REGENT COMPUTRONICS PVT. LTD.

Bathina Venkata Prasad Appellant

V/S

K Surya Koteswara Rao Respondents

Referred Judgements :-

RAJIV RANJAN SINGH LALAN (VIII) V. UNION OF INDIA [REFERRED TO]
CHIEF JUSTICE OF ANDHRA PRADESH HIGH COURT OF ANDHRA PRADESH VS. L V A DIXITULU:V V S KRISHNAMURTHY [REFERRED TO]
BALDEV RAJ CHADHA VS. UNION OF INDIA [REFERRED TO]
BRIJ MOHAN SINGH CHOPRA VS. STATE OF PUNJAB [REFERRED TO]
REGISTRAR HIGH COURT OF MADRAS REGISTRAR HIGH COURT OF MADRAS VS. R RAJIAH:K RAJESWARAN [REFERRED TO]
ALL INDIA JUDGES ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
BAIKUNTHA NATH DAS VS. CHIEF DISTRICT MEDICAL OFFICER BARIPADA [REFERRED TO]
ALL INDIA JUDGES ASSOCIATION STATE OF HIMACHAL PRADESH SHAMSHER BAHADUR SINGH VS. UNION OF INDIA [REFERRED TO]
U P JAL NIGAM VS. PRABHAT CHANDRA JAIN [REFERRED TO]
SUKHDEO VS. COMMISSIONER AMRAVATI DIVISION AMRAVATI ANOTHER [REFERRED TO]
STATE OF PUNJAB VS. GURDAS SINGH [REFERRED TO]
M S BINDRA VS. UNION OF INDIA [REFERRED TO]
RAJAT BARAN ROY VS. STATE OF WEST BENGAL [REFERRED TO]
HIGH COURT OF PUNJAB AND HARYANA VS. ISHWAR CHAND JAIN [REFERRED TO]
M P ELECTRICITY BOARD VS. BABOO [REFERRED TO]
STATE OF GUJARAT VS. UMEDBHAI M PATEL [REFERRED TO]
SYED T A NAQSHBANDI VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
NAWAL SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
UNION OF INDIA VS. MAJOR BAHADUR SINGH [REFERRED TO]
PYARE MOHAN LAL VS. STATE OF JHARKHAND [REFERRED TO]
NAND KUMAR VERMA VS. STATE OF JHARKHAND [REFERRED TO]
BARKHA GUPTA VS. HIGH COURT OF DELHI [REFERRED TO]
P RAGHAVENDER VS. HIGH COURT OF A P [REFERRED TO]
K VEERA CHARY VS. HON BLE HIGH COURT OF A P [REFERRED TO]
RAJESH GUPTA VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
SUKHDEV SINGH VS. UNION OF INDIA [REFERRED TO]
HIGH COURT OF JUDICATURE AT PATNA VS. SHYAM DEO SINGH [REFERRED TO]
PUNJAB STATE POWER CORPORATION LTD VS. HARI KISHAN VERMA [REFERRED TO]

JUDGEMENT

(1.) The petitioners in these writ petitions have come up with a challenge to the orders passed by the Government on the recommendations of the Full Court of this Court, retiring the petitioners from service as Judicial Officers on attaining the age of 58 years and not allowing them to continue up to the age of 60 years.

(2.) We have heard Mr. G.Vidya Sagar and Mr. D.V. Seetharam Murthy, learned Senior Counsel appearing for the petitioners and Mr. P.Ravi Prasad, learned Standing Counsel appearing for the Registry.

(3.) Except that all the petitioners herein were judicial officers and that they have been issued marching orders upon attaining the age of 58 years, there are no other connections between the cases on hand. But since the grounds on which the impugned orders of compulsory retirement are challenged, are almost the same, we have taken up all the three writ petitions together for disposal.

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BATHINA VENKATA PRASAD Vs. K SURYA KOTESWARA RAO

Referred Judgements :-

JUDGEMENT

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