Andhra Pradesh High Court - Amravati
Manchineni Veera Venkata Rama ... vs The State Of Andhra Pradesh on 28 October, 2024
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IN THE HIGH COURT_OF ANDHRA PRADESH AT AMARA£#fffii
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MONDAY, THE TWENTY EIGHTH DAY OF OCTOBERl;
TWO THOUSAND AND TWENTY FOUR
:PRESENT:
THE HONOURABLE SMT JUSTICE VENKATA JYOTHIRMAI PRATAPA
IANo.1 OF2024
IN
WP NO: 24592 OF 2024
Between :
Manchineni Veera Venkata Rama Lakshmana Balakrishna, S/o. Manchineni
Nagabhushanam, Aged about 60 years, Occ CEO/Secretary, R/o. Flat no.
101, Maruthi Nagar, Market Yard, Chinthalapudi, West Godavari District -
534460.
...PetitI-Oner(S)
(Petitioner I-n WP 24592 OF 2024
on the file of Hl-gh Court)
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 and Registrar of Co-Operative Societies,
Government of Andhra Pradesh, Guntur, Guntur District, Andhra
Pradesh.
4. The District Co-Operative Officer, Eluru District, EIuru, Andhra Pradesh.
5. The Deputy Registrar of Co-Operative Societies, Nuziveedu, EIuru
District, Andhra Pradesh State.
6. The Chintalapudi Primary Agricultural Co-operative credit society Ltd.,
L£
Chl'ntalapudi, Rep. by its Person in Charge, Chintalapudi, Chintalapudi
MandaI, Eluru District, Andhra Pradesh.
...Respondent(s)
(Respondents in-do-)
Counsel for the Petitioner :SRI DASARI S VVS V PRASAD
Counsel for the Respondent Mos.1, 3 to 5 :GP FOR COOPERATION
Counsel for the Respondent No.2 :GP FOR FINANCE
Petition under section 151 of CPC is filed praying that in the
circumstances stated in the affidavit fl'led in support of the petition, the High
Court may be pleased to direct the respondents to continue the services of the
Petitioner aS CEO /Secretary in 6th respondent till the petitioner attains the age
of 62 years, Pending disposal of wp No. 24592 of 2024, on the file of the
High Court.
The court while directing issue of notice to the Respondents herein to
show cause as to why this application should not be complied with, made the
following order.(The receipt of this order wl'll be deemed to be the receipt of
notice in the case).
ORDER:
Heard Sri Dasari S V V S V Prasad, learned counsel for the petitioner.
Learned counsel for the petitioner would submit that this matter is
covered by the Judgment of the Coordinate Bench of this court vide
W.P.No.3255 of 2024 and its batch dated o6.05.2024. ln the present case,
resolution is there. The petitioner is going to be retired on 31.10.2024,
i . direction may be gl-yen to the respondents not to retire the petitioner on
31 I10.2024.
Learned standing counsel for the respondent No.6 fairly conceded
that the resolution is there in this matter and covered by the order of this
Court-
Learned standing counsel would further submit that the court may
Pass appropriate Order by giving time to them for filing counter.
In that view, since the petitioner is going to be retired on 31St day of
this month, superannuation notice which was given by the respondent
No.6 dated 01.10.2024 is suspended and the petitioner is directed to be
continued in services until the further orders of this court.
List the matter on o6.ll.2024 for filing counter.
A e
sD/- K.SRIN!VASA RAJU
ASSISTANT I TRAR tfi
//TRUE COPY// SECTION-OFFICER
For .
To,
1. The Principal Secretary, Co-Operative Department, State of Andhra
Pradesh, Secretariat Buildings, Velagapudi, Amaravathi, Guntur District,
Andhra Pradesh State.
2. The Principal Secretary, Finance and planning Department, State of
Andhra Pradesh, Secretariat Buildings, Velagapudi, Amaravathi, Guntur
District, Andhra Pradesh State.
3. The Commissioner and Registrar of Co-Operative Societies,
Government of Andhra Pradesh, Guntur, Guntur District, Andhra
Pradesh. (Addressees 1 to 3 by Special Messenger)
4. The District Co-Operative Officer, EIuru District, Eluru, Andhra Pradesh.
5. The Deputy Registrar of Co-Operative Societies, Nuziveedu, Eluru
District, Andhra Pradesh State.
6. The Person ln charge, .,chjntalapudi prI'mary Agricultural Co-operative
credit society Ltd., Chintalapudi, chintalapudi, Chintalapudi Mandal,
Eluru Dl'strict, Andhra Pradesh (Addressees 4 to 6 By RPAD)
7. One CC to SRl. DASARI S V V S V PRASAD Advocate [opuc]
8. Two CCs to GP FOR COOPERATION, High Court ofAndhra Pradesh.
[OUT]
9. Two CCs to GP FOR FINANCE & PLANNING, High Court ofAndhra
Pradesh [ouT]
10. One spare copy
PSR
J/
HIGH COURT
VJP,J
DATED :28/10/2024
NOTE.I LIST THE MATTER ON 06.ll.2024 FOR FIILING COUNTER.
ORDER
IA No.1 OF2024
lN
WP NO: 24592 OF 2024
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INTERIM DIRECTION
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