GOVERNMENT OF ANDHRA PRADESH Vs. N VEERABHADRA RAO

JUDGEMENT

(1.) ) Writ Appeal No.368 of 2000 preferred by the respondents 1 and 2 in W.P. No.21313 of 1999 arises out of the interlocutory order of the learned single Judge in W.P.M.P. No.26733 of 1999.

(2.) Writ Petition No.21313 of 1999 is filed against the order of the President of the Primary Agricultural Credit Society, Pedagopathi, Khammam District dated 6-4-1999 placing the writ petitioner who is working as Secretary of the said society under suspension pending enquiry into the allegations of misappropriation of the funds of the society. The learned single Judge while admitting the writ petition by the order under appeal granted interim directions to reinstate the petitioner into service in any other society on the ground that the authorities have not complied with the provisions of sub-section (3) of Section 59 of the A.P. Co-operative Societies Act ('the Act' for brevity). Aggrieved by the same, respondents 1 and 2 have preferred the writ appeal.

(3.) With the consent of the learned Counsel for the parties, the writ petition is also taken up for hearing and being disposed of along with the appeal. The parties will be referred to by their status in the writ petition.