SHARMILA RAVI KUMAR Vs. ANDHRA BANK

JUDGEMENT

(1.) This Writ Petition is filed challenging the order of the second respondent in Lr.No.666/3/P/152, dated 01.09.2001, whereunder the second respondent rejected the request of the petitioner for grant of pension on the ground that she had not put in 15 years of 'qualified service'.

(2.) The brief facts of the case are as follows:

(3.) Earlier, when this Writ Petition came up for hearing on 28.06.2016, none appeared on behalf of the respondents and hence, a learned single Judge of this Court made it clear that if on the next date of hearing the respondents are not represented, the matter will be decided in their absence and posted the matter to 05.07.2016. When the matter came up for hearing on 05.07.2016, again none appeared on behalf of the respondents and hence, the learned single Judge decided the Writ Petition on merits, by setting aside the impugned order dated 01.09.2001.