Andhra Pradesh High Court - Amravati
Thadipatri Sekhar Babu vs The State Of Andhra Pradesh on 18 November, 2025
HIGH COURT OF ANDHRA PRADESH
****
W.P.Nos.22056, 19058, 21706, 22854, 22877, 28871, 29604,
29624 and 29811 of 2025 and 7752 of 2024
DATE OF JUDGMENT PRONOUNCED: 18.11.2025
SUBMITTED FOR APPROVAL:
THE HON'BLE SRI JUSTICE NYAPATHY VIJAY,J
1. Whether Reporters of Local newspapers may Yes/No
be allowed to see the Judgments?
2. Whether the copies of judgment may be Yes/No
marked to Law Reporters/Journals
3. Whether Your Lordships wish to see the fair Yes/No
copy of the Judgment?
________________
NYAPATHY VIJAY,J
2
*THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
+ W.P.Nos.22056, 19058, 21706, 22854, 22877, 28871, 29604,
29624 and 29811 of 2025 and 7752 of 2024
% 18.11.2025
Between:
Yelduti Srinivas, s/o Krishna Murthy,
aged about 60 years,occ Executive Engineer,
A.P.State Housing Corporation Ltd,
Kakinada Division, Kakinada District and 2 others.
...Petitioner
And
The State of Andhra Pradesh,
rept. By Principal Secretary, Finance Department ,
Secretariat, Amaravathi, Guntur District and 3 others
...RESPONDENT(S)
Counsel for the Petitioner: Sri. Veladi Sai Sri Harsha
Counsel for the Respondent(S): Sri K.Mallikarja Moorthy and
G.P. for Services I
< Gist :
> Head Note:
? Cases Referred:
1 (1996) 3 SCC 454
2
2023 Supreme (SC) 801
3
2021 SCC OnLine SC 466
4
(2023) 16 SCC 462
3
APHC010435152025
IN THE HIGH COURT OF ANDHRA
PRADESH
[3460]
AT AMARAVATI
(Special Original Jurisdiction)
TUESDAY,THE EIGHTEENTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
WRIT PETITION NO: 22056/2025
Between:
1. YELDUTI SRINIVAS, S/O KRISHNA MURTHY, AGED
ABOUT 60 YEARS,OCC EXECUTIVE ENGINEER,
A.P.STATE HOUSING CORPORATION LTD, KAKINADA
DIVISION, KAKINADA DISTRICT.
2. PENTAPATI SRINIVAS RAO,, S/O. RAMAMURTHY,
AGED ABOUT 60 YEARS, OCC ASSISTANT ENGINEER,
A.P.STATE HOUSING CORPORATION LTD, KAJULURU
MANDAL, SIDDHARTH NAGAR,KAKINADA RURAL SUB-
DIVISION KAKINADA DIVISION, KAKINADA DISTRICT
3. MALLIDI SOMIREDDY, S/O. SATYANARAYANA REDDY,
AGED ABOUT 60 YEARS, OCC ASSISTANT ENGINEER
A.P.STATE HOUSING CORPORATION LTD,NFCL ROAD,
SIDDHARTHA NAGAR, KAKINADA DIVISION, KAKINADA
DISTRICT.
...PETITIONER(S)
AND
1. THE STATE OF ANDHRA PRADESH, REPT. BY
PRINCIPAL SECRETARY, FINANCE DEPARTMENT
SECRETARIAT, AMARAVATHI, GUNTUR DISTRICT.
4
2. THE STATE OF ANDHRA PRADESH, REPT. BY
PRINCIPAL SECRETARY, HOUSING DEPARTMENT,
SECRETARIAT, AMARAVATHI, GUNTUR DISTRICT.
3. THE ANDHRA PRADESH STATE HOUSING
CORPORATION LIMITED, VIJAYAWADA, NTR DISTRICT
REPT. BY ITS MANAGING DIRECTOR.
4. THE STATE OF ANDHRA PRADESH, REP. BY ITS
SPECIAL CHIEF SECRETARY, HOUSING
DEPARTMENT, 5TH BLOCK, SECRETARIAT
AMARAVATHI, GUNTUR DISTRICT
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying
that in the circumstances stated in the affidavit filed therewith, the
High Court may be pleased topleased to issue a writ order or
direction more particularly one in the nature of writ of Mandamus
to declare the action of the Respondent in issuing the
proceedings vide Letter No. 1699176A/C.A2/2022-2, Dated
18.07.2024 by rejecting the proposal made by the Managing
Director, APSHCL for extention of the enhancement of the age of
superannuation from 60 years to 62 years to the employees of
the APSHCL based on the resolution passed by the Board of
APSHCL during the 27th Board of Directors meeting held on
22.03.2022 in terms of the G.O.Ms.No.15, dated 31-01-2022
issued by the 1st Respondent as arbitrary, illegal and violation of
Article 14 and 16 of the Constitution of India and set aside the
same and consequently direct the 3rd Respondent to continue
the Petitioners in service till he attains the age of 62 years with all
consequential benefits and pass
IA NO: 1 OF 2025
Petition under Section 151 CPC praying that in the
circumstances stated in the affidavit filed in support of the
petition, the High Court may be pleased
5
IA NO: 2 OF 2025
Petition under Section 151 CPC praying that in the
circumstances stated in the affidavit filed in support of the
petition, the High Court may be pleased pleased to vacate the
Interim Order dated 20.08.2025 passed in I.A.N0.1 OF 2025 in
W.P.No.22056 OF 2025 and dismiss the writ petition and pass
Counsel for the Petitioner(S):
1. VELADI SAI SRI HARSHA
Counsel for the Respondent(S):
1. K MALLIKHARJUNA MOORTHY
2. GP FOR SERVICES I
WRIT PETITION NO: 19058/2025
Between:
1. YALLA RAJASREE, W/O LATE SATYA PRASAD,
OCCUPATION REGIONAL MANAGER, A.P.STATE
WAREHOUSING CORPORATION, R/O. FLAT NO. 101,
VIGHNESWARA TOWERS KANAPAKA, VIZIANAGARAM.
...PETITIONER
AND
1. THE STATE OF AP, REP. BY ITS PRINCIPAL
SECRETARY, FINANCE(HR.IV-FR LR) DEPARTMENT,
2ND BLOCK, SECRETARIAT, VELAGAPUDI,
AMARAVATI, GUNTUR DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS E.O
SPL. CHIEF SECRETARY, AGRICULTURE
COOPERATION(MKTG. I) DEPARTMENT, 4TH BLOCK
SECRETARIAT, VELAGAPUDI, AMARAVATI, GUNTUR
DISTRICT.
