DASARI SEETHA NAIDU, W/O D SURESH BABU Vs. PRADEEP K SHARMA, REGISTRAR, POST GRADUATE & RESEARCH INSTITUTE

JUDGEMENT

(1.) Heard Sri M.Pitchaiah, learned counsel for petitioner and learned senior Counsel Sri P.Venugopal, representing Sri T.C.D.Sekhar, counsel on record, for respondent.

(2.) Petitioner filed Writ Petition No.5029 of 2016 praying to grant writ of mandamus by declaring the action of 4th respondent Institute in the writ petition, whose Registrar is sole respondent herein, in not paying the petitioner Pay Scales and retirement benefits as per UGC norms as arbitrary, unconstitutional, violate Articles 14, 16 and 21 of the Constitution of India and to consequently direct respondents to pay the petitioner UGC Pay scales applicable to him for the total period of service rendered by him and retirement benefits as per UGC norms with interest at 12% per annum.

(3.) Petitioner filed WPMP No.6424 of 2016 praying to direct 4th respondent in the writ petition to pay the petitioner Gratuity and pension as per Andhra Pradesh Revised Pension Rules with interest @ 12% per annum. This Court by order, dated 12.01.2017 directed 4th respondent to determine the pension and gratuity as per A.P. Revised Pension Rules, 1980 and to release retirement benefits within a period of two months from the date of receipt of copy of the order.