SHAIK JAHANGEER ALI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India seeking to direct the respondent authorities to consider the case of the petitioner and give posting orders as Junior Assistant in lieu of PC (AR) as he is having qualifications for appointment as such.

(2.) The learned counsel for the petitioner submits that he belongs to B.C (B) Dudekula caste and was selected for the post of police constable in the year 2004. Since he has not received any proceedings he approached the authorities who said that his caste certificate, which was issued by the 5th respondent herein dtd. 25/10/2001, was referred to the revenue authorities to enquire about its genuineness and was informed that on receipt of confirmation from the revenue authorities the proceedings will be issued. He approached the revenue authorities and requested to furnish genuineness certificate as sought by the Superintendent of Police, Khammam, but they said that no such correspondence is received from the office of the Superintendent of Police, Khammam. Thereafter, he made several representations to the revenue authorities, but in vain.

(3.) It is further submitted that the petitioner met with accident on 11/6/2019. Thereafter, he made a representation to the Tahsildar for issuance of fresh caste certificate. The authorities gave caste certificate certifying that he belongs to B.C (B) Dudekula caste, vide CNDO 22018270800 dtd. 20/1/2020.