DR. HARITHA RAVIPATI Vs. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES FOR KARNATAKA, BENGALURU AND OTHERS

JUDGEMENT

(1.) The petitioners, who are Post-graduate students of M.D. Dermatology, M.S. General Medicine and Orthopedics are before this Court.

(2.) The petitioner in W.P. No. 49749 of 2016, who is Post-graduate student in M.D. Dermatology has sought for issue of writ of certiorari quashing the impugned Notification dated 1-7-2015 bearing No. AUTH/Exam/Val/PG/24/2015 issued by the 2nd respondent-Rajiv Gandhi University of Health Sciences for Karnataka vide Annexure-D; a direction in the nature of writ of certiorari to respondents 1 and 2 to conduct fresh valuation in respect of answer scripts of Theory Papers I, II and III of the Subject in M.D. Dermatology in respect of her examination undertaken in June/July 2016 and consequently declaring that she has passed in the said examination and a writ of mandamus directing respondents 1 and 2 to consider her representation dated 1-9-2016 vide Annexures-E and El respectively.

(3.) The petitioner in W.P. No. 46632 of 2016, who is a Post-graduate student in ms (Orthopedics), has sought for issue of writ of mandamus directing the 1st respondent-Lniversity to award additional marks to the answers given by him for Question Nos. 3,5,6, 7 and 1 of Theory Paper III as per the answer script at Annexure-E in the M.S. (Orthopedics) examination conducted by the 1st respondent-University in June/July 2016 and also to refer his answer scripts - Annexure-E in Theory Paper - III of MS (Orthopedics) examination conducted by the Rajiv Gandhi University of Health Sciences to the third examiner.