LAWS(APH)-1997-10-24

SRIPATHI SRINIVAS Vs. REGIONAL MANAGER ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION KARIMNAGAR REGION

Decided On October 28, 1997
SRIPATHI SRINIVAS Appellant
V/S
REGIONAL MANAGER, APSRTC, KARIMNAGAR REGION Respondents

JUDGEMENT

(1.) This writ petition is directed against the selection to the post of the Cleaner on daily wage basis in APSRTC, Karimnagar Zone. The complaint of the petitioners is that even though they are duly qualified by having acquired a Diploma in I.T.I. and apprenticeship training from other Institutions, the call letters for vacant posts of Cleaners were issued by the Regional Manager, APSRTC, Karimnagar Zone through the Principal of the Zonal Staff Training College, APSRTC, Warangal only to those who had completed I.T.I. apprenticeship from that Institution. The learned Counsel for the petitioners submitted that such restriction of recruitment to the trainees of the Zonal Staff College is violative of the principle of equality enshrined in Article 14 of the Constitution of India.

(2.) In the counter-affidavit, the fact that the call letters were confined to the I.T.I. apprentices of the Zonal Staff Training College is not disputed. The learned Counsel for the respondents submitting that a decision was taken by the Vice-Chairman & Managing Director of the A.P.S.R.T.C., on 23-4-1997 to the following effect :

(3.) With the above directions, the writ petition is allowed. No costs.