Andhra Pradesh High Court - Amravati
Sivaraju Madhumitha vs The State Of Andhra Pradesh on 18 October, 2022
Author: B Krishna Mohan
Bench: B Krishna Mohan
[3233 ] IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISDICTION) TUESDAY , THE EIGHTEENTH DAY OF OCTOBER TWO THOUSAND AND TWENTY TWO :PRESENT: THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN WRIT PETITION. No: 33878 OF 2022. Between: "Sy Sivaraju Madhumitha, Aged about 30 Years, Dlo Srinivasa Rao, Occupation. Doctor, R/o 1 - 6, Idupulapadu, Inkolu, Prakasam District. Writ Petitioner AND 1. The State Of Andhra Pradesh, Rep by its Principal Secretary, Medical Health and Family Welfare Department, Secretariat Buildings, Amaravathi. 2. Nr University of Health Sciences, Rep by its Registrar, Vijayawada, Krishna istrict. 3. Controller of Examiner, NTR University of Health Sciences. Tee Respondents igen Lt ean Petition under Article 226 of the 'Constitution of India praying that in the circumstances stated in the affidavit filgd therewith, the High Court may be pleased to issue an appropriate Writ or order :or.direction more particularly in the nature of Writ of Mandamus declaring the action: of the Respondents herein. more particularly the action of Respondent Nos.2 and 3 herein in conducting the digital evaluation for the examination of answer sheets in MS (Obstetrics and Gynaecology) of PG Medical Course theory paper of Examinations held in the month of April 2022 in contravention and utter disregard of the order passed by this Hon'ble Court in Writ Petition No.12418 of 2021 and in not furnishing the copy of the Petitioner's answer script for the failed subject, i.e., MS (Obstetrics and Gynaecology) of PG Medical Course theory paper of Examinations: hela in the month of April 2022 and in not re- evaluating the answer sheets of the Petitioner herein, in accordance with the order passed by this Hon'ble Court in W.P.No. 27021 of 2022 and Batch, as being illegal; arbitrary, irrational and violative of the: Principles of Natural Justice and violative of Articles 14, 19({1)(g), 21 and 300A of the Constitution of India and consequently direct the Respondents herein to furnish the answer sheets of the Petitioner and re - evaluate the answer sheets. ia IA NO: 1 OF 2022 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 herein to furnish the answer sheets of the Petitioner in MS (Obstetrics and Gynaecology) of PG Medical Course -- theory paper of Examinations held in the month of April 2022, Pending disposal of WP 33878 of 2022, 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 VIVEKANANDA VIRUPAKSHA Advocate for the Petitioner, GP FOR MED HEALTH AND FAMILY WELFARE for the Respondent No.1, Sri G.Vijay Kumar, Standing Counsel for the Respondent Nos. 2 & 3 and the Court made the following. ORDER:
Soda oe " Heard the counsel for the petitioner:
+ Learned Standing Counsei takes notice for the respondent Nos. 2 and 3. List on 27.10.2022.
In the meanwhile, the Standing Counsel shall produce the answer scripts of the petitioner for its verification by the:petitioner in the presence of both the counsels." OW Sd/-T Madhavi , \e REGISTRAR TRUE COPY! UBECTION OFFICER For AL _..
To,
1. The Principal Secretary, Medical. Health and Family Welfare Department, State Of Andhra Pradesh , Secretariat Buildings, Amaravathi.
2. The Registrar, NTR University of Health Sciences, Vijayawada, Krishna District.
Controller of Examiner, NTR University of Health Sciences. (1 to 3 by RPAD) One CC to SRI. VIVEKANANDA VIRUPAKSHA Advocate [OPUC] Two CCs to GP FOR MED HEALTH AND FAMILY WELFARE ,High Court Of Andhra Pradesh. [OUT] One CC to Sri G.Vijay Kumar, Standing Counsel [OPUC] One spare copy or & & NO RVK HIGH COURT BKMJ DATED: 18/10/2022 NOTE: LIST ON 27.10.2022 ORDER WP.No.33878 of 2022 DIRECTION