. S.MUSTAFA SAHEB, AGE 67 YEARS,
OCC RETD. PROFESSOR, S.V.UNIVERSITY, NOW R/O. DOOR.
NO. 19-7-87/25, 106, MEGHANA RESIDENCY, BALAJI COLONY,
TIRUPATI
11. K.M.BHANU,, S/O. K.V.MUNISWAMY REDDY, AGE 68 YEARS, OCC
RETD. ASST. PROFESSOR, S.V.UNIVERSITY, NOW R/O. DOOR.
NO.2, RED BUILDINGS S.G. PURAM, S.V.0 CAMPUS. TIRUPATI
12. P.RAJASEKHAR REDDY,, S/O. LATE P.NARASIMHA REDDY AGE
68 YEARS, OCC RETD. PROFESSOR, S.V.UNIVERSITY, DOOR.
NO. 3-1-90/2, 2ND CROSS, VIDYANAGAR, TIRUPATI
13. G.ERRAIAH,, S/O. G.CHENGAPPA, AGE 68 YEARS, OCC RETD.
PROFESSOR, S.V.UNIVERSITY, DOOR. NO. 1-33, NALANDA
NAGAR, 1ST CROSS, TIRUPATI
14. G.BABU RAO,, S/O. G.VENKATA SIVAIAH, AGE 65 YEARS, OCC
RETD. PROFESSOR, S.V.UNIVERSITY, NOW R/O. D.NO.11-5612,
S.V. NAGAR, M. R. PALLE, TIRUPATI-2
6
15. B.SUDHIR,, S/O. LATE B.VEERARAGHAVAIAH, AGE 66 YEARS,
OCC RETD. PROFESSOR, S.V.UNIVERSITY, NOW R/O.
DOOR.NO.5-318/1, GAYATRI NAGAR TIRUPATI
16. C K.JAYASANKAR,, S/O. K.KANNALH UDAYAR, AGE 66 YEARS,
OCC RETD. PROFESSOR, S.V.UNIVERSITY, FLAT NO.4, DOOR.
NO.3-1-48, 3RD CROSS, EAST VIDYANAGAR COLONY TIRUPATI-
2
17. J.MANUEL,, S/O. LATE J.JOHN, AGE 68 YEARS, OCC RETD.
PROFESSOR, S.V.UNIVERSITY, NOW. R/O. DOOR. NO. 201, SBH
APARTMENT OPP.TO VINAYAKA TEMPLE TUMMALAGUNTA
TIRUPATI (RURAL)
18. Y. GURRAPPA NAIDU, S/O. Y. VENKATARAMA NAIDU AGE 64
YEARS, OCC RETD .PROFESSOR, NOW R/O. DOOR. NO. 9-21-3,
AMARAVATHI NAGAR M.R.PALLE ROAD, TIRUPATI
19. M.C. REDDAPPA REDDY, S/O. M.KONDA REDDY AGE 68 YEARS,
OCC RETD. PROFESSOR, S.V.UNIVERSITY, NOW. R/O DOOR.NO.
9-66/14 NEW MARUTHI NAGAR TIRUPATI-5175-2
20. S. A. SATTAR SAHEB, S/O. S. KHADER AGE 65 YEARS, OCC
RETD. PROFESSOR, S.V.UNIVERSITY, NOW. R/O DOOR.NO.5/228,
FORT AND STREET BRAHMIN STREET, CUDDAPAH
21. S. DURGARAO,, S/O. LATE. PEDDA VENKANNA AGE 67 YEARS,
OCC RETD. PROFESSOR, S.V.UNIVERSITY, NOW. R/O DOOR.
NO. 104, VISHNU RESIDENCY 1-5-522, BALAJI COLONY TIRUPATI
22. K. MADHAVA CHETTY, S/O. K. KRISHNAIAH CHETTY AGE 64
YEARS, OCC RETD. ASST. PROFESSOR, S.V.UNIVERSITY, NOW.
