Andhra Pradesh High Court - Amravati
Alapati Manish Krishna vs The State Of Andhra Pradesh on 5 July, 2021
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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: 11663 OF 2021 _-
Between:
Alapati Manish Krishna, (HT-No.15065004) Ratnagiri Rao, Aged about 24 years,
R/o.D.No.31-10-12, Dhanalakshmi Plaza, Machavaram, Vijayawada, Krishna
District.
... Petitioner
AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Medical, Health &
Family Welfare Department, Secretariat Buildings, Amaravathi.
2. NTR University of Health Sciences, represented by its Registrar, Vijayawada, AP
State.
The Vice Chancellor, NTR University of Health Sciences, Vijayawada, AP State.
The Medical Council of India, rep. by its Secretary, Pocket 14, Sector-8, Dwarka -
Phase-1, New Deihi-110 007.
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».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 more particularly one in the nature of Writ of Mandamus
declaring the action of the 2"° and 3 respondents in conducting the digital evaluation
process contrary to the Principles laid down in Dr.P.Kishore Kumar Vs. State of
A.P.2016(8) ALT 408) and Dr.J. Kiran Kumar and others Vs. State of A.P. 2017 (6) ALT
213 in respect of petitioner's 3° year MBBS Course Examinations held the month of
November, 2020 and not furnishing copies of the petitioner's answer scripts (for failed
subjects) as highly illegal, arbitrary, irrational, void and opposed to the Principles of
Natural Justice and apart from violative of Articles 14 and 21 of Constitution of India and
consequently direct the respondent Nos. 2 & 3 to evaluate the petitioner's answer
scripts strictly in adherence to the above stated Judgments of this Hon'ble Court.
IA NO: 1 OF 2021
Petition under Section 151 CPC praying that in the circumstances stated in the
' affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents 2 and 3 to produce our answer scripts for examination by this Hon'ble
Court, pending disposal of WP 11663 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 M/s. Seepani S Kumar,
Advocate for the Petitioner and GP for Medical Health for Respondent No.1, Sri G. Vijay
Kumar, Standing Counsel for Respondent Nos.2 & 3, Sri N.Vivekananda, Standing
Counsel for Respondent No.4, 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." moe
Sd/-M. SRINIVAS
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. The Principal Secretary, Medical, Health & Family Welfare Department, State of
Andhra Pradesh, Secretariat Buildings, Amaravathi.
Registrar, NTR University of Health Sciences, Vijayawada, AP State.
The Vice Chancellor, NTR University of Health Sciences, Vijayawada, AP State.
(1 to 3 Fax / Speed Post)
The Secretary, Medical Council of India, Pocket 14, Sector-8, Dwarka Phase-1,
New Delhi-110 007(by RPAD)
Alapati Manish Krishna, (HT-No.15065004) Ratnagiri Rao, Aged about 24 years,
R/o.D.No.31-10-12, Dhanalakshmi Plaza, Machavaram, Vijayawada, Krishna
District. (by Fax / Speed Post)
One CC to M/s. Seepani S Kumar, Advocate [OPUC]
One CC to Sri G. Vijay Kumar, Standing Counsel [OPUC] (Speed Post)
One CC to Sri N. Vivekananda, Standing Counsel [OPUC] (Speed Post)
Twe CCs to GP for Medical Health, High Court of Andhra Pradesh.
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HIGH COURT
UDPR, J
DATED:05/07/2021
ORDER
NOTE:POST ON 07.07.2021 AT 2:15 PM FOR PHYSICAL APPEARANCE
" WP.No.11663 of 2021
DIRECTION
