VELIMICHERLA RAJESWARI Vs. APSPDCL

JUDGEMENT

(1.) This Writ Petition is filed by the petitioner seeking an order in the nature of writ of Mandamus declaring the action of the respondents in retiring the petitioner from services with effect from 31.12.2018 is incorrect, illegal, violative of articles 14 and 21 of Constitution of India and consequently to direct the respondents to reinstate the petitioner into service with continuity, backwages etc., along with interest at the rate of 12% p.a.

(2.) Arguments for the petitieonrs were advanced by Sri M. Pitchaiah, while the learned Standing Counsel for APSPDCL appeared and argued on behalf of the respondents.

(3.) The case of the petitioner is that she was appointed on compassionate ground on 21.08.2008 in the 1st respondent organisation. She was retired on 31.12.2018 as she has attained the age of superannuation. It is her contention that at the time of entering her name in the Service Register, when she joined services, her age was shown as 48 years by the year 2006 (i.e., she was treated as borne in 1958), but the certificate issued by the doctor shown her age as 48 years in 2008. Therefore, it is her contentionthat she was actually born in 1960 and that therefore she should not be retired till she attains the age of superannuation in terms of the certificate issued by the doctor.