- (1.) Leave granted.
(2.) Andhra Pradesh Public Service Commission (for short, 'the Commission') is in appeal before us aggrieved by and dissatisfied with the judgment and order of a Division Bench of the High Court of Judicature of Andhra Pradesh dismissing a writ petition filed by it from an order of the Andhra Pradesh State Administrative Tribunal dated 15.10.2004 directing it to make recruitment from the selection list to the nine posts of Deputy Superintendent of Police as only ten out of nineteen posts advertised therefor had been filled up.
(3.) The Commission advertised nineteen posts for recruitment to the post of Deputy Superintendent of Police. Pursuant thereto and in furtherance thereof, applications were filed, inter alia, by the Respondent Nos.1 to 3 herein. The State, however, asked the Commission to fill up only ten posts. An exercise was carried out accordingly by the Commission purported to be in terms of Rule 6 of the Public Service Commission Rules.;