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Judgment
5 paragraphs · 85 wordsM.S. Ramachandra Rao, CJ, Satyen Vaidya, J
Heard both sides.
2.
The issue raised in this Writ petition is covered by the judgment rendered by this Court on 28.05.2024 in CWP no. 2274 of 2021 along with connected matters.
3.
Therefore, for reasons alike this Writ petition is also allowed and the respondents are directed to continue the petitioner in service till she attains the age of 60 years.
4.
The Writ petition is accordingly disposed of so also the pending miscellaneous applications, if any.