MOGILI KINNERA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Bankatlal Mandhani, learned counsel appearing for the petitioner, learned Assistant Government Pleader for Medical and Health appearing for respondent No.1 and Sri T. Sharath, learned Standing Counsel appearing for respondent Nos.2 and 3. Perused the record.

(2.) Petitioner herein is 1st year MBBS student. She has appeared Human Anatomy examination held in the month of November, 2024. She expected more than 60% marks in each paper. But, she got 33 marks in Human Anatomy paper-I and 35 marks in Human Anatomy paper-II out of 100 marks in Human Anatomy. Results were declared on 12/12/2024. Therefore, she has submitted a representation, dtd. 13/12/2024 to respondent No.2 with a request to permit her to re-verify W.P.No.1031 of 2025 the said papers. Despite receiving and acknowledging the said application, respondent No.2 did not act upon the same.

(3.) Aggrieved by the said inaction of respondent No.2, petitioner filed W.P.No.36069 of 2024. Vide order dtd. 24/12/2024, this Court disposed of the said Writ Petition granting liberty to the petitioner to approach the Grievance Committee appointed by respondent No.2 by paying Rs.1,000.00 per each paper with a request to permit her to go through and verify the answer sheets in respect of Papers-I and II of Human Anatomy subject and on submitting such representation and payment of fee, this Court directed the Grievance Committee of respondent No.2 to permit the petitioner to go through the aforesaid papers for the purpose of re-vivification and re-totaling of marks, etc.