The Management Of St.Pauls ... vs The State Of Andhra Pradesh
2021 Latest Caselaw 3038 AP

                                    1


            THE HON'BLE SRI JUSTICE A.V.SESHA SAI
                 WRIT PETITION No. 17024 OF 2021

ORDER:

Heard the learned counsel for the petitioners and learned

Government Pleaders for Finance & Planning and School Education

appearing for the respondents.

Learned counsel for the petitioners submits that the issue raised

in this Writ Petition is squarely covered by the judgment of the learned

single judge of this Court in W.P.3449 of 2003, which was confirmed

by the Hon'ble Division Bench of this Court in W.A.No.1296 of 2016.

Learned counsel for the petitioners points out that a Special Leave

Petition filed by the State was dismissed by the Hon'ble Supreme

Court on 14.12.2018. Therefore, he submits that the petitioners are

also entitled to the maintenance grant of 6%. Therefore, he prays for

appropriate orders.

Learned Government Pleader for School Education states that

unless and until the petitioners apply to the respondents seeking

maintenance grant, they are not entitled to seek for an order directly

from this Court. This Court finds sufficient force in the submission of

the learned Government Pleader.

Therefore, the petitioners are directed to make appropriate

applications fulfilling all the statutory formalities along with copies of

the orders that are referred to in the material papers. The respondents

are directed to dispose of the said applications, within one (01) week

from the date of receipt.

With these observations, this Writ Petition is disposed of. There

shall be no order as to costs.

Consequently, miscellaneous petitions pending, if any, shall

stand closed.

__________________ A.V.SESHA SAI, J 13th August, 2021.

Note:

Furnish C.C. of the order within one week.

B/o Tsy