PANGA CHANDRAYYA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri Krishna Rao Modhalavalasa, Sri M. Lakshmi Narayana, Sri Srinivas Ambati, Sri Satheesh Kumar Eerla, Sri Rama Murthy P.V.S.A. and Sri P. Raj Kumar, learned counsel appearing for the Petitioners and the learned Government Pleader for Panchayat Raj and Rural Development, learned Government Pleader for Revenue, Sri Raviteja Padiri, Sri I. Koti Reddy and Sri V. Vinod K. Reddy, learned counsel appearing for the respondents in all Writ Petitions and perused the material available on record.

(2.) Having heard the submissions of the learned counsel and upon perusal of the material available on record, this Court noticed that all these Writ Petitions are filed against the action of the respondents in stopping the social security pensions for which they are entitled/eligible without issuing any notice to the Petitioners or not sanctioning pension, though they have fulfilled eligibility criteria.

(3.) The issue raised in the present Writ Petitions is the subject matter in the case of Rajula Sahu and others Vs. Principal Secretary, Panchayat Raj, Government of A.P. (2020)5 ALT 261 =(2020) 6 ALD 552, wherein this Court allowed W.P.Nos.21104 of 2019 and 10448 of 2020 with the following directions: