R Raveendra vs The Director
2022 Latest Caselaw 7122 AP

        HON'BLE DR. JUSTICE K. MANMADHA RAO

                WRIT PETITION No.30038 of 2022
ORDER :

This petition is filed under Article 226 of the

Constitution of India for the following relief:-

"...to issue a Writ Order or direction more particularly one in the nature of WRIT OF MANDAMUS to declaring the action of the Respondents in not considering my representations dated 24.08.2022, 23.12.2020 and 17.07.2020 for promotion of training officer post under Post Graduate Quota for Technical Ground Engineering as per rule 3 Category-1 of Class-A of the Andhra Pradesh Craftsmen Training Subordinate Service rules and G.O.Ms.No.175, dated 27.11.2017, as illegal, arbitrary and unjust and violation of Article 14, 16, 19 and 21 of the Constitution of India and consequently direct the respondents to considering the Petitioner's representations dated 24.08.2022, 23.12.2020 and 17.07.2020 and pass such other order or orders......."

2. Though the petitioner made several allegations against

the respondents, during hearing, Mrs. P. Saraswathi, 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

representations, dated 24.08.2022, 23.12.2020 and 17.07.2020

submitted by the petitioner.

3. Learned Government Pleader for Services-III

appearing for the respondents readily agreed to dispose of the

representation of the petitioner, dated 24.08.2022, 23.12.2020

and 17.07.2020, if any, pending with the respondent

authorities.

4. 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 representations, dated 24.08.2022,

23.12.2020 and 17.07.2020, submitted by the petitioner, I find

no other alternative except to issue such direction.

5. In the result, the Writ Petition is disposed of,

directing the respondent authority concerned to dispose of the

representations submitted by the petitioner dated 24.08.2022,

2019 (8) SCALE 544

23.12.2020 and 17.07.2020, in accordance with law, within a

period of thirty (30) days 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 : 16-09-2022 Gvl

HON'BLE DR. JUSTICE K. MANMADHA RAO

WRIT PETITION No.30038 OF 2022

Date : 16-09-2022

Gvl