Andhra Pradesh High Court - Amravati
J Srinivasu vs The State Of Andhra Pradesh on 12 September, 2025
APHC010457622025
IN THE HIGH COURT OF ANDHRA
PRADESH
[3460]
AT AMARAVATI
(Special Original Jurisdiction)
FRIDAY, THE TWELFTH DAY OF SEPTEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
WRIT PETITION NO: 24251/2025
Between:
1. J SRINIVASU, S/O SATYANARAYANA AGED 37 YEARS
OCC. EMPLOYEE R/O DR.NO. 10-79, DEVARAPALLE
WEST GODAVARI
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY, SCHOOL EDUCATION
DEPARTMENT, SECRETARIAT, VELAGAPUDI,
AMARAVATHI, GUNTUR DISTRICT.
2. THE COMMISSIONER OF SCHOOL EDUCATION,
VENKATADRI TOWERS, ATMAKUR (M) MANGALAGIRI,
AMARAVATI GUNTUR.
...RESPONDENT(S):
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 an order, writ or direction, more particularly one in the nature of WRIT OF MANDAMUS declaring the action of the Respondents in finalizing the answer key without properly considering and re-evaluating the objections raised by several candidates including the Petitioner with regard to erroneously marked questions namely Question Id-
23922663191-Q.NO-111 and Question Id 3922663161-Q.NO-81 (Out of Syllabus) as illegal, arbitrary, and in violation of the principles of natural Justice, as well as violative of Articles 14, 19(1)(g), and 21 of the Constitution of India Consequently, direct the respondents to Revise the final answer key and the selection list by duly correcting the errors and re-evaluating the Petitioners performance, treat the Petitioner as an eligible candidate and include his name in the final selection list in accordance with his merit and eligibility, conduct certificate verification for the Petitioner and permit him to participate in all consequential stages of the recruitment process, consider the Petitioner for selection and appointment in DSC-2025 in accordance with law and pass IA NO: 1 OF 2025 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 Permit the Petitioner to participate in the certificate verification and all consequential stages of the recruitment process provisionally pending disposal of the above writ petition in the interest of justice and pass Counsel for the Petitioner:
1. PAMARTHY RATHNAKAR Counsel for the Respondent(S):
1. GP FOR SERVICES II 3 THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY WRIT PETITION NO: 24251 of 2025 The Court made the following Order:
In the present Writ Petition, the Petitioner is questioning the correctness of the answer key with respect to Question Id's 3922663191 and 3922663161 bearing Question Nos.111 and 81 respectively, which was issued pursuant to Notification No.1/Mega-DSC-TRC-1/2025 dated 20.04.2025.
2. The Petitioner contends that the academic literature of these questions is contrary to the answer key provided by the Respondents.
3. Learned Additional Government Pleader for Higher Education would submit that the answer key was issued after consultation with experts and no interference is called for.
4. Considering the submissions made, the present Writ Petition is disposed of, with the following directions:
a) The Petitioner shall submit a representation to the Respondents enclosing the supporting academic literature to Question Id's-3922663191 and 3922663161 bearing Question Nos.111 and 81 respectively.4
b) Upon receipt of the said representation, the Respondents shall examine it along with the enclosed academic literature, consider its feasibility and pass appropriate orders as expeditiously as possible.
5. Accordingly, this Writ Petition is disposed of. No order as to costs.
Interlocutory applications, if any, pending shall stand closed.
________________________ JUSTICE NYAPATHY VIJAY Dated: 12.09.2025 PSA 5 THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY WRIT PETITION NO: 24251 of 2025 Date: 12.09.2025 PSA