D S Vinaya Kumar Reddy vs Andhra Pradesh Social Welfare ...
2022 Latest Caselaw 5604 AP

          THE HON'BLE DR. JUSTICE K. MANMADHA RAO

                   WRIT PETITION No.26712 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 respondent in not giving the annual Grade increment to the petitioner by considering the representation of the petitioner dated 14.06.2022 as illegal,arbitrary, against service rules against the principles of natural justice and violative of Article 14, 16, 19 and 21 of Constitution of India and consequently to direct the respondent to give the annual Grade increment to the petitioner by considering the representation of the petitioner dated 14.06.2022 and pass such other orders...."

2. Heard Mr. Dr. Challa Srinivasa Reddy, learned counsel for the

petitioner and Mr. Nooka Jagannadham, learned Standing Counsel

for the respondent.

3. 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 respondent

to dispose of the representation dated 14.06.2022 submitted by the

petitioner, without touching the merits of the case.

4. Learned Standing counsel for the respondent readily agreed to

dispose of the representation dated 14.06.2022 submitted by the

petitioner, if any pending with the respondent authorities.

5. In view of the submission of learned Standing Counsel for the

respondents, I need not decide the truth or otherwise of the

allegations made in the petition.

6. 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 14.06.2022 submitted

by the petitioner, I find no other alternative except to issue such

direction.

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

respondent to dispose of representation dated 14.06.2022 submitted

by the petitioner, in accordance with law, within eight (08) 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: 24.08.2022

KK

2019 (8) SCALE 544

THE HON'BLE DR. JUSTICE K. MANMADHA RAO

WRIT PETITION No.26712 OF 2022

Date: 24.08.2022

KK