Andhra Pradesh High Court - Amravati
Imandi Niharika vs The State Of Andhra Pradesh, on 30 April, 2022
1
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: W.P.No.12034 of 2022
PROCEEDING SHEET
Sl.
ORDER
No DATE
2) 30.04.2022 DEV, J
W.P.No.12034 of 2022
Admit.
For filing counters, post after Summer Vacation, 2022.
_________ DEV, J I.A.No.1 of 2022 In this writ petition, the petitioner appeared for first year MBBS Course supplementary examinations conducted in the month of January, 2022. As per the result announced by the 2nd Respondent- University, the petitioner failed Human Anatomy.
The grievance of the petitioner is that the valuation of answer scripts by digitally was not properly done by the 2nd Respondent.
By following the earlier orders passed by this Court, this Court directed the Respondent No.2 and 3, to produce the relevant answer scripts before the Court. The said answer scripts were produced before the Court, which were verified by the 2 petitioner and her counsel in the presence of Respondent No.3 and his counsel. On verification of the answer scripts, they noted some discrepancies in the valuation.
On verification of the answer scripts, in view of the discrepancies found in the valuation by two examiners and it appears that the directions issued in Dr. P. Kishore Kumar and others vs. State of A.P. and others,1 are not strictly followed, in the prima facie opinion of this Court, it is appropriate to direct the 2nd Respondent to get the answer scripts of the petitioner to evaluate once again digitally by identifying two fresh examiners.
Accordingly, the 2nd Respondent is directed to get the answer scripts of the petitioner for the subjects i.e., Human Anatomy, to evaluate once again digitally by identifying two fresh examiners. The corrected answer scripts must be preserved for future relief. The entire exercise shall be completed within a period of four (4) weeks from today.
_________ DEV, J Note: Issue CC today.
B/o PGR 1 2016(6) ALT 408