Calcutta High Court (Appellete Side)
Sajal Biswas vs State Of West Bengal & Ors on 27 April, 2018
Author: Arindam Sinha
Bench: Arindam Sinha
1
333 27.04.18
suman
Ct.4
W.P. 4902 (W) of 2018
Sajal Biswas
Versus
State of West Bengal & Ors.
Mr. Sajal Biswas
... ...Petitioner (in person)
Mr. Partha Sarathi Chattopadhyay
...P.A. to Controller of Examinations, The West
Bengal University of Health Sciences
Affidavit of service is filed.
Petitioner appears in person. He seeks review of his
answer script of written examination in subject Anatomy
taken by him in October-November, 2017.
Mr. Partha Sarathi Chattopadhyay appears and
submits, scrutiny of the answer script has already been
made and informed to petitioner. However, though there is
no provision for review but the University will appoint an
examiner to review the answer script upon payment of fees
therefor put in by petitioner. Petitioner submits, on
intimation he shall do so.
The University will inform petitioner by 4th May, 2018
2
the quantum of fees to be deposited. The fees are to be put
in by 8th May, 2018. Upon review of the answer script the
result should be made known to petitioner by 22nd May,
2018.
Since no affidavits were called for, respondents cannot
be deemed to have admitted the allegations made.
Writ petition is disposed of.
( Arindam Sinha, J. )