Telangana High Court
Ushigari Nagaraju vs The State Of Telangana And 4 Others on 21 August, 2020
Author: P. Naveen Rao
Bench: P.Naveen Rao
HONOURABLE SRI JUSTICE P.NAVEEN RAO
WRIT PETITION NO.13382 OF 2020
Date: 21.08.2020
Between:
Ushigari Nagarju D/o.Ramesh, age.30 years,
Occ:Provisionally Selected to the post of SCT PC(Civil)
R/o.H.No.4-37, Near Bangaru Maisamma, Pedda Amberpet,
Hayathnagar, Dist:Ranga Reddy-501505,
Reg.No.1102112.
.....Petitioner
And
The State of Telangana, rep.by its
Principal Secretary to Govt, Home Department,
BRKR Bhavan, Hyderabad, Telangana 500063 and others.
.....Respondents
The Court made the following:
2
HONOURABLE SRI JUSTICE P.NAVEEN RAO
WRIT PETITION NO.13382 OF 2020
ORDER:
Heard learned counsel for petitioner and learned Standing Counsel for respondent-Recruitment Board.
02. Petitioner is selected to the post of Stipendiary Cadet Trainee (SCT) Police Constable (Civil) in Cyberabad/R.R vide Registration No.1102112 at Sl.No.733, in Recruitment Notification vide No.Rc.No.88/Rect./Admn.1/2018, dated 31.05.2018. A show- cause notice dated 24.02.2020 was issued alleging that in the antecedents verification and verification of the fitness of the petitioner, it was found that petitioner was found involved in Cr.No.454 of 2018 under Sections 447, 427 IPC of Hayathnagar Police Station and case is pending trial in CC.No.1192 of 2019 in the Court of VII Metropolitan Magistrate, Cyberabad. Notice also says that petitioner was found medically unfit. Responding to the said show-cause notice, petitioner submitted detailed explanation on 18.03.2020 denying both allegations levelled against him. Alleging that issue is not finalized so far and due to illegal action initiated against him, petitioner was not deputed for training with his batch mates, this writ petition is filed.
03. Learned Standing Counsel for the respondent-Recruitment Board informs the Court that large number of cases on antecedent verification, consideration of explanation to the show-cause notices and finalization of the proceedings on receipt of explanations are pending and due to present pandemic they could not be completed. 3 He requests four weeks time to finalize the proceedings in the case of this petitioner. Taking note of this submission of learned Standing Counsel, this writ petition is disposed of directing the Police Recruitment Board to examine the explanation offered by the petitioner on both aspects and pass orders as warranted by law assigning reasons in support of the decision and communicate the same to the petitioner as expeditiously as possible preferably within a period of four weeks from the date of receipt of a copy of this order. Pending miscellaneous petitions, if any, shall stand closed.
____________________ P. NAVEEN RAO, J 21st August, 2020 Nvl 4 HONOURABLE SRI JUSTICE P.NAVEEN RAO WRIT PETITION NO.13382 OF 2020 DATED : 21.08.2020 Nvl