VASIREDDI SIMHACHALAM Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THIS Writ Petition is filed for a mandamus to set -aside notification dated 9 -2 -2012 issued by respondent No.2 whereby he has invited applications for filling up of the post of fair price shop No.1 of Pakki village, Bobbili Mandal, Vizianagaram District, without cancelling the previous notification dated 12 -7 -2008, as illegal and arbitrary.

(2.) I have heard Sri Taddi Nageswara Rao,learned counsel for the petitioner, learned Assistant Government Pleader for Civil Supplies and Sri C. Upendra, learned counsel for respondent No.4.

(3.) AT the hearing, the learned counsel for the petitioner submitted that having initiated the process of appointment by initially reserving the vacancy for B.C. (Women) and later modifying the same by reserving the vacancy for both B.C. (Men) and (Women), respondent No.2 has committed an illegality in issuing the fresh notification without even withdrawing the previous notification.