LAWS(APH)-1965-8-29

MOTURU HANUMANTHA RAO Vs. GOVERNMENT OF ANDHRA PRADESH

Decided On August 26, 1965
MOTURU HANUMANTHA RAO Appellant
V/S
GOVERNMENT OF ANDHRA PRADESH, REPRESENTED BY THE CHIEF SECRETARY, HYDERABAD Respondents

JUDGEMENT

(1.) The petitioner is Shri Moturi Hanumantha Rao. The Government of Andhra Pradesh passed G. O. Ms. No 1401, dated 28-12-1964 as follows:

(2.) The petitioner filed a petition dated 10-2-1965 for family allowance. The Government of Andhra Pradesh passed an order dated 12-4-1965 rejecting that petition. The petitioner filed this petition under Article 226 of the Constitution for directions, orders or writs in the nature of Habeas Corpus, Mandamus or any other writ (1) for his release and (2) for providing for family maintenance allowance since the date of his arrest and detention. In his affidavit filed in support of the petition, he raised various contentions.

(3.) The sole respondent is the Government of Andhra Pradesh, represented by the Chief Secretary. The Respondent filed counter-affidavit dated 28-6-1965 signed by the Chief Secretary denying the various allegations in the petition. The petitioner filed an additional affidavit dated 9-8-1965. The petitioner was not represented by an Advocate. He chose to argue his case himself. He did so with force, precision, ability and dignity.