STATE OF ANDHRA PRADESH Vs. PUTTETI SANTHAN

JUDGEMENT

(1.) Heard Mr. T.N.M. Ranga Rao, learned Government Pleader for the appellants and also Mr. T.D. Phani Kumar, learned Counsel representing Mr. Harinath Reddy Soma, learned Counsel for the respondent/writ petitioner.

(2.) This intra-court appeal is directed against the order dated 24.11.2020 passed by learned single Judge in I.A.No.1 of 2020 in W.P.No.19492 of 2020.

(3.) By the aforesaid order, appellants No.3 and 4/ respondents No.3 and 4 in the writ petition were directed to issue the provisional SC (Samban) caste certificate to the writ petitioner in terms of Rule 19 of the Andhra Pradesh Scheduled Castes, Scheduled Tribes and Backward Classes -Issue of Community, Nativity and Date of Birth Certificates Rules, 1997 to enable the writ petitioner to get admission into the Indian Institute of Technology, Madras, pending disposal of the main writ petition. It was also observed that issuance of the said provisional certificate will be subject to result of the writ petition.