Andhra Pradesh High Court - Amravati
Samuel George Institute Of Engineering ... vs The State Of Ap on 16 October, 2025
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
APHC010359202025
IN THE HIGH COURT OF ANDHRA
PRADESH
AT AMARAVATI
(Special Original Jurisdiction)
THURSDAY, THE SIXTEENTH DAY OF OCTOBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
WRIT PETITION NO: 17980 OF 2025
Between:
1. SAMUEL GEORGE INSTITUTE OF ENGINEERING AND
TECHNOLOGY, Rep by its Principal Sri. Yallamati Eswara Rao
Markapuram, Prakasam District, Andhra Pradesh - 523316.
...Petitioner
AND
1. THE STATE OF AP, Rep by its Special Chief Secretaiy
Department of Higher Education Secretariat, Tullur, Velagapudi,
Guntur District, Andhra Pradesh
2. The Director of Technical Education, Government of Andhra
Pradesh Garudadri KK Towers, Lakshmi Narasimha Colony,
Near NTR Vaidya Seva Trust, Mangalagiri, Guntur District,
Andhra Pradesh
3. The Andhra Pradesh State Council for Higher Education,
Government of Andhra Pradesh Rep by its Secretary Neeladri
Towers, 6TH Battalian Road, Mangalagiri, Andhra Pradesh
522503
4. Jawaharlal Nehru Technological University, Rep by its
Registrar Kakinada, (JNTUK) Kakinada District, Andhra Pradesh
5. The Convenor, APEAPCET-2025 admissions, D.No11-307,
Garudadri KK towers Flat.no501, 5thfloor, Lakshmi Narasimha
Colony Bypass Road, Near Dr. YSR Aarogyasri healthcare trust
Mangalagiri, Guntur District-522 503.
SRK, J
2 WP No.17980 of 2025
6. All India Council for Technical Education, Represented by its
Member - Secretary Nelson Mandela Marg, Vasanth Kung, New
Delhi - 110070
...Respondents
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 impugned GO vide
GO RT No. 130, Higher Education (EC) Department, dated 13-
07- 2025 issued by the 1ST Respondent, whereby and
whereunder certain courses B.Tech CSE Artificial Intelligence
and B.Tech CSE Data Science were not mentioned, despite the
said courses were sanctioned by the 6THRespondent AlCTE
(Apex body) and got approval from the 4THRespondent
University, for the academic year 2025-26 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
consequently set aside the same to the extent of the Petitioner
institution and issue such other writ or order or direction as
deemed fit and proper in the circumstances of case.
Counsel for the Petitioner: SRI VIJAY MATHUKUMILLI
Counsel for the Respondents: GP FOR HIGHER EDUCATION
Counsel for the Respondents:K RADHIKA
SRK, J
3 WP No.17980 of 2025
The Court made the following ORDER:
The present Writ Petition has been filed seeking the
following relief.
"....to issue an appropriate Writ more in the
nature of Writ of Mandamus declaring the
impugned GO Rt.No.130, Higher Education (EC)
Department, dated 13.07.2025 issued by 1st
respondent, whereby and whereunder certain
courses "B.Tech CSE Artificial Intelligence and
B.Tech CSE Data Science" were not mentioned,
despite the said courses were sanctioned by 6th
respondent AlCTE (Apex body) and got approval
from 4th respondent University, for the academic
year 2025-26, as being arbitrary, illegal,
unwarranted, violative of Articles 14 and 19(1)(g)
of the Constitution of India and against the
principles of natural justice and consequently set
aside the same to the extent of the petitioner
institution."
2. This Court, on 15.07.2025, while ordering notice before
admission, passed the following interim order.
"..............
In view of the facts and circumstances of the
case, there shall be interim suspension of GO
Rt.No.130, Higher Education (EC) Department,
dated 13.07.2025, in respect of the petitioner-
College (Serial No.183) and it is further directed to
permit the petitioner to fill up the seats in the
courses of B.Tech CSE Artificial Intelligence and B.
Tech CSE Data Science as approved by the
AICTE.
List the matter after four (4) weeks."
3. Today, when the matter came up for hearing, learned
counsel for the petitioner submits that, in view of the said interim
SRK, J
4 WP No.17980 of 2025
orders, no further orders are necessary to be passed in this Writ
Petition.
4. Recording the said submission, the Writ Petition is closed.
There shall be no order as to costs.
As a sequel thereto, the miscellaneous applications, if any,
pending in this Writ Petition shall stand closed.
________________________
K. SREENIVASA REDDY, J.
Date:16.10.2025 Nsr SRK, J 5 WP No.17980 of 2025 HON'BLE SRI JUSTICE K. SREENIVASA REDDY Writ Petition No.17980 of 2025 Date:16.10.2025 Nsr