K.VYKUNTA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed for the following relief:

(2.) This Court has heard Sri K. TirupathiGoud, learned counsel for the petitioners and the learned Government Pleader for Services representing the respondents.

(3.) The petitioners are now posted in the District Armed Reserve and City Armed Reserve. As per the averments in the affidavit they were initially appointed as Andhra Pradesh Special Police (in short "APSP") Constables. As per the orders issued by the Government of Andhra Pradesh in G.O.Ms.No.299, dated 05.10.1999, the Police Constables of APSP, who fulfil certain conditions, are entitled for appointment as Police Constables in Constable (District Armed Reserve, City Armed Reserve, Special Armed Reserved, Central Police Lines). The case of the petitioners is that they satisfied all the requirements. It is their contention that they were appointed in the years 2001, 2004 and 2005 as Armed Reserved Police Constables while their initial appointment as APSP Constables was in between 1984 and 1985. Basing on their interpretation of the Rules, particularly Rule 15 (c) of the Police Subordinate Service Rules (in short "the Rules") they are claiming seniority from the date of their initial appointment in APSP. It is their contention that the impugned proceedings, which are issued on 14.09.2019 by which pre-promotional training of ARHCs (AR) to act as ARSIs (AR) is incorrect, opposed to law, illegal and violative, they categorised G.O.Ms.No.1 (Home), dated 07.01.2016, as an ad hoc rule. They seek a direction to comply with the orders of the A.P. Administrative Tribunal in O.A.No.954 of 2018 read with the orders of this High Court in W.P.No.8857 of 2019.