Rayala Nageswara Rao vs The State Of Ap
2024 Latest Caselaw 4748 AP

Andhra Pradesh High Court - Amravati

Rayala Nageswara Rao vs The State Of Ap on 25 June, 2024

                                     1


APHC010260342024
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                  [3328]
                             (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: 12917/2024
Between:
  1. RAYALA NAGESWARA RAO, S/O. VENKATESWARLU AGE 60
     YEARS, OCC STAFF ASSISTANT PENUGOLANU PRIMARY
     AGRICULTURAL COOPERATIVE CREDIT SOCIETY LIMITED.,
     NO.H.1753, PENUGOLANU VILLAGE, GAMPALAGUDEM MANDAL,
     NTR DISTRICT R/O. D. NO. 4-34/3, PENUGOLANU VILLAGE,
     GAMPALAGUDEM MANDAL KRISHNA DISTRICT.
                                                        ...PETITIONER
                                   AND
  1. THE STATE OF AP, REP. BY ITS PRINCIPAL SECRETARY TO
     GOVERNMENT, AGRICULTURE AND COOPERATION DEPARTMENT,
     SECRETARIAT, VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT.
  2. THE COMMISSIONER FOR COOPERATION AND REGISTRAR OF
     COOPERATIVE SOCIETIES, GOVERNMENT OF ANDHRA PRADESH,
     SHYAMALA NAGAR, GUNTUR, GUNTUR DISTRICT.
  3. THE DISTRICT         COOPERATIVE    OFFICER,   VIJAYAWADA,    NTR
     DISTRICT.
  4. THE DIVISIONAL COOPERATIVE OFFICER, THIRUVURU, NTR
     DISTRICT.
  5. THE KRISHNA DISTRICT COOPERATIVE CENTRAL BANK LIMITED,
     MACHILIPATNAM, KRISHNA DISTRICT, REP BY ITS CHIEF
     EXECUTIVE OFFICER.
  6. THE PENUGOLANU PRIMARY AGRICULTURAL COOPERATIVE
     CREDIT SOCIETY LIMITED, REG. NO. H.1753, PENUGOLANU
     VILLAGE, GAMPALAGUDEM MANDAL, NTR DISTRICT, REP BY IT'S
                                         2


      PRESIDENT / PERSON IN-CHARGE.
                                                          ...RESPONDENT(S):
Counsel for the Petitioner:
     1. KAMBHAMPATI RAMESH BABU
Counsel for the Respondent(S):
     1. GP FOR SERVICES II
The Court made the following:
ORAL ORDER:

Heard Sri Sk. Abdul Rasheed, Learned Counsel appearing on behalf of Sri Kambhampati Ramesh Babu, Learned Counsel for the Writ Petitioner and Sri P. Varaprasad, Learned Assistant Government Pleader for Cooperation appearing for the Respondent Nos.1 to 4.

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 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.6).

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