K. VIJAYAKUMAR, S/O RAMULU, AGE: 58 YEARS, OCC: JUNIOR CIVIL JUDGE, MAILAVARAM, KRISHNA DISTRICT Vs. THE STATE OF A.P., REP. BY ITS SECRETARY, LAW AND LEGAL AFFAIRS, A.P. SECRETARIAT, SAIFABAD, HYDERABAD; AND 2 OTHERS

JUDGEMENT

(1.) The petitioner, who was ordered to be retired on attaining the age of superannuation at 58 years, has come up with the present writ petition.

(2.) Heard Mr. G.U.R.C. Prasad, learned counsel for the petitioner and Mr. P.Ravi Prasad, learned Standing Counsel for the High Court of Telangana and Andhra Pradesh.

(3.) The petitioner was originally appointed as Assistant Public Prosecutor on 10-6-1998. While working as such, he was selected and appointed temporarily as a Junior Civil Judge, under G.O.Rt.No.182, Law Department, dated 03-02-2014. He joined the post on 28-02-2004.