Indian Kanoon - Search engine for Indian Law

Andhra Pradesh High Court - Amravati

Jarapala Darma Teja Ht No.16031014 vs The State Of Andhra Pradesh, on 30 April, 2022

                                   1

     HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

          MAIN CASE No.: W.P.No.11524 of 2022

                       PROCEEDING SHEET


Sl.
         DATE                                ORDER
No

2)     30.04.2022   DEV, J

                                 W.P.No.11524 of 2022

                          Admit.

                          For filing counters, post after Summer
                    Vacation, 2022.

                                                                 _________
                                                                      DEV, J
                                   I.A.No.1 of 2022


                          In this writ petition, the petitioner
                    appeared      for       final    year       BPT    Course
                    examination conducted in the month of
                    December,       2021.           As    per    the    result
                    announced          by     the        2nd     Respondent-

University, the petitioner failed Community Medicine, Clin-Cardio-Respiratory Disorders, Physio Cardio Respiratory conditions and Research Methodology and Bio-Statistics subjects.

The grievance of the petitioner is that the valuation of answer scripts by digitally was not properly done by the 2nd Respondent.

By following the earlier orders passed by this Court, this Court directed the Respondent No.2 and 3, to produce the relevant answer scripts before the Court. The said answer scripts were produced before the Court, which were verified by the petitioner and his counsel in the presence of Respondent No.3 and his counsel. On verification of the answer scripts, they noted some discrepancies in the valuation.

On verification of the answer scripts, in view of the discrepancies found in the valuation by one examiner and it appears that the directions issued in Dr. P. Kishore Kumar and others vs. State of A.P. and others,1 are not strictly followed, in the prima facie opinion of this Court, it is appropriate to direct the 2nd Respondent to get the answer scripts of the petitioner to evaluate once again digitally by identifying one fresh examiner.

Accordingly, the 2nd Respondent is directed to get the answer scripts of the petitioner for the subjects i.e., Community Medicine, Clin-Cardio-Respiratory Disorders, Physio Cardio Respiratory conditions and Research Methodology and Bio-Statistics, to evaluate once again digitally by identifying one fresh examiner. The corrected answer scripts must be preserved for future relief.

2016(6) ALT 408 3 The entire exercise shall be completed within a period of four (4) weeks from today.

_________ DEV, J Note: Issue CC today.

B/o PGR