K V V M Mohan Rao vs The State Of Andhra Pradesh on 3 December, 2024

[Cites 18, Cited by 0]

Andhra Pradesh High Court - Amravati

K V V M Mohan Rao vs The State Of Andhra Pradesh on 3 December, 2024

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA:
(SPECIAL ORIGINAL JURISDICTION)
TURSDAY, THE THIRD DAY OF DECEM
WO THOUSAND AND TWENTY FOUR
-PRESENT:
THE HONOURABLE THE CHIEF JUSTICE SR) | OHIRAY SINGH
AND |
HONOURABLE SRI JUSTICE RAVI CHEEMALAPAT
WRIT PETITION NO: 24822 of 2024 along with
WP Nos 23807, 26485, 28474, 28188, 26971, 28374, 26633, 25798, 28762
2e7E74d, 3 eee. "258B6, DSBO4, 2HO74, 2059, 262H1, 26972, 27086, 2741) 7 27437,
STAGE, TABS, 27441, BTA4G, QTATO, 27483, 27SAT, 27EOO, 27618, 27097, ST 7H,
27718, ATTTZ, Q7818, 27820, 27830, L783, S7RST, 27804, 27506, 27H & SINS "
of 2024

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mca, BSS
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Wass

-- . WP.No.24822 OF 2624



A

ANAS

SS

NESE



&. he State of Andhra Pradesh, Reo by iis Principal Secretary to

Government, Finance Department, Secretarial, Velagapudl, Guniin

ARS

(striet, Andhra Praceash-5as 23)

3S, The Oirsctor of Treasuries & Accounts, Government of Andie Pradesh,
No. ?-O7, Sr Anianeya Towers, VTPS, lbrahimpatnam, Vileayawada ~
S21 456

4, The Principal Accounlant General, A.G.Ovfice, Andhra Pradesh 27, MG

Road, Governorpeta, Viayawada ~ 820002
.. Respondents

Peition under Article 225 of the Constitution of india praying that in the

circumstances stated in the affidavit filed therewith, the Nigh Court may be
meased fo issue 9 writ or direction more particularly one in the nature of Writ
of Mandamus declaring the Rule 18 of Andhra Pradesh CA Pensions
(Garmmnutation) Rules, 1944 as Hegal, arbitrary as i provides for restoration of
ful pension on completion of 45 years of recovery of commuted portion of
pension even though the recovering of Commuted Portion of Pension is over
with prescribed interest rate in 11 years O38 months and carsequently set
aside the same by holding it as Hegal, arbitrary and violative of Article 14. 16
& 21 of Constitution of india as well as an the ground that the same is causing
undue enrichment of the State at the cost of pensioner and # alsa does not
Nave any ratenal objective and intelligible differentia to be achieved and
cunsequenty io pay the full pension to the pefitieners and refund the axoass
fo all the Peliioners, Le, 1) 18-09S033/SP (S017284-SP} and G604782, 5
MOSSES and 12024326, 3) 17-C1FSS7/SP and OFO27641, 4} 14.
OPPSSSISPISTO and 12026934, 5) O8-OBSOBO/SP and O8034357 8) 14.
OTSSOQNSP and 25703, 7} 18-O8388e/SP and 48535, 8) 16-058741/SP and
O8062246, 9) 17- O18S8a/SP and UPOS4S7, 10) 18-084 S12/8P and 45561,
WY) TS-O3529/SP and 47783, 12) 1S41S489/SP and 34761, 72) Te
OOSS45/8P and 060-2538, 14) 22419257 /SP and 28983, 15} BOTA:

18) 1S-OS3002/9P and 11096080, 17) 15-05



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WP NO: 23807 OF 2024:
Behwveen:
B Appa Ras, Sfo Late B Suryenarayena, Aged 73 years, Rio D.No. 2-215,

stiniveasanadar, Near SMS Hospiisi, Gopalagainam Post, Visakhapatnam
530027

«oo PU TONSS

AND
1. The Stete of Andhra Pradesh, represented by ifs Chief Secretary,
Government of Andhra Pradesh, Floor 1* 9 Block, Secretariat,

x oy

Velagapud!, Guntur District, Andhra Pradesh - 922 $38

= The Frincipal Secretary to Government, Finance (Pensions)
Department, 1" Floor, 2 Aleck, Secretariat, Velagapuci, Guntur
[Netriet, Andhra Pradesh - 522 238

3. The Director of Treasuries and Accounts, O.No.7-S¥ SA Anianeya

Tawers, VIPS Road, lbrahimpainam, Vilayawada, 521458

4. The Principal Accountant General, (A & ©), H.NoJ2-8, Enekepadu,

Vilayawada-527 7108.
. Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit fled therewith, the High Court may be
pleased fo issue a Writ, Order ar Direction more oe one in the nature
of WHE of Mandamus by declaring the Rule 78 of AP. Chal Pensions
(Commutation) Rules, 1944 as ilegal, arbitrary, ullra virus as if provides for
restoration of full pension on campletion of 18 years of recovery of Commuted
partion of Pension even though the recovering of Commuted Fortien of
Pension is over with prescribed interest rate In iy years G8 months and
comseaquantly set aside the same by holding if as Wegal arblirary and violative
w Aricies 14. 76 & 21 of the Constitvion of india as well as

that the same is causing undue enrichment of the State «

pensioner and # also does nof have any rational objective <


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4. KS R. Anianeyulu, S/o. Suryanarayana Sastry Aged about 7S years, Oem Refirad Lecturer, RYO. PNo 20/s24 Beathavolu, Guelivada, A.P- SS1304,.

_ Lakshmipathi A, S/o. Venkata Ranga Viswanacha Rac A Aged about 7S oot re years, Oce: Reflred Lecturer Selection Grade, RA, D.No 308, ROR Residency, 2nd Line, Ralendra Nagar, Quelivada - 827301.

&. Nirmala P, Ovo Jagan Mohan Rac Aged about 72 years, Occ: Retired Principal, Rfo. D.No 1Of220A, Elum: Road, Bypass Road Gudivada - S213O . Parandhama rao A, Sfo Venkateswara Rao A Aged about 7S years, os Oce: Retired Lecturer in Selection Grade Ro. D.No 10-154-N2.41 Santi Nagar, Sucivada - 527304 S. D Padma, Dfo. Late Raghavendra rae 0 Aged about 73 years, Rio. D.No oo-21-1(1}, FF8e, Sea Sands Apariment, Oop Sai baba temple. Sector 7, MVP Colony, Visakhapatnam - 530017.

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1. Vimala PR. DYo. P. Atchalah Aged about 7S years, Oec: Retired Lecturer, R/fo. D No 31266. Patrieedsa, Gudivada ~ 821504.

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* weeds ape agtee sages : ¢ 4 tigre fg or4 a % th, the ne x3 £ < s fied fheraw Petition under Ar full pension on carnpletion of 18 years of recovery of cammuted portion of pension even a the recover ng of Comreuied Portion of Pension is over wih praseribed interest r if af years OS months and conaequantly set side the same by holding Ht as 'tleoal ariuvary and violative of Article 74 , 18 and 21 of Conetitullon of India as well as on the ground fhat ihe same is causing undue enrichment of the State at the cast of pensioner and 1 also does not have any ratianal ablective and intelligible differentia to be achieved and consequently to pay the full pension fo the pefitianers and refund the excess io all ihe Peiifioners, Le. 1) TRYTS8S5-SP and 05027794, 2) 74- O18442-SP ane G5O48160, 3) 1 OVF2S0-SP and O80077R8, 4) TSN Fait SP and GS0S1082, 5) 1D-O17210-SP and GS0S1079, 8) 194081 SOG2149, 7) 1G-OQ71SO8G-SP and O5027T128, 8) 22-01S3iS-SP and O2024599, 8) 19-0235514-SP and 05048 SO1, IO} 19-023 O5040427 TT) To-de2963-SP and O044587, 12) OSO40460, 13) TSO1SS0S-SP and 05021835, 74 QSO48845, 75) TS-O2S838-8P and G50dg070, 1 QSO4GS536, TF} TO21720- rf fo

6) TROZSSIG-SP and 3 g io oe £3.

aes cSt os Ee BD EL 1 tas %B gong with the anohcabie al aN Petition under Section 187 of CPC is Hed praying thal in. the circumstances slated In the aff davit Hed in support of the petition, the High Court mey be pleased to direct the respondents not fo further recover Gammuied Portion of Pension in view of the petitioner's repayment of entire principal amount with 8% interest anc alse in view of further suffering recurring Hrancial loss every month in pension, pending disposal of the above writ petition and pass such, Pending disposal of WP 25758 of 2024, on the Ne of ihe High Court, % re chet ae gen Hy 19H, 'tyene rp wo ven 9pm, ¢% "ney tigen, nt et & 8, & B. ee ee gw ¢ O43 3 2 ete, Bad vee, bes ye, r ten, ? on ewe % Lene, % fave. "i oa pe te an nn ao @ te hoe Bo me hb j ; Py sesa ewe a pe, nore - ey ve ee Be te S go Boe © a ee a3 Qo BE we 4 gee orn, y ye "Sp, pe nee tt % "2 6 « 8 2 5 ye oe at é 8 @ mw R doe ia a ; y fred goss agioes "6 n ; wig , yet ey é ky mw og pe RY i a ar an a ane 5D ; i gee om ron ; 523 5 Mae Oo » & & B B eB Re 6b oes mB & Re ee HA - eC t% 1 a a, ' . sitten c gon 3 i nr 2 ro ae Me ae Ca ead on » 1 e £ S, me ee oe BO & &. CS fk © yee fa a a a a ae eat oa ive vs ie Oe ron oe $ Sora : 2 as : ree fd ee "teed at bad £ is ee 2 a, 3 5 ry ES ne 3] se oe Be Ege Ks A * eZ pe oa wm oy hd " OSA jor bon 2 ry Bon. Ke. a 4 be rh ' ; ins we ,, a ike [a fi whe $e senna o Hage, ee fave me & Boe & 2 & Oe od fen , py Wo om

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Yrupaiht N, Slo Ganeswara rao Aged about 70 years, Oct:

EA # oh.

Grade-11 (PET) Rfo. D.No 13-4-0/C, 1SIh ward, Saigrajuvari 6 sireet, RKovvur, Andhra Pradesh » 5542350

8. ¢ G Prasune, O/o Venkateswara Rao Aged about 77 years, Geo Retired facture in selection grads, Rio D.No, fat no 102, Massic apartment, yvandada, Vishakhapainam, - 830045, . ¥ Badar Narayana, S/o late Sita Rare Raju Aged about 70 years, Ocn Retired Reader, Ryo Pitteala vant paler post and mandal) Banatla. -

SeeaZ§ K Pamela Thomas, Dio Kis. Thomas, Aged about 71 years, O Retired Reader, Rfo O.No 'Flat No-i9 [Vv floor, Meghana Gardens, Tukaram Gate Road, East Marradpally, Secunderabad ~ 500028.

Peltioners AND . The State of Andhra Pradesh, Ren. by iis Chief Secretary Secretarial, Ses ey Yelagapucl, Guntur District Andhra Pradesh - 526 237 TRe State of Andhra Pradesh, Rep. by fis Fiincinal Secrelary to GSoverinent, Finance Department, Secretariat, Velagapudl, Guntur Disinel Andhra Pracash - 522 207.

The Oiractor of Treasuries & Accounts, Government of Andhra Pradesh O.No.?-57, Si Anjaneya Towers, VTPS, ibrahimpainam, Vieyaweca -

rae awe om ral, AG. Office, Andhra Pradesh 27, § Fy "

Hmsian th opr % Neves, ree, "

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"eet, ay ne ae ae ht on cy Hs wom Fiecn os £h. gt co pon fen Mowe £% a gr Mie, hone Aes @ , 56 ma 62 Ye os ww pe NA Shen eis 2 on ° yn we he fave Sora: go g 0 SS A nn are or th pe In ae SS , Pog é o.

ee _ Be % 8 fe te o 'hn rm £03 rae 3 ng vine rs) aed 34 o "ent food "3 te beds my es "get £3 Poa 3B "ey fe on ed os Son a try we. whens ri . wage Eek eo Co Ue hy Gg as te as ch. ay a ger ' nare, Co ae ns Aeey Shane n oh. mn, £4 ar 3 he Frees oe te Sa a was od al yee oo aa wD i Bw ee me ms EF 3 aes ee nd Sinn %, sp z gee eer ee, . a a ae a 2 be Bo Be wt & C3 nn Pa Son Pray ben ma wi ES oo ieee as ree hana? St o "3 Arey. "om, Cy take "

ee ee ot %y sod ¢ y. ¢ i on ee oon Pg an on as 'ieee te te Goat eh a Ee gery eo iO Co % to te O™ HB me Be Te wo ge Beaty Gh GR x hey ie foe ee es fh, fee at Mey 'ord toe ie eh " $f fy But ewe nee hes. 3 we es ref am i ae Seo ve &S a "i et Le ae oe ve HEF cet or a rn ae é aed oe OES Nena! fen Seas, ths She rene See: me th _ tgeee. go ee a i: ad me ES ny iy "a he ns 'enka oS net ; ap ee Bose tae w toe te iy oo 4 Spo oe Se ge ee te, ted as) Goh errr m3 % wa ws el ge ° me ; cee at, Kove pps ryt - nee on > a om ey PP om - % cr we on 3 "% Vene £3 < ; we oo C3 a, ry on o3 yee fee anes a , ten ie * ce ber ay a £4 a nS 5 my fer nn ne i nr rr Ge 2 2G nn rn ng Soe ba oe fe A sot eG UG Te 4 Saeceel ' aa , , 2 4 ke ce te oe i & B a fa be a "= Gg eee beer bn oat 4 st Sm 8 eB aes & ne Ee tL OO 3 dy a cad BB 4 t tee tere ee re hon? 5 Soe BE g BS ee ® = 8 A og See mmm ie OE ie on a Ey Bee 7 notes os, pte wo Ahead. bok aie os "ei tae. me gy ee ve 2 2 * $ te fm ai fe eo 8 a. ft 733 ae po rg gy fn ob om Sa A po % oe tan "eo RB o EP BN # = os nn we e i one - ci a) Pate meet Soon, o & 2 @ BG 7 & <p oa bs (a an ne nr oc Fe oe wo & eS &§ BSS 8 eB Fs fee B. * oo, oe 'Seow o% ifs ra 3 % hs ge bg pa ea Yad fe wy a on ; iB Es a f..

oe w Sook ne pod i i 2 UNduS IANO G :

eat Jone sees a pc' "p <% :

me % Ceaeeed :

eB . £% Be "we Ane ee head ssoat oe i: t3 [sem nix "Pang t Sires Seen. wr IA NO: 2 OF 2024 Pettion under Section 751 CPC is fed praying that in the sircumatances sfafed in the grounds # fled in support of the pelition, he amount of Commuted Portion of Pension recovered fram the petitioners from TS61h instalimen{, since the principal amount with inferest has been recevered fram the peliioners in 135 equal monthly installments self, Pending disposal oP We 25774 of 2024, on the fle of the Nigh Court, TRe petifien coming on for hearing, upon perusing the Pelion and the afiidavil fled in support thereof and the arder of the Nigh Court dated OP 1 20e8 & 12.17.2024 made herein and upon hearing the arguments of SRI TAGORE YADAV YARAGOREA, Advocate for the Petitioners, GF FOR SERVICES {for the Respondents:

WP NO: 28788 OF 2024: Sehvean:

7. Mundira Gandhi, Wo Or K V Ramana Reddy Aged about 7C years, Ock Retired Lecturer RAQ D.No 13-17-6008, Shirdi Nagar, Revenue Calony main Ananthapurd 75001, PRO No. 13-01 8aa0/SP =. Vilaya Bharathi Lakshmi Devi R, wo V Rarnakrishna Reddy Aged about 70 years, Occ Retired Teacher Rio A/S), Ranga Swarny Nagar, Sth Road, Ananthapur-S18 004, PPO No. 134018242/SP VG Narasimha Reddy, s/o V Narayan Reddy Aged about 72 years, Oce aa Refred Teacher Rfo /S/574,. Ranga Swamy Nagar, Sth Road, Ananthanurd79 004, PPO No 13-0182 13/SP &, Dalaran: Rao K, vo RK VY Siva Sankara Rao Agad about 68 years, Qee Refirad Sainkk Welfare Offcer R/o 62.373, Karanam lane, Kevvur Nagar, Ananthapur- 578004, PPO No 14-01 7 S5a/se ao o z FO ye co about RQ ik uo a OT, PPONG 4 = a Retred Ts 01858 my 2 3 "

N eusene ES urthy, © x % shne hé < x

8. KA . wo } S Vieye Lakshmi 9 S w y one:

sykow te ur Murthy, * ia pate Retirac PPO No 13-018686, in "i See Saece, wer x imhulu Aged aber Sy e Xe os Retired Asst Commis Sane ae Swamy Tempi or i oul ¥2 years, 2 ny Jar, Anan _ + SY R: 'y Naray THOS famacharda Ne Re 30043 PR aimee:

cS 3 \isakhanains Ta, Venkata Swamy, ¥, sfa V Pecdhanna Aged about 72 years, Geo Retired Agri Extn Officer, Rfo 2-578, 4th Road, Near Anianeyaswamy Temple, Ananthapur-818004, PPO No 13-07084 SP

18. Shas Occ Retired Lecturer Rfo Flat No <01, Nima Aparimanis, Arvind Nagar, ae se thar and Cross, Ananthapur-575 007 PPO No 13-0172 74/9P ra Begum, P, wo U Mohammed Al Aged about 69 years,

18. OD Suryanarayana, sfo O Ramaospa Aged about fOyrs, Oce Retired Lecturer, Rfo 1 8-1-3979, V fenugopal Nagar, Ananthanur815008, PPO No. 13-01 7586/SP | TY. M Thippeswanty, s/o M Sivayya Aged about 7Oyrs, Geo Retired HM Rfo T22-454, Ono Jnana Deepika School, Near Mad Hara Temple Ashoknagar, Ananthapur -575 007, PPO No. 16-0718 7aavoP

6.

e ee cD rem & ts we Co.

HESe & Krisnna Frasad, sfo. G LN Sharma, Age Netred Junior Administrative Officer, Rfo. D.No.2/e40, Near arisneye Swamy Temple, Thanovan Nagar, Ananthapur - 515404 PPO NO 49- OL SSP USP AND

1. The State of Andhra Pradesh, Rep. by lis Chief Secretary Secretariat, Velagapudll, Guntur District Andhra Pradesh -~ S233 237 s. The State of Andhra Pradesh, Rep. by fs Princinal Secretary fo Government, Finances Deparirnent, Secretariat, Velagapudi, Guntur District, Andhra Pradesh - S22 237

3. The Director of Treasuries and Accounts, Government of Andhra Pradesh ist Floor, Nidhi Bhavan, Behind APIIC Build cing, fF Park, Mangalagiri - 822 Soa 4, The Princioal Accountant General, AG. Offes, Andhra Pradesh 27, MG

2) OO:

Se KS Road, Governorpeia, Viayawada ~ ReSHanwests N sion inviaw x BS * * under jal loss every month j 2 OF 2024 Metifion x ncipal amount with & » or S024, on the fle of the H Bas Tammated Portion of Ber Wir of Mandamus LA NO y i Ee ms @ < ats .

ae a e y be pleased fo dir a ammat = < OUT Pry CS of The petifion coming on for hearing, upon perusing the Petifion and the affidavit fled in support thereof and the order of the High Court dated OF 11 20e4 & 12.11 2024 made herein and upon hearing the arguments of Sri TRV SS SAo Prasad, Advocate for the Petitioners and GP for General Administration Qepartment for fhe Resgoondent No.? and GP for Minanoe for the Respondent Nos.2 & 3 and M/s Swarna Seshu, Standing Counsel for ihe Respondent Not:

WP NO: 2837) OF 2024:

Between:

t KVVUM Mohan Rao, Sia K RV Narasimhe Rao Aged about 7) years a Qec refired Lecturer senior scale Rio H.No. 7-262 Bhanginapalllinote Near Bus station Nuzvid-521201,

2. . Gangaras, Sfo Narayana Rao Aged about 69 years Oce retired superiniendiant Rio Flat No. S09 green speace Residency Read No 28 Alakanoor Manikonda Nyderabad ~ SOQ08S © Narendra kumar, DYo Veerabhadra rao Aged about 89 years Occ te relied iscturer selection grade Ris D Ne §-2-30 REGS PHhan colony Visakhapatnam -830008,

4 \f Jayananda Rao, Sfo V Adam Aged aboul lecturer Rfo D.No. 3-342/10/OF-1 Keren Residency Oop. Muggy road Lindavalll Guivtur district - 822501,

5. CN Venkateswariu, Sfo Sdshaiah Aged about 7O years Occ retired Excise superiniendent Rio 1-2-4548 JRC Nagar Guntur - $2200, aD QO. Janardhane Rao, Sfa Seetharamaiah Aged about 7OQ years Ooo retired deputy Cammissioner Rio D No. 82-175 flat no 404 Ablack esidency Veterinary Colony Wieyawada ~ 520008,

7. G Kesave Prasad, Sfo, Vankatramaiah Aged about 72 years Oco retired paramedical officer R/o Sal Residency F-f07 O.No. 5472.25) near neison Mandela Park LC colony Vilayawada- 52008, r% "s apes v4 4 7 age 'babes, "nes 4 ed Pog) ty is 3 "3 sap « eal Paps eae ts a: ' is . "eee. a batt ee "ei i ra Lt omnes fi a 2G @ 8 8 BS a a a ' sea: te g be Ug te is Oy Fi eS we ae ye we Be ey pe wm wp eR hem ; ed a theo Snes bs esd £s 4 " nn Gee sea re ad Se % " a 5 pe 5 eth aE a Bee oa a} oa ta ee beg fine fe eB baa Bo, CEO . bee wih foe ae , ne ong "Eat aE aE Pym Oe ty te

- agree ed ad es faa fen Me £% we PY ce tt & fe Ree iy nee ge % gy 5a te er eed ms ae ne we & bef ben | a tt a ea My ne OS hp peas ht | Bn HS rs ; in 8 Bee OU 6h tr @ -& eo Ned & pO t, 3 arty es aw Be o YW 2 @ a Ay FE eye new ph a oer on woh % 953 veer an ike " a ; a a ok oe :

* GS a dhoeg 4 aes $e Row 'he a * A ke iS Gore pe Kg, ~s 4 Fd % Aye. oe pan t wo UL x oh fe coil "ff eS & & Ee tee e f ee ey, 4 4, Eraacl phe, ke % 'ie "are fone ; . on ne pees Sore " ge tS en fas ee a a aa ae ar ae a KE Nid ™ on 3 wg £75 fs Ci «ioe elon "Up, Te tan £3 4 ae peed ee a nets C 4 oe ba Ions dara, ree) i we is pa £7 43 $5 vet ge as 3 ch 5 % pee. 'ne ae 4 pee oe om, bd % foo oe arn os ae a aE a bs ss ras a Be aa ae a bn 5 ge 7% Sore hood ry PS , a gs : Roe ge ie A se "ng i? oS rece 4 c pe ee be a om ad ie v, wn BS os a oe Ge £& So. ~ & Be 8 & SD me & vg im one ie gee "4 Saas ge % i Be oe Se wage ane sate % f ais i ot was fb ee cs) a aa ar ar my, eB i " : wre i : %. n-ne j : See ws in ; pees ce toe ws He go . ee nn an ae! p 1 e & O me ay; & ae od ts > ane? cae 'reer * ae ie gL at i o5 a fh.