6
3. V C MANAGING DIRECTOR, ANDHRA PRADESH STATE
WAREHOUSING CORPORATION HEAD OFFICE, B
BLOCK, II FLOOR, STALIN CORPORATE, AUTO NAGAR,
VIJAYAWADA-7.
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying
that in the circumstances stated in the affidavit filed therewith, the
High Court may be pleased topleased to issue a Writ, Order or
Direction more particularly one in the nature of Writ of
Mandamus declaring the resolution of the 216TH meeting of the
Board held on 29-12-2023 of the 3RD respondent corporation
withdrawing the decision of the Board in its 206TH meeting held
on 14-03-2022 adoption and implementationof G.O.Ms.No.15,
dated.31-01-2022is arbitrary, illegal, colourableexercise of power
in violation of Article 14 and 16 of the Constitution of India and
also the judgment of the division bench in G. Rama Mohan Raos
case and set aside the same and also set aside the notice issued
vide memo and to issue a consequential direction to the 2ND
and 3RD respondent to continue the petitioner in service till she
attains the age of 62 years with all consequential benefits and to
pass
IA NO: 1 OF 2025
Petition under Section 151 CPC praying that in the
circumstances stated in the affidavit filed in support of the
petition, the High Court may be pleased pleased to continue the
services of the petitioner till she attains the age of 62 years by
suspending the decision of the resolution of the Board in its
216Th meeting held on 29-12-2023 of the 3RD respondent
corporation withdrawing the decision of the Board in its 206TH
meeting held on 14-03-2022 adoption and implementation of
G.O.Ms.No.15, dated.31-01-2022 is arbitrary, illegal, colourable
exercise of power in violation of Article 14 and 16 of the
Constitution of India and also the judgment of the division bench
in G. Rama Mohan Rao's case and also set aside the notice
7
issued vide memo no.SWC/E2/6043/2024-06, dated. 17-12-2024
by the 3RD respondent, pending disposal of the Writ Petition
and pass
Counsel for the Petitioner:
1. HANUMANTHA RAO BACHINA
Counsel for the Respondent(S):
WRIT PETITION NO: 21706/2025
Between:
1. D. MADHAVA RAO,, S/O SUBRAHMANYAM, AGED
ABOUT 60 YEARS, SECRETARY (L/C/RM),(RETD) HEAD
OFFICE, A.P. STATE WHERE HOUSING CORPORATION,
VIJAYAWADA. R/O FLAT NO.552, AYYAPPA NAGAR,
AUTO NAGAR, VIJAYAWADA, KRISHNA DISTRICT.
...PETITIONER
AND
1. STATE OF ANDHRA PRADESH, REPRESENTED BY ITS
SPL. CHIEF SECRETARY, GOVERNMENT
AGRICULTURE AND CORPORATION DEPARTMENT,
SECRETARIAT. VELAGAPUDI, AMARAVATI
2. STATE OF ANDHRA PRADESH, REPRESENTED BY ITS
PRI. SECRETARY, FINANCE DEPARTMENT,(H AND R IV
FRLR ) SECRETARIAT, VELAGAPUDI AMARAVATI.
3. THE A P STATE WHERE HOUSING CORPORATION,
REP. BY ITS VICE CHAIRMAN AND MANAGING
DIRECTOR, P-BLOCK, 2ND FLOOR, STALIN
CORPORATION, AUTO NAGAR, VIJAYAWADA.
...RESPONDENT(S):
8
Petition under Article 226 of the Constitution of India praying
that in the circumstances stated in the affidavit filed therewith, the
High Court may be pleased topleased to issue writ, order or
direction more particularly the nature of Writ of Mandamus
declaring in the circular board meeting resolution No.216th is
meeting held on 29-12-2023 withdrawing the adoption of age of
superannuation raising the age from 60 to 62 years, in the earlier
meeting dt. 14-03-2022 and the Memo NO.SWC/E2/6043/2024-
05 dt. 17-12-2024 by the 3rd respondent informing the petitioner
will retire from service on 30-06- 2025 by attaining the age of
superannuation of 60 years is arbitrary, illegal, colourable
exercise of power, and in violation of article 14, 16 of the
constitution of the India, and contrary to the direction of division
bench in case of G. Rammohanrao Vs State of A.P., and to set
aside the same, and to issue a consequential direction to the 3rd
respondent to continue the petitioner upto age of 62 years in
terms of the resolution of the board in its 206th meeting held on
14-12-2022
IA NO: 1 OF 2025
Petition under Section 151 CPC praying that in the
circumstances stated in the affidavit filed in support of the
petition, the High Court may be pleased pleased to continue the
services of the petitioner up to 62 years by suspending the
resolution No.216th dt.29-12-2023 and also the Memo
SWC/E2/6043/2024-05 dt. 17-12-2024 of the 3rd respondent
Counsel for the Petitioner:
1. NICHENAMETLA NAGARAJU
Counsel for the Respondent(S):
1. GP FOR SERVICES I
2. GP FOR SERVICES II
3. A V G MADHAVA RAO
9
WRIT PETITION NO: 22854/2025
Between:
1. SATYAM VENUGOPALA RAO, S/O.S. SAMBASIVA RAO,
AGED ABOUT 60 YEARS,OCC CHIEF ENGINEER,
A.P.STATE HOUSING CORPORATION LTD, AUTO
NAGAR,VIJAYAWADA N.T.R. DISTRICT.
...PETITIONER
AND
1. THE STATE OF AP, REPT. BY PRINCIPAL SECRETARY,
FINANCE DEPARTMENT SECRETARIAT, AMARAVATHI,
GUNTUR DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REPT. BY
PRINCIPAL SECRETARY, HOUSING DEPARTMENT,
SECRETARIAT, AMARAVATHI, GUNTUR DISTRICT.
3. THE ANDHRA PRADESH STATE HOUSING
CORPORATION LIMITED VIJAYAWADA, NTR DISTRICT
REPT. BY ITS MANAGING DIRECTOR.
4. THE STATE OF ANDHRA PRADESH, REP. BY ITS
SPECIAL CHIEF SECRETARY, HOUSING
DEPARTMENT, 5TH BLOCK, SECRETARIAT
AMARAVATHI, GUNTUR DISTRICT .
