Andhra Pradesh High Court - Amravati
Nooka Raju vs The State Of Andhra Pradesh on 10 December, 2024
i _._._
I.,
lN THE HIGH COURT OF ANDHRA PRADESH
_ _ ` ` .AT
\ | AMARAVATI
rT|\l
(SPECIAL ORIGINAL JURISDICTION)
TUESDAY, THE TENTH DAY OF DECEMBER
A A /I I. . _ _ _ _ __`||\\Jl\,
l1^/O THOUSAND AND ll^/ENTY FOUR
:PRESENT.I
THE HONOURABLE THE CHIEF JUSTICE SRI DHIRAJ S[NGH THAKUR
AND
HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI
WRIT PETITION NO. 24822 of 2O24 along with
w.p.Mos.24822, 235O7, 24019, 25158, 25174, 25186125371, 25374, 25633,
25736, 25762125871, 25878r 25886, 25894, 25974, 26O59, 26251, 26972,
27O86, 27417, 27437, 27438, 27439, 27441, 27445, 27470, 27483, 27541,
276OO, 27618, 27637, 27703, 27718, 27772, 27818, 27820, 27830, 27839,
27857, 27894, 27906, 27912, 27915, 28O31, 28045' 28061rf8O91rf8113,
?i,or.uf~d#ln¢"esI±tmga¥xcESpRi={l!'nLIJ~+"&
ng28230, 28231, 28272, 28335, 28377, 28453, 28459,
BI6twa<6n:_ I I '' I~"IJ~ =t,.i!i i ,.,,i.__ I.:
1. Thupakula Venkateswara Rao S/o T.Rangaiah
a Aged about 71yrs, Occ: Retired Deputy Superinte`hdent of PoliceI
R/o.H.No. H.No.5461546, Srikanth Nagar,
Near RTC Colony, Guntur City,
Guntur District, A.P:PIN 522 001.
2. Saudagar Muhammad KhaleeI S/o S M Bazlullah
Aged about 72 yrs, Occ. Retired Deputy Superintendent of Police.
R/o.H.No. 48205/6, Subhakar Reddy Colony,
Pulivendula, YSR Kadapa District.
AP516 390.
Cr).
Sunkara Sai Babu
S/o. Sunkara Subbaiah
Aged about 71 years, Occ. RetI'red AddI S. P
R/o.l'H.No: 37141 (221 )I Second lane,
Annavarappadu, Near Anand Nursery,
Ongole 523001
¢ Perugu Chalam
S/o. Venakataiah perugu
Aged about 69 years, Occ: Retired Superintendent of PoliceI
R/o.I PIot no. 6 Eswar Reddy Apartments,
Behind ChinnaQhOWk Police Station,
Kadapa town, ysR District,~A.P 516002
lO
Siram Rama Nath. .
s/o. s.v Jagga Rao
Aged about 71 years, occ: Retired Superintendent of Police,
R/o: 101, TJ Apratment, Near SBI Main Branch,
Kurnool, A..P.
a Md Vannur saheb
S/o Md Hussain shaeb Late
Aged about 71 years, occ: Retired Deputy Superirttendent of Police,
ARloa'nP:guoj EJola8d7,46:oatT,shad Mahal, 1_==.T ,z~
TF=±
a
`.`.
.
2. TIt© Sfai`e of Ar*drhra Pradesh, Rep isy its Prjneipaei §ecreter¥ to
§evemmentS Finance Dgpariment, §SSrS*arfeat€ ¥eia#apL¥dit 6t]rfur
Hig€ri#t, AHdhra Prade§h5ZZ Z37
3* Tfte Ei€rector fff Trga§uries a
E}SEN[S.?~§7, gni Arljane¥a TGVuer§,
521 #§ff
fi. The Prfuc£pat #set>wrrfeut
R®a€d# BaremSrpe€a. Vija[yausa#a g2$0Sa
Pe*itiSn Liltder A ifeg #Sr,¥tifuti€r¥ Sf india pRE¥ir¥g that in tfae
Sigoum§ian#es stated in the affialav# filed thSrewith, #1g ngi#h ife#ti may tee
p}eesed iB issue a rmi± Or #irE!S€iOn mere pediERE}ar€¥ Sf¥e in fror§ Sg Writ
c!f M¥ndamug dealE€ri"g the Rule fig #f AFtdhra Pratiesh #£*¥i] gertsiSrts
£SQmrmasiaitiSn} Kuies, iS#4 E¥§ iliesaiS afbESrar¥ restora¥€Bn Sf
full per,Sieen ®n esmpleiian Sf 1§ ¥ear§ Sf reee¥&ry t±£
Pen§jSn @ngen th#ugin ±feS reEeeVen~ng Qf of PenS!xen is as¥gr
with prsseribed interest iri ii ¥eaps $3 months
aifeiEe the same by hD}dirtg it a5 i}{e#aiS
a £1 ¢f CBnSti{u#OrE of 'nriia gs vee!I ag Gn thg gf®Hr¥d thgl{
tor ihae State at
ha¥g\ any ratiSnai abje€tive arid imtstiigib§eE tiffierefffa te be g€hieifg!ti and
esflS©qLfer§tiy tO Pay the full pertsiom to the petitioners arid
te fi!{ tfee Petiti®nerst i.e., i} ngSa3=833fSP {13¢i72##LSP} ants
1#~#i£S?5gP and iZG2*328, 3} i7~©i792¥fSP art# #7$2?g¢¥* 4} igr
®173§3JSPfSTQ arid i302SSanl 5} 05asasg#/SP and O§3g4g57 S} i#
#i§Ses3jSP and 251$3, 7) 18033§8S£SP and 4g33SI 8} iS8327tli/SP &n*
3#$422#St S} €?~ #i856E/SP and #7$28#8T! i¢} i8$3¥3i¥/SP arid 4$5gi€
1i} 1803323fSP and 4¥7fi3I 12} 13Si848®#SP 8rld 34?61, i3} i8
G35#4§/SP and fi6S52§85t i4} 22~$1 $25?fSP ar,a 2se83S i5} i2G17*8f/§Pg
1S} 15ng230#2fSP and 1103§08S, i7} 15#2273#/SP, i8¥ 22uO£0258/SP gtnti
} Q
*fro*vr
8ZO27597,19} 15Q2Q81 i/§P and 32199f ae} 178i8756/SP and a?$28636*
21) 1§02070i/SP and 35145! 22} T§f19jSGZAP and 25031i6f,23} 13~
oi9582/SP and 8333S§1S, 24} 1rfuO1?62#/SP/STD and i202?i47 along with
the app!icab}e interest;
ifeLE9iij±4:
peti€{t®n under seS{ion 15i CPC is filed prayiflg that in the
ciroumstanees stated €n the affidavIi ff!#d in §up#oit of tft€ anri± pe##on, ifee
High colfra may be B!ea§ed fo diree± tfte reaporldSnts not {o furtfroer recSvgr
commuted pSrfean cSf pefS§iSn in viev¥ Qf She pe#tioners repaysent of entire
prinGiPai amount usitft 8O/® irtferes{ and aisS in v,Dew of further §ufflerI:ng reSurFirlg
ffnarlc*'at loss every month in pen§iQn. #eeeding cti§pSsa} Sf v¥p.No.24822 Sf
2024, on the fir!e of the High Cour{`
]A NS: 2 CF 2S=4:
peifeic§n under SectiDn i51 CPC is filed praying ¥h3t jn the
circumsfanee§ stated in the afSda"'t filed in support of the wn{ pg{itier¥, the
High CSurf may be #}eaSed iS direg{ the FeSPOnden{§ t® refund the e*ces§
amount of commuted porfian of pensjSn reSc!vered from the petitioners 136#
from irlStalimen{. stnee the princi8a{ amQLtnf "#h iniferest has been Feco¥ered
from the Setiti'oners jn i$5 eqi!al momth{y installmengs !'tse}f, pending disposal
of v¥p.No.24822 of 2G24, on tfae file Sf tug Higife Court.
The petition comI'ng on for hearIng, upon peruslng the petition and
the affidavit filed I'n Support thereof and the order of the High Court dated
29.10.2024,12.ll.2024 & 03.12.2024 made here,n and upon hearing the
arguments of sri Tagore yadav yaragorla, Advocate for the petjtl'oners
and GP for Services I for the Respondents,'
a +
WP NO: 23507 OF 2024:
Betwee n :
B Appa Rao, S/o Late B.Suryanarayana, Aged 73 years, R/o D.No. 2215,
Srinivasanagar, Near SMS Hospital, Gopalapatnam Post, Visakhapatnam
530027
...Petitioner
AND
1. The State of Andhra Pradesh, represented by it's Chief Secretary,
Government of Andhra Pradesh, Floor lst Block, Secretariat,
Velagapudi, Guntur District, Andhra Pradesh 522 238
2. The Principal Secretary to Government, Finance (Pensions)
Department, 1st Floor, 2nd BIock, Secretariat, Velagapudi, Guntur
District, Andhra Pradesh 522 238
3. The Director of Treasuries and Accounts, D.No.757 SrI' Anjaneya
Towers, VTPS Road, lbrahimpatnam, Vijayawada. 521456
4. The Principal Accountant General, (A & E), H.No.l25, Enekepadu,
Vijayawada521108.
...Respondents
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 to issue a Writ, Order or Direction more partI'Cu]arly One in the nature
of Wilt of Mandamus by declaring the Rule 18 of A.P. Civil Pensions
(Commutation) Rules,1944 as illegal, arbitrary, ultra virus as it provides for
restoration of full pension on completion of 15 years of recovery of Commuted
portion of Pension even though the recovering of Commuted Portion of
Pension is over with prescribed interest rate in ll years 03 months and
consequently set aside the same by holding it as illegal arbitrary and violative
of Articles 14, 16 & 21 of the Constitution of India as well as on the ground
that the same is causing undue enrichment of the State at the cost of
pensioner and it also does not have any rational objective and Intelligible
a
differentia to be achieved and set aside the same and consequently direct the
respondents to refund the excess amount of commuted portion of pension
recovered from the petitioners from 138th installment, since the principal with
interest has been recovered from the petitioners in 135 equal monthly
installments itself which worked to Rs.2,18,080/only
lANO: 1 OF2024
Petition under Section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the Hl'gh
Court may be pleased to direct the respondents not to further recover
commuted portion Of Pension in View Of the Petitioners repayment Of entire
principal amount with 8yo of interest and also in view of further suffering
recurring financial loss every month in the pension, Pending disposal of WP
23507 of 2024, on the file of the High Court.
The Petition coming on for hearing, upon perusing the petition and the
affidavit filed in support thereof and the order of the High Court dated
15.ll.2024 & O3.12.2024 made herein and upon hearing the arguments of sri
Harinath Reddy Somagutta, Advocate for the Petitioner, and of GP for
Finance, for the Respondent Nos.1 to 3, and of Smt K.Swarna Seshu,
Standing Counsel for the Respondent No.4;
WP NO: 24019 OF 2024:
Between:
1. N.Ram Prasad, s/o N.Dhanava Rao, Aged about 71yrs, Occ: Retired
Assistant Conservatorof Forests, R/o.H.No.43107/1 59 Andhra Prabha
Colony, Ajit Singh Nagar, Road No.1, Vijayawada 520105
2. K Chandrasekhar PiIIai, s/o K Mahadeva Pillai Aged about 72yrs, Occ.
Retired Assistant Conservator of Forests, R/o. Flat No.504, Srivari
Mansion, Yashodha Nagar, KT Road, Tirupathi 517 507
3. G V Ramana Reddy, s/o G V Subba Reddy Aged about 71yrs, Occ:
Retired Deputy Conservator of Forests, R/o.H.No.1/314, Opp RTC Bus
Stand, Jammalamadugu, YSR Cuddapah 516434
a q
4. K.Thulsi Rao, s/o K Rama Swamy Aged about 71 years, Occ: Retired
Assistant Conservator of Forests, R/o.FIat No.505, Dwarakamaye
Paradise, Sirigudi Nagar, Yendhada, Vizag 530045
5. Y.Chalapathi Rao, s/o. Venkateshwarlu Aged about 71 years, Occ:
Retired Asst. Conservator of Forests, R/o.3A, Satya Heaven Lie Colony,
Vijayawada 520008
6. G V Subba Reddy, s/o. G.Narayan Reddy, Aged about 71 yrs,
Occ:Retired Deputy Conservator of Forests, R/o.H.No. 1270,
Peddajonnavaram, Duvvuru Mandal, YSR Cuddapah District 516175,
Andhra Pradesh
7. N.Subbanna Chary, s/o. N.Ramanaiah Chary, Aged about 72 years,
Occ:Retired Assistant Conservator of Forests, R/o. H.No.148/17/91,
SVP Colony, Tirachanoor, Tirupati 517503, Andhra Pradesh
...Petitioners
AND
1. The State of Andhra Pradesh, Rep. by its Chief Secretary Secretariat,
Velagapudi, Guntur District Andhra Pradesh 522 237
2. The State of Andhra Pradesh, Rep. by its Principal Secretary to
Government, Finance Department, Secretariat, Velagapudi, Guntur
District, Andhra Pradesh 522 237
3. The Director of Treasuries And Accounts, Government ofAndhra
Pradesh D.No.757, Sri Anjaneya Towers, VTPS, Ibrahimpatnam,
Vijayawada 521 456.
4. The Principal Accountant General, A.G. Office, Andhra Pradesh 27, MG
Road, Governorpeta, Vijayawada 520002
...Respondents
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 to issue a writ or direction more parficu[arly one in the nature of Writ
of Mandamus declaring the Rule 18 of Andhra Pradesh Civil Pensions
(Commutation) Rules,1944 as illegal, arbitrary as it provides for restoration of
full pension on completion of 15 years of recovery of commuted portion of
pension even though the recovering of Commuted Portion of Pension is over
with prescribed interest rate in ll years 03 months and consequently set
aside the same by holding it as illegal. arbitrary and violative of Article 14,16
And 21 of Constitution of India as well as on the ground that the same is
causing undue enrichment of the State at the cost of pensioner and it also
does not have any rational objective and intelligible differentia to be achieved;
lrt,
lANO: 1 OF2024:
Petition under Sectl'on 151 CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the writ petition, the
High Court may be pleased to direct the respondents not to further recover
Commuted Portion of Pension in view of the petitioners repayment of entire
principal amount with 80/o interest and also in view of further suffering recurring
financial loss every month in pension, pending disposal of WP No.24019 of
2024, on the file of the High Court.
IA NO: 2 OF 2024:
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the writ petition, the
High Court may be pleased to direct the respondents to refund the excess
amount of Commuted Portion of Pension recovered from the petitioners from
136th installment, since the principal amount with interest has been recovered
from the petitioners in 135 equal monthly installments itself, pending disposal
of WP No.24019 of 2024, on the file of the High Court.
The petition coming on for hearing, upon perusing the writ petition and
the affidavit filed in support thereof and the earller Order of the High Court
dated 24.10.2024 & 05.12.2024 made herein and upon hearing the arguments
of Sri T.R.V.S.S.S.V.Prasad, Advocate for the Petitioners and Sri Kirthi Teja
Kondaveetl', leamed Assistant Government Pleader for the Respondent Nos.1
& 2 and M/s K.Swarna Seshu, Standing Counsel for the Respondent No.4H
the Court made the following
WP NO: 25158 OF 2024:
Betwee n :
1. Murali Krishna E, S/o Koteswara rao E Aged about 74 years, Occ.I
Retired Reader R/o. D.No 9/3801, Santhi Nagar, Gudivada, AP
521301.
2. K. Madhusudhana Rao, S/o. Janardhana rao (late) Aged about 75
years, Occ: Retired Lecturer Selection Grade R/o. D.No ll/108C, Near
Indian gas Company, EIuru Raod, Gudivada A.P521301
a m
3. R Prasada Babu, S/o. Poorna Basavaiah, Aged about 76 years, Occ:
Retired Reader, R/o. D.No `64713, Patamata Lanka, Vijayawada
520010.
4. K.S.R. AnJaneyulu, S/o. Suryanarayana Sastry Aged about 76 years,
Occ: Retired Lecturer, R/o. D.No 20/224, Bethavolu, Gudivada, A.P
521301.
5. Lakshmipathi A, S/o. Venkata Ranga Viswanadha Rao A Aged about 76
years, Occ: Retired Lecturer Selection Grade, R/0. D.No 302, R K
Residency, 2nd Line, Rajendra Nagar, Gudivada 521301.
6. Nirmala P, D/o Jagan Mohan Rao Aged about 72 years, Occ: Retired
Principal, R/o. D.No 10/220A, Eluru Road, Bypass Road Gudivada
521301
7. Parandhama rao A, S/o Venkateswara Rao A Aged about 75 years,
Occ: Retired Lecturer in Selection Grade R/o. D.No 10154H2AI Santi
Nagar, Gudivada 521301.
8. D Padma, D/o. Late Raghavendra rao D Aged about 73 years, R/o.
D.No 39211(1), FFB2, Sea Sands Apartment, Opp Sai baba temple.
Sector 7, MVP Colony, Visakhapatnam 530017.
9. MS Hari Prasad, S/o. Gunneswara rao Aged about 70 years, Occ:
Retired Lecturer, R/o. D.No 16261, S.N.Puram, Gudivada521301.
10. P lndira Devi, D/o. Sitaramaiah, Aged about 70 years, Occ:
Retired Principal, R/o. D.No ll175 G, Near kapu kalyna mandapam
Kotha vari street, Gudivada 521301.
ll. V. Krishna Murthy, S/o Nageswara rao Aged about 70 years,
Occ: Retired lecturer in selection Grade R/o. D.No 1588, Opp NTR
Stadium, Anjaneya Pet, Guduvada 521301.
12. M.V.V. Nagi Reddy, S/o Rosi Reddy Aged about 70 years, Occ:
Retired Principal, R/o. D.No 10/149E, 1st line, Rajendra Nagar
Gudivada 521301.
13. Vimala P, D/o. P. Atchaiah Aged about 75 years, Occ: Retired
Lecturer, R/o. D.No 31/288, Patimeeda, Gudivada 521301.
Q
14. T. Padmavathy, D/o T Nageswara rao Aged about 68 years, Occ:
Retired Reader, R/o. D.No BIock 8 Flat no. 2806 My Home Avatar
Apartments, Puppalaguda, Hyderabad 500089
15. D Manikyala Rao, S/o. Subrahmanyam, Aged about 69 years,
Occ: Retired Reader, R/o. D.No 701413/4, Subhasree Residency, Flat
no. S3, Bank Colony Road, Siddhartha Nagar, Kakinada 533003.
16. Y Venkateswarlu, S/o Late Subba rao Aged about 70 years, Occ:
Retired Lecturer Selection grade R/o D.No 306, APHB Colony,
Bhavanipuram, Vijayawada 520012.
17. K V Surendra Reddy, S/o. Narasimha Reddy Aged about 71
years Occ: Retired Lecturer, R/o. D.No 8/306C, Vijaya apartment 8th
LI'ne Rajendra Nagar, Gudivada 521301.
Petitioners
AND
1. The State of Andhra Pradesh, Rep. by its Chief Secretary Secretariat,
Velagapudi, Guntur District Andhra Pradesh 522 237
2. The State of Andhra Pradesh, Rep. by its Principal Secretary to
Government, Finance Department, Secretariat, Velagapudi, Guntur
District, Andhra Pradesh 522 237.
3. The Director of Treasuries and Accounts, Government of Andhra
Pradesh D.No.757, Sri Anjaneya Towers, VTPS, lbrahimpatnam,
Vijayawada 521456.
4. The Principal Accountant General, A.G, Office, Andhra Pradesh 27, MG
Road, Governorpeta, Vijayawada 520002
Respondents
Petition under Article 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue a writ or direction more particularly one in the nature of
Writ of Mandamus declaring the Rule 18 of Andhra Pradesh Civil Pensions
(Commutation) Rules,1944 as illegal, arbitrary as it provides for restoration of
a l3
full pension on completion of 15 years of recovery of commuted portion of
pension even though the recovering of Commuted Portion of Pension is over
with prescribed interest rate in ll years 03 months and consequently set
aside the same by holding it as illegal, arbitrary and vio[ative of Article 14,16
and 21 of Constitution of India as well as on the ground that the same is
causing undue enr'lchment of the State at the cost of pensioner and it also
does not have any rational objectite and intelligible differentia to be achieved
and consequently to pay the full pension to the petitioners and refund the
excess to all the Petitioners, i.e.,1) 19018665SP and 05021194, 2) 19
o19442SP and 05048160, 3) 19017230SP and 05007798, 4) 19017211
SP and 05021082, 5) 19017210SP and 05021079, 6) 19021138SP and
05042149, 7) 190118066SP and 05021128, 8) 22018315SP and
02024539, 9) 19023514SP and 05048601, 10) 19023928SP and
05049427, ll) 19022963SP and 05044587, 12) 19 024063SP and
o5049460, 13) 19018209SP and O5021235, 14) 19023511 SP and
O5O48845, 15) 19023836SP and 05049070, 16) 19023516SP and
05048536, 17) 19021720SP and 05042893 along with the applicable
interest.
lANO:1 OF2024:
Petition under Section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to direct the respondents not to further recover
Commuted Portion of Pension in view of the petitioner's repayment of entire
principal amount with 8O/o interest and also in view of further suffering recurring
financial loss every month in pension, pending disposal of the above writ
petition and pass such, Pending disposal of WP 25158 of 2024, on the file of
the High Court.
lANO:2OF2024:
Petition under Section 151 of CPC is filed prayl'ng that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to direct the respondents to refund the excess amount
of commuted portion of pensionTeCOVered from the Petitioners from 136th
instalment, since the principal amount with interest has been recovered from
the petitioners in 135 equal monthly instalments itself, Pending disposal ofWP
25158 of 2024, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
affildavit filed in support thereof and the order of the High Court dated
07.ll.2024,12.ll.2024 & 03.12.2024 made herein and upon hearing the
arguments of Sri TAGORE YADAV YARAGORLA Advocate for the Petitioners
and of GP FOR SERVICES I for the Respondents;
WP NO: 25174 OF 2024:
Betwee n :
1. Bobba Venkata Rayudu, S/o Bobba Rama Rao Aged about 71 years,
Occ: Retired Principal, R/o. D.No 526, Gandigunta (post), Vuyyuru
Mandal, Krishna District 521165
2. Savithri A, D/o. G V Ramanayya Aged about 69 years, Occ: Retired
Lecturer in Physics R/o. D.No Flat no. E404, Vuda apartments, MMTC
Colony, Seethammadhara, Visakhapatnam 530022.
3. Gowri Devi G, D/o G V Krishna Murthy Aged about 69 years, Occ:
Retired Lecturer, R/o. D.Nc; 311012, Flat no. 202, Dhanalakshmi
Plaza, Old Malaria Office Road, Machavaram, Vijayawada 520004.
4. N Rama Mohana Rao, S/o. Somaiah Aged about 70 years, Occ: Retired
School assistant, R/o. D.No 9132/1,3rd Road Ankamma Thalli temple
colony, Kankipadu, Krishna District 521151.
l5
5. I Prabhudas, S/o. Yara Basavaiah Aged about 70 years, Occ: retired
School Assistant, R/o. D.No 6137, Urdu School Street, Gosala Village,
Penamaluru Mandal, Krishna District521151.
6. Rambhakta Kanna Rao, S/o Adivi Naidu Aged About 69 years, Occ:
Retired Principal, R/o. D.No 844/1, Plot No.102 A Block, Doctors
Colony Road, Near Visakha Eye Hospital, Pedda waltair,
Visakhapatanam Urban 530017.
7. Tirupathi N, S/o Ganeswara rao Aged about 70 years, Occ: Retired
Gradell (PET), R/o. D.No 1346/C,19th ward, Saigrajuvari street,
Kowur, Andhra Pradesh 534350
8. C G Prasuna, D/o Venkateswara Rao Aged about 71 years, Occ:
Retired lecture in selection grade, R/o D.No. flat no 102, EIite classic
apartment, yendada, Vishakhapatnam, 530045,
9. V Badari Narayana, S/o late Sita Rama Raju Aged about 70 years, Occ:
Retired Reader, R/o Pittala vani palem,(post and mandal) Bapatla.
522329.
10. K Pamela Thomas, D/o K.G. Thomas, Aged about 71 years, Occ:
Retired Reader, R/o D.No Flat No19 lV floor, Meghana Gardens,
Tukaram Gate Road, East Marredpally, Secunderabad 500026.
Petitioners
AND
1. The State of Andhra Pradesh, Rep. by its Chief Secretary Secretariat,
Velagapudi, Guntur Distrlot Andhra Pradesh 522 237
2. The State of Andhra Pradesh, Rep. by its Principal Secretary to
Government, Finance Department, Secretariat, Velagapudi, Guntur
District, Andhra Pradesh 522 237.
3. The Director of Treasuries & Accounts, Government ofAndhra Pradesh
D.No.757, Sri Anjaneya Towers, VTPS, lbrahimpatnam, Vijayawada
521 456.
4. The Principal Accountant General, A.G. Office, Andhra Pradesh 27, MG
Road, Governorpeta, Vijayawada 520002
14J
Respondents
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 to issue a writ or direction more particularly one in the nature of Writ
of Mandamus declaring the Rule 18 of Andhra Pradesh Civil Pensions
(Commutation) Rules,1944 as illegal, arbitrary as it provides for restoration of
full pension on completion of 15 years of recovery of commuted portion of
pension even though the recovering of Commuted Portion of Pension is over
with prescribed interest rate in ll years 03 months and consequently set
aside the same by holding it as illegal, arbitrary and violative of Article 14,16
& 21 of Constitution of India as well as on the ground that the same is causing
undue enrichment of the State at the cost of pensioner and it also does not
have any rational objective and intelligible differentia to be achieved and
consequently to pay the full pension to the petitioners and refund the excess
to all the Petitioners, i.e.,1) 19022136SP and 05043692, 2) 22022170SP
and 02039061, 3) 20025009SP and 04034058, 4) 19022163SP and
05043714 , 5) 19022281SP and 05043740 6) 22022303SP and 02039160,
7) 21032787SP and 03052069, 8) 22020106SP and 0202719, 9) 18
033500SP and 06048163,10) 22021224SP and 02028646, along with the
applicable interest.
lANO: 1 OF2024
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the grounds filed in support of the petition, the
High Court may be pleased to direct the respondents not to further recover
Commuted Portion of Pension in view of the petitioner's repayment of entire
principal amount with 8yo interest and also in view of further suffering recurring
financial loss every month in pension, Pending disposal of WP 25174 of 2024,
on the file of the High Court.
a I.4
lANO: 2OF2024
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the grounds filed in support of the petition, the
High Court may be pleased to direct the respondents to refund the excess
amount of Commuted Portion of Pension recovered from the petitioners from
136th installment, since the principal amount with interest has been recovered
from the petitioners in 135 equal monthly installments itself, Pending disposal
of WP 25174 of 2024, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the order of the High Court dated
07.ll.2024,12.ll.2024 & 03.12.2024 made herein and upon hearing the
arguments of SRI TAGORE YADAV YARAGORLA, Advocate for the
Petitioners, GP FOR SERVICES I for the Respondents;
WP NO: 25186 OF 2024:
Between :
1. M.lndira Gandhi, W/o Dr K V Ramana Reddy Aged about 70 years, Occ
Retired Lecturer R/O D.No 131606, Shirdi Nagar, Revenue Colony
Extn Ananthapur515001, PPO No.13018330/SP
2. Vijaya Bharathi Lakshmi Devi R, w/o V Ramakrishna Reddy Aged about
70 years, Occ Retired Teacher R/o 1/3/574, Ranga Swamy Nagar, 5th
Road, Ananthapur515 004, PPO No.13018242/SP
3. V C Narasimha Reddy, s/o V Narayan Reddy Aged about 72 years, Occ
Retired Teacher R/o 1/3/574, Ranga Swamy Nagar, 5th Road,
Ananthapur515 004, PPO No 13016213/SP
4. Balaram Rao K, s/o K V Siva Sankara Rao'Aged about 69 years, Occ
Retired Sainik Welfare Officer R/o 62373,Karanam lane, Kovvur
Nagar, Ananthapur515004, PPO No.14017358/SP
fry 8
5. Suseela B V, w/o Seshadri Aged about 71 years, Occ Ret'lred Teacher
R/o 1418,Somanath Nagar Ananthapur515004, PPO No.13
016280/SP
6. Balasaraswathi K, D/o Narayana Choudhary Aged about 70 years, Occ
Retired Lecturer R/o H.No 2/353, IVth Cross, llird Road, Ananthapur
515001, PPO No.13018932/sp
7. Santha Kumari T, D/o T V Chalapathi Rao Aged about 70 years, Occ
Retired Teacher R/o D. No 2/535, 3rd Road, 2nd Cross Ananthapur
515 001, PPO No 13018590/SP
8. Krishna Murthy, D s/o D Ananda Rao Aged about 70 years, Occ Retired
HM R/o D.No 4/113,FIat No 105, YVR Residency, 9th Cross, 2nd Road,
Ananthapur515 001, PRO No 13019211/SP
9, B Vijaya Lakshmi, w/o J Kamalakar Aged about 70 years, Occ Retired
Principal R/o 409,Raja Hamsa Happy Homes, Beside Kotak Mahindra
Bank, Ramachandra Nagar, Ananthapur515 004, PPO No 13
018478/SP
10. Ravi Chandra, K s/o K S Guru Murthy, Aged about 69 years, Occ
Retired Lecturer, R/o 131898, Revenue Colony, Ananthapur515001,
PPO No 13018680/SP
ll. Kadirappa, C, s/o C Narasimhulu Aged about 71 years, Occ
Retired Asst Commissioner Endowments, R/o 589,Behind Anjaneya
Swamy Temple, Bellary Road, Georgepet, Ananthapur515004, PPO
No 13020159/S
12. Sugunavathamma, K w/o B Narayana Aged about 72 years, Occ
Retired Lecturer R/o 132260, Ramachandra Nagar, Ananthapur515
001, PPO No 13017505/SP
13. K. Suryanarayana, s/o K Mahalakshmi Appadu Aged about 73
years, Occ Retired Div. Forest Officer, R/o 10239/2,Visalakshinagar,
Visakhapatnam 530043 PPO No 22019572/SP
a l7
14. Venkata Swamy, V, s/o V Pedhanna Aged about 72 years, Occ
Retired Agrl Extn Officer, R/o 2579, 4th Road, Near Anjaneyaswamy
Temple, Ananthapur515004!J Ppo No 13016841/SP
15. Shakira Begum, P, w/o U Mohammed AIi Aged about 69 years,
Occ Retired Lecturer R/o Flat No 201, Hima Apartments, ArvI'nd Nagar,
2nd Cross, Ananthapur515 001 PPO No 13017374/SP
16. D Suryanarayana, s/o D Ramappa Aged about 70yrs, Occ
Retired Lecturer, R/o 181391, Venugopal Nagar, Ananthapur515005,
PPO No.13017566/SP
17. M Thippeswamy, s/o M Sivayya Aged about 70yrs, Occ Retired
HM R/o 122434, Opp Jnana Deepika School, Near Hari Hara
Temple,Ashoknagar, Ananthapur 515 001, PPO No. 13018795/SP
18. G.Krishna Prasad, s/o., G L N Sharma, Aged about 69 years, occ
Retired Junior Administrative Officer, R/o. D.No.3/240, Near Anjaneya
Swamy Temple, Thapovan Nagar, Ananthapur 515404 PPO NO.19
023374/S P
...Petitioners
AND
1. The State of Andhra Pradesh, Rep. by its Chief Secretary Secretariat,
Velagapudi, Guntur District Andhra Pradesh 522 237
2. The State of Andhra Pradesh, Rep. by its Principal Secretary to
Government, Finance Department, Secretariat, Velagapudi, Guntur
District, Andhra Pradesh 522^237
3. The Director of Treasuries and Accounts, Government of Andhra
Pradesh lst Floor, Nidhi Bhavan, Behind APllC Building, lT Park,
Mangalagiri 522 503
4. The Principal Accountant General, A.G. Office, Andhra Pradesh 27, MG
Road, Governorpeta, Vijayawada 520 002
...Respondents
UQO
Petition under Article 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue a writ or direction more particularly one in the nature of
Wr'lt of Mandamus declaring the Rule 18 of Andhra Pradesh Civil Pensions
(Commutation) Rules,1944 as illegal, arb'[trary as it provides for restoration of
full pension on completion of 15 years of recovery of commuted portion of
pension even though the recovering of Commuted Portion of Pension is over
with prescribed interest rate in ll years 03 months and consequently set
aside the same by holding it as illegal, arbitrary and violative of Article 14,16
and 21 of Constitution of India as well as on the ground that the same is
causing undue enrichment of the State at the cost of pensioner and it also
does not have any rational objective and intelligible differential to be achieved;
IANO: 1 OF2024:
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
court may be pleased to direct the respondents not to further recover
Commuted Portion of Pension inview of the petitioners repayment of entire
principal amount with 80/o interest and also in view of further suffering recurring
financial loss every month 'ln pension, pendlng disposal of WP.No.25186 of
2024, on the file of the High Court.
lA NO: 2 OF 2024:
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to direct the respondents to refund the excess amount
of commuted portion of pension recovered from the petitioners from 136th
instalment, since the principal amount with interest has been recovered from
the petitioners in 135 equal montly installments itself, pending disposal of
WP.No.25186 of 2024, on the file of the High Court.
a 9)
The petition coming on for hearing, upon perusing the Petition and the
afflldavit filed in support thereof and the order of the High Court dated
07.ll.2024,12.ll.2024 & 03.12.2024 made herein and upon hearIng the
arguments of Sri T.R.V.S.S.S.V.Prasad, Advocate for the Petitioners and GP
for General Administration Department for the Respondent No.1 and GP for
Finance for the Respondent Nos.2 & 3 and M/s Swarna Seshu, Standing
Counsel for the Respondent No.4;
WP NO: 25371 OF 2024:
Between :
1. K.V.V.M.Mohan Rao, S/o K R V Narasimha Rao Aged about 71 years
Occ retired Lecturer senior scale R/o H.No. 7262 Bhanginapallithota
Near Bus station Nuzvid521201,
2. L Gangarao, S/o Narayana Rao Aged about 69 years Occ retired
superintendent. R/o FIat No. 5O3 green speace Residency Road No 28
Alakapoor Manikonda Hyderabad 500089
3. C Narendra kumari, D/o Veerabhadra rao Aged about 69 years Occ
retired lecturer selection grade R/o D.No 9230 HIG5 Pithapuram
colony Visakhapatnam 530003,
4. V Jayananda Rao, S/o V Adam Aged about 76 years Occ retired
lecturer R/o D.No. 3342/10/GF1 Keren Residency Opp. Muggu road
Undavalli Guntur district 522501,
5. CH Venkateswarlu, S/o Seshaiah Aged about 70 years Occ retired
Excise superintendent R/o 1246A JKC Nagar Guntur 522006,
6. D. Janardhana Rao, S/o Seetharamaiah Aged about 70 years Occ
retired deputy Commiss'loner R/o D.No. 521/5 flat no 404 Ahlada
residency Veterinary Colony Vijayawada 520008,
7. G Kesava Prasad, S/o. Venkatramaiah Aged about 72 years Occ retired
paramedical officer R/o Sai Residency F501 D.No. 541925/1 near
nelson Mandela Park L.I.C colony Vijayawada52008,
uq2
8. Kamani Suhasini Devi, D/o Ramaiah Aged about 71 years Occ retired
project director R/o D.No. 541925/1 Sai residency F 501 Near
Mandela Park L.I.C colony Vijayawada52008,
...Petitioners
AND
1. The State of Andhra Pradesh, :Rep. by its Chief Secretary Secretariat,
Velagapudi, Guntur District Andhra Pradesh 522 237
2. The State ofAndhra Pradesh, Rep. by its Principal Secretary to
Government, Finance Department, Secretariat, Velagapudi, Guntur
District, Andhra Pradesh 522 237.
3. The Director of Treasuries and AccountsH Government ofAndhra
Pradesh D.No.757, Sri Anjaneya Towers, VTPS, lbrahimpatnam,
Vijayawada 521 456.
4. The Principal Accountant General, A.G. Office, Andhra Pradesh 27, MG
Road, Governorpeta, Vijayawada 520002
...Respondents
Petition under Article 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue a writ or direction more particularly one in the nature of
Writ of Mandamus declaring the Rule 18 of Andhra Pradesh Civil Pensions
(Commutation) Rules,1944 as illegal, arbitrary as jt provides for restoration of
full pension on completion of 15 years of recovery of commuted portion of
pension even though the recovering of Commuted Portion of Pension is over
with prescribed interest rate in ll years 03 months and consequently set
aside the same by holding it as ille'gal, arbl'trary and violative of Article 14,16
and 21 of Constitution of India as well as on the ground that the same is
causing undue enrichment of the State at the cost of pensioner and it also
does not have any rational objective and intelligible differentia to be achieved
and consequently to pay the full pension to the petitioners and refund the
excess to all the Petitl'oners, i.e 1) 19022033SP and 05043608, 2) 23
a Q3
014363SP and 05052510, 3) 22021799SP and 02038728, 4) 19SGS
017117ASTAG and 05008362, 5) 18034200SP and 06048628, 6) 07
006429SP and 05050983, 7) 19SGC020541 and 05041392, 8) 19023532
SP and 05048858. along with the applicable interest;
lANO: 1 OF2024:
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the writ petition, the
High Court may be pleased to direct the respondents not to further recover
Commuted Portion of Pension in view of the petitionerls repayment of entire
principal amount with 8yo interest and also in vI'eW Of further Suffering recurring
financial loss every month in pension, pending disposal of wp.No.25371 of
2024, on the file of the High Court.
lANO: 2OF2024:
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the writ petition, the
High Court may be pleased to direct the respondents to refund the excess
amount of Commuted Portion ofl Pension recovered from the petitioners from
136th instalment, since the principal amount with interest has been recovered
from the petitioners in 135 equal monthly installments itself, pending disposal
of WP.No.25371 of 2024, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the order of the High Court dated
08.ll.2024,12.ll.2024 & 03.12.2024 made herein and upon hearing the
arguments of Sri Tagore Yadav Yaragorla, Advocate for the Petitioner and GP
for Finance Department for the Respondents;
u7
.
WP.No.25374 of 2024
se+
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19O22274SP and O5042791I 2?) 22Q21025SP and O202858g+ 28} ¥4~
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SP and O202868g, 31} 240114303` and 22021018 along with the applicable
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irrfeqest;
L*_REO:. _1___ _QF,.apZ±:
Peti€iort under Seedon 151 CPC is filed praying that in the
circumstances stated in the affidavit filed iri support of the wit petition! the
Liish Ceurf may be pleased tol direct the resporldents nat to further reoerrer
Commuted Parifen of Pension in View of the Petiti9ner!S repayment of entire
cipe' amount with 8% interest and also irt viesf of f{jrther Suffedng+ recurring
financtat loss every month irt pensienj pending disposal of WP*rdo.253?4 of
2024, on the file+ofthe Hgr Court.
IA REO: 2 C*F 2824
Petition under Section 1§1 CPC is fi]ecl prayiJlg that in the
circumstances s±atec± in the affidaviS filed in support of the wfi{ petiifenl the
Hish Court may be pleased to direct the respondents to refund the excess
amQurtt Of CQmmuted Portion of Pensicin recovered from the Pe{iti#nerS from
136th irlstafment! since the principal amount wi{fa interest has been recovered
from the petitioners in 135 equal monthly instalments itself, pending dispesa{
ofWP 25374 of 2ti24, a,n the file of the High court.
The petition coming on for hearing, upon perusing the petition and
the affidavit filed in support thereof and the order of the High Court dated
08.ll.2024,12.ll.2024 & 03.12.2024 made herein and upon hearing the
arguments of Sri Tagore Yadav Yaragorla, Advocate for the Petitioners
and GP for Finance Department for the Respondents;
êR÷
Þ.„" , ,,Ŕ ‡X³
The petition coming on for hearing, upon perusing the Petition and
the affidavit filed in support thereof and the order of the High Court dated /
/
/
ll.ll.2024,12.ll.2024 & 03.12.2024 made herein and upon hearing the c,
arguments of Sri Tagore Yadav Yaragorla, Advocate for the Petitioners
and GP for Finance Planning for the Respondent Nos.1 to 4;
eyq
WP No: 25736 OF 2024
Between :
1. G. Kristappa, s/o Late Gangappagari Gangappa Aged about 70 years,
occ: Retired Regional Inspection Officer R/o.131525170, Lecturers
colony, Rajiv Colony Road, Ananthapur515001 PPO No. 13
o17864/SP, PPO ID: 10034217
2. Ramachandra Rao, G, s/o G Peddanna Naidu Aged about 72 years,
occ: Retired Princ'IPal, R/o 2390, lVth Cross, 3rd Road, Ananthapur
515001 PPO No.13018489/SP, PPO ID:10034797
3. Narayana Swamy, K, S/o K Narayana Aged about 71 years, Occ:
Retired Agrl Officer R/o. 61854, Kovvur Nagar, Ananthapur515001
PPO No:13017014/SP
4. Ramanayya, L, S/o L Late Narayana, Aged about 72 years,
occ:Retired.HM, R/o, 5159/A, Eswaranarayana Colony,3rd line, Rajam,
srikakulam 532127, PPO No.23012236/SP, PPO ID:010211
5. Nagi Reddy, D, S/o D Chenna Reddy Aged about 69 years, Occ:
Retired Lecturer R/o.65155, Venkatarao Nagar, Sri Kala Vidyaniketan
High School, Ananthapur 515004, PPO No.13018495/SP, PPO ID.
10035436
6. Venkata Ramana, V, S/o V Subbanna Aged about 70 years, Occ:
Retired Prinic'lpal R/o. 41027, Adarsha School Street, Pulivendula,
Kadapa 516390, PPO.13018495/SP, PPO ID.10034852
7. Jayarami Reddy, K, S/o K Sree Rami Reddy Aged about 70 years, Occ:
Retired. Proh and Excise Inspector, R/o,12/3/643 Upstairs, 4th Cross,
sainagar, Ananthapur515 001, PPO.13016750/SP, PPO ID:
8. Raja Rao, P S/o P Bhujanga Rao Aged about 71 years, Occ: Retired
Accounts Officer R/o. 891736F, Flat No C2, Akshaya Residency,
Backside Nayara Petrol Pump, Near Sri Vijayakanaka Durga Temple,
sainagar, Morampudi, Rajamahendravaram, East Godavari District
533107 PPO. 22020053/SP, PPO ID.03052905
a fry 5
9. Ramagopal, J, s/o. J C Adinarayana, Aged about 71 years, Occ: Retired
Driver, R/o. Flat No.103, Sree Rama Flomes, Opp. AIexander Houses,
Ramnagar Extension, Ananthapur515 001 PPO NO.13017119/SP,
PPO ld No.
10. Akkisetty, K., s/o. K.Ramappa, Aged about 71 years, occ .
Retired Gr I Pandit, R/o. H.No.285620, APHB Colony, LIG 113,
Ananthapur 515 001, PPO NO.017170/SP, PPO Id No.80327512
Petitioners
AND
1. The State of Andhra Pradesh, Rep. by its Chief Secretary Secretariat,
Velagapudi, Guntur District Andhra Pradesh 522 237
2. The State ofAndhra Pradesh, Rep. by its Principal Secretary to
Government, Finance Department, Secretariat, Velagapudi, Guntur
D'lstrict, Andhra Pradesh 522 237
3. The Director of Treasuries & Accounts, Government of Andhra Pradesh
lst Floor, Nidhi Bhavan, Behind APIIC Building, lT Park, Mangalagiri
522 503
4. The Principal Accountant General, A.G. Office, Andhra Pradesh 27, MG
Road, Governorpeta, Vijayawada 520 002
Respondents
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 to issue a writ or direction more particularly one in the nature of Writ
of Mandamus declaring the Rule 18 of Andhra Pradesh Civil Pensions
(Commutation) Rules, 1944 as illeg|al, arbitrary as it provides for restoration of
full pension on completion of 15 years of recovery of commuted portion of
pension even though the recovering of Commuted Portion of Pension is over
v/ith prescribed interest rate in ll years 03 months and consequently set
aside the same by holding it as illegal, arbitrary and violative of Article 14,16
& 21 of Constitution of India as well as on the ground that the same is causing
#
undue enrichment of the State at the cost of pensioner and it also does not
have any rational objective and intelligible differentia to be achieved;
'T .X
:;.
lANO: 1 OF2024
petition under Section 151 CPC is filed praying that in the
circumstances stated in the grounds filed in support of the petition, the
High Court may be pleased to direct the respondents not tO further recover
commuted portion of Pension in view of the petitioners repayment of entire
principal amount with 8% interest and also in view of further suffering recurring
financial loss every month in pension, pending disposal Of WP No. 25736 of
2024, on the file of the High Court.
lANO: 2OF2024
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the grounds filed in support of the petition, the
High Court may be pleased to direct the respondents to refund the excess
amount of Commuted Portion of Pension recovered from the petitioners from
136th instalment, since the principal amount with in,terest has been recovered
from the petitioners in 135 equal monthly instalments itself, pending disposal
of WP No. 25736 of 2024, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the order of the High Court dated
12.ll.2024 & 03.12.2024 made herein and upon hearing the arguments of Sri
T.R.V.S.S.S.V.Prasad, Advocate for the Petitioner, learned GP for General
Administration Department for the Respondent No.1, learned GP for Finance
& Planning for the Respondent Nos.2&3, Smt Swarna Seshu, Standing
Counsel for the Respondent No.4;
a fyi
WP NO: 25762 OF 2024:
Between :
1. Talari Premamrutha Babu,alias T.P Babu, S/o Anthony, R/o. at Door
No. 5117A, aged 70 years, Near CSI Church, Gunadala, Vijayawada
(Urban), NTR District, Andhra Pradesh 520004.
2. KokkeragaddaBhaskaraRao, S/o Devasahayam, aged 71 years, R/at
Door No. 671, Near G J C, Nadimi, Tiruvuru, ThiruvuruMandal,
Tiruvuru, NTR District, Andhra Pradesh 521235.
3. GogumaIIaSukhada Paul, , W/o KaluvuriNireekshana Kumar, aged 70
years, R/at Door No. 59110, Chaitanya Apartments, Bank Colony,
Ramachandra Nagar, No. 5 route, Vijayawada (Urban), NTR District,
Andhra Pradesh 520010.
4. PulidindiKezia Raj Kumari,+ W/o MatheShyamParamanand Prasad,
aged 70 years, R/at Jamini apartments G3, road no.12, Opp. Vinayak
theatre, Bharathi Nagar, Vijayawada (Urban), NTR District, Andhra
Pradesh 520008.
5. Dagani Chandra Kumari, C/o DaganiVenkataRatnam, aged 70 years,
137864/52, B305, Satya Residency, Near Kamineni Hospital, 100
Feet Road, Kanuru, Vijayawada (Rural), NTR District, Andhra Pradesh
520007.
6. Parvataneni Krishna Kumari, W/o V Vasanta Kumar, aged 71 years, 74
72/2 Flat No. 203, Image Apartments, Donka Road, Patamata,
Vijayawada, NTR District, Andhra Pradesh 520010.
7. Nagathota Mary Margaret, W/o VaddiJeevaratnam, aged 72 years, D.
No. 481215, Flat No. 303, Pavuluri Plaza, Near Zion High School,
Gunadala, Vijayawada (Urban), Machavaram, NTR District, Andhra
Pradesh 520004.
8. RachakullaBaburao, C/o AnjaneyuluRachakulla, aged 70 years, FIatNo.
202 BBIock, RK County Apartment, Srinivasa Colony, Rajendranagar,
Manikonda, K.V. Rangareddy, Telangana 500089. H
C%
9. ArsipathiKarunakar, S/o A Anandam, 32, aged 72 years, R/at Khader
Street, PoornandaPeta, Vijayawada (Urban), NTR District, Andhra
Pradesh 520003.
10. ljjani John Victor Paul, S/o John Earnest, aged 70 years, R/at D.
No. 61652/1,16/3, Arundelpet, Guntur, Andhra Pradesh 522002.
ll. BonthuVijayaKumari, W/o John Victor Paul, aged 70 years, R/at
D. No. 61652/1,16/3, Arundelpet, Guntur, Andhra Pradesh 522002.
12. Bejjam John Ratnam, S/o B Kanthaiah, aged 72 years, R/at Door
No. 31129/1, G4, Manohara apartment DBK street, Machavaram,
Vijayawada (Urban), Machavaram, NTR District, Andhra Pradesh
520004.
13. Gottani Krishnamurthy, S/o G PedaHanimireddy, aged 70 years,
54 14/525, Bhimanavaristreet, Srinivasanagar, Bank Colony,
Vijayawada (Urban), Vj Polytechnic, NTR District, Andhra Pradesh
520008.
14. PanchakarlaRaghavendraRao, S/o ArjunaRao, aged 71 years,
R/at D. No. 2428/75, Vijay Nurse School Road, DurgaPuram VIMS
CoHege, Vijayawada (Urban), NTR District, Andhra Pradesh520003.
15. GudariMalakondaiahChowdary, S/o Kondaiah, aged 70 years,
R/at Door No.1513231, and line, RTC Colony, Venkatarao Nagar,
Guntur, Guntur District, Andhra Pradesh522001.
16. DevarapalliSarojini, W/o PrasadaRaoMeriga, aged 70 years, R/at
Door No. 6131, 13/3, Arundel pet, Guntur, Andhra Pradesh522002.
17. BarooruVijaya Kumar, S/o B V Rayalu, aged 71 years, R/at Door
No. 31ll7/1, Balaji apartmentsl TF 1, Hindi College Street,
Machavaram, Vijayawada (Urban), NTR District, Andhra Pradesh
520004.
18. ManedalaRatna Sridhar, S/o Mandala MadhusudhanaRao (Late),
aged 70 years, R/at flat no 404, Sri Rama Enclave, Vinayaka Temple
street. Near Ayush Hospital, LF;'i\,amachandra Nagar, Vijayawada (Urban),
NTR District, Andhra Pradesh 520008.
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19. BeeramVenkateswaraRao, S/o BeeramNageswararao, aged 7O
years, R/at Door No. 74191/4, Sri nilayam, Kazavari street, Krishna
Nagar, YanamalakuduruLakula road, Vijayawada (Urban), NTR District,
Andhra Pradesh 520007.
20. MowaSatyanjaneya Prasad, S/o M. Ramarao, aged 73 years,
R/at Door No. 541940, 1st Lane, Jayaprakashnagar, Vijayawada
(Urban), Vj Polytechnic, Vijayawada (Urban), NTR District, Andhra
Pradesh 520008.
