MOLLA YADUL Vs. STATE OF TELANGANA AND OTHERS

JUDGEMENT

(1.) Vide the present appeal, the appellant has challenged the order dated 26th December 2017, passed in W.P.No.42246 of 2017, whereby, the said writ petition filed by the appellant has been dismissed by the learned Single Judge.

(2.) The 1st respondent-State issued notification for Telangana State Level Police Recruitment for the post of Stipendiary Cadet Trainee (SCT) Sub-Inspector of Police (Civil) (Men and Women) and other posts. There were 510 vacancies in six different zones. The appellant was eligible and accordingly he applied to the posts of Sub-Inspector of Police (Civil), Station Fire Officer, Reserve Sub-Inspector of Police (AR), Reserve Sub-Inspector of Police (SAR CPL), Reserve Sub- Inspector of Police (TSSP) and Sub-Inspector in Special Protection Force (SPE) Department in the order of preference.

(3.) A physical efficiency test was conducted on 09.07.2016 at Amberpet Grounds, Hyderabad and the appellant participated in the same. He successfully completed the written test and secured 103 marks in Paper-I and 129 marks in Paper-II. Thus, he got an average of 116 marks. In the physical efficiency test, he got 68.75 marks. The total marks, thus, obtained by the appellant were 184.75. When the appellant was not selected, he filed the writ petition on the ground that while conducting physical efficiency test at Amberpet grounds, Hyderabad, the marks secured by him in High Jump test were not properly recorded. The appellant submitted a representation on 10.09.2017 questioning the results. Respondent No.4 issued a Memo on 13.10.2017, disposing of the said representation. Challenging the said Memo, he filed the writ petition in W.P.No.32018 of 2017. The said writ petition was disposed of on 21.09.2017 directing respondent No.4 to dispose of the representation of the appellant dated 04.09.2017 in accordance with the Rules and Regulations. Pursuant to said orders, another Memo was issued on 05.12.2017. Challenging the said Memo, the writ petition in W.P.No.42246 of 2017 has been filed, which was dismissed by the learned Single Judge by impugned order. Hence, this writ appeal.