D PATAIAH Vs. SUPERINTENDENT OF POLICE CUDDAPAH

JUDGEMENT

(1.) The petitioner herein was appointed as a Police Constable in 1969. He was promoted as Head Constable in January, 1994. He had undergone the refresher course training, but had not passed the requisite test. He was reverted to the post of Police Constable by an order dated 22-5-2000. He filed Original Application No.2778 of 2000 before the State Administrative Tribunal to set aside said order of reversion issued by the first respondent.

(2.) The learned Tribunal in terms of the impugned judgment dated 8-6-2000 directed the petitioner to prefer an appeal to the Government. Aggrieved by the said order, this writ petition has been filed.

(3.) Mr. C. Srinivasa Babu, the learned Counsel appearing on behalf of the petitioner, would submit that having regard to the policy decision of the State, a person, who has crossed the age of 45 years, is exempted from appearance at the examination and thus the impugned judgment must be held to be bad in law.