Andhra Pradesh High Court - Amravati
Raos School Of Business And Technology vs The State Of Andhra Pradesh on 25 September, 2025
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMAR
(SPECIAL ORIGINAL JURISDICTION)
THURSDAY, THE TWENTY FIFTH DAY OF SEPTEMB
TWO THOUSAND AND TWENTY FIVE
iPRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
WRIT PETITION NO: 26749 OF 2025
Between:
RAO'S SCHOOL OF BUSINESS AND TECHNOLOGY, Rep by its
Correspondent Smt. Yeturu Krishnaveni Venkatachalam, Nellore Mandal,
Nellore District, Andhra Pradesh- 524320
.... Petitioner
AND
1. The State Of Andhra Pradesh, Rep by its Principal Secretary to
Government Department of Higher Education, Tulluru, Secretariat
Buildings Velagapudi, Guntur District.
2. The Andhra Pradesh Higher Education Regulatory AND Monitoring
Commission, Government of Andhra Pradesh Rep by its Member-
Secretary 3rd Floor, Sree Mahendra Enclave, NRI Block (C-Block). NH-
16, Tadepalli, Guntur District - 522501.
.... Respondents
Petition under Article 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue a writ of mandamus or any other appropriate writ, order,
or direction declaring the action of the Respondents, in notifying the fee
structure under the old name of the Petitioner institution despite the change of
name being absorbed by the Apex body and Affiliating University vide orders
dated 05-04-2025, dated 26-08-2025, as arbitrary, illegal, and violative of
Articles 14 and 21 of the Constitution of India and consequently, direct the
Respondents to issue a fresh order and a fresh G.O. notifying the change of
the Petitioner institution's name to Rao'S School of Business AND Technology
and take all consequential actions and issue such other writ or order'or
direction as deemed fit and proper in the circumstances of case.
!A NO: 1 OF 2()9fi
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to direct the Respondents to issue a fresh order and a
fresh G.O. notifying the change of the Petitioner institution's name to Rao'S
School of Business & Technology and take all consequential actions, Pending
disposal of WP 26749 of 2025 on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and upon hearing the arguments of SRI VIJAY
MATHUKUMILLI Advocate for the Petitioner GP FOR HIGHER EDUCATION
for the Respondent No.1, Sri V.Vivek Standing Counsel for respondent No.2:
and the Court made the following.
ORDER
"Heard the learned counsel for the petitioner and the learned counsel for respondents.
The petitioner was running the institute in the name of Velankani institute of Computer Sciences and Management Studies, Subsequently, it made an application before the All India Council for Technical Education for change of name from Velankanni Educational Society to Rao'S School of Business and Technology. By order dated 05.04.2025, AlCTE approved to change of name to the extent of Rao's School of Business and Technology. Though it is approved on 05.04.2025, 1 St respondent Is not passing any order.
In view of the facts and circumstances, 1®* respondent is directed to issue appropriate orders notifying the change of name to Rao's jSchool of Business and Technology within a period of three weeks from the date of receipt of order.
List the matter after Dussehra Vacation, 2025. \ SD/- U. SRIDEVI ASSISTANT^E^STRAR //TRUE COPY// Action officer To,
1. The Principal Secretary to Government Department of Higher Education, State Of Andhra Pradesh, Tulluru, Secretariat Buildings Velagapudi, Guntur District.
2. The Member-Secretary, Andhra Pradesh Higher Education Regulatory rd AND Monitoring Commission, Government of Andhra Pradesh, 3 Floor, Sree Mahendra Enclave, NRI Block (C-Block). NH-16, Tadepalli, Guntur District - 522501. (1 & 2 by RPAD)
3. One CC to SRI. SRI VIJAY MATHUKUMILLI Advocate [OPUC]
4. One CC to Sri V.Vivek Standing Counsel [OPUC]
5. Two CCs to GP FOR HIGHER EDUCATION ,High Court Of Andhra Pradesh. [OUT]
6. One spare copy ksr high court SRK,J DATED:25/09/2025 List the matter after Dussehra Vacation. 2025 ORDER WP.No.26749 of 2025 direction / o oti®5 /cjt m