ABDUL KHADAR JELANI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed questioning the action of the respondents 2 to 6 in not taking appropriate action against the 7th respondent for submitting fabricated 8th class study certificate as arbitrary and illegal.

(2.) The case of the petitioner is that the 7th respondent joined as a Driver in the office of the 5th respondent by submitting a fabricated study certificate and the petitioner came to know about the same through the RTI application made by him. Basing on the said application, he sent a representation to respondents 2 to 5, but they did not take any action against the 7th respondent.

(3.) As seen from the pleadings, the petitioner is aged about 43 years. In the affidavit filed in support of the Writ Petition it is not stated, as to how, he is aggrieved by the appointment of the 7th respondent. He does not even state that, he is eligible for the post to which the 7th respondent was appointed and due to the appointment of the 7th respondent petitioner was denied the opportunity. Even in the representation, said to have been filed by the petitioner, he only requests to take action against the 7th respondent. Pursuant to the representation of the petitioner, the Deputy Executive Engineer addressed a letter to the petitioner on 9/11/2018 stating that the matter is being enquired into and that as the matter pertains to the employment of the 7th respondent, about 42 years ago it will take some time and that the petitioner would be intimated after the matter is examined. The Mandal Executive Officer, Ongole also addressed a letter to the Deputy Engineer, RWS and S Sub-Division on 7/12/2018 stating that the records pertaining to the School in which the 7th respondent studied are not available and pursuant to the said letter the Deputy Engineer also addressed a letter to the petitioner on 22/12/2018 intimating the same. As seen from the said correspondence, it appears that the petitioner was one year old when the 7th respondent was appointed.