SAGGAM SUDHARANI Vs. REVENUE DIVISIONAL OFFICER NELLORE DIST

JUDGEMENT

(1.) Heard.

(2.) The petitioners (two in number) have filed the writ petition seeking a writ in the nature of Mandamus declaring the notification Rc.9499/95 dated 23-5-1996 issued by the Revenue Divisional Officer, Gudur as illegal, arbitrary and without jurisdiction.

(3.) By the impugned notification, the 1st Respondent (Revenue Divisional Officer) invited applications for the appointment of fair price shop dealer for Sreepuram II village on permanent basis. The grievance of the petitioners is that pursuant to an earlier notification dated 2-12-1995, Revenue Divisional Officer had invited similar applications and interviews were conducted on 27-12-1995. The petitioners and one Nakka Penchalarathnamma and another have applied for the same. In all four candidates have thus applied. The third candidate was found underaged and was not called for interview which was held on 27-12-1995 and prior to that, the petitioners had been directed to appear before the Mandal Revenue Officer with original certificates and inspite of the said interview, no selection was made nor results declared and without publication of the results, the second notification, impugned in this writ petition, was issued.