REGENT COMPUTRONICS PVT. LTD.

Marakkagari Krishnappa Appellant

V/S

State Of Andhra Pradeshlabic Respondents

Referred Judgements :-

SWAMI SARAN SAKSENA VS. STATE OF UTTAR PRADESH [REFERRED TO]
BALDEV RAJ CHADHA VS. UNION OF INDIA [REFERRED TO]
ALL INDIA JUDGES ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
ALL INDIA JUDGES ASSOCIATION STATE OF HIMACHAL PRADESH SHAMSHER BAHADUR SINGH VS. UNION OF INDIA [REFERRED TO]
STATE OF PUNJAB VS. GURDAS SINGH [REFERRED TO]
RAJAT BARAN ROY VS. STATE OF WEST BENGAL [REFERRED TO]
ALL INDIA JUDGES ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
SYED T A NAQSHBANDI VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
NAWAL SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
PYARE MOHAN LAL VS. STATE OF JHARKHAND [REFERRED TO]
P RAGHAVENDER VS. HIGH COURT OF A P [REFERRED TO]
NAND KUMAR VERMA VS. HIGH COURT OF JHARKHAND [REFERRED TO]
HIGH COURT OF JUDICATURE AT PATNA VS. SHYAM DEO SINGH [REFERRED TO]

JUDGEMENT

(1.) Aggrieved by an order of retirement upon completion of 58 years of age and the refusal of the Government to continue his services up to the age of 60 years, a District Judge has come up with the present writ petition.

(2.) Heard Mr. K.G. Krishna Murthy, learned Senior Counsel appearing for the petitioner and Mr. S.Sri Ram, learned counsel appearing for the Registry.

(3.) The petitioner was originally appointed as a District Munsif on 02-11-1989. He was promoted as Senior Civil Judge in April, 2004. He was subsequently promoted as District Judge on 16-6-2015, under the 65% quota for promotion on the basis of merit cum seniority.

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MARAKKAGARI KRISHNAPPA Vs. STATE OF ANDHRA PRADESHLABIC

Referred Judgements :-

JUDGEMENT

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