GOVERNMENT OF A P Vs. Y SURENDER REDDY

JUDGEMENT

(1.) The above appeal is directed against the final judgment and order dated 8-8-2003 passed by the High Court of Judicature of Andhra Pradesh at Hyderabad in Writ Petition No. 14645 of 2000 whereby the High Court disposed of the writ petition filed by the respondent herein with a direction that the Surplus Manpower Cell in Finance Department shall consider the case of the writ petitioner for sponsoring his name to the Transport Commissioner for being appointed as Assistant Motor Vehicles Inspector pending any modifications to the Rules, if required. The High Court also directed that this exercise shall be done within a period of six weeks from the date of receipt of a copy of the said order.

(2.) We have heard Mrs. Bharti Reddy, learned counsel for the appellants and Mr. Vishwanathan, learned counsel for the respondent.

(3.) Before proceeding to consider the rival submissions, it is necessary to set out certain background facts of this case: