Andhra Pradesh High Court - Amravati
The Samavesam Of Telugu Baptist ... vs State Of Andhra Pradesh, on 19 October, 2020
Author: D Ramesh
Bench: D Ramesh
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISDICTION) MONDAY, THE NINETEENTH DAY OF OCTOBER, TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE D RAMESH WRIT PETITION NO: 14722 OF 2020 Between: 1. The Samavesam of Telugu Baptist Churches, (Registered Society-SL.No.7 of 1963) C.A.M.Compound, Nellore-524 003, Rep.by its Director (S.E.D.P.) Chilaka Solomon Raju, S/o.Moses, Aged about 53 years, Occ: Pastor, R/o.Markapur Town, Prakasam District. 2. S.T.B.C. Degree College, S.T.B.C. Campus, Kurnool City, Kurnool District, Rep. by its Correspondent, Chilaka Solomon Raju, S/o.Moses, Aged about 53 years, Occ: Pastor, R/o.Markapur Town, Prakasam District. ...Petitioner AND 1. State of Andhra Pradesh, Rep. by its Principal Secretary to Government, Education Department, Secretariat, Velagapudi, Amaravati, Guntur District. 2. Commissioner and Director of College Education, Government of Andhra Pradesh, A.N.R.Towers, Prasadampadu, Vijayawada, Krishna District. 3. Regional Joint Director of Collegiate Education, Beside Government Degree College for Men, Y.S.R.Kadapa, Y.S.R.Kadapa District. ...-Respondents WHEREAS the Petitioners above named through their Advocate Sri SIVA SANKARA RAO BORRA 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 particularly one in the nature of WRIT OF MANDAMUS declaring the action of the respondents, particularly respondent 2 & 3 in not considering the petitioners' representation dated 03.08.2020 submitted to appoint him as a Correspondent to the 2™ petitioner's college i.e., S.T.B.C. Degree College, Kurnool City, Kurnool District, as illegal, irregular, irrational and amounts to non-discharge of legal obligation conferred on them under the provisions of Andhra Pradesh Education Act, 1982 and offends Articles 14 and 21 of the Constitution of India and consequently direct the respondents to decide the petitioners representation in accordance with law by appointing the 2™ petitioner as correspondent of said institution and pass orders in accordance with law. AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri Siva Sankara Rao Borra, Advocate for the Petitioners and GP for Education for the Respodnents, 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 to Government, Education Department, Secretariat, Velagapudi, Amaravati, State of Andhra Pradesh, Guntur District. 2. The Commissioner and Director of College Education, Government of Andhra Pradesh, A.N.R.Towers, Prasadampadu, Vijayawada, Krishna District. 3. The Regional Joint Director of Collegiate Education, Beside Government Degree College for Men, Y.S.R.Kadapa, Y.S.R.Kadapa District. are be and hereby 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, within four weeks, on which date the case stands posted for hearing. ra a _ tA NO: 1 OF 2020 ra 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 decide the petitioners' representation dated 03.08.2020 in accordance with law by appointing the 2" petitioner as correspondent of 2™ petitioner's college i.e., S.T.B.C. Degree College, Kurnool City, Kurnool District, pending disposal of WP No. 14722 of 2020, on the file of the High Court. The Court made the following: ORDER:
"Notice before Admission.
Meanwhile, the respondents are directed to consider the representation made by the petitioners dated 03.08.2020 and pass appropriate orders. Post after four (4) weeks." _ . AY Sq/- A. SURYA PRAKASH RAO DEPUTY R. Pe ITTRUE COPY// ° an SECTION By ;
ror ASSISTANT REGIS FRAR To,
1. The Principal Secretary to Government, Education Department, Secretariat, Velagapudi, Amaravati, State of Andhra Pradesh, Guntur District.
2. The Commissioner and Director of College Education, Government of Andhra Pradesh, A.N.R. Towers, Prasadampadu, Vijayawada, Krishna District.
3. The Regional Joint Director of Collegiate Education, Beside Government Degree College for Men, Y.S.R.Kadapa, Y.S.R.Kadapa District. (Addresses 1 to 3 by RPAD- along with a copy of petition and memorandum of grounds) One CC to Sri. Siva Sankara Rao Borra, Advocate [OPUC] Two CCs to GP for Education, High Court of Andhra Pradesh. [OUT] One spare copy our MM _- HIGH COURT a DRJ DATED:19/10/2020 NOTE: POST AFTER FOUR WEEKS NOTICE BEFORE ADMISSION WP.No.14722 of 2020 DIRECTION