NTR UNIVERSITY OF HEALTH SCIENCES Vs. YERRA TRINADH

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned common judgment and order dated 31.10.2019 passed by the High Court of Andhra Pradesh at Amravati in Writ Appeal Nos. 363 & 364 of 2019, by which the Division Bench of the High Court has dismissed the said writ appeals and has confirmed the common judgment and order dated 19.09.2019 passed by the learned Single Judge in Writ Petition Nos. 10376/2019 and 9486/2019 ordering/directing the re-evaluation of the answer scripts of the respective original writ petitioners who appeared in post-graduation in diploma course in the NTR University of Health Sciences (appellant herein), the University has preferred the present appeals.

(2.) That the original writ petitioners appeared in post-graduation diploma course conducted by the appellant - University. There was a digital evaluation of the answer scripts. In the first round of litigation, certain directions were issued by the learned Single Judge how to evaluate the answer scripts. The respective students - original writ petitioners were not satisfied with the evaluation of the answer scripts and therefore they filed writ petitions before the learned Single Judge praying for re-evaluation of their answer scripts, which were evaluated digitally.

(3.) At the outset, it is required to be noted that while issuing notice in the present appeals, this Court passed the following order on 9.4.2021: