22 September 2017
Supreme Court
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MATTA ANAND KUMAR Vs THE STATE OF ANDHRA PRADESH AND ORS SOCIAL WELFARE DEPARTMENT PRINCIPAL SECRETARY

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.-015443-015443 / 2017
Diary number: 15104 / 2017
Advocates: Y. RAJA GOPALA RAO Vs


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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

 CIVIL APPEAL NO. 15443 OF 2017

[@ SPECIAL LEAVE PETITION (C) NO. 15669/2017]

MATTA ANAND KUMAR                  APPELLANT(S)                                 VERSUS

THE STATE OF ANDHRA PRADESH AND ORS RESPONDENT(S)

J U D G M E N T KURIAN, J.

Leave granted. 2. The  issue  pertains  to  the  claim  made  by  the appellant 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, the appeal is disposed of in terms of the above referred Judgment. 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; SEPTEMBER 22, 2017.