E TIRUPALU Vs. EXECUTIVE OFFICER

JUDGEMENT

(1.) Writ Petition No. 13123 of 1993 is referred to a Division Bench by our learned Brother P.Ramakrishnam Raju, J. The question that is raised is: "whether the exinmales who could not successfully complete their education till they attained the age of 18 years and the ex-inmates who were discharged before attaining the age of 18 years, are eligible for being absorbed in Tirumala Tirupathi Devasthanam's service by virtue of G.O.Ms No.787 Revenue (Endowment III) Department, dated 5-6-1982." As a number of writ petitions are pending on this issue, the learned Judge directed that the writ petitions be posted before a Division Bench for an authoritative pronoucement. Writ Petition No. 13123 of 1993. along with connected writ petitions is, therefore, listed before us for hearing and disposal

(2.) For appreciating the question involved in these writ petitions, we shall refer to the facts slated in the affidavit accompanying the writ petition No. 13123 of 1993.

(3.) The petitioner studied from class III to class X during the years 1979-86 in Sri Venkateswara Bala Mandir, (for short "the SVB'), which is under the control of the respondent. As he is an orphan he was admitted to the said institution. Under the existing rules/policy contained in Memo Roc.No.E3/10110/79, dated 23-4- 1980, the inmates of SVB would be appointed in T.T.D. service on completion of studies or on attaining the age of 18 years. The respondent sought for exemption from the requirement of observing the provisions of the Employment Exchange Rules and the Government was pleased to grant the exemption in G.O.Ms. No.787 Revenue (Endowment III) Department, dated 5-6-1982. Thereafter many inmates/ex-inmates were appointed by the respondent. The petitioner claims that having regard to his qualification at the time when he was discharged from SVB, he is entitled to be appointed in the vacancy of attender for which the prescribed qualification is VIII class.