LAWS(APH)-2021-8-104

SHAIK AKRAM SHARIFF Vs. STATE OF ANDHRA PRADESH

Decided On August 24, 2021
Shaik Akram Shariff Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) The petitioner seeks a writ of mandamus declaring that the petitioner deserves for re-evaluation of his answer scripts of Human Anatomy and Biochemistry theory subjects of 1st year MBBS exam held in April/May 2021 (Hall Ticket No.19M102028091).

(2.) The petitioner's case succinctly is thus:

(3.) The 2nd respondent filed counter and opposed the writ petition inter alia contending thus: