K. KOTESHWAR RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed praying the following relief:

(2.) The brief facts leading to filing of the present writ petition are as under:

(3.) Respondents filed counter denying all the material allegations and averments made by the petitioner and contended that petitioner was enlisted during 2013 by Group Centre, CRPF, Ranga Reddy and was dispatched for training at Peringome and he reported to duty on 23/10/2013, however, he deserted from campus on 29/10/2013 without any intimation to the competent authority. On appeal, the petitioner was reinstated into service by order dtd. 28/3/2014 by considering the young age, family background of the petitioner and ignorance about rules/ regulations in force and also a lenient and sympathetic view.