KRISHNA DISTRICT CO OPERATIVE CREDIT SOCIETIES EMPLOYEES UNION VIJAYAWADA Vs. COMMISSIONER FOR CO OPERATION AND REGISTRAR OF CO OPERATIVE SOCIETIES A P HYDERABAD

JUDGEMENT

(1.) This batch of writ petitions may be disposed of by a common order since the question that falls for consideration requiring adjudication by this Court in all these writ petitions is one and the same.

(2.) The employees working in various Primary Agricultural Credit Societies (PACS) in the State of Andhra Pradesh invoke the extra jurisdiction of this Court under Article 226 of the Constitution of India mainly challenging the action of the said PACS in proposing to terminate their services pursuant to the directions issued by the District Co-operative Officers and the Divisional C-operative Officers concerned. Some of the writ petitions are filed by the employees' unions representing the cause of the employees.

(3.) The prayer in al the writ petitions filed by the employees' union is one and the same, which is to the following effect: