T.YAKAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the lis raised in all these writ petitions is one and the same, they are taken up together, heard and being disposed of by this common order.

(2.) Heard Sri Vedula Srinivas, learned senior counsel, representing Ms.Vedula Chitralekha, Sri Chikkudu Prabhakar, Sri M.Ramgopal Rao and Sri N.Purushotham Reddy, learned counsel for the petitioners respectively, and Sri S.Rahul Reddy, learned Special Government Pleader, representing the learned Additional Advocate General, for the respondents.

(3.) The main grievance of the petitioners in all these writ petitions is to direct the respondents to implement the recommendations of Pay Revision Commission Report-2020 extending the enhanced gratuity and difference of Earned Leave salary to the petitioners, who retired between 1/7/2018 and 1/4/2020, on par with the pensioners, who are drawing the enhanced gratuity/encashment of earned leave w.e.f.1/4/2020.