Dandu Rajendra Prasad, vs The Government Of Andhra Pradesh,
2021 Latest Caselaw 648 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.2801 OF 2021

ORDER:

This petition is filed under Article 226 of the Constitution of

India seeking the following relief:-

".... to issue a writ of Mandamus, declaring the action of the respondents in not disposing of the representation of the petitioner dated 03.03.2018 in spite of expressing his willingness on 20.12.2019 to work as per the requirements of the 2nd respondent vide Memo No.1400/A2/2018, dated 09.10.2019, as illegal, arbitrary, unjust and violative of Articles 14, 16 and 21 of the Constitution of India and consequently direct the respondents to provide a job to the petitioner on compassionate grounds with all consequential benefits, and pass such other order."

2. Though the petitioner made several allegations against the

respondents, during hearing, Sri N.V.R Amarnath, learned counsel

for the petitioner limited his request to dispose of the representation

submitted by the petitioner on 03.03.2018, without touching the

merits of the case.

3. Learned Government Pleader for Medical and Health appearing

for respondents readily agreed to dispose of the representation dated

03.03.2018 submitted by the petitioner, if any, pending with the

respondent-authorities.

4. In view of the learned Government Pleader for Medical and

Health, 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

2019 (8) SCALE 544

that such orders may make for a quick or easy disposal of cases in

overburdened adjudicatory institutions. But, they do not service to

the cause of justice. As the learned counsel for the petitioner himself

requested to issue a direction to dispose of the representation dated

03.03.2018 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 the

respondent authorities to dispose of the representation submitted by

the petitioner dated 03.03.2018, in accordance with law, within four

(04) weeks from today. No costs.

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

also stand closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 05.02.2021

IS

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.2801 OF 2021

Dated 05.02.2021

IS