THE COMMISSIONER OF POLICE, VIJAYAWADA CITY, VIJAYAWADA, KRISHNA DISTRICT, AND TWO OTHERS Vs. A. VANAMALA RAO AND 25 OTHERS

JUDGEMENT

(1.) The State has come up with the present writ petition, challenging an order passed by the Andhra Pradesh Administrative Tribunal, allowing the application filed by the un-official respondents herein and setting aside the orders of recovery passed against them.

(2.) Heard the learned Government Pleader for Services (AP) appearing for the petitioners, and Mr. P. Narasimha, learned counsel for the un-official respondents.

(3.) Admittedly, the un-official respondents herein were appointed in the year 2004 as Constables in the Armed Reserve Police. In the year 2008, when a direct recruitment to the post of Civil Police Constables was conducted, the un-official respondents appeared for the selection. They were selected and appointed in the year 2009.