CHALLA SANKARA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Court has heard Sri V.V.N.Narayana Rao, learned counsel appearing for the petitioner and the Additional Advocate General to the State of Andhra Pradesh, who appeared for respondent Nos.1 to 4.

(2.) The petitioner before this Court is a former Chairman of the 5th respondent Cooperative Bank. The term of the Chairman and his team of Directors was five years from December, 2013. Just before the term was expiring, the petitioners made a request to the respondents to extend the term of Office. The said request was accepted and orders were issued on 01.01.2019 extending the term of the existing committee till 29.06.2019 or till elections are held. Later, a further extension was granted from 10.05.2019 up to 09.11.2019. Prior to this, as the term was not being extended, WP.No.7539 of 2019 was filed and orders were passed on 19.06.2019 by a learned single Judge of this Court, wherein he directed the respondents to consider and dispose of the representation of the petitioners.

(3.) Learned counsel states that recommendation was also made for extension of the Managing Committee Members as "non-official" persons-in-charge. Contrary to this, learned counsel submits that the impugned order was issued on 13.07.2019 setting out certain reasons for the exercise of power by the respondents and denying the further extension.