RUDRA SATYANARAYANA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ petition is filed under Article 226 of Constitution of India seeking the following relief:

(2.) Heard Sri Bommagani Prabhakar, Learned Counsel appearing for the petitioner and the learned Assistant Government Pleader for Home, appearing for respondents.

(3.) The learned Counsel appearing for the petitioner submits that pursuant to the advertisement for recruitment to the post of Police Constables (Civil) in Khammam District, the petitioner was successful both in physical test held on 26/8/1994 and written examination held on 11/9/1994 and on being successful he appeared for medical examination on 15/4/1995. Since the fingers of the left hand of the petitioner did not look normal the Superintendent of Police referred the petitioner to the Medial Board, Osmania General Hospital, Hyderabad wherein after thorough examination he was certified as fit for the post of Police Constable.