U V Radha Krishna And Anothers vs Prl.Secretary Cooperation And 2 ...
2022 Latest Caselaw 4389 AP

           THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                WRIT PETITION No.43349 of 2016

JUDGMENT:-

      No representation for the petitioner.

      The petitioner has filed the present writ petition for a

direction particularly one in the nature of writ of mandamus

declaring the action of the respondents in retiring the petitioners at

the age of 58 years is illegal, arbitrary and unconstitutional and in

violation of Articles 14, 16 and 21 of the Constitution of India as

also in violation of Act 4 dated 27.06.2014 and with further prayer

that the respondents be directed to continue the petitioners till the

age of 60 years.

There is no interim order in favour of the petitioner in the

present writ petition.

Ms. K.L.Vijaya Lakshmi, learned counsel for the respondent

No.3/the Bank submits that the respondent No.3 is an

autonomous body and it did not enhance the age of

superannuation from 58 to 60 years and consequently, the

petitioner was rightly retired on attaining the age of 60 years. She

submits that the writ petition has been rendered infructuous.

Be that as it may, as the learned counsel for the petitioners

is not present, the writ petition is dismissed for want of

prosecution.

Accordingly, the Writ Petition is dismissed.

No order as to costs.

As a sequel thereto, miscellaneous petitions, if any pending,

shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date: 21.07.2022 SCS

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THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.43349 of 2016

Date: 21.07.2022

Scs