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Judgment
This 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 Petitioner as per G.O.Ms.No.45, Finance (HR.IV-FR&LR) Department, dated 02.07.2026, as illegal and arbitrary.
The Petitioner was initially appointed as ‘part time watchman’ on 17.08.1987 in the Office of the Deputy Executive Engineer, Telugu Ganga Project, Mechanical Sub Division. At present, the Petitioner is working as Contingent Watchman and has completed 38 years of service. The grievance of the Petitioner now is that he is sought to be superannuated with effect from 31.10.2026 on attaining the age of 60 years and that the benefit of enhanced age of superannuation, i.e., from 60 to 62 years, as per G.O.Ms.No.45, Finance (HR.IV-FR&LR) Department, dated 02.07.2026, was not being extended to him. Hence, the Writ Petition came to be filed.
Learned counsel for the Petitioner 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 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.