T.Subramanyam, vs The State Of Andhra Pradesh,
2024 Latest Caselaw 4749 AP

Andhra Pradesh High Court - Amravati

T.Subramanyam, vs The State Of Andhra Pradesh, on 25 June, 2024

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 APHC010259582024
                     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: 12919/2024
Between:
  1. T.SUBRAMANYAM,, S/O. MUNUSWAMY AGE 60 YEARS, OCC
     ASSISTANT EXECUTIVE OFFICER, THE RAMASAMUDRAM
     PRIMARY AGRICULTURAL COOPERATIVE SOCIETY LTD., C.R.NO.
     226, RAMASAMUDRAM POST AND MANDAL, ANNAMAYYA
     DISTRICT. R/O. D.NO.24/3/3, NETAJI NAGAR, MBT ROAD,
     PUNGANUR TOWN AND MANDAL, CHITTOOR DISTRICT, ANDHRA
     PRADESH.
                                                     ...PETITIONER
                                AND
  1. THE STATE OF ANDHRA PRADESH, REP. BY IT'S PRINCIPAL
     SECRETARY   TO   GOVERNMENT,   AGRICULTURE     AND
     COOPERATION DEPARTMENT, SECRETARIAT, VELAGAPUDI,
     AMARAVATI.
  2. THE COMMISSIONER FOR COOPERATION AND REGISTRAR OF
     COOPERATIVE SOCIETIES, GOVERNMENT OF ANDHRA PRADESH
     SHYAMALA NAGAR, GUNTUR, GUNTUR DISTRICT.
  3. THE DISTRICT COOPERATIVE OFFICER, RAYACHOTI, ANNAMAYYA
     DISTRICT.
  4. THE DIVISIONAL COOPERATIVE          OFFICER,   MADANAPALLE,
     ANNAMMAYYA DISTRICT.
  5. THE CHITTOOR DISTRICT COOPERATIVE CENTRAL BANK
     LIMITED, CHITTOOR DISTRICT AT CHITTOOR, REP BY IT'S CHIEF
     EXECUTIVE OFFICER.
  6. THE RAMASAMUDRAM PRIMARY AGRICULTURAL COOPERATIVE
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      SOCIETY LTD, C.R.NO. 226, RAMASAMUDRAM POST AND MANDAL
      ANNAMAYYA DISTRICT, A.P. REP BY IT'S PRESIDENT/CHAIR
      PERSON.
                                                        ...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 and Sri V.R. Reddy Kovvuri, Learned Standing Counsel for the Respondent No.5.

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 30.05.2024 (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