SHAIK MUSTHAPHA SAHEB Vs THE STATE OF ANDHRA PRADESH AND ORS. SCHOOL EDUCATION 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.-012857-012857 / 2017
Diary number: 14648 / 2017
Advocates: Y. RAJA GOPALA RAO Vs
NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 12857 OF 2017 (ARISING OUT OF SLP(C) NO.14860/2017)
SHAIK MUSTHAPHA SAHEB APPELLANT(S) VERSUS
THE STATE OF ANDHRA PRADESH AND ORS. RESPONDENT(S) WITH
C.A. NO(S).12866/2017 @ SLP(C) NO.15131/2017 C.A. NO(S).12858-12865/2017 @ SLP(C) NOS.14933-14940/2017
C.A. NO(S). 12867/2017 @ SLP(C) NO.24685/2017 @ DIARY NO.19902/2017 C.A. NO(S).12868/2017 @ SLP(C) NO.15577/2017
C.A. NO(S).14983/2017 @ SLP(C) NO. 25238/2017 @ DIARY NO.26666/2017
J U D G M E N T KURIAN, J.
Diary No.26666/2017 is taken on Board. 2. Permission to file special leave petition(s) is granted. 3. Delay condoned. 4. Leave granted. 5. 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. 6. Therefore, these appeals are disposed of in terms of the above referred Judgment.
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7. Pending application(s), if any, shall stand disposed of. 8. There shall be no order as to costs.
.......................J. [KURIAN JOSEPH]
.......................J. [R. BANUMATHI]
NEW DELHI; SEPTEMBER 14, 2017.
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