Andhra Pradesh High Court - Amravati
Shaik Khairunnisha, vs The State Of Andhra Pradesh on 9 March, 2021
Author: M.Satyanarayana Murthy
Bench: M.Satyanarayana Murthy
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.5670 OF 2021
ORDER:
This writ petition is filed under Article 226 of the Constitution of India seeking the following relief:-
rd th
"......to issue a writ of Mandamus, declaring the action of the 3 and 4
respondents in not considering the petitioner's work experience of Aarogya Mithra (Aarogyasri HCT) while awarding service weightage for recruiting as Lab Technician Gr.II under recruitment Notification No.1/2020, dated 10.06.2020, as illegal, arbitrary and unconstitutional and contrary to st G.O.Rt.No.301, dated 10.06.2020 issued by the 1 respondent and th consequently direct the 4 respondent to include the work experience of Aarogya Mithra (Aarogyasri HCT) while giving service weightage for the post of Lab Techinician Gr.II under recruitment Notification No.1/2020, dated .07.2020..."
2. Though the petitioner made several allegations against the respondents, during hearing, Sri Ambati Srikanth Reddy, learned counsel for the petitioner limited her request to dispose of the representations dated 05.11.2020 and 03.03.2021 submitted by the petitioner keeping in view G.O.Rt.No.301, dated 20.06.2020, without touching the merits of the case.
3. Learned Government Pleader for Services-III appearing for the respondents readily agreed to dispose of the representations submitted by the petitioner, if any, pending with the respondent- authorities.
4. In view of the learned Government Pleader for Services-III, 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 2 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 authorities to dispose of the representations dated 05.11.2020 and 03.03.2021 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 authorities to dispose of the representations dated 05.11.2020 and 03.03.2021 submitted by the petitioner keeping in view G.O.Rt.No.301, dated 20.06.2020, in accordance with law, within four (04) weeks from today. No costs.
As a sequel, miscellaneous applications, pending, if any, shall also stand closed.
__________________________________________ JUSTICE M. SATYANARAYANA MURTHY Date: 09.03.2021 IS 1 2019 (8) SCALE 544 3 THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY WRIT PETITION NO.5670 OF 2021 Date: 09.03.2021 IS