Calcutta High Court (Appellete Side)
Snehangshu Rout & Ors vs State Of West Bengal & Ors on 29 July, 2022
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
29.07.2022.
Item Nos. 32.
Court No.13 Saswata CAN 2 of 2022 CAN 3 of 2022 in W.P.A. 8192 of 2013 Snehangshu Rout & Ors.
Versus State of West Bengal & Ors.
Mr. Subrata Mukhopadhyay Ms. Basabi Rai Chaudhury ...For the petitioners.
Dr. Sutanu Kumar Patra Ms. Supriya Dubey Ms. Debalina Chakraborty ...For WBCSSC In re : CAN 3 of 2022 Sufficient grounds were available for explaining the delay in filing CAN 2 of 2022.
CAN 3 of 2022 shall stand allowed.
In re : CAN 2 of 2022 Sufficient grounds were available for explaining the absence of the writ petitioners on 10th December 2019.
Hence, the said order is recalled. WPA 8192 of 2013 is restored to its file and number.
CAN 2 of 2022 shall stand allowed.
In re : WPA 8192 of 2013 Affidavit of service filed in Court be taken on record.
2The petitioners participated in the 12th RLST for the year 2011. The model answer keys to the OMR questions for the TET examination have been found to be incorrect.
In that view of the matter, let an expert committee be appointed in respect of the subject matters of the said TET examination for year 2011 by the Head of the Department of the Education Department, Jadavpur University.
The WBCSSC shall obtain the opinion of the aforesaid experts in terms of the order dated 27th June 2019 passed in WPA 450 of 2013. The Commission may take suitable steps in terms of the opinion of the experts upon intimation to the learned advocate for the petitioners. If the answer key to the questions in the OMR sheets are found incorrect or more than one answer is found correct, the Commission shall award marks to the concerned candidates for each of such question. Consequential benefits shall also follow to the candidates who are found to have been obtained additional marks pursuant to such process.
It is expected that the aforesaid exercise shall be completed within a period of 6 weeks from date.
With the aforesaid observations, the writ petition stands disposed of.
No order as to costs.
3All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Rajasekhar Mantha, J.)