MUNNAGI SRINIVAS RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) Since the issue involved in all these writ petitions is the same, all these writ petitions are disposed of by way of this common order.

(2.) Petitioners, employees of the Andhra Pradesh State Warehousing Corporation, filed these writ petitions, impugning the memos issued by the respective Warehouse Managers/officers intimating the date of superannuation on completion of 60 years, without extending the benefit of the age of superannuation up to 62 years, in pursuance of, the resolution passed by the Board of Directors in 208th Meeting of the Board of Directors held on 14/3/2022 and withdrawal of earlier resolution in 216 th Meeting of the Board of Directors held on 29/12/2023, as illegal and arbitrary.

(3.) a) The averments, in brief, are that the Andhra Pradesh State Warehousing Corporation (for short "the Corporation"), was established in terms of the Warehousing Corporation Act, 1962 for the purpose of warehousing of agricultural produce and certain other commodities. Post bifurcation of the State of Andhra Pradesh, the Corporation was listed as Government Welfare Organization in Entry No.3 in Schedule-IX of the Andhra Pradesh Reorganization Act, 2014 with 50% State Government and 50% Central Government share. The employees of 2 nd respondent are the persons appointed to the posts, in connection with the affairs of the State. The Government of Andhra Pradesh promulgated an ordinance dtd. 31/1/2022 by amending the provision of the Andhra Pradesh Public Employment (Regulation of Age of Superannuation) Act, 1984. By virtue of said amendment, age of superannuation to Government employees was enhanced from 60 years to 62 years with effect from 1/1/2022. The Government also extended the benefit to the Aided Private Educational institutions under G.O.Ms.No.52 dtd. 12/6/2023.