Sri. R.Jalappa, vs The State Of Andhra Pradesh,
2024 Latest Caselaw 4648 AP

Andhra Pradesh High Court - Amravati

Sri. R.Jalappa, vs The State Of Andhra Pradesh, on 21 June, 2024

APHC010248952024

                     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: 12411/2024

Between:

  1. SRI. R.JALAPPA,, S/O. R. ERAPPA, OCC CHIEF EXECUTIVE
     OFFICER, AGED ABOUT 60 YEARS, R/O.H.NO.2-14C, KURUBA
     COLONY, KUNDURPI V AND P, ANANTHAPURAMU DISTRICT,
     ANDHRA PRADESH.

                                                       ...PETITIONER

                                   AND

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

  2. THE  DISTRICT  COOPERATIVE   OFFICER,  SATYA               SAI/
     ANANTHAPURAMU, ANATHAPURAMU, ANDHRA PRADESH.

  3. THE ANANTHAPUR DISTRICT COOPERATIVE CENTRAL BANK LTD,
     REP.   BY    ITS  CHIEF  EXECUTIVE   OFFICER, (C.E.O.)
     O/O.D.NO.10/451, MR SAHAKARA BHAVAN,    SUBASH ROAD,
     ANANTHAPUR, ANDHRA PRADESH - 515001.

  4. M/S BANDAMEEDAPALLI PRIMARY AGRICULTURAL CREDIT
     COOPERATIVE SOCIETY NO D1270, REP. BY ITS CHAIRPERSON,
     3-MEN COMMITTEE, KUNDURPI V AND M, ANATHAPURAMU,
     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 Ms.Bobba Vijayalakshmi, 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 and 2 and Sri K. Narsi Reddy, Learned Standing Counsel appearing for the Respondent No.3.

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.4 - Society dated 30.03.2024 (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.7).

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