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High CourtsSingle Bench(2026) 10 AP CK 4488

Sammeta Sai Naga Haneesh vs State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court, Amaravati · Decided on 28 October 2026

HON’BLE JUDGES
Harinath.N, J
CASE NUMBER
Writ Petition No: 29529 of 2026

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Judgment

8 paragraphs · 322 words

The present Writ Petition is filed questioning the action of Respondents in not releasing the Balance/Second Installment of financial assistance of Rs. 5,00,000/- (Rupees Five Lakhs only), to the petitioner vide Application I.D. No. OV2018117335 under “NTR Videsi Vidya Deevena” scheme, as illegal and arbitrary.

2.

The petitioner by name Sammeta Sai Naga Haneesh applied for the Scholarship under “NTR Videsi Vidya Deevena” scheme, to pursue his studies in abroad vide Application ID No. OV2018117335, as he was selected to pursue Master of Science in Microelectronic and Communications Engineering, Northumbria University, Newcastle, UK. On such application, he was selected for the “NTR Videsi Vidya Deevena” Scholarship and got a financial assistance of Rs. 10,00,000/- to pursue higher studies abroad, as per the sanction of funds by the Government vide G.O.Rt No.174 dated 07.12.2017, read with G.O.Ms.No.28 dated 05.12.2018 and got financial assistance of Rs.5,00,000/- as the 1st installment on 04.07.2020. Inspite of selecting as an eligible candidate for the said scholarship, the respondents did not release the Balance/ Second Installment of the financial assistance of Rs. 5,00,000/- to the petitioner. Hence, the present Writ Petition is filed.

3.

The learned Government Pleader representing respondent No.3 submits that the application of the Petitioner would be considered and amounts would be sanctioned, if the petitioner is within the conditions specified, for release of the amounts.

4.

Considering the submissions, this Writ Petition is disposed of, with the following directions:-

(i)

The Respondents are directed to examine the claim of the Petitioner within a period of six (06) weeks from the date of receipt of a copy of this order.

(ii)

In the event, the claim of the daughter of the petitioner is held to be in order, the Respondents are directed to release the amounts to her within a further period of eight (06) weeks.

There shall be no order as to costs.

As a sequel, pending miscellaneous petitions, if any, shall stand closed.