Andhra Pradesh High Court - Amravati
Dr. A. Padmaja vs The State Of Andhra Pradesh, on 14 November, 2025
APHC010000952024
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3460]
(Special Original Jurisdiction)
FRIDAY,THE FOURTEENTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
WRIT PETITION NO: 389/2024
Between:
1. DR. A. PADMAJA, W/O DR. K. MUNUSWAMY, AGED ABOUT
62 YEARS, OCC PROFESSOR (RETIRED) COLLEGE OF
NURSING, SRI VENKATESWARA INSTITUTE OF MEDICAL
SCIENCES (SVIMS), TIRUPATI R/O BIRRD S DOCTORS
QUARTERS NO.2, SVIMS CAMPUS, TIRUPATI-517501,
ANDHRA PRADESH
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPLE SECRETARY TO GOVT OF AP, HIGHER
EDUCATION DEPARTMENT, SECRETARIAT BUILDINGS,
VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT.
2. SRI VENKATESWARA INSTITUTE OF MEDICAL SCIENCES
SVIMS, THE UNIVERSITY ESTABLISHED BY ACT 12/1995,
REP. BY ITS REGISTRAR, TIRUPATI.
3. THE DIRECTORCUMVC, SRI VENKATESWARA INSTITUTE
OF MEDICAL SCIENCES, TIRUPATI.
...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 Memo E-Office Computer No. 348537, File
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NO.SVIMS-ETC20NGL/1/2021-PA 76 PMO, dt.14-11-2023 issued
by Respondents 2 and 3 rejecting the request of petitioners to
continue up to 65 years by enhancing the age of superannuation of
the petitioner in terms of GOMs No.39 dt.29-07-2023 is arbitrary,
illegal and in violation of Article 14, and 16 of the Constitution of
India, and to quash or set aside the same, and to issue a
consequential direction to the respondents to continue the petitioner
up to 65 years as Professor in the 2nd Respondent University with
all consequential benefits such as pay and other service benefits
etc., and to pass
IA NO: 1 OF 2024
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 Respondent 2 and
3 to consider the case of the petitioner for continuation in service as
a Professor up to the age of 65 years by suspending the Memo E-
Office Computer No. 348537, File No.SVIMS- ETC20NGL/1/2021-
PA 76 PMO, dt.14-11-2023 and to pass
IA NO: 2 OF 2024
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 grant leave to the 2nd
and 3rd Respondent to file Counter petition in W.P. No. 389of 2024
before this Hon'ble Court and pass
Counsel for the Petitioner:
1. A RAJENDRA BABU
Counsel for the Respondent(S):
1. MARELLA RADHA (SC FOR SVIMS)
2. NVS PRASADA VARMA
3. GP FOR HIGHER EDUCATION (AP)
The Court made the following:
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HON'BLE SRI JUSTICE NYAPATHY VIJAY
W.P.No.389 of 2024
ORDER :
This writ petition is filed declaring the action of the Respondents in rejecting the request of the Petitioner to continue upto 65 years by enhancing the age of superannuation in terms of G.O.Ms.No.39 dated 29.07.2023 as illegal and arbitrary.
2. Learned counsel for the Petitioner as well as learned standing counsel for the Respondents would submit that the issue involved in this Writ Petition is squarely covered by the order dated 05.11.2025 passed by this Court in W.P.No.29142 of 2023 and batch and requested to pass a similar order in this Writ Petition also.
3. In view of the same, this Writ Petition is also disposed of in terms of the order, dated 05.11.2025 passed by this Court in W.P.No.29142 of 2023 and batch. There shall be no order as to costs.
4. Registry is directed to attach the copy of the order, dated 05.11.2025 passed by this Court in W.P.No.29142 of 2023 and batch to this order.
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As a sequel, the miscellaneous petitions if any shall stand dismissed.
___________________ NYAPATHY VIJAY, J Date: 14.11.2025 KLP