PODAGATLA PAPA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Writ Petition came to be filed under Article 226 of the Constitution of India seeking the following relief:-

(2.) The case of the petitioner, in brief, is :

(3.) Instructions were placed before this Court wherein it is stated that three man person-in-charge committee for respondent No.5/society was appointed exercising power 32 (7)(a) of APCS Act. Initially petitioner herein along with others filed W.P.No.21609 of 2022 and the same was disposed of by order, dtd. 30/9/2022. Pursuant to disposal of W.P.Nos.21609 and 23302 of 2022, CEOs of co-operative societies were directed to send particulars of members suitable to be nominated as three man person incharge committee. CEO of respondent No.5 society submitted the names of suitable persons to the Government through proper channel. Basing on the proposals received from District Cooperative Officer, Anakapalli, Government isused G.O.Rt.849, dtd. 5/12/2022 and subsequently, three man persons-in-charge committee was appointed, whose term, as per proceedings, is till 30/1/2023. Petitioner cannot have right or claim to continue as a matter of right. Hence, prayed to dismiss the writ petition.