M RAMAKRISHNA REDDY Vs. GOVT OF ANDHRA PRADESH

JUDGEMENT

(1.) This is an application filed under Article 226 of the Constitution of India for the issuance of a writ of certiorari seeking the quashing of an order passed by the Government, the 1st respondent herein, in G.O. Rt. No. 1440 Revenue (A) Department, dated 10th August, 1977.

(2.) The post of Village Munsif, Guntipalle Village, Chittoor Taluk and District fell vacant for the first time in the year 1967 when the permanent Village Munsif of the Gontipalle village, Sri Muniratnam Reddy was placed under suspension by the Revenue Divisional Officer. Chittoor, on 23rd December, 1966 pending disposal of the charges of misappropriation of Government monies. In order to give immediate effect to the order of suspension the Village Munsif of Kamachinnayyapallc was kept in additional charge of Guntipalle Village. Thereafter, the said post of village Munsif was temporarily sought to be filled up by calling for applications. In response to the abovesaid notification for filling up of the temporary vacancy, the present petitioner and the 5th respondent applied. The Revenue Divisional Officer as per his proceedings dated 27th February, 1967 appointed the petitioner on account of his having passed both Parts I and II of Village Munsif's tests and on account of his experience also. The Revenue Divisional Officer was of the view that the petitioner had good record of service, bears good character and conduct. The 5th respondent, however, was not chosen by the Revenue Divisional Officer.

(3.) For the first time the post of Vilage Munsif of Guntipalle was sought to be tilled up on a permanent basis and the Tahsildar, Chittoor, has sent up proposals on 8th January. 1975. The Tahsildar, Chittoor, issued a notification in his office reference A4/3232/74 dated 4-6-1975 calling for applications from qualified persons for filling up of the vacancy on a permanent basis.