S.RATNA KUMARI Vs. STATE OF A.P.

JUDGEMENT

(1.) These Writ Petitions are filed questioning the action of the Respondent-Universities in not enhancing the age of superannuation from '62 years' to '65 years' pursuant to G.O.Ms.No.39, Higher Education (U.E.) Department, dtd. 29/7/2023 on par with similarly placed employees, who are drawing UGC Scales of Pay in the Respondent- Universities, as illegal and arbitrary.

(2.) As the issue in all these Writ Petitions is common, a Common Order is being passed.

(3.) The facts in brief are as follows;