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Andhra Pradesh High Court - Amravati

Batchu Kavya Mounika vs The Ntr University Of Health Sciences on 17 December, 2020

Author: Kongara Vijaya Lakshmi

Bench: Kongara Vijaya Lakshmi

  
 
  

(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
(SPECIAL ORIGINAL JURISIDICTION)
THURSDAY , THE SEVENTEENTH DAY OF DECEMBER
TWO THOUSAND AND TWENTY
:PRESENT:
THE HONOURABLE SMT JUSTICE KONGARA VIJAYA LAKS

WRIT PETITION NO: 23994 OF 2020
Between:
Batchu Kavya Mounika, (HT No.13085009) D/o. Srinivas Rao,

Petitioner

AND

1. The NTR University of Health Sciences, , Represented by its Registrar,
Vijayawada, AP State.
2. The Vice Chancellor, NTR University of Health Sciences, Vijayawada, AP State

Respondents

WHEREAS the Petitioner above named through her Advocate Sri Kalyan C.R presented this 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 more particularly one in the nature of Writ of Mandamus declaring the action of the respondents (i) in conducting the digital evaluation process contrary to the Principles laid down in Dr. P.Kishore Kumar Vs. State of A.P. 2016(6) ALT 408) and Dr. J. Kiran Kumar and others Vs. State of A.P. 2017 (6) ALT 213 and (ii) in not allowing us to physically examine the answer scripts and furnishing copies of the answer scripts as highly illegal, arbitrary, irrational, void and opposed to the Principles of Natural Justice besides violative of Articles 14 and 21 of Constitution of India.

AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri Kalyan C.R Advocate for the Petitioner, directed issue of notice to the Respondents herein to show cause as to why this WRIT PETITION should not be admitted.

You viz:

1. The Registrar, NTR University of Health Sciences, , Vijayawada, AP State.
2. The Vice Chancellor, NTR University of Health Sciences, Vijayawada, AP State are directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted on or before 28.12.2020 on which date the case stands posted for hearing The Court made the following: ORDER Notice before admission.

Sri G. Vijay Kumar, learned Standing Counsel appearing for the respondent

-- University, seeks time to file counter affidavit.

Post on 28.12.2020 along with WP No.22916 of 2020.

24

Sd/-K.JaganMohan ITTRUE COPY!! DEPUTY REGISTRAR F SECTION OFFICER To Rw No TVR . The Registrar, NTR University of Health Sciences, , Vijayawada, AP State. The Vice Chancellor, NTR University of Health Sciences, Vijayawada, AP State (1 & 2 by RPAD- along with a copy of petition and affidavit) . One CC to Sri Kalyan C.R, Advocate [OPUC] One CC to Sri Guttapalem Vijaya Kumar, Standing Counsel [OPUC] One spare copy HIGH COURT KVLJ DATED:17/12/2020 NOTICE BEFORE ADMISSION WP.No.23994 of 2020 Post on 28.12.2020 along with WP No.22916 of 2020.

~ 7 JAN 2021