G R Rajeswari vs The State Of Ap
2021 Latest Caselaw 4855 AP

  THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                WRIT PETITION No.4453 OF 2019


ORDER:-

       This Writ Petition is filed under Article 226 of the

Constitution of India, seeking to following relief/s:-

       "... pleased to declare the action of the respondent

Nos.3 and 4 in removing the petitioner from her post as Anganwadi Helper of Bendapudi Village, Thondangi Mandal of Tuni Rural Project, East Godavari District from January, 2019 onwards without there being any notice and appointing the 5th respondent as Anganwadi Helper is opposed to principles of natural justice as well as contrary to orders passed in W.P.No.31374 of 2015 dated 16.11.2015 and illegal, arbitrary further contemptuous in nature consequentially direct the respondents to restore the post of the petitioner ofj Anganwadi Helper to the village of Bendapudi of Thondangi Mandal, Tuni Rural Project of East Godavari District forthwith and pass such other order or orders ..."

Though the petitioner made several allegations against

the respondents, during hearing, learned counsel for the

petitioner requested this Court, without touching the merits

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

of the representation dated 03.12.2018 in accordance with

law.

Learned Assistant Government Pleader, readily agreed

to dispose of the representation of the petitioner, dated

03.12.2018, if any, pending with the authorities.

In view of the submission of the learned Assistant

Government Pleader, I need not decide the truth of 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 dispose of

the representation dated 03.12.2018, I find no other

alternative except to issue such direction.

In the result, the Writ Petition is disposed of, at the

stage of admission, with the consent of both counsel,

directing the respondent Nos.3 to 4 to dispose of the

representation dated 03.12.2018 in accordance with law,

within a period of four (4) weeks from today. No costs.

The miscellaneous petitions pending, if any, shall stand

closed.

_________________________________________ JUSTICE M.SATYANARAYANA MURTHY

Date : 26-11-2021

EPS

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION No.4453 OF 2019

Date : 26-11-2021

EPS