a an ar as 7 bn rr a rah va te ow, =P pees _ ms wy L ma i ne g go bed fie ' Pa o a PF gs Be» oh. 88 Ce a go ee oe we Ys Rs ' "Ko tee rn nn an? ©) fone Pas ee Se ge oy ES a rn, me phy, ie & a a os & Woe a ROE aa oe " se ae *, aed inte oh enn s ¥ whee! ou & o£ & & oa eS ., Bo §e@ 8 BEE, BE ied 5 tone age 'gee na ve 4h et : g ore dove we ¥ won - @ ne oe 9 wy we O a "Ge wm ke & bs Bt hee = a se ca SS 2 gy nn an 7 ne we re vex ; a; ans: ge MB os a cae eo eS ed Re ee GP as yes ma COE Fg a canes?) we kG we OFS ea re Oo 6% 62 & ih sem er ee 5 ba fy kf ees af *S bey ry HOTS "eg ES Poet $ ire ee " nd en, Neh} r%% og fire capees taraad ee et ra waree Pan' sed ete Mth go, ; " i coe ; "oe ce a rT eo "pe He pe we fe bud ws 0 ey ee towel' a nrc ¢ ¢ oo ee a3 a ne on C3 ices oe 7 Bae bere an ma Le Th fe 1% 'ol satay re io 4 on, bo eek ry tt is ben aay . os 43 x cas Fy as ~ toe: Ske SS - og ap poe Si a If fi BB & wi pe okie is yee Pe » BG in rr a; iron. whe ea ie on theve rye Ey ha, re os tonof wy En er meng lapser, pag pee ay rae a8 ER cate hea ™ oe, it fy esas hecdos: gon wy abt re ye ews ee OO $04 5 Es oS " ise ' bike, a I De a4 feo 'te we wo ES pe i os ao ~ ea on a ee tS a BE i a a7 7 na a en re vt pieon ¢ we £ se dees we SEs yee thee , as as ere ay theres the ro LP Alen we Pern, , ntheee hong ee the an $0 Mgr ss) hoe At wt, BE ore Pree. oe te "s yr, we fy isa 04 te sweety rah ed oo vo ten, ti Bseeed yo #3 we : we eoees i Peed scons i iA Ae ee a a 4 FC "eed ey, i se a od Co oc ee | it ge & ine it. an aoe , AS 4 ES mo be sae whee a a ars te eo Be wy OF me Oe a eae a: as 8 £ # pe @ te URED a ane MS Fe wy an ns ne nr yee a £8 et £5) m woes, yee meee ee ion ' ne aoe Pe , 'eat? i$ thy thet ben bd oo. bee:

o § & rr aoe a) ne eres eed oN me Bee ee "ee Fgh wae t% os 3 meet ae {3 es . a yee Bim fe an ie a £% x ye my 2 be ie om id a aon) "ge 3 io here on t a ans sy fee BP Mp vis we ae oS zs ay j a) hope Era' oo ABS ws ae waren the Senne os ns é $4 ae it as a ea f Be kee Py, = BE ak a a oe or ae rn nn ss BS ee oF GE oe a: tre 608 jn anne a fw te be a yp CF & FE ge eB nr? a ee : a OE £% Q oe ; eee a the ES > these pe mm OLS a nh "a oo ee ae age a a fg a on eet is an ms © be OS ie ze 4 a ne Be gy Bete OG a a Vs a is << 8 " CO g @ B Ee eee & Be 8 g B ie eae wy MO _ nn ne, we ES Oe, he Fy my Se ke ice) ng : Be eS oe & & & mg me 5A "Ly oe : ' whoo eee Sane Wd : 3 pas , 43 om a4 tet ss pesos rs hed in oSove a eG 6 on & EF @ we oO # cf B ome & & oY 8 Bs oe Ay: 3 enn Yhare tn, tale Sen ie deve £23 oe ie 4% M ' posed nae Pig a es on see rm "wae anne Pa fans Z ecw we hone uth a3 ye. 4 'eee hp ee Ot , £3 on & oo £3 ld cA £3 a, oy Gp ae nn on ob ea ove aba yes as f vga oh om 3 af i , #3 po an = ye aa) os Be i a3 ne hd Eee ff GS 6 we os "hes be gee g de CS em Sos nn oe 2 aa Be OK OS a "oe eee Be Me rn , Bf we ~ & Fores m4 an; anes a eS OB "i me & 2 2 @ & CS ae an an a & 2 8 *@ y. & B ow 57 "3 '1 4 u em ae! a, we Soon o% BS age ' ey, Pe 5 g wd a ino ge oe aa ' $3 + iia aed i553 'Se xsi oe) A te LA : mee rete 3 ye cn tote. ES a wk te iw 4 Uf % rn a a; i ray bon. % sie rae ge ; itt, gee hack rene Z wed Kad ' a co oe j G a3 es ge Gee Saat ween abeee ae eee i ry G tS % on pate be ing. EB pe ba a i Sib cy eee tee ay bm TO Pe be wr me mB & & a 7 a tp ; as : feo eG Ss a , & Be eis wy me th ns ae ae Ae oa B tf 3 , i me an <n , ait w oe ' ae pape fe fein ors Bags gong a is eS TS i te agen tes a3 4 Ga & a Ee mee fe Mm © & CL 5 rch "sag, ¢ oss : cn he wth z 4 , 4, ' 7 SE 4 % Eos ms @ BS 8 #8 B&F OLTITOAST-AG and OS5008I82, 8 18-094200-SP and 06048628, 8) OF-

OOS42O-SP and OSOSOG8S, 7) 19-SGC-O20S41 and 05041992, 8) 18-023832- SP and OSQ48858. along with the applicable interest IA NO: 1 OF 2024:

Pelion under Section {51 CPC is fed praying thaf in the circurnetanaes stated in the affidavit fied In support of the writ nation, the High Court may be pleased to direct the respondents nol to further recover Commuted Portion of Pensian in view of the peliener's repayment of entire principal amount with 896 Interest and also in view of further suffering recurring financial loss every month in pension, pending disposal of WP.No.25a7) of 2024, an the He of the High Gourt.

IA NO: 2 OF 2028:

Pay Petition under Sectlor 78) CPO is fled praying [haf im ine circumstances stated in the affidavit fled In support of the wrt pelition, the High Court may be pleased to direst the re spondenta fo refund the excess amount of Commuted Parfion of] Pension rsenvered from the petitioners fram 135th Instalment, since the principal amount with interest has been recoversd fram the petitioners in 189 equal monthly installments self, pending disposal of WE. No 25877 of 2024, on the fle of the High Court.

The petition coming on for hearing, upan perusing the Petition and the fidavit fled In support thereof and the order of the High Court dated 98.47.2084 & 19.14.2084 mace herein and usen hearing the arguments of Sn Tagore Yadav Yaragorla, Advocate for the Pelltiener and OP for Finanos Qepartment for the Respondents; °°"

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nferest IANO: 1 OF 2024:

Petition under Sectias 157 CFC is fled graying that in the circumstances stated in the affidavi fled m support of the writ petition, ine High Court mey be oleased fo direct the respondents not io furfher recover commuted Fortian of Pension in view of the peltioner's mpayment of entire sringipal araunt with 8% Inferest and aise In view of further suffering recurring financial fogs avery month in pen non nending disposal of WR No 25o%4 of 2024. an the fle 'the High Gour IA NO: 2 OF S026 Fefifion under Sectien 757 GPC is fled praying that in the croumstences stated in the affidavit filed in Support of the writ pelition, the refund the excess os ce a ee Soke tS woh OG Bie uD High Court rey be oleased to diract fre rec ammount of Commuted Porton of Pension recovered from the peliianers Tram 736" instalment, since the princigal amount wih inferest has been recovered from the petitioners in 138 equal monthly instalments itself, pending disposal OP WP 252374 of 2024, on the file of the High Court.

The petiion corning on for hearing, upon perusing 2 afiidawt fled in * Sapper thereof and the order of the High Court dated O8.P7 2084 & 12.74.2024 made herein and upan hearing the arguments of Sci Tagore Yaday Yaragaria, Advocate far the Pefiioners and GP for Finance Department for the Respondents:

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& & Ramaguoal, J, sfo. gc Adinarayang, Aged about 71 years, Oce: Retired Driver, Rio. Flat No. 108, Sree Rama F Jomes, Opp. Alexander Houses, Ramnagar Extension, Ananthapur 518 007 PPO NO aS.orriigy SP, PRO ld No. WD. Akkiselly, KL. afo, K.Ramanna, Aged about 74 years, occ Relred Gr | Pandit, Rio. H.No.28-5.920, APNE Co ony, CS F413, Ananthapur ~ 815 001, PPO NO.OTPTFO/SP, PPO Id No 80g978(2 7 Pettionars AND . The State of Andhra Pradesh, Rep. by fs Chieti See: 'eiary Secretarial, ane 2a7 Fy Velagapudl, Guntur District Andhra Pradesh - S29 333 é. The State of Andhra Pradesh, Rep. by ifs Frincipal Secretary to Government, Finance Depariment, Secretariat, \ Velsganudi, Guntur Distriol, Andhra Pradesh ~ 822 237 S. The Director of Treasuries & Acoounts, Government af Andhra Pradesh ist Floor, Nidhi Shavan, Behind APIC Building, ff Park, Mangalagin - S22 503

4. The Principal Accountant General, AS, Office, Andhra Pradesh 27, MG Read, Governometa, Viayawada - 520 009 Respondents Feliion under Ariicle 226 of the Conatitufion of India praying that in the circumstances sfeted in the affidavit fled therewlth, the Nigh Court may be pleased to issue @ writ or direction more particularly one in the nature of We of Mandamus deciaring the Rule 18 of Andhra Pradesh Civ Pensions (Commutation) Rules, 1944 as legal, arbitrary as it provides for restoration of full pension on completion of 18 4 years of recovery of cormmufed portion of pension even though the recovering of Commuted Portion of Pension is aver with prescribed interest rate in Tt "years OS months and sonsequantly sat aside the sare by Rol ding H as Hlegal, arbitrary and violative of Anicle co & <1 of Constitution of India as well as an the around that the same is causing Cree?

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1. Talari Premamrutha Sebuallas TS Babu, Sie é Anthony, Ryo. af Door No, "ATA aged 70 years, "Near CS! Church, Gunadala, Viayaweda (Urban), NTR istrict, Andira Pradesh - Se00n4.

= RokkeragaddaBhaskaraRac, Sfo Devasa hayam, aged 71 years, Rat Door No. G71, Near G J CO, Nadir, Hruvurg, ThinuvuruMandal, Truvuru, NTR Oistriel, Andhra Pradesh ~ S24235. GogumaliaSukhade Paul, | Wo KafuvuriNirsekshane } Kumar, aged oO oat ?

years, R/at Door No. 59-1-10, Chalfanya Apartments, Bank Colony, Ramachandra Nagar, No. § route, Vlayawada Urban}, NTR District, Andhra Pradesh - 520010.

4. Puldindikezia Raj Kumari, Wo MetheShyamParamanand Prasad, a3 aged 70 years, R/at Jarnini apartments G-3, road no. 19, One. Vinayak % thealre, Bharathi Nagar, Vieyawada (Urban), NTR District Andhra Sradesh - 820008.

Ragan Chandra Kumar, Clo DaganiVenkataRatnam, aged ¥6 years ost JS-7-€O4/82, B- 305, Satya Residency, Near Kaminen! Hosplal, 100 Feet Road, Kanuru, Vlayawada {Rural}, NTR Disinet, Andhra Pradesh - B20007, Parvatanen! Krishna Kumari, Wo V¥ Vasanta Kumar, aged 71 years, 74- ¥ fala Flat No. 203, Image Apartments, Gonka Road, Patamata, Vilayawada, NTR District, Andhra Pradesh - S20040.

Nagathola Mary Margaret, Wo VaddiJeevaratnam, aged 72 years, D. No. 46-12-18, Flat No. 308, Pavulur) Plaza, Near #ion nish School, "ond Gunadala, Viiayawada (Urban), Machaveram, NTR Diswicl, Andhra Pradesh - 520004 RachakulaBaburac, C/o AnjaneyuluRachakulla, aged 7O years, FlaiNo.

202 B-Glock, RK County Apartment, Srinivasa Colony, Rajendranagar, Manikonda, KV. Rangareddy, Telangana - 500089. H HY, CS cs 4 we he :

: Mey: . Pan wis a bere £23 we é fs dee fad a5 i e te a 7 wo td oe & ns! @ > oO o # ee 7% ts £3 f a: w ny we oy oF a hoes oe et Bey aby ' os reel, Machavaram, AN f 3 23 oe ny a ifs ae ry , ; oo % 1 & na ee ye ae a yn z So, pe we fy 9% fe nn ne no yen, roe ze BS ge % i te, : # a is , pe A ts ae hes % Oh TR By % iy aa a SS em, "0% f Ad gory Ee Pe ge TS oe " er nr cA <n <7 ae rn a a | ns so, "f nn ne oe Bo Ee a = .™ 2 @ § @ © 8 ge yes nr ann ee rae pee edeoe $e we red % 4 Sead ' ace z o seal! is 4 $3 Jaa tA nae CMe: 5 ge eh oe 8 ge km xe Oe on en nn <n rs > & ie Fe TB peed on 2 tee oe i fe Hind Ioeary, Loe Resa B - BS ue gee tf " id al "% fs ye eas of Be ; an we mC Ge - 3 corn rE abowe Eade pc a us = mB ov wy gn Es, pa a Oo OD . F £" a @ wth ty OD ar aa a a an re ae. ae a a a an aes a es wh Hoo BOS Ge BS _ 8 % B te f Seog "hy wt : ie on he pe 4 Ls iy pl fon fm dee ny. as be ae ee go Oe Ge ths fi bb eG on ge % we me eS tt the vg ie obooe. en Sere Pood Sthew, v4 2 Sndvee ih "3 (nn an ares 3 2 Pe ag Bs we eee Nd es as on, EP oe a e "> §5 ko, ae SA yal a & eS se be wre won Ob a 124 wm £3 pod res fan ae, wy rag! Be : 4 iB ied i ed baa wet een 3 uf ee AS £ af ied ; a4 ene 2 he oo eee C3 os rts ing aby bade oe freer kot 'ain ra oe nn ee ee po ; eee Pe a th Toba att 5 CG Gs [a7 es Hh voree ne a a a pe wt tea 5: we SG ney 33 ee ve eee. its, bees yo gon, tty whee , nt heme wee Ct aa ome gS fe te nn a oe te, gn Seco veg re Pred get 'ta ae ones, fn "sad rae i OO es ty Be oe ies i woh pes ov ee 3 "ee, uid ie. AB oot ngee wed tG -- a ge " oo ages sant Po teem, 45 or oa J aan ae Yoh hoot Irae z bens sed we ae a i ee rng, é a ie top BY tt "4 ee iw Mm re rn ee .

fa yee SB ae « we | ca a are 4 oe a a a ae SB fo a 2 ot @ heey rai) panne. ag it sey angie pe 'hee, POP, Bren £% 4 we ve a a Petey, Be 0% a te g oo yet fe ee gs oye oe 5 i sy a <4 a ae £8 io ee Es ig) oe cre ee i ae ae Wh fa Oo ioe » ge EY i wa Th 2 ty Oe ge rs San. CS yee bana! oy sapeee tens 3 ss; spate * os ite td Bd sy Re Petes ett oo mes fa hen a oe wm pa a na rn a a & ga ees wf So a ne fb a an dnt | a on ame oe an) ? ~-- op SB - aod thew a Perna, L id Nenad ciate > wae P mene we > ra oe 8 Se RB EB ep oe mM me a gS SRO on in we tO Bw Bd wg & go & mE wm rk EO eee NO ook Oy SS i ~~ @ b FB sy Bom & a SD ie An ae hn i ee tr i : Sx 3 Mey fai a a 5 rh, "eet ; rey Seen = ee shat ha g Me, rer mee ie a v wa Sad Pe sand ra , "4 Fn a a Fi , 8 gh ts ; % iz $ pitt im, " Seadne: (te , a) x nn iw) oS OS Gb tH i i? an on ong:

ee Be z. ges od Son B a es ee Seve aoe wo 2 Poca tin, pan wpe wage ; Be toad fy: sh Saw i ; ee 3) ee ann Soot , » ene . wh ES a fi sy pe gS oY on _ " . gy i 7, oot * od £4 whe arr, us es on pe <3 ' waif ih are 4 agpeee ageen

49. BeeramVenkateswaraRao, Sio BeeramNageswararso, aged ¥O years, Rat Door No. 74-19-1/4, Sri niayam, Razavarl street, Krishna Nagar, Yanamalakud akula road, Vieyaweda (Urban), NTR District, Andhra Pradesh ~ 520007.

20, MovvaSatyanjaneya Prasad, Sfo M. Ramarao, aged 73 years, Riat Door No. S4-12.40, det Lane, Jayaprakashnagar, Viayawada (Urban), Vi Polytechnic, Vilayawada (Urban), NTR Oistrict, Andhra Pradesh - SP00gs8.

KolllAnantaPrasada Reddy, Sfo RalllSam! Redely Riat Doar No. F4-13/1-89, Forernan Street, new Mstamata, Viiayawada (Urban), Autonagar, NTR District, Andhra INA soorke Pradesh - 520007, ee. Tamalapakuia Vilay Sekhar, Sfo MESTESERN SFR SO. aged FO years, Riat Door No. 30-10-2, Ayyanna Naidu street DurgaAgraharam, Vilayawada (Urban), Buckinghampe!, NTR Gistrict, Andhra Prasesh - HSOOO?.

2a. Vesinall ee Gio Tarmalapakula Viiey Sekhar, aged FO years, Riat Door No, 30-10-2, Ayyanna Naidu street, DurgaAgraharam Viieayawada (urban), PO. suckingtampet NTR District, Andhra Pradesh ~ S20008.

oe, MonideviNageswaraRaa, S/o M. Venkateswarlu, aged 72 years, Rat Door No. §4-19-46/1, Jayaprakash Nagar, 1 line, LIC Colony, Viiayawada (irban}, V) Polytechnic, NTR Disrict, Anchra Pradesh - H20008.

Dandakaviditaram, , Sfo Surya Narayana Murthy, aged 7] years Rat Door No. S4-76-40/4 near amma function hall, Mahia Nagar, snd ine, Vdayawadaturban}, NTR District, Andhra Pradesh ~ S20daR.

Pad ae au. Nimmeagacdda Kumar, Clo Nimma gacdahisnumanthaRkac, aged ft years, Aéat Door No. 48-13-17G, Flat no. 467, Sun and Mfson Ramachandra Naar, sees Heights, Sr Vineyaka Temple Street, Sr Vilayawada (Urban), NTR District, Anchra Pradesh - 520008.

AND GSovernnnaent, Met we € {, Andhra Pradesh -

ad € ge Vilayaw & saa t Responder 'yarias} Re N mye ¥ the And oe g recovery of the. comr cesnl pension, within 11 years and Praciash ¥ x Andhra unconsttiitional v % x nigrest, i ne 34 a TS, ¢ 5 } ae 2A MS 4 & aq Artic as) ah ON :

refund of any excess 2 LA a ¥ a ie ¢ ne at 20881 and os04783a7, oid 901, (11).18-033921-SP and a6048716, (412).1 5041738, (73). 19-SGO-023133 and 05045001, (14). 19-SGC-O8248a/SP and CTPLSTOSOSTOYSP andOSo4O428, (18).19-SGC-023070 and OS044625, (19). 18-SGC-089 182 and 08044992, (20).19-SGC-020550.48T-

AG and OS040867, (27). 20-084298/SP and 0549301, 22). 19-083877/SP and DOOs8e TT, GS} 1B-SGC-023084 and 05044936, (24). 19-SGC-08 1289. A8T-

AG and 05042915, @5).19-SGC- Q27812.AST-AG and G804S098, 2S). 19. SOC-022306-AST-AG and 05043808alang with the applicable interest:

oh IA NO: 1 OF 2024 Pelion under Section 157 of CPC is fled praying thal in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to direct the respondents nof fo further recover Commuted Portion of Pension in view of the petitioners repayment of entire principal amount with 8 interest and alse in view of further sufferi Wig rec "curing Tnancial loss every month in pension, wera disposal af WP No. 2876 2024, on the file of the High Court.

IANO: 2 OF 2024 Petition under Section (St of CPC is fled praying that in the circumstances stated In the affidavit filed In support of the petition, the High Coun may be pleased fo direct the respondents not te further recover Commuted Forflon of Pension in view of the petitioners repayment of enire principal amount with § interest and aiso in view of further a1 Yering recurring nancial loes every month in pension, pending disposal of WE No. 38782 of 2024, an the fle of the High Court } te hE % AR nay NS.

at RMMP ED opps | :

:

Fy ?

$ e, ag £ é i :

ent Petition under Article S26 of the Constitution of India praying thal in ihe clreumptances stated in the affidavit fled therewith, the High Court may be pleased fo issue Writ or Order more in the nature of Wint of Mandamus declaring the Rule 18 of Andhra Pradesh Civil Pensions Sammutation) Rules, {944 as flegal, arbitrary as if provides for restoration of fil pensian on empletion of 18 years of recevery of commuted portion of pension even though the recovering of Commuted Portion of Pension is aver with preser Hbed interest rat in T{ years 03 months and consequently. sel aside the same by holding i as legal arbitrary, and violative of Ariicies 14, 16 and 2° of the Constitution of india as well as on the ground that the sare is causing undue enrichment of the State al the cost of pensioner and Ht alse does not have any rational objective and intelligible differential to be achieved and cansequently to pay the full pansion fo the pelifoners and refund fhe @xcess amount recovered to all the peliioners along with applicable interest iA NO: TOP 20284 Patiion under Section 151 CPC praying that in the circumstances stated in the affidavit fled in supper of the petition, the High Court may be pleased fo direct the respondents not to further recover Commuted Portion of Pension in view of the Pefifisner's repayment of entire principal amount with 8% Interest and also in view of further suffering recurring financial loess every month in Pension, Pending disposal of WP No. 28871 of 2024, on the file of thie High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit fled in support thereof and the order of the High Court dated 44,11,2024 made herein and upon hearing ihe arguments of Sd EADARA Poddanna, Advocate for ihe Petitioners, of Sc RAVS.LN Varma, Assiatant Government Fieader aprsaring on behalf of Additional Advocate General for Respondents:

* .

e 20s:

acd?8 OF a x WR NO:

. Nageswara Rao CH...

Lanka, Vi Pefivioriors ayawada, NTR N 3 ANS The Stete of Andhra Prade The Siete of Andhra Prad Y, .y + yh cretany £ 2 PS y N 3 Fina Government incingl Agee The Bri

4.

ig ig oe MG Roed, Governor meased to issue a writ or direc ston more garticularly one in the nature of WRIT OF MANDAMUS declaring t the Rule 98 of Andhra Pradesh Civil Pensions (Commutation) Rules, 1944 as flegal, arbitrary as if provides for restoration of full pension on completion of 15 years of recavery of commuted portion of | pension even though ihe recavering of Commuted Portion of Pension is aver with prescribed interest rate in 11 years O38 months and conse juently set aside the same by holding it as legal, arbitrary and violative of Anicls 14, 18 and 21 of Constitution of Indie as well as on the ground that fhe same is causing undue enrichment af the State at fhe cost of pensioner and if also dees not have any rational obleclive and intelligible differentia ta be achieved and consequently to pay the full pension to the petifoners and refund the . me Nay og sy. "

CH os;

a mes 4, ce a7 ot CH Pd oF hab b> tthe.

re t oy rns poe ey 4 excess fo all the Pelitioners, La... C238? 4 and O8042907, 3. 17-O18888-S8P and OS0449 73,4 12-SGCHIEOND and GGO¢ 1830 along with the apnifeable interact, IANO: 1 OF 2034 Petiion under Section 764 CPC graying That in the circumstances Stated in the affidavit fled in support of the petition, the High Court mey b pleased fo direct the respondents not to further recaver Cammuted Portion of Fernsion from the month of November 2004 in. view of ihe peliioner's fepayment of sniire principal amount with 8% interest and siso in view of further suffering recurring financial ings every month in gension, pending disposal of WP No. 25878 of 2024, on the file of the Nigh Court, IA NO: 2 OF 2024 Patiion under Section 957 cPc praying thal in the circumstances Sisted In the affidavit fled in support of the petition, the High Court may be meased may be pleased fo direct the resmandenis fo refund the esrtess amount of Commuted Portion of Pension recovered fram the petWioners from 1S6th instalment, since the principal amount with interest has been recoversd fram the petitioners in 185 equal month fy in wialments Nsell, pending disposal aPWP No. 25878 of 2024, an the fle of the High Court ne whee os eed yy EB re «4 ar. an:

gon fo iis ey we ; 2 oS "pes ce ye oe en wee Bpnee me OES 7% «EB an eG oo toes ger eae eine pee is pv > Boor gn hon. eed Seve aeewd web oo.

