DHUMARAO VENKATA RAMANAYYA, S/O PURUSHOTHAMA RAO S.P. SPL. MUNICIPAL ELE. SCHOOL, KAKINADA AND OTHERS Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) In this batch of writ petitions, the facts are similar and common question of law arise. Hence they are disposed of by common judgment. Sri P. Kodandaramaiah, the learned Advocate appearing for the petitioner in W.P. No. 3383/71 and some other writ petitioners, advanced arguments and the same were adopted by other council on behalf of the petitioner in other writ petitions.

(2.) The petitioners are all teachers employed in the schools run by the Government of Andhra Pradesh, Zilla Parishads, Panchayat Samithis, Municipalities and Aided Institutions. In these writ petitions, the petitioner seek the issue of writs in the nature of mandamus declaring G.O. Ms. No. 2219 Education dated 3-11-1967 read with Government Memorandum No. 6573/H-1 68-2 : and Government Memorandum No. 5929/H-1/68 dated 17-3-1969 and Rule 16 of the rules framed under the Andhra Pradesh Panchayat Samithis and Zilla Parishads Act (hereinafter called the P.S. and Z.P. Act) and Rule 14 of the rules framed under A.P. Municipalities Act, as void inoperative and for further declaration that the petitioners are entitled to continue in service till they attain the age of 60 years and to direct the respondents to forbear from interfering with the petitioners right to continue in service till they attain the age of 60 years.

(3.) The brief facts are as follows .-