21. KolliAnantaPrasada Reddy, S/o KolliSomi Reddy, aged 70 years,
R/at Door No. 7413/169, Foreman Street, new RTC Colony,
Patamata, Vijayawada (Urban), Autonagar, NTR District, Andhra
Pradesh 520007.
22. Tamalapakula Vijay Sekhar, S/o VeeraSekharaRao, aged 70
years, R/at Door No. 30102, Ayyanna Naidu street DurgaAgraharam,
Vijayawada (Urban), Buckinghampet, NTR District, Andhra Pradesh
520002.
23 VasimallaSumphonia, C/o Tamalapakula Vijay Sekhar, aged 70
years, R/at Door No. 30102',` Ayyanna Naidu street, DurgaAgraharam,
Vijayawada (urban), PO. Buckinghampet, NTR District, Andhra Pradesh
520002.
24. MopideviNageswaraRao, S/o M. Venkateswarlu, aged 72 years,
R/at Door No. 541946/1, Jayaprakash Nagar, 1 l'lne, LIC Colony,
Vijayawada (Urban), Vj Polytechnic, NTR Disrict, Andhra Pradesh
520008.
25. BandakaviSitaram, , S/o Surya Narayana Murthy, aged 71 years,
R/at Door No. 541840/A, near amma function hall, Mithila Nagar, 2nd
line, Vijayawada(urban), NTR District, Andhra Pradesh 520008.
26. Nimmagadda Kumar, C/o N'lmmagaddaHanumanthaRao, aged
71 years, R/at Door No. 481317G, Flat no. 407, Sun and Moon
Heights, Sri Vinayaka Temple Street, Sri Ramachandra Nagar,
Vijayawada (Urban), NTR District, Andhra Pradesh 520008.
5S
Petitioners
AND
1. The State of Andhra Pradesh, Rep. by its Chief Secretary, Secretariat
Velagapudi, Guntur District, Andhra Pradesh 522237.
2. The State of Andhra Prade+sh, Rep. by its Principal Secretary to
Government, Finance Department, Secretariat, Velagapudi, Guntur
District, Andhra Pradesh 522237.
3. The Director of Treasuries and Accounts, Government of Andhra
Pradesh, D. No. 757, Sri Anjaneya Towers, VTPS, Ibrahimpatnam,
Vijayawada 521456.
4. The Principal Accountant General, A.G. Office, Andhra Pradesh, 27,
MG Road, Governorpeta, Vijayawada 520002.
Respondents
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the HI'gh Court may be
pleased to issue a writ or direction, specifically a Writ of Mandamus, declaring
Rule 18 of the Andhra Pradesh Civil Pensions (Commutation) Rules,1944, as
illegal and arbitrary as the rule mandates the restoration of full pension only
upon the completion of 15 years of recovery of the commuted portion of
pension, despite the fact that such recovery has been fully completed, with
interest, within ll years and 3 months and consequently, set aside Rule 18 of
the Andhra Pradesh Civil Pensions (Commutation) Rules, 1944 as
unconstitutional, violating Articles 14,16, and 21 of the Constitution of India
besides causing undue enrichment of the State at the expense of pensioners,
lacking a rational objective and `^jntelligible differentia duly directing the
respondent authorities to restore full pension to the petitioners and order the
refund of any excess amounts recovered in pursuance of the following
Pension Payment Order (PPO) numbers along with their corresponding PPO
IDs of the petitioners(1) 19SGC022452 and 05044103, (2).19022455/SP
and 05044124, (3).19O23689/SP and 05049058, (4).19SGC022203/SP and
05043758, (5).19SGC023126 and 05044939, (6).19SGC022383 and
a 5j
05043898, (7).19SGC022204 and 05043743, (8).19SGC022944 and
05044763, (9).19SGC020951 and 05041837, (10).17018904SP and
o7028901, (ll).18033921SP ahd 06048716, (12).19020959,SP and
05041738, (13).19SGC023133 and 05045001, (14).19SGC022466/SP and
05043991, (15).19023195SP and 05048219, (16).18033907SP and
06048722, (17).21030579/SP andO3049129, (18).19SGC023070 and
05044825, (19).19SGC023132 and 05044932, (20).19SGC020350AST
AG and 05040867, (21).20024299/SP and 0549301, (22).19023377/SP and
05048471, (23).19SGC023084 and 05044936, (24).19SGC021259AST
AG and 05042315, (25).19SGC021812ASTAG and 05043098, (26).19
SGC022366ASTAG and O5043896along with the applicable interest;
IANO: 1 OF2024
Petition under Section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to direct the respondents not to further recover
Commuted Portion of Pension in view of the petitioners repayment of entire
principal amount with 8 interest and also in view of further suffering recurring
financial loss every month in pension, pending disposal of WP No. 25762 of
2024, on the file of the High Court.
lANO: 2OF2024
Petition under Section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to direct the respondents not to further recover
Commuted Portion of Pension in view of the petitioners repayment of entire
principal amount with 8 interest and also in view of further suffering recurring
financial loss every month in pension, pend'lng disposal of WP No. 25762 of
2024, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the order of the High Court dated
```` 14.ll.2024 & 03.12.2024 made herein and upon hearing the arguments ofSri
JADA SRAVAN KUMAR Advocate for the Petitioners and ofGP appearing on
behalf of AGP for the Respondents;
WP.No.25871 of 2024:
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petition under Article 236 of the Constitution of India Praying that in the
circumstances stated in the affidav!i filed therewith, the Higfa CoL{rf may be
pleased to issue Writ or Order more in the nature Of Wr,i of Mandamus
declaring the Rule 18 of Andhra Pradesh Civil Pensions {Commutation} Rules,
1944 as illegal, arbitrary as {{ provides for reStora{]`On Sf full pension On
completion of 15 years of reeQVery Of commuted POrfeOn Gf Pension e¥ert
though the receveTing ®f Commuted, Portion cf Pension is over ur'th pre§edbed
interest rat in ll years $3 months and consequentlySet aside the some by
hoiding i{ as illegal arb±trary, and vio!ative of Articles 14, 16 artd 21 of She
cSnstitution of India as well as on the ground that the same is caws,ng Ljndue
enn`chmen¢ 8f the Sfafe at the ceSt of pensioner and it also does r,ct have an¥
ratior`al objective and inte}[igjble diffgreritial te be achieved and consequently
to pay the fu{i pension to the petitioners and refur{d the ex¢e§s amour1€
recovered ts al{ the petitioners along with appiiGafe]e interest
lA NO: 1 ®F 2824
Petition under Section i5i`'CPC praying that in the cir"mstanceS
stated in the affildaVit riled in Support Of the PetitiOnt the High Souri may be
pleased to direct the responclents not tQ further recover Commuted Portion of
Pension in View of the Petitioner's repayment of entire principal amOtJnt with
8O4o 'lnterest and also in view of further suffe,ring, recurring financial loss every
month in pension, pending disposal ot WP No. 25871 of 2024, on the fie, of
the High Court.
The petition coming on for hearing, upon Perusing the Petition and
the affidavit filed in support thereof and the order of the High Court dated
14.ll.2O24 & 03.12.2024 made herein and upon hearing the arguments Of
sri EADARA Peddanna, Advocate for the Petitioners, and of Sri R.V.S.N
varma, Assistant Government Pleader appearing on behalf Of Additional
Advocate General for Respondents;
WP NO: 25878 OF 2024:
Between :
1. Y Rama Krishna Reddy @ Reddy Y R K, S/o. Koti Reddy, Aged about
71 yrs, Occ Retired Chief Administrative Officer, R/o. H.No. D.No.489
3, Vishnu Nagar, Gunadala, Vijayawada, NTR District 520004.
2. Subramanya Raju D.H S/o. Ramurthy Raju, Aged about 72 yrs, Occ
Retired Senior Superintendent, R/o. 20M/78A, 729A, 730/RM/103,
Mathru Sri Nagar Colony, Rajmahal Apartments, Near Aparna, County,
Miayapur, Hyderabad, Telang`ana 500049.
3. Nageswara Rao CH.u S/o. Lakshmi Narayana, Aged about 72 yrs, Occ
Retired Chief Administrative Officer, R/o. 637, Near Government
Hospital, Gandhi Nagar, Nuzividu, Eluru District.
4. Ganga Rao Ch.u S/o. Ramurthy Raju, Aged about 72 yrs, Occ Retired
Senior Superintendent, R/o. D.No.619/519A, Sri Sai Nivas, FIat No.G
2, Ummidisetty Koteswara Rao Street, Purnachandra Nagar, Krishna
Lanka, Vijayawada, NTR District 520013
Petitioners
AND
1. The State of Andhra Pradesh`,I Rep. by its Chief Secretary Secretariat,
Velagapudi, Guntur District, Andhra Pradesh 522 237
2. The State of Andhra PradeshH Rep. by its Principal Secretary to
Government, Finance Department, Secretariat, Velagapudi, Guntur
District, Andhra Pradesh 522 237.
3. The Director of Treasuries and Accountsu Government of Andhra
Pradesh D.No,757, Sri Anjaneya Towers, VTPS, Ibrahimpatnam,
Vijayawada 521 456.
4. The Principal Accountant General, A.G. Office, Andhra Pradesh, 27,
MG Road, Governorpeta, Vijayawada 520002.
Respondents
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
a 5r
pleased to issue a wr'lt or direction more particularly one in the nature of WRIT
oF MANDAMUS declaring the Rule 18 of Andhra Pradesh Civil Pensions
(commutation) Rules,1944 as illegal, arbitrary aS it Provides for restoration Of
full pension on completion of 15 years of recovery Of commuted portion Of
pension even though the recovering of Commuted Portion of Pension is over
with prescribed interest rate in ll years 03 months and consequently set
aside the same by holding it as illegal, arbitrary and violative of Article 14,16
and 21 of Constitution of India aS Well aS On the ground that the Same iS
causing undue enrichment of the State at the cost of pensioner and lt also
does not have any rational objective and intelligible differentia to be achieved
and consequently to pay the full pension to the petitioners and refund the
excess to all the Petitioners, i.e.,1.19024691SP and 05050253, 2.19SGC
o21671 and 05042907, 3. 17018288SP and 05044373,4.19SGC020819
and o5041630 along with the applicable interest.
lANO: 1 OF2024
pet'ltion under section 151 CPC praying that in the Circumstances
stated in the affidavit filed in support of the petltion, the High Court may be
pleased to direct the respondents not tO further recover Commuted Portion of
pension from the month of November 2024 in view of the petitiOner'S
repayment of entire pr'lncipal amount with 8yo interest and also in View Of
further suffering recurring financial loss every month in pension, pending
disposal ofwp No. 25878 of 2024, on the file of the High Court.
IANO: 2OF2024
petltion under sect®lon 151 CPC praying that in the Circumstances
stated ln the affiidavit filed in support of the petltion, the High Court may be
pleased may be pleased to direct the respondents tO refund the excess
amount of commuted portion of pension recovered from the petitioners from
136th instalment, since the Principal amount With interest has been recovered
from the petitioners in 135 equal monthly instalments itself, Pending disposal
of wp No. 25878 of 2024, on the file of the High Court.
_'_.I._===_Ii.. .` . .._
`I.I:`A_`. ~ ,I
_58
The petjtjon comIng on for hearing, upon perusing the petjtIOn and the
_. r_._vH,g I,Its rt5ll[IOn and the
'l®t filaA I'n A..____ .
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WP No. 25886 of Zg24, Qn tftes fileTof the Higin Court
The petition coming on for hearing, upon perusing the petition and the
EE
``. affidavit filed in support thereof and the order of the High Court dated
14.ll.2024 & 03.12.2024 made he.retin and upon hearing the arguments of sri
. 'I+I
_'TI
Tagore Yadav Yaragorla, Advocate for the Petitioners and of GP appearing on
behalf of AGP for the Respondents,
WP NO: 25894 OF 2024:
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P8€itiOn under Article 226 of the Constitution of India praying that in tag
£ireumstertces stated jn the affidavit filed therewith, the Higir Coun may be
P'caSect to issue Writ or Order more in the nature of writ of Mandamus
declaring the Rule 18 Qf Anc£hra Pradesh Civil Pensioris {CommufatioH} Rules,
1944 as mega!t arbitrary as # prov!des for restora{jSn of fu" pension ®n
camPlefu'On of 15 years of recovery of commuted poriien of pension even
though ffle recovering of commuted .porfe+on ®f pension js over with presGribed
interest rat in il y§ar§ 03 months+and consequently set aside the same by
holding I'{ aS illegal arbitery, and vjc5Iative of RE+cles 14, i6 and 21 of the
cSrlsftution of India as "e{! aS en the ground thai the Same iS causir!g undue
ear,'chment of the s{afe at the cost of pensioner arid it also does not have any
rational objective and intelligible differential {S be achieyed an# corisequen#y
to Pay ffie full pension to the pg#t!~®ners and refund the excess amount
recovered to ail the pe#tioners along with applicable interest;
Eun1=
petition under section 151 of CPC i§ filed prayIng that in ire
circumstar!ce§ sfafed ,'n the affida`Jvif fled in stjpporf of the pegiionl the High
c®urf may be pleased to direct the respondents r,o± {o further recover
commuted portion of pension in view of the pe€itioners] repayment of entire
principal amoLJnt with 8% IrifereSt and also in View of furifter sLjffering reetfrring
Fnancial foes every month in pension, Bend,'ng disposal of wp No. 25894 of
2024, on the file of the HIDgh court.
The petitlon comI®ng On for hearing, upon perusing the petition and
the affl'davit filed in support thereof and the order of the High Court dated
'\
.\ 14.ll.2024 & 03.12.2024 made herein and upon hearing the arguments of
`\
sri Eadara Peddanna, Advocate ,for the petl'tioners and of GP appearing
on behalf of AGP for the Respondents,'
WP RI#: ¥§§¥4 "F ¢¥Sas:
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AND
1, The Sfafe of #ndtira prBd§§fa¥ Rep€ b¥ its #h,¢gf §eeretary5 SSCre€aria±
¥e€agapudi, #*n{tlr Bisfrict. ArtdHra PradeSh 52se37.
ZI The &#te of Andhra Pradeeste, F¥gpf by jts F§riH£iPasl SegHgfary ire
Ss¥smm`grSt, Fir,fines Dxp¥r{meflltI Seergfat¥st! Velagap&#i3 SHrttur
Bis€rich 522237«
¥¢ Thg E}*'reifer of Trea§ttrigs arsd A£eeur*ts, #ovsmmsnt of ifectftra
P#&deSh* r}. No. ?g?, §fi' Artjas§yg T#wgr§, VIPSS lbrafrimpeifeffi,
VIj##aw#da 5Z145S`
#. TftS Prir*GiPa¥ j&CeeunSanS ie±ner8!i fi.a. C}ffileeS fro#iferar PFTgdegh$ 2?€
RES F%Sad# Bevemftrpefa, v[j3yaWE#a 5£Qen£.
F*€spde ndsm is
Pgtitic!ri untier firti#!g z2g ®f the €©ftsti±ut€Sn #f ¥ndia praying tteat ira ±hg
ctroumS¥an#es S±ated in the E=fr±da¥i± #!ed thgrSwith, ¥ftg High Gour{ may bg
Pleased tCF iSSt±e a ENrit ®r edirestl'®n more paHic#Iariy Sng in the aeg±tirg asf w#{t
of REan#g¥muS tieS!afing lfag F¥ute 18 of dr#hra Prade§h SiviS PS
{£Smm^utstier!} F%u!es, i 94rd# ag iifegaI, srbitrar¥ a§ it prSvI+de5 fSF resfofiaS±Bn 8f
full pension Bn ffiSmPietien asf #5 years of greesvery gf eemmufed xpr±iSfl of
pereSi®n S¥en *hSugtr thg rg€o¥eriHg Sf Commtlted P©ifean Sf
with preschbsti intere8{ rate iB 1'yi years $3 mSnths gnat eeysaeqLEeift§y Se€
s#rT*e by h®{ding it aS €{lesal* arfaitrary antr vi¢lati¥e Gf REictg ick, i
Irtdia &S REe!! aS Sn the g{sound tfeat the sarm§
caLSSing tif¥due enrichment of the Slate a± Sfroe Cost of p@nsjSn§r anti it
dce§ n®* travg any ra±iSnaI Sbjgg{ive and irifeI]igib{e ctifferentia tee bS{ aeh€e¥gti
eqtierSt!y to pay thg fu!i pertSiQri te rSfur5d ttr
e#t§ees fo aW tits Ped'€ionerst i+e,3 i).19a£3082SP and O§g48#87 2} 1#
$18§SiSP and 3g326 3} 220¥1iZ8~gP and $332857S ¢j 22S¥ig¥5 eerSd
$203Bg77 §} 22S] 8gE5SP and O2025B9® 8} 22~01683O~SP ¥fiul OZSSi$437}
Z2Bi9575SP and Q202851g8} 22#191 g4SP and Q2B261*5 S) 220¥2i 27+
SP and $2$3905D 1#} 22~ a214fiOSP ants O2ft239#? 11} 22#19ig1~gP and
&ae1#14i* SP gEiqd SgS¥38<i§ i3} 22 $2¥840~§# gEnC!
i4} raSiggiSngP affiti $2#2SSS$ 15} ae$3$32T §P and
ae®2¥ agaed G&#¥88$5 # ?! 28§rfe§*g'F g*Fld Q£#a?gSS
18} 2ausS¥#SgasP and Sg$2gES¥ iS} ¥aus®¥S$53~Sgr and S£#28as7 ±S} ¥®
®§"§§37 ¥i} ies*S¥4S#¥ngP grS# 85#§$3#9 Z4} 1§8§ft+
grp a## #§3##83S £3} i§*S*g88#ffiP and ft§S&asSi# 2#} i9~®Sg24SSP a
ffas3gSae 2#ng£#$2ife§ap ar¥d §4#33§§# aS} *§SE35¥4HSP #nd ®5m8as3
%¥) i 8$3as$2?«SP agi& Ses©5#gS£ ,a,B} ng 9#2Has§SP affid $5ae1SgO ¥§} 2#
sog€¥ EnggFE aha 22$1 §§S# S#§ 1Su#£3533SP asrSd $5#as?S§ ## } 1 gSZ#£3¥
sp an# $5as2kgg i Z#~#2i3£g*§P and gras%S$8§ 32}
# 3S} #2ueai34SSP amas find $2#2Fg$9
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o3SiSgrSP and asas3?S# 38¥ iS#¥*S¥§gP a#d B§##SgSg¥ 3S} 19~©£#$3i
5P agiat #,5S$953g $2@£9£#§ exifer!g witlt the appr]exble
_ ' '
irltgflestt ar¥d ©r arde5&S g!S this ifeSF§¥b¥@ CQ€ut may al@gan
fi* #ncl prfipef §n thS Sif#ijmstg*fl#sg ®f ifee case along wi¥in £hs appli#aibie
interestg
g}: i ®F %$2#
pg{jSiSn untigEF See±iSn fiSi esf #P# iS fiist grayiffig tfraife !*r! the
SSaeterd 5r3 the #ffi*a¥i§ ffi[gti in SxpPOB¥ of thS Ped*tiaens the r}iSft
piea§®d te rgfur*al €hg e*eess amc"nt
#f cSrmrmu±e# pSENSn of P©reSiSr¥ re§asi£®g#al fr©rm thS PggrS©RgrS from
sines the prrin#ipgLl amStir!* whifu irfeFgS± has tsseca r£sounned
ira i 35 e!qufa} gmSgS£tri¥ §rl§iRE{merttg 3{seig, p§FTd'gng d€§Pesa'
§fipe RE®y £59?di Sf 2B¥*S #r¥ tfaer fglES of the High g®ur€*
RIB.. 2 esp 2$2S
Festitisn uri#er §esSieer` 15i exf aegr# iS fJfed Pra¥ing €i*ag fro the
£ircHm§faneeS SS&S©ti in tgr,a affidigVa& fi}S# iH SuPPSat ®¥ the PastiSn, the ttiSh
c®usrt ma¥ be F!E¥a§eCi to direeS€ thee reSPBndgnS§ tH rrfund tits exee~ss #RE#uni
of Gommuteeti Pus#i#n #¥ PenSicSri reC#¥£red frorm ¥hS PestitiRTers 138itryrQm
ins¥a}m@ni3 giriae the Principal aneiceLln{ Wish integre§± hag bgen rSCS¥ered frQrlng
€ ¥eyve\ #ep :eo{itlo;n5;r6S2 inof 123o524:qpuea:dTnogn;i:yp:ns::a:r;¥n:sNl:Seif2'59P;4nd:;g20d:S¢:Co§i?thoef
file of the High C;Curt.
The petition coming on for hearing, upon perusing the petition and
the affidavit filed in support thereof and the order of the High Court dated
14.ll.2024 & 03.12.2024 made herein and upon hearing the arguments of c/4'
Sri TAGORE YADA YARAGORLA, Advocate for the Petitioners and ofGP
appearing on behalf of AGP for the Respondents,I
V¥P NO: 2so59 OF?824:
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E¥es pelt d© ts ts
PgtifiSn under firii€le 226 ef the CenSifeffFSH of §natia Pen¥iffig ±tt3S im the
ctFdimstanffes Sfateat iys thee affidavit fii!eat ±harewith! the Hisit SStlff ffla¥ be
a writ ¢r direaetEon rmese p5LrijoularI¥ ting ¥rt tite n&t#re of Writ
of Mand&mti§ d©S[aritl¥ the Rule i# of Artdhaa Pradgstr SSutg Pgn§ic!ns
i $44 as !llega{¥ gErbitrEr¥ a§ §t grCityide§ for feSifeifasi®ife Sg
tarfl pens±*en Sr* aem#(e{iSIt of 15 years of re#e¥ery of commufedi ffGrfe®n Sf
pefiS€®ri evSft tbeasngh ifeei reSQVering of C#mm*ied P®rtiSn of P#g3Si€Brt ig SVSr
with prescribSd interest rESfe im 1 i ¥earS as mSrl€ts and ien§apuen#y S£*
@Side the same fry h#}ding it as illegal, ariritrary and viQlative
ared 2€ of #BnatgtutiQn Gf india aS We# ffiS SrE the grohir!ri tha± tfee Same is
CgEu§!n# en"9£hrmeflt sef ±fte sfatS a¥ #i¥ ae5* ®f Pen§iS»gr anti it SlSS
d8eS itch ha¥£ any f&±i®rtaL objective and intsl!¥g5hale aliffeperttja ig be aeitije¥eed
Eo gay the full 'SJSn§iSn fo thg Set#IonefS
e!¥3esg ts, all the Pgti±i®ners, i.a._I i}i©$2€975SP and esO#£5¥3S Z} igr
SZIZ7#*SP anc± esS¢2#i O{ 3} 21SGC:Q3G855 and g5843*SSr #} *®Big
SP 8n# #5#4$03g, 5} i9a£13$0*§P and asBqg422, ©¥ ig$2£QBSgP
S'5843fi33, ?} 190$ 9¥52§P and #5$3¥??3i $3 22#£i4¥6*SFg anti
and $5®*0#S3, 10} 14017§#g~SP armd ig©E¥1@SS
Si 2# and O20145#?, i2} 32$22055SP
Z2~ 01g2g1SFS and $2SJ259$5, 14} 23~Bi2$03SP anri O1021¥iS, i£} 22
oio55g~ SP attal O2$2?851f iS3 19~0225g5SP and O2038¥3#S iF} ¥#ur
OIZO59SP and 2202i8$9, i8} i9Q234g9SP anal O5$48g17,19} i9#2i8$2
SP af¥d O§04310ti along with thee app!ieablg irrterest;
fA N®: 1 eF £SZ4
Petition urtder Section i5€ Gf CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petitiort, the High
Court may be p!ea§ed £S direct the respondgn{s not to further recover
Commuted Portipn of PenSier* in View Qf the gretitiOner'S repeyment Of entire
prindspel amouof with 8% interes€ and also in view of furfuer suffgr'[ng recurring
financial loss every month in pensi:®n, per±ding dispesal of WP Not 26059 of
2024g Qn the file of the H~€gh Caurf^
fA NO~~ a OF 2$24
Petition ur¥d§r Sgcti®n 15{ ®f CPC is filed pFa¥!'ng that in the
circum§tanSes stated in the affic*avi§ fij@d in supperfe c2f the Petition, the Higfa
Court may be pleased te direct the respondgnis {Q refund the e#CgSS amount
of Commuted Portion of Pension recovered from the pefitiongrs i36apfiRE
instal!men{. since the principal amount wiS* interest has begr] recovered from
the petitioners ir, 1§5 eqLSal monthly irlSta!lmen{S itself, Pending disposal Sf
WP No, 26$59 of 2$2S, on the file of the High Cotjrt.
The pet,'tion coming on for hearing, upon perusing the pet,lion and
tlh4elalffi:dOa2V;t&filo:3d ;n2 S2uOP2P4O::hdeere;o:fre:nnda :hdeuoprodnerhe::rtlhneg :hl:harCgouumrfe:tasteodf #F
srl' Tagore yadav yaragorla, Advocate for the petitI'Oners and of GP
appearing on behalf of AGP for the Respondents,
g/'
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lU
Civil Pensions (Commutation) Rules, 1944 as Illegal, arbitrary as it
provides for restoration of full pension on completion of 15 years of
recovery of commuted portion of pension even though the recovering of
Commuted Portion of Pension is over with prescribed interest rate in ll
years 03 months and consequently set aside the same by holding it as
illegal, period longer than ll years 03 to unjust enrichment of the
recovery as per Rule 18 of Andhra Pradesh Civil Pensions
(Commutation) Rules,1944 and consequently direct the respondents to
refund the excess amount of Commuted Portion of Pension recovered
from the petitioners from 136th installment;
lANO: 1 OF2024:
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the writ petition,
the High Court may be pleased to direct the respondents not to further
recover Commuted Portion of Pension in view of the petitioner]s
repayment of entire principal amount with 80/o interest and also in view of
further suffering recurring financial loss every month in pension, pending
disposal of WP No.27417 of 2024, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and
the affidavit filed in support thereof and the order of the High Court dated
28.ll.2024 & 03.12.2024 made herein and upon hearing the arguments
of Sri Thota Ramakoteswara Rao, Advocate for the Petitioners and GP
for Finance for the Respondent Nos.1 to 3 and M/s K.Swarnaseshu,
Standing Counsel for the Respondent No.4;
a I%
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the order of the High Court dated
23.ll.2024 & 03.12.2024 made herein and upon hearing the arguments of Sri
BHARAT BABU.N Advocate for the Petitioners and of GP FOR SERVICES I
for the Respondents;
WP.No.27417 of 2024
Betwee n :
1. Ch.Koteswararao, S/o. Govindaiah, age 71 years, Retired Employee,
R/o. D.No.3344/2, 8th line Pandaripuram, Chilakaluripet, Palnadu
district
2. Pulipati Anthony, S/o. Kanthaiah, age 69 years, Retired Employee,
F.No.ll263, East Christian pet, Chi[akaluripet, Pa[nadu district
...Petitioners
AND
1. The State of Andhra Pradesh, Rep. by its Chief Secretary, Secretariat,
Velagapudi, Guntur District Andhra Pradesh
2. The State ofAndhra Pradesh, Rep. by its Principal Secretary to
Government Finance Department, Secretariat, Velagapudi, Guntur
District, Andhra Pradesh
3. The Director of Treasuries and Accounts, Government of Andhra
Pradesh, Vijayawada, NTR District
4. The Principal Accountant General, A.G. Office, Andhra Pradesh,
Vijayawada, NTR District
...Respondents
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 to issue a writ or direction more particularly one in the
nature of Writ of Mandamus declaring the Rule 18 of Andhra Pradesh
LP
Generffl,S APi A.a.Qfflcgt as, S®Rc!&d,
#iStg3*SSr Andhra Prod e§he`
#, Bi#triGt TF£asury Oife€E!Fw E3§stridi ¥reaguf¥ 9ffi€g€ C;o!LecSSrafe Offl€e
Bffi[tiing, Bang&¥peta, i€urm®S! ap 5i8eei 3 ckP,
F¥§Sp#
Feife*cr¥ Lfnater Arti¢lg £2S of th €ba¥ ire ifee
direumsts`nee§ sifeted ire ifee affldffi`Vit fllS* thereWiifeS thS Higke €SL£rf may ise
iSSus a direstic,ffi Sgr ©grulg#g m®Fe thife n#*#Fe Sf
{a} declaring F%u]g 1S\ Sf fir Sivi! 1944`
in sc Ear as fLrs*#9 ig ¥SarS frorm ifee dffite g*f reduct§esit ffif PeEriS~iSrtr in Srdgr t®
rSst#re €rfe8 SSmmufeife HrmSur]t Bit +peenSi#n, aes #iggal* ffirfei€ffiry, irHPrSPSr,
tsjS#riminatinyeS ur¥reaSSnafal£g irraS€S#&i, vic¥IatiuS #f str±}SiS i# asnd ies sf the
hoJ`®ffis±iiu±*!§r= of !rialia ariti
retired emp!Syses.
amcgur¥t Sf pen£iBrt iseysnti i i ¥®ffirs 3 rfe€E:tr Period
the enmrm&eed pSriiQit #f PgnSien iS ife¥{¥ r#S#¥egredS ffi§ iliSgai* arbitrary,
di ssrim§r*ati¥£ a
{e} aifd enr¥sSqsegrSt§y €D d*±feat aprsndeHtS fe reifer!d the excess
amSELrfe Sf cemfltu±©tl PSr3i8n eJiSi3n g®g8Vergd frSm tire PestitiSnaeS
beyond i i years 3 rmS
l# RED: 1 S# 2S¥#
Psti##n uFtdSr Sesti"tt 15i #P# grREyiffig that in tfee #irS#m§fan
esfa¥eeed in The ffifffdaviS filed in StippQrt set the Pgtitienl th
pleased may be pieESedi tg digrSct the re§PSrideutas tt¢t {# further feee¥SF
cSmmut£d porfeiBn ®f SenSirsn in VjeEN Of the Ped±tti®ners repayment Sf entire
Prl®rteigrai am©#n± with 8 peneeegrt intgre§t ©nife a[Sc! in viigw ®f furi`her Sufgering
rot;urring fiiianSia! loSS evrery mc!nEh ill P§rt§ianp ife#dirtg a+lSPQSal of WP
27t!8fi af 2G2#{ Sri ths filg cif thS mgh CSurt,
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The petition coming on for hearing, upon perusing the petition and the
affidavit filed in support thereof and the order of the High Court dated
~
fz+
EEL
23.ll.2024 & 03.12.2024 made herein and upon hearing the arguments of sri
C SRINIVASA BABA Advocate for the Petitioners and of GP FOR SERVICES
I for the Respondent Nos.1 & 2 and of SRI K.SWARNA, Standing Counsel for
the Respondent No.3;
WP NO: 27086 OF 2024:
AND
ixp Thg State of #ndftra Prade§h, Ftep. toy its Prir¥Sipai SgcrStagy €o
Gavernmen€ F}Fiar!€g Be maritS Se#Fg{a#at ¥ctffgaPtidiS G^untur
Pradgsft § 3¥.
a. Tine SirE¥Ster @¥ TfBg§urieS &r!d &#asusntg, £#¥erHm§rst ®f Andtera
grrada§hS Eg.RES.FS?1 Sri j&njaFTe¥g ¥§ng£rS, tffP§S
Vjjayawifetiz* §¥i 45§* v
3* The Fthrg€ipai A## t asfifi§raiS A*S,
VIjffi¥aw&tia 5¥@ #$2
Respe ttal§nt§
Pati£itin unrier Article Z`26 9f thee
s£a**gd =r§ the afSti#vi* filed thsFewitltt ¥fae High ¥c*tir* RE=y
tee pr{®aSSd te €set*e a v¥rfes SrdEEr] Ci §recti®it par±icti!arl¥ senS in thS r¥aturFB 9f
Writ ¢F REavedamus *e€{arinS €fug ` a'i8 Sf Antihra Pratiesfr #j¢¥ii PgRSiSneFS
i9#4, as d]Sgall arbitrasry` As jt edess far reS£enatiSr±
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aSirig <*hEP SgmS Sy frolutinS i€ i¥§€ga}r arkei*rngS ifP#ti from
i*tiS ants ¥1 of the ifergstitt#ier* of isetiia*
±l# RIG: # a__F ¥S.¥.4:
i
Fefflan t£rtder ;Ss#ffilH,se ing? at eeP# is ffied prg}rirlg *ha¥+ in+ ¥beS
Eircem§tffinSSS £tafeds dlf* the affid iled jft s`ugrp®rt esp ¥fa5{ Pe{itiOrt, ¥he High
#ourt rai*¥ be p}Sa§~g# ice alir%ife the seSpSntisefttS ta §t&¥ £ha r©SevSrgr of
€ommif€©d #eifesjDn ises¥OFTd 1 i ¥gaFS SS rmSrithS b¥ refuntiinas €fte eems}#FtS
aellectEgti in gX¢ce§S, SinCee the PrinZ=iPai armSurtt witife in¥£reSr* has tseen
pe*itiQnerg ¥m i 3§ equal mSn±h}¥
it is p}ffia§eti ±es aSi8W the evrit PStitien ants P5!SS Sk3ch ®tfrgr Brd#rS aS this
Hon'fa!e £©urt may` edei£m fit arid PfSPer ir± the cffise atrd
irt the inigreS{ asf }'ust}c5, Per3ding riiSPOS`ai GF S Sn the Ff!g of
the High C:QlSrt,
idH
I
financial loss every month in pension, pending disposal of WP No. 26251 of
2024, on the file of the High Court.
The petition coming on for hearing, upon perusing the petition and the
affidavit filed in support thereof and the order of the High Court dated
/f
E=
15.ll.2024 & 03.12.2024 made herein and upon hearing the arguments of sri
Tagore Yadav Yaragorla, Advocate for the Petitioner, learned GP for Finance
& PIannIng for the Respondent Nos.1 to 4;
yyE NO: 26972 OF 2024J_
Betweg "
i. Anwar Ba`ig! S/a Da"oodBaig, Aged about ?0 years RJSD.No.22/3111,I
neachI§iPafroam, KrIShna Bistriet.
2, AbduI Salam* Sfe Late Karegm Aged aSout 67 years, JSsus{a¥ari Strgei,
Machavaram, Macrti}ipatnam! Krishna Dis{ric€.
3. Sultan Ahamedi Sfo, Late. Fakir Ahamgd Aged about 70 years€ F¥G
a.No.§f97, NoeruddinpeSaS Machj'ipatnam, Krishna District`
4. Md. Tahar. Sfo Late Nabj,!iAggd aboLIt §9 years, Rfo D.No.5/$6,
Nco"ddinpefa! Machilipatwam. Krishna Dis{nct`
5. .B®gat!'Subbarao! sfo Late Vertkaiah, Aged about ?4 ygarsS F#®
D. No.1 /20Sulll Kothibomma cer!ter, GIfdi¥ada, Krishrla District.
6. .Sk. Abdu' Bars, S/a Late Silar, Aged afrout 70 years, R/o D.No.22re£7,
pare;upefa, Machilipainam! Kri§hiia Di§thct.
?. JakkaChennakesavaS sfo [afe satyanarayana Aged about ?2 years,
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# EEnera] Department* Secretariat, ¥e}agifePu#i¥
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Sf S#hoS{ Eriu£a±icrl Dep3r±rmgntj
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th®rewith, the ffEgh CSuff may be pleased ¥a is§LSe &n
#r d|*rgS¥ionS mare par±icular!y One in tfig xpgittire Of
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ui¥tion} Rules, i $44 is u!tra¥ire§
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reG®¥EEry #f #gmmutgd portion of per*si®n S¥gr, tfrougfr tfr
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diSpSSa! Qf WP NcS`¥?fi$5 Qf £$2#! ®n the r±ie af thE§ High Cffuit.
a The petition coming on for ifeeaF¥ngf upon Perusing the
Petition and the affidavit filed in suppert thereof and the order of
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i= the High Court dated 28.ll.2024 a 03.12,2024 made herein
and upon hearing the arguments of sri pamarthy Rathnakar, /c4f
Advocate for the petitloners and GP for Services I for the
Respondents;
WP NO: 27470 OF 2024:
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3. Tfroe
M.a.RQadS ife¥§m®rPe£a, VI£ffi¥g!wffida, 52$8#2i NTR
DiS±rig€, lAndhra Prade§h.
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g3ffiCg €BT##3J fiai}Way C®I®n¥* Kadg¥p#, Kg*tiaprg± Dg*
S. BIstriSt TrE>a§ury Cffic©rS Sri Saftya Sat Bjs¥ric:t Di*€ri€£
Treasury SffigS {BTAG}t
Sb DSstriSt Treasury C}ffi€gfi.;=¥ArtantaSur BiStri€tI Dtstrict
TresSusr¥ Sffiee {BTAO}! £#llecforate CGimPieX* AFianSagr,ur
TSvun gind B€.
7& Bistrfct Treasury effigsry BistriS±
TreRESury #ffies {BTAS}€ Nandy&la,
C*ffiSgr, Cfr±'#c" BisSri£t, D+£strict
rsffies {EiTrfeO}, #hiifegr, #fritieer E±iS¥r!®c±*
a I t I tqtrurSJ¥] =b*]
Pgliti®gl tirtrder j&rdicle€^;.;E2S of theo £#n§titutiSn Bf i
Pra¥ing that in the cireum Ses< sts±eti §r¥ the affiriavi{
e High Court may be plecaSgd to €s§LSe a dirScti#FT Gr
Srdsr, more particularly, Srte iIT the na±une of Writ ®f MandamussS
{a} declaring Fiu!e ig cSf AP #€¥i] PerSsjQnS €#OmmutaS}Bn}
Rules 19*#! ,¢n s® far as fijEing i5 ysffirs from the dagg Qf
reduction of pgnsiSn, in order {g¥ regtcSre the c#mmu±gd amount
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g#perise SS *fa£ rgiired §uspit*yeeees;
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asRESusnf Sf peasrS§iasr¥ ®ned ¥i ySffirg 3`
€i3S rmS#€frS,¥* b# whi#h prgriseti *hffi cffimrmtjieat grSfii©rs es¥
pen%iSft ies Sul!y FgasWgrgtiS aS 9s!'eeg#{! @rbitgrar¥i
i tifee r#§prSndS<ret§< tee rgfuri#
S its+SritfeS €i. Sg ffi#r!±tr§};
fft RES. * sogr #S&#:
FSefa+*£sse LlndSr Ses±i#n iSi eP# is tfrffiS iFng *fag
filigd iri SuPprgrrfe Sg the serife
pg!±#iasm* the HiSfu eeSasife mag foe gr{se!aseife Ses ti§reS± thS
SrialeFTtS nS± ¥S fREr*inSf reSOng©r o##mfifu¥Sck
ee #£¥i#eerier£§ ei¥tire Pfif¥Sigr#!
am#tin¥ with S% imifeITeSt &FSd ffiiSce in VieEN #¥ furfeheer SuffesFin#
reeurfeng finar3Sia[ iesSS etifSry mQreth i" PenSiSrgi peerlding
d€§p®sffi! #f WP Nt!.£¥47© Sf ±#K4! on thee fiisr eef the ENI#h £CSuri.
The petition coming on for hearing, upon peru sing the #
a Petition and the affidavit fIled in Support thereof and the Order Of
the High Court dated 28.ll.2024 & 03.12.2024 made herein JJ7
i= and upon hearing the arguments of Sri Bharat Babu.N, /
Advocate for the Petitioners and GP for Finance for the
Respondent Nos.1 to 8;
WP.No.27483 of 2024
B8ftySe a :
A sRin®*cash%nnan=a=e%h* Aged about 7O ¥eersi
®ee. F¥etired School Assistant,
Rfe. Repudi ColonyI
pirangipuram, Gunfur Distnct
ppo Not,1831791/§P! CFMS REo.8#2127Q8.
a ANieEdmambao#%is _* Retire.dl _S_c_+_oQ_lnri#_a_&=tant'
FUG D.No 95Z51324, Ankamma Nagar, 2nd iar!e,
coltect®ra{e, GLfntur District.
ppo #o: 18rty328g2JSPS CFMS i€o: 8,$2i4@35I
3 £;Je3:as;oPua{b?ui §:S=rsp,raakcac:aRme'tired SGheel tsistant,
F¥o. Thimmapuram, Yedlapadu Mandal, Pa{flradu DistrecL
pro N®: 18®32823JSP, CFRE§ No: 882i3$48.
4 3;£aaTbgupth7aOn;:;a/,Q6Jco:iaRPePti:fed school Asslstantl
FUG. H.NQ`229rd81 I 8& Lane,
Bilar&tpet. Amaravath'[ Road, Guntur District.
gpo N®: 18fl32B35JSP, CFRES No: 30213?34.
5 Afge¥dF:b:asuwtaf£ yReaaois?;a;c¥EsehtTraegusrichhy:ol Assi§tattt,
R/a. D.No 952513i3, KMR Resider€ey, 2nd Lane]
Ankmnagar, Guntur Di§trict*
ppo No: 18g285?5/SPi CFMS No: 88288563.
6' £gJeodjaapbpoau'tS?/QOy:aa¥?nonc3€: Retired rained Graduate Teacher,
Rjo. D.No. 126, Smart City {DNDL},
opp. Hosanna Manclir, Nallapadui Guntur E}istrict.
pps No: 18032707/SP, CFMS No: 8$213B4S.
7. A. Ramesh, S/o. Dhana Raju,
@ 2otrLLZL*\ u
Aged about 71 years, Occ: Ftetired LFL HM,
R/o. D.No 12222/1, Vaddavalli,
Sattenapalli, Palnadu District.
PPO No: 18031082/SP, CFMS No: 80211896.
8. Y. Vinay Prakash Kumar, S/o. Prakasam,
Aged about 71 years, Occ: Retired School Assistant,
FVo D.No 692/5, Ambedkar Road, Nagarjuna Nagar,
SattenapaIIi, Palnadu District.
PPO No: 18031347/SP, CFMS No: 80212266.
9. S. Mrutyanjayurao, S/o. Venkataratnam,
Aged about 71 years, Occ: Retired School Assistant,
FVo. D.No. 6568, 8th Ward, SattenapaIIi,Palnadu District.
PPO No: 18031275/SP, CFMS No: 80212168.
10. G. John SundarSingh, S/o. Sadanandam,
Aged about 7O years, Occ: Retired Executive Engineer,
R/o. D.No.692/2, Ambedkar Road,
Near Shalom Church, Sattenaplli, Palnadu District.
ppo No: 18033068,§P, CFMS rdo: 80214290.
ll. N. Vasu Chand, S/o. Koteswara Rao,
Aged about 69 years, Occ: Retired School Assistant,
R/o. D.No 1123/A, Narnepadu Post, Muppalla MandaI,
Palnadu District , AP.
PPO No: 18034197/SP, CFMS No: 80215517.
12. B. Vijaya Kumari, W/o. 'Sayanarayana,
Aged about 70 years, Occ: Retired GR 1, Hindi Pandit,
R/o. H.No.14105, Near Brahamgari Temple,
Vaddavalli, Sattenapalli, Palnadu District
PPO No: 18033444/SP, CFMS No: 80214760.
13. D. Malleswara Rao, S/o. Bollaiah,
Aged about 69 years, Occ: Retired Junior Lecturer,
R/o. D.No. 4299, Palavenkayamma Bazar,
Sattenapalli, Palnadu District.
PPO No: 18032933/sp, CFMS No: 80214266.
14. SK. Mahaboob, S/o. lmamSaheb,
Aged about 71 years, Occ: Retired GR ll, Hindi Pandit
FVo 1155, Main Road, SC Colony, Main Area, Bethapudi,
Phirangipuram (M), Guntur District.
ppo No 1803176Fp, CFMS No 80212690
a q®g
15. Ref ngenkafeStfirariu, SjB. Srfefaa}aihS
fro _|!__
ifeggd
I `S=__ r#bDut 72 years,
FerS+ H`REoQ 32, 'K®rraPaSL£ ap`ilgggl .T
durty MasdalS GL£F=`Susg
:i irus$459jsePS gFRE¥ EN#:
1fafa Fia®4` §fa# Na#SSREfa Rac!.
ed SS#ust ?2 ¥@ars, G#c: g¥g§fBd SchS®! ife§iSfarS{,
Ftlo`
SgS&gEItape{lt i
Red: g®Z1#
#pS RIG: *&*®3i
1f. ue.Pra ®* SI&. i& ,_}
gag±§Bed SR a. Tglugu Pai¥stI*,
R/aHN# 2¥ 8/1 3! Sur¥SS#usg!i ¥a&rfe §tr8S{S
SatgSnapg*tli , pa{nadu DSs£riS{
pp# ng®= 1SS£2333fSH# g¥RES RES: 8$2# 33§&.
18. #H* ¥©nkgtedri±
€_. ISfee.
__ S&Sda¥&h!
?i ¥@Srs, SSS: Raifered H®ad REast8¥*
JuL g I ¥\.+L*r++F __
S. 255~25€ #utSaVaci g{rge{r
kl E=a!rraal
Satigrtagra¥IiS B®fa+Snd
is®: g8$138S**
gdI a[bSut
I;iae|erlr~ ?S
' ~ yg&rst
,
RErs r}.N# 23rf§*aar§B ~ K&mtsS}a Bavi Strg£e£,
Sas#eng¥pgtll}t paina#as BQSstri8±.
ppe seca: 1ae*G3£8?DfSP* £FRES RIG: $8£¥$9S?.
20. B, Srmgaram€ Sfo¢ RamSSasar&raS,
Aged #drSde Ti ySar§S C5#S: Rg{ired A.E~C!S
garB ES.N# if3tsi8S Saiips¥B.
g&REer¥aPg", PainadL£ E}Estfi€%.
pps se^®'l qS®3iilarSFP5 gFRE§ RE®: SSZq*9#?8
¥i. K* Ranga RetidyT Sife. ¥emkatS Redtiy*
Aged abSut ?a ysarsF C}cS: Rg{ired PIE.I
F#S. D`NS. 4~8~2, NS®r Firoz RAartdir`
Satt#riaxpat}ifp&inadL£ E}is{rigt.
PFS N®: i8B3&343f§P! SFRE§ M®: 8$21§55#.
ro@Cq) u
22. P. Ramakotaiah, S/o. Chennaiah,
Aged about 71 years, OCc: Retired Junior Veterinery Officer ,
R/o. D.No.O104139, Ranga Colony,
Sattenaplli, Palnadu District.
PPO No: 18031715/SP, CFMS No: 80212875.
23. P. Subbarao, S/o. Venkaiah,
Aged about 70 years, Occ: Retired LFL HM,
R/o. Lakshmi Puram, Gudipudi Post,
Sattenapalli, Palnadu District.
PPO No: 18032609/SP, CFMS No: 80213842.
24. K. Radha Krishna Murthy, S/o. NagamaIIeswara Rao,
Aged about 73 years, Occ: Retired GR 1, Telugu Pandit,
R/o. H.No. 51325, Nagarjuna Nagar,
Near Buddha Statue, Sattenapalli, Palnadu District
ppo No: 18029271/SP, CFMS No: 80207693.
25. D. Koteswara Rao, S/o.Atchaiah,
Aged about 70 years, Occ: Retired Selection Grade Lecturer,
R/a. D.No.10281LJ1.J1, Park` Boa_di
Sattenaplli, Palnadu District.
ppo No: 18033720/SP, CFMS No: 80214990g
26. G. Premaleela, S/o. Vasantha Rao,
Aged about 72 years, Occ: Retired HM,
R/o. D. No.ll114, Boya Colony, Near Ramalayam,
Sattenapalli, Palnadu District.
ppo No.18030691/SP, CFMS No: 80211444.
