K. ANAND RAO Vs. STATE OF A.P

JUDGEMENT

(1.) The learned senior counsel appearing for the petitioners submits that the petitioners are similarly situated persons as in SLP (C) No. 13623 of 2017 and they are also working under the institutions promoted by the State Government. In view of the above submission, issue notice. Until further orders, the superannuation in the case of employees on attaining the age of 58 years in the respondent-institutions shall be deferred. Needless to say that in case any employee has retired only on the ground of attaining the age of 58 years, such employees shall be reinstated and continued in service until further orders, but in no case, beyond 60 years.

(2.) We also make it clear that this order will apply to all similarly situated employees under the respondent-institutions whether they are the petitioners before this Court or not and, therefore, those similarly situated persons need not travel to this Court. Tag with SLP (C) No. 13623 of 2017.