A P POLICE OFFICERS ASSOCIATION Vs. SECRETARY, HOME

JUDGEMENT

(1.) This writ petition is filed to declare the action of the respondents in imposing conditions while according recognition to the petitioner association as highly unreasonable, discriminatory and vindictive apart from violative of the fundamental rights guaranteed by the Constitution of India.

(2.) Andhra Pradesh Police Officers Association, Guntur represented by its President is the petitioner in this writ petition. The petitioner association claims to be the sole association representing the Constables, Head-Constables, Assistant Sub-Inspectors of Andhra Pradesh Police Subordinate Services including women police, armed reserve, communications and police transport organization. It is submitted that the association consists of 45,000 employees at the time of filing of the writ petition; that it is one of the recognized units of the main association representing Guntur District. To fulfill the long cherished idea of the Andhra Pradesh Policemen to form an association to ventilate their grievances to the authorities through association, the petitioner association was formed. As the respondent refused to accord recognition to the petitioner association, it filed Writ Petition No.471 of 1975 before this Court and this Court by order dated 6.7.1976 set aside the orders passed by the Government rejecting recognition and directed the Government to consider the request for recognition of the association.

(3.) Pursuant to the directions of this Court, the Government accorded recognition to the petitioner association in the year 1979 subject to certain restrictions, which are as under;