Nakka Durga vs State Of Ap
2021 Latest Caselaw 997 AP

        THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY


                         WRIT PETITION NO.4024 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 filling the backlog vacancies of SC/ST to the posts of Office Subordinate/Cook/Kamati in pursuance of SC/ST Backlog-2018 Class IV Recruitment wherein the name of petitioner was also listed as per Schedule Caste General Provision Merit List for the post of Cook as illegal, arbitrary and contrary to Articles 14, 16 and 21 of the Constitution of India and issue consequential directions to the respondents to issue orders of appointment to the petitioner as a Cook as per Schedule Caste General Provisional Merit List for the post of Cook in pursuance of the SC/ST Backlog 2018 Class-IV Recruitment by duly considering the representation, dated 28.04.2020 submitted by the petitioner."

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 28.04.2020.

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

2019 (8) SCALE 544

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

28.04.2020, 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 of the petitioner, dated

28.04.2020, 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