A SAGAR Vs. STATE LEVEL POLICE RECRUIT BOARD

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Pleader for Services-I and at their request, the matter is taken up for final disposal at the stage of admission.

(2.) Rule Nisi.

(3.) The petitioner herein invokes theextraordinary jurisdiction of this Court under Article 226 of the Constitution of India challenging the legality of the order dated 2-8-2002 made in O.A.No.3320 of 2002 by the Andhra Pradesh Administrative Tribunal whereunder the Tribunal refused to grant any relief whatsoever to the petitioner herein. The said Original Application is filed by the petitioner herein challenging the action of the third respondent herein in not permitting him to attend basic training of Police Constable as arbitrary and illegal.