M.NAGARAJU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed for the following relief:

(2.) The petitioner contends that he was initially appointed on 15/7/2008 as Reserve Sub-Inspector of Police (AR) in Special Armed Reserve, Central Police Lines (hereinafter referred to as 'SAR CPL') in accordance with Rule. Though he is eligible for promotion as Reserve Inspector during the panel year 2014-15, he was promoted as Reserve Inspector on 25/10/2016. Respondent No.5 was also initially appointed as Reserve-SubInspector of Police (AR) in SAR CPL in accordance with Rule 2 (a) of Special Rules for the A.P Special Armed Police with effect from 15/7/2008 and he was promoted as Reserve Inspector on 25/10/2016. During the panel year 2014-15, the 5th respondent was not eligible for promotion as he was under the currency of punishment.

(3.) Though the 5th respondent was duly served with the notice of this petition, no appearance has been made by him or on his behalf.