Narsing Rao D vs. The State Of Telangana
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The petitioner, Narsing Rao D, a retired Superintending Engineer, filed a writ petition seeking a direction to the respondents (State of Telangana and its treasury officials) to release various retiral benefits. These benefits include gratuity, commutation, encashment of earned leave, Group Insurance Scheme (GIS) amount, DA arrears, and PRC-2020 arrears, totaling Rs 80,15,891. The petitioner contended that token numbers for these payments had already been generated by the respondent authorities, but the amounts were not being released despite repeated requests. The petitioner argued that this inaction was illegal, arbitrary, and violative of statutory and constitutional provisions. The petitioner also highlighted that a similar issue was adjudicated by a Division Bench of the same High Court in W.P.No.23138 of 2025.
Held
The Court, having considered the submissions of both parties and the material on record, disposed of the writ petition. The Court noted that the respondents did not dispute the petitioner's submissions regarding the prior adjudication of a similar issue by a Division Bench in W.P.No.23138 of 2025. Consequently, the Court directed the respondents to ensure that the entire amount payable to the petitioner is released as expeditiously as possible, preferably within a period of six weeks from the date of the order. The Court further stipulated that if the payment was not made within the stipulated period, the entire amount concerning the retiral benefits shall carry interest at the rate of 10% per annum from the date the amount fell due until the actual date of payment. The Court also ordered that any pending miscellaneous petitions in the writ petition would stand closed and there would be no order as to costs.
Key Issues
1. Whether the inaction of the respondents in releasing the admitted retiral benefits, despite the generation of token numbers for payment, is illegal, arbitrary, and violative of statutory and constitutional provisions, including Articles 14, 16, and 21 of the Constitution of India? Petitioner's Arguments: The petitioner argued that the respondents' failure to release the retiral benefits, for which token numbers had already been generated, was illegal, arbitrary, unfair, unjust, discriminatory, and unreasonable. This inaction was also contended to be a violation of statutory rules and constitutional provisions, specifically Articles 14, 16, and 21. The petitioner further submitted that the issue raised in the present writ petition had already been adjudicated by a Division Bench of the High Court in W.P.No.23138 of 2025, and therefore, a similar order should be passed. Respondents' Arguments: The learned Assistant Government Pleader for Services-III did not dispute the submissions made by the petitioner's counsel regarding the disposal of W.P.No.23138 of 2025. The respondents submitted that they would release the amounts on a priority basis based on the token numbers and prayed for appropriate orders from the Court.
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Cause title — parties, addresses and appearances
The Court made the following: ORDER
IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD THE HON'BLE SRI JUSTICE K. SARATH WRIT PETITION No.13858 of 2o26 THE 29TH DAY OF APRIL 2026 Between: Narsing Rao D ...Petitioner AND Thc State of Tr:langana, Rep. by its Special Chief Secretary, F'inancc Depal'tment and others. ...Respondents ORDER: Hcard Sr i Cholleti Raja Sukumar, learned counsel for the petItioncr, Iea:ned Assistant Government pleader for Services-lII appearir.rg lor the rcspondents and perused the material on record With their consent, this Writ Petition is taken up for disposal at th(l srage of admission itself.
Lcarned counsel for the petitioner submits that the petitioner file<l the i.stant writ petition questioning the action of the respordcnts in not releasing the petitioner,s retiral II
I 2 benefits, despite token numbers having already been raised by the respondent authorities for payment of the amounts payable to the petitioner.
Learned counsel for the petitioner lurther submits that the lis raised in the present Writ Petition has already been adjudicated by the Division Bench oi this Court in W.P.No.23138 of 2025, which was disposed of uide order dated 03.09.2025, and thus prayed to pass a similar order in the present Writ Petition also.
Learned Assistant Government Pleader for Services-lll did not dispute the submissions made by learned counsel lor the petitioner with regard to the disposal of W.P.No.23138 of 2025 dated 03.09 .2025 and submits that the respondents will release the amounts on a priority basis of the token numbers and prayed this Court to pass appropriate orders.
Having regard to the above made submissions and for the reasons alike in the order dated 03.09.2025 passed by the Division Bench of this Court in W. P.No.23 138 ol 2025, this Writ \ rt I I
3 Petition is disposed ol directing the respondents to ensure that the entire anrount payable to the petitioner is released as expeditiously as possible, preferably within a period of six (6) weeks lrom tc,day, laiting which, the entire amount with regard to the rctiral benefits shall carry interest at the rate of l0% per annum. from the date the amount fell due, till the actuai date of its pa_ynicnt. Miscellancous petitions pending, if any, in this Writ Petition, shall stand closed. There shali be no order as to costs . AHMED ABDULLA KHAN ASSISTANT REGISTRAR //// To, 6 SECTION OFFICER The Speci;:l Chief Secretary to Government, Finance Department, Dr. BR Ambedkar Telangana Secretariat, Hyderabad SOO OtZi. The Director of Treasuries. and Accounts, Govemment of Telangana, lnsurance Building, Abids, Hyderabad 500 OOi. The District Treasury officer (DTo), Khammam, Khammam District, Telangana 507 001 . I!; ,So1: Treasury Officer (STO), Khammam, Khammam District, Tetangana 1 2 3 4. 5 The Deputy Superintending. Engineer, lrrigation Department, Beside GST Offic Telangana 507 OO1 . Office of Superintending Engineer, e, tsurhanpuram, Khammam District,
One CC to SRI CHOLLETI RAJA SUKUMAR, Advocate tOpUCl
Two CCs to Gp FOR SERVICES lll, High Court for the State of Telangana at Hyderabad [OUT]
Two CD Copies PMK GJP q* -----=E-_--:a=E:3.:+-=.=-=.Irrn_-
HIGH COURT DATED: 2910412026 ORDER WP.No.13858 of 2026 DISPOSING OF THE WRIT PETITION WITHOUT COSTS CC TODAY 12 -t ( -j ) i..L'._-'f---,r cd'q C)J TATEt- ?$1t t! a;) >. n rt;a
Reproduced from the public record of the Telangana High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.