R.Babu vs The State Of Andhra Pradesh
2022 Latest Caselaw 7721 AP

          THE HON'BLE DR. JUSTICE K. MANMADHA RAO

                   WRIT PETITION No.33112 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 inaction on the part of the respondents not to appoint the petitioner as Trained Graduate Teacher (Telugu) in Model Schools under BC-D in Zone-IV by considering the representation of the petitioner dated 18.04.2022 as illegal, arbitrary, violative of principles of natural justice and opposed to Article 14, 16 and 21 of Constitution of India and consequently direct the respondents to appoint the petitioner as TGT-Telugu Model schools under BC-D category in Zone-IV 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 18.04.2022

submitted by the petitioner, without touching the merits of the

case.

3. Learned counsel for the Government Pleader for School

Education for the respondents readily agreed to dispose of the

representation dated 18.04.2022 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 18.04.2022 submitted by the petitioner, I find

no other alternative except to issue such direction.

6. In the result, Writ Petition is disposed of, while directing the

2nd respondent to dispose of representation dated 18.04.2022

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: 11.10.2022

KK

2019 (8) SCALE 544

THE HON'BLE DR. JUSTICE K. MANMADHA RAO

WRIT PETITION No.33112 OF 2022

Date: 11.10.2022

KK