Andhra Pradesh High Court - Amravati
Sehveen vs Leon Sy Gee Coer' The Wee Mal G> Tr Bok X? on 30 March, 2026
(SPECIAL ORIGINAL FUR} PSONCTHON) MONDA ¥Y, THE THIRTIETH DAY GF Ky ARCH, TWO THOUSAND AND TWENTY SIX PRESENT: THE HONQURABLE SRI JUSTICE NYAPATHY YAY WP NOS: 18868, 18053, 20477 OF 2007, 18849, 23402, 25986 OF O08, 14946, 14641, 18037 OF 2009, ThO7a, 16284, 21028, 22081 OF 2OI8, Si883 OF 2012, 28639, 26459 OF e074, 10483, 14308, 18068, 19498, #5962 OF 20496, 21932 OF 2047, a54S2, 28453, 28484, 25458, 27898, arsi2, 28308 OF 2024, 2098, 28239, "8928, 27930, 27932, 272923, 27? 389, 27591, #8093, 28598, 29043, 32105, 32107, 33033, 83034, 33094, $3557, 40234 OF 2022, 14324, 18203, T7375, TOS, T8064, 18OR?, 18096, 18537, 18540, 18544, 18542, 18545, ISP 10, SPST, TSBS2, 18938, 195238, 19380, 198441, 19444, T9442, Tadd, FOVRT, 20198, 24702, 23886, e507, 28452, MOP OF 2023, 12923, 14283, P4SR8, 14998, 14340, F4S83, 14808, 44524, 14522, 1S424, 18748, 1597S, 1S7HS, 16800, 18535, 18589, 28348 OF 2024, 18084, 18026, T8O27, WOS?, TGR', 1438, 18183, 18597, 19821, 21507, BVSSO, FORT, 27038 OF Boss WP No 1588 OF 3noy: Sehveen: J. Stikakulam Distict Baentho Onya Assaciaiion REad. No 2t/7s, neving RS Head Office al-Manikyapuram, Kavill Mandal, Srikakad ar Gisinct rep. by its General-Secretary Mr Guno Nichi Jeana Syo. late Sa coy oy, otbxeye gt G22 ae ves FARR OR FED Seyriilevweeiire Laxtiana Jeena Aged about 83 years, (V) & (F} Manikyapuram, hy -- i fs se oy ag Le oe , i < 3 Kostas be gare SNagwan Sisal Gfolate Chakragani Hisal Agriculkure, zg beled la pits ay oy PSs ev batdeg pedate RSexea ries! og ep Ah Mey aber giea veg Gd f Mansitution of india, aga o « ety ae ae ee a wre 'ae wy oem Be oo BO Se ee & & & i oS BB tat 2 ne. oo [07 a5) C3 "3 me ve o we May, wraps 'ye "4 er bee ws Pa dpe 43 ' 577 'ane ra) a Z, e es ~ By on 4 GH ow 3 a nit me . cn c+ fo ae oo we . 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Po loa Yrae Revenue Divisional Officer, Tekkall, Srikakulam District, Spon that in the circumstances sfated in the affidavit filed therewith, the H Gourt may be pleased to issue a Writ or order or direction more particularly ong in the nature of Writ of Mandamus declaring the action of the 2" respondent int iseul ing the umpugned merino Ro No.2 1GOv20077T 7-8-2007 directing the 1° rassondent to keep the saat (Tin RIE Kakinada} of the Petitioner's son in abeyance is Hegal, unconsiiiutional without jurisdiction and cantrary to the AP CSC. ST ane BC } Reguiaians of issuance of Communiy Carifficates Ant, 1993 and respondent ta complete the anquiry and issue Griya) to the Fetiioners san iA NG: 1 OF S09 7WP ALP No 26488 of 2007): croumstances stated in the affidavit fied in su ke. sravisional! acirrission to the Paetitianer's s > .
P8849 OF SOQ8 x > WP NO Sehyse Fat oo « re & Petition under Article 228 of the Constitution of India is fled graying ane in the nature of writ of Mandamus decaring the 'impugned had ae Yh, th armdorsement dated 28.07 2008 issued by the arbitrary, uriienabie, without any notice, contrary to the A.RUSDST & BCs} and violative Articles 44 of the Constitution of india and consequently self aside the same by direct the 1" reapodent to dispose the appeals as per iA NO: 1 OF SOOSQVP_ALP No 248381 of 2008):
Fetition under Gectien TS51 CRC is fled praying that in the oircormstances stated in ihe aff idavit i fled in supgart of the writ petition, ine High Court may be oleased fo issue srovisional admission in the petitioners | in the : counseling schedules on O1,08 2008 (EAMCET-2008) as oh.
Certificates Act, 1983 anc Rules, 1997, "pending 'isposal of WE No. T8849 of 2008, an the file of the High Court.
The petition coming on for hearing, upon perusing the Petifinn and the affidavit' led in support thereof and the order of the High Court order hearing the arguments of Sri Chukka Kranthi Kiran, Advocate for the Petitioner and GP for Sodal Welfare for Respondent Nos.7 to 3, WP NO: 22708 OF 2008:
Behvean:
we - swat Oo} TD fa Ns wal Mr. Mohan Mali, Gio. Sri Sevaka Mari, aged 33 years, Oca: Siucent, Rio rikakuigm Ovetrict. . Patitioner P "apes 7 3 PQ ay RS h.1 OF S008 GVPME.No 3
¥ a iA NO:
N :
Pies Soe a justice contrary to the Anchra Pradesh (Scheduled Castes, dated 22.70. 2005 & iS.08.2086 made hersin and upon hearing the WP NO: 23888 OF 2008: Seiween Mr Mail Manal Sumar, Sig. Sri Maili Sudarshan, aged 21 years, Occ: student, Tippanaputtuga Vilage, chapuram Mandal, Srikakulam District. | . Patitioner AND 4 ay Ravenue Darisinnal ONfcer, Teksall, Srikakulam ENestrict.
Bh ver th
3. The Visakha institute of Technology and Sciance (ITS), Sontayarn, Anandapuram, Visakhansinamn District uh ma » asponds Reiition under Article 228 of the Constitution of India is fled graying re that in the creumstanoces stated in the affidavit fled therewith, the Court may be pleased fo issue writ ar order or direction more partioulary 2° respondent vide ReNo. 1267/2008 D dated §.8.2008 arhirary, untenable non apmication of mind contrary to pyincipie IA NO: 7 OF ZO08QVP_LMLE No. ST259 of 2008):
High Court may be pleased to direct the rasgondents more pariocuiany the 3° respanden! not ta cancel the gravisional acirussion allotied fo ine ~~ * WP AO:
Behyec agree Pom EGS nd F "ager 4% tat eee.
tees iA NOL TOF 2008) a circumstances stated in the affidavit filed in support of the writ petition, the High Court may be oeased to direct the respondent io issue provisional artficate (Bentho-Onya} as per rule 19 of tha APY SO. ST & BC's } Reguistion of Issue of Commun ity Cerificate Act, 1993 and Rules 1997, pending disposal of WP No. 14346 of 2008, on the fle of the High Cour, The petition coming on for hearing, upon perusing the Petition and ihe affidavit fled in support thereof and the arder of the High Court order dated 17.07. 2009 & 16.04.2026 made herein and upon hearing the arguments of SP for Social Welfare for Reapondents, WP NO: 14647 OF 2009:
Sehveen:
1. Naveraina Kumar Kisal. S¥o. Madfava Bisal Student Ryo.
3. Chofa Siva Kumar, S/o. Chofa Pankajn Student Rio. Fradhana Puttuga, Ranohill Mandal, Srikakulam Disirict.
Sandeep Bisal, Sia. Sridhar Sisal Student RYo. Frachana Pu Manohii Mandal, Srikakulam (Netrict. (being munor rep. by fis father/natural guardian So Mp. Kanohall (MD), Srikakulam ([Netrici (being minor rep. by her z father/natural guardian Sri Mohan tH Sahu Seslanana Suresh, Sio, Sahu Seetanna Sadan Shudent Kio.
a Manikypuram, Kaviti (M), Sdkakulan District.
father/natural quardian Sri Sahu x S x Bek Syl babes wn xs ww -Feti¥vener AND te Ment wn acer hates RSS ead 7 OF 2 viet weed THE i corrung on for Rear Ing, Upon perusing fhe Fetiicon and the abidavt support thereof and the order of the High Court order LR a3 6 03.2028 made herein and upan hearing thse ~ ar ns e3 uments af and GS for Social Welfare for Respondent Nev 2:
WP NO: T6087 OF o9n9- Bahweern:
Towers, COM Compound, Asiimetia, Vishakapainam, being minor Rep o by | . Petitioner AND reeds *. Andhra Pradesh State Council of Higher Education, Hyderabad - EAMCET - 2009. |
3. Tre Drector of Tribal Welfare, Government of AP, Masab Tank, Departmen, Secretariat, Hyeler abad , mespondants Pefition under Article 296 of the Consiitulion of India is Hed praying that in time cimcurriatances stated in the affidavil fled therewith, the High Sourt may De pisasad issue a Writ, Order, or Direction, more nartiouairly are in Neture of Wert of MA NOLAMURS fe deciara the action of the respondenis in not o ponsisening the case of the peliioner under Schedule 3 ¢ . : ~ * oan PS Meade iees f iby o Tbe Orategury and considering her only under the Goan Category in ihe = eofhoey far £7 awites veeae fod _ we meg phlei oon ber AP ansuing oaunsaling for RAMCET - S009, whide verifying the certificates an ase ROC aU-F-8003, Though the petitioner belongs fo Senino orye Garrat yy NS fer % ag, % a a + "wo bee if en e er fre on vere vr" the 3 pe wees ra] ore. whee Jeans ieee beer gray f % pe shee hee Mee ee abet stood ree £5 ett aed ten "es a . im 4 ge a Ee van yor oo we read oF yg, ES coe her ea se Jove "re bd whyee tere CsA gon. te whee fen eee mo anee heed oo ceed wen en sonee ten vie ws, hove bens Feed od raed 0S See CS ed a Ls "Ed 7s pia lave "
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oe a x < wa SNe eats & tf x BF 20TOAVE. MLE No 20480 of 2010) ¥ * frulé TQQ? during the pendency of Writ Fetitien, pending disposal of WP No 16254 of 2079, on the fle of the High Court.
The petition coming on for hearing, upon oerusing the Pefificn and the affidavit fled In support thereof and the order of the High Court order dated O9.07 2070 & T803.2026 made herein and upon hearing the arguments of GP for Social Welfare far fhe Respandents:
WP NO: 21028 OF 2670: Between:
Naresh Kumar Dolai, S/iojanardhan Dolal, agad about 22 years, Qac. Student, R/o.Pedda Arundalanuttaga, Ranchi Mandal, Srikakulam District , Petitioner WAND
1. The Government of Andhra Pradesh, Rep. by ts Rrincinal secretary Sacial Welfare Department Secretariat, Hyderabad pa The REvenue Divisional Officer, Kanchill Mandal, Srikakulam Distiret
3. The Convenor GOET) 2016, Andhra University, Visakhapainam Responder fs Patition under Article 228 of the Consttutian of india is fi lad praying that in the circumstances stated. in the affidavil fled thereawih, fhe Righ Cour may be cleased issue a writ or order or direction more particularly one in the nature of wri tof Mandamus decaring the In action af the respondent No.2 inissuing the Schedule Caste Cerificate (enihc fo the pettioenr though anolication was recelved an 20.
issuances of the certificate as llegal. arbitrary, unconstitutional contrary to the AP. Schecule Caste, Sch edule Tribes and Backwards Class Commurih Regulation of issuance af Community Cerificate Act, 1895 ana the Rules 190 and consequently direct the respondenis to issue the Casts Be "es oot $F vebinee whee £% 3 ge Sa . the ce rete one! me 2 aa aeon - nee " un £4 64 eaeae L A funee " nh eeres ree woe ravens a wes 'oof a) hoor gn 0) so os feos ip gore eed a 33 aed & ten, ae Le ee co iss a "ES %, oo orm oe wager re Bh en on "Lo mh 54 & 0% sed co oa a tis 4 > i as tone ey een ne Yee v oe ; eeed pn ae 4 ay 443 o GS ir proes an yee : Ak bee a) be nn ann a " i fe iA OS "wf OS ee) see aA ie eos oa e ras a A tS Uy. shod ne on vee cone f z CA yor Leaon. ben £54, ' nC ee i) Ke Pr Fema, or rs oe 5% 5 ae x * i no, et hoor wad * ws: ne sa z roel ay te
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° a & a $ WP NSS Between:
.
Fa he
3.
. Patitianers Ties aot.
wel socal \Wiaiaria Department Secretanal Hyderabad =. The Revenue CHvisional Offer, Kanchil Mandal, Srikakularn Distric University, Hyderabad . Respandents Petition under Aricie 226 of the Canstitution of india is Med praying Court may be olsased issue a writ or order or direction more particularly respondent No.2 in issuing the Scheduler Caste Certificais (Benthe Oriya) 7.8.2010 and (9-6-2010 for issuance of ihe certificates as legal, arbitrary, unconstiufional contrary to the AP. (Scedulc Caste, Scheck ou cn ackward Class Commurity) "oe of issuance of Coomunify regpondenis if issue the Caste Certificates (entho Onyalh IA NC: 1 OF 201 O0VP MP No 28074 af 2010):
Patiion under Seectien (81 CPO is fled praying teat in the ciroumstances stated in the affidavit fled in support of the writ petition, ihe High C a o, ourt may Ge pleased to direct the ee 2 and 23 ie issue fEAMCET - 2070) counseling scheduled to be heid on 4-00- 2070 ar ary other subsequent date, panding dispnsal of WP.No 22057 of 2070, on the Ste of the High Cunt.
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ao iA NO: 1 OF 2o1 SP ALP No 40619 of 2072):
Sy oe % Petition under Section 157 CPC is Med Praying fhat ino the olroumstances stated in the affidavit fled in support of the wril petdion, ihe High Court may be pleased to direct the respondents fo alow the petitioner fo pursue the MBBS Course 2072-201:
ae as per the allotment Mema at 27.08.2012 in NRE Medical College, Chinna Kakani, Guntur Distric pending disposal of the appeal di 18.08.2612 before the 2 resnondent, renee ee oF WE No. 31883 of S012, on the Me of the mens Gout the affidavil fled in support thereof and the earlier orders of the High court dated 16.03.2028 made herein and upon hearing the arguments of GF far oucial Welfare for Respondent Nos] & 4 and GP for Revenue for Respondent No.2:
WP NG: 25639 OF 2044:
Sehyeen:
~ Swarooo Sagar Pradhan, S/o. Basuceva Pradhan, 1$yrs, student, Rfo Palasa, Nasibugga, Srikakulam OistrichSa222s _.Pattioner AND {. The Government of Andhra Pradesh, Social Welfare Deparment, Secretariat Bulicings, Hyderabad Sap by ts Princinal Secretary,
2. The District Collector, Srikakulam District. 4 The Comrrussioner of Tibal Wedfare, Masab tank, Hyderabad.
5. The Convenor EAMCET-2014 (Agr & Medical), INT University, Kukatpally, Hyderabad.
The Negistrar.
