Andhra Pradesh High Court - Amravati
Indukuri Saketh Varma, vs The State Of Andhra Pradesh, on 20 March, 2021
Bench: Kongara Vijaya Lakshmi
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
SATURDAY, THE TWENTIETH DAY OF MARCH
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SMT JUSTICE KONGARA VIJAYA LAKSHMI
WRIT PETITION NO: 6561 OF 2021
Between:
Indukuri Saketh Varma, S/o. Indukuri Sai Krishna Raju.
...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. NT R 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
WHEREAS the Petitioner above named through his Advocate Sri J Krishna
Praneeth presented this 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 respondents in evaluating the answer scripts of the
petitioner through digital evaluation process for the examination conducted for the
subjects Human Anatomy, Physiology and Bio Chemistry of MBBS First Year in the
month of January/February 2021 without complying with the earlier orders 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 i.e.
Human Anatomy, Physiology and Bio Chemistry Subjects of MBBS First Year held in
the month of January/February 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.
AND WHEREAS the High Court upon perusing the petition and affidavit filed
herein and upon hearing the arguments of Sri J Krishna Praneeth, Advocate for the
Petitioner and of GP for Medical & Health for respondent No.1 and Sri G.Vijaya Kuram,
Standing Counsel for respondents 2 & 3, directed issue of notice to the Respondents
herein to show cause as to why this WRIT PETITION should not be admitted.
You viz:
1. The Principal Secretary, Medical Health and Family Welfare Department, State of
Andhra Pradesh, Secretariat Buildings, Velagapudi, Amaravati, Guntur District.
2. Registrar, Dr. N T R University of Health Sciences, Vijayawada, Andhra Pradesh.
3. The Controller of Examinations, Dr. N T R University of Health Sciences,
Vijayawada, Andhra Pradesh.
are be and hereby directed to show cause either appearing in person or through an
Advocate, as to why in the circumstances set out in the petition and the affidavit filed
therewith (copy enclosed) this WRIT PETITION should not be admitted, on or before
22.03.2021, on which date the case stands posted for hearing.
The Court made the following:
ORDER:
"Notice before admission.
Learned Government Pleader for Medical and Health takes notice on behalf
of respondent No.1.
Sri G.Vijay Kumar, learned Standing Counsel for NTR University, takes
notice on behalf of respondent Nos.2 & 3.
Both the counsel seeks time to get instructions.
List on 22.03.2021."
/
Sd/-E.KameswaraRao
ASSISTANT GISFRAR ,
IITRUE COPY!/ "
F SECTION OFFICER
To,
1. The Principal Secretary, Medical, Health and Family Welfare Department, State
of Andhra Pradesh, Secretariat Buildings, Velagapudi, Amaravati, Guntur District.
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 by RPAD- along with a copy of petition and
Affidavit.)
One CC to Sri. J Krishna Praneeth, Advocate [OPUC]
One CC to Sri G.Vijay Kumar, Standing Counsel [OPUC]
Two CCs to GP for Medical, Health and Family Welfare, High Court of Andhra
Pradesh. [OUT]
7. One spare copy.
MSB
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'HIG : COURT
KVL,J
DATED:20/03/2021
ORDER
LIST ON 22.03.2021
NOTICE BEFORE ADMISSION
WP.No.6561 of 2021
