PALIVELA NAGADURGA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India seeking the following relief:

(2.) (a) The 2nd respondent issued notification dtd. 28/11/2022 for the recruitment of Stipendiary Cadet Trainee (SCT) Police Constables (Civil) (Men & Women). The selection process consists of three phases, out of which, the petitioner participated in the preliminary written test and successfully cleared the same, and further, the petitioner attempted physical efficiency test. Though notification was issued on 28/11/2022 and preliminary written test was conducted on 22/1/2023, physical measurements test and physical efficiency tests were not conducted immediately and came to be deferred twice. By press release, the same was tentatively scheduled from 13/3/2023 and was deferred later again by press release dtd. 10/3/2023. The same was once again scheduled but deferred later. Ultimately the respondents issued press release on 12/12/2024 scheduling the aforementioned tests to be held from 30/12/2024 to 1/2/2025.

(3.) Heard Smt.T.Rajitha, learned counsel for petitioner and learned Assistant Government Pleader for Services - I for the respondents.