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28886 ty Teg Py 4 6, pee EE ey oe ba M WP NO WG 3 202 BS s POs ral on.

ae 70 y d about | Sfo Same ed reader 8-86, De Gat di 1 Nagar ry Tenal ak Ragan" " fo S2 py ¥ , -

So BOGUT FT ¥ a 3 . te ia Ralu veedhl, No Sarclamma: | a oe | ool Yerraguntla. 6% MH ; cae : SESE ESE : ~822 aot cs avawadsa over g Bs ah x Rule % on} en thou i f ¥ 8 > OTHNLEA Yat ree { REMShon Ty fo viene % ASSGU|an N, es ad oc € x Aa a e4i2 O504 5 "{ S 3G an | ;

s St '2 ba oes SS ef QOG8 = ana, aS An m2 ops Lane Atte, oe] al, if oop USTIGRSP and G8dsG0a6 4 1) St-O31828-SP and agosniy SP and 01020998 43) 14-018181-SP and T2OZ5426 44) 2 1.031668. SP and OS0505S5 45) 14-015074-Sp " TM-OTSSSO-SP 47) 124 S585.8P and QG034593 48) PROYEGN442-SP and QS050801 49) 18.0S8469.8P and 060490176 90} 19-024028.SP and asnaa B49 87) 12-O18718-SP and oeq3aneo S2) T2017 S85-SP and Gansait4 53} 21-031954-SP and o80so8ae : 4} 21+ Q32485-SP and 08057889 55) 2 e1-Go2572-SP and 03051837 58) 24-083400- SP and 30523818 57} 14.017655: OP and (2027324 58) PROVE QMO e.ap and G3051868 88} FORESTVEGMZ1-SP and og0snai9 BO) 4 and 09044900 along with the agnlicahle interest IANO: 1 OF 2024 Petition under Se tian TS) of CPC is filed ora Ang that in the v3 circumstances stated In the affidavit Hed in support of the petiion, the High Gaur may be pleased fo direct the respondents not to further recover Cemmuted Portion of Pension in view of the petivioner's repayment of eritire princigal amount with 8% interest and also in view of further suffering recu ring financial loss avery month in pension, pending disposal of WP No. 28888 of 2024, on the file of the High Court, iA NO: 2 OF 2004 Fetifion under Section 151 of CPC is Sied traying fthaf in the croumstances stated In the atidaw Sled in supgort of the peti Hon, fre Nigh BS Beh of Commuted Portion of Pension recovered fram the oettioners fram 138th instalment, since the principal amount with interest has been recovered frarn the petitioners in 135 equal rant nly insigimants fiself, pending disposal of WE No. 25886 of 2024, on the fle of the High Court SAS, * ° as:

2oe34 OF x < WP NO:

ws RMON ae sg | sf a, Re eae oe rene, os 'Terpeenee! Petition under Article 228 of the Constitution of India mraying that in the ON ee ga ge AA OS tae Cour spay be cincumslances stated in ihe aNidayil Sled the srewith, the High eased fo issue Wit or Order mare in the nature of Wt of Mancamus SNS i< eciaring the Rule 18 of Andhra Pradesh Clvif Pensions (Commutation) Rules, a © GB $3 W344 as Negal, arbitrary as & provides for restoration of full pension an somipletion of 18 years of recovery of commuted partion of pension even though the recovering of Commuted Portion of Pensian is over with orascriber inferest rat in Ti years 68 months and consequently set aside the same by halding fas Hegal arbitrary, and violative of Articles {4 . 18 and 21 of the Consiution af India as well as an the ground that the sarne is ee undue enrichment of the State at the cost of a pansioner and ff also does : rational objective and intelligible differential to he achieved and consequendy io pay the full pension to the pefifianers and refund os, recovered fo all the petitioners along with y @pplicable inlerest:

IA NO: 4 OF 2024 Fefiion under Section 151. af GPO is Sled oraying that in the x iS circumstances stated in the affidavit Med in support of the pefitien, the High Court may be pleased fo direct the respondents not to further recover Commuted Portion of Pension in view of the pellioners' repayment of entire principal aroun' with 8° inferast and also in Wew of further suvferi mg recurring financial loss every month in pension, panding disposal of WP Na, 3884 of 2024, on the file of the High Gaourt, The petition coring on for hearing, upon perusing the Petition and the affidavit fled in support thereef and the order of the High Court dated MTL20284 made herein and upon hearing the arguments of Sr Sadara Paeddanna, Advocate for the Petitioners and of GP appearing on behalf of = AGP for the Respondents:

RAMINIIANNTE, TS 2 a m5 . R R Satya 28074 OF 2024 x ° WP NO:

Blam Sampath hi Nagar, . Madhura :

# 8h years:

Cox Retired s Selection Rior O Nex SS 149)

- Bhar Negar, 48 Col + Mibak Rehatnarmn Ba008 PSA E _GY Ramalingesware rao : i about at years Retired ed Readar SOU0S. Bee Be Se RS Le SSS SSS EoD E EEE E ODED ED DEED EEE RS ee ee ae ee 74 Bree. pat CH be, Ag +4 pe BE mee $ Nai SS) Sy SS.

Hane RUSS INS.

re Sambasiy & Brudave ayawada ~ { ik 0, BRTS Road, Vilayawada ~ 520003.

Patiioners AND

1. The State of Andhra Pradesh, Rep. by its Chief Secretary, Secretariat Velagapud!, Guntur Cistrict, Andhra Pradesh - 8992037.

b> The State of Andhra Pradesh, Rep. by as Principal | Seerelaly fo Government, Finance Department, Secretariat, Velagapucl, Guntur District, Andhra Pradesh - 522937, é. The Director of Treasuries and Accounts, Government of Anchra Pradesh, O. No. 7-S7, Sn Anjaneya Towers, VIPS, fbrahimpatnam, Vilavawada - Se1458,

4. The Princinal Accountant General, AG. OF ime, Andhra Pradesh, SY, MGS Road, Govemorpeta, Viiayawada - S2000¢.

Respondents Pettion under Article 226 of the Constitution of india praying that in the croumsiances stated in the affidavit fled therewith, the High Court may be pleased to issue a writ or direction more particulary one in the nature of Writ of Mandamus declaring the Rule 18 of Andhra Pradesh CAM! Pensions (Commutation) Rules, 1944 as illegal, aroirary as if grovides for restorstian of full pension on completion of 15 years of recovery of commuted partion of pension even though the recovering of Commuted Portion of Pension is over WEA prescribed inferest rate in 17 years OS months and consequently se aside the same by halding { as if egal, arbitrary and violative of Ariicie 14, 18 AND 21 of Constitution of India as well as on the ground that the sare is causing undue enrichment of the State at the const af pensioner and if aise does not have any rational objective and imaligible dierentia to be achieved and consequently fo pay the full pension | to The peflioners and refund the excess fo all the Petitioners, Le. 1}, 19- Q23082-SP and asodgaRy 2) To { d@ 28526 3) S2-027128-SP and O2028878 4) 22-081925 and VeGSoor? S) Ss-O18885-SP and GZO25O80 8) 22-01 6830-SP and ceons Oso Se-OiSS7S-8P and Q2G28S5198) 2s. OTSTS4-SP and G2086145 §) 22-099127.

A eee B fe Ge ae xe ee Re oh ron a an ns ih "ef ; Los + Se ae 3 ". feed @ & 2 A Be a a s Es " h & & a oy om £% % 4 eee ¢ "neh Hie igh L gt CE gt, B Go & a ea gw 4 g : ger Snir Peeeee ? ones a es Ks mat cae a '4 "4 4 wage Bie gi is aod oe 6 wm " vn ns) 4 an es 1£% a a a K, a yee oe aes i yy Sor oss oa SS, Ly "en Kap ey OS tag ano ch. eet rn an oe a ae wa oF i a ie - . % SS aa on :

ag oS vw MS wD Sm om ney er ae & & & B =o 2 a " we oH rs, orn ea doe he we OG anes As SS a aren es rd vas oi} Ok sang wet eS ' ao OG ue me KB ay a: gong Uy Co ----- we MY Ke oar ses S, es Py aS 1a testes rn oy t , ' " 7B as en, 1 'na os a oon oh , as ie ane $ cK -- ota a nr od * £4 Lobe, re 9% weet a Ch . cS ; os ar rh Pron "tg ioe} 5 x cary i y hoe » £G iss oo % << nes; - gy tet oes es @ A be tS We Wy a th ow bh ha eo fe m fe pe f rete ns aya fel ss rn oe "gs i ie fk nr Gap TC to eS ee ons "7 de od are Ce my Bas a oy 6% OF tnd a Boge Te GS % a Oe omer Bb eee ffs ey oR . an "a Boge & a ba peta, j pe 4 4. yn B ' per abe eee pad :

my 8 gy wt Vi ge uD a ee aE 9 Gog ¢ a we wg ee! mom A OY pe Eo ge me oe 2 8 eB fe CY % we see Sf ps a oe, a i) Ba 2B ee as ae oe if ok ee ; o oe Riesd Toe boas hp. ee we bros bok , oe Be . 8 & me a 8 ~~ Oo 2B OF i . < A et ery aes By ile mw a. ae be Sek Tae oe; Fas) Cok The , ign "Eh gee £% a5 aw. 616 Bt re 4 w Bo te ows a an ane! Oe. png as C4 SM oh es Suey nd BS nr' 'eo Peg i weg s botes ' 4 ? pts j at o oe "4 bebe ae " he OS {fy 5 ice '" Oss i a 2 iy rae *, ate, tbe oh, rd y . L% , oe, ig 4 ct ie Le a) of Oe Ess Mp ek ee ee eee a ra ey Oo apiee : wy of qr ae a "aed nn th. sone A rat Ss , whe ht se ce we eh ey £, 5B & 3 G wy moe ge eg fete ey Woe ae Bs agree oo Saat 3 iy i ot - fe ony we my ey th, Fs ey oa eg ge te spree Nese aw ws td ar Ook . ee ine i oe ; wee ay i m Bs Sy me EY fg "apes be Be , he AO see ¢ Ct bad pores & ees t mn so 6, 4 £ s 'nee bee Seon > tale oF ng "ieee oe Go Bo hs Se 62 -y on - a nz ns amc eS Com @ one ste " ' ee B @ ee Se ing pie an; ae ry at4 03 wep a eet os Seoe

5 1 od * ae reg x 4 3 , hee tLe yee Fae' or Scat £85 cree CS oy a 7 ; oe wy ee) fg bon + ee pat rs ioe Sea Soy sete, wy Ess inet? woe ae th. bed 7 fhe 0% yy £674 a ve é the a a ae rs & oe ded ind ; on: "4 Prat ae ' + ie re " ; Te ey ee ag om fad £5 hs es es ra yes "ines es "age a Pome Se Be ' A ats ww em aa fo we Oo OBS Pe "sf "4 oe tn TB m ee ot = G % a ee ES ae MEP pee rs, oo % * ond 22 a yo te pag P "et @ oh ee eS eS 2 OS 2 gee gg 2 " ; sion i 2 i. a a a Sty ' oO Lhe *, & "em : UF iN pene ese # ee 'pan pao 1% [ht fhe o3 * 'ager Shon CO oe oy £4 . % ie a es ie o i a 232855888 = SOC eETuse i Sod i gh od pes Fe Be Ps i os i "oh, : he fs fon a i a taf "EG pot vad We vo fm. My , , oe - a iad ent 43 fag wen Feed 4 14 ae ra a in is i Cp Bey rr a tS Sew pee "yy ao. HF 5 & iy Lk a OB . ine 3 b ie: * i Sonos - von . : tc G3 iy ag £53 Ke {3 ; ee eo ee pen, as mene aH fon sont BB re hae 'od aA ween. " ogeme ne ptt, Saar, "= pe Par' eet ms be. fe range 5 vs ta . oo OE & se ed oi & oo a fh Boost oe gs a as id re we ge me ee oe a Cu t as os ria an 4 : ' me eS ry f "apeee ey pane SG ty a % i, faa £63 , e Os iS "tot be é - & ® us 7 bead ce tt, tl f hie mS fe aI Oyo cae 5 : ¢ iy * Fas 3 Pra £ Oo . ame ie tc NN SgBea5 88 0 é. JEEPERS SER:

ios, on b Pes id om we sees E 5 5 f pecd oh ts "fea is 5 6 eS gt an a mn o Oo ie & fe se cy we a aS ne: fey oy ey i tae fe [ne SOMERS ee t., oh : : ns ee eas ape Mek Re -- ag £3 ot Og ne ao gene ie OR Ch Ch. i Bo! ae ed fore ¢ anc' a 3 oR iad pene took "¢ foe ty on j fee a, aren eG Oe a ae vy "-- 3 ae ee a 7 an " 7 tS Sof speve PL A, ; Nara? . ay ie be es ie mn cs 3 Sipon. cae Lot Ronn ~ mee nn ifs "ee ES ¢ pe as #3 a3 Pod ted ore ia ae mn ' i "24 oy fae ie . SF tte eS at . "fy 3 Oe ry uf y or a ms eee ed yt , a6) od ? , & o gn ts; " Rise : "SR ae *% ge {So al Cy oy "£5 bak; Fs qeee 6 o A _ oe , "Ee a m BIB OS fo ae an soe fe eeall So eo em fe. i BG mS Be & oe. "1 SBS == _ & a 8G mS A Be oy Use i oN cp ee ey i sent ed a?

the pefloners in 185 3 qual monthly instalments Hself, pencing dismosal of WP No. 25783 af 2604: mending disposal of WP No. 28974 of £024, on the Me of the High Coun, The petifian c coming an for heering, upon Rerusing the Pellfon and the aificavil fled in support thereof and the order of the High Court t dated T4.47,.2024 made herein and Upon Acaring the arguments of Sri TAGORE YADA YARAGORLA, Advocate for the Peliioners and ofp apoeaning on behalf of AGP for the Respondents:

WP NO: 26089 OF 202d:

< a : . Ramavarap apadi,.

Sia:

' Sani Se about * = 4;

Sdanah ow BTGOQU Wola Sy ox Retired Se od pede : Retired Record Assista Ee

3. The Olrector of Treasuries and Accounts, Government of Andhra Pradesh, 0. No. 7-97, Sr Anianeya Towers, VTPS. brah yNGalam, Vilayawada ~ 587456,

4. The Principal Aceountant General, AG. Offes, Andhra Pradesh, 37, MG Road, Governorpeta, Vilayawada -~ S2g00?.

Respondants Paition under Article 228 of the Constiution of incig praying thatin the crrouristances stated in the affidavit fled therewith, the High Court may be pleased to issue a writ or direction more particularly one in the aature of Wik of Mandamus declaring the Rule 1S of Andhra Pradesh Civil Pensians (Gommutation) Rules, 18d4 as legal, arblrary as #f proviches for restoration of fall Pension on complefion of 1S years of recovery of carmmuted porion of Perision even though the recovering of Commuted Portion of Pension is over wih prescribed Interest rate in {1 years O8 months and consequ omy gt aside the same by holding it as Mlegal, arbitrary and violative of Aricle {4 16 and 27 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 i also does not have any rational objective and intelligible differentia to be achieved and consequently to pay the full pension to the petifeners and refund the excess fo all the Petitioners, Le. 11 S-C2197S-8P and O5045545, 2) 18 OLTS74-SP and 05042310, 3) 21-SGC-030858 and O6O63409, 4) 19-071 8087. SP and OS086058, §) 19-021300-SP and 09043422, 6} 19.022090-SP and O8042633, 7} 19019552-SP and OSO38773, 8) S-OR 14 76-SP and Q2028884 W) Ta O19985-SP and 08040093, 10) 14-C17549-SP and 12087189. 143 VOC-ge- SGC-O16120 and O2014547, 12) 22-022056-SP and G20S8907, 13) aa- O1TQSG1-SP and O2025888, 14) 23-01880S5-SP and GIOOTTIS, Tay kes O20858- SP and O2027881, 18} 19-0228585.SP and OPOseTso, TF) a. OT2009-SP anc 28027899, 18) 1G-QSS48o-SP and OS048s1F, Be) SP and O5043700 gang with the apnlica able interest 1 OF 2024 < ¥.

IA NO She ey heer me te 8B BS 'nee a2 4 eae seed Be ge EBS ' Bee ea oe foe 3 5 Hhooe i 6G tow.

aac' Ses . . wy) 7 a nn ~ 8 Se Bp a ¢ "se Be won gE % Sane eS os men i fe ee 4a SA oe, ns a eee Abs hor we ES ok pe oo a oe ce oo, W 2, ee yp hens ny a 7 ay oe eh ee eh hon ee anon a wa Gy vbonh we ee, is £3 toe if goer , nr es beer wheat sed Att £39 iss , is gt ge @ Sh te Gog We GP Se Bee em ae tee, as Sed ates & wifi 4 ie tin Sebel tp boon ae oe Se heed.

mirtuied Portlor a =

-Out may be pleased io dire c ere AO financial loss every month | § on behal ing ¢ % 8 a SPE x Bey Ney we N :

ae be § of & = sf N ~ EOMSrs Sn i . Beek 2 3 Sk > "he r Searin = & on ft for ih § :

x a a ah? COMIN STEN ni fa, Advocals } u u @ pet % = 5 mc ~~ x y Carmuted Porth a te eG 2088 TR affidavil x 2 our m day Varae x OF W479 S068 piade | YS iA NO te WP NO: 26287 OF 2034:

be, ane, oon ated Sheer sek AS f:

g:

of ¢.

& ¢ £ £ emavathi amarapuram, t . Ranakayya -

parment >

a) gee < eS a 2 oleased ik Hilooe.

as hra Bra Ag A a in pets Py a of Mandamus deci ce gt OX hs 92 ty s Ril ation) srrimut 2 F commuted 9 Q even though § uted B WHT Son oar me by a s is § x 3 as Arrreant oF f * = MMOS OFC ES.

eost of pensigner and H also does nof have any rational obfective and infelligible differentia fo be achieved and consequently fo pay the full pension to the peltioners and refund fhe excess fo all the Petitioners, Le. 1} TS- O22088-SP and OS048618, 2) 18-Os2s800-SP and O8043820 3) TOL0GTS-SP and 05041947 4) 19-0209851-SP and 05041956 6) 19-G22215-SF and OS049619 6) 19-0S9455-SP and Q5048662 7) 22-01 25hS-SP and Q20s 04a 8} SS-072588- SP and OTG2THSE 9) St- 031619. SF and 04089143 10) 22> f od Le he 03 USO547-SP and Q202787E 11) TRSOC-OR2201-48T-AG and 05042058 72} 19-0@2203-SP and OS044287 13) 1O40E8895-SP and OSO6a7S¢ 14) 13- OIG TSB-SP and 1OG22096 75) 13-O1SS90-8P and POORE56 15} 19-07 fer 2- oP and TOOQS28S3 TA) Pa. Oe Sar-SP and TOS4G20 15) 1 FOOBESSS 19) TS-O77358- SP and TOO3S5S5 20) PR-OTSEa-S POOBHLHSY ST) TSA SSaZ-S8P andi hOTs232-SP and TO0gd4 79 72) 3+ OTOTOE-SP and 10023046 23) 12- OT /SO0-SP and TOOS41 60 24) 12K SF and 10034975 25) 13017 876- SP and TOQ3¢ 18s 28) TSANSSh6-SP and fo.

i $3 'hen be S ay Ee, Ca oS TOSS TO? along with the apolicable interest:

IANO: 1 OF 2024 | Petition under Section 75) CRC is fied praying that in the y qrouristances sisted in the grounds Med In support of the peilian, the High Court may be pleased fo direst the respondents fo refund the excess smnaunt of Commuted Portion of Pension recovered from the petifioners fram 136" instalment, since the principal amount with interest has been recovered fram the petitioners in 125 equal monthly Insiaiments Hself, pending dispasal oPWP No, 26261 of 2084, on the fle of the Nigh Court, IA NO: 2 OF 2024 Pelion under Section 11 CRO is fled oraying thal in the by a oroumeisnces stated in the grounds fled in support of the peiiion, the High Court may be pleased fo direct the respondents not fo further racaver Caruied Portion of Pension im view of the oeitioner's repayrien! of antirs principal arnounf with 8% interest and also in wew of further suffering recurring Sed hse Ch fie 1 ing ; ab Pn hoe bay A oh a a pe a me ES Esp Le Ce "ioe, 'ne were 5 Kee, "rig a @; ba fea A % © cL, a & Be fd n re el ong m C3, ee age saa ce b Pon OS wo Bg z q " Ch ben Pre, # a % £05 vo "Sh fh ph "om : oo a ee tee ie of, 3 an "ee if, i ; << OS fe ee as on ey Soe, ee Lobe ee 2 "as i Oe , OB ae me a 3 : ie ss eh. co ee aes 23 ie cm Se 3 ge ke ae nid ax ge te a3 vr, neko. we hh 4, CH a comers fawn Soe tr ve i cd ------ oe se on im 8 os os re, Pe ~ 6 ea ope 3S aye . ag P45 ae ae 2 ope % G Rw ; ba o & By Bo tS mt. Aa Ls "i ig * wnt es Me ble i B oS a, x ef % a ee, oy G5 z a: ~ & ' re. KS a ee: a 4a fs a oa Fen te be, 3 a ra OS ge as oft oe 6h B a a bi 4 heen oad oe. we So FG ipso have ae yan i ypaty ae u te Trae ref, a Ch. ay ae be RPS beer as a oo yg ao Ss frm ge ee fee th } . on 2 OL Bl oo om ~ Bo 'ty 3 & 2 x " & we pen ae a ws um mew: '& "eS nang gn zy tage ; :

o, & @ oe ak f ge 5B ew 2 & Cg %, # ry es: 2 > 8 ao. & eR % a" & @ e SB EB5 2 Q oF 48 BR & vm Tee od fe ie Po se oo o 1 1G FF, " hs 4 % aes oF " , ee the cod eh ae Ge: " bed ify 3G 2 tes tt fe OG ee ee os ie ee od 44 Pe ie Ss an bay ES oe OY haw ioe ay £ aseees beved. IG eed Heese sy Bene rrr ae thy a a te 'A a BG end ye Fy oe, Ge EK cher w eg % 2 ew Ee Ss a & Ge aan iA ya My Fal £4 oe Gabe ah bevy a ae rye ie Song oe LY 7 * on toe ans aoe, pti ty, ft Paes ore en sheet tA ae eee ep te he oboe. vee See, we ik bree oe iG és, oo 3 oe & e ier oe ore "f, por Co eh ° en ae ee Ce gy, re i" ge , ere ol & 2g ae oo 7 ae eo 2 m Va ny % . ee & es ing a "en oe one fo LB yt wy ton , OE LED an or he oo) 'a ; toe , ares Py vay ge m4 % o

1. pase eget te het he te - hen ne, os caea bute a 4 he th i bere vee we "8 i ts fad oe Sn i "a & EG » te fo mm os a eG Ga en "en oo ee 5 Re oh vanes Us Take PE Go SR Pa ay as read %. ' fe x sg" Soedine tas £Fs er bad sow at bow By oe # ae LS "8 pr ae oy OF seed Saas o ey Be be c oo, an rs eo ane?

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on ue oh Saad ae ro ths re Gs be ' Lo 3 epee 4 meee a oe Oo ~ ot a eR --e aes iy tp Ke oreo teeth geet age htt og ", er - od: yee Cee aan 'ae wat Seed . £y. po 6% wet Se 1%, my oy » Sent . o thee ; ce ee "3 ce £ - ee et tes oe Us fe be he no a ies a an Pa gen "oe & : a co am ae 3 . ey gor Fa oo -- Dad a3 8 ess AA & oS go Ee a & iE 8 ih of mF ES SG es an oe al ks en Set sanaiae f i! hed ies z eg, oe ; ng 43 £4 > in om *e P fi ; 4, Be : fou fa i 4 "

' ve Be ; ae (oS ae we fs saat ar ° oe we ong meee finn re me RS s #4 $ - A | & ge © 5 8 fina 6 Fon Ce x 2 "

4% * ron ae 7 4 Parad wheres wee ee. 2 Ree o te + figews 3 Meat Sos es "ms fs "y oe:

a a i te 3 BAe ae, as ws 4 " Pe ne ee ; s 4 AY eee as seg aus 3 a va oft on] eh %, ES fs "A ie Ay tA ¢ Ch ae ; ~ a oe Lt , 3 | Hoke Sf me .

2 wm ig © & Ch enh ad wi 4 eA t BZ gy oe oe ss PA : arp of sw £3 ae ae ol on. van Aggy * ete BE oa a ae he 2 "en Sane eid ea 7 ri " a Pea tape fas we £5 5 og & i 8 S&S el th pe "ag Pease a ie ooo. "i 'een re Sabine OB 8 % OS wo ty wo uh ge Be at & SPR VATE A x, iS 8 x N ingh Nagar V 3 AND The State of Andhra Pradesh, Rep. by fis Frincinal Secretary is erDy, Government Finance Deparirent, Secretariat Velagapucly, Gunlur Pusficf Andhra Pradesh - S09 237, The Director of Treasuries and Accounts, Government of Andhra Pradesh, O.No.?-S7, Sri Anjaneya Towers, VIPS, ibrahimpoainam, Vilayawada ~ 827 466, .

S. The Princinal Account ant General, AG. Offes, Andhra Pradesh, 27, MG Road, Governorpeta, Viiayawaca - 620 002 Respondents Peiltion under Aniele 228 of the Gonsiiutinn of India is fed praying thal in fhe circumstances slated in the affidavit fled therewith, the High Court may be pleased fo issue @ writ, order, or direction particularly one in the nature of Writ of Mandamus declaring the Rule-18 of Andhra Pradesh Civil Pensioners (Gommutiation Rises) 1244, as iNeqal, arbirary. As i provides for restoretia of ful pension on completion of 15 years of recovery of commutation portion of pension, aven though the recovery commuted portion of pension would be over by TT years S months with prescribed interest and consequently set aside the sarne by holding H legal, arbllrary, apart from vinlation of Articles 14.46 and <1 of the Constitution of India, IA NQ: 1 OF 2084:

Fettion under Section Toi of CPC is fied praying that in ihe clroumsiances stated In the affidavit fied in suppart of the petition, fhe High Gaunt may be pleased to direct the respondents to stay fhe recovery of commniged pension beyore tT? years G3 months by refunding the amcun cHiected in excess, Since the princioal amount with inferes{ has besn recovered from the petitioners In 135 equal monthly instalments and therefore Ris pleased fo allow the writ petition and pass such other orders as this Hobie Court mey deem ft and proper in the circuumsieanoes of ihe case and in the ineresi of lustice, Pending disposal of WR Sooys of S024, an the fe of the High Court.

:

ee AS Ve :

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O08 Pas 2 ° g, Dees.

