Constitution Of India vs Unknown
2021 Latest Caselaw 5602 AP

           THE HON'BLE SRI JUSTICE K.SURESH REDDY

                 WRIT PETITION No.5447 of 2016


ORDER:

This Writ Petition is filed under Article 226 of the

Constitution of India, by the petitioner to issue a Writ, order or

direction more particularly one in nature of Writ of Mandamus,

declaring the inaction on the part of the respondents in

regularizing the services of the petitioner as Pump Operator in the

2nd respondent-Corporation, as illegal and arbitrary and

consequential direction to respondents to regularize the services of

the petitioner as Pump Operator.

2. Heard learned counsel on both sides.

3. During the course of hearing, learned Standing Counsel

appearing on behalf of the 2nd respondent-Corporation stated that

the petitioner can make a fresh representation to the 2nd

respondent-Corporation seeking to regularize his services, which

can be disposed of by the latter, in accordance with law.

4. Recording the said submission, this Court is inclined to

dispose of the writ petition with the following directions :

i) The petitioner is directed to file a fresh representation

before the 2nd respondent-Corporation, within a period

of two (02) weeks from the date of receipt of a copy of

the order.

ii) On such representation being made, the 2nd

respondent is directed to consider the same on merits

and pass appropriate orders in accordance with law, by

following the principles laid down in the Judgment of

the Apex Court in Umadevi's1 case, within a period of

four (4) weeks thereafter, positively. No costs.

Pending miscellaneous applications, if any pending, shall

stand closed. No costs.

____________________ SRI K.SURESH REDDY,J

31st December,2021.

Note : C.C., within a week.

B/o RPD

(2006) 4 SCC

HON'BLE SRI JUSTICE K. SURESH REDDY

Writ Petition No.5447 of 2016

Dated : 31.12.2021

Note : C.C., within a week.

B/o RPD