GOVERNMENT OF ANDHRA PRADESH Vs. B.SATYAM

JUDGEMENT

(1.) Heard Mr. N. Aswartha Narayana, learned Government Pleader, Services-I, for the petitioners and Mr. J. Sudheer, learned counsel for the respondent.

(2.) The writ petition has been filed assailing the order, dtd. 21/2/2012 passed in O.A.No.9114 of 2010 by the Andhra Pradesh Administrative Tribunal, at Hyderabad (hereinafter referred to as 'the Tribunal') by which the O.A has been allowed holding that non-sending of the respondent for training pursuant to the notification issued in the year 1999 was arbitrary and illegal and directing to issue selection order and send him for training either in the ensuing batch, in the existing vacancies or arising vacancies, with all consequential benefits for which time of four weeks was indicated for compliance.

(3.) Learned counsel for the petitioners submitted that the respondent had filled up application form for the post of A.P. Police Stipendiary Cadet Trainee Police Constable, Civil [hereinafter referred to as 'SCT PC (Civil)'] and his name was also reflected in the merit list dtd. 8/11/1999, however, despite being issued appointment order, he was not sent for training on the ground that he was involved in Crime No.133 of 1998 instituted under Ss. 382 and 324 of the Indian Penal Code of C.K.Palli Police Station, Ramagiri Circle, Anantapur District. Thus, it was submitted that the respondent moved the Tribunal in O.A.No.9114 of 2010 against such action of the petitioners and the Tribunal has passed the order under challenge.