RANDI SRILEKHYA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner seeks a writ of mandamus declaring that the petitioner deserves for re-evaluation of her answer scripts of Final BDS course examinations held in February, 2021.

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

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