27. M. Venkata Surya Rao, S/o. Suryanarayana,
Aged about 69 years, Occ: Retired Principal,
R/o. H.No. 692/3, Nagarjuna Nagar,
Sattenapalli, Palnadu District
ppo No: 18033891/SP, CFMS No: 80215175. Petitioners
And
1. The State ofAndhra Pradesh
Rep. by its Chief Secretary Secretariat, Velagapudi,
Guntur District, Andhra Pradesh 522 237
2. The State ofAndhra Pradesh,
Rep. by its Principal Secretary to Government,
Finance Department, Secretariat,
valagapudl , Gurfufstrlct, AIndhra Pradesh 522 237
2o9
a
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3. The Bifect~or of Trees#riSS a
sri JSnjaEfie¥a Toeeer$3 VIPSt }b¥BhimPath¥mS
vi}gyawada 521 45S,
4, The Pr€n#{pai #ee#urltant Gen8ralS A.Gt Gffiee, Ar&dhffi PfiB#egft, a?,
MB Fifea#r GquerrSorpela, Vija¥z¥wada » §2$8$2l
i *®Resapnden±§
ln th`S #fgtdax¥il ffle,of *fter#with,i tftS High gSult may
be p[easeri gS iesL£g Writ t±g c}rder mae i" the ne€urg Sf Wf%IT GF
pra[dg§h €€vi} Pen§iSn§
RE#WDAREtiS #et;iari{grg the FEu!g €8 Gf ArSditga
RutesS i©4rfe &s i}§ega!t arbitrary
erf cemmuisd p#rfu`#n fig
full pgFT§iSn On #eemS!etiSn Sf £5 ygarg of rgeeuery
the reassering ®f SQmmuSed PHriiSn "{ PgnS'ien iS tiVSr
with preseribgti interest rg{g in ¥i ¥§aFS SS months @ffid g®n=eqrierfe}¥ SgSL
J&rtig*g§ 1*S i6
aside thg §camg ]#¥ ItQitiir¥g itff aS i!ieggB!
and ±S Sf tine cSrtStitHtion Sf trSdia gS ngelE ai§ &ex the g#t3und that the &amS tS
xcaus§ng undue ertfichmgra§ of thg Sifete at SItg asst of Pgn§iSn8f inS it alg#
b8 aShiavgd
dSes n#t have any raffiSg¥al Objeati
and eeFisequent!¥ ±e Pay tfaS fLjlt Per!SiC!rs t# the PetitjBnerS and rofuft# usa
m"nt grtiti@HeF§ g*[Qng With aeP¥liC;E*SI* irfe£rsS§;
ifexp;I f SE ¥g¥L±
pdiition und@f SgStit,n 18* £Pg ig filed PFE£Yittg tha¥ in the
#*frerms€afless stated itt the &ffidg±¥it f¥!as ir% §uppSrt
H®!gh Sotir± may be P!ffa§ed t® direct thee re§P#rtdentg not
Senmrs€gd pSr±i®n a,i EleJt§iSn in Vie" di tfaS PgtitiSnerSS r@PaymSfi{ of Sn#fe
pr€nS€p&t amouftt veitft 80;a irttereS{ arid a[SS in ViSur Of further Suffering reSuITi#g
finartcdlai I@es every month in pet`Si®ni Pendir¥g d'lSPOse€ of WP`No,2¥#$3 Qf
2®£#* on the fi±ie Sf the High G©uri,
#n ftegring Sfte esngtiFTSen¥S #f Srgq Egtfaga
Peddsnm8£ rfuduecate ifer tifee r¥grs gnat Sp ifer Ser¥ieeS I ifef €hB giv#
tsegpSr¥deFttg;
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gretsti#n untigEr ArtiS!e of the cori8¥ifu¥iSn ®f hadia #rayjng th3€ irf ike
§€retimStanees stated in ELe affiriatyi€ #}©ri thergWitht thg Higfro Sougt mff¥ fee
in €hS nEbeFe
pteasgc{ tc* issue #R Gr:tier, Writ Sr direCtien3
of wRiT SF ouanlHENuS dec!aFing that Rule *8 Sf Andhra PraEdesin g±¥i]
for re§tofa#C,tt
fff ¥um pgr¥si#n ®tt eermgrleti©n Sf i§ ¥eas #f geen¥er¥ S¥ cammLife# PS"#n Qf
®f sSmmutegS pSffien ®f P%yt}§i§ft is ti#Sr
ngitife prgs£ribgd inter&st ra€re in ll ¥e&rs O§ mSJtth§ Slid ±ifeS aS!jen S¥
psesp&vedgntS reBSngny S¥ gSr#m#t;is POffiOn ef per[Sigm g#en thGngit SftS
greenvedng Sf commuted p®tlfon of p£&§gen is S¥gr w€th prgsS#bed ir§gerest
rats ag*d fiS€ rStainirtg 15 ¥#&rs SSf rgSteratiSfi of #Ommu!gd VaILie S£ Pension
gft§r adopting the eemmuteifeors Tasb]g3 by ittcrgraSing SfeS Rate xpf iff€e#est frSm
4.75®#S {S §gf® per ar,Ftuffi Vid# 8ayM&N+a.1S#, ataSSd QS.0S+2$1S iS i!}e^g&I
arfeitrffry and ng§#iati¥e of Ariic§es ldy E*rid 2i c¥f ifee
n®£ %S ifer±hgF F#ee¥er CSasmL£teed PSr##rt
#f perS§iesrS '{r} ¥ig# grf tits petitiSfis>FS rgPa¥mSH±
B percentage iutere§t and a!se in ¥Seur Qf further §uiferifig r#eurring fir§an#ia]
iesS E*¥®ny m#fittr ir& FeriSiSn @fi S direof aste
gxessg @rltqLjft± of $9mmLJ±ed 8n tit Pgr!§icSr! rSso¥ered fSSrm ass
pE}tjtiengrS fiFt5m # 3#as insfa«mgn* SinSg ffifii Pri#SjPa}
installneeftts {tse[#
be%H reeexpeFed from tfae PeENt¥nsr§ 'm
FA rqS: i SF =8£¢*.
pSti±ig*n ufi#gr Sged®tS i5¢ CPG ¥se fi[ect Pr¥y`!ng that ire ihg
ciREum§fanSg£ §[ated *!g¥ the #ffiria¥`t€ filed iFT SuPP®rt set
High C#ur£ may be P}eSSS# ±# direei thS respondents not tS fur*beer rg€O"
of Fign§i@H in ayieav Og the F,eifet'lSr¥erS rePaymerit Q¥ erttirS
p"re£ipa{ amQusnS With g®/a interest arid also i" view Of further Suffer5r[g re##rring
#n&nSia] !GSS eWer¥ mCSJ¥th in P§nSiSn{ Pending ti{SP®Sal Qf WP N®*2754£ ®f
20Z¢j art ifee fits Sf thg High G#urt.
Thee pettti#n coming Qn for heaf¥ngf upon PertsSing the PetiSiQu and the
affidavit filed in SL{PpeOft thefSQf gad the Order Qf the High C®tsn dated
ugi5
`€.
_______ _ 'EL
28.ll.2024 & 03.12.2024 made herein and upon hearing the arguments of sri
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EPd:umcaa:lhoyn fRo:thtnh:ka:'es:o::o:ceantte NfoO: 1th: 6Pet:t:odne:sp af:rd F:nPan:oer i:rchtohoeI ,/
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Respondent Nos.2 & 5 and GP for General Administration for the Respondent
No.3 and Smt.K.Swarna Seshu, Standing counsel for the Respondent No.4,I
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ieev#mQfPe±#i ¥{jg!¥aWa#a, 52$8#3± NTR Bistn+£t! Antiitra Praalesh.
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pggiasort LlrldSr A#icle 22g Sf the #oristittit€on of !ri#ia pr#ysng thai in th#
Siroumstartcas sfafed in the affida¥it f§Ieal therewi±h3 thS High CSurt m&¥ be`
p'ga§gti nag bg piEEa§ed ts iSSase a direSSjSn Sr Qrdgr, mSrg Par£ienieriy$ 0»g i«
atusra of writ of REgntramtis,
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iH SS far 'as fiXirtg 1§ ¥gars from thE date Of reductiSrt Of Pen#iag¥S ilt ®rd£r tS
res*Sre the 3OrmmLStSd amC!tirtt Sf Pg!nSiSn, a§ il!SSa±, aife£Srar¥f 5mpsoperI
ff i sc;ri rein a#tye f violative Bf Artir:ie 1,4 ar¥d lg Gf ties
G#nSti{ugic¥rS of lg,edia ffig¥al am®usiliS to tiftjuSt er3r!Chmgr¥t a{ Sifee S%P©nS® Sg ti3S
{ke,i beS{arir¥g the aSti#n c,i the respenden*s ifi
arriHLfn± of PE¥nBi#n be¥Cmd 1 i ¥eaFS 3 mc,rithsE {i35 mSn{hs}! ts¥ urhich peried
pcSrti®rt SS pertSi#rl iS fu'{y re#evered+ aS il}E§g#I, &rbifefy5
=rtd unreE*SOnabie,
{e¥ anal SBH§equerE{ly to direct the rSSPnrtd3n±§ t# refund thes gaeesas
am®Lin¥ $7f #Gunmuted PSrtien of #ertSi#rl feSffifgreti from the PgtffienesrS
beyond ii years 3 m#nths {135 months};
ljk RTS: 1 CF 2G£4:
pesti#®rt unti©r §gctien i5i #Pr= is filed pra¥irig tfra¥
gircumstarEeeS St&<t§d in the affidavit fi!gd in suppc§Ft of the WFf#t PetitiQn, th#
High Court may bs pSe@§eti t# dir6Et tfte re§P®nd#utS nat tS fur*hE3f r§CB¥eF
c#mmuSed p#riiSn ef peltSit2n in View of the Petiti#ngr!S
with 8¢J:a interSSt aitd a]SQ ir, ViSW O¥ furihesr Suifering
recurring finanSial ]Sss EEVery month in PSnSiBflS Peildifig diSPO§gl of
wp RES.27SS# ®f 2tiZqS ®n the fi!s Sf the High SQurtu
The petjtI'On coming on for hearl'ng, upon perusing the petitIOn and the
\ affidavI't filed jn support thereof and the order of the Hlgh court dated
28.ll.2024 & 03.12.2024 made herein and upon hearI'ng the arguments of sri
Bharat Babu.N, Advocate for the pefitinnare QnH rn I IllI
petI'tiOners and GP for Finance for the
Respondents,
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z¢ The EEirE5Cter ®¥ Trea5tjf
ttd &gaeurksS GSvernrrlent C5g Andhfa
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M3ngalagiS, AF 5Z2
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pfakasan Bigtr'tct reaSur¥ offtee
4* Sistrict
{t3T*Q}1 gife Sngtilg ! . . i Ftes¥®so tieexts
p8ti#Sn under AffiSIe 2a6 ®f ife§ gSnSti&rs<tiOn S¥ lttdi# grfa¥`ing that iH thS
cir#HmgfaneeS Stated in th# #ffid#vi€ #te# ffigreeri±h, ELe HJlSh SS#ti may bS
pieSsed gr'gas8d to~S;§u8 a direGtiOtt fir Srifegi mSrS perfeeded¥t Sne tn the
H stu rffi
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{a}
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in §S far E#§ fixing i 5 ¥e3rS ¥rSm the d&tg asf retiuedStt Sf perSSiS#, in esydgf tO
*~S§tere the semmlljted agflaun{ #T BenSrferi! ag i!lt£ga!t arfej§rgry! irrsgrrogrert
dischminE£tiVe,S L!mreaSOrtab'e. irratiSrta!± ViGl8€jVg Sf #rtiCie i# and iS Qf the
njlfS± enriCifemgnt at tire g#PenSe of the
const§tLt&ien of !mdiZE a"d amSuft
the esmmi£ied
{ng
\+ de#Iariltg the #ctian Qf the F#8pefideii±S in FeeyS¥g*!ng
amount of per!s3#n bg¥#nd ll ¥SSr§ 3€m®nth§ {135 mor¥thS}, by who,#fa peFiSd
the aemmLjSeti Pt*ff*ltrB of PenS}¢n i§ fHl!¥ resQveFed, aS iit5gaif 5Fts§trar¥I
dis€rimir!ati#e,
\r r and Senssqu#nfty t# d'!rect ¥tre regpSntientS to grefurtd the
f#)
amQ#ng of G¢mmusted perfien of PenslSn rgSS¥S¥Sti fr#m the Pet7ttiSnerS
beyond 1 * ¥earS> 3 men¥ttS {135 m®nthS};
ffled grfg*yi#g tha!t iR the
PESfltian under secty[Gn 1§iS #PG i§
cirgum§tanee§ stated }n the affidavit Filed |m SexPPan ®f the
H`lgft C®urf may toe PISaSed iO direS€ the rg§POndgfttS nC,{ tO furihSr reSS¥er
cc,mmuted pc!rtiQn of Pension 'ln Vie" of tbS pe#tiC>flEr'S ffePayment of entirS
principal amSun¥ "ith 8Oj'S interest and alSS in vie" of fur±her Suffering
EEEEEE
recumng financial loss every month In Pension, pendI'ng disposal of
ii= i= wp No.27618 of 2024, on the file of the High Court.
The petIlion COmI'ng On for hearing, upon perusing the petitIOn and the
affidavit filed ,'n support thereof and the order of the High Court dated
28.ll.2024 & 03.12.2024 made herein and upon hearing the arguments of sri
Bharat Babu.N Advocate for the petI'tlOners and GP for F[nance for the
Respondents,I
Eq2|MgE2Z637 of 2024:
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¥#} d@G}5gP§seg RseFS ¥S SE dip F*#ias ¥Sffi±
tn s¢ far a[§ fi€#}ng i¥ fr#ffi #ire da£
restore the etmmLj±e* #mSaefit Sg peseSienJ aS il!%gffi!3 arbi{ffingS ir#Praperg
digen*REnathaS uf¥Fe#8r£nffitr}g* irrg§iSnaj£ VjS}fitiftyg Sf A#RES it# ag¥& iS g§f tfaes
CSnsE€iast§ffn 6# !nctjse a[nd amneuents tvs
re€iFed £mPlnyaeS
fife3 als!#!aring thg aatien of thee rESSpeg§rign*§ in f{ffienuerfrog ±*e #QREITtutS#
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tfaS #©rmmutgd pcriieae Sf peng£Gif y ias fuii¥ #easVgreat¥ #S i&gggatS ffirhitREry!
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S®mrmutst pSasori fff #en§§Srl ire ¥igW Qg Sifee peti'&ienerS rSpa}m»tSn£ S{ ©n*ine
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Fg€tiwing fiifar,#§£i 3f the @&e¥e
\#rit S®{]Jtitir¥ anti pass §uch` p£ndirig dii£p#sae§ Bf WP REcS. 27$37 Sf 2#2S{ Sffi
tfueefi!@ ®f tfte High CEiurfe`
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The petition coming on for hearing, upon perusing the Petition and the
:g'::v;to2fiie: :n31S2uP;P;O;4l :haedreeOhferae:nd atnhde u::dne:eOafrI:hgetheT Ia:rhguCmoeunis do:tse: /A
Bharat Babu.N, Advocate for the Petitioners and GP for Finance for the
Respondents;
WP.No.27703 of 2024:
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A.G.Office, M.G.Road, Governorpeta, VIjayawada, 520002, NTR District,
Andhra Pradesh
4.District Treasury Officer, Srikakulam District, District Treasury office (DTAO),
At Srikakulam, Srikakulam District.
...Respondents
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 may be pleased to issue a direction or order, more particularly, one in
the nature of writ of Mandamus,
(a) declaring Rule 18 of AP Civil Pensions (Commutation) Rules 1944,
in so far as fixing 15 years from the date of reduction of pension, in order to
restore the commuted amount of pension, as illegal, arbitrary, improper,
discriminative, unreasonable, irrational, violative of Article 14 and 16 of the
Constitution of India and amounts to unjust enrichment at the expense Of the
retired employees.
(b) declaring the action of the respondents in recovering the commuted
amount of pension beyond ll years 3 months (135 months), by which period
the commuted portion of pension is fully recovered, as illegal, arbitrary,
discriminative, irrational and unreasonable.
(c) and consequently to direct the respondents to refund the excess
amount of commuted portion of pension recovered from the petitioners
beyond ll years 3 months (135 months);
[ANO: 1 OF2024:
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the writ petition, the
High Court may be pleased to direct the respondents not to further recover
commuted portion of pension in view of the petitioners repayment of entire
Principal amount with 8O/o interest and also in view of further suffering
recurring financial loss every month in pension, pending disposal of
WP No.27703 of 2024, on the file of the High Court.
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The petition coming on for hearIng, upon Perusing the PetI'tiOn and the
affidavit filed I'n Support thereof and the order of t`he High Court dated
EI[]]
28.ll.2024 & O3.12.2024 made herein and upon hearing the arguments of sri
Bharat Babu.N, Advocate for the petitioners and GP for Finance for the
Respondents;
WP.No.27718 of 2024:
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a writ or dire#€ign mere partit=uSafly orle in the rtature ®f Writ #f ana#diamus dedsrir!g the Ru}e
iB of ArsdltFa Pradesb Civil P§n§{v3nS €S®mmufatiSn} Rule§* qRE4 a.a i{ingal, arbitsry aS ii
ProVitieS f#f reStefatiOre Sf fuf{ pension Sn Sorggp!gtias #f ¥5 years Sf reae¥gry Sf commuted
PHrti#n Bf Per!§iEN g*Stl though the jg o¥er wi§ke
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of haEia as
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achieved and CensequSnt±ys to pay the fu# pen£i®r*
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$2ae?1$1, 2,) 22an81§$2g§P ar!ti $2$265?? 23} 19ng2a5SS»SP and $58#i±g 235 2O
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$1$618~SF anti Si#2St12, 2S} 23ueli96#fu8P and £2S{§tcaf 3S} 24$1i898«SP ¥f,a
22$21g#S, 31) £#Si ig34*SP and ¢$ 32} #asliSg?TSP and £20=i£4®! 3S} i8
$3£Z39SP and 8§as7F8#, as} 14 iSP gnu i2$3§17£! $5} 1fySiS783~SP gEnct
12S£48S¢ $8} iseaRE33S`P and O5exi5Z€ 37gi§~ SZa*SgngP ar!S B5ee3742 38} i9~
$2##g§€sp and 8gS#Si 5 g!ENg i#fflife Sfre appfieas'ff ,~n€grest;
i #E_ arm:
Pe€i#,©n under seE=£iO# 151 CPG ]¢§ fileal praying that in §he
S§r€umstat¥SB§ Sfa&ed in £hg affi#a¥it filed in suSport Qf thee exfit pet,tiSn* the
High frouff may be pfeasect to direct ttr§ regponder!ts to refund tits eex£e¥§
&m#uft€ of CtEmmusted PSrtiSn c*f p8n§iGn reCflVSrgd frC,m tfae pe{i±!ortefis SrSm
i 3ti£ft insfa][mer,S, Since the principal am®uni with ir*terest has been r§SGVer#d
frortt the petition8rS in 135 equa} mc,nth'y instglmeft{S itseff, p5f,ding dispGSai
of "P NS.3<7718 of £#24l #n the ftie^Sf the High Court.
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The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the order of the High Court dated
28.ll.2024 & 03.12.2024 made herein and upon hearing the arguments of Sri
G.V.S.Ganesh, Advocate for the Petitioners and GP for Finance Department
for the Respondents;
WP.No.27772 of 2024:
Between :
1. V.L.Narasimha Rao, S/o WR Sastry (Late), Aged about 72 years Occ
Retired Professor, Dept, of Anthropology, Andhra University,
Visakhapatnam, PPO 4867, PPO ID 1000500759 R/o F103, Aparna
Hill Park Lake Breeze, Gangaram, Chanda Nagar, Hyderabad 500050.
2. Ch. Bapuharanath, S/o Anjaneyulu, Aged about 71 years Occ Retired
Professor, Andhra University, Visakhapatnam, PPO 5051, PPO ID
1000502002 R/o 502, V L N Paradise, 292, Manchukonda Layout,
Yendada, Visakhapatnam 530045
3. S.V Krishna Murthy, S/o Krishnaiah, Aged about 72 years Occ Retired
Assistant Registrar, PPO 4522, PPO ID 1000499405 R/o 1518,
Sector1, MVP Colony, Visakhapatnam530057
4. R. Sambasiva Rao, S/o Dasaradha Ramaiah (Late), Aged about 74
years Occ Retired Professor, PPO 4711, PPO ID 1000499742, R/o LIG
140, 45119/2, Lawsons Bay Colony, Visakhapatnam 530017.
5. B. Kishore, S/o Prakasam (Late), Aged about lA years Occ Retired
Professor, PPO 4654, PPO ID 1000557099, R/o D. No. 647, Ravindra
Nagar, Old Dairyfarm, Visakhapatnam.
6. E. Viswanadha Reddy, S/o Muniswamy Reddy, Aged about 74 years
Occ Retl'red Professor, PPO 4698, PPO ID 1000501743, R/o C002,
Casa AnsaI Apartments, Bannerghatta Raod, 3rd Phase, J.P Nagar
Bangalore 560078.
7. V.C Sudheer, S/o Deva Parasd, Aged about 73 years Occ Retired
Professor, PPO 4704, PPO ID 1000499790, R/o G2, Ramaiah Archade,
P.M Palem, Visakhapatnam530041
a 2;iZ€
8. J.V.K.V Pandit, S/o J.A. N Murthy, Aged about 71 years Occ Retired
professor, ppo 5204, PPO ID 1001032245, R/o 3215, Gangaraju
Nagar, Kakinada, East Godavari District 533005.
9. G. M. Darsan, S/o Luther, Aged about 74 years Occ Retired Professor,
ppo 4960, PPO ID 1002226319, R/o Flat No. 202, Sector 12, MVP
Colony, Visakhapatnam 530017
10. M. Laskhmipathi Raju, S/o Satyanarayana Raju, Aged about 71
years, occ Retired Professor, PPO 5187, PPO ID 1000738902, R/o D.
No. 93991/2, Near HDFC Bank, Opp Bhupathi Villa, Visalakshi Nagar,
Visakhapatnam 53004.
ll. R. Kameswara Rao, S/o. Veeraiah, Aged about 75 Years, Occ
Ret'lred Professor, PPO 4672, PPO ID 1000501780, R/o. D. No. 54
137, Seethammadhara, Visakhapatnam 530013
12. N. Sarada Mani, D/o. Gopaia Reddy, Aged about 73 Years, Occ
Retired Professor, PPO 4789, PPO iD 1001029959, R/o. 61910/1,
East Point Colony, Chinna Waltair, Visakhapatnam 530017.
13. M.V. N. Sarma, S/o. Venkata Sivarama Murthy, Aged about 71
years, occ Retired ProfessorAN University, PPO 80103, PPO ID
1000237220, R/o. 3172, Goginenivari Street, Machavaram
Vijayawada 520004. NTR District.
14. V.V. Lakshmi Narasimha Rao, S/o. V. Satyanarayana, Aged
about 72 Years, Occ Retired. ProfessorAN University, Pension No TS
97 R/o.163413, Mallampalli Street, Rustumbada, Narsapur 534275
15. KoIIuru Samba Siva Tilak, S/o. China Hanumantha Rao, Aged
about 73 Years, Occ Retired Lecturer AN University, Pension No TS
93 R/o. 54166/4, T1 Siru Plaza, Siva Rama Raju Street, Loyola
Gardens, Vijayawada520 008
...Petitioners
AND
1. The State of Andhra Pradesh, Rep. by its Chief Secretary Secretariat,
Velagapudi, Guntur District Andhra Pradesh 522 237
u cLf7
2. The State of Andhra Pradesh, Rep. by its Principal Secretary to
Government, Finance Department, Secretariat, Velagapudi, Guntur
District, Andhra Pradesh 522 237.
3. The Director of Treasuries and Accounts, Government of Andhra
Pradesh D.No.757, Sri Anjaneya Towers, VTPS, lbrahimpatnam,
Vijayawada 521456.
4. The Principal Accountant General A.G. Office, Andhra Pradesh 27, MG
Road, Governorpeta, Vijayawada 520002
5. Andhra University, Rep By its Registrar, Andhra University,
Visakhapatnam, A.P
6. Acharya Nagarjuna University, Rep By its Registrar, Acharya Nagarjuna
University, Nambur, Guntur District, A.P
...Respondents
Petition under Article 226 of the ConstI'tutiOn Of India Praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue a writ or direction more particularly one in the nature of Writ
of Mandamus declaring the Rule 18 of Andhra Pradesh Civil Pensions
(Commutation) Rules,1944 as illegal, arbitrary as it provides for restoration of
full pension on completion of 15 years of recovery of commuted portion of
pension even though the recovering of Commuted Portion of Pension is over
with prescribed interest rate in ll years 03 months and consequently set
aside the same by holding it as illegal, arbitrary and violative of Article 14,16
and 21 of Constitution of India as well as on the ground that the same is
causing undue enrichment of the State at the cost of pensioner and it also
does not have any rational objective and intelligible differentia to be achieved
and consequently to pay the full pension to the petitioners and refund the
excess to all the Petitioners, i.e., 1) 4867 and 1000500759, 2) 5051 and
1000502002, 3) 4522 and 1000499405, 4) 4711 and 1000499742, 5) 4654
and 1000557099, 6) 4698 and 1000501743, 7) 4704 and 1000499790, 8)
52O4 and 1001032245, 9) 4960 and 1002226319,10) 5187 and 1000738902,
a RE iiE
ll) 4672 and 1000501780 12) 4789 and 1001029959, 13) 80103 and
1000237220,14) TS97 and 14) TS93 along with the applicable interest;
lANO: 1 OF2024:
Petition under Section 151 CPC is filed praying that in the
circumstances stated l'n the affidavit filed in support of the writ petition, the
High Court may be pleased to direct the respondents not to further recover
Commuted Portion of Pension in view of the petitioner's repayment of entire
principal amount with 8yo interest and also in view of further suffering recurring
financial loss every month in pension, pending disposal of WP No.27772 of
2024, on the file of the High Court.
lA NO: 2 OF 2024:
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the writ petition, the
High Court may be pleased to direct the respondents to refund the excess
amount of Commuted Portion of Pension recovered from the petitioners from
136th insta][ment, since the principal amount with interest has been recovered
from the petitioners in 135 equal monthly installments itself, pending disposal
of WP No.27772 of 2024, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the order of the High Court dated
28.ll.2024 & O3.12.2024 made herein and upon hearing the arguments of Sri
G.V.S.Ganesh, Advocate for the Petitioners and GP for Finance Department
for the Respondent Nos.1 to 4 and Sri V.Sai Kumar, Standing Counsel for the
Respondent No.5 and Sri Narra Srinivasa Rao, Standing Counsel for the
Respondent No.6;
¢.7 7
)
a /FF.`
28rZ
U,,,i. E=
1. The State ofAndhra Pradesh
Rep. b¥ i{§ Chief Secretary Secretariat, Velagapudit
Gun fur District, Andhra Pradesh 522 237
2. The State offudhra pradesh!
Rep. by its Pn+ncipal Secretary to Goverriment,
Finance Department, Secretariat,
Ve!agapudi, Guntur District] Aridhra Pradesri 522 237.
3. The Director of Treasuries &Aceounis,
Go¥emment ofAndhra Prade'sh
D. No.757, Sri Anjaneya Towers,
VIPS3 !brahimPatnam, Vija¥a\^rada 521 456.
4. The Principa[Accounfan{ GJeneral
A.G. CREeel Andhra Pradesh, 2?, MG Road,
Govem®rpefa, VIjayENada. 520002. RespoTrde5Its
_ _
Petition undelr Article 226 of the ConstitL'tiOn Of India Pra\J',ing that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue Writ or Order more in the nature of WRIT OF MANDAMUS
declaring the Rule 18 ofAndhra Pradesh Civil Pensions (Commutation) Rules,
1944 as illegal, arbitrary as it provides for restoration of full pension on
completion of 15 years of recovery of commuted portion of pension even
though the recovering of Commuted Portion of Pension is over with prescribed
interest rate in ll years 03 months and consequently set asl'de the same by
holding it as illegal arbitrary, and violative of Articles 14, 16 and 21 of the
Constitution of India as well as on the ground that the same is causing undue
enrichment of the State at the cost of pensioner and it also does not have any
rational objective and to be achieved and consequently to pay the full pension
to the petitioners and refund the excess amount recovered to all the
petitioners along with applicable interest;
c' Ea'
. I.. ..,.
ztryJtry
lANO: 1 OF2024:
Petition under Section 151 CPC is filed praying that in the
circumstances stated jn the affidavit filed in support of the writ petition, the
High Court may be pleased to direct the respondents not to further recover
Commuted Portion of Pension in view of the petitioners' repayment of entire
principal amount with 8yo interest and also in view of further suffering recurring
financial loss every month in pension, pending disposal of WP No.27818 of
2024, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the order of the High Court dated
28.ll.2024 & 03.12.2024 made herein and upon hearing the arguments of Sri
Eadara Peddanna, Advocate for the Petitioners and GP for Service for the
Respondent Nos.1 & 2;
WP NO: 27820 OF 2024:
Betwee n :
1. T.Babi Reddy, s/o Late Chenna Reddy Aged about 71 years, Occ
Retired Lecturer R/oH.No Plot No 28/114B, 2nd Cross, Sri
Venkateswara Nagar,Kalyandurg Road, Ananthapur515005 Lr No
PAG(Aand E)/AP/P17/I/B808/SP1044/201301/6242, Dt28.2.2013,
PPO No 13019516/SP
2. Somanath.B, s/o Masthanappa.B Aged about 72 years, Occ Retired
Lecturer R/oH.No6112871,Lakshmi Nagar, Ananthapur515004 File
NoP8/I/S3712/SP651/201003 Dt 23.03.2010, PPO No13015929/SP
3. Suryananarayana K, S/o K Chanchanna Aged about 71 years, Occ
Retired Lecturer R/o D No 3/1245, Near Saibaba Temple, Cooperative
Colony, Kadapa516001. Lr No PAG(Aand E)/AP/P8/I/S
2546/SP527/2011 09/3599, Dt15.10.2012 PPO No14015948/SP
4. Subbanna A, S/o A Rosaiah, Aged about 72 years, Occ Retired
Lecturer, R/o41751b, Papam peta, Ananthapur 515004 File No
Pll/lV/S23/SP7/2O1104 Dt 25.04.2011 PPO No13O16803/SP.
a g5L(
5. K Padmavathi, w/o Satish Kumar Aged about 70yrs, Occ Rtd Jr Asst,
Forest Dept. R/0259ll, Ganesh Nagar, Behind Arts College,
Rajahmundry 533105. Lr No PAG(Aand E)/AP/P15/Il/P
146/SP142/201205/1097, Dtll.06.2012 PPO No21032199/SP
6. Amanulla, S S/o Late Shaik Ameer Saheb Aged about 75yrs, Occ Rtd
Lecturer, H.No 20/193,Nalband Street, Old Town, Ananthapur 515001.
Present R/o 81363/66, Flat No 402, Cozy Residency, Aditya Nagar
Colony, Tolichowki, Hyderabad 8, Lr No PAG(Aand E)/AP/P8/ll/A
235/SP231/200706/8423, Dt25.09.2013 PPO No13014138/SP,
7. Shaik lmtiaz Ahammed J, S/o J S Mohammed IIyas Aged about 75yrs,
OccRtd Principal R/o 11410, RK Nagar, Ananthapur515001 Lr No
PAG(Aand E)/AP/P8/ll/S708/SP154/200805/8867, Dt15.02.2012 PPO
No 13015239/SP
8. R Viswanath, S/o R Jambaiah Swamy Aged about 73 yrs, Occ Rtd
Lecturer R/O 41762F,Jonna Veeraiah Colony,Papampeta,KLD Road,
Ananthapur 515004, File NoP8/iiAV699/SP299/200907/1780/2010ll
Dt14.12.2010 PPO No 13015594/SP
9. Mahmood Khan R, S/o Reddipalli Mohammed Khan Aged about 73
yrs,Occ Rtd Reader R/o 13226, Ramachandra Nagar,Ananthapur
515001. Present R/o Flat no 405,Suncity Apartment, A block,
Yellareddyguda, Hyderabad500073. Lr NoPAG(Aand E)/AP/P6/lV/M
301/SP163/201007/7321, DtO9.07.2013 PPO No13016843/SP
10. Kesava Reddy M S, S/o M Sivaiah Aged about 73 yrs, Occ Rtd
Lecturer R/o15/46,MSS Balaji Villas,Near Essar petrol bunk,
Kalyandurgam Road, Ananthapur 515004. Lr NoPAG(Aand
E)/AP/P8/ll/K293/SP227/200906/698, Dt15.05.2012 PPO No13
015486/SP
ll. Bhaskar Y, S/o Y Mathew Aged about 69 yrs,Occ Rtd Prinicipal
R/oH No ll2485,Naik Nagar Extn,Ananthapur 515001 Lr
NoPAG(Aand E)/AP/P17/ll/B765/SP997/201301/10952,dtO2.01.2014
PPO No13018597/SP
tds 5
12. Hemachandran G, S/o G Gnana shurudu Aged about 75yrs,Occ
Rtd Principal R/o 124780, Adarsha Nagar, Ananthapur515001, Lr
NoPAG(Aand E)/AP/P8/ll/H239/SP728/200712/6606, DtO2.09.2012
PPO No13014544/SP
13. Venkataramaiah A, S/o A Gangulappa Aged about 75yrs,OccRtd
Reader R/oH.No 1/685,ll Road,New Town,Ananthapur515001
Present R/o19123a/402,Ananda Nilayam Apartment, Chintalachenu
19,Tirupathi 517501, PAG(Aand E)/AP/P8/IIAI571/SP268/2008
07/7686, Dt14.ll.2011 PPO No13015024/SP
14. Subba Reddy A C, S/o A Chinna Sesha Reddy Aged about 75yrs,
OccRtd Lecturer R/o Marayagaripalli(v),Mantapam Palli(PO),Kadapa
516152 Present R/o3/13,Maraiah Garipalli,Mantapampalli(PO),
Vontimitta(M), Cuddaph516152, PAG(Aand E)/AP/P8/lI/S
1922/SP439/200708/7689, Dt14.ll.2011 PPO No13014372/SP
15. Narasimha Murthy K, S/o K Gundu Rao Aged about 70yrs, Occ
Superintendent,Sericulture Dept R/o 2/178A, 7th cross,2nd Road,New
Town,Ananthapur515001 PAG(Aand E)/AP/P15/Il/N732/SP629/2012
09/3638, DtO4.10.2012 PPO No 13081229/SP
16. Santha Devi G S W/o Malakondaiah K, Aged about 72yrs,Occ
Rtd Lecturer Maharaja Towers, FIat No 405, Sreenivasa
Nagar,Ananthapur PAG(A and E)/AP/P8/ll/S3871/SP818/2012
02/1666, Dt 01.05.2015 PPO No 13017680/SP
...Petitioners
AND
1. The State of Andhra Pradesh, Rep. by its Chief Secretary Secretariat,
Velagapudi, Guntur District Andhra Pradesh 522 237
2. The State of Andhra Pradesh, Rep. by its Principal Secretary to
Government, Finance Department, Secretariat, Velagapudi, Guntur
District, Andhra Pradesh 522 237
a z_8C
3. The Director of Treasuries and Accounts, Government ofAndhra
Pradesh lSt FIoor, Nidhi Bhavan, Behind APIIC Building IT Park,
Mangalagiri 522 503
4. The Principal Accountant General A.G. Office, Andhra Pradesh 27, MG
Road, Governorpeta, Vijayawada 520 002
...Respondents
Petition under Article 226 of the Constitution of India praying that in the
cl'rcumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue a writ or direction more particularly one in the nature of Writ
of Mandamus declaring the Rule 18 of Andhra Pradesh Civil Pensions
(Commutation) Rules,1944 as illegal, arbitrary as it provides for restoration of
full pension on completion of 15 years of recovery of commuted portion of
pension even though the recovering of Commuted Portion of Pension l's over
with prescribed interest rate in ll years 03 months and consequently set
aside the same by holding it as illegal, arbitrary and violative of Article 14,16
and 21 of Constitution of India as well as on the ground that the same is
Causing undue enrichment Of the State at the cost of pensioner and it also
does not have any rational objective and intelligible differential to be achieved;
lANO: 1 OF2024:
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 may be pleased to direct the respondents not to further recover
Commuted Portion of Pension in view of the petitloners repayment of entire
PrinCl'Pal amount With 8% interest and also in view of further suffering recurring
financial loss every month in pension, pending disposal of the above writ
Petition and Pass Such, Pending disposal Of WP No, 27820 of 2024, on the file
of the HIgh Court.
[ANO:
_
2OF2024:
Petition under Sectlon 151 CPC is filed praying that in the
cl'rcumstances stated in the affidavit filed in support of the writ petition, the
High Court may be pleased to direct the respondents to refund the excess
amount6rCoininuted Portion of Pension recovered from the petitioners fro#7
136th installment, since the principal amount with interest has been recovered
from the petitioners in 135 equal monthly installments itself, pending disposal
ii= of WP No.27820 of 2024, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the order of the High Court dated 28.ll.2024 &
03.12.2024 made herein and` upon hearing the arguments of Sri
T.R.V.S.S.S.V.Prasad, Advocate for the Petitioners and GP for General
Administration Department for the Respondent No.1 and GP for Finance for the
Respondent Nos.2 & 3 and Smt K.Swarnaseshu, Standing Counsel for the
Respondent No.4;
WP.No.27830 of 2O24:
Between :
1. a.UsmanSaheb S/a G.a. MahaboQbSaheb
agec} about 71 yearsf Occ: Reed Employee/Pensioner
R/a Door No.54~F2, Saidapet! Madanapai{e
Chittoor District.
2. S.Venkataramana S/a a. Papaiah
agec! about 72 years, Occ: F3etd, Employee/F3ensioner
rRjfo Ai,apagutLaiRirSg~SoaedfPviadargapa!,!e9 Chittoor Distrirv{..
3. S`K.Basha S/a Sahik §i!ar Sahib
aged about 72 years! Occ: F±e{d. Employee/Pensioner
R/a Door No.6258, Esve,paramma Co!ony3 Madanapa!'e!
Chittoor District.
4, Mercy Shanthapthi S/a Surya Prabhakar
aged about 7O years! Occ: RetcL Employee/Pensioner
Fife Door No.2466C Ekuga Kuravanka, F3avindranagar coion¥!
ponnetipa!em Panchayatit Mac}anapa!!e, Chittoor District.
5. K.V.S.N.Sarma S/a Narayana Sarma
aged about ?2 .years, C}cc: Retd. Employee./Pensioner
R/a Door No.1039, Ravindra Nagar, Eguva Kuravar]ka,
Madanapalle, Chitioc]r District`
6. M. Raghunandana S/a it4. Samba Moorty
aged about 71 years, Qcc: FaetcL Emp!oyeeJfPensioner
R/a DoorNo.3145922, 4th cross, Prashanth Nagar9
Madanapa!!e! Chittoor Distn'ci.
7. E. Nagappa Naidu Sfr'o SuLlba Naidu
aged about 72 years! Occ: F3etdI Emplc2yee/Pensioner
R/a Door No.2250E42B! P`ecidies Colony.. ur!acianapa!le
ChittoQr District.
raEE Ea
/a Ba!a
aged abSut 89 years! Occ: RStd Empioygg/Pensioner
a DSor NQJ
Dig trict>
Nagappa
Gce: Faetd. Em
Rayal Lj
Faro DoorREo. i G~1?5! Ranga FESddy Co}onyj
12. G.Janardhan S/a ¥£te Faamg8PPa
Area, Madanapa]ie,
Sfo Khadar Sahgb
¥t 70 years, OcG: Ftetd.
No.6~56, Eswaramma
ipa Di§trict^
F€gdclenna M
T2 yearS] Occ:: Ftetd.
Faro Door NS.9,loo2~3I Near Sh€ridi Sai
Sund§rramurthy
aged atic]u{ 74 yESarS, Qcc: F±etd. Emp
i west kuravankaI PSrmetipa!em*
Madanapa{le. Aflnamayya District`
15` M. Munswamy Na}du S/a Late Ayyappa Sw&my
aged about 71 years, OSc: Retd. Employee/Pensioner
Ftro Door NcS.2~250~F161 Reddies Colony,
Madanapal!e, Annamayya District
17` S,Damcidaram Sfo M
agE*CI about " Emp{SygedPSn§iQn#r
R/a D ¥clarI Chi*toeer5i f#01
E¥8mSdaram
i a ygar£sS
rt Hormg£S F
Sa nffia gresSa ,
r~,Jc= K` Kishc§re
Rfo D
I.Cha apal{eS Pir¥"5€ 7#ti#f
22. YuE;uff §fo
about 7ti
B.REcLi ©~2#3Ji Bg Vigne§wffira
about ?# ¥sars3 S##¢r Rgtti. E eSFP®rssicm®r
I
D¢NG~3SZ8t
F¥o D.REo.1
Rgdci# Sfo ¥. Rfimakgr`g§froria
C}cc= F¥eStdtl Em
i /# , Shar%thiriagfar Cesi#ri¥!
K.F3.Pal!sg GhittQC3r.
?fl I N. GharicSra §ekhear Pii!ai
aged abc,hit 71 years, Sc€: Retd. EmpimyeS/Pensioner
F3/a D.No.4~1885/2, Durga Nagar C:cSiQny5 Ghittoor
9q O
cog
27. AzmathusJia S/a, Abdul Gaffur Sahgb
aged abclu± 76 years, c}gc: Rgtd. Emp}G¥eefPen§ic5n5r
F}fo B.No.20~221, Ragimanu streStI REi€toGr. ChI'ttoSr
Naidu
72 years, ocg: +
R/a D.Nc,.41g$1/4Durga Nagar galony,
CfrittoGr.
a D.No.221
a.K.Mall Devarajuiu
aged ab( Oc#: F€£td
FIfG a. lng€
Ch ittoor,
32. N.KSteswaraG Sfo N. Doraswamy
CEcc: Retd.
Faro B.No.§76", Siripuram
Tirupathi* #hittoor Distrfc¥.
Begum VVfo Late S. AIia Bafa§h
± about 7O years, Occ: Retd.
D.Na.753S Santhi Nagar, E
Di strict
SJo Late Thangave!u Mudaii
7a years, OcS: Retd. Emple¥9e/Pensioner
~5#6, Kumaraswamy strget®
tSam Vidya}aya, 75~Doddipa]le,
ndal a District
§fo Munappa
about 72 years! occ: Retd. Employee/Pensioner
/a D.No.22~845/3.2, Raghuram Nagar, C:,K.Pa!ie PostS
i .| |
Chitto®r517001 . ,. Petititiners
And
u&qj
AND
1. The State ofAndhra Pradesh, Rep. by its Chief Secretary, General
Administration Department, Secretariat, Amaravati, Guntur District, A.P.
2. The State ofAndhra Pradesh, Rep. by its Principal Secretary, Finance
Department, Secretariat, Amaravati, Guntur District, A.P.
3. The Director of Treasuries and Accounts, Government of Andhra
Pradesh, D.No.757, Sri Anjaneya Towers, VTPS, lbrahimpatnam,
Vijayawada.
4. The Principal Accountant General, A.G. Office, Andhra Pradesh, MG
Road, Governorpeta, Vijayawada.
...Respondents
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 to to issue Writ Order or Direction more particularly one in the nature
of Writ of Mandamus, declaring the Rule 18 of Andhra Pradesh Civil Pensions
(Commutation) Rules,1944 as illegal, arbitrary as l't provides for restoration of
full pension on completion of 15 years of recovery of commuted portion of
pension even though the recovering of Commuted Portion of Pension is over
with prescribed interest rate in ll years 03 months and consequently set
aside the same by holding it as illegal, arbitrary and violative of Article 14,16
& 21 of Constitution of India as well as on the ground that the same is causing
undue enrichment of the State at the cost of pensioner and it also does not
have any rational objective and intelligible differentia to be achieved and
consequently to pay the full pension to the petitioners and refund the excess
to holding PPO, CFMS numbers respectively i.e., all the Petitl'on 1) 15
021718/SP, 80359224; 2) JudI'Cial CTR 745/13, 4) 15021372/SP80359584 3)
Judicial CTR 6077SP, 80359294; 803562356) 15020523SP, 80357833;
80358794,515019369/SP, 020055/SPl 80357213; 7) 15. 80358601:8) 15
022738/SP, 80361088; 9) 15021222/SP 10)15021780/SP, 80359141;ll)15
019303/SP 80356180 ) 12)15021997/SPI 80359448;13)15021014/SPl
a aqZ
80358388;14)15020007 /SP, 80357092; 15) 15018350/SP, 80354339; 16)
15020829/SP 80358020; 17) 15021632/RG, 80359061; 18)15019588/RG/2
80356561; 19) K821/SP 841/201012, 80357021; 20) 15021523/SP
80358830: 21) 15019937/SP, 80357020; 23) 15022073/SP, 80359485; 24)
06081966/SP, 80361840; 25) 15019928/SP, 80356996; 014213, 80263233;
22) 15020440/SP,8035760k 26) 15019942/SP, 80356903; 27) 16SGC28)
15020046/SP, 80357084; 29)15019988/SP ; 30)15021576/SP, 80358677;
31) 15021399/SP, 80359058 80357089 32)15022032/SP, NKrao@2015; 33)
15022247/SPI 81224000821;34)14015145/SPl 80358472; 35) 1501
9655/SP, 80356741 along with the applicable interest;
IANO: 1 OF2024:
Petition under Sectiofl 151 CPC is filed praying that in the
circumstances stated in the affidavit filed in suDDOrt Of the Writ
I I
petition, the High Court may be pleased to direct the
respondents not to further recover Commuted Portion of
Pension in view of the petitioner's repayment of entire principal
amount with 80/o interest and also in view of further suffering
recurring financial loss every month in pension, pending
disposal of WP No.27830 of 2024, on the file of the High Court.
The petition coming on for hearing, upon perusing the
Petition and the affidavit filed in support thereof and the order of
the High Court dated 28.ll.2024 & 03.12.2024 made herein
and upon hearing the arguments of Sri B.Chandra Shekhar,
Advocate for the Petitioners and GP for Services I for the
Respondents;
tLeq3
` `````
._._. `.`~`,I I,|T} |/fl L' !5 tl£C Jl €I'C } i£¥iS `iJL;'L i_
WP REO: 2¥839 OF 2O24:
Between.I
1. Go{iaoa`l!i venkata RaS §/a a. SLfbba Rae (Late} aged 71 Years RIat Dr
No.10226. Gandhi stree€, ®pp. To PamSanasubba Rae Road, No.2,
fndrapalem, Kakinada Rural. A.P. 533QO6l PPS NO. 21032738/Sp, PPO
ID. 03051850.
2. Ko'agantiBa{alah s/a K. SLjryanarayana aged ?4 Years RIat 70216i/1arS
Ramanayyape€a.. Near REagendra TempleJ Kakinada urban, East
Godavari D!st. Pin: 533003. Jfi.P! PPO NO. 2102733S/Sp, PPO iD.
0335228
3. KL{muju Krishna Rao S/a K`. Narayanas"amy {La{e} aged 73 Years Rfat
70~348/i, Vidyanagar Road iz RaBmanay¥aPetaS Kakinada. Ea§{ Gedavar
D'st. A.P 533005. PPO NO. 2i028QO1/Sp PEG !D. 030384?8.
4. DoppaiapLidiKcife§v¥ara Rao §fo ¥eeraswamy aged 71 Years R/at 8194.
sitapuram cSiony, poranki, Krishna Di+stric{! A.P. PPO NO. 1922879fSp
PRO rD. 0504818i.
5. Na'amat,Lakshmana Rae S/a N. Venkata£ha{am aged 7C Years Rfat
D.Na.5232a/4, F 5$5 P! N.T.R. Co!Sny, Sid Rcadl E!ite Eiex Apartment!
oF3u3n7a3d2a/!a6 pVIjadyfD¥ga3S§~3#57=$Oa8 , N.T.Ft. District. ppo NO. 21_
6SLaU£eshKmr`:lDSuh=mSF£a£\tn¥a\m#*%_¥`¥^±.A=¥=d *36_ ¥ea¥? prat D.N®. i 3~T8S ¥ara
Lakstrmipuram, KanLiru, thjayangacia, N.I.Ft. Dis±ric€t A.P. Pin: 52$007.
PPONO.19017153fSp, PPO !B O5GO8346.
7. Nage§wara shankar Tadepal{ls/o TI Jacob Rfat 102S154, Fi No.5O2,
Hohinuru park Apartment, Bommurui Ne{haji Nagar, 3rd FIine!
Rajahmunc}ry fndustria! Estate, E.G. Distr!ct. pin.I 533i24. PPS NO. 2i
031549/Sp,PPO id. o305$531.
8 yD:ygyeaspha g::i: vDe: v± age/:d¥ae nNkaa§gr¥sltlfL;nge: dp7aaftaYb:iaJu§raRIm:i GFianttuNr,a Al p3.i
pin: 522006` PPC) NC).19021114/Sp! pro iD. 05$42216.
9` chatla. vijayaBabu sfo subbaiah aged ?a years Fifat H.No.249a, Near
Ambedkar s{atuel Devu!uruj Kri§hna Distrl'ct, A.P. 521151` PPQ NO. 19
023280/Sp, PPO ID. 05045114.
.a
iO Kamaia S/o G. VIjaya Kumar aged 7
.I_I _ ( I.+A+(
FIrNO~ 504f S3{ Ba}aji Ertctavel th§tr"Vardharta Rag
tFi+1 |*|±
Yea rS
i|
Rao HSspifa!. hafab}petal vijayav¢z±da§2$OiO`
PPO ID. 05043657+
a/a a. Luke gigeal ?1 Years R/at Flat
B i Ka{iamSafiskruthi Apartment, opp. T# Hindu
I * _
Amaranaife RSadf !ndu£tria! Est±tet Guntnr,
03t3B3fSpS PPS ID. 36O#5rfe¥i.
i2. Kgrrapa±iAfli!a Kumar s/a A+ Raja Sekhar aged 7i
4th &maravathi FtSaciS Guntur ~
O$8fuq8 33 2 .
13,SQmmafededySLlbba Ready s/a
Rfaf i1SOS N.K. Ba]aiah NagarI NawabPefa,
16Big?68/§p PRO ID. OBOE_2¢52.
14.JamgS SLIfraSini Panda ego a.i. Pushpa Raf aged 70 Year§¥ Rfa€ 5$3~
=hi:n *iAa` n.__ `I __ * ` `r _` _~Z*7
Gun£L£r522002. PPc5 NG. ~i8~$33?S?fSp, pro 'g}.
85Srd8552
i5.ShaikKa§I'mbee 8/8 Sk. MeSaiah aggd 71 Ygars FIfa{ Fi.RES. 1®1¥
VaiSharwionGh!dieSS istLarte, vljgya#uvn' c:#fortv. `I K r. r|n"ana E¥rngfirf
C:StoiiyJ I.K`C. Goi!eg® Ftc¥ad:
Suntur5220S§. PPS $31642/Sgr! PEG ID, $6$54i84
Sfo M.
I
Bu±chiRama€ah aged 7i Years R/at D. NQI
1 stLInee
Back Sjd©*
Gunfur522 83#. PPS NO. 18031?g9/Sp PRO lm* 08S¢625§
Laksfami §amraj¥am s/S y¢J.
71
E! Brodipefa, 6/2, a A.P» FPC5 REO. 1&
0SS¢6g 1 5.
itian Pra§ed Konda s/a E. Prasada Rao
aged 72 YgarS* R/at 2¥i£~
~C,I~ ,`,JW* f`rS,+t I{£r
rtd I g|)~e*L I+_______ .ql_(I I
Kanttav8f,lThota, Gun{ur5220O4. PPS NS ig$32?$6fSp
ID. $60472?#.
7r2rf#
9. Lanka MadhuSudfag{na Rao S/a L. Venka€a§ubba3aft aged 72 Years R/at
_ ` _` _ * \t |
H.NC.g532 ES#ilnat= r_r*n+ISrgr,1 ^hri Pro
Gtjntur522 OOla nnJnNG.
tL,~ i8032039/Sp,
I_ ______ _ PPC} }D6
OSO#6 552.
2 0 %oudsahii nRAens¥dn:hnaSyR aA¥ au Lumse/not ,Ms:: ;:mmaa iRhagaagr:d3 rg SLi ¥nee: r& u¥tau{r F! 5N20± 5Gn?.S
PPO NO.18033835rSp! PPS iD. $80485$3.
®q5
Narai3fr S¢G R,
Ran*a SaENa Sife A,
*1 * £addaen
gSa. Palanadu
Plot No*3S§'
§2ESQ7. fi_P. F!PCi NS`
led Sg ygarsS E3Sor
Sus a:IrOS§ Rc¥adi
ED.
1C2
Amfegd kaer Offieer§ C#loFtyt
vijayawgtia! RETR Eii§trict §2aSSB. PP# NS. i9
024S $2fSpt PP® lES. B5enSg7#.
SaF}jee¥faS* aggti
££ SarSE5Sfa Street, BchEFtd St #n"s ERE Sch#o{f
B§s{rict 5£
ID[ Sts$3#§i
i 73S, Pi#t rtS. 5ngJ52! Pactmianabhapttr&rm
5£ii3 i 8Si 83BSfSp
Varffihala F¥eddy Sf# Laife
agi=ti Tnt g1/#4/i eZ'
Andhra F5rac!SSit NS, i
05043815
a
trTgr\
Tummala Ramesh babu+S/a Uma REaheswararacil
5i2, 2
05O#4049 .
