Nallareddy Babu Reddy vs The State Of Ap
2024 Latest Caselaw 4615 AP

Andhra Pradesh High Court - Amravati

Nallareddy Babu Reddy vs The State Of Ap on 21 June, 2024

 APHC010251942024

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

                    FRIDAY ,THE TWENTY FIRST DAY OF JUNE
                      TWO THOUSAND AND TWENTY FOUR

                                  PRESENT

    THE HONOURABLE SRI JUSTICE GANNAMANENI RAMAKRISHNA
                          PRASAD

                         WRIT PETITION NO: 12470/2024

Between:

   1. NALLAREDDY BABU REDDY, S/O. CHINNA REDDY AGE 60 YEARS,
      OCC- SUB-STAFF,    NELABALLI PRIMARY AGRICULTURAL
      COOPERATIVE      SOCIETY       LTD.,          NO.V.451,
      DORAVARISATRAM(POST),       DORAVARISATRAM     MANDAL,
      TIRUPATHI DISTRICT, A.P.      R/O. NELABALLI VILLAGE,
      DORAVARISATRAM MANDAL,     TIRUPATHI DISTRICT, ANDHRA
      PRADESH.

                                                        ...PETITIONER

                                    AND

   1. THE STATE OF AP, REP. BY ITS PRINCIPAL SECRETARY TO
      GOVERNMENT,     AGRICULTURE      AND     COOPERATION
      DEPARTMENT, SECRETARIAT, VELAGAPUDI, AMARAVATI.

   2. THE COMMISSIONER FOR COOPERATION AND REGISTRAR OF
      COOPERATIVE SOCIETIES, GOVERNMENT OF ANDHRA PRADESH
      SHYAMALA NAGAR,.GUNTUR, GUNTUR DISTRICT.

   3. THE DISTRICT COOPERATIVE OFFICER, TIRUPATHI, TIRUPATHI
      DISTRICT.

   4. THE DIVISIONAL COOPERATIVE OFFICER, GUDURU, TIRUPATHI
      DISTRICT.

   5. THE NELLORE DISTRICT COOPERATIVE CENTRAL BANK LIMITED,
      SPSR NELLORE DISTRICT AT NELLORE, REP BY IT'S CHIEF
       EXECUTIVE OFFICER.

     6. NELABALLI PRIMARY AGRICULTURAL COOPERATIVE SOCIETY
        LTD, NO.V.451, DORAVARISATRAM(POST), DORAVARISATRAM
        MANDAL, TIRUPATHI DISTRICT, A.P. REP BY IT'S PERSON IN-
        CHARGE/CHAIR PERSON.

                                                          ...RESPONDENT(S):

Counsel for the Petitioner:

     1. KAMBHAMPATI RAMESH BABU

Counsel for the Respondent(S):

     1. GP FOR SERVICES I

The Court made the following:

ORAL ORDER:

Heard Sri Sk. Abdul Rasheed, Learned Counsel appearing on behalf of Sri Kambhampati Ramesh Babu, Learned Counsel for the Writ Petitioner, Sri R. Mahidhar Reddy, Learned Assistant Government Pleader for Agriculture and Co-operation appearing for the Respondent Nos.1 to 4 and Sri Sivaprasad Reddy Venati, Learned Standing Counsel appearing for the Respondent No.5.

2. Learned Counsel for the Writ Petitioner has drawn the attention of this Court to the Resolution made by the General Body of the Respondent No.6 - Society dated 31.03.2024 (Ex.P.1) 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.6).

3. This common Judgment had upheld the power of the Society to enhance the age of superannuation 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: 21.06.2024 KPV

HON'BLE SRI JUSTICE GANNAMANENI RAMAKRISHNA PRASAD

Date: 21.06.2024

KPV