PERARAPU SATYANARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri O.Manohar Reddy, learned counsel, appearing for Sri V.V. Satish, learned counsel for the petitioner, the learned Government Pleader for Co- operation for respondents 1 to 4 and Sri Srinivas Basava, learned counsel for respondent No.5.

(2.) The present Writ Petition is filed challenging the order in Rc.No.2636/2020-A, dtd. 18/3/2021 passed by 2nd respondent-District Collector and the notice in Rc.No.2636/2020-H/ST SA01, dtd. 16/4/2021 issued by 3rd respondent.

(3.) It is stated in the affidavit filed in support of the Writ Petition that the petitioner is the Chief Executive Officer of Primary Agricultural Co-operative Society, Gandepalli, East Godavari District (for short, 'PACS'). The District Co-operative Central Bank, Gandepalli branch, East Godavari District (for short, 'DCCB') is the creditor bank of the PACS. It is stated that 2nd respondent-District Collector, vide order in Rc.No.2636/2020-A, dtd. 23/12/2020, appointed 4th respondent as Enquiry Officer to conduct an enquiry into the affairs of the DCCB under Sec. 51 of the Andhra Pradesh Co-operative Societies Act, 1964 (for short, 'the Act, 1964'). It is stated that no enquiry is ordered into the affairs of PACS.