KOLA JYOTHI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri S.Gopal Rao, learned counsel for the petitioner and Sri M.V.Rama Rao, learned Standing counsel for 2nd respondent.

(2.) This writ petition is filed seeking the following relief :-

(3.) It has been contended by the petitioner that pursuant to the notification issued by the 2nd respondent dt.31.05.2018, inviting applications through online for direct recruitment to various posts, the petitioner has applied for the post of Stipendiary Cadet Training Sub-Inspector of Police (Civil) as she is fully eligible and qualified to be appointed to the said post. She further contends that after securing decent marks and under going regular selection process, her name was included in the provisional selection list. The grievance of the petitioner is that though her name was included in the provisional selection list, the respondents are not sending her to the Induction Training of Stipendiary Cadet Training Sub-Inspector of Police (Civil) on the ground that a criminal case under Section 498-A(IPC) and Sections 3 & 4 of Dowry Prohibition Act is pending against her. She further contends that her sister-in-law has filed a case against her brother and as a passing reference in the said criminal case, her name was taken by her sister-in-law and she was arrayed as 5th accused in CC.No.270 of 2018. The petitioner further contends that she has filed Crl.P.No.4777 of 2018 under Section 482 Cr.P.C to quash the case filed against her by her sister-in-law and this Court was pleased to stay all further proceedings in CC.No.270 of 2018 on the file of Judicial First Class Magistrate at Suryapet, Nalgonda District. On the ground that she has suppressed the fact of pendency of criminal case against her in the application form, the respondents are not sending the petitioner for Induction Training.