D KOTESWARA BABU Vs. STATE OF A P

JUDGEMENT

(1.) Questioning the order dated 26-4-2000 passed by the learned State Administrative Tribunal in O.A. No.5186 of 1999 and M.A.No.348 of 2000 inter alia dismissing the same, the petitioner herein has preferred this writ petition. Facts:

(2.) The petitioner herein joined the Police Department as Police Constable (Civil) on 31-1-1990. While working as Constable (Civil), East Godavari District, the petitioner was deputed to work in the Gray Hounds at Hyderabad on 20-10-1991. While in service, he completed his graduation in 1995. During the month of March, 1998 a notification was issued by the respondents calling for applications for the posts of Reserve Sub-Inspector, Armed Reserve and Reserved Sub-Inspectors in Andhra Pradesh Special Police by direct recruitment.

(3.) The petitioner, who was one of the aspirants thereto against the vacancies reserved for Backward Classes, applied for therefor. He appeared at the written and all other tests conducted by the respondents.