Calcutta High Court (Appellete Side)
Neil Nawaz vs The State Of West Bengal & Ors on 24 June, 2013
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
1
24.06.2013.
srm
W.P. No. 26054 (W) of 2012
Neil Nawaz
Versus
The State of West Bengal & Ors.
Mr. Subhas Chandra Hajra
...For the Petitioner.
Mr. Ranjit Chatterjee
...For the Council.
This writ application is filed by the petitioner for review of his answer
scripts in English and Economics subjects in connection with his Higher
Secondary Examination, 2012.
Having heard the learned Counsel appearing for the respective parties
as also after considering the facts and circumstances of this case, I find that no
application for review of the above answer scripts was filed before the
respondent‐Council within the time limit. The Higher Secondary Examination
of next year, i.e. 2013 has already been commenced. In absence of any application filed by the examinee for review of his answer scripts is not permissible.
Therefore, this writ application is dismissed. There will be, however, no order as to costs. Urgent photostat certified copy of this order be supplied to the parties, if applied for, subject to compliance with all necessary formalities.
( Debasish Kar Gupta, J. ) 2