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying
that in the circumstances stated in the affidavit filed therewith, the
High Court may be pleased topleased to issue a writ order or
direction more particularly one in the nature of writ of Mandamus
to declare the action of the 4th Respondent in issuing the
proceedings vide Letter No. 1699176/VC.A2/2022-2, Dated
18.07.2024 by rejecting the proposal made by the Managing
Director, APSHCL for extention of the enhancement of the age of
10
superannuation from 60 years to 62 years to the employees of
the APSHCL based on the resolution passed by the Board of
APSHCL during the 27th Board of Directors meeting held on
22.03.2022 in terms of the G.O.Ms.No. 15, dated 31-01-2022
issued by the 1 Respondent as arbitrary, illegal and violation of
Article 14 and 16 of the Constitution of India and set aside the
same and consequently direct the 3rd Respondent to continue
the Petitioners in service till he attains the age of 62 years with
all consequential benefits and pass
IA NO: 1 OF 2025
Petition under Section 151 CPC praying that in the
circumstances stated in the affidavit filed in support of the
petition, the High Court may be pleased pleased to direct the 3rd
Respondent to continue the Petitioners in service till the
Petitioner attains the age of 62 years by suspending the
proceedings issued by the 4th Respondent vide Letter
No.1699176/VC.A2/2022-2, Dated 18.07.2024 pending disposal
of the writ petition in the interest of justice.
Counsel for the Petitioner:
1. VELADI SAI SRI HARSHA
Counsel for the Respondent(S):
1. K MALLIKHARJUNA MOORTHY
2. GP FOR SERVICES I
WRIT PETITION NO: 22877/2025
Between:
1. D CHIDAMBARESWARA RAO, S/O.D.RAGHUNANDA
SWAMY, AGED ABOUT 60 YEARS,OCC ASSISTANT
ENGINEER, A.P.STATE HOUSING CORPORATION LTD,
VATSAVAI MANDAL, N.T.R. DISTRICT.
11
2. P.V. SUBBARAJU,, S/O. SRI RAMARAJU, AGED ABOUT
60 YEARS, OCC ASSISTANT ENGINEER, A.P.STATE
HOUSING CORPORATION LTD, CHAGALLU MANDAL,
EAST GODAVARI DISTRICT
3. MOHAMMED AKRAM,, S/O.MOHAMMED IBRAHIM,
AGED ABOUT 60 YEARS, OCC ASSISTANT ENGINEER
A.P.STATE HOUSING CORPORATION LTD,
NAGALAPURAM MANDAL, THIRUPATHI DISTRICT
4. N. RAVI KUMAR,, S/O. VENKATA SATYANARAYANA,
AGED ABOUT 60 YEARS, OCC ASSISTANT ENGINEER
A.P.STATE HOUSING CORPORATION LTD, MARRIPADU
MANDAL, SPSR NELLORE DISTRICT
5. JALLA NARAYANA,, S/O. JALLAVENKATAYAPPA, AGED
ABOUT 60 YEARS, OCC NON-TECHNICAL WORK
INSPECTOR A.P.STATE HOUSING CORPORATION LTD,
MULAKACHERUVU MANDAL, ANNAMAYYA DISTRICT.
6. K. MALLIKARJUN,, S/O.K HARI DAS (LATE), AGED
ABOUT 60 YEARS,OCC DY. EXECUTIVE ENGINEER,
A.P.STATE HOUSING CORPORATION
LTD,MUMMIDIVARAM DR. B.R. AMBEDKAR
KONASEEMA DISTRICT.
...PETITIONER(S)
AND
1. THE STATE OF AP, REPT. BY PRINCIPAL SECRETARY,
FINANCE DEPARTMENT SECRETARIAT, AMARAVATHI,
GUNTUR DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REPT. BY
PRINCIPAL SECRETARY, HOUSING DEPARTMENT,
SECRETARIAT, AMARAVATHI, GUNTUR DISTRICT.
...RESPONDENT(S):
12
Petition under Article 226 of the Constitution of India praying
that in the circumstances stated in the affidavit filed therewith, the
High Court may be pleased topleased to issue a writ order or
direction more particularly one in the nature of writ of Mandamus
to declare the action of the 4th Respondent in issuing the
proceedings vide Letter No. 1699176A/C.A2/2022-2, Dated
18.07.2024 by rejecting the proposal made by the Managing
Director, APSHCL for extention of the enhancement of the age of
superannuation from 60 years to 62 years to the employees of
the APSHCL based on the resolution passed by the Board of
APSHCL during the 27th Board of Directors meeting held on
22.03.2022 in terms of the G.O.Ms.No.15, dated 31-01-2022
issued by the 1st Respondent as arbitrary, illegal and violation of
Article 14 and 16 of the Constitution of India and set aside the
same and consequently direct the 3rd Respondent to continue
the Petitioners in service till he attains the age of 62 years with all
consequential benefits and pass
IA NO: 1 OF 2025
Petition under Section 151 CPC praying that in the
circumstances stated in the affidavit filed in support of the
petition, the High Court may be pleased pleased to direct the 3rd
Respondent to continue the Petitioners in service till the
Petitioner attains the age of 62 years by suspending the
proceedings issued by the 4th Respondent vide Letter No.
1699176/VC.A2/2022-2, Dated 18.07.2024 pending disposal of
the writ petition in the interest of justice.
Counsel for the Petitioner(S):
1. VELADI SAI SRI HARSHA
Counsel for the Respondent(S):
1. GP FOR SERVICES I
WRIT PETITION NO: 28871/2025
13
Between:
1. MOHAMMED SIRAJUDDIN SHAREEF, S/O. MOHAMMED
SHAREEF, AGED ABOUT 60 YEARS, OCC- MANAGER,
R/O. B-20, CHANDRAGUPTA COLONY,
KHANDRIKAGUDEM, TANGELLAMUDI MANDAL, ELURU
DISTRICT
...PETITIONER
AND
1. THE STATE OF AP, REP. BY ITS PRINCIPAL
SECRETARY TO GOVERNMENT, FINANCE
DEPARTMENT, SECRETARIAT, AMARAVATI,
VELAGAPUDI, GUNTUR DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY TO GOVERNMENT, HOUSING
DEPARTMENT, SECRETARIAT, VELAGAPUDI,
AMARAVATI, GUNTUR DISTRICT.
3. THE ANDHRA PRADESH STATE, HOUSING
CORPORATION LIMITED, VIJAYAWADA, NTR DISTRICT,
REP. BY ITS MANAGING DIRECTOR.
