The District Cooperative Central ... vs Smt P Vijaya Lakshmi
2023 Latest Caselaw 2981 AP

Citation : 2023 Latest Caselaw 2981 AP
Judgement Date : 9 May, 2023

Andhra Pradesh High Court - Amravati

The District Cooperative Central ... vs Smt P Vijaya Lakshmi on 9 May, 2023

      HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No: W.A.No.503 of 2023

                      PROCEEDING SHEET

Sl.                                                                      OFFICE
      DATE                             ORDER
No.                                                                       NOTE
1   09.05.2023 DVSS,J & SV,J

                     In    view   of    the     orders    passed    in
               W.A.No.1033 of 2022 and batch, the benefit of
               increased age of reservation from 60 to 62 years
               is only be     applicable or available to the
               Government servants, governed by the Act 23 of
               1984 only and all other employees of statutory
               corporation, societies etc., have to follow the
               procedure    prescribed,       including   passing   of
               resolutions, amending of their bye-laws and
               regulations and seeking approval of the State
               Government.
                     In view of the fact that there are two
               Division Bench Judgments on this subject, the
               interim order granted by the learned Single
               Judge dated 25.04.2023 is suspended.
                     Meanwhile, notices to the respondents.

List on 14.06.2023.

________ DVSS,J

________ SV,J Note: Issue C.C today B/o KK HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No: W.A.No.503 of 2023

PROCEEDING SHEET

Sl. OFFICE DATE ORDER No. NOTE 1 09.05.2023 DVSS,J & SV,J

In view of the orders passed in W.A.No.1033 of 2022 and batch, the benefit of increased age of reservation from 60 to 62 years is only be applicable or available to the Government servants, governed by the Act 23 of 1984 only and all other employees of statutory corporation, societies etc., have to follow the procedure prescribed, including passing of resolutions, amending of their bye-laws and regulations and seeking approval of the State Government.

In view of the fact that there are two Division Bench Judgments on this subject, the interim order granted by the learned Single Judge dated 25.04.2023 is suspended.

Meanwhile, notices to the respondents. List on 14.06.2023.

________ DVSS,J

________ SV,J Note: Issue C.C today B/o KK