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Judgment
The present Writ Petition is filed questioning the action of the Respondents in proposing to relieve the Petitioner on 31.07.2026, on attaining the age of 60 years instead of 62 years, as illegal and arbitrary.
The Petitioner is working as Line Inspector in The Andhra Pradesh Central Power Distribution Corporation Ltd., (for short ‘APCPDCL’). The Government, amended the Andhra Pradesh Public Employment (Regulation of Age of Superannuation) Act, 1984, and enhanced the age of superannuation to 62 years to all the regular employees of the Government.
Subsequently, the State Government issued G.O.Ms.No.45, Fin (HR.IV-FR&LR) Department, dated 02.07.2026, enhancing the age of regular employees of entities listed in schedule IX and X of the Andhra Pradesh Reorganization Act, 2014. In the light of the above, the Petitioner seeks for enhancement of age of superannuation for 62 years from 60 years.
Learned Standing Counsel for APCPDCL Sri V.V. Satish would submit that the Respondent-authorities had constituted a Six-Member Committee on 13.06.2026 vide T.O.O (Addl. Secy-Per) Ms.No.4258, for examining the feasibility of enhancement of age of superannuation for employees of the Andhra Pradesh Power Utilities.
Heard the respective counsels.
In the light of the above, the present Writ Petition is disposed of, at the stage of admission, with the consent of both the counsel, with the following directions:
The Respondent-authorities shall continue the Petitioners till the age of 62 years or till a comprehensive decision is taken by the Committee, constituted vide T.O.O (Addl. Secy-Per) Ms.No.4258, dated 13.06.2026, for enhancement of the age of superannuation from 60 to 62 years, as the case may be.
ii) There shall be no order as to costs.
As a sequel, miscellaneous petitions, if any, shall stand closed.