PALLA SAILAJA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Petitioner implores for writ of mandamus declaring the letter dtd. 3/10/2019 sent by the 2nd respondent/District Educational Officer, Visakhapatnam expressing his disinclination to intervene in the dispute between the writ petitioner/lessor and respondent Nos.3 and 4/lessee and to derecognize Ravindra Bharathi School, Visakhapatnam run by respondent Nos.3 and 4 as illegal, arbitrary, violative of provisions of the Andhra Pradesh Education Act, 1982 and its Rules and for consequential direction to 2nd respondent to cancel permission granted to the said School.

(2.) Petitioner's case succinctly is thus:

(3.) The 2nd respondent filed counter contending thus: