STATE OF ANDHRA PRADESH Vs. S.PERAIAH

JUDGEMENT

(1.) Heard Mr. K. Bheema Rao, learned Government Pleader for Services III appearing for the appellants. Also heard Mr. Poodattu Amarender, learned counsel appearing for the respondent/writ petitioner.

(2.) This writ appeal is directed against the judgment and order dated 21/7/2020 passed by the learned single Judge in W.P.No.7647 of 2020.

(3.) The writ petition was filed praying for a writ of Mandamus to direct the respondents (hereinafter referred to as 'appellants') to enhance the subsistence allowance at the rate of 75% of pay from 28.04.2019 onwards in terms of Fundamental Rule 53, to release the arrears and to continue to pay the same at that rate.