Barmappa Gari Nagaraju And Others vs The State Of Andhra Pradesh And Others
2024 Latest Caselaw 8456 AP

Andhra Pradesh High Court - Amravati

Barmappa Gari Nagaraju And Others vs The State Of Andhra Pradesh And Others on 13 September, 2024

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 APHC010031992022
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                                    [3310]
                            (Special Original Jurisdiction)

               FRIDAY ,THE THIRTEENTH DAY OF SEPTEMBER
                    TWO THOUSAND AND TWENTY FOUR

                                       PRESENT

            THE HONOURABLE DR JUSTICE K MANMADHA RAO

                          WRIT PETITION NO: 2239/2022

Between:

Barmappa Gari Nagaraju and Others                                    ...PETITIONER(S)

                                          AND

The State Of Andhra Pradesh and Others                             ...RESPONDENT(S)

Counsel for the Petitioner(S):

   1. K SRINIVAS

Counsel for the Respondent(S):

   1. GP FOR SERVICES IV

   2. GP FOR SERVICES I

   3. B V APARNA LAKSHMI

The Court made the following:

ORDER:

The Writ Petition is filed under Article 226 of the Constitution of India,

seeking the following relief:

".....declaring the action of the respondents 2 and 4 in not taking any action on the representations of the petitioners dated 10.1.2022 and 6.1.2022 for uploading petitioners' names in Swatch Samkalpa App is illegal, arbitrary and violation of principal of natural justice, consequently to direct the

respondents 2, 4 and 5 to upload to names of the petitioners in Swatch Samkalpa App working under Swatch Bharat Mission as a Green Ambasidor (workers) forthwith and pass such other order or orders......"

2. Heard learned counsel for the petitioners, learned Assistant

Government Pleader for Services-I, appearing for the respondents 1 and 2,

learned Assistant Government Pleader for Services-IV, appearing for the 3rd

respondent and Mrs.B.V.Aparna Lakshmi, learned Standing Counsel for the

respondents 4 and 5.

3. On hearing, learned counsel for the petitioners reiterated the

contentions urged in the writ petition and requests to dispose of the

representations dated 06.01.2022 and 10.01.2022 submitted by the

petitioners, without touching the merits of the case.

4. On the other hand, learned Standing Counsel, appearing for the

respondents 4 and 5, readily agreed to dispose of the representations

submitted by the petitioners, if any, pending with the respondent-authorities.

5. In view of the submission of the learned Standing Counsel, 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 Honourable Apex Court in "The Government of India v. P.Venkatesh1",

wherein the Honourable Apex Court held that such orders may make for a

quick or easy disposal of cases in overburdened adjudicatory institutions. But,

2019 (8) SCALE 544

they do no service to the cause of justice. Hence, I find no other alternative

except to issue such direction.

6. In the result, the Writ Petition is disposed of, directing the 4th

respondent to dispose of the representations dated 06.01.2022 and

10.01.2022 submitted by the petitioners and pass appropriate orders, in

accordance with law, within a period of four (04) months 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 stand

closed.

________________________ DR. K. MANMADHA RAO, J.

ARR

HON'BLE DR.JUSTICE K.MANMADHA RAO

Date: 13.09.2024

ARR