The Government Of Andhra Pradesh, vs P.Nageswara Rao,
2024 Latest Caselaw 7376 AP

Andhra Pradesh High Court - Amravati

The Government Of Andhra Pradesh, vs P.Nageswara Rao, on 20 August, 2024

            HIGH COURT OF ANDHRA PRADESH:: AMARAVATI
MAIN CASE NO.: W.P.No.21022 of 2001
                              PROCEEDING SHEET
Sl.      Date                               ORDER                                 OFFICE
No.
                                                                                  NOTE
23.   20.08.2024   RNT, J & VN, J

                   1.     This Writ Petition is filed challenging the order
                   of   the   Andhra    Pradesh     Appellate     Tribunal   at
                   Hyderabad in O.A.No.7200 of 1999 filed by the
                   respondents. The O.A was allowed in the following

terms:-

"In the circumstances, we have no other recourse except to hold that Annexure to Rule 5(2) in the said G.O.Ms.No.137 dated 1.6.1998 prescribing certain written tests for Inspectors of Police for promotion to the post of Dy. Superintendent of Police, is arbitrary, irrational and illegal, and should be set aside, and we accordingly set aside the same. While doing so, we make it clear that it is open to the respondents to resort to alternative methods, like some of the ones mentioned above, for upgrading the skills of the persons working in the Police Department at various levels, including the applicants who are claiming promotion to the post of Dy.S.P. In this view of the matter, these O.As are allowed and impugned orders are set aside. M.A.3147/99 in O.A.1463/99 is also accordingly allowed. No costs."

2. Sri E.Sambasiva Pratap, learned Additional Advocate General appearing for the petitioners submits that at present the petitioners are following the Judgment of the Tribunal.

3. He further submits that alternative methods to be resorted in terms of the Judgment of Tribunal are under consideration.

4. At his request, post the matter on 17.09.2024.

______ RNT, J

_____ VN, J IS