RACHARLA RAMESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed seeking the following relief:

(2.) The Fisheries Development Officer, Allagadda, Kurnool District has addressed a letter to the Commissioner of Fisheries, Andhra Pradesh, Vijayawada for appointment of observer for conducting the skill test. When the authorities failed to conduct the skill test to the petitioners, the proposed members seeking admission as new members in the society approached the Hon'ble Minister of Andhra Pradesh on 13/11/2019. On the instructions of the Hon'ble Minister, the election was conducted on 6/12/2019, as per election schedule issued by the District Collector and District Magistrate, Kurnool District and same information was submitted to Head Office and also requested the concerned authorities to conduct the skill test to the proposed members. Accordingly, the Head Office has appointed the Assistant Director of Fishereies, Chittoor as Observer to conduct the skill test on 12/12/2019. The Three Men Committee was constituted to conduct the skill test to the proposed members by the Joint Director of Fisheries, Kurnool. The 5th respondent has taken all necessary steps for conducting skill test but the 7th respondent society has passed resolution with request not to conduct skill test for admitting new members due to the possibility of Law and Order Problem. The Sub Inspector of Police, Sirivella has also addressed a letter to the Assistant Director of Fisheries, Nandyal, stating that there is a scope for creation of Law and Order problem in the Sirivella village due to conducting of skill test and requested for postponement of skill test for certain period. Thereafter, the respondents have not proceeded further for conducting the skill test to the proposed members to admit new members into the society. Being aggrieved by the action of the respondents in not conducting skill test for admission of new members into the 7th respondent society, the present writ petition is filed.

(3.) M/s Jada Sravan Kumar learned counsel for the petitioners submits that the Three Men Committee was constituted for conducting skill test to the proposed members to admit them as members of the 7th respondent society. As per and the provision of Andhra Pradesh Cooperative Societies Act 1964.