VICTORY PUBLISHERS Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) These writ petitions may be disposed of by a common order since the issues and the subject matter that arise for consideration are one and the same. The submissions made by the learned Counsel appearing on behalf of the petitioners challenging the impugned action are similar.

(2.) The petitioners are the publishers. They publish various kinds of books including the textbooks prescribed by the Board of Intermediate Education for Intermediate course. They are aggrieved by the action of the Board of Intermediate Education in not prescribing the entries/ textbooks pursuant to its own notification dated 21-12-2000. The petitioners accordingly pray for a Writ of Mandamus directing the respondents to forthwith prescribe the textbooks based on the recommendations of the Subject Committee of the Board and place the orders for publication of selected books.

(3.) Before adverting to the question as to whether the petitioners are entitled for any relief in these writ petitions, it may be necessary to briefly notice the relevant facts leading to filing of these writ petitions.