MATTAPARTHI KRISHNA MURTHY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri Kambampati Ramesh Babu, Sri N. Siva Reddy, Sri Srinivas Basava representing Smt. Bobba Vijaya Lakshmi learned respective Counsels for the Writ Petitioners in this batch and Sri P. Vara Prasad, learned Asst. Government Pleader representing the Principal Secretary, Agriculture and Cooperative Department and the District Cooperative Officer.

(2.) This batch of Writ Petitions is filed by the employees working at various levels in the Primary Agricultural Cooperative Credit Societies in the State of Andhra Pradesh for seeking enhancement of age of superannuation from 60 years to 62 years as per the amendment made by the Government vide G.O.Ms.No.15 dtd. 31/1/2022. This amendment is made by the Government of Andhra Pradesh and is called as the Andhra Pradesh Public Employment (Regulation of Age of Superannuation) (Amendment) Ordinance 2022. This Ordinance was later approved by the State Legislature and eventually became an Act (Act No.4 of 2022) vide Gazette Notification No.4 dtd. 19/4/2022. Vide the Act No.4 of 2022, the Andhra Pradesh Public Employment (Regulation of Age of Superannuation) Act, 1984 has been amended, enhancing the age of superannuation for the employees working in the Government Departments from 60 years to 62 years.

(3.) The contention of the Writ Petitioners in these cases is that the age of superannuation which applies to the employees of the Government shall, ipso facto, apply to the employees working in the Primary Agricultural Cooperative Credit Societies in the State of Andhra Pradesh as per the provisions of the Statute namely the Cooperative Societies Act, 1964 (Act No.7 of 1964) and the Andhra Pradesh Cooperative Societies Rules, 1964.