4£!¥ line £ri
um Dfo Sysd }a! Th
33.Konke#a Kanaka
jd:.05$4835S'
a/a
bham3n± manda!a, ba#ili,
.aS$24008/Sp, PPQ id\
Cc5!Sn¥, Tadepai[ikudemJ tAj§St 1$1.PPG
NS.21O3?842fSp, PRO 8403382S
§6.Pa!*iNirmala Devi Wfo nr. €hintarmani,
Betiind Ri{u Pa{{gland3 Eluru Di§triGtr
a. 0881 18i . PPC) [D 0#03Sg37.
PPSNG: 1 8033SSSfSp, PPC)id a 8$4?$78 .
Sfe Kotaiah. aged 75 FergEt 1? 1 g/21
Nada €urbarl}, Krishna §2#eeg. PPS
I Pro ID. 051§$73S.
RaQ SfO Nasumc!thLiVenkaiah$ 54`£Of53A! FF i¢
plaza, 2 cross road, near gurunanak §o!on¥,
rijayawada ufroanS Krishna, Anc]hra Pradesh 5200tiS,PPS No. 1§
219?1/Spa Pro lc! : 05Q43*78.
PPS ld: 06fl4?
I ffgar Sa=Sv babs
fred ife ra
Ramajseg£is itSheri nasgtt¥,
streg€g
53#SS?.PPS REo iS/SP PRO iti
*9. ShanuzBeg&rm WfS Sgerd ¥# years3 iS155 A
NQSr, rtgW aghSkr!a#ar, rSeagr !i®ns
weSS Gotiavari,
PrE#deSh 53#003. PPQ tti:0*033SiS.
a
53.Shark Anwar Sfo ParsedI aged 7S years3 R/at +76l f!ear bri+l'iant
A colony ceriter, ibrahimgratnam, Krishnaj Andh#a pradesh
NG.1902£61E5/lqr3 PPrl iring;nj£cirlr¥c±
51 ~ Budeithi Late¥ aged fi
Neeiamma coron¥! Ramafeela degreis
SrikakulamS Andfrra Pratiesh 53244S. PPe NO. 21 23JSp, PPG
id: 03251753
I?aS Pil{aJoga}u± aged ?2 years*
{avarapuTumpafaiahv&n' Strgg{* Aygalhya Nagar Sid liJle
I VIjayaw
MahamQGd, 2428f6i3, aged 70
s€reetS
fin c*h ra
O23d¥1/Sp, PPC} lB.B5S¢8S26
haik Abdul Rehaman
52000d ' i PPG ID. $5$39?2S
i aged7i ¥earsS Rfat 5~
Paka{a! E}§st:
PPS NG.1
nagar, mxpuramS
Antifara Prg{desh
i RESp
Naray&n& Rae, aged, ?2 years, R/at D+REci.
i FL¥n tirmeS maru{hi
KriShrtE*, andhraPradeSh ~ 520fiSBPPG NC}l 19
lD. Bg$4i833.
FtaS Sfo Bairagi Late, aged 70 years, Farat Kri§hfta rtagarS
Paffichayat\hS, D CCB Colony, Bal&ga {rura]}, Srikaku!am;
*deshe5320$1. PPO NO. 231374orRG.PRO ID. Oq $23i7
59.K. NJschala Dfo VenkatEJAggaraS, aged 71 RIa t 15/546"!SSi *
H.B. Co{ony! \rrC: Machi!}patnam!
_ ____I_ _`_''_I~? Di;trick
.w`']~`¢ . I t.I+;r|II|t;;S} Artdhra Pradesh
521001, PPb NO.19~022417/RS, Pro ID. O5044O2S.
¢q9
60.Paladugu Satyanarayana, S/o Venkata Subbaiah, aged 72 years, R/at 1
74, Gannavaram, Gannavaram, Krishna, Andhra Pradesh521101. PPO
No.19020835/Sp, PPO ID.05041694.
...Petitioners
AND
1. The State of Andhra Pradesh, Rep. by its Chief Secretary, Secretariat,
Velagapudi, Guntur District, Andhra Pradesh 522237.
2. The State ofAndhra Pradesh, Rep. by its Principal Secretary to
Government, Finance Department, Secretariat, Velagapudi, Guntur
District, Andhra Pradesh 522237.
3. The Director of Treasuries AND Accounts, Government of Andhra
Pradesh, D. No. 757, Sri Anjaneya Towers, VTPS, lbrahimpatnam,
Vijayawada 521456.
4. The Principal Accountant General, A.G. Office, Andhra Pradesh, 27,
MG Road, Governorpeta, Vijayawada 520002
...Respondents
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 to issue a writ or direction, specifically a Writ of Mandamus, declaring
Rule 18 of the Andhra Pradesh Civil Pensions (Commutation) Rules,1944, as
illegal and arbitrary. This rule mandates the restoration of full pension only
upon the completion of 15 years of recovery of the commuted portion of
pension, despite the fact that such recovery has been fully completed, with
interest, within ll years and 3 months and consequently, the petitioners
request that the Court set aside Rule 18 as unconstitutionaI, violating Articles
14,16, and 21 of the Constitution of India, and causing undue enrichment of
the State at the expense of pensioners. The rule lacks a rational objective and
intelligible differentia. Therefore, it is further prayed that the Court direct the
immediate restoration of full pension to the petitioners and order the refund of
any excess amounts recovered. The following are the Pension Payment Order
(PPO) numbers along with their corresponding PPO IDs of the petitioners.1.
a r)as
PPO NO. 21027330/Sp, PPO ID. 0335228, 2. PPO NO. 21032738/Sp, PPO
ID. 03051850,3, PPO NO. 21028001/Sp PPO ID. 03036478,4. PPO NO.19
22879/Sp PPO ID. 05048181, 5. PPO NO. 21033732/Sp PPO ID. 0305307,
6. PPO NO.19017153/Sp, PPO ID. 05008346,7. PPO NO. 21031549/Sp,
PPO Id. 03050531, 8. PPO NO.19021114/Sp, PPO ID. 05042216, 9. PPO
NO.19023280/Sp, PPO ID. 05045114,10. PPO NO 19Sgc022214, PPO
ID. 05043657,ll. PPO NO.18031303/Sp, PPO ID. 06045441,12. PPO NO.
18033806, PPO ID. 060 48332, 13. PPO NO. 16018768/Sp PPO ID.
08042492,14. PPO NO.18033767/Sp, PPO ID. 06048552,15. PPO NO.
21031642/Sp, PPO ID. 06054184, 16. PPO NO. 18031789/Sp, PPO ID.
06046255,17. PPO NO.18032258/Sp, PPO ID. 06O46815,18. PPO NO 18
032756/Sp PPO ID. 06047210, 19. PPO NO. 18032039/Sp, PPO ID.
06046562, 20. PPO NO.18033835/Sp, PPO ID. 06048593, 21. PPO NO.17
019475/Sp, PPO ID. 07029806,22. PPO NO. 18031227/Sp, PPO ID.
06045366,23. PPO NO.18212025, PPO ID. 80212025,24. PPO NO. 18
032328/Sp, PPO ID. 06047665, 25. PPO NO.19023987/Sp, PPO ID.
050449480, 26. PPO NO.19024102/Sp, PPO ID. 05049674, 27. PPO NO
.20025206/Sp, PPO ID. 04034461, 28. PPO No. PPO id. 05012318, PPO No.
29. PPO No.19022347/Sp,PPO id. 05043815, 30. PPO No.1902387/ Sp,
PPO ID. 05044049, 31. PPO No.18033741/Sp, PPO id 06048207, 32. PPO
No. 19023277/Sp, PPO id. 05040169, 33. PPO No. 1921849/Sp, PPO
id..05048356, 34. PPO NO .20024008/Sp, PPO id. 04032734, 35. PPO
NO.21031842/Sp, PPO id . 04033820, 36. PPO No. 08812244181. PPO ID.
04036637, 37. PPO NO.18033008/Sp, PPO id . 06047676, 38. PPO NO.19
017986/Sp, PPO ID. 05150733, 39. PPO No. 19021971/Sp, PPO ld.
05043478, 40. PPO No.18033354/Sp, PPO ld. 06048087, 41. PPO NO.18
032772/SP, PPO ID. 06032793, 42. PPO NO. 20022006/SP, PPO ID
.06030083, 43. PPO NO. 19023144/Sp, PPO ID. 05044987.,44. PPO NO.
20022812, PPO ID. 04031153, 45. PPO NO. 18033375/Sp, PPO id.
06048627, 46. PPO NO.18SGC021214 ASTAG 05042206, 47. PPO No.
18032119/SP. PPO Id. 46648, 48. PPO No. 20023010/SP, PPO id.
¢oj
04031517, 49. PPO No. 20024649SP, PPO ld.04033616, 50. PPO No.19
023655/Sp, PPO id. 05049009, 51.PPO NO. 21032623/Sp, PPO id.
03251753, 52. PPO NO. 21SGC029961, PPO ld. 05042660, 53. PPO NO.
19023421/Sp, PPO ID.05048826, 54. PPO No19019960/Sp, PPO ID.
05039726, 55. PPO NO.15020183/Sp, PPO ID.11031290, 56. PPO NO.19
018095/Sp, PPO ID. 19024172/Sp, 57. PPO NO. 19020972/Sp, PPO ID.
05041833, 58. PPO NO. 2313740/RG.PPO ID. 0102317, 59. PPO NO.19
022417/RG, PPO ID. 05044029 and 60. PPO NO. 19020835/Sp, PPO ID.
05041694al ong with the applicable Interest,
lANO: 1 OF2024:
_ _
Petition under Section 151 CPC is filed praying that in the
circumstances stated In the affidavit filed l'n support of the writ petition, the
High Court may be pleased to direct the respondents to refund the excess
amounts recovered from the petitioners in respect of the commuted portion of
Pension starting from the 136th installment. The principal amount, along with
interest, has been fully recovered from the petitioners in 135 equal monthly
installments, pending disposal of wp No.27839 of 2024, on the file of the High
Court.
IA NO: 2 OF 2024:
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the writ petition, the
High Court may be pleased to direct the respondents to cease any further
recovery of the Commuted Portion of Pension, given that the petitioners have
already repaid the entire prl®ncjpal amount along with interest at the rate of 8%.
The petitioners are also enduring recurring financial Iosses each month in their
Pension, Pending disposal Of WP No.27839 of 2024, on the file of the High
Court.
The petitl'on coming on for hearing, upon perusing the petition and the
affidavit fl'Ied in support thereof and the order of the High Court dated
28.ll.2024 & 03.12.2024 made herein and upon hearing the arguments of sri
a i!H B!
Jada Sravan Kumar, Advocate for the Petitioners and GP for Finance for the
Respondents;
WP NO: 27857 OF 2024:
Betwee n :
1. Sri Bathana PuIIappa, S/o BathanaKullayappa, Aged about 70 years,
Occ: Retired Deputy Registrar of Coop. Societies, PP. No.13018602
SP & lD. 80329067, R/o D. No. 1201584, Ashok Nagar,
Anantapuramu, Anantapuramu District, Andhra Pradesh.
2. Smt ErukalaNagalakshmi, D/o Tulasi Anjana Raju, Aged about 70
years, Occ: Retired Sr. Assistant (Seri Cultural Department), PP. No.
13018285SP & ID. 80328863, R/o D.No. 12/357, Jesus Nagar,
Anantapuramu, AnantapuramuDistrict, Andhra Pradesh.
3. Sri G V MukundaRakumarlu, S/o G N V Ramanappa, Aged about 71
years, Occ: Retired Sr. Assistant (Seri Cultural Department), PP. No.
13017163SP & lD. 33332, R/o D. No.42683, Somanath Nagar,
Yuvajana Colony, Anantapuramu, Anantapuramu District, Andhra
Pradesh.
4. Sri Asavadi Jagajjeevan, S/o Late AsavadiPakkirappa, Aged about 71
years, Occ.I Retired Dy. Director (Handlooms and Textiles Dept), PP.
No.13020344SP & lD. 80327871, R/o D. No.124155, Obuladeva
Nagar, Near Vidyavathi Nagar Circle, Anantapuramu, Anantapuramu
District, Andhra Pradesh.
5. Sri BolleJayaraj, S/o Late BolleRamappa, Aged about 73 years, Occ:
Retired Superintendent (A.D. Seri Culture), PP. No.13015539SP &
lD. 80324798, R/o D. No. 123786, Jesus Nagar, Anantapuramu,
AnantapuramuDistrict, Andhra Pradesh
Petitioners
AND
1. The State of Andhra Pradesh, Rep. by its Chief Secretary, Secretariat,
Velagapudi, Guntur District, Andhra Pradesh 522 237.
2. The State ofAndhra Pradesh, Rep. by its Principal Secretary to
Government, Finance Department, Secretariat, Velagapudi, Guntur
District, Andhra Pradesh 522 237.
3. The Director of Treasuries & Accounts, Government ofAndhra Pradesh,
1St Floor, NIDHI Bhavan, Behind APIIC Buildings, I.T. Park, Mangalagiri
522 503, Guntur District, A.P.
4. The Principal Accountant General, A.G. Office, Andhra Pradesh, 27,
M.G. Road, Governor Peta, Vijayawada 520 002.
Respondents
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 to issue a writ or direction more particularly one in the
nature of Writ of Mandamus declaring the Rule 18 of Andhra Pradesh
Civil Pensions (Commutation) Rules, 1944 as IIIegal, arbitrary as it
provides for restoration of full pension on completion of 15 years of
recovery of commuted portion of pension even though the recovering of
Commuted Portion of Pension is over with prescribed interest rate in ll
years 03 months and consequently set aside the same by holding it as
Illegal, arbitrary and violative of Article 14, 16 & 21 of Constitution of
India as well as on the ground that the same is causing undue
enrichment of the State at the cost of petitioners and ll also does not
have any rational objective an Intelligible differentia to be achieved and
consequently to pay the full pension to the petitioners and refund the
excess to all the Petitioners along with the applicable interest.
a 3Oty
lANO: 1 OF2024
petitIon under Section 151 CPC is filed praying that in the
circumstances stated in the grounds filed in support of the petition,
the High Court may be pleased to direct the respondents not to further
recover Commuted Portion of Pension in view of the petitioners
repayment of entire principal amount with 8O/o interest and also in view of
further suffering recurring financial loss every month in pensI'On, Pending
disposal of the above writ petition.
lA NO: 2OF2024
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the grounds filed in support oTthe Petition,
the High Court may be pleased to direct the respondents to refund the
excess amount of Commuted Portion of Pension recovered from the
petitioners from 136th instalment, since the prjncipa[ amount with
interest has been recovered from the petitioners in 135th equal monthly
instalments itself, Pending disposal of WP 27857 of 2024, on the file of
the High Court.
The petition coming on for hearing, upon perusing the Petition and
the affidavit filed in support thereof and the order of the High Court dated
29.ll.2024 & 03.12.2024 made herein and upon hearI'ng the arguments
of SRI K SRINIVAS, Advocate for the Petitioners, learned ADDITIONAL
ADVOCATE GENERAL for the Respondents;
i)o5
_ _ . _ . . . .... II I
WRIT PETITION NO.I 27894 OF 2024
Betwee n :
Dclwct=I I.
1. Pothjreddy Chinna Venkateswara Reddyf
S/a. Range Red'dy, Aged about 72 Yearsf
Occ: Rtd. Reacier,'R/a.D.No.i124,
Main Road, Redd¥ Nagar, Narasaraopet,
Palnadu District. {Former Guntur District)
2. Yannam Appirec!dy, S/a. Pu}iareddy,
Aged about 70 years, Occ: Rid Principalf
R/a.Flat No.iO1, Mangapathi Reddy Apartment,
7/15 Reddy Nagar, NarasaraQPetr Palnadu District,
{Former GuntLIr DIstriCt}
Kilaru Venkataraof S/a. K. Venkatesv¥arlu,
Aged about 73 years, Occ: Rtd Principal,
R/a,D.No.11~61/25, Navoclaya Nagar,
Narasaraopet, Palnadu District,
4, Narreddy Krishna Recld¥, a/a. N. Nagireddyf
Aged about 7i years, Occ: Red, Physical Director,
R/a.D.No.ll63, RamireddypetJ Narasaraopet,
Palnadu District. {Former Guntur District}
KorapatIVenkata Kotaiah, S/a. K. Venkateswarlu,
Aged about 71 yrs, a.cc: Retired Principal,
R/a.D.No.33329,,7th Lane, Nco Colony,
Narasaraopet, Palnadu District.
K. Gopa!a Ratnam, S/a. K. Seetharamaanjaneyuluf
Aged about 73 yrs, Occ: Retired Principalr
R/a.D.No.iO~74, Aruncie!pet, Radha Krishna Street
Narasaraopet, Palnaciu DistrictI
Dr, P.V. Hanumanth Sastry, S/oS P.V. Subbaiah Sastryf
Aged about 73 years, OccQ Retired Principal,
R/a.Flat.No.202, Avian Nest Apartments,
Evergreen Layout Main Roadf Kothanur,
Dr. Shivarama Karanth Nagar, Banga!ore
Karnataka 560077,
a)
¥, sat¥a srinivag A¥¥angar, S/Q* Ramakrishnac:haryusluf
ts,`~ca,*onnd yearsf Scc: Retired Rea[derr
r Distri€t}
9. V. Si RacE, S/o. V. Ma!laiar¥
Aged abQL±t 73 years, O[c: Reti red
5/if Ramired
€F®rmer Guntur
¥. rnga!}aiah
Aged atsSatt 75 yearsf O€c: Retirec! SG
"agarJ
Beside Satya 5ai Ka!¥ana REanadapam,
Swamy Netraia¥am and Skiff Care a:eri¥gr,
Nand¥a}f iturfi®c! District.
ii« Potti gSfQ. P RamaEah
fige# ab®ast ?ft YearsJ Oc€: Retire# Priri€ip&lf
R;JS.E3*NS,iiiS3if Fiat #gSgE$1F
partnlentg fSaraSaraQPetJ
Palnadti Distrist €F®rmer Gun¥#r Di§trict}.
i¥. RIalukurtfry
Aged abrjut 70 ¥earsf #€c.* Rtd Reader En
RfG.D,No.i
NarasaraopetJ Pa£riEidu DEstrict
I£ W/a. EN` RambabuS
Aged aS#ut 72 ¥earsr ®€£® REd
R/a.D*NS. i191/1, Ramiredd¥
NarasaraSpetS Pa!nadu D§strict
5fQ. Vgm
Ageti about 7# ¥earsf #€c: ELtd i
fty®.D.No.SEi~¢2/i/E, 4t* Latter
Gu ntu r,Guntur Di§tgri€t+
i5. Gals SathavardhaHa Rao! S/S, Jesudas,
bout 7G ¥earsf es€c: REd. Lecturer in History,
Rfo.hi*N#.3i77/15f ¥eEarnari HSspiteI hang,
Peddacherljvu, REarasaraopetJ
Pa!nadu District {Former Guntur Distri€t}®
5 aiah,
16* Kap§tavati Rajasartkar Ra#, g/ci, Veltkata
t ¥4 years, Q€€.. td. Lecturerf
Redd¥ RJa Subbaiaitf
76 ¥ear§, Ggc,* Ret£&red Sr. Lecturer,
manFtar, S/a* Sayana PunFTE§iahr
Le€fu
muia Seetha Ramaia
kyS~H.No.6579f Flat ingS. 3iOJ B]ac:k€r
Grand, REidamartu" RSac§j FSrank]'f t€r|[Sfuna District.
dL~ur,eg~iredd`¥* E5&#v'apra P`edc!`rJf Sfe. Cgl.
Aged ab®ngt $9 years, Occ: Rtti. D.P*M.a
R/c!.D.NQ.12ig~*, Prakash REagarf
N`srasaraSpet, P3lnadu District
Prasad Rac*,
Aged abSut 74 yesarsr
R/ofB.Naq426, Pathuru, Na
Eada Gurava Reddyf
District {FcirmeEr
Aged about ?C ¥earsf
R/a.D*N®#i1i*5/14f Ramiredd¥ Petf
raga Palnadu E£istri€t
Mocherla Jayavardhini, W/a. Kartaparthi lmmartueIJ
Aged about ?ff years, SC:€: Rtd* T£ach£r,
R/ol D,NQ.1 ii45/lap, Ramir§dd¥pet,
Nara§araDPet, Palnadu District
G
Narasara®petJ Pat
District} t
Z6' ¥eresi Narayana Ready, S/a.
D.NS.1 1635,
aranadha S#stry,
yes g:5r
R/S}D*No1iS
Pet, Pa[rladLi F®rrmer GuntLSr
D is±rict}.
2g~ Bandanadharm Fathtmar wy#. RE. pearia
R/o*H.N®.7/9¥f RIear Ramakrlsh na Rice RIiF!r
PrfirangiSaerarI1, tomuntusfJ le~ur§tur District.
ngaedaka Safty@FTara¥anaf S,®* Sbaiah,
j&ged gbSut ?3 yeEIrsi #cc: R€d. Jr. Lec€urerf
RfS.D.REQ.ll137SJ Ramireddypet,
Near #id Head Pog€ #ffic:ef Na rg§a
Pa!nadu Di5tri€t €Formgr GL,FTtLgr E}Estrict}
30. Kommireddy Rffmakrishr¥a[ Reed yJ
Aged abSHt 70
Rtd. Jr Le€turgr, NS*4
BapSraju stregtF Vidya ieagaFJ Gunturf
B. Kasi Rstidyf
about 69 years, o€€: Rtd€ L';ctwrerf
R/a. D. NS.26##65/3/AJ a/a Vcr,kata Ramafla
G#ntur, Guntur E}istrictl
32. M. Venkatarami Redd¥r S/a. Pui!a Reddyf
Aged about 69 years, S€c: Red Techni€ai c}fficer,
a/c,.D.NSa?30, Sub PSgt C}fffce L!ne,
NarasaraSpetf painadus District {FDrmer Guntur
Digtri€#.
33. V.V. Subba Rerid¥f a/®® V. ObuI Ready,
Aged about ?2 yearsf Scc: Rtdl Reader in History,
R/a,D*No.452S/q8, t/2 Navabharath NagarF
Aged &bcl
Flag REa*58 Kri§hna
... PetitiQr,ere
AND
5ecretg+r¥*J SeL^!P
Amara¥ath+I, GuntuF, Gurttur
ra Pratiesh,
Rep. by Its Prin=ipa!
Fins nee DeparfementJ Se£reta
VelagapudiF Amarae¥athi,
VIPS, IbrBhim
tine Prin€i ntar]t Gen@ra{f
G* ®ffieef Andinra Pradesh,
27, MG KQadf GSvern®rpe±a.
r\ 5ro
Petition under Article 226 of the Constitution of India is filed
praying that in the circumstances stated in the affidavit filed therewith,
the High Court may be pleased to issue a writ or direction more
particularly one in the nature of Writ of Mandamus declaring Rule 18 of
Andhra Pradesh Civil Pensions (Commutation) Rules, 1944 as IIIegal,
arbitrary as it provides for restoration of full pension on completion of 15
years of recovery of commuted portion of pension even though the
recovering of Commuted Portion of Pension is over with prescribed
interest rate in ll years 03 months and consequently set aside the same
by holding it as illegal, arbitrary and violative of Art:icle 14,16 and 21 of
Constitution of India as well as on the ground that the same is causing
undue enrichment of the State at the cost of pensioner and it also does
no+I ha\v'e an\J' rational ObjeCti\y'e and inte!!igib!e differential tO be aChieVeC!
and consequently to pay the full pension to the Petitioners and refund
the excess to all the Petitioners with PPO No. and PPO ld respectively
i.e.,1) 18030536/SP and 06044346, 2) 18033622/SP and 06048151,
3) 18029650/SP and 06043220, 4) 18032896/SP and 06047429, 5) 18
033561/SP and 06048078 6) 18029674/SP and 06043219, 7) 18
029254SP and 06040807, 8) 18034096/SP and 06049039, 9) 18
029354/SP and 06040813,10) 18SGCO26941 and 06022101,ll) 18
033914/SP and 06048568, 12) 18032462/SP and 06047058, 13) 18
030656/SP and 06044527, 14) 18033797/SP and 06048490, 15) 18
033733/SP and 06048377, 16) 18028434/SP and 06039069, 17)
18SGCO26689 and 06022102, 18) 18033413/SP and 06047940, 19)
18SGCO26940 and 06022097, 20) 18034195/SP and 06048930, 21)
18028751/SP and 06039659, 22) 18030831/SP and 06044715, 23) 18
032918/SP and O6O47520, 24) 18032922/SP and 06047520, 25) 18
028704/SP and 06039476, 26) 18029585/SP and 06043078, 27) 18
a;I I
027425/SP and 06022085, 28) 18032956/SP and 06047514, 29) 18
029337/SP and 06042356, 30) 18033820/SP and 06048573, 31) 18
034385/SP and 06049252, 32) 18034211/SP and 06049126, 33) 18
030537/SP and 06044351, 34) 18032271/SP and 06046789, 35) 18
032126/SP and 060546696, 36) 18034070/SP and 06048799 long with
the applicable interest, and pass such
lANO: 1 OF2024
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to direct the Respondents to refund the excess amount
of Commuted Portion of Pension recovered from the Petitioners from further
136th instalment, since the principal amount with interest has been recovered
from the petitioners in 135+lh equal monthly instalments itseit, pendlng disposai
of the above writ petition.
lANO: 2OF2024
Petition under Section 151 CPC is filed praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may be
pleased to direct the Respondents not to further recover Commuted Portion of
Pension in view of the Petitioner's repayment of entire principal amount with
8yo interest and also in view of further suffering recurring financial loss every
month in pension, pending disposal of the above writ petition and pass such,
Pending disposal of WP 27894 of 2024, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the order of the High Court dated
29.ll.2024 & 03.12.2024 made herein and upon hearing the arguments of
Sri S DILIP JAYA RAM Advocate for the Petitioner, Additional Advocate
General for the Respondent Nos. 1 to 4;
in+_ _`
I ````
___.___ _... ___..__.`,... ~I_tflJrlL_Jlf nI[
:F`._i',. I' ._ +'._I.' ,I'.,1{' ngRIT PETITION NO: 279O6 OF 2a24
Between :
1. Thofa Narayana Rao, S/a.I. Anantha RamaI'ahI
Aged about 70 yearsI Occ.IRetd.HM,
a/a.D.No.252113. Kesava Nagar, Ne{'ore.Nefiore DI
CFMS NongO270222
2. Ramsingh. srikrishna singhl s/o. s.Ramsingh,
Aged about 69 yearsu Occ: Retd.HMi
RIG,D.No.252~126l Kesavuiu N8gar, Ne'lore,Nei!ore Dt.
CFMS No80270671
3. D.Ammanni] D/a. D.F3amamur±hy,
Aged about ?4 years10cc:Retd.Cook.
R/'c. D. fuio` 7/41 a,Vasudha Nagar`,i!eiiofe, Ne!!ore Dt.
CFMS No80269025
4. M. MasthanammaI D/a.Late.M.Ramaiah,
Aged about 71 years, Oce:Read.Watch woman!
R/a.Kothurul AK Nagar,Nellore, Nel!ore Dt.
CFMS NongO2?0526
5. Yel!u.Sudhakar, s/a.y. Devadanam,
Aged about 72 years. Gce:~Retd. Pnnc,pal,
R/a.D.No.806. DargamItta, Ne{lore,Nellore Dt.
CFMS NcI80268938
6. Pottem Ravinc!ranath, s/a.Radha Kr,shnaiah,
Aged about 71 years, Occ:Retd.Superintendent,
R/a.D.No.21, Bhuvaneswar Nagarl Bangalore.
CFMS NS80269306
7. K. Venke{eswariu, s/a, Ramanaiah.
Aged about 72 Years, occ:Retd. Executive Engineer,
a/a.a.No.2510594! Vedayapalem, Neltore Dt,
CFMS No~8O268111
years)
taroD. No.1 ti*t Sri Lakshmi Niraysm ApaE*mer`t§l
#$ 8ife+ Cfted@ 8arfeamafE
C}cc:~ fteteE.t5espLSky PRES¥
¥QV.I S#bb@iah!
Rag, SfS. Seehaiaifel
Aggc£ about ¥G years, ®ee:~ Rg5Sti. Heack CS asia b !gj
PSi&S REE±!SreS ENdi!®re Dtr
Refitir Jr. fro u nth r¥{,
Leie« M as S&handg!iail i
CFMS Ngr802?i#71
SahSb, Sfo. sts.sftareef,
years '
RIel!oreg NeI] ore
NayesmJ Sife* Sk. REas±ftan MShiddiF`r
=d abou& #S yeaFtS* DcG: Refid. E}y|Taitsildar,
FUo, ES.iSo. £Si 2HiSS£/2, SV Na§&r, ke8i[Sre, INSltore EN.
CFMS NS~8$2?O¢?i
r! 3)Y
17. Th6guru Santhoshamma, Dfo. T. Bangaraiahf
Agec! about
F{fG. a+NS_231 a?3 i
CFMS NB8B28§?i
i8. Nijamala China NaraSimfrou}u, Sife. hi.P.Buddgiah,
Ageti abe#t 7# Scc:F:gEd`P`S+H.REF
fteI!Qre Dt`
#FMS N68#27i 228
ng9p £hiftta Veeranianeftya
?2 yearst escS: Retd. Pin€ipaI,
paradise*Ne#oret Nel[ore EL
20_ YEEkC!llL!d Ba{akrI®Sftna Reddy,
R/a_D. N#.2§1
€FRES
2i.
yea rs I LO.t
F¥c5.D.NS,K@rth}k Para#ise> ife Nagar, asg}larer NgIlore E}t.
CFM§ NongG2§8i 09
22| N.r¢iasShatn, S/a.N. P§tSifeaiah,
j&ged about 70 yearsj eec:~ ReSd,S,ls
F3fo.D.Nc§.398~i §6! Waikerg Roaal, Ne!lone] Nle{}ofe D€.
CFMS No~&027i 349
23. Skr Masthan, Sfo.Sk.Kfuajava}il
Aged abGtj$ 7S
F%_D, NcLg355! ueanikatavafJ<
CFRES NH~8G£7QSou
a4¢ M.JtsWardha Nara¥ana Jay€
Aged abtiui 6g ¥earst OSc:~ E¥©id. Jr. ASSt,
FUS, D<eeo.17,1341Tr|mk
CFMg No*802704as
25. Ne!{ore Venkateswariut S/c¥.LateINarasimhu!tj,
Aged about 7O years, Ogc.ReSd.i.D.GQmPLiter!
I Nethaji Nagar± Ne{lSre, Nellore B£.
gFRI§ NQ8S£?SQO2
2S. I.P.Ftangaiain, Sfo`Late. J€, Ran§aiahl
Aged about ?0 ¥esrs, Qcc:~F3eSd`Leciurert
Fa/o+D.NQ461S~32£A! Sai Nagar, Giddalur, Pratsasam E}t.
CFMS NQ8$2704G1
figed asbSu$ 7ng ¥earsl
Ei.N#.3#i i Sgree Vervtea*es#ara H#meS.
Ner8#g5$3g i
J"i Hus§a'lg1S
tng£# #of®ny{ seeiISre, Ng!Sagre Hf.
RE#hanemffiie ifeegzRI{!aht
NE>tl®rg, NeSS#re dg.
Casns¥ab!g¥3
CFRE§ No~8$27ng Q#
Sife, S.Vsrfeats Krish naiehx
Rstd +
D. mo`nggrRE?,
£"S RES8$2$985q
Aged about ?0 ¥earsf
R/a_D.REH.131 *Z37fi /18, REafealaksltmi rgSideney` REatkajgiri,
Dt. £FREg NS~#Gg?#3*¥
P.£d MaShe"8¥ S/O| PrC* Cher€ffin!
FifS*D.N®* 35~6218l Ak Nagar, NeS!®re! NeS{ore Ej&x
No8S£SggS i
34. Y. Ramachar§dra Red dsyS
Aged abSui ?a ¥earst SSc:R©td.SupgrifttendenS,
RID.D+NQ.17~4~3#t Chi!tlremls Paifeg REeg¥E!re. Nel'Sre Dt.
a FRIS REc*~8n2ffiBg75
7\6
35*
Aged about 7i ygars`
rF¥ife.t}* Nti.2¥LSifu1$8i , Jagari¥§fa
CERES No~soZ$8583
Aged abau€ 7 i yearsl Scr=:F±e±ti.PS{i#e ConStab{e,
CERES ENogO2Sgg66
37. KQnduru Veilkata Subba FE
out 70
f%o. D.NQ~2§3i 7§8!
Ng{lore+ Ne}lSre Dtx
38+ A,Verikata FZatuI Sfo. A ¥enkata RajLSI
FEfe`D.N a.ifematigur{±a Ra£ugralem
a Fuss nefl80243383
39. g. Vittha** a/o`G.Abraham*
figed abeui ?1
g3j¢' D` JhjO.
CFMS RED802
d1. Sbec,lie
Aged ab#ut ?8
R/a.D.Nat.281, MMH
CFM§ Ngr8Q2687g3
Rfo_D,No*2?81 82gi I Ba}aji REagar¥ Ne!iore4 Nei!Sre Dt.
CFMS Nc*§0£714§5
Subba
Ageal sbQut ?1 yEarSS Occ:Rgtd.school Asst,
F3/#®D.No.KSnara€hgpali {V}f atlur {RE
a:FM§ NcF80385iaS
fa51 1
I
Sx REc#idi {Tirmpati Dt}
Ngilere Dt.
I;FRE§ NgrS#£§©8$6
Ngiitirg Bt+
£FRES ifeng@gas§SS
D^ Forest Dgpt!
Nelgffigre DL
mu§sain,
i! WSck fnspe#tacS
Sr_ ifes!¥
CfeirangeEngi P!a=a, REu[ape¥t
Sire.RA. Ramama FRetl#y,
Head Coms€abfe,
Rfe.D. NQ. Batsji He!+Smst Maguf3ta Layout,
Ne!}®re, NS!!esre E3t»
CFRAS NS~8B27$29S
iEI Ei
53. §yeat
Aged about 74 ¥earsl OcS:
NQ8$2$8145
54. SK« seiz&m MShiddirlt Sfo< Bha§ha Saheb,
j&ged aieSut 7G
CFMS Nog$269846
NeI'orel NglIQre Di*
56` F. Kader Eashat S/a.P. Lated Kh3jaPeer,
Oee. ~Feetd ® D¥ Tahs¥lciar!
§7. Nakka Ramarraiaft, SJo. N8kka Masthanaiah.
Aged ab#ut 8S ¥sarst ®c£:Rgtd,Sr, lnspeetogI
Rfo.D.REG. Neg€haji Nagaf¥ NelISre` NEE¥lSre D€.
CFSulS No~8$2?ia65
58| Srinivasulu B! Sfo+Rgngappa seaidLi,
Aged aSSut 7i ygars! Gc€:F&etd.Hegti Constaifee,
Dt'
CFMS No802§g?4¢
59+ Gfua[la. Venkaiah, Sfo. Ch. f¥ama{ah`
Rfe«D,No. Neetagiri Sangam,
CFMS NS8Q2715?H
6S. Arigeta. Sudhaker Rae, Sfo.Arigela F&amarlaiahl
Aged abSut 71 years` Qcc:F€eid.A§st
Rfo. D. Nc!2S~i 320. Faihekhanpei7 Ne
£FM§ Nci80Z6gO§S
Aged about ?1 years, Ogc:~Rctd.SghSo' Asst,
Ear#`E}, Nn.1 i33~94~8DI Vengsi! Rae Na§arf
Kavali, Ne'!t*re EEL
SFRE§ Na8Q2S§$6*
K,Krishr¥a NItirth¥` S/c3_ K.P~ Kot3iahg
Agect abc,u$ 78 yeer8l Oee.~Rgtd. gxe§#utivg E
S/Q` V. Pgr,ehala F%
§yeerS. Bee.`, ReS#. g
B¥pess seQa# *
Read. Pars RES
yaEfl3, SFH. i.a. Kri§hn& ¥ysrM
grgarsg S##I: F€etdi. Dgputy E,Ew
F¥arte, #¥§¥~2$0?! € H±ife Cross F?es[adi #itesgidFarVISu!i ¢NaggF!
CFMS. NSSQ=7Q$6S
SS+ K. VenkaSa RE. §ijSb&ra¥Lidsu,
CFMS. REDg#255?ts 8
E§ife#van§t D/S~ es. Singaiashi
gite®H$ 7 i
ENaras#{ah asg¥idu i
Aged abfilf± ?i yearSe O##`: aeeSd1 $3nSkrit Pa##it,
RIti. E5outh Amu'ur, Thct&pgi!ii* Sudur NIar,alai,
Nel lcire E5istriSt.
C:Hms. No8G¥75as2
?8. Ka}!uri Ramar&aiah, Sfe, Ventsata F§edd¥!
Aged abSut ?¢ years, Qcc;.: RE!¢d. Lg5E{urer,
Sri S&rlth i
9&O
Nagar, Ne!tore524 #$3.
71.
Aged abaLrt 6g ¥earS. Occ,: Retd. Sch®o} AssEstartt,
a/o` Dt NS, 9~10ri4+ Mylavarapu vari street, A!lurpet]
CFRESI Na8O2? i3ZG
?2_ ShaEk Abdu} ffludti#s, S/¢` Abdu€ Gafaer Safueb,
Aged about 6g years, C}ce.: F¥etd. Tasftnicat Officer!
Ne" Sr4
CFMS. NS8B27#g37
802}
SFRES. N®802g?585
7¢. P`P. Narasjmitu}u {G1
gce+: Reto+ J*SSt. CQmmjSSiengrl
Rfe. PiQ± Nc!.5$1S A Blo#k. FiSrencg filpt,1 ti#ft Read, Vijayawadg.
CFMS. N@80211 g87
75. B.§rirtivasulu, S/c,.tBa!aramaiahi
Aged about 71 ¥e&rs! Occ:.:ReSdI D¥` Pare Medical Offic;a+a ,
FtrQ. P!cI± No.2ZS AB}cek, Siri
CFMS. NoBO2g8484
?6. I.VISesftaiah! SfolT.VerEkafa Subbai&h,
Aggti about 71 yearsJ Oc£.: Read. V¥ork lr!spe,ctor Gr.l{!
RJQ. D.No.5/52t SBnth!+ Nagarl Near
CERES. NQ8026g t43
77. N.PrasactS Sfo.N.FSangaiah,
Ageti afe@u£ TO years, Occ.: Retd. Let:turer ,
Rfo. 2?/2/#78Uma Nilayam! Vasavi NagarI NeEllOrev
CFRE§. 55
Sire. A.§rimSvasulu Rgddyt
Ag#d abQu{ ?2 years! OcS.: Re±d, Lecturer I
R/t,. 247~i99, Opp water tank, Magunta lay9u&, Ne!t®re_
CFMS. No~8028&20§
Kurapati Sivff Rams Prasad. £fo. Kurapati V©rtkatepp&iah,
Ag§d about ?@ y§ar§, o£c`: F§§td. LeS{urer,
Fife. Flat No4$5t Central Faesidengy¥
Soma8ekharaPuram , Nei{ore.
I 2
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REa5€esr CSISn¥,
83. K.Vl
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87. a
Aged atsSut 7£ ¥earsi
R/S` €ndi5S Ba¥r%g}as Tho§ffi€ Nawgtbpet, Ne{'DPg.
CFMS. No 08S¢Qg¥6
88. i.i{arunakarl SjSd i.lsrayg!§I
ftged about ¥S yearS{ Oee`: Fte§d, Prirtcipa! t
RJ®~ 25Z~Zti8i, 4{h Nellore`
CFMS. sea80¥SS?0S
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&ggu* abS#t ?1 ¥g8rS, C}cg,: Re§±d. JL!FtiOr tigC§u`ref ,
FEfo» Flat RI
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gO.
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Aged about 7G Fears! Gee.: ReS#.
Rfe. Up StBjrS Of
Naidupefa.
CFM§` Nong$27$314
Si` Feamarra a.V" Sfo. a.Venhaialt,
Aged abSu{ 71 years, Oce.: Rctti`
RIG. HJuo.148. Sfeet
C;FMS. RI#ngO269Si 2
Sarma I
Aged abort 7S ¥e8rS. Occ>.: 7 _I.`ry ..._IF_' I
F¥S¢ Fiat No 52! P[St No.a Ghar!dra Ice ftySg!
€hennai.
$3. Goila Venkeigh, Sfe` G.Ragha¥afah {
Aged
REla. D.RES`25i 3~ 1 Sg3i ~dinirraise±ir` arutit;i
a.V.Nagar, "eilore.
CFMS
en, KctsltrtapatfSam Chandra Sekharr a/a. K.Rams f¥aghatraiah,
Aged abH earsf Occ.: Rei#. LeGiserer
RE® D.NQ:2?2~i 725+3A] 8tn Street]
R3mji Nagart Ns!tone.
CFRES. No8$2©78§§
§5. SLfhaSini D.i., Dfo. D,K.S.Sa§fty`
Aged abSut 78 ygars] 0#c*: RSid. Lgcfurer ,
F¥;cL Cfod Amburu Si4brahm&nyamg Masteir Colanyj
G2
CFRES fu Nc}8O27O352
98. MghSrmar¥i K{GudurTirupathi}! SJS. Late Raju NarasimhaS
Agged abSL*t 70 yearst OGC`: Retd` Prineipa! i
53/a E}`REo. 13/264t Hospital RSad, Gutlur.
a;FMS. Nc,8027a6ffi
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en: F±©Sti. Lecturer S
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abBuf Scc.: ReSti. AsSc>Siaste FrSfessSr,
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1DE. A.V. Ray,ga i¥edd¥, Sife. Subbarami ReddyS
Aged about ?0 ¥earS,Bee..I g38td. i¥g&der,
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€FMS, N®8#£?$243
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1$7+ SjcL §gSha Rgddy,
Aged abeut ?5 ygars!Occ`: Retal. Leg{user,
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Ngl±ore|
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Aged about 7i year§l
feyt,.15~3155i Near Jaganis Co{!ege, REe!}Sre.
CFRES¢ N®g$26S£idy
i®g` S` Rams Krishna RE!ddy! g/a. Narasimha Rgddy,
Age!d abGut 71
Rfe` 7I Annapooma AparimerlS,27/iJ?5St
SFMS. No8a2©g338
3ankara Fiec[dy,
F€etd. Professor,
R/S_ i67i! and Main Road" F3ama NIurthyNagglr,
Ngl!oFe City
111 N' RgSdyi S/a. Kodandaram€ F¥gddy,
abSut One.: Retd. Lecturer,
R/a. iBa1 End Street, Ramalingapuramt
i ce!{gae. Neliopg<
N®8027059*
i12, It`Narasimmha Reddy! §/a
Aged abSut ?1 ygar§lOcS.: Rstd. Readeri
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Maguma Lay®utt Nel[QrE!.
CFm§. No80269307
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RIS. *8~tsS¢53 2nds SSrffegS Sr€ H&ri nagar,
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i22, S_ nka{eswar{uS Sfe. S,V. Subba Rayudur
ab®tit 73 years,One.: Retd. Lec£urerr
NIa€n RorfeS Neilurel
123. P. F¥eddy, Sfg. P~ Vetiku
about 7G
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Nagart VIta Sfene House Pet Ne''Sre.
CFMS` No8D271234
124, I.VIS.R.S. Prasadf Sfo. i. Kri§hrtaSah,
Aged abfiut 72 ysarsIOasl: Retd« S.g.I.,
Rfo. 251 rs, G ayath ri
125. P. F!adh€kaj Ejfo. PI Rama§ahg
Aged aSQut ?i years,S€C:.: Regal. Lecturer`
NeliQrea
CFRE§. NongO269144
AgEEd abt5ut ?5 ygar§!Occ+: Re!d. Let:turer,
F3fo. 2S#ulSg7l N8S CQ{Ony, NeliSre
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Aged about ? 1
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Aged about 70 yearstOcc.: Fteffl. Re!adgr,
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RoaEdi NeflSre.
CFMS. No8$2711¥9
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a beuf
3S. P. NBidu¢ &ife
Age# afoSust ®9 years,Oee.: ReSd. LeSfurer,
R/fi. 25¥+fi #7i i ceiesn¥,
C*pp+ Raj@rajeswari Temp!g, A. K. Nasgarg Ne!iQrEi.
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Aged about ?4 yearsrOee.:'Retd. Leefu re rt
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Aged about 7Z ¥gar&,Oce.; F¥etd. i
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R,a. 26i487, B.V.RIaSarI
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a Fans. sene82672¥8
141. Kanamariapudi KSfeswara Rg*o! a/o. Vgnkata Sut3baiarfe,
Aged about 73 ¥ear§rOgi=.: Fggtj3^ LgctLSrer,
R/a. 23rd3i , LectureF{S C:S!eny&
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1¢2. M. Ba!a SLrbrahmanyaml Sfo. Kn+8hna±+ah!
Aged about 77 years.Oc6.: Read. Prirtcfpaj,
Rfo. 23J861` Ramesh Reedy tQagarI Ng!flBre.
CFMS* NS8Cj264O??
1d3+ B. Chendra E§E£bu, S/a. B. VSas€ry,
Aged abc!ut 72 years,C}cc.= Retd. Header,
RfoI 27f7#$55, Saraswathi Nagar€ Ne}!®re.
CFMS. No8G268@7g
144. K~ S/Da K_
Aged about 72
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Ka matsshamma Temgr{e> Veda¥apa¥em. Ng}I#re~
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Aged about ?3 ysar§`Oc£.: Retd. Lecttirer,
Rfo. 23/14B3, LgStureris cfiiariy.
Magurita Layout, Ne!{ore.
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geruth, Nffllaga[ndia, H¥dgrabad.
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!ae,: gSeE8c£. gigadSr¥
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Aged atsc!ut ?3 years,#cc, S5ieCtiHr, Grade LeGfurer±
%ofieda, TelaJigana.
CFMS. NB~5$363509
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V. Venkata Venkafa Swami,
Jftggd a$8u€ 7i Years, Oee`: Rgtd` Head REaster,
F€fo, Subedar Stree±* Kandukur,
€`58. A{uri SL!bba RaQ{ SJo+ China Narasimham]
Aged &bciut ?i Years! Gee.: Re€a, ScfacIO{ Assistarit`
RID. Gunnam Ka#a Veedhi¢ Vertkateswara Nagar¢
i€ar¥dukurJ P#akgsam D]striSL
CFMS Nc}8024232T
1§g. fn!uri
rfeged about 71 Years, Occ.: Retd. W#rk lnspe[ctort
F±fo. D.No. 922?, Kummari SifeEEt,
Near Bangaramma Temple, KaHtiukurt
Prakasram District,
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Occ.: Retd. C3ff. Subordinz£ie,
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ifeed about 7i Yearsl Occ>: Retd. Worfe lrtspe¥tor,
F¥/a. Santc>§h Na§ar, Vikk'!ralapct Road,
Kandukuri Praka5am District.
£FMS No80242435
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Naftda v&ri S€reet! LipSfa£r E5OBt
lu!uF. Ne!SSre.
SFM§ No802$35Si
i89* A P&dmavaffii, ENfo. V.V. Sesta€i¥h,
Aged about 7B ¥eBrSt C}ee.: Rgtd` 8`A^
F=/a. Subedar Strget! ifenctu!u! NeElSSr£.
CFRAS No8$34S i #$
17S` P.REs}akendgiah,SjS. K#ntiaiaht
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GEMS Nof
171. N| E±aSa§J®ji Rex Bali Reddyl
C: FM§ No80Z$9355
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i?4. £h. Veffkata RathflaFT,, Sfe` `rfer±'Kata SijbtsaiaH.
i?/a, i 6i5g8¢'
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CERES NogO2g7&31
?3 Yea[rs. Occ.: Reidt
F€fa. HIS 294, ?th F¥®adSgTM Sigrg8PSre T®wre Shipr
Reddy±
Aged about 70 Yearst Ocr>` : Rgtd. LecturerS
F{7S. WIG Zen+ ?th Rclad,§TM Singapcing Town Sriip¥
Y§r Kadapa.
CFMS
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Hari jana C®!ony! NeilSre.
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Aged about
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Ne# QFS.
CFMS NQ88Z?836q
187, Sha€k A{!abBkSh= SJa. Sk, *btlu! RgthamarSS
Fero, 28,2§i2, F{&t No. 3G2t 4w' Floor,
Mur!apst524 883.
SFM§ rmo8$270968
1$8. Pserv£la SrI'kriSrirla M
Aaed abQat 7S years
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189. Kha}+a Sha riff.
Aged abSut ?0 Ycar§, a€G.: Fteid« SubI
Stres£ Ngar TaF!k I
Barragas! Ne{lc,re.
C'u,E:RES NSer89=4¢58C
190_ ficfaa nyu!u S
Aged afroL]t 70 Ygafg, C}ce.: ReRE, Teehnica! Sffieer,
P¢daI&kur F&cadt NeI!ore 52* ee4.
19iul SyedA&a£ SfoS Syed Ahamedi
R£S. D.N®. 2®~Slee, Meg LEgar!'S Road±
CF§MS NQ8$271¢S7
192| §haik Abdut FEafi, §fo. Kfaalja Hus8ain,
Aged about 72 years, Occ`: F=e{d. A.S.I.,
RQ. Tut13§t
NeJlSre 524aO2.
` . . I . Pe{itiGnerg+
And
1. The Stsie ofAndhra Prad£ghI
F2ep b¥ its Principal Secretary t# Go¥emmentS
Finance Depar{merttf JftP §ecretariatr
VglagapudiS Gtinfur District, AP,
i:._:
2I The DiFgctSr esf TrgasurieS & Ac;countsS
!C Sui±d£ngt
522 5S§+
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E3i stri c;Sfu
6untor disan®ct*
(EITAQ ¥'
izEZE=
~
petition under Article 226 of the Consti{utIOn Of lnd!a is filed praying that
in the circumstances stated in the affldavi{ filed {herewith, the High Court may
be pleased to !'ssue`a direction or order, more particularly, one in the nature of
vlfrit of MaLndamus, ® declaring Rule 18 of AP Civil Pensiorls (commutation}
Rules 1944, in so far as fixing 15 years from the date of reduction Of Pension,
in Qrder to restore the commuted amount of pension, as i{Ingaf, arbiharyl
improper, discriminativ`e, unreasonab!el irrati'Onal3 viala{ive OfArtlcle 14 and 16
®f the constitution of india and amounts io unjust enrichment a± the expense
of the retired employees (b} dec'afing the action of the re§pondent§ !'n
recovering the commuted amount Qf Pension beyond ll years 3 months (135
months}, by which period the commuted pardon of pension is fu}!y recovered!
as illegal, arbjtrary! discrimina{ive, irrational and unreasQnab!e (c} and
cLnnSeque,l{i}' {o djrec£l €he respondents {o refund the exce§§ amoL!nt Of
commuted portion of pension recovered from the pe€i{ioners beyJCilld i 1 years
3 months (135 months).
petition under section 151 of CPC is filed praying that In the
circumstances stated in the afrldavit filed in §upporf of the petition, the High
court may be pleased fo direct the respor,dents not to further recover
commuted portion of pension in view of the petitioners repayment of entire
principal amount with 8O/a interest and also in view of further suffenng
recurring financial loss every month in pension. pending disposal of wp
iiiii 27906 of 2024, on the file of the High Court.
