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Calcutta High Court (Appellete Side)

Sri Uttam Sahoo vs The State Of West Bengal & Ors on 15 July, 2013

Author: Debasish Kar Gupta

Bench: Debasish Kar Gupta

                                                           1


 15.07.2013. 
    srm 
                                            W.P. No. 19847 (W) of 2013 

                                                  Sri Uttam Sahoo 

                                                       Versus 

                                        The State of West Bengal & Ors.  
                                                            
                                                            

                       Ms. Swagata Datta 
                                                                                ...For the Petitioner. 
                       Md. Yamin Ali,  
                       Mr. Manas Kuma Sadhu 
                                                                                      ...For the State. 
                       Mr. Ekramul Bari,  
                       Mr. S.M. Ali 
                                                              ...For the Respondent Nos.2 & 3. 
 

Let affidavit‐of‐service be kept on record. 

This  writ  application  is  filed  by  the  petitioner  challenging  an  order  passed by the respondent No.4 under Memo No.MSC/RTI/46/13 dated April  3,  2013.  By  virtue  of  the  impugned  order,  the  prayer  of  the  petitioner  for  revaluation of  his answer script  of 1st State  Level Selection Test, 2010 (Non‐ Teaching Staff) was rejected on the ground that the revaluation of the answer  script  could  not  be  done  in  exercise  of  power  conferred  under  Right  to  Information Act, 2005

Having heard the learned Counsel appearing for the respective parties  as also after considering the facts and circumstances of this case, I find  that  the  petitioner  appeared  in  the  selection  process  under  reference.  He  was  2 unsuccessful candidate. The petitioner submitted an application dated March  26,  2013  under  the  Right  to  Information  Act,  2005  (at  page  31  of  this  writ  application)  for  revaluation  of  his  answer  script.  The  respondent  authority  thereafter passed the impugned order   There  is  no  power  conferred  upon  the  authority  to  review  answer  script in connection with a selection process under the provisions of Right to  Information Act, 2005. Therefore, there is no illegality and/or impropriety in  the  decision  making  process  of  the  respondent  authority  in  passing  the  impugned order.  

This writ application is, therefore, dismissed. 

This order will not prevent the petitioner to take steps with regard to  his grievance in accordance with law, if it is so advised. 

There will be, however, no order as to costs. 

Urgent photostat certified copy of this order be supplied to the parties,  if applied for, subject to compliance with all necessary formalities.  

( Debasish Kar Gupta, J. )