C ANJANEYA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed by one Sri C. Anjaneya Reddy, IPS, presently working as Chairman and Managing Director of Andhra Pradesh Tourism Development Corporation Ltd., in the cadre of Director General of Police challenging the order of the Central Administrative tribunal, Hyderabad in O.A.No. 280 of 2002 dated 17-7-2002 declining to interfere with the order of the State Government in G.O.Rt.No. 809 G.A. (SC.C) Department dated 18-2-2002 whereby and whereunder the 3rd respondent herein was appointed and posted as Director General and Inspector General of Police of Andhra Pradesh.

(2.) The petitioner by way of this writ petition seeks a writ of certiorari calling for records pertaining to O.A.No. 280 of 2002 and G.O.Rt.No. 809 GA (SC.C) Department dated 18-2-2002 and to set aside the same and consequently for a direction to the 1st respondent to appoint him as Director General and Inspector General of Police.

(3.) The petitioner was appointed to the Indian Police Service on 11-7-1966 and was allotted to the A.P. Cadre and worked in various capacities. Presently he is working as Chairman and Managing Director, Andhra Pradesh Tourism Development Corporation Ltd. He was awarded Indian Police Medal for meritorious service in the year 1986 and recipient of President's Police Medal for distinguished service in the year 1993. By and under the I.P.S. (Fixation of Cadre Strength) Regulations, 1955, the Central Government fixed cadre strength of various States and shall be as specified in the schedule appended to the Regulations. So far as the State of Andhra Pradesh is concerned, the cadre strength in respect of Director General of Police (for short "DGP") is as follows: