SINGAVARAM NANDINI 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 Theory paper i.e., 1117 - Rehabilitation Medicine including Geriatric Rehabilitation & Women's Health.

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

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