TANNIRU PHANEENDRA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed seeking to declare the action of the 5th respondent in considering petitioner's candidature for selection to the post of Stipendiary Cadet Trainee (SCT) Sub-Inspectors of Police (Civil) Men and Women) (SCT-SI-Civil) in Open Category (Police Executive) (OC-PE) instead of considering the same in open category (OC)/BC-A Category, at first instance before choosing to considering the same under OC-PE, basing on his performance and merit in selection process and the subsequent action of the 5th respondent in cancelling his selection unilaterally through Memorandum issued in Rc. No. 216/R&T/Rect.I/2018, dated 14.08.2019, as illegal, and also the action of the 5th respondent in not considering his candidature for further selection SCT Si-Civil in Open Category, as illegal.

(2.) This writ petition is filed seeking to direct the 1st respondent to take action for selecting the petitioner for appointment to the post of Stipendiary Cadet Trainee SI of Police (Civil) as per his merit in the selection, pursuant to the notification, dated 01.11.2018, and send the petitioner for training to commence from 12.09.2019 onwards by declaring the action of the respondents in not taking action on the request of the petitioner, dated 23.07.2019, as illegal.

(3.) For the sake of convenience, hereinafter, the petitioner in W.P. No. 12340 of 2019 is referred to as 'P1' and the petitioner in W.P. No. 13245 of 2019 is referred to as 'P2'.