NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 12457 OF 2017

[@ SPECIAL LEAVE PETITION (C) NO. 22799/2017] P. VENKATESWARLU APPELLANT(S)

                               VERSUS THE STATE OF ANDHRA PRADESH & ORS. RESPONDENT(S)

WITH C.A. NO(S).12461/2017 @ SLP(C) NO.24196/2017 @ DIARY NO.24068/2017 C.A. NO(S).12462/2017 @ SLP(C) NO.24197/2017 @ DIARY NO.23780/2017 C.A. NO(S).12463/2017 @ SLP(C) NO.24198/2017 @ DIARY NO.24080/2017 C.A. NO(S).12464/2017 @ SLP(C) NO.24199/2017 @ DIARY NO.24121/2017 C.A. NO(S).12465/2017 @ SLP(C) NO.24200/2017 @ DIARY NO.24533/2017 C.A. NO(S).12466/2017 @ SLP(C) NO.24201/2017 @ DIARY NO.24548/2017 C.A. NO(S).12467/2017 @ SLP(C) NO.24202/2017 @ DIARY NO.24556/2017 C.A. NO(S).12484/2017 @ SLP(C) NO.24220/2017 @ DIARY NO.24684/2017 C.A. NO(S).12468/2017 @ SLP(C) NO.24203/2017 @ DIARY NO.24685/2017 C.A. NOS.12469-12470/2017 @ SLP(C) NOS.24204-24205/2017 @ DIARY NO.24873/2017

C.A. NO(S).12485/2017 @ SLP(C) NO.24219/2017 @ DIARY NO.24910/2017 C.A. NO(S).12459/2017 @ SLP(C) NO.24187/2017 @ DIARY NO.24914/2017

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

Permission to file special leave petition(s) is granted. 2. Delay condoned. 3. Leave granted. 4. 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.

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5. Therefore, these appeals are disposed of in terms of the above referred Judgment. 6. Pending  application(s),  if  any,  shall  stand disposed of.  7. There shall be no order as to costs.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [R. BANUMATHI]  

NEW DELHI; SEPTEMBER 11, 2017.  

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