Iruvanti Ramesh Madhavacharyulu vs Sri Varaha Lakshmi Narasimha ...
2022 Latest Caselaw 5189 AP

              HON'BLE DR. JUSTICE K. MANMADHA RAO

                    WRIT PETITION No.8752 of 2022
ORDER :

This petition is filed under Article 226 of the Constitution

of India for the following relief:-

"...to issue writ order or direction more particularly one in the nature of Writ of Mandamus directing the 1st Respondent to consider the representation of Petitioner dated 09.04.2021 and 18.01.2022 for regularization of the Petitioners services as Archaka and to grant time scale in the interest of justice and pass such other order or orders......."

2. Though the petitioner made several allegations against

the respondents, during hearing, Sri G. Rama Gopal, 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 representations dated 09.04.2021 and 18.01.2022

submitted by the petitioner.

3. Learned Assistant Government Pleader for

Endowments appearing for the respondents readily agreed to

dispose of the application/representations of the petitioner, if any,

pending with the respondent authorities.

4. In view of the submission of the learned Assistant

Government Pleader, 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

2019 (8) SCALE 544

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 respondents to dispose of the representations

dated 09.04.2021 and 18.01.2022 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 1st respondent to dispose of the representations dated

09.04.2021 and 18.01.2022 submitted by the petitioner, and pass

appropriate orders, in accordance with law, within a period of eight

(8) weeks from the date of receipt of a copy of this order. There

shall be no order as to costs.

Miscellaneous petitions pending, if any, in this Writ Petition

shall stand closed.

______________________________ DR. K. MANMADHA RAO, J.

Date : 16-08-2022 Gvl

HON'BLE DR. JUSTICE K. MANMADHA RAO

WRIT PETITION No.8752 OF 2022

Date : 16.08.2022

Gvl