4. THE STATE OF ANDHRA PRADESH, REP. BY ITS
SPECIAL CHIEF SECRETARY, HOUSING
DEPARTMENT, 5TH BLOCK, SECRETARIAT
VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT.
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying
that in the circumstances stated in the affidavit filed therewith, the
High Court may be pleased topleased to issue a writ, order or
direction more particularly one in the nature of WRIT OF
MANDAMUS declaring the action of the 4th Respondent in
issuing the proceedings vide Letter N0.1699176A/C.A2/2C22-2,
dated 18.07.2024, thereby rejecting the proposal made by the
14
Managing Director, Andhra Pradesh State Housing Corporation
Limited, for extension of the age of superannuation from 60 years
to 62 years, based on the resolution passed by the Board of
Directors in its 27th meeting held on 22.03.2022 in terms of
G.O.Ms.No.15, dated 31.01.2022, issued by the 1st Respondent,
as illegal, arbitrary, unjust, discriminatory, erroneous, mala fide,
and in violation of Articles 14, 16, and 21 of the Constitution of
India and consequently direct the Respondents to extend the
benefit of enhancement of the age of superannuation from 60
years to 62 years to the Petitioner with all consequential benefits
and pass
IA NO: 1 OF 2025
Petition under Section 151 CPC praying that in the
circumstances stated in the affidavit filed in support of the
petition, the High Court may be pleased pleased to suspend the
operation and effect of the impugned proceedings issued by the
4th Respondent vide Letter N0.1699176A/C.A2/2C22-2, dated
18.07.2024, and consequently direct the Respondents to
continue the Petitioner in service till he attains the age of 62
years by extending the benefit of enhancement of superannuation
in accordance with G.O.Ms.No.15, dated 31.01.2022, as has
been granted in similar cases, including Writ Petition No.7752 of
2024 and in recent Writ Petition No.22056 of 2025 , pending
disposal of the main Writ Petition and pass
IA NO: 2 OF 2025
Petition under Section 151 CPC praying that in the
circumstances stated in the affidavit filed in support of the
petition, the High Court may be pleased may be pleased to
vacate the interim order dated 27.10.2025 passed in lA. No. 1
OF 2025 in W.P. No.28871 of 2025 and dismiss the writ petition
and pass
Counsel for the Petitioner:
15
1. NIMMAGADDA REVATHI
Counsel for the Respondent(S):
1. K MALLIKHARJUNA MOORTHY
2. GP FOR SERVICES I
WRIT PETITION NO: 29604/2025
Between:
1. DEVARAPATI VENKATESWARALU,,
S/O.VENKATASUBBAIAH, AGED ABOUT 59 YEARS,
OCC ASSISTANT ENGINEER, NELLORE SECTION
ANDHRA PRADESH STATE HOUSING CORPORATION
LIMITED, R/O.2-10-202, SANTHI NAGAR, 4TH LANE
KOVVUR, SPSR NELLORE DISTRICT.
2. DESABHATIA SREEDHAR,, S/O.D.RAJAGOPAL RAO,
AGED ABOUT 59 YEARS, OCC ASSISTANT ENGINEER,
G.D.NELLORE SECTION, ANDHRA PRADESH STATE
HOUSING CORPORATION LIMITED, R/O.D.NO.26-1382,
NEW BALAJI COLONY, CHITTOOR.
...PETITIONER(S)
AND
1. THE STATE OF ANDHRA PRADESH, REP., BY ITS
SPECIAL CHIEF SECRETARY, HOUSING DEPARTMENT
SECRETARIAT BUILDINGS, VELAGAPUDI AMARAVATI,
GUNTUR DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY, FINANCE DEPARTMENT,
SECRETARIAT BUILDINGS, VELAGAPUDI AMARAVATI,
GUNTUR DISTRICT..
3. THE ANDHRA PRADESH STATE HOUSING
CORPORATION LIMITED, VIJAYAWADA, NTR DISTRICT
16
REPT. BY ITS MANAGING DIRECTOR.
4. THE EXECUTIVE DIRECTORCUMDISTRICT
COLLECTOR, CHITTOOR DISTRICT, CHITTOOR.
5. THE EXECUTIVE DIRECTORCUMDISTRICT
COLLECTOR, SPSR NELLORE DISTRICT, NELLORE.
6. THE GENERAL MANAGER ADMINISTRATION AND
VIGILANCE, THE ANDHRA PRADESH STATE HOUSING
CORPORATION LIMITED VIJAYAWADA, NTR DISTRICT.
7. THE DISTRICT HEADSHOUSING, CHITTOOR DISTRICT
THE ANDHRA PRADESH STATE HOUSING
CORPORATION LIMITED CHITTOOR.
8. THE DISTRICT HEADSHOUSING, SPSR NELLORE
DISTRICT THE ANDHRA PRADESH STATE HOUSING
CORPORATION LIMITED SPSR NELLORE.
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying
that in the circumstances stated in the affidavit filed therewith, the
High Court may be pleased topleased to issue an appropriate
Writ, Order or direction more particularly one in the nature of Writ
of Mandamus declaring the proceedings in Rc.No.A2/261/2018,
dated 13.10.2025 issued by the respondent No.6 directing the
respondents No.7 and 8 to retire and relieve us from the service
on attaining superannuation at the age of Sixty (60) years
instead of Sixty (62) years on 31.10.2025, eventhough a
resolution has been passed by the Board of the respondent No.3
on 22.03.2022 in terms with G.O.Ms.No.15. Finance Department,
31.01.2022 in its 27th Board of Directors meeting as illegal,
arbitrary, one without jurisdiction, colourbale exercise of power,
contrary to the Andhra Pradesh State Housing Corporation
Limited General Service Rules, 1998 apart from being violative of
the Fundamental Rights guaranteed to us under Articles 14, 16,
19 and 21 of the Constitution of India and consequently set aside
17
the proceedings in Rc.No.A2/261/2018, dated 13.10.2025 issued
by the respondent No.6 and further direct the 3rd Respondent to
continue the Petitioners in service till he attains the age of 62
years with all consequential benefits
IA NO: 1 OF 2025
Petition under Section 151 CPC praying that in the
circumstances stated in the affidavit filed in support of the
petition, the High Court may be pleased Pleased to direct the
Respondent No.3 to continue the Petitioners in service till the
Petitioner attains the age of 62 years by suspending the
proceedings issued by the Respondent vide Rc.No.A2/261/2018,
dated 13.10.2025 issued by the respondent No.6 pending
disposal of the writ petition in the interest of justice.