. Respandents iy "ar% a Seed x 3 3 OF 2074 QVE MP No 38264 of 2074) » < iA NO ft see?
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Stee, £. : 3 ; - oe a . Ns g. te egy, ee r x ® ¥ Ba a.
oy an 8 SS OU ¢ Me the pravisionsa of Act 16 of 19998 and the rules framed under Hi and without aomication of mind and set aside mer. and consequently fo diract the Sensidenng the caste certificate ort nis father and Palen ues, inks Rules 199% framed under it more specifically Rule §, as the rajecton is tis Har'ble court, in the Inferast of Justice:
1A NO: 3 OF 207 SAVE MP No 30179 of 2018):
Petition under Section 141 CPO is fled praying that in the cirouiristances stated in the affidavit fled in support of the writ petition, the High Court may fe pieased fo direct the resgondents 6 fo 8 fo a & 3 é é rr a considgraiion the case of the a for adrriasion fo the cc which she is aligitle as mar her ranking in EAMCET-201S(Agri & Medical} a under ule 19 of the rules framed under Act 16 of 4993, by taking ihe of her a eens unicies info consideration La@., wihout oN inferest of Justics, pending disposal of WIP No 26759 of 2074, on tne Ale af The petiian coming on fer hearing, uoan perusing the Petition and f the affidawil fled in support thereof and the order of the High Court order riogdeyed 2 YF, Bye oS SA meget lewremie om Seay yey ode Ehey ox dated 28.07 2015 & 16.03. 2026 made herein and upan hearing the & oy, arguments of on B.Sudhakar Reddy, Advocate for Ihe Petiianer and GP ra a for Social Welfare for the Respondent Nos 7 fo 4) WP NO> 10483 OF 3675: Rehveen:
Nrarthi Rirart Sahu, S/o Han Sahu, aged aboul 25 years, Occ: Student oe Rés, Quarter No. 1460/3, Sector-3, Ukicunagaram, Visakhacatnam-53) 39 PA Ry he y te A ee es Oe a me Me hee ae ae a oo si 2 ye a Lf r at ad Lees be SD on ie oo S a ed vier, shoes he a we egees * pot Sot tere ger srern. en wee fore £3 Wed ee as ont £ feet pee, "te ees w% hon ns wn an . A ra ee % wy ed re a sr a aon ran $ 0 & ea iy n o¢€ oe af rs : "9% a a) C4 ts a eee welee . ae oo e an 3 read teks ee rd 4 ty bet re peed head. eet oo ee Bore rm t% tye 'hot pane bow : here tt o,. res seen ; tS Feat x ue Ld Ae, Se to oo a a a on oe © Ba fe bh oe m tw we 2 og Se Bm Boe Qe @ & & Sone - aoe wo peeee vier, . tt ~ toot ' yet oa. e cad 3 " % a ER ke [5 a cee od 03 rast £4 oy m fx an Seve we toe a * a eS 6 Cwm £ we 85 Oo Gf we & yy bo % 'a 4 oreo " S % * Oey, % ' 2 me ¥ x ¢ 1} re WE Fy * BA a os ay oe eb 4 . £3 ye ¢ «oe 2 vs o% ws OF ae org Oo fee oa pe Oh cpp Pt ~ 6 'et by ° iG sad 7 g ue a ane he eee rosed A fy ans wm | 6G or a a oe @ og oe Pyi4 nr onic "ge py RD a YEE % fo ke tes ee mw 4 an an «5 i So OS ie lage ee on bes) ss ences rw) gor , fh , tf kt me Ch Nee Pa aoe ic " a cine: a a a a aS! FF # Ee is a, ar ah rr <n a? ne? rs) a 6}, Sa cao oe ase 8 S35 we me we Cy ry *e os) br; a ne ay Sf ated aA a Fe os "on ar beer re at 5, ed a Lae a ar o? we ¢ rr pe Pe og ep tee cE en EOE we 2 ie OF us a on mo 3 i a eee re 2 ne? 5 Rass JB oer BS we cok: ge ry) seont peve Sg ci) Cent age as ie as ry ge ie
- ' Rack a. - <A were The ai seme g ey te ' fern bene a he i se 5 % TS why, % as © od ae , aE LF fe ; f . th $3 a 4, Feat a are . spin ord. . aaad eas yer A pee fae aE es boob a seeoe. . be 74 "% _7 ft ae 4 vee ae iB "5 code pee one love boon 2% A is ie tooo sed She hoor th, ron Son a pon tedire vod % ngrer iy 7 is agth . vied Seat f ~ RS Ae a3 a eo ge aS ws 'ed gen, yo RD nee iD rece ree aa ae above soe Ke, Agee 2 25 [wi td ton a 38% Ms : nue iA i" ia "Gout : tipee ae on tab . ye ith : ; roe , 153 wt See Go tf An ye Be ad Ch pe we tf bs oe ed ye i OS ne = OE Wa ee Ee aD co Or Po a co © a oa 2 04 , ea UA at ifs " gee aed fe aheet ae gee 33 toce oD on 43 Fe] 550 LA rs Ay weer enone whee uy i Ch 4 bee woe ew . apo te ial ag . A ms viet eh BO, a ers Sar! et a a en fs oe om t we ' hare nt "4 otee < raf "be Cee ro het red 4 ¢ ve sche, of "be wee nes Me oheee ~ ies oon "ea . Onn y Oo & 2 foe GB ES ~ & te TB & ~ & @ A & @ a. "ee aa 's aeee bone) i 4 ae. = m1 £5 os a i a a rns ns en a a oe 2 ge G af bon, oe , v3 hon hed £ * 5 veee " m " ao " 2 - 6% woe. aed 3 : a nate on ot : a nis Ma vas fe me @ S20 Ok "se OC mF Si ge Be Ba feed 'wb , rea anal G eo ers, ge ee La Sere San. ae re ft 4 sores ee " "4 oe w, 7a 43 Gon wpe oe vet Sees weg, seed ms eed 34 ws ae a3] "peek ae ve ue Xe, » Cy 5 , @ & -& 3S 4 Ep Le S 8 3 & 'ot M5 & ee or a nn os cad 4 "ee on? anos y 5 ft Ge bard a ie " a habe iS dove ood we bee . ? pon % co an gor ores ron a "e ws i Gy os " we rad cs aeer ff uM Coe rae vant hen 07 ies Seve F tse : + ¢ mS 5 a Ps io 5 ye A a Sw ow gy ke Ue UG, OE OG CH Eo oe pw "7 ale open von ty re 3 4 naeet ree " 7 " a 50 v4 woee nnmee ' ft ee fone 1% oS G6 & Oe GB & ® ££ & ££ 4 oF - g 8 & & ee DO as a ar a a arn Sao i rr rr cr A a © i rh I) RPL. 6 wm fe fs ; " ne ' i - E i" * ¢ sn ce Co fh. Pa aie Pe Pa te ie = iy o tf wz cab 4 mL bs ee Seer. ote, s i 3 'eae a eo 8 © & & &€ & & wo & meg " io * ne 4 not I ans rs x whee 4 aby TS ff FO wR oe aad 7 ye BS wef wee the Se tt F @ Tf Be & © FR SB ww Z rf aes Need o3 hee ee £73 aa eeeee Lif op OOS Che enene Le codon.
oe counseling held in the month of April. 2076 of any other subsequent date in the inferest of justice ard in the interest of the petitioner, pending disacsa! of WP No TO483 of 2017S, on the fle of fhe High Court.
omkng on for hearing, upon perusing the Rettion and ihe affidavit Hed in support thersof and the order of the meh Court order arguments of GP for Social Welfare for Respondent Nos.1 ia 3 & 3;
WP NO: 14308 OF 2018:
Setwaan:
Satish Dolsi, Svo. Trinadha Qolal, aged about Sf years, Qoo: Student, H/o.
Natheputtuga Vilage, Kanchil Mandal, Sdkakinam District. . Petiiioner AND
1. The State of Andhra Pradesh, rep by its Principal Secretary, aes N 4 Watfare Department, Secretariat. Hyderabad.
2. The Oistrict Collector, Srikakulam Disiricl af Srikasulam.
Or AUT.R. University of Health Sciences, rep.by iis Registrar, Viiayawada, Krishna Cisinet The Commissioner of Tribal: Welfare Department, Andhra Pradesh, fen "Respondents that in the clrourmstances stated in the affidavit fled therewith, the High Court may be pleased io iasue a Writ, order or direction, more particularly ~, 5 i ' Se oe Cae : my CYR '. Sey prey on one in the nature of WRIT OF MANDAMUS, declaring the achan of ine on oN respondents in net issuing the Schedule Tribe Cass Sertficate (hentho Yh
-
ren > et oy oi "s fy ef { :
4 OF ZOU SAVE ALP Not ce rn SUN wes De IANO i fa PRA ae ey ON a NT a AS 4 te or 4 A VBI QF LOE:
> x WP NO NFR « + = ES apy 2 ww wt Ps (AT No 583700751) Ren.by his Natural Guardian Father Gaddai we Wore oh . Pattioners AND a Department of Tribal Welfare, A.P. Secretarial Buddings, Hyderaba y
4. The Revenue Divisional oficer,. Teakkah, Ravenue Oivision y Andhra Prades 1 Hyderabad . Respondents Petition under Aricle 226 of the Constitution of India is fled praying that in the circumstances sieted in the affidavl flec! tharewith, [he High Court may be pleased fo issue an aopropriate writ, order or direction, more oarticularly one in the nature of WRIT OF MANDAMUS declaring the action of the ani respondent in not issuing the Scheduled Tribe Casie Cerifinafe (Bentho Oriya} in the pelioners though the apoiications are Med an TY-5-2096 and 17+ ©2016 pach o on their respective fathers' Caste Reguiations of issue of Commun ity Carifcats Act 1993 and Rules 199?
Constitution of india and cansequantly direct fhe Resapbnderts to issue ch wh ooo oes ;, ep "% L kA a x 4 ay & east "eed CFs and 'ere were, whee, A £% a % £9 ap a tated "reer SM "er Fave 3 fh.
g 8 9
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"OS ad wy Na he Mw 4 om bode, fe. ed ine Sone 4 res hoe rence 6 ns seer : '2 Se se Cr Se FO, Joong a a Co tS a a 7 a a i "i mit Shee fy Foe "eS n/a nce T| a my Ton dt a oe rT on z (~ Fs oS ee ie ns 2 5 < " ag a ad : nh: a fe en OOF A EL BM 1 a FB St BE no te RS BD be oy £5 pepe tp we » & Be woe owe LS a fem Bo he ii 7G 5 0 £ D SS S 3 eS BS 6 6 Mw pe BG vz Re wed oN We wa het 3 ' Ce gts ey te wel ot oi a oo ee os G wee a ft ore Maw tna Xe oe teed 4 be s . Ben cee 4 oo 8 4) be my OD ifs & 4 2 & uw 8B F SB Be oo : meg eee more a a <a co ec ns ae a i an a | > oe ¢ ow ® 1. re) 2] a cn ose ea wp USE ma Bae Me es st ' wey % beak 97 G Pi to M4 m3 oO # oe To ween fae jaaney: . % oe - A agg . . 8 fe Lye hy -, AS) ° Ce 5 & © & Bch ie a mn sa ee tS ae a ois a woes von AS S&B oe & BBD ws oo og B ne ey Oh Et Boe GB eae ord . f f hare he fore 54 '5 "nee ra se q ioe! bedon 'a ke hve hone Z. t tft yet ante i> Net es "C% 04 ra rn ne aed shel bf ca $3 2 2 £6 Bb 8B £ ee a Gm ow "5 Bo» 8 LF bh o 2 oe & mt we woe 'he Ce ast oe 3 on oA a Par tA m ye fF na ar % ~ pon Se & Eo py Ww re & po Pm ho EB - gf 2 ee o ge wom wow 6 6 BY xs sheet bead o boas oo thon S ; "an neees 5 2 pod . poets te seas op 6% ed ino Sone ws tht ie ' wong Va eed " op re 6) Eo So & GO A ® © 8 St GO fF 8 & GS © @ i @€ &# @ & EZ agen un 3 "3 fren weer OF 2016:3
v RN Rotweer:
WE NO wgeee MNONerA = Bs wes . Respondents ab 3 soo ot NO 3 & revoking of sfatus quo orflera issued in Memo No. SSAYOV 2/007 4, as very o sspect to Bentho Gnya Employess and studenis fram Ravi, Ranchi and Ichapuram Mandais of Srikakulam District sending findization of the Bertha Oriya Caste [ssue as iiegal, arblrary, oh.
uncoriatifullonal, colorable exercises of cower and aginst the setted the respondents herein to not to carice erany caste certificates issued earter communily cashes inissuance, iA NG: 1 OF 2OTGAVE MEP No dgeod of 2018):
Petition under Section 151 CPC is Ned Praying that in. the eh weg wa rete vere wet $a eee ace oe.
High Gourt may be pleased fo suspend the Memo Na. S8o/CV 2/2007 Dt St S0.08.2018 issued by the 1° respondent and cansequeantly direct is oe ts Herein fo not to cancel the cam nmmunity casie certvicates The getifien coming on for hearing, upan perusing the Pelion and the affidavit fled in suoport thereof and the order of the High Court order dated 22.17.2016 & 14.08.2098 made herein and upon hearing whe arguments of Gri RN Hemendranath Reddy, Advesate for the Felthoners and GP for Social Welfare for Respondent Nos.1 & 2 and GP for Revenue for Respondent Nos.3 te 7; WP NO: 27992 OF 2077: Between:
x ~ Gaddai Prabhakar, S/o Gaddal Guru Murthy, Aged about £9 years, Gicc:
Simhachalam Road Visakhapatnam Ost . Patitianar AND i * .
IANO re ae om on ihe fle of the High Court The petifion coring an for hearing, upan perusing te Petar and the affidavit fied in support thereof and the order of the High Court o a By ted x 720 yg Age At Ome oe yi ben en ss .. oy aeeieame | be arguments of GP for Trikal Welfare for Respondent Not and GP for Rayeniie for Resnondent Noas.d in 4b WP NO: 25482 OF 2024: Setween:
Suchtira Dolai, Ofo, Gidyadhara Dolai, Aged about 19 years, Qoc- Sluuent, % TA Ro. Nathapuituga Village, Kanchili Mandal, Srikakulam District, AP. ._ Pelivianer AND The ot tate of Andhra Pradesh, Rep. by tis Principle Secretary, Tribal eee Welfare Deoartrment, Sec -etar iat, Velagapudi, Amaravathi, Guniur Mlectar, Srikakulam District, Sfkakulam, AP.
ee 2 The Sub Collector, Tekkall, Kanchili Mandal, Srikakulam Distinct, a. The Tahsidar, Kanchii Mandal, Srikakulam District, AR.
68% a d » Convener, (AP EAM SET -2021 \, Andhra Pradesh State Counc whe ry 3x Higher Education, Fiat No. 144, ANR Towers, Janrmichetty ex ft z 4 Street, Prasadampadu, Vieyawada, Krishna District - S27 108, AP.
