Andhra Pradesh High Court - Amravati
Nenavath Bhargav vs The State Of Andhra Pradesh on 26 April, 2022
Author: Battu Devanand
Bench: Battu Devanand
\
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE TWENTY SIXTH DAY OF APRIL, TWO THOUSAND AND TWENTY TWO.
TPRESENTS
THE HONOURABLE SRI JUSTICE BATTU DEVANAND
LANG. Tof 2022
iN
WP. No, 10854 of 2022
Between:
Nenavath Bhargay, (AT No. 12071061) S/o, LAKSHMA NAIK, Aged about 27 years, Ryo.
O.No. 3-364, Munimadugu, Alebad thanda, Kurnool INstrict, AP-S18220.
Petitioner
(Petitioner in W.PLNo, fO884 of 2022
onthe fie of High Court)
AND;
3. The State af Andhra Pradesh, Reo. by Xs Princinal Secretary, Medical, Health
and Family Welfare Department, Secretariat Sulldings, Amaravathi.
2. NTR University of Heaith Sciences, Represented by its Registrar, Vilayawada,
AP, State.
3. The Cantroller of Exarnination, NTR University of Health Sciences, VGayawada,
AP. State,
4. The National Medical Council, rep. by its Secretary, Pocket 14, Sector-#.
Dwarka PRase-1, New Delhi-110 O07.
.. Respondents
(Respondents i-da-}
Counsel for the Petitioner SRE SEEPANI S$. RUMAR
Counsel for the Respondent No.{ :G.P. FOR MEDICAL, HEALTH & FW
Counsel far the Respondent Nos. 2 & 3: SRG. VUAY KUMAR-SC
Counsel for the Respondent No.4: SRLS, VIVEK CHANDASEKHAR-SC
Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit fled In suppart of W.P, the High Court may be pleased to direct the
respondents 2 and 3 to produce petitiener's answer scripts particularly in respect of
MEDICINE papers scripts for exarnination by this Honourable Court pending dispasal of
WP. No. 70854 of 2022, on the file of the High Court.
°
x
¥
a
The caurt while directing issue of natice to the Respondents herein to show
cause as to why this application should not be complied with, made the following
order.(The receipt of this order will be deemed to be the receipt of notice in the
Casey,
ORDER
"in this writ petition, the petitioner appeared for final year MBBS Part-2 conducted in the month of January, 2022. As per the result announced by the 2°° respondent-University, the petitioner failed in one subject Le., Medicine.
The grievance of the patitiener is that the valuation of answer scripts by Migitally was nol croperly done by the 2°° respondent.
dy fallowing the earlier orders passed by this Court, this Court directed the Respondent No.2 and 3, to praduce the relevant answer scripts befere the Court. The said answer scripts were produced before the Court, which were veriNed by the petitioner and his counsel in the presence of Respondent No.3 and his counsel, On veriNcation of the answer scripts, they noted some discrepancies in the valuation, On verHication of the answer scripts, in view of the discrepancies found in the valuation by four examiners and 8 appears that the directions issued in Dr. P. Kishore Kumar and others vs. State of A.P. and others are not strictly followed, in the prima fecle opinion of this Court, it is appropriate to direct the 2" respondent ta get the armswer scripts of the petitioner ta evaluate once again digitally by identifying two fresh examiners. Conk...
3?
mee Accardingly, the gr Respondent is directed ta get the answer scripts of the petitioner for the subject i.e., Medicine, to evaluate ance again digitally by identifying two fresh examiners. The corrected answer scripts must be preserved for future relief. The antire exercise shall bs completed within « period of four id} weeks fram today."
Sel K. G. RAJA BABY, ASSIOTAR xT REGIST RAR Pa OF riment, St a ; 3 2, The Re: gistra uP NTR University ,¥} Nayawada . ALB, State.
2. The Contratler of Exannnation, NT Shy of Health Se ISNCSs, Vijayawada, A.B. State.
4.The Secretary, National Mecical Counch, Pocket 4, Sector-8, Dwarka, Phase T, New Deu By 70 OOF.
(Addresses Nos. 1 to 4 by ae)
5. Two Cs ta the G.P. for Mecieal, Hes At Arnaravati(QuT) &.One CO to Sri Seeman 8. Ku
7.One CU te ori G. VAY KUMAR.
§.Qne spare copy.
8, Qe CC to Sri §. Vivek Chanca Sekhar, SC{OPRUC) A ; Tar, é Ty TREK IONS} ALT 408 HIGH COURT DEY.
OT. 26-04-2022.
ORDER LANa. 1 af 2022 iN W.P.No. 10884 of 2022 INTERIM DIRECTION