Andhra Pradesh High Court - Amravati
A B Mallikarjuna vs The State Of Andhra Pradesh on 16 September, 2025
APHC010425592025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3460]
(Special Original Jurisdiction)
TUESDAY, THE SIXTEENTH DAY OF SEPTEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
WRIT PETITION NO: 21663/2025
Between:
1. A B MALLIKARJUNA, S/O. A. B. CHINNA PULLAIAH, AGED
ABOUT 28 YEARS, OCC.STUDENT, R/O. D.NO. 3/30,
GOPAVARAM, KADAPA DISTRICT - 516 233.
2. GANDHAM SURENDRA, S/O. GANDHAM UTTIAIAH, AGED
ABOUT 27 YEARS, OCC. STUDENT, R/O. D.NO. 1/96,
IPPAPENTA, CHINTHA KOMMADINNE, KADAPA DISTRICT-516
003.
3. D. TIRUMALAIAH, S/O. D. VENKATA RAMANA, AGED ABOUT
32 YEARS, OCC. STUDENT, R/O. D.NO. 4/322, DUVVUR,
KADAPA DISTRICT-516 175.
4. JINKALA NAGESH, S/O. J. SUBBARAYUDU, AGED ABOUT
28 YEARS, OCC. STUDENT, R/O. D.NO. 1/13, MYLAVARAM,
KADAPA DISTRICT - 516 439.
5. B. UMA MAHESH, S/O. B. SURYANARAYANA, AGED ABOUT
31 YEARS, OCC.STUDENT, R/O. D.NO. 2/233, NUTHIMADUGU,
KAMBADUR, ANANTAPUR DISTRICT - 515 787.
6. CHEKURI VENKATA SUBBA RAO,, S/O. CH LINGAIAH,
R/O. 10-104-3-J-1, MARKAPUR (URBAN), PRAKASAM DISTRICT.
...PETITIONER(S)
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, SCHOOL EDUCATION DEPARTMENT,
VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
2. THE DIRECTOR OF SCHOOL EDUCATION, MANGALAGIRI,
GUNTUR DISTRICT.
3. THE CONVENOR OF MEGA DSC, A.P. SCHOOL EDUCATION
DEPARTMENT, MANGALAGIRI, GUNTUR DISTRICT.
4. THE DISTRICT EDUCATION OFFICER, KADAPA, KADAPA
DISTRICT.
5. THE DISTRICT EDUCATION OFFICER, ANANTAPUR,
ANANTAPUR DISTRICT.
6. THE DISTRICT EDUCATION OFFICER, ONGOLE, PRAKASAM
DISTRICT.
...RESPONDENT(S):
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 to issue an Order, Proceeding, Direction or an
appropriate Writ, more particularly one in the nature of 'Writ of Mandamus
declaring the action of the Respondents in issuing the revised final key on
11.08.2025 by challenging the option shown as correct for question(191)
ID No3922663271 for the exam conducted through Notification No.
01/Mega DSC-TRC-01/2025, dated 20.04.2025 for the Post of Physical
Education Teacher, conducted on 22.06.2025 as illegal, arbitrary and in
violation of principles of natural justice and consequently direct the
Respondents to correct the same and reissue the revised final key and
release fresh score cards and pass appropriate Orders, in the interest of
justice, and pass such other order.
IA NO: 1 OF 2025
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased to direct the Respondents not to release the merit list (marks)
of the candidates for the Post of Physical Education Teacher conducted
on 22.06.2025, in the interest of justice, pending disposal of the main Writ
Petition, and pass such other order.
Counsel for the Petitioner(S):
1. P SARASWATHI
Counsel for the Respondent(S):
1. GP FOR SERVICES II
The Court made the following:
THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
WRIT PETITION No. 21663 of 2025
ORDER:
1. In the present Writ Petition, the Petitioner is questioning the correctness of the answer key with respect to Question ID 3922663271 bearing Question No.191, which was issued pursuant to Notification No.1/Mega-DSC-TRC-1/2025, dated 20.04.2025.
2. The Petitioner contends that the academic literature of this question is contrary to the answer key provided by the Respondents.
3. Learned Government Pleader for Higher Education would submit that the answer key was issued after consultation with experts and no interference is called for.
4. Considering the submissions made, the present Writ Petition is disposed of, with the following directions:
(i) The Petitioner shall submit a representation to the Respondents enclosing the supporting academic literature to Question ID 3922663271 bearing Question No.191.
(ii) Upon receipt of the said representation, the Respondents shall examine it along with the enclosed academic literature, consider its feasibility, and pass appropriate orders, as expeditiously as possible.
(iii) There shall be no order as to costs.
As a sequel, miscellaneous petitions, pending if any, shall stand closed.
_________________ NYAPATHY VIJAY, J Date: 16.09.2025 IS THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY WRIT PETITION No.21663 of 2025 Dated: 16.09.2025 IS