DR. ETURI PADMAVATHI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present appeal is arising out of the order dated 05.10.2018 in W.P.No.16884 of 2007 by which the learned Single Judge has directed payment of pension and the other terminal dues to the appellant/writ petitioner.

(2.) The undisputed facts of the case reveal that the appellant was serving in a College receiving grant-in-aid. She was transferred from Vasavi Niketan Junior College to Kasturba Gandhi Junior College for Women, again a College receiving grant-in-aid and she finally attained the age of superannuation on 31.10.2008.

(3.) The appellant was not paid terminal dues and therefore, initially the writ petition was preferred challenging non-payment of salary and thereafter, as during the pendency of the writ petition, the appellant attained the age of superannuation, the writ petition was amended and a prayer was made for grant of pension and revised pay scales as revised from time to time. The order passed by the learned Single Judge reads as under:-