LAWS(APH)-2021-8-52

GADE SRIKAVYA Vs. STATE OF ANDHRA PRADESH

Decided On August 04, 2021
Gade Srikavya 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 her answer scripts of (i) ENT (ii) Opthalmology and (iii) SPM (Community Medicine) subjects of MBBS final year Part-I exam held in March/April 2021 and June 2021 (Hall Ticket No.15079034).

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

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