India vs Unknown
2021 Latest Caselaw 529 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                  WRIT PETITION NO.2535 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 4th respondent in not implementing the then Executive Officer orders dated 16.08.2013 and not extending all the benefits in the cadre of Superintendent to the petitioner as bad, illegal, arbitrary and violative of principles of natural justice and Articles 14, 16 & 21 of Constitution of India and consequently direct the 4th respondent to extend all the consequential service benefits of Superintendent to the petitioner in the establishment of the 4th respondent Temple by considering the petitioner's representation dated 21.12.2020 and pass such other or orders".

2. Though the petitioner made several allegations against the

respondents, during the course of hearing learned counsel for the

petitioner Mr.D.V.Sasidhar, requested this Court without touching the

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

of the representation dated 21.12.2020 submitted by the petitioner.

3. Learned Assistant Government Pleader for Revenue appearing

for respondents readily agreed to dispose of the representation dated

21.12.2020 submitted by the petitioner, if any pending with the

respondent authorities.

4. In view of the submission of learned Assistant Government

Pleader for Revenue 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 21.12.2020

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 21.12.2020

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: 02.02.2021

IS

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.2535 OF 2021

Date: 02-02-2021

IS