Andhra Pradesh High Court - Amravati
Maramreddy Sairam vs The State Of Andhra Pradesh on 16 September, 2025
APHC010452382025
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: 22974/2025
Between:
1. MARAMREDDY SAIRAM, S/O. M. VENKATA SUBBA REDDY,
AGED ABOUT 28 YEARS, OCC STUDENT, R/O.D.NO.1-107,
HANUMANTHUNIPADI VILLAGE AND MANDAL, PRAKASAM
DISTRICT - 523 227.
...PETITIONER
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, 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 high handed action of the Respondent No. 3 in issuing the
merit list without considering the Petitioner objection as per the academic
book and rules of FIVB for a question No. 191, question ID 3922663271,
for the exam conducted for the Post of Physical Education Teacher vide
Notification No.01/Mega DSC-TRC-01/2025, dated 20.04.2025 conducted
on 22.06.2025 by changing the correct answers in the revised final key
and released score card without adding marks as illegal, arbitrary, unjust
in violation of principles of natural justice, and violation of article 14, 19
and 21 of the Constitution of India and consequently direct the
Respondents to correct the same to the petitioner, release fresh score
cards and reissue the merit list for Prakasam district 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 to reserve one post for the
Petitioner for the Post of Physical Education Teacher in Prakasam District
in Mega DSC vide 01/Mega DSC-TRC-01/2025, dated 20.04.2025, in the
interest of justice pending disposal of the main Writ Petition and pass
such other order.
Counsel for the Petitioner:
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. 22974 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.22974 of 2025 Dated: 16.09.2025 IS