Gugulothu Rajesh vs The State Of Telangana
2021 Latest Caselaw 445 Tel

           HONOURABLE SRI JUSTICE P.NAVEEN RAO

               WRIT PETITION No.2786 of 2021

                        Date:16.02.2021

Between:
Gugulothu Rajesh S/o.G.Redya,
Aged 27 years, occ:Ex-Constable-5782, TSSPF,
H.No.6-19, Geesya Thanda Village,
VK Pahad Post, Chivvemla Mandal, Suryapet District.
                                              .....Petitioner

     And

The State of Telangana,
Rep.by its Principal Secretary,
Home Department, Secretariat,
Hyderabad and others.
                                                .....Respondents




The Court made the following:
                                     -2-



           HONOURABLE SRI JUSTICE P.NAVEEN RAO

                  WRIT PETITION No.2786 of 2021
ORDER :

Heard learned counsel for petitioner and learned Special

Government Pleader for Home.

2. In the selections conducted pursuant to recruitment

notification issued in the year 2012, petitioner was selected and

appointed as Stipendiary Trainee Constable in the Special Police

Force on 21.01.2013. After successful completion of nine months

induction training, he was appointed as constable and was placed

on probation. While on probation, notice was issued on

04.02.2015 calling upon the petitioner to explain why his

probation should not be terminated on the ground of unauthorized

absence for six days. Though, petitioner submitted his explanation

giving reasons for his absence, not satisfied with the explanation

offered by the petitioner, the Commandant of Special Protection

Force terminated the probation of petitioner by orders dated

10.03.2016. Aggrieved thereby, petitioner preferred the appeal to

the Director General of Police (D.G.P.), Special Protection Force.

The D.G.P. while rejecting the appeal vide his orders dated

04.04.2017 also referred to the subsequent involvement of

petitioner in criminal proceedings.

3. Since D.G.P. referred to pending criminal case, petitioner

waited till the criminal Court pronounces judgment in S.C.No.154

of 2017. By judgment dated 14.05.2018, petitioner was acquitted

in the said case. On 13.03.2019, petitioner submitted

representation to the Principal Secretary to Government, Home

Department requesting to review the decision to terminate his

probation and to reinstate into service. On 09.05.2019, he also

submitted representation to the D.G.P.

4. This writ petition is filed alleging inaction on the

representations submitted by the petitioner.

5. Having regard to the chronology of events noted above,

I deem it proper, in the facts of the case, to dispose of writ petition

at the admission stage. Writ petition is disposed of directing the

Government to consider representation submitted by petitioner on

13.03.2019 requesting to review the decision to terminate the

probation of the petitioner as expeditiously as possible preferably

within a period of eight weeks from the date of receipt of a copy of

the order. Pending miscellaneous petitions, if any, shall stand

closed.

___________________ P.NAVEEN RAO, J

16th February, 2021 Nvl

HONOURABLE SRI JUSTICE P.NAVEEN RAO

WRIT PETITION No.2786 of 2021

Date:16.02.2021 Nvl