Sri Rachapudy Nagabhushanam Degree And P.G. College (Autonomous) vs The State Of Andhra Pradesh & Ors.

Learned counsel for the petitioner submitted that the petitioner is a Degree and P.G College and had applied for permission to conduct the Post-Graduate programs of Master of Business Administration (M.B.A.) and Master of Computer Applications (M.C.A.) for the academic year 2026-2027. It is submitted that all the competent authorities have cleared the proposal of the petitioner and approved an intake of 120 students in the M.B.A. and M.C.A courses. It is submitted that the financial approval is pending with the 1^st respondent and the 1^st respondent is required to issue a Government Order permitting the petitioner to commence new courses in M.B.A. and M.C.A.

The learned Assistant Government Pleader appearing for the respondents submits that the proposal of the petitioner was forwarded to the competent authority on 22.08.2026 for issuance of the requisite Government Orders determining/sanctioning the intake for M.B.A. and M.C.A. courses. It is submitted that the issue is pending consideration before the competent authority.

In reply, the learned counsel for the petitioner submits that the first phase of counseling was completed in August, 2026 and the second phase of counseling had commenced on 21.09.2026 and is scheduled to close on 24.09.2026. It is submitted that any decision taken after the counseling process is over would render the petitioner remediless.

Heard the learned counsel for the petitioner and the learned Assistant Government Pleader appearing for the respondents.

Considering the submissions that the petitioner has obtained all the requisite permissions, except for the issuance of formal Government Order by the 1^st respondent for commencing the M.B.A. and M.C.A. courses and permitting the petitioner to participate in the web counseling, the 1^st respondent is hereby directed to expedite the process of issuance of the Government Order before the closure of the second phase of counseling to enable the petitioner to participate in the second counseling or any further counseling for spot admissions.

The petitioner shall be permitted to admit students to the M.B.A. and M.C.A. courses forthwith and to participate in the web counseling which is under schedule.

With these observations, the Writ Petition is disposed of. There shall be no order as to costs.

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