Shantiniketan College Of ... vs The State Of Andhra Pradesh
2021 Latest Caselaw 1823 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                       WRIT PETITION NO.8008 OF 2021
ORDER:

This writ petition is filed under Article 226 of the Constitution

of India seeking the following relief:

"Writ of Mandamus declaring the action of the 2nd 4th and 5th respondents in

permitting only 50 students intake for the B Ed Course in 1st petitioner college for the academic year 20202021 during counseling for the prospective students instead of 100 intake granted by the 2nd and 3rd respondents and not taking any corrective measures to rectify the allocation error and not considering the representations of the petitioners including the representations dated 23.11.2019 04.12.2019 and 01.03.2021 as arbitrary illegal unconstitutional and violative of principles of natural justice and consequently direct the respondents 2 4 5 and 6 to consider the intake of the 1st petitioner college as 100 students as per the NCTE order and inspection committee report and as per the data uploaded by the 1st petitioner college and to pass such other order or orders as may be deemed fit and proper in the facts and circumstances of the case and to pass."

Though the petitioners made several allegations against the

respondents, during hearing, learned counsel for the petitioners

limited his request to dispose of the representations made by the

petitioners on 23.11.2019, 04.12.2019 and on 01.03.2021

respectively, without touching the merits of the case.

Learned Government Pleader for School Education appearing

for respondents readily agreed to dispose of the above said

representations submitted by the petitioners, if any, pending with

the respondent-authorities.

In view of the submission of the learned Government Pleader

for School Education, I need not decide the truth or otherwise of

the allegations made in the petition. This Court is conscious that

no such direction be issued, in view of the judgment of the Apex

Court in "The Government of India v. P.Venkatesh1", wherein

the Apex Court held that such orders may make for a quick or

2019 (8) SCALE 544

easy disposal of cases in overburdened adjudicatory institutions.

But, they do not service to the cause of justice. As the learned

counsel for the petitioners himself requested to issue a direction to

dispose of the representations submitted by the petitioners, I find

no other alternative, except to issue such direction.

In the result, the Writ Petition is disposed of, directing the

respondent authorities to dispose of the representations submitted

by the petitioners on 23.11.2019, 04.12.2019 and on 01.03.2021,

in accordance with law, within four (04) weeks from the date of

receipt of a copy of this order. No costs.

The miscellaneous petitions pending, if any, shall also stand

closed.

_______________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 15.04.2021 Note:

Issue C.C. tomorrow B/o GR

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.5896 OF 2021

Date: 16.03.2021

IS