B DHANAMJAYA Vs. EXECUTIVE OFFICER TIRUMALA TRIUPATI DEVASTHANAM

JUDGEMENT

(1.) The petitioner who is an employee of the respondent No.2 viz. the Tirumala Tirupathi Devasthanam, Tirupathi filed this writ petition, inter alia, seeking writ of mandamus to declare Rule 26(i) of the Revised Pension Rules of 1980 (hereinafter referred to as Rules) as illegal, arbitrary and with further direction to the respondent No. 1 to pay all the retirement benefits treating the letter of resignation as that of voluntary retirement.

(2.) Respondent No.1 is the Tirumala Tirupathi Devasthanam and respondent No.2 is the College, where the petitioner is working. Respondent No.3 is the Devasthanam Educational Officer of the Tirumala Tirupathi Devasthanam and respondent No.4 is the Government of Andhra Pradesh represented by its Principal Secretary, Finance and Planning Department, which is impleaded subsequently.

(3.) Heard Sri V. Ajay Kumar, learned counsel for the petitioner, Sri S. Venkateshwara Rao, learned standing counsel for the Tirumala Tirurmathi Devasthanam and the learned Government Pleader for Finance and Planning.