Parimi Purushottam vs The State Of Andhra Pradesh
2024 Latest Caselaw 4741 AP

Andhra Pradesh High Court - Amravati

Parimi Purushottam vs The State Of Andhra Pradesh on 25 June, 2024

                                  1


 APHC010255742024
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                    [0]
                            (Special Original Jurisdiction)

                TUESDAY ,THE TWENTY FIFTH DAY OF JUNE
                   TWO THOUSAND AND TWENTY FOUR
                              PRESENT
   THE HONOURABLE SRI JUSTICE GANNAMANENI RAMAKRISHNA
                         PRASAD
                     WRIT PETITION NO: 12721/2024
Between:
  1. PARIMI PURUSHOTTAM, S/O. JAGANNADHAM, AGED ABOUT 60
     YEARS, OCC-CEO/SECRETARY, R/O. H.NO. 5-58/3, KOMATIVARI
     VEEDHI, NEAR RAMALAYAM TEMPLE, SEETHANAGARAM, WEST
     GODAVARI DISTRICT, ANDHRA PRADESH-534460
                                                        ...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 SEETHANAGARAM PRIMARY AGRICULTURE COOPERATIVE
     SOCIETY LTD, E.941, SEETHANAGARAM, CHINTALAPUDI MANDAL,
     ELURU DISTRICT, REP. BY ITS CHAIRPERSON, ANDHRA PRADESH.
                                                    ...RESPONDENT(S):
                                            2


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 C. Leela Srinivasa Varma, Learned Counsel appearing on behalf of Sri Dasari S.V.V.S.V. Prasad, Learned Counsel for the Writ Petitioner and Sri P. Varaprasad, Learned Assistant Government Pleader for Cooperation appearing for the Respondent Nos.1 and 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.6 - Society dated 28.03.2022 (Ex.P.9) 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: 25.06.2024 Note: Issue C.C today, B/o, Vns