Swamiraju Narasimha Dev vs The State Of Andhra Pradesh
2023 Latest Caselaw 6260 AP

Andhra Pradesh High Court - Amravati

Swamiraju Narasimha Dev vs The State Of Andhra Pradesh on 28 December, 2023

    HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

            MAIN CASE No.W.P.No.4672 of 2023

                     PROCEEDING SHEET

Sl. DATE                               ORDER                                OFFICE
No.                                                                          NOTE

   28.12.2023   VS, J
                                  I.A.No.3 of 2023

                     This Interlocutory Application is filed to
                review the orders passed in W.P.No.4672 of
                2023, dated 30.08.2023, which reads as
                under:-

                       " Hence, following the judgment of the Hon'ble
                Division Bench of this Court in "The Managing Director
                vs. C.Chandrasekhar Reddy, (referred supra)" it is for
                the respondents to take a policy decision by passing

Board Resolution, thereafter obtain approval from the State Government in respect of enhancement of age of superannuation from 60 to 62 years on par with the employees of State Government. Till such process is completed, the employees of the respondents- Corporations are not entitled for the enhancement of superannuation age from 60 to 62 years. The petitioners are not entitled for the relief as claimed. Therefore, the writ petitions are liable to be dismissed.

Accordingly, the writ petitions are dismissed."

Heard.

Perused the record.

This court, upon going through the grounds raised in the petition, finds no ground to entertain this Interlocutory Application and the same is dismissed accordingly.

However, the petitioner is at liberty to prefer an appeal as against the orders passed by this Court dated 30.08.2023.

________ VS, J I.A.No.4 and 5 of 2023

In view of the orders passed in I.A.No.3 of 2023, these Interlocutory Applications are dismissed.

________ VS, J Pnr