Andhra Pradesh High Court - Amravati
Muthamsetty Venkatarathnam M. ... vs The State Of Andhra Pradesh, on 2 May, 2024
Author: B Krishna Mohan
Bench: B Krishna Mohan
APHC010178752024
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3233]
(Special Original Jurisdiction)
THURSDAY ,THE SECOND DAY OF MAY
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN
WRIT PETITION NO: 9508/2024
Between:
Muthamsetty Venkatarathnam @ M. Venkatarathnam ...PETITIONER
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner:
1. RAMA MURTY P V S A Counsel for the Respondent(S):
1. GP FOR SOCIAL WELFARE
2. GP FOR REVENUE The Court made the following Order:
Heard the learned counsel for the petitioner and the learned Assistant Government Pleader for Social Welfare for the respondents.
2. This writ petition is filed questioning the action of the respondents in rejecting the online application vide No.CGC240220014679 dated 20.02.2024 for issuance of integrated community certificate to the petitioner certifying as "PERIKA BALIJA (BC-B)" relying on the certificate issued previously by the 2 competent authority in favour of the petitioner, which is rejected on 01.03.2024.
3. On the other hand, the learned Assistant Government Pleader for Social Welfare submits that already the petitioner is given the caste certificate.
4. In view of the same, no further orders are necessary in this writ petition.
5. Accordingly, the Writ Petition is disposed of. There shall be no order as to costs.
As a sequel, Miscellaneous Petitions pending, if any, shall stand closed.
_______________________________ JUSTICE B KRISHNA MOHAN 02.05.2024 PGT