Calcutta High Court (Appellete Side)
1294/2007 on 16 August, 2013
55. August F.M.A. 1294 of 2007 16, 2013 Mr. Basudeb Rakshit, ...for the appellant.
In the intra court appeal the order dated November 22, 2006 passed by a learned Single Judge of this court in W.P. 23623 (W) of 2006 has been questioned.
The writ petitioner/appellant sought for re- examination of his scripts relating to LL.M. Part-II Examination, 1999. The writ petition was filed in the year 2006.
The learned Single Judge observed that the writ petition was liable to be dismissed on the ground of delay alone. Apart from that, admittedly, there is no provision for re-examination of answer scripts.
In our view, the learned Single Judge has rightly dismissed the writ petition. We find no ground to interfere with the order passed by the learned Single Judge.
The intra court appeal being devoid of merit dns & ab is dismissed without, however, any order as to costs.
( Joymalya Bagchi, J. ) (Arun Mishra, Chief Justice )