BEERA LUDHAR BABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Writ Petition is filed under Article 226 of the Constitution of India, seeking the following relief:

(2.) Heard the learned counsel for the petitioner and learned Government Pleader for the respondents.

(3.) The brief facts of the case of the petitioner that, he was selected as Sub Inspector of Police by the Andhra Pradesh Police Recruitment Board by the 4th respondent herein on 24/12/2010 and he was appointed as Sub Inspector of Police in Zone-1 and he has been discharging his services as Sub Inspector of Police at Zone -1 only. While so, the 9th respondent who was selected and appointed as RSI(AR) on 30/9/2007 and after completion of training period he was posted and allotted to Nalgonda district as ASI(AR) vide proceedings dtd. 4/7/2008. Whereas the petitioner was selected and appointed as RSI on 2/5/2005. More so, as per Rule 3 of the Andhra Pradesh State Police Subordinate Service Rules, the persons appointed under category of Armed Reserve (AR) only after completion of five years of service they are eligible for appointment as Sub Inspector of Police (Civil). Later, the petitioner as well as the 9th respondent submitted their individual requests for conversion of their services from Reserve Sub Inspector of Police to Sub Inspector of Police (Civil) on 22/12/2009 and also requested to transfer to Visakhapatnam Zone. i.e. Zone-1.