Andhra Pradesh High Court - Amravati
Olupalli Sucharitha Naidu, vs State Of Andhra Pradesh, on 5 July, 2021
Author: U.Durga Prasad Rao
Bench: U.Durga Prasad Rao
IN THE HIGH COURT OF ANDHRA PRADESH :; AMARAVATI MONDAY, THE FIFTH DAY OF JULY TWO THOUSAND AND TWENTY ONE : PRESENT: THE HONOURABLE SRI JUSTICE U.DURGA PRASAD RAO WRIT PETITION NO: 8751 OF 2021 Between: Olupalli Sucharitha Naidu, D/o Mohan Rangarao, Aged 24 years, Occ Student, Rio D.No.11-73/4, Gannavaram, Gannavaram Mandal, Krishna District Petitioner AND 1, State of Andhra Pradesh, Rep. by its Principal Secretary, Medical, Health and Family Welfare Department, Secretariat, Velagapudi, Amaravati. 2. Dr. N.T.R. University of Health Sciences, Rep by its Registrar, Viiayawada, Krishna District. 3. The Controtier of Examinations, Dr. N.T.R. University of Health Sciences, Rep by its Registrar, Vijayawada, Krishna District Respondents 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 fo issue a writ, order or direction particularly one in the nature of writ of mandamus declaring the action of the. respondents in digitally (Online) evaluating the answer Script of the petitioner relating fo Bio-Chemistry theory paper of First year MBBS examination held in the month of January, 2021 as bad in law and in violation of the fundamental rights guaranteed under. the Constitution of India and consequently fo direct the respondents to produce the answer script of petitioner (Registration No 15056095) together with supplementary answer scripts of Bio-Chemistry subject in First Year MBBS examinations held in the month of January, 2021, so as to examine as to whether the answer script is properly evaluated or not and consequent to direct the respondents to revaluate the answer script of petitioner of Bio-Chemistry paper and to declare the results of the same in a transparent manner The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and upon hearing the arguments of SRI BALAJ] MEDAMALLI Advocate for the Petitioner, and of GP FOR MEDICAL AND HEALTH for the Respondent No.1, SRI GVIJAY KUMAR Standing Counsel for R2 and R3, the Court " made the following. . ORDER:
"Heard, The Controller of Examinations and Technicians, who are conversant with the digital evaluation of the answer scripts relating to the present writ petition, shall appear in person before this Court along with relevant answer sheets on 07-07-2021 at 2.15 P.M. The petitioner along with her counsel shall also physically present in the court on that day". SD/-M.SRINIVAS ASSISTANT REPISTRAR HTRUE COPY?! For ASSISTANT REGISTRAR To,
1. The Principal Secretary, Medical, Health and Family Welfare Department, State of Andhra Pradesh, Secretariat, Velagapudi, Amaravati.
2. The Registrar, Dr. N.T.R. University of Health Sciences, Vijayawada, Krishna District.
3. The Registrar, Controller of Examinations, Dr. N.T.R. University of Health Sciences, Vijayawada, Krishna District (by RPAD)
4. One CC to SRI BALAJI MEDAMALLI Advacate [OPUC]
5. Two CCs to GP FOR MEDICAL HEALTH, High Court of Andhra Pradesh. [OUT]
6. One CC to SRI G.VIUAY KUMAR, Standing Counsel [OPUC]
7. One spare copy HIGH COURT UDPRJ DATED:05/07/2021 ORDER WP.No.8751 of 2021 APPEARANCE