Andhra Pradesh High Court - Amravati
Soyam Subba Rao vs The State Of Andhra Pradesh on 10 December, 2025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
WEDNESDAY, THE TENTH DAY OF DECEMBER
TWO THOUSAND AND TWENTY FIVE
iPRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDD^^
WRIT PETITION NO: 3087 OF 2025
Between:
1. Soyam Subba Rao, M/o Soyam Muttamma (Late) Male, aged 41
yrs,R/o D.No.2-49, Chatti village, Chintoor Mandal, Alluri Sitharamaraju
District. Andhra Pradesh.
2. Murram Sunitha @ Soyam Sunitha, D/o Murram Dharmayya, W/o
Soyam Subbarao, Female, aged 29 yrs,R/o D.No. 2-49, Chatti village,
Chinturu Mandal,Alluri Seetharamaraju District. Andhra Pradesh.
...Petitioners
AND
1. The State of Andhra Pradesh, Rep. by its Special Chief Secretary,
Revenue Department, Secretariat, Velagapudi, Guntur District ,A.P.
2. The District Collector, Paderu, Alluri Seetharamaraju District, A.P.
3. The Tahsildar, Chinturu Mandal, Alluri Seetharamaraju District A.P.
4. The State of Andhra Pradesh, Rep by its Principal Secretary Social
Welfare Department Secretariat Velagapudi Tullur Mandal Guntur
District
...Respondents
Petition under Article 226 of the Constitution of India praying that in the
Circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue Writ order
or Direction more particularly one in the nature of
Writ of Mandamus, declaring the inaction of the respondents 2 & 3 in not
issuing S.T Koya Caste Certificates to the 1 petitioner as well as his minor
St
children namely 1) Soyam Yuvanthika D/o r Soyam subbarao 2) Soyam
Jnanakshari D/o Soyam subbarao by considering their A.P online application
vide NO.CGC241114018923, dt.14-11-2024 in Favour of 1®' petitioner and A.P
online application No. CGC241114024234. dated 14-11-2024 in favour of
Soyam Yuvanthika and A.P. online Application No.CGC241114022640, dated
14-11-2024 in favour of Soyam Jnanakshari submitted to the Tahsildar,
Chinturu Mandal, A.S.R. District of A.P. till date by considering the
G.O.Ms.No.371 .Employment and
Social Welfare (B2- Department)
Department of A.P. dated 13-04-1976 and also G.O. Ms.No.91 Social Welfare
(C.V) department of Andhra Pradesh, dated 03-10-2007 which is illegal
arbitrary and unjust and also violation of Sec-3 & 4 of A.P.(SC,ST BCs)
Act, 1993 for issuance of Caste Certificates to the S.T. candidates including
violation of principles of natural justice under Article 14 19 and 21 of Indian
constitution and quash the impugned A.P. Online rejection entry of the
application vide NO.CGC241114018923 dated 14-11-2024 of the 1®'
petitioner by the 3^^^ respondent and consequently to direct the respondents 2
& 3 to issue S.T Koya Caste Certificate to the 1®' petitioner and his minor
childrens i.e. Soyam Yuvanthika vide A.P online application
NO.CGC241114022640, dated 14-11-2024 in favour of Soyam Yuvanthika
and Jnanakshah vide A.P online application No. CGC241114022640 , dated
14-11-2024 in favour of Soyam Jnanakshari
lA NO: 1 OF 2Q2fi
Petition under Section 151 CPC praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased be pleased to direct the respondents 2 & 3 to issue S.T
Koya Caste Certificate to the 1®* petitioner and his minor children i.e., Soyam
Yuvanthika vide A.P online application No. CGC241114022640 dated 14-11-
2024 in favour of Soyam Yuvanthika and Jnanakshari vide A.P online
application No. CGC241114022640, dated 14-11- 2024 in favour of Soyam
Jnanakshari, Pending disposai of WP 3087 of 2025, on the file of the High
Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and upon hearing the arguments of Sri.V N
PUNDAREEKAKSHUDU Advocate for the Petitioner, GP FOR Social welfare
Advocate for the Respondents No.1 to 3 and the Court made the following.
