JYOTHI JUNIOR COLLEGE Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) All these matters involve common questions of fact and law to be decided by this Court. At the interlocutory stage, all the learned Counsel submitted that the matters be taken up and disposed of finally. Hence, all the matters are being disposed of by this common order.

(2.) W.F.No. 14749 of 1999 is filed by Jyothi Junior College represented by its President & Correspondent questioning the order issued by the first respondent in G.O.Rt.No. 642, Education (CE.III) Department, dated 22-4-1999 ('the impugned G.O. for brevity). W.P.No. 19911 of 1999 is filed by the Staff Association of the said Junior College praying that they be paid salaries for the months for which salaries were not paid.

(3.) By the impugned G.O., the Government directed that Jyothi Junior College be closed by duly shifting the teaching and non-teaching staff to other needy colleges in the State and also transferring all the students in the Junior College to any other Junior College in Vijayawada. By the same impugned order, the affiliation of the Junior College for the academic year 1999-2000 was also cancelled.