JELLAP VENKATESWARA RAO Vs. COMMISSIONER SOCIAL WELFARE DEPARTMENT

JUDGEMENT

(1.) This case coming on for hearing upon perusing the Memorandum of grounds filed herein and upon hearing the arguments of Mr. G. Subba Rao Advocate for the petitioner.

(2.) The State Commission at the admission stage made the following order : -

(3.) The complainant is the correspondent of Kalabharathi Vidya Parishad Boarding Home for Boys and Girls at Kanigiri, Prakasam District, which is a registered society, started in the year 1976. It is stated that the purpose of starting the Boarding Home is to feed the destitute students and educate them in the school. The complainant had started the Boarding Home with the hope that the Government (Social Welfare Wing) will recognise the existence of such Home by according recognition and allot funds. It is stated that the complainant had run the Boarding Home from 1977 to 1983.