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Judgment
After hearing learned Caused for the parties, we do not think it is necessary to go into the various contentions raised in these appeals on behalf of the State of Andhra Pradesh, as we are of the opinion that since the decision in R.P. No. 933/97 dated 30-1-1978, followed in subsequent decisions by the Tribunal, the provisions of City Police Act, 1348-F are holding the field and are not in any manner superseded by the provisions of Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1953 and A.P. Police Subordinate Service Rules insofar as they relate to dismissal of police constable by the Commissioner of Police, Hyderabad City. By now more than 22 years have passed and the law laid down therein has been followed in the State of Andhra Pradesh for all these years. We are therefore not inclined to disturb the impugned Order.
In view of what is stated above all these appeals and SLP to stand disposed of accordingly with no Order as to costs.
Interim Order, if any, stand vacated.