A.SREEDHAR REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) In all these three writ petitions, petitioners, who were working as Senior Programmers with 3rd respondent, were sought to be superannuated on attaining age of 60 years, claiming parity and benefit of G.O.Ms.No.15 Finance (HR.IV-FR&LR) Department, dtd. 31/1/2022, issued by the Government, claimed to enhance age of superannuation from 60 years to 62 years. As they were sought to be superannuated on attaining 60 years, preferred present writ petitions.

(2.) The prayer in one of the writ petitions, i.e. W.P.No.18076 of 2022, reads as under:

(3.) Initially, this Court passed interim order, dtd. 29/6/2022, which reads as under: