C.RAGHU RAM Vs. STATE OF TG

JUDGEMENT

(1.) In these two writ petitions, the petitioner is one and the same, therefore, these two writ petitions are being disposed of by way of this common order.

(2.) W.P.No.33360 of 2016 is filed seeking a writ of Mandamus, declaring the pendency of disciplinary proceedings against the petitioner as arbitrary, illegal, unconstitutional and set aside the same and sought a consequential direction to the respondents to settle and pay the terminal benefits along with 18% interest with effect from 01.12.2008 till the amount is paid in the interest of justice.

(3.) W.P.No.37075 of 2017 is filed seeking a writ of Mandamus, declaring the issuance of impugned show cause notice dated 13.07.2017 as wholly illegal, arbitrary, unconstitutional and violative of Articles 14, 16 and 21 of the Constitution of India and also Rule 9 of the Telangana Revised Pension Rules, 1980 and sought a consequential direction to the respondents to settle and pay the entire terminal benefits along with 24% interest from the date of retirement of the petitioner till the same is paid, in the interest of justice.