G. NARASIMHA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard, Learned counsel for the petitioner and the Learned Special Government Pleader for Home appearing for the respondents and perused the records.

(2.) Learned Counsel for the petitioner submits that the petitioner is presently working as Additional Superintendent of Police (Non-Cadre) and he is eligible and qualified for promotion to post of Superintendant of Police (Non-Cadre) and questioning the action of the respondents in not considering the case of the petitioner for the promotion to the post of Superintendant of Police (Non-Cadre) on the ground of pending of an ACB case registered in F.I.R No.37/RCA-RRR/2019, dtd. 17/12/2019.

(3.) Learned Counsel for the petitioner further submits that the petitioner while working as Additional Deputy Commissioner of Police, Siddipet Police Commissionerate, a case was registered against the petitioner by the ACB and as on this date no charge sheet is filed by the Investigating Agency. Neither final report is sent to Government nor sanction accorded for prosecution. The proceedings are still at the crime stage only and the petitioner is falsely implicated.