STATE OF ANDRA PRADESH Vs. V. SANTHAMA

JUDGEMENT

(1.) The State of Andhra Pradesh and its officials filed this writ petition aggrieved by the order dated 17.04.2017 passed by the Andhra Pradesh Administrative Tribunal, Hyderabad, in O.A.No.7263 of 2014.

(2.) The said O.A. was filed by the respondent herein assailing the proceedings dated Nil.07.2014 of the District Audit Officer, Office of State Audit, Kurnool, rejecting his claim for counting his service from the date of his initial appointment i.e., 09.10.199 By the order dated 17.04.2017, the Tribunal set aside the rejection of the claim of the respondent-applicant for counting his temporary service from 09.10.1992 to 31.03.1997 and held that the same was liable to be counted for the purpose of pension and pensionary benefits. Consequential direction was issued to the authorities to do so, submit and process the pension papers and complete the process of release of pension and retiral benefits within a time-frame. Aggrieved thereby, the State and its officials filed the present writ petition.

(3.) By order dated 28.02018, this Court granted interim suspension of the order under challenge, being of the opinion that the issue of delay required to be looked into.