Smt B. Jyothi vs State Of Andhra Pradesh
2022 Latest Caselaw 5218 AP

          THE HON'BLE DR. JUSTICE K. MANMADHA RAO

                    WRIT PETITION No.25785 OF 2022

ORDER:

This Writ 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 in not considering the Representation dated 13.07.2022 of the petitioner for promotion to the post of Anganwadi Worker in Navuluru-3 Mangalagiri Mandal, Guntur District as illegal, arbitrary, contrary to Government Memos without jurisdiction besides violation of Article 14 of the Constitution of India and consequently direct the Respondents to consider the representation dated 13.07.2022 of the petitioner for the post of Anganwadi Worker in Navuluru-3 Mangalagiri Mandal, Guntur District, forthwith in terms of Government Memos and pass such other orders...."

2. Though the petitioner made several allegations against the

respondents, during the course of hearing learned counsel for the

petitioner requested this Court to issue a direction to the respondents

to dispose of the representation dated 13.07.2022 submitted by the

petitioner, without touching the merits of the case.

3. Learned counsel for the Government Pleader for Services-II

readily agreed to dispose of the representation dated 13.07.2022

submitted by the petitioner, if any pending with the respondent

authorities.

4. In view of the submission of learned Government Pleader

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 be

passed 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 representation dated 13.07.2022 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

respondents to dispose of representation dated 13.07.2022 submitted

by the petitioner, in accordance with law, within four (04) weeks from

the date of receipt of a copy of this order. No costs.

As a sequel, miscellaneous applications pending, if any, shall

also stand closed.

___________________________ DR.K. MANMADHA RAO, J

Date: 17.08.2022

KK

2019 (8) SCALE 544

THE HON'BLE DR. JUSTICE K. MANMADHA RAO

WRIT PETITION No.25785 OF 2022

Date: 17.08.2022

KK