Karnataka High Court
Apeksha D/O Ramanna Nandi vs Rajiv Gandhi University Of Health ... on 22 April, 2022
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
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WP No. 101713 of 2022
IN THE HIGH COURT OF KARNATAKA, DHARWAD
BENCH
DATED THIS THE 22ND DAY OF APRIL, 2022
BEFORE
THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO. 101713 OF 2022 (EDN-RES)
BETWEEN:
APEKSHA D/O RAMANNA NANDI
AGE. 19 YEARS,
STUDENT OF 1ST YEARS, MBBS IN SRI B V V SANGHAS S
NIJALINGAPPA
MEDICAL COLLEGE, BAGALKOT - 587 101.
...PETITIONER
(BY SRI. JAGADISH PATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCE
4 TH T BLOCK JAYANAGAR, BANGALORE - 560041
REPRESENTED BY ITS REGISTRAR (EVALUATION).
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCE
4 TH T BLOCK JAYANAGAR, BANGALORE - 560041
REPRESENTED BY ITS CHANCELLOR.
Digitally
signed by
3. B.V.V SANGHAS S. NIJALINGAPPA MEDICAL COLLEGE,
SHIVAKUMAR
HIREMATH BAGALKOT - 587 101.
SHIVAKUMAR Location:
HIREMATH Dharwad
Date:
REPRESENTED BY ITS PRINCIPAL .
2022.04.23
10:48:16
+0530
...RESPONDENTS
(BY SRI. S.S.BADAWADAGI, ADVOCATE FOR R1 & R2
NOTICE TO R3 DISPENSED WITH)
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WP No. 101713 of 2022
THIS WP IS FILED PRAYING TO ISSUE A WRIT OF MANDAMUS
OR SUCH OTHER WRIT DIRECTING THE RESPONDENT NO.1 AND 2
UNIVERSITY TO TAKE IMMEDIATE STEPS TO PROPERLY EVALUATE
THE ANSWER SCRIPT OF THE PETITIONER OF (1) PHYSIOLOGY TP1,
(2) PHYSIOLOGY P2, (3) ANATOMY TP1 AND (4) ANATOMY P2
SUBJECTS AND AWARD APPROPRIATE MARKS, ETC.,
THIS PETITION COMING ON FOR PRELIMINARY HEARING-B
GROUP THROUGH PHYSICAL HEARING/VIDEO CONFERENCING
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
1. Sri. Shivakumar S. Badawadagi, learned counsel accepts notice for respondent Nos.1 and 2. Notice to respondent No.3 is dispensed with.
2. The petitioner is before this Court, seeking for the following reliefs:
(a) Issue a writ of mandamus or such other writ directing the respondent Nos.1 and 2 University to take immediate steps to properly evaluate the answer script of the petitioner of (1) Physiology TP1, (2) Physiology P2, (3) Anatomy PT1 and (4) Anatomy P2 subjects and award appropriate marks.
(b) Issue a writ of mandamus directing the respondent Nos.1 and 2 University to consider the representation of the petitioner dated 11.04.2022, vide Annexure-C for challenging evaluation and award the marks.
(c) Issue such other writ, order or direction that may be found necessary and deemed fit in the interest of justice.-3- WP No. 101713 of 2022
3. The grievance of the petitioner is that, the petitioner's request for re-evaluation has not been considered by the respondents, despite an application under representation having been given. A perusal of the evaluation marks sheet produced at Annexure-B series indicates that the difference between the first and second evaluation is 15% or more.
4. Hence, the respondents are directed to carryout re-
evaluation of the answer scripts of the petitioners in Physiology TP1, Physiology P2, Anatomy TP1 and Anatomy P2, within a period of four weeks from today.
Sd/-
JUDGE SVH