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SN CESS pps, ary, fad Matter, BE aie Agee AO $ CPAS- BORING:

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eke os aes IE The Pancinal Accountant General, AP, A-G.ONice, M.G Road, Sovernorpela, Vilayawada, 520002, NTR District, Andhra Pradesn. 4 Qistrict Treasury officer,, District Treasury office, Collectorate ONYTice Building, Bangarpeta, Kurnool - 515007, AP.

Respondents Paton ander Article 226 of the Consfitufion of India praying that in the circumstances stated In the affidavit fled therewith, the High Court may be pleased to issue a direction or order, more particularly, one in he nature of arit af Mandamus, {a} declaring Rule 15 af AP Chi Pensions * Cone Rules 144, in so far as fixing 1S years from the date of reduction of pension, In order fo restore the commuted amount of pension, as illegal, arbitrary, improper, discriminative, unreasonable, irrational, violative of Aricle 14 and 16 of ihe Constitution of India and amounts to unjust enrichment af the expense of the ralired amployees.

(o) dectaring the action of the respondents in recovering the commuled amount of pensien beyond 1{ years S months (135 months), by which period the commuted portion of pension is fully recovered, as Hegal, arbifrary, cigeriminative, irrational and unreasonable.

fs} and consequently fo direct the respondents fo refund the excess amount of commuted portion of pension recovered from the patlionars beyond 11 years 3 months (738 months) .

IA NO: 7 OF 20246 Petition under Section 151 CPO praying thal In the clroumelances stated in the afidanit fled In support of the pellitien, the High Court may be pleased may be pleased io direct the respo ondenis nof to further recaver sommuted portion of pension in view of fhe peter' repayment of entre Principal amount with & peroant interest and alec in view of further suffering recurring financial loss every month in pansion, Pending disposal af WE SVFHaR af HIS io Sites of fhe Mink Mri STOBS of 2OS4, on the Me of the High Coun Fe) rn ns oe ne wy Sus nis: ann ane?) a orn a hs . oe te '5 gee wh t Aer. a3 £43 aA Sn 4 rn as wt i ; an feaa ta cobs 4, ped. foo ut seine aed gee. es tar ws fe og ra Fa "ee rn wn : Ye, c Person 2 7 bone : pee . ene Sp ied ( Ks bee ot ;

ae OG % OG en He oe oe . o Dh + 8 GH nape eee Sede coed vy Got co , wn £5 oe % " 'om a3 o geen at ber pot ane fee q ed i ye bey ees Sos Fe a ot "ee: 7 hove £% por ; yen cen C3 0% iS coh ae oy a3 os sbeon 42 ae fom, OTe t oe verte uu " os, es "Ys Gb Pe ~ en wae 4 tad oh ihe ps fF pn e4 ee iG +s a Cy ee Ut gy 3 si on a 4 oe a i nn 'net Tao Mgt we 2 TE asad a oO : ar Ore; a4 ue Ll be ~ oe an a fee x i a an we ie hg Fila Wo as tu. , oS "og Be ieee aad "35 <% ba ae meet bas ° shee oad ag 's, WEEE. wen, "en 's Ct ibgeng eee z.

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Bk 7S ieee ee ; 8 oe iss Ger i weed th bax ae en Be nn rey cas rere Ue eee ft vamp bse gc as eden has ay Fess es "hd es "3 5 'gg cioe m ea th hooe Pees: Pye z ao am "f Tere ak icc rr os ow £4 3 fhe fos eo pp OE a Hey % By ag a i a. ar oo sh & e ; oe # an? ar . AL 4A wee iocet se ; i we a fee . fom cee ore fins wide a eee a so gy ; fogs behon ¢ fees £ hee 'et Bes. cry hoon et pate ioe ind a fn. baa) ae Eh tetees £5 : my oe re 'A Ay rs oa , "te - ere Ee f te oe oe og # e os are fet on ae) LL ' see is bess pe ee oa Ryses fons Serve wher, ro oh st , A oe sheet ated oe ae be i a and Fes * ied ti tht Ea a ae, as b i ie ge ; we tS ry * we at te to cegeh " "9%, foes ban EO 7 ae ns Ca ae tg 43 ag Be OS bee Ss i ge ay ts & Ee ge ae £G + tee m A ey ier ae aS a teed 44 Ge bere "gn BB : % Ch ae ee Ee BS mp he ed £% Co Fl ap "teh e be ie tin (fae , oe tee Cong a a eo oe fk S Oe eat oa ae ay seneoe cf ences Pode, ge 5 6 Moe o paoern fave ed ay = wh os ines Ye 7% eben boww £% gree oh on. a ess & B wh is bes "aot head Ned en oy A oe 3 ne ns: a a @ th © th & © eB «© &@E i oot rs _ bs beee -_ f ns He Bw 5 eS f m fo te BS oe te 4 :

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= G , oe nr 2 ne a a oe Ci La. b. hove. xp : . , ' ; '2 2% on al eh ath "& & rd be ty a tp Mi UL Ge a "2 ue a Bg Sten aot a a co 5a an er a 4 eg me Oo ge he vo oe EB to a Oe we see 2 oO sy ogy ty GE Si ae Be: : aa te Oe a i} ro Up 3 me Oo oo th he «e & &% & 2 8 © £ a ae vm Ay) : , % ; : rr a t "lee we 53 " wy (ee ~ 8 oy nn Bb pon we a ad Be fe we a Be ony ie ie hs om Seanad ecard f, $f Faden tft ns Pent oo ae ay sped: ee were "Cp eS em g ae A td @ 2 <3 gee © & ge xe ge xfer an a a an a ee nr G * Ss Ae ae ke 4 a ra eo 2 % § me a x 4 . ere) nc ES Be z 4 Eh oe ghee Pa gael OO cee Cn rs po he 4 een es Od, be SO a an a i an a ne fee To aan ann 6 Coos an ees es f on 3 Se eS iS CH gfe " a es seone, % : : . wiped:

Bee i Z agen fa ey a ty My ae ae 'athe ca een iN po gh we EK ii we ko og goo, eB x & Chews or se wr ae 3 cy a es © eS Givi Pensions (Commutation) Rules, 1944 as Hegal, arbilrary as # provides for restoratien of full pension or completion of 15 years of recovery of commuted partion of pension even though the recovering of Commuted Portion of Pension is over with prescribed interest rate in 14 years OS months and consequently set aside the same by holding if aa legal, periad longer than 11. years OS fo unjust anrichment 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 Pensien recovered fram the petitioners fromm 186° installment:

IA NO: 1 OF 2024: | Petton under Section 181 CPC is fled praying thet in the oo circumstances stated in the affidavit fled in suppert of the writ petition ihe High Cowt may be pleased fo direct the respondents nat to further cover 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. 27417 of 2024, on the file of the Hi on Court.

The petition coming on for hearing, upon perusing the Petition anc the affidavit fled In support thereof and the order of the High Court dated 28.11.2024 mads herein and upon hear ing the arguments of Sri Thote Ramakateswara Rao, Advoc cate for ihe Fettoeners and GP for Finanes for the Respondent Nos.1 fo 3 and Mis K.Swamaseshu, Standing Counsel for the Respondent No.4:

ta of WP.No.27437 ¢ bs XN VEE?

= SEM 5 Ay ih cd) a fun nN wy Xa cS ARN vent 7 awarny N 4 s & ' ¥ wa @ eee i CB ts AY oon ykaia R eS ee cna BE bn ee 4 Subramanyam Chetty, SO, chink Aged about 70 sea Reid. Junior As Ro, 23-5 SOE A, Sq Krishna h LA rane D -- A CROSS, Fieupathi Lirhar CEMS No-8dS58e "8 ag \ Subramanyam Choawdary, Sfo. Venkata Subba Naik, gad about 68 years, Reid, School Assistant, Rip, D.No. ad, KONtale (8 F), andragi i Mandal, Tinguaihi ist.

Age R Ch CFMS No-SQ3880R ¥5 Bharatam | AA ritta 3, Paksia-Siy ° Tingpathl OL, AB, CEMS No BOSSIS22 Ni. Manohar, Sic. N_Anbal, Aged about 3 70 yea ars, Retd. Head Master, Morava Vilage, Vernuihanapal feeP), dvia} Pakela, Ghiftoor Dist.

CFMS No-GOSSE4D0 M Subramanyea " Reddy, Sfo Chinnabba Reddy, Aged about 77 years, Retd. Lecturer Rio. BS-230, vy ors e-Northy Bharatam . f Sakala-Gt? 112, Tirupati OL AP, OFMS No-BOSS7008: :

3. Bhaskar Chetty, Sfo. Muthaiah Chatty, Aged about 72 years, Reid. Gook Rio. 14-78, Karmatamnall, Pakelia-Si? 112, Tinupathi Of, Ab. OEMS No-80358887 .

SAA anoharan, So. S. Narasimnuly, : Aged about! Hye ac A Rio. ONO. 35 dra Negar, Mangalaninat eP ost), Pulicheris Marui GhRoor | Clstrich BYP TPR.

OFMS No-S0R894938 Fie ge o tgp:

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&ged ms is ey % na Jake la (Mandal, i CFMS No-8G38( Os04.

ad, iChalapethy Rac, Sfo. 1 Changalraya Chatty, Aged about 7) years, Rate, Schoo! Agsistard, invi Setiy Vari Palle, Panag ane FSP) Ghandragi Mandal, Trupathi DistricL SY 112. CEMS No-SORSSO7 7 2& A Nathnarma, Sio. A. Govinda Naidu, Aged about 71 years, Revi, Mulipurpese Health ao, S.Supramaenyam, vo. K. Krishna Pillai Aged about 70 years, Retd. Pharrnacist, Mio, 8 4it4, Vetaringry Hosnital R Saciely Col Ghificer Di CP MS No-SOBS8485 rick aks

2. Kdyothiewara Reddy, Sfo. K.Krishne Aged about 71 years, Reid. Haad ¢ onstable, Rio. DUNG, 1448, Valiivedut'¥ & P), Tirupath! Distant! OFMS No-8O359188

27. Shak Jawaharlal. Mio. Imam Sahih, Aged about 74 years, Reid Senior Hind! Panclt, Ro. Indira onion yy, Mangas lampeta(P), Mulicheda { M}, Tirugathl, OFMS No-8OS8 7007

28. G Marinadh, S/o. &. Ramaswamy Chetty, Aged about 89 years, Netd, Taacher, Ba, Gueclivar ipalte, SadankP}, f OU upaihi DL, AP any, Fazal Peta. Rarrenchera-817 192, [s oe

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43. PLoadasivulu, Gio. F Ra aaa yary, Aged about 74 years, Rett. Attander, Rig. Nadimpatie\), Polsvararn iP) Puthalanatiu Mandal, Mhitboar, CoOPARS Ne +-HOISASTS N Subramanyam Naidu, Sfo. N. Chinnabba Naidu, Aged about 69 years, Reid. ON ne Superintendent, tracheruvupaile Vilage & Past, Puthalapattu (Af, hiticor District GPMS No-SOa5a789 ML Rama Mohan Reddy, Sion. Mi. Ages ak bout FO years, Rata Sch BG. R283, Pher Road, Katy RP, Sul icherlaikh, Chittoor Disiict. - GFMS No-SoS5h7a6 y ;

Aged about Me years, Ret, School Asgisina Ss yeh o m. Bhaskar } a es A "~} ;

RYg, 14-85, Krishag Puram (P), Vie Cama aloheruvy Pakala-817 He 2, Tirupathi DL ALP. tor MS No-QOSShS22 Cher eet . Siod Late XR. Channsiah, Aged about Pi years, Retd. Head Masier, Rio. DLNa, 49. 8-18/A, Dhasarl Matam, Virupathi (P & (Netriof-S47 50%, GEMS Ne SOAS Tass NUNivniela Devi, Gyo. N Darnodara Naidu Aged about 3 70 yea ars, Rate. SG. Taacher, Rio. # TQ1Ha/2, Bharathi Nagar, New Pel, Chandragir, Tirupafhi Ot.

GEMS No-SOA587 14 pees pny ra ha ndragiri, T Tirupathi £ awe CEMS No-SO880724 "s3 2 C2 seed Naidu, Sfo. Late R. eaewany Nawa, t és YaNT oy ve Le d a 4 toh fh a we ALG oe ao we wS ot ep hee ta a. "or ya oe Sf Mi aS ne we g CF e Se.

Les wd on te ou, . NiSrinivasa Murthy, Sfo. M Lakshmi xT. Road, y ina pati ert Nee nee about 68 years, Netd S. Assists Vo. 4-73, Gandia Steel, Newpat, Che andragirl, Virupaihe S47 164, CFMS No-SOS59837 ® Dayanand, Sfo. K.Lokanadharn, Aged about 76 yraars, Reid. Head Master, Rio. Dwaraka Nagar, Newpet, Jrandragin, Trupathh Sty 404. CEMS No-BORSB449 BI LARS She Rajah, So. 3 Aged about 89 y ars, "Re d.

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Ch. Reddapps, Sfo. Ch. Mrishnaiah, Aged abaid 7C years, Raith Pharmacist, Rio. OLNo, 4-77, Envichattivarinalligs), Panapakami(P), Chandnagii UV), Chitioar, OFMS No-SOSse3ds ©. Balarama Natu, Sfo. o. Nagufi: Natu, Aged about 89 years, Reid. Record Assistant, Bifg RA. 2, Gid Brahinin Strest, Newpat, Ghandragit, Trupath S17 1O1. OFMS No-SOSe14¢4 ° Venkatremnaiah, Sq. P. Gangaia anh, feed about 695 ye 8, Tirupats $f 7 502.

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xo. " im aan vo we met Soy fe Fe Ge ke bee ae ae rg a a oo oy 0G Z BY anh tgete ye RR hee ee awe "4 o gm We eI ae a ee bo Fe Gm Eg me ts weeny "a od rr, 4 . a a ar Pon, : &Y ce 0y, SES et OG, To Sohn agnwe BO os es Be py Be Mig SM gm & Sh nL Ke EL on aa S% i Yee fee, Ne oe ty Eek tee BOS By Ven reees, Nag ae ns ae ore | REE gee Mee ae < ao ge 2g eg C3 fee Ct x a eg eB ae Fh, Ge at & nat Lo fs * . . . fs hes % & es Fa fon wed os "8 B B 45 G8 tagid @ ae em a ugh ad rawr. ty Ly ee a GZ 2 BO 2 BZ oe i ts te . c 4 i : ¢ 2 Loe 4 : Pane "8 SO ne ae a ae fe OP Oh ee, ge FE pk ery fe es ye oh eee wyeg: Wen TD AE sen Tee ia i a ihn "gee cree ad BAA uy he feds hd oes me "tn thy ae Oe oe Ee "2 EE Be ge ee gy Be ae a a Se oe fay Sb "ty Ee Sele BE aes ie ME any oad a Lip on EE Ad, eh ", Se ws, pe eb BO rs.

oe aed SS en 3 ¢: e . rar te ieee - me af "fe i C3 4 I i @ Ble Ee a ae Co em 2 03 aiid og ee od 64 ag g3 ie re woke At an Te.

wots ae i ; Aged about O8 years, AS Arnugar Nagar,

-- 128.

Syariaia Devi, aan Aol Cie, G.LNareasimhan Vayunandang Preas 3 Road, Naval SSSr Nellons S34 207, Cris No-SOs? 1400 Sy Fothala Pre akasha REG 9, S40.P, Davvedgian, Aged aber ul Y years, Reid. HANLO.. BYo. Seripel, Mangapathi Naidu Street, Naigupet, Tirupall, CP MS No-8O2882 70 VMani fae S/o. Nv. hee age pal Aged a Pip, TOS, Os Blok! &, SP DLC Vandalur Road, io hen ve (henna S85 HS.

Crs Ne8Oss6 "mn 3 Choppala Dasara ahaian, Aged about 69 years, Retd. School Assaits nt, Ria, Murugorida (48 af, Osi! Mandal, Trups CEMS No- Sie 7O88d oe N Nagarnmna, DyYo, S. Prasad, Aged aboul 7] years, Rete. Schon! Ass! Rig. # 11-283, Qap. 2 P Boys High Schaal, GSharath Nagar, Nayucupet, Tinmall, CEMS No-80288210 Munagaia Krishna Ras, Hip. Aged about FS years, Ret. Sec. Grads, Rig, 33-86-7158, Ramakrishne Ne duped, mrupet.

CEMS No-BU2A 7309 Sangam Vieyavethi, Dio. B.S Brahma Reddy Aged: abot ul FT ° ars, Reid. MELO mt dev HRN, a Mia. ©. Narayanamma, Os ke Ua dy ben BY wR ee ors te.

Mes Vee TAS DEOOEK a a eee bebe ey.

heten, a yi wee aNd we we "~ came Tews, oN eS os ny ohS, a oh i or ees Pha, aclu ¢ ea % Mh % rari Gr Aged about uur Ne haw PS * :

JED.

' + , Bye it ' ag 3 da s a z Ince, Ma Mi) Yai ah ars, Reid. MP © aq ae ae He \ Sy <coNS :

f2 ye ?

Ou

3) nH Nok t m PM Prec' Biss Oofe a a JG Aarshararm, Satyaveds g ne years, i é Ris, DNo. T4172 HB Ste VE s.

ss Spas re Maks FMS No-8fS8085 V Vilaya Rathas Salyavedy Aged about Tic G = 3 ~} ve Rac Vasantha, 2 g § 748, secihy, Chasul Vesdni a atid ¥ { ' a e a é

7) "ears, Retd.

adi Os X 3 Fu £ et Sout ane :

fo. Bal :

nf Aged a :

Bifragew ere.

eh sypeweee.

eg re acre td pos $ oy > Soy ery os Nagar 7s £ le nah SS Ses Pt HORE x BP A ig. Ne % anahe # £ we, kaa tS Rio. Panchayat Office, Main Baad, Sydapurany, Gudur, OFMS Ne-S02 70215 S.Santhi Bal, [¥a. Surya Narayana, Aged abou! 7O years, Refd. Nead Master, Rio. S186, Sadhu owt, Gudur. .

ares CPMS No-Gisssoe7@ sreepuram Elia, Sia. S. Anron, Aged sbout #4 years, Red. Schon! Assis stant, Rie, D.Ne, 114843, Ashok Nagar, fsudur, Tirupat-Sea 104. GEMS No-§0288s04 O Jayachandra raddy, Ager about 71 year 3, § Rig. TAP, Malaya & Nagar, Gudur, Tru all CEMS No BO28895 F M.venkata Subbaialy, So. MA Fankaie, « years, Red. Weich Ms SA, Nanipata, Satu, Prupatt Syed Gouse Mohicddin, Sia. Syed Masih Aged about 7. years, Reid, Schaal. Assis AAG. we 389, Sani gisaheb Peta, Gudurt Tru CF EMS No -BO289037 PS Mani Kurrarl, "lio, KV Subba Baa, Aged aboul 89 years, Refd. Head Mistress, Rin, O.Ne. Re? 4 §" Lane, Narasingaran Pets, udu, Tirupat S24 104. (PhS Ne-8d2 707265 Aged a about. nt -- R Ria, ONe. Y-74 F458, MM Trupath, EMS No BO? ASAGS Badichena Gaisnagaiah, Sfo. &. Ss Aged about $s years, Retd. Ses HOY 6 ft, DUNG, 82d i? | Re gonside of Firs ated Yadels bee gh eet bin, fe te OG poe call TS oak i bon wenn kee we megs ae for eh bee oe f tome.

ge a ae "EL LE OF, . ay 74 <H tye 34 sp Ae Pye og. ik te thn ES gy pens me tad , & 'he: weet EEE ade be 3 Goin cae RE A ts 8S ie ies, a oe fey OS Pee ee £ $$) as a ie Fe ce wie SON s, Pe yen wat OF it o ~ AS acd weed eas ay & Op LP ots oe re. Co i fp an pon Ge OS wee EE rapeg Feel TM ee a oS i 2 ee we aed "ak ER Se eels, of we, So ge™ ee é - -

"

Venkatagiri i, SFME No-SO268 7 1F Golti Mohana Raa, So. b enchala Naidu, Aged aboul #2 years, Reid, PSA M,, Bio. acheter n iota CEMS 3 Nc -B0287 299

40. DNo 1 § ean, caja § Sire "

Jenkalagiri, Tug satis § 524.438. OP MS Ne-sO2 FOOT L2Nre #8 eee Dy LaDa Agee ee SE. La RUD, 5. No. 5.33, College Miia Verisatagic P T82.

OFS No-8028 S78) PZ Gove Parandhamaiah, S'o. Late Papaiah, Aged shoul fO years, Reta. PS KM, R. D.Ne, 16-805, Venkatagi), Mrupal- Set TAZ.

OFMS Ne-802 DYo4S Narra Meanalah, Sfo. Sreenivasuly noe about 74 years, Net, School Assi RO nes "ae 2s f, Balls ie CEMS No-8028 3004 Syed Aglsin, Sfo.Gouse Saheb.

Aged about 7C years, Reid. Head Master, Rio. Chaennasamudnan Vilage, (hapalapalli Poat, Dakkili Mandal, Tirupati. FEMS No-SO2 70888 Panchakshari Nageawara Rao, S/o. Late Naqaiah, 3 8, Ratd o Hive suboarmdiate, an ms. Ot YY Z .

@ we re wh Ef weet peg mn 4 ay vied "oe ia He ore TS GG rn any oA & oy, a & ty SB Be end ta wd Se we bee es ME mage ES eee ges "

1 ig ben iB ed were, TT Ea to YY ae as te ms a "9% gyn ee py eA ey ce Je ts nant Secee EEG ge ys deed ee 7 @ we Ey : Lo ene to vet SS ee ; Be fh ih, woes HG wong ik tele i. 2 of te BS ios oe San Es ee "Bod a fe "eget 2 as Mh, BY Of, ts Sipone ay an , re F * PPy gel! ons fy on g 'bP neon, Fewes a os it, A ES Ln fe 4 be oo Ks 4 we ES an : Bo bak in an a we os Eh x rr an a ry ye ie % as, : hs o a Ce py oo ok ay oe | a <r ore Co ope i is te pons [ ep Ea i booed "EK oo rower se ; inet Sore Se igs oe ge oe te oe fe pe me wm Oo Oe ts SS io ie Be ie & fame. r% pare vit i pesoes "C4 Sores , a noeed rd Ian aor ongte "abril gs " ae Vipera oO 8 & 4 & = tf sae G2 ay 3 ha Ss BS a CS Bt Bw a i er Bw BS ce 6 : eos Be OB 3 iat oon a ieee theo Le ee % " * a no } v3 ° ms s vara ee F 2 ed bene £0, % . 4 , be ; Sonn & a an: & 2 ee Sig 2B S te met apg '7a Me pain aren = 5 = SEB 5 oo G 8 wg po a a ar a th te ay pete So 2 2 BR SB eee , oe eo 2 G ws be ke B hn Ey By a as ae lat pug 3 yea Cs rn ic a sn aie vee ne os ae bE loon be a 82 "ep TE cn ta bere "ean Ae es a Eg Pe Fy haw o 5 o ao 8 iy he oe wy, a mw OF Oe "G5 Fa gee Bap ix an Cnn Goon whan Mite, EY a A aD SRR rey a ge ES & bebe a em th "Ee we: bee aes Ys 4S a a a ae yO coe tahice to ob @ bie & 1 ene Be E aos eo & Boe & a a ee ae os ue 3 ia 6 m2 be a fe el cheat <. nn g SB & B® a ae Ai 'me eG eee. ; ot ee EE whee Bs me aS os, £4 & jG ee BO Sty ent Bow CY we te, hand shee ; as (a) mi GEE Siew ene i. n a @ Be Z a i a <a oe 23 Bes = oo ae be G 2 are nin 1 ae me © eo 8 @ Bes Ge 2 a SO wi Beek Fe tO . , mn Ke ed nn a en eet to Se ges S tee Be eo, Vn nn: mans! SS z : , d, : ;

Be ' a 0 "g OO YS Bs a OS _ "TS £9 gece 3s 3 tone ce es Ee) ir Fal improper, © pansion, onstitution of india w OF WYeasonk C "

(b) declaring the action of the respondents in recovering the commuted arnount of pensian beyond 11 years 3 months 185 months), by which period the commuted porlion of pension is fully recovered, as Mlegal, arbitrary, discriminative, irrational and unreasonable (o} and consequently to direct the respondents fo refund the excess amount of commuted partion of pension recovered fram the petitioners beyond 11 years 3 months (135 months):

IA NO? OF 2024:

Patition under Section 1S7 CPC is fled praying thal in the circumstances stated in the affidavit fled In support of ihe 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 856 interest and alsa in view of further suffering recurring financial loss every month in pension, pending disposal of WP.No 27437 of 2024, on the fle of the High Coun.

The petition coming on for hearing, upon perusing the Petition and the affidavit fi led in support thereof and upon hearing the arguments of Sri Bharat Babu.N, Advocate for the Petitioners and GP for Finance & Planning for ihe Respondents;

webs 27438 OF Zo:

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WP NO nent so.

bs Chetty, t Say 4 ¥ Ss SUpaCIN iTS %, n or 2 Sh LS & e 2S ea yy ook ae a 2 PS AS &:

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{2 MD 1S as "St 15 fy, YVenketesu. Sfa. Late. D.Ven kalgpona, Aged about # mS years, Oee Rat. Head Constable, iq CNo 16-186, Prasanth Nagar Paiamanes, Ghitther Distric " CFE MS0S585504 i" Prabhak a Si oA Krishna Naidu, oa aLPL Mead Master yen Palamaner, Ch atoor ah. yey Se ¥ & 4 SB.

