K ANANDA REDDY Vs. APPSC HYDERABAD

JUDGEMENT

(1.) Both the writ petitions are being disposed of by this order as they arise common questions of law.

(2.) Unemployment in the country has reached its peak level as to force the unemployed persons to penetrate into the functioning of the State administration also. The present case is an apt illustration, where the unemployed educated youth are trying to find deficiencies on the part of State Government in fulfilling the constitutional obligation of providing employment to its citizens and seeking direction to the Government to fill up certain posts, which were advertised by the Andhra Pradesh Public Service Commission (for short 'the A.P.P.S.C.').

(3.) Coming to the actual matrix of the facts, the Andhra Pradesh Public Service Commission (for short 'A.P.P.S.C.') issued advertisement bearing No. 10 of 1999 dated 28-12-1999 for recruitment to various posts under Group-H Services, which are required to be filled by direct recruitment. The executive posts as well as non-executive posts in 27 departments of Government have been notified and the procedure of making an application and the options to be given by each of the applicant have been stipulated in the said advertisement. In respect of the few departments number of posts to be filled have been mentioned in the notification, but in majority of cases in column "Number of Posts" it was mentioned "awaited". It is also stated that the present employment notification is issued for Group-H Services after a gap of nearly one decade. Pursuant to the advertisement notified by the A.P.P.S.C, large number of candidates i.e., over three and half lakh candidates, had applied and appeared for the tests. But, however, the grievance of the petitioners is that vacancies have not been filled up, but only a microscopic appointments were made, that too in the cadre of Municipal Commissioner Grade-Ill; Assistant Commercial Tax Officers and Assistant Labour Officer in Executive posts; and in non-executive cadre, only Assistant Section Officers. Except these posts, other posts have not been filled up. Therefore, assailing the inaction on the part of the State as violative of Articles 14 and 16 of the Constitution of India, O.As were filed before the Tribunal seeking directions to the respondents to fill up the posts on the basis of the selections made in pursuance of the Advertisement No. 10 of 1999.