IA NO: 2 OF 2025
Petition under Section 151 CPC praying that in the
circumstances stated in the affidavit filed in support of the
petition, the High Court may be pleased may be pleased to
vacate the interim order dated 28.10.2025 passed in lA. No. 1
OF 2025 in W.P. No.29604 of 2025 and dismiss the writ petition
and pass
Counsel for the Petitioner(S):
1. B.ABHAY SIDDHANTH MOOTHA
Counsel for the Respondent(S):
1. K MALLIKHARJUNA MOORTHY
2. GP FOR SERVICES I
WRIT PETITION NO: 29624/2025
Between:
1. THADIPATRI SEKHAR BABU, , S/O. GANGARAJU, AGED
ABOUT 60 YEARS, OCC- DEPUTY EXECUTIVE
18
ENGINEER, EAST GODAVARI SUB-SECTION, ANDHRA
PRADESH STATE HOUSING CORPORATION LIMITED,
RYO.D.NO.5-182/1, PYDIPARRU, TANUKU, WEST
GODAVARI.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP., BY ITS
SPECIAL CHIEF SECRETARY, HOUSING DEPARTMENT
SECRETARIAT BUILDINGS, VELAGAPUDI AMARAVATI,
GUNTUR DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY, FINANCE DEPARTMENT,
SECRETARIAT BUILDINGS, VELAGAPUDI AMARAVATI,
GUNTUR DISTRICT..
3. THE ANDHRA PRADESH STATE HOUSING
CORPORATION LIMITED, VIJAYAWADA, NTR DISTRICT
REPT. BY ITS MANAGING DIRECTOR.
4. THE EXECUTIVE DIRECTORCUMDISTRICT
COLLECTOR, EAST GODAVARI DISTRICT, CHITTOOR.
5. THE GENERAL MANAGER ADMINISTRATION AND
VIGILANCE, THE ANDHRA PRADESH STATE HOUSING
CORPORATION LIMITED VIJAYAWADA, NTR DISTRICT.
6. THE DISTRICT HEADSHOUSING, EAST GODAVARI
DISTRICT THE ANDHRA PRADESH STATE HOUSING
CORPORATION LIMITED RAJ AMAHENDRAVARAM.
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying
that in the circumstances stated in the affidavit filed therewith, the
High Court may be pleased topleased to issue an appropriate
Writ, Order or direction more particularly one in the nature of Writ
19
of Mandamus declaring the proceedings in Rc.No.A1/261/2018,
dated 09.10.2025 issued by the respondent No.5 directing the
respondent No.6 to retire and relieve me from the service on
attaining superannuation at the age of Sixty (60) years instead of
Sixty (62) years on 31.10.2025, eventhough a resolution has
been passed by the Board of the respondent No.3 on 22.03.2022
in terms with G.O.Ms.No.15, Finance Department, 31.01.2022 in
its 27th Board of Directors meeting as illegal, arbitrary, one
without jurisdiction colourbale exercise of power, contrary to the
Andhra Pradesh State Housing Corporation Limited General
Service Rules, 1998 apart from being violative of the
Fundamental Rights guaranteed to us under Articles 14, 16, 19
and 21 of the Constitution of India and consequently set aside
the proceedings in Rc.No.A1/261/2018, dated 09.10.2025 issued
by the respondent No.5 and further direct the 3rd Respondent to
continue the Petitioners in service till he attains the age of 62
years with all consequential benefits and pass
IA NO: 1 OF 2025
Petition under Section 151 CPC praying that in the
circumstances stated in the affidavit filed in support of the
petition, the High Court may be pleased pleased to direct the
Respondent No.3 to continue the Petitioners in service till the
Petitioner attains the age of 62 years by suspending the
proceedings issued by the Respondent vide Rc.No.Al/261/2018,
dated 09.10.2025 issued by the respondent No.5 pending
disposal of the writ petition in the interest of justice.
IA NO: 2 OF 2025
Petition under Section 151 CPC praying that in the
circumstances stated in the affidavit filed in support of the
petition, the High Court may be pleased may be pleased to
vacate the interim order dated 29.10.2025 passed in lA. No. 1
OF 2025 in W.P. No.29624 of 2025 and dismiss the writ petition
and pass
20
Counsel for the Petitioner:
1. B.ABHAY SIDDHANTH MOOTHA
Counsel for the Respondent(S):
1. K MALLIKHARJUNA MOORTHY
2. GP FOR SERVICES I
WRIT PETITION NO: 29811/2025
Between:
1. V A VINOD KUMAR, S/O.ASWARTHANARYANA, AGED
ABOUT 60 YEARS, OCC ASSISTANT ENGINEER,
CHITTOOR SECTION ANDHRA PRADESH STATE
HOUSING CORPORATION LIMITED, R/O. FLAT NO. 201,
3RDFLOOR, SYMPHONY HEIGHTS APARTMENTS,
SREE NAGAR COLONY, NEAR THOPUDURTHY
PRAKASH REDDY HOUSE, SREE NAGAR COLONY,
ANANTAPUR, PO GEORGEPET, DISTANANTHAPURAM.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP., BY ITS
SPECIAL CHIEF SECRETARY, HOUSING DEPARTMENT
SECRETARIAT BUILDINGS, VELAGAPUDI AMARAVATI,
GUNTUR DISTRICT. 2.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY, FINANCE DEPARTMENT,
SECRETARIAT BUILDINGS, VELAGAPUDI AMARAVATI,
GUNTUR DISTRICT.. 3.
3. THE ANDHRA PRADESH STATE HOUSING
CORPORATION LIMITED, VIJAYAWADA, NTR DISTRICT
REPT. BY ITS MANAGING DIRECTOR. 4.
21
4. THE EXECUTIVE DIRECTORCUMDISTRICT
COLLECTOR, CHITTOOR DISTRICT, CHITTOOR. 5.
5. THE GENERAL MANAGER ADMINISTRATION AND
VIGILANCE, THE ANDHRA PRADESH STATE HOUSING
CORPORATION LIMITED VIJAYAWADA, NTR DISTRICT.
6. THE DISTRICT HEADSHOUSING, CHITTOOR DISTRICT
THE ANDHRA PRADESH STATE HOUSING
CORPORATION LIMITED CHITTOOR.
