Andhra Pradesh High Court - Amravati
R. Rose Vasanthi vs The State Of Ap on 11 July, 2022
Author: Kongara Vijaya Lakshmi
Bench: Kongara Vijaya Lakshmi
{2839 }
(Spscial Original Jurisdiction}
BORDAY. TRE ELEVENTH DAY DF JULY
TWO THOUSAND AND TWE NPY TAO
(PRESENT;
THE NONGOUSAGSLE SMT JUSTICE KONGARA YILIAYA LAKSHM
WRIT PETIVSON NO: (199? OF 202
i
N. fve.R.Purushotham, aged SY years,
me £8 vavanagat Streat, Ralal Nagar Post, Kurnool
Pettionar >
Frincinal Secretary, WYomen and Chid
adi, Araravathi, Guntur District
S. and Chile Welfare Dent, Collector
Hy, Suntur Osstrict.
Deavelooment and Chin Wellare Dept,
fy, Rurnoal Distric
§. nent and Gail : Welfa re Dept. . Kadapa
R Radaos District.
&. 'about 55 years, Occ Atiendar, LC. B.S
4
Si21 3-2-7, Sun Cy, Paramwawara Hi igh
a Patriot
Respondents
& of the Constitution oF india is filed praying that in the
affidavit fled therewith, the Hi gh Court may be pleased fo
Hons, Mare vartteutrly ane in the nature of Writ of
{action of fhe respondents 1 to 4 In not releasing the
eatin & ceseed hushand namely Late &.Siddaiah, Typis!, who
dled or y gervica and family pension inspite of Pett sner
regrasentation dat ae 28-10-2021 and pension papers submitted on Q9-02-2022, which
tw oY : : : . 83
arbitrary, crest, os ' OSC Rules and Articles 14, 18 and 24 af the
fan of Indie and consequently direct the respondents 1 io 4 to release the
henefits and fariliy oeraian to petitioner forthwith, or otherwise Petitioner wil
ious Snanes foes and great hardshig: --
IANO: TOF 20820 7
tition, th Ae efit rary rt nay be nieased
rin sadants & fo 4 to consider and dismose of
S which was made for sanction of death
fe ending dispasal of (he Writ Patifion No.1 17a? of
=
Hy Ag on for heat ing, upon perusing the Patitic on and the affidavit Upport thereo! and upon hearing the argurnenis of SrOhalla Sivasankar, toner and 'earned Government Mleader for Women Development pandent No.1 te 4, the Court made the folowing. GB BP oe a.
dvooate f or z chi ig Welfare for Re & id ORS ER:
Lagarned Counsel appear afiiawis.
The matter portains to i earned counsel for deceased employee mig in view of the facts direefed nol io pay the des petitioner or io the unoficial | List the cnmatier for OS OS Se Vay,
4. The Princital Secraiary, ": . Secretariat, Vel
2. fect Director, cw Road, Na se . IN g 4 raiact CM , Nigruthings
5. 4. Sangeetha, WY t ep arment, Het oo! i Ras oPn eed eit he paid to the § ing for ihe - 3 respondent seaks time to fle counter eisase of death benefits of the deceased employes. the oetflioner submits that death benefits of the *respandent at any time. and siroumstances, the official respondenis are th benefits of the deceased amployse ether to the dent, und further orders. sounters of the official and unofficial respondents on Sd]. MLRANIEBH BABU © fg SECTION OFFICER Wome mand Child Welfare Department, State of Andhra _ ip i, Amaravathi, Guntur District. OY elopment an id CAO Welfare Deol, Collectar- rer len, csumur Gily, Guntur District tor, Women Development and Child Welfare Dept.. Surnoal cay, un rool CNstrict. Y set Q Chic Weltare Dept, Radape Kacapa District ed ghoul $58 years, Dev. Atfarnar, 1C.D.S ORO? Ta-e6? wun oy Paramwswara right ee es Ot istVict . fb fo & by RPAD cate fOPUC] Jopm. ent & Child Welfare, High Gaurt OF Andhra 4 ao al KVLG