B SURYA PRAKASH RAO GEO ENGINEERING DEPARTMENT A U ENGINEERING COLLEGE VISAKHAPATNAM Vs. UNION OF INDIA MINISTRY OF HRD REP BY ITS SECRETARY NEW DELHI

JUDGEMENT

(1.) THE substantive relief sought in these writ petitions is of a declaration that the petitioners are entitled to continue in service (as teachers) till they attain the age of 65 years, which they claim is the permitted and mandated age of superannuation. THE petitioners in the several writ petitions are employed as teachers either in Universities, University or affiliated Colleges.

(2.) THOUGH the above is the common purpose and relief sought by the petitioners, the reliefs sought are differently structured. Suffice to record for the purpose of illustration, four broad categories of reliefs sought:

(3.) HEARD Dr.P.V.Vijay Kumar, Mr.P.Srinivasulu, Mr.N.V.Sumanth, Mr.S.Sudeep Reddy, Mr.P.Govind Reddy, Mrs.A.V.S.Laxmi, Mr.P.Sridhar Rao, Mr.Sreeramulu Naidu, Mr.Bhaskar Rao Bandarupalli, Mr.T.Ramchander Rao, Mr.A.Nagendra Rao, Mr.S.R.Sanku, Mr.B.Ramakrishna, Mr.N.Siva Reddy, Mr.B.Narayana Reddy, Mr.Devaravi Kumar, Mr.Rama Rao Mamidi, Dr.K.Satyanarayana Rao, Mr.Venkateshwarlu Posani, Mr.M.Prasad Rao, Mr.B.S.V.Siva Rama Prasad, Mr.N.Parameshwar Reddy, Mr. M.V.Praveen Kumar, Mr.K.Venkat Reddy, Mr.Pilli Nagaraju, Mr.T.Bheemsen, Mr.B.Adinarayana Rao, Mr.Ch. Ravindra Babu, Mr. R.V. Nagabhushanam Rao, Mr.P.Venkanna, Mr.Mothupalli Vijay Kumar, Mr.T.Ramchander Rao, Mr.D.Sheshadri Naidu, Mr.V.Shanthibhushan Rao, Mr.P.Gangi Rami Reddy, Mr.K.Shanthi Kumar and G.Vidya Sagar for the several writ petitioners and the learned Additional Advocate General, Mr.PAshok Goud, the learned Assistant Solicitor General for India, the G.P. for Higher Education, Mr.Deepak Bhattacharjee, Mr.Srinivas Mantha, Mr.Adi Venkateshwar Rao, Mr.Nimmanagoti Srinivas, Ms.Padma, Mr.K.Sudhakar Reddy, Mr.N.V.Ramanujam, Ms.Bharathi Devi and Mr.Kasa Jagan Mohan Reddy for the several respondents in the several writ petitions.