Chimirala Kavitha vs The State Of Andhra Pradesh
2022 Latest Caselaw 5584 AP

            HON'BLE DR. JUSTICE K. MANMADHA RAO

                   WRIT PETITION No.26870 of 2022
ORDER :

This petition is filed under Article 226 of the Constitution

of India for the following relief:-

"...to issue an appropriate 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 of the petitioner, dated 09.05.2022 and not allowing the petitioner to attend to the duties vide impugned proceedings Lr.Roc.No.01/Spandana/2022, dated 19.05.2022 and not paying the pending salary arrears for the last two months and as well not allowing to continue any further, as arbitrary, illegal and violative of Articles 14 and 21 of the Constitution of India and violative of principles of natural justice and consequently direct the respondents to release the pending arrears of salary and allow the petitioner to attend the duties, in view of latest representation that was made by the petitioner herein dated 09.05.2022 and pass such other order or orders......."

2. Though the petitioner made several allegations

against the respondents, during hearing, Ms. S. Lakshmi

Prameela, learned counsel for the petitioner, requested this Court,

without touching the merits of the case, to issue a direction to the

respondent authority concerned to dispose of the representation,

dated 09.05.2022 submitted by the petitioner.

3. Learned Government Pleader for Services-I appearing

for the respondents readily agreed to dispose of the representation

of the petitioner, dated 09.05.2022, if any, pending with the

respondent authorities.

4. In view of the submission of the learned Government

Pleader for Services-I, 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 herself requested to issue a

direction to the respondent authority concerned to dispose of the

representation, dated 09.05.2022, 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 respondent authority concerned to dispose of the

representation submitted by the petitioner dated 09.05.2022, in

accordance with law, within a period of six (06) weeks from today.

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 : 24-08-2022 Gvl

2019 (8) SCALE 544

HON'BLE DR. JUSTICE K. MANMADHA RAO

WRIT PETITION No.26870 OF 2022

Date : 24.08.2022

Gvl