KOMMADDI. SRUTHA KEERTHI Vs. ANDHRA PRADESH PUBLIC SERVICE

JUDGEMENT

(1.) A large number of candidates who appeared for the Group-I examination in 2019-2020 have challenged the digital evaluation system adopted for the evaluation of the main examination papers of Group-I Services.

(2.) In view of the urgency being expressed and as the results are scheduled to be declared on 17.06.2021, the matter was taken up for hearing the Interlocutory Application immediately after reopening the Courts.

(3.) Sri B.Adinarayana Rao, learned senior counsel led the argument in WP.No.10853 of 2021. He raised the principal issue about the mode and manner in which the conventional system of evaluation of marks has been replaced by the digital method of evaluation. He points out that disregarding the conventional method, a new digital method of evaluation of answer papers has been adopted, which according to him is contrary to the statute and the law on the subject.