G NALINI Vs. DIRECTOR MEDICAL EDUCATION GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ appeal by a student, who had appeared for the entrance examination held for admission to M. B. B. S. course in the college of the State of Andhra Pradesh, is directed against the judgment of our learned brother B. P. Jeevan Reddy, J. dismissing the writ petition.

(2.) The appellant prayed for a writ of mandamus to value her answer scripts manually, to review the admissions made against the reserved categories in strict conformity with R. 10 (c) of the Rules framed in G. O. Ms. No. 490 M and H Deptt. dt. 21-6-1982 to declare the taking away of the question papers from the candidates as illegal and uncalled for and to provide a seat to the petitioner. According to the present valuation, the petitioner had secured less marks than the last candidate admitted against the seats available for open competition, but secured more marks than the candidates who were admitted against the seats reserved for Schedule Castes, Scheduled Tribes and Backward Clauses. The petitioner also claimed that if the paper was manually corrected, she would have secured more marks. But it must be noticed that all answers scripts are normally valued mechanically and not manually. If any candidate desires that his or her paper be valued manually an application in this behalf has to be made within 40 days of the notification of the results.

(3.) Rule 12 (1) of the Rules for admission contained in G. O. Ms. No. 490 dt. 21-6-1982 read as follows :