Telangana High Court
Parupalli Yuva vs Dr. N.T.R. University Of Health ... on 15 June, 2018
HON'BLE SRI JUSTICE A.RAJASHEKER REDDY
WRIT PETITION No.19989 OF 2018
ORDER:
This petition is filed for a writ of Mandamus declaring the action of the respondents in irregularly evaluating petitioner's Final MBBS Part II answer scripts of Medicine, Surgery and Pediatrics subjects through Online Digital System and not acceding to petitioner's request for revaluation as illegal and arbitrary.
Heard learned counsel for the petitioner and Sri T.Nageshwar Rao, Learned Standing Counsel for respondents.
Since it is stated that representation of the petitioner is pending before the competent authority, it is for the competent authority to take action and dispose of the same.
In view of the same, without expressing any opinion on merits, the writ petition is disposed of directing the competent authority to consider the representation of the petitioner dated 01.05.2018, in terms of Judgment of this Court dated 31.10.2016, passed in WP.No.26929 of 2016 and batch. No order as to costs.
As a sequel thereto, miscellaneous petitions, if any, pending in the writ petition, shall stand closed.
_______________________________ A.RAJASHEKER REDDY, J 15.06.2018 t k.