Andhra Pradesh High Court - Amravati
Dr. Bhusarapu Ravi Kumar, vs The State Of Andhra Pradesh, on 5 July, 2021
Author: U.Durga Prasad Rao
Bench: U.Durga Prasad Rao
\ IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) MONDAY, THE FIFTH DAY OF JULY TWO THOUSAND AND TWENTY ONE ~~ NS :-PRESENT: THE HONOURABLE SRI JUSTICE U.DURGA PRASAD RAO WRIT PETITION NO: 4885 OF 2021 Between: Dr. Bhusarapu Ravi Kumar, S/o. Late B. Pullaiah, Aged 47 years, Occ- Civil Assistant Surgeon, O/o. Urban Primary Health Centre, DBR Mills, Lower Tank Bund Road, Hyderabad, R/o. D.No.1-9-698/1 to 4, Flat No.514, C-Block, Naiks Prudvi Golden Towers, OU Road, Vidya Nagar, New Nallakunta, Hyderabad - 500 044. .... Petitioner AND 1. The State of Andhra Pradesh, Rep. by its Principal Secretary Department of Higher Education, Secretariat Buildings, Velagapudi. Guntur District. 2. Dr. NTR University of Health Sciences, Rep. by its Registrar, Vilayawada, Krishna District. . «ae 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 Wrt, Order or Direction more particularly one in the nature of 'Writ of Mandamus' declaring that the petitioner is entitled for implementation of the same scale/benefit of revaluation of his answer scripts of Theory of MD (Micro Biology) in PG Degree with Hall Ticket No.0952305 as per the law laid down by the Hon'ble High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh, at Hyderabad in WP.No.23681/2017 and Batch dated 23-10-2017 and consequently declare the results of the petitioner in respect of Theory of MD (Micro Biology) in PG Degree with Hall Ticket No.0952305. _ IA 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 respondent No.2 herein to consider the Representations dated 17-12-2019 and 02-12- 2020 addressed to.the Hon'ble Chancellor of the 2°¢ respondent University, and the Vice Chancellor and Registrar of the 2 respondent University, and pass appropriate orders therein, pending disposal of WP 4885 of 2021, on the file of the High Court. -- The petition coming on for hearing upon perusing the Petition and the affidavit filed in support thereof and upon hearing the arguments of Sri T Lakshmi Narayana Advocate for the Petitioner and of GP for Services-lll for the Respondent Nos.1 and 2, and the Court made the following. - ORDER:
"Heard.
The Controller of Examinations and Technicians, who are conversant with the digital evaluation of the answer scripts relating to the present writ petition, shall appear in person before this Court along with relevant answer sheets on 07- 07-2021 at 2.15 P.M. The petitioner along with his counsel shall also physically present in the court on that day." Sdi/- M. SRINIVAS a ASSISATNT REGISTRAR 4A NTRUE COPY/ Oe ? a To SECTION OFFICER
1. Dr. Bhusarapu Ravi Kumar, S/o. Late B. Pullaiah, Occ- Civil Assistant Surgeon, Ofo. Urban Primary Health Centre, DBR Mills, Lower Tank Bund Road, Hyderabad, R/o. D.No.1-9-698/4 to 4, Flat No.514, C-Block, Naiks Prudvi Golden Towers, OU Road, Vidya Nagar, New Nallakunta, Hyderabad - 500 044. 2, The Principal Secretary Department of Higher Education, Secretariat Buildings, Velagapudi. State of Andhra Pradesh, Guntur District.
3. The Registrar, Dr. NTR University of Health Sciences, Vijayawada, Krishna District.(for R.1 to R.3 by RPAD Fax / Speed Post) One CC to Sri. T Lakshmi Narayana Advocate [OPUC] Two CCs to GP for Services If 'High Court Of Andhra Pradesh. [OUT] One spare capy Oak pr HIGH COURT UDPRJ DATED:05/07/2021 NOTE: POST ON 07.07.2021 AT 2:15 PM FOR PHYSICAL APPEARANCE ORDER WP.No.4885 of 2021 DIRECTION