Smt. Tirumalasetty Padmavathi, vs The State Of Andhra Pradesh
2021 Latest Caselaw 1229 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                     WRIT PETITION No.4028 OF 2021

ORDER:-


        This      writ   petition   is   filed   under   Article   226     of   the

Constitution of India seeking the following relief:

           "......pleased to issue an order, writ or direction more
     particularly in the nature of Writ of Mandamus declaring the action
     of the respondent authorities in not considering the request of the

1st petitioner for providing compassionate appointment to the 2nd respondent on the medical invalidation grounds as illegal, arbitrary, unjust, subversion of Articles 14, 16 and 21 of the Constitution of India and consequently direct the respondent authorities to appoint the 2nd petitioner in any suitable post on compassionate appointment in medical invalidation scheme with all consequential benefits and pass....."

2. Though the petitioners made several allegations against the

respondents, during hearing, Sri Rambabu Koppineedi, learned

counsel for the petitioners, requested this Court, without touching

the merits of the case, to issue a direction to the respondents to

dispose of the representation submitted by the petitioners on

23.12.2020.

3. Learned Government Pleader for Services-III appearing for

the respondents readily agreed to dispose of the representation of

the petitioners, dated 23.12.2020, 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 petitioners himself requested to issue a direction to the

respondents to dispose of the representation, dated 23.12.2020,

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 the

respondents to dispose of the representation submitted by the

petitioners on 23.12.2020, 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.4028 OF 2021

Date : 1.3.2021

AMD