G Ramachandra Rao vs The District Medical And Health ...
2021 Latest Caselaw 405 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.1995 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 Writ of Mandamus, declaring the action of the 1st respondent in not disposing the representation of the petitioner, dated 28.10.2020, as illegal, arbitrary and consequently direct the 1st respondent to dispose of the representation dated 28.10.2020 submitted by the petitioner 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 representation made by the

petitioner on 28.10.2020, without touching the merits of the case.

Learned Government Pleader for Medical and Health appearing

for respondents readily agreed to dispose of the representation dated

28.10.2020 submitted by the petitioner, if any, pending with the

respondent-authorities.

In view of the learned 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 not 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

28.10.2020 submitted by the petitioner, 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

respondent authorities to dispose of the representation submitted by

the petitioner dated 28.10.2020, 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: 28.01.2021

IS

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.1995 OF 2021

Date: 28.01.2021

IS