Andhra Pradesh High Court - Amravati
Unknown vs Andhra Pradesh - 576005 on 10 December, 2025
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
(3327)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATL
(si SPECIAL ORIGINAL JURI SDICTION) -
Ld
'PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
WRIT PETITION NO: 33823 OF 2025
Rohwean:
AND
Atnakuru (ilage) Mangatagii aandan Guntur District
Led
Adnussions Depariment of Physica' Education and Sports Sciences
Pstriot, Andhra Pradesh.
: Andhra Pradesh - 576005.
Respondent
Paton uncer Article S88 of the Consttution of India is fled praying that
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ORDER
Learned Assistant Gavernment Pleader far Higher Education takes notice for respondent No.1, Smit. K. Radhika, learned Standing Counsal for APSCHE takes notice for respondent No.2, Sri M. Chalapathi, learned Standing Counsel takes notice for ragpondent No.3 and Sri T. Niranjan, learned Standing Counsel takes notice for respondent No.4 and they seek time fo get instructions In the matter.
Heard learned counsel for the petitioner institulien and learned Standing Counsel for APSCHE.
In the circumstances, subject to outcome of the Writ Petition, 2° respondent APSCHE is directed fo permit the petitioner institution to take admissions under Spot Admissions quota for left over 78 seats and 10 EWS Seats (for BPEd Course), in addition to the already admitted 25 Category-8 Seats anly for BPEd Course and 60 seats for DPEd Course for the Academic Year 2025-28.
List the matter alter three Q) weeks, SO! K-TATA RAO SEPLTY REG STRAR UTRUE CORY! To, bducation, State of Andhra Pradesh, Tulluru, Secretariat Buildings
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30. HIGH COURT DATED TION 2/2025 aa List the matter affer three (3) weeks, ORDER WP No.Q3823 of 2025 CYRECTION ° .
RENCE ents ASEAN Ss, ms Ney ON