D. Koti Lingam vs The State Of Andhra Pradesh,
2021 Latest Caselaw 995 AP

        THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY


                         WRIT PETITION NO.4087 OF 2021

ORDER:

This writ petition is filed under Article 226 of the Constitution of

India seeking the following relief:

"to issue a Writ, Order or Direction more particularly in the nature of Writ of Mandamus declaring the action of the respondents in not considering the representation of the petitioner, dated 18.02.2021 seeking payment of DA pertaining to the month of December, 2020 and other allowances as illegal, arbitrary and violative of Articles 14 and 21 of the Constitution of India."

2. Though the petitioner made several allegations against the

respondents, during hearing, the learned counsel for the petitioner

requested this Court without touching the merits of the case, to issue a

direction to the respondents to dispose of the representation of the

petitioner, dated 18.01.2021.

3. Learned Government Pleader for Social Welfare readily agreed to

dispose of the representation of the petitioner if any, pending with the

respondents authorities.

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

Social Welfare, 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 petitioner himself

requested to dispose of the representation of the petitioner, dated

18.01.2021, I find no other alternative except to issue such direction.

2019 (8) SCALE 544

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

respondents to dispose of the representation of the petitioner, dated

18.01.2021, in accordance with law within four (4) weeks from today.

No costs.

The miscellaneous petitions pending, if any in the Writ Petition,

shall also stand closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 19.02.2021

IS