R/O DOOR. NO. 3-1-43/1, 3RD CROSS, VIDYANAGAR, TIRUPATI-2
23. J. KARTHIKEYAN, S/O. K. JANAKIRAMAN AGE 65 YEARS, OCC
RETD. PROFESSOR, S.V.UNIVERSITY, NOW. R/O DOOR. NO. 15-
70/1 PADMAVATHI NAGAR, TIRUPATI-2
24. K. PRATAP NAIDU, S/O. K. RAMA NAIDU AGE 64 YEARS, OCC
RETD. HORTICULTURIST, S.V.UNIVERSITY, NOW. R/O DOOR.
NO. 1-5-510-8 BALAJI TOWER, FLAT 302, BALAJI COLONY
TIRUPATI-2
25. V. BALAKRISHNAMA NAIDU, S/O. V. NAIDU AGE 66 YEARS, OCC
7
RETD. PROFESSOR, S.V.UNIVERSITY, NOW. R/O DOOR. 23-7-
61/1, VASAVI NAGAR M.R.PALLE, TIRUPATI-2
26. G. PADMANABHAN, S/O G. RAMACHANDRAIAH CHETTY AGE 66
YEARS OCC RETD. PROFESSOR, S.V.UNIVERSITY, NOW. R/O
PLOT NO. 5, ROAD NO.3 BHANU NAGAR, AVILALA MAIN ROAD,
TIRUPATI
27. N. BALAYERIKALA REDDY,, S/O. N.P. SUBBARAMAIAH AGE 66
YEARS, OCC RETD. PROFESSOR, S.V.UNIVERSITY, NOW. R/O
DOOR. NO. 23-15-40/2/A PADMAVATHI NAGAR OPP, TO MAHILA
UNIVERSITY TIRUPATI -2
28. M. NARENDRA,, S/O. LATE. M. RAJARAM AGE 65 YEARS, OCC
RETD. PROFESSOR, S.V.UNIVERSITY, NOW. R/O DOOR. NO. 15-
54/1 PADMAVATHI NAGAR, TIRUPATI-2
29. K. SANTHA KUMARI, D/O. LATE. K. VENKATASWAMY AGE 64
YEARS, OCC RETD. PROFESSOR, S.V.UNIVERSITY, NOW. R/O
DOOR. NO.19-8-140/17 HATHIRAMJI COLONY, BAIRAGIPATTEDA
TIRUPATI-517501.
30. A. USHA RANI, D/O. LATE. A.MUNIRAJA AGE 63 YEARS, OCC
RETD. PROFESSOR, S.V.UNIVERSITY, NOW. R/O DOOR. NO. 16-
6, MUNI REDDY NAGAR, TIRUPATI (WEST)-517502
31. M. BHASKAR,, S/O. LATE. M.GOVINDAIAH AGE 65 YEARS, OCC
RETD. PROFESSOR, S.V.UNIVERSITY, NOW. R/O DOOR.NO. 5-
66-6/A 5TH CROSS. SRIKRISHNA NAGAR, M.R. PALLE, TIRUPATI
-2.
32. D. USHA RANI, D/O.LATE. D.N.REDDY AGE 67 YEARS, OCC
RETD, DIRECTOR, S.V.UNIVERSITY, NOW. R/O DOOR. NO. 1-5-
550 BALAJI COLONY, TIRUPATI-2
33. K. NAGENDRA PRASAD, S/O. LATE. K. RAGHURAMAIAH AGE 63
YEARS, OCC RETD. PROFESSOR, SV UNIVERSITY, NOW R/O.
15-74/5, PADMAVATHI NAGAR, TIRUPATI (WEST) -2
34. T. VENKATESWARLU, S/O. LATE. T. MUKTHESWARA RAO AGE
65 YEARS, OCC RETD. PROFESSOR, SV UNIVERSITY, NOW R/O.
DOOR. NO. 1-5-599/J1, GR. FLR,VISHNU TOWERS NEAR
MUNICIPAL SCHOOL, BALAJI COLONY, TIRUPATI-2
8
35. N. GANDHI BABU, S/O. LATE.N. RAMAMURTHY REDDY AGE 61
YEARS, OCC RETD. PROFESSOR, SV UNIVERSITY NOW R/O.
