Andhra Pradesh High Court - Amravati
N J Aided Primary School vs The State Of Ap on 16 December, 2022
(SHOW CAUSE NOTICE BEFORE ADMISSION}
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI --
(SPECIAL ORIGINAL JURISDICTION)
FRIDAY THE SIXTEENTH DAY OF DECEMBER
TWO THOUSAND AND TWENTY TYYO
'PRESENT:
THE HONOURABLE SRI JUSTICE K SURESH REDDY
WRIT PETITION NG: 40573 OF 2022
Hetween:
1. NJ Aided Primary Schoal, Base Nagar, Chirala, Prakasam District, rep.by its
Carrespandent, M. Samue' Moses, S/o N. James, 64 years.
= NJ Aided High School, Bose Nagar, Chirala, Prakasam Disirict, rep by ifs
Correspondent, M.Samuel Moses, Sio N. James, 54 years.
o. SAUPLAULP. School, Vykuntapuram, Chirala, Prakasam [Netrict, rep by its
Correspondent, V. Prabhakara Rao, S/o V Pichsiah, 84 yrs.
4. S.A PLRLM Primary Scheol, Viel Nagar, Chirala, Prakasam District, rep. by is
Correspondent, AG Gonala Krishna Raddy, Sio A. Venkateswara Reddy,
aged 5Y years.
&. S.A.R.RM. High School, Vitel Nagar, Chirala, Prakasam District, rap by its
Correspondent, AG .Gopaia Krishna Reddy, S/o A. Venkateswara Reddy,
aged Sy? years.
PVAUS.O.4. OP. School, Hariprasad Nagar, Chirala, Prakasaim, Dist, rep by
ts Correspondent, G. Seshadri Raddy, S/o G. Venkata } Reddy, 72 yrs.
Patifioners
o
AND
1. The State OF AP. ren.by Hs Pe. Secretary, School Education Department,
Seeretariat, Velagapudi, Amaravathi, Guntur District.
. The Cormriesioner and Direster of School Education, Govt. of Andhra
Pradesh, fbrahl himpatnan, Vilayawada, Kdshna. District,
3. The Regenal Joint Orector of Sr shen! Education, RULD. OFice, Guntur,
Guntur CXstrict.
The District Educational OMiear, Gnagoie, Frakesarn (istrict.
tt By
The State of AP. rep by its Pri. Secr re lary, Finance Department, Secretariat,
Velagaudi?, Amaravati, Guntur District.
Respondenis
WHEREAS the Petitioners above named through their Advocate SR} DEV!
PRASAD MANGALAPURI presented this Patition under Article 2236 of the
Constiution of india praying that in the circurnstances stated in the affidavit fied
'therewith, the High Court ray be pleased fo Issue any apnropriate Wii, Order o
divection, more particularly one in the nature of Wri of Mandamus, declaring the
action of the respondents in not releas mg wie arrears of maintenance grant at the
rate 6 % an fhe teaching grant payab Ye fo the petitioners Schools in farms of
Judgment rendered by the Hon'ble High Coun in recognized School management
assodation, AP Vs. Govlef AP. Eduosationa i Department and another reported in
[email protected] (2) ALD 40 and Judgmen fin ALP [email protected] of 2004, dated 30-58-2018 as Hegal,
arias ry and consequently direct the respondents to relsase the arrears of
ainfensnce grant payable to the peti foner schools as per the Judgment of this
court reported in 198
SQ-O-2078.
3) ALD 40 arwl the judgment in W.P_No.g448 of 2003, dated
Pagers
AND WHEREAS the High Court upon perusing the petition and affidavit fled herein
and upon hearing the arguments of Srl DEV) PRASAD MANGALAPURI Advocate for
fhe Patiioners, GP FOR SCHOOL EDUCATION for the Respondant Nos.1 to 4,
GP FOR FINANCE for ihe Respondent No.5, dirscted issue of notice to the
Respondents herein io show cause 3&8 to why this WRIT PETITION shauld not be
admitign.
You Viz
4. The PH. Searetary, Schoo! Education Department, State OF AP , Secretariat,
Velagapudi, Amaravathi, Guniur District.
> The Comrmissinnar and Girecter of Schoct Education, Govt of Andhra
Pradash, lbrahimpainam, Viiayawada, Kishna. District
2. The Regional Joint [irector of School Education, RD. OFfies, Guntur,
Suntur Otetrict
4. The District Educational Officer, Ongole, Prakasam District.
& The Fr. Seerstary, Finance Department, State of AP. Secretariat,
Velagaudi, Amaravall, Guniur District
are be and hereby directed to shaw cause either appearing in person or trough an
Advyooate, as to why in the circumstances sel out in the petition and the afidawit Med
therawithicopy enclosed } this WRIT PETITION should not be adrnitied wihin ane
Week,
The Court made the following order :
* Netiees before admiasion. The learned Government Pleader for School
Edueation fakes notice on behalf of the respondents and requests a week's
time. Aft his request, past after ane week,
SON-G.HELA NAIDU
ASSISTANT REGISTRAR
TRUE COPY! Ae
For ASSISTANT REGISTRAR
TR,
4. The Pr. Secretary, School Education Depariment, State OF AP
Secretariat, Velagapudi, Amaravaihi, Suntur District.
* Tha Commissioner and Oirectar of Schaol Education, Govt. of Andhra
Pradesh, Ibrahimpatnam, Viiayawada, Krishna. District.
3. The Regional doint CHreetor of School Education, RUD. Office, Guniur,
Gurtur District.
4 The District Educational Officer, GQngels, Prakasam District.
& The Pri. Secretary, Finance Deparment, State of AP, Secretariat,
Velagaudi, Amaravall, Guntur District.( 7 to 5 by RPAD- along with a copy
of petition and affidavit)
8 ne CC to SRL DEVI PRASAD MANGALAPUR! Advocate [(DPUC)
™
i oD
Two CCs to GPF FOR SCHOGL EDUCATION High Court OF Andhra
Pradesh, [OUT]
Two GCs fo GP FOR FINANCE High Court OF Andhra Pradesh. [OUT
One spare copy
HIGH COURT
KARI
DATED SSH 2/2028
POST AFTER ONE WEEK
NOTICE BEFORE ADMISSION
WP No 0879 of 2022