The petition coming on for hearing, upon Perusing the Petition and the
affidavit filed in support thereof and the order of the High Court dated
29.ll.2024 & 03.12.2024 made herein and upon hearing the arguments Of Sri
BHARAT BABU.N Advocate for the Petitioners and of ADDITIONAL
ADVOCATE GENERAL, for the Respondents;
_
+
_ _
o331
i=
WP.No.27912 of 2024:
BE"EEN:
1, M.a.P ShanthaKumari, D/a,Late. in.H.Pakyaml
Aged about ?O years, Occ:Rctd.D¥ P.M.a.,
a R/a.26/308, ViswaSaPuram, Nand¥a!a D{.
Gpo No12018015/CV
2, M.Prabhakar, Sjo.M.Laba`
Aged about 60 years, Occ:Reed.Sr.AsstI
R/a.33/1166F, Rythnegaf, Nandya!a nt.
CFMS NongO301010
3. IV.Ramanaia!,t S,fo.i.P,V. P`amaiah`
Aged about 71 years, Occ;Retd.Sr.Asstl
R/S.EnlSloyeeS Ccionyt Ftaithunagaram ,
Nandyala Dt. CFMS No8G298859
4. V. Sivarma. S/a.V.Naganna,
Aged about 7O years, C}cc:Retd.SchoolAsst,
R/a.NCO Colony, Nandya!a, Nandya!a Dt,
cFM§ NongO299858
5. S. MadarSahab, S/a. S.HusSainSaheb,
Aged about 71 years. Occ:Retd.GrI Bandit,
R/a. NCO Colony, Nandyaia, Nandyala Dt`
cFM§ Ncr8O299352
6. S` SaradaKumari C/a,D.MRamaMohan,
Aged about 71 years, Occ:Retd.SchcolAss{t
R/a. Sri Sai Krupa Nilayam, Medcha!, Maikajl TS
CFMS No8O299012
7. Negala Prasad Rao, S/a.N.E!iast
Aged about 74 ¥ears3 Occ'.Retd.S.G.Asstl
R/a ,26/31842. ViswasaPuram, Nandya!a Dt.
CFMS No8029?656
8. Y.SuseefammaE! D/a. Y.lSaiah!
Aged afaQu€ 74 yE5afS! C}ce:Res. glG+Agst!
Rfo. 28/31 RE25 'rfiSueSaiPuram, se&r3dP£la Dk.
GFRES *geirfegragSSg¥S
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abSat ?S
10
Sfe` FEase#}sastgb,
CRES+l~f¥e±d. A§S£. TSchn ice i c3ffieef,
ipa,!a, INar*dyafa Diy
`+\S;#mgrutf&3 €,*f$43 {`gTS G*pe!+iJF§<±isNTUF! Bt.}
K. isanard*g!na f¥eddyt SjG.K~ Ctrirm# pur#a F}gdd#l
C}Sc:nget#+Heats gen sfabiet
Towe#sJ REandyg!!sE! Ng!ridyalg* g§t.
C?FRES N#8S£Sg§7®
¥Z. S.Egw3ra F3ed#¥, S£S,S.V.F±angas Reddyl
3h__ _a __i_ * __ _ _
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Nandya[a± ifemdy&fS Dt.
PFQ NSi 2$ 1 gS??fiCV
RE. Rae!fi@ Fga}'LL£, `3,ffSti.a£g. ivS, g¥gifl1# g3$3L!`
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FarS. S#€ &aba fu8ESgesrf Nar!#yaja! RE@#edyafa Btl
CFMS REes8$3#2Z38
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Rfe|33i , KSi!akug1SS, rs#Fr¥QCi} D*|
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15 §usr¥k#riKS§a¥S eeoestaty3 £fe Laite `s \jgr!ke€a F3gc!§y!
ngsd aSS€JS ?i l¥ear$5 C}cc:~f§gtd. SSiiSo! Asst!
a.£S.28/?§88i I NSS gGiSriy! NaF§d¥aig DE.
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1S. *+FS i/gr!*gt3ng#€.fe. S/a. La£gg K.a:fro¥g3~r3SNaik``
#SS# &froh!=:'L£t ?;3 :w!ga!»`S. SC.C_If¥g£g! #£}Sdke`>
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f,Ffu#S NiQ~RES£SSS£2
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a FRE§ RIong®29?85G
GEMS Nueti3BZ3#Z
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Aged abOu'` 70 }'ears` Occ'.Retd_``m
2i. D Ramaiah.
Aged abousi §9 ¥ear§9 Q##:~ReSti+FSresi B©at Off{cer*
i gal BruncSgi¥aFTam CB!OrS¥r
cFMg RE#8a3$0S$5
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Rfc,.18ffi5t Byrma! St, Nafldya'& Dt.
cpt§~{ 2~Gi 8?SSreV
cFM§ Ngr80300eng
25. Dr.
9 years, oce:F€etd.Civil Sup
Sfo. K.Krichna MuthyI
gee:Retd. §#hoQ}Aest,
t! Nandya$8* Nandys!a Dt.
¥eraFST
REandyata E}t ry
ZS. P.V©nga!a§&te¥ Sfe*
jSged atrcSui ¥B
CFMS REc,ng829gSae
8. K*V. Rami Retidy9 Sfe.EL3€eaKC. KGrt#a F€edtiy!
.V.R`O`
REarialyala Dt.
Aged BSSLji 72
R/SI NGS Cot
CFRES RESts82
Nandy#ia E3±.
3+3< T. Th iruxpSifai F%¥dSi'if#5 SfjS.T. tifeFSkaga§\ngSfYi¥ F?`8ded}€,
P.E'T.i
F2/a. Venk8£esPuram! Sirva!* NagSd¥ai& E}t
CFRES NB~$03Sen`r¥?
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L`Fhe#8 NS`S$29$ rung
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Kurrro®{ Dt
3?» I.Sunkenna, g/a,.LP§tida§unkann£!
AEed abeeut 70 years, One:F¥egd.Si
3S` A.Vgnk&teslwarlu! S/a,Late.AI Naray&r`aS
ye#rsi OCG:ReSd.Schoo!AsS€t
F{/a.giya Sa®! Green Homes, F¥ythL{ Nagar,
40. A.VvSubbaiar`, Sfci.A.Ye{la`!aht
Aged about 69 years, OScl,Retti.g.i
Dt.
CFMS
S. §o marmgg I
No~g$2 $88 a i
K.Mary Sarafa, K.i a hnSu rtdaram ,
gFMS
about ?0
FajQ. 1 {v&M}, Kumo®!, i€umSQi Dt.
a 3H .Z
rty a
K.P.Chen
nggri kafa#h a !a m #Sg5ny, Nandya{a! Nand¥a§a D£.
iid#ng #3BSSen
B.Pars
abotjf #cerReRE stQGk Qffl#e!F!
f€.#abiSatigS§
¥e#rS' .H®sieI Wg!fare O#ieer,
Nartdyala Di.
§fe+S. Shinna L;ngar§nai
aSSu! ?fi years,Sce:Re{d
Nandya!aJ AIandyala Dt.
r Sfc§.Y.¥gsekEE{a§Ljfobaiah REgi+dti ,
Naridyaia E}€.
Redd¥J Sfe.M.Tjirupela Reddy,
rse Qoc:Rctd. HMl
iiiagarE&Pa!li` Na"tiyaia Dta
9&#y, Sfe. M*S.Ba!f Redrty¥
€ years, OSe:Retd. REpE,O.
ifei!aktint!s, Pngandya!a Bi`
rdS8$3C! $5¥S
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aniele 2£S Cog¥SSifrotion of
to issue a diFeC¢ion Sr Order, mare Part±Gu{artyi OrSe in th
P giv¥l PgrlsESris
e date
PertSFOn, aS
dire#± the
petitioners be¥and 1 i years
!s (135 mSn!hs).
A RI#: 1 3F 2CZ4.
Petiticin undeEr Secti¢r*:`^E5{ CPC is ft±gd praying that irt the
mstar"es stated tor, the affidavit+ in support
may be pleased to direct the respondents not {# further rgc#ver
_
Recurr'lng financial loss every month in Person, Pending disposal Of the above fu.5
writ petition, pending disposal of WP.No.27912 of 2024, on the file of the High
Court
The petition coming On for hear'lng, upon Perusing the Petition and the
affidavIt filed in Support thereof and the Order Of the High Court dated
29.ll.2024 & 03.12.2024 made herein and upon hearing the arguments Of Sri
Bharat Babu.N, Advocate for the Petitioners and learned Additional Advocate
General for the Respondent Nos.1 to 5;
WP.No.27915 of 2024:
qufyife*hfty*evS*~,r, ¥`^'i/II. st.t¥`'`'h^',If'`_,.,xr., +^fy. `~`'^ a~ETWEEN: walt PETmON NO. 27915 OF 2024
BangedeVale Mahammad Jaffar! Sfo B. Peeran gab,
Aged abOin 71 years, 0Sc. Retired Emp§eyee, Po"ce Department,
a.No.6~2301 {Up§tairS}, Kovur Nagar! AnantaPuramu 515 0O1, A.P
p` Babs Fakruddin! S,a P. Abdul evahab3
Aged about 70 yearsi Retired Sub inspector,
D.No.62515, Ram Nagar, AnantaPuramu 515 001.
c,id pamlJdLIrth¥ MahabC!Ob Basha, S/a P. Abdu! Vahab,
Aged about 7S Years, Qcc'. Retired SL!b'inSPectOr,
H.No.6,196?~1, KSvur Nagar, AnaritaPuramu 515 $01 A.P.
I shaik Rahamthul{a, S/a Mahammad gab,
Aged about ?0 years, Occ: Retired Police Head Constable,
RIG D.No.177Z8, OId Tci"n! Neeruganti Street,
Near Lakshmi E.M. School, AnaniaPura'mu ~ 515 GG1. A,P`
RE Maneni RamachandraPPa, S/o M.YerukuiaPPa9
Aged about 71 yearS!
oce: Retired Assistant Subinspector of Po!icet
D.No.2gfla36~1 I Near l!Town Paiice S{a{ioni
si¥aram Nagari DharamaVaram,
sdi safya sat District 515 671 A.P.
§ th. MahabOOb Peers. S/a M. Abdu{ Sattar Sabi
Aged about 70 years.
occ'. Retired Sub inspector Of Policei
D. No. 4986, gr road,
AnantaPuramu Towm a Manda!r
AnantaPuramu District`
?. K, MahaboOb Peers, S/a Late. K.Babe Sab,
Aged about 73 years,
occ'. Retired Assistant Sub~inSPectOr Of Pop,eel
Faro a.No.24329l Siddayya Gutta, DharamaVaram!
AnantaPuramu District ~ 515 671, A.P.
/a
{present sri sat¥a Sat District}. eel
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about ?0 years!
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District 5i5 4i1* A.P.
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rfuged di rs grgRErS +
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q A REarutifeinSgar! Anantapurgmu.{
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An antE£Pur
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Sat Ejistrict}.
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#ee: F?gtiFe# Assi§€arE¥
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RJS B.REB`2#BI
5i5 SS#€A_P.
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!mu Distr]at ~ S€5 SGi , A®P.
Sfe Late. RE. #hennappg!,
aifeu! 7® years S
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6167S Nantiamuri REagar, Ka!yanadL!rg#m RSaof.
PuramUI AnantapHrangu E3iS£riee 51 § $8i~f ArP€
PE§ergEri¢ Sfo E}. RaEN®Sf Sab*
ifeast 72 ¥earS. Oc:c`' RS{!'red Heati Cor¥Stable!
E}.ass. +isF, Jami'a Masjriti Street, KGthaSheruvu!
gadya Sai DiStric;i 515133` A.P.
31. Bands" REa§ananda, sfo La§§_ E}. Artja rSE§ ia h
SS ¥ears! Gec=: Reiired PQ!I'Se CDrlStab!e,
i . Krmpananda Na§art Anantapuramu TSwrt9
AnantaparraEggS" District 515 0Bi, A. P.
ra±_______
51 § 8£Z, A.F.
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Anantapuramu D£str`lct 5¥§ ¢1 i S ,A.P.
P. Rasheed,
Aggd abSui ?i years, Scc: F¥et§reti
E¥/a D.No. ¥gr RTS E=c!pI#nyS 2fid GFes§£
H§ndupuramu,
. . . I Fetiti8ngrS
The State Gf Andinra Pradesh!
Se greta
Seeretariat! Ve!agapudit Gurltur DiStriGt,
PradEESh §22 237.
a The State ®f Andhra PradeshS
g¥ep. by its Principal SeSretany to
Finance Department, SgGretgriat, Ve!agaputii!
Guntur Di§trict! Aridhra Prardesh ~ 522 ¥37.
a ? 56.
3. The Director of Treasurl'es and Accounts, Government of Andhra
Pradesh, 1St Floor, NIDHI Bhavan, Behind APllC Buildings, I.T. Park,
Mangalagiri 522 503, Guntur District, A.P.
4. The Principal Accountant General, A.G. Office, Andhra Pradesh, 27,
M.G. Road, Governor Peta, Vijayawada 520 002.
...Respondents
Petition under Article 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue a writ or direction more particularly one in the nature of
Writ of Mandamus declaring the Rule 18 of Andhra Pradesh Civil Pensions
(Commutation) Rules,1944 as illegal, arbitrary as it provides for restoration of
full pension on completion of 15 years of recovery of commuted portion of
pension even though the recovering of Commuted Portion of Pension is over
with prescribed interest rate in ll years 03 months and consequently set
aside the same by holding it as Illegal, arbitrary and violative of Arfic[e 14,16
and 21 of Constitution of India as well as on the ground that the same is
causing undue enrichment of the State at the cost of petitioners and ll also
does not have any rational objective an Intelligible differentia to be achieved
and consequently to pay the full pension to the petitioners and refund the
excess to all the Petitioners, i.e., Police Department : PPO Nos. and PPO
ID Nos. (1) 13018417/SP (10034759), (2) 13018639/SP (10035045), (3) 13
019009/SP (100235591, (4) 670/SP/2014 (100236174), (5) 13017604/SP
(100333736)I (6) 13018559/RG (101235025)I (7) 13016410/SP (10032231)I
(8) 13088003/SP (10034195), (9) 13016663/SP (33065), (10) 4032/SP
(10033022), (ll) 1307815/SP (10034096), (12) 130182727/SP (35076), (13)
13019056/SP (10035875), (14) 13018442 (10034679), (15) 2711/SP
100234040I (16) 13018987/SP (10O35813)I (17) 13017956/SP (10034265)I
(18) 13017848/SP (10034157), (19) 13019035/SP (10035655), (20) 366/SP
(10035450), (21) 13O18667/SP (10035129), (22) 13019059/SP (10035654)I
(23) 13018714/SP (10035099), (24) 13018620/SP (1004551), (25) 13
019315/SP (10035960), (26) 13018995 (10035900), (27) 4379/SP2010
J` t\
(10032274), (28) 13017361/SP (10033568), (29) 13018245/SP
(100234607), (30) 559/SP GRP ATP (10O2514), (31) 13019001/SP
(10035592), (32) 13019004/SP (10035386), (33) 120184841/SP KURNOOL
(34319), (34) 13017639/SP (33893), (35) 1392/SP/2011 (10032640) and (36)
13017107/SP (33195) along with the applicable interest.
lANO: 2OF2024
petition under section 151 CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
court may be pleased to direct the respondents to refund the excess amount
of the commuted portion of pension recovered from the petitioners from 136th
instalment, since the principal amount with interest has been recovered from
the pet'ltioners in 135th equal monthly 'lnstalments itself, pending disposal of
wp 27915 of 2024, on the file of the H'lgh Court.
lANO: 1 OF2024
petition under section 151 CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
court may be pleased to direct the respondents not to further recover
commuted portion of pension in v'lew of the petitioner's repayment of entire
principal amount with 8% interest and also in view Of further Suffering recurring
financial loss every month in pens'lon, pending disposal of WP 27915 of 2024,
on the file of the High Court.
The pet'ltion coming on for hearing, upon Perusing the Petition and the
aftldavit filed 'ln support thereof and the order of the High Court dated
29.ll.2024 & 03.12.2024 made herein and upon hearing the arguments Of Sri
K.Srinivas, Advocate for the Petitioner and of Additional Advocate General for
the Respondent and the Court made the following;
__€5+
\=a:. *`._._==.` v _
ng wp.No.28031 of 2024
Betwee n :
1. M. Thippeswamy, S/a. nd. LakShmappa,
Aged 70 years, Oce. Ftetd. Employee,
Residing at 3utO, Meda Street,
Katyanadurgaml AnantaPuram District.
2. P. Siva Prasad, Sjo. Late P. Eswarappa,
Aged 71 years, Occ. Retd. Employee.
Residing at H.No.Br79Q, Marempaliy Co!onyI
Ka!yanadurgam , Anan{apuram Pis{rict.
3_ Neeraganti Pal Naik, SJJci. N. Paiaiah,
Aged 70 Years. Occ: Retd. Employee.
Residing at iOi35, Goyind NagarI
Molaka!edu, Setturu Mandal, Anantapurarri District.
4. M. Venkata Ramudu, S/a. Late M. Gangappa,
Aged 70 years, Occ; Ftetd. Employee,
Res<Iding at 24ng46, Paths Saradhi Nagar,
Dharmavaram, Sri Sat}ra Sat District_
^5. K<`Sanjeeva Ready, Sfo. K. Venkappal
Aired 70 years, Occ: Retd. .Employee,
Residing at 12193, Mirzapur?in*
Kothacheruru MandaI, Sri Satya Sat District.
6. G.P. Narayana, S/a. G. Peddappaiah,
Aged 72 years, Oce: Retd. Employee,
Residing at a.Nc,.SB45, VIdyanagar,
Kalyanagurgam, Anantapuram District.
7. A. Ampanna, S/a. A` Srisailappa]
Aged 71 years, Occ: Ftetd. Employee,
Rieiding at 9E132I Parvati Nagar.
Ka}yanadurdam, Anantapuram District.
8. R. V'lswanac}.h~.I S/a. R. Giddappa.
Aged 69 years, Occ`. Retd. Ernp!oyeel
Residing at Narayanapuram VillageI
Kalyanac}urgam M`andal , Anantapuram District.
_ _^_+mr,.~_arfu_~+4____+~~_I_~_ __~~~qu +~ _r _~~ A ` ~ '~` ~~t~
9. €. Bg[iappa ,
Aged ?0 years. S#S: FaStd. EmB{eyee,
Rs!§iding &€ Vi!}a No.48, RafahamSa Vii!asl
E!istric{.
JR¢ Radha
Aged 721
FResiding at r€urtdLFrPi VI±¥aggS
Kufiduxpi REffir,da}, AnafliagrlfRE m Bigtr!'ct.
1 i* TalaH Cfroennapaf S/ol i, Ka§gppal
it35rlg a$ 2225* Pa}atJ#i VI{!ageS
KaS¥anatiuresam REREdgE{, Ariaintap usr&m
12. se. F€amE
Aged ?a
Nea r VaSffiiki #istr§ct.
i3. a, E}uS*aiah, Sfe. 5anjg@¥appea ,
Aged $9 years* a Retc}. EmDIOV1
Bin a rmavara Ka {yana# LgFgarm S
Sire. A* Th€ppaiain
Ag©d ?G ¥earsS C}€ F=gSd Epep!®#@@S
ResEding at # Ggi #ftureh ArGEa!
Ray#d #rg , arm E3{giricl
g years.
Residing
F=5S!utj ng +a±
Ka}yarladur#am, Amantapuram i}iSin#t.
18. Abdu! Khadar Sa!l.) I
Agetl ?2 year§l OSc: Retdl EmpIQysE=,
Residing at gS?S. Revenue C=S!Srlyl
ifelyan adupg&m , Ann nfapuram n±'striGt.
?5 I(
1§. Bandi V©r]katesulu, a/a.
Aged 72 years, Gcc:: F=etd. Emplc5yee!
F¥esiding at 9~457S Carib Nagarr
Distri#t.
20. a. An}ineyuiu* Sfo, C~ Sanjee¥appa,
Aged 71 years. Oac= Retd. Empleyge±
Residing
Kalyanadurgam, AnantapLIram Distri#t.
21. GSl{a Gane§fu* SJt3. G. Bommaiah!
Aged 89 years* Occ: ReSd. Emp!Sye<e,
Residing at logs, KD[a Veedtri]
DistriSt.
22. Kolii Venka±asENamy Chowdaryr Sfo. K. Rangappa,
Aged 7g ycars* Occ: Re{d. Ermployeg,
F¥££iding at Yermmpal{i VIIlage]
Mandal! Ananhapuram District.
23. Ami'ingni
j&ged ?1 yearsS ®cc;: Raid. Emp}ciyee.
F¥es}ciin§ at 9E~i 82rii , Parvati REagar]
Kalyanadugrgam , AnantapLlram Dis€ric:i,
24~ M.I. NagabhushanaS Sfe. T. Gavir!dappa!
Raid. EmpIQysge!
Residing at gi 16± Mu[aka}edu Vi]{ag©£
Seife" MandaI, Anesntapuram Di§triri.
2§, P. SaEyanarayana, Sfo. Late P] Hanumanfappa,
Aged 7£ yeEarsJ Ocg. Ftetd. Empleyee,
Faesiding at 5rfe2d6IT£, Gokula Nagar.
Near D.F¥. Colony, HimdHPur Mandai¥
Sr,* Satya Saj` DistricL .. . Pgi#tr*GnSrS
And
4. The State ofAndhra Pradeshl
Rep. by its Chief Secretary, Secretar]lat Bui[dings*
Velagapudi, Amarava{i, Gurltur District+
2. The State ofAndhra Pradesh,
Rep. by its Principal Secretary,
Finan#iaI Department, SeSretariat Buildings,
Velagapudi. AmaravatiS Gun€ur Dis{ric{.
O5Sj
3.The Director of Treasury and Accounts, For the State of Andhra Pradesh,
Office at 757, Sri Anjaneya Towers, VTPS, lbrahimpatnam, Amaravati.
4.The Principal Account General, AG Office, Andhra Pradesh, 27 MG Road,
Governor Peta, VIjayawada, Amaravati.
Respondents
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 to issue an appropriate Writ, Order or Direction more particularly one
in the nature of Writ of Mandamus declaring the Rule 18 of Andhra Pradesh
Pensions Commutation Rules 1944 as I'llegal, arbitrary as it provl'des for
restoration of full pension on completion of 15 years of recovery of commuted
portion of pension even though the recovery of commuted portion of pension
is over with prescribed interest rate for a period of ll years 3 months and
consequently setaside the same by holding it as illegal, arbitrary and violation
Articles 14,16 and 21 of Constitution of India and the same is causing undue
enrichment of the state at the cost of the pensioners and consequently direct
the respondents to pay the full pension to the petitioners and refund the
excess to all the petitioners along with applicable interest;
lANO: 1 OF2024:
Petition under Section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to direct the respondents not to further recover
commuted portion of pension in view of the petitionersJ payments of entire
principle amount with 8yo interest and also in view of further suffering recurring
financial loss every month in pension, pending disposal of WP No. 28031 of
2024, on the file of the High Court.
lANO: 2OF2024:
Petition under Section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to direct the respondents to refund the excess amount
of commuted portion of pension recovered from the petitioners / retired
a 356
employees from 136thinstaIIment since the principle amount with interest has
.````
been recovered from the petitioners in 135 equal monthly installments itself,
Pending disposal of WP No. 28031 of 2024, on the file of the High Court.
The petl'tion coming on for hearing, upon perusing the petition and the
affidavit filed in support thereof and the order of the High Court dated
02.12.2024 made herein and upon hearing the arguments of sri SESHADRI
GOALLA Advocate for the petitioners and of ADDITIONAL ADVOCATE
GENERAL for the Respondents;
WP.No.28045 of 2024
1. G.Munikrishnaiahl S/a. Govinda Swamy Naidu.
Aged abou€ 72 years. F2etd. Asst. Tech. Offleerf
R/c,. D.No.1885436, Railway Golonyt
\! 1Stcross,Tirupathi.
i CFMS. No~8035613i
_.+
2. V.Eswarachan, S/a,. Abhimanyacharil
Aged about 71 years, Retd. School Assistarti,
Rfo. #Zo49S26i 5l Maruthi Nagar,
Korlagunfal Tirupathi.
CFMS. NongO35?243
3, C. G. Subramanyam, S/a. Late Chinnaiah,
Aged about 71 yearst Re{d. A.R.S.i,
R/o. Plot No. 214, Sai Baiaji Gardens{
Rayalpuram Pancha¥a{, Chandragiri,
Tirupathi District.
CFMS. No 80359056
4. C.Bale Gurappa, S/c!. Balanna,
Aged about 70 years, Re{d. a.T.a.,
R/a. FIat No. 301 t Brizuasi Apartrnents,
K.T. Road! Tirupathi`
CFMS. No SO359084
5. I. Muni Krishna Ready, S/a. Late Venkata Muni Fteddy,
Aged about 70 years, Retci. School Assistant,
R/a. D.No, 201ng66/F7/HI REaruthi Nagar,
Koriagunta. Tirupathi. CERES. No 80358876
EE= Ei
I
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iftr r
6_ G. BaSa Stibramanyam, Sfe. G. Ch!nna Swamp Naidu,
3f Sury& Teja ScENrS,
7. V.Subba Reddyl Sto. ThQPPa Ftgdal¥l
Aged about 7a
R/a, B,RE®, 2Srty53?i .
KESriaguuta* TjREPath±«{P &
GFRES* Nora$35§4g4
Mural i te B.Kri§bena REurthy Rao,
Re€d. Jr* ASsis¥ant,
Rfo. g2i5Z£ upsta3rs5 I. asagar, Tirupathi.
CFM§. Nc! BO359$8fl
9. M` Venu F¥Sdeg, S/#. La±e RE` ME¥r!ikya Reddy3
Aged about 7B
CFMS. No8q358?g7
iC+ Ar Ba}i F€edal¥, §/fit Late Chjsene idunaswamy Rectdy!
Aggd about 72 ¥garsr Rgtd.
Shankar golrmyI
1i. G, Girifa §ankaf, Sfe. G, RE. Durgaiah Naidsu,
fare. 2S3i 3S/A5/2A,
Tirup&iife I®
8$357869
Pll!ai, Sfo. S+ Siva Sankar Piliai,
yeafsS F%etd. A.S.L
Faro. Padmavathi F€esidence, Ti"chanLir.
CFMS. No8$359418
a
Aged about 8S yeargt Rei& 4Jr. AssEStaE£{S
RJQ. # Z35§8f* BI Gayatftri REagar,
Tirupathi.
CF"S. Redas$5g§7ng
REead REasigr!
R/a. Vglampelligr &Pj, PE£!iam{S}S
Srikatahasthi]
CFRE§. N® 8
Sife. Rathnarm
Near S.G*S« Arts CGIlege! Tirupetifei DisSrict.
i6. K`F€an§§ Dfe` vineda Reddy,
Aged about 71 fears!Re€d. a.FT.Sn
R,fQ. H.No_ 1?/ i 6t ¢ngea!r Rai£way Static3r,.i
Pan&galu, :
CFMS_ N©
Agees abou±72 years, Retd. Head
Sri Krishna Nagar,
1g. B.§yamaia* REti rth¥.
S.G. TE5aChgrS
R/o. #1912i26! Bairagipatted3l
post office Lane, Th{rupathi.
CFMS. Ngr 8Q3§1$5S
2#. a.Vcr,kafa F3amana. Sfe. a. F*amaiah!
R/a. D.NS. ?121#912! Advai€hanagary
Tirupethi Rura!«
C;FMS. No $03632gi
£i. i.Sechai&h, Sfo« Venkateramajah{
Aged aSou{ 7S years,, Retd. deint Directori
Ftes±deneyl Reservoir Rcadi, S,D. Laytiutr TirLIPatltE.
Z2. K, hiarayana® Sfe, Ch§rma Subba§nna,
Aged about ?0 years, F±e€dct A.E.a. GrI,
R;8. &rfei8` S5i REarri Cherm& Redd¥ ColSn¥!
Ti irifpa+#hLi.
23. g^idda{a Venkata Krishria€ah,
Reid. Schee! Assisianti
Rfo. AduSxpalem rmS Papanaidupe±{P},
CFMS. Ncpr 8#357272
Z4+ NI Jayarami Fteedd¥I Sfo. Chang& F%edc!y8
Farc3 .Y N >fS .ftyfavt3:5#S3 ft+
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CFMS. No g$3559&E
J&geed about 7S years, Ft#td, AS Sista nt,
REunireddy REagar,
S.V* ugriivgrsity{P)i Tirupathi,
CT,FMS. NS gO358439
2S. S. Chandr& Sekharam, Sfo. Vi§waJlad&iahl
Aged EIbSut 71 years, Re€d. Head REaSter,
Rfo.1 §?107D, Gfipal F¥aju C®ISttgr, F€*C* Road, T!"pa£iti.
PPO. NQ 15er$2$0?5 /CV
a
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CFthS. No803598©0
Sr, A§sistg¥ntg
I
bei ffiis±rict.
CERES. Fita
3H. P. Krishrtaiafa, Sfo Chinna ChengappaS
Aged about 7t ¥e arS. Rg§d. Lecturerl
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CFMSf fngo~ BO35f§55
31. A. Vertketatsri. Sfo. A.
^Aged &bGut
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iferiagusr¥i8f Ti"paethi^
72 ¥ears* RsSti` At{er!derF
Ti rupe€h€.
GFMSI N©8B358?#5
33. m. Subramanyam, S/a. Bala Kri§hr,ajahS
figed about ?i ye!arsS Rgtd. Jr. Asei3fant,
2£1 A4, Kariaka Bhushan&m
Lay¢ut, TiltjPathi.
CFRES. No 80357578
Cc. /
34. i. Subt!a Lakshmi! S/a. Rami RgddyS
Aged about 70 yearS> Re€d. SchSoi dssistarit,
R/a. Flat NS. 513l Aditya TDWgrS,
Ba'aji Colony, Tirap&£ht,
CFRES. NoSQ3g1595
35, D. Chandra Sskhar, Sfo. Gura¥aiaht
Aged ab#ut 72 ysarSt Retd» Supgririfend®n{i
RJo. #7~2¥, JaEtardhari #O!Ony, S.V.u Pa§tI
Gap. Agrlk Ct¥[le§g, TirHPatfai`
38. RE.
Aged atsolit 71
RID. D{N#, ?ul4?I VasgIVi REgBar!
Tirupathi! Tirupathi E]istrict.
CERES. N® BQ35S73§
3T. E. Sidda REuni F£eddy, g/Q* E~ fRami Redc±yI
Aged about fi ygarS, F¥etd. Lab Teechrljciar{,
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athakalava vli!age, T5ruPathi Rur#r. Tirupatifei District.
a:Fuss. NS BOg55$72
Ramana¥ Sfe. VenkannaS
Aged abent 71 y©ar§. ReSti
R/a, D*NG.1 65?/6! Sri Nilayam, Vgisfrr¥avi NagarS
TirucharlcerS Tirupathi.
CFMS. No8G3593as
39. REara§imha r¢aidti,
Aged about 7S ye§arsl Retd. Principal,
Faro. # ?q27fZf Sri Nagar Cotany,
Near Vaikuntapuram Arehg Tirupathi.
C}FMS. No 8GE7S$48
Naidu, S/c!~
Aged about 7€ years,Retd.
RID. #1Si$2'
Fiat No. i3, 4iti Fi®or, Yasada NagaF, K.T. Roati, Tirupathi.
CFMS` Nc!8O357$15
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out 7Ei rtyisor
#FMS. fici8$359358
42. P. Chandra S§khar NaidLi, S/a. Late F?ama Niadti,
Aged about 72 yearst Reid.
garo. H.RI®. lt Tirupatfr£.
CFMS. No g$3575¥6
7i years, R£Sd. HE¥ati REas¥erS
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CFMS. REQ B$358g9S
Wfo* P. Anil Kumart
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Ti rm pa*th t'.
SFRES` No 8ti35$572
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?ti years, Retdl Hegtl Mas{E£r,
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• t{,,S
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CFMS+ r*Sng$3g i 343
i. RErir,i#wam¥ NaSdLI
deed afaou[ 7i ygar§, Retd¢ mur*ictPal Manag©r,
ptots, R|S` RSadI Royal NagafS
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5S. K.V* Ananda, I E}fe. late Varadafa±L£§u£
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2fid F}oGr,
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a. ¥erlkaifesh!
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s2. K. RgmaShandraiah! Sfo. K. AppaSw#my,
Aged about ¥
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?a years, f%e[ci. Rever"i5 OfflGer3
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Kc*rlagunta* Tirupathi.
€FM§, No8$361 i 38
•1
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+
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Behind TTD F>adfflavathi Ti"patfr i.
5g. E+ ¥enfatgsu!t±! sfo. Bartgaraiahl
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yea rS I
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PPG. No i 1 §83¥JCV
61. F3` Sadasi¥aiah, Sfo. R+ REaI±a€ah,
Ag§d about 70 years, FtgRE. SSha®I
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RE R Pa!ljl Tiruspathi.
CFRES. NogO3585S?
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8S. K> Ghandfasgkhar, Sj®. K. Kr€Sfanaiah.
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CERES. NE~ gO35S?5S
84. S. Nandama Naidu, B/®. a. §usb NaidusI
73 Wears, F¥etrd, RE£.
Rfo_ #i 93i
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PPS. No150193i 3/CV
SfS, Late Sheik Mahabenb Saiigbf
Aged about 7ff years, Retd. A,S.i.,
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€h ittoor Dis±ric:¥.
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g7. K, Changaiah
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CFMS_ NQ 80358122
ts8. S. Saraswa{hi, WfS. B. V. SubrEmartyam,
Age!d abc3&t 70 ¥'eEarS, F€eSd. Womeft S.i.,
RIG+ Plot 151, Nagagjuna NagarS
Thummaiagunta, Tirupathi.
pro. NQ15$21603/CV
i fjij
69 F!` Raja ma rt ikyamS
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#g12¥3JC I
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jnged about es ¥ear¥, Retd. §.S®Teaehgr,
J&ged about 72 years, R8S#. #SSt` F¥5gi§€rar,
72. Ref Gevittda F±eddyj SJQ. L@ie F%agiiava E€edd¥,
AgguJ abcEJ± ?2 years, F3s5Ltd. A_S i. L
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?3. N. ¥eF¥kate Ramana Rsddyt Sf®. r€ garuda Redd¥t
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i! Timpethi.
2 Years, Rgtdv Forest C}fficE5r3
RE£kh€la AparfementI
P®Q}e Road! Tirupethi.
Late K. Venkata Swamyl
about 72 yearsi, Retd. RE^V, {nspSctor,
Rfo` #22L8~i52/1J&! uPadh¥a Nagar,
HcFtelS Tirupathj.
CFneS. Nt*S¢38£3$3
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Aged Joiflt fromITEiSgi¢ner] Excrfise+
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CFRAS, NQ+8S$5§a43
?7, a.Shafoajadj BegLlm,
Jiged about ?a years,Rg±{d* C,H<Sw
Firm pattei ,
CFMS. No 8fi35953?
?8. D« S"dhakar , §fe. Verlk#{edri.
Agerf aboext O#lcerl
F¥o. 18ul4iO4 B1, F¥ailway G#!ony* Tirupathi.
€FRES. NogO3S7$72
79` RE.KtiDBaiah8 Sfa.
* *
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Rfe. i 3 £S}!apa!!if`\J}r
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81. K.Prabb"i Sfo. K.reesa
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CERES. No8$557Z18
82. S.M.D.Shajahan, Bfe. Sk. Abdul fuez,
Aged atsSut 70 years, Retd. Head C®nStatele+
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Aged abeu€ 72 years, Rctd. Ad
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CFMS. Na SG35§gO3
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about Sg ¥gars, Fte€d` Jr` LecturerT
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abSut 7g ¥ear§* RetdI E}y. Hireetor!
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CFMS. N® &032g289
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93. KgEndukur Rams F¥ac>, Sfo. #hak§h¢ina RAur{rfeyy
Aged about 73 years,
Rfo. PedE5±€Padu IV & P}, Zarugumalji €M3,
Prahasam District+
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!T Park` Manga!'agiri, AP 52£ 5$3.
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kyt I,I
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 to issue a direction or order, more particularly, one in the nature of
writ of Mandamus,
(a) declaring Rule 18 of AP Civil Pensions (Commutation) Rules 1944, in
so far as fixing 15 years from the date Of reduction Of Pension, in Order tO
restore the commuted amount of pension, as illegal. arbitrary, improper,
discriminative, unreasonable, irrational violative of Article 14 and 16 of the
constitution of India and amounts to unjust enrichment at the expense of the
retired employees
(b) declaring the action of the respondents in recovering the commuted
amount of pension beyond ll years 3 months (135 months), by which period
the commuted portion of pension is fully recovered, as illegal, arbitrary,
discriminat'[ve, irrational and unreasonable
(c) and consequently to direct the respondents to refund the excess
amount of commuted portion of pension recovered from the petitioners
beyond ll years 3 months (135 months);
lANO: 1 OF2024:
petition under Section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to direct the respondents not tO further recover
commuted portion of pens'lon in view of the petitioner's repayment of entire
Principal amount with 8yo interest and also in view of further suffering
recurring financial loss every month in pension, pending disposal of WP No.
28045 of 2024, on the file of the High Court.
The petition coming on for hearing, upon Perusing the Petition and the
affidavit filed 'ln support thereof and the order of the High Court dated
o2,12.2024 made herein and upon hearing the arguments Of Sri BHARAT
BABU.N Advocate for the Petitioners and of ADDITIONAL ADVOCATE
GENERAL for the Respondents;
O i!E i=
WRIT PETITION NO: 28061 OF 2024 :
Between :
1. ChakaliObulesu, S/o C. Muneppa, Aged about 70 years, Occ Retired
Technical Officer (PR), Rio D.NO.3469E, SomanathNaggar,
Anantapuramu 515 004. A.P.
2. MangalaSivasankarappa, , S/o M. Thipaiah, Aged about 70 years, Occ
Retired Head Master, R/o D.No.64824, VenkataRao Nagar,
Georgepet (Post), Anantapuramu 515 001. A.P.
3. Chitra Ramakrishna, S/o C. Obaiah, Aged about 69 years, Occ. MandaI
Revenue Inspector, R/o D,No. 11314, ADCC Bank Colony, Near
4thTown Police Station, Rudrampeta, Anantapuramu 515 004 A.P.
Petitioners
AND
1. The State of Andhra Pradesh, Rep. by its Chief Secretary, Secretariat,
Velagapudi, Guntur District, Andhra Pradesh 522 237.
2. The State of Andhra Pradesh, Rep. by its Principal Secretary to
Government, Finance Department, Secretariat, Velagapudi, Guntur
District, Andhra Pradesh 522 237.
3. The Director of Treasuries AND Accounts, Government of Andhra
Pradesh,1ST Floor, NIDHI Bhavan, Behind APllC Buildings, I.T. Park,
Mangalagiri 522 503, Guntur District, A.P.
4. The Principal Accountant General, A.G. Office, Andhra Pradesh, 27,
M.G, Road, Governor Peta, Vijayawada 520 002.
Respondents
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 to issue a writ or direction more nature of Writ of Mandamus declaring
the Rule 18 of Pradesh Civil Pensions (Commutation) Rules,1944 as Illegal,
arbitrary part'lcularly one in the Andhra it provides for restoration of full pension
on completion of 15 years of recovery of commuted portion of pension even
though the recovering of Commuted Portion of Pension is over with prescribed
¢dr3
interest rate 'ln ll years 03 months and consequently Set aS'lde the Same by
hold'lng it as Illegal, arbitrary and violative of Article 14, 16 AND 21 of
constitut'lon of India as well as on the ground that the same is causing undue
enrichment of the state at the cost of petitioners and ll also does not have any
rational objective an Intelligible differentia tO be and consequently tO Pay the
full pension to the petitioners and refund as achieved the excess to all the
pet'ltioners, i.e., panchayat Raj Department (1) PPG No. NO.13018758SP
(10035157), Education Department (2) PPG No. AND PPG ID AND PPG ID
No.13017663SP(10033880), and (3) Revenue Department PPG No. AND
PPG ID No.13019357/SP (10036073) along with the applicable interest;
lANO: 1 OF2024:
petition under section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
court may be pleased to direct the respondents to refund the excess amount
of commuted portIon of pension recovered from the petitioners from
136thinstalment, since the principal amount With interest has been recovered
from the petitioners in 135thequal monthly instalments itself, pending disposal
of wp No. 28061 of 2024, on the file of the High Court.
lANO: 2OF2024:
petition under section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
court may be pleased to direct the respondents not to further recover
commuted portion of pension in view of the petitioner's repayment of entire
principal amount with 8% interest and also in view Of further Suffering recurring
financial loss every month in pension, Pending disposal Of WP No. 28061 of
2024, on the file of the High Court.
The petition coming on for hearing, upon Perusing the Petition and the
affidavit filed in support thereof and the order of the High Court dated
a ?7+
02.12.2024 made herein and upon hearing the arguments of Sri K SRINIVAS
Advocate for the Petitioners and of ADDITIONAL ADVOCATE GENERAL for
the Respondents;
WRIT PETITION NO: 28091 OF 2024 :
Betwee n :
1. P Venkata Rama Sarma, S/o. VenkatappaiahSastry, PPO No. 19
023585/SP CFMS Id No. 80169927 Aged about 70 years, Occ Retired
Assistant Engineer R/o. D. No. 43106/45E/3, 2ndFloor, Flat No. 201,
GVS Enclave,Nandamuri Nagar, Vijayawada, NTR District, Andhra
Pradesh520015.
2. Syed Subhan, S/o. Syed Bade Sahed, PPO No.19023866/S CFMS ld
No. 80170600 Aged about 70 years, Occ RetiredDeputy Executive
Engineer, R/o. D. No.997, Devi Plaza,Prasadampadu, Vijayawada,
NTR District, Andhra Pradesh521108.
3. Kurre Rami Reddy, S/o. Ramakrishna Reddy, PPO No.19021386/SP
CFMS ld No. 80165088 Aged about 71 years, Oc Retired Assistant
Engineer R/o. D. No. 1032, RK Bhavan, Nunna, Vijayawada, NTR
District, Andhra Pradesh521212.
4. T. BhogeswaraRao, , S/o. Raghavaiah, PPO No.19021958/SP CFMS
ld No. 80165855 Aged about 71 years, Occ Retlred Gazetteed Head
Master Gll, R/o. D. No. 996, Devi Plaza, Prasadampadu, Vijayawada
NTR District, Andhra Pradesh521108.
5. P. SarveswaraRao, S/o. P. NookaRaju, PPO No.19021768/SP CFMS
ld No. 80165646 Aged about 71, OccRetired Assistant Engineer, R/o.
D. No. 61399, Near Sai baba Temple, GollapalemGattu Road,
Vijayawada520001.
6. B. Venkata Krishna SubbaRao, S/o. NageswaraRao, PRO No. 19
022325/SP CFMS ld No. 80166098 Aged about 71, Occ Retired Deputy
Executl've Engineer, R/o. D. No. 6282/2, FIat No. 501, Sri Kesava
Residency Nethaji Road, Vijayawada520010.
ELEEa
7. P. VenkateswaraRao, , S/o. P. VeeraRaghavaiah, PPO No. 19
o21874/SP CFMS ld No. 80165553 Aged about 71 years, Occ: Retired
Deputy Executive Engineer, R/o. D. No. 590306, GF Kusuma Towers,
Ashol Nagar, Vijayawada, NTR District, Andhra Pradesh.
8. D. TilakBabu, , S/o. DasaradhaRamaiah, PPO No. 19022209/SP
CFMS ld No. 80166075 Aged about 72 years, Occ Retired Assistant
Engineer, R/o. Balaji Towers, 405B, Labbipet, Vijayawada, NTR
District, Andhra Pradesh520010.
9. K. Nancharaiah, S/o. Krishna Rao, PPO No. 19021494/SP CFMS Id
No. 80165206 Aged 70 years, Occ Retired Assistant Engineer, R/o. D.
No. 74246C, Vigneswara Towers, Ashok Nagar, Vijayawada, NTR
District, Andhra Pradesh520 01 O.
10. G.V.R. Mohan Rao, S/o. Venkatappaiah, PPO No.19023086/SP
CFMS ld No. Aged 70 years, Occ Retired Assistant Engineer R/o. D.
No. 33566A, SeethaRamapuram, Vijayawada Andhra Pradesh.
ll. R. HanumanthaRao, S/o. KoteswaraRao, PPO No. 19
o21911/SP CFMS ld No. 80165704 Aged about 72 years. Retired Store
Keeper, R/o. Flat No. 404, AnandVihar Apartments, Edupugallu,
Kathipadu, Krishna District, Andhra Pradesh521 151.
12. G. TirupathiRao, S/o. G. Punnaiah PPO No. 19024086/SP
CFMS ld No. 80170827 Aged about 70 years, Occ Retired
superintendent, R/o. SaiBalaji Residency, Flat No.101,1ST Floor,
Near Vasusri Apartments, Padmasri Hills, BandlagudaJagir, Gandipet
(po)Rangareddy (Dt) Hyderabad 500 086
13. GodthiSuryanarayana Murthy, S/o. G. RamachandraRao PPG
No. 21032872/SP CFMS ld No. 03052243 Aged about 70 years, Occ
Retired Assistant Engineer R/o. 73202/12, Flat No. 304, Meenakshi
Heights, Near VenkateswaraSwamy Temple, A.V. AppaRao Road
Rajamahendravaram, Andhra Pradesh 533103
14. chivukulaSree Rama Murthy, S/o Late ButchaiahSastry PPG No.
19022448/SP CFMS ld No. 80166405 Aged about 72 years, GccRetd.
?7€
Assistant Engineer, R/o. D. No.60205/2, Ashoknagar, 2ND Lane,
sunnapubattilu centre, vijayawada, NTR District, Andhra Pradesh
520010.
Petitioners
AND
1. The State of Andhra Pradesh, Rep. by its Chief Secretary, Secretariat,
velagapudi, Guntur District, Andhra Pradesh522 237.
2. The State of Andhra Pradesh, Rep. by its Prl.Secretary, Finance
Department, Secretariat Velagapudi, Guntur District, Andhra Pradesh
522 237.
3. The State of Andhra Pradesh, Rep. by its Prl.Secretary, School
Education Department, Secretariat, Velagapudi, Guntur District, Andhra
Pradesh522 237.
4. The State of Andhra Pradesh, Rep. by its Principal Secretary, Irrigation
and GAD Department, Secretariat, Veiagapudi, Guntur District, Andhra
Pradesh522 237.
5. The Director of Treasuries and Accounts, Government of Andhra
pradesh,D.No. 757, Sri Anjaneya Towers, VTPS, Ibrahimpatnam
Vijayawada521 456.
6. The Principal Accountant General (A and E), AG Offilce, Andhra
pradesh, 27, MG Road, Governorpeta, Vijayawada520 002.
Respondents
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 to issue a WRIT, Order or direction more particularly One in the nature
of Writ of Mandamus
c#1
(a) by declaring the Rule 18 of Andhra Pradesh Civil Pensions
(Commutation) Rules, 1944 and G.O. Ms. No, 44 Finance and planning
(Fw.Pen.I) Department dated 19021991 as illegal, arbitrary, unjust and in
violation of Articles 14,16 and 21 of the Constitution of India, as it provides for
restoration of Commuted portion of pension/full pension on completion of 15
years from the date of recovery of commuted portion of pension even though
the recovery of commuted portion of pension is over with prescribed interest
rate of 8 percent per annum within ll years 3 months to ll years 6 months
and consequently set aside the same,
(b)declare the same is causing undue enrichment of the State at the
cost of pensioners and does not have any rational objective and intelligible
differentia to be achieved and pass such other order or orders as this honble
Court may deem fit and proper in the interest of justice. (c) declare that the
petit'loners are entitled to seek the refund of the excess amount of commuted
portion of pension recovered from the petitioners from 136th installment or
139thinstallment, as applicable, since the principal amount of commuted value
of pension with interest has been recovered from the petitioners within 135 or
138 equal monthly installments itself;
lANO: 1 OF2024:
Petition under Section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to direct the respondents not to affect further recovery
of commuted portion of pension in vlew of the petitioners repayment of entire
principal amount of commuted value of pension together with 8Yo interest per
annum, pending disposal of WP No. 28091 of 2024, on the file of the High
Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the order of the High Court dated
a ?7g
o2.12.2024 made herein and upon hearing the arguments Of Sr'l K.S.V.Subba
Rao, Advocate for the Petitioners and of Additional Advocate General for the
Respondents',
vyRIT PETITION NO: 28113 OF 2024
Betwee n :
1. J V SubbaRao, S/o. VenkateswaraRao Aged 74 years Occ. Retired
Tahsildar R/o Plot No. 101, Srinivasa Towers, Near Gold Prince,
Gandhi Nagar, Machilipatnam Krishna.
2. K Vijaya Lakshmi, W/o V.D.L.N. Prasad Aged 74 Years Occ. Retired
Tahsildar, R/o D.NO.16/3243A, Bes'ldes Market Yard,
MachavaramMachilipatnam Krishna
3. P \,Jamsavarc!hanaRao, S/o VenkateswaraRao Aged 73 years Occ.
Retired Deputy Collector, R/o D. No.20/5791,
LakshmanaraoPuramChilakalapudi Post, Machilipatnam Krishna
4. S Naga Samudrudu, S/o Adiyya Aged 74 Years Occ. Retired Tahsildar
R/o D.No.3110, B.V.Thota, S.N. Gollapalem, Mach'llipatnamMandal
Krishna District
5. K Samba Siva Rao, S/o Nagabhushanam Aged 73 Years R/o
D.No.20/516125 Road No.4, NGOs Colony, Chilakalapudi,
Machilipatnam Krishna
6. K John Moshe, S/o. Joseph Aged 74 Years Occ. Retired Deputy
Tahsildar, R/o D.No.21/338 Near Sharkey School, Bhaskarapuram,
Mach'llipatnam Krishna
7. Abdul Hameed, S/o Abdul Vaheed Aged 73 Years Occ. Retired
Tahsildar, R/o D.NO.262611A, Masjid Street, Buttaipeta,
Machilipatnam Krishna
8. Y Raja MohanaRao, S/o Pentaiah Aged 72 Years Occ. Retired Driver
R/o D.No.21/568, Opp, Revenue Office (Village Chavidi) Parasupeta,
Machilipatnam Krishna
o,7q
9. Shamshad Begum, D/o AbduI Kareem Aged 73 Years Occ. Retired
Superintendent (Judiciary Department) R/o D.No.20/51627 Road No.2,
NGOs Colony Besides Cosmopolitan Club, Chilakalapudi,
Machilipatnam Krishna
10. Abdril Majeed, S/o MdGouse Aged 75 Years Occ. Retired Record
Assistant, R/o MasJid Street, Buttaipeta, Machilipatnam Krishna
ll. D VudayaBhasakaraRao, S/o YanadiRao Aged 69 Years Occ.
