LAWS(APH)-2023-2-43

PUBLIC INFORMATION OFFICER Vs. MAREBOINA SATYANARAYANA

Decided On February 07, 2023
PUBLIC INFORMATION OFFICER Appellant
V/S
Mareboina Satyanarayana Respondents

JUDGEMENT

(1.) The petitioners two in number being the Public Information Officer and Appellate Authority - 2nd petitioner under the provisions of the Right to Information Act filed this writ petition being aggrieved by the decision of the Information Commissioner, Hyderabad under Right to Information Act in Appeal No.12807/SIC-MVN/2013 dtd. 11/12/2013, wherein and whereby directed the Divisional Forest Officer, Giddalur to consider appointment of the appellant for the post of Assistant Beat Officer, provided he possesses higher educational qualifications and age when compared with the selected candidate in the relevant category within one month from the date of decision as being illegal, arbitrary and contrary to the provisions of Right to Information Act, 2005.

(2.) Brief facts of the case are that the Principle Chief Conservator of Forests, Andhra Pradesh, Hyderabad had accorded permission by proceedings dtd. 18/11/2011 to fill up the posts of Assistant Beat Officers. A notification was given directly and through Employment Exchange calling for applications to fill up the posts of Assistant Beat Officers from the eligible and qualified candidates. By Notification dtd. 26/3/2012, 13 posts of Assistant Beat Officers were permitted to be filled by direct recruitment in Giddalur Division against different roster points. Total 4707 applications were received out of which, 260 candidates are sponsored by District Employment Officer and 4447 applications were received directly.

(3.) As per G.O.Ms.No.12 dtd. 17/2/2012, a Committee was constituted with the following members for recruitment of Assistant Beat Officers in Giddalur Division and as per Circulars dtd. 26/3/2012 and 28/3/2012: