N HARAGOPAL Vs. T T DEVASTHANAM

JUDGEMENT

(1.) W.P. Nos. 8120 and 8121 of 1984 are filed for the issue of writs of Mandamus to direct Tirumala Tirupathi Devasthanam to interview the petitioners in those writs along with the candidates sponsored by the Employment Exchange, Tirupathi for the post of Attenders without insisting upon the writ petitioners names being sponsored by the Employment Exchange. Tirumala Tirupathi Devasthanam notified 60 vacancies of Attenders to the Junior Employment Officer, Sub-Employment Exchange, Tirupathi. The qualifications prescribed are just ability to read and write Telugu. The devasthanam requested the Employment Exchange to sponsor candidates in the ration of 1 : 7. The total number of persons who are able to read and write Telugu and who came upto this standard and who were registered with the Sub-Employment Exchange, Tirupathi were at that time 11,939. Of them these petitioners were two.

(2.) The Sub-Employment Exchange, Tirupathi sponsored 200 candidates registered up to 17-10-1975. But the petitioners names were not sponsored by the Employment Exchange and they were not called for by the Devasthanam for the interview proposed to the held for selection of applicants for the posts of attenders. The petitioner in W.P. No. 8121 of 1984 had, therefore, sent an application directly to the Devasthanam seeking appointment as an attender, hoping probably to be called for interview. But even then he was not called for interview. These writ petitioners had, therefore, filed these two writ petitions for a direction to issue to the Tirumala Tirupathi Devasthanam directing that body to interview the petitioners along with the other candidates sponsored by the Employment Exchange, Tirupathi for filling the posts of attenders without insisting that the petitioners names should be sponsored by the Employment Exchange and without insisting that their applications should be routed only through the Employment Exchange.

(3.) Tirumala Tirupathi Devasthanam filed a counter in which it did not deny the petitioners assertion that they had directly applied to the Devasthanam for job and that they were not called for interview. But they stated that they were not in a position either to affirm or deny the allegations of the petitioners that they were registered with the Employment Exchange. Registered or not the Devasthanam said they could not interview the petitioners for the attender post because of G.O.Rt. No. 1406/Employment and Social Welfare (G)/department dt. 6-11-1975. The said G.O.Rt. No. 1406 issued by the State Government directed the Pay and Accounts Officers and the Treasury Officers not to pass the first monthly pay bills of any newly recruited employees unless a certificate to the effect that a candidate appointed was sponsored through the Employment Exchange was enclosed to the pay bill by the drawing authority. The above said G.O. is a clear direction issued by the State Government to its subordinate officers not to recruit attenders and the like except through Employment Exchange. In view of the aforementioned G.O.Rt. No. 1406, the Devasthanam pleaded that it cannot interview the candidates who were not sponsored by the Employment Exchange.