Retired Deputy Tahsildar, R/o D.NO.15/266C, DasariVari Street,
Machavaram, Machilipatnam Krishna
12. G.L Bhaskaramma, W/o K Vijaya Kumar, Aged 73 Years Occ.
Retired Senior Assistant, R/o D.No.137, UIlipalem, PothepaIIi Village,
Machilipatnam Krishna
13. K Vijaya Kumar, S/o K.V. Krishna Rao Aged 72 Years Occ.
Retired Superintendent R/o D.No.137, Ullipalem, Pothepalli Village,
Machilipatnam Krishna
14. Ch. BhaskaraRao, S/o VenkateswaraRao (Late), Aged 72 Years
Occ. Retired Sl of Police, R/o D.NO.2013A, Narasimha Nagar,
Machilipatnam Krishna
15. P VenkateswaraRao, S/o NageswaraRao Aged 70 Years Occ.
Retired Sl of Pol'lce R/o D.No.29/4274, Chintaguntapalem,
Machilipatnam Krishna
16. Ch.S.S. Prasad, S/o Rama Rao Aged 71 Years Occ. Retired AR
Sl of Police R/o D.No.14/243103, Edepalli, Machilipatnam Krishna
17. K'.K.K. Chatarjee, S/o,Peter, Aged 74 Years Occ. Retired Deputy
Tahsildar, R/o D.No.15/345, Edepaili, Machi[ipatnam Krishna
18. V Anatha Lakshmi, D/o Somayajulu (Late), Aged 72 years Occ.
Retired Tahsildar, R/o Flat No. ll, Sri Sai Krishna Apartments
H.NO.1053/A14, Masab Tank, Hyderabad 500 028, Telangana
19.State P Rajeswaramma, W/o Satyanarayana (Late) Aged 72 Years
Occ. Retired Senior Assistant, R/o C/o KasaSrinivasa Chary, D.No.68
9, Raju Colony, Bala Nagar, Hyderabad500 042, Telangana State.
a 9gO
Petitioner
AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretary, School
Education Department, Secretariat, Velagapudi, Amaravathi, Guntur
District
2. The State of Andhra Pradesh, Rep. by its Principal Secretary, Finance
and planning Department, Secretariat, Velagapudi, Amaravathi, Guntur
Distr'lct
3. The State of Andhra Pradesh, Rep. by its Principal Secretary, General
Administration Department, Secretariat, Velagapudi, Amaravati, Guntur
District
4. The Accountant General, Government of Andhra Pradesh, Dr.No.2737
158, 8th and 9th floor, Stalin Tower, Adjacent to Manorama Hotel, MG
Road, Governorpeta, Vijayawada, Krishna Distr'lct.
5. The Director of Treasury and Accounts, Government of Andhra
pradesh, c BIock, 2nd floor, Anjaneya Towers, Ibrahimpatnam,
Vijayawada, Krishna District
6. The Commissioner of School Education, School Education Department,
Vijayawada, Amaravathi, Andhra Pradesh
Respondents
petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therew'lth, the High Court may be
pleased to Issue an order, writ or direction, more particularly one in the nature
of WRIT OF MANDAMUS declaring that Rule 18 of Andhra Pradesh Civil
pensions (commutation) Rules,1944 is ultravires as it provides for restoration
of full pension on completion of 15 years of recovery of commuted portion Of
pension even though the recovering of Commuted Portion of Pension is over
with prescribed interest rate in ll years 03 months and the action of
respondents recovery of commuted portion of pension even though the
recovering of commuted portion of pension is over with prescribed interest
rate and not retaining 15 years for restoration of commuted value of pension
after adopt'lng the commutation Table2 by increasing the rate of interest from
4.75percent to 8 percent per annum vide Go.Ms.No.100, dated 06.04.2010 is
illegal arbitrary and violative of Articles 14 and 21 of the Constitution of India
and consequently direct the respondents not to further recover Commuted
Portion of Pension in view of the petitioners repayment of entire principal
amount with 8 percent interest and also in view of further suffering recurring
financial loss every month in pension and (i) direct the respondents to refund
the excess amount of Commuted Portion of Pension recovered from the
petitioners from 136thinstalment, since the principal amount with interest has
been recovered from the petitioners in 135 equal monthly instalments itself;
lANO: 1 OF2024:
Petition under Section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to direct the respondents not to further recover
Commuted Portion of Pension in view of the petitioners repayment of entire
principal amount with 8 percent interest and also in view of further suffering
recurring financial loss every month in pension, pending disposal of WP No.
28113 of 2024, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the order of the High Court dated
02.12.2024 made herein and upon hearing the arguments of Sri PAMARTHY
RATHNAKAR Advocate for the Petitioners and of ADDITIONAL ADVOCATE
GENERAL for the Respondents;
a ? 8TZ
I.`` ``.`.
..
c,
WRIT PET(TION NO: 28146 OF 2024
Betwee n :
1. C.Venkatesam Cherry
sfo Late C.Y.Chetty, aged 72 years,
Re{d Deputy Director, CFMS No. 8O359469
D.No.3156, Ambedkar Colony, Auto Nagpr,
Tirupati, Tirupati District. AP.
2. i.Nageswara Rae
s/a J.S.Peruma] Naidut aged 71 years,
Retd School Assistant, CFMS No. 80356972
D.No.19~31/D2/A4, Postal a Telegraph CQ!Onyl
TiruDa+i, TirJPati Distric:I_, Ape
3. ,ShaikA'lah Baksh
s/a sheik syed Mesh, aged 72 years,
Retd Senior Assistant, CFMS No. 80356146
D.No.10152, Prasanti Nagar, Kothapeta,
chandragiri, Tirupati District. AP.
4. K.Venkatesu
s/a K.Tirupalaiah, aged 69 years,
Retd Dy Tahsi!dar, CFMS No.80361253
R/a Subhash Nagarl Korlagunfa,
Tirupati, Tirupati District, `AP.
5. T.Basavaiah
s/a T.Basavama!!aiah, aged 71 years,
Rctd Deputy Tahsiidar, CFMS No. 8O35?399
D.No.2ng76. §.K.D.Nagar, Piler V"age a Mandal,
Annamayya District, AP
6, A.Manohar
s/a A.Varadaiahl aged about ?1 years,
Retd Forest Beat officer, CFMS No. 80358462
D,No.138198B, Tataiah Gunta,
Tirupati] Tirupati District, AP
V. f%a ma nafahe
7i y§ffias*
Rein Briuer Gperater! CFMg NB* g#¥58§$2
Fare F€cmpi#ItSrfe GFeSS, £haJl&wg%ffipe«i pbst,
Shj#8arr District.
nasethara F¥aS
¥S yeers'
SFMS sea.g#3£89ae
REan9a]am Fad+
TIFUpe±iS Ti"p3ti DiS{rict, AP.
9^ as.gangajahe
SfQ M.Sukia SetftyS ageti F€ t
RgRE SchoS! jtsisfart¥,
D.RE®+i " 3ij4i YSgima!!a¥aram®
T!'rL[f.1_ftaf!ur RGa# i T€rLiffnat§ , T¥ru#a¥i` g},is€RFi#SS j&P.
10+ S.Pa{himal
Gfo a.M®hideESm Sgfegb! a§eti ?i year§®
ReSd Public HSa!th rsusrSe. £pc}¢ 1§ngZS§¥2fCV.
D*N®. i Tng~3#8. Aravapeiii §tree3!
Tirapa±il Ti"¥atg SSsEtrict! fiF*
Si` V.Adinaraysns sngamy
fi seaF§}
r{eRE AS!tS} PB]]`ae{ GFRES NQ.S$3595g8
D. N&.321jZ/1, SrinfroSg5Purmm :
Ti"pati, T=uspatj District, j&p.
12. REuFPa!a EENara Rajas
Sire M*Subbar3juS aged abStۤ 7i years.
Field SGhco} AsSiStemiS c=FMS RIG.S$3er$9S
D`N@. 3{23J3, ftyBkehefa A¥gr,LREF
TiruShanur BypaSs! TSru#ati, T,rupatj BiStrfet, AP.
i3* S.PRE"S;hO{ham Gfaesfty
gheftyg aged 72 ¥#ase.
Reed E3¥. Direetori staid ARIct}tf CFRES RES. SC!3§as92,
hi. Nagar'
T§rupat!' drisSriS±, J&P~
i¢. Sha!k REou!ana Abdul itaiSm Jifed
a/S%dD£ctRaO?ghFeMb&aNSo®.d8 0?325Y7e4a2r8S ,
_Ssh
E=
R,a £ti.4.30Kl I KSthapellit
TimDati. TiruDati Di§trietr AP.
.Gopal Reddy* eeed ?3 ¥8&rs,
ati#ri Fire afflisr, CFMS NS+B83es364
1S. V.Kannaiahe
aboti€ 71 years+
CERES No.8$35?g23
R/a iq4922/2'
Tiruchanur pcet, Ti"peti RL,ral, I,rupati Dt»
17. A.Sawha Kumari
wfo V` Kannaiah, aged 87 yearsI
Re*d P+E.T, CFMS No. 8$35853?
Rfo D.N®{iO4922/2l K.V.Nagarl Yog{ma}iayaraml
Tiru?ati rurall Tirmpati dt.
18. A+Ja¥a Chandra Ready
§/a A,S§c]ds RE>dC±yl aged 7Q years,
master. SFMS No. 8835873O
D.ENa,1 S6ng58C, Karnaia LayotitI
TjrupafiI Tirupati District, AP.
i9. P.Vasanthamma
Sfo P,Rathnam Naidi±, aged 7O years,
RStd ScitoQI A§sistanL CFMS Nc>.8Q3589?g
B.N¢.ll9SJIBS Gp!la¥ani Gunta,
£Gtton M+t'}, Reniguflta roadt
Tjuspati, Tirupati Distrist, AP*
2#. I.RAadana Babu
aged 68 yearsI
Il. #FMS No.8B3$18§1
Rfo 2062ti, PCR Nagar,Maruth i Nag&r,
iferiagunta, Ti"patiS Tirupati District+ AP.
21. Pay¥alB Mun'l Ftamulu
sfo p. F=adtrakrilshnaiah, aged 70 years,
Retd Sub }r±spegtor, CFMS No. 8$3587?5
R/a a72 !l Dhana]akshmi Nagar Ext,
AwilaFa! TirLJpeti FLuraII T`LruPati District.
22. a.Bhaskarajah
S/c> G.Lakehm&iSte. aged about 6S #carS,
F¥etd EPeprty i:gh§iidar. CFRES N®.803$13se
F¥B S1 tiin39S, Sir,gaEagunfaS urfean Mand&{p
Tirupati! Tirmpa¥f Sistrictf AP`
£3b N.Ventsaia FEamafla F€gddy
Sf® N.REa*fa F€edtiy, aged ?S years,
Retd Pis:H~MS class Nci.SO35S?85
Fife 305* Ggr"da
M. R.PaE'S. Tirxpati, TimpB£i D€sEriS€, AF¥a
2S_ V.Rajaracharr¥
Sfo V.Laki
RgSd Best N ® rasB5g §5S
F€/¢ {rfuisettyvari
Chartdragiri REaffidial I TirL!Pa¥i E3!sSrict.
2§` J`PremaHaifei
§J# I.PLl'raShC5SItam, &ggd ¥i ¥SarS.
Reth P* S.FTeact
F¥@ i6i3rd§SS! KamaSa Lay®enE,
T€rugrati! TEmpat€ E5iS£rict. AP<
£6+ Vaiie£i RELmikrisfroHa±ah
fS ¥Barsl
NcL gO35Sft ±Q
Er £®IQnyS
d£§tatct«
27. YedtlsSa j&r!andaig*ife
about ¥i y£ars!
G 3Zefteti H*RE Gr`i!,
fife a2ul¢L83/333S Sri Radifee§hyam ffie§ ideney,
Annamay¥gr MffiJgt Redct¥sui*fai A+K.PgRIi {Pjg
Ti"pati€ Tirupati tsjs±yict.
28_ Tfaupakuta Gapai
¥# ysarsf
Re{d AR S.!] a:FEES N®` 8B3gng$3S
FRfg 15i 1 §] Bhaseaiaksfarmi as8#ar, A¥i!alffi,
T€rupat$7 Tirupati Bistrict! AP|
2S` K.Prema Kum&ri
S/# K`Parfita Sarathy pil'ai! aged 8g years,
Rgtd S#ha®l Assistant, CERES RE®,803$0$5S
a ?g6
Rfo i 9~3~§JC5f Srinivasa Puramt
30. S.Kumaraswamy Raja
sfa s.Gurumurthy Ratu. aged 7Z year§I
F?fe
Timchanur RdI
31. KirSudhakar
5fe K.Subbara¥Lldu,
Fte{ti Div. Admn Bff,cgr! CFMS Na
R/a ll 9, Yogimalfavaram Vil!agel
TIruChanur P.a. "rupati District
32. Venkafaramana h}a*rdu.S
sfo a.chinnai8h Naidut aged 7Q yearsI
Re¥d Principal, CFMS Na. 8035g§51
33. M.Venkata Siva Fiedd¥
71 yearsl
Retd Dy E.EI MCTl
R/a 20~513S Satlja¥ Gartdhi ct,!®r¥yt
Tirupati, Tirepeti District, AP.
ant B*Veeraraghavu}u
s/a B.Munagwamy+ ageC! 70 years,
Ftetd AR S`+a CFM§ No. 8$3586#6
Tiuspati, Ti"pati Di§trict* AP.
35I I.§udhakar Reddy
§/o i.Krfehna F2eddy, aged 71 Fears.
Retd S.I
R/a Flat No.502, West Ma"thi ENagart
M.R.Pal!i, Tirupati, Tiunpati District, AP.
36. I.RISure§h Babu
s/a I.K.Radhakrishna, ageCI 72 years,
f3etd P&E lnspeGtar! CFMS N®.8ne5597O
R/a Flat No.8, ]llrd Floor, Garudadri T®wers*
sarojin, D8Y{ Layoui, Tirupati, tiruPati District, AP.
9¢¥u
3?. a.Subramanyam Naidu
§#® S`FgaltgapPa Na€du ©ti 72 ¥garsS
agilrltar TirupaSiS Tirapati Sistifett AP.
38. P.S@i Pra§a#
?a years.
REo . #Ses5?Sg
HQH§g N®.8*¥ 3fti €ness, Ifesa¥&ysfl Bgt±nfa¢
Tirupati, Thrupati BisSItGtf AP,
39. N`Surya NgSr&¥ana Redd¥
Sfo N,PeddE F¥eddyl B§eEal ?S ySZ=esf
Ftetd J.L in Eng%BhI C¥FRE& N¢.8B35gSZ1
*rfu14¥ffi1 > REE5ifeRE RTagar! B©gide lS REafaaS,
AP
ifeS* F¥*`K.G}lJEiee Sfuekar
a/ee Fa.Kri§hnal MurShy, aged ¥i ¥E5ars*
CFRA§ fck®.B83RE#§¥
Hffim© aparimgnts ,
ifegrlned¥ seBgaP, i1"pasfi, Ti"pe" D±striSSS AP.
*1. G,Gopa( F¥etitiy
70
Reitr Asst lnspE¥€toP Of 1?a
Fti® =FTll J&« rb&anajat Nasa r, SatyanacapgF,aPuram,
pat E*±5*ifet, RE.
#2* K.F{.Umesfa
S#® K,Ramakrf§hJia PitiSi, aged " ¥earS*
Fisid J®int
Ftife FfaS N®.gSi ¥ Pads Resideney, REasi eelen¥,
Th"patiI
need gB ySars!
RS[d A#TQ!
uearti 21,
T*rupatiS TiFuPati Big[rict, AP.
ffl. K~Hamsaveni
ofS ffi.E!apaShyS aseec§ 7¥ ysSrsS
Field 5gniSr ASSistantt CERES No.SO3§5§56
B`NQ£ 13~¥gi 5fA! Koriagtirltfi Mair! F&oad I
TimEia±iJ T€rupaSi DistriSi` AP.
?88
45, RE.§rinivasan
R/a =35I G,N.REada StregE,
Tirmpati, TirLtPat!+ DisREct€ AP.
46` StKodand8 FZarr"du
¥2 yearsil
Retd Dy+E.i, £FRES Nn. 80357$99
Cfo £.Nagathushaftam caedd¥, PIQt No.302i
Fto ad i
TSrupati, Tirupati District, AP.
47. G
S/a G.CIterlga Faedd¥, aged ?2 years,
Faetd Dlrv.Ar;ceusnts ®fficert CFMS No.B$3§g58?
Plot Nc,.3a2, Turia FiSad,
Tirupatit Tirupati District, AP.
48 RAs9ar
S/a F€.REeyajanl aEged 68 yE!arS,
Rg{d JtsSt CTO, CFMS No.8036233Q
AP.
*9 T.Ja¥alakshmi
SJQ I+uStannal ageed 58 years,
F=JS i 2128i Saanappa Co}orty* j&vila!a pos{`
Tirupati, Tirupa€! E}3strictS APr
§O R.N
Sfo R.Nagaiah, aged ?1 years.
Reid E}y TahSi!dar, CFENS N®.803594T4
Ftfo 954/3, j&mara¥athi Nagar, M.F3.Palli*
Tirupati, Ti"pati Disiric{! AP.
51 S.R3Vi
S/a A.Sgshacharyulu, aged 72 years,
RS{ti Scfuoa] #sSisfant, €FMS REQ.80356*68
R/a Flat lOZ* PadmavaStli Niiayamf
Besides Spring hQte!{ TiruShanur Pro,
T€rupati, Tirupa±i DiS€rI+St, AP.
5a
tf,B K.SuBbaiah, aged ¥O yearS!
Raid SG TeaSfterp £FMS No. 8ti£?#i*9
Rf# i rfu$4fiFf8*A` Kummara€hc!pu!
5S A.¥,Satygnarapar§a
Sfo ABafashinamurfu¥ sastry! aged 5§ years,
FRs&ti SehS#i
i ine,
f3agtr&vencSra REagffrR T!rape£i¢ Tirupg*# riistn+stS AP.
54 Sankeraft
Slav.RE
F%gid §.f
F#® 18~irBgSI ghdVarlS Nagar§
Tinpafi'
¥i' ¥e&rs,
AR A.S.I I CFM§.NS.8$35f2ng 5l
*F3ife 48#, REigia §nd¥RE, QteRE, A#i!aia PSst¥
Tim#ati FturaiI TigngpaSi D{¥ AP.
5Ei K~C:heHga F€eddy
g/S K.Chenga Ra
F&etd gclt©SI As§{+§iant± :M§ No.S$3Sl ias
GS!d£tsr RE5Fidian
57, N¥RedhakriBhna MHr€h¥
Sfo N,¥enhajah crScndfa&ry® aged ?3 ygars,
CFRES REcl`8$35SSRE
NS.30#, Prince A¥grSug Apanmerfe!
REagart Tirupatil Tirupa!ti Disgfi#t, AP.
Reddy§ sgeti abSti* ?i ygarsS
CFM§ NS.8G35f128
V&Pl
Tirupati! TirLEPati E}j§tr!Stt AP.
59 G.S¢Nagaraja
S/a a.subbarays!u! agelf about ?2 ¥garS!
Reth TahSiSdiferi CFMS NoI8035?5C!3
3,qO
as E.i
Retd Flat
F€.RLREagar. Tirapa{il Tirupati Districtl AP.
68 B.Basaraiah
sfo B.M"th¥ala REandac!i, aged about ?i years,
F#o 2B+34£24, Hb{hapa#iS Subba Nagar,
TirL£petil Tirupeti Districts AP.
6i S_Naganani
abaut 6g years,
Retd Taife§iSdar. CFM§ No.8035¥638
R/a 2~1?5/i+ LS PrideI SrinivasaPuram.
82 Y.Kumara Swamy
sire y.vettkata subbaiahS aged ?0 years,
Retck Jun±8r
R/a £ri Radheshyam Re§ideney, Reddygur!ta,
vinayska gagar F£oad, Akkarampa{i§ g.a,
Tirupatir* T€rupati District{ AP.
g3 PokaSa IagadeeSWara F€a3
sfe vertkataramaiak, aged ?0 years.
E3sEd PEnShaya± Secretary` CFMS Nft.8Si 2§2*S
Block] §rihari Ni!ayamI
v.v.Nagar. Tiru€hanur, Tirupati Rural.
54 RE.JaganrSatha REaidu
a/a m.venkaSramal Naid"S aged 7i years,
Retd P.a Head ifester. CFMS No.8035?1?1
Rjo
Tirupeii¥ Ti"pati "strict, AP.
65 N<Parthasarathi
Sire NarasBrajuS aged 72 years.
Retd Gazzetted HM, CFMS No. 80356co2
FgeSd i 8~g5S/FJ3Gi I Shanthi Nagar,
District, AP.
66 K.§t{bbarayudti
70 years{
Retd District Audit OfrICerE £FMS No^8$3§884?
D.N®.3/95AT Obanapall€ V&P, Rty #adur M¢
Annamayys District, AP.
g? M.Lakshrnerta FSajRI
Sfo RE~Veiikata RaEjuT aged ¥3 ¥esas¢
Fee Sd
Pis€ No+4#2. ¥G Square,
Khadi C®fony. Tirupati¢ T}rrspati E5istriStS AP`
88 RE.Nagam&ni
Sfo M*Sar`g§ Redfty, a§©d Sg gcars*
F3gtti Set, a:FMS "&S#¥5951S
Ftfo 1 CifSIg'
Hathiramj§ Ct,ScirS¥, Ti"pat¢{r TiREPati Distri#t* AP.
$9 FZajachei{{¥ F¥amingni
S/a F¥.SiridajaftS E£gg§€ S§ yeagr§€
£ FRE§ REae¢SH3Sts a?8
FtJo Sa!§japa!!givV! PachikspSfem P.C}, ChjiteSr ddt.
?S e.BfeaskeF F¥aS
SID a ¥2 ygaFS¢
Read RAES CFMS Nc}.8$3E;¥g9#
VIjaya ftagar grd. Pgrmrl Tirupffi{i F¥ural.
7i B.Pa€Sabhi REaidu
§fS B_a eddgr, aged ?# years.
Retd J¢L C RES Ng.gSSee5©0
R/a 1 rdgf Mgmda[j
72 RE,Sutrramanyam
Srfe se»V©e"sw&myS age!d ffibSut 72 ygar§!
Rgtd S! ®f PSlic" CFMS RE®*&#£55S¥#
Rfo 3i/5S, P[®t N®.i#g, KBffi N&gart
rmanga!gm,
P. NaFaSimha Reedy
SfS P.Cftinna Re#dy, aged abSLS{ 8S years.
Rgtd SST, CFMS NS,®ff3§ti5G3
Rj# pi®€ NS.ffO2. Sai Emera!& Apartmere¥i
l§feress, RE. R`pa£li, T{REPatiT
74 A.Krishna MS®rihy
S/a A`SQVimtia F¥eddyt ag8# Sb#uS $8 ¥SglrsS
Rstds Aset Enginsegr, CFNIS NS>SB3$1 §?a
F§/o 1 i¥B5, Taraka Rams Nagar! Perurus ny},
a >qZ
Tirupati Rural* Tirupati Bi§trict.
?§ +y
S/a bout ?1 years,
Retd Dy.§.P, CFM§ G35gg1 S
R/a 87631 Br Siripuram £alony±
K.Tj¥oad, Timpa{i. Tirupati District, AP.
7S R.Munaswamy
Sfo Late RLMurfaswamy* aged about 7i ysgtrsF
R cid
f:fo 2O~58??i . Sanjay Ga[ndhi £o!ony¢
NEar Kor{agunfa, Tirmpeti+ TI'ruPati ni§{rictl AP.
77
of® N.Krishtta Redcly, aged Sg yeafs*
F¥etd Gr.{l H.RE¢ #FMS asDy 8Sasg585
F¥fe 22i lrd8/2A, PoB{aVari Guftfa,
Renigu nfa
78 Muniraihnam ghefty.B
Cfo SubSarayalu Chefty.B, aged 7i yearaf
P`etd SchLOei Jfi§St,
R/a 1 ~iulg/A, Eleri street,
Tiri!pati, TirupE3# D!Strictf J&P.
79 N.Nanda J€umar
SJo N.Krishna Redd¥, aged about 7Z yeSr§S
FEetd Head
I/a 1 1 ul$8/2A1
Tirupa{i, Tirupati r}j§trict, kp.
80 C.REunirfu§hnari
S/a e.MHnaSovarny. aged 70 years!
J¥etd Asst Co
D|NB.3€ Oirs t A'imglti Nagar, TiruchanusrS
T]`rurpa{i Di§tric±.
81 C.
aged 71 years,
Retd DjstriSt CFfflS N a. 8O2g8632
Distr+I+ci.
I +i,? _
\
S
?0 yeiarm}
RE a;. 8 @SSENS
€Sfo nyt
i±i BistriSi.
as V.Karam#trand
aggri ¥G yearsS
DNo.18a58f#$ 1 #2S
Saifthi Nagar, Ttoupat!, Tirsepat€ nistrictt AP+
8* RE. a§It ee
fappa, aged SS pe3rSi
RES CERES seS] g3$8£
t}.NS.Z3+14i, Sri K RE.R.Paii£,
85 P`ap`riSfar!aiah
§/c] P.Nag"fai&h€ asged abSut ¥2 ¥e&rS'
FRED TT *
8S i.JartardfroarRE
Sfo i.¥enhat&titeS aged SB ¥ears!
F¥sRE Dy CFMS
Rfo 2ng77, SIK,B.Na§ar¥ PikerS
j&vlnamaialt Distri+S±l
8? K*PrabhffikErar[
Sfe K. REsenjratirnam aged ¥S yEEarS,
ReRE Sr NS. gQ35g?S?
F¥ff 4505S J&#apF¥a C;ic!!8ffi¥S Pi'Sri J&"rtamaiah DSu
as`S H bba rffima ish i a(geti ¥i yea rs S
i€ C®lSm¥t Pj!er, AnrSamaiah Dt+
¥gegul ?3 years,
Reus Lib#glrian. SFMS N®.aeesQ8#S
Rife Perddi NgMtiu Kandriga, K`K.VSnkatapuram!
ffiama£handrap ufam
3qfy
.,'
EE
aged T2 ygar§,
Retd Dy, Tatrsildar,y GFRES
` _ __ JF
R;a Sivasai Stree{l SDK Nagsr* Srika]ahasthi¢
Ti"pati Distr'Ict.
gl K.Venkataram&na
s/o K.ReddappaJ aged ?1 years,
Rgtd P.a. Heard Master± CFM§ No.BO35?2g7
Rfo 55313C, S.`D~Layo#L
` . .Peti€i®ngre.
And
Rep by its Prin£ipe! Segretery tO £ QVern m ent¢
j&P SecrgtariELt,
i£ffie!b AP
2. Tits Director OfTrea§uries a Accauntst
Pradesh a
1g{ fiSor, Nidhi Bhavan! Behimd APl}C bui{d5ngI
IT Parfet Manga!agiri, j&P 5ZZ ee3<
3. The General, APl
RIG,Sffiee, M.G.Ft®ad,
GovernQrpetaJ V!jalyaweda* 52eeQ2`
ifTR District, Arfdhra Pgadesh.
a. District
HiStriEt Treasury office,
Nghru Narg&r] Tirpathi Town a Distri¢{,
AP, 5i7501.
District Treasury ®fifeer, Armamajah Districtl
Dis*rict Treasury SffiCB,
Rayach®ty TownJ Artnamayya DistrictI
Apt 5162?0.
District Treasury officer] Chitt®or Dti
District Treasury SffiCe* DTAO
REittoSr, Chittoor Town a District!
AP, 5i70$1
7 District Treasury Sfficer. rfumOOi Dtl
District TreasLSry Office. D.TAG
&
I
+``
ida
Kadapa E}t]
SuS~District ry Gffiee, DTA®
Kadsapal¥ K3dg±P di §th £[.
. . . . Respasdants`
PetitiQn LInder Article £¥# Sf the Ccir3S€itustiC¥rt ®f lridEa iS
irl the Sirouffistaiices stated En tfug affidavit fii8ti the €hE, High CGesfi may
be pleased te i§sL¥e a #irSct€Ort Qr asrdggt ENOrS PartiGu!&rly, One m the nature Qf
wri± Qf REandamue, €a} deS!arirSg Ru!g i8 Sf Jur Ci¥iS P©ns§®nS fS§mmufatian}
so far as fixing i5 yEgarS fr#m EtS§ alai@ Sf reduetiesrl of pen§ienS
in order ta neStore thee cg¥mmLgted am¢urt¥ esf pg"§±#riF gS i!iega!S arfei±rary,
improper, rii§€riue±mative ¥ vioiative ofArfe#le *# and i6
fig the #GnS¥i[L!tiOn #f {ndig artof amStirE£S tC> urijuSt eXPgnS g
Sf the retired empioygeS {b} rieciar±ng Site a£ti®n ot the regpencien¥S ¥H
recovering the commuted b§y5nd *i years 3 mon£h§ {135
mofT{hSj, by Wftich PgriQd the eemgr¥i£€E£d PCjrt±Sn Sf PgnS1Sn iS fu!!y reeevg±redI
as jllagaJ, arbitrary, cliscrim¥natisey iFra*iSFT=}
[ci a#d
to dSrect the reSpifer3rier!ts tis refur¥d Sgle ex#gs§ &m®ugrt of
from ihg peSiti+oHer§ bgyOrld 1 i years
under &eetion i§# E!f CPG i§ filed prg§grrtg tfrat lysm the
In the affltiavit filed in supp5it C,i the PetitES#! ±hg High
b@ pleased to dirg#t not €® fur{ifeer recover
Pen§iOrl ii1 ¥igW @f the petitiSrterls FePaymelt£ Df gn€jre
with 8% intgregt srtd also in view ®f furihgr sL]ifering
firlancI*aI !Ss§ etfer¥ moriSh iys penSj®rS{ pgntiirlg tii§peSs{ c,i wp
the f§!e Sf the Higft £Surfe
r). q6
The petition coming on for hearing, upon Perusing the Petition and the /
affidavit filed in support thereof and the order of the High Court datedi~ff¢
o3.12.2024 made herein and upon hearing the arguments Of Sri Bharat
Babu.N, Advocate for the Petitioners and Additional Advocate General for the
Respondents;
WP.No.28228 of 2024
..._tL;+`
BE"EEN:
1. Surneni Pitchaiahl S/a. Venfa{aPPatah,
Aged about 69 year§lRe±d. Commercial Tax ofrlcer,
R/a. D.No` 4+37/g,14,3rd line, Koretipadu, Guntur.
cFhaS. NongO171341
2. Kishore Babu.P.N.I Sfo. Prasad Rao,
Aged about 69 yearS` Rat.a, D8PIJSJ+ SIJPerin`tending Engineer,
R/a. 671L36#. Behind NSM Public Schco!. Vihar Apts., Patamata,
v!ja¥awad a.
CFMS. Nc+ 801?1455
3. Bonditi Janardhana Singh, Sfo. Kedanda Ramji,
Aged about 72 years, Re{d. Deprty Tahsildhar,
R/a. Flat No.201. Vemuri Plaza, KedaresWaraPeta,
8th line, Vijayawada.
CFMS. No80163984'
4. Chepeni Venkate§Wara Rae, S/a. Chandra`lah!
Aged abeut 7O yearsI Retd. Deprty Tahsildbar.
Rfo. D.No.31 6~15, AS Rae Street Maruth'l Nagar[ Vl!ayawada.
CFMS. No801as937
5. S.Raja Gopata RaoI S/o. Mohana Rae,
Aged about 72 years. Rgtd. Tah§i!dharl
RIo. D.No.10~19ng8; Mai!ikariunaPctI VIj+ayavada.
cFus. No80165382
8. V.LakshmeeSWara Rao, S/o` Satftya Narayana Rae,
Aged about 70 years, Reed. Deputy Tahsildhar,
FUG. D.No.133" . Near Mama Ka!yana Vedika, Kannuru. Ylja¥awada`
CFMS. No80167111
7. Sheik.SubedarI S/o. Sheik All,
Aged about " yearS` Retd. Pkysical Edu. Teacher,
R/o, A.107, Sri Chakra ResidenCyl Tadepallil Gun€ur.
CFMS. No80165923
/ I .
tng'mrfe
8. Bar!¢uefrode Shaskara Rflo, Sife. a.tyen*Sj§
Aged abSut ?1 ¥eafS, RSSd:
filtae:p* *l`Lrfu.i ts£
R/oa Flat RIc!,a$1, ftyg¥ ftyrt.
fyijis¥a"i3dE±*
CFMS. No~ S#i§50so
J&ged about F# ¥eersp rie*d.
R/S. E}.REt!l¥th12#~f ifiS, 5t line
S Pdemara!
gfRES€ Ngr 8Sies¥§8 |'
iS` Thj"veetiu{&~segtha gtambeha,
Aged adroit ?d ¥eas, Rgrfu .
Far#* H.N$2£3¥ RIasrgar
CFMS. No~ gSi$3Sas qugr3yaunti&
ii. RaveNaF§imria RaS, Sfo. 8eesthaff#marya,
Aged abeut 7S ySarg, ReRE. REamda£ galljfi
RI®. 93,. £ftuSch Ba zare ngja+¥aREaedSS
CFMS>d Nci8#i S¥SB6
R£oEurS FiScheswaFa
Aggd abatj£ 72
unastgr,
Rfo. Srinfros& NaSa[r, peFTana}uftyp NTH Di
I
nrrm : ; ±^i.un .
N®8#135§2¥
i3. Prakeda Rams !tirisfana Rag, a/®.
Jtsed about ¥i years* Rein,
__J
AifSl*F5jiSg, Srmmy|
_i. _® e®qL|lldlft¢b
~ ,~_1*| tjF®||P+r}
ES?_ frA hfn ri i.rf .. .~
R,a. 6i~ra$9 i€Sti' REag&fl enjaysREda! NIB DisL
CFasS* NoBO1$5aeg
Kambene Tafa R3Si
abQut ?a grears, R§RES _ y'' _'8
RIB. #3?ng,an*' FFi'. Flat RE®. 3S£,
LakSfumj rfucade. REaSjeed Sifeek
Labeipet, "jayanada*
gFfuSS. N®~ g#iSg8i?
Pa tha ria nka R#vj §ankarT S/a. F*. BuSft,o ftamaryfii
Aged about ¥S Pri ,a_`_`..`.. I
years, f3gRE. A i . ... `_
HM §
r__..]'
Rfo. D. N®. i£~i 28, §r!'' Niva§ Aparfmen£
Penamaiu". KIT8hna rm¢
CFMS Ndr8®17t}§21
1S. Nargboyina KSnakaiaft§ Srfe. pedtiulus`
jSged ab#ut ?2 ySar§, RStd. Bfirfeve+ ,
Rfo`B, Nc!,34a?8. KaSturib&,I pe£S
VIjayauedaB NTF€ Dt. CERES Ndr801 B444Q
Gunad8]a,
CFMS No88i g5329
18. Yafavarfui Ram Mohana RaoI 8fo.Y.Rajaiatr*
Aged abOtit gg yearg*
R/a.a. No`81 i lch5] Ramatinge5SWara Nagar!
Vljayaweda, tqTR fit.
£FM§ No801 ?07Z8
1S Pathapati
aboui ?0
?0 years, Retd.
21. Mengti Vijaya Kumaril Wfo, i.Joseph Sho±Any,
J&ged about 89 ¥eers. Rgtd+ S.C;.TeaSftE±r ,.
RIo.D.No. 5659/9, Larfroatiipe€, anja¥aWada, NTF¥ i3t.
CFMS Ngr80166161
22. REaginen'!
Retd. Jr.asst ,
Sat Re§idencyS
ffljaya"ada, NTR Dt|
CFRA§ rS®~8B166589
n#li sai Babs Magi Ready, a/a. N.Dharma F@eddy,
about ?2 years, Reas{ TeehnSca[ Officer ,
CFMS No80i2637i
R&maFTaS
Aged abGu! 72 years, Rgto. SShao[ jtsSt ,
RjB.a.No. Plot No.32l Vidtry&dharaptiram,
vlljayawada] NTH Dt» CFMS NQ8$163493
Rae,
Aged about 7G years, Dy Tahsi{dar ,
CFMS NS~8B1571$7
28. #.Artj&neya praSaal, sife* RsmijjH!
Aged g,hour 7S ear:sS ReStr. Pr`armacEst Srlit
Rro. a. RES¥dr1 Bri¥'
Ntr8S ts 6$5¥g
V.m.I. BaraEN&ng, Sife.¥. igrSaffti§l
ReRE. §rfece! Ass£ I
NTH Di
§fg3rSt RSffl.PhammariSt GriI
NTft D£
BharmJ"j@¥a ,
¥afa ife#n#andffirana Iark i
t ¥# y©ars* Re{d,Bark RSQm Asst
isi vijajaraSa!iei``fa 13i,I I
SFREiS r¢®8Si?n5ig
Rambab us* sf®¢S. Lak§ifemaiaifelg
fry E%eetjti¥e i
Ni!ayan, vlja¥&wada, NTR ERE.
NasSi 8©2Si
Goose NIchind.dife*
g¥b®ut ¥2 ¥ggFg¢ ReRE.LV. g¥ri¥er
#anuas! VIjagiv&wati@T NTR B*|
R@ffia SENamy*
§, R®t#. H$0{Eiec. Ertgs.i ,
NunnaS NTR E3ist.
Retch S.a. Teagker I
B.NS. Lafroadipe€, VI¥ayawada¥ NTH Dt`
S§5er
P.i.V. Subratiman¥es"glra f¥agl!
RaD* j&geti abc!ut 72 ¥eg§rs!
Rctct,Dy ExeSut§vg EngineeF ,
VIjayawadaS NTH Dt.
NS8$ 1 gr490
•T`
A
35. Pc]duri Venkata SubrahmanyeSurara F¥a[o,
¥2 ygas` `..
VIja¥awada, NTH Dt+
about 7Q ygars* Retda Safaoc,i Asst I
ftyedhya RIagar,
rada, NTF€ BE
N gran 1 ?$089
about 7O years* Retd. Executive EngifSeer I
F#S. D. No. Praggthi
REasC2*585S
E*ecutive Engineer
;y£ Bhapathi rsagar, `
Rao'
ab¢ut 78 years. Restal. Dy Executive Engineer ,
NB:82I Bharathi REagarl
Sithar= mai&h,
about 8g yea rs1 R§td. Sp! By Tahsi!dar ,
RjS.D.NS.18iJi , Kgtlaresurarapet! VIjayawada, NTH Dt.
CFMS MQ801 ?i i8§
JREisesha Rag, Sfo. Kane Swameru!
deed about
Rf®.E"o.4149S dsh®k Nsgar, Vijayawada, NTH Dt.
CFMS No~88165$75
41. Vinnakota gala Bhaskara Vigneswara Rae,
s/S. v.c;h.v` Nasa fteja RaG! Aged abeu{ ?a years.
Rctd. Sr, Asst . Fero®D.N¢.5¢168~2fiI Suryaracpet] I
CFMS NSngO169?89
42. A.H.S.Prasad. S/c§.A.Radha Krighaa,
Aged about ?0 ygz±rs, Ratd~ fry Tahsildar ,
R/a.D~NcLd.gulS15{ Carmel Nagar. gur!actata]
CFMS N®got?0132
43. Gri.B`V. Pr d3 S!E), Sada[s§¥ud USS
j&ged years, Rctd, SHperiniendent I
§ingife sesear¢
NTR Di.
f~ Jr.ifest I
se&g3r, ngayaWeda,
BJ8+Late.EL Bala Krishria f¥atirS
need about ¥2 yg£rs, R®¢d. Dy T8hei!tiar i
£tsnfror E}t+
#FMS NQng#i 645g2
Rarnena REtiTh¥,
asSSL!f 72 years¥
F€e§LJjJ. Sr.ifest f F3fS. D.NS`5~2§, rfnga±isijrug
47. ¥eiikate SLSbbairfe Bamma¥Ei¥ Sf6.Resa§ah Dammala,
Aged ateout 7® yearei Retd. JGint Bjrecifer ,
FurG.D.NS.41 €ngS Krisfron5 E*t.
CFENS No8#i?i 93?
48. Raja §atyarr!,
se ®881 se$84
Rg{ti.SeEr§£ary a
ly3 Resitieney,
REDBGi 6¥ i SQ
rmshm a Rae. N i Sfo.REahal!a*mi*
f£ years, Reiti, jS,#lP I
FSgari* Meedi*magutia,
CFrmS Nc!~8Ol eetsg?
51. G.VtVr Vasanthffi RaoS
SJo|ate GVF€<. Gopata Krisfena REunftyS
A@ec* aboLit 7G years, RgSti, SRIPerintentig,rtt ,
. ==i:i
R/a.D.No. iO371 Srir13gar Colony,
Manga}agiri, Sur Jr Bt.
J¢FRES~ NoS®1 S¥1
52. Prathakara F3ao. RAur*ipaI{it S/a.Asegrvadr,am¥
AQed about 71 ¥gars+ F€etd. §ch®S! Asst ,
Enc}ave7
Sundara Rae,
Rams I Rao. Sire. K_Kasulu,
Retd. Sch®ol A£§t. ,
{M}, NTH Dt+
Na8Si as439
Frakasa Rae,
3bBut ?i years ,
Sunfur Dt.
¥eckafa KristrEat ah,
Redti, fry Sfatistica[ Officer I
Raju}a Bazar, VIjayawada* NTR Bt.
Sfo. hate. GSpala RE§hnaiah!
years, yRatd. D.A.a. .
D.NQ. Srichifra Es±atest Gudavallit NTR Dt.
S Ngiv8016$782
yala Surya Narayana Swamp,
Satya RaQ, Aged about 7i ¥ear§,
5QB335f3 I
itnam Dt+
Na80$43? 15
R/a. E}+ee®.332, Sri Lest
"jayaw&ife¥ NTR DL
ffl ura!l.
Years i Ke{d. Lab
NTfi Ht.
a:HMS No8G*?fi gas
Maife Jays Kumar,
J&ged ab®tit ?2 ye#r§, Re*d. R£#ngd #seL ,
E±aaen3¥aram! NTffi Bt:r
Sife. SuF¥3 perak8gha
abeut ¥#
Sai F¥am
CFMS Gset B#¥3g
Aged Sbou* 7O years, FE®id+ HM
F¥G.H. NG,*SSi 9/S, an
S?. P.Krupa Bay®Fmm@] Bfo.Late.PIEN9Se§.
JRged about
o' iS51f2l
CFMS NQ8Sts Sg785
§S. K.Parvathamma, mfS~ K.Sapesla KriShnainr,F
Aged about ¥2 yearsS ffieid. Supervisor carI I
Fife,ESINS* i 81 SS/2! K£nkiSadsuS Krishna Dt.
CFMS NS~gO1639RE
a
a
I,I(
YOU
69. i.Eswarachari, a/a.Veerachari>
Aged about 74 years, Retd. Searcher ,
R/o.D.N`o. Sat¥a.m. T®urerS.`Bha[aihi.Nags.r.<..`l^ _`.` . >
V,jayawada. NTR Dt.
CFMS No8016347?
. . . . Petitioners.
And
1. The State ofAndhra Pr.adesh.
Rep by its Principal Secretary tO Govemment,
Finance Department. AP Seeretari,at,
ve'agapudit Gunfur Distri+ct, AP.
2. The Director of Treasuries a Acceunisl
Govemment of Andhra Pradesh,
1st floor, Nidhi Bhavan, Behind APIIC building.
I IT Park, Mangalagiri, AP 522 503.
3. The Principal Accourltant General, AP,
' A.G.Office, M.a.Road!
Govemorpeta, Vijayaunda, 520082,
NTH District, Andhra Pradesh.
4. DistrictTreasury offlcerS Krishna District,
District Treasury office, DTAO,
Machilipatnam, Krishna District
5. D,strictTreasury officer, EIuru District
District Treasury office. DTAO.
At Eluru, Eluru District.
6. District Treasury officer,. VIsakhapatnam Dtl
District Treasury office, DTAO
.seethammadhara , Vlsamapetn3m, Vi8ak District.
. . . . Respondents.
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affldavl't filed therewI'th, the High Court may be
pleased to issue a direction or order, more particularly, one in the nature of
wit of Mandamus,
(a) declaring Rule 18 of AP Civil Pensions (Commutation) Rules 1944, in so
far as fixing 15 years from the date of reduction of pension, in order to restore
the commuted amount of pensl'on, as illegal, arbitrary, improper,
discrimjnative, unreasonable, irratl'onaI, violative of Article 14
(b)and 16 of the Constitution of India and amounts to unjust enrichment at the
expense Of the retired employees
(c) declaring the action of the respondents in recovering the commuted
amount of pension beyond ll years 3 months (135 months), by which period /
the commuted portion of pension IS fully recovered, aS illegal, arbitrary, _f
discriminative, irrational and unreasonable
(d) and consequently to direct the respondents to refund the excess amount of
` commuted portion of pension recovered from the petitioners beyond ll years
3 months (135 months) .
fty5
IANO: 1 OF2024
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the pet|ltion, the High Court may be
pleased to direct the respondents not to further recover commuted portion of
pension in view of the petitioner's repayment of entire Principal amount with
8yo interest and also in view of further Suffer'lng recurring financial loss every
month in pension, pending disposal of WP No. 28228 of 2024, on the file of
the High Court.
The petition coming on for hearing, upon Perusing the Pet®ltion and the
affidavit filed in support thereof and the Order Of the High Court dated
o3.12.2024 made herein and upon hearing the arguments Of Sri Bharat
Babu.N, Advocate for the Petitioners and GP for Finance for the Respondents;
WRIT PETITION NO: 28229 OF 2024
Betwee n :
1. Gunturi Venkata Krishnam Raju, S/o. Venkata Subba Raju, Aged about
72 years, Retd. Principal, R/o. 6862/3, Near Gokulam, Ashok Nagar,
Kakinada. CFMS. No80089495
2. . Chelikani Venkata Sitarama Swamy, S/o. Venkata Radha Krishna
Rao, Aged about 71 years. Retd. Reader, R/o. 681037/46, Ford
Streeet, Vidyut Nagar, Kakinada. CFMS. No80091058
3. Rav'lpati Veera Venkata Satyanarayana Murthy, S/o. Thimma Raju,
Aged about 74 years. Retd. Lecturer,R/o. 2201/1, Madhava Nagar,
Kakinada. CFMS. No80082841
4. Ganapathiraju Venkata Krishna Varma, S/o. Venkata Subbaraju,Aged
about 70 years. Retd. Lecturer,R/o. 701414/1, Jayendra Nagar,
Behind JNTUK, Opp. to Subhasri Residency, Kakinada. CFMS. No
80093029
uo€
O
5. Pakala Vyaghri Kameswara Rao, S/o. Seetha Rama Swamy, Aged
about 71 years. Retd. Lecturer, R/o. G2, Vijaya Lakshmi Residency,
63623, Dwaraka Nagar, Kakinada. CFMS. No80089447
6. ChinatapaIIi Subba Rao, S/o. Ch. Krishna Murfhy, Aged about 72 years,
Retd. Lecturer, R/o.10311 (EWS46), Near Bhavani cast'lngs, APllC
colony,Ramanayya Peta, Kakinada. CFMS. No80089250
7. Daliparthi Rama Krishna, S/o. D. Lalaji Rao, Aged about 71 years. Retd.
Lecturer, R/o. 8139/6A, Pratap Nagar, Kakinada. CFMS. No
80089690
8. Chivukula Venkata Subbarayudu, 8. S/o. Ch. Venkata Rao, Aged about
71 years. Retd. Lecturer, R/o.ll92, Sri Rama Lingeswara Agraharam,
Rama Rao Peta, Kakinada. CFMS. No80091607
9. N. Madhusudana Rao, S/o. N. Veerraju, Aged about 73 years, Retd.
pr'lnc'IPal, R/o.191376/A, Near Chanukya Residency, Jawahar Nagar,
Bank Colony, Peddapuram, Kakinada Dist. CFMS. No8OO86191
10. shaik Mustapha, S/o. Sk. Anka Saheb, Aged about 73 years.
Retd. Lecturer, R/o. 1832/32, Lecturers Colony, Peddapuram,
Kakinada Distr'lct. CFMS. No80087478
ll Datla Satyanarayana Rajii, S/o. D. Slnga Raju, Aged about 69
years. Retd. Lecturer, R/o. H.No. 1832/40, Lecturers Colony,
peddapuram, Kakinada District. CFMS. No80093872
12. peddada Gopala Rao, 12.o S/o. Bangarraju, Aged about 75
years. Retd. S.G.T., R/o. D.No. 2323, Plot No. 30, Phasell, 3rd
Road,S.K.S.Mega Township, Ganganapalli, Kakinada. CFMS. No
80058496
13. Madhava Rao, . S/o. Padalu, Aged about 71 years, Retd.
Lecturer, R/o. H.No. 21153, Opp. Water Tank,
Kothapeta,Peddapuram, Kakinada District. CFMS. No80090335
14. G.S.R. Krishna Rao, S/o. Venkanna, Aged about 70 years. Retd.
Reader, R/o. H.No. 1832/15C, Lecturers Colony Peddapuram,
Kakinada District. CFMS. No80092257
15. C. Jagannadha Sastry, S/o. Ramamurthy, Aged about 70 years.
Retd. Reader, R/o. D.No.191350/A, Lecturers Colony, Peddapuram,
Kakinada District. CFMS. No80092863
16. Dr. AIapati Subba Rao, S/o. A. Paddayya, Aged about 70 years.
Retd. Reader, R/o. D.No. 2372,Nirmala Apartments1, Duggirala Vari
Street, Near TTD Kalyana Mandapam, Kakinada. CFMS. No80092857
17. B.S.Bhaskara Kumar, S/o. B. Dharma Rao, Aged about 72 years.
Retd. Lecturer, R/o. 214/3, Sri Ram Nagar3, Kothuru Road,
Rayudupalem, Kakinada. CFMS. No80090153
18. Meer Hussain Affazal, S/o. Syed Shamshuddin, Aged about 75
years. Retd. Lecturer, R/o. 3212/14, Satya Deva Garden, Near
Sathemma Tadi Temple, GanganapaIIi, Kakinada. CFMS. No
80067336
19. Velpukonda Venkata Rama chandra rao, S/o. Janardhana Rao,
Aged about 71 years. Retd. Lecturer, R/o. D.No. 591815, Marrevari
Street, Pastor Peta, Jagannaickpur, Kakinada
20. Akella Surya Venkata Subrahmanyam, S/o. A. Suryanarayana,
Aged about 70 years, Retd. Lecturer, R/o. B2, 82222, Ananda
Apartment, Pattabhi Street, Gandhi Nagar, Kakinada, CFMS. No
80091880
21. Katadi Venkateswara Rao, S/o. Venkanna, Aged about 75 years.
Retd. Lecturer, R/o. F17, Sri Lakshmi Apartment, Badamvari Street,
Opp. Current Office, Kakinada. CFMS. No80066866
Petitioner
AND
1. The State ofAndhra Pradesh, Rep by its Principal Secretary to
Government, Finance Department, AP Secretariat, Velagapudi, Guntur
District, AP.
a tryog
2. The Director of Treasuries and Accounts, Government of Andhra
pradesh,1st floor, NidhI Bhavan, Behind APIIC building lT Park,
Mangalagiri, AP 522 503.
