CH V HANURNANTHA RAO Vs. COMMISSIONER AND LAND REFORMS BOARD OF REVENUE GOVERNMENT OF ANDHRA PRADESH HYDERABAD

JUDGEMENT

(1.) The writ petitioner was one of the ten applicants for the post of a Karnam In Village Gopavaram in Kovvur taluk, West Godavari District. The Revenue Divisional Officer considered six applicants, as four did not appear and in his order on 17-10-1972, adverting to the petitioner found him disqualified

(2.) In a further appeal, the Board of Revenue on 14-11-1973 reversed the order of the District Revenue officer and observed;

(3.) These orders indicate in full measure the aspects that were considered and as to why the Board disagreed with the District Revenue Officer's appraisal of the petitioner's suspension about 15 years back is not ''of a minor nature." Having regard to the fact that a period of 15 years have lapsed, still, that event should caste its shadow as civil (or evil) consequences may be unfortunate for the writ petitioner, if there is power in the revenue authorities to consider these aspects apart from lapse of time, then the order is unexceptionable. In this writ petition the order of the Board is attacked as without jurisdiction and Illegal, and it is urged that the Board had considered facts and circumstances which are beyond the scope of rule 10 of A. P. Village Offices Service Rules, of 1969.