T. VENKATESWARLU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Since the issue involved in these two writ petitions is the same, they are disposed of by a common order.

(2.) The petitioners, working as Head Constable (HC) and Assistant Sub Inspectors of Police (ASIs) in the SPSR Nellore District filed the above two writ petitions, impugning the Fax/Radio Message vide C.No.1142/A1/2024 dtd. 19/11/2024 issued by the 3rd respondent to all the Superintendents of Police, Guntur Range for sending 58 ASIs/WASIs fit to act as S.Is (civil) for attending Pre-promotional training course, without preparing provisional integrated common seniority list and calling objections from all the stakeholders and publishing Final Seniority List, as illegal, arbitrary and contrary to Rule 34 of the Andhra Pradesh State and Subordinate Service Rules,1996.

(3.) Petitioners were enlisted/appointed as Police Constables (civil) in the year 1989 in the office of the 5th respondent-Superintendent of Police, Nellore. All the petitioners, along with, other police constables in Prakasam District were sent to pre-promotional training, fit to act as Head Constables (civil), on 18/1/2012 at Tirupati. After completion of prepromotional training, the petitioners were promoted to Head Constables on 22/6/2012, whereas the police constables of Prakasam District were promoted to Head Constables on 9/6/2012. The next promotion is Sub Inspector of Police (S.I) and it is a zonal post. The Guntur range consists of Guntur, Bapatla, Palnadu, Prakasam and Nellore Districts. The 3rd respondent initially issued Fax/Radio message vide C.No.1142/A1/2024 dtd. 6/11/2024 to all the Superintendents of Police, Guntur Range to identify 70 ASIs/WASIs to conduct a Departmental Qualifying Examination to HCs/ASIs (civil) fit to act as S.Is (civil). Thereafter, Fax/Radio Message vide C.No.1142/A1/2024 dtd. 19/11/2024, impugned herein, was issued, identifying 58 candidates, sending them to the pre-promotional training course commencing from 2/12/2024 to 11/1/2025. Though the petitioners are seniors as per their enlistment as Police Constables, they were ignored and the juniors, enlisted after them as Police Constables names were forwarded. Hence, the writ petition.