Andhra Pradesh High Court - Amravati
Surya Yalamanchali vs Dr Ntr University Of Health Sciences on 21 October, 2020
Author: D.Ramesh
Bench: D.Ramesh
THE HONOURABLE SRI JUSTICE D.RAMESH
WRIT PETITION NO.13466 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 1st respondent in evaluating the answer scripts of the petitioner through evaluation process for the examinations conducted for the second MBBS held in February/March 2020 and declaring the result as illegal, arbitrary and unjust and consequently direct the respondent No.1 to get the answer scripts of the petitioner held in the months of second MBBS held in February/March 2020 evaluated manually in accordance with law by strictly monitoring the evaluation process free from any discrepancies ..."
2. Heard Sri C.R. Kalyan, learned counsel for the petitioner, and Sri G.Vijaya Kumar, learned Standing Counsel appearing on behalf of the respondents.
4. In the similar circumstances, 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."2
5. Learned Standing Counsel appearing for the respondents though disputed the discrepancies, has consented for the above order, passed in W.P.No.8213 of 2020.
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 answer scripts of the petitioner for MBBS II year examinations held in February/March 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:
Furnish C.C. in two days B/o.
Pnr 3 THE HONOURABLE SRI JUSTICE D.RAMESH WRIT PETITION NO.13466 OF 2020 Date: 21-10-2020 Note:
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