Andhra Pradesh High Court - Amravati
Chaganti Mohan Krishna Sasank Dhar, vs State Of Andhra Pradesh, on 5 July, 2021
[ 2605 ] IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI_. (Special Original Jurisdiction) MONDAY, THE FIFTH DAY OF JULY TWO THOUSAND AND TWENTY ONE # : PRESENT: THE HONOURABLE SRI JUSTICE U.DURGA PRASAD RAO -~ WRIT PETITION NO: 10997 OF 2021 -~ Between: Chaganti Mohan Krishna Sasank Dhar, S/o Chaganti Vijaya Kumar, Aged 25 years" Occ:Student, R/o D.No.22B-9-4, Valluri vari Street, Powerpeta, Eluru,Vangaya Gudem, West Godavari District ~$34002 an Petitioner AND 1, State of Andhra Pradesh, Rep. by its Principal Secretary, Medical, Health and Family Welfare Department, Secretariat, Velagapudi, Amaravati. --- 2. Dr. N.T.R. University of Health Sciences, Rep by its Registrar, Viiayawada, Krishna District. 3. The Controller of Examinations, Dr. N.T.R. University of Health Sciences, Rep by its Registrar, Vijayawada, Krishna District, a 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 particularly one in the nature of writ of mandamus declaring the action' of the respondents in digitally (Online) evaluating the answer Scripts of the petitioner relating to the subjects of Surgery and Paediatrics Examinations of Final M.B.B.S Part-il Examinations held in March 2021, as bad in law and in violation of the fundamental rights guaranteed under the Constitution of India and consequently to direct the respondents to revaluate the answer scripts of petitioner (Registration No 13056021) together with supplementary answer scripts of Surgery and Paediatrics subjects in final M.B.B.S Part-ll exams held in March 2021 and to declare the results of the same in a transparent manner: 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 2nd respondent to manually evaluate the answer scripts of petitioner (Registration No : 13056021) of Surgery and Paediatrics subjects of final Part-ll exams held in March 2021 and declare the results, pending disposal of the Writ Petition No.10997 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 SRILBALAJ! MEDAMALLI Advocate for the Petitioner, learned GP for Medical & Health for Respondent No.1 and of Sri.G.Vijaya Kumar, learned Standing Counsel for Respondent Nos.2 & 3, the Court made the following. ORDER:
Heard.
The controller of Examinations and Technicians, who are conversdit 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. Sd/-M. SRINIVAS --
ASSISATNT REGISTRAR HTRUE COPY) fh a Fo SECTION OFFICER
1. The Principal Secretary, Medical, Health and Family Welfare Department, State of Andhra Pradesh, Secretariat, Velagapudi, Amaravati.
2. The Registrar, Dr. N.T.R. University of Health Sciences, Vijayawada, Krishna District.
3. The Registrar, Controller of Examinations, Dr. N.T.R. University of Health Sciences, Viiayawada, Krishna District(by FAX/SPECIAL MESSENGER)
4. Chaganti Mohan Krishna Sasank Dhar, S/o Chaganti Vijaya Kumar, R/o.D.No.22B-9-4, Valluri vari Street, Powerpeta, Eluru, Vangaya Gudem, West Godavari District -534002 (by FAX/SPEED POST) One CC to SRILBALAJ] MEDAMALL! Advocate [OPUC] Two CCs to GP for Medical & Health, High Court Of Andhra Pradesh. [OUT] (SPL.MESSENGER) 7, One CC to Sri.G. Vijaya Kumar, Standing Counsel (OPUC) (BY SPEED POST)
8. One spare copy SRL To, Oo HIGH COURT
-UDPRJ DATED:05/07/2021 NOTE: POST ON 07.07.2021 AT 2:15 PM FOR PHYSICAL APPEARANCE x .
ORDER WP.No.10997 of 2024 DIRECTION