B PANDURANGA RAO Vs. REGIONAL JOINT DIRECTOR

JUDGEMENT

(1.) THE question which arises for consideration in this writ application is as to whether the test required to be passed for holding the post of foreman is a technical qualification or not. THE petitioner was promoted as foreman on 15-6-1992 subject to the condition that he should pass Sericulture departmental test within the prescribed period. As he failed to pass the said test he was reverted by proceedings in Rc.No. 732/99-B, dated 9-6-1999 whereafter he filed the original application before the learned Tribunal the judgment whereof is under challenge before this Court. THE Tribunal did not go into the question as to whether the said test is a technical test or not but directed the petitioner herein to file a detailed representation with a further direction to the State Government to consider and dispose of the same keeping in view the interim order passed by this Court. THE aforementioned question, however, has been considered by a Bench of this Court in Director of Sericulture and another vs. K. Narasaiah and another (W.P. Nos.14558, 14560 and 14562 of 1999)1. By a judgment dated 20-2-2001 this Court considered all the relevant Government Orders operating in the field including G.O.Ms.No. 4, dated 13-11-1990 and held:

(2.) KEEPING in view the aforementioned findings we are of the opinion that this application is not maintainable. It is dismissed accordingly.