Andhra Pradesh High Court - Amravati
Ranjitha Sahu vs The State Of Andhra Pradesh, on 9 July, 2024
" {SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
TOURSDAY, THE NINTH DAY OF JULY
TWO THOUSAND AND TWENTY FOUR
-PRESENT:
WRIT PETITION NO: 14325 OF 2024
™ Between:
ars
Raniiha Sahu, Ofe Markhonde Sahu, age 18 years, Qco-Student, Rio
Konnaiputiuga, Sanchili Mandal, Srikakulam Distric
Petitioner
AND
1. The State of Andhra Pradesh, Rep. by ifs Principle Secre etary, Tribal
Welfare Department, Secretariat, Velggapuc:, Armeravathi, Guntur
Mistrial, AP.
«. The Collector, Srikakulam District, "eu AP.
3. The Revenue Divisional officer, Palasa, Srikakulam District.
4. The Tahsi lidar, Kanchi Mancial, Srikakularn District, AP.
%. The Convener, (AP EAPCET- eU24), Jawaharlal Nehru Technologicai
Universify, Kakinada, Kakinada District,
& The Frincigal, Government Po lytechnic College, Kancharapalern,
Visakhapainam, AP.
Respondents
" WHEREAS the Petitioner above named through his/her
Advocate G TUHIN KUMAR presented this Petition under Article 226 of the
Constitution of India praying that in the circumstances siafed | in the affidavit
fled therewith, the High Court may be pleased fo issue @ Writ, Order or
Orders directions more particularly one in nalure of Writ of Mandamus.
deciating the action of the respondents in not | issuing the ST Caste Certiicais,
Gentho Oriya to the petitioner despite Making the application for issuance as
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2 © €2 % mm ¢ 5 te a ne a aan 7. an ~ sr a a 2 oe @ to she a rect ¢ He Visakhapainam, AP. through an Advocate ts are be and hereby d 8 "S TA NO: 4 OF eng. - Patition under Section 191 of CPC is filed praying tal in the circumstances stated in the affidavit fled in support of the petiion. the High Gourl may be pleased to direct the respondents fo issue Provisional admission as per Rufe 19 of AP. (SC, ST & BC) Regulation of Issuance of cm ' ~ aye : Stn ge Bh : tse ap s Ray Ke Gommunily Gertifieate Act, 1993 and Rules 18a? to ine nelifioner as Bentno ORNS Onya Tribe Calegory(ST} enabling to secure acimission info Engineering os y o. fun Nod ee : ners Course through counseling/ certificate verification scheduled from 01.0; 2Oe4 SAPCET-2084, to 10.07.2024 or any other subsequent date for AP Admissions (Engineering) held at Government Polytechnic college, Visakhapatnam, pending disposal of WR No. 14325 of 2084, on the ne of the
-- Pigh Court, The Court made the following ORDER:
"Notice before admission.
Having regard to the orders passed by this Court earler on 05.06.2018 In LA.No.t of 20479 in W.A.No.188 of 2018, there shall be a direction to the respondents ta allow the petitioner to appear for Phase-t Web Counseling, which is scheduled to be held between 07.07.2024 to 10.07.2024, under ST Category Bento Oriya community. I is, however, made clear that this interim arrangement is subject to the outcome of the writ petition, His also made clear that the petitioner shall not claim any equities of the time of adjudication of the jasue in the main writ petition.
Post the matter after four weeks for filing counter. This Court directed Sri B.V.Durga Prasad, appeared on behalf of lsamed Standing Counsel for the respe this order to the concerned respondent tiversity, to inform about Fous ie ay ee .
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