ORDER:
Heard learned counsel for the petitioners and learned Assistant Government Pleader for Social Welfare.
The Writ Petition has been filed seeking to direct respondent Nos.2 and 3 to issue ST Koya Caste Certificates to 1®^ petitioner and his minor children namely (1) Soyam Yuvanthika and (2) Soyam Jnanakshari by considering their online applications bearing Nos.CGC24111401892 3, CGC241114024234 and CGC241114022640, all dated 14.11.2024 respectively.
Case of petitioners 1 and 2 is that they belong to Koya (Scheduled Tribe) community and the then Revenue authorities issued ST Caste Certificates in their favour on 02.06.2005, 10.07.2013, 23.03.2015 and 03.03.2021. Recently, 1®* petitioner applied to 3'^'^ respondent for issuance of ST Koya Caste Certificates to him and to his minor children namely Soyam Yuvanthika and Soyam Jnanakshari, through online applications bearing NOS.CGC241114018923, CGC241114024234 and CGC241114022640, all dated 14.11.2024 respectively. But, the 3'^'' respondent, without considering the said applications as well as the previous caste certificates issued by the then MRO, in proper perspective, simply placed a rejection order of application of 1 St petitioner in the AP Me-seva Portal stating that the applicant was not available during field visit, which is not sustainable under law. Whereas, the applications of children of petitioners are not considered till date.
Learned counsel for the petitioners submitted that in similar matter, this Court, vide order in lA No.1 of 2022 in WP No.7877 of 2022, dated 29.03.2022, directed the respondents therein to issue provisional certificate of Scheduled Tribe as per Rule 19 of the Andhra Pradesh Scheduled Castes, Scheduled Tribes and Backward Classes Issue of Community, Nativity and Date of Birth Certificates Rules, 1997, to enable the petitioner therein to seek admission in the College and the subject matter of this Writ Petition is squarely covered by the said order.
On the other hand, learned Assistant Government Pleader for Social Welfare, on written instructions, submitted that the applications of 1®* petitioner as well as his children were rejected by the Tahsildar, Chinturu Mandal, vide endorsements dated 10.12.2024, on the ground that an enquiry with regard to issuance of integrated Caste Certificate in favour of 1®* petitioner is pending before the District Level Scrutiny Committee.
Be that as it may, in view of the aforesaid facts and circumstances and following the above said order, the respondents are directed to issue provisional certificate of Scheduled Tribe to 1®* petitioner as well as his minor children namely (1) Soyam Yuvanthika and (2) Soyam Jnanakshari, as per Rule 19 of the Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Issue of Community, Nativity and Date of Birth Certificates Rules, 1997, by considering the previous caste certificates issued in favour of the petitioners herein.
The enquiry with regard to issuance of the integrated Caste Certificate may go on.
List the matter after three (3) weeks.
Sd/-K.Srinivasa Raju, ASSISTANT REGISTRAR //TRUE COPY// SECTION OFFICER To,
1. The Special Chief Secretary, State of Andhra Pradesh, Revenue Department, Secretariat, Velagapudi, Guntur District, A.P.,
2. The District Collector, Paderu, Alluri Seetharamaraju District, A.P.,
3. The Tahsildar, Chinturu Mandal, Alluri Seetharamaraju District, A.P. (Addressee 2 and 3 by RPAD)
4. The Principal Secretary, State of Andhra Pradesh, Social Welfare Department Secretariat Velagapudi Tullur Mandal Guntur District (addressee 1 and 4 by Special Messenger)
5. One CC to Sri. K J V N Pundareekakshudu Advocate [OPUC]
6. Two CCs to GP FOR SOCIAL WELFARE, High Court of Andhra Pradesh. [OUT]
7. One spare copy HIGH COURT SRK,J DATED: 10/12/2025 List the matter after three (3) weeks ORDER WP.No.3087 of 2025 DIRECTION