Katikila Moshe vs The State Of Andhra Pradesh
2022 Latest Caselaw 7079 AP

          THE HON'BLE DR. JUSTICE K. MANMADHA RAO

                      WRIT PETITION No.29865 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 2nd respondent in not disposing the representation dated 05.05.2021 for service regularization as illegal, arbitrary and consequently direct the 2nd respondent to dispose of the petitioner representation dated 05.05.2021 within outer time limit 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 2nd

respondent to dispose of the representation dated 05.05.2021

submitted by the petitioner, without touching the merits of the

case.

3. Learned Government Pleader for Panchayat Raj and Rural

Development for the respondents readily agreed to dispose of the

representation dated 05.05.2021 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 05.05.2021submitted 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

petitioner to submit fresh representation to the 2nd respondent

within 15 days from the date of receipt of a copy of this order; on

such submission, directing the 2nd respondent to dispose of

representation dated 05.05.2021 along with fresh representation

submitted by the petitioner within four (04) weeks thereafter. 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.29865 OF 2022

Date: 15.09.2022

KK