YALLA RAVINDER REDDY Vs. CHIEF REGIONAL MANAGER

JUDGEMENT

(1.) The respondent issued a notification on 25.6.2010 inviting applications for selection of a Dealer to set up Kisan Seva Kendra Outlet at Badanakurthy, Khanapur Mandal, Adilabad District. The petitioner and another person, by name P. Vinod applied. On an evaluation of various aspects of the candidates, the respondent placed P. Vinod at Serial No. 1 and the petitioner, at Serial No. 2. No other candidate existed. The candidature of P. Vinod was discarded on account of certain reasons, which are not immediately germane to this writ petition. Ultimately, the petitioner was offered dealership. The respondent addressed a letter, dated 31.3.2012, cancelling the application of the petitioner on the ground that the bank balance in S.B.I., account of the petitioner at Khanapur Branch was found to be Rs. 5,00,000/- and not Rs. 10,50,000/-. The petitioner challenges the said communication.

(2.) Heard Sri B. Sarvotham Reddy, learned Counsel for the petitioner and Sri Deepak Bhattacharjee, learned Standing Counsel for the respondent.

(3.) Though the petitioner was placed at Serial No. 2, he came to be selected as dealer on account of the fact that the candidate at Serial No. 1 was found to be disqualified. The guidelines issued by the respondent provided for verification of the information pertaining to the selected candidate. It is in this context that the respondent got verified the bank account of the petitioner.