Kosuru Vijay Kumar vs The State Of Andhra Paradesh
2021 Latest Caselaw 4018 AP

          HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE No:W.P.No.23426 of 2021
                        PROCEEDING SHEET
SL.     DATE                           ORDER                             OFFICE
NO.                                                                       NOTE
01    08.10.2021

DVSS, J

Heard the learned counsel for the petitioners and the learned Government Pleader for Services-I.

This is a case with a very long history. Learned counsel for the petitioners points out that the earlier litigations and the order in W.P.No.21610 of 2007 and Batch, according to him, after this order was passed the State issued G.O.Ms.No.1, dated 07.01.2016, facilitating the inter se transfer between the Police Constables from APSP. This was followed by the proceedings dated 20.02.2020, by which the constables working in Armed Reserved, Special Armed Reserved, selected for appointment as Police Constables (Civil) from 2020, according to the learned counsel, the petitioners and others were working as Police Constables (Civil). Suddenly, the impugned order dated 01.10.2020 passed cancelling the earlier orders. This order is impugned on the ground that it is contrary to the Division Bench Judgment and contrary to the earlier conduct of the petitioners and also on the ground that no notice was issued to the Petitioners before their rights are taken away.

In reply to this, learned Government Pleader for Services-I who appears and SL. DATE ORDER OFFICE NO. NOTE argues that as per the procedure stipulated and as per the relevant GOs was followed for conversion of the APSP Constables as Police Constables (AR) and then to Police Constables (Civil). He also points out that as per the G.O.Ms.No.244, the length of the service as the Police Constable (Armed Reserve and Special Armed Reserve) is the criteria for the preparation for selection process for Police Constable (Civil) by transfer. Therefore, the learned Government Pleader argues that there is nothing wrong with the impugned order.

In the opinion of this Court, the matter further merits consideration and deeper study. In view of the intervening vacation, as the Courts are closed for 10 days and as the learned Government Pleader requires further time to get proper instructions, list on 20.10.2021 in Motion List. In the interregnum period no further action should be taken pursuant to a Memo dated 01.10.2021, if orders are not already issued by this date.

___________ DVSSJ Note: Issue CC by tomorrow.

B/o Ssv