Andhra Pradesh High Court - Amravati
Kummarakuntla Satyanarayana vs The State Of Ap on 23 February, 2023
(SPECIAL ORIGINAL JURISDICTION)
THURSDAY, THE TWENTY THIRD DAY OF FEB
TWO TH OUSAND é AND TWENTY THE
hoe veNne
WRIT PETITION No: 286 OF 2023
Sehveen: .
Nutumarskunila Satyanarayana, So. Venkaiah Ags 80 years
Chakala B Bazar Jaggaishpeta, NTR District.
Patitionar
AND
Tre State of Andhra Pradesh, rep. by i's Principal Secretary to Government,
Agriculture and Cooperation Deparimant, Seoretarat Velagapudi, Amaravatl,
The Coramissioner far Cooperation and Registrar of Cooperative Societies, ,
Government of Andhra Pradesh, Vijayawada, Krishna [y re
The District Cooperative ONicer, Krishna District at Vieyawa
The Divisional Gooperative Officers, \jayawada, NTR District.
Phe Distict Cooperative Central Bank Limited, Krishna Oistrict at
Vachiipainam, rep by it's Chief Executive Officer,
The Krishna Farmers Service Ceoperaiive Society Ud, Rag No. G. 2850,
Jaggaianipeia, NTR District rep by its: Pr resident {Person in-charge.
nee es Respondanis
vente,
on
: Petition uncer Article 226 of the Constitution of india praying that in the
croumsatanoss stated in the affidavil fled 'therawith, the High Court may be pleased
fo Iasue an appropriate we order or direction, more part ioularly o ane in the nature of
WRIT OF MANDAMUS, deolaring the action of respondents in not contin: ane the
services of the petition ef as Staff Assistantof the Ofh fesponides AL UH alteining the age
of 62 years as egal, arbitrary, and cantrary fo Section 3 of Andhra Pradesh Public
Employment! (Requiation of age af Superannuat ion) Act, 1884 as amended by
Andhra Pradesh Public Empioyment (Regulation of age of Superannuation)
fAmendment) Crdinance- ae, G.O.Ms No 15 Finance (HRUIV-FRand LR}
Denariment dated 31.07.2028, G.O Ms: Naas Agriculture and Cooperation (Coop)
Deparment dated O4.02 2049 wa vad GO Ms S.Ne.3o Agriculture and Cooperation
(COOP) Derartment dated 04.03.2079 apart fram being vio olalve ot Article 4 and
46 of the Constition of india ard consequently ¢ frect the rescandents to continu
the petitioner in service tll the pettioner aing the age of an years | in the interest of
justice we SS,
lA NOs TOF 2023 ae
: Petition under Section 15.908 praying that in the circumstances stated |
ihe affidavit fed in support of the pefitian, the High Coun may be pleased t
TNREST the respondents io continue dhe services of the petitioner as the staff
Agaistant of the 6° respondent society: ti-petitioner attains the age of 6S years,
rending disposal of WP 266 of 2023. or the fle af the High Court.
th
"s
a
nating, DON Perl ising the Peifion and the
~ os }
Upon Paearing the arguments af S
The petition coming on for
affeiavil fied In support thereof
SAMBHAMPATI RAMESH BARU AGVOC scale for the Petitioner, and of GP FOR
eer SULTURE AND COOPERA} ONE DEPARTENT for the Respondent Nos. 7 fe 4,
Ri A RAJENDRA BABU Stancin for Respondent No.&, the Court made
the Tolling,
ORDER:
7 "Heard igarned counsel for the petitioner and learned counsel for the respondenis. :
Leamed counsel for the... [petitioner submis that ino similar gircura@iances, by an order dated. so GS. 2082 in WOP.Na. 26883 of 20228, this Court granted an interon order as follows:
: "In view of the facte and circumstances, as prima facie case has been shown by the petitioner, there shall be an interim order as grayed for,"
Learned counsel for the respondents has not disputed the submission made by the learned counsel for the petitioner, in view of the above, fiis Court desms H appropriate ta extend the aimier benefit to the oetitianer herein alsa. .
Ascordingly, the reapondent(s aresdirected fo cantinue the servicss of the petitioner as Stel' Assistant al attaining the age of &2 years.
Moat the matter alter four weeks'.
Sdi- K. SRINIVA ASA RAJU ASSIS STANT RE EGISTRAR : ror 5
4. The Pringinal Sac ment, Agrculure and Coonerat on Deparinent, State 6 ofA ih Pradesh, Secretariat, Velagapudl Amaravati og The COMTHasioner for { Cooperation and Registrar of Cooperative Societies, ' Government of Andhra a desh '\Vibsyawada, Krishna District. ' 3. The Oistrat Cooperative ( iehia District at \ Hayawada
4. The Divisional Cooperatty ayawada, NTR Ohetriol en The Chief Executive Officer Ne friet Cooperative Cerfral Bank Linted! ~ Mrishna Otetrict af Machilnat = & The Prasident / Person in-c ay "Ry ishina Farmers Service Cooperative Sociely Lid, Reg No. G. 8580, Je agge vahnets, NTR District, addresses T fo § by RPAD)
7. Qne co fc SRE KAMBHAMPATE RAMESH BASU Advocate [OPUC} & Two Cs to GP FOR AGRIC PURE AND GODPERATION, High Court of Andhra Prac lash ee EN G. One CO fa SR} AR BASE TO One spare cony art a yching Gauge (OR UOT OUR WEEKS ay xy ag og a a ie bh, a gd ie 'es G S i ; z Pe ay de.
, 63 ce:
o oe fe NATED ST APT DER HIGH COURT NV