3. The Principal Accountant General, AP, A.G.Office, M.G.Road,
Governorpeta, Vijayawada, 520002, NTR District, Andhra Pradesh.
4. District Treasury officer, District Treasury offilce, NH216, Cheediga,
Kakinada District, AP, 517501.
Respondent
petition under Article 226 of the Constitution of lnd'la Praying that in the
circumstances stated in the affidavit filed therew|lth, the High Court may be
pleased to issue a direct'lon or order, more particularly, one 'ln the nature of
writ of Mandamus,
(a)declaring Rule 18 ofAP Civil Pensions (Commutation) Rules 1944, in
so far as fixing 15 years from the date Of reduction Of Pension, in Order tO
restore the commuted amount of pension, as 'lllegal, arbitrary, improper,
discriminative, unreasonable, irrational, violative of Article 14 and 16 of the
constitution of India and amounts to unjust enrIChment at the expense Of the
retired employees
(b)declaring the action of the respondents in recovering the commuted
amount of pension beyond ll years 3 months (135 months), by which Period
the commuted portion of pension is fully recovered, as illegal, arb'Itrary,
discriminative, irrational and unreasonable
(c)and consequently to direct the respondents to refund the excess
amount of commuted portion of pension recovered from the petitioners
beyond ll years 3 months (135 months) .
IANO: 1 OF2024
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 to direct the respondents not to further recover commuted portion of
pension in view of the petitioner's repayment of entire Principal amount with
8% interest and also in view of further suffering recurring financial loss every
month in pension, pending disposal of WP No. 28229 of 2024, on the file of
the High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the order of the High Court dated
03.12.2024 made herein and upon hearing the arguments of Sri Bharat
Babu.N, Advocate for the Petitioners
WRIT PETITION NO: 28230 OF 2024
Between :
1. K SAI BABU, S/o. K. Mamiliu, Aged 70 years, Occ Retd. B.Ed.
Assistant, R/o. ll380, Kamalanagar, Challapalli 521126 Krishna
Distr'lct. PPO No.19022934/CR, ID 80166792
2. A. Venkata Ramana, S/o. A. Sriramulu, Aged 70 years, Occ Retd.
Extension Officer, R/o.13428, PIot No. 207, Challapalli 521126
Krishna District. PPO No.19024065/SP, lD 80170794
3. Kagitha Veera Brahmam, S/o. Narasimha Rao, Aged 70 years, Occ
Retd. Senior Assistant, R/o. 20/3459, Chilakalapudi Main Road,
Machilipatnam, Krishna District. PPO No.19023304/CV, lD 80169502
4. D. Balakotaiah, , S/o. Chennaiah, Aged 7O years, Occ. Retd. Dy.
Statistical Officer, R/o. 1054D2, Gourisankara Puram, HDFC Bank
2nd Floor, VTC Gudiwada 521301 Krishna District. PPO No. 19
023157/RG, lD 80167078
a uro
5. B.P. Rama Rao, S/o. Pardha Saradhi, Aged 70 years, Occ Retd.
panchayat secretary, R/o.1330, Avanigadda 521121 Krishna D'IStriCt.
ppo No.19022747/SP, lD 80166594 65626
6. S. Lankeswara Rao, S/o. Maridaiah, Aged 70 years, Occ Retd.
superintendent, R/o. Bandalai Cheruvu (Post) Avanigadda, Krishna
Distr'lct. PPO No.18033513/SP, lD 80214776.
7. Tungala Chalapathi Rao, S/o. Kutumbaiah, Aged 70 years, Occ Retd.
Head Master, R/o. D.No. 2399, 2nd Ward, Avanigadda, Krishna District
521121. PPO No.19023077/SP, lD 80167075
8. Siva Rama Krishna Prasad Chamarthi, S/o. Kutumba Rao Aged 70
years, occ Retd. Head Master, R/o. D.No. 3119, Near APSRTC Depot,
Avanigadda, Krishna District521122. PPO No. 19023093/SP, lD
80167115
9. Anne Yashodhara, W/o. Dhanunjaya Rao, Aged70 years, Occ Retd.
school Teacher, R/o. D.No. 481516A, Gas Company Road, Near
Kranthi College, Vljayawada, Krishna District 520008. PPO No. 19
022534/CV, lD 80166369
10. Vemuri Rambabu, S/o. Subba Rao, Aged 70 years, Occ Retd.
Asst. Technical OffiICer, R/o. Pedasanagallu Village, Movva Mandal,
Krishna District 521138. PPO No. 20021750/SP, lD 80127504
ll. K. Srihari, S/o. Venkateswarlu, Aged 70 years, Occ Retd. Head
Master, R/o. 2O4/1134/9,1st Street, Amaravathi colony, N,R.R. Pet,
vijayawada 520003, Krishna District PPO No. 21033758/SP, lD
80171967
12. P.V. Narasimha. Rao, , S/o. P. Venkata Ramaiah, Aged71 years,
occ Retd. Head Master, R/o. 1046, Brahmana Street, Sivalayam
Backside, Padamati Bazaar, Gantasala Mandal, Krishna District
521103. PPO No.19022196/SP, lD 80166OOO
13. J. Laxmipathi, , S/o. Surya Prakash Sastry, Aged 70 years, Occ
Retd. School Teacher, R/o. V'lllage Kodali, Mandalam Ghantasal,
Krishna District521132. PPO No.19021750/SP, lD 80165624
du
14. . Y Ragavamma, W/o. Janardhana Rao, Aged 70 years, Occ
Retd. See.Gr.Teacher, R/o. H.No.12761, Ramanagaram, Near SBl,
ChaIIapaIIi Mandal, Krishna District. PPO No. EDNKST453SP, lD.
801
Petitioner
AND
1. THE STATE OF ANDHRA PRADESH, Rep. by its Chief Secretary,
Secretariat, Velagapudi, Guntur District.
2. The State ofAndhra Pradesh, , Rep. by its Principal Secretary, Finance
Department, Secretariat, Velagapudi, Guntur District.
3. The State of Andhra Pradesh, , Rep. by its Principal Secretary,
Education Department, Secretariat, Velagapudi, Guntur District,
4. The State of Andhra Pradesh, Rep. by its Principal Secretary,
Panchayat Raj Department, Secretariat, Velagapudi, Guntur District.
5. The Director of Treasuries and Accounts, Government ofAndhra
Pradesh, ibrahimpatnam, Vijayawada. Krishna District.
6. The District Treasury Officer, mallikarjuna Rao Street, Vijayawada
Krishna District, ( NTR District)
7. The District Treasury Officer, Western Street, Eluru District. ( W.G
District)
8. The District Treasury Officer, Bapatla, Guntur District.
9. The Principal Audit Office (A and E), Governorpet, Vijayawada. Krishna
D'lstr'lct
Respondent
Petition under Article 226 of the Constitution of [ndla praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue a WRIT, Order or direction more particularly one in the nature
of Writ of Mandamus
(a) by declaring the Rule 18 of A.P., Civil Pensions (Commutation)
urL
Rules,1944 being as illegal, arbltrary, unjust apart from being COntrary
to the recommendations of second National Judiclal Pay Commission, and in
v'IOIation of Articles 14,16 and 21 of the Const®ltution Of India, as it provldeS for
restoration of commuted portion of pension/full pension on completion of 15
years from the date of recovery of commuted portion of pension even though
the recovery of commuted portion of pension is over with prescribed interest
rate of 8 O/o annum in ll years 3 months and consequently set aside the
Samel
(b) declare the same is causing undue enrlchment of the State at the
cost of pensloners and does not have any rational object'lve and intelligible
differentia to be achieved and pass such other order or orders as this Honble
court may deem f'lt and proper in the interest of justice.
(c) declare that the petitioners are entitled to seek the refund of the
excess amount of commuted portion of pension recovered from the petitioners
from 136th installments, Since the Principal amount Of commuted Value Of
pens|lon with interest has been recovered from the petitioners in 135 equal
monthly installments itself.
IANO: 1 OF2024
petit'lon under section 151 CPC praying that in the Circumstances
stated in the affildavit filed in support of the petition, the H'lgh Court may be
pleased to direct the respondents not to further recover Commuted Portion of
pension in view of the petitioners repayment of entire principal amount w'lth 8
percentage 'lnterest and also in view of further suffering recurring financial loss
every month 'ln pension, pending disposal of the above writ petit'lon and Pass,
pend®lng dlsposal of wp No. 28230 of 2024, on the file of the High Court.
`` `.
The petition coming on for hearing, upon perusing the Petition and the
t(
affidavit filed in support thereof and the order of the High Court dated 4,t
03.12.2024 made herein and upon hearing the arguments of Sri K.Amarender
Raju, Advocate for the Petitioners;
WP.No.28231 of 2024
1 a.Bhaskara Raju, S/a. B. V. Subbaraju
Aged about 70 years, Occ: Retd. HM,
RIo. Ont!mitts Village, Rachapalem {BPO}, Punur,
Tirupathi District, AP517583,
CFMS80360§3 1
2 K.V.Yuganclarl Sto. K.a.Venkata Raju
Aged about 70 years, ace: Retd. Mancla{ Educational Officer,
R.Jc>. D. Nc.11=2§/6C, lh€50 cc!on`JJ, PL!#'urr
TiRIPathi. AP517583
CFMS80358192
3 Venkata Muni. D, S/a. D. Venkafa Swamy
Aged about 69 yearsI Oce: Retd. Secondary Grade Teacher,
R/a: SBF± Puram Village, Vadamaia Pete Manda!,
firupa{hi District, AP5175?1,
CFMS8O3608g5
4 N.Nagaratnam, S/a. N.Subbaiah!
Aged about 71 years, Oce: Retd. MandaI Educational Officer,
R/a.D.No.1250I Krishna Nagar, K.N. BQad,
Tirupathi, AP517583. CFMS8035?601.
5 AE. Munas\nram¥, Sfo. A. E'umalai Muda!iar!
Aged about 70 years, Occ.I Retd. S.G TeaSherS
R/a. D.No.694I Main Road, Narayanavinam Post,
And Manda!, Tirupathi District, AP51758i ,
CFMS80359160
6 C.Rukamani, D/a. a.Sundarachari,
Aged about 71 years` Occ:Rstd. SuSerintendent,
Rfo. Fiat NQ. 203! Park Residencyt Behl'nd MLmiCiPa' Park,
shanti Nagar, Tirupathi`
CFMS 80358781
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31 J¥cthi®N, Wfo`Dr.K+Prabhakar REaidu,
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tr2O
S
§8 ifendurH Ba!a Ramarajut Sfe,
Aged about 7i ¥ears!
R/a.H.
A#namayya District.
GFMSngO384ff 3
SFRAgnga385Sg4
co sankBrmi&h ~M, Sfo. RE.Nagaiah*
Ag ed about 72
Nagar! R!¥
fartamay¥a Dish
a:F RES8838523#
Chief ExecREiitse Sffiaefg
Rfo.H`usS. 4/Z$15#§g Siddartha NagarIChi£tor.
C;FM§ng3 36 3§6§
¥£nkafa ch a {arm*
Senior AsSt*
RIo.Gund L!peI£i, VedurukeppalngS Chittor Dist,
CF MSngO3g7#¥4
g3 Gurta§ekaran« M* S;a.K.searasimhuliJ Plllai,
*ceed atjout 7{ years, Gee:
fgrS.H,NS. i 71 fui , K@rarigm
Nagatapuram iRE}, 517§89.
gd K. WET,katraFTafah, S/#~ K.Pu!]ama R#jti.
Aged about ?i ygaFSS E}es. Retd. S.e.I&se±,
Nag ala puram.
65 N. Neeiatyamam NaidasS S/o* N*N
Ag;]red about 7i years, C}cS: F€etd. Grade~l I Hsad
RJo.KSthur VI!iaggt Anr"r Past+ K`Nagar!
a FMS so 35 9$83
es N. REic>haet MarlSharan{ SJo. N. Purushutham,
Aged abnut 71 years, Occ: Retd. Heac! Ma5terl
R/o«H~No.?/482, C}!d Krisfma Nagar, R}y Kodur,
Ant,amaiah District. CFMS~8$38¢4?2
J?..ll
£ `
6? D. Sukes§niI W/;.hate.I;P£
Aged aLbSu€ ¥S ySars! One.
Rfo`H.
CFRE S8es81 ¥E6
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`7D. Vej|end]a
Age!d aEb®ut ?1 y§ars! 0SS:Rgid.
Fife+H.N¢.Flat`[email protected] Q3, CMf{ Rgsideney, F#m frolony,
\Jija¥a¥¥ada* K.r¥;shrga E}is±.
a FENSngOZ$920 8
{ . . . PetiiiSr*grs¢
Anct
1. The State GfAr,dhra Prad5Shi
Rep fry its
Fl!n anee
a Aee®uJStS§
i§t flo®rr Nidhi
]T F*ark, Mangal&giri, AP 5¥2 5#3`
3. The Primci®paI Aeeountant G©tt£ra*! APS
A.S.Office, RE`G.Roactt
Sovt¥morpeta i VIj&yawada! 5asGO2!
NTH District, AFidhra Predesh.
S. District Treasury Offi£eri Tirupati DiStri#{,
District TreasLiry Offtee,
Neh" Nagar, Ti"pati City & BiStri#t5i750i .
u9I
O tO
District Treasury Officer, Chittoor District,
D'lstrict Treasury Office ,
Mittoor. Chiftoor 517O$1.
8. District Treasury OfficerI Annamaiah District,
Distri§t Treasury Office, Ra¥achc,ti,
Annamaiah District, AP.
7. Disth®ct Treasury Officer, Kadapa District,
District Tpeasur¥ office,
Ffaitway catOny, K3daPa, YSR District, AP.
Respond ents.
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
/'
A
/ pleased may be pleased to issue a direction or order, more particularly, one in
the nature of writ of Mandamus,
(a) declaring Rule 18 of AP CI'Vil Pensions (Commutation) Rules 1944,
in so far as fixing 15 years from the date of reduction of pension, in order to
restore the commuted amount of pension, as i!!ega!, arbitrary, improper,
discriminative, unreasonable. irrational, violative of Article 14 and 16 of the
Constitution of India and amounts to unjust enrichment at the expense of the
retired employees
(b) declaring the action of the respondents in recoverl'ng the commuted
amount of pension beyond ll years 3 months (135 months), by which period
the commuted portion of pension is fully recovered, as illegal, arbitrary,
discriminative, 'lrrational and unreasonable
(c) and consequently to direct the respondents to refund the excess
amount of commuted portion of pension recovered from the petitioners
beyond ll years 3 months (135 months) .
IANO: 1 OF2024
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 to direct the respondents not to further recover commuted portion of /
pension in view of the petitioner's repayment of entire Principal amount with
8O/o interest and also in view of further suffering recurring financial loss every
month in pension, pending disposal of WP No. 28231 of 2024, on the file of
the High Court.
`..``.`
The petition coming on for hearing, upon perusing the petition and the
affidavit filed in support thereof and the order of the High Court dated
03.12.2024 made herein and upon hearing the arguments of sri Bharat
.
Babu.N, Advocate for the Petitioners,I
WRIT PETITION NO: 28272 OF 2024
Between.®
1. Ya+ramsetti+ Veers Venkata Satya Sat,
JAG. RETD.,age 71yeais. D¢ No. 6556/1/1 ;
Mehar Nagar, Tyagaraju Street,
Kakinada {P} a District, Pens{'oner I.D.No 90008749
ppoNo 406. Aadh;r flo 248gOO561853.
2. Challa Chandra Sekhara Ftao,
J=`A.I_O Ft_ETD= Age ?1 yea`r§; E} _No!651718
Kanake Mahalakshmi Temple streetI
Dwaraka NragaF, Kakinada {P} a Dis{ric€F
Pensioner I.D.No 900Q8549, PPQ No 398.
Aadhar No 2547146®788S.
3. SiJraPureddy Veers Venkata GangadharaNags Bhushan]
JAG, RETD..age 71 yearsl D No.14131,
Vallabai veedhi, Ramakrishna rao Pets,
Kakinada {P_}` a DistrictI Pensioner LD`No 90008S78
PPO No 4O5. Jhadhar No.785153634184. .
4. B.onam Someswara Rae,
U:B.a. RETD Age 7,2 years¢ D No. 97O,
Sibbandhi Veedhi, Sankavaram,
East Godavari Bisthct,
Pensioner i.D.No 9©007563, PRO No 374
Aadhar .No. 214248295250.
5. Gang8!akurthi Venkata Satya Kameswara RaoI
JAG, RETD.lags 71 years. D No. 681035/4/2,
Nancy Street, Water tank,
Vidyut nagar! Kakinada {P} a District.
I.a.No 90008780 PPO No 407.
Aadhar No. 494222498181.
a
H uti
I
giv
rty
eT± y&fAISl E) NQ.1i_1g3f1,
Nagar}
Kakirlada {P} a District,
pensioner I.D.Na 90GO+7544
52Si 12
p+P.a. N
9 D REQ 553utf2S
a D'{§trict,
Aadhar NQ
S. Nagz£ma[!a Sa£¥a §ubba Rae,
E¥ge 69 D nco $4ri 12if1,
subr§an Sake€b Streg€¥ 6ar±drl'lr3&gar!
Kakirtada {P} a ,DiStrictt
pehsien i.B.se@SSr£SS S PPS Nee.#2¥¥
Aadhar NS.2Q®21349214g
g. Kud¥pudi gatyanara¥aapa Murtky,
i.A.a {RETD} age 7_0* D NS$3S2SS
3a{a Swamp Temple StFeett
±nngar* Kakinada €P} a District,
l`D*9$0S$81 £*FPS REo,#$8,
No.?58fi#958as8?
kgE VesrabhaC[ra Rae
Sr. Ase§star=tl age ?S'DRES.4_2i3 .
§rini¥asa, Nagar, Bid APSP, Vakalapudi
Kckinada{P} a D~l§tri#t. PenSiSn+ i lD.S$OGse20
ppo N6I4a5, Agldttar RES.4?7See$323g$
ll. SGmirta Narasimha Sasiry
sfI Assistant, age 7#I D NQ 4SSjZ*
MadhuraPur&xp9 Near MQther Tere§a SBhOQl,
vakalapudi! Kakinada {P} & Distr!€ti
pension Ilo.900Sg1$5SPPO No^4i SS
Aadhar No 5Q?96624Sts 53
38
12. Savirigan§ Ramakr€shna Raolof/
i.A~G.,age 6 VSedhi
peglS¥On I.D.9Sg8$5i2¥ PRO No+44g,
13. Yanamandra AdinEtfayana,
I ed&,SS
Gandlti Nagar! Kakinada {P} a Distr!#t,
S PPS NSl*Oq I
Aadfaar NS. 2?42g¢728735.
14.
Liheman; Ag# ?iS n,Sttoli S6yS, Mangadevi Colony,
¢ndrapglgSmr Katsitlatia RurE±i {P} & .Di§±riSt,
PPG Nl®25¥9'
AadhaF EN®l3i gg§81 g5£88.
Bftaska r
Lirlg !nSPeCter{rid} agS `7i , B NS $53i §J8A,
chaifanya Nagar3 Gaig,olupadu, Kakinada
fi,
{P} & gistriGt,
PPS N$1J2§1a. Aadhar
I .A.a (R!d) Ag g, D RE®. 7S_1559'
F!ffit N®* 3?rr1, T2. 4th f{®c!r* Pushpa Ericta¥e3
Surgst C}pg,. §trge{tI `
S#stry 'nagar, LD.*gS#$93 d9 |} +.
JAG,F¥grE}.S age SS
*\ |
.B N®.1_334/3S
PPG Nc}l4$2,
1.S. Basava Rams Lakshmaila Rae!
UDC {F€£ti} Age ?0 D No,1 nd$3!
cheyygruI E3usu'amma Gud'l East G®da.vari E3iStriSt®
pension I.D.No $00#8g87,
pro No. 4i$9 Aadhar Not $6845g4i3438.
SLFri Babu,
Ltd} age 7SJ b6No. `923gf2,
Mandir F&ed Bridg£r
District
1, Aadhar No. 5i$749i5
$4p
y fE§rmP!SS
NQ+3?7J
Nageswara Ra®!
age 7G€
Irlceme tax CO!Sny!
Distri£[J
*, PPG REci.25ifei
Di$53,
{R€d} age SS, D No.#33?,
& nistrjt=[, Pension I. D.90S#95$3
Affidiear NS:Z534tiOd42 5$2
age Sg* D N#. 41onI
TQC,rar!gi Near Sai babs Termple
a Dig[rict$
4?, PPS NQ.25Si
6g,D NQ+27Q}
Chidiga
KaREnada RuraIS Kakinada {P} & District,
Pension i.D.90SSg543. PPO No.451,
Aadhar No 22$68344£302.
40
25.
Line in§pgctor{Rtd} Age 7S.¢t3 No. 4182l
Musbb Co'Qny, old Gairgo'u PadLII Kakinada urE;an*
Rakinada {P} a District PensiQq I^D.No.SS$0$2?5, y
ARE D
Gwhtur E}istriSt,
2. The State ftf ArSdhra Ffac§esh,
¢prinSipa' Secneiar¥ t6 Gevgrriineflt, , Fiffi¥Hes
5 222 3.?
Gf Amdhara PradesSh Lim¥tgti;
E}um RoadJ Gurtada'aS Vij'ayatwada,
4* ®The rfutihra F¥radesh Eastem Power
Distrlbu{i6" ccmpany Ltd_.I
`Rep. fry its D i reStcS rS
APEPDCL, REear Gurudwara*
b Se©tamma Chard, P &
5* The SuperiHSending Eilg§i3eer,
APEPDSL
uil;tffi®ia+ veSdhai`I `<G®tiavari Bund: <
East eoda¥aie EPistrictI.533i Qi :
6, The Sxpgr"ending Endiri'eer,
rGperation Sircle! APEP.'E}CL,
NSglr WatsI €ankI P.Rc gQileSe Gmur`ds€
Ramaraa pgtar Kakinada. {P} S Pi§triQt. :
Arldinra Prmdesh^
?. Thes DiviSianal Eng[ngEe>rt
Gperaiioft Division, APEPDCL!
F¥ajamahendraVa^ram
a vi 2_Y
8.The Divisional Engineer, APEPDCL, Operation Division, Kakinada (P) &
District.
...Respondents
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 may be pleased to issue a Writ, Order or Direction, more particularly
one in the nature of Writ of Mandamus under Article 226 of Constitution of
India by declaring Rule 18 of Andhra Pradesh Civil Pensions (Commutation)
Rules 1944 as illegal, arbitrary, as it provides for restoration of full pension on
completion of 15 years of recovery of commuted portion of pension even
though the recovering of commuted portion of pension is over with prescribed
interest rate in ll years 03 months and consequently set aside the same by
holding it as iI[ega[, arbitrary and violative of Article 14,16 and 21 of
Constitution of India as well as on the ground that the same is causing undue
enrichment of the state at the cost of pensioner and it also does not have any
rat'lonal objective and intelligible differential to be achieved and consequently
to pay full pension to the petitioners and refund the excess to all the
petitioners along with applicable rate of interest.
IANO: 2OF2024
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 to direct the respondents not to recover commuted portion of pension
in view of the petitioners repayment of entire principle amount with 8 percent
interest and also in v'IeW Of further Suffering recurring financial loss every
month in pension, pending disposal of WP No. 28272 of 2024, on the file of
the High Court.
lANO: 1 OF2024
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 to direct the respondents to refund the excess amount of commuted
portion of pension recovered from the petitioners from 136th installment since
llle LJIlllulrJal allluulll Wllll llllt;It=>L IIc1> use,I lt;t,uVt=!tRj gggria€ ulC L,t=LtL,ul,t;IO ,H
i 135 equal monthly insta"ments itself, pending dispesai ofWP No. 28272 of{=;V)a
i 2024,onthefileoftheHighCourt.
The petition coming on for hearing, upon perusing the Petition and the ,,
affildavit filed in support thereof and the order of the High Court dated '¢r;
o3.12.2024 made herein and upon hearing the arguments Of Sri P.Narasimha
Rao, Advocate for the Petitioner;
WP.No.28335 of 2024:
Between :
1. Baclugu Ramaraot
s/a Venkateswariu, age 72 years,
occ: Fietired Subinspector of Police,
F{/a D.No.1174! Boriammadonka,
Koti Centre, Gu[!apalli, Cherukupa!!i Mandal,
Bapatla District, Andhra Pradesh.
2. Madda Koteswara Rao,
S/a Basavaiah, age 72 years,
Occ: Retired SubInspector of Po{icet
Ft/a D.No.3532345, Venga!arao,
3/5 line, Opp: Lurdhu School, Arundeipet Posit
Gu`n{ur C!ty! Guntur, Andhra Pradesh 522 002.
3. Sheik Hussain,
Sfo Mc>u!a!i, age 71 years`
occ: Retired SubInspector of Police {Ci`vi}}S
FVo D.No.251699/A, LakshminarayanaPuram,
KVP Colony F{oad! Guntur, Andhra Prac!esh.
4. Bhavanam Narayana Fteddy,
s/a Koti Ready, age 73 years!
occ: Retired Asst. Sublnspectc,r of Police,
R/a D.No.133~123262. Himani Nagar,
and Lane, NagaraluJ Reddypa!em Road,
Gorantla] Guntur, Andhra Pradesh 522034,
5. Ftunga!a Victor John,
S/a Moses, age 70 years,
Occ: Fietired Subln§pectc,r of PoliceI
R/a D.No.560.3/15, Coba!dpet, 7ih line!
Guntur Town, Andhra Pradesh.
6_ Maddam Rojan Rao!
S/a Nasaraiah, age 71 years,
Occ: Fietired SubInspector of Pc>lice,
F¥o D.No.44149, 7/2, Chandra Moult Nagar,
sdi Sudarsan Apartments, 612,
Guntur! Andhra Pradesh ~ 522007 k
a
I j£
7. BattuSa Laksifemi NaFayafl&{
s/a china Nara£a}sin, age 72 ygars]
occ: Retireid Police CSflsta8'e!
RIB D
i road, Guy,fur,
5g£Stii .
8, tvfeipuri tvJer±katgs~¥~¥JaEra E=aSS
§/a suryafifarayana, age 7i years,
og£: Retired Sub[nSf¥gctc!r of PQtiCe,
Guntur TGWn! Andhga Practesh ~ 52¥ S$4«
g. Bandi Brahmanartdaffl.
Sfo REarai¥ana* age ?1 ¥ear§,
oSc: F€etired Aast. SubInspector of PoiiceS
old Gun{L±r, Guntur, Anddera Praalgsh ~ 522OOi
iS_
Sf® Nagabhu§hanaii1S age 72 years,
occ: Fietired A§s±` SubInspector of Fti!iGe3
Rfo Sanjeevaiafa Nagarf 4!tr [ine! GL!ntur Town,
RedE±yPaiem r®ad*
Guntur, &r,dhr8 Pradegh.
ll. BStte Radha Krishma Murthy!
Sfo ApS& RaSl age ?i yeg€rS,
ace: Fietired SubInspector of P#ii£e.
RIo Doer END.?1$03 Yad3tyaPaSem!
E}uggir@la Vi§!a¥ge a Mgmda!.
GLSnfur Bistrj#t* Ar¥dftra Pradesife ~ 523330.
Sire Ankamrrla, age SS years¥
ace.r R©Ejred P®liSe C#t¥staSl®,
R/a D.No.8$21~17/3, 2nd iar,e3
Seetharamanagar! "avabh&arth1 Opp` t
Guntur. Andhra Pfadegh 52280i .
13. D¢nth'rrgddy Venkata F¥amar,a Redd¥r
S/a FEami Reddyi age ?i years,
Gce: Retired Asst. Sub!nspect®r of Police,
R/a Flat ND.2$2t Bramari HSmest
vid¥a Nagar, and !inef V.I.C. Gust{urS
ChantirE£mOuii Nagar PSSt! Guntur Gityt
Guntur Distfictt Anrihra Pradesh ~ 522007.
r I
S7o Stjbba Rag, age 72 years,
Occ:
FarQ E}.No*5to38t 6owda BaEaarl
near F&agha Bantial Gul{apalliI
{!a DiStriStJ
5Z,230g<
15. Vara Pra§ada RaS ParisaS
R/a B.No¥2ut3, gul!apalli!
E3apa€!a District, Andhra Pradesbe ~ 5223fi9.
Fife a.No.1~297, Gtil'apa"i X road,
17. S.Ju}karnien,
S/a fibdul Azeegl age 71 years,
Scc: F¥@tired fisst+ SubInspector Of Police,
Rfa D.ND¢i9~
Naralagett}rvari Pa!em* Bapatla Djstric{r
Bapatlat Andtrra Pyaedesh 522i Qi .
Oee: Fi#tired D§pu§y Comm€s§ion©r {CT}i
REanda} I
Bapatig District. Andhra Pradeslt §±2308`
I
€g, E}asari E3iva Sankara Pra5ad,
S/a Hagrumantha FRaQ` age ¥1 years,
fVc, D.No.5~17J6r Gulfapal{i!
Gherukupa!'i Manda!, BapatSa Mandaft
Artdhra Pradesh 5223G9.
S/a Venkata Swamyt age 72 yearS{
OSc: F¥etir£d SuSinspector of Pa'i£e£
Rfo D.N¢^525A, ngar
Chinaganjam Mandsl! Prakasam mistrictS
Arldhra Pradesh ~ 523135. \
a
21. Ba!agan§ Subba f€aS,
S/a Lakshmaiah! age 8S years,
Rfo D.Nc,.#7S! Bethapudi,
#ndhra Pradesh 5Z226g1
22. 5S{agaiT¥± Subbarac3S
R/c)
Fittalavar*ipe!em Mar!da!, Bapat!a Distic§,
Ar¥dfrora Prade§h ~ 522329I
23. BQ{agani Subbarao,
S/cS Seetharamaiafe, age ?2 year§J
Ocft. F¥etired Si§t. SubJE±i{ Sffi€gr7
EEfo D.No.8Z8S Pitta{avan{pa!em,
Bapai!a Distic{`
Aridhra Pradesh 52£329
24. Bfuima Rambabu!
SJB Late Venkata Subbaiah, age 71 y@ars!
Oc€: Retired Sub"inspec[or Sf PS!icesF
F#o D.NS,3~15#3! Veiarnary Hc5SPital, KQtturu+
5225Sft
25. MShammErd tqba},
Srfe Gafoor, age 70 years,
SGS; F¥etired F¥aS!way Police Constebjet
RID Flat N®.3#8S E}w&raka Tc!werst
Amrutha En¢lave* Geeala#
Krishna District, Andhra Prgciesft 521 i51.
Rao'
SJc> SgEmbaiah¢ age 7£ years,
OGC: F¥etired SubInspector Qf Polieer
Rfo B.NS.828Z5, Ba§ajtaopett Tenali,
Guntur Districtf Andhra Pradesh ~ 522202*
27. Vaka Nirmaia*
Wfo Sudhakara Ganc!hi, age 6S yearsi
Oc:a: Retired Tea€her! F€/a E3`NQ,ll 13/A!
VadSamudiI Chetsrotu RAandai, £unttJr District®
Andhra Prad#£h 522213.
\
(
CJB i/
Oc€: F€etired
r¥fo E}~NQ.42/*45, Edge Mgha} Streetr
iUrbarl)I
Krishn a
29, Vesangi subba RaS,
S/a Venj€at& FRamaiah, age 69 yearsS
F€fo D.No.#163, Gudava!ii PQStS CfagrufaLiPexSli Ma"tia{t
BapBtia E}is£rie[t Andhra Prac!esh 5¥225S`
71 year§'
O€g: Retired gommuni[y Health Officer,
I,h
R/c) D.Na.2362± [ine'
atli MandaE{1
hra Pradasrt ~ 5£230g¢
3¥. Faamisst{y Siva Prasada Rag!,
S/a I yegrg.
Occ: ®fficE9 rS
R/# D,NG`2i64J near Pant:hayat GfrSGei
MgmdSL
Bapatra District* Analhra Pradesh ~ 5223G¥.
3Z. Vamanapalii Nageswara F¥s®,
Sfe Chinz¥ Vcr,kate§wariuS age ?a years,
OcG: Retired I)eputy Parfi REedi€#i Officer,
R/a D,Not i~2g7{ ueGthgPe{a! a;herukupa!¥i Manda{,
Pradesh ~ g223C9,
33` Pittu VinukQntia i¥8dd¥,
Sfo Musa'a Reddy¥ ggs 70 ygarsf
Ocg.I Retirgc! DgE!utV P a ffi£er,
RID D.NoȢ334/21, 1 gun Ward! YadavgpalemS
Bapatlal Bapat}a Djstrict, Andhra Pradesh ~ 522259.
34. Da§ari nancharaiah ,
Sfo Subbarao! age 7S years!
CScc: F¥etired Panghayat Set=reteryt
F¥S DING.4~149, Gu}iapalii, Chgrukupa!l{ MantiaI!
Bapat!a District, Andhra Pradesh 52230Sl
.
\i .`. \ .\.\
tlr)5
i
S:,.`
35. !nduri Subbaraot
73 ¥ears!
Qee: Re{€red Po}iee Head Constable.
R/a D.No.2Q61¢3/2g Fta€ No,2fl€r
Royal Towers, F€L
Krisler¥g District, Anditfa Prfict§Sh ~ g2#003I
gfo Geo¥ge, age 73 yearg*
Fife D.No2i +1 g8t GarmvLf CS{Qn¥S Ko{aka}uru,
Tenali Manda!S Guntur Sisirict* AP 5£23S?.
37.
Sfo Seshaiahi age fS years,
%co€ ''DTNeg :2eOd_ a_u8blil£:ggdCiQargrSe: PRSa£iC: i i n g estw a ra la pS{ ,
52SS#3
.
3g. Ko€te Venkata Subbai#h¥
SJo PichiahJ age ?1 years,
Rfo D.NBy431$8/115/6S S#! Lin©y
Nagart seEiW *R Pet read!
Ajith Singh Nagar, ¥jagrawatia Urbari3
Krishna Di§iri#t, Andhr8 Pradg§tr ~ 52#$15*
. . I PSti€iQnEFS
AND
i . The State Sf Antihra Pradesh
Rgp. b
AP Ss1
GunSur District, Afidhra Pfadeslt5Z#5#3*
Prade sft
F¥ep. Sy itt§ Principal Secretary te Sovernmen€¥
Final,ae DepaLrtment+ tip SeGretariai Bui!ding>
Andhr& Pra3esft5225$3,
3. The Director of Treasurigg & Agcountsi
GclvEEmment tit Artdhra Prac}i¥sh,
D.No.757, Sri Anjaneya To"srs!
VTPSS !brahimpatrtam± Vijayawada ~ 521456.
~_33*t`
__:_:
4. Tr!e PrErlr:iPa{ Aecc,ur!tamt Generaif A|C5. Office, 27S MG RSad,
G#vemarpeta, Vijayawadsl Anc}hra Pradesfu §200Q¥.
5. The District Trea§urerJ NellSre B§strict,
S. The D`r§triGt Treasurer! Pgradesh.
Rg5P#nder,ts
Petition under Arfecte 2¥S of ±he !n tne
¢ircam5tanCeS Stated therewftkS the High CGtjlt may be
p*eased may SS ple#s§d fo
the nature Qf Writ of Mantiamus decfarjng the Ru{g 1# of AndhFa Pradegh Ci¥S±
Pens±orlS {GSmn as illegal, arbitrary a§ €i pravidS§ for
restsrati#n of fu±{ #ommL!ted
PC5rLiCin r3f P5rgSiSn efyJe]l tfaC;u¥quh the 1~eee`¥g5ing of
rate of 8 i years 03
mcmths and col,sequemly seSi aside the sarng by h®Idirtg it as illegal, arbitrary
and vi®]ative Qf Article 1*, 1 a anti 2i aS well as Qn the
art,unti that the enrichment 3f the State a± the COst Of
Pensioner and i± alS# d®e5 not have arty rational Sbje£tive aFTri intg!ligitrlg
dEfferentJra ¥O to pay the full pension {o She
pet~ltionerg and refund the gxcesS fe all the Pgtitic*r[ers along whh the
applicabFe intere§£.
€
lfi N®: a OF 2tiZ4
Petition under Sectio" i51 GPC praying that I+n the circumstartces stated
of the pgtitionl the High Court rmay be pleased
d€rec{ the respondents to refurlti the eXC;eSS amount of
CQmmuteC± Portion of Pension reeevereed frQm the PetitiSnerS from 138th
in5ta{men{3 Since the PrinC§P&l amount With interest has been reC:OVered from
the pe{itior!ers in i 35 equal monthly insfa!mentS ii§§!f, p@rtdir!g dispQgal Of the
above writ pe±ition*
a IA N::t:ti=nFu2nOd2e4r section 151 CPC pray'lng that in the Circumstances Stated \5i
in the affidavit filed in support of the petition, the High Court may be Pleased
` goarfyiobne opflepa::Slot: €irev::theofr:hsepopreqt:tT:sn enrPst tro; pfauyrf#e:rntreocfoveen:i r:opmrlTcultpeadl
amount with 8% interest and also in View Of further Suffering recurring flnanCial
loss every month in pension, pending disposal of the above writ petition.
The petition coming On for hearing, upon Perusing the Petition and the
affidav'lt filed in support thereof and the order of the High Court dated
o5.12.2024 made herein and upon hearIng the arguments Of
sri v.v.Lakshmi Narayana, Advocate for the Petitioner, GP FOR SERVICES I
for the Respondents',
W_P.No.28377 of 2O2±
1, Manda Satyanarayana. S/a. Surya Rao,
Aged about 71 years,Retd. Head Master,
R,a. D.No.1344, MIG!ltrd10,
A.P.H. B. Colony. La[acheruvu,
Rajamahendravaram, East Godavari District.
CFMS. No80090i23
2. Vanapalli Surya Kumari, D/a. Varlapa!ii Veerraju
Aged about 70 years,Retd. School Assistant,
R/a. D.No.1344, M!Glllut10, A.P.H.B. Co!onyI
Lalacheruvu, Raja mahendravaram ,
i_ast Gedaveri Diet_rict=
CFMS. No80092671
3. Addanfa Subba Rao, S/a. Gopalam,
Aged about 69 yearsIRatd. Dy. Executive EngineerI
R/a.D.No.1133267, A.i.H.B. Colonyt
Laiacheruvu, Rajamahendravaram, East Godavari District.
CFMS. NutOO95636
4. Mandiga Rams Chandra Rao` a/a. Venkateswa'ra Swamy,
Aged about 71 years,Rete. Head ConstableI
RIG. D.No.1132+98, A.P.H.B. Colony,
Lalacherovu, Rajamahendravaram, East Godavari District.
CFMS. No80089818
5. PuSapa Trimur{hulut S/a. Narayana Murfhy`
Aged about ?1 years, Retd. Head Constable,
R/a. D[No. 11333g2, Spinning Mill Colony2,
LalacherLIVut Rajamahendravaram,
East Godavari District.
CFMS. No 80089562
6. Pi!!i Satyanarayana Murthy, S/a. Narasimha Murthy,
Aged about 73 years, Retd. Asst. Registrar,
R/a. D.Na.1246, L!G1+05. A.P.H.a. Colony,
I
La 'acheruru` ftajamahenalra¥aram,
Nfr 800B736g
8amirlen± Ramachandr& Ra®, S/a. NaraS£mha RaSt
yeargI R§Sti. Jr. Assisiantt
Rfo` D,RIQ. 21 £F€ RE}Si A.PiITaB` CS!en¥I
East SQ#aVari Distri£ti
PPS, EN@Z10SHg$2 #CW
E. Ba}lg Nages"ara Rafi¥ Sis. B» P&da VeSFa Swaffl¥
a bout Susha lm§pe#for*
R/Q» B<N®R i3003 LIS Si30Qi A`P¢it`B¥ Co!or!yl
La!achefuvu, RajamaiferSSravarem*
East Geda¥arj BistticE.
SFRES. Ncr 8S$8732®
§. F.V`F§aghava Ra®Q &Ic±, Aggr RaS!
Reth~ Sc!ifeBa! As§is*aryt,
EarSq D.sea. 59~i3ut7f€, gB*R.T ee!Sn¥€
Goc§#¥ari SistrIce.
8CO9i se
Ba§avarSjui
ifeged about ?2 ¥earsS Reed. PIS.H.M.I
Farg!~ MIG354, A.P»H.a. Cdignyi Lala#her±jouS
F%EEjamahendracaram i
SFRES. nha geeSSS$1
¥i. shaik REow{a AIB , Sfo. Shaits *"am Kha§im gaheb,
Aged abed 6§ gre3rSS
RI®. uS3§¥, A.P.H.B. GBS®ny, La}ache"¥L*¥
Rajaanahgndra¥aram i Easst GE,da¥#ri H¥striS&
I:F^ifeS` RES $8C94339
1Z. Sfer #.V. §arbra!hm#rtyamJ
AgSd about 7O years, RgSas. Heath seagterf
Farft, Lie fI 383, H.NSI lut23, A.P^H*B. #®¥rSny,
La£a#hemvuf 3¥ajanagaram aeand@l, East GSdgS¥ar, Bistrir:t,
#FMS. No S®Og2544
1¥. KapPara# Surf E3abu. §Jes. Late Ftamuiu,
Agsti abaui 7Z ¥earsl F¥gSd` Ser±itir Assistgutt
FEJo. D.NS. 24~2i/#! Wgaver§ Co¢Sr!y,
iferukQntia Rc!ad, F€BjatrmurStir¥, EeesS Sc¥davari DiS£rict.
SFMS, NSSO$8?313
RIEI m
rsEH
14` Kommu Ganapatfri Rag , Sfo. Appa!B Swamy,
Aged about ?1 year§] Retd. Excise
RIo. as8~14~$4, Flat NO. 3#1S
Quegn& Crest ApartmertL Gandhipuram4,
CFMS. NQ800gO161
iS. G.umaMa Narasimha Rag,
ftyeal about years I
R/a. D.Nc!. 481218, Darravai Pets,
East GQda¥ari Distri5{,
16. Kante Govinda Raju{uJ Sfe. VE5eranna,
Aged abeut 72 years+ Retd. Head MastsrS
Rfo. D.N®~ 10133/1/S! OfflEiai CalrmyJ
Rural€ E.G. Diet.
CFMS. No~ 80087?58
1?. Karri §atya E}upga Vara Prasad. Sto. Atchyuta Rams Raot
J&ged ab®u{7Z years, Retd. P.G.H.Mw
Rfol D.NS. 9~655/2I BC £©tony, KonthamufusS
Rajamgihend ravaram, East GGdaVari District.
CFMS. N#80Qg1£i3
i8. Ju#uru Narga Satyanarayana Vara Prasad*
s/a. Late Bhava REarayana. i,Aged about 71 years,
Retd` Dy_ Exe. Engineer, Rfo. Vglumuri Vista,
C~ Blockt FlatN®. 32G?, Hukum Pets,
Rajahmundry Rural.
CFMS. Ngr 8SQ9BBg3
19. Shatk Khan BajiI S/a. Musthafa Saheb,
Aged about 74 years, Rese, A§§i Engineef,
Rfo. t3`ND. 313H, D®iphins R8ad¢
Natlajeria, East Gedavari.
CERES_ RES8008343i
2®. Karri Raja Raol Sfo. Late Venkateswar& Raa!
rfuged about 72 years, Retd. Sub Inspector,
Rfo. D.No.13~221, §ai Nagar,
Employees Cci!ony, Agraharam,
DQWaiaiSVIaram, East Gc>ctavari D§strictl
GFMS. Nor BOOse?30
21. Pippal'a Satyanarayana I S/a. Srirartgam,
Aged about 71 years, Rctdt Record Assi§tant!
RJc,. H,Na. ?78, Vegeswarapuram!
6
TetlapLfdi Mand< East €Sdavari B,+strict.
CFtw§S. NS~ g$12814S
ZE+ Vasibt5ina Chendrut#h I Sfo` Vg¢=gra¥gh,
Aged about 7i ¥earS# Re{d
RIa. segar ggtiavari Canelt ¥egg§warapurarH,
Ta}!apudi MandaE, East Sedavari Bjstrist
CFMS. NS~ 8$1£§Si¥
23® rtyasgmay&j'uga SLjryai KL!fflari , W/ r@ Ven%afa §atyanarayarla ,
Aged about
Rf¢. £~2Fi. ¥fdyanB§ar, Park SifeetJ
Nidedatyo{u, Ea5{ S®daVari E}istrias.
a;FM§. RESto 8012¥48#
24. Laks itThi ,
Wfo. Hanumantha SIfbrafamffi#yamI
Aged about ?2 ySafs€ Re*ti^ S.S.I.*
Ft/®, #i2164?i g±ar!dstir€cagarI 2RE `ser§8€,
B istriS±.
gFMes. N®8G12?tiO4
25_
Aesed about 70 yg3rS, RgSti* S.ffi.T*
Fer&
E.S. E}istriS€.
CFMS. No8$1282#§
2g« Y. umatwaJ
Aged ab®u{ 7i ysa[rS!
F¥o. D. N®¢ i3~i2~?5/2S #pp. LL.i¥. *islt Sch#g!,
I ndira RIagart REidatia¥#Se€
CFMS« Ngr 8812?SGS
£7« P©e!hsmi Raj`a Babu ¥ Sfo+ Pushpa Ra©S
Aged about 71
fare. H.No. iB$83i
Kamaidher¥u Nagari VelprrLl, Tanuku,
CFRES. NQ~ 8$131493
Pusafa i
VngF®.M. Muraiidhar Ra®I Aged abent 70 years,
Retti. HBad Mistress! FU®tr D.N®. 2229/9g
§ar§thi Na§art Ni'dadavolet EagS GQdaV&ri H`istrict.
C:FRAS. NS8$1332er
Aged about ?0 years I C!ffi eer!
n<, BJQ.a 8>aso.J
E. g.District,
CFMS. No8089i648
3O. Kadimi Yngerldra F{ama PrE¥§ad . a/®~ Late K. Nageswara Rae,
Aged afrout 7S yeast Ftets. Project Officer,
R/a. D. N®. 90~8»8flit Swaraj¥artagar¢
17!h Wardg £nda¥ari district.
CFMS` NcL 8SSg2¢98
31_ P.V.S.Sanyasi FtajuI Sfo. Late Bft8§kera Rac¥,
about 70
Far®. #34ut$45, Empleyees CDl®ny¢
Agrahagram I Dciwlesw&ra m.
CFMS. NoEOOEI Ego
32, KBrtda Suryanara¥aneI Sfo. Late Veera Swamyl
FUG. #1
Dcfty!aiswaram «
CFMS. N®8nO91789
33~ Sudimetla Kasi Reddy, Sfe« Late G{ Gopala Reedy,
Agecl about ?1 yearst Retti< Sr. As§istantt
Rfo. D.NS. i 3~252a Emp!eyees CSl®ny,
Gnp. Vasavi Pfftiltry FQrm, Dow{eswaram. z,.
CERES. No 8$890431
34. Tallapragada Gapala Kri£hna Mu
* §fo. Satyanarayana MuTthyl Age ut 69 years,
D.N®. ?1ZB,
KappuLavari Verdi I
TgE!iaPudi{M), t3^G.Dist. CERES, N& ZgE6§
3§. Rajamanfarapu 5aftyanarayana . Sf©. Veeranna*
Aged about $9 years, Re{d. Dy. Tah§iteiart
Rfo{ D,No. 32©2J1, Spinriing Mill Gelonyt
GSd ava ri
GEMS. NaseO9Z64B
ae, Vljaya Ratna Kumari §arrafta
8 VV/a. Laisshmi Narayana L8nkalaPal{j,
Aged about 7Q years, Retd` S.a,I,
Rfo. D.No.18$9J2! Ar¥vi¥ha Residaney,
GFloor, Nagarapatem gtoadI Madurueda, Vishakapatmam.
CFMS. Ngr 80i29?43
3?+ DhutiFala Prabftat{a#a Krishn3 REurth¥, Sfe. Dty BLjteheyyaI
J&ged abeug
R,S. g}.Nfi. S~¥_21,1St F{c!®r. Near PS#i Srjramutu 3€atu9,
old Canara BarSk Sifee€, District
CFMS. ire8S# 3035g
38. KSimhacha#am, gife+ L&fe Sufeba Rae,
Aged abSusE ?a ¥e&f§S Reg€#+ Typis&f
RjSf Plot N®j 12gI Resa# No{3. Vara!akshmi Ni!ayam,
E!seam Valiey Sal®rtyJ ENa!{amgret, itydBrabagS.
a:FMS. Nch 8#13O£21
3§. £¢V.N+Kri+§fena RaSff S/a. Satyag`arayane!
Aged about 6® yearsl Re{ti. Head REaster,
#f !# Baftk!
Sarlt5§ragudem, REictatiavffls REanrfal¢ E+G. Bis€,
CFRES. RES~ eelaeSS£
4S. Penjarfa V9r*kate Samisasi¥a Ra®5 Sife. P.Pushkara Rae,
Aged #bSut ¥S ¥esaas, ResSrf< E±.EdI Assi§tar,t¢
Rfo. E}.N#. i§g! wieSat#ru, ehaga!iu{P&RE}t Eas¥ Geda¥ari.
