Kancherla Purna Chandra Rao, vs State Of Andhra Pradesh,
2021 Latest Caselaw 1369 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.5216 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 2nd respondent in not considering the representation dated 12.02.2021 of the petitioner for granting appointment by transfer of service as Executive Officer Grade-III and to grant all retirement benefits as bad, illegal, arbitrary and violative of Articles 14, 16, 21 & 300-A of Constitution of India and consequently grant the notional seniority to the petitioner with all consequential monetory and service benefits on part with his juniors and pass such other order or orders".

2. Though the petitioner made several allegations against the

respondents, during hearing, Sri D.V. Sasidhar, learned counsel for

the petitioner limited his request to dispose of the representation

made by the petitioner on 12.02.2021, without touching the merits of

the case.

3. Learned Government Pleader for Services-II, 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 Services-II,

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

in overburdened adjudicatory institutions. But, they do no service to

2019 (8) SCALE 544

the cause of justice. As the learned counsel for the petitioner himself

requested to issue a direction to dispose of the representation dated

12.02.2021 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 12.02.2021, 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.5216 OF 2021

Date: 04.03.2021

IS