Calcutta High Court (Appellete Side)
Md. Nurul Kuddus vs University Of Calcutta & Ors on 11 February, 2015
Author: Dipankar Datta
Bench: Dipankar Datta
1 11.02.2015
Item No.32 SB W.P. 3500 (W) of 2015 Md. Nurul Kuddus Vs. University of Calcutta & Ors.
Mr. S. ul Bari.....................for the petitioner. Dr. M. Saha Roy...........for the University. The petitioner was an examinee of B. SC. Part - III (Three Year General) Examination, 2013 conducted by the University of Calcutta. In the paper on Mathematics, he has been awarded 44 marks out of 100. Feeling aggrieved thereby, the petitioner applied under the Right to Information Act, 2005 for supply of his answer script. After obtaining such answer script, the petitioner has presented this writ petition on 30.01.2015 seeking direction on the University to re-examine his answer script.
I am afraid, no relief can be granted. It is not in dispute that in terms of the rules framed by the University governing the relevant examination, the petitioner was entitled to seek re-examination of his answer script upon payment of requisite fees. Here the petitioner has not applied for re-examination. A belated application for re-examination presented before the Court cannot be directed to be considered. I find no merit in this writ petition. The same stands dismissed, without any order as to costs.
Urgent photostat certified copy of this order, if applied for, be furnished to the parties as early as possible. 2 (DIPANKAR DATTA, J.)