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying
that in the circumstances stated in the affidavit filed therewith, the
High Court may be pleased topleased to issue appropriate Writ,
Order or directioii more particularly one in the nature of Writ an
of Mandamus declaring the proceedings in Rc.No.A2/261/2018,
dated 13.10.2025 issued by the respondent No.5 directing the
respondents retire and relieve us from the No.6 to service on
attaining superannuation at the age of Sixty (60) years instead of
Sixty (62) years on 31.10.2025, eventhough a on
22.03.2022resolution has been passed by the Board of the
respondent No.3 m terms with G.O.Ms.No.l5, Finance
Department, 31.01.2022 in its 27th Board of Directors meeting as
illegal, arbitrary, one without jurisdiction, colourbale exercise of
power, contrary to the Andhra Pradesh State Housing
Corporation Limited General Service Rules, 1998 apart from
being violative of the Fundamental Rights guaranteed to us
under Articles 14, 16, 19 and 21 of the Constitution of India and
consequently set aside the proceedings respondent No.6 and in
service till he attains the age of 62 years with all consequential
benefits and pass such order or orders as such this Honble Court
may deem fit and proper in the circumstances of the case.
Rc.No.A2/261/2018, dated 13.10.2025 issued by the further
direct the 3rd Respondent to continue the Petitioners
IA NO: 1 OF 2025
22
Petition under Section 151 CPC praying that in the
circumstances stated in the affidavit filed in support of the
petition, the High Court may be pleased pleased to direct the
Respondent No.3 to continue the Petitioners in service till the
Petitioner attains the age of 62 years by suspending the
proceedings issued by the Respondent vide Rc.No.A2/261/2018,
dated 13.10.2025 issued by the respondent No.6 pending
disposal of the writ petition in the interest of justice.
IA NO: 2 OF 2025
Petition under Section 151 CPC praying that in the
circumstances stated in the affidavit filed in support of the
petition, the High Court may be pleased may be pleased to
vacate the interim order dated 30.10.2025 passed in lA. No. 1
OF 2025 in W.P. No.29811 of 2025 and dismiss the writ petition
and pass
Counsel for the Petitioner:
1. B.ABHAY SIDDHANTH MOOTHA
Counsel for the Respondent(S):
1. K MALLIKHARJUNA MOORTHY
2. GP FOR SERVICES I
WRIT PETITION NO: 7752/2024
Between:
1. VEDALA WILSON RAJU, S/O PRABHUDAS, AGED
ABOUT 60 YEARS, OCC FOREMAN, AP COOPERATION
OIL GROWERS FEDERATION OIL PROCESSING PLANT,
PEDAVEGAI, R/O.D.NO.5-147/12/5, NETAJI NAGAR,
TANGELLAMEDI PANCHAYAT, ELURU, AP.
...PETITIONER
AND
23
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRL.
SECRETARY, AGRICULTURE AND COOPERATION
DEPARTMENT, SECRETARIAT, VELAGAPUDI,
AMARAVATI.
2. THE COMMISSIONER FOR COOPERATION AND
REGISTRAR OF COOPERATIVE SOCIETIES,
GOVERNMENT OF ANDHRA PRADESH, SHYAMALA
NAGAR, KRISHNA DISTRICT AT MACHILIPATNAM.
3. THE AP COOPERATIVE OIL SEEDS GROWERS
FEDERATION LTD, REP. BY ITS VC AND MANAGING
DIRECTOR, D.NO.55-17, 2 TO 4,4TH FLOOR, C BLOCK.
ROAD NO.2, INDUSTRIAL ESTATE, JAWAHAR, AUTO
NAGAR, VIJAYAWADA- 520007.
4. THE GENERAL MANAGER, PEDAVEGI, ELURU
DISTRICT, AP. OIL PALM PROCESSING PLANT, AP
COOPERATIVES OIL SEED GROWERS FEDERATIONS.
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying
that in the circumstances stated in the affidavit filed therewith, the
High Court may be pleased topleased to issue a writ, order, or
direction more particularly in the nature of writ of Mandamus
declaring the circulation board meeting resolution, dt.25-01-2024
of the 3rd Respondent federation is arbitrary, illegal, colourable
exercise of power and in violation of Article 14 and 16 of the
Constitution of India, and contrary to the provisions of AP
Cooperative Societies Act and the rules framed thereunder and
to quash or set aside the same, and to issue a consequential
direction to the Respondents No.3 and 4 to continue the
petitioner in service till he attainsthe age of 62 years and to pas
IA NO: 1 OF 2024
Petition under Section 151 CPC praying that in the
circumstances stated in the affidavit filed in support of the
24
petition, the High Court may be pleased pleased to continue the
services of the age of petitioner till he attains the age of 62 years
by suspending the circular board meeting resolution, dt.25-01-
2024 of the 3rd Respondent federation and to pass
Counsel for the Petitioner:
1. NAGA CHANDRIKA.D
Counsel for the Respondent(S):
1. GP FOR SERVICES II
2. GP FOR COOPERATION
3. P NAGENDRA REDDY
The Court made the following:
25
HON'BLE SRI JUSTICE NYAPATHY VIJAY
W.P.Nos.22056, 19058, 21706, 22854, 22877, 28871, 29604,
29624 and 29811 of 2025 and 7752 of 2024
COMMON ORDER:
These writ petitions are filed by employees working in various designations of the A.P.State Housing Corporation seeking for enhancement of age of superannuation of 62 years in terms of G.O.Ms. No.15, Finance Department, dated 31.01.2022.
2. Pursuant to the amendment of the Andhra Pradesh Public Employment (Regulation of Age of Superannuation) Act, 1984 vide G.O.Ms.No.15, dated 31.01.2022 issued by the State Government enhancing the age of superannuation from 60 to 62 years, a Board Resolution was passed on 22.03.2022 by the Respondent-Corporation, whereunder it was resolved to enhance the age of employees of the Corporation from 60 to 62 years on par with Government employees. In spite of the Resolution, concurrence of the State Government was sought. As some of the employees were retired, writ petitions were filed before this Court seeking for continuation of their services till the age of 62 years. While the writ petitions were pending, the State Government issued a letter Lr.No.1699176/VC.A2/2022-2, 26 dated 18.07.2024 rejecting the proposal for enhancement of age of superannuation of employees of Respondent-Corporation. In that view, writ petitions were dismissed leaving it open to challenge the rejection proceedings.
