BHIMA NAYAK R Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is directed against a judgment dated 16-4-1999 passed by the A.P. Administrative Tibunal in Original Application No. 139 of 1993 whereby and whereunder the application filed by the petitioner herein was dismissed. In the said original application the petitioner prayed for the following relief:

(2.) Pursuant to an advertisement dated 16-6-1983 issued by the A.P. Public Service Commission for State Civil Services examination (Group-I Services) the petitioner applied for and was selected. He, however, could not be appointed as Deputy Collector. He was appointed as a Deputy Superintendent of Police. According to the petitioner, he lodged a claim for the post of, the Deputy Collector in the place of H. Ramulu, the lone Scheduled Tribe approved candidate who failed to turn up. Allegedly between the period 15-12-1988 and 26-3-1992 he submitted various representations having regard to the fact that the name of H. Ramulu was deleted from the list of approved candidates. On 10-8-1987, 15 other candidates were selected by the 3rd respondent. On 26-9-1990 the 4th respondent was appointed as a Deputy Collector. An original application was filed questioning the said appointment. Again one P. Tippanna was appointed as Deputy Collector who joined the said post on 27-11-1995. Similarly one B. Ramanjaneyulu joined in the post of Deputy Collector on 3-6-1996. The services of the 4th respondent were regularised with effect from 21-12-1988 by. G.O.Ms.No. 394, dated 6-6-1998. One D. Vara Prasad and others had filed an original application No. 5610 of 1998 wherein allegedly a counter-affidavit was filed wherefrom it transpired that the 4th respondent, was appointed in the vacancy of H. Ramulu.

(3.) By the impugned order dated 16-4-1999 the aforementioned original application was dismissed whereagainst the present writ petition is filed.