S.Mahesh, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 6923 AP

           THE HON'BLE DR. JUSTICE K. MANMADHA RAO

                     WRIT PETITION No.29151 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 Respondents in not granting increments, paying D.As and giving promotions and further not regularizing petitioner's suspension period treating it as duty period, for all the further service purposes in spite of petitioner's several personal approaches and representation as illegal and arbitrary and in violation of principles of natural justice and in contravention of Article 14 16 and 21 of the Constitution of India and also contrary to the Service Rules consequently direct the Respondents to grant increments pay D.As and give promotions to the petitioner by duly regularizing his suspension period treating it as duty period for all the further service purposes forth with 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 representations dated 07.07.2022

and 15.07.2020 submitted by the petitioner, without touching the

merits of the case.

3. Learned counsel for the Government Pleader for Services-IV

readily agreed to dispose of the representations dated 07.07.2022

and 15.07.2020 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

representations dated 07.07.2022 and 15.07.2020 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

respondents to dispose of representations dated 07.07.2022 and

15.07.2020 submitted by the petitioner, within six (06) 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: 12.09.2022

KK

THE HON'BLE DR. JUSTICE K. MANMADHA RAO

WRIT PETITION No.29151 OF 2022

Date: 12.09.2022

KK