AIR 1986 SUPREME COURT 210 ::1985 LAB. I. C. 1555 ::(1985) 51 FacLR 501 ::1986 SCC (L&S) 49 ::1985 (2) CurCC 555 ::(1985) 3 ServLR 138 ::1985 3 ServLR 138 ::1985 SCC (Supp) 432 ::(1985) 3 APLJ 5

Supreme Court Of India

Hon'ble Judge(s): O. Chinnappa Reddy, V. Balakrishna Eradi, V. Khalid , JJJ

(A) Constitution of India , Art.14, Art.16— Andhra Pradesh Public Employment (Regulation of Age of Superannuation) Act (23 of 1984) , S.3— Andhra Pradesh Public Employment (Regulation of Age of Superannuation) Second Amendment Ordinance (24 of 1984) , Cl.3(1)— Andhra Pradesh Public Employment (Regulation of Age of Superannuation) Amendment Act (3 of 1985) , S.4— Employees of Andhra Pradesh Govt. - Age of superannuation reduced from 58 to 55 years - Govt. realising injustice caused, immediately reversing its decision - Ordinance restoring age of superannuation to 58 years however passed some time after - Employees retiring due to reduction in superannuation age before date of passing of Ordinance excluded from benefit of extended age of superannuation under Ordinance - Held, provisions of Ordinance arbitrarily classified Govt. employees. Per Chinnappa Reedy and V. B. Eradi, JJ.:- Where immediately after the age of superannuation of the employees of the Andhra Pradesh Govt. was reduced from 58 to 55 years it was realised by the State Govt.that serious wrong and grave injustice has been caused to its employees by the decision and an immediate decision to redress the wrong by reversing the decision to reduce the age of superannuation was taken by the State Govt. but the A.P. Ordinance No 24 of 1984 and the A.P. Act 3 of 1985 amending the A.P.Publi....