PALLEDI SAHITHI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Writ Petition is filed questioning the inaction of the Respondents in issuing the provisional Community Certificate of Kondakapu of ST to the Petitioner to enable her to join 6th Class in the Respondent No.6 School as illegal and arbitrary.

(2.) The facts leading to filing of the present Writ Petition are as follows:

(3.) The Petitioner had appeared for the All India Sainik Schools Entrance Examination 2026 and was called upon to attend the counseling. The father of the Petitioner thereupon approached the respondents Nos. 3 and 4 to issue Community Certificate to the Petitioner so as to enable her to participate in the counseling process.