D. Nagaraju vs The State Of Andhra Pradesh
2022 Latest Caselaw 7124 AP

        HON'BLE DR. JUSTICE K. MANMADHA RAO

              WRIT PETITION No.28123 of 2022
ORDER :

This petition is filed under Article 226 of the

Constitution of India for the following relief:-

"...to issue an appropriate writ order or direction more particularly one in the nature of Writ of Mandamus declaring the action of the respondents in not appointing the petitioner in the post of computer operator/typist through outsourcing despite being selected on 16.11.2020 by the 5th respondent and in not allowing the petitioner to discharge his duties, as bad illegal, arbitrary and violative of Article 14, 16 and 21 of the Constitution of India and consequently direct the respondents to appoint and allow the petitioner into service as computer operator/typist in the 4th respondent office and pass such other order or orders......."

2. Though the petitioner made several allegations against

the respondents, during hearing, Mr. V.S.K Rama Rao, 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

representation, dated 09.06.2022 submitted by the petitioner.

3. Mr. V. R. Reddy Kovvur, learned Senior Counsel for

the respondents No.2 to 4 is not present. His junior Mr. Sai

Avinash appeared before this Court and represented. On

earlier occasion, it is informed to them to appear personally and

directed not to represent the matters with proxy. Even though,

the counsel is not appeared, he sent his junior for

representation.

4. Learned Government Pleader for Energy appearing for

the respondent No.1 readily agreed to dispose of the

representation of the petitioner, dated 09.06.2022, if any,

pending with the respondent authorities.

5. 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 representation, dated 09.06.2022,

submitted by the petitioner, I find no other alternative except to

issue such direction.

2019 (8) SCALE 544

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

directing the respondent authority concerned to dispose of the

representation submitted by the petitioner dated 09.06.2022, in

accordance with law, within a period of eight (08) weeks 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.28123 OF 2022

Date : 16-09-2022

Gvl