Sri R K Janardhana Reddy vs The State Of Andhra Pradesh
2024 Latest Caselaw 4633 AP

Andhra Pradesh High Court - Amravati

Sri R K Janardhana Reddy vs The State Of Andhra Pradesh on 21 June, 2024

APHC010012902024

                   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: 872/2024

Between:
1. SRI R K JANARDHANA REDDY, S/O. R. VENKATA RAO, AGED
   ABOUT 60 YEARS, OCC CHIEF EXECUTIVE OFFICER (CEO),
   M/S.S.N.G.R NAGARAM PACS, R/O. H.NO.1-63,     LUTUKUMI
   VILLAGE, MAMIDIKUDUR MANDAL, KONASEEMA/            EAST
   GODAVARI DISTRICT, ANDHRA PRADESH.
                                             ...PETITIONER

                                 AND

1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
   SECRETARY, AGRICULTURE AND CO-OPERATION DEPARTMENT,
   SECRETARIAT, AMARAVATHI, ANDHRA PRADESH.
2. THE    DISTRICT   COOPERATIVE   OFFICER      DCO,   DR.ABR
   KONASEEMATEAST GODAVARI DISTRICT, A.P.
3. M/S M/S S N G R NAGARAM PACS LTD, B-113, REP. BY ITS CHAIR-
   PERSON, LUTUKURRU VILLAGE,         MAMIDIKUDUR MANDAL,
   KONASEEMA/ EAST GODAVARI DISTRICT, ANDHRA PRADESH.
                                            ...RESPONDENT(S):


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. Bobba Vijayalakshmi, Learned Counsel for the Writ Petitioner and

Sri R. Mahidhar Reddy, Learned Assistant Government Pleader for Co-operation.

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.3 -

Society dated 30.09.2022 (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.

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 JKS HON'BLE SRI JUSTICE GANNAMANENI RAMAKRISHNA PRASAD

Date: 21.06.2024

JKS