S.CHANDRA SEKHAR REDDY Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) This Writ Petition is filed to issue an appropriate 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 present impugned order vide G.O.Rt.No.83, Scheduled Caste Development (Vig.) Department, dtd. 25/6/2020, wherein withdrawing the earlier punishment orders issued vide G.O.Rt.No.85, SCD (Ser.A2) Department, dtd. 17/4/2019 by way of review by invoking Rule 40 of TS (CC&A) Rules, 1991 and thereon issuing memo No.5008/SCD.Vig./2012, dtd. 25/6/2020, (communicated on 12/8/2020) wherein imposition of 100% cut in pension besides withholding entire gratuity and recovery of misappropriated amount is as highly illegal, arbitrary and violative of all principles of natural justice, to that of Rule 40 of TS (CC&A) Rules, 1991, the petitioner being pensioner is impermissible and set aside both the impugned orders and consequently direct the respondents to forthwith release his pension and other retiral benefits of the petitioner with penal interest from the date of issuing earlier punishment orders in G.O.Rt.No.85 SCD (Ser.) Department, dtd. 17/4/2019 of the 1st respondent till actual payment is made @ 24 per annum for unnecessary delay caused by the respondents without reference to the present impugned orders dtd. 25/6/2020 of the 1st respondent.

(3.) The case of the petitioner, in brief, is as follows: