KOPALLE HANUMANTHA RAO Vs. DISTRICT COLLECTOR KRISHNA DIST

JUDGEMENT

(1.) The petitioner prays for issuance of a Writ of Mandamus declaring the action of the first respondent in appointing the second respondent as Enquiry Officer to cause enquiry into the alleged mismanagement of the Andhra Jatiya Vidya Parishad properties against the petitioner as arbitrary and without jurisdiction.

(2.) It is stated in the affidavit filed in support of the writ petition that Sri Andhra Jatiya Vidya Parishad, Rajupet of Machilipatnam town, Krishna District (for short the 'Institution') was established by the petitioner's late grand father Kopalle Hanumantha Rao Panthulu nearly more than 6 decades back. The Institution was registered under Sec.38 of the Act XVII of 1966 vide proceedings dated 10-5-1972 by the Asst. Commissioner, Endowments Department, Machilipatnam. It is an Educational Institution imparting education in several branches both technical and nontechnical. It is claimed that after the demise of the petitioner's grand father Kopallewari family members have associated themselves with the developmental activity of the Institution and also donated huge extents of land for maintenance of the Institution.

(3.) The Assistant Commissioner of Endowments, Vijayawada after an enquiry recognized the petitioner as family member of the founder by proceedings dated 26-1-1999. It is claimed that by virtue of such recognition the petitioner was appointed as the Chairman of the Trust Board of the said Institution.