Suragala Sanyasi Rao, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 21 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                    WRIT PETITION No.147 OF 2021

ORDER:-


      This writ petition is filed under Article 226 of the Constitution

of India seeking the following relief:

           "......pleased to issue appropriate writ, order or direction,
     more in the nature of Writ of Mandamus declaring the action of
     the Respondents 2, 4 and 5 in not properly reckoning the service

benefits of the Petitioner by taking into consideration the date of admission into grant in aid as on 17.10.1984 for all pensionary benefits and considering seniority, eligibility criteria and entitlement of all the correct revised pay scales on par with similarly situated persons as illegal, arbitrary and malafide, and to pass........"

2. Though the petitioner made several allegations against the

respondents, during hearing, Sri M.L.Ali, learned counsel for the

petitioner, requested this Court, without touching the merits of the

case, to issue a direction to respondent Nos.1, 2, 4 and 5 to dispose

of the representation submitted by the petitioner on 27.11.2020.

3. Learned Government Pleader for School Education appearing

for respondent Nos.1, 2 and 4 as well as the Learned Government

Pleader for Services-III readily agreed to dispose of the representation

of the petitioner dated 27.11.2020, if any, pending with the

respondent authorities.

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

for School Education as well as 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 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 cause of justice. As the learned counsel for

the petitioner himself requested to issue a direction to dispose of the

representation, dated 27.11.2020, submitted by the petitioner, I find

no other alternative except to issue such direction.

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

respondent Nos.1, 2, 4 and 5 to dispose of the representation

submitted by the petitioner on 27.11.2020, in accordance with law,

within a period of one month from today. There shall be no order as

to costs.

Miscellaneous petitions pending, if any, in this Writ Petition

shall stand closed.

_________________________________________ JUSTICE M.SATYANARAYANA MURTHY Date : 6.1.2021 AMD

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION No.147 OF 2021

Date : 06.01.2021

AMD