IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
AT HYDERABAD
(Special Original Jurisdiction)
TUESDAY THE SIXTH DAY OF DECEMBER,
TWO THOUSAND AND FIVE
:PRESENT:
THE HON'BLE MR. JUSTICE L. NARASIMHA REDDY
WRIT PETITION NO : 24230 of 2005
Between:
Y. Ravindra Kumar, S/o. Narayana,
Petitioner
AND
1. The District Collector & Chairman, District Rural Development Agency
(DRDA), Nizamabad.
2. The Project Director, District Rural Development Agency (DRDA),
Nizamabad.
Respondents
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the Affidavit filed herein, the High Court will be pleased to
issue a writ order or direction particularly one in the nature of Writ of Mandamus
directing the respondents to consider the case of the petitioner to the post of Junior
Assistant/Junior Accountant/Typist which are all clear vacancies in the office of
second respondent as directed by this Hon'ble Court in Writ Petition No.18099/1993
dated 23-9-2004.
The petition coming on for orders as to admission, upon perusing the petition
and the affidavit filed therein support thereof and upon hearing the arguments of Mr.
M. Panduranga Rao, Advocate for the Petitioner and the Govt. Pleader for
Panchayat Raj & Rural Development, on behalf of the Respondents, the Court
made the following
ORDER:
"The respondents have since been served. On hearing the learned counsel for the petitioner, and the learned Government Pleader for Panchayat Raj and Rural Development, it has emerged that the second respondent has addressed a letter, dated 10-09-2005 to the first respondent seeking permission to absorb the petitioner against the existing vacancy of Typist and thereby, implement the directions issued by this court in W.P. No. 18099 of 1993.
It is stated that the first respondent replied to the effect that the matter be finalised at the level of the second respondent himself.
In that view of the matter, there shall be an interim direction to the second respondent to finalise the matter, within a period of two weeks from today.
Post after three weeks."
ASSISTANT REGISTRAR // TRUE COPY // for ASSISTANT REGISTRAR To
1. The District Collector & Chairman, District Rural Development Agency (DRDA), Nizamabad.
2. The Project Director, District Rural Development Agency (DRDA), Nizamabad.
3. Two CCs to Govt. Pleader for Panchayat Raj & Rural Development, High Court of A.P., Hyderabad. (OUT).
4. One Spare Copy.
BV HIGH COURT LNR, J DATE: 25-11-2005 NOTE: POST `FOR JUDGMENT` ON 6-12-2005 IN THE MOTION LIST.
ORDER W.P. NO. 24370 OF 2005 EXTENSION OF INTERIM ORDER HIGH COURT MVJ DRAFTED ON: 25-11-2005 LNR, J DATE: 25-11-2005 NOTE: POST `FOR JUDGMENT` ON 6-12-2005 IN THE MOTION LIST.
ORDER W.P. NO. 24370 OF 2005 EXTENSION OF INTERIM ORDER