A SUBRAHMANYAM Vs. EXECUTIVE OFFICER TTD

JUDGEMENT

(1.) This writ petition is filed for issuance of a writ of mandamus declaring the action of the respondents in insisting to consider the claims of only those candidates who are sponsored by the Employment Exchange to the post of Attender, as arbitrary, illegal and violative of Articles 14 and 16 o f the Consti tution of India and consequently directing the respondents to consider the claim of the petitioner for the said post.

(2.) According to the petitioner he registered his name with the Employment Exchange after passing tenth class. The 1st respondent notified about 100 vacancies of attenders to the Sub-Employment Exchange, Tirupathi, Chittoor District, for sponsoring eligible candidates without notifying the same to the District Employment Exchange, Chittoor District. Had. the 1st respondent notified the vacancies to the District Employment Exchange, the petitioner would have received call letter for interview for the above post.

(3.) Heard both the learned counsel.