Andhra Pradesh High Court - Amravati
Randi Srilekhya vs The State Of Ap on 28 July, 2021
Author: U.Durga Prasad Rao
Bench: U.Durga Prasad Rao
eo IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI WEDNESDAY, THE TWENTY EIGHTH DAY OF JULY TWO THOUSAND AND TWENTY ONE >: PRESENT: THE HONOURABLE SRI JUSTICE U.DURGA PRASAD RAO WRIT PETITION NO: 12488 OF 2021 Between: Randi Srilekhya, D/o Rajesh Kumar, Aged about 21 years, BDS student, KLR's Lenora Institution of Dental Sciences, Rajamahendravaram, East Godavari district, Rio D.No.71-14-2, 1% Division, Srirampuram Road, Tarakarama Nagar, Raj amahendravaram, East Godavari district. . Petitioner . AND 1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Medical, Health and Family Welfare Department, Secretariat Buildings, Amaravathi. 2. NTR University of Health Sciences, Rep, by its Registrar, Viiayawada, Krishna District. 3. Controller of Examiner, NTR University of Health Sciences, Vijayawada, Krishna District Respondents Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue writ of mandamus or any other appropriate writ or direction declaring the action of the 2" and 3° respondents in conducting the digital evaluation process contrary to the Principles laid down in Dr. P.Kishore Kumar Vs. State of A.P. 2016(6) ALT 408) and DrJ. Kiran Kumar and others Vs. State of A.P. 2017 (6) ALT 213 in respect of Petitioner's final BDS Course Examinations held in the month of February, 2021 and not furnishing copies of the petitioner's answer scripts (for failed subjects) as highly illegal, arbitrary, irrational, void and contrary to the Principles of Natural Justice and apart from violative of Articles 14 and 21 of Constitution of India and consequently direct the respondent Nos. 2 and 3 to evaluate the petitioner's answer scripts strictly in adherence to the above stated Judgments of this Hon'ble Court iA NO: 1 OF 2021 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to direct the 24 respondent allow the petitioners to verify their answer scripts physically in the presence of 2° respondent university authorities, pending disposal of WP 12488 of 2021, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and upon hearing the arguments of SRI G V S MEHAR KUMAR Advocate for the Petitioner, GP FOR MEDICAL HEALTH AND FAMILY WELFARE for the Respondent No.1, SRI G.VIJAY KUMAR Standing Counsel for Respondent Nos.2 and 3, the Court made the following. ORDER:
"The controller of examination along with the relevant technical person and the answer sheets of the petitioner in respect of Conservative Dentistry and Prosthodontics of BDS Final year, shall attend the Court on 04.08.2021 at 02.15 p.m."
SD/-CHITTI JOSEPH ASSISTANT REGISTRAR TRUE COPY// Cade For ASSISTANT REGISTRAR pee pete ee ra Mat TE oe elt RN SR SERENE NSE MIO BNE STIS EDOATO DST IE EDU SEDTT ETE f Wi OANA NTA INTE GER ne naa ee ee To, oN NOD OE _ The Principal Secretary, Medical, Health and Family Welfare Department, State of Andhra Pradesh, Secretariat Buildings, Amaravathi. The Registrar, NTR University of Health Sciences, Vijayawada, Krishna District, Controller of Examiner, NTR University of Health Sciences, Vijayawada, Krishna District (Addresses 1 to 3 by RPAD) One CC to SRI G VS MEHAR KUMAR Advocate [OPUC]} Two CCs to GP FOR MEDICAL HEALTH, High Court of Andhra Pradesh. [OUT] One CC to SRI G.VIJAY KUMAR, Standing Counsel, High Court of AP [OPUC] One spare copy HIGH COURT UDPRJ DATED:28/07/2021 _ ATTEND THE COURT ON 04-08-2021 AT 02.15 P.M. ORDER WP.No.12488 of 2021 DIRECTION