Andhra Pradesh High Court - Amravati
Keerthi English Medium School, vs The State Of Andhra Pradesh on 23 September, 2025
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV
(SPECIAL ORIGINAL JURISDICTION)
TUESDAY, THE TWENTY THIRD DAY OF SEPTEMBER
TWO THOUSAND AND TWENTY FIVE
iPRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
WRIT PETITION NO: 26179 OF 2025
Between:
Keerthi English Medium School, Rep. by its Correspondent Sri. Uppalapati
Nataraja Kavadi Street, Kurnool, Kurnool District, Andhra Pradesh.
...Petitioner
AND
1. The State of Andhra Pradesh, Rep by its Principal Secretary to
Government School Education Department, Tulluru, Secretariat
Buildings Velagapudi, Guntur District..
2. The Commissioner and Director, Department of School Education
Government of Andhra Pradesh Venkatadri Towers, 0pp. DGP Office
Besides Happy Resorts Atmakur, Mangalagiri, Guntur Andhra Pradesh.
3. The District Educational Officer, Budhawara Peta, Kurnool, Andhra
Pradesh 518002.
4. The Mandal Educational Officer, O/o The Mandal Educational Office,
Near Zilla Praja Parishad Office, Kurnool Town, Kurnool, Andhra
Pradesh.
...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 appropriate writ, order, or direction more in the
nature of Writ of mandamus declaring the impugned proceedings
Rc.No.6245/B1/2025 dated 18-09-2025 issued by the 3'"'^ Respondent, District
Educational Officer, Kurnool, withdrawing the recognition and directing closure
of the Petitioner institution for Classes I to V, as illegal, arbitrary, violative of
Section 21 of the A.P. Education Act, 1982, Articles 14 and 19(1)(g) of the
Constitution of India, and principles of natural justice, and consequently set
aside the same.
lA NO: 1 OF 2025
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 suspend the operation of the impugned proceedings
Rc.No.6245/B1/2025 dated 18-09-2025 issued by the 3'^'^ Respondent, District
Educational Officer, Kurnool, withdrawing the recognition and ordering closure
of the Petitioner institution for Classes I to V, pending disposal of the present
Writ Petition, so as to ensure that the academic career of the students is not
jeopardized and the livelihood of the teaching and non-teaching staff is not
affected. Pending disposal of WP 26179 of 2025, 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 VIJAY
MATHUKUMILLI Advocate for the Petitioner, and of Government Pleader for
School Education for Respondent Nos.1 to 4, and the Court made the
following
ORDER:
"Heard the learned counsel for the petitioner institution and learned Government Pleader for School Education.
An unfortunate incident is said to have taken place, where on the date of incident i.e., 15.09.2025, a wall outside the school premises of petitioner institution collapsed and by virtue of the same, some school students who were standing, got injured and one boy died.
A perusal of the material on record goes to show that, apparehtly the alleged incident is said to have taken place outside the petitioner school premises. Learned Counsel for the petitioner institution further submitted that on 16.09.2025, a notice has been issued by the Municipal Corporation under Sections 456 & 459 of the HMC Act, 1955 to one I. Krishna Bhatt, resident of Kawadi Street, Kurnool, on the ground that the r existing shed beionging to him in Kawwadi Street Locaiity, Kurnool, is found to be in dilapidated condition and iikely W fa"
a probiem to the safety of the iives of the inmates or the public passing by the side of the shed.
Admittedly, it is ciear to the extent that the aforesaid incident took place outside the premises of the petitioner schooi and issuance of impugned proceedings to the petitioner institution in withdrawing the recognition appears to be not just and proper. Apart from the same, learned counsel for the petitioner further submits that Section 21 of the A.P. Education Act, 1982 mandates_ issuance i of one month's prior notice before withdrawal of recognition and the same is not followed. Apparently, notice has been issued on 15.09.2025 and on 18.09.2025 itself, recognition which was granted to the petitioner institution has been withdrawn.
In view of the aforesaid reasons, there shall be interim suspension of operation of impugned proceedings. vide.
RC.No.6245/B1/2025, dated 18.09.2025 issued by respondent.
List the matter after Dussehra Vacation, 2025.
SOI- N.NAGAMMA
ASSiSTANTifiEGISTRAR
//TRUE COPY// SECTION OFFICER
For
To,
1. The Principal Secretary to Government, School Education Department, State of Andhra Pradesh, Tulluru, Secretariat Buildings Velagapudi, Guntur District.
2. The Commissioner and Director, Department of School Education Government of Andhra Pradesh Venkatadri Towers, 0pp. DGP Office Besides Happy Resorts Atmakur, Mangalagiri, Guntur Andhra Pradesh.
3. The District Educational Officer, Budhawara Peta, Kurnool, Andhra Pradesh 518002.
4. The Mandal Educational Officer, O/o The Mandal Educational Office, Near Zilla Praja Parishad Office, Kurnool Town , Kurnool, Andhra Pradesh. (Addressees 1 to 4 by RPAD)
5. One CC to SRI. SRI VIJAY MATHUKUMILLI, Advocate [OPUC]
6. Two CCS to GP FOR SCHOOL EDUCATION. High Court of Andhra Pradesh. [OUT]
7. One spare copy KN HIGH COURT SRK,J DATED:23/09/2025 LIST THE MATTER AFTER DUSSEHRA VACATION, 2025 ORDER WP.No.26179 of 2025 INTERIM SUSPENSION rti ii 5 ^ SEP fco..