DOOR. NO. 1-7-77 S.V.U.QUARTERS, TIRUPATI-517501
36. M.SURESH BABU, , S/O. LATE. M. HANUMANTHAIAH AGE 67
YEARS, OCC RETD. PROFESSOR, SV UNIVERSITY NOW R/O.
DOOR. NO. 4-3-785/2 FLAT NO.18, BHARGAVA APARTMENT
GIRIPURAM, TIRUPATI- 517501
37. M.P. NARASIMHARAJU, S/O. LATE. M. NARASARAJU AGE 67
YEARS, OCC RETD. PROFESSOR, SV UNIVERSITY NOW R/O.
DOOR. NO. 170AMARAVATHI NAGAR L.S. NAGAR, TIRUPATI-2
38. T. SAKARAIAH, S/O/LATE. T. NADIPAIAH AGE 68 YEARS, OCC
RETD. PROFESSOR, SV UNIVERSITY NOW R/O. DOOR. NO. 3-45
NEAR GANGAMMA TEMPLE, THONDAVADA VILLAGE
CHANDRAGIRI MANDAL, TIRUPATI DISTRICT
39. N. MUNIRATHNAMMA, D/O.LATE. N.RAMAPPA AGE 67 YEARS,
OCC RETD. PROFESSOR, SV UNIVERSITY NOW R/O. DOOR.
NO.10-17/7 PLOR. NO. 134, NALANDA NAGAR, TIRUPATI-2
40. B. BHAGAVAN REDDY,, S/O. LATE. B. SUBBA REDDY AGE 67
YEARS, PROFESSOR, SV UNIVERSITY NOW R/O. DOOR. NO.23-
10-27 (8) MARUTHI NAGAR, NEAR WEST CHURCH TIRUPATI-
517502.
41. I.CHANDRAIAH,, S/O. NAGAIAH, AGE 67 YEARS OCC RETD.
WORKING AS PROFESSOR,LIBRARY SCIENCES, R/O. 19-12-623,
BAIRAGIPATEDDA,TIRUPATI-517501, BALJI DISTRICT
...PETITIONER(S)
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY TO GOVERNMENT, HIGHER EDUCATION
(UNIVERSITY EUDUCATION) DEPT, A.P.SECRETARIAT,
VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY TO GOVERNMENT, FINANCE DEPARTMENT,
A.P.SECRETARIAT, VELAGAPUDI, AMARAVATHI, GUNTUR
DISTRICT.
9
3. SRI VENKATESWARA UNIVERSITY, REPRESENTED BY ITS
REEGISTRAR, TIRUPATI, CHITTOOR.
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased topleased to issue a Writ, Order or direction more in the nature of
Mandamus declaring the action of the respondents in not paying arrears of
commuted value of pension and commuted pension after issuing sanction
orders and not paying the arrears towards UGC RPS 2016 for the period from
1.1.2016 to March 2019 as illegal, arbitrary and violation of Article 14, 19, 21
and 300(A) of Constitution of India and consequently declare that the
petitioners are entitled for the said amounts with interest @ 14percnent p.a.
