The Samavesam Of Telugu Baptist ... vs State Of Andhra Pradesh,
2021 Latest Caselaw 869 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                      WRIT PETITION NO.3725 OF 2021

ORDER:

This writ 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 considering the petitioners' representation dated 19.01.2021 rd submitted to appoint the 3 petitioner as a Correspondent to the nd 2 petitioner's Primary School i.e., A.B.M. Primary School, Kanigiri Village

and Mandal, Prakasam District, despite repeated representations and

requests made by the petitioners, as illegal, irregular, irrational and

amounts to non-discharge of legal obligation conferred on them under the

provisions of Andhra Pradesh Education Act, 1982 and offends Articles

14 and 21 of the Constitution of India and consequently direct the

respondents to consider and initiate necessary action on the petitioners' rd representation in accordance with law by appointing the 3 petitioner as

Correspondent of said institution and pass such other order."

2. Though the petitioners made several allegations against the

respondents, during hearing, Sri Siva Sankar Rao Borra, learned

counsel for the petitioners limited his request to dispose of the

representation dated 19.01.2021 submitted by the petitioners,

without touching the merits of the case.

3. Learned Government Pleader for School Education appearing

for the respondents readily agreed to dispose of the representation

dated 19.01.2021 submitted by the petitioners, if any, pending with

the respondent-authorities.

4. Recording the submissions made by the learned Government

Pleader for School Education, 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 not service to the cause of justice. As the learned

counsel for the petitioners himself requested to issue a direction to

dispose of the representation dated 19.01.2021submitted by the

petitioners, 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 petitioners 19.01.2021, in accordance with law, within a month

from today. No costs.

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

also stand closed.

__________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 16.02.2021

IS

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.3725 OF 2021

Date: 16.02.2021

IS