Andhra Pradesh High Court - Amravati
Vanaparthy Reddy Seshanka vs The State Ap on 27 March, 2023
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE: WRIT PETITION No.2815 of 2023
PROCEEDING SHEET
Sl. OFFICE
DATE ORDER
No NOTE.
04. 27.03.2023 NJS,J
I.A No.1 of 2023
Heard learned counsel for the petitioners and learned
Assistant Government Pleader for Social Welfare who seeks
further time to file counter.
However, the learned counsel for the petitioners submits
that the 1st petitioner is appearing for NEET Exam for Post
Graduation seat and unless interim direction is granted, the
interest of the petitioner would be jeopardised. The learned
counsel also submits that entertaining similar Writ Petition,
interim orders were granted and draws the attention of this
Court to the order dated 15.02.2021 passed in I.A No.1 of 2022
in W.P No.3550 of 2021.
Considering the submissions made and perusing the said
order, there shall be interim direction to the 6th respondent to
reconsider and issue fresh Community Certificate only to the 1st petitioner certifying as "Perika Balija" (BC-B) relying on the certificates issued by the competent Authority within a period of two weeks, by following procedure under relevant Acts and Rules, which shall be subject to further orders in the Writ Petition.
List the matter after three weeks.
_______ NJS,J Note: Issue C.C today B/o GVK 2