AI Structured Summary
Not yet generated for this judgment
Judgment
Venkateswarlu Nimmagadda, J
The present Writ Petition is filed under Article 226 of the Constitution of India, seeking following relief:
“…to issue a Writ, Order particularly in the nature of Writ of Mandamus directing the respondents strictly adhere to the orders of the Hon’ble High Court dated 15.09.2015 in W.P.No.38060 of 2013 and also memo issued by the Government of Andhra Pradesh vide memo No. 7342/G2/2015-8 dated 24.05.2016 and also Memo No. 17040/6/2016-G-HM&FW dated 20.08.2021 and appoint the petitioners as Multi Purpose Health Assistants (Male) and pass such other order or orders…”
Heard the learned counsel for the petitioner and learned Government Pleader for Services-IV appearing for the respondents.
Learned counsel for the petitioner and the learned Government Pleader for Services-IV submitted that the issue involved in this Writ Petition is squarely covered by the common order of this Court in W.P.No.17665 of 2021 and batch, dated 27.12.2021. The operative portion of the said order is as follows:
“i) The respondents shall consider cases of the Writ Petitioners for appointment as MPHAs within a period of four (04) weeks from the date of receipt of copy of this order, in terms of Memo No.7342/G2/2015-8, dated 24.05.2016 based on their merit, if any candidate less meritorious than the Writ Petitioners are appointed;
ii) If any of the Writ Petitioners have not submitted the relevant certificates/documents they should be called upon to submit the same by granting reasonable time of not less than four (04) weeks;
iii) In the event of any genuine objection for considering the case of any of the Writ Petitioners, they shall be notified the same by issuing appropriate notice/communication and afforded an opportunity before taking further action in the matter.”
Learned Government Pleader for Services-IV appearing for the respondents has opposed the matter and sought time for filling counter. He further submits that as per his instructions there are no vacancies available to accommodate the petitioner. The said contention was disputed by learned counsel for the petitioner.
However, the submissions of learned Government Pleader for Services-IV are rejected, on the ground that this Court has already passed many orders in similar circumstances. Moreover, if there is any difficulty in considering the case of the petitioner, the respondents can take appropriate proceedings as held by this Court in W.P.No.17665 of 2021 and batch, dated 27.12.2021.
Having regard to the facts and circumstances, this Writ Petition is disposed of in terms of the common order dated 27.12.2021 passed by this Court in W.P.No.17665 of 2021 and batch. No order as to costs.
As a sequel thereto, interlocutory applications pending, if any in the writ petition, shall also stand closed.
The Registry is directed to attach a copy of the common order dated 27.12.2021 passed by this Court in W.P.No.17665 of 2021 and batch to this order.