Sri P Krishnamurthy vs The State Of Ap
2024 Latest Caselaw 4637 AP

Andhra Pradesh High Court - Amravati

Sri P Krishnamurthy vs The State Of Ap on 21 June, 2024

APHC010184522024
                     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: 9305/2024

Between:

  1. SRI P KRISHNAMURTHY, S/O. P. BULLI SARAYYA, AGED ABOUT
     60 YEARS, OCC CHIEF EXECUTIVE        OFFICER (CEO), M/S.
     AIMAVARAPPADU PACS,        R/O.AMIAVARAPPADU VILLAGE,
     PERAVALI MANDAL,    WEST GODAVARI 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, WEST GODAVARI
     DISTRICT, ANDHRA PRADESH.

  3. THE DIVISIONAL COOPERATIVE OFFICER, KOVVURU,                 EAST
     GODAVARI -RAJAMAHENDRAVARAM, A.P.

  4. THE DISTRICT COOPERATIVE CENTRAL BANK LIMITED, ELURU,
     REP. BY ITS CHIEF EXECUTIVE OFFICER, (C.E.O.,),  O/O.
     PANUGANTI VARI STREET, R.R.PET, ELURU,    ELURU/WEST
     GODAVARI DISTRICT, A.P.

  5. M/S THE ANNAVAIAPPADU PACS LTD, NO.-802, REP. BY ITS
     CHAIR-PERSON, AIMAVARAPPADU VILLAGE, PERAVALI MANDAL,
     WEST GODAVARI DISTRICT, ANDHRA PRADESH.

                                                      ...RESPONDENT(S):
                                         2

Counsel for the Petitioner:

     1. BOBBA VIJAYALAKSHMI

Counsel for the Respondent(S):

     1. SURAGANI VIJAYA KUMAR

     2. GP FOR COOPERATION

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.5 -

Society dated 12.03.2024 (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