RAJULA SAHU Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) Writ Petition No.21104 of 2019:- This writ petition has been filed by 175 petitioners praying this Court to issue writ, order or direction more particularly in the nature of mandamus declaring the action of the respondents in discontinuing pensions to them as illegal, arbitrary, discriminatory and against the rules governing distribution of pensions and direct all the respondents to distribute arrears of pension to the petitioners from September, 2019 to December, 2019 and continue to pay the pension to them thereafter and pass such other orders as the Hon'ble Court may deem fit and proper in the circumstances of the case.

(2.) This writ petition has been filed by the 5 petitioners against the action of the respondents, particularly the 8th respondent issued the impugned complaint against the petitioners to stop the old aged/widow pensions as illegal, discriminatory, without enquiry, without verifying the records in violation of the Government Orders and violative of principles of natural justice and against to the rights guaranteed under Articles 14, 16 and 21 of the Constitution of India.

(3.) Heard Sri Kolla Venkateswarlu, learned counsel for the petitioners and the learned Government Pleader for Panchayat Raj appearing for respondent Nos.1 and 2 and Sri I. Koti Reddy, learned standing counsel appearing for respondent Nos.4 and 5 and Sri Raviteja Padiri for Respondent No.3 in W.P.No.21104 of 2019. Sri M. Krishna Rao, learned counsel for the petitioners and the learned Government Pleader for Panchayat Raj appearing for respondent Nos.1 and 2 and the learned Government Pleader for Revenue appearing for 3rd respondent and Sri I. Koti Reddy, learned standing counsel appearing for respondent Nos.5 to 8 and Sri Raviteja Padiri for Respondent No.4 in W.P.No.10448 of 2020.