KATURU RAMU Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition is filed questioning the proceedings dtd. 16/8/2023 disqualifying the Petitioner for the selection to the post of ADO as illegal and arbitrary.

(2.) The facts leading to filing of the writ petition are as under: On 21/1/2023, a notification was issued by Respondent No.2 inviting online applications from eligible candidates for selection and appointment as Apprentice Development Officers (ADO) in various Divisional Offices. About 112 posts were notified in Machilipatnam Division. The Petitioner by the date of notification was working as LIC agent and had made application on 30/1/2023 as per the prescribed format.

(3.) Consequent thereto, a letter was issued to the Petitioner to appear on line main examination to be conducted on 23/4/2023. The Petitioner appeared in the said examination and after qualifying in the same, was called for interview on 21/6/2023. After taking note of the performance of the Petitioner in the written examination and interview, the Petitioner was provisionally selected as ADO vide letter dtd. 29/6/2023 and sent for training after medical examination. While the Petitioner was discharging his duties as ADO, Machilipatnam, Respondent No.3 issued impugned proceedings on 16/8/2023 disqualifying the Petitioner on the ground that the Petitioner was involved in a criminal case which was numbered as S.C.No.89 of 2016 which registered for the offences under Ss. 376(2) (f)(n), 420, 413, 498(a) of IPC and also on the ground that the Petitioner had not given correct information as per the notification. Hence, the present writ petition.