PIDAKALA BENARJI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These writ petitions are filed by the petitioners to declare the action of the respondents in not allowing them to discharge duties as S.G.Ts (M.T.S.) etc. despite the service till the end of academic year i.e. 30/6/2024 as per Government Memo No. 1712743/Service-1/ A2/2024 dtd. 30/5/2024 under the guise of condition No. 5(A) of G.O.Ms. No. 27 dtd. 31/1/2022 without extending the benefit of superannuation up to 62 years, as illegal and arbitrary.

(2.) Heard Sri M. Krishna Rao, learned counsel for the petitioners and Sri R.S. Manidhar Pingali, learned Assistant Government Pleader for Services appearing for Respondents.

(3.) Learned counsel for the petitioners would submit that petitioners were appointed as Secondary Grade Teacher on contract basis on 12/4/2023 and 13/4/2023 in pursuance of the DSC conducted in 1998. He would submit that petitioners are entitled to continue in service at the age of superannuation of 62 years in terms of G.O.Ms. No. 15 dtd. 31/1/2022, however, the respondents are not allowing the petitioners to continue in service till 62 years by virtue of G.O.Ms. No. 27 dtd. 15/3/2023.