Durgam Neelakanteshwar Reddy vs State Of Andhra Pradesh
2021 Latest Caselaw 645 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.23646 OF 2021
ORDER:

This writ petition is filed under Article 226 of the Constitution

of India seeking the following relief:

"to issue Writ of Mandamus declaring the action of the Respondents in not considering the case of petitioner for providing employment in Government Service under the rehabilitation scheme for provision of employment to land losers as the son of Durgam Ramasubba Reddy who lost his land in Srisailam Project as per G.O.Ms.No.98 dated 15.4.1986 as bad arbitrary contrary to G.O.Ms.No.98 dated 15.4.1986 and also offends Articles 14,16 and 21 of Constitution of India."

Though the petitioner made several allegations against the

respondents, during hearing, learned counsel for the petitioner

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

issue a direction to the respondents to dispose of the representation

of the petitioner dated 21.10.1998.

Learned Assistant Government Pleader for Services-III readily

agreed to dispose of the representation of the petitioner dated

21.10.1998, if any pending with the authorities.

In view of the submission of the learned Assistant Government

Pleader for Services-III, 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_23646_2020

petitioner himself requested to issue a direction to dispose of the

representation of the petitioner dated 21.10.1998, 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 petitioner dated

21.10.1998, strictly 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:05.02.2021

SP