Calcutta High Court (Appellete Side)
Anindita Bhattacharya vs The State Of West Bengal & Ors on 2 August, 2016
Author: Debangsu Basak
Bench: Debangsu Basak
1 02.08.2016
.
rc W.P. No. 13600(W) of 2016 Anindita Bhattacharya
-Vs-
The State of West Bengal & Ors.
Mr. Ranjan Kali .. For the petitioner
Mr. Gopal Chandra Ghosh .. For the College
Dr. Madhsudan Saha Ray .. For the University
The petitioner seeks review of the answer script relating to English Paper, Part-I. Learned advocate for the petitioner submits that considering the marks obtained by the petitioner in the other examination, an order of review should be directed.
The College and the University Authorities are represented. Learned advocate for the University submits that the petitioner is essentially seeking a review of the English Compulsory Paper where she has secured 13 marks out of 50 marks. The petitioner has not applied for the answer script. There is no material on record to suggest that review of such paper is warranted.
I have considered the rival contentions of the appearing parties and the materials made available on record.
The petitioner has not been able to substantiate by any material placed on record that a review of the answer script is warranted. The petitioner has not obtained the answer script. Therefore, there is no material on record to suggest that the answer script concerned requires a review.
In such circumstances I do not find any merit in the present writ petition. W.P.No. 13600(W) of 2016 is dismissed without any order as to costs. 2 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. )