POLINA KANAKESWARA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Sri G.V.S Kishore Kumar the learned counsel for the appellants and Ms.Pranathi the learned Special government pleader attached to the office of the learned Advocate General.

(2.) The issue involved in all the three writ appeals is common. Therefore, we deem it appropriate to pass a common order in all the three writ appeals.

(3.) The grievance of the writ appellants is that the respondents have not issued hall tickets to them for the 3rd level of examination for the post of Police Constables(Civil) scheduled on 1/6/2025 pursuant to the notification dtd. 28/11/2022, despite the Appellant-petitioners being qualified in the 2nd level of examination.