Andhra Pradesh High Court - Amravati
Ammadineni Vikas Vardhan vs The State Of Andhra Pradesh on 23 February, 2022
1
HIGH COURT OF ANDHRA PRADESH
MAIN CASE No.: W.P.No.3432 of 2022
PROCEEDING SHEET
Sl.
ORDER
No DATE
DEV,J
23.02.2022
This Writ Petition has been filed against the action of Respondent No.2 in conducting the digital evaluation process of MBBS examination answer scripts, which is contrary to the principles laid down in Dr.P. Kishore Kumar v State of Andhra Pradesh. Pending Writ Petition, two Interlocutory Applications are filed seeking the following reliefs:
I.A.No.1 of 2022: To direct the respondents to produce the answer scripts for examination by this Hon'ble Court.
I.A.No.2 of 2022: To direct respondent No.2 to allow the petitioner to appear for the 3rd year MBBS examination to be held in March, 2022. While considering the relief in I.A.No.1 of 2022, this Court, by Order dated 09.02.2022 directed respondent No.2 to depute any responsible officer from the university and technicians, who are conversant with the digital evaluation of the answer scripts relating to the present Writ Petition before this Court along with the relevant answer sheets on 23.02.2022 at 02.15 pm. This Court directed the petitioner also physically present before this Court.2
Heard learned counsel for the petitioner and the learned Standing Counsel for the Dr. NTR Health University.
Though the concerned Officers are present before this Court in compliance of the Order dated 09.02.2022, in our considered view, for proper adjudication and examination of the issue, a detailed enquiry is required by taking proper assistance from the concerned. Learned counsel for the petitioner submits that 3rd year MBBS examinations are commencing from 02-03- 2022 and requested to pass order in I.A.No.02 of 2022 to direct respondent No.2 to allow the petitioner to appear for 3rd year MBBS examination.
Learned Standing Counsel for NTR Health University relying on the relevant regulations submits that unless the petitioner completed all subjects in the Second Year, he will not be permitted to appear for 3rd year examinations.
Learned counsel for the petitioner submits that though the petitioner shown as failed in two papers i.e., Microbiology and Pharmacology, subsequently, the petitioner passed the Microbiology subject in 3rd evaluation conducted as per the directions of this Hon'ble Court.3
Now, in the present Writ Petition, the result of the Pharmacology is under challenge.
This Court is adjourning the matter to 04.03.2022 for a detailed consideration in I.A.No.01 of 2022. Admittedly, 3rd year MBBS examinations are going to be held from
02.03.2022.
In view of the above, to protect the interest of the student, in our considered opinion, it is appropriate to direct respondent No.2 to allow the petitioner for 3rd year MBBS examination to be held from 02.03.2022. It is further directed to keep the result in sealed cover.
Post on 04.03.2022.
_ ____ DEV,J Note: Issue CC today B/o eha 4