K.Adikesavulu Naidu vs The State Of Andhra Pradesh
2021 Latest Caselaw 950 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                    WRIT PETITION NO.3964 OF 2021

ORDER:

This writ petition is filed under Article 226 of the Constitution

of India seeking the following relief:-

st "......to issue a writ of Mandamus, to declare the action of the 1

respondent in issuing charge memo vide G.O.Rt.No.1162, dated

09.11.2017, Revenue Vigilance-IV Department, as illegal, arbitrary,

discriminatory and violative of principles of natural justice and APCS

Conduct Rules, 1991 by setting aside the same and consequently direct the

respondents to promote the petitioner to the post of Stores Officer as per

the panel year 2018-19 as was done in the case of the petitioner in

W.P.No.30900/2018, dated 29.02.2020 with all consequential benefits and

pass such other reliefs."

2. Though the petitioner made several allegations against the

respondents, during hearing, M/s. K.Swarna Seshu, learned counsel

for the petitioner limited his request to dispose of the representation

dated 26.10.2019 submitted by the petitioner, without touching the

merits of the case.

3. Learned Government Pleader for Prohibition & Excise

appearing for the respondents readily agreed to dispose of the

representation dated 26.10.2019 submitted by the petitioner, if any,

pending with the respondent-authorities.

4. Recording the submissions made by the learned Government

Pleader for Prohibition & Excise, 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 26.10.2019 submitted by the

petitioner, I find no other alternative, except to issue such direction.

At the end the counsel for the petitioner submitted the

representation dated 26.10.2019 is for different purpose, while

seeking leave of this Court to submit a representation for appropriate

relief and direct the 2nd respondent to dispose of such representation

within four (04) weeks.

5. In view of specific request, the petitioner is permitted to give

appropriate representation to the 2nd respondent, on receipt of such

representation the 2nd respondent is directed to dispose of the

representation, within four (04) weeks thereafter.

6. With the above direction, this Writ Petition is disposed of.

No costs.

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

also stand closed.

__________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 18.02.2021

IS

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.3964 OF 2021

Date: 18.02.2021

IS