Chilamakuru Hemalatha vs The State Of A.P.
2021 Latest Caselaw 813 AP

  THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                   WRIT PETITION No.9342 OF 2019

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 action of
  the 2nd respondent in not considering the representation dated 26.03.2019

of the petitioner for appointing the petitioner under compassionate grounds in view of Memo No.140733/SER.A/2003-1 dated 14.11.2003, is illegal, arbitrary and in violation of Article 14 and 16 of Constitution of India an consequently consider the candidature of the petitioner for providing job/suitable post on compassionate grounds and pass such other order or orders ....."

2. Though the petitioner made several allegations against

the respondents, during hearing, Sri Harinath Reddy Soma,

learned counsel for the petitioner, requested this Court, without

touching the merits of the case, to issue a direction to respondent

No.2 to dispose of the representation, dated 26.03.2019, submitted

by the petitioner.

3. Learned Government Pleader for General

Administration and learned Government Pleader for Revenue

appearing for the respondents readily agreed to dispose of the

representation of the petitioner, dated 26.03.2019, if any, pending

with the respondent authorities.

4. In view of the submission of the learned Government

Pleaders, 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.2 to dispose of the representation, dated

26.03.2019, 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.2 to dispose of the representation submitted by the

petitioner on 26.03.2019 keeping in view the Memo

No.140733/SER.A/2003-1, dated 14.11.2003, in accordance with

law, within a period of four (4) 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 : 12-02-2021 Gvl

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION No.9342 OF 2019

Date : 12.02.2021

Gvl