T.N. JAGANNATH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Aggrieved by order dtd. 21/10/2020 passed by learned single Judge dismissing I.A.No.1 of 2020 in W.P.No.18209 of 2020, this appeal has been preferred by the writ petitioner.

(2.) The appellant/writ petitioner filed the above writ petition challenging the proceedings dtd. 10/8/2019 and 15/11/2019 issued by respondent No.3 directing respondents No.4 and 5 to make the writ petitioner to retire without availing extension of one year service beyond the age of superannuation as per G.O.Ms.No.101, dtd. 31/12/2018. Along with the writ petition, the appellant filed the above I.A. seeking suspension of the proceedings, dtd. 10/8/2019 and 15/11/2019 and direction to the respondents to continue him for another period of one year as per the above G.O. The said I.A. was dismissed by learned single Judge. Aggrieved by the same, the present appeal has been preferred.

(3.) On 28/10/2020, this Court passed interim order as follows: