M Gunasekhar Reddy vs The State Of Andhra Pradesh
2021 Latest Caselaw 96 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                    WRIT PETITION No.426 OF 2021

ORDER:-


      This writ petition is filed under Article 226 of the Constitution

of India seeking the following relief:

             "......pleased to issue a Writ, Order or Direction more
     particularly one in the nature of Writ of mandamus declaring the
     action of the respondents in not considering the representation

dated 06.07.2020 of the Petitioners and to reinstate the Petitioners into service as per the proceedings Rc.No.25245/04/PC.4 dated 07.05.2012 as illegal, arbitrary, highhanded and violative of principles of natural justice and violative of fundamental rights guaranteed to the Petitioners under Articles 14 19 and 21 of the Constitution of India and consequently direct the Respondents to reinstate the petitioners into service with effect from 07.05.2012 with all consequential benefits and pass......"

2. Though the petitioners made several allegations against the

respondents, during hearing, Sri Challa Dhanamjaya, learned

counsel for the petitioners, requested this Court, without touching

the merits of the case, to issue a direction to respondent No.3 to

dispose of the representation submitted by the petitioners on

06.07.2020.

3. Learned Government Pleader for Cooperation appearing for the

respondents readily agreed to dispose of the representation of the

petitioners, dated 06.07.2020, if any, pending with the respondent

authorities.

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

himself requested to issue a direction to dispose of the

representation, dated 06.07.2020, submitted by the petitioners, I

find no other alternative except to issue such direction.

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

respondent No.3 to dispose of the representation submitted by the

petitioners on 06.07.2020, 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 : 7.1.2021 AMD

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION No.426 OF 2021

Date : 07.01.2021

AMD