Shaik Shahanaj vs The State Of A.P, on 28 September, 2020

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Andhra Pradesh High Court - Amravati

Shaik Shahanaj vs The State Of A.P, on 28 September, 2020

Bench: Battu Devanand

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(SHOW CAUSE NOTICE BEFORE ADMISSION)

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)

MONDAY, THE TWENTY EIGHTH DAY OF SEPTEMBER,

TWO THOUSAND AND TWENTY
:PRESENT:

THE HONOURABLE SRI JUSTICE BATTU DEVANAND

WRIT PETITION NO: 16461 OF 2020

Between:
Shaik Shahanaj, D/o Shaik Subhan, Aged about 27 years, Occ: Un Employee,
R/o.H.No.26-607, VC Colony, Nandayl, Kurnool-District-518502.
...Petitioner
AND

1. The State of A.P, Rep. by Principal Secretary, Home Department Secretariat,
Velagapudi, Amaravathi, Guntur District-A.P.
2. The State Level Police Recruitment Board, Rep. by its Chairman, Andhra
Pradesh, Mangalagiri, Guntur District.
3. The Superintendent of Police, Kurnool, Kurnool District
...Respondents

WHEREAS the Petitioner above named through his Advocate Sri
T.S.N.SUDHAKAR presented this Petition under Article 226 of the Constitution of India
praying that in the circumstances stated in the affidavit filed therewith, the High Court
may be pleased to issue a Writ, order or direction, more particularly one in the nature of
writ of mandamus, declaring the action of the 2™ respondent not consider and disposing
of petitioner representation dated 24.01.2020 allowing for training of Stipendiary Cadet
Trainee Police Constable (communication) as per notification vide Rce.No.246/R and
T/Rect.2/2016 dated 27.08.2016 as highly illegal, arbitrary, unjust, contrary to Service
Rules and violative of Article 14, 16 and 21 of the Constitution of India and consequently
direct the 2° respondent to consider and dispose of the petitioner representation dated
24.01.2020 in pursuance of proceedings RC.No.246/R&TGenlI.2/2017 dated 19.02.2019
and sent for training of Stipendiary Cadet Trainee Police Constable (communication).

AND WHEREAS the High Court upon perusing the petition and affidavit filed
herein and upon hearing the arguments of Sri T.S.N.Sudhakar, Advocate for the
Petitioner and GP for Services-I for the Respondents, directed issue of notice to the
Respondents herein to show cause as to why this WRIT PETITION should not be
admitted.

You viz:
1. The Principal Secretary, Home Department Secretariat, Velagapudi, Amaravathi,
Guntur District-A.P.
2. The Chairman, State Level Police Recruitment Board, Andhra Pradesh,
Mangalagiri, Guntur District.
3. The Superintendent of Police, Kurnool, Kurnool! District

are be and hereby directed to show cause either appearing in person or through an
Advocate, as to why in the circumstances set out in the petition and the affidavit filed
therewith (copy enclosed) this WRIT PETITION should not be admitted, within four
weeks, on which date the case stands posted for hearing.

The Court made the following:
ORDER:

"Heard the learned counsel for the petitioner and learned Government Pleader for Services-I. Notice before admission.

Post after four weeks to enable the learned Government Pleader to file _ counter affidavit."

SD/- G.Srinivasa Reddy ASSISTANT REGISTRAR a ITTRUE COPY// For ASSISTANT a ye To,

1. The Principal Secretary, Home Department Secretariat, Velagapudi, Amaravathi, Guntur District-A.P.

2. The Chairman, State Level Police Recruitment Board, Andhra Pradesh, Mangalagiri, Guntur District.

3. The Superintendent of Police, Kurnool, Kurnool District (Addresses 1 to 3 by RPAD- along with a copy of petition and memorandum of grounds) One CC to Sri. T.S.N.Sudhakar, Advocate [OPUC] Two CCs to GP for Services-I, High Court of Andhra Pradesh. [OUT] One spare copy Oak MM HIGH COURT DEVJ DATED:28/09/2020 NOTE: POST AFTER FOUR WEEKS NOTICE BEFORE ADMISSION WP.No.16461 of 2020

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Andhra Pradesh High Court - Amravati