D V S S Somayajulu, J. - (1.)With the consent of all the parties to the dispute, the writ petition itself has been taken up for hearing.
(2.)The writ petition is filed seeking the following relief:
"To issue a writ or direction preferably writ of Mandamus declaring the action of the respondent Nos.1 and 2 in not extending the term of the petitioners as non-official person in charge committee of the respondent No.5 Bank and mechanically issuing G.O.Rt.No.503 Agriculture and Cooperation Department dated 08.08.2019 as illegal, arbitrary and consequently set aside the G.O and further direct respondent No.1 to extend the term of the petitioners as non-official person-in-charge committee of respondent No.5-Bank."

(3.)This Court has heard Sri M.M.M.Srinivasa Rao, learned counsel for the petitioner. Government Pleader for Cooperation has appeared and filed a counter on behalf of the 2nd respondent and argued for respondent Nos.1 to 4. Sri V.Venugopala Rao, appears for respondent No.5.