STATE OF A.P. Vs. VADDE PAVAN KUMAR

JUDGEMENT

(1.) As common issue is involved in all these Writ Petitions, they are heard together and they are being disposed of by this common order.

(2.) The Andhra Pradesh Administrative Tribunal, Hyderabad, (for short, "the Tribunal"), by the impugned orders, has set aside the orders of the appointing authority cancelling the selection of respondents in two writ petitions as Police Constables and the respondent in other writ petition as Reserve Sub-Inspector (AR) and in the other writ petition, discharging the respondent therein, who was already appointed as Constable and was in training in probation. The said cancellation of the selection and discharge of the other respondent was made on the common ground that they suppressed their earlier involvement in criminal cases in the attestation forms submitted by them.

(3.) Aggrieved by the impugned orders of the Tribunal passed in all the O.As, the State has preferred these Writ Petitions, against the orders of the Tribunal questioning the legal validity of the said orders.