R R KULASEKHARAN Vs. A P P S COMMISSION
LAWS(SC)-1994-11-30
SUPREME COURT OF INDIA (FROM: ANDHRA PRADESH)
Decided on November 24,1994

R R Kulasekharan Appellant
VERSUS
A P P S Commission Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard the counsel on both sides.
(3.) Pursuant to our direction dated 21-4-1994, the Secretary, Public Service Commission and also the Chief Conservator of Forests, Government of A. P. have stated in their affidavits that in Zone-V only two vacancies were available for BC-A category out of roaster points from 52 to 78. Admittedly, the candidates who were appointed have secured higher marks than the petitioner. It is also stated by the Secretary, Public Service Commission that among BC-A category there are candidates who had secured more marks than the petitioner. Therefore, direction cannot be given to consider his case in any event for Zone-V.;


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