Bs 2 & oo 3 & eng Ea @ ;

a, DS Q eo) is} "3 M. Babu Reddeppa, Sfo.Late. AA M Shinna Chennaiah, Aged about 74 years, Oec: Reid, Fanchayal Secretary, Rio. O.No 27-47, Sol Andhra Sire eet, Paglamanar, Chiloor, Chaoor Distiot © "EMSS OSE 7S © Subramanyam, S/a.P. Pandy Ranga Chetty, Aged about 70 years. Qee: Reid LFL Head Mastet Rie 3-82, Poline line sireal, Palam sane, Ohiboar CEMS-BOSS8O2 4 Vi Venugapal, Sfo. Venkata Ramana, Aged about 70 years, Gen Raid PSHE & re i, Sfo.D.No.d-O6, Ramatheertham, V.Kefa(M), Chiftoor of CFMS-SO388854 Ryo. a a No 79, KVS St, Pa ia armane ar, & shies 40 at OF MS-BOa5G003 CZETIVa, Sig. Khagin Saheb, Aged about 70 years, Occ: Reid. nepector, Re oDLNo 25+ a7B Rafivgandhi 6 alarnaner.

Chittoor Distiel OF MS-BOSA9 Aged about 3 70 years, Dee: Re a. arian, Rio DONo. P-3F1, PUK Chittoor district OFMS nw ~. A Ss 27 Seeths Ramaish.§.A, S/o luate.Narasimha Murthy, Aged about ie "oa "Goes Reid. PLL, Ryo D.No £o04, Candeurland Mark Apartments, Bangaiare, Karateka, CEMS-80358505 28 § Rangapna, S/o.8. Chinne Munenpa, Aged about 1 7D years, Oev: Ret. PMO, ROS O.No. 17-28, Bairesware | Nagar Bangaiors. CFMS-8023 88660 ae 8. Sharam. Wie B Reddeppa, Age d about #0 years, Oca: Held. SuPENISOr . 'io D. No SS-OF 1 Ranganuram, alas ne Chitter or Cisiniel CFMS-GO35075 30 & Sankaraiah, Sfo.P.Munsswamy, Aged about 71 years, Goce: ree na Rig DO No 2?-24a), Eaidule S ta St, Palamaner. Shitoor Cistriot. CEMS-8) 3677 YW es Naseer Basha, Sfo.PAbdul Basha, Aged about 71 years, Qee Red. School Asst, Sic. Do Nae ?- Tdi Sal Salas St, Gangeavaram, Chittcor, OPMS-SOG58 13S:

sy > ag OA. Sala Kumar, Alfa. BV. Frakasam, Aged about 72 years, Gon: Retd, 5a. Asst fo D.No (a8, Kuna Bulidings, Palamaner, Chittoor districl CFMS-8D3S044?

8 Abehd Wahab, Sfo. Mohammad Qouse Saad, Aged about 70 years, Cee Reid. S. CG. Yeacher, Ryo DLNoat?62, Hycri Nagar, Solar, Nana haka.

CEMS-B0358022 a4 P. Pandy Rangsiah, S/a.P.Gopalaiah, Aged about 70 years. Gov: Redd. Schaal Asst, Rio CL No 28-138, Gantavoar iv}, Paiamanar, Ohittoor Oletrict, CEMS-80¢ $9483 tr £23 K Subramanyan Fi Hal, Sis." Ramaiah Pig, Aged about #0 yea 8, Bee: Ratt Subdnspectoy, Rio CF No. 3-oug, & otk ef i. Palsrmaner Ohittoor Cistricl. OFMS-8036 i< & pet £4 rer

& ad oS 4 cad 2 <4 re % ae 2 nes toot f a :

:

ey ny avN By, SRG a * " r% speme 3 ae Bee.

PM ~ a AGA Aged ES Jad c 39 Mat sR S33 my oy, Viankata Red 6 th OF 36 ob We Net EG EFS agg fe gt Me al fe teak ate CS lowe an i ie Fs Bab, "mt ramulu Red ¥ 48 ds, to oft oe woth, ii ort ha ey b. .

§S ht or . ef Ages about oe are, Geo Rete, Scher of Asst, Ria DD. Ne. sil xh SS CA Haar ee CE MS-SOa80882 ee ey % 2 &. Sidalingam, S/o. & Venkalaram Aged about 74 years, Ove: Rated. § iM Rio D.Ne 2500/18, Mothi Nagar, Punganury, Chittoor District, CPMS-80357401 Sila. Ramalingappa, S/o. Bila Naranpa, Aged about 77 years, Occ: Rete. &45. Teacher, Ria, M. No. 752, Rofhapeta, Fungsnuru. Ohifioar Oisiniel CFMS-cOs0s 4 Dy. Ramappa, Sio OG Vves rape Aged about FT years, Oce: Reid. Panchayat oe Rio. O. No. 281 782-4, Kot hapeta, PUrarnuri. Chitioor District CFMS-d035685% A, Subramanys UB, Slo. K.Kuppai ah, Aged about Fs years, Qom Setd. School Asst, Rio D.No.2 ARB MALS, Kathapet, PuUNGaTUNy, Ohitioor Distiet, CFMS-SO347849 YT. Murirathnarn, S/o. 7, Pandalan, Aged about 69 years, Qe Rett. S.G. Teacher, Yo D.No 28-8a4e-3, Kothanet, PunganuTU. CEMS-SO860997 G.Surendra, So. G.Ohananel Naidu, Aged about 70 years, Oa Rel. Jr ast, Ric. DN. SOM0, High School Sf Punganurt. Ciiticor Dishing OF MS-SOGa8an4 A Krishname Chari, S/o. A Subbearaye Gnary, Aged about 70 years, Gon Reid. Sohal Ast, Rig. ONG 2-130, Chowdepalll, Pungal Yur, Chittoor District, CFMS-S0858935 Asjard Devi, Ova B. Venkata Ramane Reddy, Aged about m4 yout 3, Goo Bete. Gel HM, Rio DUNG 2F-S546-20-1, Gokul St Purganuru. Onittoar District CFMS-SGSS 7388 © Mohan Chowdary, Sf. P Lakshnaigh Naidu, Aged about Pt years, Gee Seid, NM, a eee Suryanag: ar Read, Puna Qrurs oub-inspector, ee NE et we DOE Sey ee Ret Se .

a Years, O m0 fict y.

is Oy rs y Abcut a nN Aged About ATS 2 * © Me nS , >.

hi Sh 9, Sreenath Ran, Sie. J Vasudeva Rao, Agee! About 7O Years, Ooo-Retd, N Hear Consiabie, Bic. D.Ne. 18-84, Anjarieya Swamy Temple Street, Punganunu.

hitteor District CFMS No 80958408 VL Bhaskara Rao, Sf. Li Kameawara Rao, About 7 70 ve ears, Geer Rel er. HAS, a ao CEMS No.€ 3038918 42 ox ae oe i 4 Bs ay we OS oe wide a ? §. Bhaskar Reedy, S/o. N. Narasimha Reddy, Aged About TO Years, Occ-Reld, Sehool Asst, So, Valasapalie W), Madanapall (M4), Annarmmaish Dist.

Chittoor Distiet, CFMS No. BaSSs499 oh 68 C.D. Manohara, Sfo. O.Narayanapsa, Aged About 72 Yeare, Qor Rew' ASS, So D Na 25-088, East Megasala, Pungsnura. Shittoor Distriet, OF MS Nad SoseT 2 8G V. Jayabala Modal, Sfo. VDharmanna, noe Abaut 72 Years, Qeo-Reid. AS, oD. No 20/184, Chengsia Puram Road, Punganura. oh Noor Cistriat, CFMS No BOSE8556 wud oy te n R Venugopal lyer S/a. GN. Samachandra yer. Aged Abaut 7S Years, oarhar flo. D.Nc. 16-54, Anja ney Chittear Disvict CFMS No BO3S6248 TY. Narasimhuiy, Sioa. T Ramanna, Agexl About 71 Years, Qoo.-Retd, Office Subardiaata, So D.No S-Se2, hatfakinda Pal vant, Punganuru, Chiiiear Di stric of S&FMS No. SDS80880 wo} noel ong eed ©. Narayane Seddy, So. O Vasudeva Reddy, Aged About i. Years, Qee-Retd. S.G. Teacher, Ria D Na Goo Ga intapanthi post, Valnvikdnurant, Ansamaiah Dist OF MS Noa SOSS7HS3 wag a 3 ¥. Nazeer Saheb, oe. Late T - ISSA i Saned, Agad About 89 Years, Goc-Ret eH Po DO. No. 6-844 Chin tap arthi pe oat Valmikd ipu rant, Anmamaian Dist OEMS No BGGHOSdS Fa ORE Suruvalad, Sie Laie. Ratrarnand Aged About 71 Years, Oce:-Rett. NM, teed B on heal * med . thie bon) ae g Gk - £@ @ ot ee ieee ei fiek tee % "A fod a a i % fo &

- x 5 2 Ln peo as oi ne $% Beet Ron bere ~ .: Be g ee _& even i . nee see te Smik 4 & 2G 5 Se ge pane pea ee a Ee bed be wo be eS fe oe ae Us ke _. i w eh fe aren' gy & 3 3 a aa gen Ny oo) Loy he ger ve ES f fe ke ee % ie bo me @ i Ge & fe ge pm ben Bee. Le of ~ ie oS ia . Ee ope mg, cae ae ihe a hen Tene OG oe AS caine ; eS me "h, ts ty hd move aug PT% dat Be. wp KE wa 9, oe & G Me Bie th isy 2 Sh gt wo eh EG a a Oe B " OS Oe we ha th nee wee Me ee ft ge oon o. oe es Me oe ge Ke fe th. vt . hoe i. Be Poe ay a an a a ¥ "tA art Be Be vag 3, Rae BaP sagd Z a' SE ee nee Oe EG PA Cs , # we he a i. og % it Oe ee we aittg* ab hy fete wet hh Fs, a Yee aie gin Wy ike:

oa i " aes i op bad ae ae A 4G th:

Ein GbE. Ff Bee woo gh gy OE Boy oh SY be. 2 wee wed gh te ye nH ree ws & ia a oe Seow SE Bee ee thea LS in, na rn, . § GE hay BE nee ot IS we BEB he OL Bmp 3 Be Og ge i a ae ar ie BOER Bee ae Be oe ee, 0 Bek an ae ye "Y te te Ue a rr ares | 1 pe Pron Gs eck KE ie, EG oof an OO ety Bp, GP 4G an na a ns BE oe et re ee Bes tape ra - eg, fia TAS we pnd Sab. My a eed $ Aeitew ad + ' NE BOB Ge Gog Ep ge Re om ws ae eS we OS fe foe Be cg ome Don fi op A a bed cig 13 ey On 4 Oo [3 ie a 42 3 be RE OF ot hor ie ee MO a Co she pe ba em th A BS i Sb on Sin ERE SE Re Ege BEZe g@eZ oie t: fe wae OLS bene . #3 aa re wrong, Ont, Tee te apes o Fas " £ £Fs a z ni Be gue eee By a ee ee fy, fo EF Oy Boe On Gh of ot lB gy ge ee 3 i 3 < h y: Soh : 3 , bet ° Cee Uy 2 Bde De ta se SM A Mk LE C3 mp oe BE eS * we eg ie Sa Bo rane eed 65] ae Sty Bt bs ie Bh a, es kar Raddy, Sfo.Late.G Narayana Reddy, Agad About ¥2 Years, Qoot-Retd. Se shoot Asst, Rio. D. No SA. Setipallivarpa ali, Annammaiah Dist.

S. Venkatramana, Sia. Late S. Narayana, Aged A Abo ui 74 Years, Oeo-Retd Schoal Ass We D.No S118, Ralikirl (Gc), Annammaia OFMS No SOR9755"

oe oH se B8 «BL Kuppi Reddy, S/o. E Saas! Reddy, Aged About 70 Years, Occ Retd SoS Teacher, Ryo. De. 14-180, Garden Street, Annammaiah Dis CEMS No, BOSSeRHg PF MM. Kusumekumeari, S/o. O. Veerssekhar, Aged About 7D Years, Qee> Satd, SG Teacher, Sioa D.No. 1S-134, Garden streat, An TAT maiah Det, PMS Na. 80 SRas4

8. Girjacuns, S'o. S Suryanarayans Sasyy, Aged About 7O Years, AOR! -Ratd. School Asst, Ro. O.No.8-8, Kothapeta, Annarranaian Dist, CFMES Na. BOSS QZ05 oe;

pee, 89 M. Gurrapps, Gio. MPedda Ramaiah, Aged About 69 Years, Qco-Reic HM, Rip. DUNo. 27, Vayatpad Post, Aanammaiah CNet. CFMS No BOS5eh25 $0 TP Ungaish, Sfe 7. Ghengal iah, nae About 72 Years, Qec'- Rete NM, Mo DNo ddd, Gandhi Nagar Galtuvarpall, Chittuor District, CFMS No. SOS58868 $1 & Sideman, Sf. S. Mohernmad Yousuf, Aged fae 70 Years, Ooo-Raeid. Geli HM, Ro DNo 1-300 8R-1O-1, Mathi Nagar, Madariag a Post, Annammaiah Dist.

CFEMS Neo. BOSSI 3 a UNagappa, Sfo il. Nagappa, Aged About 69 Years, Cice-Retd HM, Rio, Bandamidapall, Nimmanapall (Vv) Annarinaial Dist OFMS No SOS500 7S Qs Sfo. A. Madde fal FY Yeark, Geer ¢ tats yarat a $ ne oN ae M 3 Pah ANGaVs wey rN wens Thadukur = aN & * I About Fe NE Ses e 408 Af Venkata Raju, So M.Salagopal Balu, poe) About 68 Years. Son-Retd. Schaal Asst, Re D.No 1-26, SV Nagar, Nagar, Chittoor District, CFMS No. 80260578 1O¢ 1D. Thetasi Bai, S/o. OD. Lakehmeaish, Aged About 89 Years, Oco-Reid S.G.Te sacher, Ryo. D.No. 71-489, Poofavanigunta, Thupalhi.

Regee Chitear Metrics, CFMS No 80888258 408 KK Rama Dev, So. K. Vengamea Naidu, Aged About 77 Years, Oe: Sats. Scho Asst, Rio D.No 1-88, Grahmin Sirest, Nagar, * fhiteor District, CFMS No. BOSS 7958 JOS ©, Ramesh Baby Slo. P Swaminal whan, Aged About 82 Years, Gee-Ratc, S.G. Agat, Vo D.No. 8-253, Perumal Koll, Nagar, onttoar Misfriag FMS No SOaS85e:

407 &. Valliernmal, Sia. M Ramaian, Aged About 69 Years, Oco-Ratd. SG Asst, Rfo. D.No. 387, Anandhan Colony, Nage Chitear District, CFMS No Soasusee sie. SAM. saree Aged 'About 6 5. GandRetd. LEL AM Rio D.Ne. 5/24, Pe srumnal Kail, Tirupati L, Chitoar District CEMS No Soaca7ss TOS ne 4O8 NA. Survigra Murthy, S/o. Late. N.Vinayaka Muc ighiar, Aged About 70 Years, Ooc-Retd Lect turer, Ryo. fi. No. 84-187, Anna street, Nagar OhNtoar District, CFMS No. 8oaset S. 70 Ni, Rama Murthy, Sfo.Late.N. Subramanyam Mancdech, Aged About 70 Years, Oce-Retd, Subvnsoector, Rio £Neg Bd Pes B, Ramuvan Guidi sireet, Nadari Mriitoar Bistrict. OFMS No AGS SHR ag my Sie 3 Prasad, $ 3, B Sethurarmara, ac d Abou? PO 3 GeosReth LF Li Sice alall Golden city, . Hagar nthe ones ee ge:

iy "9 a fapore ay gy oo by & ie 3% ey feu "gree.

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as ares S ad, Kothanet ae nang, \ 2 * £ AHaTaN, N wes & ae] Be . rE Rs g z & y "AR, Se YY wad fot on ne eo tee woe ©. Bhoja Rau, Sis. C.Sidd! Raju Aged About 59 Years, Cee AR ae 885 Teacher, Sis, Varadaraiu KRandrga, Vilayapuram, eh ear District OEMS No. SOBSISAS & Munirathnam, S/o, E. Venkatpawarly, Aged About ? oe Years, Qee-Reid. Pancian, Rig. O.No. 1-34, Naga Nn, Ohiteor District. CFMS No SOS57185 Y. Dara Swamy, Sa VL Bais Krishnaiah, Aged About 71 Years, Oox-Ratd. Tahaidar, Rio. d No. 8-881, we Pavan, China Oistricl CEMS No 80358644 © Harinandhuda: Sfo. PF Venkatasan Aged Abouf 70 Years, Gor-Reit HM, S/o Ellammatls, lraia (M), Ghittoar Disincl. OEMS No. §o259449 S. Narayana Reddy, S/o. B.Ghengs Aged Abaut 70 Years, Qco:-Retd Ro D.No.O-25/5, Vilaya Nagar Oe sto NY, Ohare Tuned District CrMS Ne. BOBSO TTS 28 ep Oe he = aaah.

é Neue ©. Manchara Chatty, S'o. Late. P Sreapathi Chetly, Aged About 71 Years, Qco-Retd. Drawing Masier, Réo.D Karninayananall, jrala AM}, Chittear Disinict. GFMS No. SOS57433 . Vilaya Lakshinl, Dio. S S.Sashaiah ged About Fi Years, Qco-Retc HM, oD No 2SoF 18, Muruganipal aR, hittoor Districk, OF MS No BORS8014 Gaddarmn. Ganapathi i Nak du, Sig. G.Siddsiah Neihy, Aged About 70 Years, Occ ooRlet , Schodl Asst, Rio Oddupalll PN}. raia UM}, Chittoor District, CFMS No 80886534 ¥. Padmavathanina, Dro. Ramakrishnana, Aged About 71 Years, Goo-Retd HM, ho. D Ne. 1-128, Grameena Bank Sagar Si, irala, Chittoor District. CFMS No. SOGSF205 Petitioners Newry t SEP a.

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Bi eS a < y x wae, MP gt 12 a G District Treasury OF% lear, si Saihya Sal Cisiret, District Treasury office, OTA, At Putigparthi, SH baihya Sai District ?, District Treasury Officer, Tirupall District, District Treasury office, Nehru Nagar, Tirupati City AND Distric-S¢750. & Oistict Treasury Officer, Kurnool District, District Treasury off Callecforate, Bangarupeta, Kurnoacl Town AND Respondonis Pettion under Article 226 of the Constitution of India is fled praying that in the ciroumstances stated in the affidavit fled therewith, the High Court may be pleased to issue a direction or order, more paricuiarly, ane in the nature of writ of Mancarrus, {a} declaring Rule 18 of AP Cid Pensions ilomrmutatk on} Rules 1844.

in so far as fixing 18 years from the date of reduction of pension, in order fo restore the coamrrufed' amount of pension, as legal, arbitrary, improper, discriminative, unreasonable, frational, violative of Article 14 and 18 of the Constilution of India and arnounts in uniust enrichment at the expense of the retired arnployees | (D) declaring the action of the respondents in recovering the commuled amount of pension beyond 11 years 3 months (138 m anins), by which perind fhe commuted portion of pension is hully recovered, as flegal, arbtrary, xo discriminative, rational and unreasonable a8 } and conhsequenlly to direct the respondents fo refund the axcsss amount of commuted portion of pension recovered from fhe pehtoners beyond 1] years 3 months (135 months):

IA NO: 1 OF soe:

Petition under Section 157 CPC is filed praying that in the circumstances s stated in the affidavi fled In support of the writ petition, the Nigh Court may be pleased to direct the res spondents not fo flrther recover cammuted portion of pension in view of the petitioner's 3 repayment of entire Mrimcipal ariount with 8 interest and alec in view of firther suffering x Ciane ey aN ¢ B ae ng 4 oo ind ret rai ia a fo od, 6a ty = ° x ay i o abourt Oey SS & abhak . Ufterkar Pr a 2D, he TAN . Aver S x.

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xg a Revenues wea Anant Ag BD Nea 12 Re * Aged about 7? years, one: BS HM CLNe: 4-17 74-22, Buvanagin Nagar, Sallary Road, Near dwaraka wincher, .

Anante apur h Mandel an a District Aged ¢ about 70 years. "Ose schol A pet Social, D.No: 284-355, Vieya Nagar Colony, Anantapur, Anantapur District 40, Sm G. Nirmala Devi, sfo Narayana Reddy, Aged about ? 70 years, Qoc: Retired Tahasildar, C.No: Ge/S/?2, New revenue colony, Near Housing Board, Anantapur, Anantapur Distniat. y, Thirimiasarniucdran Saraswathi, dfo fate T.Livanna, Aged about 72 yoars, Geo Tahasidar, OU Nor 28-85-73. New r revent ge odlony, Anantapur, Anantapur District -- N. Veerendra Rac, s/o Late N. Satyanarayans Ree, Aged about 71 years, Goo: Tahasildar, O.No: 9/958, Sarala Nilayam, SV Hames, 2 fight 1 House, Goo Yathwa Salufions, Ghalrave Nagar, 11° cross, Anantapur, Anant tapur District ie Guagilla Adinarayana reddy, sfo Narayana Raddy, Aged about 71 years, Occ: SG Teacher, O.No: 1804, Rachanapalll Vilage, Anantapur Mandal and District.

4a. Mi. Samachandra Rac, sfo Ramaswamy Ran, Aged aboaul 69 years, Gac >» Superintendent, duc. Dept, Plat No: 202, [rd floor, TSR apartments, Near G R Function Hall, A Anantapur, Anantapur Oistrict. TS. Mi. Suryar narayana Swamy, afo Sreerarnuly, Aged about 70 years, Oem Rid Grade ff High School HM, D Ne Go-Fove, Ayyappa Swamy Ternpie, iravekonda, eae nee rol wnethe chi wet.

Pat & se £o% tat Coens Aa, Ss ¢ San doen, f gay hh i ASSISTS (Sachin Agee about 70 years, Bee Set # 1-7 080-4-7, Alumuru Road, Sudrampets, Anantapta _ Anantap yur Disinics 3 AS ohy "34 wet $ Poa ~ MS a ehh g igireddy, SA.

