KUNDETI VENKATA NARASAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri M.R.K. Chakravarthi, learned Counsel for the Writ Petitioner and Sri L.V.S Nagaraju, learned Government Pleader for School Education.

(2.) Prayer (amended as per the Orders in I.A.No.1 of 2023 dtd. 16/4/2024) made in the Writ Petition is as under:

(3.) Sri M.R.K. Chakravarthi, learned Counsel for the Writ Petitioner would submit that the Writ Petitioner is born on 28/10/1999 to Late Sri Kundeti Venkata Srinivasa Rao and Kundeti Usha Sri (alias Lakshmi) at Kalidindi Village and Mandal, Krishna District. The birth of the Writ Petitioner was registered on 10/11/1999 under the provisions of the Registration of Births and Deaths Act, 1969 bearing Registration No.26/1999; that the Writ Petitioner also has a younger sibling (sister) by name Kum. Kundeti Geetha Sri, who was born on 22/8/2002; that the Secondary School Certificate issued in favour of the Sister namely Kum. Kundeti Geetha Sri bears the Date of Birth and also the names of the parents as Sri Kundeti Venkata Srinivasa Rao and Smt. Kundeti Usha Sri (Ex.P.3); that the father of the Writ Petitioner had a premature death on 2/11/2008, by which time the Writ Petitioner was about 9 years old; that due sudden loss of the breadwinner in the family, the widowed mother of the Writ Petitioner along with both her children had then moved to Vinjarampadu, Pedaparupudi Mandal, Krishna District where the Maternal Uncle by name Sri Kolusu Pothu Raju took care of Writ Petitioner's family; and that the Maternal Uncle Sri Kolusu Pothu Raju had admitted the Writ Petitioner in Model Public School, Gudivada, and thereafter, in Vidya Vikas English Medium High School, Gudivada, which had Hostel facility;