KONDATHIRUPATHI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard, Learned counsel appearing for the petitioner and Learned Government Pleader for Services-I appearing for the respondent Nos.1 to 4 and perused the records.

(2.) Learned counsel for the petitioner submits that the petitioner is a handicapped/physically disabled person with 74% disability and son of Late K.Venkata Rajaveeru, who retired as an Attender, Zilla Parishad High School, Gatla Narsingapur, Warangal District and a pensioner vide PPO.No.S-001468, ID No.15093904 upon his death on 4/10/2017, Family Pension was sanctioned to the mother of the petitioner Smt.K.Rajalaxmi and she was died on 19/8/2018. The petitioner was dependent on his parents and he is not having any earning capacity.

(3.) Learned counsel for the petitioner further submits that the petitioner has been entitled to the sanction of Family Pension throughout his life under Rule 50 Sub Rule (5) Category I B (iii) and submitted an application for the same to the respondent No.4 which was forwarded to the respondent No.2 for sanction of family pension. Thereafter, the respondent No.2 rejected the petitioner's application vide Lr.No.148/A4/PENSION/2019-20, dtd. 31/10/2019 wherein, it is stated that the petitioner is not fit for the sanction of Family Pension as per the existing pension Rule 50 Category-I B (iii) of the A.P Revised Pension Rules, 1980.