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Judgment
The present Writ Petition is filed questioning the action of Respondent-Authorities in not extending the benefit of enhanced age of superannuation (60 to 62 years) to the Petitioners as per G.O.Ms.No.15, Finance (HR.IV-FR&LR) Department, dated 31.01.2022, as illegal and arbitrary.
The Petitioner Nos.1, 2, 3 and 4 are working as Bill Collectors (part time/NMR basis) in Angalakuduru Gram Panchayat, Gudavalli Gram Panchayat, Vallabhapuram Gram Panchayat and Siripuram Gram Panchayat, respectively, from various periods. It was submitted that the minimum time scale was also extended to them, and they are discharging full-time duties as Bill Collectors. The grievance of the Petitioners now is that their services have been disengaged on the ground that the Petitioners have attained the age of 60 years and that the benefit of the enhanced age of superannuation, i.e., from 60 to 62 years, as per G.O.Ms.No.15, Finance (HR.IV-FR&LR) Department, dated 31.01.2022, is not being extended to them. Hence, the Writ Petition came to be filed.
Learned counsel for the Petitioners relied on the Judgment, dated 21.07.2026 in W.P.No.12413 of 2025 and batch to support his contention.
Learned Assistant Government Pleader for Services does not dispute the same.
This Court disposed of the W.P.No.12413 of 2025 and batch, directing the State Government to examine the issue and to take a conscious decision about enhancement of age up-to 62 years to non-regular employees working for a substantial number of years in State departments and State owned/controlled entities.
In the light of the same, as the issue involved in the present Writ Petition is squarely covered by the order, dated 21.07.2026, passed in W.P.No.12413 of 2025 and batch, the present Writ Petition is disposed of in terms of the said order.
The Registry is directed to append a copy of the order, dated 21.07.2026, passed in W.P.No.12413 of 2025 and batch, to this order.
No order as to costs.
As a sequel, miscellaneous petitions, pending if any, shall stand closed.