Andhra Pradesh High Court - Amravati
Pasupuleti Vaishnavi, vs The State Of Andhra Pradesh, on 1 October, 2020
Author: C.Praveen Kumar
Bench: C.Praveen Kumar
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI ~~ s ) (Special Original Jurisdiction) THURSDAY, THE FIRST DAY OF OCTOBER TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR WRIT PETITION NO: 17831 OF 2020 Between: Pasupuleti Vaishnavi, D/o P.Surendra Babu, Aged 18 Years, Occ Student, R/o.Kothapalli, Kamalayyagari Palle (Village), Yarravaripalem (Mandal), Chittoor District, Andhra Pradesh. Petitioner AND 1. The State of Andhra Pradesh, rep.by its Principal Secretary, Revenue Department, Secretariat, Velagapudi, Amaravathi, Guntur District. The District Collector, Chittoor, Chittoor District. The Tahsildar, Yarravaripallem (Mandal), Chittoor District wh Respondents
WHEREAS the Petitioner above named through her Advocate Sri.S.Harinath Reddy presented this 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 a writ, order or direction more in the nature of Writ of Mandamus declaring the in action on the part of the 2" space respondent in not receiving the application for issuance of caste certificate and not giving the caste/community certificate of BC-B (Perika Balija) to the petitioner as illegal, arbitrary and against the guideline issued in G.O.Ms.No.58, dated 12-05-1997 and instructions issued in ROC No.C3/5/2018, dated -08-2019 by the 2nd respondent and consequently direct the 2nd respondent to issue community certificate of BC-B (Perika Balija) to the petitioner forthwith otherwise she may lose of further studies;
AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri S.Harinath Reddy Advocate for the petitioner and of Government Pleader for Social Welfare for Respondents, directed issue of notice to the Respondents herein to show cause as to why this WRIT PETITION should not be admitted.
You viz:
1. The Principal Secretary, Revenue Department, State of Andhra Pradesh, Secretariat, Velagapudi, Amaravathi, Guntur District.
2. The District Collector, Chittoor, Chittoor District.
3. The Tahsildar, Yarravaripailem (Mandal), Chittoor District are directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted before 05.10.2020, on which date the case stands posted for hearing.
" ~ 1A NO: 1 OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the writ petition, the High Court may be pleased to direct the 2nd respondent to issue community certificate of BC-B (Perika Balija) to the petitioner forthwith which is essential for further studies, pending disposal of WP No. 17831 of 2020, on the file of the High Court. THE COURT MADE THE FOLLOWING ORDER: Notice before admission.
Learned Government Pleader for Social Welfare seeks time to get instructions.
Having regard to the fact that the counseling is going to commence in a week. post on 05.10.2020 in the Motion List. Meanwhile, learned Government Pleader to get instructions as to why the Tahsildar, Yarravaripalem Mandal, Chittoor District is not receiving the application of the petitioner for issuance of the caste certificate. im, d Al SD/- G. SRINIVASA REDDY ASSISTANT REGIS TRAR /ITTRUE COPY// pel? eo [ For ASSISTA EGISTRAR To,
1. The Principal Secretary, Revenue Department, State of Andhra Pradesh, Secretariat, Velagapudi, Amaravathi, Guntur District. The District Collector, Chittoor, Chittoor District. The Tahsildar, Yarravaripallem (Mandal), Chittoor District (1 to 3 by RPAD- along with a copy of petition and affidavit) One CC to Sri.S.Harinath Reddy Advocate [OPUC] Two CCs to GP for Social Welfare, High Court Of Andhra Pradesh. [OUT] . One spare copy on Foon Ss HIGH COURT CPKJ DATED:01/10/2020 NOTE: POST ON 05.10.2020 IN THE MOTION LIST NOTICE BEFORE ADMISSION WP.No.17831 of 2020 DIRECTION