V.Padmavathi, vs The State Of Ap
2022 Latest Caselaw 6637 AP

          THE HON'BLE DR. JUSTICE K. MANMADHA RAO

                  WRIT PETITION No.28187 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 by declaring the action of the respondents in not considering the petitioner's claim for appointment on compassionate grounds, as per Government Memo dated 08.10.2003 and other relevant G.Os is highly illegal and arbitrary and contrary to various judicial pronouncements in the subject matter including the scheme issued by the Government and consequently direct the respondents to consider the claim of the petitioner for compassionate appointment in a suitable post by considering the representation submitted by the petitioner dated 05.10.2021 and pass such other orders...."

2. Though the petitioner made several allegations against the

respondents, during the course of hearing learned counsel for the

petitioners requested this Court to issue a direction to the

respondents to dispose of the representation dated 05.10.2021

submitted by the petitioner, without touching the merits of the

case.

3. Mr. G.V.S.Kishore Kumar, learned Standing Counsel for the

respondents readily agreed to dispose of the representation dated

05.10.2021 submitted by the petitioner, if any pending with the

respondent authorities.

4. In view of the submission of learned counsel 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 05.10.2021 submitted by the petitioner, I find

no other alternative except to issue such direction.

6. In the result, Writ Petition is disposed of, with the consent of

both the counsel at the state of admission, while directing the

respondents to dispose of representation dated 05.10.2021

submitted by the petitioner strictly in accordance with G.Os and

existing rules, within four (04) weeks from the date of receipt of a

copy of this order. No costs.

2019 (8) SCALE 544

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

also stand closed.

___________________________ DR.K. MANMADHA RAO, J

Date: 09.09.2022

KK

THE HON'BLE DR. JUSTICE K. MANMADHA RAO

WRIT PETITION No.28187 OF 2022

Date: 09.09.2022

KK