Andhra Pradesh High Court - Amravati
A.T. Raghunath Deekshitulu, vs Government Of Andhra Pradesh, on 19 July, 2022
Author: Kongara Vijaya Lakshmi
Bench: Kongara Vijaya Lakshmi
HON'BLE SMT. JUSTICE KONGARA VIJAYA LAKSHMI
Writ Petition No.18617 of 2022
Order:
This Writ Petition is filed questioning the action of the second
respondent in not implementing G.O.Ms.No.90, dated 09.04.2021 issued
by the first respondent and not considering the representation dated 14.03.2022 submitted by the petitioners as illegal and arbitrary.
The case of the petitioners is that the Government issued G.O.Ms.No.90, Revenue (Endowments-III) Department, dated 09.04.2021 through which Rules were framed stipulating the conditions of service and payment of emoluments to Hereditary Archakas and the said Rules are called as "Tirumala Tirupati Devasthanams Hereditary Archakas Emoluments Rules, 2021" and Rule 2 of the said Rules deals with fixation of emoluments to Hereditary Archakas and it reads as follows.
"2. Fixation of emoluments to Hereditary Archakas: Notwithstanding anything contained in any other Rules for the time being, every Hereditary Archaka of Tirumala Tirupati Devasthanams shall have an option:
(i) That either he will receive the relevant pay scale and retire at the age of 65 years an d can nominate one of his sons.
Or
(ii) That he will receive Sambhavana only as fixed by the Tirumala Tirupati Devasthanams through scheme and will continue in Archakatvam till he is physically and medically fit with liberty to nominate one of his sons after him.
Provided that a Hereditary Archaka who is receiving Pay Scale can opt to work on Sambhavana basis at any point of time but not vice-a-versa under any circumstances."
2Petitioners filed a representation on 14.03.2022 before the second respondent to convert the petitioners under Sambhavana Scheme in accordance with the said GO, but no orders are passed till now. Hence, the Writ Petition.
In view of the facts and circumstances of the case, without going into the merits of the claim of the petitioners, the second respondent is directed to dispose of the representation said to have been filed by the petitioners on 14.03.2022 strictly in accordance with relevant GOs.
The Writ Petition is, accordingly, disposed of. There shall be no order as to costs.
As a sequel thereto, the miscellaneous applications, if any, pending in this Writ Petition, shall stand closed.
_____________________________ KONGARA VIJAYA LAKSHMI, J Date:19.07.2022 Nsr 3 HON'BLE SMT JUSTICE KONGARA VIJAYA LAKSHMI Writ Petition No.18617 of 2022 Date:19.07.2022 Nsr