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- ee LZ a oon "ne, Sy a a oo aa ie as ts cea s sed pte ie 2 Beans na go ihn bse o fas] ey aeete the - %, ren , apt re oe rae) "oo e% ~ wat eee Boe on ny 3 'aah fe a lane eeee £3 % [a othe P a oan ae 'sod oe *p | Be oe ue Oo Bea bot EE ori tha hen 3 56a aes + i "a ¢€ os a oo x oe ae i "ae ge me We as 4 4 et oe CQ ty be et 28 2 ay ws zr i te wo thee ate ; ve oy 7 pie oe sh 4 . ge nnene eed Veer Smo £4 £ i bec a po ie haw gun *, fom a ae ee Ld to Fons sf maton ie an oy ae oe ao an ee, 7 44 Ley @ ie to wm Se th §S oe ths we "e wy stot . eo xe af Gradina BEG iced fa Pa om Pa ae, os Bh as ZS WE tS my OE tes on ee ve ne By ; Bh aed hee BO r% & A os Pe wy Ee a nn a rns an ae ££ Ee eS ® % * fe, wer ee So ree A Pose A 3 HK: we hs . th ES m aS @ oa ae 5 % tom "he baw he Cs ity wv Ee z ' 'peers a 4 tear a , . 3 ', oye, Oe we KE ES oo, £% ot th we "py % th vA 0G #4 oe, OX eR i wD wo te fs 55 ~ a fase iis , oe ors * 3 : ee oti BES 2 Bon oan ee Ge "* 4 he tks <0 me ES ree 2 _ he, EY ' hen Ch is lng aa cae eS a a oa ; ton ae Bs te a 2 , Sees. eden me OS ti "ey fy me a te me ES "Se kg GM TE 'gt ; 3 OD Sle Sd aah ara ips a ne Wo te th ee ; we, ee get ot ny ns . wa fs 4 eS j p Pe A. £ ; oi . P ; a a aan % Bt ; Ue tot Ae oe we t teen Ct OS we : i ' tg fl BS npor "age pe 3 gy he tab Mee ty, re ae m to the OR te Sa fee ah RS tae Sd GR ye op wee ty gr fare ily oe oem ye Po wm te a te a EE Cy, ae BA ned 2 in ha fe ob "Oe pm a iy RE ee Bee ft Sale ee gy oP aS op BOR ot tah Se ORR Cs oe Sy fe Loe & » 6 @ "ee "4 & Et Gig band Ve a rep <A gy Te Bowe oO ce: Op EL dew aa He wk 3 4 A xg 3 Ro! » 0 £0 £3 ; ty ek, ad a a ae a a : bsg OR MAP ty ¢ as a ae ig apel: ok 3 we ee pea OE "in? ye HS ety, te Fag woe oe en ft, git gta, gee nf nh aor an <5 ame Dae Soe capt foe Oy ee EY ot Dod anh fo te Wt ote $F we ERE aE ReRORE REE ar 2 8G 7G Gr B aq 2 x dopo a a & . i 2 ; ey ae TG OB i ine, 2 ase 4h, i ma a ST Ceo oe be a Sgr Pe oe a eee oy Og LY Pg. cage a Ben gay OS or wg ag fe coe pe ge, be ge GM ea EG ian Pim ot ge, Powe hy Pty ran ae eee % 4 Tarek YG "en te, S oe fa an my me ge ES hee " ep Pon Bene fx, eg : $4 food $3 we ES * a a ce ee Pk PEs Pen er eee Sie Bik BS 4 Jo 3 wt a Z ere Mig Ie d , "ee EM, . ' oe a3 oe -ee SSUES SSSR BY 2E2S55 84858 Beer es JEZa GSES SL aC ST aS SAE TRI ESSA SSE OBE we 1 me et ie 68 eats ae ae SN AE rage a ead space gy Se og F we Se a 2 SE Be ot Be ath Be we Bs "re iG a re an a Z : Fe ! % ra. Fe ws i 3 cas on Oe ; 1G ssi rh rk oa wae wcooe Sader we ie ce O ty 2 BS x Oe i . BO oy a i. ieee, oo oe i OG ge eT BES oo Ee Bo we I? be BO me a re a SB en BS ee 2 Bo oe Ge EGE : Be a Sone Uh veg py Tg CE oy op me a oe Ge CG <. e me F Be £3 i . i ge ts co KTR wr tS a we gn Pe te ae tee Ee eo on re, "tS th ed oi ee ey , og Be we Eo Wi Wp we TG I we oe Pie, Mom ne a aa an a a Ma be Mm th LE th om oh 3 ene a. 4 > Eo me te .) A gong ob a ee Oe ae Mh i ee . = % & in em » Be BS (OER RE AE RB, LL OE EL at wt MB OG ag te! pe eg An ae i, otf, a fo << in eee ' Red OB oh ee aE oh OL, a 4 apps * thy, » ; Leg 3 eg ing td oo ae P a TS Ge 73 aM 3 seen "--

ay es any Aged about 71 years, Oce: ACTO, D.No: TSP Pt, Revenue C SoHony, Ramachandra Nager, Anameour, Anantapur District. ai. A. Ramanuja Ayyangar, sio AV Narasimhacharyuly, Aged about 72 years, occ: Jr Asst. O.No: 3-739, Tapovanarn, 4° cross, Near Naguia Katte, Anantapur, Anantapur District. | zu. N.S. Varacarajulu, sfao NB Sundararajy, Aged about 71 years, Oc: Jeep Driver, D.No: $8-1-980, Venkateswara Nagar, Opo: LEG Ned, AP Housing Board Colony, Anantapur, Anantapur District. Kuluru Rama Krishna, sfo subbireddy, Aged about 71 years, Occ Jr Lecturer, O.No: 1-99, Regadi Kothur, Podaralla Post, Bukkarayas samudrarn Mandal, Anantapur District. 30, G. Mauboo!, s/o Fakruddin, Aged about 7O years, Occ: Technical Officer, O.No: (11d, First Road, Anantapur, Anantapur District.

Jaffar Sanavulla, s/o Abdul ghani Saheb, hood about 89 years, Coc: Head Constable, D.Nee 5-52, Papam peta, KLO Road, Anantapur, Anantapur District

32. --_-&. Mohan, sfo Aawathaop Aged about 72 years, Ooo. Inspector of Police, ON 21SOT(A), 2°85 Road, New Tawn, Anantapur, Anantapur District. . © Seshaiah Setty, ao Lakshmi Narayana sefly, Aged about 74 years, Ooe PS Head Master, Koppala Konda vil age & Past, Kaluru RS, Anantapur Distric 34, MM. Rangappa yo Nareyvanappa, Aged about °C years, Occ: Administrative officer, P.No: 3883, u BP or Anantapur, Anat vapur Dis Kg {Se fad ole a4 Lint 38, K. Ramachandraian, slo a te » Bayanna, "hak ie 7 Eso v ee ee ge Me od aa ¢ a ra . 2 eat : Zz oe Ral "a @ "ee he ne [on a OE " uD . 7 oe teak oe @ cool A ee os a ie.

"he, ae hee ae: ue he wf Job a pen ae i. £5 ve sine AP Psi HS o é vag ere 1 it, uy £% bh in ed $: hee vers EF 'f vo, ed bate TFS Lee hove gts wat wing" Came eae ae me Bere TE fig fon Ege bp gen LE i? ¢ at nine tad eek a be re Hoe . i on as "

& be be SE 6 Boe at OTE 0 ne FE ss yee, hen gap Fane athe if} ee wee £3 i Cf om be ory TD ; Ls . OF ge Jeet ee ae Sa an me a on +4 an, eG, Ge Ga 7 ; 44 ym ot en ey ee pe rs ar ge te ty we ES ee eS hm 8 ie 1 oe Stoned BAe Cp GS et pe aa gL aS Aon ee EE ae ne ian 2) in, jee OH eames mae Ok ae MN ee Lad wey EE eS aon, ted Gat non, mee ete oe aes ty te of fy Coe PS Ge nc be pee Lo Sng "te i rn wi, Toad gee Sf f thew - stp oo 2 1 ; Pa ree : 4 As , eka "3 than een gh ; . ve nee oe watt when & iy _ % os be Be Be BOR IP e BOM eS ee BBO BBB $ Rig beet 2 ' a cit. ite Joon Mone OG ke Oe 0% ag ; re ee Eg Ar cy a Sa cc > Mt 6 ae ana 2 en 7 A ea fet EAS, ge EE ty Be eee rs m TOF Et Bawd ponak ary of We Be A we ae tL Ss et a he eM bande wee fa) # rai: an Sane on ae Oe Oe ee bans re . & wong pen ES . 4 gy Est gy oe pe VE ots is cu, ty OG ge Re, nS a OCS Si ee a an ee ee Lo, TE te Dope og fy pt Te Sad We "Amen, me Cot Wh pe ears ne tty Oe the Co EEE eet Oh Bb ERB GER EB ey Bem EBoR ewe SE = pee ac Saha SA foe oe na a rn an ee in faa ENS oS eet TO Ly, ee & ™. oS oo % gh eg AF San Brag oe a ae, a eae, at ie Oe PR re Kae Noe aan ea ee o Se wpe awe wat howe nes ieee me SOO fe pa es ce mae oe ae ee ee y a - ny See rss 3, fe oe oe i Ye SO US OOO wg Nah rt id es ara a. Bet Ooo i we Em Bm mf LB y, aus rs "a on 4 'wird kes nach ge, Feat ak eee ee me SS i 8 a et whe gare a £6 LE ad ep $ : na SER oh eB Be Be 8 on BE ee & Be I & % % * a a a : te eed 9 Lek 4 mp TE he on (Oo 7, ke oe tS to (saan a ee ty : ao 52 thy Mee Lp Fe Ok ome fh ogee Oe E i cae Oe a Tage Oe ee ht Sg Pay EO peace io 5 a. aes eC a: on Ome oe "% red 'f Laeed a 4 rte gee nfs gee %, ' Sa ; Be af OO et Ck iad aon FL foo PD SB Oe rH Os mba a eS a eS csi mE et cH ae ie "e bo of 0% pore Fos, i) ps yn ' . cy By ae oa oo ow Se ny oy "se ache i f "f é Z "e ae wee Bangalore.

aS, KC Vanappa, S/o Daragappa, Aged about 70 years, Occ: Principal, PD No: 06-05-34, Venkatarag Nagar, Biside §0F Road, Anantapur, Anantapur District.

48. C. Sudhakar, fo Hanumantha Rac,

-- Aged about 71 years, Oce: Superintendent, BH Nee 5-108, SRINIVASAM, Anantapur, Anantapur District ay. 8. Suryanarayana, sfo Subbarayudy, Aged about 72 years, Occ: Senior Asst., 0 Nex 8-894-1, Azad Nagar, Kalyandurg Byepass road, 2° cross, Anantapur, Anantapur District 4&8. ©. Rama Mohan, sfo Narasimnhuls, ONC 14.4969-5-3-3, Viieya Nagar Colony, Padmavani High School Back side Tadpatri Post, Anantapur District.

89. &. Narasimhaswamy, afo Chandra Sechar Naidu, . aged about 69 years, Ooo: Admin Officer, O.No: 11-97, KRennepalll Road, Kalyandurg, Ananiapur, Anantapur District.

50. P Abdul Rasheed, afo Abdin Khuckius, Aged about S98 years, OQoc: Junior Asst, O.Ne: 25-4-1026/4, Thyagara! Nagar, T7* erases, RTC colany, Hindupur, Anantagur District K. Rangapoa, s/o Subbanna, Aged about 70 years, Qee: HM Head Master, AS8, Sd Sal Prakruthl Nivas, Ruderu Road, Srahmenapall Vilage, Kuderu mandal, Anantapur District. Sa. N. Raghuramulu, sfo Pedd lavenkalsswarm, Aged about Fi years, Qoc: Jr Asst ONO: 28-74-1, Vidhya Nagar, KUL 5 Road, 3° cross, Ananiag Mr » Anantapur} F District, a8. Soopu Lingamma, Dfo Rswaraian, Aged about G9 years, Oro: Sahoal HL Asst, DoNe 14427, Kamala Na san iH wwe ¢ hb uri Buy = Se z 7 Ne we b.

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4. The State of Andhra Pradesh, Rep.by ts Chief Secretary Secrelarial, Velagapudi, Guntur District, Andhra Pradesh - S22 2397, po The State of Andhra Pradesh, Rep by its Principal Secretary te Sovernment, Finance Department, Secrefarial, Velagapudi, Guntur CHstricl, Andhra Pradesh ~ Dee oF The fNrecfor of Treasuries and Accounts, Government of Andhra Co > Pradesh, D, 27, Sr Antaneys Tat WEP, VTRS fbrahimpainam, hast ~ 521 456.

4. The Principal Accountant General, AG. Office, Andhra Pradash 2F, MGS Road, Governoroeta, Visyawada-82000<.

. Respondents Petition under Ariicle 228 of the Constitution of India is Ned praying that in the circumstances sfated in the affidavit fled therewith, the High Court may be pleased may be pleased fo issue a wrifor direction more partioulany one in the nature of Writ of Mandamus declaring the Rule 18 of Andhra Pradesh Oni Pensions (Commutation) Rules, 1944 as Hegal, arbiirary as i provides for restoration of full pension on completion of 15 years of recovery of commutes nortion of pension aven though the recovering of Cornmuted Forlion of Pansion is over with prescribed interest rate in 11 years 03 months anc consequently set agile the same by holding it as egal, arbitrary and wiolative of articles 14 , 18 and 31 of constitution of india as well as on the ground that the same is causing undue enrichment of the State af ihe cost of Pensioner and ipalse does not have any national objective and infelligiiNe differentia to be achieve and consequently io pay the full pension fo the petitioners and refund vipen, "pe open oy -- : ph 2 OB Bm oy a G 3 YS oe + SO ae a ann oa "s o°S Sel tree re Penis, a - i rn re Reh ED a an On an 6 a 6% 4 Re om on ripen, ca 3 4 C4 a £03 $0r% bee) fe on grr a o ae Iove ove ee ps te ? as peas acd toe Oo G 2 et a BY Bim i & Be o & &€ & we A HR BR a, e ee fore tos Meee Gren ies che b the i" a * en, ei %, seo. A eh bet » ea) to ae aes agen - Cs bedon, Ch tet 5) rte fen, a 'n , ro agers: of z toe, eed ern A a atin, 4 Bee wy , he % om 2 th fh 6 gon Erbe G GP 4F " oe Pine ¢ g ron fing fy os ms fh bing fe ne 3 F of # "8 oh = 2 9 SAW SF 2 eB GEOSBEREAER AE oe ee ' 0 fae ek in 4 he ot ditty i i Hh Z Fad : t i . on eo Pane A, Ey aed w 05 i 7 ne ne f fi ad h i i jb, tt £ waa Lae? i vege we OO cs "ay i © ty 8 fe me od em see tg ed 2 oo = es "eh ey ty a ve Pat cn ow "y 4 ey * Ans te, 1" an %, "% g in LoD 'e ve Wf hake Fy LA "a e d hk a eG oe) Tha fee cn) nn os nh, wy OS f is es on f wee Bs tee os onan pe EG ey fe ~ 1 ty Bt Be Bom @ @& Ma Ee BB in 1B OG Bm Bog & Oe BE ew mh Om © 6 © © & & eS -~ So & 2 we = fo a apeen M5 ee Boo os a eee ek po fron, ee ~ :, " ee % m ind 'pew gees nga om cad we cs Fae ' ' ran ioe we o> Gong egene oe og py, agaen. ay rp Hong red "a Fe om " aan ry Co oo "ange P eF4 z f OF we, Ot ond ox a we, bh © ; itp KEY ao op "negft : Bi L 6 EBS sem gy ET ce Stak . caine Seat Kael, . -- 'ew te: 3 £ a ae z iy ; " or ce 4 ba £ - ST Eo So & Sow 2 AE ey 9 82 th Oe oe ot ~ & Bw & Oe tym OS OG he kt ee aS f aa i a i ae en oA Pah ie anette ea ern z Ae pron, agnor, ERG emo porn, ots sg BS pein, pit G ms, on SB co ton " " om oA : Gag ve ees, Ce BEM fm, gti, yittna,, yee Ks we a, ttn, see its ft ree vow REM ' oa | i i, Pity flee, ; Ly aa mes : i i rem, OS Bee PhS nn nn ak on ae jim, Gy rr rs aes a ea ja SES TD ex ee a es; " ss Ae ey gent. go aa CoE oh an os oF ita: 4) beat j " ane oo ips BES 7 -. ws 8s So Brn fi tts pet Py <E OF OE ong "yy 7 pan, Sag oe "us ag ENE Penn arg Pa nn os a re) Me " ; ip wn ; ae "

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ee Fgh ge i rn ne: ate <a, oe ; i rr a & "ad : ? gn bese uD iroed eet 5 i Oy te ny wg RD bb GE Be BG a A a no, os ary) Be py oS eA ed oy, mo 6 Oy Ge te Bi We BS " oe eS, "ey seen . ne a CE th on - ae 6 oS, . n . ao yn a ag ae ~ errr pa oo " oy tpt og 5 a Vy r ~ oh yy a a aa Bg ee ey 4m Hh Oo 2 (EO ce my Ye to oe nr 5) be arn m4 oY a) mo ey ih 4 ra nn a oe & te ty a & me a : ieee a i re vetin Tag OY " : % i - fi: ty ie et Fea : y en ae ° 24 ee eB oe YY &@ & me ES ty BS Ci a thd es ae * m2 A ea oh pos 3 ws LG Soe es % ss wen hug a. oe ", aan <a 1 pty vA. molt ye ihe % ; wp, Be oy ip, cae ors "i &F % & Bh oo on mm, Fhe re i. Ai fs 259 o BBS ges ee ee, & GeOEBE Sa @ BE & 2 Be gy ety eee at a a nn Ub gen ip Inte A Z : - to JE ma oO ; - eve, oe, hen ' G3 ie ; i t ; i ; Cad Cow F ee om & Bm I p05 ge SO 9 ob be oe OB Ee me we ee 00% ete ENE ep z% se i a eS uf nd eae pod, wh 3 soos pegs nt omnes ae Be oe on, ae ts we se ns en cae ay ee oy oH We be. cB gee fy or ey £e% ae bedte 3 LS 4 o. 3 wa ; Se a % "ages "open ea ae ¥ £65 'gen Q a ee, Bo. F 8 o- & eB ao Bf % Oo <e & BER © 1 f. me ty 0 ioe re a a ad fe, ae. 4 fm ED B a A ah oa > a. poy ee Gm OT oh Me ba me fr, mn, ES es a Oe a a ee Pa a oy Ra og Go ot BS me Et ws YO FS ¢ a oe or i ee ee a oe CA ag os a re hee ee ag , s 2 ; ; ined A 5 h 2 <a a ges OF ty F yw wy, i e ; ESA] oS had : one . C OE OE le ety t a3 . a fennel oat 7 4 ft oy ae " ~ xs agents:

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Rie. O.Nea, 8-58. Nee, se Palacoderu( ha i, We CFMS, No- 80 12077 ee S 2 oye i ROALAAL. Narssinha Murthy, So. Ru uoheluelu, Agex? abaut 75 years, Retd. Telugu a ~ Pad, Rig. $5-1O5/3, Sai Baba Tesnple Steet, Mogallu, Palakederu (0, Bhin vaya sa, West Godavan Misf CMS. Alen KR. Krishna Murthy, S/o Aged about 74 years, Rig, RES, Ap ee uy ne 4 Mandal, Wrest G OFMS. No. ROP28 245 Vathuri Venu Gopala Pao. Sia. Subba Ran, Aged about 71 years, Ret MEO, Rio, Cherukuwada, Undi the wal wen Godavari Gsticl CFMS. No- Sut 27889 gE. Karuna Grace, Wiro. Bab Regine ald, Aged about 89 years, Rete, Schon Rin, ROO TSBs, SS. Street, Bhima GEMS. Negot 30720 AS ssistant, Varareoo4 20 T.Satyanarayana, Sic. Naganns, Aged sbout 74 years Refd. Heiner, Rio BNLSQ/E, Ko syavar Veedhi, Meniovarthota, Bkimavaramn, est Godavari isi c CEMS, No- 86126038 | L kata Swany, io yew i i & me we os) @ were 5 caate ' ;

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ee os oy 4 yy "f Se see dm a A. os 4 asi ay Bio. nr io oa serine Palakocdery Mans ~ WE nist. OPFMS. Nox BOTSO14 Senny Paul Nethals, Sto. Sarna A ged abaut 7 years, Reid. Assis Rio. HLNot da, 8" ward, ony imavaram, Vest Godavari i Dist. GEMS. No. 8O1 29177 NV Sathyanarayana, Six, Vienkaia Raa, noe 39 about 71 wears. Reid, Yechriks cal Officer, }. Yellamanchili (M4), SANHAV aram, We 2st Gadavan Det, GEMS. No- SQ127 784 oathyanarays Raju, Sfo. Chinna Arpaia Righy. V Aged about Tyears, Retd. Dy Exenutive Engine more bTG, Narayane Raju C Comany, Bhimavaram, West Godavari Dist OFMS. Ne. BOF 85463 1D y, Vallury Venkata Radha Krishna Murihy , ofa. Valluru Varkata fags shushana Nao, Aged about Fs years. Reid. Head Master Grade N Ria, SN Alun Grand Not '§ iva Rgo pela, Pan a Shirmavaram, West Gadavan Diet © "MIS NesGcii see MWe So Saou, Sfo. John Baba, Wad abox a 70 years, Rete. Schoal Assistant, Rio. aQ-T1-18 2, Near Sankar Matam Rest house Road, & ANASVaNIM, West Godavari Dist, CPS. No- 80%) tS01Z9 aad Sargbu Venks sta Rao, Sin. S.Talaigh, Aged about 7O years, Reta. Head Cantabile Police, NiO. O.NexG-144, Padamiram, West Qadavari OPMS. No- 801 F285 ch. Bangarraju, Sfo. Rama Krishnan Raju, Aged about *G years, Rati. Teacher, Ma. 2-TS-2/3, Shupathi Raju Gari Veecdhi, Shimavaran, West | Godavari (istrict. OF MS. No e@ciae7es .

i < z a ps ui mH fake a ate Ap hehe a, Daye nA a aes oe Wid s Yaid pa R weld ' co 53 ong ao oes Chiniglapali Rama KAshnam Mahi Agad about 70 years, Re etd. - ead Rio. BE-220/1, Moathaneta, inet, | China Paey , Bhiravaram, ys CPMS, No- 0130133 > Rama Ral ies, sf Godavan Dist Jays Prakash Newton, Sfo. GJ. Ratnam, on abou GS years, fee :

Rie DLNo. 18-1832/3, Subasth Street, Bank Colony Road, Bhimavaram, ¥Weat Godavari Dist FAIS. No- SOTS8 788 Gotlumukkala Suryangrayanaral Aged about 74 years, Seid. AE, Bio, Fiat No. 305, Sita Mansion Aparirnent, ON ALC Road, Srrampuram, B BAR Tavaran, Weal Sorievari Gish CFMES. No 3 Siig John Peter, iq. Pitte fie!) Aged about? years, Retd. Schaol s Rio, D.No. 19-15-9, 25°) Bhiravaram, Woaet Godavari FMS. No- 80129788 Kopperla Soma Raju, Sion. K. Venketa Raju, Aged about 77 years, Reid. Head Master, Rin. WNe, a0-12-34, Salusumud, Bhimavargm, West Godavari Dist CFM. No.80> t2e S49 Pas Must Bananna, Sis. Venkata Viswa 3 Soma Sekharam , Aged about 7s years, Fletd, Soho Assistant, Rio. ON. ee i238. | Near Gandhi State §@. isandhi Nagar , Guna Udi, Shirnavaram WG. Dist CPMS, No~ sot 127373 "fe, * *.

Kak wana Kaladhar, Sic, BL Venkate Rama Narasimt Jed about 89 years Reid. SG. Lacturer, GH 26- 4N-O1G, Kor marada oad, ar Vinayake T ome e, Shirnavara m-S34 20S. CEM SS. NesQtH gars Ye amy}, ' Sinyaia Naga Venkata Satyanarayena, Sie. Appala Swany, Aged about Fi years, Retd, S.G. Lecture f v Seay pe tS hey ' Ria. 824-058, Siriyalavari Stract, eee tte + QC ROSAS "SOG iS. Nae x eh Yy ee Q a { Sag AE aa R rr} hited Urey, :

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SE Yerramsetty Seshag Aged about} Oy yoars Rio, Flat Ne, Near ia FUK. Me SHimavaram, Wes st Godavari District. OPMS. Na- 86129088 YT. Raiagapabalam, Sia. T. Lakanmi Narasinhe Raa, Aged about 7D years, Refd, Lacturer, Rig. Flat No. S08, Piot No. 96, Lavitra Aborle, Road No. &, Gaiden Tulip Estate, Myderabad. CPMS. No-BM S0e34 a GY 3 Sek ft soul 74 years, Reid. Arincipal, we a & i oO . ey Rio. 6o7-4 ae 8 sn i Krishna Niayarn, SHSSTAMSAUTSM, shimavaran- 834 Se.

Saqi Appala Rai, So. Quryansrayans Kaj, Aged about *6 years, Raid. Reader, past & 2.3911 Main Straat, Near ohethy, Chi nee iran, Shirnavaram. EMS No» SOUOZESS aboul 7S years, Rel. Princigal, 'ist No. SOY, Venkatadr Towers, a PUL. Coaleny, Bhimavanan, CPG, No-BOUS 2849 _tsopala Rahs, S/o. Sinyanarayana a Rai, Aged ¢ about 3 '$-ymars, Raid S.G. Lecturer, Ria. # 24-15-48, Sr Ramapurani, aoe he, Bhimevearsarss 202.

OEMS, NoSOtsa441 Mv Subba Raiu, Slo. Marralu, .

Agad about #8 years, Reld. SG Lecturer, Rio. HLNG. SF-2-12, P.No. 81, Trumeia Hames, 8 é shind St ipba srayudu Tempis, Bhimavaram.

CMS. No- 80428637 Dagaia Verghese Daniel, S/o. Joshua Aged about 73 years, Rett, SG. Lachrer cra venkat Satvanarayana Malu, Sia, Suma Rain, reli Vensata Satyanarayana, S¥o. Arai Veeraawamy, aS ;

ago teran wa Wennet Le an .

e < ¢ oF , Sin, eee Pak et che eS A Sm of vod oo. Madhava Oe So. Suryanarayana, Aged about Y Q fad. S :

Bio, A 3 2848, Ono. CURR Call sce Boye 5 Hostel, Sagariape fa, Bhimavaramn.

"ha, No SOT S8442 Manumun Belasr ene Subba Raju, Séo. Ranga Raju, Aged aboaul 59 years , Reid. Reader, Rio. BEO-14-26, G2 DN. R. College Road, Salusumucd!, Shimavaram, OFMS. No- Bot SO0828 Mudunul Rama Chandra Ra ais, ie. COTS, Aged about 74 years, Rete. Rio. #24-T 7-4, Pint No. EL. d. : Gout Street, Shrarpuram, Shimaveram. CPMS. No- 807228292 oh.

* indukuri Kaipara, So. Ch. Surya Narayana Raju Aged abaul 72 years, Retd. Lecturer, Mo. 273-86, Nelall Nagar, Srirarnguram, TTIQVETaM.

GCPEAMS. No- S27 S15 NP admara, D/p. Bangarraln, Aged about S years, Ret. G3. Lecturer, Rio RS). TP-8S8/2o, Cans! Road, Frince Towers, Flat No. 101, ASR Nagar, Bhimavaran.

