GOVERNMENT OF ANDHRA PRADESH EDUCATION CL DEPARTMENT Vs. VENKATESWARA EDUCATIONAL SOCIETY CUDDAPAB GOVERDHANA REDDY

JUDGEMENT

(1.) THE subject in this appeal relates to opening of a Law College at Cuddapah town. We do not see any error in the direction contained in the order under Appeal. However, the observations made in the order under Appeal which can be read as adverse to the Establishment/Administration stand deleted.

(2.) WITH the above observation, the writ appeal is dismissed.