Calcutta High Court (Appellete Side)
5575W/2014 on 4 March, 2014
Author: Ashoke Kumar Dasadhikari
Bench: Ashoke Kumar Dasadhikari
1 4th March.
2014(Sm) W. P. 5575 (W) of 2014 Mr. Partha Sarathi Bhattacharjee, Mr. Abhijit Basu ....For the petitioner.
Mr. Biswaroop Bhattacharjee, Ms. Reshmi Ghosh.
....For the University of Calcutta. Let affidavit of service filed in the court be kept on record. Mr. Bhattacharjee, learned counsel appearing for the writ petitioner submits that writ petitioner deposited fees for re- examination of his answer scripts but instead of re-examination scrutiny was done. Petitioner is not satisfied with the scrutiny result. He submits that University authorities were obliged to re- examine the answer scripts of the petitioner.
Mr. Bhattacharjee, appearing for the University submits that there is no scope for re-examination since it is not permissible under the rules. He submits that the answer scripts were scrutinized as per rules and results were communicated.
I have considered the submissions made by the learned counsel for the parties. It appears that the University scrutinized the papers and there is no change in the result of the petitioner. There is also no rule for re-examination.
Therefore, I do not find any merit in this writ petition. Accordingly this writ petition is dismissed.
(Ashoke Kumar Dasadhikari, J.)