Supreme Court - Daily Orders
A. Veerraju vs The State Of Andhra Pradesh . on 9 August, 2017
Bench: Kurian Joseph, R. Banumathi
ITEM NO. 4+9+10 COURT NO.6 SECTIONS XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 13623/2017
(Arising out of impugned final judgment and order dated 07-03-2017
in WP No. 21678/2016 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra Pradesh)
A. VEERRAJU & ORS. Petitioner(s)
VERSUS
THE STATE OF ANDHRA PRADESH & ORS. Respondent(s)
WITH
SLP(C) NO.14101/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT)
SLP(C) NOS.13707-13708/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(C) NO.14359/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT) (SEC. XIV)
SLP(C) NO.14033-14034/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(C) NO.14237/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT)
SLP(C) NO.14469/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT)
SLP(C) NO.14184/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT)
SLP(C) NO.15456/2017 (WITH APPLN(S) FOR PERMISSION TO FILE SLP)
SLP(C) NO.15096/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT)
SLP(C) NO.14681/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT)
Signature Not Verified
Digitally signed by
NARENDRA PRASAD
SLP(C) NOS.15088-15089/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING
Date: 2017.08.18
13:13:16 IST
Reason:
C/C OF THE IMPUGNED JUDGMENT)
1
SLP(C) NO.15113/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT)
SLP(C) NO.14684-14691/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(C) NOS.14699-14702/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(C) NOS.14515-14516/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(C) NOS.15270-15271/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(C) NOS.15057-15060/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(C) NOS.15081-15085/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(C) NO.15482/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT)
SLP(C) NO.15097/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT)
SLP(C) NO.15046/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT)
SLP(C) NO.15067-15075/2017 (With Interim Relief)
SLP(C) NO.15102/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT)
SLP(C) NO.15657/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT)
SLP(C) NO.15079/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT)
SLP(C) NO.15485/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT)
SLP(C) NO.15480/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT)
2
SLP(C) NO.15129/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT)
SLP(C) NO.15682/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT)
SLP(C) No. 19896/2017
SLP(C) NO.15667/2017
SLP(C) NO.15668/2017
SLP(C) NO.15375/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT)
SLP(C) NO.19878/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT)
SLP(C) NO.19879/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT)
SLP(C) NO.19881/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT)
SLP(C) NO.19882/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT)
SLP(C) No. 19884/2017
SLP(C) NO.19885/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT)
SLP(C) NO.19887/2017
SLP(C) NO.19920-19922/2017 (WITH APPLN(S) FOR EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(C) NO. 19892/2017
SLP(C) NOS. 15815-15816/2017
SLP(C) NOS. 15883-15885/2017
(WITH APPLN(S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
3
SLP(C) NO. 16098/2017
Diary No. 22597/2017
(WITH APPLN(S) FOR C/DELAY IN FILING SLP, EXEMPTION FROM FILING C/C
OF THE IMPUGNED JUDGMENT, PERMISSION TO PLACE ADDITIONAL FACTS AND
GROUNDS, PERMISSION TO FILE ADDITIONAL DOCUMENTS)
SLP(C) No. 19839/2017
(WITH APPLN(S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Diary No. 22418/2017
(WITH APPLN(S) FOR C/DELAY IN FILING SLP, EXEMPTION FROM FILING C/C
OF THE IMPUGNED JUDGMENT)
Diary No. 23158/2017
(WITH APPLN(S) FOR C/DELAY IN FILING SLP, EXEMPTION FROM FILING C/C
OF THE IMPUGNED JUDGMENT, PERMISSION TO PLACE ADDITIONAL FACTS AND
GROUNDS, PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Diary No. 23699/2017
(WITH APPLN(S) FOR C/DELAY IN FILING SLP, EXEMPTION FROM FILING C/C
OF THE IMPUGNED JUDGMENT, PERMISSION TO PLACE ADDITIONAL FACTS AND
GROUNDS)
Diary No. 22719/2017
Diary No. 23413/2017
Diary No. 23403/2017
Diary No. 23702/2017
Diary No. 22083/2017
Diary No. 22777/2017
Diary No. 16514/2017
Diary No. 19914/2017
Diary No. 16216/2017
Diary No. 19908/2017
Diary No. 23407/2017
4
Diary No. 23701/2017
Date : 09-08-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s)
Mr. B. Adinarayana Rao,Sr.Adv.
Mr. Y. Raja Gopala Rao, AOR
Mr. Maloji Rao,Adv.
Mr. Vijay Kumar Reddy,Adv.
Mr. Hitendra Nath Rath,Adv.
Mr. V.V.S. Rao,Sr.Adv.
Ch. Leela Sarveswar,Adv.
