Andhra Pradesh High Court - Amravati
Priyadarshini Educational Society vs State Of Andhra Pradesh on 26 November, 2020
Author: Kongara Vijaya Lakshmi
Bench: Kongara Vijaya Lakshmi
tee ; DM" 3 « Be 5 iq % (SHOW CAUSE NOTICE BEFORE ADMISSION Re IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATRK2.+ (SPECIAL ORIGINAL JURISDICTION) Oa a ee Prec Aa we San . aes Soca THURSDAY, THE TWENTY SIXTH DAY OF NOVEMBER TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SMT JUSTICE KONGARA VIJAYA LAKSHMI WRIT PETITION NO: 22040 OF 2020 Between: 1. Priyadarshini Educational Society, Buja Buja Nellore, SPSR Nellore District, Andhra Pradesh - 524004. Rep., by its Secretary, Mr.Pandillapalli. Venkata Sreenatha Reddy. 2. Priyadarshini Institute of Technology, Rep., by its Secretary/Correspondent, Mr.Pandillapalli Venkata Sreenatha Reddy C.Ramachandrapuram, Tirupati, Chittoor, Andhra Pradesh - 517561. : 3. Mr.Pandillapalli Venkata Sreenatha Reddy, S/o.Pandillapalli Singa Reddy, Aged 58 years, Occ Educationalist, R/o Buja Buja Nellore (Rural), Buja Buja Nellore, Nellore-524004, Andhra Pradesh. ...Petitioners AND 1. State of Andhra Pradesh, Higher Education rep., by its Principal Secretary, Secretariat Building, Velagapudi, Amaravati, Guntur, Andhra Pradesh. 2. Jawaharlal Nehru Technological University Anantapur, Ananthapuramu, Andhra Pradesh - 515002, Rep., by its Registrar. 3. The Andhra Pradesh Higher Education, Regulatory and Monitoring Commission, Ill Floor, Sree Mahendra Enclave, NRI Block, Tadepalli, Guntur District - 522501, Rep., by its Secretary. 4. The CTE & Convernor, APEAMCET - 2020 Admissions, Flat No.104, ANR Towers, Jammichettu Street, Prasadampadu, Vijayawada Krishna District- 521108. ...Respondents WHEREAS the Petitioner above named through their Advocate Sri Sricharan Telaprolu presented this 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 a writ or order or direction more particularly one in the nature of Writ of Mandamus declaring the action of the 2nd respondent university in placing the 2nd Petitioner Institution under Zero Admissions category for the academic year 2020-21 communicated through the proceedings Lr.No.DAAO/AZ2/Affi-colleges/ZA-2020/2020, dt.12-11-2020, pursuant to the alleged recommendations of the Standing Committee for Affiliation as well as guidelines of the respondents 1 and 3, as illegal, arbitrary and without jurisdiction and in violative of Article 14 and 19(1)(g) of the Constitution of India and set aside the said proceedings dt.12-11-2020 and consequently direct the 2nd Respondent University to consider the application of the 2nd petitioner institution for grant of affiliation for 2020-2021, submitted online on 05-10-2020, upon verification of the compliance of infrastructural facilities for the course and intake as approved by the AICTE for the academic year 2020-21 enabling the petitioner institution to make admissions. AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri Sricharan Telaprolu, Advocate for the Petitioner, GP for Higher Education takes notice on behalf of respondent Nos.1 and 3, Sri. Pinjari Venugopal, learned Standing Counsel, takes notice on behalf of respondent Nos. 2 and 4, herein to show cause as to why this WRIT PETITION should not be admitted. You viz: 4. The Principal Secretary, State of Andhra Pradesh, Higher Education Secretariat Building, Velagapudi, Amaravati, Guntur, Andhra Pradesh. 2. The Registrar, Jawaharlal Nehru Technological University, Anantapur, Ananthapuramu, Andhra Pradesh - 515002. 3. The Secretary, Andhra Pradesh Higher Education, Regulatory and Monitoring Commission, Ill Floor, Sree Mahendra Enclave, NRI Block, Tadepalli, Guntur District - 522501. 4. The CTE & Convernor, APEAMCET - 2020 Admissions, Flat No.104, ANR Towers, Jammichettu Street, Prasadampadu, Vijayawada Krishna District- 521108. are be and hereby directed to show cause either appearing in person or through an Advocate, to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted. The Court made the following: ORDER:
"Notice before admission.
Learned Government Pleader for Higher Education takes notice on behalf of respondent Nos.1 and 3. Sri Pinjari Venugopal, learned Standing Counsel, takes notice on behalf of respondent Nos.2 and 4. Both the counsel seek time to get instructions." ) Sd/-K. TATARAO ASSIST REGISTRAR [TRUE COPYI// For ASSISTANT REGISTRAR To,
4. The Principal Secretary, State of Andhra Pradesh, Higher Education Secretariat Building, Velagapudi, Amaravati, Guntur, Andhra Pradesh.
2. The Registrar, Jawaharlal Nehru Technological University, Anantapur, Ananthapuramu, Andhra Pradesh - 515002. 3 The Secretary, Andhra Pradesh Higher Education, Regulatory and Monitoring Commission, III Floor, Sree Mahendra Enclave, NRI Block, Tadepalli, Guntur District - 522501.
4. The CTE & Convernor, APEAMCET - 2020 Admissions, Flat No.104, ANR Towers, Jammichettu Street, Prasadampadu, Vijayawada Krishna District- 521108. (1 to 4 by RPAD- along with a copy of petition and memorandum of grounds) One CC to Sri. Sricharan Telaprolu, Advocate [OPUC] One CC to Sri. Pinjari Venugopal, Standing Counsel [OPUC] Two CCs to GP for Higher Education, High Court of AP. [OUT] One spare copy.
ON Oo MSB HIGH COURT KVL,J DATED:26/11/2020 ORDER NOTICE BEFORE ADMISSION WP.No.22040 of 2020