A. VIJAYENDER REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri S.V.S.S.Siva Ram, learned counsel for the petitioner, learned Government Pleader for Services-III appearing for respondents 1 and 3 and learned Government Pleader for Services-I appearing for the 2nd respondent. Learned counsel for the petitioner represents that he has already served necessary papers on Sri A.Sumanth, learned Standing Counsel for respondents 4 and 5.

(2.) The necessity for the petitioner to approach this Court by means of this writ petition is spage of payment of emoluments along with salary from 01.07.2019 to 31.07.2020 on account of a circular memo issued by the 2nd respondent raising a query relating to age of superannuation.

(3.) The petitioner worked as Professor (UG) in the 5 th respondent-College at Tirupati. The services of the petitioner and Professors, who worked alike, were extended upto 63 years by various Government notifications, enhancing the age of superannuation. It is also not in dispute that the 4th respondent, under which the 5th respondent-College runs has adopted this course.