Andhra Pradesh High Court - Amravati
Matta Rajeev vs State Of Ap on 5 July, 2021
Author: U.Durga Prasad Rao
Bench: U.Durga Prasad Rao
RAMA OOO, IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISDICTION) MONDAY, THE FIFTH DAY OF JULY TWO THOUSAND AND TWENTY ONE : PRESENT: THE HONOURABLE SRI JUSTICE U.DURGA PRASAD RAO WRIT PETITION NO: 10995 OF 2021 Between: Matta Rajeev, S/o Matta Srinivasarao. ...Petifioner AND 1. State of Andhra Pradesh, Rep. by its Principal Secretary, Medical, Health and Family Welfare Department, Secretariat, Velagapudi, Amaravati. 2. Dr. N.T.R. University of Health Sciences, Rep by its Registrar, Vijayawada, Krishna District. 3. The Controller of Examinations, Dr, N.T.R. University of Health Sciences, Rep by its Registrar, Vijayawada, Krishna District . Respondents 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 a writ, order or direction particularly one in the nature of writ of mandamus declaring the action of the respondents in digitally (Online) evaluating the answer Script of the petitioner relating to the subject of General Medicine of Final Part-ll held in March 2021 as bad in law and in violation of the fundamental rights guaranteed under the Constitution of India and consequently to direct the respondents to manually evaluate the answer scripts of petitioner (Registration No . 0864106) together with supplementary answer script of General Medicine subject in final Part-ll exams held in March 2021 and consequently to direct the respondents and to declare the results of the same in a transparent manner. IA NO: 1 OF 2021 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the writ petition, the High Court may be pleased to direct the 2°? respondent to manually evaluate the answer script of petitioner (Registration _No,0864 106) of General Medicine subject of final Part-II exams held in March 2021 and declare the results, pending disposal of WP 10995 of 2021, on the file of the High Court. The petition coming on for -hearing, upon perusing the Petition and the affidavit filed in support thereof and upon hearing the arguments of Sri Balaji Medamalli, Advocate for the Petitioner, GP for Medical Health for Respondent No.1, Sri G. Vijay Kumar, Standing Counsel for Respondent Nos.2 & 3, the Court made the following. ORDER:
"Heard.
The Controller of Examinations and Technicians, who are conversant with the digital evaluation of the answer scripts relating to the present writ petition, shall appear in person before this Court along with relevant answer sheets on 07-07-2021 at 2.15 P.M. The petitioner along with his counsel shall also physically present in the court on that day."
Sd/-M Srinivas ASSISTANT REGISTRAR TRUE COPY/ ing SECTION OFFICER SP foe SRABe Aner aN FeDOT aD OA nae oie ean conven annoys ne atne er gee Sere BT . _ The Principal Secretary, Medical, Health and Family Welfare Department, State of Andhra Pradesh, Secretariat, Velagapudi, Amaravati. _ The Registrar, Dr. N.T.R. University of Health Sciences, Vijayawada, Krishna District.
_ The Controller of Examinations, Dr. N.T.R. University of Health Sciences, Rep by its Registrar, Viiayawada, Krishna District _ Matta Rajeev, S/o Matta Srinivasarao Aged 30 years Occ Student R/o D No 593 Venkateswara Takies Road Sathupalli Kharnmam District607303 (1 to 4 Fax / Speed Post)
5. One CC to Sri Balaji Medamailli, Advocate [OPUC] 6, One CC to Sri G. Vijay Kumar, Standing Counsel [OPUC]
7. Two CCs to GP for Medical Health, High Court of Andhra Pradesh. [OUT]{(5 to 7 Special Messenger) . One spare copy.
ao HIGH COURT UDPR,J DATED:05/07/2021 NOTE: POST ON 07-07-2021 AT 2.15 P.M FOR PERSONAL APPEARANCE :
ORDER WP.No.10995 of 2021 DIRECTION