P CHENCHURAMAIAH Vs. GOVT OF ANDHRA PRADESH

JUDGEMENT

(1.) IN this batch of Writ Petitions, the issue of entitlement of the petitioners for various fee reimbursements mentioned in the prayers of the writ petitions for the year 2010-2011 is involved.

(2.) IT is not in dispute that the petitioners hold community certificates showing them as belonging to Samban caste. It is also not in dispute that as per the Constitution (Scheduled Caste) Order, 1950, Samban caste is listed as a scheduled caste. As per the Government Orders, the scheduled caste students are entitled to fee reimbursement, subject to the conditions stipulated from time to time by respondent No.1. The only ground on which the petitioners are denied the reimbursement for various degree courses is that on certain representations, the State Government has initiated proceedings for reviewing the community certificates issued in favour of some individuals.

(3.) IN this view of the matter, these Writ Petition are allowed as prayed for.