S RAMU Vs. T T D

JUDGEMENT

(1.) This appeal by me original writ petitioner is directed against the dismissal of the writ petition by the learned single Judge by his order dt.22nd November, 1991.

(2.) Hearing counsel on either side and going through the impugned order, no interference there with is warranted.

(3.) The appellant applied for the post of Class-IV Attender in the Tirumala Tirupathi Devasthanams (TTD). The stand of the Devathanam has been that, as and when it becomes necessary to appoint Attenders in Class-IV category, the procedure followed is to notify the vacancies of the posts and consider only those who are sponsored by the Employment Exchange. We see nothing illegal or invalid therein. On the contrary, it regulates me process of recruitment and reduces to the minimum, if not extinguishes, the scope for any arbitrariness in the matter of such appointments.