DODLE VINOD KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved by the action of respondent No.2 - the Chairman, State Level Police Recruitment Board, Telangana office of the Director General and Inspector General of Police Complex, Saifabad, Hyderabad in not considering his representation dtd. 29/10/2020 for the post of Stipendiary Cadet Trainees (SCT) Police Constable (TSSP) (Men) vide Registration No.1161680 in Recruitment - 2018 on the sole ground that he has settled the criminal case to grab the employment as Police Constable and there are no merits to consider him to appoint as Police Constable (TSSP) (Men); and issuing impugned Memorandum vide Rc.No.116/Rect/Admn/4/ 2020 dtd. 16/11/2020 cancelling his appointment of Police Constable (TSSP) (Men) mechanically without application of mind and without examining judgment of the Hon'ble Supreme Court in proper perspective though he is not involved in any case of moral turpitude or heinous or serious nature of offence.

(2.) The case of the petitioner is that he was provisionally selected to the post of Stipendiary Cadet Trainees (SCT) Police Constable (TSSP)(Men) pursuant to recruitment Notification in Rc.No.88/Rect.Admn-1/2018 dtd. 31/5/2018 issued by respondent No.2. Attestation Forms were submitted by the petitioner on 9/10/2020. Show cause notice vide Rc.No.216/ Rectt./Genl.2/2019 dtd. 18/2/2020 was issued to the petitioner by respondent No.2 calling explanation as to why his provisional selection should not be cancelled alleging that he was involved in Crime No.98 of 2017 for the offence punishable under Sec. 304-A of the Indian Penal Code 1860 (IPC) on the file of the Station House Officer, Chetyala Police Station. After conducting investigation in the crime, charge sheet was filed and the same was taken on file as C.C. No.282 of 2017 by the learned Judicial Magistrate of First Class, Ramannapet.

(3.) Heard Mr. Palle Sriharinath, learned counsel for the petitioner, and Mr. M.V. Rama Rao, learned Special Government Pleader for the respondents, and perused the material on record.