OGIRALA BHASKARA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri Chandraiah Naidu, learned counsel appearing for Sri B.Hanumantha Rao, Sri Sai Harsha, learned counsel representing Sri B. Raghava Reddy, and Sri Sainadh, learned counsel representing Sri Sai Kumar and Smt.A.Varalakshmi, learned counsels for the petitioners and learned Assistant Government Pleader for Services and learned Sri Sazid, learned counsel representing Sri E.V.Jagannadha Rao, learned Standing Counsel for A.P State Housing Corporation Ltd.

(2.) Since the issue involved in the Writ Petitions is one and the same, this Court is inclined to pass common order.

(3.) Petitioners, the employees of A.P Housing Board Corporation Ltd., filed these writ petitions for not extending the age of superannuation from 60 years to 62 years, in terms of G.O.Ms.No.15 Finance (HR.IV-FR&LR) Department dtd. 31/1/2022, despite the resolution passed by the Board of Directors in 27th Board meeting dtd. 22/3/2022 as illegal, arbitrary and etc.