STATE OF ANDHRA PRADESH Vs. M. KOTI REDDY

JUDGEMENT

(1.) Heard Sri M.Srinivasa Rao, learned Assistant Government Pleader for Services I and Sri Ramachangeswara Rao Kocherlakota, learned counsel representing Sri R.S.Murthy, learned counsel for the respondent.

(2.) The respondent M. Kotireddy, applied for the post of SCT PC (A.R.) (Men) from Prakasam District pursuant to the notification issued by petitioner No.2 herein. On 20/4/2011, petitioner No.3 herein issued proceedings cancelling his provisional selection on the ground that he had suppressed the fact of the involvement in the criminal case in the attestation form. The Criminal case was registered under Sec. 324 IPC arising out of Crime No.11/2010 of Chinaganjam Police Station. The police after investigation filed charge sheet and the same was taken on the file as C.C.No.264 of 2010 by the Additional Judicial Magistrate First Class, Chirala.

(3.) Challenging the said memo of cancellation, the respondent filed OA.No.7000 of 2011 which has been allowed by Andhra Pradesh Administrative Tribunal, Hyderabad vide order dtd. 19/1/2012.