Naru Chandrasekhara Reddy, vs The Andhra Pradesh Power ...
2021 Latest Caselaw 570 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                  WRIT PETITION NO.24976 OF 2020

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, directing the respondents to consider the case of the petitioner for appointment to the post of Junior Plant Attendant notionally with effect from 19.10.2013 i.e., the date on which the junior of petitioner i.e., Y.Vamshidhar Reddy is appointed as Junior Plant Attendant who stood at Sl.No.89 and whereas the petitioner at Sl.No.82 in the Seniority List published by District Selection Committee communicated in the Letter No.A3/1109/2011 dated 03.01.2013 by declaring the action of the respondents in not considering the case of the petitioner for giving notional date of appointment as totally irregular, illegal, arbitrary and in violation of G.O.Ms.No.247 Irrigation and CAD (PW.LA.IV-R&R) Department dated 29.12.2008 and also Articles 14 and 19 of Constitution of India 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.P.Ravi Shanker, requested this Court without touching

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

dispose of the representation dated 19.10.2020 submitted by the

petitioner.

3. Learned Assistant Government Pleader for Revenue appearing

for respondents readily agreed to dispose of the representation dated

19.10.2020 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 19.10.2020

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 19.10.2020

submitted by the petitioner, in accordance with law, within four (04)

weeks from today. No costs.

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

also stand closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 03.02.2021

IS

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.24976 OF 2020

Date: 03-02-2021

IS