A. Venkata Ramakrishna Prasad, vs The State Of Ap
2024 Latest Caselaw 4750 AP

Andhra Pradesh High Court - Amravati

A. Venkata Ramakrishna Prasad, vs The State Of Ap on 25 June, 2024

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APHC010260372024
                      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: 12918/2024
Between:
  1. A. VENKATA RAMAKRISHNA PRASAD,, S/O. HANUMANTHA RAO
     AGE 60 YEARS, SECRETARY, SRI VENKATRAMA PRIMARY
     AGRICULTURAL COOPERATIVE SOCIETY LTD., NO. Y 347,
     JUJJUVARAM VILLAGE, PAMARRU MANDAL, KRISHNA DISTRICT,
     A.P. R/O. D. NO. 16/363-3, MACHAVARAM, MACHILIPATNAM
     VILLAGE AND MANDAL KRISHNA DISTRICT, ANDHRA PRADESH.
                                                         ...PETITIONER
                                   AND
  1. THE STATE OF AP, THE STATE OF ANDHRA PRADESH, REP. BY ITS
     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,    MACHILIPATNAM,
     KRISHNA DISTRICT.
  4. THE DIVISIONAL COOPERATIVE OFFICER, GUDIWADA, KRISHNA
     DISTRICT.
  5. THE KRISHNA DISTRICT COOPERATIVE CENTRAL BANK LIMITED,
     KRISHNA DISTRICT AT MACHILIPATNAM, REP BY ITS CHIEF
     EXECUTIVE OFFICER.
  6. SRI VENKATRAMA PRIMARY AGRICULTURAL COOPERATIVE
     SOCIETY LTD, NO. Y 347, JUJJAVARAM VILLAGE, PAMARRU
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      MANDAL, KRISHNA DISTRICT A.P., REP BY IT'S PERSON IN-
      CHARGE/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.

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 30.09.2023 (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