Dr.D Subhashini vs The Govt. Of Andhra Pradesh,
2022 Latest Caselaw 382 AP

      HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

            MAIN CASE No: W.P.No. 31130 of 2021

                    PROCEEDING SHEET

SL.     DATE                             ORDER                                  OFFICE
NO.                                                                              NOTE
04.   27.01.2022 NJS, J

                               (Through Video Conference)

                       Heard       the   learned   counsel        for     the
                 petitioner and learned Government Pleader for
                 Services-IV, who seeks time to file counter in
                 the matter.
                       Learned counsel for the petitioner, while
                 placing reliance on the Judgment of the
                 Hon'ble      Supreme     Court    in   North        Delhi
                 Municipal Corporation Vs., Dr. Ram Naresh
                 Sharma & Ors., in Civil Appeal No.4578 of
                 2021, dated 03.08.2021, inter alia contends
                 that the petitioner, who is functioning as
                 Senior Medical Officer at Government Homoeo
                 Dispensary, Nellore, is entitled to be continued
                 till he attains the age of superannuation of 63
                 years. He further submits that the issue with
                 regard       to    enhancement         of        age      of
                 superannuation from 60 years to 63 years in
                 respect of Medical Officers working in Ayush
                 Department is pending consideration before
                 the Government and appropriate decision is
                 yet to be taken in this regard. Therefore, he
                 submits that as the petitioner would be
                 attaining the age of superannuation of 60
                 years by the end of this month, appropriate
                 orders    may     be    passed    in   the       light    of
                 observations of the Hon'bnle Supreme Court in
                 the above referred matter, otherwise, the
                 petitioner    would     be   subjected      to    serious
                 prejudice.
                       Considered the submissions made by
 SL.   DATE                         ORDER                             OFFICE
NO.                                                                   NOTE
             the learned counsel for the petitioner and
             perused the orders of the Hon'ble Supreme
             Court.
                   In the interest of justice, it is deemed
             appropriate   to   direct   the   respondents      to

continue to avail services of the petitioner till appropriate policy decision is taken by the Government with regard to the age of superannuation.

List after three (03) weeks.

_______ NJS, J (Issue cc by tomorrow) B/O Ks