The State Of Andhra Pradesh vs Rambabu
2024 Latest Caselaw 7656 AP

Citation : 2024 Latest Caselaw 7656 AP
Judgement Date : 23 August, 2024

Andhra Pradesh High Court - Amravati

The State Of Andhra Pradesh vs Rambabu on 23 August, 2024

      HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE No: W.P.No.5323 of 2018

                      PROCEEDING SHEET
SL.   DATE                                ORDER                             OFFICE
NO.                                                                          NOTE
22. 23.08.2024   RNT,J & VN,J

                         During the arguments, Ms. Thota Suneetha,
                 learned counsel appearing for the respondents

submits that the respondents herein are the applicants in O.A.No.8926 of 2013 decided by the Tribunal vide judgment dated 07.12.2016 against which the present petition is filed. The respondents belong to the 3rd batch of training.

2. Learned counsel for the respondents further submits that the trainees of the 2nd batch, on the same subject, filed O.A.No.11884 of 2009, which was disposed of on 18.03.2011. Copy of the said order has been placed before us. The direction in the said order is as under:-

"In the result the O.A.No.11884 of 2009 is also disposed of. The impugned memo No.186/A1/2008 dated 08.07.2009 issued by the Inspector General of Police Visakhapatnam is set aside. Consequently the Memo C.No.186/A1/2008 dated 09.07.2009 issued by the Deputy Inspector General of Police, Visakhapatnam is set aside. The Deputy Inspector General of Police shall obtain necessary instructions from the Director General of Police or the Government for fixing the seniority of the applicants as per ranking obtained by them in the selection after giving opportunity to the affected persons and pass orders by keeping in view Rule 15(a) of the A.P.Police Sub ordinate Service Rules. The Orders of the Government, the orders of the Tribunal in O.A.No.7526/2003 and the Batch of the judgment of the Hon'ble Court in N.Bhujanga Rao and other v. Government of A.P. represented by its Principle Secretary, Home (police-C) Department."

SL.   DATE                         ORDER                           OFFICE
NO.                                                                 NOTE

3. Learned Government Pleader submits that he has no instructions on the said point.

4. To obtain instructions i) as to whether the department has taken some action pursuant to the direction issued by the Tribunal in O.A.No.11884 of 2009. ii) the said order has been challenged, time is granted to learned Government Pleader for the petitioner.