K. Parasanna, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 610 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                     WRIT PETITION No.2699 OF 2021

ORDER:-


         This    writ    petition   is   filed   under    Article   226   of   the

Constitution of India seeking the following relief:

            "......pleased to issue appropriate writ, Order of direction
     more particularly one in the nature of writ of Mandamus, declaring
     the inaction on the part of the 1st respondent in considering the

representation of petitioner dated 14.11.2019 as illegal, arbitrary, unjust and violation of principles of natural justice and violations of Articles 14 and 16 of the Constitution of India and consequently direct the 1st respondent to consider the representation of the petitioner in the interest of justice and pass....."

2. Though the petitioner made several allegations against the

respondents, during hearing, Sri B.Rama Shankar Rao, learned

counsel for the petitioner, requested this Court, without touching

the merits of the case, to issue a direction to respondent No.1 to

dispose of the representation, dated 14.11.2019, submitted by the

petitioner.

3. Learned Government Pleader for Services-I appearing for the

respondents readily agreed to dispose of the representation of the

petitioner, dated 14.11.2019, if any, pending with the respondent

authorities.

4. In view of the submission of the learned Government Pleader

for Services-I, 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 case of The Government of India v. P.Venkatesh1, wherein

2019 (8) SCALE 544

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 petitioner himself requested to issue a direction to

respondent No.1 to dispose of the representation, dated

14.11.2019, submitted by the petitioner, I find no other alternative

except to issue such direction.

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

respondent No.1 to dispose of the representation submitted by the

petitioner on 14.11.2019, in accordance with law, within a period

of eight (8) weeks from today. There shall be no order as to costs.

Miscellaneous petitions pending, if any, in this Writ Petition

shall stand closed.

_________________________________________ JUSTICE M.SATYANARAYANA MURTHY Date : 4.2.2021 AMD

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION No.2699 OF 2021

Date : 04.02.2021

AMD