K.SUBBARAYUDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners in all these petitions are employees in Andhra Pradesh Road Transport Corporation (for short 'APSRTC') in different stations. They filed these petitions under Article 226 of the Constitution of India to declare the action of the respondents in issuing Notification No.PD-20/2019 dated 30.09.2019, enhancing the age of superannuation of the petitioners from 58 years to 60 years with immediate effect i.e. from the month of September, 2019 instead of retrospective effect from 02.06.2014 is illegal, arbitrary, discriminatory, contrary to G.O.Ms.No.138 dated 08.08.2017 and in violation of principles of natural justice; consequently, direct the respondents to re-induct the petitioners into service forthwith with all consequential benefits from the date of attaining 58 years and continue them in service until they attain the age of superannuation i.e. 60 years.

(2.) In all these petitions, the plea of the petitioners and the respondents is one and the same. Therefore, I find that it is expedient to decide all these petitions by common order treating the Writ Petition No.2350 of 2020 as leading case.

(3.) The petitioners have worked in APSRTC and retired from service on attaining the age of superannuation i.e. 58 years instead of 60 years as per G.O.Ms.No.138 dated 08.08.2017. The petitioners discharged their duties to the utmost satisfaction of the superior officers and retired from service on attaining the age of 58 years. The details of petitioners in W.P.No.2350 of 2020 i.e., Name, Employee ID number and designation along with date of retirement and actual date of superannuation as per G.O.Ms.No.138 dated 08- 08-2017 are given below: <IMG>JUDGEMENT_27_LAWS(APH)4_2021_1.jpg</IMG> <IMG>JUDGEMENT_27_LAWS(APH)4_2021_2.jpg</IMG> <IMG>JUDGEMENT_27_LAWS(APH)4_2021_3.jpg</IMG>