Telangana High Court
Kuppala Balakrishna, vs The Telangana State Level Police ... on 4 September, 2023
HON'BLE SRI JUSTICE J. SREENIVAS RAO
WRIT PETITION No.18973 of 2017
ORDER:
This Writ Petition is filed under Article 226 of Constitution of India seeking the following relief:
"...To issue a Writ, Order or direction more in the nature of Mandamus, declaring Action of the 1st respondent in rejecting the claim of the petitioner for selection as Stipendiary Cadet Trainee (SCT) Police Constable (AR) (Men) in Cybarabad/ Rangareddy District in pursuance to other Notification vide Rc.No.151/Rect.Admn.1/2015 dated 31.12.2015 in first 20% of posts meant for Local and Non Locals through proceedings in R.C.No.151/Rec./Admn,1/2015-17 dated 21.4.2017 is arbitrary, illegal, unjust and violative of ARticle, 14 and 16, of Constitution of India and consequently declare that the petitioner is entitled to be selected and appointed as Stipendiary Cadet Trainee (SCT) Police Constable (AR) (Men) in Cybarabad/Rangareddy District in pursuance to other Notification vide Rc.No.151/Rect.Admn.1/2015 dated 31.12.2015 by duly awarding weightage marks for his driving license with all consequential benefits including seniority and pay and allowances and to pass such other order or orders as this Hon'ble Court may deems fit and proper in the circumstances of the case."
2. When the matter is taken up for consideration Sri Krishna Kishore Kovvuri, learned counsel for the petitioner fairly informed this Court that the cause in the writ petition does not survive.
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3. Accordingly, the writ petition is dismissed as infructuous.
Miscellaneous applications, pending if any, shall stand closed.
_____________________________ JUSTICE J. SREENIVAS RAO 04th September, 2023 RRK