Andhra Pradesh High Court - Amravati
Raos School Of Business And Technology vs The State Of Ap on 18 July, 2025
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI
MAIN CASE No.: W.P.No.18333 of 2025
PROCEEDING SHEET
SL. DATE ORDER OFFICE
NO. NOTE
01. 18.07.2025 SRK, J
Notice before admission.
Learned Assistant Government Pleader for
Higher Education takes notices for respondent
Nos.1 and 6.
Ms. K.Radhika, learned Standing Counsel for APSCHE takes notice for respondent No.2.
Sri Chinnappa, learned Standing Counsel takes notice for respondent No.3.
Ms.M.Uma Devi, learned Standing Counsel for AICTE takes notice for respondent No.4.
Sri V. Viveka, learned Standing Counsel takes notice for respondent No.5.
This Writ Petition has been filed questioning the action of the respondents in not placing the petitioner institution in the counseling list for admissions into the MBA and MCA courses for the academic year 2025-26 on the ground that the 5th respondent Regulatory Commission has not determined the fee structure in respect of the petitioner institution.
Learned counsel for the petitioner institution submits that originally the petitioner institution commenced in the name of Velankanni Institution 2 SL. DATE ORDER OFFICE NO. NOTE of Management Studies, Nellore and the said name has been changed to "Rao's School of Business and Technology, Nellore". Pursuant to change of name, the Apex Body i.e., AICTE approved the same and thereafter the University also granted approval for change in the name and further the State Government also given its approval for change of the name.
Learned Standing Counsel appearing on behalf of 5th respondent submits that on the ground that the University has not sent any e-mail to them, the petitioner institution was not allowed to participate in the counselling.
A perusal of the material on record goes to show that the petitioner institution has submitted all the records pertaining to change of name. It is also pertinent to mention here that in G.O.Ms.No.48, Higher Education (RM) Department, dated 17.08.2023, issued by the Government of Andhra Pradesh, at Sl.No.232, the proposed fee per capita per annum for earlier petitioner institution viz., Velankanni Institution of Computer and Management Studies, Nellore, was shown as Rs.35,000/-. In view of change in the name, not allowing the petitioner institution to participate in the counselling is not tenable.
In view of the aforesaid facts and
3
SL. DATE ORDER OFFICE
NO. NOTE
circumstances, the respondents are directed to allow the petitioner institution to take part in the counseling for admissions into the MBA and MCA courses for the academic year 2025-26 forthwith.
List the matter after four (4) weeks.
______ SRK, J Note:
Issue CC by today.
(B/o)
Nsr
4
SL. DATE ORDER OFFICE
NO. NOTE
5
SL. DATE ORDER OFFICE
NO. NOTE
6
SL. DATE ORDER OFFICE
NO. NOTE