Andhra Pradesh High Court - Amravati
The State Of Andhra Pradesh, vs Sri Satyasai Degree College on 2 September, 2021
IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI
HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE
&
HON'BLE MR. JUSTICE NINALA JAYASURYA
WRIT APPEAL No.332 of 2021
(Through video conferencing)
The State of Andhra Pradesh, Rep., by its
Special Chief Secretary, Higher Education (C.EA2)
Department, Secretariat, Velagapudi, Amaravathi,
Guntur District, Andhra Pradesh.
... Appellant
Versus
Sri Satyasai Degree College,
Code No.025, Kasibugga village,
Palasa Mandalam, Srikakulam District,
Andhra Pradesh State, Represented by its
President Kintala Murali Mohan and others.
...Respondents
Counsel for the Appellant : GP for Education
for Addl. Advocate General
Counsel for respondent No.1 : Mr. Vedula Venkata Ramana,
Sr. Counsel for Mr. Sri Vijay Mathukumilli
Counsel for respondent No.2 : Mr. C. Sudesh Anand, standing counsel
Counsel for respondent No.6 : Mr. Karibasaiah.
JUDGMENT (ORAL)
Dt:02.09.2021
(per Arup Kumar Goswami, CJ)
Heard Mr. K.V. Raghuveer, learned Government Pleader for
Education representing the learned Additional Advocate General appearing
for the appellant. Also heard Mr. Vedula Venkata Ramana, learned Senior
Counsel representing Mr. Sri Vijay Mathukumilli, learned counsel for
respondent No.1/writ petitioner and Mr. C. Sudesh Anand, learned
standing counsel for respondent No.2.
2. This writ appeal is preferred against the common judgment and
order dated 07.05.2021 passed by the learned single Judge in
W.P.No.1327 of 2021 and batch, insofar as it relates to W.P.No.1327 of
2021.
3. This matter relates to fixation of fees by the Andhra Pradesh
Higher Education Regulatory and Monitoring Commission, in respect of
which, the Government has issued G.O.Ms.No.(unnumbered), Higher
Education(C.E.A2) Department, dated 08.01.2021.
4. Mr. Vedula Venkata Ramana, learned senior counsel, submits that
respondent No.1/writ petitioner-institution was closed down and the
directions issued by the learned single Judge are in no way going to enure
to the benefit of the institution and therefore, for all practical purposes,
the writ appeal has been rendered infructuous.
5. However, it is submitted by Mr. K.V. Raghuveer that disposal of this
case as infructuous would have impact on the other writ appeals preferred
against the very same common judgment and order.
6. In view of the above submissions, we dispose of the writ appeal as
infructuous making it clear that the appellant will be entitled to argue on
merits in respect of other appeals preferred against the same common
judgment and order. No order as to costs. All pending miscellaneous
applications shall stand closed.
ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J
HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE
&
HON'BLE MR. JUSTICE NINALA JAYASURYA
WRIT APPEAL NO.332 OF 2021
(per Arup Kumar Goswami, CJ)
Dt:02.09.2021
Nn
