G. VENKATI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned counsel for the respondents.

(2.) This Writ Petition is filed seeking a writ of mandamus to declare the entire action of the respondents in releasing the retirement benefits of the petitioner with abnormal delay of more than four years from the date of petitioner's retirement without any fault from the petitioner's side, despite petitioner submitting his pension papers within time as highly illegal, arbitrary, unjust, colorable excise of power, vindictive attitude and opposed to Articles 16 and 300A of the Constitution of India and consequently direct the respondents to pay interest @ 24% per annum for the period from the date of retirement to till the actual payment is made ie., between 31/10/2016 and 30/4/2020.

(3.) Perused the record.