Andhra Pradesh High Court - Amravati
Shaik Khairunnisha, vs The State Of Andhra Pradesh on 9 March, 2021
Bench: M.Satyanarayana Murthy
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.5670 OF 2021
ORDER:
This writ petition is filed under Article 226 of the Constitution
of India seeking the following relief:-
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"......to issue a writ of Mandamus, declaring the action of the 3 and 4
respondents in not considering the petitioner's work experience of Aarogya
Mithra (Aarogyasri HCT) while awarding service weightage for recruiting as
Lab Technician Gr.II under recruitment Notification No.1/2020, dated
10.06.2020, as illegal, arbitrary and unconstitutional and contrary to
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G.O.Rt.No.301, dated 10.06.2020 issued by the 1 respondent and
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consequently direct the 4 respondent to include the work experience of
Aarogya Mithra (Aarogyasri HCT) while giving service weightage for the
post of Lab Techinician Gr.II under recruitment Notification No.1/2020,
dated .07.2020..."
2. Though the petitioner made several allegations against the
respondents, during hearing, Sri Ambati Srikanth Reddy, learned
counsel for the petitioner limited her request to dispose of the
representations dated 05.11.2020 and 03.03.2021 submitted by the
petitioner keeping in view G.O.Rt.No.301, dated 20.06.2020, without
touching the merits of the case.
3. Learned Government Pleader for Services-III appearing for the
respondents readily agreed to dispose of the representations
submitted by the petitioner, if any, pending with the respondent-
authorities.
4. In view 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
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 the respondent authorities to
dispose of the representations dated 05.11.2020 and 03.03.2021
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 representations dated
05.11.2020 and 03.03.2021 submitted by the petitioner keeping in
view G.O.Rt.No.301, dated 20.06.2020, 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: 09.03.2021
IS
2019 (8) SCALE 544
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.5670 OF 2021
Date: 09.03.2021
IS
