Manda Neelambaram vs Thegovernment Of Andhra Pradesh,
2021 Latest Caselaw 1723 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                      WRIT PETITION NO.25390 OF 2010

ORDER:

This petition is filed under Article 226 of the Constitution of

India, seeking the following relief:

"to issue a Writ, Order or direction more particularly one in the nature of Writ of mandamus, declaring the action of the respondents 2 to 4 in not considering the representations dated 13.06.2008 and 30.06.2010 of petitioner by making necessary entries in school records of the petitioner by mentioning the caste and religion as Hindu-Madiga (SC) as arbitrary, illegal and unjust and consequentially direct the respondents 2 to 4 to consider the petitioner's representations and issue necessary proceedings in this regard.

2. Though the petitioner made several allegations against the

respondents, during the course of hearing learned counsel for the

petitioner Nagireddy Bareddy, requested this Court without touching

the merits of the case, to issue a direction to the respondents to

dispose of the representations dated 13.06.2008 and 30.06.2010

submitted by the petitioner.

3. Learned Assistant Government Pleader for Higher Education

appearing for respondents readily agreed to dispose of the

representations dated 13.06.2008 and 30.06.2010 submitted by the

petitioner, if any pending with the respondent authorities.

4. In view of the submission of learned Assistant Government

Pleader for Higher Education appearing for respondents, I need not

decide the truth or otherwise of the allegations made in the petition.

5. 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 not serve to the cause of

justice. As the learned counsel for the petitioner himself requested to

issue a direction to dispose of the representations dated 13.06.2008

and 30.06.2010 submitted by the petitioner, I find no other

alternative except to issue such direction.

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

respondent authorities to dispose of representations dated

13.06.2008 and 30.06.2010 submitted by the petitioner, 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: 24.03.2021

sj

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.25390 OF 2010

Date: 24.03.2021

sj