CHAITANYA EDUCATIONAL SOCIETY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners seek writ of mandamus declaring the action of the 2nd respondent in not considering the representations dtd. 24/5/2021 and 25/5/2021 submitted by the petitioners to afford an opportunity of personal hearing to the petitioners for the purpose of fixation of fee for the block period 2021-21 to 2022-23 for B.Ed courses, as illegal, arbitrary, discriminatory and unconstitutional and consequently direct the 2nd respondent to forthwith afford an opportunity of personal hearing to the petitioners and to consider, process and notify the fee for the aforesaid block period.

(2.) Petitioners' case succinctly is thus:

(3.) Respondent No.2 filed counter inter alia contending thus: