Andhra Pradesh High Court - Amravati
Moms Touch Primary School vs The State Of Andhra Pradesh on 8 February, 2021
Bench: Kongara Vijaya Lakshmi
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(Special Original Jurisdiction) : \
MONDAY, THE EIGHTH DAY OF FEBRUARY, TWO THOUSAND AND TWENT
: PRESENT:
THE HONOURABLE SMT. JUSTICE KONGARA VIJAYA LAKSHMI
WRIT PETITION NO: 11960 OF 2020
Between:
1. Mom's Touch Primary School, Bapatla, Bapatla Mandal, Guntur District, Andhra Pradesh,
Rep by its Correspondent Gorla Sreenivasa Rao
2. LittleAngels High School, Bapatla, Bapatla Mandal, Guntur District; Andhra Pradesh, Rep by
its Correspondent Ghanta Abhinay
3. Bethal Ele School, Chengal Rayudu Thota Bapatla, Guntur District, Rep by its
Correspondent Bolimera rakashavalt
4. Gems High School, Bapatla, Guntur District, Andhra Pradesh, Rep by its Correspondent
Adella Vijaya Kumar
5. Reach U.P. School, Padisonpet, Bapatla, Andhra Pradesh, Rep by its Correspondent Gavini
Gopala Krishna
..Petitioners
AND
1. The State of Andhra Pradesh, rep by its Principal Secretary, School Education Department
Secretariat, Tullur, Velagapudi, Guntur District
2. The Commissioner of School Education, Government of Andhra Pradesh, B-Block, 4th
Floor, Sri Anjaneya Towers, NTTPS Road, Ibrahimpatnam, Vijayawada-52 1456.
3. Andhra Pradesh School Education Regulatory and Monitoring Commission, Rep by its
Secretary Anjaneya Towers, B'Block, Ist Floor, Near Ibrahimpatnam Police Station, VTPS
Raod, Ibrahimpatnam - 521456
... Respondents
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 an appropriate Writ
more in the nature of Writ of Mandamus declaring the action of the 3° Respondent in issuing the
impugned notification Dt.26-05-2020 during Lockdown period, seeking information in order to
review and determine the Fee Structure for the Private Unaided Schools and Junior Colleges in
the State of Andhra Pradesh for the academic year 2020-21, knowing fully that the Schools are
not functioning because of the Lockdown and subsequent Summer Vacations as being arbitrary,
illegal and violating Articles 14 and 19 of the Constitution of India and contrary to GO Ms No. 1,
Dated 01-01-1994 and the judgment of Honourable Supreme Court in P.A. Inamdar and Ors vs
State of Maharashtra and Ors.
IA NO: 1 OF 2020
Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in
support of the petition, the High Court may be pleased to suspend the notification Dt. 26-05-
2020 issued by the 3 Respondent, pending disposal of WP 11960 of 2020, on the file of the
High Court.
The petition coming on for hearing, upon perusing the Petition and the affidavit filed in
support thereof, the earlier order dt. 29.07.2020 and upon hearing the arguments of Sri G Raju,
Advocate for the Petitioners and GP for Schoo! Education for the Respondents, the Court made
the following:
ORDER
"The learned Government Pleader for School Education undertakes to file physical
copy of counter affidavit and the learned counsel for the petitioners also undertakes to file
physical copy of reply affidavit, if any.
List the matter on 11.02.2021.
The interim direction granted earlier, is extended for a further period of two
weeks."
/
SD/- M.SURYANADHA REDDY
DEPUTY BEGIS RAR
/[TRUE COPY// (dh
SECTION OFFICER
To,
1. One CC to SRI G. Raju, Advocate [OPUC]
2 Two CCs to GP for School Education, High Court of Andhra Pradesh.[OUT]
3. One spare copy
MSR
~"y HIGH COURT
KVL,J
DATED: 08/02/2021
NOTE : LIST THE MATTER ON 11.02.2021
ORDER
WP.NO.11960 OF 2020
EXTENSION OF INTERIM DIRECTION
