Y.PRAKASH RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) The present Writ Petition is filed seeking for a direction to the Respondents to release full pension and pensionary benefits like Gratuity and Commutation of Pension due to the Petitioner with quantified interest at 10% per annum.

(2.) The facts leading to filing of the present Writ Petition are as follows;

(3.) On persuasion, the Petitioner was informed that vide Lr.S.A.No.65/2024-2025, dtd. 25/6/2024 addressed by Respondent No.4 to Respondent No.5, the time scale of the Petitioner was wrongly fixed at Rs.1,475.00 in the year 1992 as against the minimum time scale of Rs.1,375.00 and, therefore, recovery was contemplated for excess payment made to the Petitioner upto 11/11/1992. Hence, the present Writ Petition is filed.