P.LAXMAMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and Learned Assistant Government Pleader for Services.

(2.) This writ petition is filed to issue a writ of Mandamus or any other appropriate writ or writs, order or direction, declaring the impugned order dtd. 25/6/2019 in Memo No. No.9472/Vig.III/2019 of the 1st respondent as illegal and in violation of principles of natural justice and in utter violation of Service Rules and Revised Pension Rules and consequently direct the respondents to forthwith release all the terminal benefits of petitioner's husband in favour of petitioner with interest @ 12% per annum apart from granting regular Family Pension in favour of the petitioner and costs.

(3.) The order impugned dtd. 25/6/2019 passed in Memo No.9472/Vig.III/2019, reads as under: