Andhra Pradesh High Court - Amravati
WP/1828/2026 on 10 March, 2026
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oes
IN THE HIGH COURT OF ANDHRA PRADESH AT ANARAV?
(SPECIAL ORIGINAL JURISDICTION)
TUESDAY, THE TENTH DAY OF MARCH
TWO THOUSAND AND TWENTY Six
'PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REOMY
WRIT PETITION NO: 7828 OF 2026
Between:
Wis. Seshala Poojitha, Dvo Sri Seshala Murali Aged about 16 years (Minor
Ric HONG. 545, vaddi veadhi street, Veeraghatam village and post
'stich AP.
2
Guardian/Father Sri Seshala Murali, S/o. oframulu, Aged abaut 43 years,
13;
oh
es
460 Rep oy her Natural
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Parvaihinuram manyam
Oncupation Private Employee,
we Patiftioner
AND
Minisiry of Education $688 plus 87 J, Raipaih Area, Central Secretariat,
New Delhi. 710 004
« The Director General of National Testing Agency, , 1 floor, NSIC
MORP Bullding, Okhia Industrial Estate, New Delhi 410000
The SOT, HIT, GEE, Admissions-2026, represented by Hs Joly Saat
Allocation Authority (1.0. SAA), Ministry of Education, Government india
(HBO) JG88 plus 57 J. Ralnath Area, Central Secreiar iat, New Delhi.
775 004
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vernment of AP, Rep by lis Principal Sec eretary, Department of
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The petition coming on for hearing, upon perusing the PetiNon and the
alidavit fled in support thereof and upon hearing the arguments of SRIS S
BHATT Advocafe for the Petitioner, SRI Y VY ANIL KUMAR iGeniral
Government Counsel} for the Respondent Nos.] io 3, GP FOR YRimaL
WELFARE for respondent no.4, GP FOR REVENUE for respondent Nos.§ to
?, the Court made the following.
ORDER
Despite several adjournments being granted, learned counsel for the respandent{s) could not obtain any instructions in the matter.
Having regard to the orders passed by this Court earfier in 1A No.4 af 2079 in WA No. 188 of 2078, dated 05.06.2049, 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. fis also made clear that the petitioner shall not claim any squllies at the ime of ad{ucication of the issue in the main Writ Petition.
List the matter affer owe (2) weeks.
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ORDER WP.No 828 of 2038 INTERIM OIRECTION