STATE OF ANDHRA PRADESH Vs. BOLLAPRAGADA SURYANARAYANA

JUDGEMENT

(1.) IN C.A. NOS. 2762-2788 OF 1988

(2.) Prior to the abolition of the posts of Village Officers, under G.O. Ms. No. 1772, dated 18-4-1980, the Government of Andhra Pradesh had framed a scheme for gratuity which was applicable to the Village Officers and the Village Servants. The Scheme inter alia, provides as follows :

(3.) By another G.O.Ms. No. 3420, dt. 1-8-1980, the Government of Andhra Pradesh had formulated a Family Benefit Scheme for Village Officers which, inter alia, provides as follows :