G.F. Kiran Kumar vs State Of Andhra Pradesh
2021 Latest Caselaw 1479 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.4277 OF 2021
ORDER:

This writ petition is filed under Article 226 of the Constitution

of India seeking the following relief:

"to issue a writ or writs or order or orders one more particularly in the nature of writ of mandamus to declare the action of the respondents in not granting grant in aid to the petitioners from the date of appointment on par with similarly situated lecturers as illegal, arbitrary, in violation of Article 14 of the Constitution and unconstitutional and consequently direct the respondents to grant grant-in-aid to the petitioners from the date of their appointment"

Though the petitioners made several allegations against the

respondents, during hearing, 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 representations

of the petitioners dated 18.05.2018 and 06.07.2018.

Learned Government Pleader for Services - III readily agreed to

dispose of the representations of the petitioners dated 18.05.2018

and 06.07.2018, if any pending with the authorities.

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 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 dispose of the

representations dated 18.05.2018 and 06.07.2018, I find no other

alternative except to issue such direction.

2019 (8) SCALE 544 MSM,J WP_4277_2021

In the result, the writ petition is disposed of, directing the

respondents to dispose of the representations of the petitioners dated

18.05.2018 and 06.07.2018, in accordance with law, within four (4)

weeks from today. No costs.

The miscellaneous petitions pending, if any, shall also stand

closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY 09.03.2021 Ksp