P CHENGAL REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition calls in question the constitutional validity of "Andhra Pradesh Rashtra Karshaka Parishad and Allied Bodies Act, betas A.P. Act 7 ot 1987" (as amended by( Act 17 of 1988) as also the validty of the proceedings dated 16-3-1988 issued by the Competent Authority under the Act, nominating the 4th respondent as President of the "Rashtra Karshaka Parishad" (RKP)-

(2.) The Act was passed by the Andhra Pradesh Legislature in early 1987 and- received the assent of the Governor on 5-2-1987. It was published in the Gazette ror general information 6-2-1987. Sub-section (2) of Section 1 provided that the Act shall come into force on such date as the Government may by notification, appoint. It has been brought into force with effect from 1-1-3987 by the Notification issued by the Government. On 9-3-1988 the Governor of Andhra Pradesh issued an Ordinance, being Ordinance 5 of '1988 (published in the Gazette on 10-8-1988) amending certain provisions of the Act and mtroducing, inter alia, Section 25-A. Subsequently, the said Ordinance has been enacted into Amendment Act 17 of 1988. The present !writ petition was filed on 9-5-1988, and admitted on the next day.

(3.) We shall refer to the provisions of the Act as originally enacted, and then refer to the provisions of the Amendment Act.