Andhra Pradesh High Court - Amravati
This Application Is Filed To Direct The vs Contract Faculty (Chemistry) Beyond 58 ... on 30 August, 2022
HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI
MAIN CASE No: W.P.No.27521 of 2022
PROCEEDING SHEET
Sl. OFFICE
DATE ORDER
No. NOTE
1. 30.08.2022 Dr.KMR,J
I.A.No. 1 of 2022
This application is filed to direct the
respondents to continue the petitioner as
Contract faculty (Chemistry) beyond 58 years in the 5th respondent college without reference to the superannuation proceedings Memo. No.426/B1/2022, dated 09.06.2022, issued by the 5th respondent dated 30.06.2022 pending disposal of the writ petition.
Heard learned counsel for the petitioner. Learned Government Pleader for Higher Education sought time for filing counter-affidavit.
Learned counsel for the petitioner submits that in similar facts and circumstances, an interim order was passed in W.P.No.24872 of 2021 on 29.10.2021 and that W.P.No.9130 of 2021 was allowed directing the continuance of the petitioner therein till the age of 60 years. Hence this matter also squarely covered and requested to issue similar order in this application also.
In view of the facts and circumstances, the respondents are directed to continue the services of the petitioner beyond 58 years and till 20.10.2022.
____________ Dr. KMR,J W.P.No.27521 of 2022 At request of learned Government Pleader for the respondents, for filing counter-affidavit, post on 20.10.2022.
Registry is directed to print the name of G.P for Higher Education.
____________ Dr. KMR,J KK 2