BANOTHU MAHESH KARTHIK Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Smt. M.Sharada Devi, learned counsel appearing on behalf of the petitioner, learned Assistant Government Pleader for Education appearing on behalf of the respondent No.1 and Sri T.Sharath, learned Standing Counsel for Kaloji Narayanrao University of Health Sciences appearing on behalf of the respondent No.2.

(2.) The petitioner approached the Court seeking prayer as under:

(3.) The case of the petitioner in brief is that The petitioner is an MBBS student admitted to MediCiti Institute of Medical Sciences, Karimnagar, on 20/9/2023. In the MBBS First Year Examinations conducted by the respondent, the petitioner appeared for Biochemistry, Anatomy, and Physiology, bearing Hall Ticket No. 2301009013. While the petitioner cleared all other subjects, the petitioner was declared failed in Physiology (Theory) by a very marginal shortfall of only two (2) marks in the fourth and final attempt, despite having answered the examination diligently. This failure would adversely affect the petitioner's career. The petitioner has therefore filed the present Writ Petition seeking the grant of grace marks/moderation/revaluation.