CFMS. REgr ae13Bts83
#i. Ghen±ku Afljai¥eyu!u * Sfo` ¥esrSkafa RaG,
REaSfer I
Rfe. H.f¥cI` 5ng#&f2¥ ti8m£avafr€m± 8chsel Siregt,
Gpp. REnafaa Dunga Templet Ta!tagrud§pr & RE},
East Gedavari E}jstrtet.
£FMS. No8$13$35i
4g. needeti Fianga F*aQ, Sfo^ Late VeFSkafa Siva Raft,
Aged &bSut 7© ¥earsf Rt5th. Welder*
g!velayam TemB!S Stre£gt
indrapatSm I ifekinad&S
t:FRIS. Nte enS§£8f¥
43. Ng!am r3iteep Ktimar, Sfe. Late #hiFtna! Raja Rag,
J&ged abgL{t ?S
Rfo. D.Nat #~Za2f5, Sri Pads Vseri Streffi€F
Etowi&Swaram §tregtF EGG. DistriSt«
CFthS. No8gO93ff¢1
44. gokke Sahadevudu , sJo` VIeenitar§na!
Aged ab®u±?a yE!arsI ReSdl g##iSfi SLlb'm§Pg!CtorS
FarS` D.NS.a+273! Nee!adri NREffiar,
Howa!eswaramf East Godavari^`
#FMS* No8SBS$11?
¢s. Y.VE¥nkateCha}amI
Rfe. EL258, Ngaf RT'lshna tempteI
East Goda¥ari.
CFMS. No EO®93945
Raju'
as. AFaVa Satyartarayana
Aggd atrQut 7S
Fer~o~ D.No¢ 18i 25/6{o{d} 131 as{new},
cottQftPeta and Stree±l Sai Nagag* 7 GgrBxp Bui¥dtngs,
District.
cFMS` NQ~ 8ue95$22
47. Chin{apalii Narasimha Rae + §fo. Sur¥a Narayana Rati,
J&ged about 69 years® Reto` Schco! AS§±staetS
Rfo. I.No. i23i 3t Sg!i Prfyanka ColSn¥S
Ged&vari District,
gFus_ Nc* 800g3@72
#8. Kuebipt£di Baby S&rojini. ENfo. Nageswara Racli
Aged about 6§ ¥egrs] F¥§tid. School JtsSiStantl
CFRES. No 8gll 3D¥15
.
Sdi R8mu!u,
a about 7O years, Retd.
Rfo. B« Nt]. g9ZJ3f1 i Flat se®l 3g5,
c:hartda Magar, Near ifedimi Hospital,
GEMS. No8QC!g2§24
5g. Mad§ti Rams Mohan Rae . Sfo. Sri Ftamuiu,
Rfa. D.Na. 91315/i, Near DaFTamma TempSe!
E.G. Dist.
CFMg. No88131155
5i. Pa!a5ani Venkafa FEamar`a, i §fo« P. Venkanna,
Aged about 72 years, RgRE. Sub~ Treasury Officer,
FUo. D.No.
East Gedavari DlstriGt.
52. V.Satyattarayana REurttry i Sto, Appa Rao,
Aged about 71 year§t Reed. Asst. Engingerl
Rfe: D.NQ.
East Gods 8$09unO5
53_ N
Fte*d. i.F,i.H.M.
Fa/o` #hftyaJa, Gopalapuram Man#a, West Gedaveri.
CFM§. Natty 8SS$353g
g4. Yefuri Satyanarayeina REL£th¥! Sfoh Brahmaun*
*gSd about FSi RSti. By. Exe. Erygine®rl
R/a. a.NO.? 1#5, Sri Sai ftyastment, Fi I
EN8I'ina East S®davari Di§trfoi
CFMS. RIgr 8Siee231
5§y Manthina Sopi Krishna3 Sy#. goma[{ing8mS
Jk. PH.B. CSl®ny§ Lagach£ruvuS Fiajarriait£ndra¥aramr
East >Scd=vari O}'strict»
€FRES. No g#$928?a
5S. Sanf¥apu Rajti , Sife+ Faajay¥a«
Ageof about 73 gears* F¥eids^ fiu#itef,
Cb&ggfu I
itS"*cSr!da!am , EaS{ ©*:as¥a¥ari ENstrick
CFRE§. Nag#®S#122
5?, Vemuri BErlgaur{a#j, Sfe. Sriram&M uri try,
yea fS} ReSti¢ Head MessterI
Rfo. Bhastar NaSari REenr £o§aha.
Dj§REct.
a;FmS. Nor S$Ogi3F6
5g Gfaf¥utu, SJQ. VIeeracharytiiti!
Aged about 6g
Near B§ REL
#FRES. N®ngOG92se4
5S. Syffi.B.ELN.Varmaj Sife. sLSbb@ Efaju+
ifee d about 6S
BSREL Kammasfapeta, AgR DiSt.
SFMS. Nc*ngOO§311 ?
7i ¥gar§! Rctd.
Rfo. Bl®ck~#$5i Sree Ram
CERES. RED8$Og$1$2
61. P.G{rija Kumafi r Dto.
Aged abGut 7D
Rfo. F!a{.NQ.4Q1, Sat F3am Eitte! MjyapLSr, Hy#erabad.
HHfy
CFRES. NS80O91840
Ageti about 71 ¥ear§, FEctd, S.G.I,
Fife. FEajavammngiI ASR Dist.
CFmS. NcF 8$OgO7?0
63.
Aged about 69 years, Retd. SGT,
East Gedavari.
S. No880g351#
6¢. K8lii
Aged about 69 years, Retd. Craft Teacher,
RI®i a.No:'{54, AIamuru! K®naBeema Disk
CFMSx RED gOO94056
65. Bommakan[j Vegrannai SJQ. GaFlga RajuI
Aged about 7# yearsS Retd` Coo}yt
R/o. Near R & a Office, Na!lajerla, Easi $8ctaVari District.
CFMS» No8$127£74
66. K5tllemu
Aged about 70 years,
RIG. Oppl Ctreck PostI Naliajer'a {P&Rfi}I Ei=[
East Godavari Bis±riet.
CFRE§. NSRE1¥922Q
6?. S}fidabathula galay¥ai §fo. Gangaraj'ul
Aged aSSut ?2 yaar§, Retd` Head Master,
Fare. B. Nz¥. Kcitari Vari Veedhil Na{laserla,(M}.
East Godavari District.
CFRAS. NG~ 8G1£65i 1
6E!. Nimrnelaputi Vegra Raghavulul S/o. Ammasenat
Aged abgu$ 7i years{ Reed. School As§istar!t`
Rfo. H*NQ. 5ulS, Near Anganwadi Office!
Nallajeria, East G®davari District,
CFMS. No~ 8$12?530
69. G®tham Venka€eswarlu, S/c,. Lakshmayya,
Aged about 72 years, Retd. S.G+T`,
R/c§{ Nabipgfa(P}f Via Po{havaram,
Na!lajer'a martdaft East Godavari District`
CFMS. Nch g@i2§78B
70. A'amuri Sree Hari Rae, S/a. Krishna MurthyI
Aged about 70 yearsl ReSd. S.G.I.,
RISh Seetharsja!i §chS®{ E¥gadI FSapfamaherStirav#ram!
E`SI District.
7i t 6utfikonda Vara Prasgkda f¥aG, Sire. V®nketrgiyLidu,
Aged afrout 7i ¥gagrs,
FUG Ei.N®, ii4, RIeer EteENilglal £LSb Sfati®rtS
Na{!&jesla, Efist gtidavafi Bistwrrfe
CFMS. RES 80¥292$1
Ma §terI
S"frba rsj Ll pet
CFM8. REr* gSi! 3$333
73. RE.§udarshanaml gife. DgvatiaSS
Jifeeds about ?a ¥saffij FEeSti. Head RIagtsr,
Rf®_ H.Nor 112f+ REcag RE,P.ES.SI Gffiee.
£#palapuram 3 East SQda¥ari E¥ig£rieeL
PFEO~ Nth 2®$2aeff2 /GV
?4. During Raja B&bfli* Stol s}eeftn Babu!
Age!d abc&st 7S ¥gaFSI Re{d. i. F. L. H. RES
Ftf®ro GSpalapuram! Ktimma rakuntla*
#ear P®r±ce §faSiSrSS East eeodsasar€ DisSrieS.
CFM§< N#8$1 ¥SesS
T5. FLChandra Ra®, a/®` V#mka±a Rathse*lr¢t
figed abou¥ 7S yegres! Rettl. §r. A$3isfar!*{
R/ti. Rajeswtiri Towr§ rsnip, Snpa§apHramS
East Gedavari Bistrict`
CFMSI Mft~ 8#i29¥iS
?6` a asn urS! Fed rick,
Aged abeut ?i years, F¥eREr REPHS«{F3S
RIo® F¥ajeswarf T®un
East GedawE"' E#stfl`ct`
CFMS^ NSso i2$59¥
77. Bti"apudi Rams
Aged abSut 69 yea¥rsi ReSdf i.FLH".i
fare. PtiShavaramt Ta'lapiJtij {M}, East frog±ayari H§s{rict.
CFMS. NGgSi 3Si§2
78+ Dasari DSrha, Die. AShi¥ya!
Ageri about 7i years! Retti. S.S.T.,
Rfo` #10ng9, PedtiaHudem€ G®pa!apuram!
I ui_
CFMS. No8O129737
SJQ` Shi}REj*
Aged sbQut 7O yease! Raid. a.e.T.i
R/a. H.ND. 87B,
Deyarapa¥[± Mande!, Ea§€ Gadavari Bisthct.
. . . ` PStitiSners+
Arld
. Rap by Its Pnncipal Seeretery to GSvemmerfe,
Finance Department, AP Seorctar,+a£
Veingapndi, Guntur E}istrgct* AP,
2. The Director ®f Treasulfes a AsesI:l*±nts,
Govem ment
1st fioorl Nidhi Bhavan! Behind APIIC buildingt
lT ParfeT Mangalagjri, j&P 522 503.
3, The PrinGSPai J*€Gauntant Gerteralt AP]
A®G.Officet M.G`Ftoad,
GSvemorpefat Vijayawadai §20co2,
NTH District, Andhra Prac!esh.
4. District Tni5aSusry Gf#cer* E,G.Bistrfet
Di§frict TreasEJrV C3ffi#eL ETAfi
f¥ajamahendravaram, EG Di§thgL
5. "strict Treasury Officer, Etum Districtl
EDltus¥:tETieua#sryth8cEce , BTAOl
8 District Treasury C}ffiger, W.G=Bistr±{=±
District ttgasuty oREce+ DTAO
Bhimavaramt W+G.Eiisthet.
7. D¥§trict Trga§ury CENeer, A§RR Dt,
Bgstrict Trgastiry office. DTAO
Paderu, A!luri Ssetha Rams Raju District.
. . . . Respondents.
".
far+
petition under Article 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue a direction or order, more particularly, one in the nature of
writ of Mandamus, (a) declaring Rule 18 of AP Civil Pensions (Commutation)
Rules 1944, in so far as fixing 15 years from the date of reduction of pension,
in order to restore the commuted amount of pension, as illegal, arbitrary,
improper, discriminative, unreasonable irrational, violative of Article 14 and 16
of the constitution of India and amounts to unjust enrichment at the expense
of the retired employees (b) declaring the action of the respondents in
recovering the commuted amount of pension beyond ll years 3 months (135
months), by which period the commuted portion of pension is fully recovered,
as illegal, arbitrary, discriminative, irrational and unreasonable1 (c) and
consequently to direct the respondents to refund the excess amount Of
commuted portion of pension recovered from the petitioners beyond ll years
3 months (135 months).
lANO: 1 OF2024:
petition under section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to d'lrect the respondents not tO further recover
commuted portion of pension in view of the petitionerls repayment of entire
principal amount with 8yo interest and also in view of further Suffering
recurring financial loss every month in pension, Pending disposal of WP
28377 of 2024, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the order of the High Court dated
o5.12.2024 made herein and upon hearing the arguments Of Sri BHARAT
BABU.N Advocate for the Petitioners and of ADDITIONAL ADVOCATE
GENERAL for the Respondents;
LI L1_8_
\\``
WP.No.28453 of 2024:
Betwee n :
I. Rompicheria Sekhar, S/a. Rompicherla Venkatacharyu!u, Aged about `7_1
years, occ: at the time of retirement: Office Superintendent, Resident of .
D.No.21165, Ayyappa Street, Madhura Nagar. Near Da!I Mill,
vijayawada520011, PRO No: 19SGC022529, PPS ld: 05O44169, STO
VIjayarada (East}.
2. Mandali Rathakar, S/a. Mandali Nags Pooma Chandra Rag. aged about
70 yearsl Occ at the time of retirement: Deputy Executive Engineer {Ft&B}
Resident of Flat No.305, Novus GalaayI Opp. Atkinson High School,
Bhayanipuram. Vijayawada52co12I PPO Nci; 19O22923/SP, PPO td:
05044447S STD ViJ'ayaWada (East}.
3. AIlu Srinivasu'u, Sfo. Venkatappa, aged about 71 years, Occ at the ti'me
ot retirement: senior Assisfan±r {AFChaeO!Ogy a iviLjSeum Depart,i,en€}j
Resid;nt of 431, Flat No.109, Ravuri TowersI Ayyappa Temple Street,
Goiiapudi, Vijayawada521225I PPO No: i9SGC$21647, PPS !d:
05042906 `STO i Vijayawada {East}.
4. Yadla Jagannadha RaoI S/a. Yadla Challaiah, aged about ?1 yearst Oce
at the time of retirement: Dy. Supdt. of Police, Resident of 59123A, Flat
No`203, Naveen Estatesf Near the Metropolitan Hofe!, Ramachandra
Nagar, Olc! 5 Route, VIjayawada520008.Pro No: 19 SGC~022113r
PPO ld: 05043557 STO VIjayawada {East}.
5. Kotaprolu Murahari Rag, S/a. Suryaprakasa kaoaged about 70 years,
occ at the time of retirement: s.I, Resident of 617/51/3, Balaj€ Nagar,
Krishnalanka] Vijayawada520013, PPO No. 19SGCi}23es5l PPO Id:
05044890 STO ~ Vijayawada {East}.
6. Potluri Visweswara Rao, S/a. Potluri Subs Rae, aged abou.t 72 years,
`occ at the time of retirement: Inspector of police, Resident af M!`G2I
Block 20/4, APHB CQ'On¥, Bhavanipuram. Vijayawada520012! PPS Nc,:
21SGC030283] Pro Id: 05044997 STO Vijayawada (East).
7. Murkollda GopalaKrishna Murthy. Sfo. M. Venkafa Swamy, aged about
72 years, Occ at the time of retirement: AS!, F`esident of 211289I
Gartgadhara Rae Street, Ramayalayam, lndira Colony, Madhura Nagart
VIjayawada+5200i i, PPO NQ: ¥SSeC~fl2Sg32, PEG 'd: Q50¢i£78
STO, ~ Vijayawada EEaSt},
8. Nannsti Santfta Rafill Sfe. Vgg!kate Redri¥, aged aisftL[t ?2 yearsi Oes at
Sai Bhaskar Enclave, Mai!urai €entrg, GS!lapudi! ¥ijayawada52¥2£5!
PPO No: 19SZO4g5;Spa
§. Sh&Ek RE®ftamrffiad Ham§gf, Sire. Shgik KIt%ja Saheb, aged about ?1 years,
t}ce at the time of 3Si a
7/1* V§sram@8haf`§mi Ran§araB Strsegt3 idS Anrihaa BaHkl
F'PO Na: Sex5LLF, PEG ld~*
!gas!i_
1 a. r}Qifea Adbu±faa F%ac!, S/#. {§aast ffiggdr abeu{ ?2 years, CSce at the time Sf
re*iremen# AStj RSSIGden{ Sf 43rvles/353f3, GF~i®3S S#gen REeadSwl
BI®ck rmpfeS ENandam#Ff NIagarS Ajgt Singis NagarS
fawada52#Gi5, PPQ NQ: #SSGCngas§13, FiPC} ]d: $5asi§34
~VIjayangac±a €Eas*}.
1 i{ f¥andhI¢` Stirya Prakasa Ra®! Sifer Rams RaG* agSti about 7£` ysarsJ 'SCC
at ihg ¥fme of
1 ftf2~i 74, Btidarme" Madbe¥a Kaife* Near §aib+aba gmasil REanedir* VijaygB
DurlgaE Nag#r, mjayawactars2®#i 1`J PPC5 Nti': ~1 gg¥LF, PP® ld: G5a4i i23
rfeTmVIja¥awadg €Effis±}.
12. REa!IidS Satyanarayana Rec£EiyS Sfo® F€amirealdyS
Oeeg= at the S F&eS§dgr1{ Sf #~ng 3Sfi S ffif Reddy StreetS
BeltincE Vijaya Banke! PeseumaEn€rg REasetial, AiamuruS3#i2S. West
Godgivafi t}ist, PFSS RES: igfl£3seSZ§P. PPS id: G5$4§4&Z T5TO
Vijay&wada { Ea§i}.
i 3« Ftoltngumati sgred abetit ?0 yegirS, Gee at
i RTC SSl¢r*y!
2nd Lirt©f Ferry Rg&#{] lbrg£r5imPatmam~5¥i#5S; RETR E}isffiE±. Andfrra
Pra#©sife! PPS REQ: 3$4SLF, PPS }d: $5S#S$8 ~STO ¥ijayawada
(Easf!.
. ~ ,FpetiSi5nerS
fin di
I. Thgg``State Sf Artdhra Prac}esh
f=e#..by its Chief
VeiagapudiS SuntEL!r #iStrict
Jthdtrgra PradeSh522237`
ul 33
2. The State of Andhra Pradesh, Rep by its Principal Secretary, Finance
Department, Secretariat, Velagapudi, Guntur District, Andhra Pradesh
522237
3. The Director of Treasuries and Accounts, Government of Andhra
pradesh D.no.757, Sri Anjaneya Towers, VTPS, lbrahimpatnam
Vijayawada521456.
4. The Principal Account General, A.G.Office, Andhra Pradesh, 27, MG
Road, Governorpeta, Vijayawada520002.
Respondents
petition under Article 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue a writ or direction more particularly one in the nature of
Writ of Mandamus declaring the Rule 18 of Andhra Pradesh Civil Pensions
(CommutatIOn) Rules,1944 as illegal, arbitrary as it provides for restoration Of
full pension on completion of 15 years of recovery of commuted portion Of
pension even though the recovering of Commuted Portion of Pension is over
with prescribed interest rate in ll years 03 months and consequently set
aside the same by holding it as illegal, arbitrary and violative of Article 14,16
and 21 of Constitution of India as well as on the ground that the same iS
causing undue enrichment of the State at the cost of pensioner and it also
does not have any rational objective and intelligible differentia to be achieved
and consequently to pay the full pension to the petitioners and refund the
excess to all the petitioners, i.e., 1) PPO No. 19SGC022529, PPO ld.
05044169, 2) PPO No.19022923/SP, PPO Id. 05044447, 3) PPO No.19
SGC021647, PPO ld. 05042906, 4) PPO No.19SGC022113, PPO Id.
05043557, 5) PPO No.19SGC023065. PPO ld. 05044890, 6) PPO No. 21
SGC030283, PPO ld. 05044997, 7) PPO No. 19 SGCO20532, PPO ld.
o5041278, 8) PPO No. 19020495/SP, 9), PPO No. 6045LF, PPO ld.
o5043432,1O) PPO No.19SGC020613, PPO ld. 05041534,ll) PPO No.
1957LF, PPO ld. 05041123, 12) PPO No. 19023996/SP, PPO ld.
05049482,13) PPO No. 3640LF, PPO ld. 05044668 along with the applicable
interest.
lANO: 1 OF2024:
Petition under Section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to direct the respondents not to further recover
Commuted Portion of Pension in view of the petitioner's repayment of entire
principal amount with 8O/a interest and also in view of further suffering recurring
financial loss every month in pension, Pending disposal of WP 28453 of 2024,
on the file of the High Court.
lANO: 2OF2024:
Petition under Section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to direct the respondents to refund the excess amount
of Commuted Portion of Pension recovered from the petitioners from
136thinstalment, since the principal amount with interest has been recovered
from the petitioners in 135 equal monthly instalments itself, Pending disposal
of WP 28453 of 2024, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the order of the High Court dated
05.12.2024 made herein and upon hearing the arguments of SRI NARESH
KuMAR MALLEPU, Advocate for the Petitioners and of ADDITIONAL
ADVOCATE GENERAL for the Respondents;
H 5LLj
\ WP.No.28459 of 2024 f
.
jr,
/
/
| \ | \\ \
qRE gr
Betwee n :
1. Thamatam MQhan Rae,
s/a sankaraiah, age ?0 years,
occ: Retired Asst. Sub~Inspector of Pol'!ce,
R/a a.No.2018/2, S{vajyathi Nagar,
Tirupati Urbanf Chittoor District. AP 517501.
2. Madhyahanam Venkata Ramanaiah`
s/a Govindaiah, age 74 years,
occ: Retired Asst. Sub~lnspector Of Police,
F#o D.No.4150/1, Police Colony, Podaikur rOaCi,
KQttur 1, Nel!ore District, Andhra Pradesh 524004.
3. Pedciikuppa Prakasa P`ac,
a/a F2amanaiah, age 72 years,
occ: Retired Subinspector Of Po!ice`
R/a D.No.6191, Sivaji Nagar, Papw!a Street,
stone house pets, Nellore2, A.P 524002.
4. Kavuru Venkateswar!u.
s/a Late Mandaiah, age 72 years,
occ, Retirecl A`Ft| Sl. 223t
R/a D.No.247215, Sai Srinivasa Estate,
Magunta Layoutf loth Cross Road,
Nellore, Andhra Pradesh ~ 524003.
5. Sheik Khaja Mohiddini
S/a Late {brahim, age 71 years.
occ: Ftetired Head Cons{ab!e,
FUG D.No.1 1102, Jonnawada Road,
Kamakshi Colony, Pa!lipalem H/a lskapalem Panchayat,
Buchireddipalem, Nellore District, AP ~ 524305.
6. Pabbareddy Sanjeeva Fieddy,
S/a Sidda'reddy, age 70 yearsl
occ: FietirecI Subinspector of Policel
R/a D.No.1615980/1, Plot No.302,
vemuri Bhavanam. 3rd street, Srinagar,
chi!dren's park Road, Ne!'ore, AP 524002.
.
a ¥ear§!
•'i \3
Oc€: F€etired Head Consfab±g,
f=fo D.Nc¥.25gprg8! €S{ Cross road,
ZP Colony. negir Sar±SE±r HSSpi{a!f
N§!!Sre 5240$4.
g® B#ndi Sawi RS¥aiu{
Sfo Laife Showny, age ?a ¥ears±
Q#c: Retired A§stS
R/a tj. NS.©f2i , Bantiivari
Ng!lSrg, firtdhra PradE¥Sfa ~ 524$01
9. SgjrE!# VgnkaiahS
Sire Ve!r¥kateSwariLS, age 8S ye&rSi
SRE: FaStireal gSlfT
Parames#aF®¥ fiV8f`uej Old REurtigip£{ a:fficg F¥SadS
Sth stree±! walk#rs rBad, REgSiSgrffig tap 5240$3`
na awamy+
Sfo RI
D.No`81 Eg!
Param@swari AtyenueS Wg*{kgrs Rc!act S
&*ngSJiagretaS NIe!}o¥£, t&F¥ 5£gC$3.
t age ?1 years`
of P#liesS
Fathgkhanpei, ENell#r@t AP ~ §34S$3.
12. Chtin§ada}a Cftandra Mch2£n g§ngh,
r!griS age ?# yfiars3
Gc#: Retired Head #E¥nS€aha§e,
F€/a B,EN#l2SfiA~S3SSJ3* Sri ggi NagarS
near lruga!amrma Sangan*, KSthuruf
ENgllore, Andhra Pratigsfro 52#SS£`
13. Gar}apati Narayaf`a Swarmyi
Sfe Late Venkata SubbaiatrS age ?1 ygarge
OSG: Fagtired Sub~lr!spgGit]r C!f Po!icg,
Rife FIat NS. fog, Jagath Premier FaeBialSnGy Apartment*
£n# cross CT rc!adt ENarE§thahaSliS Banga{oFel
Kamataka State 56SB37+
L154
14. Poia RanganE*}fakuttl{
s/a Lg[te Narasaiaht age 70 years!
Qf Polite)
No+2641 @OI Comp!ex]
Nel!ore. AP ~ 524004.
i 5, RAuuns£t€y Ramar,aiaft,
s/o Late K®taiah, age 78 ¥earsf
Gce: Retirec! Subinspector Of Police,
R/a D`No.ll 32fi , gwaysm Pakatavari Street,
GhinthamVari StrgeS, Kava{i, Neiloret fig ~ 52#ZOI I
16, Udayagiri Guru Brahmaiah,
S/a Baiaiah, age 71 years,
Gce: Retired Asstdy Sijb~inspector Of Police,
R/a B`No.24i ~3151 Bestapaiem, Rajaga#i Streett
Mula#8tal NellBre, AP 524$03,
17. Sheik Ye§dani Bashal
s/D HL*SSain Saheb, age 71 y§arsy
occ: F{etired Armed Faeserved Head £c!r,gtab!e,
Ft/a D.NGf2i/52g, Janda Street!
Ngi{Gre! Andhra PradSsh ~ 5240$1.
i 8. Pasupathi Charidrasekhar RajuS
sfo Narayana Raju, age 71 years,
occ: Fietired Po!iee Ccm§table,
R/a FEaju{a Veed
NS{l®re, Artdhra Pradesh ~y524315.
i BabuI
F2 yt5arS ,
ocr:: Retired H6aC! C®r{stSble,
RID DINE,.2241 Bandpalem, Venkatagiri3
Ttrupathi mstriCt, Andhra Pradesh ~ 524i 32.
20. Nakka P@u! Manohart
a/a Sar"el, age 72 years,
Gcc: Ftetired Sub~ir¥spector Of PS!ic;ei
RIo D.No.5rd14t C®{!egemitta, Venkatagiri Town,
Tirupathi District, Andhra Pradesh 524132,
21. Tokaia Subbarao,
s/c] venkatasubbaiah, age 6g years.
Qcc: Retired A§st. SubInspector Of Po}iGe,
R/a a,No25i 3~95, Dagadarthit near Konc!aya palem,
Ne!!aret Andhra Pradesh 524 240.
``1`t
| |
. . ..I.¢`
22. GSmu Pashpavath±l
Wfe B.Pradegpl age 7S yearst
C}€#: Retired Ass£. Sub~fn§pgctar of Fc,iic$3
Rfe Flat No.G~4I Su]ochana En#favgl
Opp !Fuha{amma Tgmp!er frflu{E±Pet¢
ENe{IGre+ Andhra Pra#esh 524 BG3.
23. Kettr&mrgddy vasudevajah€
Sfo Veerargddy, gigs 7D g8arS,
GGC: Re{{ngd Head CDnstats!e,
Far® #.No.272i 735$ 5gh street, E¥Smji seagar!
rofellc§re, Anc!hra Pradgsh ~ §2# 002¢
§fo Kha§im §ahsbi age 72 yg!afsf
Q8C: Reti+ed Ass£c SdbS'n§pg!gter c!f pSIiGej
F%/a D 3S rep PcEut E3oE¥#t P©cid8 mE¥SiCSi
Musi]rm gtr®er, RIu£nukur trii'age and REarid&i¢
Ng{{Dne Dis{r±c;t, Andhra Pradesis ~ 524 344.
Z§, Vai!am Vgnu GSpai,
Sfe Lates f¥afvlarlaiah. age 7# years,
C}SS: RS€ired gubinsffieG¥Sr Of Pcj€iceS
Rfo D.rngo`iS3Sg.5 F%fiflk r:r`inr"
near C:offlen FIubt Muthya}apa!Sin,
Neilone, #rttihra prades;h 5Z4 S#3.
2S~ Ghffruteuru £handra sekharamg
Sfo late r¢araiadet age ?© year5!
gce: F¥etirgd HgEad CGnSta#!S!
Rfo D. NS. i 5{26 i i ¥ VaiaySttandhaSuram€
EaSS Gudur, TjruBa€i Distr{c±€S d&F 5241B1
2?. Gol!a Prasaed i¥ao,
Sfo La¥8 Paul, age $8 ysars{
ace: F£#tirE¥d As5t. Sub`irgspegtor of F!g}ice,
Rfo E}.uso.28~15i 5#* Kond8yaPffiem grOad3
V8rlamathopu a:erltSr` mini bgrpass rc>gid.
Nei!sre. Andhra Pradegh 524 S#4a
28^ Ch8rukuru Sudha*ar Rgo!
S/a FaangaiafuS age 7G years`
Occ; F¥SS€red SubirlSPe£SC5r CEf Pc,!i#gt
FE/a D. Nc)rg203/AJH_/B/502¢
F grr`r€`|Ju I *`,,;g
AdarSh Nagar! upp&i, Med£ha{'! TSiangafia ~ 5SQ$396
*s .`* I
gr3asas`5~EN+
29J Dad+I Ankaiah,
s/a Late Subbaramaiah! age 72 ye8rSt
occ: Retired Head Canstab!e,
Rfo RamathgeraEham, Vidavalur Mandal,
rsel}org Disrfectt ArSdhra PradeSh ~ 524 2i 8.
Sot KSduru Udaya Bh&skarS
s/a La&e Anand Rajuj age ?1 yearS!
R/a D.No.2?8304, NTFR Nagar,
4the bit rna Gud{l NEE!tOre`
NellQre Di§{rictt Arrdhra Pradgsh 524Q$2.
34'
s/a John, agg 71 year,
g/coo :BFNeg:£g _¥Ouub1±n1: P4Efrctcorro sS: :oo±idG: +
new m"ltary gotony. Neilore, y
Nel}orS D'lstrict! Andhra PradeSh ~ 524$04.
32« ¥enuguia Lakshmaiah,
s/a pedday subbaiah, age fl years,
o€c. F3etired SubSnspeCl®r Of Po[iGeI
R;a D.No.G4OB1 ?I RamakriShrta nagar!
Near Pathibeari High Schc!o[1 Nazeer ThGta!
Nayabpeta, N&liore ~2I Ne!lSre, AP ~ 524002.
33. E3haik Sultan Basha,
§/a chirtgE±Sha, age ?1 years,
occ: Retired A§§t. Sub}nsP6CtOr 8f PS'icgt
garo H.NS.7/3/i47l iskadonka* FianganayakulaP€ta,
tweliore t5istrictl Andhfa Pradesh ~ 524$01.
34. ghaik Basha Mc,hiddiri,
§/a Late Mahaboob §aheb, age 69 years,
c}6#: Retired Asst` Subln§PectGr Of Po!}€e,
F3/a D+No.76~79/Ft, RadhakriShna Nagar,
near sat babs temple! Nawabpeta.
Nei'ore District, Andhra Prac{esh 524GO2.
35` Peyya'a Peraiah,
s/a Late Kas8iah` age 7O years`
oat;: F€etired Asst. Subinspector Of Police,
R/a, DaNQI2S1155, B!aghmin Street, MuI8PetS
Ne}lore, NeilSre Dis{rictt Andhra PradeSh ~ 524003.
_.. r^
*veJ
+_ .` ...
38. Sifeaik Mahabo®b Basfuaf
S/a, Ba&shal age 7i yearsS
C}cc.' Rg€l'red ARC:H, R/n t}No.4$0, Ma§j±d~Agenfyaz{
ulg£t,adibba, A€makur, REeliarg D!'g{ric€{ AP 524322.
37. Tumma Narasaiah,
Sf¢ Chirlna]fah, age 7© years,
C5cc: Retired gEjbInspg!ctSr SF PSiiEgE,
F?/a
Harijan&w8da+ Cheifagra
pefgmt Ngt!ore` AP ~ 52$3$5`
S#cr &bduf Kadeer, age 7i yearSf
OcrG: Rgtired AS§€. StjE,~Ii1SPe#tor Sf
Faro E].
39~ Kurpg{§ Sstbbaramai}aifet
a/a Late GuravaiahS &Se 72 ye#rSS
C)£c: R§gireal H£ari r:nfffiF#h!S
F€iJc5 B.fSo.£3chi £Si I Arig3iaVari Str®@tt
Faihekhanpe{, Ng!iore, Ar§dhra Pr@riE¥£h ~ §£40$3.
¢#. A!afe%ri F3esmaraS,
£fJ3 F{a,iSai3€h, age ¥8 S¥fears,
SGC: F¥etired H8ad car+s&z%bSSa
RIB B`N®.25~2, Pfagatifei Nagar$ 8tfa s±rgStI
Surya 8haskar CS{onyg Pc,d3iakur E*oad!
rdye{!ore! firidhra Prg§de§ife 5£4$0€`
41. Sheik Abdut Fto§heed,
Sfo Shg3i* Abd"i Rahim, aggi 7S years,
C}GG: Re€l^red ASs{. Sub€nSpgStor Sf p©'!<gg!
R/a D.No.2i558` Na£eE5r Thota! REawEbPeSf
Nei!c,re, Andhra Pradg§h 52flOGZ¥
42. Be[!amknnrifi nmir£r#rm
S/a V£nkaia{ahf ages 7B ¥i=ars,
DOG: Retired Sub{r!sE,®Ctor CSi
R/G t3`No.25~21$47t near Si{pa SchaGj,
F¥Svenue co!c,rty, Neel}Gre, A.P ~ 5¥4OO4+
43_ Bgdabagnl Narasimhu¥ul
S/a Late Yeruku}a Faaju, agg2 ?S yearSt
SSc+I Retired Head cGnStats{e`
Rfo D`NQ+25138B?i Ummaredtiiguit{aJ
Near KondayaF,aiem gatet near V+mayE§kagudi!
Nei!c,re` Artdilra PracjSsh 524G$4.
`\` tryts®
_`, `
th5r
ti¢. chalSapalli Venkata Subbaiah,
sJo Late Verlkataiah, age 70 years,
Dcc: RetirE!d Sub!nspeCtC,I ¢f PSticef
Fayo B.No`4S1 f/48t Ta{pagiri CQ{Sny!
Bujabujaf Nellore, Andhra Pradesri ~ 5240G4.
. .. Petitioners
AND
Rep` by it*s Ch'ie£ SeSretary{
AP Secretar`lat BLl{tding, Vetagapndi!
Andhra Pradg§h5225$3.
2* The Sfate SfAndhra Pratiesh
Ftep` by itfs Pri nc}pa{ secretary tc> Sevemment,
Finance Building ,
velagapudi, Amarava£i, Gun{ur E}istrictj
Andhra Pradesh~522503&
Treasu
SSvE±mment Qf Ar!dhra Pradeshl
DrNo`T~57, Sri Anjaneya Towers,
vIPS! tbrahimpatnam. Viiay~aevada ~ 52i456.
4. The Principal Accountant Ggnera{1
Pradesh 520G$2{
5. The District Treasurer]
Ne#ore Di§trict! Andhra Pradg§h.
8. The District Treasurer!
Tirupati District, Andhra Prade§tr.
+ . . F€gspondentS
#5q
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 to issue a writ or direction more particularly one in the nature of Writ
of Mandamus declaring the Rule 18 of Andhra Pradesh Civil Pensions
(Commutation) Rules,1944 as illegal, arbitrary as it provides for restoration of
full pension on completion of 15 years of recovery of commuted portion of
pension even though the recovering of Commuted Portion of Pension is over
with prescribed interest rate of 8 percent per annum in ll years 03 months
and consequently set aside the same by holding it as illegal, arbitrary and
violative of Article 14, 18 and 21 of Constitution of India as well as on the
ground that the same is causing undue enrichment of the state at the cost of
pensioner and it also does not have any rational objective and intelligible
differentia to be achieved and consequently to pay the full pension to the
petitioners and refund the excess to all the Petitioners along with the
applicable interest
lANO: 1 OF2024
Petition under Section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to direct the respondents not to further recover
Commuted Portion of Pension in view of the petitioner's repayment of entire
principal amount with 8% interest and also in v'lew of further suffering recurring
financial loss every month in pension, Pending disposal of WP 28459 of 2024,
on the file of the High Court.
lANO: 2OF2024
Petition under Section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to direct the respondents to refund the excess amount
of commuted portion of pension recovered from the petitioners from 136th
installment, since the principal amount with interest has been recovered from
the petitioners in 135 equal monthly installments itself, Pending disposal of
WP 28459 of 2024, on the file of the High Court.
..\\ l^
i= \ The petition COm'lng On for hearing, upon Perusing the Petition and the
afflldaVit filed in Support thereof and the Order Of the High Court dated
o5.12.2024 made herein and upon hearing the arguments Of Sri V.V.Laksmi
Narayana, Advocate for the Petitioners;
WP.No .28853 of 2024.
__ _ I+
BETWEEN:
1 ). P.Suryanarayana, (PPO.No.3411 ),
S/o. Gani Raju,Age:70 years,
secretary GradeII, (Retd.), AMC., Rajahmundry,
R/o.D.No.741312,K.S.R.Towers, Prakash Nagar,
RaJ'ahmundry5331 O3, East Godavari District.
2). V.Hari Narayana Rao, (PPO.No.3443)
S/o. Venkataswamy,Age: 70 years,
Selection Grade Secretary (Retd.),
AMC, Guntur,R/o.D.No.748/15/1, J.D.Nagar,
Ill Cross Road, Patamata, Vijayawada.
N.T.R.District.
3). S.Appa Rao, (PPO.No.2657)
s/o.chittibabu, Age: 73 years,
Selection Grade Secretary (Retd.),
AMC, Piduguralla, C/o. B.Seetaratnam,
R/o.D.No.373557/1, Near Yadava
Ramalayam, Innispeta, Rajahmundry,
East Godavari District.
4). V.Victor Samadhanam, (PPO.No.2876)
S/o. V.Raja Ratnam,Age: 72 years,
Selection Grade Secretary (Retd.),
AMC, Penugonda, R/o.H.No.496~39,
Subbarao Peta, Rajahmundry3,
East Godavari District.
5). K.Rambabu, (PPO.No.2901)
S/o. K.Nagaraju, Age: 72 years,
Selection Grade Secretary (Retd.),
AMC, PalakoI, R/o.H.No.60333,
Lankadavari Street, Jagannadhapuram,
Kakinada2, East Godavari District.
`\\ Q I
6) M.Kl'ttayya, (ppo.No.2838),
S/o. M.Mukalingam, Age.'72 years,
Secretary GradeI (Retd.) AMC, Salur,
R/o.H.No.1307124, Yadava Street,
BhimunI'Patnam, Vl'sakhapatnam District.
7) K.Satyanarayana, (ppo.No.3077),
S/o. Sriramulu, Age: 71 years,
Secretary GrII (Retd.), AMC.,
Kothapeta, R/o.D.No.12812,
Sreenivasa Nagar, Komarajulanka,
Konaseema Ambedkar DistrI®Ct.
Ravulapalem533238,
8) J.Subrahmanyeswara Rao,
(PPO.No.3102) S/o.J.Venkata Subba Rao,
Age.I 71 years, Secretary GrIl (Retd.),
AMC. Peddapuram, R/o.D.No.256,
Brahmana Street, Near SI®Valayam,
ManepaiI'I' 533551, East Godavari DIStrI'Ct.
9) P.Gopala Rao, (PPO.No.3278),
S/o. P.Krishna Rao, Age: 71 years,
Secretary GrII (Retd.), AMC. Anaparthy,
R/o.D.No.1095/1, Srikrjshna Nagar,
Katheru Road, Konthamuru, 5330102,
East Godavari District.
10.) A.V.V.RaJ'a Rao, (PPO.No.3174),
S/o. Satyanarayana, Age:71 years,
Secretary GrII (Retd.), AMC. Tallarevu
(HQ) Karapa, R/o.D.No.6042, Natlavari Street,
Jagannaickpur, 533002, kakinada2,
East Godavari District.
ll.) Smt.S.Ammajl' (PPO.No.3147),
W/o. Narahari, Age.'71 years,
Secretary GrIll (Retd.), AMC.
Tiruvuru,.R/o.D.No.1451
Karanam Bazar, Poranki521137,
Penamaluru MandaI, Krishna District.
A c^tn,
12.) Ch.Ramachandra Rao,
(PPO.No.2999) S/o. Narayana Rao,
Age:72 years, Secretary GrIll (Retd.),
AMC. Sampara HQ, Nadakuduru,
R/o.D.No.3212, Road No.1,
Gangaraju Nagar, Valasapakala,
Kakinada5,East Godavari District. 533005.
13.) P.K.V.Nagendra Rao, (PPO.No.2970),
S/o.Suryanarayana Murthy Age: y2 years,
Secretary GrIll (Retd.),
AMC. Pithapuram, R/o.D.No.701422/A,
Jayendra Nagar, Opp: Municipal Park,
Kakinada3, East Godavari District533003.
14.) B.Madhava Rao, (PPO.No.3089),
Slow enkenyya Alge. 72_ yerars,
Supervisor (Retd.) AMC., Kothapeta,
Mogalikudurui(V) Mamidikuduru Mandal,
East Godavari District.
15.) D.Achi Reddy, (PPO.No.3277),
S/o. Adireddy, Age: 71 years, Supervisor (Retd.)
AMC.,Ramachandrapuram, (HQ) Draksharamam,
D.No.7237/3, 3rd Floor of Andhra Bank Building,
G.Mamida533344, Pedapuri MandaI,
East Godavari District.
16.) Vakapalli Samuel, (PPO.No.3556) I
s/o.Isaiah, Age: 70 years, Supervisor (Retd.)
AMC., Razole, HQ Tatipaka,
D.No.ll315/1,Church Compound,
Ramachandrapuram, East Godavari Distrlot533245.
17.) B.Pedakapu, (PPO.No.3510),
S/o. Varahala Swamy, Age: 67 years, Supervisor (Retd.),
AMC., Alamuru, H.No.8499, Vedireswaram
Road, Near Ramarao Apartments, Ravulapalem533238,
East Godavari District.
vi\¥ a
18.) P. Ramaswamy, (ppo.No.3720),
S/o.Pyla Kowuru, Age: 69y.,ears,
Assistant Market Supervisor (Retd.),
AMC., Tuni, D.No.3335, Ramalayam
Veedhi, Kothapeta, Tunj,
East Godavari District.
19.) L.Devanandam, (ppo.No.3086),
S/o.Ramamurthy, Age: 71 years,
Junior Market Supervisor (Retd.) ,
AMC., Tallarevu, HQ Karapa,
D.No.10241,PamuvariVeedhi, Ramarao peta,
Kakinada4, East GodavarI District533004.
20.) Y.V.R.Satyanarayana, (ppo.No.3092),
S/o.Swaminaidu, Age: 72 years, Junior Market
Supervisor (Retd.) AMC. Razole HQ Tat,paka,
D.No.594, Sivalayam Street, P.Gannavaram533240,
East Godavari District.
21.) K.Janaki Ramana, (PPO.No.3360),
s/o. subba Rao, Age: 71 years, JunI'Or Market Supervisor (Retd.),
AMC. Peddapuram, D.No.7128/1, Rajaka Street,
Indrapalem, KakInada6,533006,
East Godavari District.
22.) Kolla Suryanarayana, (ppo.No.3442),
S/o.Musalaiah, Age: 70 years, Junior Market
Supervisor (Retd.) AMC. Razole HQ Tatipaka,
D.No.8821, D.S.Palem, P.Gannavaram533240,
East Godavari District.
....Petitioners
AND
1. The State of Andhra Pradesh rep. by its
ChIef Secretary, secretariat,
VelagapudI®, Amaravathi,
Guntur District. 522237.
The State of Andhra Pradesh rep. by its
Principal Secretary, Agriculture and cooperatl'on
Department, Andhra Pradesh SecretariatJ
Velagapudi, Amaravathi,Guntur DistrI'Ct.
^` EZE§EEi]
The State of Andhra Pradesh rep. by
its Principal Secretary, Finance Department,
Andhra Pradesh Secretariat, Velagapudi,
Amara'vati, Guntur District.
4. The Director of Agricultural Marketing,
Chuttugunta, Old Mirchyard Road.
Guntur, Andhra Pradesh.
The Chief Executive Officer, A.P.C.F.F.S.,
Nidhi Bhavan, Mangalagiri, Guntur District.
The Secretary, Agricultural Market Committee,
AIamuru. East Godavri District.
The Secretary, Agricultural Market Committee,
Rajahmundry. East Godavri District.
T.h.e Secretary, ,A`glricu!t.ura! Market Commi+|tee,
Guntur. Guntur District.
The Secretary, Agricultural Market Committee,
Piduguralla, Guntur District.
.110.
The Secretary, AgrI'CulturaI Market Committee,
Penugonda, West Godavari District.
ll. The Secretary, Agricultural Market Committee,
PalakoI, West Godavari District.
12. The Secretary, Agricultural Market Committee,
Sampara, East Godavari District.
13. The Secretary, Agricultural Market Committee,
Saluru, Vijayanagaram District.
14. The Secretary, Agricultural Market Committee,
Kothapeta, East Godavari District.
15. The Secretary, Agricultural Market Committee,
Ambajipeta, East Godavari District.
16. The Secretary, Agricultural Market Committee,
Peddapuram, East Godavari District.
vAti6 ia
17. The Secretary, AgfICultural Market commI'ttee,
Anaparthy, East Godavarl DIStrict.
18. The Secretary, AgrI'Cultural Market commlttee,
Tallarevu, (H.Q.) Karapa,
East Godavari Distrlct.
19. The Secretary, AgrI'Cultural Market comm,ttee,
TIrI'Vuru, N.T. F3. District.
20. The Secretary, AgrICultural Market committee,
Sampara (H.Q.) Nadakuduru,
East Godavari District.
21. The Secretary, AgrICultural Market committee,
Pithapuram, East Godavari DI'StriCt.
22. The Secretary, Agricultural Market committee,
Ra.machand.rapuram \rIH.a.) DIakSharamam,
East Godavari DI®StriCt.
23. The Secretary, Agricultural Market committee,
Rajolu, (H.Q.)Tatipaka,
East Godavari District.
24. The Secretary, Agricultural Market comm,'ttee,
Tunl', East GodavarI® DIStrict.
25. The Secretary, Agricultural Market comml'ttee,
peddapuram, East Godavari DI'StriCt. ...Respondents.
EEI M!
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 pleased to issue a Writ, Order or direction, more particularly one in
the nature of Writ of Mandamus, declaring Rule18 of Andhra Pradesh Civil
Pensions (Commutation) Rules,1944, as illegal and arbItrary aS it Provides for
restoration of full pension on completion of 15 years of recovery of Commuted
Value of Pension even though the recovery of Commuted Value of Pension is
completed with interest, in ll years and 3 months and consequently set aside
the same by holding it as illegal, arbitrary and violative of Articles 14,16 and
21 of the Constitution of India and consequentially to pay the full pension, after
completion of ll years and 3 months by repaying the excess amount
recovered, after ll years and 3 months to all the Petitioners, whose Pension
Payment Orders Numbers along with dates of the orders as mentioned above;
lANO: 1 OF2024:
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the writ petition, the
High Court may be pleased to pass an interim direction directing the
Respondents not to affect recovery of commuted value of pension in view of
repayment of entire principal amount with 8yo Interest, from the petitioners as
per their Pension Payment Orders numbers along with dates of the orders,
which are mentioned above Writ Petition in the interest of justice and to pass,
Pending disposal of WP 28853 of 2024, on the file of the High Court.
The petition coming on for hearing, upon perusing the petition and the
affidavit filed in support thereof and the order of the High Court order dated
09.12.2024 made herein and upon hearing the arguments of sri p.v.Ramana,
Advocate for the Petitioners and GP for Services I for the Respondents, the
Court made the following;
ORDER:
ttPleadings be completed.
List on 23.12.2024.
vRTkyRT O Interim orders granted earlier shall stand extended till the next A ..
date of hearing."
sD/ K.SRINIVASA RAJIJ
I ASSISTAN,TREGISTRAR
//TRUE COPY//
SECTION OFFICER
Tol
1. One CC to Sri. Tagore Yadav Yaragorla, Advocate [opuc]
2. Two CCs to GP for Services I, High Court ofAndhra Pradesh. [OUT]
3. One CC to Sri T.R.V.S.S.S.V.Prasad, Advocate [OPUC]
4. Two CCs to GP for General Administration Department, High Court of AP [OUT]
5. Two CCs to GP for Finance, High Court ofAP [OUT]
6. One CC to M/s Swarna Seshu, Standing Counsel [OPUC]
7. One CC to SRI. HARINATH REDDY SOMAGUTTA, Advocate [OPUC]
8. Two cos to ADDL ADVOCATE GENERAL, High Court ofAndhra Pradesh [OUT]
9. One CC to SRI. BHARAT BABU.N Advocate [OPUC]
10. One CC to Sri Eadara Peddanna, Advocate [OPUC] ll. One CC to SRI. ANASURI ESWAR SAI Advocate [OPUC]
12. One CC to SRl. C SRINIVASA BABA Advocate [OPUC]
13. One CC to Sri B.Chandra Shekhar, Advocate [OPUC]
14. One CC to Sri Jada Sravan Kumar, Advocate [OPUC]
15. Two CCs to GP for School Education, High Court ofAP [OUT]
16. One CC to Sri Thota Ramakoteswara Rao, Advocate [OPUC]
17. One CC to Sri Pamarthy Rathnakar, Advocate [OPUC]
18. One CC to Sri G.V.S.Ganesh, Advocate [OPUC]
19. One CC to SRI. K SRINIVAS Advocate [OPUC]
20. One CC to SRl. S DILIP JAYA RAM Advocate [OPUC]
21. One CC to M/s Seshadri Goalla, Advocate [OPUC]
22. One CC to Sri K.Amarender Raju, Advocate [OPUC]
23. One CC to Sri V.V.Lakshmi Narayana, Advocate [OPUC] v\\fo One CC to Sri P.V,Ramana, Advocate [OPUC] One CC to Sri G.N.Uma Rani, Standing Counsel [OPUC] Two spare copies HIGH COURT DATED: 10/12/2024 LIST ON 23.12.2024 ORDER WRIT PETITION NO: 24822 of 2024 along with wpNos24822) 23507124019125158, 25174] 25186125371, 25374, 25633, 25736, 25762, 25871, 25878, 25886, 25894125974, 26059126251, 26972, 27086, 27417, 27437, 27438, 27439127441, 27445, 27470, 27483, 27541, 27600, 27618, 27637, 27703, 27718, 27772, 27818127820, 27830, 27839] 27857127894127906127912, 27915, 28031128045, 28061128091, 28113] 28146128228, 28229, 28230, 28231, 28272] 28335] 28377, 28453, 28459, 28853 of 2024 INTERIM ORDER EXTENDED E r/ 1 nr_I ,rr/,1