GOVERNMENT OF ANDHRA PRADESH Vs. V AMAR SRINIVAS

JUDGEMENT

(1.) The Government of Andhra Pradesh and the Chairman, State Level Police Recruitment Board have preferred this Writ Petition being aggrieved by the order dated 13-9-2002 in C.A.No.603 of 2002 in O.A.No.2492 of 2001 on the file of Andhra Pradesh Administrative Tribunal (for short Tribunal).

(2.) The above Contempt Application was filed by the respondent herein complaining that the direction issued by the learned Tribunal dated 7-6-2002 in O.A.No.2492 of 2001 was not complied with. During the pendency of the Contempt Application, as per the direction of the learned Tribunal dated 7-6-2002, the petitioner's claim was considered for appointment to the post of Sub-Inspector of Police against the quota available to non-locals and the same was rejected by proceedings of Respondent-2 dated 5-7-2002. However, the learned Tribunal having noticed that one Sri K. Venkat Rao who belongs to BC (B) category who had secured only 152.67 marks as against 158.17 marks obtained by the applicant was appointed as Sub-Inspector of Police (Civil), Visakhapatnam Range in B.C.(B) vacancy, took exception to non-selection of the petitioner and by the impugned order directed the petitioners herein to issue appointment orders to the applicant/respondent and to send him for training forthwith and further directed that if the petitioners herein did not comply with the direction on or before 30-9-2002, the petitioner should appear in person before the learned Tribunal to explain as to why further action should not be taken against them under the provisions of Contempt of Courts Act. Hence, this Writ Petition by the State Government and the Chairman, State Level Police Recruitment Board. This court issued rule nisi on 27-2-2002 and suspended the impugned order of the learned Tribunal.

(3.) We have heard the learned Additional Advocate General Sri Prakash Reddy and Sri Suresh Reddy, learned advocate for the applicant/respondent.