P. VENKATA RAMANA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Government Pleader for Services-I.

(2.) This writ petition is filed to issue a writ, order or direction more particularly one in the nature of Writ of Mandamus by declaring the action of the 5th respondent in rejecting the pension proposals of the petitioner vide Proceedings No.P10/1/V/1360/SP851/2012-11/271554, dtd. 24/10/2018 while citing Rule 43(1) of A.P. Revised Pension Rules, 1980 as highly illegal, arbitrary exercise of power and violation of Article 14 and 21 of the Constitution o India and to set aside the same and consequently direct the respondent to release then pension and other retirement benefits for which the petitioner is entitled under Rule 45(2) and retiring gratuity under Rule 46(1)(b)(b) of A.P. Revied Pension Rules, 1980 with all consequential benefits along with 18% interest per annum.

(3.) PERUSED THE RECORD :