Andhra Pradesh High Court - Amravati
Dr. V.Premalatha Ht No.1453346 vs The State Of Andhra Pradesh, on 4 March, 2022
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HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.:W.P.No.30631 of 2021
PROCEEDING SHEET
Sl.
ORDER
No DATE
4. 04.03.2022 DEV, J
Admit.
In this Writ Petition, the petitioner challenged the action of the 2nd respondent in conducting the digital evaluation of the papers of the answer scripts of the petitioner.
This Court intends to look into the issue raised by the petitioner with regard to digital valuation in detail after hearing respective parties.
In the Prima facie opinion of this court, the students are suffering due to digital valuation of the answer scripts as per the decision of the 2nd respondent University.
It appears that the digital valuation procedure is adopted by the University in the year 2016. Since 2016 to till date, number of students are approached this Court raising their problems being faced by them due to the digital valuation.
As stated by the respondents in the counter filed before this Court, in the case of Dr.P.Kishore Kumar Vs. State of A.P1, the digital valuation is transpire and effective, but even after hearing 1 2016(6) ALT 408 2 number of cases being filed by the students, bringing their difficulties with regard to the digital valuation, this Court intends to hear the matter in detail.
In compliance of the order dated 22.02.2022, Prof.Dr.T.Sankar, Registrar of N.T.R. University of Health Sciences present before this Court.
We direct the 2nd respondent to place the views expressed by this Court during hearing of this case before the Vice Chancellor of the University and the Executive Council members and come with some course of plan by next date of hearing to proceed further in this matter.
Meanwhile, the 2nd respondent is directed to get the petitioner answer scripts of Post Graduate course exams held in July, 2021 MD pediatrics evaluated once again physically by identifying 4 fresh examiners. Such examiners shall mention their remarks as well as their marks awarded to the each answer clearly on the answer scripts. The corrected answer scripts must be preserved for future views.
The entire exercise shall be completed within a period of three (3) weeks from today.
___________ DEV, J 03.03.2022 Note: Furnish C.C. by today KLPD 3 4