Ch P Kumar vs. The State Of Ap
Held
The High Court held that the notices themselves were not illegal, as they were issued based on a complaint and preliminary inquiry. However, the petitioners were entitled to a copy of the inquiry reports to provide an effective explanation.
Facts
Petitioners challenged notices issued by the District Level Scrutiny Committee regarding their caste certificates. They argued that the notices were illegal and arbitrary, violating their constitutional rights and the provisions of the relevant Act and Rules.
Key Issues
Whether the notices issued for inquiry into caste certificates were illegal, and if petitioners were entitled to copies of preliminary inquiry reports before responding.
Sections Cited
Act 16 of 1993, Rules of 1997, Rule 5(i), Rule 8, Rule 9(1), Rule 9(2)
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) FRIDAY, THE FIRST DAY OF OCTOBER TWO THOUSAND AND TWENTY ONE PRESENT THE HON’BLE SMT JUSTICE KONGARA VIJAYA LAKSHMI WRIT PETITION Nos. 1939, 1052, 1685, 1723.1728. 1739, 1744, 1753, 1776. 1938, 1940, 1941, 1942. 1943, 3723. 3761, 3762 and 3764 OF 2019 W.P. No. 1939 of 2019 Between:
Chavala Prasanth Kumar, S/o. Vasantha Rao, Aged 31 years, R/o Vanchangi Village, Rajavommangi Mandal, East Godavari District, Andhra Pradesh State.
Chavala Suneel Kumar, S/o. Vasantha Rao, Aged 27 years, R/o Vanchangi Village, Rajavommangi Mandal, East Godavari District, Andhra Pradesh State.
Chavala Vignana Kumar, S/o. Gopala Rao, Aged 18 years, Occ. Student, R/o Vanchangi Village, Rajavommangi Mandal, East Godavari District, Andhra Pradesh State.
Chavala Ramya Sri, D/o. Gopala Rao, Aged 21 years, Occ. Student, R/o Vanchangi Village, Rajavommangi Mandal, East Godavari District, Andhra Pradesh State
Chevala Janardhan, S/o. Adinarayana, Aged 27 years, R/o Jaddangi Village Rajavommangi Mandal, East Godavari District, Andhra Pradesh State ...PETITIONERS AND 1. The State of Andhra Pradesh, Rep. by its Principal Se
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