MACHARLA SURESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking the following relief:-

(2.) Heard K.Buchi Babu, learned counsel for petitioner and Sri M.V.Rama Rao, learned Standing Counsel for the 2nd respondent.

(3.) It has been contended by the petitioner that he is a student and he is fully qualified and eligible to be appointed to the post of Sub-Inspector of Police (Civil) (Men & women) Code No.11 and Reserve Sub-Inspector of Police (TSSP) (Men) Code No.14 in Home Department. The respondents have issued a Notification for filling up the vacancies of Sub-Inspector of Police on 06.02.2016 and he has responded to the said Notification. The posts of Sub-Inspector and Reserve Sub-Inspector of Police were included under post Code Nos.11 and 14 respectively. In all, 208 and 205 vacancies were notified in Sub-Inspector and Reserve Sub-Inspector cadres respectively. As per the Notification dated 06.02.2016, 3% of the vacancies are earmarked for NCC and since the petitioner is having NCC-C Certificate issued by the Deputy Director General, National Cadet Corps (NCC), his case is entitled to be considered against the said 3% reservation for NCC, as provided in the Notification. The petitioner has participated in the selection process and fared decently well. In spite of petitioner securing sufficient marks in the NCC Category, his case was not considered for appointment to the post of Sub-Inspector of Police against Post Code No.11 or Reserve Sub-Inspector of Police against Post Code No.14. Pursuant to the representation made by the petitioner to the respondents to consider his case for appointment to the post of Sub-Inspector of Police or Reserve Sub Inspector of Police, the 2nd respondent has issued orders of rejection dated 13.10.2017 (through online), rejecting the case of the petitioner by stating as follows :-