from the date of due till the date of realization in the interests of justice and to
pass
IA NO: 1 OF 2022
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
pleased to issue Interim Direction directing the respondents to forthwith
release and pay the commuted value of pension to the petitioners as fixed in
the orders of Competent Authorities and arrears towards UGC 2016 Revised
Pay Scales Arrears from 1.1.2016 to March 2019 pending disposal of the
above W.P. and to pass
IA NO: 1 OF 2024
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
pleased to grant leave / permission to the petitioner and extend the time for
filing counter affidavit in the WP No. 30513 of 2022 for filing of counter
affidavit and pass
Counsel for the Petitioner(S):
1. P V RAMANA
Counsel for the Respondent(S):
1. K V RAGHU VEER
2. GP FOR SERVICES I
10
3. BUTTA VIJAYA BHASKAR ( SC FOR SRI VENKATESWARA
UNIVERSITY
WRIT PETITION NO: 33836/2022
Between:
1. V PADMAVATHI, W/O.Y. SRIRAMULU REDDY, AGE 60 YEARS,
WORKING AS PROFESSOR IN CHEMISTRY, DEPARTMENT OF
CHEMISTRY, S.V.UNIVERSITY,TIRUPATHI, CHITTOOR DIST.
2. A.PADMAJA, W/O. A. MUNI REDDY, AGE 60 YEARS, WORKING AS
PROFESSOR IN CHEMISTRY, DEPARTMENT OF CHEMISTRY,
S.V.UNIVERSITY, TIRUPATI, CHITTOOR DIST.
3. C.SURESH REDDY, S/O. MOHAN REDDY, AGE 59 YEARS
WORKING AS PROFESSOR IN CHEMISTRY, S.V.UNIVERSITY,
TIRUPATHI, CHITTOOR DIST.
4. R.P.VIJAYA LAXMI, D/O. R.P.MUNI REDDYS, AGE 57 YEARS,
WORKING AS PROFESSOR IN PHYSICSS, DEPARTMENT OF
PHYSICS, S.V.UNIVERSITY, TIRUPATI, CHITTOOR DIST.
5. K.V.SARITHA, W/O, SHIVA SANKARA REDDY, AGE 48 YEARS
WORKING AS ASSOCIATE PROFESSOR IN BIO TECHNOLOGY,
DEPARTMENT OF BIO TECHNOLOGY, S.V.UNIVERSITY, TIRUPATI,
CHITTOOR.
...PETITIONER(S)
AND
1. THE STATE OF AP, REP. BY ITS PRINCIPAL SECRETARY TO
GOVERNMENT, HIGHER EDUCATION DEPT, A.P.SECRETARIAT,
VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY TO GOVERNMENT, FINANCE DEPARTMENT, A.P.
SECRETARIAT, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
3. SRI VENKATESWARA UNIVERSITY, REPRESENTED BY ITS
REGISTRAR, TIRUPATI, CHITTOOR.
...RESPONDENT(S):
11
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased topleased to issue a Writ, Order or direction more in the nature of
Mandamus declaring the action of the respondents in not releasing the UGC
Revised Pay Scales 2016 arrears for the period from 1.1.2016 to 31.3.20.19
for an amount of Rs.6,84,270/-, Rs.5,88,720/-, Rs.6,82,260/- Rs.5,88,720/-
and Rs.6,04,944/- in spite of the orders issued by the Government of India
and State Government releasing budgetary provision for payment of arrears of
2016 . UGC .RPS 2016 under G.O.Rt.No.2792 Finance Dept dt.13.11.2020
and G.O.Rt.No.16 Higher Education (UE) Dept dt.9.2.2021, inspite of making
specific representations dt.3.8.2021, 16.3.2022 and 15.7.2022 as illegal,
arbitrary and violation of Article 14, 16, 21 and 300(A) of Constitution of India
and consequently declare that ,the petitioners are entitled for UGC 2016
Revised Pay Scales Arrears with interest @ 14 percent p.a. from the date of
due till the date of realization in the interests of justice and to pass
IA NO: 1 OF 2022
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
pleased to . issue Interim Direction directing the respondent to forthwith
release and pay the UGC 2016 Revised Pay Scales Arrears to the petitioners
based on the budgetary allocation granted to the S.V.University under
G.O.Rt.No.16 Higher Education (UE) Dept dt.9.2.2021 duly considering the
representations filed by the petitioners i.e., dt.3.8.2021 16.3.2022 and
15.7.2022 pending disposal of the above W.P. and to pass
Counsel for the Petitioner(S):
1. P V RAMANA
Counsel for the Respondent(S):
1. GP FOR SERVICES III
2. GP FOR SERVICES I
3. BUTTA VIJAYA BHASKAR ( SC FOR SRI VENKATESWARA
UNIVERSITY
WRIT PETITION NO: 34604/2022
Between:
12
1. T SREENIVASULU REDDY, S/O. MUNIREDDY AGE 56 YEARS,
WORKING AS PROFESSOR, ECE DEPT, SRI VENKATESWARA
UNIVERSITY COLLEGE OF ENGINEERING, TIRUPATHI, CHITTOR
DISTRICT, ANDHRA PRADESH.