CEMS. No- BOI Z8e44 x APB ACS INL. Narseimh ma Realy, Sig. Janaki Rama Re 'zs Aged sbout (4 years, Retd. Reader, Rio. HUNG. S7-3-08/4, Netall Steset, Srisarnpuram, New Sapote Lodge, Shimaveramn. Ce &aS te No- BOTS Zao duvvaia Manikyala R ao, Sie. Ganga Rahs | Aged about 74 years, Rett. S.G.Lecturer, Ria, #27-3-68/9, Sriram DUFaM, Sivaras Pat{P)}, Bhimavaram. CFMS. No- 80722 174 Ghinmill Rate Venkata Veera Swarny Naidy, , Sia. Vankateswara Rao Naidu Age ad ator uo 4 years, Reid. Lecturer, Rio, HUNG. 8-12, Rayalam Phas, pa oa was % ee y er ce Z ran San : gene tee ae f55 0 fe TEE, tee ot : Lo a Lok | Se apex . eee Renae! Bie ee td fea vay 'et '.

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Aged about 72 years,Retd, Dy. Exe. En gineer, Oruganti Sanchana Muralidhara Res, Sfo. O. Srinivas we. B20-14, Ram Mohan Rafa Nagar, 8 x aca £ oh ae 8 bd Akshar Public Schoal, Kakinada, Nakinada Oistrict GPRS. No-SOg8848o Ane The State of Andhra Pradesh, Rep by ds Princigal Secretary io Government, Finance Deparment, AP Secretarist, Velagagud!, Guntur District, A®.

The Director of Traasurias & Ace Sovernvent of Anchre Pradash st floor, NigAi Ghavan, Rehind iY Park, Mangalagicd, AP ~ S22 SOs. The Fincipal Accountant General, AP, A G.OMiee, MG Road, COvVaTIOTaIS Vilavawada, 5 NR District, Andhra veadesh mR District Treasury Officer, WG. District, Oistrict Tragaury office (DTA), At BRimaveram, WuS District Disitel Treasury Officer, Ekuru Dh. Distinct Treasury offios (OT AOR, District Treasury Officer, Or BURA. Konassema Of, District Treasury office (OTA), Ai Amalapuram, Dr BR. Ambedkar Konasaema Of.

District Trassury Officer, EuG District Crstrict Treasury office (DTA), At Raismahendavaram, E.G. District.

Pistnial Treasury Of eer, Kakinada OF SHairict Treasury office (DTAOQ}, At Rakinada, Kaki nade Di strict ar & ' GQ $ Paethion un Mandamus, S $ restore {he com "t 8 am ia "

my ~ of Ariicie so ytd ue oh Ss Te oe (5) dee hein arount o PaCaveRr °.

ES IA NO: 4 OF 2024 ce tan CHPOUPYIS! ad) of 2024 wo :

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<9 SPS o> aN FO yes o> ma Finance and Flanning Department, Secretariat, Velagapuci, Amaravelhi, Gsuntur District

3.The State of Andhra Pradesh, Rep. by lis Pnncipal Secretary, General Administration Department, Secretariat, Velagapud), Amaravall, Guntur District

4. The Accountant General, Government of Andhra Pradesh, Dr.No.27-37-158, 8° and 9" floor, Stalin Tower, Adjacent to Manorama Hotel, MG Road, Governorpeta, Viayawada, Krishna District.

5.The Director of Treasury & Accounts, Government of Andhra Pradesh, C Block, 2 Floor, Anianeya Towers, [brahimpatnarm, Vilayawada, Krishna District

6.The Commissioner of School Education Department, Vilayawada, Amaravall, AP .. Respondenis Petition under Article 226 of the Constitution of indie oraying thet in the circumstances stated in the affidavit fled therewith, 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 Civi Pensions (Carmmutation) Rules, 1944 is ullravires as if provides for restoration of full pension on cornpietion of 15 years of recovery of commuted portian of pension even though the recovering of Commuted Fortion of Pension is over wilh prescribed interest rate in 11 years O38 months and the action of respondents recovery of cammuted portion of pension even though the recover restoration of commutation Table-2.

ee 4.75 percent to 8 percent per annurn vide Go. M. :

¥ of Ganstitution of the india anc consequently d responden t § amount with 8986 infare;

respondents to refund th sayy & amount with interest has &b = » slp froin recoyerad ns ° tallments itself;

LANO:

7 OF 2024 2 & atin the no th * rayi a PC is flec p Poe ° a4 Ne OE Section 7 orcumsfances stated in the afldavil Sled in s Jeased fo Y may bes ihe petition, sriion Pc Ne Corriuted recover ' ot ise.

respondents on Feansion in view amount with S§ an Nerein ry ade ¥ oJ GUM dated 33. 14.20 the High C arth Pam ry WINES of & g hearing the ar Rathnakar J cas 2 ¢ g Sery 56 MONS and GE for 27470 OF 2

ihe Pet WP NO:

Fr fo oS x te a ab es nkate. Sal ] MS ap Read = Swed q er * % ie ula, YSR K eo SSN.

# oN praia | 3882 z a' Lhe fist fq ae be ES es, tbe es Ee BBE bd a Pepe ceensitnen.

> ws Aaese = &, FaCh TNS MAYS eager is Maw reverts J pparenere, a Eek oy eyes 3 a sllage Roac oH

"nd . The Director of Treasuries and Accounts, Government of Andhra Pradesh, 1° floor, Nidhi Bhavan, Behind APHC bunlding FT Park, Mangelagin, AP - S22 503.

~The Principal Accountant General, AP, A.G Office VLG. Road, Governorpeta, Viayawada, 520002, NTR District, Andhra Pradesh, | . District Treasury Officer, Kadapa District, Districl Treasury office (OTAO), Railway Colony, Kadapa, Kadapa Dt. District Treasury Officer, Sri Satya Sai District District Treasury office (OTAO), Puttaparthi, Sri Satya Sai District. District Treasury Officer, Anantapur District, District Treasury offices (OTAQ), Collectorate Complex, Anantapur Town and Of . District Treasury Officer, Nandyala District, District Treasury office (DTAQ), Nandyala, Nandyala District. District Treasury Officer, Chittoor District, District Treasury office (DTAO), Chitloor, Chittoor District.

Respondents Petition under Anicles 226 of the Constitution of Ind nraying thal in the circumstances stated in the affidavit filed therewith, lhe High Court may be pleased fo issue a direction or order, more Spee ane in the nature of writ of Mandamus,

(a) deciaring Rule 18 of AP Civil Pensions (Commutation) Rules 1944, in so far as fixing 15 years from the date of sduction of pension, in order fo restore the commuted amount et . LE om eres . abe Weer ons PO rired Reeth e of pension, as dlegal, arbivary, improper, discriminative, unreasonable. irrational, violative of Article 74 and 16 of ihe Constiiution of india and amounts fo unjust enrichment al the expense of the refired employees:

(b) declaring the action of the respondents in recovering the comrnuted amount of pension beyond 17 years 3 months (185 months), by which period the commuted portion of ie pension is fully recovered, as Hiegal, arbiirary, discriminalive, irrational and unreasonabic: | io) and consequent » fo direct the respondents fo refund the excess amount of commuted portion of pension recovered wom wen dhe meer oe wom at 848 cease SB aerrnthe §F SA vramtinn) from the petitioners beyond 11 years S months (135 months);

IANO: 7 OF 2024:

Petition under Section 157 CPC is fled praying that in the clroumstances stated in the affidavit filed in support of the writ patition, the High Court may be pleased fo direct the

-

respondents not to further recover commuted portion of sts pension in view of the petitioners repayment of entre Principal amount with 8% interest and also in wew of further suffering recurring financial loss every manth in pension, pending disposal of WP No. 87470 of 2024, on the file of the High SAMO The petition coming on for hearing, upon perusing the Pettion and the affidavit Hled in support thereof and the o the High Court dated 28.17.2024 made herein and upon nearing the arguments of Sri Bharat Babu N. Advocate for the Petitioners and GP for Finance for the Respondent Nos. 4 to 8:

WP.No.27483 of 2024

Baweern.

q, P Prasanna Rao, Sie, China Joseph, Aged about /0 years, Cee Retired School Assistant, Ro. Repudi Colany,- Pirangiouram, Gurtur D strict EPO Noo (8-277 /SP, CFEMS No: 80212708.

x N. Emmanuel, Sio. Mark, Aged s about SB yess, Oreo: Retired Schoal Assistant, Rio D.No 95-38-1324, Ankarmma Nagar, 2 lane, Coalhactos rate, Guntur District, PE Ne: 4S S8GG/SP, CFMS No: 80274035.

3. K. Jessi ) Babu, 8 >. Prakasam, Aged about 71 years, Occ: | fatirad Schoo! Assistant, Ro. This napus ANN, Yedlape acu Mandal, Palnadu Distic.

PPO No: TSS 282 3/SP, CPMS No: BO213948.

4. &. Mary Alphansa, Dyo. Jofanpa, Aged about 70 years, Qec: Retired Schaal Assistant, Rio, H.No. 28-481, 8" Lane, Sharaipel, Amaravaihi Ros ad, Guntur Oistict. PPO No: 1828263 5/SP, CFMS No: S213 7a.

5. K. Kameswara Ran, S/o. Krishnamurthy, Aged about f4 years, Oeco: Retired Scho! Assistant, Ro. O.No 9525-1313, KMR Residency, 2°° Lane, Anwranager, Guntur District, PPO No: (8-028 875/SR, CFMS Nor 80206565.

my ve PP Jojapea, S/o. Rayarnna, Ages about 7O years, Ocm Retires i Tained Graduate Teacher, Rin, O.No. 126, Smart Gilly (ONDE), Oop. Hosanna Mandir, Nallapacu i, Guntur District.

PSO No: TS4Ss7 07 SP, CPMS No: BUST IasG.

¢ ee me teten i i &% we . 5 % Sine @ a 5 2h.

140. 2 & ei = BSG.

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a nn a nn es ze be on w Us Sie fade £4 th, ia yg fae oe a LL ue i ee e Oo £4805 @y to fe a tee ety? fe G. 2 Ee A hh # "2 vy a om We | OE yn, OE one at pS we Sie nh bgt ¢ 5 LS Oo a fn 4 "Oe AS ee _ Ge Ss gen? as ao oy " om on ies mo x "4 ne p Ry ee] 4. 7 git $ nee % oe ls wot Tet, A " es " 5 ee we 63 oe me, aeNn ge bu VBE £5 eB aa : : oT aa Coane me > a oars wm im gen ee oe ph ee OS A on, TG & ae & - ae Fo a4 _ ae ne we CD ed OE ek wmo> oh Rw we aR, She we 23 ee Ge. a oS 6 £~B2Z05 ZHeleh Fe*A aS 1458 z a why ld weg Bee ] % * se OG ne TE OR a ae iy sa SS a an te te By we ay oe B ag BS C3 ' oe ; ' yy fd a ar oO £83890 ©8229 -UbsB3S 858% b.

o a Rei f ¥ ire, : My aa foes ; th te Be ag REG EB te Ee Bh Zs, mn the eee BECO OE OR se tne The Clrector of Treasuries and Accounts,, Government of Andhra Pradesh D.No. 7-87, Sa Anfaneya Towers, ¥VTPS, fbrah HOelyant, Vilayawada - 823 436. 4 The Principal Accountant General, AG. Offes, Andhra Pradesh, 27, Mis Road, Governorpeta, Vilayawada - 520002. . Respondents Patition under Article 826 of the Constitution of India is Hed praying that i the clroumstances stated in the affidavit fled therewith, ihe High Court may he pleased fo issue Writ of Order more in the nature of WRIT OF MANDAMUS declaring the Rule 18 of Andhra Pradash CA Pensions iComrmutation) Rules, 1044 as illegal, arbitrary as ft provides for restoration full pension on cornpletion of 1S years of recovery of cammutsc vottion ¢ ey pansion aven though the recovering of Commuted Portion of Pension is over with preserided interest rate in TT years O&8 months and consequently set side the same by holding Gas) Wiegal arbirary, and wolative of Articles 14 , 16 ae ani 241 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 H also does not have ary rational objective and intelligible differential fo be achieved and consequently to pay the Aull pension to the petmones and refund ine excess amount recovered to all the petitioners along with applicable inferast, PANG: 1 OF 2024:

Patifion under Section (St CPO is fled praying [hat in ihe croumetances stated in the affidavit filed in support of the writ petition, the High Court may be pleased to direct the reapondenis not to furher recover Commuted Portion of Pension in view of the petitioners' renayrrent of entire principal amount with 6% inferes! and also in view of further suffering recurring francial lass every month in pension, pending diaposal of WP. No. 2rass o} 2s, on ie fle of the High Court, ts ae:

cn fees ed es vege hak me 8

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2. sircurmstances stated in the affidavil fied therewith, the High Court may be nleased fo issue an order, writ or direchon, more nanicularly one in the nature of WRIT OF MANDAMUS declaring that Rule 18 of Andhra Pradesh Civil Pensions (Commutation) Rules, 1944 Is ulfravires as ft provides for restoration of full pension on completion of 15 years of recovery of commuted portion of pension even though the recovering of Cor nuted Porfion of Pension is aver with prescribed interest rate in 4 years O& months and the action respondents recovery of cam puted parfion of pension sven fhough ihe recovering of commuted portion of pension is over wi fh orascribed interest rate and not retaining 15 years for restoration of cormmuted value of pension after adopting the commutetion Table-2 by In creasing the rate of Inferesl from 4.785% to @% per annum vide Go.Ms.Ne.100, dated 06.04. 2010 is diggal 2 & Seales F484 5 ae ae a os. fee Pee hy S bey ds sare arblvary and via infive of Anicies 14 and 27 af the Consifuton of india and consequently direct the respandents not fo further recover Commuted Porton of Pension in view of the petitioners repayment of entire pn rincigal arount with 8 percentage interest and aisc in view of further suffering recurring financial ings every month in pension and () direct the respondents fo refund the excess amount of Go smmted Portion of Pension recovered fram the petitioners fram 938° ingtallment, since the principal amount with Inferest has bean recovered from the petitioners in 155 equal monthly installments isell:

IANO: 1 OF 2084: .

Petition under Section 181 CPC is filed praying that in ihe crournefances stated in the affidavit fled in support of the writ petition, the High Court may be pleased fo direct the respondents not to further recover Commuted Portion of Pension in view of the petitioners rapayment of entire principal amount with 8% interest and also in view of further suffering recurring financial joas every month in pension, pending dispose i of WP No 2fo4t of 2094, on the file of the High Court.

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3.The Principal Accountant General, AP, A.G Office, Mig Road, Gavernorpeia, Viayawada, 820002, NTR District, Andhra Pradesh.

4. District Treasury Officer, WG. District, District Treasury offices (O TAO), At ShAintavaram, WG Oistrict, Petition under Article 226 of the Constitution of India praying that in the olrcuymstances stated in the affidavit fled ierewih, the High Court ray be gleased may be pleased to issue a direction ar arder, more particularly, ane in the nature of writ of Mandamus, fa} declaring Rule 18 of AP Ch! Pensions (Commutation) Rules 1944, in so far as fixing 18 years from fhe date of reduction of pension, in arder to restore the commuted amount of pension, as egal, arbiirary, improper, fimrie@ive, unreasonaite, irrational, wolative of Articia 14 and 18 of the i Eft retired amployees, ib} declaring the action of the respondents in recovering the cornmmuted amount af pension beyond 14 years 3 S months (135 months), by which period the commuted sorton of pension is fully recovered, as dlegal, aritirary, discriminative, irrational and unreasonable, ic} and camsequently to direct the respondents to refund the excess amount of commuted portion of pension recovered fram the patifioners beyond 77 years 3 months (195 months), IANO: 7 OF 2024:

Fedtion umer Section 757 CRC is Med praying thal in the circumstances sfated in the affidavit fled In support of the writ pelifien, the High Courl may be pleased to direct the respondents not fo further recover commuted partion of oersion in view of the pelitioner's repayment of antire Lh Frincipal arriourt with S8 Interest and also in view of further suffering recurring financial igss every month in persion, pending disposal of WP No 2 ood of 2024, an the fle of the High Court.

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The Principal Accountant General, AP, A.G.Offce, MG. Road, Governorpela, Viiayawada, s20002, NTR District, Andhra Pradesh. 4 Oistrict Treasury Officer, Prakasam District District Treasury office (OTAO}, at Gngeie, Prakasa District ae . Respondents Patton under Article 226 of the Constitution of India praying that in the circumstances stated in the aff davit fied therewith, the High Court may be pleased pleased In issue a direction or order, more parlicularly, one in the nature of writ of Mandamus, fa) declaring Rule 16 of AP Civil Pensions (Commutation) Rules oes, in so far as fing 18 years fram the date of reduction of pansion, in order to restore {ha commutad amount of pension, as tisgal, arbirary, improper, discriminative, unreasonable. irrational, violalve of Article 74 ard 16 of the Constitution of India and amounts to unjust enrichment at the expense of the retired employees -

fb) declaring the action of the respondents in recovering the COMNTies amount of pension beyond 77 years 3 rmonths (155 months), by which period ihe commuted portion of pension | ig fully recavered, as Hegal, arbitrary, discriminative, irrational anc UNYERSONISDIC fc} and consequently {© direct the reapondants to refund [he excess amount of commuted partion of pension recovered from the petiioners beyond 11 years 5 months (195 months):

IA NO: 1 OF 20248:

Setitien under Section 167. CPC is fied praying thet in the croumetances stated in ihe affidadt fled in support of the writ petition, ihe High Court may be oigased te direct the respondents not to further racover commuted portion of pension? in View of the pellioner's repayment of enive Princinal arnount wilh O% inferast and algo in view of further Suffesng gar, Racheria R sol.

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4. District Treasury Officer, S fkakulam Oistrict, Olsinet Treasury office (TAO), Srikakulam, Srikakularn District, .. Respondents Petition under Article 228 of the Constitution of india praying thal in the croumstances stated in the affidavit Hed therewith, the High Court may be pleased may be pleased to Issue a direction or order, more particularly, ane F the nature of writ of Mandamus, ia} declaring Rule 18 af AP Civil Pensions (Commutation) Rules 1944, in sa far as fixing 18 years from the date of reduction of pension, in order to estore the commuted amount of pension, as legal, arblirary, improper, discriminative, unreasonable, irationsl, vielative of Aricle 14 and 16 of the Constitution of India and arnounts fo unjust enrichment af the expense cf the retired employes.

(b) declaring the antion of the respondents In recovering the commuted amount of pansion beyond 1{ years S months (135 month $}, by which pericd the commuted portion of pension is fully recovered, as Hiegal, arbitrary, discriminative, irrational and unreasonable.

{c} and consequently to direct the ; respordenis fo refund the excess amount of commuted partion of pension recovered from the petitioners beyond 11 years 2 months (135 monn ins);

IANO: 1 OF 2024: Be Pelton under Section 181 CPC is Hed praying that in ihe crcumsiances stated in the affidavit fled in support of the writ peition, the High Court may be pleased fo direct the reapondants nol to further recover cammuted poriion of pension in view of the pefitianers repayment of entire Pincipal amount with S% Interest and alsa in view of further suvfering z recurring financial loss every month in pension, pending iisposal of WP No.27703 of 2024, on the file of the High Court, Mans pst tees Creare ttn ' <a:

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184. S) NY ery ek i ae , at SH $ and & SOO SPF ek ee! G > o Py Say 2498-8P and Oat ¥ motiioy re spondenis to refund fhe excess ions § $ heapp a > ok, ' 2 Pee, A v ATS along with f eo) 12, Py under RAMANA, TOF 2024 Petition a x mount of Comrruted Portion of Pension recavered from the petit 3 aroumstances stated in the affidavit fled in support of the wi i Nigh Court may he pleased to dire IANO re:

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1. MACON. Serma, Sfo. Venkatla Sivarame Murthy, Aged about 74 Years, Ooe Retired ProfessorAN Univers ly, PRO 60903, PPO io q OES Ric, S1-7-2, Goginenivear' Street Me chavaram Vilayawada ~ 820004, NTR Cistrict.

14 VVU Lakshmi Narasimha Rao, Sia. V. Salyanarayana, Aged about 72 Years, Occ Retired, Professor-AN University, Pension No TS-

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19) 4872 anc TOGOSOTTSO 12) 4789 and WOOTOS98S9, 13) Bdias ang TOOORIF2E0, 14) TS-OF and 13) TS. 89 along with the applicable interest:

IA NO: 1 OF gna.

Petition under Secton 454 CPO ip fled mraying that in the crcumstances stated in the aliidavit filled in Suppart of the writ petition, the Nigh Court may be Dieased fo direct the respondents nol to further recover Commuted Portion of Pension in view of the petitioner's repayment of eniire | principal amount wih 64 interest and sise in view of further suffering rec cumnng Hnancial loss eve ery Month in pension, ge Aiding dispasal of WP No 2777s os 2024, on the fle of the High Court.

IANO: 2 OF pova:

Petiion under Sention 184 CPC is filed praying thet in the cirsumatances stated in the afid davil fled In supeort of the writ pelfian, the High Court may be pleased to direct the mespomients to refund the QXCSSS amount of Commuted Forfion of Pension recovered fram the petioners fron 138" instalin nani, sinos the principal amount with interest has Neen recoverad from the peliiioners in 195 equal monthly installments fee af, pending cisposal oF WP No.2?7 7S of 2024. on the file of the Nigh Court.

The petition coming on for hearing, upon perusing the Patiion and the atidavil fled in support thereof and the onder of the High Court dated 28.17.2084 made herain and "pon hearing the arguments of Sp G.V.5.Ganesh, Advocate for the Petitioners and GP for Finance Department for the Respondent Nos 4 to 4 and Sri V.Sal Kumer, Stan iding Counsel for the i Respondent No.8 and Sri Narra Srinivasa Rao, Standing Counsel for the Respondent No 8 x 2 F yi Bf 818 O ¥ < WP NO.

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foe iS Ree aner 8 nS SE! relpal amount wih oS and also fat funkier § SUH! © << = Ss ef Babu N, Advonat * = B15 of 2024 WE Noe?

Seo ed BARRE ttaraaneages Pe fehowd Petition uncer Arficie 996 ¢ of ihe Constit, " en of india praying clroumstances stated in fhe affidavit Med therewith, the High Court may be leased to issue Writ ar Onder more in the nature of WEST OF MANDAMUS deciaring the Rule 18 of Andhra Pradesh CAd Pansions Gloammulation) Rules, 1844 as Negal, arbitrary as if provides for sestoration of full pension on completion of 19 years of recovery of commuted portion of pension even though the recovering of Commuted Portion of Pension is over with prescribed interest rate in Ti years 03 months and consequently set aside the same by holding Has Hlegal arbitrary, and violative of Articles id, 16 and 21 of the Constitution of indie as well as on the ground that the same is causing undue enrichment of the State at the cost of pensioner and if also does not have any rational objective and fo he achieved and cormsequently fo pay the full pansion to the peliffeners and refund the excess amount recovered fo all the * cy LOF 2024 ° % IANO t Ang AN ey The petition ce » x ° x WP NO:

bone.

fe Noes wa pnt 3 4, é A nee { IPS x * s ef 820 OF 2024:

Ret Sebveen = Feo 3 ar, Ananthanu $ Leoturer Rig No.1.

bad 2 "

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K Pacmavathi, wo Salish Kumar Aged about 7Oyrs, Forest Dept &/025-0-11, Ganesh Nagar, Behind Arts College, Rajahnyundry S38S105. ip Ne PAG(Aand -- EVAPIP TSP. T4Q/S P 142/207 205/41 097 pt 4tc SG 2O1S PPO Noe t-OS2190/SP Amanulla, S S/o Late Shaik Arneer Saheb Aged about 7 Lecturer, H.No 20/793,Nalband Street, Old Town, Ananth: Yapur ~ 575001.

