DIVISIONAL FORESTS OFFICERS Vs. M RAMALINGA REDDY

JUDGEMENT

(1.) Leave granted.

(2.) Five vacancies of Foresters were notified on or about 22.11.1978 to the District Employment Exchange, Nellore. Pursuant thereto names were sponsored and 49 candidates registered upto 6.09.1969 were considered for pre-submission interview. However, a request was made to the District Employment Exchange, Nellore on 22.12.1978 to sponsor names of some more candidates for the above posts. 60 candidates registered upto 11.02.1970 were initially considered and after submission interview a list of 18 candidates was sent to the employer on 9.01.1979. In the said list, the name of the respondent was also included although he got himself registered with the Employment Exchange only in the year 1976 having registration No. 2412/76. However, against his name, the registration number was stated to be 6899/69. Allegedly, he got his name enlisted in the list of candidates in connivance with one Mr. Haranadha Reddy, the then Junior Assistant of District Employment Exchange, Nellore.

(3.) Respondent was selected having been placed in SI. No. 3 in the merit list. Alleged fraud played by the respondent together with the aforementioned Junior Assistant, District Employment Exchange was brought to the notice of appellant no. 1 on 24.04.1979. As a proposal was made thereby to delete his name from the list of candidates sponsored by the District Employment Exchange on 9.01.1979 for the post of Foresters, no offer of appointment was issued in his favour.