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Judgment
This writ petition is filed seeking the following relief:
"...to issue a Writ, Order or direction more in the nature of Mandamus declaring the action of the 2nd respondent in not conducting revaluation of answer sheets of MBBS 1st year subjects of BIOCHEMISTRY and HUMAN ANATOMY theory papers of the petitioner as bad in law and violation of Articles 14, 19 and 21 of the constitution of India and the principles of natural justice and consequently direct the 2nd respondent to forth with to re-evaluate the answer sheets of MBBS 1st year subjects of BIOCHEMISTRY and HUMAN ANATOMY theory papers of the petitioner and permit the petitioner to verify the answer sheets of MBBS 1st year subjects of BIOCHEMISTRY and HUMAN ANATOMY theory papers and pass..."
Heard Mr. B.Balaji, learned counsel for the petitioner, learned Assistant Government Pleader for Medical, Health and Family Welfare Department appearing for respondent No.1 and Mr.T.Sharath, learned Standing Counsel for Kaloji Narayana Rao University of Health and Science appearing for respondent No.2. 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 his performance, he was declared unsuccessful in the MBBS First Year Theory Examinations in the subjects of BIOCHEMISTRY and HUMAN ANATOMY. Being aggrieved by the said result and believing that his answer scripts were not properly evaluated, he approached respondent No.2 seeking revaluation, but respondent No.2-University informed him that revaluation was not allowed and only recounting is permitted. Though he had requested for re-verification of marks and personal verification of his answer scripts, respondent No.2-University informed him that the same was not permitted, except recounting. It is his further case that he had submitted an application, dated 02.11.2026 through e-mail to respondent No.2-University seeking re-verification of his answer scripts, but the same has not been acted upon till date. Hence, the present writ petition.
Learned counsel for the petitioner requested this Court to direct respondent No.2 to revaluate the petitioner's answer scripts pertaining to the MBBS First Year Theory Examinations in the subjects of BIOCHEMISTRY and HUMAN ANATOMY and also permit the petitioner to personally verify his answer scripts, subject to payment of requisite fee, as per the Rules.
On the other hand, learned counsel appearing for respondent No.2 submits that as per the regulations of respondent No.2-University, there is no provision for revaluation of answer scripts and that only re-totalling of the marks is permissible, or in specific cases, a review of the answer scripts is permissible. He reported no objection in directing respondent No.2 to re-verify the petitioner's answer scripts relating to the MBBS First Year subjects of BIOCHEMISTRY and HUMAN ANATOMY and in permitting the petitioner to personally verify his answer scripts, subject to payment of the requisite fee.
In view of the submissions made by the learned counsel appearing on both sides, this Court deems it appropriate to direct respondent No.2-University to forthwith re-verify the petitioner's answer scripts relating to the MBBS First Year Theory Examinations in the subjects of BIOCHEMISTRY and HUMAN ANATOMY and also permit the petitioner to personally verify his answer script in the said subjects, on payment of requisite fee, as per 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.