CH JAGANNADHAM Vs. BOARD OF REVENUE ANDHRA PRADESH

JUDGEMENT

(1.) The post of Village Karnam of Antivalasa Village, Parvathi- puram taluk, Srikakulam district fell vacant consequent on the resignation of the permanent village karnam Bakku Surapu Naidu. The Tahsildar, Parvathipuram by notification Re. No. 9727 dated 18-5-74 called for applications for filling up the post on a permanent basis in accordance with the Andhra Pradesh Village Offices Service Rules, 1969. Four persons applied for the post including Ch, Jagannatham, the petitioner herein and the 4th respondent A. Krishnamurthi. The operative portion of the order of the Revenue Divisional Officer appointing the 4th respondent reads as follows

(2.) Against the said order, the petitioner preferred an appeal to the District Revenue Officer, Srikakulam. The District Revenue Officer in his D. Dis. No. 16471/74 dated 11-10-1974 allowed the appeal and set aside the order of the Revenue Divisional [officer and appointed the petitioner as the village karnam. The District Revenue Officer observed.

(3.) Against the said order the 4th respondent went up in appeal to the Board of Revenue and the Board in its B. P. Rt. No, 321 75 dated 10-2-75 set aside the order of the District Revenue Officer and confirmed the order of the Revenue Divisional Officer on the ground that the Revenue Divisional Officer found the 4th respondent more suitable for appointment, that there was nothing to show that he was not suitable for being appointed as village officer, that he had also completed the survey training and that the District Revenue Officer was not justified in setting aside the appointment of the 4th respondent made by the Revenue Divisional Officer