MATTA ANAND KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The issue pertains to the claim made by the appellant for continuance in service up to 60 years of age. The connected matters, viz. Civil Appeal No. 10273 of 2017 and batch, have been disposed of by this Court vide Judgment dtd. 9/8/2017.

(3.) Therefore, the appeal is disposed of in terms of the above referred Judgment.