Calcutta High Court (Appellete Side)
Nayan Kishore Chakraborty vs The State Of West Bengal & Ors on 24 July, 2014
Author: Debasish Kargupta
Bench: Debasish Kargupta
1
24.07.2014.
S.D.
W.P. No. 18001 (W) of 2014
Nayan Kishore Chakraborty
Vs.
The State of West Bengal & Ors.
Ms. Reshmi Ghosh
Ms. Aishwarya Jayashree
Ms. Sangeeta Roy
...For the Petitioner.
Mr. Srikanta Paul ...For the State.
None appears on behalf of the respondent nos. 2, 3 and 4 in
spite of service of copies of this writ application upon them. Let affidavit of service filed by the petitioner be kept on record. This writ application is filed by the petitioner alleging inaction on the part of the West Bengal Council of Higher Secondary Examination to dispose of the application of the petitioner for review of his answer script of Physics subject. The petitioner appeared in the Higher Secondary Examination in 2014 conducted by the West Bengal Council of Higher Secondary Examination. Having heard the learned counsel appearing for the parties present before this Court as also after considering the facts and circumstances of the case, I find that the petitioner deposited the 2 requisite costs of post publication review of his answer script on May 31, 2014 (annexure "P 5" at page 26 of this writ application). According to the petitioner, the above application has not yet been disposed of.
Let it be recorded that due to absence of the respondent nos. 2 and 3 in spite of service of copies of this writ application upon them, the allegations made against them remain uncontroverted. In view of the above, I direct the competent authority of the respondent no. 2 to dispose of the above application of the petitioner for post publication review of his answer script in Physics subject and to communicate the information to the petitioner through Bidhan Chandra Institution, District - Burdwan, the school from which the petitioner appeared in the examination, within a period of fortnight from the date of communication of this order provided the above application has not yet been disposed of and the decision has not yet been communicated to the petitioner through the school.
In the event the above application of the petitioner has already been disposed of, the competent authority of the respondent no. 2 is directed to communicate that information to the petitioner through the school concerned within the period mentioned hereinabove. 3 This writ application is, thus, disposed of.
There will, however, be no order as to costs.
Urgent photostat certified copy of this order, if applied for, be given to the parties on priority basis.
( Debasish Kar Gupta, J. )