Andhra Pradesh High Court - Amravati
Mrs. Seshala Poojitha vs The Union Of India on 10 March, 2026
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVj
?!
(SPECIAL ORIGINAL JURISDICTION) '4;
TUESDAY, THE TENTH DAY OF MARCH
TWO THOUSAND AND TWENTY SIX
:PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
WRIT PETITION NO: 1828 OF 2026
Between:
Mrs. Seshala Poojitha, D/o Sri Seshala Murali Aged about 16 years (Minor)
Rio H.No. 5-415, vaddi veedhi street, Veeraghatam village and post
Parvathipuram manyam district AP. 532460 Rep by her Natural
Guardian/Father Sri Seshala Murali, S/o. Sriramulu, Aged about 43 years.
Occupation Private Employee,
.... Petitioner
AND
1. The Union of India, reptd by its Secretary, Dept of Higher Education,
Ministry of Education J688 plus 57 J, Rajpath Area, Central Secretariat,
New Delhi. 110 001
2. The Director General of National Testing Agency . 1 St
floor, NSIC-
MDBP Building, Okhia Industrial Estate, New Delhi 110020
3. The NIT, MIT, JEE, Admissions-2026 represented by its Joint Seat
Allocation Authority (J.O.SAA), Ministry of Education, Government India
(HRD) J688 plus 57 J, Rajpath Area, Central Secretariat, New Delhi.
110001
4. The Government of AP, Rep by its Principal Secretary, Department of
Tribal Welfare, Secretariat; Velagapudi village, Amaravathy mandal,
Guntur district - 522237
5. The District Collector, Srikakulam AP 532001
6. The Revenue Divisional Officer Palakonda Divisional, Parvathipuram
manyam District - 532440 (earlier Srikakulam District)
7. The Tahsildar, Veeraghattam - 532460 Parvathipuram manyam District
(earlier Srikakulam District
.... Respondents
Petition under Article 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue an order proceedings or a direction or a writ one in the
nature of mandamus a mandamus declaring the action of the respondents
Nos. 1 to 3 who are going to insist the writ petitioner to produce the Bentho
Oriya ST community certificate at the time of attending the coirnseling for the
engineering courses in various colleges like ilTs, NIT etc., being conducted by
the Respondent No.1 to 3 under JEE 2026-27 that would be conducted shortly
as illegal arbitrary and unconstitutional and to consequently direct the
respondents nos 1 to 3 not to insist the writ petitioner to produce her
community certificate (Bentho oriya ST) at the time of counseling for JEE
2026-27, and to permit her to attend the counseling basing on the caste
certificate of her father/parent and basing on her rank and merit and to further
process and allot an engineering seat as per the reservation earmarked to the
Schedule Tribes Bentho oriya community.
lA NO: 1 OF 2026
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to direct the respondent nos. 1 to 3 to issue provisional
admission as per the Rule 19 of the AP SC, ST and BC Regulation of Issue of
Community Certificate Act 1993 and the rules, 1997 in the counseling to be
conducted by the Respondents Nos. 1 to 3 shortly to the petitioner as per
merit without insisting the caste certificate of the petitioner in the interest of
justice.. Pending disposal of WP 1828 of 2026, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and upon hearing the arguments of SRI S S
BHATT Advocate for the Petitioner, SRI Y V ANIL KUMAR (Central
Government Counsel) for the Respondent Nos.1 to 3, GP FOR TRIBAL
WELFARE for respondent no.4, GP FOR REVENUE for respondent Nos.5 to
7, the Court made the following.
ORDER
Despite several adjournments being granted, learned counsel for the respondent(s) could not obtain any instructions in the matter.
Having regard to the orders passed by this Court earlier in lA No.1 of 2019 in WA No. 186 of 2019, dated 05.06.2019, there shall be interim direction as prayed for. It is made clear that this interim arrangement shall be subject to the outcome of the Writ Petition. It is also made clear that the petitioner shall not claim any equities at the time of adjudication of the issue in the main Writ Petition.
List the matter after two (2) weeks.
SD/- K.SRINIVASA RAJU ASSISTANT REGISTRAR //TRUE COPY// SECTION OFFICER To,
1. The Secretary, Union of India, Dept of Higher Education, Ministry of Education J688 plus 57 J, Rajpath Area, Central Secretariat, New Delhi. 110001
2. The Director General of National Testing Agency, 1"' floor, NSIC-
MDBP Building, Okhia Industrial Estate, New Delhi 110020
3. The Joint Seat Allocation Authority (J.O.SAA), NIT, HIT, JEE, Admissions-2026, Ministry of Education Government India (HRD) J688 plus 57 J, Rajpath Area, Central Secretariat New Delhi. 110 001
4. The Principal Secretary, Government of AP, Department of Tribal Welfare, Secretariat, Velagapudi village , Amaravathy mandal, Guntur district - 522237
5. The District Collector, Srikakulam AP 532001
6. The Revenue Divisional Officer Palakonda Divisional, Parvathipuram manyam District - 532440 (earlier Srikakulam District)
7. The Tahsildar. Veeraghattam - 532460 Parvathipuram manyam District (earlier Srikakulam District (1 td 7 by RPAD)
8. One CC to SRI. S S BHATT Advocate [OPUC]
9. One CC to SRI.
Y V ANIL KUMAR (Central Government Counsel) Advocate [OPUC]
10. Two CCs to GP FOR TRIBAL WELFARE, High Court of Andhra Pradesh. [OUT]
11. Two CCs to GP FOR REVENUE, High Court of Andhra Pradesh. [OUT]
12. One spare copy ksr HIGH COURT SRK, J DATED:10/03/2026 List the matter after two (2) weeks.
ORDER WP.No.1828 of 2026 INTERIM DIRECTION