Calcutta High Court (Appellete Side)
Sri Ashoke Kumar Mal vs The West Bengal Council Of Higher ... on 5 December, 2016
Author: Debangsu Basak
Bench: Debangsu Basak
1
05.12.2016.
rc
W.P. No. 28152(W) of 2015
Sri Ashoke Kumar Mal
Versus
The West Bengal Council of Higher Secondary Education & Ors.
Mr. Soumya Ray ... For the Petitioner
The petitioner seeks re-evaluation of answer scripts of +12 Examination.
None appears on behalf of the respondents.
It appears from the records that the petitioner had applied for review of three papers. On review marks for one of the papers was enhanced without marks for the other two papers not being enhanced.
Learned advocate for the petitioner emphasizes the fact that, the petitioner is a brilliant student which has regularly performed well in her academic sphere. He submits that, re-evaluation of the answer scripts should be directed.
The papers concerned are English, Bengali and Biology. The questions identified during the course of hearing in respect of these papers are subjective in nature. After review marks for Bengali was enhanced. The petitioner is not satisfied with such enhancement also. The regulation of the Board does not permit re-evaluation of the answer script after review. It is not for the Writ Court to sit over the wisdom of the evalutor and direct re-evaluation, that too, after review being done.
In such circumstances, I do not find any merit in this writ petition. W.P.No. 28152(W) of 2015 is dismissed without any order as to costs. Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
(Debangsu Basak, J.) 2