P. NAGA JASMINE Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri K. G. Krishna Murthy, learned senior counsel, assisted by Sri Teja Sai, learned counsel for the petitioner, Sri K. V. Raghu Veer, learned Govt. Pleader for School Education for respondent Nos.1 & 2.

(2.) This writ petition under Article 226 of the Constitution of India has been filed for the following relief:

(3.) Sri K. G. Krishna Murthy, learned senior counsel, submitted that the petitioner was appointed as Principal in A. P. Model School, in Peddapadu village, Kalluru Mandal, Kurnool District, vide proceedings Rc.No.595/A1/Model Schools/RMSA/2013, dtd. 2/6/2013, issued by the Additional Director, Model Schools and Convener Selection Committee of the Office of the 2nd respondent-the Commissioner of School Education, Andhra Pradesh, Amaravathi, and since then, she has been working as Principal in the said A. P. Model School. The 2nd respondent, vide letter proceedings C.No.378/A1/APMS/2015, dtd. 22/8/2015, requested the 1st respondent-the State of Andhra Pradesh to examine and consider to extend the benefit of enhancement of age of superannuation from 58 to 60 years to the teaching staff (i.e., Principals, Post Graduate Teachers (PGTs) and Trained Graduate Teachers (TGTs) of A. P. Model Schools working in 13 districts. Further, the A. P. Model Schools State Teachers Union (APMSSTU) also made various representations to the 2nd respondent requesting that the retirement age of regular employees recruited through A. P. Model Schools Teachers Recruitment Test conducted in 2013 and DSC 2018 working in State Government owned A. P. Model Schools in the rural areas of Andhra Pradesh, be enhanced from 58 to 60 years like in the cases of all other regular employees of the State, staff working in other similar societies and corporations.