Mr. A. Venayagam Balan, AOR
Mr. A. Ramesh,Adv.
Mr. Syed Ahmad Naqvi,Adv.
Ms. Shilpi Gupta,Adv.
Mr. A. Venayagam Balan, AOR
Mr. A. Ramesh,Adv.
Mr. M.V.D. Kamesh,Adv.
Mr. Syed Ahmad Naqvi,Adv.
Ms. Somi Srinivasa Rao,Adv.
Mr. B. Ramana Murthy, AOR
Mr. Ganni Krishna,Adv.
Ch. Anil Babu,Adv.
Mr. Mahabir Singh,Sr.Adv.
Mr. M.Sunder Rao,Adv.
Mr. D. Mahesh Babu, AOR
Mr. Gagan Deep Sharma,Adv.
Mr. Suchatrea H.,Adv.
Ms. Vismai Rao, AOR
Mr. K.S. Sharat Kumar,Adv.
Mr. Sumanth Nookala, AOR
Mr. Goli Rama Krishna,Adv.
Mr. Ram Lal Roy,Adv.
5
Mrs. Anjani Aiyagari,Adv.
Mr. K. Ram Kumar,Adv.
Mrs. M.V. Rama,Adv.
For M/s. K. Ramkumar & Associates
For Respondent(s) Ms. Prerna Singh,Adv.
Mr. Guntur Prabhakar,AOR
UPON hearing the counsel the Court made the following
O R D E R
Diary Nos.22719/2017, 23413/2017, 23403/2017, 23702/2017, 22083/2017, 22777/2017, 16514/2017, 19914/2017, 16216/2017, 19908/2017, 23407/2017 & 23701/2017 are taken on Board.
Permission to file special leave petition(s) is granted.
Delay condoned.
Leave granted.
The appeals are disposed of in terms of the signed judgment.
(NARENDRA PRASAD) (SUMAN JAIN) COURT MASTER COURT MASTER
(Signed “Non-Reportable” Judgment is placed on the file) 6 NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 10273 OF 2017 [@ SPECIAL LEAVE PETITION (C) NO. 13623 OF 2017] A. VEERRAJU & ORS. APPELLANT(S) VERSUS THE STATE OF ANDHRA PRADESH & ORS. RESPONDENT(S) WITH C.A. NO. 10278/2017 @ SLP(C) NO.14101/2017, C.A. NOS.10274-10275/2017 @ SLP(C) NOS.13707-13708/2017 C.A. NO. 10281/2017 @ SLP(C) NO.14359/2017 C.A. NOS.10276-10277/2017 @ SLP(C) NO.14033-14034/2017 C.A. NO.10280/2017 @ SLP(C) NO.14237/2017 C.A. NO.10282/2017 @ SLP(C) NO.14469/2017 C.A. NO.10279/2017 @ SLP(C) NO.14184/2017 C.A. NO.10328/2017 @ SLP(C) NO.15456/2017 C.A. NO.10320/2017 @ SLP(C) NO.15096/2017 C.A. NO.10285/2017 @ SLP(C) NO.14681/2017 C.A. NOS.10318-10319/2017 @ SLP(C) NOS.15088-15089/2017 C.A. NO.10323/2017 @ SLP(C) NO.15113/2017 C.A. NOS.10286-10293/2017 @ SLP(C) NO.14684-14691/2017 C.A. NO.10294-10297/2017 @ SLP(C) NOS.14699-14702/2017 C.A. NO.10283-10284/2017 @ SLP(C) NOS.14515-14516/2017 C.A. NO.10325-10326/2017 @ SLP(C) NOS.15270-15271/2017 C.A. NO.10299-10302/2017 @ SLP(C) NOS.15057-15060/2017 C.A. NO.10313-10317/2017 @ SLP(C) NOS.15081-15085/2017 7 C.A. NO.10330/2017 @ SLP(C) NO.15482/2017 C.A. NO.10321/2017 @ SLP(C) NO.15097/2017 C.A. NO.10298/2017 @ SLP(C) NO.15046/2017 C.A. NO.10303-10311/2017 @ SLP(C) NO.15067-15075/2017 C.A. NO.10322/2017 @ SLP(C) NO.15102/2017 C.A. NO.10332/2017 @ SLP(C) NO.15657/2017 C.A. NO.10312/2017 @ SLP(C) NO.15079/2017 C.A. NO.10331/2017 @ SLP(C) NO.15485/2017 C.A. NO.10329/2017 @ SLP(C) NO.15480/2017 C.A. NO.10324/2017 @ SLP(C) NO.15129/2017 C.A. NO.10335/2017 @ SLP(C) NO.15682/2017 C.A. NO.10350/2017 @ SLP(C) No. 19896/2017 C.A. NO.10333/2017 @ SLP(C) NO.15667/2017 C.A. NO.10334/2017 @ SLP(C) NO.15668/2017 C.A. NO.10327/2017 @ SLP(C) NO.15375/2017 C.A. NO.10342/2017 @ SLP(C) NO.19878/2017 C.A. NO.10343/2017 @ SLP(C) NO.19879/2017 C.A. NO.10344/2017 @ SLP(C) NO.19881/2017 C.A. NO.10345/2017 @ SLP(C) NO.19882/2017 C.A. NO.10346/2017 @ SLP(C) No. 19884/2017 C.A. NO.10347/2017 @ SLP(C) NO.19885/2017 C.A. NO.10348/2017 @ SLP(C) NO.19887/2017 C.A. NO.10351-10353/2017 @ SLP(C) NO.19920-19922/2017 C.A. NO.10349/2017 @ SLP(C) NO. 19892/2017 C.A. NO.10336-10337/2017 @ SLP(C) NOS. 15815-15816/2017 C.A. NO.10338-10340/2017 @ SLP(C) NOS. 15883-15885/2017 C.A. NO.10341/2017 @ SLP(C) NO. 16098/2017 C.A. NO.10354-10361/2017 @ SLP(C) NO.20229-20236/2017 @ Diary No. 22597/2017 8 C.A. NO.10366/2017 @ SLP(C) No. 19839/2017 C.A. NO.10369/2017 @ SLP(C) NO.20268/2017 @ Diary No. 22418/2017 C.A. NOS.10367-10368/2017 @ SLP(C) NOS.20262-20263/2017 @ Diary No. 23158/2017 C.A. NO.10370/2017 @ SLP(C) NO.20270/2017 @ Diary No. 23699/2017 C.A. NO................