Calcutta High Court (Appellete Side)
Father And Natural Guardian Sujit Nandi vs The State Of West Bengal & Ors on 19 February, 2024
19.02.2024
Item No.71 (ML)
Court No.18
AJ.
W.P.A. 24819 of 2023
Soham Nandi (Minor), represented by his
father and natural guardian Sujit Nandi
-Vs-
The State of West Bengal & Ors.
Mr. Puranjan Pal.
.....for the petitioner.
Ms. Koyeli Bhattacharyya.
....for the WBBSE.
Affidavit of service filed on behalf of the
petitioner be kept with the record.
The petitioner appeared in the Madhyamik
Pariksha, 2023 and passed in the said
examination with an outstanding result (Grade-
AA).
The petitioner is complaining that his
answer script of the subject History in the said
examination has not been properly assessed, he
prays for re-evaluation of the marks of the said
answer script.
Ms. Bhattacharya, learned Advocate for the
West Bengal Board of Secondary Education, the
respondent no.2 herein submits that the such
re-evaluation of the answer script is not permissible under the relevant Rules.
The petitioner is a meritorious student, considering that the Madhyamik Pariksha is the first milestone towards his future education career, this Court is of the view that the Board 2 shall appoint a Head Examiner to give a re-look to the answers of the petitioner against question nos.2.42, 3.1, 3.3, 3.7, 3.12 and 5.3 in the said answer script within a period of eight weeks from date.
WPA 24819 of 2023 is disposed of with the above terms without any order as to costs.
It is made clear that since no affidavit has been invited, the allegations made in the said writ petition are deemed to have been denied by the respondents.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(Biswajit Basu, J.)