Andhra Pradesh High Court - Amravati
The Vasista Educational Society, vs The State Of Andhra Pradesh, on 13 November, 2025
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
APHC010400922025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3327]
(Special Original Jurisdiction)
THURSDAY, THE THIRTEENTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
WRIT PETITION NO: 20251/2025
Between:
1. THE VASISTA EDUCATIONAL SOCIETY,, (SWARNANDHRA
COLLEGE OF ENGINEERING AND TECHNOLOGY)
SEETHARAMAPURAM, NARSAPUR, WEST GODAVARI DISTRICT.
REPRESENTED BY ITS VICE CHAIRMAN, SATRASALA KIRTI
KUMAR, S/O. RAMESH BABU (LATE) AGED 43 YEARS, R/O. H.NO.
4-3-10, NEAR VASISTA SCHOOL, SIVALAYAM STREET,
NARSAPUR, WEST GODAVARI DISTRICT.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, 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-522 503, ANDHRA
PRADESH.
4. THE JAWAHARLAL NEHRU TECHNOLOGICAL UNIVERSITY,
KAKINADA (JNTUK) REPRESENTED BY THE REGISTRAR,
KAKINADA.
5. THE CONVENOR, APPGECET-2025 ADMISSIONS, APPGECET-
2025 OFFICE, EXAMINATION BUILDING, AU COLLEGE OF
ENGINEERING, ANDHRA UNIVERSITY, VISAKHAPATNAM
VISAKHAPATNAM DISTRICT.
6. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION ALCTE,
NELSON MADELA MARG, VASANTH KUNJ, NEW DELHI-110070.
REPRESENTED BY ITS MEMBER SECRETARY
...RESPONDENT(S):
2
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 an appropriate writ more in the nature
of Writ of MANDAMUS declaring the action of the Respondent
authorities in not allotting any single seat to the M.Tech Courses of i)
Computer Science and Engineering (Artificial Intelligence and Machine
Learning) and ii) Internet of Things in APPGECET-2025 Counselling
for the admissions for the academic year 2025-26 which is contrary to
the allotment made by the 6th Respondent, Apex Body i.e., AlCTE
and these Courses were not disclosed on the web portal for the
academic year 2025-26 in the ongoing APPGECET-2025 counselling
which commenced from 17-07-2025 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 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 to direct the Respondents 1 and 2 to issue Government Order for
APPGECET-2025 admissions duly disclosing the actual intake capacity as
granted by the Apex Body i.e., AlCTE vide Orders/Extension of Approval
dated 05-04-2025, pending Writ Petition, in the interest of justice
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 to direct the Respondents to permit the Petitioner Institution to fill up
the seats in M.Tech Courses of i) Computer Science and Engineering
(Artificial Intelligence and Machine Learning)& ii) Internet of Things in
APPGECET-2025 counselling through the web-portal for the academic year
2025-26 as actual intake approved by the AlCTE, pending Writ Petition, in
the interest of justice
Counsel for the Petitioner:
1. RAMBABU KOPPINEEDI
Counsel for the Respondent(S):
1. GP FOR HIGHER EDUCATION
2. CH.S.V.SURAJ SC For JNTU KAKINADA
3. K RADHIKA
The Court made the following:
3
ORDER
This Writ Petition has been filed seeking to declare the action of respondent authorities in not allotting any single seat to the M.Tech Courses of (i) Computer Science and Engineering (Artificial Intelligence and Machine Learning) & (ii) Internet of Things in APPGECET-2025 Counseling for the admissions for the Academic Year 2025-2026 contrary to the allotment made by 6th respondent, Apex Body i.e. AICTE and these courses were not disclosed on the web portal for the Academic Year 2025-2026 in the ongoing APPGECET-2025 counseling, commenced from 17.07.2025, as being arbitrary, illegal and unwarranted.
2. Today, when the matter is taken up for hearing, Sri Rambabu Koppineedi, learned counsel for the Writ Petitioner submits that no orders are required to be passed in the present Writ Petition.
3. Recording the said submission, the Writ Petition is closed. No costs.
4. As a sequel thereto, the miscellaneous applications, if any, pending in this Writ Petition, shall stand closed.
______________ ___
JUSTICE K. SREENIVASA REDDY
13th November, 2025.
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