MANDALA SAMBIREDDI Vs. JONNALA RAMIREDDI

JUDGEMENT

(1.) In this Writ Appeal against the Order of our learned brother, Justice Gopalakrishnan Nair, the point that arises for consideration is whether the Board of Revenue can entertain a revision against an order of the District Collector dismissing a revision brought under B.S.O. 77 (1) (iii) (2) of Chapter V of the Board's Standing Orders.

(2.) The appellant was appointed a Stamp Vendor by the Tahsildar of Guntur on the 20th oi October, 1961. The respondent carried an appeal against this order to the Revenue Divisional Officer contending that his claims for the post ought to have been recognised in preference to those of the appellant. This appeal was accepted and the revision carried by the appellant to the District Collector proved futile. It is this order of the District Collector that was reversed by the Board of Revenue.

(3.) The provision of law governing the appointment of a Stamp Vendor is contained in B.S.O. 77 (1) (iii) (2) of Chapter V. That recites :