KARIM UNNISA Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) THIS writ petition is filed challenging the order, dated 25.3.2011, in O.A. No. 5978 of 2010 on the file of the Andhra Pradesh Administrative Tribunal, Hyderabad. Petitioner herein/applicant filed the aforementioned Original Application before the Tribunal to call for the records relating to Memo, dated 2.6.2009, issued by respondent No. 2 and letter, dated 5.5.2009, issued by respondent No. 3 and declare them as illegal and arbitrary, and contrary to the law laid down by the Apex Court and the provisions of the Andhra Pradesh Revised Pension Rules, 1980 (for short, "the Rules") as well as the order, dated 4.12.2009, in O.A. No. 8211 of 2007 and set aside the same; and consequently, direct respondent Nos. 1 to 3 herein to pay her the family pension together with interest.

(2.) THE Tribunal, upon considering the material on record, dismissed the Original Application. Challenging the same, the applicant filed the present Writ Petition.

(3.) THE short point that arises for consideration is: