Smt. A. Durga vs The State Of Andhra Pradesh,
2021 Latest Caselaw 945 AP

             HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                             W.P. No.22221 of 2018

O R D E R:-

          This writ petition is filed for the following substantive relief:

          ".....to issue a writ of mandamus declaring the action of the respondents in not

considering the representation of the petitioners dated 03.04.2018 for implementing G.O.Ms.No.193 Finance (HRIII) Department, dated 07.10.2016, as illegal and arbitrary and consequently direct the respondents to consider the petitioners' representation dated 03.04.2018 for implementing Government's Minimum Wages G.O.Ms.No.193, dated 07.10.2016."

Though Sri P. Venu Gopal, learned counsel for the petitioners,

made several allegations against the respondents during the course of

hearing, he requested this Court, without touching the merits of the

case, to issue a direction to the respondents to dispose of the

representation submitted by the petitioners on 03.04.2018 keeping in

view Guideline No.10(b) of G.O.Ms.No.54, School Education (SERVICES.II)

Department, dated 12.10.2020.

The learned Government Pleader for Services-III appearing for the

respondents readily agreed to dispose of the representation of the

petitioners dated 03.04.2018, if any, pending with the respondent

authorities keeping in view Guideline No.10(b) of G.O.Ms.No.54, School

Education (SERVICES.II) Department, dated 12.10.2020.

In view of the submission of the learned 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 can

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

2019 (8) SCALE 544 2 MSM,J WP_22221_2018

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

requested to issue a direction to dispose of the representation dated

03.04.2018 submitted by the petitioners, 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 submitted by the

petitioners on 03.04.2018 keeping in view Guideline No.10(b) of

G.O.Ms.No.54, School Education (SERVICES.II) Department, dated

12.10.2020, within a period of one month from today. No order as to

costs.

As a sequel, Miscellaneous Petitions, if any pending, shall stand

disposed of as infructuous.

__________________________ M. SATYANARAYANA MURTHY, J 18.02.2021

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