The Princioal, Government Polytech wp) wd ic Callage, Kancherapaiam, Visakhapatnam, AP. » Respondens Cour may be pleased to issue a Wil, § Crear ar Orders or directions more oe wn Ne » ry 23 arog x ants FANSS z ;
g lay < > iA NO:
tt She clove waooh gee SN a x 2 "fy ue Seve s * 28855 OF 2024 x ° » < WP NO Rehween g ioe an "3 th. oe © a a a 3 Ea bbe oye 4, oo vad a ae ye Aron on, ae ' ; An, <4 on on acd tet oo os .
fy Baw ns re t, .Petitionar ¥. FE Gum fo ws WH RA t am, ui ri MY 8 . Respondents ¥:
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w and date of birth certificates Act and Rules 1997, sonfrary to the orders passed by this Hon'ble Court and consequently direct the raspondanis to isaue the Bentho Oriya ST Caste Certificate, ta the peliioner as per the aw i& NOo 1 OF 2034, Petition under Section 787 CPC is Hed praying that in the circumstances stated in the affidavit fled in support of the writ petition, the High Court may be pleased to-direct the respondents to issue Provisional admission as per Rule 19 of AP. (SC, ST and BC} Regulation of issuing of adirssian in fo HT (Enginesring Courses), ) COUASETING process scheduled from 24° November to 2° December, 2061 or any other subsequent date by the 5° respondent, pending dispasal of WP.Na.27895 of 2021, on ihe os file of fhe High Court, he petiion coming on for hearing, upon perusing the § the affidavit Hied in support thereof and the order of the High Court order dafed 30.13.8021 & 16.02.2086 made herein and upon hearing the argumenis of GF for Tribal Welfare for the Respondent Nos.t fo 4, WP NO: 27812 OF 2024) Retween:
Akshaya Sanu, _Lokanada Sahu, Aged about 16 years, Oce- Student, Represented by her father! natural Guardian Lokanada Sahu Sfo. Govind Sahu, Rio. Peddasmudaiaouttuga, Rushikudda, Kanchili Mandal, Srikakulam District, AP. Pattionser AND
4. The State of Andhra Pradesh, Rep. by iis Principle Seorefary, Tribal Welfare Depariment, Secretariat, Velagapudi, Amaravathi, Guntur District, AP.
rr oe iss S Ciped Set ge cheng Spee 2s m% vile be wea ; (S 3 Soh "Gos thea ee as ao %, x nd ed phot heed oe oe oh "a ~ Shen, aad yobek Sawe Sane ew 4 ety whe fees steed oo % ah iq Sore hy Shewe Melene 4 % 2 . id va ify ch.
é4 6% , apes fee fee tL A [o53 Ze . & iB eee vet fs Fane eed 'Se 3 nod Oe fe w sheet re cal Sats ;
on beh Fad 'ae 5 Sone. os "e% SS ce ang peed ut ee ate ae a ee '. to ge "a OAL.
- vee y ry meet Td Ree ay wee 'a Fd Q Oe Fe wot Oh, BB ee o from 24" Novernber to 2 December, 2021 or any ciher subsequent date gy the 5" respondent, pending disposal of WP.No 27812 of 2024, on the ari trereof and the order of the "High C Gourt arcder dated S071 2081 & 16.03.2028 made herein and upon hearing the arguments of GE for Tribal Welfare far fhe Respondent Nos. ft to 4 WE NO: 25308 OF 2024:
Behwean:
?
yon Sratrict, ALR.
. Petitioner AND
1. The State of Andhra Pradesh, Rex. by iis Frincinie Secretary, Tribal Welfare Department, Secretarial, Velagapudl, Ameravathi,
2. The Collector, Srikakulam District, Srikakulam, AR.
3. The Sub Gallector, Tekkall, Sdkakulam District, A ou 4 The Tahsicar, Sanchil Mandal, Srikakilarn Dietrict, AP.
vehiutional Area, Near Sathyawad!, Raia Marishchandra Mosoial, iw _ Respondents Petition under Article 225 of the Cansiftution of India is Hed praying om ¢ particularly one in nature of Wink of Mandamus, declaring the action of the ~ respondents in not issuing the ST Caste Cerificate, Bentha Griya to the deg SIs, a ,%
4. me xX iS x V OF 2087:
.
° gen Kove & WR NO: 2098 OF 2022:
Bahweern:
Sai Peeethi Dolai, Sai Preeth! Dalai DYa Late Trinath Dolai, Agec . Petitioner AND Depariment, Secretanal, Velagapudi, Guntur.
2. The Cormmissionernfirector, Tibal Welfare Depariment, Hyderabad S. The Oieiriel Caliector, Sikakulam.
4 The Revenue Divisional Officer, Tekkall, Srikakulam District.
on eek TASS, Saatar Aa has The National Eligibility Test, 62, WTK Ouireach Centre, | Respondents that in the clraumetances sisted in the affidavit fled therewith, the High Court may be oleased fo issue a iri Order ar Orders ar diractians more particularly ane in neture af Wirt af Man damus declaring the action of ihe oettioner desnite making the ok Home for issuance as per the Act and Den! Qesene ma BAG we ap Sahay Mf SSRUarce 3s De Me PARE Sart &% » Rises Andhra Pradesh Schedule Castes Schedule Tribes and Eackward Classes issuance of Doammunity nativity and date af birth certificates Act Frovisions of ihe Andhra Pradesh S schedule Castes Schedule Tribes and Backward Classes issuance of Community navy and date of birth inaie to the petitioner as per fhe i?
i a oo © 28230 GF 2028:
< > UY WP NO os ~ 3 xy a 2 ber, do.
os RARPCET Convenor, Andhra Pradesh, . mespondants Petition under Aricie 228 of the Constitution of india is Hed praying ne that in time circurnstances stated in the affidavit fled therewith, the Higt Court may be oleased to issue @ suitable writ, order or direction more oericulany one in the nature of writ of Mandarnus declaring the action of the respandernta in nolissuing the ST Caste Certificate Bentho Griya to the peitioner despite making the aprlication for issuance as per the Act and Rules Andhra Pradesh Schedule Castes Schedule Tribes and Backward Cissses issuance of Gormmunily nativiiy and date of birth certificates Act and Rules 798% as dlegal arbitrary unoonstfufanal cenirary ie the Provisions of the Andhra Pradesh Schedule Castes Gonedule Tribes and Backward Classes iasuarnce of Comruniy nativi fy and date of birth fes 1297 and consequanily direct the = tesponcens ta os ad z issue the Bentho Onya ST Caste Cerificate fo the petitioner ss per the aw, iA RO: 1 OF S022:
Petition under Section TS71 CPC is fled oraying That im fh ed ws a ithe affidavit fled in support of the writ petiion, the di High Court may be pleased pleased Court fo issue Provisional admission me as per Rule 12 of AP SC, ST and-BC Regulation of issuing of Gammunily Cerificate Act, 19923 and Rules 1997 to the petitioner for admission fo: counseling of NEET and EAPCET for academic year 2022-2029, pendin disposal of WR No. 26230 of 2022, on the Ale of the High Court.
Be Fre petition coming on for hearing, upen perusing te Petien and the affidavit fled In Suopart therenf and the order of the High Court arder x ° a 20825 OF 2082 EY x WP NES Sehween . Petitienar AND % rs ae a aS Ne 3 $ R, Naa ar ~~ sHYres . Respandents ge Classes issuance of Community, nativity and date of the Provisions of the Sia we Meany $ iad ' a pot om ie i $ ™ ae "
%
3.
Benth Oriya ST Caste Certificate, to the petitioner as per the law IA NO: TOF 2028:
of 3 admission counseling process scheduled from 22 to 31® August, 2022 or any other subsequent date for AP EAPCET-2022 { nae meering) Peid at WIP No 26928 of 2022, on the Me-of the Nigh Gaur The petition coming on for hearing, upon perusing the Fetitinn and the affidavit fied in suppert thereof and the arder of the High Court arcer dated 408.2082 & 18.05.2028 made herein and upon fearing the arguments of GP for Social Welfare for the Respondent No.i and GP Sehween:
fo. Manikyanuram Village, Ravi Mandal, Srikakulam District, _ Petitioner AND ~ oo 4 See clo PVR EY SAS Ages ft ne?
fons yeas aad Gi MANO: TOF 2028:
croumefances siated in the affidavit fled In support of the writ petition, the High Court may be pleased to direct the respondents to issue Provisional admission as ger Rule 19 of AP. (SO, ST and BC} Regulation of issuing of Commundy Certiicate Act, 188 ine and Rufes 7897 to the _Peltones in the any other subsoauent dale for AP EAPCET-2022 (Eng gineering) held at Gavermrent Poltechnic collage, Visakhapatnam, pending disposal af WP No 27138 of S022, on the fde of fhe High Gauri the affidawi fled in support thereof and the order of the High Court order dated 26.08.2022 & 16.93.2028 made herain and upon eating the arguments of GP for Social We fare far fhe Respondent Nos.7 to WP NO: 2fi32 OF 2022:
Behyeen:
¥ o. Bisayl Sides! Aged 18 years, Qeo. Student, 8/0.
2, » Meay Niteesh, ot .
Manikyapuram Vilage, Ravi Mandal, Sikakulam District AND
4. The Slate of Andhra Pradesh, Rep. by ifs Principal Secretary, Tribal bad isfare Department, Secretariat, Velagapudi, Amaravathi, Guntu £25 The Rey 2 Uivisiomalc officer, Palaga, Srikakulam District fo.
wooed we OF ie % og fht ih ee Eas * oo = aa ' Sox we 3 oh Be, @ he oe 3 os Lm S83 7a a yen ost = wi c sed ab « BB wet & on a "oO 7 3 Oo iT ND ao ot oo oe po Pk @ £4 a ve oo pod SA saa eos wie reese "Sry or shen am San fee $% Seen £5 or cs es :
C3 fore $5 OS Fave wey ts "
ree somes ccs] ee G fee aan e My, ay oy ry) eed te i cs Seaeh whe "ie 1 ton ee "C3 "fy yee Bae ye o By £o fog es Cs 4 vet ° bene _
5 at ver oF va bot Loder 84 a" 7% va bree, bene yore 4 hee , a Z ho a4 "gece een B a 7 ree aa a tap, "% id fe ts or. Paes $ the ee oA tht we Cy SE 7 F a9] "eagee (4 Sppae % ht shass 5 " ae "£5 ed & cf on eo ae iss i ee & is 4 i oa cr fey & i Lani eee seed 6a aes need of 5a shee not io oh tal OD a RB fy es a ws ; a a a oS pr os i 7S a «ee feos Yeae? ae were. pos the affidavit fleci sia Support thereof and the arder of the High Court order Gated £9.08. 2022 & 16.03.2028 made herein and upon hearing the Revenue for Respondent Nos 2 ta 4 WP NO: 27293 OF 2032:
Setween:
emalathe Dolai, Ovo Karnala Lochana, Aged 19 years, Student, Ris O.No, 26-9-10, Kanithi Road, Chinagantyada, Gajuwaka, Visakhapamam. . Patitioner AND
2. 'he Commissioner Director, Tribal Welfare Department, Arnarawath.
" Tot eit erga eee PH wor Hvisional Officer, Paiasa, Srikakulam Oistrict.2
ye Depariment of Higher Education, New Delhi, ox EAMCET, Ren. by its Convener, INTU, Ananthour.
Resparndonis Paton under Article 228 of the Consiiution of India is filed praying that in the circumstances stated J : fhe affidavit Hed therewith, the High direction mare parti ularly 0 one in the nature of writ of Mandamus to igsue a declaring the action of the resgondents in not issuing the ST Casie Certificate Bantho Oriya to the petitioner despite making the application for msuance 8S per the Act and Rules Arvinra Pradesh Schedule Castes a ee a a ES xs go pee ltrs bare "8, ye iS th on aS vs 'habe Sree. fap, oa toe ene "en ihe en cond rs fs SG bo At Sf 4 £% ee. re "ie vee foe cal bibew as ton 9) Figoe Fey) an i bs C Z we ry love wn a, we ion Bk ge Ue oe. oa foo eG 4% hy Bs 'hee (kee mn nn an 2 vy OS "a a ;
we tht eco oe oY i " a on eeoee w . a a os ie To pee oo Mh bt f ow a apoees . sae gees fee. tae, . boo a Mi Pp os edt ee oe im ea % OS as eee ead 5% oie eee apes "a $s babos shee ma ee we foe, but 99 tie A os ' ir " 3 ts de ake Po oe oe on is < mee ead :
= Ue ee) os a & ONE ts ee ee a4 SS a i < } ay And ~ ray .
AQP t 5 NS te we : teat A fat Hi 7 "fs ifr pg i rn: ae Aah ae te i ees, road "e mn 4 % Me: pr naatet % owes 4 oe ~ SM oe ne " a Ul ow, EE on a "42 on 85 wo "Bo G " © Woo" Ea ey 2 ben eho we Bey weg, 2 2 Ps oe Ad cave wen ord i taf ees ~ CG bebee 255 Z ou ans ¢ ms 3 a, ky badaa > 44 chia ; bone, we a " oaee Sas te 493 hee, saan.
Ye yee we i GA ors We we $68 boo eet cand we an a agees *S vqere oe Yee a ae ot he sapere, 5. if Z aA "> i votes on C4 ot a 4% a ge Fa nem ee "ine! ib % LY ah Fe oe .
ipes, fot eee. ees nd oe " x fs ge ""%, nee, wx oe fee as a 2 Ea af fe few ong eo tag ot yes roe ". wo an oO ff 8 ae sn thy Es Ue 4 be we ads ; * oe ra ie ed pe "et a4 oka cK rs crs] '3 4 a : " ibe fi 0 Rak a ef "et if wt cs 4 a fee teu! oe. ry 4 ¥] r% 3 : can aed ae) foot af ro pad LA oq ne on - oA ha on 4 yet ey Es Ct ren . deed Fn % ye me we 2 Go OH xe wo ' up ae eed es . tet cae 4 c% oe So vat oss i 65s gy 1k tee ar? Aire bon wef bos om % ry a ity an o Peed ae £5 © few B o " me fe a 2 @ i e o£ ra no © BOK ts a a , G 5 oy g el " @ =e . 29 wn veber %. rd tend 25h ry ivi wm aot The Collector, Srikakulam ONetrict, Srikakulam, AP The Revenue Divisional officer, Palasa, Srikakulam District Fm The Tahsidar, Kavi Mandal, Srikakulam Distriel, AUP.
ert The Senvener, (AP EAMCET-2028)}, Andhra Pradesh Stats Council for Higher Educatinn, Flat No. 104, ANR Towers, Jemmicnettu Street, Frasadampadu, Viayawada, Krishna District - 527 73, Andhra Pradesh.
