VENKATA RAMA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri A.K.Kishore Reddy, learned counsel for the petitioners and Sri V.Subrahmanyam, learned Standing Counsel appearing for the

(2.) nd respondent. 2. The prayer sought in the writ petition is for a direction to the respondents to enhance the age of superannuation of the petitioners from 60 to 62 years, on the basis of G.O.Ms.No.15, Finance (HR.IV-FR & LR) Department, dtd. 31/1/2022, amending the provisions of Sec. 3 of The Andhra Pradesh Public Employment (Regulation of Age of Superannuation) Act, 1984, (for short, "the Act, 1984").

(3.) The 2nd respondent is a Central Public Sector Undertaking, Government of India. It is contended that pursuant to a Memorandum of Understanding between Rastriya Ispath Nigam Limited (RINL) - the 2nd respondent and the 3rd respondent - Society, the 4th respondent school was established to impart education to the children of RINL employees. The infrastructural facilities for running the educational institution are being provided by the 2nd respondent at nominal charges. In pursuance thereof, the 4th respondent school was established. Contending that the provisions of the Act, 1984, and the provisions of Sec. 78A of Andhra Pradesh Education Act, 1982, as regards the age of superannuation, would apply to the case of the petitioners, the petitioners have earlier approached this Court, seeking the same benefit of enhanced age of superannuation as that of the teaching staff of the Government Schools from 58 to 60 years.