J.Prabhakar Reddy vs State Of Andhra Pradesh
2021 Latest Caselaw 1561 AP

      THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                        WRIT PETITION No.6058 OF 2021

ORDER:

This Writ Petition is filed under Article 226 of the Constitution

of India seeking the following relief:

"......pleased to issue a writ or writs more particularly in the nature of writ of Mandamus declaring the action of the respondent No.2 in not passing orders on the proposals submitted by the 4th respondent vide Rc.No.HR/3742/sanction of salary /2018 dt.31.10.2018 for renewal of the contract of the petitioner while renewal of other contract of other field assistants is illegal, arbitrary, highhanded and cannot be justified in the eye of law consequently direct the respondents to reinstate the petitioner into service as Field Assistant of Muddanur Village and Mandal, YSR Kadapa District with all consequential benefits in the interest of justice and pass....."

2. Though the petitioner made several allegations against the

respondents, during hearing, Sri Ch.Srinivas, learned counsel for the

petitioner, requested this Court, without touching the merits of the

case, to issue a direction to respondent No.2 to pass orders on the

proposals submitted by respondent No.4 on 31.10.2018.

3. Learned Government Pleader for Panchayat Raj and Rural

Development appearing for the respondents readily agreed to pass

orders on the proposals submitted by respondent No.4 on

31.10.2018.

4. In view of the submission of the learned Government Pleader

for Panchayat Raj and Rural Development appearing for the

respondents, 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 respondent

No.2 to pass orders on the proposals submitted by respondent No.4

on 31.10.2018, I find no other alternative except to issue such

direction.

5. In the result, the Writ Petition is disposed of, directing

respondent No.2 to pass orders on the proposals submitted by

respondent No.4 on 31.10.2018, within a period of one month from

today. There shall be no order as to costs.

As a sequel, miscellaneous applications pending, if any, in this

Writ Petition shall stand closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 17.3.2021 AMD

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION No.6058 OF 2021

Date: 17.3.2021

AMD