Calcutta High Court (Appellete Side)
Ct. 15 Tanmoy Kundu vs Maulana Abul Kalam Azad University Of ... on 16 May, 2025
Author: Kausik Chanda
Bench: Kausik Chanda
74 16-05-2025
AKG WPA 2454 of 2025
Ct. 15 Tanmoy Kundu
Vs.
Maulana Abul Kalam Azad University of Technology, West Bengal & Ors.
Mr. Aashutosh Bhattacharyya,
Mr. Titas Niyogo
...for the Petitioner
Mr. Nilotpal Chatterjee,
Mr. Satyaki Banerjee
...for the University of Calcutta
Ms. Nandini Mitra
...for MAKAUT
The petitioner is an M.B.A. student at the Army
Institute of Management, affiliated with Maulana Abul
Kalam Azad University of Technology (MAKAUT).
The petitioner was initially declared "pass" with a
"Grade-C" in Financial Management, 2nd semester (MB-
202). Upon applying for a review, the petitioner was
subsequently downgraded to "Grade-F," denoting a "fail" in
the said paper. The petitioner now seeks a re-evaluation of
the paper in question.
Ms. Nandini Mitra, the learned advocate appearing
on behalf of MAKAUT, submits that under the university's
regulations, there is no provision for a further review of the
paper. However, it has been fairly submitted that if the
paper is re-evaluation by an examiner from any other
university, MAKAUT will accept the outcome of that re-
evaluation.
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In light of this submission, the Financial
Management paper (MB-202) shall be re-evaluated by an
examiner appointed by the Indian Institute of Social
Welfare and Business Management (IISWBM), affiliated
with the University of Calcutta. The re-evaluation shall be
completed within three weeks from the date of
communication of this order. The result of the re-
evaluation shall be communicated to MAKAUT within one
week thereafter.
Based on the result of the re-evaluation, MAKAUT
shall issue a fresh marksheet to the petitioner.
The petitioner is directed to add the University of
Calcutta as a respondent to this writ petition and serve a
copy of the writ petition upon Mr. Nilotpal Chatterjee and Mr. Satyaki Banerjee, who regularly appear on behalf of the University of Calcutta.
Additionally, MAKAUT shall transmit a digital copy of the answer script to the concerned examiner engaged by IISWBM within seven days from the date of this order.
Accordingly, WPA 2454 of 2025 is disposed of. Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance with the requisite formalities.
(Kausik Chanda, J.) 3