Mudokulam Jayavardhan Naik vs The State Of Andhra Pradesh
2022 Latest Caselaw 8863 AP

         HON'BLE SRI JUSTICE K.SURESH REDDY

               W.P.Nos. 18413, 29372, 28545,
 28577,28631,28632,28651,28657,28682,28714,29293,29323,
29341,29401,34679,35032,35046,35048, 35052 & 35084 of 2022

COMMON ORDER:-

         Since the issue involved in all the writ petitions is one

and the same, they are being disposed off by this common

order.

      The petitioners, in all these writ petitions, filed the

above writ petitions questioning the action of the authorities

of the Dr.N.T.R University of Health Sciences in evaluating the

answer scripts of the petitioners through digital evaluation

process for the subjects pertaining to M.B.B.S/MD courses,

without complying the procedure as prescribed by the Medical

Council of India and also the directions of this court in a

catena of judgments.

      When the matters are taken up for hearing, it is brought

to the notice of this court by both the learned counsel

appearing for the parties that these writ petitions are 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 N.T.R University of Health Sciences,

questioning the Orders of the learned single Judge as well as
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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."
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      Accordingly, by following the above said judgment,

these writ petitions are also dismissed. No order as to costs.

      Miscellaneous Petitions pending, if any, in all these writ

petitions shall stand closed in consequence.




                                           ________________
                                            K.SURESH REDDY,J
18-11-2022

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TSNR