Andhra Pradesh High Court - Amravati
S. Konda Reddy, vs The State Of Andhra Pradesh on 13 November, 2024
APHC010055082020
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3310]
(Special Original Jurisdiction)
WEDNESDAY ,THE THIRTEENTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE DR JUSTICE K MANMADHA RAO
WRIT PETITION NO: 3477 OF 2020
Between:
S. Konda Reddy, and Others ...PETITIONER(S)
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
1. S.V.S.S.SIVA RAM
Counsel for the Respondent(S):
1. GP FOR EDUCATION (AP)
The Court made the following:
ORDER:
This Writ Petition is filed under Article 226 of the Constitution of India
seeking 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 1 and 2 in not
framing guidelines for carrying out transfers for the Redeployed Junior Lecturers and
further not considering the representations of the petitioners as illegal, arbitrary,
discriminatory and violative of the petitioners rights guaranteed under Article 14, 16
and 21 of Constitution of India and pass such other and further orders".
2. Heard Mr. Mr. K. Chethan, learned counsel, representing Mr.
S.V.S.S.Siva Ram, learned counsel for the petitioners and learned Assistant
Government Pleader, Education for the respondents.
3. Though the petitioners 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 1 and 2 to dispose
of the representations dated 22.04.2013, 01.06.2016, 05.06.2017 and
26.08.2019 submitted by the petitioners without touching the merits of the
case.
4. In view of the submission of learned counsel for the petitioner, I need
not decide the truth or otherwise of the allegations made in the petition.
Learned Assistant Government Pleader for the respondents readily agreed to
dispose of the representations dated 22.04.2013, 01.06.2016, 05.06.2017 and
26.08.2019 submitted by the petitioners as directed by this Court.
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 dispose of the representation, I find no other alternative
except to issue such direction.
2019 (8) SCALE 544
6. In the result, Writ Petition is disposed of, while directing the
respondents 2 and 3 to dispose of the representations dated 22.04.2013,
01.06.2016, 05.06.2017 and 26.08.2019 submitted by the petitioners within
eight (08) weeks from the date of receipt of a copy of this order. There shall be
no order as to costs.
As a sequel, miscellaneous applications pending, if any, shall also stand
closed.
_______________________
DR.K. MANMADHA RAO, J
Date: 13.11.2024
KK
