SATYASAI DEGREE COLLEGE Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) All the three petitions are filed under Article 226 of the Constitution of India to issue a Writ of Mandamus declaring the action of respondent No.1 in issuing G.O.Ms.No.1 dated 08.01.2021 as illegal, arbitrary and issue a Writ of Certiorari and quash the G.O.Ms.No.1 dated 08.01.2021 relating to the fixation of fee structure for under-graduate degree courses in the private unaided degree colleges in the State of Andhra Pradesh for the block period 2020-21 to 2022-23 and direct the respondents not to interfere with the right of the petitioners to admit students into the under-graduation courses as per the fee structure which is commensurate with the infrastructure and faculty possessed by the respective colleges.

(2.) As the facts in all these petitions are identical and the respondents filed common counter, I find that it is expedient to decide all these petitions by common order treating the Writ Petition No.1327 of 2021 as leading case.

(3.) The petitioner in W.P.No.1327 of 2021 is a private unaided under-graduate college situated at Srikakulam, conducting various courses such as B.A., B.Com. and B.Sc, and it has been functional for the last five years as it was established in the year 2016, affiliated to Dr. Ambedkar University, Srikakulam.