2. DR. G.UMA MAHESHWARA REDDY, S/O. RANGA REDDY AGED 52
YEARS, WORKING AS PROFESSOR, ECE DEPT. SRI
VENKATESWARA UNIVERSITY COLLEGE OF ENGINEERING
TIRUPATI, CHITTOOR DISTRICT, ANDHRA PRADESH
...PETITIONER(S)
AND
1. THE STATE OF AP, REP, BY ITS PRINCIPAL SECRETARY TO
GOVERNMENT, HIGHER EDUCATION DEPT, A.P.SECRETARIAT,
VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY TO GOVERNMENT, FINANCE DEPARTMENT,
A.P.SECRETARIAT, VELAGAPUDI, AMARAVATHI, GUNTUR
DISTRICT.
3. SRI VENKATESWARA UNIVERSITY, REPRESENTED BY ITS
REEGISTRAR, TIRUPATI, CHITTOOR.
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased topleased to issue a Writ, Order or direction more in the nature of
Mandamus declaring the action of the respondents in not releasing the UGC
Revised Pay Scales 2016 arrears for the period from 1.1.2016 to 31.3.2019
for an amount of Rs.6,57,049/- and Rs.6,57,049/- inspite of the orders issued
by the Government of India and State Government releasing budgetary
provision for payment of arrears of 2016 UGC RPS 2016 under
G.O.Rt.No.2792 Finance Dept dt.13.11.2020 and G.O.Rt.No.16 Higher
Education (UE) Dept dt.9.2.2021, inspite of making specific representations
dt.3.8.2021, 16.3.2022 and 15.7.2022 as illegal, arbitrary and violation of
Article 14, 16, 21 and 300(A) of Constitution of India and consequently declare
that the petitioners are entitled for UGC 2016 Revised Pay Scales Arrears with
interest @ 14percent p.a. from the date of due till the date of realization in the
interests of justice and to pass
13
IA NO: 1 OF 2022
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
pleased to issue Interim Direction directing the respondent to forthwith release
and pay the UGC 2016 Revised Pay Scales Arrears to the petitioners based
on the budgetary allocation granted to the S.V.University under G.O.Rt.No.16
Higher Education (UE) Dept dt.9.2.2021 duly considering the representations
filed by the petitioners i.e., dt.3.8.2021, 16.3.2022 and 15.7.2022 pending
disposal of the above W.P. and to pass
Counsel for the Petitioner(S):
1. P V RAMANA
Counsel for the Respondent(S):
1. GP FOR SERVICES III
2. GP FOR SERVICES I
WRIT PETITION NO: 39228/2022
Between:
1. P ADINARYANA REDDY, S/O. P.APPI REDDY AGED 66 YEARS,
RETIRED AS PROFESSOR, ADULT EDUCATION DEPT. SRI
VENKATESWARA UNIVERSITY, TIRUPATHI,.41 CHITTOOR
DISTRICT, ANDHRA PRADESH. R/O. H.NO. 16-13, MUNIREDDY
NAGAR, TIRUPATI.
2. A.VARADA REDDY, S/O. A.V.SUBBA REDDY AGED 68 YEARS,
RETIRED AS PROFESSOR, CHEMISTRY DEPT. SRI
VENKATESWARA UNIVERSITY, TIRUPATHI, CHITTOOR DISTRICT,
ANDHRA PRADESH. R/O. H.NO. 15, PRAKASAM NAGAR, SVU
QUARTERS, TIRUPATI.
