J PARAVATHALU Vs. ANDHRA PRADESH ADMINISTRATIVE TRIBUNAL HYD

JUDGEMENT

(1.) Having heard the learned Counsel for the parties, we are of the opinion that the main writ petition itself could be disposed of.

(2.) The petitioner was originally appointed as an Attender on 1.8.1968. On 7.5.1987 he was appointed by transfer to the post of Junior Assistant.

(3.) In the year 1987, the Government of Andhra Pradesh issued G.O. Ms. No.165 dated 22.4.1997 exempting Government employees who crossed 45 years of age from passing the Departmental Tests/Special Tests prescribed in the Special Rules. Operative portion of the said G.O. reads thus: