Kunda Nagesh, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 479 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.1946 OF 2021
ORDER:

This writ petition is filed under Article 226 of the Constitution

of India seeking the following releief:

"to revise and refix the pay of the Petitioners in the revision of pay revised pay scales 2015 issued in G.O.Ms.No.46 dated 30.4.2015 w.e.f 2.6.2014 to 26.8.2018 and to pay arrears of pay scales as per the 2015-PRC and as per the Memo No.6907/CE A1/2016 dated 9.8.2018 immediately and to declare the action of the Respondents in not granting minimum pay scale as per the pay Revision Commission issued in G.O.Ms.No.46 dated 30.4.2015 w.e.f 2.6.2014 to 26.8.2018 as being arbitrary illegal and unconstitutional ."

Though the petitioners made several allegations against the

respondents, during hearing, learned counsel for the petitioners

requested this Court, without touching the merits of the case, to

issue a direction to the respondents to dispose of the representation

of the petitioners dated 02.12.2019.

Learned Assistant Government Pleader for Services-II readily

agreed to dispose of the representations of the petitioners dated

02.12.2019, if any pending with the authorities.

In view of the submission of the learned Assistant Government

Pleader for Revenue, 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 easy disposal of

cases in overburdened adjudicatory institutions. But, they do no

service to the cause of justice. As the learned counsel for the

2019 (8) SCALE 544 MSM,J WP_1946_2021

petitioners himself requested to issue a direction to dispose of the

representation of the petitioners dated 02.12.2019, I find no other

alternative except to issue such direction.

In the result, the writ petition is disposed of, directing the

respondents to dispose of the representation of the petitioners dated

02.12.2019, in accordance with law, within four (04) weeks from

today. No costs.

Consequently miscellaneous petitions pending, if any, shall

also stand closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY Date:01.02.2021

SP