G.CHAMUNDESWARI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The instant writ petition has been filed aggrieved by the action on the part of the respondent-authorities in not granting the pensionary benefits to the petitioner and also to declare the said action to be arbitrary and in violation of the fundamental rights guaranteed under the Constitution of India.

(2.) Heard Mr. S. Jagadish, learned counsel for the petitioner; Mr. M. Suman, learned Government Pleader for Services-II appearing on behalf of respondent Nos.1 and 3, and Mr. A. Raghuram, learned Assistant Government Pleader for the State of A.P. appearing on behalf of respondent Nos.2 and 4.

(3.) The petitioner herein was appointed as a Women Welfare Organizer in the Women and Child Welfare Department way back on 24/9/1979. In due course of time, she was promoted to the post of Supervisor in the year 1985, and later she was also promoted as a Child Development Project Officer / Asst. Project Officer in the year 2001. Meanwhile, the health condition of the petitioner got deteriorated on account of some ailment and because of her health condition she had to avail medical leave at regular intervals. Since it became difficult for her to discharge her duties, on 5/5/2008 she moved an application before the controlling authority seeking permission to retire from service voluntarily w.e.f. 31/8/2008. Since she had applied for voluntary retirement w.e.f. 31/8/2008, she did not report for duty thereafter awaiting decision on her application for voluntary retirement.