Calcutta High Court (Appellete Side)
Sukumar Das vs The State Of West Bengal & Ors on 4 October, 2024
Author: Shampa Sarkar
Bench: Shampa Sarkar
04.10.2024
Sl. No.25(DL)
srm
W.P.A. No. 28911 of 2023
Sukumar Das
Versus
The State of West Bengal & Ors.
Mr. Ejaz Hossain,
Sk. Mustak Ali,
Sk. Morshed Ali
...for the Petitioners.
Mr. Biswabrata Basu Mallick,
Mr. Ratul Biswas
...for the State-respondents.
Let this matter appear in the combined monthly list of November 2024 under the heading "Upgraded Motion".
Learned Advocate-on-record for the petitioner will serve a notice upon the learned Advocate who appeared for the Public Service Commission.
The Public Service Commission shall inform this Court on the returnable date as to whether there is any provision for re-evaluation of the answer scripts. The petitioner claims that although he had answered questions correctly, he was marked in the negative which disqualified the petitioner from the selection process.
(Shampa Sarkar, J.)