Dr.Yarlagadda Dharma Teja vs The State Of Andhra Pradesh,
2022 Latest Caselaw 7892 AP

Citation : 2022 Latest Caselaw 7892 AP
Judgement Date : 17 October, 2022

Andhra Pradesh High Court - Amravati

Dr.Yarlagadda Dharma Teja vs The State Of Andhra Pradesh, on 17 October, 2022

     THE HON'BLE SRI JUSTICE B KRISHNA MOHAN

 WRIT PETITION Nos. 32916, 32918 and 32807 OF 2022


ORDER:

The present writ petitions are filed under Article 226 of

the Constitution of India for the following relief:

"to issue writ of mandamus or any other appropriate writ or direction declaring the action of the 2nd and 3rd respondents in conducting the digital evaluation process contrary to the Principles laid down in judgment passed in W.P.No.12418/2021 in respect of Petitioner's MD Radio Diagnosis subject of PG theory paper of Examinations held in the month of April-2022 and not furnishing copies of the petitioner's answer scripts (for failed subjects i.e. Radio Diagnosis, Anaesthesiology, Pathology) as highly illegal, arbitrary, irrational, void and contrary 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 and 3 to evaluate the petitioner's answer scripts strictly in adherence to the above stated Judgments of this Honble Court"

Heard the Counsel for the petitioner, Sri G. Vijay

Kumar, learned Standing Counsel for the respondent Nos.2

and 3 for the NTR University of Health Sciences.

2. Both the counsels submitted that the issue involved

herein is similar and identical to the issue involved in

W.P.No.27021 of 2022 and batch and that the subject is

squarely covered by the order of this Court in W.P.No.27021

of 2022 and batch dated 30.09.2022.

3. Accordingly, following the order in W.P.No.27021 of

2022 and batch dated 30.09.2022 the writ petition is

disposed of. No costs.

4. Office is directed to append the copy of the order passed