Andhra Pradesh High Court - Amravati
Dr Bonu Naga Raju vs State Of Ap on 22 January, 2021
Bench: M.Satyanarayana Murthy
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.1574 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 one in
the nature of a writ of Mandamus declaring the action of the
Respondent Nos.3 to 6 in not disposing the Petitioner's
representations dated 08.08.2020, 26.08.2020 and 07.01.2021
is arbitrary illegal and violative of Principles of Natural Justice
and consequently direct the Respondent Nos.3 to 6 to consider
and pass appropriate orders on the petitioner's representations
dated 08.08.2020, 26.08.2020 and 07.01.2021 forthwith
strictly adhering with the Notification dated 08.07.2020 vide
RC.No.1532/N.1/2020 and Service Rules under G.O.Ms.No.154
HM & FW (A2) dated 04.05.2002 and G.O.Ms.No.406
dated 25.11.2008 and pass such other order."
Though the petitioner made several allegations against the
respondents, during hearing, learned counsel for the petitioner
limited his request to dispose of the representations made by the
petitioner on 08.08.2020, 26.08.2020 and 07.01.2021, without
touching the merits of the case.
Learned Government Pleader for Services-III appearing for
respondents readily agreed to dispose of the representations dated
08.08.2020, 26.08.2020 and 07.01.2021 submitted by the petitioner,
if any, pending with the respondent-authorities.
In view of 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
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 issue a direction to dispose of the representations dated
08.08.2020, 26.08.2020 and 07.01.2021 submitted by the petitioner,
I find no other alternative, except to issue such direction.
In the result, the Writ Petition is disposed of, directing the
respondent authorities to dispose of the representations submitted
by the petitioner dated 08.08.2020, 26.08.2020 and 07.01.2021, in
accordance with law, within a month from today. No costs.
The miscellaneous petitions pending, if any, shall also stand
closed.
__________________________________________
JUSTICE M. SATYANARAYANA MURTHY
Date: 22.01.2021
IS
2019 (8) SCALE 544
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.1574 OF 2021
Date: 22.01.2021
IS