3. B.RAMACHANDRA REDDY, S/O. B.NARAIAH, AGED 63 YEARS,
RETIRED AS PROFESSOR, COMMERCE DEPT. SRI
VENKATESWARA UNIVERSITY, TIRUPATHI, CHITTOOR DISTRICT,
ANDHRA PRADESH. H.NO. 1, SVU NON-TEACHING COLONY,
PERURU PANCHAYAT, TIRUPATI.
4. D.V.RAMANA, S/O. D.L.NARAYANA, AGED 67 YEARS, RETIRED AS
PROFESSOR, BUSINESS ADMINISTRATION DEPT. SRI
14
VENKATESWARA UNIVERSITY, TIRUPATHI, CHITTOOR DISTRICT,
ANDHRA PRADESH. R/O. H.NO. 3-1-62/B, VIDYANAGAR, TIRUPATI.
5. K.KRISHNAIAH, S/O. K.V.SUBBAIAH, AGED 67 YEARS, RETIRED
AS PROFESSOR, GEOGRAPHY DEPT. SRI VENKATESWARA
UNIVERSITY, TIRUPATHI, CHITTOOR DISTRICT, ANDHRA
PRADESH. R/O. H.NO. 15-9/1, PADMAVATHI NAGAR, MR PALLY,
TIRUPATI (URBAN).
6. P.RAJESWARI, W/O. P.RAJASEKHAR REDDY, AGED 63 YEARS,
RETIRED AS PROFESSOR, TELUGU STUDIES DEPT. SRI
VENKATESWARA UNIVERSITY, TIRUPATHI, CHITTOOR DISTRICT,
ANDHRA PRADESH. RIO. H.NO. 3-1-90/2, 2ND CROSS
VIDYANAGAR COLONY, TIRUPATI.
7. V.SAKUNTHALAMMA, W/O. V.SUBBANARASAIAH, AGED 63
YEARS, RETIRED AS PROFESSOR, AHIC AND ARCHAEOLOGY
DEPT. SRI VENKATESWARA UNIVERSITY, TIRUPATHI, CHITTOOR
DISTRICT, ANDHRA PRADESH. R/O. H.NO. SA. 102, VIDYANAGAR
COLONY, TIRUPATI (URBAN)
8. B.K.CHANDRASEKHAR REDDY, S/O. B.SUBBAREDDY
KRISHNAREDDY, AGED 66 YEARS, RETIRED AS PROFESSOR IN
ANTHROPOLOGY, SRI VENKATESWARA UNIVERSITY, TIRUPATHI,
CHITTOOR DISTRICT, ANDHRA PRADESH. RIO. H.NO. 15/30/4A,
PADMAVATHI NAGAR, MR PALLI, TIRUPATI (URBAN)
9. P.CHIRANJEEVI, S/O. P.KRISHNAIAH AGED 63 YEARS, RETIRED
AS PROFESSOR, CHEMISTRY DEPT. SRI VENKATESWARA
UNIVERSITY, TIRUPATHI, CHITTOOR DISTRICT, ANDHRA
PRADESH. H.NO. 18-2-211A, ASHOK NAGAR, TIRUPATI (URBAN)
...PETITIONER(S)
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY TO GOVERNMENT, HIGHER EDUCATION DEPT.,
A.P.SECRETARI AT, VELAGAPUDI, AMARAVATHI, GUNTUR
DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY TO GOVERNMENT, FINANCE DEPARTMENT,
A.P.SECRETARIAT, VELAGAPUDI, AMARAVATHI, GUNTUR
15
DISTRICT.
