The Management Of Srkv Aided ... vs The State Of Andhra Pradesh,
2021 Latest Caselaw 1779 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                 WRIT PETITION NO.7079 OF 2021

ORDER:

Heard, the learned counsel for the petitioners and learned

Government Pleader School Education appearing for the

respondents.

2. Learned counsel for the petitioner 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 petitioner 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 petitioner is also

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

appropriate orders.

3. Learned Government Pleader for School Education Department

appearing for the respondents, state 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.

4. 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.

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

There shall be no order as to costs.

Consequently, miscellaneous petitions pending, if any, shall

also stand closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 26.03.2021

IS

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.7079 OF 2021

Date: 26.03.2021

IS