STATE LEVEL POLICE RECRUITMENT BOARD Vs. CH. SATHISH

JUDGEMENT

(1.) This Writ Appeal is filed aggrieved by the order, dtd. 26/12/2023, passed in W.P.No.912 of 2023 by a learned Single Judge of this Court.

(2.) Heard Sri M.V. Rama Rao, learned Standing Counsel appearing for the appellant-Board and Ms. M. Malathi, learned counsel representing Sri S. Lakshmi Kanth, learned counsel for respondent No.1.

(3.) Learned Standing Counsel appearing for the appellant had contended that respondent No.1 has responded to a notification, dtd. 30/12/2008, issued by the appellant for filling up the post of Stipendiary Cadet Trainee Police Constable (SCTPC) (Armed Reserve) and he was provisionally selected, after undergoing regular selection process. On verification of the antecedents of respondent No.1, it came to light that respondent No.1 was acquitted in a criminal case i.e. S.C.No.300 of 2007, vide judgment, dtd. 6/12/2007, rendered by the learned II Additional Sessions Judge (FTC), Adilabad, for the offence involving murder. Therefore, the appellant had cancelled the provisional selection of respondent No.1 vide proceedings, dtd. 25/5/2011. Aggrieved by the same, respondent No.1 approached the Tribunal by filing O.A.No.5661 of 2011 and the Tribunal vide order, dtd. 8/10/2012, was pleased to allow the said O.A.