CH INNAYYA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri V.S.K.Rama Rao, learned counsel for the petitioner, Sri P.Durga Prasad, learned Standing Counsel representing the respondent Nos.2 to 4 and Sri Maheswara Rao Kuncham, learned counsel for the fifth respondent.

(2.) The petitioner is a retired employee of APSRTC. There are certain amounts due and payable to him by the APSRTC as retiral benefits. It appears that on account of the arbitral proceedings initiated by the fifth respondent against the petitioner and others, an award was passed in A.O.P.No.10 of 2017 and it was sought to be executed in E.P.No.14 of 2018 on the file of the X Additional District Judge, Gurazala. Attachment of salary was directed in the above Execution Proceedings, under Order XXI Rule 48 CPC, and it was the subject-matter of C.R.P.No.748 of 2019 on the file of this Court.

(3.) The grievance of the petitioner is that the respondent Nos.2 to 4 representing the APSRTC have not released his retiral benefits which are to a tune of nearly Rs.18,00,000/- under the guise of the orders of the civil Court referred to above.