SYED ADAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri N.Ravi Prasad, learned counsel representing Sri S.Lakshminarayana Reddy, learned counsel for the petitioner and learned Government Pleader for Services-I appearing for the respondents.

(2.) The request of the petitioner is to direct the respondent-Authorities to consider his representation dated 17.02.2017 to grant pension in terms of order in O.A.No.476 of 2014 dated 04.11.2016 by the Andhra Pradesh Administrative Tribunal, Hyderabad.

(3.) The petitioner is 75 years old and he is a pensioner. It appears that he and one Sri G.Srinivasa Rao were convicted in C.C.No.1 of 2005 on the file of the Court of learned Special Judge for S.P.E & A.C.B.Cases, Vijayawada, by the judgment dated 21.08.2011, for the offences punishable under Sections 343 and 201 I.P.C and that they were sentenced to undergo imprisonment for one year and to pay fine of Rs.1,000/-. It appears that in Criminal Appeal preferred by the petitioner, the sentence imposed against him was suspended. On account of this instance, it is the contention of the petitioner that the respondent-Authorities have withheld entire pension and gratuity. The petitioner also referred to O.A. filed by Sri G.Srinivasa Rao, who was convicted along with him in the same criminal case. It appears that in that O.A. certain directions were issued benefiting Sri G.Srinivasa Rao.