BALDE SIDDILINGAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Vires of G.O.Rt. No. 158, Agriculture and Cooperation (MKT. 1) Department dtd. 12/1/2024 and the consequent proceedings No. GM-S-III/260303/2020, dtd. 12/1/2024 issued by the Director of Agriculture Marketing, Hyderabad is questioned in this Writ Petition.

(2.) Vide said G.O., the Government of Telangana withdrew its pleasure from the Members of Agriculture Market Committee, Jangoan, Jangoan District including Chairman and Vice-Chairman with immediate effect; consequently, the tenure of Members of Agricultural Market Committee, Jangaon including Chairman and Vice-Chairman stands curtailed and they will cease to hold the posts as such with immediate effect. Further, by proceedings dtd. 12/1/2024, the Director of Agricultural Marketing Committee - 3rd respondent appointed the Regional Deputy Director of Marketing, Warangal as Person-in-charge, Agricultural Market Committee, Jangaon, to manage day-to-day affairs of the Committee until the Market Committee is reconstituted.

(3.) It is stated that the 1st petitioner is Chairman, the 2nd petitioner is Vice-Chairman and other petitioners are members of the Committee constituted by G.O. Rt No. 117, Agriculture and Cooperation (MKT-1) Department, dtd. 14/3/2023. Petitioners, being non-political, were appointed on merit and have discharged their duties diligently. The Committee, post its inception, ensured timely payments to farmers and performed its duties without any complaints.