Kalava Subramanyam vs The State Of Andhra Pradesh
2021 Latest Caselaw 1127 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                   WRIT PETITION NO.4533 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 2nd and 3rd respondents in not considering the representation dated 14.09.2020 seeking revise of seniority list for the post of Senior Assistant in 3rd respondent Corporation is illegal, irregular, arbitrary and violative of Articles 14 and 21 of Constitution of India and consequently direct the 2nd respondent not to effect further promotions to the cadre of Assistant Manager without considering my representation dated 14.09.2020 seeking revise of seniority in seniority list for the post of Senior Assistant in 3rd respondent Corporation 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.V.Siva Prasad Reddy, requested this Court without

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

respondents to dispose of the representation dated 14.09.2020

submitted by the petitioner.

3. Learned Assistant Government Pleader for Services-II appearing

for respondents readily agreed to dispose of the representation dated

14.09.2020 submitted by the petitioner, if any pending with the

respondent authorities.

4. In view of the submission of learned Assistant Government

Pleader for Services-II 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 14.09.2020

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 14.09.2020

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.4533 OF 2021

Date: 24-02-2021

IS