CHANDRASEKHARA NAIDU V Vs. TIRUMALA TIRUPATHI DEVASTHANAM

JUDGEMENT

(1.) Both the writ appeals were filed by V. Chandrasekhara Naidu, respondent No. 3 in both the Writ Petition Nos. 3853 of 2002 and 5233 of 2002. The said two writ petitions were filed by Ms.P. Jhansi and T. Ravi respectively for issuance of Writ of Mandamus declaring the action of the Tirumala Tirupati Devasthanam represented by the Executive Officer in selecting and appointing the third respondent V. Chandrasekhara Naidu as A.P.R.O vide proceedings dated 16-2-2002 as illegal and arbitrary and to issue a consequential direction to the official respondents to appoint the writ petitioner in each writ petition as A.P.R.O in pursuance of the selections held on 15-2-2002.

(2.) The factual matrix of the case which led to the filing of these writ appeals is that the writ petitioner in No. 3853 of 2002 Ms. P. Jhansi applied for the post of A.P.R.O. in T.T.D. in pursuance to the notification published in Eenadu daily. She is a Post- Graduate in Mass Communication and Journalism and she worked as a Public Relation Officer in a Public Limited Company for three years.

(3.) The petitioner in the other Writ Petition No. 5233 of 2002 T. Ravi also applied for the same post. He has been working as Assistant Translator in the Office of the Public Relations Officer of T.T.D., Tirupati since 1995 without any blemish nor adverse remarks. He completed M.A. in English, Literature in Advertising and Public Relations., B.Ed., Bachelor of Public Relations, Diploma in Temple Culture. He belongs to Scheduled Caste.