SRI KRISHNADEVARAYA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This IA is filed seeking to review the order passed in W.P.No.8551 of 2021, dtd. 27/8/2021.

(2.) The said Writ petition was filed by an Association of Private Degree Colleges, questioning G.O.Ms.No.28, Social Welfare (Education) Department, dtd. 16/6/2020, whereunder G.O.Ms.No.115, Social Welfare (Education) Department, dtd. 30/11/2019 was amended, and G.O.Ms.No.64, Social Welfare (Education) Department, dtd. 6/11/2020.

(3.) The Government introduced two schemes vide G.O.Ms.No.115, Social Welfare (Education) Department, dtd. 30/11/2019, which are called "Jagananna Vidya Deevena'' and "Jagananna Vasati Deevena". Jagananna Vidya Deevena scheme provides for post metric scholarship to students and "Jagananna Vasathi Deevena" provides for payment towards food and hostel expenses. According to G.O.Ms.No.115 dtd. 30/11/2019, the scholarship amount will be credited to the respective college account on behalf of the student and by virtue of the amendment brought through G.O.Ms.No.28, dtd. 16/6/2020, the said amount is credited to the account of mother for onward payment to the College and vide G.O.Ms.No.64, dtd. 6/11/2020, it is stated that in case the mother does not pay the fees to the college and misuses the scholarship amount, the Government is not responsible for coverage of the student concerned under "Jagananna Vidya Deevena" scheme from the next quarter. The said two G.Os., were challenged in the writ petition.