B. HANUMAPPA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) All these Petitions are filed claiming same relief by different Petitioners, but the issue involved in these Petitions is one and the same. Therefore, I am of the view that it is appropriate to decide all the Petitions by Common Order taking Writ Petition No.33164 of 2022 as leading Petition.

(2.) W.P. No.33164 of 2022 came to be filed under Article 226 of the Constitution of India seeking the following relief:

(3.) The brief facts of the case are that the Petitioner was originally engaged as Casual Labour and later Mechanical Helper and subsequently promoted as Mill Operator and Senior Mill operator and his date of birth was recorded in the service record and as per his date of birth, he is entitled to continue in service till he attains the age of superannuation of 62 years of age i.e. 30/6/2024 as per the amendment Act 4 of 2022.