8. The principal, Government Polytechnic College, Kancharapalem Visakhapatnam, AP. , Respondents Patition under Aricle 226 of the Constitution of India is Tad praying that in the circumstances sfated in the affidavH filed therewith, th th Court may be pisased fo issue a Writ, Order or Orders or directions more particularly one in nature of Writ of Mandamus, declaring the s ation of the raspondents in not isauing the ST Caste Ceriifinate, Bentho Oriya to the petitioner desnite mans the application for issuance as per the Act and Rules Andhra Pradesh Schedule Castes, Schedule Tribas and Backward Classes. issuance of Community. nativity and date of birth ce rificates Act Provisions of the Andhra Pradesh Schedule Castes, Schedule Tribes and d
3. Backward Classes - issuance of Cormmurnt hy, natviy and date of orin 3 ~ SAS i Mo stas Y oy ine Aire ty Pen ta he certificates Act and Rules 1997 and comsequanily direct the respondents to esue ihe Bentho Oriya ST Caste Certificate, fo the pefitioner as per the Patition under Sectian 144 CRC is fled preys that in {he High Court may De sleased tu-direct ihe respancdents to | asue Pravisiana wa acimission as per Rule 19 of AP. (SC, ST & BO} Regulation of iasuing of i reek "ss .
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-, " "nes 1s oth f ; Agney toee ; tte ae weev ; ao $9) «2 be m ate ae fr. ~ ay 6 rw on % Be ay Ea c s iced seeee i" iy * te ot, 43 % fene " ee * fewer SE t% aa ee " bet om oe apf Ld ay aS ane Seg % ose ad Sree t ""% gg ty oe wy . plese wee cs t and ths + Sane, oe, eee Paget Ane, atone ae Oh Tce ES ne Sth ES ons ts aA : me ed IG SH ser , ~ Ss on. rs, nr) Ly £3 we Ey rs set pak Ne at % om, Zoey fa Set C4 3 $ . a bata 7) esos ro ed ag hae A ower Nea? ae £& GW SS te Be 5 om a Gos : we % TD Ke oe at GR ad o £ Y 4 me ced moe eR, am rr e cL hog Be 8 & 8 & 8 n &@ BF 2 3 oF 2S 68 Fad " '4, ge . + ix, eed 4 aot a6 4 ve r% ~ % Pa it & & @ © 6 2 BS ££ 2 &€ & B 2 be te i. BB chene 0% " wy % +4 yo é wae sagen 4 %, vor yoo 4 eee Bee:
oR WR NO: 28093 O s y Rohwer:
~P Stitionar rm betoo, « oon } r Py .
S Spey! ~ 3 Kok 2 a g £ 3 wae ed co * $ bebed Backward Classes - issuance of Community, nalivily and date of bith nertficates Act and Rules 1997 and consequently direct the respandenis to sue the Bentho Chive ST Caste Cerilicate, to the petitioner as ger the IANO: 1 OF 2022:
Pettion under Sention 151 OSC is fled praying that in the circumstances stated in the affidavit fled In suppert of the wrt petition, the on High Court may be pleased to direct the respondents tn issue Provisional Reed een admission as par Rule 19 of AP. 80, ST and Regulation of issuing of Community Certificate Act, 19983 and Rules 199? fo the pelltioner, as ST caste [Bentho Onyal communily in the admission counseling on OSth day Ls ete 022 for AP EAPCET-2022 (Enginesring} held a ae oh.
bat ry CE.
Sf5 6c aA %
89) on te Government Polytechnic college, Srikakulam, pay WP No. 28003 of 2022, on the fle of the High Court The petifian coming on far hearing, upan perusing the Fetiion and the affidavit filed in support thereof and the order of the High Court order dated 02.09.2082 & 16.06.9028 made herein and upon hearing ihe arguments of GP for Social Welfare for the Responcent Nos. 1 to + WP NO: 28585 OF 2022:
Reahveen:
Majhi Ramesh, S/o. Majhi Raghu, Aged 19 years, Occ. Student, Rio.
5A Valstarnagara Vilage, Kanchil Mandal, Srkakuiam PHetrich - S32 292. . Petitioner AND The Stete of Andhra Pradesh, Ren. py its Principie Secretary, Tribal Welfare e beparmens Secretanat, Velagapudl, Arnaravathi, Gauntur The Coliscior, Srikakulam District, Srikakulam, AP.
Cae The Revenue Civisional officer, Paiasa, Srikakulam Distnict ;
Pe hed o Respandents ° N V OF 2028:
.5
IANO th 'ee heen are other subsequent date for AP ECE T-S02e (engineering) held at Gavernment Polytechnic omliede, Visakhanainam, pending disposal of WP Noa 28598 of 2022, on the fle of the igh Court the affidavit Hed in support thereof and the order of the High Gourt order dated O6.09. 2082 & 16.03.2628 made herein and upon hearing the qumenis of GP for Social Welfare for the Respondent Nos. fo 4) WP NO: 29043 OF 2022:
Behween:
Orivyanarayanapuram Vilage, Via Pedda Srirampuram, Kativaram, us Srikakulam Oxstrict,
-AND
4. The State of Andhra Pradesh, Rep, by its Principle Secretary, Tribal Velagapudi, Amaravathi, Guntur "oe ee eB sb 4 "a 6, Oa se ot wed eed ra ne mer Ch 4 fore & geete Bs S kulam District, Srikakulam, AP.
f eae 4 % C3 a a o a2 me by poo a
43) soaod By;
oe f fee tobe bes Prasadampadu, Viiayawada, Kdshna District - 527 108, Anchra ry . maspondanis that in the circumstances statec ed therewith, fre high rey 4af "net he a wt fn Yad noe Bees eee rs 4 bebe ~ ved , "er yer & eee .
ii tet bei vee , oh.
S; $ a siaeh oe ; on Les " raed it M3 ae . ie oon ee ae in bee se 4G Lia , poe gee A oe wn a 5 e ttadon eee afr ye ' :
gee yet oS a3 133 bee on LP pet 2 free O33 aped Cp wet 3 oO ~ 3 rhoce 4 . Ww boven 6G coder ce WE AO: 32108 OF 2022:
Between:
¢.
i, ae a y RX oe natural Guardian, Father Mr Bhuvane Bisel), Occ Student, Réa.
Yalatgimpara Vilage, Kanchili Mandal, Sdkakulam Distric .. Petitioner AND Welfare Department, Secretarial, Velagapudi, Amaravathi, Guntur ond The Revenue Ohisional officer, Palasa, Srikakulam Oesirict.
tse The Tahsider, Kanchi: Mandal, Srikakulam Distret, AS.
crank 5 The Rally Gandhi University of Knowledges Technolagies (3GUKT-
"> Nuzvid 4}, Krishna District. Rep. by fs Registrar.
SS Responeens a 3 re that in the cirsumstances stated In the affidavit fed therewith, fhe High Court may be pleased to issue a Writ, Order or Orders or directions more a particularly one in nature of Wri of Mandamus, deciaring the action of fhe aetitioner dasgiie making the aoplication for issuance as per the Act and Rules, Andhra Pradesh Schedule Castes Schedule asses - issuance of Cammunfy, Nativity and Date of Birth Cearificates Act and Rules 1927 as _---- arbitrary, unconsteusons contrary to the Backward Classes - issuance of Garmmunty, Nateiy and Oste sy Certificates Act and Rules 1997 and consequently direct the respondents i 3 By aw, x iA NO .
* Y OP 2022:
x e t rae ee *3 cae £ x F 2 > x.3249
WP NO x ° Sateen mete ae me ~ ts grr YS :
$ A 7 Ne i Ch tf @ OB & DM 2 & 8 CO £m vw @ 8 Hm @ CF a Be om oe ra ee ee oe ae & nw so vaoed ced oo grr en '3 ,, ge 'y oon ~ oC rn an a as a a a Fo a oe fe OEE S. : fron Pad aie ae Mot reat 6 a ad coed 66 pes a nea Sok sheah ; ip oe aed ig eed a f ah: bene a * "ge 6 2 a ', os $ oa re Pea) atone fone ye Qe fees me " od Seow oe reise acer 2 . dome £: as wee Lt on ; n me 2 4 8 ~ SBE 7 ww we & SG = 8 2 2 Bw 6 "ns 5 fh. ge pe ' 0S call a cs "my Lh car ie ° We 4S B a ane Ss. "Ea a ' vhewd m4 ES " "ee bee een i vieoe £4 Seog eee mn Be , we 63) et vet +7 oe Soong f rs we iy we a , an cad ie. 2 bat 43 a » £€ By» ¢ 8 € 6 Re w & my be OBOE ye yn4, peep: a Jeo 5 weere uw door pases "gen nee . oo C % ons Ci cok om 6 Om OG nA OD £5 BE ge Ge be ge OE ' boned Sone, Py 4 ' af Bel ae forbs, Bowe + fy ey o Se NGew. CE By 7 the or $35 + oe oo eed a a o weet ye ~s a 6 62 8g 24 28 » 2» zB Sey 2o 8G Ez % veers 4 5 3 w~ 3, ey ty % bros Sine a % fm Gs Oo 8 & 8 2 Oo 6 6 BS 5 # oO a cy fp SG me aoe CF teed C5 7 U3 pte ee Hh WR eoee. Xx Sy £8 ; ae 4 fh teen aon ee tae Lae7 . 'ao oe aces te whet be 4 gee ~ vers root wae' ree a5 GH 'Goo £ A ty a A apn, £ Von Seve bipeee 7 o is cs ated fer bene ¢ of GM eg - Ee 5 2 fe Cy ar' egy GY ee ', 4 Z sagen, ff : he os " ad oteee na ve ; wen oo i ; a anne gs 4, uA pe r wy ag wo OSS eG balan Stag Fad a ns: re: ie OY : ~ G Pa é a, (SS ran i » bo ua #& 6 6 % 8 8 £ & oO ® 3 & sed Bo RP go fe wo pe ees EO Et Game ira i ge SB tree : een a peed Neal re oS eee oh "sy ad ¢ A - io . te, y Cg ar ag See - JR VM GO & gy we eR es Og adhe thon eo Sass dee raced _? ~~, hat : " dow' A ¢ ry S <3) hd CSS i, ae ay ew.
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< 8 x ¥ t aS i § i ke neal ra & Tee ne Nae 2 4 rf > K ee of Cor 3 i Act and Rules 199% ; ce e} g ig oN o respondents mm not msuing tf af & nk, ; ea ie og rar, snp feve e 1% cae hse Be: or ay bee et Sse? i ey thew on me f a " , ee "OS Oo 3 fbed 02 2% wee C3 fn + aa Sed ben oe "ee oe , cd hos, od ad pars we one, "apg Cp thee ete a G3 C3 3 on ntyed ws x4 aad thane oy ap hd yo me oo, Be OK i wm & fo i an ed noe, ¢ x "ge ae Irae rn x ho Ria stood , 4 a8) eed ; bene Rats Ao be ad 2 te A os a wee sed ged SG & 8 & Bf ane ra ry ae oof » oOo 8 6 B&B x nm @ © & 3 Bo be ce eon, oh. . Sere C " % 100 mn th beet ae oo ne c ois as eee ia x wd os , a om 3 an st ws fe east $3 a wy kS 1 & fe ph oo f Mee ORE z Ca oe ic re on 7, SHY te od ze Es go te th oa a keep BO 3 ee Te cs a Of a ££ 8B uy BE mh o& & © tow ff & om ty ieoe an rn 5) i ©, ain i i ge go fs a w Be £3 ee Gg So f& moe DM oe Oe te C2 & EE C2 «© o& fo to 2 J2 Oo iG Th @© (2 Wl w Tm pecd wey ees Ne Hy
-
yo ae feos .
teter, £% q ape, ropes et bo ie thy Ls tA & wry ne orf £3 BA ef pe >a Psd iy conte re £3 if fe ea boo wien Sen C4 a "ns es 4 en: £ 'vo Sno, Peoeee bed ord s% . heed. Fa tas ca tye . wy oad g a) wad ee - te fn lowe £4 ve ; bebe gan ad 00 " '3 7 "nt " fon a oy whens ae fee £3 a soe i eet 04 i "4 oe S Ct ie, GD % ere rae aye a "ri a - a we ", «ieee tere whe, * Sede ts . we ve od La F rrr £5 gen es oe ; wa 2 ot oe an oe 63 cheer eked hee oS * a orn whos Lo nnd ey, hee ceote a fr Wa Ft * ¢ "3 gorge ies 4 cA Bh, FE oS 50 aa on SH nt bee th m7 '. Paes sabre, pees ed fs wn, 'net Ieee mee? a %. "4 Set ihe & " See hae 4 oo 8 a rd fat Ly "¥"% wore ae 2 43 vod Mite wane fet aes as " er rhe Tapa pone a Ct vyen ay ee eee Ls ? 4 tf sgene wad 7% tog ye ose on ced few r% wy cad Ne cee, ' és is} Ms a oe Over % oie read rt t% "ers 4 z we, : tees we eB oa oom Ww 2 2 z ae fd of, eer £4 A the! yor cased "4, je we Me 3 ge 2 a rs 5 ree ene, Toe ws on hipwe rene. nd jae £33 a veces TE, Had oad ""% rad Theo ae % ea we , rey ve 'a ' "
te. S&S fe ot ae aa Toate wt woen, mo tht ee fg fle sepa on : me o "Z, a Ct Seo fs oere, Ps ot fod nf b oh 4 $d. aay ae } £9 wee LS gee a rot pe bon cA8) ey 7 % fe. "yo nee 05 pheoe Be ore zi wet OES OS 4 eed iA ° Set os wr ses sis ' wy ory an a ed eee a3 "ep Be vol Se a fod es "hd wh ie 3 ", rand tr wt . ie Wok oo $ Ed ee ty pees ' s9 iD debee yer deve Le . ahh ee ted an
- ' pod KE rae ontee ofeed By vey sont fax oon Si Ge BE eR & bbe heeed nr a see hah and Oste of Birth Certificates Act and Rules 1997 and conseque ity react fhe respondents to issue fhe Bentha Onya ST Caste Certificate, io ihe alitioner as per the law;
iA NO: 1 OF 2028:
Patiion under Section 151 CRC i fied praying that in ihe circumstances stated in the affidavit fled in support of the writ petiian, the High Court may be nleased fo direct the respondents to issue Provisional adrriasion as per Rule 12 of APL (SG, ST & BC} Reguias ian of T Issuing oF ea Technologies, in shart RGURT- Nuzwid, pending disposal of WP No. os033 The pefition coming an for hearing, upor perusing the Pelion anc the afidawd fled in spoon thereof and the order of the High Court order arguments of GP for Social Welfare for the Respondent Nos. 1 to 4: WP NO: 32034 OF 2082:
Sehvean:
on
-
ve oH H Petad % noote xn Rai Dolai, Sfe. Trinetho Bola hs Aged 18 years, (seing minor rep. by his Talatampara Vilage, Ranchi Mandal, Snkakulam Distict, , Petitioner AND Welfare Qenartmert, Secretariat, Velagagudl, Amaravathi, Guntur
2. The Collector, Srisakularn District, Srikakulam, AR ts 2 MOSHaINda|n tng an eae .
x TOF 2023 Fa .
