BOPPANI MUTHI LINGAMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Venkat Reddy Donthi Reddy, learned Senior Counsel appearing for the petitioner and Learned Assistant Government Pleader for Panchayat Raj and Rural Development for the respondents and perused the entire material on record.

(2.) Learned Senior Counsel for the petitioner submits that after death of the husband of the petitioner, the petitioner has applied for Aasara Pension under Social Security Pension Scheme initiated by the erstwhile State Government in the year 2006-07. After considering the eligibility of the petitioner, the concerned authorities have sanctioned an amount of Rs.1000.00 (Rupees One Thousand only) per month towards pension to the petitioner vide I.D.No.NGKERO3187 and the same was paid uninterruptedly till the year, 2015. While it is being so, the respondent No.4 in the Month of August, 2015 has withheld the pension of the petitioner. Thereafter, the petitioner made an application under Right to Information Act, for which on 20/6/2020, the respondent No.4 had furnished the information stating that as the daughter-in-law of the petitioner is a State Government Employee, the petitioner becomes ineligible for the said Aasara Pension and withheld the said pension from the year, 2015.

(3.) Learned Senior Counsel for the petitioner further submits that the sons of the petitioner are married and the elder son of the petitioner is handicapped and he is unemployed and his wife is a Government Teacher in Zilla Parishad High School, Gomaram Village, Shivampet Mandal, Medak District and they live away from the petitioner and the petitioner is the age old women with infirmities. On 25/7/2020, the petitioner has submitted a representation to the respondent No.4 requesting to restore the Aasara Pension. But, no action was taken by the respondents. Aggrieved by the same, the petitioner has filed W.P.No.17813 of 2020 before this Court, wherein this Court vide order dtd. 13/7/2021 has disposed of the said writ petition by directing the respondents to consider the representation dtd. 25/7/2020 made by the petitioner in accordance with law within a period of two (02) months from the date of receipt of a copy of the said order. But the respondents have rejected the representation of the petitioner for grant of Aasara Pension by relying upon the condition No.4.III.B.(ii) of G.O.Ms.No.17, Panchayat Raj and Rural Development, dtd. 5/11/2014 in the impugned order.