S Venkata Ramanaih Chetty vs The State Of Andhra Pradesh,
2021 Latest Caselaw 62 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.771 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, directing the 2nd respondent to consider and dispose of the representation dated 02.11.2020 submitted by the petitioner for granting pension by considering and sanctioning the extraordinary leave without pay and allowance on medical grounds for the period from 09.02.2015 to 30.04.2018, as recommended by the respondents 4 and 5, and pass such other order or orders."

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 02.11.2020, without touching the merits of the case.

Learned Assistant Government Pleader for Services-II readily

agreed to dispose of the representation dated 02.11.2020 submitted

by the petitioner, if any, pending with the respondent-authorities.

In view of the submission of the learned Assistant Government

Pleader for Services-II, 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 02.11.2020 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

respondents to dispose of the representation submitted by the

petitioner dated 02.11.2020, 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: 07.01.2021

IS

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.776 OF 2021

Date: 07-01-2021

IS