The Telangana State Level Police ... vs Pasupula Nagaraju
2021 Latest Caselaw 2032 Tel

Item Nos.28 - 29



      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                 AND
       THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


                    W.A.Nos.111 and 119 of 2020

COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.     The present appeals arise from a common order dated

12.11.2019 passed by the learned Single Judge in three writ petitions.

W.A.No.111 of 2020 arises from W.P.No.15657 of 2019, and

W.A. No.119 of 2020 arises from W.P.No.15692 of 2019.

2.      By the impugned order, the writ petitions filed by the private

respondents assailing the decision of the appellant/Telangana State

Level Police Recruitment Board (TSLPRB) of deleting their names

from the list of successful candidates as per the Recruitment

Notification dated 31.05.2018, for the post of Sub-Inspector of Police

on the ground that they had not acquired the qualification of

graduation as on the cut off date i.e., on 01.07.2018, was allowed by

holding that mere absence of the certificate in the possession of the

private respondents would not be a ground to delete their names as

long as they had acquired the required qualification within the

stipulated timeline prescribed in the Notification. Aggrieved by the

aforesaid order, the appellant had preferred the present appeals.

3. Mr. M. V. Rama Rao, learned counsel for the appellant fairly

states that on similar facts and circumstances as in the impugned

judgment, a writ petition filed by an aggrieved candidate in respect of

the very same Notification dated 31.05.2018, registered as

W.P.No.13079 of 2019, was allowed by a learned Single Judge on

03.01.2020. Aggrieved thereby, the appellant had preferred an appeal,

registered as W.A.No.97 of 2020, which was dismissed by a Division

Bench vide judgment dated 07.02.2020. The said dismissal order was

challenged by the appellant before the Supreme Court, registered as

SLP (Civil) No.194 of 2021, that has been dismissed vide order dated

08.02.2021. In other words, the order of the learned Single Judge

dated 03.01.2020, as upheld by the Division Bench vide judgment

dated 07.02.2020, had attained finality.

4. As it is submitted that the present case is squarely covered by the

captioned decision, following the judgment dated 07.02.2020, passed

by the Division Bench in W.A.No.97 of 2020, the impugned order

dated 12.11.2019 is upheld and the writ appeals are dismissed along

with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J 07.07.2021 KTL/PLN