B BALARAJ Vs. REGIONAL MANAGER APSRTC LTD

JUDGEMENT

(1.) Heard the Counsel for the petitioners and the Standing Counsel for the respondents.

(2.) The petitioners are seeking a direction to the respondents to consider their case for appointment to the post of Conductor along with the candidates sponsored by the Employment Exchange by relying on a judgment of the Supreme Court in the case of Excise Superintendent, Malkapatnam, Krishna Dist. v. K.B.N. Visweshwara Rao (1) 1996(6) SCALE 676. following the judgment of the Supreme Court a direction is given to the respondents to receive the applications of the petitioners and consider their case for appointment as Conductors if they fulfil all the other conditions required for the said post.

(3.) Before parting with the case, I am having my own reservations on the system to be followed by the appointing authorities. If the appointing authorities are directed to allow candidates for interview without reference to Employment Exchange, the people who registered their names in the Employment Exchange will languish for decades without employment and the people who can pull the strings of power will get through the selection process. In fact, if this is the system to be adopted, I feel it is better to annul the Employment Exchange Act and to abolish the Employment Exchanges so that atleast the Government will save public monies which can be better utilised for the development of the society. But sitting in High Court I cannot refuse to follow the judgment of Supreme Court.