Dr. T Prudvi Raj vs The Principal Secretary
2021 Latest Caselaw 1223 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                      WRIT PETITION No.4855 OF 2021

ORDER:-


           This   writ   petition    is   filed   under    Article   226    of   the

Constitution of India seeking the following relief:

             "......to   issue writ of mandamus or any other appropriate writ
     or direction declaring the action of the respondents in kept pending

the representation of the petitioner dated 17.03.2020 and 17.12.2020 for sanctioning of his salary increments and other medical benefits since 2016 to till the date without passing any orders is illegal, arbitrary and one without jurisdiction and violation of principles of natural justice and also violation of Articles 14, 19, 21 and 300-A of the Constitution of India and consequentially direct the respondents to pay his salary and other arrears pending and to pass....."

2. Though the petitioner made several allegations against the

respondents, during hearing, Sri Jada Sravan Kumar, learned

counsel for the petitioner, requested this Court, without touching

the merits of the case, to issue a direction to respondent No.2 to

dispose of the representations submitted by the petitioner on

17.3.2020 and 17.12.2020.

3. Learned Government Pleader for Services-III appearing for

the respondents readily agreed to dispose of the representations of

the petitioner dated 17.3.2020 and 17.12.2020, if any, pending

with the respondent authorities.

4. In view of the submission 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 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 petitioner himself requested to issue a direction to

respondent No.2 to dispose of the representations, dated 17.3.2020

and 17.12.2020, submitted by the petitioner, I find no other

alternative except to issue such direction.

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

respondent No.2 to dispose of the representations submitted by the

petitioner on 17.3.2020 and 17.12.2020, 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 : 1.3.2021 AMD

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION No.4855 OF 2021

Date : 1.3.2021

AMD