LAWS(APH)-2000-9-58

ANDHRA PRADESH STATE CO OP CREDIT SOCIETIES SECRETARIES AND EMPLOYEES UNION Vs. COMMISSIONER FOR CO OPERATION

Decided On September 13, 2000
ANDHRA PRADESHSTATE CO-OP. CREDIT SOCIETIES SECRETARIES AND EMPLOYEES UNION, KRISHNA DIST Appellant
V/S
COMMISSIONER FOR CO-OPERATION AND REGISTRAR OF COOP. SOCIETIES, A.P Respondents

JUDGEMENT

(1.) IN this writ petition this Court is called upon to decide as to whether the General Manager of a Co-operative Central Bank Limited is empowered to transfer the paid Secretaries working in the Societies affiliated to the Bank, more so in the light of unreported judgments of this Court in Writ Petition No. 15845 of 1992 dated 12-2-1993 rendered by Sri Y. Bhaskara Rao, J. , (as he then was), Writ Petition No. 9637 of 1995 dated 27-10-1996 rendered by Sri C. V. N. Sastri, J. (as he then was) and in Writ Petition No. 2638 of 1996 dated 3-12-1996 rendered by Sri D. H. Nasir, J. , (as he then was ).

(2.) THE A. P. State Co-operative Credit Societies Secretaries and employees Union, Krishna District, Machilipatnam, represented by its president, filed this writ petition espousing the cause of paid secretaries affected by the transfer orders passed by the 3rd respondent-General Manager.

(3.) HEARD the learned Counsel for both the parties.