Andhra Pradesh High Court - Amravati
Mer Educational Society vs The State Of Andhra Pradesh on 18 November, 2025
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV^^I^^^ kJ >
TUESDAY, THE EIGHTEENTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FIVE
.PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
lA No. 1 OF 2025
IN
WP NO: 29491 OF 2025
Between:
1. MER Educational Society, Rep by its Secretary Sri. V N Satyanarayana
Nandikotkur Village and Post, Kurnool District, Andhra Pradesh -
518401.
2. Nagasatyanarayana College of Education Rep by its Correspondent
Sri. Amarnath Seelam Survey No. 762-A1B, Gudluru Village. Gudluru
Mandal, SPSR Nellore District, Andhra Pradesh -523281.
...Petitioners
(Petitioner in WP 29491 OF 2025
on the file of High Court)
AND
1. The State of Andhra Pradesh, Rep by its Special Chief Secretary,
Department of Higher Education Secretariat Tullur, Velagapudi, Guntur
District, Andhra Pradesh.
2. The National Council for Teacher Education, Southern Regional
Committee Rep by its Regional Director G-7, Sector-10, Dwaraka New
Delhi-110075.
3. The National Council for Teacher Education Southern Regional
Committee, Rep by its Member Secretary G-7, Sector-10,Dwaraka New
Delhi-110075.
4. The National Council for Teacher Education Southern Regional
Committee, Rep by its Chairperson G-7, Sector-10, Dwaraka New Delhi
" -110075.
5. The Andhra Pradesh State Council for Higher Education, Rep by its
Secretary Neeladri Towers, Battalian Road Mangalagiri, Andhra
Pradesh 522503
...Respondents
(Respondents in-do-)
Counsel for the Petitioner :SRI VIJAY MATHUKUMILLI
Counsel for the Respondent :GP FOR HIGHER EDUCATION
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 2 to 4, to forthwith consider and act upon
the inspection report pursuant to the inspection conducted on 29-09-2025, and
to pass appropriate consequential orders in accordance with the provisions of
the NOTE Act, 1993, and the NOTE (Recognition, Norms and Procedure)
Regulations, 2014, and to further direct that the ongoing regulatory process
shall not be stalled or deferred on the basis of any communications or
instructions issued by the 5*^^ Respondent, Andhra Pradesh State Council of
Higher Education, dated 01-10-2025 or the Government Memo No.
2963031/HE-RM/A2/2025 dated 04-09-2025, Pending disposal of
WP No. 29491 of 2025, on the file of the High Court.
The court while directing issue of notice to the Respondents herein to
show cause as to why this application should not be complied with, made the
following order.(The receipt of this order will be deemed to be the receipt of
notice in the case).
ORDER:
Heard learned counsel for the petitioners and learned standing counsel for respondent Nos.2 to 4. the respondents.
Learned counsel for the petitioners submits that respondent No. 2 has been insisting that all Teacher Education Institutions across the country must function as multi-disciplinary institutions offering diverse and integrated couraes, in confirmity with the objectives of the Nationai Education Policy and the NOTE Regulations, 2014. In view of the said requirement, the petitioners decided to shift the college from Kurnool District to Gudluru Village in SRSR Nellore District, and remitted the requisite processing fee through a Demand Draft ini favour of respondent No.3. The petitioners' applications were considered in the 459*'' Meeting of respondent Nos.2 to 4 held on 09.05.2025, wherein it was resolved to constitute an online visiting team to inspect i the proposed new location Of the institutions. Pursuant to this decision, respondent No.2.Southern Regional Committee (SRC), vide email dated 29.09.2025, constituted an inspection committee and conducted the inspection on the same day.
However, the respondents have report.
not taken any action on the inspection Learned .
counsel contends that respondent No.2 is vested with the exclusive statutory authority to grant or refuse recognition and to consider proposals for shifting B.Ed Institutions ini accordance with the Regulations, 2014 framed thereunder, and hence, prayed to pass appropriate orders protecting the interest of the petitioners-institutions.
In support of his contention he relied on the judgment of the Hon'ble Apex Court i in Adarsh Shiksha Mahavidyalaya and others v. Subhash Rahangdale and others [(2012) 2 Supreme Court Cases 425)] and also the order of High Court of Delhi in W.P.(C) 15855/2025 & CM APPL.64914 of 2025 and batch.
Learned standing counsel for respondent Nos.2 to 4 seeks time to file counter.
Perused the record I and considered the submissions made by learned counsel for the petitioners. fhthatt itr"IS for NCTE to dealMahavidyalaya, the Hon'ble Apex Court held with applications for establishing new B.Ed colleges or allowing any i increase in intake capacity keeping in view the NCTE Act and it is neither open to the State Government nor to a University to consider the local conditions or apply the State's policy for refusing such permission.
In view of the dictum laid down in the said judgment and the facts of the present case, this Court is inclined to pass the following direction.
There shall be an interim order as prayed for.' A
SD/- K.TATA RAO
DEPUTY REGISTRAR
//TRUE COPY// "
SECTION OFTICER
For
To,
1. The Special Chief Secretary, State of Andhra Pradesh, Department of Higher Education Secretariat, Tullur, Velagapudi, Guntur District, Andhra Pradesh.( By Special Messenger)
2. The Regional Director, National Council for Teacher Education, Southern Regional Committee, G-7, Sector-10, Dwaraka New Delhi- 110075.
3. The Member Secretary, National Council for Teacher Education Southern Regional Committee, G-7, Sector-10,Dwaraka New Delhi - 110075.
4. The Chairperson, National Council for Teacher Education Southern Regional Committee, G-7, Sector-10, Dwaraka New Delhi -110075
5. The Secretary, Andhra Pradesh State Council for Higher Education, Neeladri Towers, 6**^ Battalian Road Mangalagiri, Andhra Pradesh 522503(Addressee 2 to 5 by RPAD)
6. One CC to SRI. SRI VIJAY MATHUKUMILLI Advocate [OPUC]
7. Two CCs to GP FOR HIGHER EDUCATION, High Court of Andhra Pradesh. [OUT]
8. One spare copy HIGH COURT SRK,J DATED:18/11/2025 LIST THE MATTER AFTER THREE (3) WEEKS.
I.A.No.1 of 2025IN ORDER WP.No.29491 of 2025 INTERIM ORDER