Calcutta High Court (Appellete Side)
Sucheta Mandal vs President on 10 April, 2024
10.04.2024
Item No.141,ML
Court No.18
AJ.
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
W.P.A. 25785 of 2022
Sucheta Mandal
-Vs-
President, West Bengal Council of
Higher Secondary Education & Ors.
Mr. B.P. Mondal,
Mr. Sukanta Mondal.
.....for the petitioner.
Mr. Santanu Kumar Mitra,
Mr. Anartya Pal.
....for the WBCHSE.
The petitioner appeared in the Higher
Secondary Examination, 2022 conducted by the
West Bengal Board of Secondary Education. She
passed the said examination with A+ Grade but
was not satisfied with the numbers awarded to
her in the subjects Mathematics and Chemistry.
The Board, responding to her application
under the provisions of the Right to Information
Act, 2005, supplied copy of answer-scripts of the
said two papers to her.
The petitioner is complaining that some of
her answers in the said two papers have not been
properly evaluated, detailing the said complaint
under paragraph '6' of the writ petition, she is
praying re-evaluation of the answers of her said
answer-scripts.
Mr. Mitra, learned senior Government
Advocate submits that the relevant Rules since do
2
not permit such re-evaluation, the petitioner is
not entitled to the relief, as prayed for.
On the next date of hearing, the West
Bengal Council of Higher Secondary Education,
the respondent no. 2 herein is required to file a
report in the form of affidavit disclosing the Rules referred to by Mr. Mitra.
Matter be included in the Combined Monthly List of June, 2024.
Parties to act on the server copy of this order duly downloaded from the official website of the Court.
(Biswajit Basu, J.)