SRI KRISHNADEVARAYA UNIVERSITY PRIVET DEGREE COLLAGE MANAGEMENT ASSOCIATION Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed questioning G.O.Ms.No.28, Social Welfare (Education) Department, dtd. 16/6/2020 amending G.O.Ms.No.115, Social Welfare (Education) Department, dtd. 30/11/2019 and G.O.Ms.No.64, Social Welfare (Education) Department, dtd. 6/11/2020

(2.) Counter affidavit is filed by the third respondent stating, inter alia, that in order to empower the mothers of the students and for proper functioning of the colleges the impugned GOs are issued and that through this method the mothers will monitor the facilities at the colleges and that if the mother does not pay the said amount to the College the Government will not be responsible to cover the student under the "Jagananna Vidya Deevena" from the next quarter. Heard Sri M. Sri Vijay, learned counsel for the petitioner and learned Government Pleader for Social Welfare. Government issued G.O.Ms.No.115, Social Welfare (Education) Department, dtd. 30/11/2019, introducing two new schemes viz (i) "Jagananna Vidya Deevena" and (ii) "Jagananna Vasathi Deevena". "Jagananna Vidya Deevena" scheme provides for complete fee reimbursement to every eligible student and the second scheme "Jagananna Vasathi Deevena" is to provide Rs.10,000.00 per person to ITI students, Rs.15,000.00 per person to Polytechnic students and Rs.20,000.00 per person to every Degree and above courses per year for food and hostel expenses. The said schemes are applicable from the financial year 2019-2020.

(3.) The eligibility criteria as stipulated in G.O.Ms.No.115, Social Welfare (Education) Department, dtd. 30/11/2019, reads as follows.