@ SLP(C) NO..................@ Diary No. 22719/2017 C.A. NO................@ SLP(C) NO..................@ Diary No. 23413/2017 C.A. NO................@ SLP(C) NO..................@ Diary No. 23403/2017 C.A. NO................@ SLP(C) NO..................@ Diary No. 23702/2017 C.A. NO................@ SLP(C) NO..................@ Diary No. 22083/2017 C.A. NO................@ SLP(C) NO..................@ Diary No. 22777/2017 C.A. NO................@ SLP(C) NO..................@ Diary No. 16514/2017 C.A. NO................@ SLP(C) NO..................@ Diary No. 19914/2017 C.A. NO................@ SLP(C) NO..................@ Diary No. 16216/2017 C.A. NO................@ SLP(C) NO..................@ Diary No. 19908/2017 C.A. NO................@ SLP(C) NO..................@ Diary No. 23407/2017 9 C.A. NO................@ SLP(C) NO..................@ Diary No. 23701/2017 J U D G M E N T KURIAN, J.
Diary Nos.22719/2017, 23413/2017, 23403/2017, 23702/2017, 22083/2017, 22777/2017, 16514/2017, 19914/2017, 16216/2017, 19908/2017, 23407/2017 & 23701/2017 are taken on Board.
2. Permission to file special leave petition(s) is granted.
3. Delay condoned.
4. Leave granted.
5. The appellants approached this Court with certain grievances regarding their continuance in service up to 60 years of age.
6. According to the Government Companies/Corporation/ Societies where they have been working and which are included in the Schedules IX and X of the Andhra Pradesh Reorganization Act of 2014, since the Government had not granted approval to the recommendation for continuance up to 60 years of age, they would not be entitled to continue until and unless the Government takes a decision.
10
7. When the matters reached this Court, this Court in some cases had granted an interim order for continuance up to 60 years of age.
8. Be that as it may, learned counsel appearing for the State of Andhra Pradesh has today brought to our notice an order dated 08.08.2017 issued by the Government of Andhra Pradesh whereby such employees have been granted the benefit of continuance up to 60 years of age. It has been ordered that the “said order dated 8.8.2017 .... shall come into force with effect from 02.06.2014”.
9. In that view of the matter, we do not think it necessary to retain these appeals in this Court any further. The stand of the Government is very clear. The Government Order dated 08.08.2017 permitting the employees to continue up to the age of 60 years has come into effect with effect from 2.6.2014. Therefore, all employees who have superannuated on account of attainment of age of 58 years on 02.06.2014 or thereafter are entitled to the protection of their service up to 60 years of age and naturally to all consequential benefits arising therefrom.
10. The appeals are, accordingly, disposed of. 11
11. Pending application(s), if any, shall stand disposed of.
12. There shall be no orders as to costs.
.......................J. [KURIAN JOSEPH] .......................J. [R. BANUMATHI] NEW DELHI;
AUGUST 09, 2017.
12