Present Rio &-1-30Q/66, Flat No 403, Cozy Residency, Aditya Nagar Galony, Tollchowk!, Hyderabad -8 Lr No P¢ AGiAand EVAPYPSAUA- SSP 2351/2007 06/8423, DIZ5.08. 2013 PRO Nol3-O141a8/8P, #. Shaik Imfaz Ahammed J, Slo J S Mohammed flyas Aged about 7Syrs, QcoRid Principal Rio 1-1-4190, RE Nagar, Anantt napur-SiSOG) br Ne PAG(Aand EVAPYPSAYS-708/SP 1 84/2008-08/8887, DMS.08 2018 PPO No 13-O1S525o/SP

8. R Viswanath, Sfo R Jambai ah swarny Aged about 73 yrs, Gee Rin Lecturer RAO 4-1762-F Jonna Veera Ananthapur - 575004, Fle NoPSAlAr SSA SPZO/S009-O7 4 Faaveaid-44 Dia 12.2010 PPO No 13-01586a/SP . Mahmood Khan RB, Slo Reddipalll Mohammed Khan Aged about 7S £ dah Colony. Pe apampeta ALO Road, "Do x yrs,Oce Rid Reader Rio 13-2-28, Ramachandra Nagar, Ananthaaur -

S1S001. Present Ryo Flat nae 405 S,auncihy Apariment, . Yellareddyguda, Nyderabad-5S00073, Lr NoPAG(GAand EVARYPANWIM. SOVOSP IGS/80 1007/7321, DIGS.O7.9015 PPO NoiS-18eaaee TO. Kesava Reddy M N/OlS4E.MSS Bais Viles.Near fesar petral bunk, Kalyandurgam Road, Ananthapur - 818004. Lr NoPAG i Aand CVARIPSAIK-293/SPSS7/2000-08/808, DMS OS S012 PPO Net. OTS4S6/SP Bhaskar ¥, Sfo ¥ Mathew . RioN No 11-9.485 Naik NoPAGiAand EYWAPYP PRO Not3-01S507/Sse S, Se M Sivaiah Aged about 73 yrs, Oce Rid Lacturer poate nette ged about 69 yrs,Oce Rit Prinicipal Naser Exin,Ananthapur 84500) Lr 3 fa Fy " 7 A " oo / , oa sen, £ i e $ £4 5 7 oe bs Om ne, me ; aA ad

- % be ee ie Id a he by od te te ae, ae Li ioe rm , 'gee ras gem is oo Pm & f, = wt C gS £4 a arn is Bs oe : ga a bE wh Ga a oe tx Ce a bee ae oo a3 Py rg res] is a ae a ke hy ad wn oho es re oe B mM o GL sy 2D fe ty og an oe Bre. Fae: i ad ade KEP > vi hats i, ee cas bed a ss ae ot he ren fs Fon os a % oe " Cy fh Te, te FO a e shad fh. th, vo fy . : wy ORE fe "tes, te £f3 ww a, a & wont a an; a a an ® fe 3 od hs, iy cca ae wee oe tad tng om a ngewe G Ye, Pin me nn «anise SA pg 4% oS ogee pa yee Pe aa 1% ap Bren "tt a oc Ca co gy Be me ee "ney ' Sood 4 pens aaah, Ao ne) ary fe "x ie a i ao a a ri a zg ; oe Gn ee hen Bs é "f, too me eee ES Te B% y : os e% soe Ess ea ae aos . Rated ah' £% Pete:

wh Sade & Me se Pod oe cae ko ag Fh, "ne me set am 5 ea en po, toe oe e ; BB. gf Bo. oh e Ka oe oA wn pty yg & ies th. C4 as} ae "ood 'al ey 7 ie hee oe or be oc io) a <a arc; a a nr eins AP wnt ina wf ' ¢ 4 ees £3 %, oa ree "eras, Be. fi fen fe pth aets1 a one. Iolo pedi pS - Le oe tS ee aie, haabed ee a) On. nina: an ee hey, aa) ay rewe. ny ee wn ee ea Se a ees ch per, "€5 ages tere z [6 wy oo ee ge Lp kg Me RS ; ce i 5 Se aco os wig So pn tye "

te oe pan oe ores. naan ny, rs £: r ve rs igo es Co is go % Snood bevw: tS pon tnd pete Se ned toon cane, foo $ d a 2 ko eed es foe 4% nee . fab a L £3 ah ey : ta ah ary hee ee a ese oe i ao "ep Ord we oy fe apere fn em i an ae pn a rn ieee a <5 ne &G He oi on neat £% ve 4 2%} oy on, Atel teapot wager a. os a aie

4 op y 4 'ne f agere. te eg 7% ey z bp im c ", 0 wt rt ve ar? So tg nt ee Fi wet a ek Pane Forge oe chert "ee, Sader Son hn wa fone. 4 ' bahen a eh Pw be Re GB Fy z nr ns © a 2 CA op am, a Saad ot ge on wy sf baton es at a tA a ny a © ne <5 ne: A i hy, te gh ff i i ¥ : % Sed ots le ee © a win, "aah " Se:

me vot 4 " be ' woo, ei "ie rt ore th. ft sees ae pn bes oan oe yore rs, as " ih, es ot ", Nenad gate EP Ge its pe Poe rane? ust bone at a vt os oon wee Pe, wee EE ay oe ae a tan foe pan an aro ne, nS aT re ee o. on Brn go Ch i a rs a) 4 fat rs cae % Pas . ind. mz Pathe.

5 6S PE we " OB em oS " O £6 ge ia ne ben Pm ae eee ee ge - been: "gpere , Lene Pia we, we: £ fy poss grees a) oe Z these eS we on ed A od . mrs ey ae % af nae ~ "egeee 7% oo yee. fe (agp TE & B EF ST Eh em i ta "ge oe roa wee fd ie ae od <E . ae oo -- we fe an Gh " - tee me ge st occ i 07 "« 3 eines ze) 6 % £35 Ps vga Tee ES ee ee ed ee an + aan won We ee ae ee ay "ton ar aa Of ee the "seat $8 ay en ae id KE : ] Faas, 'aeee eth Py " tet ed an 4 ed tS rr ra wy aaa a = saoed 3G "ar oo ay Gg ie a ee i te Op x . a a a a aE ut ak ws hy AE OE ty ae ee OE, i a te OS i sr ane he ES be Sh ese = # eee Go fe @ oS ie eases td ary re a4 Gs, ape & Y 4 ER Keen i ' oe a "Seay .

i few ome ae 2 CB so gy fe ew ES ns 4 sae CE fae fin re "pp pos, :

ho we f b Ee co freee oe meen overnment, Financ "y, fs uh, wilh prescribed interest rate In {1 years The Oirector of Treasuries and Accounts, Government of Andhra bio Pradesh 1 Finer, Nidhi Bhavan, Behind APHC Bullding IT Park, Mangalagit - S22 503

4. The Poincioal Accountant General A.G. Office, Andhra Pradesh 27, MG Road, Governorpeta, Vilieyawada - 520 G02 . Mespandents Petition under Article 228 of the Constiution of india pray ing fhat in ihe circumstances slated in the affidavit Med therewith, the High C Court may bs nisased fo issue a writ or direction more parficularly one in the neture of Writ of Mandamus declaring thea Rule 18 of Andhra Pradesh Civil Pensions (Commutation) Rules, 1944 as legal, arbitrary as i provides for restoration o full pension on completion of 15 years of recovery of commuted portion of mension even though the recovering of Cornmutead Portion of Pensian is over QS months anc cansequently set aside the sarne by holding ff as legal, arbitrary and violative of Article 14 , 16 and 21 of Constitution af India as well as on the ground that the same is causing undue enrichment of the State at the cost of pensioner and if also does not have any rational objective: 'and inte {igible otferential to be achieved:

IA. NO:1 OF 2024: | Petition under Section 151 CP praying thet in the circumstances stated In the affidavil fled In support of the pefilion, the High Court may be gleased may be pleased to direct the respondents nol to further recover Cammuted Portian of Pension in view of the peliioners repayment of entire principal amount with 8% inferest and aise in view of further suite: ring recurring financial loss every month in pension, pending disposal of the above writ pation and pass such, pending disposal of WP No. 27820 of 2024, an the fle ofthe High Court.

iA NO: 2 OF 2024:

Felftion under Section 187 CPO ip filed oray A Nin ing thal in the circumstances stated in the affidavit fled In support of ihe writ petition, the high Court ray be pleaser! to direct the resmondants fo refund the exomss 2 i thew x.

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a) me cores See £0 '5 oe me ie £% as ee§ 4 oy 0S tin "eg Be Se ce te Wie ge A Bk € m ks " & okt ee ee EE be we cs Pa a ae ty é, Te rep 4 ogee, erie y ee *.

cy Lp gm ae ie é oe 'ne Kerry a4; ' we yetteg be fee pes tig ee oe OB "i fe re tie a bone thet ae a ie Sees ns fad pie Kons wets, tee ee ee) £3 Ch KS "gen hog: > a) © ot fm i, ie LS & ee ae, a - OG po s 5 5 a oo os g £5 mam © 82 oe eo wie frog oe ares oad a ie pp 7 "4 an ae an ano a "fe OB ied Sod ge Be Bn se eas enn Jinn, "es iM ae pee Oe Ps, i f 3 co ead A 0% f ve 4S Ee) feed af, CF BP em = , tg Oo mei, is ee oD ef, ast : " 1% Cages ae a 129 iad :

Meee angen, fe gee, . as te , soe "fs ge ED yw we he 5, bs pre ' j Bo Be eA Fee 57 foes oN ; ae oe . oy ' > oe a BM fe aie roe om ee. Mie 7 a . i] ai] one on pe i> ge Ome Bn Te ee ey OEM " pew rad CxS tn oe ' we er ce as cay ¢ "tee "gree. ae) i en i bere "f 4h we oki ify | cae rm prs Rs pth eo NM» 2 i a 'B & oe 6 Eg oe Be 8 wm a hee nn aro ae a ar; ne ar ae gs Coe RE eB oe OF eo Bp be w ge te fy is Fy we Co ES & foe AKG or 7 'i ££ % 2 ba ify 3 A ape Pa vt thd E a i a" be WE " oe weg nee: ; a we Gol be on RS Se Be Be ~ € Go eke 2G ee pen Sonn ; : * me Pana sn nro line so yr a nC 43) ie ar £ age So af Be ge ~ & @ Bom 8 6 = £ 8 we Oe | OE "ome ee um , fat pg is ee OH gc , . Fo G6 2 ™ & FS & Bg ye Be Bw eg Us eo & @ B OB me go BB ae 2 Bf me GT ww & 13 5 * Bose " Z 2 "i f * re tp wig yer ' Z 2 oY Z Fd x Pe fae pn 4 ts €3 wine, tad yy o a a ee a 8 aie on, we 2 Ch By pars HS 3 4 ; co oe re eed we Gee poet 2% = en eG a se LG %, fn Or ae : ob zi - be o a ee heat isn 3 rs BBS Ee & e & E Bee Ye Go Bom Be SS me gm pop oS ioe a or an . OOF fn a ro " fy ge "

" & A te eB te ee to oe BO ee gD om oF oe me Sf Jf Ser, - e a eae xy 7 5, 4 oh £. . er prs, ee (5 a ee an * ot eee YD cnr a an 4 hg as oe a 5 am "ts Oo eR me © & ae a a no ee ies & 6 2 & &@ FB a & we @ S&S Be § 2 8 BB hye By WK B saa Se a a a eA & a ep ey aa & a nl; an a a a a bb ag fever =i ; nn : yee Bae at oe cs iS : OS x, £3 wp ogee 4 7 tenn oe aS a ow Se eg B® B wy BF mm Fm & IS ® 2 . x a ry rn oF Sin, ny ar ano (Guon: : 2 oe mn . Vidd re ie f Fined a ge G eo Th, ra " *, " na ne an ane mk eS fy D ing rs "ei & om io bk 8 © F w $5 i Ke | an on . % f7 nie an ra ie cs . as bora et Ae isl fires. C4 7% ie Pai bee feobe, 55) (153 on sis ah i ee wat i oF; an a a: a an an a a rn + a re Fy a a eG iE Be he ONE CER OS J nnn: + on a eo ee Ed Bd wae ee spon ere S noes a ee eo © o¢ ke & ny oe OES itl ie ae om e ve ss oo ost ee oi - we KG me oa 5, a a ped Senet "% XE C3 " wer rm: £5 ane nn 7 a om as Moe. ; ~ Fh .

gies oo ma is pen (OO 1 OS fd poy ees mm MS A ob Ge oy Me SS io nf i oo mp We SS aa weer / ee Rags ed 0% ~ C1 oes, "en pw ER er 4 bins g 3 nee ats oo id O tm 6 FE & om 2 ch is LF ie og, (oi aad . £4 ty yo OR oe ef C2 ong dd ap ae Pony ce _ say } ae £53 oC os oe a i a ot ind Se LE} oO 4 fy oh Coe res ttn, od Ci age E35 fats Cid fr } 1 t Fy ch oe on oy a o> op SP oe Ls on ome: 9:

aos Oe ty "ager LS en a 00% aa aS yee OYSr cs.

ae ra nea High Court may be pleased fo direct the respondents net te further:

Leng SEF PRS ayrnent of entire BG4 Fo 803 meOSe/SP, NKra @ arguinenis of Sr B.Chancdra a Ke g y $0 in view of further suffering recurring 3 < ss 7 with the agplicable Interest:

fone ree BI 22400085 ad-Portion of Pension in view of the petifioner's rep q TOP 2024:

& se a x The petition caming on for hearing, upon perusing the Petition and the pal amount with 8% Inferest and « < OTN 2 2a} 15-O20440/SP 8035760 26) 15-07984e) coring TS-O2-2247/5P, IANO "~ < © affidavit fled in support thereaf and the order of 28.11.2024 made hergin and upon hearing Shekhar, Advocate for the Petiionera and G 2024, an the file af the High Court.

Respondents:

ig a 2 OG oe mee a4 Lee Ss LO ~~ Woe Se TANS bee Be oe SEIN RA at Ss 8 SES a Ss THEN seennaves nny x iy, ASK hy ae %.

cate wo fase a teh .

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- 3S 8 5S EE :

4 Sore. sang 'a a th. ", oe Bog eS $ @ a, a ® o

- : vy, = ie : : ee fae eo s ees Ke ey soe "E po ce 7 we Ct nnn, ie a os = SG ee ie fn ge es OE t6 xy eet, ie oh eo ae %S an we nr Ets a3 fd "3 ; tf Pays re ae J8 fe Pas fn § ce % hone oa a ie fe ioe GE ¥ ed Bo og fe to Be a aa of i $ om ihe ne en oe ae a fees i re bet 0 : a ; a - As a ae ty meee ae yt ne ey 4 7 "ae i iG oe cam rr ee fo wi * tis pe a a I ER tr = foe a a a gy ge a OB a an fet be "Bo wf ge apa ye 8 ee Be ee ey ee ae <r a ve Pa ad i Fn) s, cam fare 39 fae oe BG | é & & Wpgeg - nae - "

cS pon to a id a 4 aa Lee foe, ; a a . -

a an; ar oan an ea no ae nes: a i boo % at rs Prade = is OE ; :

S 5 be = ; 13 o ee % Sow: we Son on foe pee " 5 & ad 6 ss H o ce am, Gannaw.

SY a a aoe 4 i. we OG ee Bho cfs eg, G a Z a es 4 a ee cy Ni e& yy Inec Sradesh, 0. No. 7.57 me hy as es _ me ge @ 2a Be Be EE ok Boge 2 2B iy ke ty om Ce yrting a, ae ae es a kd £3 Lae 4 a where ees Spree Sons poor on hoot mS cca aoa a Os a a ae ot ao = " i ae gene. :

pa aa ange 3 } a fg g * N AS "

rent of ty mnichy = iS . Respondents y, the ;

§ he & nsion Payment Creer AARMuied portign of na N y.

7 undue NS < De ~y N t fof Mane;

usi + 3 = HES 3 Ny § Ny i ws re s dc swayed tha ¥ ya Wr H and consequat covery has been fully compleled. with x See hho oN.

acy RH, an TS iS recover g "

ié al the expense of pe 88 ANU SA eh a bansion, desnte the the St any exc er ae he * a287O/Sp PPO (0. 05048181, 5. PPO NG.

8. eon et th.

i z Sng : eg ¢ an en on t ina fs * ie fr a ty 5, ba a wr é 'tain ae oe ee 1 ; o> "ee PPO NO. 19-09%

i) 18-033808, PPO 1D. O60 48339.

NO. 1S-O23280/Sp, PPO ID, g Tea g PO

3. = 3 ' AMPED 2 ffSp, $ Be Bee aos Wald *y O4OS 2734, é22000/SP, PPO 2 Fe MS ¢ :

0-0 EYER io ft oy ne NO.

OB, 37, 28. PPO No. PPO id 05 PRO NO.

82, 42.

f 4, PPO NO .20-084008/ OG032 > he Sy UeleO6/Sp, PPO iD, o40g44. NO.21-03 1843/Sp, PPO id | O$053820, 36. PPO No, O8812-244¢° O4D38637, 87. PPO NO, 4 SS S008/Sp, PPO id . 0604787 08062402, 14. PPO NO. TR-OSSTST/Sp, Fi PPO 1D. 08044048 31. BPO Na.18-032 OOO46258, 17. PPO NG. 18-093 050448480, 26. PPO NO. 194 UO043878, 40. PPO No. 18.05 in, OSO46356, ae Bis tar ~ Es 224 FIRG, PRO ID. c OS0017833, §8. PPO NC.

2 OF 2024 Ut Pray be oy Petition under $s x % eS Pension sis iA NO * STIOUHS & cireunisten am oy "3 ya oned 05 = S Pension, pencin:

ect » $ Cavill fled in Support the WP NO: 2788? OF 2094:

Sehvean:

1, tise oFt Velagapudl, Guntur (strict, Andhra Pradesh . 522 233 Sri Bathana Pulape 18, Slo Bathanakulayappa, Aged about 70 years, Sem Retired Depuly Registrar of Coop. Societies, PP. No, 13-01 8800. SP & 1D. 80829087, Rio D. No. 72-01-8584, Ashok Nagar, Ananispuramu, Anantapuramu District, Andhra Pradesh.

amt ErukalaNagalekshmi, Ovo Tulasi Anjana ale, Aged about 7O years, Oc: Retired Sr. Assistant (Seri - Cultural Depariment), PP. No. VOT8S8S-8P & 1D. GO328863, RYo DLNo, T2/SS7, Jesus Nagar, Anantapuramu, AnantapuramuDistic!, Andhra Pradesh.

SiG V MukundaRakumariu, S/o GN V Ramananpa, Aged about 71 years, Occ: Retired Sr. Assistant (Serf - Cultural Deparme no, PRL No. TROP ISS-SP & ID, 33292, Ris 2. No.d-2-883. Soemanath Nagar, Yuvajana Colany, Anerfapuramu, Anantapuramu District, Andhra Pradesh, Sri Asavadl Jagajjeevan, S/o Late AsavadiPakkirappa, Aged about 71 years, Oc: Retired Dy. Director (Nansloorms : No. 13-020044-8P & 10 80827871, Rio D. Na. 12 Nagar, Near Vidyavathi Nagar Circle, Anantapurame, 2 Ananiasuramy Qistriet, Andhra Pradesh.

. oF BolleJayaral, S/o Late BollsRamanna, Aged about 3 years, Ooc:

Retired Superintendent (4.0. Ser - Culture), PE. No. 13407 5990-SP & ID, SOQ248798, Rio D. No. 12-3-788, Jesus Nagar, Anantapuramu, Anantapuramutistist, Andhra Pradesh Potivoners AND . The State of Andhra Pradesh, Sep. by Hs Ghief Secretary, Secretariat, 8 8 RS x Responden hay . A Bho oe @, Andthr y 20 00 ey "

& ae 3.3 da & Wao ey = Nay x SALE Fy 3 ero = .< at { :

ative ;

> ¢ dp te .

FR CHT H ~ o Road, Gaye x os on ne ty , arbitrary and vie 8 nal ob ig rat have any TOF 2024 x < iA NO:

.

the High Court may be pleased to direct the respondents not fo further recover Commuted Parton of Pe emsion in view of the petitioners repayment of entre principal amount with 8% interest and aise in view of further suffering recurring financial lose every manth in pension, pending disposal of the above writ petition.

IANO: 2 OF 2024 Petition under Section 1471 CPC is filed praying that In fhe circumstances stated in the grounds filed in support of the petition, the High Gourl may be pleased to direct the respondents to refund the excess amount of Cammuted Portion of Pensien recovered from the neliieners from 186" instalment, since the principal amaurit wath interest has been recovered fram ihe petitioners in 135" equal mont Ay instalments itself, Pending disposal of WP 2 fhe High Court, > tess ?

"

S57 of O24. on the fle of The petition corning on for hearing, upon perusing the Petition and the affidavil fled in support thereof and the order of the High Court dated 29.17.2024 made herein and upon hearing the arguments of SRI K SRINIVAS, Advocate for the Petifoners, fearned ADDITIONAL ADVOGATE GENERAL for the Respondents:

ai 8O4 of 2026 WP No. cA | | SS Petiion under Article 226 of the Constitution of India is Aled praying that in the circumstances steted In the affidavit fled therewith, the High Court may be pleased fo Issue a wrif or directian more partioularly one in the nature of Writ of Mandamus declaring Rule 18 of Andhra Pradesh Civd Pensions (Commutation) Rules, 1944 as Hegal, arbitrary as 1 srovides for restoration of full pension on completion of 15 years of recavery of commuted portion of pension even though the recovering of Commuted Portion of Pension is over with prescribed interest rate in 71 years 03 rant NS and consequently set aside the same me, by Holding fas egal, arbitrary and vinlative of Article 14 , 16 and St of Coanstiution of india as well as on the ground that the same is causing undue enrichment of the State af the cost of pensioner and 4 alse does nat have any rational oblective and Intsligible differential to be achieved and consequently to pay the ful vension to the Peftianers and refund ine excess to @ll the Petitioners with PPO No. and PRO {ld respectively i@., 1) TE. O805SE/5P and O8044546, 3) 1S-CSS6S2/SP and OOS 181, TS-O290S0/9P and 06043220, 4) 15-O328BG/SP and 0047429, $) 18- (SO T/SP anc OS048078 6) TS-OS9074/SP and 06043279, 7) 18. 3 "SP and O8040807, 8) 48-03409 GISP and OS045089, 9) 18.

P and O&0608173, 10) 16SGC028941 and Q602270%, 11} 1S- AASB and 06048568, 12) 1803246 and O604¢7058, 13} 1S- SG/SP and O6044527, T4}) 18-OS2797/9F and O6048490, 18) 18. S37SS/SF and 06048377", 16} TS-QS8434/SP and OSOS8069, 77) FSOCUZHGSS and O6022708, 18) TS-GSSd4iQvSF and OS047946, 19) WSsClossedd and OSOZS0S7, ZO} TS-OS41SS/SP anc 6048930, 21} 8-028 7S T/SP and Q6039659, 22) 18-OS08S 7/SP and 06044715, 23) 1S IS2STEISF and O60475S0, 24) 18- OS2922/SP and O6OA7 S20, 25) 18 ae m3 th oF oO i me ih 4s Pe CD RO esi "4 SEoeney. AOL VEGA TR PRES AS SUTRCPET RE FOE PEI APR OFF 4s O28 FOSS and O80308d75, 5) TS-OSS58S/SP and G6043078, SF} 18+ x % iA NO:

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Choe of the above writ nefivien, 2 OF 2024 x x IANO y the i ng thet ty ¥ Surt me ee 3} amour ~ pe oy OPES:

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& @& o @ & moo & Be bf Bis re a me Te GO oe & Oo & & BO" ae i ted as ne en ee 9 Se ee a if as interim orders granted earlier shall stand extended Hi the next date of hearing."

Pay . Qne CC to Mis Swarns Seshy, Standing Counsel POPUCT * One CC to SRE HARINATH REDDY SQMAGUTTA, Advacats fOPUCH Sdl- K.Srinivasa Raju ASSISTANT REGISTRAR TRUE COPYH# ~ SECTION OFFICER . One CC to Sx, Tagore Yaday Yaragaria, Advocate fOPUCH x Two Cs to GP for Servicas f, High Court of Andhra Pradesh, POUT] One cc toSitTavsssy Frasad, Advocate POPUC] Two COs to GP for General Administration Qepariment, High Court of AP [OUT] oes . Twa CCs to GP for Finanee, High Court af AP PONT] Py ey Fwe CCs to ADOL ADVOCATE GENERAL. High Court of Andhra Pradesh [QUT] | One CC io SRL BHARAT BABULN Advacate (OPUC} Gne GC to Sri Eadara Peddanna, Advocate fOPUC] One CC to SRL ANASUR: ESWAR SAI Advonate fOPUC) One Co to SRE C SRINIVASA BABA Advocate PORUCT One CC to Sri B Chandra Shekhar, Advocate ROPUC) One CC to Sr Jada Sravan Kumar, Advocate fOPUC} Two OCs to GP for Schoo Education, High Court of AP POUT] One CC to Si Thota Ramakoteswara Rao, Advocais POPUL One CC to SH Pamarthy Rathnakar, Advorate FOPUCT One OS ta Se G.V.S,. Ganesh, Advonate fORUCI One CC to SRE & SRINIVAS Advocate [OPUC] One CC fo SRLS Die JAY A RAM Advocate RORUCH HEGH COURT DATED: O34 20g4 WESTON TQ9 2.208 Lit ead Be WRIT PETITION NO: 24822 of 2024 along with WP. Nos 23807, 25188, 26474, 28188, 26374, S6874, 26683, 28738, 267 72, 27088, QT4IT, 2747, anreyt, 2ERTR, BERS, 288n4, S074, S8089, BORE, ZHOTS, HF S?43g, S7435, S740), SPS85, STATO, 7483, 27841, STGOO, 2TSI8, THI, STF OS, , SF SSS, SPSET, SPOS, SY SOG, SPSS & QPOs 2748, 27772, 27O18, BEBO, FPSIO af 2024 ay & SNe s SAP AKG S k a SO INTERIM ORDER EXTENDED , S's 8 & & OK oN x ESS SF h RAS : Wo wh ESAS Se xh plete tlt 3 S : oN .

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Andhra Pradesh High Court - Amravati

K V V M Mohan Rao vs The State Of Andhra Pradesh on 3 December, 2024