Chinnapareddy Sudhakar Reddy vs .The State Of Andhra Pradesh
2021 Latest Caselaw 143 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.395 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 a direction more particularly one in nature of Writ of Mandamus declaring the action of the respondents in not issuing the reposting orders to the petitioner is illegal arbitrary unjust in violation of Articles 14 16 of the constitution of India and consequently direct the respondents to issue reposting orders to the petitioner in any existing vacancy in the same terms and conditions in the interest of justice."

Though the petitioner made several allegations against the

respondents, during hearing, 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 representations

of the petitioner dated 16.06.2020, 17.06.2020, 29.07.2020 and

16.12.2020.

Learned Assistant Government Pleader for Medical and Health

readily agreed to dispose of the representations of the petitioner

dated 16.06.2020, 17.06.2020, 29.07.2020 and 16.12.2020., if any

pending with the authorities.

In view of the submission of the learned Assistant Government

Pleader for Medical and Health, 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 no service to the cause of justice. As the learned

2019 (8) SCALE 544 MSM,J WP_395_2021

counsel for the petitioner himself requested to issue a direction to

representations of the petitioner dated 16.06.2020, 17.06.2020,

29.07.2020 and 16.12.2020, 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 representations of the petitioner dated

16.06.2020, 17.06.2020, 29.07.2020 and 16.12.2020, in accordance

with law, within four (4) weeks from today. No costs.

Consequently miscellaneous petitions pending, if any, shall

also stand closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY 18.01.2021

SP