Dasari Manikyala Rao, vs .The State Of Andhra Pradesh,
2024 Latest Caselaw 4651 AP

Andhra Pradesh High Court - Amravati

Dasari Manikyala Rao, vs .The State Of Andhra Pradesh, on 21 June, 2024

APHC010293512022

                   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: 18065/2022
Between:
1. DASARI MANIKYALA RAO,, S/O.SRIRAMAMURTHY, HINDU, AGED
   ABOUT 59 YEARS, OCC PRESENTLY WORKING AS CEO PACCS,
   MOGALTUR, WEST GODAVARI DISTRICT, R/O. MODI VILLAGE,
   H/O. MUTHYALAPALLI, MOGALTUR, WEST GODAVARI DISTRICT,
   ANDHRA PRADESH.
                                                    ...PETITIONER
                                 AND
1. THE STATE OF ANDHRA PRADESH, REP.BY ITS PRINCIPAL
   SECRETARY, CO-OPETATIVE DEPARTMENT, SECRETARIAT
   BUILDINGS, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT,
   ANDHRA PRADESH STATE.
2. THE STATE OF ANDHRA PRADESH, REP.BY ITS PRINCIPAL
   SECRETARY,     FINANCE      AND   PLANNING      DEPARTMENT,
   SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATHI, GUNTUR
   DISTRICT, ANDHRA PRADESH STATE.
3. THE COMMISSIONER FOR COOPERATION AND REGISTRAR OF
   COOPERATIVE SOCIETIES, GUNTUR, GUNTUR DISTRICT,
   ANDHRA PRADESH,
4. THE DISTRICT COOPERATIVE OFFICER, BHIMAVARAM, WEST
   GODAVARI DISTRICT, ANDHRA PRADESH STATE.
5. THE PRIMARY AGRICULTURE COOPERATIVE CREDIT SOCIETY,
   MOGALTUR, REP. BY PERSON IN-CHARGE, MOGALTUR , WEST
   GODAVARI DISTRICT, ANDHRA PRADESH STATE.
                                              ...RESPONDENT(S):
Counsel for the Petitioner:
1. BOBBA VIJAYALAKSHMI
Counsel for the Respondent(S):
1. GP FOR SERVICES I
2. GP FOR SERVICES II
3. TURAGA SAI SURYA
 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,

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

and Sri A. Lalith, learned Counsel appearing on behalf of Sri T. Sai Surya,

Learned Counsel for the Respondent No.5 - Society.

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 28.03.2024 (Memo dated 19.06.2024) 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