Miss. A.Geethanjali Bai vs The State Of Ap
2021 Latest Caselaw 683 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                     WRIT PETITION No.5131 OF 2020

ORDER:-


         This     writ    petition   is   filed   under        Article   226     of   the

Constitution of India seeking the following relief:

           "......pleased        to   issue   a   writ,    order    or   direction   more
     particularly one in the nature of WRIT OF MANDAMUS declaring the
     action on the part of Respondents in not qualifying the Petitioner for

recruitment of the post of Assistant Motor Vehicle Inspector as per notification No.11/2018 Dt.05.12.2018 issued by 2nd Respondent and also certificate of physical fitness issued by 3rd Respondent as illegal, irregular, irrational, arbitrary, without jurisdiction of law without any authority of law and violative of the provisions of said statute and offends Articles 14, 21 and 300-A of Constitution of India and consequently direct the Respondents to re-conduct Medical Test through Respondent No.3 and process the selection of the petitioner and to pass....."

2. Though the petitioner made several allegations against the

respondents, during hearing, Sri V.Nageswara Rao, learned

counsel for the petitioner, requested this Court, without touching

the merits of the case, to issue a direction to respondent No.3 to

dispose of the representation submitted by the petitioner on

03.02.2020.

3. Learned Government Pleader for Transport appearing for

respondent No.1 and Sri N.Addanki Rama Chandra Murthy,

learned Standing Counsel appearing for respondent No.2, readily

agreed to dispose of the representation of the petitioner dated

03.02.2020, if any, pending with the respondent authorities

keeping in view G.O.Ms.No.147, Finance (HR-1, Plg.Policy)

Department, dated 06.08.2016.

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

for Transport and the learned Standing Counsel, 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 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.3 to

dispose of the representation, dated 03.02.2020, submitted by the

petitioner keeping in view G.O.Ms.No.147, Finance (HR-1,

Plg.Policy) Department, dated 06.08.2016, I find no other

alternative except to issue such direction.

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

respondent No.3 to dispose of the representation submitted by the

petitioner on 03.02.2020, keeping in view G.O.Ms.No.147, Finance

(HR-1, Plg.Policy) Department, dated 06.08.2016, within a period

of one month 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 : 8.2.2021 AMD

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION No.5131 OF 2020

Date : 08.02.2021

AMD