MOHAMMAD ALIUDDIN AHMED Vs. GENERAL MANAGER NALGONDA RANGA REDDY CO OP MILK PRODUCERS UNION LIMITED MOTHER DIARY HAYATHNAGAR HYDERABAD

JUDGEMENT

(1.) The petitioners have questioned the action of the respondent in not allowing HRA and deducting the same from the salary of the petitioners in respect of Quarters said, to have been allotted to the petitioners even though they have not occupied the same.

(2.) Before going into the merits of the contentions advanced by the petitioners in support of the relief claimed in the above writ petition, the question as to maintainability of the writ petition has to be decided. The respondent, in the instant case, is Milk Producers Union, a Cooperative Society registered under the A.P. Cooperative Societies Act, 1964.

(3.) A Division Bench of this court in Writ Appeal No. 1498 of 1995 considered a similar contention with regard to the maintainability of the writ petition in the light of the several tests laid down in the Full Bench decision in Sri Konaseema Cooperative Central Bank Limited v. V.N. Seelharama Raju, AIR 1990 AP 171 with regard to the question whether writ was maintainable even against a similar Milk Producers Union -cooperative society. The Division Bench thereafter held as under :