Vaddi Lakshmi Narayana vs State Of Ap
2021 Latest Caselaw 1365 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.5291 OF 2021
ORDER:

This writ petition is filed under Article 226 of the Constitution

of India seeking the following relief:-

"....to issue Writ Order or Direction more particularly one in the nature of Writ of Mandamus, declaring the action of the 2nd respondent in not considering the petitioner's representations, dated 24.06.2020, 30.09.2020 and 31.12.2020 respectively seeking promotion to the post of Assistant Manager (Labour Welfare Officer) in 3rd respondent Corporation, as illegal, arbitrary and violative of Articles 14 and 21 of the Constitution of India and consequently direct the respondents to constitute a selection committee and call all eligible candidates for interview for the post of Assistant Manager (Labour Welfare Officer) and pass such other order."

2. Though the petitioners made several allegations against the

respondents, during hearing, Sri V. Siva Prasad Reddy, learned

counsel for the petitioner limited his request to dispose of the

representation made by the petitioner on 24.06.2020, without

touching the merits of the case.

3. Learned Government Pleader for Mines and Geology appearing

for respondents readily agreed to dispose of the representation

submitted by the petitioner, if any, pending with the respondent-

authorities.

4. In view of the learned Government Pleader for Mines and

Geology, 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

2019 (8) SCALE 544

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

24.06.2020 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 the

respondent authorities to dispose of the representation submitted by

the petitioner, dated 24.06.2020, in accordance with law, within four

(04) weeks from today. No costs.

As a sequel miscellaneous applications, pending, if any, shall

also stand closed.

__________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 04.03.2021

IS

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.5291 OF 2021

Date: 04.03.2021

IS