Andhra Pradesh High Court - Amravati
S K R Manasika Vikasa Kendram vs The Government Of India on 20 August, 2025
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
APHC010192592025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3327]
(Special Original Jurisdiction)
WEDNESDAY, THE TWENTIETH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
WRIT PETITION NO: 10000/2025
Between:
1. S.K.R.MANASIKA VIKASA KENDRAM, (REGD. NO.38 OF 2011)
REPRESENTED BY ITS PRESEDENT S.ANJANEYULU, S/O.
KONDAREDDY, AGED 54 YEARS, R/O. BEHIND A.P.S.R.T.C., BUS
STATION, MARUTHI NAGAR, CHIMAKURTHY-523226, PRAKASAM
DISTRICT.
...PETITIONER
AND
1. THE GOVERNMENT OF INDIA, REP. BY ITS SECRETARY,
MINISTRY OF EDUCATION, DEPARTMENT OF SCHOOL
EDUCATION AND LITERACY (RMSA SEC.1) SASTHRI BHAVAN,
NEW DELHI-110 115.
2. THE JOINT SECRETARY MINISTRY OF HUMAN RESOURCE
DEVELOPMENT, SCHOOL EDUCATION/LITERACY (RMSA.I)
(RASHTRIYA MADHYAMIK SHIKSHA ABHIYAN), SASTHRI BHAVAN,
GOVT, OF INDIA, NEW DELHI.
3. THE DIRECTOR (IEDSS), MINISTRY OF HUMAN RESOURCE
DEVELOPMENT DEPARTMENT OF SCHOOL EDUCATION AND
LITERACY (RMSA.I), SASTHRI BHAVAN, NEW DELHI..
4. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, SCHOOL EDUCATION, SECRETARIAT, VELAGAPUDI,
AMARAVATI.
5. THE COMMISSIONER OF SCHOOL EDUCATION AND STATE,
REP.BY ITS PROJECT DIRECTOR, PATAMATA, VIJAYAWADA.
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W.P.No.10000 of 2025
6. THE DIRECTOR, SCHOOL EDUCATION OF ANDHRA PRADESH,
VIJAYAWADA.
7. THE STATE PROJECT DIRECTOR, SAMAGRASIKSHA ABYAN.
...RESPONDENT(S):
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 appropriate writ order or prays direction more
particularly a Writ of Mandamps declaring the action of the respondents in
not releasing the pending salaries for the years of 2012-13, to the Special
Education Teachers worked in the S.K.R. Manasika Vikasa Kendram,
Chimakurthy, Prakasam District an amount of Rs. 12,00,000/- (Rupees
Twelve Lakhs only) to the petitioner ottganization in pursuance of the
recommendations made by the respondents 4 and 5, to the respondent 1
to 3 who failed to pay the same as illegal, arbitrary and violative of right to
life and liberty as envisaged under Art.21 of the Constitution of India and
consequently direct the respondents 1 to 3 to release the same forthwith
and pass
IA NO: 1 OF 2025
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 to direct the respondents to consider the representation of the
petitioner dated 11.02.2025 and pay the salaries of the Special Education
Teachers for the period 2012-13, pending disposal of the writ petition and
pass
Counsel for the Petitioner:
1. M S R CHANDRA MURTHY
Counsel for the Respondent(S):
1. REVANURU SUDHA RANI (SC FOR SAMAGRA SHIKSHA)
2. GP FOR SCHOOL EDUCATION
3. ENKEKALUVA ANJANA REDDY(CENTRAL GOVT COUNSEL)
The Court made the following:
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SRK,J
W.P.No.10000 of 2025
THE HONOURABLE SRI JUSTICE K.SREENIVASA REDDY
WRIT PETITION No.10000 of 2025
ORDER:
This Writ Petition has been filed seeking to declare the action of respondents in not releasing the pending salaries for the year 2012-13 to the Special Education Teachers, worked in petitioner society, inspite of recommendations made by the respondents 4 and 5 to the respondents 1 to 3, as illegal and arbitrary.
2. Case of the petitioner is that the petitioner is a registered Education Society vide registered No.38/2011. The objective of the society is to provide education to the students (Children with special needs). The petitioner educational society provided education to the disabled students from 2012-13. The respondent authorities did not pay the salaries to the teachers for the year 2012-13.
3. Heard the learned counsel for petitioner and the learned Assistant Government Pleader for School Education appearing for respondents 4 to 7. There is no representation for respondents 1 to 3.
4. On a perusal of the material on record goes to show that the Government of India introduced Centrally Sponsored Scheme (CSS) of Inclusive Education for the Disabled Children (IEDC) in the year 1988. The objective of the Scheme is as follows:
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SRK,J W.P.No.10000 of 2025 "To provide educational opportunities for children with disabilities in general schools, to facilitate their retention in the school system. It provides for facilities to students with disabilities including expenses on books and stationery, expenses on uniforms, transport allowance, reader allowance, escort allowance, hostel accommodation and actual costs of equipment. The scheme also supports the appointment of special teachers, provision for resource rooms and removal of architectural barriers in schools".
Though education has been provided to the physically disabled students for the year 2012-13, the respondents have not paid the salaries to the teachers worked in the petitioner organization. In connection with that, the petitioner herein also made a representation dated 20.12.2024 to 5th respondent herein, but no orders have been passed on the said representation.
5. 7th respondent filed his counter affidavit stating that they addressed a representation to 1st respondent seeking release of pending payment of salaries of the Special Educators to the NGOs for the years 2012-13, 2013-14 and 2015-16 and till date, there is no response from the respondents 1 to 3, and the matter is pending consideration before the competent authority. Despite the fact that the respondent No.7 and the petitioner society made representations to the respondents 1 to 3, there is no response, that has been received by the petitioner. In view of the above said facts and circumstances of the case, this Court directs the respondents 1 to 3 to consider the representation made by the petitioner herein dated 20.12.2024 and 5 SRK,J W.P.No.10000 of 2025 pass appropriate orders within a period of eight (08) weeks from the date of receipt of copy of this order.
6. Accordingly, the Writ Petition is disposed of. There shall be no order as to costs.
7. As a sequel thereto, the miscellaneous applications, if any, pending in this Writ Petition, shall stand closed.
______________ ___
JUSTICE K. SREENIVASA REDDY
20th August, 2025.
sj
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THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY WRIT PETITION NO: 10000 of 2025 Date: 20.08.2025 sj