PALLA GANGAMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard learned counsel appearing for the Petitioners and the learned counsel appearing for the respondents 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 this writ petition is 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.) It appears from the material available on record that the Government of Andhra Pradesh introduced 2 "Social Security Pensions" such as Old Age, Widow, Weavers, Toddy Tappers, Fishermen, Single Women, Traditional Cobblers and PLHIV (ART pensions), Disabled Pensions and CKDU/Dialysis pensions, etc.