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Judgment
This writ petition is filed seeking the following relief:
"...to issue a Writ, Order or Direction, more particularly one in the nature of Writ of Mandamus declaring the action of the respondents in not conducting re-valuation/re-verification of the answer scripts of Human Anatomy theory subject of the petitioner pursuing her MBBS 1st year and the same is discriminatory illegal, arbitrary and Article 14 and 21 of the Constitution of India and consequently to direct the respondents to re-evaluate/re-verify the answer script of the petitioner pertaining to MBBS first year Human Anatomy theory subject and thereby permit the petitioner to verify the said answer script and pass..."
Heard Mr. Komireddy Anil Kumar, learned counsel for the petitioner, learned Assistant Government Pleader for Medical, Health and Family Welfare Department appearing for respondent Nos.1 and 2 and Mr. J.Jayanth Naga Sai, learned counsel representing Mr.T.Sharath, learned Standing Counsel for Kaloji Narayana Rao University of Health and Science appearing for respondent No.3. Perused the record.
With the consent of both the parties, this writ petition is disposed of at the stage of admission itself.
Case of the petitioner is that despite having made adequate preparation for the examinations and being confident of her performance, she was declared unsuccessful in the MBBS First Year Examination in the subject of Human Anatomy. Aggrieved by the said result and believing that her answer script was not properly evaluated, she submitted applications, dated 31.10.2026 and 02.11.2026 to the respondents, through her mother, seeking re-verification of her answer script in the subject of Human Anatomy Theory. However, respondent No.3-University informed her that such re-verification was not permissible. Hence, the present writ petition.
Learned counsel for the petitioner requested this Court to direct respondent No.3-University to forthwith re-verify the petitioner's answer script relating to the MBBS First Year Theory Examination in the subject of Human Anatomy and also permit the petitioner to verify the said answer script personally. He further submits that the requisite fee for re-verification of the answer script has already been paid and the payment receipt is filed in proof of the same.
Learned counsel appearing for respondent No.3-University reported no objection.
In view of the submissions made by the learned counsel appearing on both sides, this Court deems it appropriate to direct respondent No.3-University to forthwith re-verify the petitioner's answer script relating to the MBBS First Year Theory Examination in the subject of Human Anatomy and also permit the petitioner to personally verify her answer script in the said subject. In the event, the requisite fee has not already been paid by the petitioner, the same shall be paid in accordance with the Rules.
With the above directions, this Writ Petition is disposed of. There shall be no order as to costs. Miscellaneous applications, if any, shall stand closed.