Andhra Pradesh High Court - Amravati
M. Sankaraiah vs The State Of Andhra Pradesh, on 18 October, 2022
Bench: K Manmadha Rao
HON'BLE DR. JUSTICE K. MANMADHA RAO
WRIT PETITION No.22696 of 2022
ORDER :
This petition is filed under Article 226 of the
Constitution of India for the following relief:-
"...to issue an order or direction more particularly one
in the nature of the Writ of Mandamus declaring the action of
the Respondents in not considering the case of the petitioner
in not paying the salary from August, 2021 to till date by
rectifying the joining date in the data register by reactivating
the FTE code CRD/16717, K.S.Agraharam, Chitvel Mandal,
YSR Kadapa District, as illegal, unjust and unconstitutional
being violative of Article 14 of the Constitution of India and
consequently direct the Respondents to pay the salary and
other allowances by rectifying the joining date in the data
register by reactivating the FTE Code CRD/16717 of
K.S.Agraharam, Chitvel Mandal, YSR Kadapa District,
and pass such other order or orders......."
2. Though the petitioner made several allegations against
the respondents, during hearing, Mr. K. Venugopal Reddy,
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 08.10.2021 submitted by the petitioner.
3. Heard Mr. K. Venugopal Reddy, learned counsel
appearing for the petitioner and learned Government Pleader for
Services-IV appearing for the respondents.
4. Learned Government Pleader appearing for the
respondents readily agreed to dispose of the representations of
the petitioners, dated 08.10.2021, if any, pending with the
respondent authorities.
5. In view of the submission of the learned
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 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 respondent authority
concerned to dispose of the representation, dated 08.10.2021,
submitted by the petitioner, I find no other alternative except to
issue such direction.
2019 (8) SCALE 544
6. In the result, the Writ Petition is disposed of,
directing the respondent authority concerned to dispose of the
representation submitted by the petitioner, dated 08.10.2021,
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 : 18-10-2022
Gvl
HON'BLE DR. JUSTICE K. MANMADHA RAO
WRIT PETITION No.22696 OF 2022
Date : 18-10-2022
Gvl
