Andhra Pradesh High Court - Amravati
Adarsh Educational Society vs The State Of Ap on 25 September, 2025
Author: K. Sreenivasa Reddy
Bench: K Sreenivasa Reddy
APHC010365312025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3327]
(Special Original Jurisdiction)
THURSDAY, THE TWENTY FIFTH DAY OF SEPTEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
WRIT PETITION NO: 18329/2025
Between:
1. ADARSH EDUCATIONAL SOCIETY, (ADARSH COLLEGE OF
ENGINEERING) NH-214, CHEBROLU, GOLLAPROLU MANDAL,
KAKINADA DISTRICT.REPRESENTED BY ITS CHAIRMAN,
BURRA ANUBABU,S/O. SRI ANJANEYA KUMARA SWAMY,
AGED 56 YEARS, R/O. 2-27-7/1, SRINAGAR, KAKINADA,
KAKINADA DISTRIC
...PETITIONER
AND
1. THE STATE OF AP, REPRESENTED BY ITS PRINCIPAL
SECRETARY, HIGHER EDUCATION DEPARTMENT,
SECRETARIAT BUILDINGS, VELAGAPUDI, THULLUR MANDAL,
AMARAVATI, GUNTUR DISTRICT.
2. THE DIRECTOR OF TECHNICAL EDUCATION, GOVERNMENT
OF ANDHRA PRADESH, D.NO. 11-307, GARUDADRI K.K.
TOWERS, LAKSHMI NARASIMHA COLONY, SERVICE ROAD
MANGALAGIRI, GUNTUR DISTRICT.
3. THE AP STATE COUNCIL OF HIGHER EDUCATION APSCHE
REP BY THE SECRETARY, 3RD, 4TH 5TH FLOORS, NEELADRI
TOWERS, SRI RAM NAGAR, 6TH BATTALION ROAD,
ATMAKUR(V), MANGALAGIRI(M), GUNTUR-522503, ANDHRA
PRADESH.
4. THE JAWAHARLAL NEHRU TECHNOLOGICAL UNIVERSITY,
KAKINADA (JNTUK) REPRESENTED BY THE REGISTRAR,
KAKINADA.
5. THE CONVENOR, APEAPCET-2025 ADMISSIONS. D.NO11-307,
GARUDADRI KK TOWERS FLAT.NO. 501, 5TH FLOOR,
LAKSHMI NARASIMHA COLONY SERVICE ROAD,
MANGALAGIRI, GUNTUR DISTRICT.
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6. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION ALCTE,
NELSON MADELA MARG, VASANTH KUNJ, NEW DELHI-110070.
REPRESENTED BY ITS MEMBER SECRETARY
...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 topleased to issue an appropriate writ more in the nature
of Writ of Mandamus declaring the impugned G.O.RT. No. 135, Higher
Education (EC) Department, dated 15-07-2025 issued by the 1STY
Respondent on the instance of 4TH Respondent University, whereby and
where under the Respondents reduced the intake capacity of the
Petitioner-Institution to a tune of 120 seats for the course of AIDS
(Artificial Intelligence and Data Science) and AIML (Artificial Intelligence
(Al) and Machine Learning) and not allotting any single seat to the said
Courses contrary to the allotment made by the 6 Respondent, Apex Body
i.e. AlCTE and further the 5TH Respondent basing on the impugned GO,
disclosed the reduced strength on the web portal for the academic year
2025-26 in the ongoing APEAPCET-2025 counselling which commenced
from 13-07-2025 as being arbitrary, illegal, unwarranted and violative of
Articles 14 and 19(1)(g) of the Constitution of India against principles of
natural justice and consequently to amend the said GO by duly
incorporating/ inserting the said Courses and issue such other writ or
order or direction as deemed fit and proper in the circumstances of case.
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 pleased to suspend the impugned GO vide G.O.RT. No. 135,
Higher Education (EC) Department, dated 15-07- 2025 and to issue a
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revised order duly disclosing the actual intake capacity as granted by the
Apex Body i.e., AlCTE vide orders dated 30-06-2025, pending Writ
Petition, in the interest of justice and pass
IA NO: 2 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 pleased to direct the Respondent Nos.3 to 5 to disclose the
intake capacity in the APEAPCET-2025 counselling through the web-
portal for the academic year 2025-26 by permitting the actual intake
approved by the AlCTE for the course of AIDS (Artificial Intelligence and
Data Science) and AIML (Artificial Intelligence (Al) and Machine
Learning), pending Writ Petition, in the interest of justice and pass
Counsel for the Petitioner:
1. RAMBABU KOPPINEEDI
Counsel for the Respondent(S):
1. GP FOR EDUCATION
2. CH.S.V.SURAJ SC For JNTU KAKINADA
3. K RADHIKA
The Court made the following:
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HON'BLE SRI JUSTICE K. SREENIVASA REDDY
WRIT PETITION No.18329 of 2025
ORDER:
This Writ Petition has been filed to declare the impugned G.O.Rt.No.135, Higher Education (EC) Department, dated 15.07.2025 issued by 1st respondent on the instance of 4th respondent University, whereby and where under the respondents reduced the intake capacity of petitioner-Institution to a tune of 120 seats for the course of AIDS (Artificial Intelligence and Data Science) and AIML (Artificial Intelligence (AI) and Machine Learning) and not allotting any single seat to the said courses contrary to the allotment made by the 6th respondent, Apex Body i.e., AICTE and further the 5th respondent basing on the impugned G.O., disclosed the reduced strength on the web portal for the academic year 2025-2026 in the ongoing APEAPCET- 2025 counselling which commenced from 13.07.2025 as illegal and arbitrary.
2. When the matter is taken up for hearing, learned counsel for the petitioner submits that the cause of action does not survive in the present Writ Petition. In view of the said submission, no orders are required to be passed in this case.
3. Accordingly, the Writ Petition is closed. No order as to costs. 5
4. As a sequel thereto, the miscellaneous applications, if any, pending in this Writ Petition shall stand closed.
_________________________ K. SREENIVASA REDDY, J.
Date: 25.09.2025 sj 6 125 HON'BLE SRI JUSTICE K. SREENIVASA REDDY Writ Petition No.18329 of 2025 Date: 25.09.2025 sj