'A NO oe Bae y ay GRrS iOS the affidavit Med in suppart thereof and the order of ihe "igh Court ores dated 10.70.2022 & 18.02.2026 made herein and umon hearing fhe arguments of GP for Social Welfare for the Respondent Nas.7 and GE for Revenue for Respondent Nos.2 to 4, WP NO: $3084 OF 2022:
Between:
Sudharani Bisal, Dio. Purushottam Bisal, Aged 19 years, (being munur rep.
by her natural Guardian, Father Mr Purushotiam Bisal, Qec Student, Kyo.
Talaiampara Vilage, Kanchili Mandal, Srikakulam Dreinet.
. Petitioner AND
4. The State of Andhra Pradesh, Rep. by He Principle Secrelary, Tribal Wis atfare Chapartment, Secretariat, Velagapuch, Amiaravath!, Guntur Distri mt, ALB.
2. The Collector, Srikakulam District, Srika akilam, AP.
cy The Tahsidar, Kanchili Mandal, Srikakulam District, ALP.
& The Ral Gandhi University of Knowledge Tachnoingies(RGUKT-
~Respondents that in the ciroumetances stated in the affidavit fled therewith, the High Court may be pleased f issue a Writ, Order or Orders or directions more particularly one in nature of Writ of Mandamus, declaring Ine achon oF ine ah ~ yz tae ME FS ede wa eh ein ~ Tayevdiner SNe fey tar respondents in not issuing the ST Caste Cerivicate, henine riya im the Rules, Andhra Pradesh Schedule Castes, Schedule Tages and Backward oe s omens Srwe. 4% 4% " ong A w 6B o Gt 4 "ey ea ed yer Poe the Sod on ers, setts, ge rat hes rheee qo bon Es Ns aa ad. Fe BG - A or bore Gy eed wee *, ane 00% bare "yee Love a sehen, : ; "a oi F mn we poe heed 65 pom eng f4 rs oe on, os aie a 'he Es 4 we iB 4 neree we site i fe i ms ' BY hed 605 on i me nr 7 a ae " ' wy a uo ee re . iv is z ood or od ee Fes aa teed we a eo i Be ow ne fot os ti a; oo oe ee eee boot wa stot Lp Lp or o $i e353 ngene Or © Sani ne oe oh, Be ee we 6 ftoes . 4 5m of7 to wr wt ae, * Phar, as vente, oo "ce Beved Pag ope vores, H fee a on an as nee A L ron Ls we £7 see oN Soke fh aed Ys < $3 shoes x, ee ee ro8s ee 0 we FG ae we re "eee the $4 sa rr? ee ar ee bbe i obs fy te eiiee ey G ES an san - a £4 LA scone teed ¢ 5 tas on 5 Sean fouwd tf Poe po, ave Ma, : 16 3 eves sped nd of So o As) Li ted ee ig al Pies as soar ced a aren a7 td eieee coher $ per wnt 1 then 0 he i Aico an 6h tod ¢ £4 Ot ceed WOE , vod eal ee é, 2 "3 net , rene a res naar Z ti @ ae me oe OB " wy Ae] cme ioe ho Ms ' 2 & & fe 6 and me ee FS . & & th ty mn AL P79 tad feet wd Ss "3 ey er : eg me tees me oR 4 yy ee a oo 'eee isos rep OS MQ iL RA veers ae - en me, Pty c 4 fe ; iar , xn " oon 5 4 ma mab "fo ay ane ty ff ec £55604 , ox Ch. Qe i £5 os aa bet a el ma #« © B me @B oe 3 "es Bg aoe CR ae eve "$ a ° bree hee GPM o © Bs SS & BR Rm Ap fe ee cd one oad g 3 ye pee 3 ' os q a u sanoey nee "roa oe fen "" rane } ral Rehweaen:
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Cb GD ae 5 SR EB EA i m & GS Oo 6 8 % 2 2 Ge 8 PL B a coe a a oe = $0254 OF 202:
x + ot 3 Pa x >» oy y SS x WP NO Satwear { gece es, Ams So n sss i fy 8 ox 8 & SS ¥ ot oe yey vt Q Pa S Be) Bis:8
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a * WP NO:
.
Sehveen:
NO faae "£5 .
where oo to yer -
f oe _ e.
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£4 *% £4 4, on cs rt % gee I Ei ? 3 4 ; ve bo sen tf @ @ & 3 amd ec wy Aone Ge tM ass a & yo a So gc H g Bo (3 & e tH me fA OR a i m we won eee Je Oh So gm tL io . u > C2 8 i 6G a Sere bos pans '. , te vn a we . 5. 4 %% a a 2g & go 2 Y Be £5 = aA £ Fe eox wn. "ES go noe * ' a es who, Ht kew ti) os " be "ey % ae we "one Si . f we ad ? . 2 peo ah - j ; . 2 4 ha CS tere Bt aad a $e B a ae foe oe 5 i wa Fa 23 a m6 we 2B mw we fe a4 6 2 wg OO ns 2 ee % Ge gy 4 a 5 £3 we ¥ t7 Be - | bg . Boe om «w & ws ea, & ae & ii ¢g g¢ a em Oo fe ES Th fe wo OS ep hoe aL Oo Co Bs ow oan be a w - 3 mrt; hae Sb xn ay aoe " oc = 57 4 oo * ibn fe) tHe ge © . 6B 6 t ® ~ & @ ge % a m E i & v4 Ee go "wD mass wi o @ ns anes i ws @ a tf de - tS y oa 7 aad £5 4 ee t ew STE od fi en, os ts Es ; 43] z & 3 oy 3 ty we oa i is Sa ey Be nee 777 a 'eens zr i chad be "sy "er Oo £ 9 ih & © «| > B&B 2 o 2 A B a & ° BB Gn, GH «ff we - Ga n ee ots 7 we uv a ; ; Z| th ae an ent go & oh Ch OAS ye me ao 2 EG cage > ' & fe @ 7 Qo, oe ' io os : . SF fet gE Son E ay me we i) % Gr @ oy Goo "OL 7% fA B of g Pd re se eB ye & 2 ws GB wt ke ED 2 ry be is ge de me ££ & 6) When cog ge" a) ' (oan oo Si 7 shack 6% ' eh ve , 'A Eo OS faa = Pg % wa an Speed a tee on ony od > ES uS ae dee th too Z "ys Gabe ne ts ieee % £. p nee ~ -tY% eid Nisa ae ie ay 4 we ay Rod ea Q s mo a oN} Baw Y (3 8 4S eS re tt OS et ced 3 ' ® ¢ ", con 6@ ee Bom Sh & 4% YF GS . Petitioner fy hed ae £3 £15 oA Us Eo * See we on " ae bpee 4 fee i eh sn m ne alee Os we E es 42: a, 5 3 6S 6) nae fees ee Oy 5 es x ¢ * a oaat ty eae piooe a oa £5 ke pn GB ot fe, wteri 4h pene ee "2 6 shoe Seudae fi me ere ares wd 5 . & he ; oa a3 eh bon f% rherd Nae.
Pam Nt tad -
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$3 * at G 3 td ae % ede | ss dee i % we x BSA fi bbe <2 #4 sends wgack $y oe wt G3 at wed eel ey, on TL . . , . . . ra ie a fat Be admission as per Rule 19 af AP (St Commun ~ g The gehen comin the afidiavl fied in su sper thereof and the 2 a: +2 of dated O28 mace arqumenis GP for Social Welfare for for Respondent Nas YB ONO: 27378 OF 2033:
Setween:
2 > OY re " sey Sahu Subham, Sio Revenue to 4:
Nis feature] ¢ u, Aged about 7 TTHNO rrep. by 3Uardig Vilage, Kanchi Mandal, Srikakulam [Nstd
4. The Siete of Andhra Pradesh, ren. by yet, Se Welfare Depari cretarial, V Ay S. The Revere Civisional officer, Pa
4. The Tahsidar, Kanchi Mandal, Sr u%3 Makinda Oistrict, Rep. b §. The Government Pohtechn yy Certificate Act, 1998 and Rule ng an for hearing, upon perusing the F herein elagaguc slasa, Srikakulam c Gaiege, Rep. by evoke, equiation of issuing of 8 i987 to fhe petitioner for disposal of WP No 16803 of ft
63) ren pean fee es m vot order of the High Court order an upon Na ' Student, Bein 2 nm, Father Mr. Nan Sahu, Ris. suinuttu .o Pattioner te Toein eis! _ "ety a} iis Principle Secretary, Tribal ABhinlit udi, Amaravaih, am, AP.
ariada a 's Principal, . Respondens teak & Ward + Liat a Xe J OF 202 x ° IANO:
fobeee wy Ned oot c WP NO: 18063 OF 2023:
Between:
Student, Rep. by her Natural Guardian, D 3 i & oh.
den xs a Manikyapuram, Kavi! Mandal, Srikakulam District, ALP. . Petitioner AND
1. The State of Andhra Pradesh, 1 eo. by is Principle Secretary, Tb Welfare Depariment, Secretariat, Velagapudi, Araravathiy, Guntur &. The Calisctor, Srikakulam District, Srikakulam, AP.
3. The Revenue Divisional Officer, Palasa, Srikakulam District, AP.
4, The Tahsildar, Navi Mandal, Srikakulam District, AP.
5. Rajiv Ganchi University of Knowledge Technologies, Ongole, Frakasam Dhetren, rep. by Nts Registrar, §. The Convener (Admissions), Rajiv Gandhi University of Knowledge Technolagies, RL. Valley Ca mous, idugulapaya, Kadaga District | . Mespondents Patifion under Artinia 326 of the Constitution of India is fisd praying that in the circumstances stated In the afidawit fled therewith, tre High Court may be oleased pleased fo issue a Writ, Order or Orders or fire oS ns ry one in mature of Writ of Mandamus, deciaring Me action of [ne respondents in not asuing the ST Caste Certificates, asses issuance of Carnmunty, Nativity ty "oy, 4 o £9 ot SKE ae & 97 he Zs, a8) a3 £y Q "
<a By ch.
C7 Act anc Rules 1997 as Hiegal, arbilrary, unconsiitulional, Schedules Castes, Schedule Tribes and Backward Classes [ssuariog of oooh = Mat 4 .
o "Rs ade ° TOs OF L383 RS x VT Or 202 < » 2 x WP NO iA NO Sehvean
3. Rayy Gandhi veers of Knowledge Pachingsicgies, Nuzivid, &. The Gonvener (Admissions), Raliv Garncihi University of Knowledge sud echnologies, Nuzvid, Nrishna District! . Pespondents Patition under Articie 226 of the Constitution of india is Hed praying that in the circumstances stated in the affidavit Hed therewith, the High io particuany one in nature of Writ of Mancdarus, declaring the action of the respandents in not issuing the STG Caste Cerificate, Bentho Grya to the persons! Sespite makin 4 the appt icafinn df 16.06.2085 for issuance a8 sjasses i issuance of Cormmunity, Nativity and dafe of birth cerificates Ac and Fules 1997 as illegal, arbitrary. unconstiutional, contrary to the Provisions of the Andhra Pradesh Schedule Castes, Schedule Tribes and Rackward Classes issuance of Cormmundy, nalivity and dais of birth vindative of Anicie 14, S14 of the Constitution of Incia and consequent ZB oo direct the respondents fo issue the Bantha Oriya ST CS > iA NO: 1 OF 2083:
: wa aw wot ie 4 fh eteoet Files iy Soy ss & sat wrestifiers tA circumstances stated in the affidavit Aled in suport of ihe writ pettan, ihe 'i HOO <s BK wy tities » Fry vers Nuzvid, Krishna Distrie', file of fhe High Gout, 3 $ tot 35 uf LB, {8ORy OF L023:
x * WP NO:
£34 'Ss t ir tet Anchra Pradesh Schedule Castes, Schedule Tribes and Backward Masses fasuance of Cammunity, Nativily and date of birth certificates Act and Rules 7987 as ivegal, arbitrary, unconstitutional, cartrary to the Provisions of the Andhra Pradesh Schedule Castes, Schedule Tobeas and certificatss Act and Rules 1987, as legal, arbitrary, unconstitutional and violative of Article 14. 21 of the Constitution of india and consequently IANO. TOF 2028:
sisted in the affidavit fled in support of the petition, the High Court may be pleased io direct the respondents to issue Provis sional adrrnission as per Certificate Act 19823 and Rules 1907 to the petitioner far admission, apy a Sourse, Sth respondent University, Nugivel, pending disposal of WP No. {8087 of 2023, on the fle of the High Court.
The peiiinn coming an far hearing. upon perusing [ne Peatifian and the affidavit Hied In support thereof and the order of the Righ Coun order dated 20.07.2023 & 16.05.2026 made here and upon hearing the rguments of GP for Tribal Welfare for Respondent No.1, QP for Revenue WP NO. 18090 OF 2023 Baiweait:
Kur Soikanya Dolai, Ive. Nealambar Dolal, Aged about 15 y en @ 's os, Pa sft Student, Rep. by her Natural Guardian, Neeiaribar Dolal, _ Petitioner on hey, a3 ae) Le ot ths woot See oan het Sh0 4 ood hove. "
Pt ifs tA es a nae 2 we hed veede ah ad lead "if toot tees p oe gen an i Jove tes as tis "4 we a P fs reees pee vidoe £4 fee a 'se pote ms wy ee rs "G fees behee Ww cae St PA wm oe heed whoa an nd LA See 4 iA NOo TOF 2083:
Petiion under Section 151 CPC is fled praying That in the mirsumstances stated in the affidavit Mled in support of the writ petition, the Gommunily Gertiicale Act TO8S and Rules 1997 to the petitioner for sexiegy iPr ote aii. : : ' " . mevetine admission, HPP Course, S° respondent University, Nuzivid, pending disposal of WYP No. 1690 of 2023, on the Me of the High Court.
& the affidavit fled in support thereof and the order of the High Court order argurmenis of GP for Social Welfare for Respondent No.} and GF for Revenue for Respondent Nos.2 to 4:
WP NO: 18837 OF 2023:
Between:
Anithe Dolai, [vo Janarchana Delal, Aged shout 17 years, Oce- Student, Ryo Konnaiputtuge, Nanchil Mandal, Snikakulam District. Petitioner AND
1. The State of Andhra Pradesh, Rep. by is Principle Searetary, Tribal Welfare Department, Secretariat, Velagapud!, Amaravathi, Guntur The Collector, Srikakulam District, Srikakwam, AP oe The Revenue Divisional officer, Palas:
# 3 Be de The Tahsidar, Kanchi Mandal, Srikakularn District, AR.
ne C34 '.
