Andhra Pradesh High Court - Amravati
Dr. Polnati Swami Kumar vs The Ntr University Of Health Sciences on 4 December, 2020
Author: Kongara Vijaya Lakshmi
Bench: Kongara Vijaya Lakshmi
[2693]. .- (SHOW CAUSE NOTICE BEFORE ADMISSION) : IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) . FRIDAY, THE FOURTH DAY OF DECEMBER TWO THOUSAND AND TWENTY - :PRESENT: THE HONOURABLE SMT JUSTICE KONGARA VIJAYA LAKSHMI WRIT PETITION NO: 22916 OF 2020 Between: 4. Dr. Polnati Swami Kumar, (HT No.17M31 1013009) Sio. Satteyya, Aged 33 years, R/o. D.No. 2-197, Enukula Vanthena,Rajulapalem, Pothavaram, Pothavaram Mandal, East Godavari District, Andhra Pradesh. 2. Dr. Sreedhar Mekala Cheruvu, (HT No.17M311005013) S/o. M. Lakshmi Reddy, Aged 44 years, C/o. Gopala Krishna Rao, R/o Flat No. 13-4-345-B,A, Tatanagar, Tirupathi Chittor District, Andhra Pradesh. Petitioners AND 1. The NTR University of Health Sciences, Represented by its Registrar, Vijayawada, AP State. 2. The Vice Chancellor, NTR University of Health Sciences, Vijayawada, AP State. Respondents
WHEREAS the Petitioners above named through their Advocate Sri.Kalyan C.R., presented this 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 prayed that this Hon'ble Court may be pleased to issue a Writ; Order or direction more particularly one in the nature of Writ of Mandamus declaring the action of the respondents (i) 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 Dr. J. Kiran Kumar and others Vs. State of A.P. 2017 (6) ALT 213 in respect of Post Graduate Course Examinations held in the month of August,.2020 and (ii) in not allowing us to physically examine the answer scripts and furnishing copies of the answer scripts as highly illegal, arbitrary, irrational, void and opposed to the Principles of Natural Justice besides violative of Articles 14 and 21 of Constitution of India;
AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri.Kalyan C.R., Advocate for the Petitioner and of Sri.Vijay Kumar, Standing Counsel for Respondents, directed issue of notice to the Respondents herein returnable in two weeks to show cause as to why this WRIT PETITION should not be admitted.
You viz:
1. The Registrar, NTR University of Health Sciences, Vijayawada, AP State.
2. The Vice Chancellor, NTR University of Health Sciences, Vijayawada, AP State.
are directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted before .2020, on which date the case stands posted for hearing.
THE COURT MADE THE FOLLOWING ORDER:
Notice before admission returnable in two weeks. Mr.Vijay Kumar, learned standing counsel takes notice for respondent Nos.1 and 2 and seeks time to file counter. Post the matter on 28.12.2020.
SD/-K.JAGAN MOHAN DEPUTY REGISTRAR ITTRUE COPY// )\ TION OFFICER To,
1. The Registrar, NTR University of Health Sciences, Vijayawada, AP State.
2. The Vice Chancellor, NTR University of Health Sciences, Vijayawada, AP State.
(1 & 2 by RPAD- along with a copy of petition and affidavit) One CC to Sri.Kalyan C.R., Advocate [OPUC] One CC to Sri.Vijay Kumar, Standing Counsel [OPUC] One spare copy oR © SRL HIGH COURT KVLJ DATED:04/12/2020 NOTE: POST THE AMTTER ON 28.12.2020 NOTICE BEFORE ADMISSION WP.No.22916 of 2020