STATE OF ANDHRA PRADESH Vs. IN RE

JUDGEMENT

(1.) The Writ Petitioner -Respondent is a Society which started Teachers Training Institute and for that purpose made an application to the Government for grant of permission. By orders dated 20-11-1983, the Government refused the permission applied for on the plea that it had taken a policy decision not to permit private Managements to open Teachers Training Institutes. The Respondent-Writ Petitioner filed a Writ Petition No. 10804 of 1983 which was eventually allowed by a Division Bench of this Court by Orders dated 27-2-1984 inter alia with the following directions: 1. That the order of the Government of Andhra Pradesh refusing permission on the ground mentioned therein to the writ petitioner - society be and hereby is quashed:

(2.) That the concerned respondent authorities be and hereby are directed to consider the application made by the writ petitioner - society for grant of permission to start and run the Teachers Training Institute in accordance with the law and especially having regard to the provision contained in Section 20 of the Andhra Pradesh Education Act, 1982.

(3.) That the concerned respondent authorities be and hereby are directed to dispose of the said application made by the writ petitioner - society within a period of one month from the date of receipt of this judgment.