MD.SAIDUDDIN Vs. K.VENKATESAM

JUDGEMENT

(1.) IN this batch of writ petitions, as common questions of fact and law are involved, they can be disposed of through common order. The genesis for these proceedings is an order dated 23.08.2007 passed by the A.P. Administrative Tribunal(for short, "Tribunal") in O.A.No.2352 of 2007. That, in turn, was filed questioning the seniority list of the post of Police Constables in the District Armed Reserve (for short,"DAR"), Medak District, communicated through a memo dated 20.09.2006 and consequential memo dated 07.10.2006.

(2.) THE AR Wing of A.P. Police and other connected Wings used to be governed by the special rules of the Andhra Pradesh State Police Subordinate Service Rules, 1996 (for short, 'Rules') framed in G.O.Ms.No.1263GA/(Rules)/Department, dated 26.08.1959. In the year 1997, the AR Special Armed Wing was carved out of it, through Rules framed in 1997. The Civil Wing of the police was constituted as separate entity through Rules framed in G.O.Ms.No.270 dated 02.04.1990.

(3.) THE Government issued G.O.Ms.No.299, Home, (Pol. D) Department, dated