Kondeti Janardhana Rao, vs The State Of Andhra Pradesh,
2024 Latest Caselaw 4684 AP

Andhra Pradesh High Court - Amravati

Kondeti Janardhana Rao, vs The State Of Andhra Pradesh, on 24 June, 2024

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APHC010255862024
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI               [3328]
                          (Special Original Jurisdiction)

               MONDAY, THE TWENTY FOURTH DAY OF JUNE
                  TWO THOUSAND AND TWENTY FOUR
                              PRESENT
  THE HONOURABLE SRI JUSTICE GANNAMANENI RAMAKRISHNA
                        PRASAD
                     WRIT PETITION NO: 12661/2024
Between:
  1. KONDETI JANARDHANA RAO,, S/O. PRASADA RAO, AGED ABOUT
     60 YEARS, OCC CEO/SECRETARY, R/O. MANIKANTA TOWN SHIP,
     OPPOSITE AYYAPPA SWAMY TEMPLE JANGAREDDYGUDEM
     MANDAL, GURAVAIGUDEM, WEST GODAVARI DISTRICT, ANDHRA
     PRADESH-534447
                                                     ...PETITIONER
                                AND
  1. THE STATE OF ANDHRA PRADESH, REP.BY ITS PRINCIPAL
     SECRETARY,   CO-OPERATIVE 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, GOVERNMENT OF ANDHRA PRADESH,
     GUNTUR, GUNTUR DISTRICT, ANDHRA PRADESH.
  4. THE DISTRICT COOPERATIVE OFFICER, ELURU, ELURU DISTRICT
     FORMERLY WEST GODAVARI DISTRICT, ANDHRA PRADESH.
  5. THE DEPUTY REGISTRAR OF COOPERATIVE SOCIETIES, ELURU,
     ELURU DISTRICT FORMERLY WEST GODAVARI DISTRICT, ANDHRA
     PRADESH STATE.
  6. THE   REDDY   GANAPAVARAM    PRIMARY   AGRICULTURE
     COOPERATIVE SOCITIES LTD, E.940, REDDYGANAPAVARAM,
     BUTTAYIGUDEM MANDAL, ELURU DISTRICT FORMERLY WEST
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      GODAVARI DISTRICT, REP. BY ITS CHAIRPERSON, ANDHRA
      PRADESH
                                                                ...RESPONDENT(S):
Counsel for the Petitioner:
     1. DASARI S V V S V PRASAD
Counsel for the Respondent(S):
     1. GP FOR SERVICES I
The Court made the following:

ORAL ORDER:

Heard Sri Dasari S.V.V.S.V. Prasad, Learned Counsel for the Writ Petitioner and Sri P. Varaprasad, 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.6 - Society dated 05.03.2024 (Ex.P.10) 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.8).

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: 24.06.2024 Vns