- (1.) This is an appeal by the A. P. public service commission against the decision of the A. P. Administrative tribunal dated 22/09/1989. The appeal raises a question as to the scope of Rule 5 of the A. P. Police Service Rules, 1966.
(2.) The facts are not in dispute and may be stated as follows : The public service commission issued an Advertisement/notification No. 18/1983 inviting applications for selection in a Combined Competitive Examination to be held in November 1983 at Anantapur, Guntur, Hyderabad, Kakinada, Tirupathi, Visakhapatanam and Warangal Centres for recruitment to the posts included in Grade I Services. The notification was published in the gazette dated 25/08/1983. The postof Deputy Superintendent of Police was one of the posts for which applications were invited. The respondent applied to that post as well as to other posts. The minimum age prescribed for selection to the post of Deputy Supretendent of Police was 21 years as on 1/07/1983, as against 18 years for other posts. The respondent did not complete 21 years as on 1/07/1983. He was short by 19 days and his case, therefore, was not considered for appointment to post of Deputy Supretendent of Police. He was, however, considered to other posts since it was a combined selection for Grade I services.
(3.) In 1984, the public service commission conducted preliminary examination for the eligible candidates. In 1985, final examination was conducted. In 1986, the candidates were called for interview. On 27/03/1987, the list of selected candidates was prepared for appointment to different categories of posts. The respondent was selected as Deputy Registrar of Co-operative Societies.;