(1.) The present writ petition has been filed by A.P. State Co-operative Societies Secretaries and Employees Union represented by its General Secretary Sri P. Narasimha Reddy seeking a direction to the respondents not to apply in any manner the provisions of the Andhra Pradesh Co-operative Societies Second Amendment Act, 2001 (Act 22 of 2001) (for short 'Amended Act') to the actions already taken prior to the Amended Act and completed by 25.4.2001 as the Amended Act has no retrospective effect and not to take any coercive steps by way of recoveries or re-fixation of salaries and pass such other orders. From the above prayer, the main direction the petitioner Union seeks is that the respondents be directed not to make any recoveries from the members of its union either regarding salaries or arrears of payments.
(2.) The brief facts of the case are as follows:
(3.) The petitioner unit was established in the year 1977 with registration No. B-780. The union contained 5000 members who are working as Secretaries in different PACSs in the State, The main motive of the petitioner union is to safeguard its members. It is a registered and affiliated and recognised by the authorities and it is functioning since last 20 years.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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