M.J. RAVEENDRA REDDY Vs THE STATE OF ANDHRA PRADESH
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MRS. JUSTICE R. BANUMATHI
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-010924-010924 / 2017
Diary number: 22488 / 2017
Advocates: A. VENAYAGAM BALAN Vs
NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 10924 OF 2017 [@ SPECIAL LEAVE PETITION (C) NO. 19894 OF 2017
M.J. RAVEENDRA REDDY & ORS. APPELLANT(S)
VERSUS
THE STATE OF ANDHRA PRADESH & ORS. RESPONDENT(S)
WITH C.A. NOS.10925-10931/2017 @ SLP(C) NO. 19923-19929/2017
C.A. NO.10934/2017 @ SLP(C) NO. 19980/2017 C.A. NO.10933/2017 @ SLP(C) NO. 19932/2017 C.A. NO.10932/2017 @ SLP(C) NO. 19931/2017
J U D G M E N T KURIAN, J.
Leave granted. 2. The issue pertains to the claim made by the appellant(s) for continuance in service up to 60 years of age. The connected matters, viz. Civil Appeal No. 10273 of 2017 & batch, have been disposed of by this Court vide Judgment dated 09.08.2017. 3. Therefore, these appeals are disposed of in terms of the above referred Judgment.
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4. Pending application(s), if any, shall stand disposed of. 5. There shall be no order as to costs.
.......................J. [KURIAN JOSEPH]
.......................J. [R. BANUMATHI]
NEW DELHI; AUGUST 25, 2017.
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