V VENKATAIAH GOUD Vs. GOVT OF A P

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner, learned Government Pleader for Civil Supplies for Respondent No.1 and learned Counsel for Respondent No. 2.

(2.) The writ petition is filed assailing the notification in Dis.No.1173/ 99 dated 31-3-1999 issued by the second respondent calling for applications for the post of Male Member in District Consumer Forum, Mahabubnagar without appointing the petitioner as per the recommendations of the selection committee made pursuant to the earlier notification as illegal.

(3.) In the affidavit filed in support of the writ petition the petitioner avers that Registrar, State Consumer Redressal Commission, second respondent herein issued notification in Dis.No.4414/98 dated 13-10-1998 calling for applications from the eligible and qualified candidates for the post of Male Member in the District Consumer Forum, Mahabubnagar. The eligibility for the post of Male Member in District Forum is, one should be aged below 65 years and he shall be a person of ability, integrity and standing, and having adequate knowledge or experience of, or has shown capacity in dealing with, problems relating to Economics, Law, Commerce, Accountancy, Industry, Public Affairs or Administration. Pursuant to the said notification, the petitioner has made an application on 23-10-1998 to the second respondent and the second respondent issued a call letter requiring the petitioner to attend for the interview conducted by the selection committee consisting of Sri H.S. Bhahma, Law Secretary and President of Consumer Forum. The petitioner claims to have fared well in the interview and that he was recommended for appointment as member for the District Consumer Forum.