Katta Suneetha vs The State Of Andhra Pradesh
2022 Latest Caselaw 7078 AP

          THE HON'BLE DR. JUSTICE K. MANMADHA RAO

                   WRIT PETITION No.29948 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 5th respondent in not considering the representation of the petitioner dated 01.08.2022 for promotion to the post of Anganwadi Worker Pakkireddygaripalli Angawadi Centre, Lakkireddypalli Project, YSR Kadapa District as illegal, arbitrary, unconstitutional and contrary to the Government orders issued in G.O.Rt.No.102, Dept for Women Children Disabled and Senior Citizens (ICDS.A1) dated 28.03.2011 and the Memo No.5771/K3/2006 dated 03.12.2010 and Memo No 5771/K3/2006 dated 05.01.2012 and consequently direct the respondents to consider the case of petitioner for promotion to the post of Anganwadi Worker at Anganwadi Centre, Pakkireddygaripalli, Lakkireddypalli ICDS Project, YSR Kadapa District 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 01.08.2022

submitted by the petitioner, without touching the merits of the

case.

3. Learned counsel for the Government Pleader for Women

Development and Child Welfare for the respondents readily agreed

to dispose of the representation dated 01.08.2022 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 01.08.2022 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

5th respondent to dispose of representation dated 01.08.2022

submitted by the petitioner in accordance with law, 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: 15.09.2022

KK

THE HON'BLE DR. JUSTICE K. MANMADHA RAO

WRIT PETITION No.29948 OF 2022

Date: 15.09.2022

KK