ANDHRA PRADESH ANIMAL HUSBANDARY GAZETTED OFFICERS ASSOCIATION, REP. BY ITS PRESIDENT, CHS. KRISHNA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present writ petitions are filed seeking a writ of quo-warranto against Respondent No.4 pursuant to his re-appointment as Director of Animal Husbandry vide G.O.Rt.No.285 dtd. 6/8/2025.

(2.) As the issue in these two writ petitions is common, with the consent of learned counsel, the matters were taken up for hearing and are disposed of by this common order.

(3.) The Petitioner in W.P.No.24508 of 2025 is a Gazetted Officers Association, while Petitioner Nos.1 and 2 in W.P.No.22832 of 2025 are Animal Husbandry Officers Service Association and Veterinary Assistant Surgeons Service Association and Petitioner No.3 is an individual aspiring to the post of Director of Animal Husbandry. Respondent No.4 had retired from service on attaining the age of superannuation on 31/7/2025. Prior to the age of superannuation, Respondent No.4 requested for extension of his service for a further period of one year on re-employment basis. Considering the request, vide proceedings dtd. 6/8/2025, Respondent No.4 was re- employed as Director of Animal Husbandry for a period of one year. The contention of the Petitioners is that the appointment of Respondent No.4 is contrary to the guidelines for re-employment vide G.O.Ms.No.1466, dtd. 22/8/2025 and the procedure prescribed therein was not followed. Secondly, it is stated that re-appointment beyond the age of superannuation is not supported by the rules nor any public interest is established in issuing orders of re-employment. It is also contended that impugned order hits the promotional avenues of aspirants for the said post and contrary to the Andhra Pradesh Public Employment (Regulation of Age of Superannuation) Act, 1984.