3. In some of the writ petitions, the rejection of the Government's decision referred above was challenged apart from continuation of services on the ground that a committee was constituted under G.O.Rt.No.1545, GAD (Cabinet.I) Department dated 22.08.2025 for examining the feasibility of enhancement of age of superannuation from 60 to 62 years to the employees working in Government Institutions/Societies/Corporations included in Schedules IX and X of the A.P Reorganization Act, 2014. It is contended that the impugned order of rejection by the State Government on 18.07.2024 was without considering the requirement of experienced staff and financial viability of the Corporation and the Government had independently and mechanically rejected the proposal. It is stated that retirement of experienced employees in the Corporation is causing difficulty to execute the work and till a decision is taken, the Petitioners should be permitted to continue in service. It is also stated that orders of retirement were issued by authority other than the 27 Managing Director, who is not contemplated in the rules and therefore, the same is bad.
4. In the counter affidavit filed by the Respondent- Corporation, it is stated that by circular dated 11.07.2022 under Section 175 of the Companies Act, 2015 earlier resolution passed on 22.03.2022 was withdrawn. Another resolution was passed by the Board of Respondent-Corporation in the meeting held on 30.09.2022 fixing the age of superannuation as 60 years to the employees of A.P State Housing Corporation Limited taking its financial status. It is also mentioned that subsequent to the decision taken by the Board taking the financial status of the Corporation and the crisis it is facing due to paucity of funds, the State Government had rightly rejected the enhancement of age from 60 to 62 years. It is also stated that it is a policy decision taken by the Government taking into consideration several factors. Reliance was also placed on the Judgments of this Court in W.A.No.392 of 2023 and batch, W.A.No.204 of 2024 and W.P.No.21294 of 2023.
28
5. Heard Sri Abhay Siddanth, Sri Veladi Sai Sri Harsha, Smt. Naga Chandrika, Sri Hanumantha Rao, learned counsel for the Petitioners and G.P. for Services II for the Respondents.
6. Reasoning: The A.P.State Housing Corporation is a State owned Corporation and in exercise of powers conferred under Section 141 of Articles of Association of the A.P.State Housing Corporation Limited, the State Government issued G.O.Ms.No.33 Housing (RH), dated 26.05.1998 approving the Staffing Pattern and General Service Rules of employees of Andhra Pradesh State Housing Corporation Limited.
7. These Rules were framed and named as A.P. State Housing Corporation Limited General Service Rules. As per Rule 4, a change in the Rules by way of amendment should be made with the prior approval of the Board as well as Government of Andhra Pradesh.
8. Originally, as per Rule 21, the age of superannuation and retirement of employees was 58 years and the Rule as framed is as under:
(i) Every employee except Class IV shall retire from service of the Corporation on attainment of the age of fifty 29 eight years and the Class IV employees however shall retire on attaining the age of sixty years.
9. Subsequently, the State Government issued G.O.Ms.No.102 Finance (HR.IV-FR) Department, dated 27.06.2017 enhancing the age of superannuation of employees listed in Schedules IX and X of the A.P. Re-organization Act, 2014. Pursuant thereto, the age of superannuation of the individuals in the Respondent-Corporation was enhanced to 60 years.
10. Thereafter, the State Government issued G.O.Ms.No.15 dated 31.01.2022 amending the Andhra Pradesh Public Employment (Regulation of Age of Superannuation) Act, 1984 and enhancing the age of Government employees from 60 to 62 years. In pursuance of the amendment, the Board of Respondent- Corporation on 22.03.2022 passed a resolution enhancing the age of superannuation of employees from 60 to 62 years and said proposals were forwarded to the State Government.
11. After the Board Resolution, a batch of writ petitions was filed before this Court i.e., W.P.Nos.11700 of 2024 and batch by the employees of the Respondent-Corporation for continuance of 30 their service till the age of superannuation of 62 years. This Court had initially granted an interim order in the respective writ petitions. Subsequently, the State Government vide letter dated 18.07.2024 rejected the same. In that view, the batch of writ petitions was dismissed by this Court with liberty to challenge the Government's decision.
12. The cause of action to file the present batch of writ petitions is that a Committee was constituted by the State Government vide G.O.Rt.No.1545, General Administration (Cabinet.I) Department dated 22.08.2025 for a detailed examination of feasibility and recommendations on the issue of enhancement of age of superannuation from 60 to 62 years for the employees working in Government Institutions/Societies/Corporations included in IXth and Xth Schedules of the A.P. Re-organization Act, 2014 and also the Government's decision rejecting enhancement of age of superannuation. Hence, the present writ petitions were filed for the continuation of the services of the Petitioners.
13. It is pertinent to note that, as mentioned above, the age of superannuation as per the service regulations read with 31 G.O.Ms.No.102, dated 27.06.2017 is 60 years for the employees of the Corporation. As on date, there is no amendment to the Service Rules as there is no concurrence of the State Government for enhanced age of superannuation. It is to be noted that the age of superannuation is a condition of service and as per the Rules, any amendment requires concurrence of the State Government. Rule 4 of the A.P.State Housing Corporation Limited General Service Rules, reads as under:
4. Change in Rules:
Any change or alteration or modification by way of an amendment to these rules shall be made with prior approval of the Board and Government.
14. The term 'Government' was also defined in Rule 3(n) as meaning State Government. Rule 3(n) defining Government reads as under:
3(n) "Government" means Government of Andhra Pradesh.
15. The constitution of a Committee under G.O.Rt.No.1545, dated 22.08.2025 to examine the feasibility of enhancement of age of superannuation, per se, cannot be a ground for seeking 32 enhancement of superannuation at the age of 62 years pending consideration by the committee constituted. It is to be noted that the age of superannuation is a policy decision which has ramifications of recruitment as well as financial implications on the Respondent-Corporation and unless a concrete decision is taken by the State Government as contemplated under the Rules referred above, this Court, in anticipation of a decision of the Committee, cannot grant any relief to the Petitioners.
16. It is to be noted that continuance of employees beyond the age of superannuation would be contrary to the service conditions existing as on date and would amount to alteration of service conditions, which is impermissible. The Hon'ble Supreme Court in V.M. Gadre v. M.G. Diwan and Others1 held that even while exercising jurisdiction under Article 32 read with Article 142 of the Constitution of India, it would not be permissible for the Court to substitute all the existing service conditions. The relevant portion at paragraph 10 is extracted below:
"....While exercising jurisdiction under Article 32 read with Article 142 it would not be permissible for the 1 (1996) 3 SCC 454 33 Court to substitute all the existing service conditions by a totally new set of service conditions."
