K. MOULALI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is field for certiorari to quash order dated 19-07-2017 in O.A.No. 2594 of 2014 on the file of the Andhra Pradesh Administrative Tribunal at Hyderabad (for short, 'the Tribunal') and also proceedings vide C.No. A2/6598/89/2011 dated 14-11-2013 of respondent No. 3 canceling the petitioner's provisional selection as Stipendiary Cadet Trainee Police Constable (A.R.) (Men) (for short, 'SCTPC').

(2.) We have heard Sri K.Narsi Reddy, learned counsel for the petitioner, and learned Government Pleader for Services (A.P.) appearing for the respondents.

(3.) The petitioner applied for the post of SCTPC in pursuance of notification issued by respondent No. 2. He was provisionally selected for the said post in the year 2011. By proceedings C.No. A2/6598/89/2011 dated 14-11-2013, respondent No. 3 cancelled the petitioner's provisional selection as he was allegedly convicted for the offence under Section 34 (G) of the Andhra Pradesh Excise Act, 1968 (for short, 'the Act'), on 06-03-2010 and imposed a fine of Rs. 200/- by the Judicial Magistrate of I Class, Thamballapalle of Chittoor District (for short, 'J.F.C.M., Thamballapalle').