STATE OF TELANGANA AND OTHERS Vs. NEELAKANTAM NARENDER

JUDGEMENT

(1.) Vide the present appeal, appellants have challenged order dated 23.08.2017 passed by learned single Judge of this Court in W.P.No.27461 of 2017.

(2.) Respondent herein filed aforesaid writ petition seeking mandamus to declare the action of 3rd appellant in issuing the impugned proceedings in Rc.No.67/Rectt/Genl.1/2017 dated 03.07.2017 wherein the provisional selection of the respondent for the post of SCTPC AR (Men) was cancelled on the ground that a case is pending trial in P.R.C.No.11 of 2015 in Crime No.31 of 2015 registered for the offences punishable under Sections 324, 498-A of I.P.C. and Section 4 of the Dowry Prohibition Act on the file of the Women P.S. of Nalgonda District. However, after investigation, charge sheet is filed for the offences punishable under Sections 307, 498-A of I.P.C. and Section 4 of the Dowry Prohibition Act.

(3.) Learned counsel appearing on behalf of the appellants submits that the respondent intends to join a disciplined force wherein a person with criminal background is not eligible for appointment, and in the present case, a case was registered against the respondent for the offences mentioned above. Thus, the order passed by the learned single Judge in W.P.No.27461 of 2017 deserves to be set aside.