KOTA GOWRI KUMAR Vs. MEMBER SECRETARY, AP STATE LEGAL SERVICES AUTHORITY, NELAPADU, AMARAVATI, GUNTUR DISTRICT,

JUDGEMENT

(1.) This writ petition, under Article 226 of the Constitution of India, has been filed seeking mandamus against the respondents to retain and continue the petitioner as Head Clerk in Permanent Lok Adalat, Visakhapatnam till the petitioner attains the age of 69 years, by holding that the condition imposed in the appointment order that the petitioner shall retire at the age of 65 years is contrary to the circulars issued by the High Court.