MANEMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking to declare the action of the respondents 2 to 4 in issuing the impugned proceedings dtd. 21/9/2017 sanctioning the net family pension of late Pandurangaiah in favour of 5th respondent and consequently direct the respondents 2 to 4 to pay net family pension of late Pandurangaiah only to the petitioner.

(2.) The brief facts leading to filing of this writ petition are as under:

(3.) This Court by order dtd. 9/10/2017, granted interim stay of the impugned proceedings dtd. 21/9/2017 sanctioning the net family pension of late Pandurangaiah in favour of 5th respondent including payment of net pension pending disposal of the writ petition.