Raicherla Raghuram vs The State Of Andhra Pradesh
2021 Latest Caselaw 1309 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                      WRIT PETITION No.5132 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 a Writ of Mandamus declaring the action of the
     Respondent No.2 in not disposing the Petitioner Representation

dt.26.07.2017 is arbitrary, illegal and violative of Principles of Natural justice and consequently direct the Respondent No.3 to consider and pass appropriate orders on the petitioner representation dt.26.07.2017 forthwith duly considering Memo No.14452/CE.II1/2002-2 dt.21.07.2003 issued by the 1st Respondent and the specific recommendations dt.14.12.2018 and 30.01.2018 of the Respondents No.3 and 4 respectively and pass....."

2. Though the petitioner made several allegations against the

respondents, during hearing, Sri O.Uday 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 representation submitted by the petitioner on

26.7.2017 keeping in view Memo No.14452/CE.II1/2002-2, dated

21.07.2003, issued by respondent No.1 and the recommendations,

dated 14.12.2018 and 30.01.2018, of respondent Nos.3 and 4

respectively.

3. Learned Government Pleader for Services-III appearing for

the respondents readily agreed to dispose of the representation of

the petitioner, dated 26.7.2017, if any, pending with the

respondent authorities keeping in view Memo

No.14452/CE.II1/2002-2, dated 21.07.2003, issued by respondent

No.1 and the recommendations, dated 14.12.2018 and

30.01.2018, of respondent Nos.3 and 4 respectively.

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 dispose

of the representation, dated 26.7.2017, 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 the

respondents to dispose of the representation submitted by the

petitioner on 26.7.2017 keeping in view Memo

No.14452/CE.II1/2002-2, dated 21.07.2003, issued by respondent

No.1 and the recommendations, dated 14.12.2018 and

30.01.2018, of respondent Nos.3 and 4 respectively, in accordance

with law, within a period of four (4) weeks 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 : 3.3.2021 AMD

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION No.5132 OF 2021

Date : 3.3.2021

AMD