17. The Hon'ble Supreme Court in Dr. Prakasan M.P., and Others v. State of Kerala2, while dealing with the claim of enhanced age of superannuation, held that these are policy issues and it is not for Courts to prescribe a different age of superannuation. The relevant Paragraph thereof is extracted below;
"11. It is well-settled that the age of retirement is purely a policy matter that lies within the domain of the State Government. It is not for the courts to prescribe a different age of retirement from the one applicable to Government employees under the relevant service Rules and Regulations. Nor can the Court insist that once the State had taken a decision to issue a similar Government Order that would extend the age of retirement of the staff teaching in the Homeopathic Colleges as was issued in respect of different categories of teaching staff belonging to the Dental stream and the Ayurvedic stream, the said G.O. ought to have been made retrospective, as was done when G.O. dated 14th January, 2010 was issued by the State and given retrospective effect from 1st May, 2009. These are all matters of policy that engage the State Government.2
2023 Supreme (SC) 801 34 It may even elect to give the benefit of extension of age to a particular class of Government employees while denying the said benefit to others for valid considerations that may include financial implications, administrative considerations, exigencies of service, etc."
18. Similarly, in New Okhal Industrial Development Authority and Another v. B.D. Singhal and Others3, the Hon'ble Supreme Court held that the age of superannuation is a policy matter and not for the Courts to venture into. The Paragraphs 22 and 26 thereof are extracted below;
"22. Whether the age of superannuation should be enhanced is a matter of policy. If a decision has been taken to enhance the age of superannuation, the date with effect from which the enhancement should be made falls within the realm of policy. The High Court in ordering that the decision of the State Government to accept the proposal to enhance the age of superannuation must date back to 29-6-2002 has evidently lost sight of the above factual background, more specifically (i) the rejection of the original proposal on 22-9-2009; and (ii) the judgment of the Division Bench dated 17-1-20124 refusing to set aside the order rejecting the proposal on 22-9-2009 which has attained finality. But there is a more fundamental objection to the basis of the decision of the High Court. The infirmity in the judgment lies in the fact that the High Court has 3 2021 SCC OnLine SC 466 35 trenched upon the realm of policy making and has assumed to itself, jurisdiction over a matter which lies in the domain of the executive. Whether the age of superannuation should be increased and if so, the date from which this should be effected is a matter of policy into which the High Court ought not to have entered."
"26. The High Court's observation that the Government Order on 30-9-2012 increasing the age of superannuation prospectively is arbitrary seems to be based on the premise that the respondent employees have a vested right to the increase in the age of retirement on the passage of the resolution by Noida Authority. However, Section 19 of the Act stipulates that regulations -- which would include amendments as in this case -- will require the previous approval of the State Government. The employees will have a vested right to the increased age of superannuation only after the Service Regulations are modified upon approval of the State Government, and from such date as may be prescribed by the Government. Para 1(ii) of the Government Order issued on 30-9-2012 clearly and in unambiguous terms states that the order shall come into force prospectively. The government order can be given retrospective application only if expressly stated or inferred through necessary implication. Therefore, the respondent employees could not have claimed a vested right that the enhancement in the age of retirement should be made effective from the date on which Noida Authority had resolved to submit a proposal for the approval of the Government."
19. A similar view was also taken in Central Council for Research in Ayurvedic Sciences v. Bikartan Das4 vis-a-vis 4 (2023) 16 SCC 462 36 rejecting the claim of parity of age of superannuation by Ayush Doctor working in Central Council for Research in Ayurvedic Sciences (CCRAS), Ministry of Ayurveda, Yoga and Naturopathy, Unani, Siddha and Homeopathy (AYUSH) with the enhanced age of superannuation with Ayush doctors working in Ministry of Ayush and CGHS Hospitals. Paragraph 48 is extracted below:
"48. We may only say that the entire approach of the High Court towards the present litigation was incorrect. We are a bit disappointed to observe that the High Court dealt with the present litigation in a very casual manner. First, the High Court went to the extent of granting interim relief extending the period of service beyond 60 years till the disposal of the Original Petition by the CAT. By virtue of such interim order which the High Court ordinarily should not grant, the respondent No. 1 although was to retire in 2018 yet continued in service till 2021. It is only when this Court stayed the operation of the impugned order passed by the High Court while issuing notice that the service of the respondent No. 1 came to an end. The Court or the Tribunal should, therefore, be slow and circumspect in granting interim relief for continuation in service, unless prima facie evidence of unimpeachable character is produced because if the public servant succeeds, he can always be compensated. But if he fails, he would have enjoyed undeserved benefit of extended service and merely caused injustice to his immediate junior. At the cost of repetition, we may state that the High Court was conscious of the fact as very much recorded in the impugned order that the respondent No. 1 was appointed as a Research Assistant and was functioning as a Researcher under the Research Council and his service conditions were also different compared to the AYUSH 37 doctors serving with the Ministry of AYUSH. The High Court misdirected itself saying that the benefit of enhanced age of superannuation can also be granted if the duties performed are the same like AYUSH doctors. We fail to understand how can the Court fix the age of superannuation of an employee saying that he is very much devoted towards his job. The age of superannuation is always governed by statutory rules & other service conditions."
20. Factually, it was decided to retire the employees of the Respondent-Corporation on attaining the age of 60 years as per the decision of the Board through circular dated 11.07.2022 in terms of the provisions of Section 175 of the Companies Act. This circular was referred to in the Board meeting held on 30.09.2022. The resolution reads as under:
ITEM NO.4:
To take note of passing resolution through circulation for the action taken by the Managing Director to consider the proposal to superannuate the employees of age 60 years working in APSHCL It is informed to the board that a resolution for proposal to Superannuate the employees of age 60 years working in APSHCL has been passed by the board through circulation on 11th day of the July 2022 in terms of the provisions of Section 175 of the Companies Act, 2013. The 38 following resolution was passed by the board through circulation.
"RESOLVED THAT the consent of the Board be and is hereby accorded to the proposal to retire the employees who have attained the superannuation age of 60 years on or after 01.01.2022 in Andhra Pradesh State Housing Corporation Limited."
"RESOLVED FURTHER THAT the Board has authorized the Managing Director of the company to make necessary steps with regard to the retirement of the employees who have attained the superannuation age of 60 years as on 01.01.2022 in Andhra Pradesh State Housing Corporation Limited and to do all such things necessary in this regard."
The Circular resolution was noted and taken on record by the Board.
21. In view of the factual and legal position, no case is made out for the Petitioners and accordingly writ petitions are dismissed. No order as to costs.
As a sequel, pending applications, if any, shall stand closed.
__________________ NYAPATHY VIJAY, J Date: 18.11.2025 KLP Note: L.R. copy be marked.