A.V.Ramesh Babu vs The State Of Andhra Pradesh
2021 Latest Caselaw 447 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.2090 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 inaction of the respondents for not absorbing and regularizing the petitioners service into the Municipal Administration and Urban Development Department from the PR & RD Department, as illegal, arbitrary and contrary to the provisions of the A.P. Municipal Ministerial Service Rules 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 recommendation made by the

Director of Municipal Administration, Gorantla, Guntur District, the

2nd respondent herein to the Principal Secretary to Government,

Municipal Administration & Urban Develoopment, A.P. Secretariat,

Velagapudi, Amaravati, the 1st respondent herein vide letter in

Roc.No.20026/60/2018/A1, dated 04.10.2018, without touching the

merits of the case.

Learned Government Pleader for Services-III appearing for

respondents readily agreed to dispose of the recommendation dated

04.10.2018 made by the 2nd respondent to the 1st respondent.

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

2019 (8) SCALE 544

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 the 1st respondent to dispose of the

recommendation dated 04.10.2018 made by the 2nd respondent,

I find no other alternative, except to issue such direction.

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

1st respondent to dispose of the recommendation dated 04.10.2018

made by the 2nd respondent, in accordance with law, within a month

from today. No costs.

All pending applications shall also stand closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 29.01.2021

IS

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.2090 OF 2021

Date: 29.01.2021

IS