Calcutta High Court (Appellete Side)
Sharmistha Sarkar vs The State Of West Bengal & Ors on 5 July, 2013
Author: Aniruddha Bose
Bench: Aniruddha Bose
1 08 W.P. No. 11815(W) of 2013 05.07.2013
KC Sharmistha Sarkar Vs. The State of West Bengal & Ors.
Mr. Ibrahim Sk..
... for the petitioner.
Mr. Amitava Chowdhury.
...for the Kalyani University.
The petitioner is aggrieved by assessment of her Chemistry paper in B.Sc. Three Years Honors Part-II Degree Course undertaken by the University of Kalyani. She has got twenty five per cent marks in this paper, which falls short of the pass mark by five. The complaint of the petitioner is that one of the questions was erroneously marked and there has been arbitrary marking. It is not possible for the Court to reappraise the answer script, and that too in a technical subject like Chemistry. In the event there is provision for review, the petitioner shall be entitled to avail of the same as per the University Rules.
The writ petition stands disposed of in the above terms. Urgent photostat certified copy of this order be given to the parties expeditiously, if applied for.
(Aniruddha Bose, J.) 2