Telangana High Court
Rabindranath Tagore Educational ... vs The Govt Of Andhra Pradesh, on 29 December, 2023
Author: Surepalli Nanda
Bench: Surepalli Nanda
IN THE HIGH COURT OF JUDICATURE AT HYDERABAD
FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA PRADESH
FRIDAY, THE THIRTEENTH DAY OF JUNE,
TWO THOUSAND AND FOURTEEN
:PRESENT:
THE HON'BLE SRI JUSTICE: NOOTY RAMAMOHANA RAO
WP .NO: 4264 of 2014
Between:
1. Rabindranath Tagore Educational Society, Flat No. 301, Willmount Apartment, West Maredpally, Secunderabad,
rep. by its Secretary, Khadar Khan.
2. Rabindranath Tagore College of Education, Kummera Village, Chevella Mandal, Ranga Reddy District, rep. by its
Correspondent Khadar Khan.
3. Mr. Khadar Khan, S/o. Maqdoom Khan Raja.
..... Petitioners
AND
1. The Govt. of A.P., rep. by its Principal Secretary, School Education Department, Secretariat Buildings,
Hyderabad.
2. The Commissioner and Director of School Education, Saifabad, Hyderabad.
3. The Director of Examinations, Chapel Road, Nampally, Hyderabad.
.....Respondents
Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed
herein, the High Court may be pleased to issue an appropriate writ order or direction more particularly one in the nature of
"Writ of Mandamus" declaring the action of the 2nd respondent in not approving the admission of the students of the 2nd
petitioner institution by issuing proceedings in Rc.No. 9/N1-3/DIET/2011 Dated. 26-10-2013 as being illegal, arbitrary,
unconstitutional and contrary to the provisions of A.P. Educational Institutions (Regulation of Admissions and Prohibition of
Capitation Fee) Act, 1983 and set aside the said Proceedings issued in Rc.No. 9/N1-3/DIET/2011 dated. 26-10-2013 and
consequently direct the respondents to forthwith approve the admission of all the students of the 2nd petitioner institution
and permit them to complete their D.Ed course without any hindrance and drop all proceedings as a consequence of such
proceedings.
The petition coming on for hearing, upon perusing the Petition and the affidavit filed herein and the order of the High
Court dated. 14-02-2014 made herein and upon hearing the arguments of Sri P.Panduranga Reddy, Advocate for the
Petitioners and of Asst G.P. for School Education for the Respondents, the Court made the following
ORDER:
" Learned AGP for School Education seeks two weeks' time to secure detailed instructions. Post after three weeks in motion list. In the meantime, the attendance put in by the students of the respective petitioner institution be verified and in case they have put in the requisite minimum percentage of attendance their results may be announced immediately."
ASSISTANT REGISTRAR //TRUE COPY// for ASSISTANT REGISTRAR ..2..
To
1. The Principal Secretary, School Education Department, Govt. of A.P., Secretariat Buildings, Hyderabad.
2. The Commissioner and Director of School Education, Saifabad, Hyderabad.
3. The Director of Examinations, Chapel Road, Nampally, Hyderabad.
4. Two CCs to G.P. for School Education, High Court,Hyd(OUT)
5. One CC to Sri P.Panduranga Reddy, Advocate(OPUC)
6. One spare copy.
SAH HIGH COURT NRRJ DATED: 13-06-2014 NOTE: POST AFTER THREE WEEKS IN MOTION LIST ORDER WP.NO. 4264 OF 2014 DIRECTION DRAFTED BY: SAH APPROVED BY:
DRAFTED ON: 18-06-2014 HIGH COURT NRRJ DATED: 13-06-2014 NOTE: POST AFTER THREE WEEKS IN MOTION LIST ORDER WP.NO. 4264 OF 2014 DIRECTION