GOVERNMENT OF ANDHRA PRADESH Vs. B. PRABHAKAR

JUDGEMENT

(1.) This batch of writ petitions are filed by the official respondents in the original petitions filed before the Andhra Pradesh Administrative Tribunal, Hyderabad, questioning the orders passed by the Tribunal, directing them to appoint the respondents herein under Police Executive quota/Children of Police Personnel and NCC quotas, as Stipendiary Cadet Trainee Sub-Inspectors (Civil), by recasting the selection list. Writ petitions in W.P.Nos.9719, 17054, 17062, 17063, 17085 and 17090 of 2012 are filed against the common order dated 10.02.2012, passed in six O.As. i.e. O.A.Nos.8346, 8432, 8572, 8574 and 8575 of 2011, W.P.No.5196 of 2013 is filed against the order dated 21.11.2012, passed in O.A.No.10372 of 2011 and W.P.No.7074 of 2013 is filed against the order dated 31.12.2012, passed in O.A.No.2844 of 2012, disposing of the same with similar directions as in the other applications.

(2.) As common questions of law arise for consideration on similar set of facts, all these writ petitions are heard together and are being disposed of by this common order. For the purpose of disposal, we refer to the facts as arise in W.P.No.17062 of 2012.

(3.) By the impugned orders passed by the Tribunal in the applications filed by the respondent/applicants under Section 19 of the Administrative Tribunals Act, 1985, the Tribunal faulted the procedure adopted by the petitioners herein in making selections for filling up of various posts of Stipendiary Cadet Trainee Sub-Inspectors (Civil) (AR), (APSP) (Men), apart from other posts. The Tribunal issued directions to regularize the selection list and issue appointment orders to the applicants as per their merit and send them for training as expeditiously as possible.