3. SRI VENKATESWARA UNIVERSITY, REPRESENTED BY ITS
REGISTRAR, TIRUPATI, CHITTOOR DISTRICT, A.P
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased tobe pleased to issue a Writ, Order or direction more in the nature of
Mandamus declaring the action of the respondents in not releasing the
commuted value of pension Rs. 38,23,6971-, Rs. 19,21,523/-, Rs. 37,12,588/-,
Rs. 36,05,310/-, Rs. 20,55,812/-, Rs. 38,23,698/-, Rs. 37,12,588/-, Rs.
21,74,488/-, and Rs. 34,99,947/- RPS arrears towards 2016 UGC from 01- 01-
2016 and pension arrears in spite of passing orders by the Executive Council
and Vice-Chancellor, SVU and inspite of the orders issued by the State
Government releasing budgetary provision for payment of arrears of 2016
UGC RPS 2016 under G.O.Rt.No.2792 Finance Dept dt.13.11.2020 and
G.O.Rt.No.16 Higher Education (UE) Dept dt.9.2.2021, inspite of making
specific representations as illegal, arbitrary and violation of Article 14, 16, 21
and 300(A) of the Constitution of India and consequently declare that the
petitioners are entitled for commutation value of pension, UGC 2016 Revised
Pay Scales Arrears from 01-01-2016 and pension arrears with interest @
14percent p.a. from the date of due till the date of realization in the interests
of justice and to pass such
IA NO: 1 OF 2022
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
be pleased to issue Interim Direction directing the respondent to forthwith
release and pay the UGC 2016 Revised Pay Scales Arrears to the petitioners
based on the budgetary allocation granted to the S.V.University under
G.O.Rt.No.16 Higher Education (UE) Dept dt.9.2.2021 and orders passed by
the Executive Council dated. 13-03-2020, 13-03-2020, 31-05-2021, 13-03-
2020, 13-03-2020, 28-08-2021, 15-09-2021 and 13-03-2020 for other benefits
of commuted value of pension and arrears of pension based on the
representations pending disposal of the above W.P. and to pass such
IA NO: 1 OF 2024
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
16
pleased to grant leave / permission to the petitioner and extend the time for
filing counter affidavit in the WP No.39228 of 2022 of 2022 for filing of counter
affidavit and pass
Counsel for the Petitioner(S):
1. P V RAMANA
Counsel for the Respondent(S):
1. GP FOR FINANCE PLANNING
2. GP FOR HIGHER EDUCATION
3. BUTTA VIJAYA BHASKAR ( SC FOR SRI VENKATESWARA
UNIVERSITY
The Court made the following:
COMMON ORDER:
Heard learned counsel Sri A. Kishore Kumar, representing Sri P.V.Ramana, learned counsel for the petitioner(s) and Sri Talluri Ramesh Babu, learned Standing Counsel for Sri Venkateswara University, appearing for the respondents.
2. As the issues involved in all the cases are one and the same, it is deemed appropriate to dispose of the cases by way of a 'Common Order'.
3. The Writ Petitions are filed challenging action of the respondents in not releasing the commuted value of respective pensions and pension arrears to the petitioner(s). The facts as obtaining in the case of Prof. N Yashodamma, are taken as lead case for adjudication.
4. It is contended that the petitioner was working as a professor at the 3rd respondent university. On 30.06.2020, the petitioner attained the age 17 of superannuation. Vide proceedings dated 19.12.2020, the retirement benefits were fixed and the commuted value of the pension was Rs..37,12,588/-. However, the respondents failed to pay the commutation value of their pension, amounting to Rs. 37,12,588/-. It is further contended that the respondents are required to release the retirement benefits within three months of the date of retirement. On account of their failure, the petitioner(s) have made several representations. Being unsuccessful in getting the grievance resolved, the petitioner(s) have approached this Court by way of the present Writ Petitions.
