Andhra Pradesh High Court - Amravati
P Lakshman Naik vs The State Of Andhra Pradesh on 9 September, 2025
APHC010457642025
IN THE HIGH COURT OF ANDHRA
PRADESH
[3460]
AT AMARAVATI
(Special Original Jurisdiction)
TUESDAY,THE NINTH DAY OF SEPTEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
WRIT PETITION NO: 23971/2025
Between:
1. P LAKSHMAN NAIK, S/O HEMLANAIK AGED 36 YEARS
OCC. EMPLOYEE R/O DR.NO.5-122,
GORUMANUKONDA BUGGANIPALLE,
BETHAMCHERLA, KURNOOL
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY, SCHOOL EDUCATION
DEPARTMENT, SECRETARIAT, VELAGAPUDI,
AMARAVATHI, GUNTUR DISTRICT.
2. THE COMMISSIONER OF SCHOOL EDUCATION,
VENKATADRI TOWERS, ATMAKUR (M) MANGALAGIRI,
AMARAVATI GUNTUR.
...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 tomay be pleased to issue an order, writ or direction, more particularly one in the nature of WRIT OF MANDAMUS declaring the action of the Respondents in finalizing 2 the answer key without properly considering and re-evaluating the objections raised by several candidates including the Petitioner with regard to erroneously marked questions namely Question ld 3922663125-Q.NO-60 as illegal, arbitrary, and in violation of the principles of natural justice, as well as violative of Articles 14, 19(1)(g), and 21 of the Constitution of India Consequently, direct the respondents to Revise the final answer key and the selection list by duly correcting the errors and re-evaluating the Petitioners performance, treat the Petitioner as an eligible candidate and include his name in the final selection list in accordance with his merit and eligibility, conduct certificate verification for the Petitioner and permit him to participate in all consequential stages of the recruitment process, consider the Petitioner for selection and appointment in DSC-2025 in accordance with law and pass such 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 may be pleased to direct the respondents to Permit the Petitioner to participate in the certificate verification and all consequential stages of the recruitment process provisionally pending disposal of the above writ petition in the interest of justice and pass such Counsel for the Petitioner:
1. PAMARTHY RATHNAKAR Counsel for the Respondent(S):
1. GP FOR SERVICES II The Court made the following:3
HON'BLE SRI JUSTICE NYAPATHY VIJAY W.P.No.23971 of 2025 O R DE R:
In the present writ petition, the Petitioner is questioning the correctness of the answer key with respect to Question Id - 3922663125 bearing Question No.60 which was issued pursuant to Notification No.1/Mega-DSC-TRC-1/2025 dated 20.04.2025.
2. Learned counsel for the Petitioner contends that the academic literature of these questions 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, this writ petition is disposed of with the following directions:
(a) The Petitioner shall submit a representation to the Respondents enclosing the supporting academic literature to Question Id - 3922663125 bearing Question No.60.
(b) Upon receipt of the said representation, the Respondents shall examine it along with the enclosed academic literature, 4 consider its feasibility and pass appropriate orders as expeditiously as possible.
(c )No order as to costs.
As a sequel, pending applications, if any, shall stand closed.
__________________ NYAPATHY VIJAY, J Date: 09.09.2025 KLP