CourtKutchehry.com
High CourtsSingle Bench(1999) 02 AP CK 0049

G. Ramesh vs APSRTC, Musheerabad, Hyderabad and another

Andhra Pradesh High Court · Decided on 10 February 1999 · Citation: (1999) 2 ALD 242 : (1999) 2 ALT 124

HON’BLE JUDGES
S.R. Nayak, J
CASE NUMBER
Writ Petition No. 2466 of 1999
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

2 paragraphs · 176 words
1.

Rule Nisi. Mrs. Jyothi Kiran, Standing Counsel for APSRTC, took notice for the respondents. The writ petition was heard finally with the consent of the learned Counsel for the parties.

2.

The petitioner claims to have made an application for the post of Conductor in response to employment notification issued by APSRTC dated 25-1-1999. The grievance of the petitioner is that certain other applicants have received the call letters but not the petitioner. Solely on this basis, the Court cannot issue a direction to consider the case of the petitioner. It is permissible for the employer to short-list the applicants and they may send call letters only to the relatively more meritorious applicants for interview and test. Be that as it may, if the petitioner is entitled to be considered and he is not considered by the respondent - recruiting agency, it is always open to the petitioner to assail the select list when the Corporation prepares that list after interview and test. Reserving that liberty to the petitioner, writ petition is dismissed. No costs.