Andhra Pradesh High Court - Amravati
Oruganti Nikitha, vs The State Of Andhra Pradesh, on 30 July, 2021
Author: U.Durga Prasad Rao
Bench: U.Durga Prasad Rao
[ 2605 } IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) FRIDAY, THE THIRTIETH DAY OF JULY TWO THOUSAND AND TWENTY ONE PRESENT: THE HONOURABLE SRI JUSTICE U.DURGA PRASAD RAO WRIT PETITION NO: 12872 OF 20214 Between: . A SERS Oruganti Nikitha, D/o Oruganti Madhusudhana, Age 22 years, student, Rio FleSNg.3 Srinivasam Appartment, Near NRI Medical College, Mangalagiri, Guntur District """S f Petitioner ) xB AND 1, The State of Andhra Pradesh, Rep.by its Principal Secretary, Medical Health and Family Welfare Department, A.P. Secretariat Buildings, Velagapudi, Amaravathi, . Guntur District. 2, Dr. N.T.R.Health University Of Health Sciences, Rep by its Registrar, Guanadala, 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 more particularly one in the nature of Writ of Mandamus, declaring the action of the respondent.No.2 in evaluating the answer scripts of the petitioner through digital evaluation process for the examination conducted for the two subjects Le., Pathology and Forensic Medicine of the M.B.B.S i] year without complying the procedure as prescribed by MCI and also as per directions of this Hon'ble court in earlier judgments and thereby declaring the results of the said two subjects as illegal, arbitrary, unjust, malafide, against to the fundamental rights guaranteed under the constitution and against to the settled principies of law and to consequently direct the respondents to evaluate the petitioner's two subjects j.e., Pathology and Forensic Medicine of the M.B.B.S ll year which was held in the month of March 2021 and to evaluate the same as per law strictly monitoring the evaluation process free from any discrepancies: -- [A NO: 1 OF 2021 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 to Revaluate answer scripts of the petitioner of the two subjects ie., Pathology and Forensic Medicine of the M.B.B.S {1 year which was held in the month of March 2021 in the interest of justice, pending disposal of the Writ Petition No.12872 of 2021, on the file of the High Court. aa The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and upon hearing the arguments of SRILRAV! CHEEMALAPATI Advocate for the Petitioner, GP for Medical & Health for Respondent No.1 and of Sri.G.Vijaya Kumar, learned Standing Counsel for Respondent No.2, the Court made the following. ORDER:
The Controller of Examinations and Technicians, who are conversant with the digital evaluation of the answer scripts relating to the present writ petition i.e., Pathology and Forensic Medicine of MBBS # year exams held in March 2021 (along with answer scripts) shall present in Court on 04.08.2021. The petitioner also shall present in Court on 04.08.2021. Th To, Ti OD OF Post on 04.08.2021 at 2.15 P.M. SD/-SHAIK MOHAMMED RAFI ASSISTANT REGISTRAR HTRUE COPY// Pe o For ASSISTANT REGISTRAR . The Principal Secretary, Medical Health and Family Welfare Department, State of Andhra Pradesh, A.P.Secretariat Buildings, Velagapudi, Amaravathi, Guntur District.
The Registrar, Dr. N.T.R. Health University Of Health Sciences, Guanadala, Vijayawada Krishna District. (1 & 2 by RPAD /SPEED POST) Oruganti Nikitha, D/o Oruganti Madhusudhana, R/o Flot.No.302, Srinivasam Appartment, Near NRI Medical College, Mangalagiri, Guntur District (by SPEED POST FOR APPEARANCE) One CC to SRLRAVI CHEEMALAPATI Advocate [OPUC] One CC to Sri.G. Vijaya Kumar, Standing Counsel (OPUC) Two CCs to GP for Medical & Health, High Court Of Andhra Pradesh. [OUT] One spare copy HIGH COURT UDPRJ DATED:30/07/2021 NOTE: POST ON 04.08.2021 AT 2.15 p.m. ORDER WP.No.12872 of 2021 4 % et, it DIRECTION Yee, %