D NARASIMHULU Vs. N V NAGARAJAN

JUDGEMENT

(1.) Since the question of law and facts in all the three appeals are common, they are clubbed and disposed of by a common order.

(2.) Writ Appeal No.2215 of 1998 and Writ Appeal No.63 of 1999 are filed challenging the order passed by the learned single Judge in WP No. 19099 of 1998 dated 7-12-1998 and Writ Appeal 2216 of 1998 is filed challenging the order of the learned single Judge passed in WP No.20086 of 1998 dated 7-12-1998. WP No. 19099 of 1998 was filed by N.V. Nagarajan seeking an appropriate writ declaring the action of the Tirumala Tirupati Devasthaman in appointing Mr. D. Narasimhulu as Devasthanam Educational Officer of Tirumala Tirupati Devasthanani, Tirupati in ROC B.6/20004/ 97, dated 3-7-1998 as illegal and further direct the Tirumala Tirupati Devasthanam to consider this candidature for appointment to the post of Devasthanam Educational Officer. WP No.20086 of 1998 was filed by Dr. C. Nirmal seeking an appropriate writ declaring the action of the Tirumala Tirupati Devasthanam in appointing Mr. D. Narasimhulu as Devasthanam Educational Officer of Tirumala Tirupati Devasthanam, Tirupati, in ROC No.B.6/20004/97 as illegal and further direct the Tirumala Tirupati Devasthanam to consider her candidature for appointment to the post of Devasthanani Educational Officer. Both the writ petitions were clubbed by the learned single Judge and disposed of by a common order on 7-12-1998. In both the writ petitions, Tirumala Tirupati Devasthanam was the 1st respondent and D. Narasimhulu was the 2nd respondent. WA Nos.2215 and 2216 of 1998 are filed by D. Narasimhulu who was the 2nd respondent in both the writ petitions. Whereas WA No.63 of 1999 is filed by N.V. Nagarajan who was petitioner in WP No.19099 of 1998.

(3.) For purpose of cp1 convenience, the rank of the parties is as in the writ petitions.