Andhra Pradesh High Court - Amravati
Somu Yasvanth Reddy, vs Government Of Andhra Pradesh, on 21 October, 2020
Author: D.Ramesh
Bench: D.Ramesh
THE HONOURABLE SRI JUSTICE D.RAMESH
WRIT PETITION NO.15331 OF 2020
ORDER:
This petition is filed under Article 226 of the Constitution of India, seeking the following relief:
"to issue a Writ, Order or Direction more particularly one in the nature of Writ of Mandamus, declaring the action of respondents in digitally (online) evaluating the answer sheets of petitioner, as bad in law and violation of Articles 14, 21 of Constitution of India and consequently direct the respondents to produce answer script of petitioner reg.no.14054200, together with supplementary answer sheets in ENT exam held in the month of Jan/Feb' 2020 so as to examine whether verifying/totalling of answer sheets has been properly done or not verify whether all the answer sheets have been properly uploaded or downloaded at the time of evaluation done by the evaluators and consequently direct respondents to manually evaluate the answer sheets of petitioners.."
2. Heard Sri S.Harinath Reddy, learned counsel for the petitioner, and Sri G.Vijaya Kumar, Standing Counsel appearing on behalf of the respondents 2 and 3.
3. In the similar circumstances of the case, earlier this Court, in W.P.No.8213 of 2020, passed the following order:-
"12. In the result, this writ petition is allowed and the 2nd respondent is directed to get petitioner's answer scripts in 509-A- ENT and 510A-Opthalmology subjects of MBBS Final Year Part-I held in the month of January/February, 2020 evaluated once again as per the prevalent MCI norms by identifying four fresh examiners and such examiners shall mention their remarks as well as the marks awarded for each answer clearly on the uploaded answer scripts by using digital tools. The corrected answer sheets must be preserved for future review and the entire exercise shall be completed within a period of six (06) weeks from the date of receipt of a copy of this order by 2nd respondent."
5. Learned Standing Counsel though disputed the discrepancies, has consented for the above order, passed in W.P.No.8213 of 2020. 2
6. In view of the above, this Writ Petition also disposed of, in terms of the directions passed in W.P.No.8213 of 2020, directing the 2nd respondent to get petitioner's answer scripts reg.no.14054200, together with supplementary answer sheets in ENT exam held in the month of Jan/Feb' 2020 evaluated once again as per prevalent MCI norms by identifying four fresh examiners. Such examiners shall mention their remarks as well as the marks awarded for each answer clearly on the uploaded answer scripts by using digital tools and the corrected answer sheets must be preserved for future review. The entire exercise shall be completed within a period of six (06) weeks from the date of receipt of a copy of this order by 2nd respondent. No costs.
As a sequel, miscellaneous applications pending, if any, shall also stand closed.
______________________ JUSTICE D. RAMESH Date: 21.10.2020 Note:
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Pnr 3 THE HONOURABLE SRI JUSTICE D.RAMESH WRIT PETITION NO.15331 OF 2020 Date: 21-10-2020 Note:
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