_ Ate ntapur, Anantapur District.
caper vied ~
-
os > aX t i 24 » "A SAS ore, :
sqere th tgs werk, tee Revenue for Respondent Nos.2 to 4 WP NO: T8540 OF 3023: Between:
Prasanih Dole, S/o Prakash Dolai, aged about 18 years, Ocn Student, Ria O.No 450, NaTheputtuga, KRanchili Mandal, Srikakulam, Andhra Pradesh ._ Paetiioner _ AND
4. The Stafe of Andhra Pradesh, Rep. by iis Principle Secretary, Tribal Velfare Department, Secretadat, Velagapudi, Amaravathi, Guntur kak 8 'Divisional officer, Palasa, Snkakularn District, dam District, Srikakulam, AB b wd ne @ oa ie o?
pee a ao, oe te o te =a Ese a he a aed Sb 4 The Taheddar, rchii Mandal, Grikakularn DXetrict, AP. §. The Canvernrsr, (AP EARC HEY -2 S083), Jawaharlal Nehru Teehnalogical University, Anantapur, Anartapur Distinct fs 5 S. The Principal, Government-Polytechnic College, Kancharapalerr . Raespondents YR we | ms sf inci te fad avauis Matition under Article 226 of the Canetiution of India is Husa praying that im the cireamstances ee the affidavit fled therewith, the High particulary one in nature of Writ of Mandarnus, declaring the action af ihe ce) £73 2 oe a be $7 "re :
vis in not issuing the ST Caste Certificate, Sentha Oriya to ine petitioner despite making the appl eation for issuance as oer the Act and Rites. Andhra Pradesh Schedules Castes, Sohedule Tribes and Backwart Classes - Issuance of Community, nativity and date of birth co theese eben ama iy ee A 4, &:
A -
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f. "% (497 ae ihe ae re 'i we wo ow wie 3 oe re b5 " "--s 7 & si and ya "es Ee "> sv ra & & 7 foes hood Fad 7 ; oD eae ry a C3 Ch ee vee os) ies hs of ony 3% C8 en ieee Y on go + Rew 3 * oy ped oh US secs is fir £4 an soorm a 4 we ws wt ~ on crn awage . dove if oA See 4 aw Cc ay oo 74 rs tadloe, pe wed Fa " gn fee oigee ¢ ort eee o rad tony ao " tect oe 3 oad or © be OF Eom Me 8 2 6 , 8 BAT % Se a . 2 © & B® S eo 2 £ & a g & Bog ye mw eB Ee Ee « 5 te A of & #& EE oS & ieee pe he w a Soe Ace Lae t Ai 53 ft Ly an Boe, A : ; a a an aes Z eck eo $3 Py ie Re ~~ 6% % . eet bene an Po won ; we fh Es TS 3 H , mm a Bg c$ 9) 'i $3 aa Ro ee Cc ten Bove ed er c " "3 m5 ie) S A -- G x43 ood el x % i es 1a we 6 8 89 FA ™ ZB i <n a e/a = KH pas fee a eed 2 wen, pe nem ee eed - oance jor ed eS om ff 03 mee aa a aft aoe $ As mOoend oon See thee be Ieee Lat ra he CG £3 co83 £1 sg Seige "$3 o "£% poe ans pie tb '3 ay fo % ot speed ot, & x $ iy S > coe Q Net . Raespandants ~ ayy ae x * * < Rathvean:
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mege? . & ro) dent eee. "3 C3 aed semee pod . ao + j fe Sooo a ey a t © 8 8 @ Sm im a ty EB GS Be an ans . 2 4 @ , "Ss @§ 8 © & % in ts 4 fe , rm Sa ee Oo en, aw Vo & RB ge th GO Re oe SE Sty gy eB gy ' i a od 3 mn "9 Be an, ans baer = re % Fa ae tien Soagl
-- £ wo & 2 . Be eB am CO g % 9 @¢ @ 8 BP my oof ™ on eee £e ~ am ww os oe 33 ao coy as mee oS ay r ebook ae te ia so " © Oo U3 fh gy Oh Ee % ®@ BH B sh Eh we Oe ry, te OE x om 8 & & ne ne 6 +s tog te ES ws O 2 & oo m GR BO 3 BR ee Bow BO ~ AR ae 2 Bg OS Be 2 sm og Bow" 6 * e &e an oe em en 8 Y *° GS & € &@ BR te i a sty? eee ' "3 Pr a. a noe vee BE gy oe me ke ee gn £% IG 4 ne e% C4 viet GS LS : oe Gok 'one on re wes ee as bee on | £43) Fa Fa org lan (ne: Freed a re ow OY fret ae 09 Op % BP & 6 & & SS Gm @ WE @ FSG we RO ewe beosten ' be CFs steed naped trod 6 is a3 me " ol F633 oe Som gy $B my m MH ge aoe ON 5 y hear any es ea * ot i ge fa oR 5 os oD ra) 3] eo 9, ar Pate r433 =~ as ra $1 wd tad vod . abe te a ieee tt £3 i Mon, ih. Fa Ly raeed ot ¢. Yon Bo at it z a eee 2 z 2 bs oan m S @ om rt ££ Gm Be asa <c a & ££ & & ts 48 mh m ¢ g mg es ee yg ge NM Yoon nn) . a BR % CF m& wm Co Bs Pe 6 tad oy og bbe N > WE RG ° x Sohvean beter £% ee Zz, Bree rificates Act and Rules 1997 and conseque sntly direct the respondents to issue the Bentho Oriya ST Caste Cartdicate, to the gsetivioner as per ihe ANG: 7 OF 2023:
giroumnstances stated in the affidavit Med in support of the writ petitian, the High Court may be pleased to direct fhe respandenis fo issue Provisional admiasion as par Rule 19 of AP. (SC. ST and BO) Regulation of issuing of mamrnuniy Gertificats oan {993 and Rules 1987 to the petitioner in the Hea noe z a mt pen, Seed 5 tat wees.
"
wot 2 apes ay wed ce 8 we ood neon oS ios bet soot ot ots a = 2A.
oe con any other subsequent date far AP EAPCET WP No 18545 of 2023, on the fe o the High Court The petition coming an for neanng, UDOT | Penising & fhe Petition ans Revenue for Respondent Nas ¢ to a WP NO: 18718 OF 2023:
Soaiweent Majli Vasistaram, Sig Majli Devacharan, Aged about 1/ years, 4 Oee: Student, Rep.by the natural guardian Mali Devacharan, Rio z Tiopanaputtuga, johapuram, Srikakulam, Andiva Pradesh, . Paetioner
-AND woods veers a op ne a see im Welfare Departrient, Secretarial, Velagapucdi, Amaravathy, Gaumur Distro'. AF, at ?
. Raesponden ° x TOF 2023:
BN + iA NO:
: EAS 4 i 3 MH any other subsequent date for AP EAPCET-2022 (Engineering) held at Government Polytechnic ooliege, Visakhapainam, pending disposal of The seiticn coring on for hearing, upon perusing the Peiition and dated 26.07 2022 & 16.03.2026 made herein and upon hearing the arguments of GP for Tribal Welfare for the Massondeni Not and GP for Revenue for Respondent Nos.2 to 4, WP NO: 18a OF 2028:
Reiweenm Preethi Sahu, Dfo Purna Chandra Gahu, aged about 17 years, Dec Student, Sep. by her Natural Guardian, Purna Chan dirs Sahu, RYo OD Na.i-
130, Main Street, Talatampara, Kanchi Mandal, Srikakulam, Anobra Ye a3 _ Petitioner AND eet Velfare Department, Secretariat, Velagapudl, Amaravatt Guntur > my > The Collector, Srikakularn District, Sikakulam, AP.
4. The Tahsiidar, Kanchili Mandal, Srikakulam [ustrict, ALP (AR EAPCET-at 23}, Jawahartal Nehru ts "y ue 7 ce) s ".
S ws % ~ fy _ Government Polyiechnic College, Srikakulam, Anchra 97 wth a % C3 x ca & _ Mespondent we Petition under Aricie 228 of the Constitution of India is Med praying : ve are per poe ye gree is a? Aree "yee 0% 1% vee oboe aie po te at "hd $ fee bere rom , . ated tees o fe OF Sy ae yy, Che 're re ty teen a ras aba ye ge we cs ee res ey ion oy Bid wet ' boon tte yay a as oe Ty ans op oe a3 he Ge ie +53 ce are 23 oe te gevee pnt ae a we Py 3 Nat ", whee, £7, wf Sewer Ks Sd het yah bere cm Caae 4 fs eee faa S yf ra) oj BS Teed toe of re ed , Seco gree iy fee 3503 we 74 naire Sooo wm oe £3 Vee ' 3 Gt oe cdees shah Le bod B ; on Fa ee he £3 ws ie . fee : " gh" oh. an 8. ~ id gee. fod fewe 7s, ae yan w «bree Ai eve cops, herd Peas i ond i wh t "964 Fa " ' me eB i ig ae ine 3 % enw pose ae a feo, heed "e% God es ra tht ia "fom OS Pas ren on ae WEE vont % Ko Ss Be a Ch, it '. A re as a on my . + res uy Gant ae GB yer m th i ee tht tebe CP po $F :e 6 aS wo eee lane Fs A %% wo oehee ops, A ae or ee a % a "we aad . nh raed - oe ane ie res - ne ced sen £75 Pood rh oon. s dee io as "s fs as A he on om Go hgee tod QM tf ~*~ & BG on + a 5 fo" Z oc: ars Lo tb. bee reed grey oy ee to p04 nA wh ete £3 ed vty bree "try "i :
A iy ' / % a cs) Si hee | OE "ape oe roe "ee 5 pend Ps ae oN we 6 wee <u ue aleve, : *
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ae we os wm ws ho & we red a } as 4% uF wr y 13 ane Be a t. mw th MM <p HB BG Me "ey WP NO: 18882 OF 2025:
Rehween:
Student, Avo. Manikyapuram, Kaviti Mandal, Srikakulam (Netrict, ALP. PIN- 522 292.
. Petitioner AND
1. The State of Andhra Pradesh, Rep. by ts Principle Secretary, Trikal Welfare Department, Secretariat, Velagapudi, Amaravathi, Guntur =. The Collector, Srikakulam Districl, Srikakulam, AP
3. The Revenue [ivisional Officer, Palasa, Srikakulam Districl, AP.
Raspandents Petition under Article 228 of the Constfitution of India ia flied craying that in the ciroumstances stated in the affidavit fled therewith, ihe High Court may be pigased te issue a Writ, Order or Crders or directions siore particularly ane in nature of Writ of Mandamus, declaring the action of fhe per the Andhra Pradesh Schedule Castes, Schadile Tribes and Backward Hasses Isguance of Community, Nafivity and date of birth certificates Act and Rules i997 fo anable the petitioner grosecute al IY, Kharagpur, Metallurgical and Materiais Engineering ie 4 years Bache raf Technology, as jlegal, arbitrary, unconstiutional, contrary to the Provisions of the Andhra Pradesh Schedule Castes, Sohedule Tribes and Backward ot eh ay Classes issuance of Community, nativity and dake of birth cartificates Act a God as 2 % 'eee a7 ti gens Sobee , f os bee. oo a ee Ko ae few, rare, wane. ebook we Leh a peee '1 55) gee teed ts iy fees ue Fe ws Faas ecber oe * Sender neers ' gr agece ; Ge vty we -
ee a ors aa "ee i) 00g ei ao ion ae ae 4 hese "" awe ee nape fs bx " Zz eee ve oe.
oe. ao fa 4 res bee fe nd we te BY re e re oo bebee oe heed AN ned ee BR "to ees Ss oo ee we og "a Fess oe ab the ad ae to as Sere BA agp Oy ra) * i "
sot, teow. 5, bee x £5 pt orm, ths 7 YMeoe. tA 7%, 7 Pn i a a Sab . "ay were ree:
va mC Pam age Bs rt ne A Sn i no :
on, at . we £83 et oes re dest Nd eee wy wey ee Yah? 0% ? segde there ee Ae an on fy, ES £0) see . wee Ay gene as $e 3 bee th = * ¢ ae Soe won 48) a 44 at an : sr, ve we 7 ee ee Sod "A ar a ee iL hea Ee me ee econw aad Ai S04 ca or ed mF 63 " fet a we HT ra ' om Soe we , oha "
en pie ae) a o be 'fer we ok peed hee sare on ca a af, Q eo 8 me a = viele tat i3 in % ns a wy . Potifioner ;
Re e a Welfare Department, Secretarial, Velagapudi, Araravathi, Guntur The Collector, Srikakulam Di istrict, Srikakulam, AP.
ho The Revenue Divisional oft war, Palasa, Srikakulam District.
x 9 nH imHan Institute af Technology (Admissions) Ah@ragpur, Res. by jis Registrar, Kharagpur, West Bengal.
i 'Responsants Pettion under Aricle 228 of the Constitutian of Incia is fled praying Caurt ray be plmasad fo issue a Writ, Order or Orders ar directions more 3 oa »& "
=, i 2 3 Or ca ssuing the St Caste Cartficate, Bentho Griya to the % ee 7 oo a a 2, & Be 2 fe making the application on 16-6-2023 for issuances as per and Backward Classes - issuanos of Commun, nally and date of birth z ' H for ' N s AS mera Efeotrical Engineering (4 years) Rachelor of Technology as Heal, oe arbitrary unconstitutional, contra ry io the Provisions of the Andhra Pradesh 3 3 Schedule Castes, Schedule Tribes and Backward Classes - issuance oF Fa Somrmunity, nativity and date of bith certificates Act and Rules 198 / and
3) onsequentiy direct the respondents fo issue the Bentho Onya of Gaste Certificate, to the petifioner as perthe lav iA NO: TOF 2023:
High Court may be pleased to direct fhe sespondents to Insue Frovisional MS admission as per Rule 19 af AP. (SCG, ST and BC} Reguiation of issuing of a '%, tert wee ae te xe a a we Som Na bere ete "
vieee nnees bred age a est dene Yew bbe ey ct ES K . ei es enero a ea eo he A qo en toot eel e anes My aaa gee ad Jee ed qeevee, hs ett we . "4 . Bh tO w ger An, nn em, D x 3 a : ge hee ety ee Feber Bee fe Osi EY Ea " DOSS , tet ES ¢ "~ mm Ke if he in care 7 ? an tbe Thao * "or Ls s ete "es '*. 4 . + * eee as See Aen oh. ws 3 poeee eee, 'eee %, nat paeson 6% % ved se w Or BA feet "3 i i Sab "er te é EA mG © oa oh it Z pee i, if ee ra 0 Cn Ch 'tee eeeee th ro ee bebe, Fs eee aa rg ; ae bebe! aE oy Bec) OS xg ws we " Seow od ud ~~ 5 eve Fi Ls on, wD Woes he (or ae yor pon 4b, Dial a Fe i) aa ce wre. y foes "CO 74 z Pd 48% tetee poe oe bid ka ; ns nr Cr ee gy i mc. 4 & we @ x Peer rod 5 P pe ee per on 32 cet Ke prove a 4, ay ae * Pose 63 ° fo & (iii, These gee i a So i 5 a a em) ue " wai teed seen i ban a, LA oe ? g i cal a ;
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ten wn Br vooee tS iF ay) "a & $i Fe ed pe By te ie bn a Ps oboat bee. foe bees bo Ewa' Co Mon vom sa a wer, eee hod rd eel serene see, bee. nee ee Bo ee oo ee . ee 42, foe aye i i pm eh ; a "sy
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iB we 373 ee and ero aed aed Sew bebod at bene a y Le re a H . yeas, 3 me: Ms oa aS a Ls Loe Mo te Hi ee ote YE ad when a veh Saad .* ah, Fst peareed « igs ae; 4 a td a cA es ;
ao vs, i i ere aoe Pree, "bors 7 en 'ead ae a ra "& "4 oe nein oe xe os a Ye on o% pee ef pe tone Ss agers yen a6 4 where re ne At es ooe ' Ct ee me 2 6 we a te Be , "tae, Nee vr co 'ee. ie na te! 5 fevee fey a oe ferme Sewer Soe rs we oy ; : t j bebe Bon, Be . , we See EL Set Path tawt tas Grceumsianoes stated in the affievit Hled in support of the writ petition, the High Court ray be sleased to direct the responcanis to issue Provisional e} admission as per Rule 19 of AP. (SC, ST and BC} Regulation of issuing of Cormmmunily Certificate Act, 1993 and Rules 1997 in the petitioner in the arirdasion counsaling, oariiicafe verification scheduled on 2.08. 8029 ar Government Polytechnic college, Visakhacainam, "oonci disposal of WP Na Ta380 of 20235, an the ie of the High Court.
