GOVERNMENT OF ANDHRA PRADESH Vs. E SUDHA RANI

JUDGEMENT

(1.) A common entrance test for admissions into the First Year M.B.B.S. course in the State was held on 17th May, 1999. Pursuant to the directions of this Court in regard to previous year's common entrance test, key answers for the EAMCET question paper in relation to the MBBS entrance test was published by the Convenor of the common entrance test on 20-5-1999 and objections thereon were called for. The result of the test was published on 2-6-1999. On 3-6-1999 having considered the objections put forward by certain examinees, the Convenor deleted 2 questions, Nos. 104 and 191 and the results thereupon were in the process of finalisation. While so, during the 2nd and 3rd weeks of June, 1999 about 14 writ petitions involving 23 writ petitioners who were examinees for the MBBS entrance were filed assailing the correctness of the key answers in respect of question Nos. 28, 51, 58, 60, 84 and 151. Considering the challenges set out in the writ petitions a learned single Judge of this Court by the judgment dated 19-8-1999 disposed of the batch of writ petitions directing that:

(2.) Assailing the aforesaid judgment Writ Appeal Nos. 1366 of 1999 and batch were preferred by the Convenor. By judgment dated 13-10-1999, the appeals were disposed of affirming the conclusions reached by the learned single Judge but declining the relief to non-litigants in the following terms:

(3.) Thereafter, other students who were not parties to the initial batch of writ petitions filed writ petitions seeking extension of benefit of reevaluation consequent on the directions of the learned single Judge to them also. Initially, in some of such writ petitions interim directions were granted directing that the benefit of reevaluation as ordered by the learned single Judge be extended to the petitioners also. Subsequently, a batch of these later writ petitions, having come up for consideration before a learned single Judge of this Court were directed to be posted before a Bench in view of the judgment dated 13-10-1999 in W.A.Nos. 1366 of 1999 and Batch wherein the relief of reevaluation is directed to be limited only to the petitioners in the initial batch of writ petitions and that too in respect of specific questions and aspects whose correctness was canvassed by them in particular writ petitions.