A Nageswara Rao vs The State Of Ap
2024 Latest Caselaw 4516 AP

Citation : 2024 Latest Caselaw 4516 AP
Judgement Date : 19 June, 2024

Andhra Pradesh High Court - Amravati

A Nageswara Rao vs The State Of Ap on 19 June, 2024

                                  1

APHC010247342024
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                   [3328]
                          (Special Original Jurisdiction)

               WEDNESDAY ,THE NINETEENTH DAY OF JUNE
                  TWO THOUSAND AND TWENTY FOUR

                              PRESENT

   THE HONOURABLE SRI JUSTICE GANNAMANENI RAMAKRISHNA
                         PRASAD

                     WRIT PETITION NO: 12316/2024

Between:

  1. A NAGESWARA RAO, S/O. A.RAMA DASAIAH, AGED ABOUT 60
     YEARS, OCC- CHIEF EXECUTIVE OFFICER (CEO), R/O. H.NO.2-
     48/17, APPALARAO ST., ATUAKUR V AND M, KUMOOL/NANDYAL
     DISTRICT, ANDHRA PRADESH.

                                                        ...PETITIONER

                                 AND

  1. THE STATE OF AP, REP. BY ITS     PRINCIPAL SECRETARY,
     AGRICULTURE    AND   CO-OPERATION         DEPARTMENT,
     SECRETARIAT, AMARAVATHI, ANDHRA PRADESH.

  2. THE    DISTRICT     COOPERATIVE            OFFICER         DCO,
     KURNOOL/NANDYAL DISTRICT, A.P.

  3. THE KUMOOL DISTRICT COOPERATIVE CENTRAL BANK LTD, REP.
     BY ITS CHIEF EXECUTIVE OFFICER, O/O. KURNOOL, KURNOOL
     DISTRICT, ANDHRA PRADESH.

  4. M/S THE ATMAKUR PRIMARY AGRICULTURAL COOPERATIVE
     SOCIETY LTD, LTD-1136, REP. BY ITS CHAIR-PERSON, ATMAKUR
     VILLAGE AND MANDAL, KURNOOL/NANDYAL DISTRICT, ANDHRA
     PRADESH.

                                                    ...RESPONDENT(S):
                                           2


Counsel for the Petitioner:

     1. BOBBA VIJAYALAKSHMI

Counsel for the Respondent(S):

     1. GP FOR SERVICES II

The Court made the following:

ORAL ORDER:

Heard Sri Srinivas Basava, Learned Counsel appearing on behalf of Smt. B. Vijayalakshmi, Learned Counsel for the Petitioner and Sri P. Varaprasad, Learned Assistant Government Pleader for Co-operation representing Respondent Nos.1 & 2.

2. Learned Counsel for the Petitioner has drawn the attention of this Court to the Resolution made by the General Body of the Respondent No.4 - Society dated 30.09.2023 (Ex.P.4) and also drawn the attention of this Court to the common order passed by this Court in W.P.No.3255 of 2023 and batch dated 06.05.2024 (Ex.P.7).

3. This common Judgment had upheld the power of the Society to enhance the age of retirement from 60 to 62 years through the Resolution made by the General Body in compliance with the other provisions of the Act and the Rules.

4. The present case is squarely covered by the common Order in W.P.No.3255 of 2023 and batch dated 06.05.2024.

5. Accordingly, this Writ Petition stands allowed in terms of the common Order in W.P.No.3255 of 2023 and batch dated 06.05.2024. No order as to costs.

6. Interlocutory Applications, if any, stand closed in terms of this order.

_________________________________ GANNAMANENI RAMAKRISHNA PRASAD, J

Dt: 19.06.2024 DSV

HON'BLE SRI JUSTICE GANNAMANENI RAMAKRISHNA PRASAD

Date: 19.06.2024

DSV

HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

MAIN CASE No.W.P.No.12316 of 2024

PROCEEDING SHEET

Sl. OFFICE DATE ORDER No. NOTE

01. 19.06.2024 GRKP,J

This Writ Petition is allowed.