P Subramanyeswara Rao vs The State Of Andhra Pradesh
2021 Latest Caselaw 1126 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                    WRIT PETITION NO.4542 OF 2021

ORDER:

This petition is filed under Article 226 of the Constitution of

India, seeking the following relief:

"to issue a Writ, Order or direction more particularly one in the nature of Writ of mandamus, declaring the action of the respondents in not regulating of pay of the petitioner as per G.O.Ms.No.302, Finance and Planning Department, dated 18.07.1990 and difference in pay allowance on restoration of seniority on par with his junior as highly arbitrary, illegal and contrary to rules and consequently direct the respondents to regulate pay of the petitioner as per G.O.Ms.No.302, Finance and Planning Department, dated 18.07.1990 and difference in pay allowance of on restoration of seniority on par with his junior and pass such other order or orders".

2. Though the petitioner made several allegations against the

respondents, during the course of hearing learned counsel for the

petitioner Mr.M.Kesava Rao, requested this Court without touching

the merits of the case, to issue a direction to the respondents to

dispose of the representation dated 06.09.2018 submitted by the

petitioner.

3. Learned Assistant Government Pleader for Services-I appearing

for respondents readily agreed to dispose of the representation dated

06.09.2018 submitted by the petitioner, if any pending with the

respondent authorities.

4. In view of the submission of learned Assistant Government

Pleader for Services-I appearing for respondents, I need not decide the

truth or otherwise of the allegations made in the petition.

5. 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 easy disposal of cases in overburdened

adjudicatory institutions. But, they do not serve to the cause of

justice. As the learned counsel for the petitioner himself requested to

issue a direction to dispose of the representation dated 06.09.2018

submitted by the petitioner, I find no other alternative except to issue

such direction.

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

respondent authorities to dispose of representation dated 06.09.2018

submitted by the petitioner, in accordance with law, within four (4)

weeks from today. No costs.

As a sequel, miscellaneous applications pending, if any, shall

also stand closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 24.02.2021

IS

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.4542 OF 2021

Date: 24-02-2021

IS