25 August 2017
Supreme Court
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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


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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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