The petition coming on for hearing, upon perusing the Petition anc a aMidayvi: Hed in support thereof and the arder of the High Court order =F fF FO AW WAGES Sy SR y eeyrest ee AA fy eye pies See arguments of GP for Tdbal Welfare for the Respondent Not and GP for aes ~ Revenus far Reapondant Nos.2 to 4 and GP for Higher Education for WP NOs Tat OF 2523:
Satween:
Dinesh Sishayi, Sic Mohite Chandra Bishoyi, Aged about 15 years, Oce Student, RYo NaTheputiuga, Talatampara, Nanchil, Srikakulam, Andhra Pradesh.
. Pattioner AND State of Andhra Pradesn, Rep. > tS mine Secretary, Tribal 2 co . 7m age F vepen eee 1% # £3 B a oe we Kd " stove. Seow ene ke : LE Ge % a ae:
se pe "fe 4 we a fe a ye 4? "oe tapes re q wah v %, a yer cece seed be wbeod % bbers sad rae ray i an tot alaae , waoed wr . see etl a wd view cs od w i' bee on ae LA on uy os 7 ont "am phot 2 GS on "eae hot id Sard ci RS Cy aad re f poss Eis mee ee 4 53 (4 a LA w \ 3 % bees i tae Q & whee $4 en oh woke it 2 re) bone _ ae ifs Pe ONE "Sf tay iL ise a gon gm Ke es bead eG thd any other subsequent date for APE EAPCET-S023 (Engineering) held at Government Polytechnic college, Visakhapainam, pending dispasal of WP.No. 19411 of 2083, on the fils of the High Court, TH ne coming on for oes LOT 'Penne the Petition and dated 02.08 208 rad Nevenue far Rasnondant Nos 3 fo 4:
WP NO: 19444 OF 2039:
Between:
Sarthe Bisa, Dfo Rhaciradhi Bisal, Aged about TY years, Gee: Student, Rep by the natural quarcia an Bhaqgiadhi Sisal, Rio Marikyapuram Vilage, . rettianer AND adesh, Rap. by teete, = % ae) roe 3 vee rat i ote, ; be Ea age a3
83) fs rf \Walfare Department, Secretariat, Velagapuc:, Amaravathi, Guntur s ; ~ A rk
2. The Ustlector, Srikakulam District Smkakulam, AP.
Divisional officer, Palase, Snkakulan District, 4 The Tahsidar, Kavii Mandal, Srikakulam District, AP.
Converer, (AP EAPCET 3}, fawaharial Nehru Fechnological University, Anantapur, Anantapur District
8. The Principal, Government Polytechnic College, Srikakulam, Andhra Pradesh, . mespondents that in the circumstances stated in the affidayd fled therawilh, dre High Court may Ge pieased to issue a Writ, Order or Orders ar directions more ow sree, ohyed dove sieee os whale ees nt' + tht at > eyed i2RS > x TOF 2023:
a « iA NO:
:3
z :
o ws Reve mes OY Shame WP NO: 19442 OF 2033- Refween:
Franeeth Main, Sio Jadava Majhi Aged 2 about TY years, Oc: student Reo oy the natural quardian J ladava Vani, Ro D No. 1-7S. Manikyapurarn Petitioner AND of Andhra Pradesh, Rep. by its Principle Secratary, Tribal xfs Welfare Deoartment, Secretariat, Velagagud!, Amaravathi, Guntur NO seer or © > Collector, Grikakularn District, Srikakulam, AP.4
Spe The es Natrict.
& The Tahsidar, Kavi Mandal, Srikakulam District AP.
Revenue Divisional officer, Palasa, Srikakulam £ The Gorwener, AP EAPCET-2023)}, Jawahanal Nehru of ees University, Anantapur, Anantacur District.
. ¢ x} rye Eg ike y ra3f A ese $ ren Sovermment Polytechnic College. Srikakulam, Andhra ea) z y 5 3 ~~ Mespondenis Patitiaon under Article 226 of the Constitution of india is Hed praying nartiowlarly one in nature of Writ of Mandamus, declaring the action of the respondents in not issuing the ST Caste Certificate, Bantho Oriya to the ~ OF 2023 5 y iA NO eet spree 2a:
TS4e9 QF 26 SN WR NO:2
* Sehvasn:
toner ogee iy 4 leer heer eo Bene um i aime wee oo ok eas we ws Teh waant %S tae fs seat toed hee! on Ch at oe sboe. id ory ie o S54 Say "hy os ZS oO : ie "yen ay oe " on Nippee cn i" vee ain tee fo Phe pa we tng Saat . tS Sree of 987 hed x H *y os Secs ih oe oe. UV 05 ios ' Fa "ES x , SA gems # whe ra va 3 ie ih eee PA tile "4 nr a) been ol ra a3 "nn e o% $35 beet iB esd £35 Gt x tt , , feet "ee Se Sh. S é ee Z 3 eed A ee " toe wh a 2B ew fn to, x ae 'een 3 wae, 4 "eG Bb red ad eet es ; Ay i ied " es, 13 So for po Mm ££ oe ww & ns ane ke oY £3 a ey 2 . eR Be TO Be mG i 2 BR OM gpg te : eng x aa Bone fees : oo veces hae 4 een me C % we mw £ ke we o 8 6 BR S Bo ge mis £ & & on ney £3 oe eee a3 rar a! me a! / 3 le eee hens he ¢ ae tk) aA ry 7 ons gt aes ' ke to Thon 63 US eS , 2 | ane | an oe banat 'a oe tee if s re44 Pia 3 "pooe i Ta ees oe reo tere ke ies E- on. wre c% ce) Ch Ay we es eee sv RS PS dep 4 io Wancecd ¢ fi. vo Fed, the See heed a an 7 Le ts what aoe oaed %% 's aoned a 6% oe - we ge ey as } i a "hot ae % ca cone 66: ss ood ook A cd bese od ake lt x ate 7 we GUE bbb lone ated Pe th . 'Ss rE. . oH a) ar aes oy ood ban 6 gee ES Hs rei - oe 'ee rs et 8] 0 go ogi ee OLE 3 _ % ¢ re 2h Shs 7 Cs eee foe ra & - tr sn cot a EN rn an + a a) a a, ©) BD 6 2 bk ee ns OMS os ghee OD a os "ey Ge nn Sar arn 55) we DO 3 rt ws Go tee nr on oes SF pp oe OO GSE a ee Fo a -n n © 2 oe were bone a oheoe ied eo ne ee petee oa iD ees "8 g won oo poe a oe os os, are g) £B ben ed "hook oon loge ex Mt 5 neo) w& OB "ict cnteed a a od ie eB OB ee wae mE Keg ce te oy er OB fy o ca? as Sine a OS ge Br ft go 4 Be a eS Ga & Bo Le ef B 6 £ B a Mw YY - 3S 2 2 b& 8 ee mm te 7 To py <9 cd 5 hows yO Ol KS 3 al ge ney ~ CS 4 Ne anni; Ned seer ~ seat eer Soy 497 Gok ne nape 8 < avd Foo, Ea] by - ie ae ran) beer bot @ mw bf & Rae x @ (2 & © ee Oo tbo 4 eS a t gS v £% "oct Fam ye nt 6 bod Pas em g wee al sa haan Ue ee w an Cc gon £ bon £75 03 teen peta % ae %S its cp : Ped Ldee Cs % Ee ot Seve al ot ay BA oe ay cad Pst tht « oie s ied Pane 6S L Spon ran L on) AS tee GS ON FH < me (OE Go , , £3 Se ee ans wey pat 2 OB Som "Bo he sf at ge oo oer an ar 7S ae, "rye ee Z cee iil @ ron & SS 5 % vn re fe F5 rt Fo een fore % ae a Oo Ff te mh os eo g = = wh EBON of GS & &@ wm 2B ® i SB to m8 * me BR om go 3: © 8 & @ wm DB @ ¥ nn " £% ed £ ttn ot oe 4 "3 iat Gy wee : Se < ans "hs m4 z ..
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S019? QF 2023:
> x WP NQ:
x Rehvasn x AS Aw WE eed sow ets Ne x 3 + y 33 a ein mature of Writ of Mandamus, declaring the action of the peltioner despite waking. the acokcation for issuance ag ger the Act and Rules, Andhra Pradesh Schedule Cates, ochedule Tribes and Backward Classes -lssuarce of Community, nativity and date of birth certificates Act and Rules 1997 as Hisgal, arbitrary, unconstitutional, contre ry fo the Provisions of the Andhra Pradesh Schedule Castes . Gonedule Tribes and Sackward Classes - issuance of Community, nay | and Gate af birth rasue the Benthe Oriya ST Caste Certificate, to the oetiioner as per the raw IANO: 1 OF 2023:
Petiion under Section 157 CPC circumstances slated in the affidavit fled in support of fhe wri setiian, the righ Court may be pheased to direct [he masmoncenis fo issue Provisional PE ove Cammunity Certificate Act, 1992 and Rules 199Y to the petitioner under oTfBeniho Orlya Caste with respect to adimissian, AP EARPCET-2028 subsequent date held af Government Polytechnic college, Visakhapainam, pending disposal of WP No S0197 of 2023, an the fis of the High Court, The petition corning on for hearing, upan perusing the Petiion and the affidlavidd fled mu support thereof and the order of the High C dated O8.08.2023 & 16.03.2026 made herein and upon Reais the Revenue for Respormient Nos.2,3 & 4 and GP for Higher Education for Respondent Nog;
> .
Rohyeen:
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fie af the Nigh Court, The petition coming on for nearing, upon gerusing the Fettion and the affidavit Hed in support thereof and the order of the Nigh Caurt order Sehveen:
o S372, Vasanthe Garden, Ward No 76, Lakshmi Puram, Vi fisaknapatna am os . Petoner N Rap. by iis Principle Secretary, Tribal vnede Welfare Department, * ccoretien Velagapudi, Amaravaili, Gurtur $ The Revenue Diisinnal Officer, Palasa, Srikakulam Disinat:
£43 kn x y Anantgpar ao District oF Univers ex Neeladri Towers, Sd Ram Nagar, Aimakur (V), Mangalagin GV), . Respondents oN Pettinn under Artice 226 of the Constitution of Indie is that in the circumetances stated in the affidavit fled therewith, ihe Nigh rmonot issuing the ST Casi + '3 ane RS Asn fan z z yy r oe se, Day A N AILS V a wee QF 20¢ "p 2 TOF 2898 * .
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2. The Collector, Srikakulam Custriet, Srikakulam, AP
3. The Revenue Daisional officer, Palasa, Srikakulam District,
5. The Departrieant of Tachnical Education, and AP Slate Council of os The Prnapal, QIS College of Pharmacy, (QiSP) Ongale, Prakasam Districh . Respandants Petition under Ariicie 225 of the Constitution of India is Med sraying that in the circumstances stated in the affidavit fled therewith, the High partindarly one in nature of Writ of Mandamus, declaring the action of the respondents in not issuing the ST Caste Certificate, Beniho Onya fo the petitioner despite making the application for issuance on 04.05.2023 to the Compstent authority, as per the Andhra Pradesh Schedule Castes.
Schedule Tribes and Backward Classes - issuance of Community, Nativity and Oeste of Birth Certificates Act and Rulas 1987 as Megail, arbitrary, unconstitutional, confrary to the PravistGns of the Andhra Pradesh Schedule Castes, Schedule Tribes and Backward Classes - Issuance of Coarmmunity, Nalvity and Date of Birth Certificates Act and Rules 1897 and consequently direct the respondents to iesus the Bentho Oriya ST Caste of es Cerificate, io the petitioner as per the law:
pot zyhit clroumstanoes stated in the affidavit fled in support of the writ petition, the
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High Court may be pleased to direct the respondents to issue > Provisional admission as per Rule 19 of AP. (SQ, ST & BC} Regulation of Issuance of soimunity Gerticats, NAIM S and Date of Birth Certificates Act, 1993 and . . : Le 3 oe NA ts SAE Y - Rises 1997 to the petitioner for the admission Seheduled an 2TTT 2023 af : tied "ti vpn bees $43 have w % yee a an mS o3 WS om biel we "4 nr Ar or ns ar 4 Cy ks shan hy ap eh t% Poa hed ee Me Xe ll, oad 'nei 6G Fae et sheet ; ad ie Ss joan a oo ns ao on 0 it ee em ree ge bouve woe, aa 5 nd a se Z ae - % £3 % $ paeee we bebe i a : '3 % oe oh yt an i Gn ae a ooh % ies % se ae Ess a x. on gh a he : ot reine Lr £% teed on "nag bee wy et ae hed a me Lod % LA % ad Pree roeg 5 4 s Sewe £3 SS os a co ; pe eo oe 667 i ty . :
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' ~~ a cs Act and Rules 199/ and consequently direct the respandents fo issue fh Hentho Oriya ST Caste Certificate, to the petitioner as per the law, fA NO: ¢ OF 2O24:
rtd ¥ g circumstances stated in the affidavit Hed in support of the writ petition, the 4 oN aay * 83 i ™ . re Era ~~ oe Bday ane v wage ee ee a aS Bentho Gnya Trike Cate sgory(ST) enabling to secure admission ini Engineering Course through counseling! ceriiicate verification scheduled EAPCET- S024, Admissions (eng) gineering} held at Government Polytechnic collega, Vis sakhapatnam, nanding disnosal of WP No 14539 of 2024 on the fle of the High Court of Ye affidavit Med in support Fand the order of the High Court order here dated OO.07 2084 & 76.03.2028 made hersim and upon fearing ihe rgumenta of GP for Secial Welfare for the Respondent Now and GP for Revenue for Respandent Nos. fo WP NO: T4340 OF 2024:
Retween:
Akh? Kurnar Sashu, S/o Purna Chandra Sahu, age 15 years, Oca: Student, Rio Rokktiputtuge, Ranchi i Mans dal, Srikakulam District, AND {. The State of Andhra Pradesh, Rep. by ifs Principia oee Tribal Welfare Department, Secretariat, Velagapuedi, Amaravathi, Guntur Srl
2. The Collector, Srikakulam Distint, Sdkakulam, ALP.
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5OL art 9 Andh 25 g nm iA NO Xe $ $ Poy fram OF.07 2084 to 10.07.2024 ar any other subsequent date for APF sieges, Visakhapatnam, pending disposal of WR No 14240 of 2084, The peldion roms on for hearing, upon perusing the Felition and the affidavit Hed in support thereof and the order of the High Court order dated O9.07 2084 & 168.038.2026. made herain and upon hearing the arguments of GP for Social Welfare for ine Respondent No.7 and GP for Revenue for Respondent Nos.Z to 4 WP NO: 14343 OF 2024:
Setween:
Satish Kumar Bisal, Sfo Jagannath Bisai, age 18 years, Qoe-Student, fo NaTheputiues, Kanchi Mandal, Grikakularm Cietrict . Petitioner 1, The State of Andhra Pradesh, Rap. by is Principie Secretary, Trial Welfare Department, Secretariat, Velagapudi, Allaravathi, Guntur
3. The Collector, Srikakulam Olstrict, Srikakulam, ALP.
fad The Revenue Civisional officer, Palasa, Srikakulam District.
