(1.) WP No.7248 of 2020 is filed under Article 226 of Constitution of India for Writ of Mandamus to declaring the proceeding in RC No 1/2019 dated 04 09 2019 suspended the petitioner by the 6th 2019 including consequential orders if any with out jurisdiction and contrary to the Sec. 59 of Andhra Pradesh Cooperative Societies Act 1954 and chapter 7 of Primary Agricultural Society Service Rules a part from the principles of natural Justice as illegal arbitrary and violative of article 14, 16, 21 and 311 Constitution of India and set a side the same and consequentially direct the respondents to reinstate him in to service as chief Executive officer by paying salary with all consequential benefits and pass..."
(2.) As the issue involved in all these writ petitions is one and the same, they are being taken up for hearing as well as disposed of by way of this Common Order.
(3.) Since the facts in all the writ petitions are similar and identical, therefore WP No.7248 of 2020 is taken as lead case, and the facts therein hereinafter will be referred to for convenience.