Calcutta High Court (Appellete Side)
(Dalia Nandy vs The State Of West Bengal & Ors.) on 7 August, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
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C/L 07.08. 2014 rrc W. P. 5639 (W) of 2014 (Dalia Nandy Vs. The State of West Bengal & Ors.) Mr. Somnath Das ......For the petitioner Ms. Chama Mukherjee Ms. Paromita Pal ......For the State Mr. Prasenjit De ......For the H. S. Council The petitioner seeks an order on the West Bengal Council of Higher Secondary Education (hereafter the 'Council') to review/re-
assess her answer-scripts pertaining to Higher Secondary Examination, 2013 conducted by it.
The Council has framed regulations for post-publication review of answer-scripts of examinees who take the higher secondary examination.
It is submitted by Mr. De, learned advocate for the Council that the petitioner is not even entitled in view of the said regulations to apply for a review of her answer-scripts pertaining to such examination.
The regulations are not under challenge. It is not open to the writ Court to re-write the regulations and make available an opportunity to an unsuccessful examinee to have his/her answer- scripts reviewed/re-assessed. Whether or not the petitioner has
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answered the questions set by the examining body correctly cannot be a subject matter of judicial review of this Court exercising writ jurisdiction.
There is no merit in the writ petition. The same stands dismissed, without costs.
Urgent photostat certified copy of this order, if applied for, be given to the parties as expeditiously as possible.
( Dipankar Datta, J. )