4. The Tahsildar, Kanchi Mandal, Srikakulam District, AP.
5. The Convener, (AP EAPCET-2024), Jawaharlal Nehru Technological University, Nakinada, Rakinada District.
ge eo
6. The Principal, Government Palytechinis % Visakhapainam, AP. . aessondeants Ration under Article 226 of the Constitution of India is filed praying 0% ar eres walene.
heed steer an pass wy Pon ve Seno its sheet en het Lk hove pee a Ke ore rey fat hae ae oS heat $5 hoe.
Ch Sree ae J oy Ped Cy ohn ae vote he eS, ad bone fy ine @ bebe 663 gee gn {8 heed gen Seen cy ab ies bee ie La ir oF 4 baad vgeee Fas £3 Keel 'ei x3 a 1% twee ya we 3 tober frye WP NO: T4408 OF 2028° Sstween:
Sri Morehi Venkata Varcdhan, Sio M Ramesh, aged aboul 18 years, S/o HN| S-Sa/ev2/8, SF-2, DAR Nagar near cormmuniiy Hall, Sothapaiem Gopalapainam (Rural) Visakhapa ainam-S30027 . Petitioner "AND The State of Andhra Pradesh, reptc by its Principal Secretary, rod.
Higher Education A.P Secretariat Velagapudi village Guniur distriat ed The Andhra Pradesh State Council of Higher Education/APSCHE, Address NEELADRI towers, Sth BATTALIAN ROAD, Mangala:
fown, Guntur District Andhra Pradesh S22503 fn
3. The JINTU Kakinada, 589003 AP reptd by its Convenor AP EAPCET-2024 Engineering Agriculture and Pharmacy Common Entrance Test Conducted by JNTU, Kakinada an behalf APSCHE, A. The Principal Government Colytechnic College, hancharapaigm, ty Deparirnent of Tribal Welfare Secretariat Velagapucl village Amaravathy rrandal Guntur district . Respondents Petition under Article 228 of the Constitution of India is Hen praying fhat in the ciraunisiances stated in ihe affidavit Sled therewith, the High rasoondenis mos tT to 4 who area gcumg fo inaist ine wi x Fa) > ye 3 gt "
FOGUCE od.
bes aa be had o a ey ok 2 me WP NO: (4834 OF 2034> Sehween:
misai Purushathem, S/o Bisambara Bisal, age 48 years, Ooo: Agriculture, representing Sisal Kall "haran(Minor), S sfo Bisai FurushoThem, age 1Y ad & a oo . Petitioner bd x % fod coo ih Vimne:
% et a sollectar, Srikakulam District, Srikakularn, ALP.
Cavisional officer, Paiasa. Sdsabilam Cistrict & The Yahsidar, Savill Mandal, Srikakulam Usstriet, ALP. &. The Gonvener, (AP EAPCET-2024), Jawanarial Nehru Technological Liniversity, Kakinada, Kakinada District Pa
8. The Frincnal, Government Polytechnic College, Kancharapaiem ae Jigashanainam, AR.
. Respondents Paition under Aricie 226 ae Cansitution of India m fled praying that in fhe circumstances stated in Ine affidavil Med therewith, ihe Mich Gourt iey be pleased to issue Wirt Order or Orders or directions mors narticularly one in nature of Wri of Mancarnus, declaring the action of the isauing the ST Caste Cerificate, Bentho Onya deanite making the apolication for issuances as per the Act and Rules, Anchra issuance of Cormmunity, Nai ivily and Date of Birth Ceritic ; $3 ~ Poy etae Gatusedicdia Trifean const Provisions of the Andhra Pradesh Schedule Castes, Schedule Tribes and v x { OF 2084 .
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- ¢ 3 4 Z a ¢ ord fo (3 Oo # 8 & © Sy & 8 2 & fi eR ¢ he 4 teat ia a es a es "e Se ot, nS ret > * 18749 OF 2084 .
WP NG "gee . Paetivioners AND sporndents Sece iD ofS, em - an noe 4 y Z "an 'eed ras yen Sig 94 th "ee UB ieee oot ed 7 ety itt io fe 2 Fete gm GO oo ra tL dee Vien fe ae or bebe ve, pet on nope Lo iA we pad TA as aE oS £5 here ted ae & goo te Be Say bees "s es "5 ied "4 "i OF t2 ge is wy oe ae : Wo en a wee 2 iS oth ay ee, ca hee 5 oS os teed we Be. 7 on é a "4, "ge aed oe ay i ne G+ i G i tbe hed [om Ber Pn So ah oh. a ee Clan Os % 4 i ty ~ mf y LS ge oo RY yp ie Oo mL aX, mm rn Oo Ke ys fo od os fs = in Us yd oo. % ory LS ¢ ' st shooh Koel gn ind bet "peo ? on BD oe wy os eo a eo - Fo en on hed he fay KA ben Gh i : 057 2 mm ve yo ie ne ae eS oy tS . be tR 3 | OD Kido ioe o egy oS 4 :
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ahyeoaen 8 .
Fetitiensr vy 3 sary PX . maspandonts g ane "ar 4 een ore} an 43 Soh 2S Backward Classes - issuance of Gammunity, Nativiy and Osie of Births Certificates Act and Rujes T997.and consequently drect the respondents aN fo issue the Bentho Oriya ST Caste Certificate, to the petitioners daughter as per the law:
IANO: 1 OF 2028:
aN ircunstances stated in the afiddavil Hed in support of the writ petition, he admission as per Rule 18 of AP. (SG, ST & BC) Reguiation of issuance of \ .
Communty Certificate Act 1498 and Rules 1997 ta the psettianer's eit daughter, Madhulika Dolei as Bentho Oriya Trike Category(ST} enabling to Pa secure admission into HIT, valve. frandm Universiiy of Knowledg res) ~ Srikakulam Campus as per the Provisional selection scheduled an 27.07 2084 or any other r subsequent date, pending dispose "Ne > of WE No T5078 of 2024, an the file of tf x Hah Gaul, The pelican corrng an for sean UpON a e Petion and % dated 2h.07 2024 & 16.92.2028 made hersin and upon + hearing the arguments of GP for Tribal Welfare for Respondent No.7 anc GPF for Revenue for Respandent Nos. to 4, WP NO: 16788 OF 2024:
Between:
Nathepuiuga Vilage, Ranchil Mandafam, Srikakulam District. . Petiioner AND ys , 2 fet po fo fe ne ue 4 ay heed Meet pre Soe B04 ees ie - a cael Chie, 2 se 4 we yo ead ; ae tt aah tenn eony Mor vo o 7 we on feee on, i as a O a 4 i te Bre py em % : nape - % i . ree) ta oat ' fee 5s a ac Oo "ff rr ore at Soden bn, Spee, dood bee sere. Notte. " Set we we eae KS alee whey ot 4 " theod % a % 4 hn oa, A Ld teatbe. ail ad
55) rs 5, oe ot) ty ~ "xe veges whet + tees vont ot oe 45%, My Y Ste £5 geee yaa wed ns eS feoe $h4 ot i, BS & coe ro "4 ge OR SA 4 4 Lge 4 hel Seve ine " by a "a Be on Seve en, Ieee tt srhee were, po 0S rons 4 é " 4 eoree Aue gee $ Sew RA. _ 7 bore . rae wee £3
3 rood Meee? ¢ 4 She ine' 04 fg es res is et. een, ey, bene coeee " ed w a of Ca mizd 653 oa 1 ay iy te a my IS seyen a, {4 sped seed fad LA ot nod * f ma Seow rn on ones:
C3 ae we ad ener al tae , Re oa {A NO: TOF 2024:
arcumstianoss stafed in the affidays: ied in support of the wrif petition, the nigh Gaurt may be pleased io direct the respondents to issue Provisional ~ &i rs.
er Community Certificate Act, 1893 and Rules 1497 to the aaditioner in ihe admission counseling, certificate verification scheduled on 27.07.2084 to 2 02.08.2024 or any other su bsequent date for AP ICET-20284 (MBA o ey er ST Bentho Oriya, pending dispasal of WR No. 16788 of 2024, on the on Gaturt.
The petition coming on far hearing, upon perusing the Petition and the affdavil fled in support thereof and the order of the High Court order argumeris of GP for Higher Education for the Respondent Not and GP for Social Welfare for Respondent No.2:
WP NO: 16800 OF 2024:
Rohwaeen:
Vitages, Kanchi Mancalar, Srakufarn District Rea AND oe ts Principle Secretary, Education; Oepartment Secretariat, Valagaoud!, Amaravaihi, Guniur Ro = 3 i] {P gt Sat o "se ca <3.
woe ae 9 ae am ib Lb or AB wD tS ie i a 2 th ht th £3 Se) oh geek oo Ey SY
4 ~ ~ Pad Been, yw sat > ms pay hie: rink vvelfare Department, Secretariat, Veiagapuch, Amaravathi, Gunia A The Revenue CHvisianal Officer, Palasa, Srikakulam District.
& 5S beeee ae co5 ' 4 * re <3 var Ky $3 : ' en a oo weet Sena we fern wn wrod " is "tod Oy me ££ Loa. Oe, oe.
re a See naen Ce he Kh m8
a) " hee ee rons ey Seve $83 3 a CH 5 "> Lens por boo i Se faba 44 a fe , : cs wnt Fd, ft a ed . . ir wh fon ry fy heed Soden. Sen ao ok n under ST Sentho ¢ Tre petition coming on for hearing, upon perusing the Petdion and AQ gy ihe afideavd fled in support thereaf.and the order of ihe High Court order Gated O08. 2024 & 16.03.2026 made herein and upon hearing ihe arguments of GP for Higher Education for Respondent No.1 and GP for Tribal Welfare for Respondent No.2 and GP for Revenue for Respondent WP NO: 18825 OF 2024:
Sahween:
P Sahu Gangadhar, Sfo Sahu Radha Kanth, Age S2 years, Occ-Student, R/o Marikyanuram, Kavili Mandal, Sokakulam District _ oo Petihoner AND }, The State of Andhra Pradesh, Rep. by iis Princinia Secretary, Tribal Wellare Department, Secretariat, Velaganudi, Amaravath!, Guntur Distriet ALR.
x The Collector, Srikakulam Distrest, Srikakulam, AP.
Tha Revenue Divisional officer, Palaga, Srikakulam District [oa The Tahsildar, NaviiMandal, Srikakuiam District AP.
de ust The Convener, (APPGECET-2024-Admission}, Sr to Venkateswaraliniversity, Tirupathl, TrupathiDisirict. _Respondents Pattion under Article 225 of th re Cartitution of india is Hed praying oF Court may be pleased to issue a Writ, Onder or Orclars ar cirectians mare particularly ane In nature of Wirt of Mandamus dec iaring the action of the ¢ root 4 Sos L Shee ao ge £ rer ron ms "BA e aS) x Pa 65 iy e hone f {% $r yee sf iD fe XE sed .
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2 4 . ai ' Sater. fy, ra, 4S van un tg i tag ky yet od oy id a a eed S a wh "4, wa ae "~ @ Bs o , (ss on <2 ns aS oe favour of the cousin of the Petitioner, pending disposal of WR No. 18137 af 2028, on the hie of the High: Court.
The pelicn coming om for hearing, upon perusing the Petition and the affidavit fled im suaport therecf arid the order of the High Court order dated 16.07.9028 & 16.03.2098 made herein and upon Rearing the AO argumenis of Smit SAV Ratnam, Advocate for the Petitioner and GP for £ & 6% 3 "an "e @ eon 3 's wh we r the Resparident Nos.7 A&A 3 and GP for Ravenues for Suchiputtuge Village. Kanchi Mandal, Srikakulam District. » Petitioner AND
1. The State of AP. Rep. by Ne Pri rinoipal Secretary, Tribal Welfare Derariment, Secretariat, Velaganucd), Suniur &. The District Collector, Srikakuwiam.
ted oe rey, Fas Commissioner/Directer, Tribal Welfare Department, Viayawada.
4. The Revenus Divisional Officer, Palasa, Srikakularn District. 5 AP EGCET, Rep. by its Gonverner, UNTU, Anantapur . "Respondents Patifion under Aricie 226 of the Constitution of India is Hed praying thatin the circumstances stated in the affidavit fled therewith, ine Mi particulary ane in nature of Wri of Mandamus "ecarng S the achar of the "4% Sane. ie mn , bed P 5 Tee on ; fe "4 wed vind 3 fae, dors os Pe ; foes 03 3 wena Be 2 es ys, ites 'ee. abe My oe a] bho "ad 3 if ee ;
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a bee se Se, a ies we articles 14 and 21 of the Constitution of Incia and consequently direct academic year career ints Engineering Course in the oth respondent college as Hegal, arbitrary, unconstitutional, contrary to the Pravisians of the Andhra Pradesh Schecule Gaste 3, Schedule Tribes and Backward ra Classes - issuance of Community, Nativity and Date of Birth Certificates Act and Rules 1997 on the guise of pendency of enguiry and violative of py whe ~~ ay i z 4 oatitioners son (Tanula Sahu) ae per the law, IANO: 1 OF 2028:
ree, Patition under Section {51 CPC is fled praying thal in the & circumstances stated in the affidavit fled In support o of the writ ostition, High Court may be pleased fo direct the respondents to iasue Provint admission as per Rule 19 of AFP. (SC, ST & BC) Regulation of f isguarice OF Community Cartificate Act, 1995 and utes 4Q97 to the petitioner's san (Yara Satu) 4 as Bentho Criya Tribe Category ST} oes ic secure adinission into Engineering Course, AP. EAPCET, 2025, JNTU Kal Kakinada District, the Sth respondent through counselling/certicate verification eohadule on OF O7 2085 ar any cther subsequent date for of pending disposal of the above writ peliiian and pass, Pending disposal of WE 19691 of 2095, on the file of the High Court The petition coming on for hearing, upan perus sing the Petien and dated BR.OY. 2028 & 1602.2 2028 frade herein and upon hearing the arquments of Sri Chukka Kranthi} Kiran, Advocate for the Petilianer and GF Respondent Nos.¢ fo 4) S * Setween x t . ReSPandan aaa ata 4 ' Apo we we. "9%, Sece "4 fewe 'hae bee 2 we & eo 6 & & mm 6 3 ts eo Ke whee or o a" Soe en dane den yon pe .
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