6. When the matter was taken up for consideration, the learned counsel appearing for the petitioner(s) had stated that pursuant to the directions of this Court in W.P. No.26636 of 2022 dated 28.09.2022, the respondents had paid the commutation value of the pension amount on 03.03.2023. The relief sought in the Writ Petition to the relevant extent has not been pressed. However, the petitioner(s) contend that the Writ Petition is maintainable as regards the claim of the petitioner(s) for payment of the interest at 12% per annum from the date of the amount due to the date of realization. The petitioner contends that since the respondents have failed to disburse the amounts within a stipulated period, the petitioner, being a retired person, had to face hardships, having regard to the withholding of hard earned money, and was deprived of using the same for his personal purposes. Thus prays for the grant of interest in respect of his contention. 18
7. The learned counsel for the petitioners(s) in support of his contention relies on the following judgments:
i. The decision of the Hon'ble Apex Court in the case of Dr. Poornima Advani & another Vs. Government of NCT & another1, ii. The Division Bench decision of the Allahabad High Court in the case of Shiv Shankar Mishra Vs. State of U.P. & Others.
iii. The Division Bench decision of this Court in W.A.Nos.952, 1000 of 2022 and 26 of 2023 dated 11.08.2023.
8. The respondents have filed a counter affidavit stating that, in terms of the interim orders passed by this Court, the respondents have paid the commutation value of the pension on 03.03.2023, along with other arrears. The delay in remission of the amount was pleaded as an administrative reason for the delay in payment.
9. The commuted value of pension granted to the petitioner (in the case of N.Yasodamaa in W.P.No.26636 of 2022) is as follows:
"4. COMMUTED VALUE OF PENSION:-
Rs.37,12,588/- (Rupees Thirty Seven Lakh Twelve Thousand Five Hundred and Eighty Eight only) is payable subject to a recovery of Rs.38,760/- (Rupees Thirty Eight Thousand Seven Hundred and Sixty only) per month towards Commuted Portion of Pension from the Superannuation Pension of Rs.96,900/- for a period of 15 years from the date of effecting payment."1
2025 INSI 262 19
10. Nothing has been brought to record regarding relevant rules governing the grant of interest on the delayed payment of commuted pension.
11. At this juncture, it is very relevant to refer to the clarification issued by the Government of India, Ministry of Personnel, P.G. and Pensions through O.M.No.42/15/2022-P&PW(D)/7 dated 31.10.2022, which reads as under:
"No.42/15/2022-P&PW(D)/7 Government of India Ministry of Personnel, P.G. & Pensions Department of Pension & Pensioners' Welfare OFFICE MEMORANDUM
1........
2........
3. It is clarified that in accordance with Rule 6 of the CCS (Commutation of Pension) Rules, 1981, in cases where the commuted value of pension is paid after retirement, the reduction of the amount of commuted pension from the monthly pension becomes operative from the date on which the Commuted value of pension is paid. As per Rule 10A of CCS(Commutation of Pension) Rules, the commuted amount of the pension is restored on completion of fifteen years from the date the reduction of pension on account of commutation becomes operative in accordance with Rule 6. Since the pensioner continues to receive full pension till the date of payment of commuted value of pension, the question of payment of any interest on delayed payment of commutation of pension does not arise."
12. Even assuming that the said clarification issued by the Government of India, would not apply to the case of the petitioner. However, applying the same analogy, and the reasoning to the facts of the case, this Court is of the view that the petitioner(s) is not entitled to claim interest for the delay in payment of commuted value of pension. Even as per the proceedings 20 of the University, the commuted value of pension paid in lump sum is subject to recovery of certain sum per month from superannuation pension for a period of 15 years from the date of effecting the payments, therefore claim for granting interest on account of delay in payment of commuted value of pension would not merit consideration. The judgments relied upon by the petitioner(s) are distinguishable on facts and they are not on the issue that has been raised in the case.
13. With the above observations, the Writ Petitions are dismissed. There shall be no order as to costs.
As a sequel, all pending miscellaneous applications shall stand closed.
______________________________ JUSTICE KIRANMAYEE MANDAVA Date:17.10.2025 MVK 21 285 THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA WRIT PETITION NOS:26636, 28380, 30513, 33836, 34604, 39228 of 2022 Date:17.10.2025 MVK