BharatTaxGST

State Level Police Recruitment Board, Represented By vs. Abdul Aziz Mohammed Ali

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WP/12479/2007HC TelanganaGSTCNR HBHC01034612200724 January 2023Bench: ABHINAND KUMAR SHAVILI,PULLA KARTHIK4 pages
For Petitioner: GP FOR SERVICES - I

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Cause title — parties, addresses and appearances
[ 3313 ] HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD (Special Original Jurisdiction) TUESDAY, THE TWENTY FOURTH DAY OF JANUARY TWO THOUSAND AND TWENTY THREE PRESENT THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI AND THE HONOURABLE SRI JUSTICE PULLA KARTHIK WRIT PETITION NO: 12479 OF 2007 1. State Level Police Recruitment Board, represented by, its Chairman, A.P., Hyderabad. 2. lnspector General of Police, Zone-V, Warangal Region, Lakdikapool, Hyderabad. 3. Deputy lnspector General of Police, Karimnagar Range, Karimnagar. ...PETITIONERS AND Abdul Aziz Mohammed, Aged 22 years, Occ : Unemployee, R/o.3-143, Parimala Colony, Waddapally, Hanumakonda, Warangal District. ...RESPONDENT Petition Under Arlicle 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 an appropriate writ or directron more particularly one in the nature of writ of certiorari calling for the records relating to and connected with the orders of Hon'ble A.P.Administrative Tribunal in O,A.No.742012006 dt.14-03- 2007 and to quash or set aside the same by holding it as contrary to the facts, law and erroneous. I.A.NO:1 OF 2007(WPMP. NO: 15551 Qf 2007) Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to suspend the operation of the order in O.A. No.7420l2006 dt. 14-03-2007 on the file of the Hon'ble A. P.Administrative Tribunal, Hyderabad. Counsel for the Petitioners : GP FOR SERVICES - I Counsel for the Respondents : --

The Court made the following ORDER Between: I

HON'BI E SRI JUSTICE,{BHINAND KUMAR SHAVILI AND IION'I}LE SITI JUS'IICE, PULLA KARTIIIK .No.12479 oF 2007 ORDER: Ea, tJ, ,'bh Sn lutie ,4bh ntnd Kanar Slaili) I i Aggrieved by the order dated 14.03.2007 passed in O.A.No.742it of 2006 bv the Andhra Pradesh Administrative 'I'ribunai, I lytlerabad, the rrescnt writ petition has been filed. t I

2.

V/hcn thc mattcr is taken up lor hcaring, lcarned (lovcrnmenr Pleader lor :lerr,,ices-I appearing for the petitioners had inlonnccl this Court as pcr thc prescnt Rccr:uitment llules, the pcdtioners arc not c,rrrductrng 5 KM run test rvhilc selecring the candidates lor recruitment to the post o[ Sub Inspector of Poiice. \X/hile disposing of the OA, the'I'ribunal had directed the petiuoners to conducr 5 I(M test run test to the respofldent once again within two weeks from the date of receipt ,rf copy of that order and if he is qualifird in the said 5 I(M run, he shail be subjected to the ncxt sclec-:ron process.

3.

Since the ltecruitm:nt Rules themselves rvere amended, the cause in the rvnt petirion docs not survivc [<rr adiudication I

l Accordingly, the Writ Peticion is dismissed as infructuous' No costs. Miscellaneous petitions, if any, pending shall stand closed' //// K.VENKAIAH ASSISTANT REGISTRAR a,i,r SECTION OFFICER To S-A. BS tssq I.TwoCCtoGPFORSERVICES-l,HighCourtfortheStateofTelanganaat Hyderabad. [OUT]

2.

Two CD CoPies

3.

One spare coPY J.

HIGH COURT DATED:24101t2023 ORDER WP.No.12479 ot 2007 DISMISSING IHE W.P AS INFRUCTOUS WITI.{OUT COSTS. 5 1 rrE ST,'r. .- ,! l 25 tEB 2123 _l_ \ 79 \5 "J gstr I I

Reproduced from the public record of the Telangana High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.