- (1.) The instant writ petition has been filed seeking the following relief, interalia :- "A writ order or direction in the nature of mandamus directing the respondents concerned to re-examined the answer sheet of the question paper Code A.U. 305, A.U. 306 PRASUTI AND STREE ROG of B.A.M.S. III Professional Main (Batch 2010) supplementary examination 2014".
(2.) The case of the petitioner is that in B.A.M.S. Examination (Main) held in July 2015, he had performed extremely well in all the subjects, but has been given only 92 marks in Prasuti and Stri Rog. In the submission of learned counsel for the petitioner, the marks awarded to the petitioner in the aforesaid subject is far below the expectation of the petitioner. The petitioner has obtained the answer script under the Right to Information Act.
(3.) Learned counsel for the petitioner tried to demonstrate that in subjective type questions, the petitioner had given correct answers but he has been awarded much lesser mark than his expectation. He also tried to show that in some of the subjective type questions, although the correct answer has been given but he has been given zero mark.;