SANKA RAMESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present writ appeal has been preferred against the judgment and order dtd. 22/4/2022 passed in W.P.No.14797 of 2021 whereby the petition filed by the petitioners/appellants herein was dismissed.

(2.) The petitioners had challenged the G.O.Rt.No.451, dtd. 16/7/2021, to the extent it appointed respondent No.7 herein as Chairperson of person in-charge committee (PIC) of the 6th respondent herein ' Sri Bhogeswara Swamy Visala Sahakara Parapathi Society. The allegation was that the husband of respondent No.7 herein had committed grave illegalities and irregularities and was facing an inquiry under Ss. 51 and 52 of the Andhra Pradesh Cooperative Societies Act, 1964 (hereinafter referred to as 'the Act') an earlier move to appoint him as Chairperson of the said PIC was resorted and it was only when such an attempt to get appointed failed that the husband of respondent No.7 succeeded in exerting political pressure and succeeded in getting his wife, who is alleged to be a housewife, appointed as Chairperson of the said PIC of respondent No.6 ' Society.

(3.) The petitioners' case is that the private respondent No.7 was only a housewife and did not have the requisite qualification to her credit as would justify her appointment as Chairperson of the three member Committee.