Andhra Pradesh High Court - Amravati
Dr.Polisetty Uday Bhanu vs The State Of Andhra Pradesh on 8 March, 2022
1
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: W.P.No.5496 of 2022
PROCEEDING SHEET
Sl.
ORDER
No DATE
2) 08.03.2022 DEV, J
W.P.No.5496 of 2022
Admit.
After filing of counters, the serious issue raised in this writ petition will be adjudicated.
For counters, post on 22.03.2022.
_________ DEV, J I.A.No.1 of 2022 In this writ petition, the petitioner appeared for final year MDS examination conducted in the month of October, 2021. As per the result announced by the 2nd Respondent-University, the petitioner failed in the subject of Oral and Maxillofacial Surgery.
The grievance of the petitioner is that the valuation of answer scripts by digitally was not properly done by the 2nd Respondent.
2By following the earlier orders passed by this Court, this Court directed the Respondent No.2 to produce the relevant answer scripts before the Court. The said answer scripts were produced before the Court, which were verified by the petitioner and his counsel in the presence of Respondent Nos.2 and 3 and their counsel. On verification of the answer scripts, they noted some discrepancies in the valuation.
On verification of the answer scripts, in view of the discrepancies found in the valuation by two examiners and it appears that the directions issued in Dr. P. Kishore Kumar and others vs. State of A.P. and others,1 are not strictly followed, in the prima facie opinion of this Court, it is appropriate to direct the 2nd Respondent to get the answer scripts of the petitioner for the subject of Oral and Maxillofacial Surgery to evaluate once again physically by identifying two fresh examiners.
Accordingly, the 2nd Respondent is directed to get the answer scripts of the petitioner for the subject of Oral and Maxillofacial Surgery to evaluate once again physically by identifying two fresh examiners. The corrected answer scripts must be preserved for future relief. The 1 2016(6) ALT 408 3 entire exercise shall be completed within a period of four (4) weeks from today.
_________ DEV, J Note: Issue CC today.
B/o eha/PGR