INDLA ASHOK REDDY Vs. PRINCIPAL SECRETARY (HOME)

JUDGEMENT

(1.) Heard Mr. M. Naga Raghu, learned counsel for the appellant. Also heard Mr. N. Aswartha Narayana, learned Government Pleader for Services I appearing for the respondents.

(2.) This writ appeal is preferred against the judgment and order dtd. 26/3/2021 passed by the learned single Judge dismissing W.P.No.25211 of 2020 filed by the appellant.

(3.) Pursuant to a notification dtd. 6/6/2008 issued by respondent No.2-Chairman, State Level Police Recruitment Board, Andhra Pradesh, Mangalagiri, inviting applications from the eligible candidates for selection and appointment to the post of Stipendiary Cadet Trainee Sub-Inspectors, the appellant/writ petitioner had submitted an application and participated in the selection process. He was provisionally selected for the post of Stipendiary Cadet Trainee Reserve Sub-Inspector of Police (Men) under OC category on 10/7/2011. Later on, respondent No.2 in the writ petition issued a Memorandum dtd. 18/2/2012 cancelling the provisional selection of the petitioner by invoking Rule 3(G)(vi) of A.P. Police (Stipendiary Cadet Trainee) Rules, 1999 as amended vide G.O.Ms.No.97 Home (Legal) Department, dtd. 1/5/2006, on the ground that the petitioner was involved in Crime No.132 of 2007 of Markapuram Town Police Station for the offence under Sec. 419 IPC and Sec. 3 of the Public Examinations (Prevention of Malpractices and Unfair Means) Act, 1997, which is an offence involving moral turpitude.