Calcutta High Court (Appellete Side)
Ansarul Ahmmad vs The State Of West Bengal & Ors on 9 August, 2019
Author: Md. Nizamuddin
Bench: Md. Nizamuddin
1
SL 17
09-08-2019
Court No. 26
Samrat
W.P. 34059 (W) of 2014
Ansarul Ahmmad
-Vs-
The State of West Bengal & Ors.
Mrs. Pampa Dey (Dhabal)
... For the Petitioner
None appears for the respondents.
Heard the learned Advocate appearing for the petitioner. Grievance of the petitioner is against non consideration of the petitioner's prayer for re-evaluation of the answer script (Paper-I) relating to 12th RLST (A.T), 2011 by the respondents. The petitioner has challenged the order passed by the respondents on 17.11.2014 rejecting his prayer.
Considering the submission of the petitioner in the setting aside the impugned order dated 17.11.2014 finding it non-speaking, liberty is given to the petitioner to make a fresh appropriate representation before respondent concerned within two weeks. The respondent concern will consider and dispose the same in accordance with law and by passing a reasoned and speaking order after giving opportunity of hearing to the petitioner within eight weeks from date of making such representation and communicate his decision within two weeks thereafter.
Accordingly, the W.P. 34059(W) of 2014 is disposed of.
However, there shall be no order as to costs. Urgent photostat copy of this order, if applied for, be given to the parties upon compliance of all formalities.
(Md. Nizamuddin, J.) 2