N.NARESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition, under Article 226 of the Constitution of India, is filed by the petitioners seeking the following relief:

(2.) Heard Sri Ramesh Chilla, Counsel for the petitioners, Government Pleader for Home for the 1st respondent and Sri M.V.Rama Rao, Standing Counsel for the 2nd respondent.

(3.) It has been contended by the petitioners that they are fully eligible and qualified to be appointed as Stipendiary Cadet Trainee (SCT) SubInspector of Police (Civil), SCT Reserve SubInspector of Police (AR), SCT Reserve SubInspector of Police (SAR CPL), SCT Reserve SubInspector of Police (TSSP), SCT Reserve SubInspector of Police (TSSP) in 15th Bn and SCT Police Constable (Civil), SCT Police Constable (AR), SCT Police Constable (SAR CPL), SCT Police Constable (TSSP) in Police Department, Constable in Telangana Special Protection Force Department, Firemen in Telangana State Disaster Response and Fire Services Department and Warders in Prisons and Correctional Services Department and they have responded to the notifications issued by the respondents vide Nos.RC.No.89Rect.Admin12018, dated 31.05.2018, and RC.No.88Rect.Admin12018, dated 31.05.2018, for the said posts. The petitioners further contend that they have cleared the Preliminary Written Test (PWT) and they were also called for the next phase of selections i.e., Physical Measurement Test (PMT) and Physical Efficiency Test (PET) and while conducting the Physical Measurement Test and Physical Efficiency Test, the respondents have erroneously recorded the timings and measurements of the petitioners and disqualified them and in respect of some selected candidates, the respondents have altered the performance details, timings and physical measurements and qualified them in an arbitrary and illegal manner.