P.NEELAVATHI Vs. THE STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed for certiorari to quash order dated 04- 08-2017 in O.A.No. 1789 of 2017 on the file of the Andhra Pradesh Administrative Tribunal at Hyderabad (for short, 'the Tribunal'). The petitioner also sought for a consequential direction to the respondents to declare that she is entitled to be deputed for Stipendiary Cadet Trainee Sub Inspector of Police (Civil) (Men and Women) (for short, 'SCTSIP') training on the basis of her valid selection.

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

(3.) The petitioner was initially appointed as a Woman Police Constable (Civil) in Srikakulam District on 17-08-2005. A crime was registered against her vide crime No. 53 of 2008 of II Town Police Station, Srikakulam. The said case was taken cognizance as C.C.No. 322 of 2008 for the offence under Section 324 read with Section 34 of the Indian Penal Code (for short, ' I.P.C.') on the file of the Court of Special Judicial Magistrate of I Class for Prohibition and Excise Offences, Srikakulam (for short, 'the criminal Court'). The criminal Court found the petitioner, who was accused No. 2, guilty of the offence under Section 324 I.P.C. and accordingly convicted her under Section 248(2) of the Code of Criminal Procedure. However, having regard to the age of the petitioner and the other two accused, who were convicted for the offence under Section 323 I.P.C, they were ordered to be released under Section 4 of the Probation of Offenders Act, 1958 (for short, 'the Act'), on their executing a bond each for Rs.5,000/- with two sureties for the like sum. A further direction was also issued to keep them under the supervision of P.Tirupathirao, District Probation Officer, Srikakulam, for a period of one year and that in the meantime, the accused shall keep good conduct and behaviour. It appears that simultaneous with the criminal case, departmental proceedings were also initiated by framing a charge on 24-08-2011 which reads as under: