BUSI JYOTHIRMAY Vs. GOVT. OF A.P.

JUDGEMENT

(1.) These 4 writ petitions are disposed of through this common order as the cause of action as well as the questions of fact and law involved are similar if not identical in all the cases. For the purpose of brevity and clarity, I shall refer to Writ Petition Nos.29561, 29716, 30254 and 30435 of 2013 as petition Nos.1 to 4 respectively.

(2.) As many as 12 persons filed the 1st writ petition out of whom petitioner No.11 is a male person. Rest of the persons are females. The 2nd writ petition was laid by 23 persons all of whom are females. The 3rd writ petition is by 16 persons; only petitioners 12 to 16 are women. The rest are male persons. In the last writ petition being the 4th writ petition, all the 12 petitioners are females.

(3.) More or less the facts are common. Government of India introduced a scheme called KGBV in 2004 for setting up of schools with boarding facility for girl children primarily belonging to the Scheduled Castes, Scheduled Tribes and Other Backward Classes Communities as well as Minorities in educationally backward areas. The institutes are meant for out-of-school girl children such as those who never enrolled themselves or dropouts of the school. As many as 743 KGBV Schools became fully operationalised in the State to educate children up to X Class.