SLV EDUCATIONAL SOCIETY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners pray for a writ of mandamus declaring the action of 2nd respondent in directing the 4th respondent to enquire into the allegations made against the petitioners regarding opening, upgradation, bifurcation of schools under the management of 1st petitioner Society as illegal, arbitrary and for a consequential direction to set aside the proceedings of 4th respondent in Rc.No.2614/B3/2021 dtd. 15/7/2021.

(2.) The case of petitioners is thus:

(3.) Respondent No.4 filed counter and opposed the writ petition contending as follows: