Andhra Pradesh High Court - Amravati
Galla Amulya Sai Tejaswini, vs The State Of Andhra Pradesh, on 28 July, 2021
Bench: U.Durga Prasad Rao
"IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
". WEDNESDAY, THE TWENTY EIGHTH DAY OF JULY
TWO THOUSAND AND TWENTY ONE
Ne 'PRESENT:
THE HONOURABLE SRI JUSTICE U.DURGA PRASAD RAO
"WRIT PETITION NO: 13039 OF 2021
. Between:
--~. Galla Amulya Sai Tejaswini, D/o. Dr. G. Rajeswara Rao, aged about 20 years,
Occ: Student, MBBS Second Year, R/o. D.No.2-27, Chanukyapuri Colony, Qn
Road, R.R Pet, Eluru, West Godavari District.
. Petitioner
AND
™", 1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Medical Health
and Family Welfare Department, Secretariat Buildings, Velagapudi, Amaravati,
Guntur District.
~2. Dr. NTR University of Health Sciences, Rep. by its Registrar, Vijayawada,
Andhra Pradesh.
\.3. The Controller of Examinations, Dr. N T R University of Health Sciences,
Vijayawada, Andhra Pradesh.
~
...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 a Writ of
Mandamus declaring the action of and respondent in evaluating the answer scripts of the
petitioner through digital evaluation process for the examination conducted for
Pharmacology and Pathology Subjects of MBBS Second Year in the month of
March/April 2021 without complying with the earlier Judgment of this Hon'ble Court and
declaring the result on such basis as illegal, Arbitrary and unjust and consequently
direct the 2" respondent to get the answer scripts of the petitioner's Pharmacology and
Pathology Subjects of MBBS Second Year held in the month of March/April 2021
evaluated once again in accordance with the law by strictly following the directions of
the Hon'ble High Court in earlier Judgments by monitoring the evaluation process free
from any discrepancies.
TA 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 to produce the evaluated answer scripts of petitioner's Second Year
Pharmacology and Pathology Subjects of March/April 2021 examination for perusal of
this Hon'ble Court in the interest of justice, pending disposal of WP 13039 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 J Krishna Praneeth,
Advocate for the Petitioner and GP for Medical Health and Family Welfare for the
Respondent No.1, Sri G.Vijay Kumar, Standing Counsel for Respondent Nos.2 & 3, the
Court made the following;
ORDER:
"The controller of examination along with the relevant technical person and
the answer sheets of the petitioner in respect of Pharmacology and Pathology
subjects of MBBS Second year, shall attend the Court on 04.08.2021 at 02.15
p.m."
ere
---$D/- CHITTI JOSEPH
ASSISTANT REGISTRAR
TRUE COPY! rot SECTION OFFICER
sso,
"4. The Principal Secretary, Medical Health and Family Welfare Department, State of
Andhra Pradesh, Secretariat Buildings, Velagapudi, Amaravati, Guntur District.
2. The Registrar, Dr. N T R University of Health Sciences, Vijayawada, Andhra
Pradesh,
The Controller of Examinations, Dr. N T R University of Health Sciences,
Vijayawada, Andhra Pradesh.( 1 to 3 RPAD / by FAX)
One CC to Sri. J Krishna Praneeth, Advocate [OPUC}
One CC to Sri G. Viay Kumar, Standing Counsel [OPUC}
Two CCs to GP for Medical Health and Family Welfare, High Court of AP. [OUT]
One spare copy.
o
TN OF oO &
HIGH COURT
UDPR,J
DATED:28/07/2021
ORDER
NOTE: Appear before Court on 04.08.2021 at 2.15 PM
WP.No.13039 of 2021
INTERIM DIRECTION
