Tellapuri Sravika vs The State Of Andhra Pradesh
2022 Latest Caselaw 8756 AP

       HON'BLE SRI JUSTICE K.SURESH REDDY

                  W.P.No. 34140 of 2022

ORDER:-

      The present writ petition is filed questioning the action

of the respondent Nos.2 and 3 in evaluating the answer

scripts of the petitioner through digital evaluation process for

the examination conducted for Final Year Part-II M.B.B.S

without complying the procedure as prescribed by MCI and

also as per directions of this court and also not furnishing the

copies of the petitioner's answer script=s.

When the matter is taken up for hearing, it is brought to

the notice of this court by both the learned counsel that this

writ petition is squarely covered by the Judgment, dated

04-11-2022, rendered by the Hon'ble Apex Court in Civil

Appeal No.8037 of 2022 in which the Appeal filed by the NTR

University of Health Sciences, questioning the Orders of the

learned single Judge as well as Division Bench ordering re-

evaluation of the answer scripts of the writ petitioners, was

allowed and rejected the request of the petitioner therein for

re-evaluation. For better appreciation, it is relevant to

mention the para.11 of the judgment of the Hon'ble Apex

Court hereunder:-

"11. In view of the above and for the reasons stated above, the common judgment and order passed by the learned Single Judge ordering re-evaluation of the answer scripts, confirmed by the Division Bench by the impugned common judgment and orders, is unsustainable. However, as observed hereinabove, as the results of the original writ petitioners after re- evaluation or appearing in the supplementary examination have been declared, while quashing and setting aside the impugned common judgments and orders passed by the learned Single Judge as well as Division Bench of the High Court, the same shall not be affected and/or disturbed. The impugned common judgments and orders passed by the learned Single Judge as well as Division Bench ordering re-evaluation of the answer scripts in absence of any such provision in the relevant rules are hereby quashed and set aside. However, as observed hereinabove, the same shall not affect the declaration of the results of the writ petitioners on re-evaluation or appearing in the supplementary examination."

Accordingly, by following the above said judgment, this

writ petition is dismissed. No order as to costs.

Miscellaneous Petitions pending, if any, shall stand

closed in consequence.

__________________ K.SURESH REDDY,J 15-11-2022.

TSNR