K Prasad vs The State Of Ap
2021 Latest Caselaw 4182 AP

               HON'BLE SRI JUSTICE NINALA JAYASURYA

                        WRIT PETITION No. 3107 of 2019

JUDGMENT: (Heard and pronounced through Blue Jeans App (Virtual)
          mode, since this mode is adopted on account of prevalence of
          COVID-19 pandemic)

      Heard Mr. L.J. Veera Reddy, learned counsel for the petitioner, and

Mr. M.S.R. Chandra Murthy, learned standing counsel for respondent No.2.

2. The writ petition is filed seeking to declare the action of the respondents in

not appointing the petitioner as Field Assistant of Engallu Grampanchayat, Parchur

Mandal, Prakasam District as per the recommendation of the three-Men Committee

dated 05.03.2016, on the ground that the said recommendation was struck off

subsequently, as illegal, unjust, arbitrary and violative of Articles 14 and 16 of the

Constitution of India, and for a consequential direction to the respondents to

appoint the petitioner in the said post.

3. Mr. L.J. Veera Reddy, learned counsel for the petitioner, submits that the

action of the respondents in not appointing the petitioner as Field Assistant despite

a specific recommendation in his favour, is not just or tenable.

4. However, Mr. M.S.R. Chandra Murthy, learned standing counsel for

respondent No.2, on instructions, submits that as the petitioner is age barred, the

case of his son was considered and appointed as Field Assistant, and in view of the

same, the petitioner cannot have any grievance.

5. Recording the submission of the learned standing counsel for respondent

No.2, the Writ Petition is closed. No order as to costs.

6. Consequently, miscellaneous petitions, if any, pending shall stand disposed

of.

_______________________ NINALA JAYASURYA, J 22nd October, 2021 cbs

HON'BLE SRI JUSTICE NINALA JAYASURYA

Writ Petition No. 3107 of 2019

22nd October, 2021

cbs