S K KHAJAMOHIDDIN Vs. STATE OF A.P.

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India seeking the following relief: "to issue a Writ, Order or Direction more particularly one in the nature of Writ of mandamus, declaring the action of respondents in not considering the case of petitioner for relaxation of Rule 16(h) of A.P. State and Subordinate Services Rules in his favour while considering the case of similarly situated persons recruited along with the petitioner of the same batch vide G.O.Ms.Nos.105, 106 and 107, dated 16.02.2013, G.O.Ms.No.135, dated 02.03.2018, G.O.Ms.Nos.241, 242 and 243 dated 13.03.2019, without any justification or reasonable cause, as illegal, arbitrary, unjust, discriminatory and violative of Articles 14, 16 and 21 of the Constitution of India, besides being contrary to the law of Supreme Court in Civil Appeal No.9856-9860 of 2016 and Civil Appeal No.795 of 2017, dated 23.01.2017 and consequently direct the respondents to extend the benefit of Rule 16(h) of A.P. State and Subordinate Service Rules in favour of the petitioner as was extended in respect of similarly situated persons and pass such other order."

(2.) Though the petitioner made several allegations against the respondents, during the course of hearing, learned counsel for petitioner requested this Court without touching the merits of the case to issue a direction to the respondents to dispose of the representation submitted by the petitioner dated 03.01.2020.

(3.) Learned Government Pleader for Services-I readily agreed to dispose of the representation submitted by the petitioner dated 03.01.2020, if any, pending with the respondent authorities.