B.SUGANDHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the Counsel for the Petitioner and the Learned Government Pleader for School Education.

(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 entire action of the respondents, particularly the entire action of the 1st respondent in issuing the present impugned order vide Memo No.575/Ser.II/A1/2015, dtd. 8/9/2020 wherein rejecting the genuine request of the petitioner including recommendations of the 2nd and 3rd respondents for condoning the EOL period for one year five months 27 days which is short fall of qualifying services of 20 years for voluntary retirement for pensionary benefits, having allowing the petitioner to retire from service voluntarily w.e.f. 1/7/1999 under Rule 43 of Revised Pension Rules by the 3rd respondent vide his orders dtd. 15/7/1999 as highly illegal, arbitrary, unjust, improper and clear violative of orders of erstwhile A.P. Administrative Tribunal, dtd. 20/3/2014 in O.A.No.5093 of 2013, to direct the 5th respondent to release pension and other retiral benefits by duly accepting the pension proposals submitted by the 4th respondent by condoning the EOL period.

(3.) PERUSED THE RECORD :