S PEDDI RAJU Vs. GOVT OF A P

JUDGEMENT

(1.) The present writ appeal is filed by the appellants who are stated to be the employees of the respondent Co-operative Society. When the 5th respondent Society discontinued the engagements of the services of the petitioners, they have come up before this Court with a writ petition seeking Mandamus declaring the action of the respondent in terminating the petitioners from services by an order dated 31-3-2003 as illegal and with a consequential direction to continue them. The said writ petition was dismissed by a learned single Judge of this Court by following his own order in a batch of writ petitions in W.P. No. 3171 of 2003 and Batch. Aggrieved by the said order, the present appeal is filed.

(2.) The learned counsel for the appellants contended that the appellants had been continuing for a long time, without issuing any notice they were abruptly discontinued under the impugned action of the 5th respondent. The learned Counsel also sought to contend that even if the provisions of Section 116-C of the A.P. Co-operative Societies Act are made applicable, still the appellants are entitled to continue in services as the 5th respondent Society was functioning by earning sufficient profits to meet the expenditure including the wages of the appellants.

(3.) The said contention of the Counsel for the appellants is disputed and opposed by the learned Government Pleader.